ANIL DHINGRA,DELHI vs. ITO, WARD 30(1), NEW DELHI

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ITA 2778/DEL/2023Status: DisposedITAT Delhi11 March 2024AY 2018-19Bench: SHRI M. BALAGANESH (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)3 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal observed that no show cause notice was issued by the Assessing Officer before making the addition under section 68. Both the assessee's representative and the Departmental Representative agreed to restore the entire appeal to the Assessing Officer for fresh adjudication (de novo). Consequently, the appeal was allowed for statistical purposes.

What were the facts?

The assessee challenged an addition of Rs. 1,37,02,000/- made under section 68 of the Income Tax Act for unsecured loans received from family members for Assessment Year 2018-19. The Ld. CIT(A) had confirmed this addition. A key contention by the assessee was that the Assessing Officer failed to issue a show cause notice before making the impugned addition.

What were the issues?

Whether an addition made under section 68 of the Income-tax Act, 1961, for unsecured loans, is sustainable if no show cause notice was issued by the Assessing Officer prior to making such an addition.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 143(3A),Section 143(3B),Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI

Before: SHRI M. BALAGANESH & SHRI ANUBHAV SHARMA

For Appellant: Shri Anup Mehta, CA, Shri Nirbhay Mehta, Adv
For Respondent: Shri Kanv Bali, Sr. DR
Hearing: 06/03/2024Pronounced: 11/03/2024

O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] in Appeal No. ITBA/NFAC/S/250/2023-24/1055034298(1) dated 10.08.2023 against the order of assessment passed under section 143(3) read with sections 143(3A) & 143(3B)u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 10.03.2021 by the Assessing Officer, NeAC, Delhi (hereinafter referred to as ‘ld. AO’).

2.

The assessee has raised the following grounds of appeal :-

“1. That on the facts & circumstances of the case and in the law the order passed by Ld. CIT (A) National Faceless Appeal Centre (NFAC) (hereinafter referred to as CIT(A)) is contrary to the facts and bad in law.

2 2. The CIT (A) was not justified in facts and circumstances of the case and in law in sustaining addition of Rs. 1,37,02,000/- made by the Assessing Officer under section 68 of the I. T Act. 2.1 That the CIT (A) was not justified in confirming the action of the AO for making the addition of Rs.1,37,02,000/- by holding in the assessment order that the assessee had failed to prove identity, creditworthiness and genuinenity of unsecured loans by ignoring the fact that alleged unsecured loans are taken from family members of the and sufficient documentary evidences have been filed to the AO to prove the genuineness and creditworthiness of lenders parties. a) Gunjan Dhingra (PAN ALQPD4880N) Rs.1,11,72,000/- b) Jatin Dhingra (PAN AOAPD4407N) Rs.22,00,000/- c) Rajesh Sahni (PAN ACXPS5313B) Rs.1,00,000/- d) Rita Dhingra (PAN ADPPD1634F) Rs.2,30,000/- 2.2 That the CIT-A was also not justified in sustaining the addition by ignoring the fact that before making the impugned addition u/s 68 of the IT Act, no show cause notice has been issued by the assessing officer.

3. That the CIT (A) was not justified in passing an ex-party appellate order without providing the opportunity to the appellant to file submissions.

4. The CIT (A) has also erred in ignoring the submission made in statement of facts that the loan of Rs.1,11,72,000/- taken from Gunjan Dhingra, daughter of the appellant was given by her out of the mortgage loan taken by Gunjan Dhingra from Corporation Bank for which sufficient evidences and sanction letter of the bank were filed during the course of assessment proceedings.”

3.

Ground No. 2 raised by the assessee is challenging the addition made u/s 68 of the Act on merits in respect of unsecured loan received from family members in the sum of Rs. 1,37,02,000/-. The ground No. 3 raised by the assessee states that no show cause notice was issued by the ld AO before proceedings to frame the addition u/s 68 of the Act in the assessment proceedings.

4.

We have heard the rival submissions and perused the material available on record. At the outset, since no show cause notice was issued by the ld AO during the course of assessment proceeding before proceeding to frame the addition u/s 68 of the Act, the ld AR before us fairly stated that the appeal be restored to the file of the ld AO for de novo adjudication which was fairly agreed by the ld DR. Considering the same, in the interest of justice and fairplay to both the parties, we deem it fit and appropriate to restore this entire appeal to the file of the ld AO for de novo adjudication in accordance with law qua the issue in dispute before us.

5.

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

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