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Facts
The assessee, Nakshatra Business Pvt. Ltd., challenged the CIT(A)'s order which upheld an addition of 3% commission income on purchase and sale, on the grounds that the company acted as a conduit for accommodation entries. The same commission income had already been added and confirmed in the hands of the operator, Sh. Praveen Jain, for the relevant assessment years.
Held
The tribunal observed that the addition of the 3% commission income in the assessee's hands resulted in double taxation, as the same income had already been confirmed in the hands of the accommodation entry operator, Sh. Praveen Jain. Consequently, the tribunal held that the addition made in the assessee company's hands was liable to be deleted.
Key Issues
Whether the addition of commission income in the assessee's hands leads to double taxation when the same income has already been taxed in the hands of the accommodation entry operator, and the validity of rejecting books of accounts and treating business activities as accommodation entries.
Sections Cited
Section 145(3) of the Income Tax Act, 1961
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Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI
Before: Dr. B. R. R. Kumar, Sh. Sudhir Kumar
ORDER
Per Dr. B. R. R. Kumar, Accountant Member:
The present appeals have been filed by the assessee against the orders of ld. CIT(A)-29, New Delhi dated 26.09.2023.
Since, the issue involved in all these appeals are similar, they were heard together and being adjudicated by a common order. In , following grounds have been raised by the assessee:
“i. The learned Commissioner of income Tax (Appeal) has erred in not allowing the appellant company’s appeal for disapproving the learned Assessing officer’s view of rejecting the Books of Accounts and Income of appellant by invoking the provision of section 145 (3) of the income tax Act, 196.
2 3363 & 3364/Del/2023 Nakshatra Business Pvt. Ltd. ii. The learned Commissioner of Income Tax (Appeal) has again erred in upholding the action of learned assessing officer of treating all the business activities as accommodation entry without appreciating the submission / documentary evidence provided to prove the genuineness of all the transaction of Income, Expenses, Business Losses, Capital Gain / Loss, purchase, sales, loans and advances and Investments etc submitted by appellant company. iii. The Learned Commissioner of Income Tax (Appeal) has again erred in upholding the addition made by the learned Dy. Commissioner of Income Tax by estimating addition at the rate of alleged commission income @ 3% for Loans & Advances, Share Application money (Investments) and Purchase and Sales (Trading Activities) made during the year.”
Heard the arguments of both the parties and perused the material available on record.
The undisputed facts as accepted by both the parties are that an addition @ 3% as the commission received on purchase & sale has been added in the hands of the company. The company is conduit entity which was used for facilitating accommodation entries. It was submitted that the said commission was also added to the income of the operator Sh. Praveen Jain for Assessment Years in question on substantive basis and the Co-ordinate Bench of ITAT has confirmed the addition made. Hence, we hold that the addition of the commission made in the assessee company is akin to the taxation of the commission income earned twice, once in the hands of the assessee once in the hands of the operator. Since, the addition has already been confirmed in the hands of operator Sh. Praveen Jain, we hold that the addition made in the hands of the assessee is liable to be deleted.