DCIT CENTRAL CIRCLE-17, NEW DELHI vs. PICO DEEPALI OVERLAYS CONSORTIUM, GURUGRAM

This appeal by the Revenue is preferred against the order of the CIT(A)-27, New Delhi dated 31.05.2023 pertaining to A.Y. 2012-13.

ITA No.-2161/Del/2023 Pico Deepali Overlays Consortium copies of bills and vouchers as evidence of the genuineness of direct and indirect expenses.

Private Limited. The consortium was formed for providing overlays on turnkeys basis including supply, installation, testing, commissioning, operation, maintenance, decommissioning and removal of the overlays at commonwealth Games 2010 in Delhi. The return for the year was filed at a loss of Rs. 2,88,90,538/-. The return was selected for scrutiny assessment and accordingly the statutory notices were issued and served upon the assessee. A questionnaire along with notice u/s 142(1) of the Act was issued to the assessee to submit the submission. However, none appeared on behalf of the assessee and the AO was forced to complete the assessment u/s 144 of the act ex-parte. The AO found that during the year, the assessee has not done any work and therefore he disallowed

ITA No.-2161/Del/2023 Pico Deepali Overlays Consortium the entire expenses claimed being direct and indirect expenses and made addition of Rs. 3,13,72,363/-.

The relevant finding of the CIT(A) reads as under:

“4. Admission of additional evidence under Rule 46A I have gone through the contents of the remand report of the Assessing Officer, rejoinder of the appellant and also the additional evidences filed under Rule 46A of the IT Rules 1962. The appellant has submitted that it was unable to participate in the assessment proceedings for reasons beyond its control and did not have any knowledge of the impugned assessment order for a long time. The lead member of the Consortium, Pico Hong Kong Limited was prevented due to circumstances beyond its control including departure of key employees involved with this one-time project in India, and prolonged incapacitation of its chief executive for the CWG project due to heart attack, from participating in the proceedings and keeping track. I concur with the submissions of the appellant. Further the additional evidences filed were relevant and vital that would go to the root of the matter while deciding the issues to which they relate. In the case of CIT vs. Virgin Securities Credit P. Ltd. (2011) 332 ITR 396 (Del) the Jurisdictional High Court has held that, evidence which is crucial in disposing of the case can be admitted. Since, the documents filed by the appellant as additional evidence are of the nature that may advance the interest of natural justice, the same need to be admitted and considered. Therefore, the documents filed as additional evidence in the Page 3 of 6

ITA No.-2161/Del/2023 Pico Deepali Overlays Consortium course of appeal proceedings are admitted for consideration and adjudication of the issues raised in the grounds of the appeal. Accordingly, I proceed to adjudicate the issues raised in the grounds of appeal in the following paragraphs.”

6. The CIT(A) concluded by holding that all the three parties are existing and expenses made are for the purpose of business. Since the assessee is following the cash system of accounting and the same has been accepted by the Department in the earlier years. Just because there is no income during the year, disallowing the expenses of earlier years but paid during the year, is not found to be sustainable. In the light of the Remand Report, the CIT(A) deleted the addition.

7. We have given a thoughtful consideration to the findings of the CIT(A). The undisputed fact is that the assessee is following cash system of accounting and therefore even if there is no income during the year the expenses incurred / paid during the year cannot be disallowed by following the method of accounting. Further, there is no dispute that the impugned three parties have furnished necessary details which have been examined and accepted by the CIT(A). Therefore, findings of the CIT(A) cannot be faulted with.

ITA No.-2161/Del/2023 Pico Deepali Overlays Consortium 8. In the result, appeal of the Revenue is accordingly dismissed.

Order pronounced in the Open Court on 04 .03.2024