M/S INTIME COMMOSALES PVT. LTD.,KOLKATA vs. TRO - 2, KOLKATA, KOLKATA

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ITA 1380/KOL/2016Status: DisposedITAT Kolkata30 November 2018AY 2012-133 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that both lower authorities passed ex-parte orders due to the assessee's non-compliance. In the interest of justice, the appeal was remanded to the AO for fresh adjudication.

What were the facts?

The assessee company raised share capital and premium totaling Rs 33,22,09,000/-. The Assessing Officer (AO) made an addition of this amount as unexplained cash credit due to non-compliance and lack of justification for the premium.

What were the issues?

Whether the addition of share capital and premium as unexplained cash credit was justified, and whether the assessee was given a fair opportunity to present its case.

Which sections of the Income-tax Act were involved?

Section 68,Section 144,Section 131,Section 142(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : KOLKATA

Before: Hon’ble Shri A T Varkey, JM, & Shri M.Balaganesh, AM]

Hearing: 26.11.2018Pronounced: 30.11.2018
1.

This appeal by the Assessee arises out of the order of the Learned Commissioner of Income Tax(Appeals)-6, Kolkata [in short the ld CIT(A)] in Appeal No. 285/CIT(A)- 6/Kol/2015-16 dated 18.03.2016 against the order passed by the TRO-2, Kolkata [ in short the ld AO] under section 144 of the Income Tax Act, 1961 (in short “the Act”) dated 09.03.2015 for the Assessment Year 2012-13.

2.

The only issue to be decided in this appeal is as to whether the ld CITA was justified in confirming the addition made in the sum of Rs 33,22,09,000/- towards share capital and share premium in the facts and circumstances of the case.

M/s Intime Commosales Pvt. Ltd. A.Yr. 2012-13 3. The brief facts of this issue are that the ld AO observed that the assessee had raised share capital and premium by issuing 3322090 equity shares of Rs 10 each with premium of Rs 90 per share totaling to Rs 33,22,09,000/- during the financial year 2011-12 relevant to Asst year 2012-13. The ld AO observed that the assessee company in response to questionnaire of notice u/s 142(1) of the Act submitted the letter along with part of details called for. Thereafter no response was made by the assessee. The directors of the share applicant companies and the assessee company were issued summons u/s 131 of the Act which remained uncomplied. Accordingly the ld AO after issuing show cause notice to the assessee proceeded to complete the assessment u/s 144 of the Act by adding the entire receipt of share capital and share premium of Rs 33,22,09,000/- on the ground that there was no justification for the share applicant companies to invest in the assessee company with such premium. The ld AO also observed that the assessee company was incorporated on 8.3.2011 and hence within one year of incorporation without any business activity, it cannot command such a huge premium of Rs 90 per share and concluded that the assessee company had introduced the unaccounted funds in the form of share capital and share premium to legalise its own black money. With these observations, the ld AO added the sum of Rs 33,22,09,000/- as unexplained cash credit u/s 68 of the Act in the assessment. Before the ld CITA, none appeared on behalf of the assessee and the ld CITA upheld the action of the ld AO on merits. Aggrieved, the assessee is in appeal before us.

4.

We have heard the rival submissions. We find that both the orders of the lower authorities were passed exparte due to non-compliance on the part of the assessee company. The ld AR vehemently pleaded that the assessee be given one last opportunity before the ld AO to present its facts with necessary evidences. In response thereto, the ld DR fairly agreed for the issue going back to the file of ld AO for fresh adjudication but insisted that the assessee should co-operate with the ld AO in furnishing the requisite details. In the facts of the instant case, we deem it fit and 2

M/s Intime Commosales Pvt. Ltd. A.Yr. 2012-13 appropriate, in the interest of justice and fairplay, to remand this appeal to the file of ld AO for denovo adjudication to pass orders in accordance with law. with a direction to the assessee to furnish the various details and requirements that would be called for by the ld AO in the set aside assessment proceedings. The assessee is also given liberty to furnish fresh evidences, if any, in support of its contentions. Accordingly, the grounds raised by the assessee are allowed for statistical purposes.

5.

In the result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced in the Court on 30.11.2018

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