JAYANTA KHAUND,GUWAHATI vs. ACIT CIR-1, GUWAHATI
Facts
The appeals originated from reassessment proceedings initiated based on directions from the Ld. CIT(A), following an earlier assessment where an addition for bogus purchases/sundry creditors was made. The assessee failed to provide supporting evidence for the genuineness of sundry creditors during both assessment and appellate proceedings, leading to the upholding of additions under Section 68 and imposition of penalties.
Held
The Tribunal observed the assessee's lack of proper representation but decided to grant a fresh opportunity. Consequently, all orders of the Ld. CIT(A) and AO for the concerned assessment years, including related penalty orders, were set aside, directing the AO to conduct a de novo assessment after allowing the assessee to furnish necessary evidence and explanations.
Key Issues
Legality of reassessment proceedings, justification of additions made under Section 68 for bogus purchases/sundry creditors, and the validity of consequential penalties under Sections 270A and 271AAC(1).
Sections Cited
250, 143(3), 41(1), 251(2), 148A, 148A(b), 148, 144, 68, 131, 270A, 271AAC(1)
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Income Tax Appellate Tribunal, GUWAHATI BENCH AT KOLKATA
Before: SHRI MANOMOHAN DAS & SHRI RAKESH MISHRA
आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री मनमोहन दास, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI MANOMOHAN DAS, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 217, 218 & 219/GTY/2024 Assessment Years: 2013-14, 2014-15 & 2016-17 I.T.A. Nos.: 220 & 222/GTY/2024 Assessment Year: 2017-18 I.T.A. Nos.: 221 & 223/GTY/2024 Assessment Year: 2018-19 Jayanta Khaund ACIT, CIR-1, Guwahati Vs. (Appellant) (Respondent) PAN: AKKPK7824L Appearances: Assessee represented by : Sweta Jain, FCA. Department represented by : Kausik Ray, JCIT Date of concluding the hearing : March 10th, 2025 Date of pronouncing the order : March 21st, 2025 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: These appeals filed by the assessee are against separate orders of the Ld. Commissioner of Income Tax-NFAC, Delhi [hereinafter referred
We will take up ITA No. 217/GTY/2024 as the lead case. Brief facts of the case are that in AY 2015-16 the case was selected for limited scrutiny through CASS and the assessment was completed u/s 143(3) on 26.12.2017 assessing total income at Rs. 2,48,08,760/- after making addition of Rs. 1,88,60,982/- on account of bogus purchases (liability shown as sundry creditors) claimed during the period from 01.04.2014 to 31.03.2015. The addition was made as the assessee failed to produce any evidence in support of the claim of purchases made and the existence of the sundry creditors could not be proved in spite of he having been provided several opportunities. Aggrieved with the assessment order, the assessee filed an appeal before the Ld. CIT(A). During the course of the appeal, several opportunities were afforded to the assessee to prove the claim on the purchases made by the assessee during the year and consequential sundry creditors raised on account of the same. The assessee was also given an opportunity to produce the supporting bills & vouchers and payment details for the above and accordingly summons u/s 131 of the Act was issued by the DCIT, Circle-1, Guwahati on 31.01.2019 and the assessee was requested to produce the details/documents, subsequent payments along with supporting bank statements and books of account for the purchases made during FY 2014-15 from Shri Toko Kach, Neelam Tain, Gem Taje and M/s. Tagum Enterprises, the bills and vouchers of which were produced as additional evidence before the Ld. CIT(A). The assessee failed to produce the required details which were called for and could produce nothing in spite of several opportunities being afforded. The Ld.
Assistant Registrar ITAT, Kolkata Benches Kolkata
