BAJRANG LAL MUHAL,GHAZIABAD vs. ITO, WARD 2(1)(5), GHAZIABAD

PDF · subscribers
ITA 2408/DEL/2023Status: DisposedITAT Delhi11 July 2024AY 2012-13Bench: SHRI SHAMIM YAHYA (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted the assessee's counsel claimed that the assessee, an employee of a transport company, incurred expenses on its behalf via credit card which were later reimbursed, but could not present the case properly before the AO or CIT(A). In the interest of justice, and with no objection from the Revenue, the Tribunal remitted the issue back to the AO for fresh consideration, granting the assessee an opportunity to be heard and present their case.

What were the facts?

The Assessing Officer (AO) made an addition of Rs. 10,19,548/- to the assessee's income as unexplained investment under Section 69 of the Income Tax Act, 1961, based on credit card payments. The assessee failed to explain the source of these payments or file an income tax return despite multiple notices under sections 148, 133(6), and 142(1). The CIT (Appeals) upheld the AO's order, leading to the appeal before the ITAT.

What were the issues?

Whether credit card payments should be treated as unexplained investment under Section 69 of the Income Tax Act, 1961, when the assessee claims they were expenses incurred on behalf of an employer and failed to provide explanations due to lack of opportunity.

Which sections of the Income-tax Act were involved?

Section 144,Section 148,Section 133(6),Section 142(1),Section 69,Section 147,Section 234A,Section 234B,Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’ : NEW DELHI

For Appellant: Shri Deepak Upadhyay, CA
For Respondent: Shri Om Prakash, Sr. DR
Hearing: 08.07.2024

Order : 11.07.2024 ORDER This appeal by the assessee is directed against the order of the ld. CIT (Appeals)/National Faceless Appeal Centre (NFAC) dated 10.06.2023 for the assessment year 2012-13. 2. Grounds of appeal

1.

taken by the assessee read as under :- “1. The assessment order passed by ld. Assessing Officer is bad in law.

2. The assessing officer (AO) has erred in making addition of Rs.10,19,548/- as unexplained investment without considering the fact, circumstances and materials available on record.

3. Hon’ble CIT (A) has erred in confirming the assessment order passed by Assessing Officer without considering the fact, circumstances and material available on record.”

3. At the outset, it is noted that there is a delay of 15 days in filing the appeal. The delay is attributable due to the health problem of the legal counsel. Upon careful consideration and hearing both the parties, I condone the delay in filing the appeal.

4. In this case, in an order under section 144 of the Income-tax Act, 1961 (for short ‘the Act’), the AO passed the following order :- “ Notice under section 148 of the Income Tax Act, 1961 was issued to the assessee on 28.03.2019 as the assessee failed to explain the source of credit card payments of Rs. 10,19,548/- in response to notice issued u/s 133(6) dated 02.01.2019. But no compliance of notice under section 148 has been made by the assessee. Subsequently, a notice under section 142(1) dated 07.08.2019 was issued fixing compliance on 16.08.2019 which also remained un-complied with. However, on 13.09.2019, Sh. Amit Jain, Advocate filed a letter along his POA stating that the assessee works for a Transporter TCI Co. which belongs to Haryana and take care of transporters UP Border, Ghaziabad Office. The assessee deposit the cash amount in the account to refill the petro and bear the running expenses of the truck on behalf of the Co. But, no evidence regarding his employment with the said company or company's cash book or company's confirmation in this regard has been filed. The assessee has also not filed the return of income for the AY. 2012-13. Under the circumstances, notice under section 142(1) read with section 144 was issued on 23.11.2019 fixing hearing on 02.12.2Q:t 9, but on the date fixed neither the assessee attended nor furnished any supportive evidence for his contention raised.

2. Under the circumstances, the assessment is being completed on the basis of facts and material available on record. Since, the assessee failed to furnish any explanation with regard to source of credit card payments, in as much as failed to furnish return of income in response to notice under section 148, the credit card payments as per detailed below totaling to Rs.10,19,548/- are held unexplained investment by the assessee and added to the income of the assessee under section 69 of the I.T. Act, 1961. S.No. Payment made. Name of the Bank 1. Rs.2,03,757/- SBI Cards and Payments Services Pvt. Ltd.

2. Rs.5,18,619/- HDFC Bank 3. Rs.2,97,192/- Standard Chartered Bank 3. Assessment is accordingly completed on total income of Rs. 10,19,5501- in round figure u/s 147/144 of the Income Tax Act, 1961. Issue notice of demand and challan. Charge Interest u/s 234A and 234B. Penalty notice u/s 271(1)(c) for concealing the particulars of income is being issued separately.”

5.

Upon assessee’s appeal, ld. CIT (A) upheld the order of the AO.

6.

Against the above order, assessee has filed appeal before the ITAT, I have heard both the parties and perused the records.

7.

Ld. Counsel for the assessee submitted that the assessee is an employee in a transport company. Assessee needs to spend for the expenditure on behalf of the transport company through his credit card which is afterwards reimbursed. He submitted that assessee could not present the case before the AO and presentation before the ld. CIT (A) was also not appropriate. He prayed that in the interest of justice, an opportunity may be granted to the assessee before the AO to canvass the case properly. 8. Ld. DR for the Revenue did not have any serious objection to this proposition. 9. Accordingly, in the interest of justice, I remit the issue to the file of AO. AO shall consider the issue afresh and pass appropriate order after giving the assessee an opportunity of being heard. 10. In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open court on this 11th day of July, 2024.

More judgments on Section 148

All 35,022 judgments and leading authorities on Section 148 →

Recent GST High Court judgments

Search GST case law →