LATE SHRI KEDAR NATH GUPTA (THROUGH LEGAL HEIR SMT. ASHA GUPTA),GURGAON vs. DCIT, INT. TAXATION, GURGAON

This appeal is filed by the assessee against the order of Office of the Assistant Commissioner of Income Tax DCIT/ACIT, International Taxation, Gurgaon, dated 21.07.2022 for Assessment Years 2018-19.

Late Sh. Kedar Nath Gupta Vs. DCIT 2. The Grounds taken by the assessee is as under:

1) That the order of the Learned Assessing Officer is bad in law and on the facts of the case. 2) That the assessee left for heavenly abode on 09.12.2021.The assessment proceedings are invalid because in the event of death of the assessee before the completion of the assessment proceedings, the assessing officer is required to bring the legal representative of the deceased on record and proceed from the stage where it was as on date of death of the assessee. 3) That the Learned Assessing Officer has erroneously made addition of Rs. 92,800,000/-u/s 69 of The Income Tax Act 1961, without appreciating that the said provision is applicable only in the instance where the assessee has made investments which are not recorded in the books of account, if any, maintained by him for any source of income, and the assessee offers no explanation about the nature and source of the investments or the explanation offered by him is not, in the opinion of the Assessing Officer, satisfactory. The assessee has declared the aforesaid investment in his regular books of account maintained by him. 4) That the "Flat Buyer's Agreement" for Rs. 92,800,000/- in respect of property bearing no. Flat-102 (Duplex) located in Tower named "Aziza" in the residential colony known as "Suncity", Sector -54, Gurgaon, Haryana (project known as "The Verandas") with Saluja Construction Co. Ltd. was executed on 05.09.2016 i.e. relevant to assessment year 2017-2018 and not during the assessment year 2018- 2019. 5) That the Learned Assessing officer has wrongly assumed that the payment was made out of books, based on surmises and conjectures, without bring any evidence on record to substantiate the same. No summons u/s 131

Late Sh. Kedar Nath Gupta Vs. DCIT of the Income Tax Act 1961 were issued to Saluja Construction Co. Ltd to produce any records. 6) That there is no legal restriction or impediment against purchase of property on credit irrespective of its price. 7) That the Learned Assessing Officer has failed to appreciate that the said property has not been registered in the name of the assessee and taking possession and execution of "Flat Buyer's Agreement" does not confer a complete title in the name of the assessee. 8) That the Learned Assessing Officer has failed to appreciate the fact that the advance given to Saluja Construction Co. Ltd./Associate Company for booking other commercial space were, pursuant to execution of cancellation deeds in respect thereof, subject to adjustment against the amount payable of Rs. 92,800,000/-. 9) That the Learned Assessing officer has made the addition of Rs. 27,840,000/- (@ 30% of Rs.92,800,000/-) based on erroneous interpretation of section 40(a)(ia) of The Income Tax Act 1961. Disallowance can be made in case where the assessee has claimed such payments as expenses, and not otherwise, which in the instant case were reflected as closing inventory and not charged to the Profit & Loss account. As such the addition of Rs. 27,840,000/- to the declared income is unjust and arbitrary. 10) That the properties at S. No. 1 to 25(except for S. No.- 14,24 & 25) were either plot of land, cancelled or not in possession of the assessee. As such the provisions of section 23 (1)(a) are not applicable in the instant case. The addition of Rs.33,632,617/-is unjust and arbitrary. 11) That the assessee craves leave to add, amend or withdrawn any ground of appeal at the time or before the hearing of appeal.”