ACIT, CIRCLE-16(1), NEW DELHI vs. MAGNUM STEEL LTD, NEW DELHI

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ITA 1664/DEL/2022Status: HeardITAT Delhi07 February 2024AY 2009-10Bench: SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND SH. KUL BHARAT (Judicial Member)4 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal affirmed the CIT(A)'s decision, noting that the AO illegally invoked Section 154 for rectification without granting the assessee an opportunity of being heard and in the absence of a specific direction for rectification from the CIT(A) order for AY 2010-11. Consequently, the impugned rectification order was deemed unsustainable.

What were the facts?

The Revenue challenged the CIT(A)'s deletion of an addition of Rs. 4.23 crores for undisclosed sales for AY 2009-10. The AO had made this addition through a suo-moto rectification order under section 154, without providing an opportunity of hearing, despite the CIT(A)'s order for AY 2010-11 not giving specific directions for rectification in AY 2009-10.

What were the issues?

The core issue was the validity of the AO's suo-moto rectification order under Section 154, making an addition for undisclosed sales without an opportunity of hearing, and in the absence of specific directions from a prior CIT(A) order.

Which sections of the Income-tax Act were involved?

Section 154,Section 153A,Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. KUL BHARAT

Hearing: 05/02/2024Pronounced: 07/02/2024

BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND SH. KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2009-10 ACIT Vs. Magnum Steel Ltd. Central Circle -16(1) 312, Essel House, 10 Asaf New Delhi Ali Road, New Delhi- 110002 PAN No.AADCM6400E (APPELLANT) (RESPONDENT) Appellant by Sh. Subhra Jyoti Chakrabotry, CIT DR Respondent by Sh. Atriya G. C., Advocate Date of hearing: 05/02/2024 Date of Pronouncement: 07/02/2024 ORDER PER N. K. BILLAIYA, AM:

This appeal by the revenue is preferred against the order of the CIT(A)-27, New Delhi dated 23.05.2022 pertaining to A.Y. 2009-10.

2.

The grievance of the revenue read as under :-

“1. Whether in the facts and circumstances of the case, Ld. CIT(A) was justified in deleting the addition of Rs. 4,23,82,000/- made on account of undisclosed sales in A.Y 2009-10 on the basis of order of Ld. CIT(A) passed for A.Y 2010-11?

2. Whether in the facts and circumstances of the case, Ld. CIT(A) was justified in deleting the above addition ignoring the fact that only redistribution of addition of Rs. 8,71,32,000/- was made in A.Y 2010-11 vide order /s 154 for A.Y 2009-10 which is apparent from the order of Ld. CIT(A) passed for A.Y 2010-11?

3.

A perusal of the aforestated grounds show that the entire quarrel revolves around order of the CIT(A)-XXXII, dated 20.06.2014 wherein the CIT(A) held as under :-

18.3. However, I agree with the alternate submission of the appellant that even if an addition is made on this account then the same should be restricted only to the entries which related to the assessment year under consideration and not in respect of entries which did not relate to the assessment year under consideration. According to the AR of the appellant the entries which related to year under consideration amounted to Rs. 3,80,50,000/- only and therefore, the addition, if any, should be restricted to this amount only and the balance addition of Rs. 4,82,82,000/- may be deleted. In support of this addition, the AR of the appellant filed an annexure marked 'A' wherein complete details were given of the entries and the assessment year to which they relate. As per this annexure entries amounting to Rs. 3,88,50,000/- relate to the year under consideration, Rs. 4,23,82,000/- relate to the assessment year 2009-10 and Rs. 59,00,000/- relate to the assessment year 2008- 09. The Assessing Officer is directed to verify the submissions of the appellant from the seized material and if the same are found to be correct, the addition during the year under consideration may be restricted to Rs. 3,88,50,000/- only and allow the relief in respect of the balance amount of Rs. 4,82,82,000/-.

4.

From the above findings it can be seen that the CIT(A) has never given direction for reopening / rectifying the error for A.Y. 2009-10.

5.

The assessment for A.Y. 2009-10 was completed by the order dated 30.12.2011 framed u/s. 153A r.w.s. 143 (3) of the Act wherein the returned income of Rs.10952781/- was assessed at Rs.12328957/-.

6.

After receiving the order of the CIT(A) for A.Y.2010-11 the AO suo-moto framed the order dated 21.07.2015 u/s.154/250/ 153A/143 (3) of the Act and made the addition of Rs.42382000/-. This was challenged before the CIT(A) on the ground that the AO could not have framed any order u/s. 154 of the Act without affording a reasonable and adequate opportunity of being heard to the assessee more so when the CIT(A) in A.Y.2010-11 did not give any direction for reopening / rectification of order for A.Y. 2010-11.

7.

After considering the facts and the submissions the CIT(A) was convinced and held that the impugned rectification order is not sustainable.

8.

Before us the DR could not point out any factual/ legal error or infirmity in the findings of the CIT(A). We have given a thoughtful consideration to the orders of the CIT(A) read with the order for A.Y.2010-11. We find that while deciding the appeal for A.Y. 2010- 11 no direction was given to the AO for the rectification of assessment for A.Y. 2009-10.

9.

The AO has assumed the powers conferred upon him by the provisions of section 154 of the Act and rectified the order suo-moto without affording any opportunity of being heard to the assessee.

10.

On these facts we do not find any reason to interfere with the findings of the CIT(A). The appeal of the revenue is dismissed.

Order pronounced in the open court on 07.02.2024.

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