GAYATRI SEWA SANSTHAN,GHAZIABAD vs. DCIT, CIRCLE-1, GHAZIABAD

3958/Del/2018 [Assessment Years : 2012-13 & 2014-15] M/s. Gayatri Sewa Sansthan, vs DCIT, 155, G.T.Road, Panchwati, Circle-1, Ghaziabad. Ghaziabad. PAN-AAATG1960H APPELLANT RESPONDENT Appellant by Shri Rohit Jain, Adv. & Shri Tavish, Adv. Respondent by Shri Amit Katoch, Sr.DR Date of Hearing 12.03.2024 Date of Pronouncement 22.03.2024 ORDER

PER KUL BHARAT, JM :

[Assessment Year : 2012-13]

First, we take up assessee’s quantum appeal in 2. pertaining to Assessment Year 2012-13. The assessee has raised following grounds of appeal:-

1. “That the CIT(A) erred on facts and in law in confirming the addition of Rs.7,00,000 made by the assessing officer, being unsecured loan received from M/s. Baldev Promoters Pvt Ltd.,as alleged unexplained cash credit under section 68 of the Income Tax Act, 1961 ("the Act"). 1.1 That the CIT(A) erred on facts and in law in holding that the appellant was not able to establish identity and creditworthiness of the creditor and genuineness of the transaction, in total disregard of the contemporaneous evidences filed by the appellant.

at or before the time of hearing.”

3. Facts giving rise to the present appeal are that the assessee is a society, filed its return of income 27.09.2012, declaring income of INR 9,60,849/-. Thereafter, the case was selected for scrutiny assessment and the assessment was framed u/s 143(3) of the Income Tax Act, 1961 (“the Act”) vide order dated 20.02.2015. The Assessing Officer while framing the assessment, made addition u/s 68 of the Act in respect of unsecured loans and interest from M/s. Baldev Promoters Pvt.Ltd. and assessed the income at INR 2,19,38,499/-.

4. Aggrieved against this, the assessee preferred appeal before Ld.CIT(A), who after considering the submissions, partly allowed the appeal. Thereby, he confirmed the addition of INR 23,49,417/- and deleted the addition of INR 1,87,74,960/-.

5. Aggrieved against the order of Ld.CIT(A), the assessee preferred appeal before this Tribunal.

19. “It is the settled proposition of law that for accepting any cash credit as genuine, the onus is always on the assessee to substantiate with evidence to the satisfaction of the AO regarding the identity and credit worthiness of the loan creditor and genuineness of the transaction. In the instant case, no doubt, the assessee has filed some papers/documents before the AO. However, the assessee company failed to produce the directors of M/s Baldev Promoters Pvt. Ltd., and Shri Raju Khan. The source of Shri Raju Khan to extend such huge amount was also not substantiated. Considering the totality of the facts of the case and in the interest of justice, we deem it proper to restore the issue to the file of the AO with a direction to give one more opportunity to the assessee to substantiate with evidence to his satisfaction regarding the identity and credit worthiness of the loan creditors and the genuineness of the transaction. The assessee is hereby directed to produce the Managing Director/Director of M/s Baldev Promoters Pvt. Ltd. and Shri Raju Khan before the AO for his examination. The AO shall decide the issue as per fact and law after giving due opportunity of being heard to the assessee. We hold and direct accordingly. The grounds raised by the assessee are accordingly allowed for statistical purposes.” 8.1. The Revenue has not brought any contrary material to support his contention. We therefore, respectfully following the decision of the Co-ordinate Bench of the Tribunal, set aside the impugned order and restore the matter to the file of AO who would frame assessment afresh after giving sufficient Page | 4 opportunity of being heard to the assessee. Grounds raised by the assessee are accordingly, allowed for statistical purposes.

ITA No.5802/Del/2016 [Assessment Year : 2014-15] 10. Now, we take assessee’s appeal in quantum proceedings in for the Assessment Year 2014-15 wherein the assessee has raised following grounds of appeal:- 1. “That the CIT(A) erred on facts and in law in holding that the appellant was not able to establish the fact that the interest payment has been wholly and exclusively for the purpose of assessee’s business, in total disregard of the evidences filed by the appellant.

2. That the CIT(A) erred on facts and in law in confirming the addition of Rs.16,50,000/- made by the assessing officer, being interest paid on unsecured loan from M/s. Baldev Promoters Pvt.Ltd.

3. That the CIT(A) erred on facts and in law in not deciding the issue in respect of charges tax at Maximum marginal Rate.

4. That the CIT(A) erred in confirming levy of interest under section 234B of the Act. The appellant carves leave to add, amend, alter or vary the above grounds of appeal at or before the time of hearing.”

11. We have heard Ld. Authorized representatives of the parties and perused the material available on record. We find that the facts and issues are similar ITA No.1927/Del/2016 [AY 2012-13]. and identical to the Ld. Representatives of the parties have adopted the same arguments in respect of grounds of appeal. Therefore, for the same reasoning, we hereby set aside the impugned order and restore the matter to the file of AO who would pass assessment order afresh after giving sufficient opportunity of being heard to the assessee. Grounds raised by the assessee are accordingly, allowed for statistical purposes.

12. In the result, the appeal of the assessee is allowed for statistical purposes. Year : 2012-13] Now we take up assessee’s penalty appeal in 13. pertaining to Assessment Year 2012-13. The assessee has raised following ground of appeal:- 1. “That on the facts as well as in Law the Ld. CIT(Appeal), Muzafar Nagar was not justified in confirming the penalty of Rs.7,25,970/- u/s 271(1)(c) of the Income tax Act, 1961.”

14. Apropos to the ground of appeal, Ld. Counsel for the assessee submitted that under the identical facts, the Tribunal was pleased to set aside the impugned order to AO in ITA No.3956/Del/2019 pertaining to Assessment Year 2010-11 vide order dated 04.08.2020 by observing as under:-

4. “We have heard rival contentions. We find that in this case assessment u/s 143(3) was completed determining total income at Rs. 1,24,84,900/- against the returned income of Rs. 9,84,900/-. Thereby the Assessing Officer had made addition of Rs. 90,00,000/- and Rs. 25,00,000/- u/s 68 of the Act. Penalty proceedings were also initiated which culminated into the levy of the impugned penalty. However, in quantum appeal being the Tribunal vide order dated 18.08.2020 had set aside the addition and restored the matter to the file of the Assessing Officer to make assessment afresh. The Assessing Officer yet again vide order dated Page | 6 30.03.2022 sustained the additions and initiated penalty proceedings u/s 271(1)(c) separately. Therefore, under these undisputed facts, in our considered view the penalty imposed in the original proceedings would not survive at present, hence the same is hereby set aside. Before parting, we clarify that we have not expressed any view on the merit of initiation of penalty proceedings by the Assessing Officer in remand proceedings. The Assessing Officer would be at liberty to deal with the same in accordance with law. After adjudication of issues in quantum on merits, it will be discretion of the Assessing Officer to consider initiation of penalty proceedings on issues involved afresh, in accordance with law.”

Order pronounced in the open Court on 22nd March, 2024.