PRINCIPAL COMMISSIONER OF INCOME TAX - 5 vs. SRI SHAILESH HARAN

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ITA/47/2021HC KarnatakaKAHC01049348201905 June 2023Bench: P.S.DINESH KUMAR,T.G. SHIVASHANKARE GOWDA5 pages
AI SummaryDismissed

What did the High Court hold?

The High Court upheld the ITAT's order of remand, stating that the assessee should be given an opportunity to rebut the third-party evidence used by the Assessing Officer. The court found no prejudice to the Revenue by the remand.

What were the facts?

The Assessing Officer made additions under Section 68 based on third-party information regarding bogus long-term capital gains. The ITAT, however, remitted the matter back to the Assessing Officer for fresh consideration.

What were the issues?

Whether the ITAT was justified in remitting the matter to the Assessing Officer when the AO had made additions based on third-party information, and whether the remand order was perverse.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

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ITA No. 47/2021

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 5TH DAY OF JUNE, 2023 PRESENT THE HON'BLE MR JUSTICE P.S.DINESH KUMAR AND THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA INCOME TAX APPEAL NO. 47 OF 2021

BETWEEN :

1.

PRINCIPAL COMMISSIONER OF INCOME TAX - 5 BMTC COMPLEX KORAMANGALA BENGALURU.

2.

INCOME TAX OFFICER WARD-5(2)(1) BENGALURU. …APPELLANTS (BY SHRI. E.I. SANMATHI, STANDING COUNSEL)

AND :

SRI. SHAILESH HARAN NO.3/4, BALAJI BUILDING H. SIDDAIAH ROAD BENGALURU-560 002. PAN NO. ABYPS6916D …RESPONDENT

(BY SMT. R. PRATHIBA, ADVOCATE FOR SHRI. S. PARTHASARATHI, ADVOCATE) . . . .

THIS ITA IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 05.04.2019 PASSED IN ITA NO.2783/BANG/2018, FOR THE ASSESSMENT YEAR 2015-2016, PRAYING TO DECIDE THE FOREGOING QUESTION OF LAW AND / OR

Digitally signed by ANUSHA V Location: HIGH COURT OF KARNATAKA

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ITA No. 47/2021

SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON'BLE COURT AS DEEMED FIT, SET ASIDE THE APPELLATE ORDER DATED 05.04.2019 PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, 'A' BENCH, BENGALURU, IN APPEAL PROCEEDINGS NO. ITA 2783/BANG/2018 (ANNEXURE-A) FOR THE ASSESSMENT YEAR 2015-2016 AS SOUGHT FOR IN THIS APPEAL, AND TO GRANT SUCH OTHER RELIEF AS DEEMED FIT, IN THE INTEREST OF JUSTICE.

THIS ITA, COMING ON FOR FINAL HEARING, THIS DAY, P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING:

JUDGMENT

This appeal directed against the order dated 05.04.2019 in ITA No.2783/Bang/2018 passed by the ITAT1 remitting the matter to the file of Assessing Officer for fresh consideration in accordance with law, is filed to consider the following questions: 1. Whether on the facts and circumstances of the case and in law, the Tribunal was justified in not upholding the order of the Assessing Officer whereas the Assessing Officer has brought out clear facts of modus operandi of persons involved in bogus long term capital gain as per which the assessee is the beneficiary of the bogus long term capital gain?

2.

Whether on the facts and circumstances of the case and in law, the Tribunal’s direction for reconsideration of the case can be said as perverse even though the Assessing Authority made addition under Section 68 of the Act by considering the materials on record and after affording reasonable opportunity of hearing to the assessee?

1 Income Tax Appellate Authority

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ITA No. 47/2021

2.

We have heard Shri. E.I. Sanmathi, learned Standing Counsel for the Revenue and Smt. R. Prathiba, for Shri. S. Parthasarathi, learned Advocate for the assessee.

3.

Shri. Sanmathi submitted that all the documents relied upon by the Assessing Officer were furnished to the assessee. The ITAT being the last fact finding authority was required to examine the appeal on merits. Instead, the ITAT has remitted the matter to the file of the Assessing Officer for fresh consideration. Therefore, the order of remand is not sustainable in law.

4.

Smt. Prathiba, for the assessee submitted that the Assessing Officer had used third party information to arrive at his conclusions. Having considered the entire matter in extenso, the ITAT ought not to have remanded the matter to the Assessing Officer.

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ITA No. 47/2021

5.

We have carefully perused the order passed by the ITAT. It is recorded therein that Assessing Officer has used third party document. Therefore, it is necessary to provide an opportunity to the assessee to rebut the evidence used against him. We may further record that ITAT is the last fact finding authority and based on the material on record, it has noticed as aforesaid and remitted the matter to the Assessing Officer. Hence, no prejudice is caused to the Revenue by the remand order. Therefore, we find no ground to interfere in this appeal.

6.

At this stage, Shri. Sanmathi submitted that the ITAT has also recorded that the assessee was not permitted to cross-examine. He submitted that Revenue has not examined any witness. Therefore, the question of cross-examination does not arise.

7.

In any event, the matter has been remitted to the file of Assessing Officer. Assessing Officer shall reconsider the matter afresh, in accordance with law and if

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ITA No. 47/2021

an opportunity is given to the Revenue, assessee shall also be provided an opportunity to rebut the same.

Appeal is dismissed.

Since the matter has been remanded to the Assessing Officer by the ITAT, questions of law are not answered.

No costs.

Sd/- JUDGE

Sd/- JUDGE

SPS List No.: 2

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