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Facts
The assessee filed appeals against common orders of the CIT(A) for AYs 2012-13 to 2016-17, with a delay of 145 days which was condoned by the Tribunal. The case involves additions made by the AO, confirmed by the CIT(A), treating the assessee as a shell company providing accommodation entries (share capital, loans, etc.) based on search & seizure operations and statements of an entry operator, Sh. Mukesh Kumar. The additions included commission charged on these transactions, and the assessee also challenged the validity of assessment orders citing mechanical approval under Section 153D of the Income Tax Act.
Held
The Tribunal condoned the delay in filing the appeals. The CIT(A) had partly allowed the assessee's grounds regarding the commission by holding that the commission income should be attributed to the individual entry operator, Sh. Mukesh Kumar, and not the appellant company. However, the CIT(A) dismissed the additional ground challenging the validity of assessment approval under Section 153D. Since the assessee did not appear before the Tribunal nor dispute the CIT(A)'s findings with evidence or arguments, the Tribunal found no error in the CIT(A)'s adjudication and dismissed the assessee's appeals.
Key Issues
1. Condonation of delay in filing appeals. 2. Whether additions for accommodation entries and associated commission income are correctly attributable to the assessee company. 3. Validity of assessment orders on grounds of mechanical approval under Section 153D.
Sections Cited
Section 153A, Section 271(1)(b), Section 153D, Section 153C, Section 148, Section 150
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Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI S. RIFAUR RAHMAN & SHRI YOGESH KUMAR U.S.
1. All the above mentioned appeals are filed by the Assessee against the common orders of Ld. Commissioner of Income Tax Appeals-28, Delhi [“Ld.
CIT(A)” for short], dated 25/08/2022 for the Assessment Years 2012-13 to 2016-17 respectively.
There are delay of 145 days in filing the above appeals. The Assessee filed an application for condontion of delay contending that the order of the CIT(A) has been served on the Assessee vide order dated 25/08/2022 and the Assessee has filed Appeal electronically on 05/12/2022,further filed the physical copies of documents on 01/05/2023, the delay in filing the present Appeals are only due to unavailability of the counsel and for certain technical reasons which are not intentional but for a bonafide reasons that the Assessee relied upon the message popped up on the screen as ‘in case, size of an enclosure to be uploaded is more than 10Mb, please e-mail the same to concerned bench after acceptance of e-filing by the Bench. The Assessee was waiting for acceptance by the Bench to submit the documents physically, therefore, there was delay in filing the appeal physically which is not intentional’.
We have gone through the application for condonation of delay and also the affidavit of the Assessee. For the reasons stated in the affidavit and the application for condonation of delay, the delay in filing the above appeals are hereby condoned.
None appeared for the Assessee, several notices have been issued to the registered address of the Assessee which were returned with the postal acknowledgement the ‘Addressee not known’. Considering the above facts and circumstances, we deem it fit to decide the above Appeals after hearing the Ld. Departmental Representative and on verifying the material available on record.
The Ld. Departmental Representative relying on the order of the Lower Authorities, submitted that both the orders of the A.O. as well as CIT(A) are require no interference as the additions have been rightly made by the A.O. which have been confirmed by the CIT(A) after considering all the contention of the Assessee by adjudicating all the issues. Thus, the Ld. DR sought for dismissal of the Appeals filed by the Assessee.
Heard the Ld. DR perused the material available on record.The Assessee filed Appeals before the CIT(A) aggrieved by the Assessment Orders for the A.Y 2012-13 to 2016-17. The Ld. CIT(A) decided all the issues involved in the Appeal on its merit. Since the identical issues have been decided by the CIT(A) the finding of the CIT(A) for AY 2012-13 are reproduced as under: -
“7. Ground No. 4, 5, 6 & 7: The appellant has submitted that the assessing officer has erred in making the addition on the protective basis without complying the statutory requirement of Issuing show cause notice before making the Impugned addition. The assessing officer has erred in making the addition without giving opportunity of being heard to Assessee Company and made the assessment only on the basis of appraisal report of the Investigating officer. The submissions made by the assessee company was not appreciated by the assessing officer while concluding the assessment. The addition was made without cross examining the statements of the other parties. The statement of Sh. Mukesh Kumar, Sh. Deepak Aggarwal and others were not confronted with any of them. The assessing officer has erred in making the addition considering the assessee company as Shell Company and providing the accommodation entries to the beneficiaries without establishing the evidences and cross examine the same.
7.1 From the evidences found during the course of search & seizure action it was squarely proved that the assessee company is only a shell company operated and managed by entry operators i.e. Sh. MukeshKumar and Sh. Deepak Aggarwal for providing accommodation entriessuch as share capital, share application money, share premium, unsecured loans and bogus billing in lieu of certain amount of commission. The AO has discussed the findings in detail in the assessment order that the assessee company was engaged in providing accommodation entry, which was accepted in the statements recorded during the course of search and post search proceedings by Sh. MukeshKumar. This fact was corroborated by the various incriminating documents seized/found during the course of search operation and other circumstantial evidences. Sh. Mukesh Kumar, the entry provider who had been controlling the affairs of the appellant company had again and again admitted during search, pre search and post search operations as well as during the course of assessment proceedings that the appellant was engaged in the activities of providing accommodation entries to various beneficiaries in close association with Sh. Deepak Aggarwal and other associates. Para 17 of the assessment order has clearly summarized the modus operandi and Department's findings leaving no doubt that the appellant company was not an accommodation providing entity.
7.2 Further, para-3 of the assessment order provides the details of the opportunities given to the appellant and non-compliance on the part of the appellant. It is also categorically mentioned that final show cause notice was issued to the appellant on 12.12.2018.It is seen that the appellant itself delayed the filing of documents during the assessment proceedings. Initially, there was no compliance to the notices issued under section 153A. Several opportunities were provided by the AO and for non- compliance on the part of the Appellant penalty notice were also issued U/s 271(1)(b) of the Income Tax Act. The appellant has delayed the filing of the requisite details and till the passing of the assessment order full details were not submitted by it in spite of ample opportunities provided to the appellant.
Thus, the plea of the appellant that assessment order was passed without giving proper opportunity to explain his case and without issuing show cause notice is found to be unjustified and factually incorrect.
7.3 The appellant has also submitted that the additions were made only on the basis of the findings of appraisal report of the investigating officer and without providing opportunity to cross examining the persons who had given statements. The undersigned had issued a letter dated12.07.2022 to provide some specific details including whether it has asked the assessing officer for any cross examination of Appeal No. 26/10125/2019-20, Α.Υ.2012-13 this case. But the same was not complied. One more opportunity was given to the appellant to submit the same and a letter in this regard was issued on 19.07.2022 fixing the date of hearing on 25.07.2022, another One more opportunity was given to the appellant to submit the same and a letter in this regard was issued on 05.08.2022 fixing the date of hearing on 18.08.2022, however the appellant failed to submit the specific details asked, however, it has submitted all other legal excuses and submission in support of the claim. The letter dated 12.07.2022 has been annexed below for ready reference:
To, Dated 12.07.3023
M/s Bell Flower Infrabuild Pvt. Ltd. D-8, Dekul Puri, New Delhi-110094. Sub-Appeal Nos. 10125, 10126, 10137, 10128 & 10129 in case of M/s Bell Flower Infrabuild Pvt. Ltd (PAN No.AACCB96188) for A.Υ. 2012-13, 2013-14, 2014-15, 2015-16 2016-17-regarding. Kindly refer to the above appeal. You are requested to provide following
Please specify all the premises occupied by your company since 31.03.2008 till 20.02.2019, specifying the use of the premises, the copy of electricity bills/water bill/house tax/ society maintenance/telephone bills/ paid, name & residential address of the senior most employee working at each premises his role/responsibilities/ monthly salary paid, if salary paid by cheque details of the same), name & address, Telephone Nos. of the person who filed IT/VAT/GST/Service tax/ROC Returns on your behalf and amount of fee paid to him along with details of fee paid to him (if paid by cheque pl. provide details), who was the owner of the premises, if the premises was not owned by you, the following information/document:
a. Capacity in which you were occupying b. copy of the rent agreement/ any other agreement, c. amount of compensation paid to the owner( if paid by cheque pl. provide details) ii. Please provide particulars of the persons who were directors (from 31.03.2009 till 31.03.2016) in your company with their roles and responsibilities/ compensation paid, if compensation paid by cheque details of the same and their return of income for the above period. iii. Please specify all the transactions, including share capital/share application money/share premium, (from 31.03.2009 till 31.03.2016) between your company on one part and any of the companies where Sh. Mukesh Kumar is/was Director. Please furnish copy of the relevant ledger accounts in the books of your company. Also, please state as to whether, during the assessment proceedings, you demand the cross examination of any of the witness used by the revenue. If yes, please produce evidence to support your contention.
The above details may be filled on or before the next date of hearing i.e. 13.07.2022.
Thanking you, (Binod Kumar) Commissioner of Income Tax, (Appeals)-28, New Delhi
From the above following is proved in the case of the assessee: Α.Υ.2012-13 i) No sign of real existence of the company or of any activities carried out was noticed during pre-search/search/post search visits to the premises purportedly connected with the companies managed by Sh. Mukesh Kumar, Including the registered office address. ii) The company was not having any supporting vouchers/bills. Books of account were being manufactured by the CA (Shri Girish Sharma) based on the statement of the bank account(s) and instructions of the entry operator (Shri Mukesh Kumar). iii) The appellant company had no real employees. iv) All the directors of the companies (which were being managed by Sh. Mukesh Kumar for providing accommodation entry) were petty people and were directors only for the namesake. vi) The company had no specific business premises either owned by it or rented. v) The company had no electricity connection in its name. vi) The appellant company had not been paying any society maintenance bill. vii) None of the purported director or employee or even Legal consultant was ever paid through cheque.
Therefore, the actions of the AOs in terms of treating these transactions as accommodation entries and disallowing claimed deduction, in the hands of the appellant company, is found to be in order. The addition (in form of disallowing the claimed deductions in respect of purported expenses) have been made because during the assessment proceedings, no details of nature of business were furnished and supporting evidence for incurring such expenses were furnished. During the present appellate proceedings, also, it was not the claim of the AR that such details/supporting documents were furnished, but has raised the legal issues which is not found to be tenable considering the facts on record.
The observations made in the Pere-7.1 above and the findings discussed In the assessment order proves beyond doubt that the sale& purchase, share premium and expenses booked in the profit and loss account are not genuine but are only accommodation entries. The AD has discussed in detail about the modus operandi of the company and conclusively proved that the appellant company is an entry providing company.
Accordingly, the assessing officer has computed the total amount of entry passed on in the relevant Financial Year and considering the case of the appellant the commission has been computed @2% on the entry provided in the form of share capital, share premium, loans & advances, Investments and ©1% on bogus purchases and sales.80% of such commission has been considered as Income in the hands of Sh. Mukesh Kumar on substantive basis and on protective basis in the hands of the assessee company, while 20% of such commission has been added on substantive basis in the hands of the appellant. Accordingly, the A.O. has computed the commission on entries provided as share capital, share premium, loans & advances, Investments @2.5% i.e. Rs. 43,128/- and on the entries reflected in the bank accounts in the form of credit and debit entries at 1.25% l.e. Rs. 12,75,630/-. Thus, the A.O. has computed the total commission income at Rs.13,18,758/- for the relevant F.Y.
7.4 Similarly it has been observed that similar view has been taken in all other related companies which have been used for providing accommodation entry by Sh. Mukesh Kumar. The list of such companies has been provided in Para-12, the assessment order in the case of Sh. Mukesh Kumar. The summary of the additions made on substantive basis in the hands of respective companies and in the hands of Sh. Mukesh Kumar has been tabulated below:
1330, 1331,1332 & 1333/Del/2023 Bell Flower Infrabuild (P) Ltd. Vs. ACIT A.Y. 2012-13: SI, Name of the company Total Commission Commission No. Commission income income added computed added substantially in the hands of substantially the company in the hands of the Sh. Mukesh Kumar 3187 3187 GAP Trading & Investment Pvt. 1 0 Ltd. Jai Ambe Foils Ltd. 21715844 21715844 2 0 3 Karon Information Systems India 0 0 0 Pvt. Ltd. 4 Subidha Buildtech Pvt. Ltd. 3544419 2835535 708884 5 First choice Propbuild Pvt. Ltd. 2556360 2045088 511272 ] K Vehicles Finance Pvt. Ltd. 14821 11857 2964 6 7 Aravali Infrabuild Pvt. Ltd. 4535368 3628295 907073 Bell Flower Infrabuild Pvt. Ltd. 1318758 1055006 263752 8 9 . 13670016 10936013 2734003 Mahashiv Metal and alloys Pvt. Ltd. Hlmgiri Infrabuild Pvt. Ltd. 5258935 4207148 1051787 10 Decent Agencies Pvt. Ltd. 21039770 16831816 4207954 11 Paras Fincap Pvt. Ltd. 1471750 1177400 294350 12 13 Navdisha International Marketing 0 0 0 Pvt. Ltd. 14 Malvin IT Systems India Pvt. Ltd. 0 0 0 15 Melody Enterprises Pvt. Ltd. 0 0 0 Emrick Traders India Pvt. Ltd 16 0 0 0 17 6220441 4976353 1244088 Polo Computers and Softwares Pvt. Ltd. Total 81349669 69423542 11926127
7.5 The next relevant question is whether action of charging commission in respect of increase in Share Capital, Share Application & Share Premium and in respect of Debits/Credits entries in Bank account in is sustainable?
7.6 The appellant did not submit any specific argument against such action except saying that there is no material to show that commission has been charged. It is noted that during the assessment proceedings (or even during the present appellate proceedings), no details/evidence were furnished to show as to how these were genuine transactions. In fact, during the search/pre-search/Post search enquiries/visits, no sign of genuine activity was seen/noticed. No books of accounts/supporting vouchers were found. As it has already been established and accepted fact that 1) Shri Mukesh Kumar is an entry operator. Shri Mukesh Kumar in his own statement admitted that he was charging commission for such activities.; ii) Several companies including this one (as per the assessment order dated: 28.12.2018 in the case of Mukesh Kumar) have been used by him for the purpose of providing accommodation entries, iii) It was appellant company and its directors who did not comply fully with the statutory requirements till the time and date was very near. Therefore, the conclusion that the activities of sale/ purchase, receipt of increase in share capital, debit/credit in the bank accounts are activities of providing accommodation entries cannot be find fault with. In fact, in view of the overwhelming material, including statement of Shri Mukesh Kumar, the preponderance of probabilities is in favour of charging commission in respect of all these transactions. During the assessment proceedings (or during the present appellate proceedings, for that matter), the appellant failed to produce any material to rebut any of the direct and circumstantial evidences against appellants. Also, the appellant failed to submit any material evidence to indicate the contrary conclusion. Therefore, I do not find any infirmity in the actions of the AOs in terms of charging commission in respect of sale / purchase, receipt of increase in share capital, debit/credit in the bank accounts.
Since, these activities were basically being carried out by Shri Mukesh Kumar by misusing the bank account maintained in name appellant company, the commission would naturallyMukesh Kumar(in respect of such accommodation entries provided through bank accounts). In view of the above discussion, the above question is answered in affirmative and consequently, AOs' actions in terms of making additions on the account of commission earned on increase in Share Capital, Share Application & Share Premium and in respect of Debits/Credits entries in Bank account are confirmed. 7.7 The next relevant question is whether action of charging commission in respect of sale/purchase, receipt of increase in share capital, debit/credit in the bank accounts maintained in the name of appellant company is sustainable.
The AR also argued that the AO has not made out a case as to how the appellant company has charged commission. I agree with the contention of the appellant's AR that although, the material on record conclusively proves that the transactions were carried out through the bank accounts in the name of the non-descript companies (including the appellant company under consideration) with a view to colour these transactions and to show them as genuine transactions in form of sale/purchase, receipt/ payment of share capital/share premium/ loan etc. It is also logical to conclude that the commission was being charged from the beneficiaries of these accommodation entries. This commission was being charged in cash. However, it is not proved that any part of this commission was income of the appellant company. In my considered opinion, none of the material cited in the assessment order suggested that the appellant company were entitled toreceive any part of the said commission. In order to assess any part of the said commission in the hands of the appellant company which artificial juridical persons, either the appellant company should have right to receive such part of commission (then, It 'accrues' to the appellant company) or some part the said commission should become property of the company (by way of route of share capital or any other receipt which is claimed to be tax free). Therefore, in spite of confirming the conclusion arrived at by the AO as mentioned earlier, Including the following conclusions, 1) No sign of real existence of the company or of any activities carried out was noticed during pre-search/search/post search visits to the premises purportedly connected with the companies managed by Sh. Mukesh Kumar, Including the registered office address. ii) The company was not having any supporting vouchers/bills. Books of account were being manufactured by the CA (Shri Girish Sharma) based on the statement of the bank account(s) and instructions of the entry operator (Shri Mukesh Kumar). iv) The appellant company had no real employees. v) All the directors of the companies (which were being managed by Sh. Mukesh Kumar for providing accommodation entry) were petty people and were directors only for the namesake. vi) The company had no specific business premises either owned by it or rented. vil) The company had no electricity connection in its name. viii) The appellant company had not been paying any society maintenance bill. ix) None of the purported director or employee or even Legal consultant was ever paid through cheque. Considering the above findings, I am of the considered opinion that the AO erred in making the impugned addition in terms of charging commission in the hands of the appellant company. Such commission should have been rightly charged in hands of actual beneficiary that is Individual accommodation entry operator (Shri Mukesh Kumar). In view of the above discussion, the above question is answered in negative and consequently, actions of the AOs in terms of making additions of Rs.13,18,758/- on account of commission (out of which, 80% on protective basis & 20% on substantive basis) in the hands of appellant company is not sustained and hence deleted. Further, since the 20% of the unaccounted commission(Rs. 2,63,752/-) was added in the case of the appellant on substantive basis, the summary of which has been provided in the table in Para 7.4 above, is not sustainable in the hands of the appellant company and the same should have been considered in the hands of the Individual entry operator, Sh. Mukesh Kumar in respective assessment year. The AO, therefore, may take remedial action u/s 148 r. w. Section 150 of the IT Act, 1961 in the hands of Sh. Mukesh Kumar in the relevant assessment year to make addition of unaccounted commission of Rs. 2,63,752/-. Therefore, in view of the above, these grounds i.e. 4, 5, 6&7 of appeals are Partly Allowed.
8. The appellant has taken an additional ground which says that "approval u/s 153D of the Act being mechanical and, invalid approval having been granted without due application of mind to the facts of the appellant and provision of law and therefore, order of assessment is Invalid and deserves to be quashed." In support of this appellant has submitted that "It is submitted that from perusal of section 153D of the Act, it is evident that it provides for approval of learned Additional Commissioner for each assessment year referred to section 153C of the Act. It is submitted that learned Joint Commissioner therefore enquired to verified and approved that each of assessment year is complies with For BEL ROWK WOULD PRIVATE Ltd as well as procedure laid down under the Act. It is submitted that, for each unabated and abated assessments, the learned Assessing Officer and the Approving Authority [Additional CIT] shall have to verify the incriminating material found during the course of search or the seized material if pertain to the same assessment year and Its basis. It is therefore submitted that, for granting approval under section 153D of the Act, the Approving Authority shall have to verify and consider each assessment year and shall have to apply independent mind to the material on record to see whether in each assessment year there are un-abated or abated assessments and their effect, if any. It is however submitted that in the present case, the Approving Authority has granted common approval and, therefore, there is no application of mind on the part of learned Addl. Commissioner of Income Tax Central Range 4, New Delhi while granting common approval instead of granting approval under section 153D for each assessment years separately. Reliance is placed on decision of Delhi Bench of Hon'ble Tribunal in the case of Sanjay Duggal vs. ACIT and others in 1813/D/2019 and others dated 19.1.2021. "The Appellant has also relied upon several other judgments which has been reproduced in the forgoing para. 8.1 Admission to allowing additional ground: The powers conferred on the CIT(A) by the IT Act are much wider than the powers of an ordinary Court of Appeal. Once the assessment comes before the CIT(A), his competence is not restricted to examining those aspects of assessment which are complained of by the assessee but ranges over the whole assessment and it is open for him to correct the AO not only with regard to matter raised by the assessee in appeal but also with regard to any other matter considered by the AO and determined in the course of assessment. In other words, the powers of the CIT(A) is coterminous with that of the AO. He can do whatever the AO can do and can direct the AO co do what he failed to do. Refer: Kanvur Coal Syndicate 53 ITR 225 (SCI In view of this, the Courts have taken a view that there is no reason to ustify the curtailment of powers of the CIT(A) to entertain additional rounds of appeal raised by the Assessee in seeking modification of the sessment order passed by the AO. Jute Corp. of India Ltd. 187 For BELL FLOWER INFRABUILD PRIVATE LIM(SC) National Thermal Power Co. Ltd. 229 ITR 383 (BC), Ahmedabad Electricity Co. Ltd. 199 ITR 351 (Bom) (FB), Further, the AD In his remand report has also not raised any objection against the additional ground taken by the assessee. Thus, the additional ground taken is allowed to be considered. 8.2 The AO in his remand report has submitted that: The above submissions of the assessee company, are not acceptable as the contentions raised therein are not supported by any documentary evidence. In this respect, it is submitted that before passing original assessment order u/s 153A/153C of the Act, a draft assessment order is to be sent to Additional CIT for obtaining prior approval u/s 153D of the Act. The seized material etc. along with appraisal report are also to be provided to the Addl. CIT having jurisdiction over the case. Thereafter, the Addl. CIT first examines the seized material, applies his mind and then after going through the draft assessment order, he issues approval u/s 153D of the Act to pass the assessment order through his letter sent to AC. In this process, the assessee company is not called for by the Addl. CIT because it is a departmental internal administrative matter. In view of the facts stated above it cannot be said that no valid approval had been obtained u/s 153D of the Act, for passing original assessment order u/s153C of the Act. Also, it cannot be said that the assessment made u/s 153C is invalid and not in accordance with law. It can also not be said that the Addl. CIT has granted approval u/s 153D without due application of his mind. A copy of order of approval u/s 153D of the Act granted by the Addl. CIT vide his letter dated 24.12.2018 is also enclosed herewith. It is also important to submit that there is mo bar in the Income Tax Act to pass a common order while granting approval by Addl. CIT to the AOs of all circles/Ranges. Further as per CBDT guidelines as contained in Search and Seizure Assessment F.No. 286/161/2006-IT(Inv.II) issued on 22.12.2006.
The AO and Range Head should jointly scrutinize the appraisal report and seized material and had to examine: Cases where notice u/s 153A of the I.T Act, 1961 are required to be issued. -Adetailed questionnaire should be prepared by the AD under the guidance of Range Head mentioning details of the Annexures relating to the seized material. The final show cause should be prepared in consultation with the Addl. CIT. Draft order should be prepared in consultation with the Addl.CIT. Further, it is also needless to mention that the appraisal report was forwarded to the Pr.CIT and Range Head along-with the AO. Further, during assessment proceedings, the AO had forwarded drafted questionnaire to the range head, vide letter dated 04.10.2018 and the Range Head after analysing the draft questionnaire, had approved the questionnaire and sent to the AO vide letter dated 27.10.2018(copy enclosed), it clearly indicates that the Range Head had gone through the issues involved and the material available with the department which was required to be further clarified by the assessee. It clearly indicates that Range Head had applied his mind and due diligence before giving approval u/s 153D of the Income Tax Act, 1961 during the block assessment of assessee company. Hence, the approval given by the Range Head with respect to the draft assessment order proposed by the AO cannot be termed as mechanical. Further, in view of the above as per the CBDT guidelines stated above, the due procedure was followed during block assessment proceedings by AO and Range Head and there was no mechanical procedure adopted. Further, the case-laws relied upon by the assessee company are also of no use." 8.3 The submission of the assessee and the report submitted by the AO is perused. It has been found that the AO has to be in constant touch with the Jt./ Addl. Commissioner for approval of issuance of questionnaires and to discuss the issues involved on a regular basis. It cannot be said that the AO has just sent the draft order to get the approval of it U/s 153D. The Joint Commissioner has complete knowledge of the facts of the cases since the matters are time barring and he/she regularly interact with the Assessing Officers to get hold of the progress in the cases which he/she EDhas to approve. The final show cause notice and draft assessment order are also prepared by the AO in consultation of the Joint./ Addl. Commissioner. It appears that the AO has followed the CBDT guidelines stated in above para (8.2) and the due procedure was followed during block assessment proceedings by AO and Range Head and there was no mechanical procedure adopted. From the remand report submitted by the AO It is found that the AO had submitted questionnaire on 04.10.2018 which got approved on 27.10.2018. Further, the AO also submitted that draft assessment order for approval before the Jt./ Addl. Commissioner which was approved as per provision U/s 153D of the IT Act. The appellant cannot say that there was no application of mind just by seeing the approval letter of the Jt./ Addl. Commissioner. It is a well-known fact that AO & Jt./ Addl. Commissioner have to keep interacting regularly and discuss the cases which are being time barred in near future. Many a times, assessee just keep delaying the submissions so that no adverse findings are made or can take flimsy legal grounds before the appellate authorities. In this case too, the assessment order reveals that the assessee was not complying regularly and penalty notice U/s 271(1)(b) of the Act was also Issued for non-compliance. The appellant company has also not made full submission as demanded by the AO. 8.4 The appellant further submitted that the assessment record, seized materials and appraisal report must be available before approving authority. It is a normal practice in the department that the draft order is put up along with the assessment records and relied upon documents before the approving authority and the additional copy of the Appraisal Report is already given to the Jt./Addl. Commissioner. Further, from the records it is nowhere evident which proves that these records were not provided to the approving authority. 8.5 Thus, the issue raised by the appellant does not find to be proper and just. The case laws relied upon by the appellant is not applicable inthis case as the facts of this case is different. Considering the facts discussed above, it has been held that the approving authority had approved the assessment order as per provision U/s 153D of the IT Act. Accordingly, the additional ground taken by the Appellant is dismissed.
In result the appeal is "Partly Allowed."
Considering the fact that the Ld. CIT(A) has minutely adjudicated all the issues involved in the Appeals filed by the Assessee for AY 2012-13 to 2016-17, the Assessee has not appeared before the Tribunal even after issuing several notices to the registered address, since the findings and the conclusions of the CIT(A) has not been disputed by referring any documents or oral arguments, we find no error or infirmity in the findings, observations and the adjudication made by the CIT(A). Accordingly, we find no merit in the Grounds of Appeal of the Assessee.
In the result, Appeal in 1330/Del/2023, 1331/Del/2023, 1332/Del/2023 and 1333/Del/2023 are dismissed.
Order pronounced in open Court on 23rd October, 2024