SHRI. TARSEM GOYAL,SIRSA vs. PR.CIT, ROHTAK

आदेश/Order

Per Sudhanshu Srivastava, Judicial Member:

The captioned six appeals, preferred by the respective

assesses, are directed against the separate orders dated

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 3 30.3.2021 passed u/s 263 of the Income Tax Act, 1961

(hereinafter called ‘the Act’) by the Ld. Pr. Commissioner of

Income Tax (Pr. CIT) for Assessment Year (AY) 2016-17. Since

common issues have been raised in all these appeals, therefore,

they were heard together and are being disposed of by this

common order.

2.0 The grounds raised in the appeals are as under:

2.1 That the finding of learned Principal Commissioner of Income Tax that order of the learned Assessing Officer is erroneous and prejudicial to the interest of revenue on the following basis is factually incorrect, legally misconceived, contrary to evidence on record; and in any case is vague, based on surmiseful considerations; and therefore unsustainable:

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 4 a) That since during the assessment proceedings the AO had issued letter to creditors and debtors and they were either returned back unserved or were not replied to which led to the conclusion by the AO himself that assessee had bogus creditors and debtors and therefore addition on this account was required to be made however no such addition was made by the AO;

b) That since the assessee has shown bogus creditors the purchases remained unverified. The AO was required to disallow the purchases however no such addition was made by the AO;

c) That assessee had shown addition of Rs. 3,63,458/- in his capital account on account of compensation received however no details have been filed by the assessee during assessment proceedings as well as during current proceedings and AO has not enquired into the nature of these receipts and its taxability;

d) That assessee has shown an addition of Rs. 2,55,800/- in property at Meerpur and AO has made no enquiry in respect of this property such sources investment in purchase of property has not been quantified;

e) That the AO conducted no enquiry regarding creditors and debtors shown by the assessee;

f) That there is clear lack of inquiry regarding additions made in the capital account and addition made in property;

2.2 That the learned Pr. Commissioner of Income Tax has failed to appreciate that once the learned Assessing Officer on examination of the fac:s on record and after making all possible enquiries had made additions by rejecting the books of accounts u/s 145 of the Act and estimating the profits and further also made disallowance of expenses and therefore computed thj net profit which estimation and computation have neither been rejected nor raised, in such circumstances the order of revision is perse misconceived, misplaced and untenable, more

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 5 particularly when income surrendered in the course of survey on account of excess cash, unexplained investment, unexplained expenditure and unsecured loans have been separately brought to tax then such an order of assessment could not be regarded as erroneous in as much as prejudicial to the interest of revenue merely because the learned Pr. Commissioner of Income Tax had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible or unsustainable view.

2.3 That the learned Principal Commissioner of Income Tax has erred in holding that it is a case of "lack of enquiry" and, further failing to appreciate that alleged inadequate enquiry in the manner suggested without any independent evidence and, without any further enquiries by him cannot be a basis for assumption of jurisdiction u/s 263 of the Act.

2.4 That the learned Pr. Commissioner of Income Tax has failed to appreciate that once the learned Assessing Officer on examination of the facts on record and after making all possible enquiries had accepted claim of the appellant then such an order of assessment could not be regarded as erroneous in as much as prejudicial to the interest of revenue merely because the learned Pr. Commissioner of Income Tax had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible view.

2.5 That the learned Pr. Commissioner of Income Tax has also failed to appreciate that, u/s 263 of the Act, an order of assessment cannot be set-aside to simply to make further enquiries and thereafter pass fresh order of assessment and as such, impugned order is contrary to law and hence, unsustainable

2.6 That the learned Principal Commissioner of Income Tax has failed to appreciate that surmises, conjecture and suspicion could not be a basis much less a valid basis to invoke section 263 of the Act.

2.7 That while passing the order u/s 263 of the Act the learned Principal Commission of Income Tax

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 6 cannot travel beyond the show cause notice and therefore findings and observation and also the material relied upon not referred in the show cause notice but made part of the order could neither in law and nor on fact be made a basis to assume jurisdiction u/s 263 of the Act; and thus order on this ground alone deserve to be quashed t s such.

2.8 That various other adverse findings recorded in the notice u/s 263 of the Act and, also in impugned order are factually incorrect, vague, legally misconceived and untenable.

Prayer - It is therefore prayed that, impugned order dated 30.3.2021 under section 263 of the Act be held to be without jurisdiction and, therefore be quashed and appeal of the appellant be allowed.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 7 Act; and thus order on this ground alone deserve to be quashed as such.

a) That since during the assessment proceedings the AO had issued letters to creditors and they were either returned back unserved or were not replied to which led to the conclusion by the AO himself that assessee had bogus creditors and therefore addition on this account was required to be made however no such addition was made by the AO;

b) That since the assessee has shown bogus creditors the purchases remained unverified. The AO was required to disallow the purchases however no such addition was made by the AO;

c) That the AO conducted no enquiry in respect of unsecured loans from Sh. Mohit Mehta and Smt. Satya Dev; and

d) That there is clear lack of inquiry regarding purchase of fixed assets

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 8 interest of revenue merely because the learned Commissioner of Income Tax had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible or unsustainable view.

Prayer It is therefore prayed that, impugned order dated 30.3.2021 under section 263 of the Act be held to be without jurisdiction and, therefore be quashed and appeal of the appellant be allowed.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 9 2. That the conclusion of learned Principal Commissioner of Income Tax that "the AO has passed the order dated 29.12.2018 in a very casual manner without due diligence and without conducting any worthwhile enquiries. Therefore, it is very clear that assessment proceedings completed u/s 143(3) of the Act are erroneous so far as prejudicial to the interest of the revenue in terms of provisions of section 263 of the Act including Explanation 2 inserted by the Finance Act, 2015 w.e.f. 01.06.2015" is based on fundamental misconception of facts and provisions of law and thus not in accordance with law and, therefore untenable.

2.1 That the finding of learned Principal Commissioner of Income Tax that order of the learned Assessing Officer is erroneous and prejudicial to the interest of revenue on the following basis is factually incorrect, legally misconceived, contrary to evidence on record; and in any case is vague, based on surmiseful considerations; and therefore unsustainable:

a) That since during the assessment proceedings the AO had issued letter to creditors and debtors and they were either returned back unserved or were not replied to which led to the conclusion by the AO himself that assessee had bogus creditors and debtors and therefore addition on this account was required to be made however no such addition was made by the AO;

b) That since the assessee has shown bogus creditors the purchases remained unverified. The AO was required to disallow the purchases however no such addition was made by the AO;

c) That Assessing officer conduced no enquiry in respect of investment made for construction of house and did not arrive at the actual investment made by the assessee;

d) That Assessing officer has made no enquiry in respect of property and the source of investment in purchase of property has not been quantified.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 10 e) That the Assessing officer conducted no enquiry regarding the purchases and sales made by the assessee ;

f) That there is clear lack of inquiry regarding purchase of fixed assets.

2.2 That the learned Pr. Commissioner of Income Tax has failed to appreciate that once the learned Assessing Officer on examination of the facts on record and after making all possible enquiries had made additions by rejecting the books of accounts u/s 145 of the Act and estimating the profits and further also made disallowance of expenses and therefore computed the net profit which estimation and computation have neither been rejected nor raised, in such circumstances the order of revision is perse misconceived, misplaced and untenable, more particularly when income surrendered in the course of survey on account of excess cash, unexplained investment, unexplained expenditure and unsecured loans have been separately brought to tax then such an order of assessment could not be regarded as erroneous in as much as prejudicial to the interest of revenue merely because the learned Pr. Commissioner of Income Tax had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible or unsustainable view.

2.3 That the learned Principal Commissioner of Income Tax has erred in holding that it is a case of "lack of enquiry" and, further failing to appreciate that alleged inadequate enquiry in the manner suggested without any independent evidence and, without any further enquiries by him cannot be a basis for assumption of jurisdiction u/s 263 of the Act.

2.4 That the learned Pr. Commissioner of Income Tax has failed to appreciate that once the learned Assessing Officer on examination of the facts on record and after making all possible enquiries had accepted claim of the appellant then such an order of assessment could not be regarded as erroneous in as much as prejudicial to the interest of revenue merely because the learned Pr. Commissioner of Income Tax

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 11 had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible view.

2.5 That the learned Pr. Commissioner of Income Tax has also failed to appreciate that, u/s 263 of the Act, an order of assessment cannot be set-aside to simply to make further enquiries and thereafter pass fresh order of assessment and as such, impugned order is contrary to law and hence, unsustainable.

2.6 That the learned Principal Commissioner of Income Tax has failed to appreciate that surmises, conjecture and suspicion could not be a basis much less a valid basis to invoke section 263 of the Act.

2.7 That while passing the order u/s 263 of the Act the learned Principal Commission of Income Tax cannot travel beyond the show cause notice and therefore findings and observation and also the material relied upon not referred in the show cause notice but made part of the order could neither in law and nor on fact be made a basis to assume jurisdiction u/s 263 of the Act; and thus order on this ground alone deserve to be quashed as such.

2.8 That various other adverse findings recorded in the notice u/s 263 of the Act and, also in impugned order are factually incorrect, vague, legally misconceived and untenable.

Prayer - It is therefore prayed that, impugned order dated 30.3.2021 under section 263 of the Act be held to be without jurisdiction and, therefore be quashed and appeal of the appellant be allowed.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 12 1. That order dated 30.3.2021 u/s 263 of the Act by learned Principal Commissioner of Income Tax, Rohtak has been made without satisfying the statutory preconditions contained in the Act and is therefore without jurisdiction and thus, deserves to be quashed as such.

2.1 That the finding of learned Principal Commissioner of Income Tax that order of the learned Assessing Officer is erroneous and prejudicial to the interest of revenue on the following basis is factually incorrect, legally misconceived, contrary to evidence on record; and in any case is vague, based on surmiseful considerations; and therefore unsustainable:

a) That since during the assessment proceedings the AO had issued letter to creditors and debtors and they were either returned back unserved or were not replied to which led to the conclusion by the AO himself that assessee had bogus creditors and debtors and therefore addition on this account was required to be made however no such addition was made by the AO;

b) That since the assessee has shown bogus creditors the purchases remained unverified. The AO was required to disallow the purchases however no such addition was made by the AO;

c) That the Assessing officer conducted no enquiry regarding the purchases and sales made by the assessee;

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 13 d) That there is clear lack of inquiry regarding purchase of fixed assets.

2.2 That the learned Pr. Commissioner of Income Tax has failed to appreciate that once the learned Assessing Officer on examination of the facts on record and after making all possible enquiries had made additions by rejecting the books of accounts u/s 145 of the Act and estimating the profits and further also made disallowance of expenses and therefore computed the net profit which estimation and computation have neither been rejected nor raised, in such circumstances the order of revision is perse misconceived, misplaced and untenable, more particularly when income surrendered in the course of survey on account of excess cash, unexplained investment, unexplained expenditure and unsecured loans have been separately brought to tax then such an order of assessment could not be regarded as erroneous in as much as prejudicial to the interest of revenue merely because the learned Pr. Commissioner of Income Tax had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible or unsustainable view.

2.3 That the learned Principal Commissioner of Income Tax has erred in holding that it is a case of "lack of enquiry" and, further failing to appreciate that alleged inadequate enquiry in the manner suggested without any independent evidence and, without any further enquiries by him cannot be a basis for assumption of jurisdiction u/s 263 of the Act.

2.4 That the learned Pr. Commissioner of Income Tax has failed to appreciate that once the learned Assessing Officer on examination of the facts on record and after making all possible enquiries had accepted claim of the appellant then such an order of assessment could not be regarded as erroneous in as much as prejudicial to the interest of revenue merely because the learned Pr. Commissioner of Income Tax had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible view.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 14 2.5 That the learned Pr. Commissioner of Income Tax has also failed to appreciate that, u/s 263 of the Act, an order of assessment cannot be set-aside to simply to make further enquiries and thereafter pass fresh order of assessment and as such, impugned order is contrary to law and hence, unsustainable

2.6 That the learned Principal Commissioner of Income Tax has failed to appreciate that surmises, conjecture and suspicion could not be a basis much less a valid basis to invoke section 263 of the Act.

2.7 That while passing the order u/s 263 of the Act the learned Principal Commission of Income Tax cannot travel beyond the show cause notice and therefore findings and observation and also the material relied upon not referred in the show cause notice but made part of the order could neither in law and nor on fact be made a basis to assume jurisdiction u/s 263 of the Act; and thus order on this ground alone deserve to be quashed as such.

2.8 That various other adverse findings recorded in the notice u/s 263 of the Act and, also in impugned order are factually incorrect, vague, legally misconceived and untenable.

Prayer - It is therefore prayed that, impugned order dated 30.3.2021 under section 263 of the Act be held to be without jurisdiction and, therefore be quashed and appeal of the appellant be allowed.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 15

2.1 That the finding of learned Principal Commissioner of Income Tax that order of the learned Assessing Officer is erroneous and prejudicial to the interest of revenue on the following basis is factually incorrect, legally misconceived, contrary to evidence on record; and in any case is vague, based on surmiseful considerations; and therefore unsustainable:

a) That since during the assessment proceedings the AO had issued letter to creditors and debtors and they were either returned back unserved or were not replied to which led to the conclusion by the AO himself that assessee had bogus creditors and debtors and therefore addition on this account was required to be made however no such addition was made by the AO;

b) That during the assessment proceedings itself it was established that the assessee has shown fake mode of transportation of goods, therefore the loss claimed by the assessee on sale was bogus one and was required to be disallowed and the AO was required to disallow the losses on bogus sale however no such disallowance made by the AO on this account;

c) That since the assessee had shown debtors amounting to Rs. 12.78 crore however no inquiry was made to verify the same particularly when

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 16 there were glaring evidences of fake transport mode available with the A.O; and

d) That the AO conducted no enquiry regarding that the assessee had shown fake transportation receipt therefore the purchases remained unverified;

e) That the Assessing officer conducted no equiry regarding the assessee has shown penalty of Rs. 3408016/- appearing in the Balance Sheet.

2.2 That the learned Pr. Commissioner of Income Tax has failed to appreciate that once the learned Assessing Officer on examination of the fac:s on record and after making all possible enquiries had made additions by rejecting the books of accounts u/s 145 of the Act and estimating the profits and further also made disallowance of expenses and therefore computed the net profit which estimation and computation have neither been rejected nor raised, in such circumstances the order of revision is perse misconceived, misplaced and untenable, more particularly when income surrendered in the course of survey on account of excess cash, unexplained investment, unexplained expenditure and unsecured loans have been separately brought to tax then such an order of assessment could not be regarded as erroneous in as much as prejudicial to the interest of revenue merely because the learned Pr. Commissioner of Income Tax had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible or unsustainable view.

2.3 That the learned Principal Commissioner of Income Tax has erred in holding that it is a case of "lack of enquiry" and, further failing to appreciate that alleged inadequate enquiry in the manner suggested without any independent evidence and, without any further enquiries by him cannot be a basis for assumption of jurisdiction u/s 263 of the Act.

2.4 That the learned Pr. Commissioner of Income Tax has failed to appreciate that once the learned Assessing Officer on examination of the facts on record and after making all possible enquiries had accepted

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 17 claim of the appellant then such an order of assessment could not be regarded as erroneous in as much as prejudicial to the interest of revenue merely because the learned Pr. Commissioner of Income Tax had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible view.

2.5 That the learned Pr. Commissioner of Income Tax has also failed to appreciate that, u/s 263 of the Act, an order of assessment cannot be set-aside to simply to make further enquiries and thereafter pass fresh order of assessment and as such, impugned order is contrary to law and hence, unsustainable

2.6 That the learned Principal Commissioner of Income Tax has failed to appreciate that surmises, conjecture and suspicion could not be a basis much less a valid basis to invoke section 263 of the Act.

2.7 That while passing the order u/s 263 of the Act the learned Principal Commission of Income Tax cannot travel beyond the show cause notice and therefore findings and observation and also the material relied upon not referred in the show cause notice but made part of the order could neither in law and nor on fact be made a basis to assume jurisdiction u/s 263 of the Act; and thus order on this ground alone deserve to be quashed t s such.

2.8 That various other adverse findings recorded in the notice u/s 263 of the Act and, also in impugned order are factually incorrect, vague, legally misconceived and untenable.

Prayer - It is therefore prayed that, impugned order dated 30.3.2021 under section 263 of the Act be held to be without jurisdiction and, therefore be quashed and appeal of the appellant be allowed.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 18 6. ITA No. 157/Chd/2021:

2.1 That the finding of learned Principal Commissioner of Income Tax that order of the learned Assessing Officer is erroneous and prejudicial to the interest of revenue on the following basis is factually incorrect, legally misconceived, contrary to evidence on record; and in any case is vague, based on surmiseful considerations; and therefore unsustainable:

a) That since during the assessment proceedings the AO had issued letter to creditors and debtors and they were either returned back unserved or were not replied to which led to the conclusion by the AO himself that assessee had bogus creditors and debtors and therefore addition on this account was required to be made however no such addition was made by the AO;

b) That during the assessment proceedings itself it was established that the assessee has shown fake mode of transportation of goods, therefore the loss claimed by the assessee on sale was bogus one and was required to be disallowed and the AO was required to disallow the losses on bogus sale however no such disallowance made by the AO on this account;

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 19

c) That since the assessee had shown debtors amounting to Rs. 21.84 crores however no inquiry was made to verify the same particularly when the glaring evidences of fake transport mode were available with the A.O; and

d) That the AO conducted no enquiry regarding that the assessee had shown fake transportation receipt therefore the purchases remained unverified;

e) That the AO should enquire into the amount invested by the assessee in construction of building and if it is required to do so, refer the matter to valuation officer for valuation of property;

f) That investment and sources should be inquired into by examining documentary evidences

2.2 That the learned Pr. Commissioner of Income Tax has failed to appreciate that once the learned Assessing Officer on examination of the facts on record and after making all possible enquiries had made additions by rejecting the books of accounts u/s 145 of the Act and estimating the profits and further also made disallowance of expenses and therefore computed the net profit which estimation and computation have neither been rejected nor raised, in such circumstances the order of revision is perse misconceived, misplaced and untenable, more particularly when income surrendered in the course of survey on account of excess cash, unexplained investment, unexplained expenditure and unsecured loans have been separately brought to tax then such an order of assessment could not be regarded as erroneous in as much as prejudicial to the interest of revenue merely because the learned Pr. Commissioner of Income Tax had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible or unsustainable view.

2.3 That the learned Principal Commissioner of Income Tax has erred in holding that it is a case of "lack of enquiry" and, further failing to appreciate that alleged inadequate enquiry in the manner suggested

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 20 without any independent evidence and, without any further enquiries by him cannot be a basis for assumption of jurisdiction u/s 263 of the Act.

2.4 That the learned Pr. Commissioner of Income Tax has failed to appreciate that once the learned Assessing Officer on examination of the facts on record and after making all possible enquiries had accepted claim of the appellant then such an order of assessment could not be regarded as erroneous in as much as prejudicial to the interest of revenue merely because the learned Pr. Commissioner of Income Tax had a different opinion and that too, without having established in any manner that, view adopted by the learned Assessing Officer was an impossible view.

2.5 That the learned Pr. Commissioner of Income Tax has also failed to appreciate that, u/s 263 of the Act, an order of assessment cannot be set-aside to simply to make further enquiries and thereafter pass fresh order of assessment and as such, impugned order is contrary to law and hence, unsustainable

2.6 That the learned Principal Commissioner of Income Tax has failed to appreciate that surmises, conjecture and suspicion could not be a basis much less a valid basis to invoke section 263 of the Act.

2.7 That while passing the order u/s 263 of the Act the learned Principal Commission of Income Tax cannot travel beyond the show cause notice and therefore findings and observation and also the material relied upon not referred in the show cause notice but made part of the order could neither in law and nor on fact be made a basis to assume jurisdiction u/s 263 of the Act; and thus order on this ground alone deserve to be quashed as such.

2.8 That various other adverse findings recorded in the notice u/s 263 of the Act and, also in impugned order are factually incorrect, vague, legally misconceived and untenable.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 21 therefore the order made is illegal, invalid and, vitiated order

Prayer - It is therefore prayed that, impugned order dated 30.3.2021 under section 263 of the Act be held to be without jurisdiction and, therefore be quashed and appeal of the appellant be allowed.

3.0 ITA No. 150/Chd/2021 for A.Y. 2016-17 in the case of

M/s Pardeep Ispat (P) Ltd. is taken as the lead case. The Ld. Pr.

CIT in passing order u/s 263 of the Act has held that the

assessment proceedings completed u/s 143(3) of the Act on

30.12.2018 were erroneous in so far as prejudicial to the interest

of the revenue and, accordingly the assessment order made was

set aside with the direction to pass an order afresh in accordance

with law.

4.0 The brief facts of the case are that the assessee deals

in trading business of iron and cement in the name and style of

M/s Pardeep Ispat (P) Ltd., Sirsa. Return declaring an income of

Rs. 89,620/- was e-filed by the assessee on 12.10.2016 which

was processed as such u/s 143(1) of the Act. Subsequently, the

case was selected for compulsory scrutiny and notice was issued

u/s 143(2) of the Act. A survey operation u/s 133A of the Act was

carried out at the business premises on 10.9.2015. During the

course of survey, some excess cash, unaccounted loans and

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 22 advances to various parties, unexplained investment in furniture

and fixtures were found. The assessee voluntarily offered

surrender of additional income of Rs. 31,00,000/- (Rupees

Thirty-one lakh) over and above the normal business income for

the assessment year 2016-17. From a perusal of the Income Tax

return and audit report for the year under consideration, it was

noticed by the Assessing Officer (AO) that the assessee had

shown its business turnover at Rs. 2,30,72,738/- and shown

gross loss of Rs. 23,44,693/- which was (-) 0.16% of the total

turnover. In order to verify the genuineness of the assessee’s

return of income, the assessee was required by the AO to provide

complete addresses and furnish confirmed copies of accounts of

all the sundry creditors. The assessee furnished unconfirmed

copies of accounts in respect of sundry creditors/debtors. In

some of the cases, addresses of the creditors were not provided.

In cases, where addresses had been provided, information was

called in 17 cases u/s 133(6) of the Act and the sundry debtors

and creditors were asked to provide confirmed copies of account

of the assessee from their books of account and the resultant

situation of these notices has been summarized in the order of

assessment as under:

Sr. Status No. of cases

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 23 No. 1 Received back undelivered - 2 Neither notice received back nor information has 16 been received 3 Information received 1

4.1 In these circumstances, the sundry creditors were held

by the Assessing Officer to be not verifiable and, thus, the

purchases shown from such sundry creditors were also held to be

doubtful. The AO observed that the assessee had shown bogus

debtors and creditors to book bogus loss. Moreover, since the

assessee had also failed to produce the books of accounts, it was

concluded that the assessee had declared huge loss just to adjust

the income surrendered at the time of survey. The book results

declared by the assessee were, thus, held to be not correct and

the same were rejected by invoking provisions of section 145 of

the Act. Income tax returns and audit reports of the assessee for

assessment years 2017-18 and 2018-19 were also perused

wherein the assessee had shown gross profit as under:

AY Gross profit 2017-18 1.73% 2018-19 0.56% Average GP 1.145%

4.2 Therefore, in the absence of purchase/sale bills and

other relevant information, the AO applied average gross profit

rate at 1.145% on the turnover of Rs. 2,30,72,738/- which

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 24 worked out to Rs. 2,64,182/-. Further, the assessee had claimed

revenue expenses in the Profit & Loss account at Rs. 7,57,238/-.

Out of these expenses an amount of Rs. 1,20,000/-, claimed on

account of depreciation on furniture and fixtures, were held to be

not allowable to the assessee in view of section 115BBE(2) of the

Act. In respect of the remaining expenses claimed by the

assessee at Rs. 6,37,238/- (7,57,238-1,20,000), in absence of

any bills/vouchers in respect of these expenses, the same were

held to be not verifiable and a lump sum disallowance @ 80% of

the total expenses claimed was made which worked out at Rs.

5,09,790/-. Thus, total disallowance out of expenses claimed by

the assessee was made at Rs. 6,29,790/- (Rs. 5,09,790/- +

1,20,000). The net income from business was, thus, computed at

(2,64,182-7,57,238+6,29,790) Rs. 1,36,734/-. The additional

income surrendered by the assessee on account of unaccounted

loans and advances at Rs. 11,00,000/-, unexplained investment

in furniture and fixture at Rs. 12,00,000/- was assessed u/s 69

of the Act and Rs. 8,00,000/- on account of unexplained cash

was assessed u/s 69A of the Act. The assessment was

completed under section 143(3) of the Act vide order dated

30.12.2018 at an income of Rs. 32,36,730/-.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 25 4.3 Subsequently, a notice was issued u/s 263 of the Act

on 18.3.2021 by the Ld. Pr. CIT mentioning instances of failure

on the part of the AO and the assessee was required to show

cause as to why the assessment proceedings for A.Y. 2016-17,

vide order dated 30.12.2018 u/s 143(3) should not be cancelled

by invoking the provisions of section 263 of the Act. For the sake

of ready reference, the relevant portion of the notice mentioning

instances of failure is being reproduced as under:

“2 The assessment record for the period under consideration was called upon and examined. a) On such examination, it has been noticed that letters were issued by the AO to the creditors and the same were neither replied to nor returned back. You have not given full details of all creditors during the assessment proceedings. Also, on perusal of assessment order it is seen that the assessee has shown bogus creditors. Therefore, it is clear that the creditors remained unverified. b) During the assessment proceedings the AO had observed that the assessee had shown bogus creditors, therefore the purchases remained unverified for the year under consideration. c) You have received unsecured loans from Mohit Mehta and Smt. Sata Devi. However neither you have submitted confirmation of accounts nor the AO has called for. The AO has also failed to make independent enquiry to verify the genuineness of the said loans. Failure on the part of the AO to examine the above issues by conducting any enquiries renders the assessment order erroneous in so far as it is prejudicial to the interest of revenue.”

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 26 4.4 The director of the company submitted the reply vide

letter dated 23.3.2021 and also sought adjournment to file

further details. Since this was a time-barring matter,

proceedings were finalized on the basis of the reply filed by the

assessee on 23.3.2021. The Ld. Pr. CIT held that there was a

clear cut lack of enquiry and the order of the AO was held to be

erroneous and prejudicial to the interest of revenue in view of the

reasons detailed below:

“1 During the assessment proceedings the AO had issued letters to creditors and they were entire returned back unserved or were not relied to. This led to the conclusion by the A.O. himself that assessee had bogus creditors and therefore addition on this account was required to be made however no such addition was made by the A.O. on this account, therefore the order of the A.O. was clearly erroneous and prejudicial to the interest of Revenue. 2 Since the assessee has shown bogus creditors the purchases remained unverified. The AO was required to disallow the purchases however o such addition was made by the A.O. on this account, therefore the order of the AO was erroneous and prejudicial to the interest of Revenue. 3 During the year the assessee had shown unsecured loans from Sh. Mohit Mehta and Smt. Satya Devi. Neither the assessee had filed copy of accounts and confirmation of the lender nor the AO had called for the same. Therefore the genuineness of transaction and creditworthiness of the lender could not be established. Since the AO conducted no enquiry on the issue the order of the A.O. was erroneous and prejudicial to the interest of Revenue. The AO is directed to conduct detailed enquiries regarding the purchases and sales made by the assessee by conducting third party verifications. The creditors should also be examined since the SO has

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 27 himself stated in the assessment order that the inquiry letters sent to the creditors either remained unserved or were returned back. This indicates that the creditors are bogus. After inquiries necessary action should be taken as per law and necessary additions should be made. There is a clear lack of inquiry regarding purchase of fixed assets. The AO should examine this issue by way of inquiry supported by documentary evidences. Purchase vouchers should be examined. Regarding the issue of investment made in construction of house the AO should conduct inquiries made therein. The A.O. should also conduct enquiry by issuing letters to the persons who have given unsecured loans to verify genuineness of transaction and creditworthiness of the lenders. If required statements should be recorded.”

4.5 Aggrieved with the order passed by the Ld. Pr. CIT, the

assessee is now before this Tribunal (ITAT) and has challenged

the proceedings u/s 263 of the Act. The grounds raised by the

assessee have already been reproduced in Para 2 above.

5.0 Before us, the Ld. Authorised Representative (AR)

submitted that the impugned order was passed without satisfying

the statutory provisions in the Act. It was submitted that it is not

a case of lack of enquiry and also that it is not a case of

inadequate enquiry whereby an unsustainable view has been

formed by the Assessing officer. It was submitted that that if the

books are rejected, then the profit declared by assessee in the

past or subsequent years should be adopted for estimation of

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 28 profit for instant year. Reliance was placed on the following

judgments:

i) 288 ITR 10 (SC) Kachwala Gems v. JCIT

ii) 374 ITR 545 (P&H) CIT v. RajinderParashad Jain

iii) 45 ITR (T) 33 (Chd) DCIT v. Smart Value Product & Services Ltd.

5.1 It was further submitted that once the learned Pr. CIT

has not disputed the action of the Assessing Officer vis-a-vis the

rejection of books of accounts, the revenue could not rely on the

rejected books of account for making the additions on account of

trade creditors. It was submitted that since the income of the

assessee has been estimated and gross profit rate has been

applied, no separate addition was called for either of the amounts

incurred on the purchase or sundry creditors arising from those

purchases by relying on the books of accounts that have been

rejected u/s 145 of the Act. Reliance was placed on following

judicial pronouncements:

i) 302 ITR 246 (P&H) CIT v. Aggarwal Engg. Co.

ii) 296 ITR 324 (P&H) CIT v. Santosh Jain

iii) 223 Taxman 24 (P&H) CIT v. Dulla Ram Labur Contractor

iv) ITA No. 418/Chd/2015 and 446/Chd/2015 dated 12.82015 CIT v. Hind Agro Industries

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 29 5.2 On the issue of allegation by the Ld. Pr. CIT that the

AO had conducted no enquiry in respect of unsecured loans from

Shri Mohit Mehta and Smt. Satya Devi, it was submitted by the

Ld. AR that the books of accounts have been rejected by the

Assessing Officer and profit has been computed on the basis of

estimation and as such the same books of accounts could not be

relied upon for making a further addition to income by invoking

provisions of section 68 of the Act. It was submitted that once the

AO has made the addition of Rs. 31,00,000/- on account of

income surrendered at the time of survey by observing that “it

has not been clarified that from where this income has been

earned”, then the alleged suppressed profits have already been

factored in such surrender and that the alleged unexplained cash

credits and one have to be telescoped into the other resulting

only in one addition.

5.3 The Ld. AR also submitted that, admittedly, there is no

material available with learned Pr. CIT that unsecured loans were

unexplained cash credits u/s 68 of the Act. It was also submitted

that the bank account does not constitute “books of account” of

the assessee, as has been held in following cases:

i) 113 TTJ 178 (Del) Mayawati vs. DCIT Affirmed by Hon’ble High Court of Delhi in the case of CIT vs. Mayawati reported in 338 ITR 563

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 30

ii) 171 ITR 532 (P&H) Shanta Devi vs. CIT

iii) 291 ITR 232 (Mad) CIT vs. Taj Borewells

iv) 298 ITR 1 (SC) K.C.C. Software Ltd. vs. DIT (Inv.)

v) 141 ITR 67 (Bom) CIT vs. Bhaichand H. Gandhi

5.4 It was also submitted that where two views are

possible and the AO has taken a view with which the Ld. Pr. CIT

does not agree, the said order cannot be treated as an erroneous

order prejudicial to the interests of the revenue unless the view

taken by the AO is unsustainable in law. Reliance was placed on

following judicial pronouncements:

i) 350 ITR 555 (Del) CIT v. DLF Ltd.

ii) 303 ITR 23 (P&H) CIT v. Munjal Casting

5.5 It was further submitted that an order u/s 263 of the

Act based on highly vague and cryptic observations does not

satisfy the statutory pre-conditions contained in section 263 of

the Act. Reliance was placed on the following judicial

pronouncements:

i) 112 taxmann.com 321 (Del) ETT Ltd. v. CIT

ii) 120 taxmann.com 187 (Mad) CIT v. Padmavathi

iii) 275 Taxman 394 (Mad) CIT v. Vijay Kumar Kogani

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 31 iv) 117 taxmann.com 986 (Gau) Abdul Hamid v. ITO

5.6 The Ld. AR also submitted that the AO had passed the

assessment order after making all possible enquiries and that it

was not a case of “lack of enquiry” or “lack of investigation”

wherein the Ld. Commissioner was empowered to exercise his

revisional powers by calling for and examining the records of any

proceedings under the Act and thereafter passing orders thereon.

It was also submitted that a perusal of the impugned order read

with the show-cause notice would show that the Ld. Pr. CIT has

proceeded on a fundamental factual misconception. It was

submitted that the Assessing Officer had issued

questionnaires/notices dated 18.12.2018 and 22.12.2018

wherein it was apparent that the issues, as raised by the Ld. Pr.

CIT, have been duly considered by the AO. It was submitted that,

admittedly, and as also not disputed by Ld. Pr. CIT in the show

cause notice and the order of assessment u/s 263 of the Act, that

the AO had, on proper analysis of facts and material on record,

come to a certain conclusion and had rejected the books of

account u/s 145(3) of the Act and computed the income of

assessee by applying the Gross Profit ratio and had, thus,

considered the facts of the case in a proper perspective and had

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 32 taken a plausible view while passing the assessment order.

Reliance was placed on the following judicial pronouncements:

i) 341 ITR 537 (Del) CIT v. Vikas Polymers

ii) 332 ITR 16 (Del) CIT v. Sunbeam Auto Ltd.

iii) 343 ITR 329 (Del) ITO v. D.G. Housing Projects Ltd.

5.7 It was submitted that section 263 does not permit

revision of an order on the basis of suspicion, conjectures and

surmises. Reliance was placed on the following judicial

pronouncements:

i) 296 IR 238 (P&H) CIT v. Sohana Woolen Mills

ii) ITA No. 690/Chd/2010 A.Y. 2005-06 dated 9.3.2012 Sh. Jaswinder Singh v. CIT

iii) ITA NO. 367/Chd/2012 AY 2007-08 dated 7.3.2013 Aarti International v. CIT

5.8 It was submitted by the Ld. AR that section 263 of the

Act cannot be invoked to make a deeper enquiry. Reliance was

placed on the judgment in the case of CIT v. Leisure Wear

Exports Ltd. reported in 341 ITR 166. It was also submitted that

for holding that the assessment order passed by the AO is not

only prejudicial to the interest of revenue but is also erroneous,

the action of the Ld. Pr. CIT has to be preceded by some minimal

enquiry. It was submitted that mere issuance of a show cause

notice dated 18.3.2021 and, thereafter, mechanical passing of the

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 33 order does not qualify as “minimal enquiry” u/s 263 of the Act. It

was submitted that the burden is on the learned Commissioner

of Income Tax to establish that there is an ‘error’ in the order of

assessment and that in absence of an ‘error’, invocation of

section 263 of the Act was not in accordance with law. Reliance

was placed on the judgment of Hon’ble Delhi High Court in the

case of PCIT vs. Delhi Airport Metro Express (P) Ltd. reported in

398 ITR 8.

5.9 It was further submitted by the Ld. AR that

Explanation 2 to section 263 of the Act does not authorise or give

unfettered powers to the Ld. Commissioner to revise each and

every order and, is not a substitute to the precondition u/s

263(1) of the Act. Reliance was placed on the following

judgments:

i) 70 taxmann.com 227 (Mum) Narayan Tatu Rane v. ITO

ii) ITA No. 3391/Del/2018 Arun Kumar Garg HUF v. PCIT 5.10 It was, therefore, prayed that order made u/s 263 of

the Act dated 30.3.2021 be quashed.

6.0 The Ld. AR submitted that the other five appeals were

identical and that the facts as well as the impugned orders were

similar, a fact which was not disputed by the Ld. CIT DR also.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 34 7.0 On the other hand, the Ld. CIT DR supported the

action of the Ld. Pr. CIT and vehemently argued that on facts, the

impugned action u/s 263 of the Act was in accordance with law.

8.0 We have considered the rival submissions and have

also perused the material on record. From the records produced

before us, it is very much evident that the Assessing Officer had

made detailed inquiries regarding the assessee’s claim of

purchases, sales, sundry debtors, sundry creditors and trading

results declared by the assessee in the return of income.

However, since on detailed enquiry, the AO rejected the trading

results, he estimated the business profit of the assessee by

applying the net profit rate declared in subsequent years. The

Ld. Pr. CIT has neither disputed the rejection of books of

accounts by the AO by invoking section 145 of the Act and nor

has disputed the application of net profit rate declared in

subsequent years. He has, however, held that based on the

enquiries made, addition ought to have been made on account of

creditors and disallowance of purchases claimed by the assessee.

He has also directed the AO to conduct detailed inquiries

regarding the purchases and sales made by the assessee by

conducting third party verifications, examination of the creditors,

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 35 etc. and after inquiries necessary additions to be made as per

law. The order of the Ld. Pr. CIT on this count is, thus, cryptic,

vague and contradictory. No effort has been made to spell out as

to in what manner there was lack of enquiry by the AO in the

order of assessment vis-a-vis the trading results declared by the

assessee. The Assessing Officer had made adequate inquiries as

is evident from the order of assessment as well as from the

replies furnished (which have been placed in the Paper Book filed

by the assessee before us). Thus, in view of the documentary

evidences, as called for and examined by the Assessing Officer, it

is very much evident that the Assessing Officer had duly applied

his mind to the issue of trading results and it was only thereafter

that he had estimated income of the assessee. As far as the issue

of investment in construction of house is concerned, the same is

apparently misconceived, as it is not arising from assessment

records. As far addition on account of fixed assets is concerned,

the same stands separately added as part of the income declared

during the course of survey by the assessee. Therefore, we can

safely conclude that proper inquiries had been made by the

Assessing Officer while accepting the claim of the assessee and,

therefore, the contention of the Ld. Pr. CIT that no inquiry was

made by the Assessing Officer vis-a-vis trading results or addition

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 36 in fixed assets is factually incorrect. It is not the case where no

inquiry has been made by the Assessing Officer. Merely because

the Ld. Pr. CIT felt that further inquiry should have been made, it

does not make the order of the Assessing Officer erroneous and

prejudicial to the interest of the revenue.

8.1 We also note that the Ld. Pr. CIT has merely remitted

the matter back to the Assessing Officer without making any

inquiry himself. It is apparent that no independent inquiries have

been made by the Ld. Pr. CIT although it was incumbent upon

him to make such inquiry so as to reach the impugned

conclusion that the order of the Assessing Officer was erroneous

and prejudicial to the interest of the revenue.

8.2 Moreover, on facts, rejection of trading results and

application of net profit rate by the Assessing Officer is a possible

view and, not an unsustainable view and, therefore, even

otherwise, invocation of section 263 is not in accordance with

law. In the case of CIT vs. DLF Ltd. reported in 350 ITR 555, the

Hon’ble Delhi High Court, applying the mandate of the Hon’ble

Apex Court in the case of Malabar Industrial Co. Ltd. vs. CIT

(reported in 243 ITR 83) and CIT vs. Max India Ltd. (reported in

295 ITR 282) has held that it is not a mere prejudicial to revenue

act or a mere erroneous view that can be revised but there must

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 37 be an element of un-sustainability which clothes the

Commissioner with the jurisdiction u/s 263 of the Act. Also in

the case of ITO vs. D.G. Housing Project Ltd reported in 343 ITR

329, it was held by the Hon’ble Delhi High Court that in case of

inadequate enquiry it is incumbent for the Commissioner to

conduct enquiry and not merely remit the matter to the Assessing

Officer without conducting any verification/enquiry. In the case

of PCIT vs. Delhi Airport Metro Express (P) Ltd. reported in 398

ITR 8 (Del) it has been held as under:

“9. It is seen, in the order dated March 30, 2016, the Principal Commissioner of Income-tax has proceeded by setting out the contents of the show-cause notice and the contents of the reply given by the assessee. It appears that no inquiry, as such, was undertaken by the Principal Commissioner of Income-tax to come to the conclusion that the original assessment order was erroneous and prejudicial to the interests of the Revenue.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 38 the Assessing Officer failed to do so. Therefore, the order of the Assessing Officer is erroneous insofar as prejudicial to the interests of the Revenue".

ITA NO. 3391/Del/2018 for Assessment year 2014-15 dated

8.1.2019 it has been held by the Delhi Bench of the ITAT as

under:

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 39 “5.4 In the present case, it is apparent that the Ld. Pr. CIT, unmindful of the inquiries conducted by the Assessing Officer during the course of assessment proceedings and the submissions made by the assessee in response to notice u/s 263 of the Act, has merely observed that the assessment order was passed without making proper inquiries and it is a matter of record that the Ld. Pr.CIT has himself not undertaken any inquiry to reach a conclusion that the order is erroneous and prejudicial to the interest of the revenue. 5.5 We may further add that there is a difference between lack of inquiry and inadequate inquiry and it is for the Assessing Officer to decide the extent of inquiry to be made and it is his satisfaction which is required under the law. The Hon’ble Delhi High Court in the case of Commissioner of Income Tax vs. Sunbeam Auto Ltd reported in (2010) reported in 332 ITR 167(Delhi) has held that if there was any inquiry, even inadequate, that would by itself not give occasion to the Commissioner to pass order u/s 263 of the Act merely because the Commissioner had a different opinion in the matter. It is a settled law that the Ld. Pr.CIT cannot pass the order u/s 263 on the ground that thorough inquiry should have been made by the Assessing Officer.

5.6 Although, there has been an amendment in the provisions of section 263 of the Act by which Explanation 2 has been inserted w.e.f. 1.6.2015 but the same does not give unfettered powers to the Commissioner to assume jurisdiction under section 263 to revise every order of the Assessing Officer to re- examine the issues already examined during the course of assessment proceedings. The Mumbai ITAT Bench has dealt with Explanation 2 as inserted by Finance Act, 2015 in the case of Narayan Tatu Rane vs. ITO reported in (2016) 70 taxman.com 227 to hold that the said Explanation cannot be said to have overridden the liability as interpreted by Hon’ble Delhi High Court, according to which the Commissioner has to conduct the inquiry and verification to establish and show that the assessment order was unsustainable in law. The ITAT Mumbai Bench has further held that the intention of the

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 40 legislature could not have been to enable the CIT to find fault with each and every assessment order without conducting any inquiry or verification in order to establish that the assessment order is not sustainable in law, since such an interpretation will lead to unending litigation and there would not be any point of finality in the legal proceedings. The ITAT Mumbai Bench of the Tribunal went on to hold that the opinion of the Commissioner referred to in section 263 of the Act has to be understood as legal and judicious opinion and not arbitrary opinion.

5.7 We also note that it has been held by the ITAT Mumbai Bench in the case of M/s Indus Best Hospitality & Realtors Pvt. Ltd. in ITA No. 3125/Mum/2017 vide order dated 19.01.2018 that Explanation 2 to Section 263 of the Act introduced by Finance Act, 2015 is retrospective in nature. Since the year under consideration is AY 2014-15, we are afraid that Explanation 2 to section 263 will not come to the aid of the department in this case. Similar view has been taken by the various Coordinate Benches of the ITAT in the following cases:

(a) AV Industries v. ACIT [ITA No. 3469/Mum/2010] dated 06.11.2015

(b) Metacaps Engineering and Mahendra Constructions Co. (JV) v. CIT [ITA No. 2895/Mum/2014] dated 11.09.2017

(c) Reliance Money Infrastructure Ltd. v. PCIT [ITA No. 3259/Mum/2017] dated 06.10.2017.

(d) Shantikrupa Estate Pvt. Ltd. [ITA No. 1252/Ahd/2015] dated 09.09.2016

(e) Amira Pure Foods Pvt. Ltd. v. PCIT [ITA No. 451/Del/2017] dated 29.11.2017.

5.8 Accordingly, respectfully following the ratio of the various judgments as referred to in the preceding paragraphs, we have no hesitation in holding that the

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 41 Ld. Pr.CIT had wrongly invoked the revisionary powers u/s 263 of the Act and we have no option but to quash the same. It is so ordered accordingly.”

8.4 Accordingly, respectfully following the ratio of the

various judgments as referred to in the preceding paragraphs, we

have no hesitation in holding that the Ld. Pr. CIT has wrongly

invoked the revisionary powers u/s 263 of the Act vis-a-vis the

trading results declared by assessee and we have no option but

to hold the same as being bad in law.

8.5 However, in so far as loans raised from Shri Mohit

Mehta and Smt. Satya Devi are concerned, we are in complete

agreement with the conclusion of Ld. Pr. CIT that the Assessing

officer had conducted no enquiry on this issue and the order was,

thus, erroneous and prejudicial to interest of revenue. Thus, we

concur with the stand of the Ld. Pr. CIT on the issue of

unsecured loans and, therefore, uphold the 263 proceedings in

respect of loans raised from Shri Mohit Mehta and Smt. Satya

Devi and direct the AO to pass an order afresh on the said issue

in accordance with law after affording reasonable opportunity of

being heard to the assessee. Accordingly, the impugned order in

ITA No. 150/Chd/2021 for A.Y. 2016-17 in the case of M/s

Pardeep Ispat (P) Ltd. stands modified in terms of our

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 42 observations above and the 263 proceedings are partly upheld

and partly quashed. It is so ordered accordingly. Grounds 1 to 9,

thus, stand partly allowed.

9.0 In the remaining five appeals viz. ITA Nos.

149/Chd/2021 A.Y. 2016-17, 151/Chd/2021 AY 2016-17,

152/Chd/2021 AY 2016-17, 154/Chd/2017 and 157/Chd/2021

AY 2016-17, we note that identical grounds have been raised by

the respective assessees in all these appeals challenging the

impugned orders u/s 263 of the Act wherein it has been held that

the assessment orders passed u/s 143(3) of the Act were

erroneous in so far as being prejudicial to the interest of the

Revenue and were set aside. We note that the grounds raised by

the assessees are identical to the grounds raised in the case of

Pardeep Ispat (P) Ltd. in ITA No. 150/Chd/2021 A.Y. 2016-17

with only one distinction that the issue of unsecured loans was

not a subject-matter of proceedings u/s 263 of the Act in these

remaining five appeals. However, in the remaining five appeals,

the other issues that have been pointed out by the Ld. Pr. CIT in

the impugned orders are being dealt with as under:

9.1 In ITA 149/Chd/2021, in the case of Shri Rajiv Goyal,

it has been alleged by the Ld. Pr. CIT that the issue of addition to

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 43 capital account amounting to Rs. 3,63,458/- on account of

compensation received and another issue of an amount of Rs.

2,55,800/- pertaining to property in Meerpur has apparently not

been enquired into by the AO. A perusal of the record shows that

this allegation of the Ld. Pr. CIT is correct in so far as no query

has been raised by the AO on these two issues and neither has

the assessee made any submissions either before the AO or even

before the Ld. PR. CIT on these two issues even when the said

issues were duly mentioned in the show cause notice issued u/s

263 of the Act. Accordingly, we have no option but to uphold the

impugned order u/s 263 of the Act on these two issues. However,

the remaining other issue in the impugned order is the non-

acceptance of the trading results by the Ld. Pr. CIT. The same is

not upheld in view of our detailed observations and findings in

ITA No. 150/Chd/2021 for A.Y. 2016-17 in the case of M/s

Pardeep Ispat (P) Ltd which has identical facts. Therefore, the

proceedings u/s 263 of the Act are partly upheld and the

impugned 263 order stands modified in ITA No. 149/Chd/2021

in the case of Shri Rajeev Goyal and the appeal of the assessee is

partly allowed.

9.2 In ITA 151/Chd/2021, in the case of Ms. Priya Goyal,

it has been alleged by the Ld. Pr. CIT that apparently no

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 44 enquiries were conducted by the AO in respect of the issue of

investment in construction of house to the tune of Rs.

35,75,000/- and in respect of addition to fixed assets in

construction of shop to the tune of Rs. 20,58,525/-. It is seen

that the amount of Rs. 35,75,000/- pertaining to the

construction of house had already been surrendered by the

assessee during the course of survey proceedings as the survey

team had noticed some discrepancies. Therefore, it cannot be

said that the order of the AO was erroneous and/or prejudicial to

the interest of revenue in so far as this issue is concerned.

However, as far as the issue of investment in fixed assets in

construction of shop to the tune of Rs. 20,58,525/- is concerned,

a perusal of the record shows that this allegation of the Ld. Pr.

CIT is correct in so far as no query has been raised by the AO on

this issue and neither has the assessee made any submissions

either before the AO or even before the Ld. PR. CIT on this issue

even when the said issue was duly mentioned in the show cause

notice issued u/s 263 of the Act. Accordingly, we have no option

but to uphold the impugned order u/s 263 of the Act on the

issue. The remaining other issue in the impugned order is the

non-acceptance of the trading results by the Ld. Pr. CIT. The

same is not upheld in view of our detailed observations and

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 45 findings in ITA No. 150/Chd/2021 for A.Y. 2016-17 in the case of

M/s Pardeep Ispat (P) Ltd which has identical facts. Therefore,

the proceedings u/s 263 of the Act are partly upheld and the

impugned 263 order stands modified in ITA No. 151/Chd/2021

in the case of Ms. Priya Goyal and the appeal of the assessee is

partly allowed.

9.3 In ITA 152/Chd/2021, in the case of Ms. Priyanka,

the issues are identical to ITA 151/Chd/2021 in the case of Ms.

Priya Goyal. It has been alleged by the Ld. Pr. CIT that apparently

no enquiries were conducted by the AO in respect of the issue of

investment in construction of house to the tune of Rs.

35,75,000/- and in respect of addition to fixed assets in

construction of shop to the tune of Rs. 20,58,525/-. It is seen

that the amount of Rs. 35,75,000/- pertaining to the

construction of house had already been surrendered by the

assessee during the course of survey proceedings as the survey

team had noticed some discrepancies. Therefore, it cannot be

said that the order of the AO was erroneous and/or prejudicial to

the interest of revenue in so far as this issue is concerned.

However, as far as the issue of investment in fixed assets in

construction of shop to the tune of Rs. 20,58,525/- is concerned,

a perusal of the record shows that this allegation of the Ld. Pr.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 46 CIT is correct in so far as no query has been raised by the AO on

this issue and neither has the assessee made any submissions

either before the AO or even before the Ld. PR. CIT on this issue

even when the said issue was duly mentioned in the show cause

notice issued u/s 263 of the Act. Accordingly, we have no option

but to uphold the impugned order u/s 263 of the Act on the

issue. The remaining other issue in the impugned order is the

non-acceptance of the trading results by the Ld. Pr. CIT. The

same is not upheld in view of our detailed observations and

findings in ITA No. 150/Chd/2021 for A.Y. 2016-17 in the case of

M/s Pardeep Ispat (P) Ltd which has identical facts. Therefore,

the proceedings u/s 263 of the Act are partly upheld and the

impugned 263 order stands modified in ITA No. 152/Chd/2021

in the case of Ms. Priyanka and the appeal of the assessee is

partly allowed.

9.4 In ITA 154/Chd/2021, in the case of Shri Parshotam

Goyal, it is the allegation of the Ld. Pr. CIT that the issue of VAT

penalty to the tune of Rs. 34,08,016/- has apparently not been

enquired into by the AO. It has been mentioned by the Ld. Pr. CIT

in the impugned order itself that the said amount has been

shown under the “Assets” side of the Balance Sheet. It has not

been pointed out by the Ld. Pr. CIT as to how the said payment of

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 47 penalty, which has not been claimed as expenditure, has harmed

the interest of the Revenue being erroneous and prejudicial to the

interest of Revenue. Therefore, we are not inclined to uphold the

proceedings u/s 263 on this issue. Further, the other issue is the

non-acceptance of the trading results by the Ld. Pr. CIT and the

same is also not upheld in view of our detailed observations and

findings in ITA No. 150/Chd/2021 for A.Y. 2016-17 in the case of

M/s Pardeep Ispat (P) Ltd which has identical facts. Therefore,

the proceedings u/s 263 of the Act are quashed in ITA No.

154/Chd/2021 in the case of Shri Parshotam Goyal and the

appeal of the assessee is allowed.

9.5 In ITA 157/Chd/2021 in the case of Shri Tarsem

Goyal, the only issue raised by the Ld. Pr. CIT is the issue of

trading results and this issue stands squarely covered in favour

of the assessee in view of our detailed observations and findings

in ITA No. 150/Chd/2021 for A.Y. 2016-17 in the case of M/s

Pardeep Ispat (P) Ltd which has identical facts. Therefore, the

proceedings u/s 263 of the Act are quashed in ITA No.

157/Chd/2021 in the case of Shri Tarsem Goyal and the appeal

of the assessee is allowed.

10.0 In the final result, ITA No. 150/Chd/2021 in the case

of M/s Pardeep Ispat (P) Ltd. stands partly allowed. ITA No.

ITA Nos. 149 to 152, 154 & 157-c-2021 Rajeev Goyal & others 48 149/Chd/2021 in the case of Shri Rajeev Goyal stands partly

allowed. ITA No. 151/Chd/2021 in the case of Ms. Priya Goyal

stands partly allowed. ITA No. 152/Chd/2021 in the case of Ms.

Priyanka is partly allowed. ITA No. 154/Chd/2021 in the case of

Shri Parshotam Goyal is allowed. ITA No. 157/Chd/2021 in the

case of Shri Tarsem Goyal is allowed.

Order pronounced on 19th January, 2022.

Sd/- Sd/-

(VIKRAM SINGH YADAV) (SUDHANSHU SRIVASTAVA) Judicial Member Accountant Member Dated : 19.01.2022 “आर.के.” आदेशक ��त,ल-पअ.े-षत/ Copy of the order forwarded to : 1. अपीलाथ�/ The Appellant 2. ��यथ�/ The Respondent 3. आयकरआयु/त/ CIT 4. आयकरआयु/त (अपील)/ The CIT(A) 5. -वभागीय��त�न2ध, आयकरअपील%यआ2धकरण, च4डीगढ़/ DR, ITAT, CHANDIGARH 6. गाड�फाईल/ Guard File

आदेशानुसार/ By order, सहायकपंजीकार/ Assistant Registrar