NEMCHAND J GALA,MUMBAI vs. DCIT CC 12, MUMBAI

आदेश / O R D E R Per Joginder Singh (Judicial Member) This bunch of seven appeals is by the assessee

against the impugned orders dated 01/09/2014 and

01/10/2014 of the Ld. First Appellate Authority, Mumbai,

on the grounds stated in the respective grounds of appeal

with respect to confirming the disallowance on account of

purchases, direct and indirect expenses in respect of

proprietary concern M/s Prime Industries and further

disallowing the municipal taxes and deduction u/s 80D,

80IB(4), 80L and the addition on account of alleged

unexplained loan creditors, invoking the provision of

section 68 of the Income Tax Act, 1961 (hereinafter the

Act).

3 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) 2. During hearing, the Ld. counsel for the assessee, Shri

Hari S. Raheja, at the outset, claimed that the impugned

issues are covered by the decision of the Tribunal in group

cases of Shri Laxmi J. Galal vs DCIT (ITA Nos.2402 to

2406/Mum/2015, etc) order dated 19/01/2018. It was

explained that so far as, Assessment Years 2004-05 to

2008-09 are concerned, these are unabated assessment,

therefore, are covered by the aforesaid decision. So far as,

Assessment Year 2009-10 to 2010-11 are concerned, in

view of the aforesaid order of the Tribunal dated

19/01/2018, both these appeals may be set aside to the

file of the Ld. Assessing Officer. On the other hand, the Ld.

CIT-DR, Shri Narendra Singh Janpangi, did not controvert

the assertion of the Ld. counsel for the assessee.

2.1. We have considered the rival submissions and

perused the material available on record. Considering the

totality of facts and the aforesaid decision of the Tribunal

dated 19/01/2018, the issue has been considered and it

was held as under:-

“These cross appeals filed by two different assessee’s and the Revenue are directed against separate, but identical orders of

4 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) the CIT(A)- 48, Mumbai dated 16th February, 2015 for assessment years 2004-05 to 2010-11. Since the facts are identical and issues are common, for the sake of convenience these appeals were heard together and are disposed off by this common order. 2. The assessee as well as the Revenue has taken more or less common grounds of appeal for all the assessment years. Through these grounds, the assessee has challenged the additions sustained by the CIT(A) in respect of unsecured loans under Section 68 of the Income Tax Act, 1961 (hereinafter “the Act”), disallowance of interest expenses, disallowance of consultancy expenses and disallowance us 80C/80D of the Act. Revenue has taken the grounds challenging the deletion made by the CIT(A) towards cessation of liability under Section 41(1)(a) of the Act, deletion of unsecured loan added under Section 68 of the Act, deletion of unexplained credit card expenses made under Section 69C of the Act, deletion of additions made towards unexplained purchase of Apple Ipod. Similarly in the case of Shri Bhavesh L. Gala the assessee has taken grounds challenging the additions sustained by the CIT(A) towards unsecured loans made under Section 68 of the Act, interest disallowance claimed against rental income, disallowance of consultancy expenses and addition towards Mundan Ceremony gifts under Section 68 of the Act. The Revenue has taken grounds challenging the deletion made by the CIT(A) towards cessation of liability under Section 41(1)(c), unexplained credit towards unsecured loans under Section 68 of the Act and deletion of adhoc additions towards bank deposits under Section 69 of the Act. 3. The brief facts of the case extracted from ITA No. 2402/Mum/2015 for A.Y. 2005-06 are that the assessee is an individual deriving income from salary and other sources. A search and seizure action under Section 132 of the Act, was carried out in the case of Reliable Paper (India) Pvt. Ltd. and its group concerns, Mumbai between 23rd February, 2010 and 20th April, 2010 wherein incriminating documents relating to the assessee was found and simultaneously action under Section 132 of the Act, was carried out in the premises of the assessee. Consequent to the search notice under Section 153A of the Act dated 07.03.2011 was issued and duly served on the

5 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) assessee calling for the return of income for A.Y. 2004- 05 to A.Y. 2009-10. In response to the notice, the assessee has filed his return of income for assessment years 2005-06 to 2009-10 on 23.03.,2011. For A.Y. 2010-11 the assessee has filed return of income under Section 139(1) on 31st December 2010. 4. The case has been selected for scrutiny and accordingly notices under Sections 143(2) and 142(1) of the Act dated 25th April 2011 were issued. On 26th April, 2011 the assessee filed a letter of adjournment seeking time for filing details. A further notice under Section 142(1) dated 25th April, 2011 along with a questionnaire was issued fixing the case for hearing on 12.05.2011. The assessee neither appeared nor filed any details on the date fixed for hearing, however, filed a letter dated 19.05.2011 seeking adjournment of hearing. The AO has issued one more letter dated 15.10.2012 and directed the assessee to comply with the earlier notice issued on 25th April, 2011. The assessee neither appeared nor filed any details. Therefore, in view of the non-compliance on the part of the assessee, the AO issued a show cause notice on 29.10.2012 asking as to why the assessment should not be completed under Section 144 of the Act, on the basis of the material, documents and information available on record. Since the assessee failed to comply with the show cause notice issued, the AO has passed the assessment under Section 144 r.w.s. 153A of the Act, on 25th March, 2013 determining the total income on the basis of the material, documents and information available on record. While doing so, the AO has rejected the books of account under Section 145(3) of the Act and determined the total income on the basis of best judgement assessment in terms of section 144 of the Act and made various additions including additions towards unsecured loans as unexplained cash credit under Section 68 of the Act, cessation of liability, towards unproved sundry creditors under Section 41(1)(a), adhoc addition towards bank deposit under Section 69C, disallowance of interest expenses, disallowance of consultancy expenses, disallowance of deduction claimed under Section 80C/80D, addition on account of undisclosed jewellery and unexplained purchase of Appeal Ipod. 5. Aggrieved by the assessment order the assessee preferred an appeal before the CIT(A). Before the CIT(A), the assessee challenged the assessment order passed by the AO under

6 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) Section 144 r.w.s. 153A of the Act, on the ground that the AO has passed the assessment order without providing reasonable opportunity of being heard. The assessee has also taken a legal plea in as much as the additions made by the AO for A.Y. 2004-05 to A.Y. 2008-09 are bad in law as the assessment for A.Y. 2004 -5 to A.Y. 2008-09 have be unabated/concluded as on the date of search and hence in the absence of any incriminating material found as a result of the search no addition can be made. In this regard relied upon the decision of the ITAT, Mumbai Special Bench, in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287 (Mum). Regarding the addition made by the AO towards unsecured loan, cessation of liability, unexplained credit card expenditure, disallowance of interest expenses, consultancy expenses, denial of deduction under Section 80C/80D, the assessee has filed elaborate written submissions along with additional evidences. The CIT(A), during the course of appellate proceedings forwarded the additional evidences filed by the assessee to the AO for his comments. The AO, vide his remand report dated 20th August, 2014, commented on the additional evidences filed by the assessee and their admissibility. The AO also commented on the ground taken by the assessee with regard to ex-parte assessment order under Section 144 and rejection of books of account and submitted that the assessee was non-cooperative during the course of assessment proceedings which is evidence from the facts recorded in the assessment order where number of notices have been issued to the assessee to file details for which the assessee has filed to file any evidence. In so far as the addition towards unexplained cash credit, the AO has reiterated the findings recorded in the assessment order and submitted that the assessee has failed to provide any evidence to justify the unsecured loans with identity of the parties and also failed to file any evidence to prove the genuineness of transaction and creditworthiness of the parties. As regards other additions made in the assessment order, the AO has reiterated his findings recorded at the time of assessment. 6. The CIT(A), after considering the submission of the assessee and also considering the additional evidences filed by the assessee, partially allowed the appeal filed by the assessee,

7 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) wherein he deleted the additions made by the AO towards cessation of liability towards unproved sundry creditors under Section 41(1)(a) by holding that the additions made by the AO is not based on any incriminating material found as a result of search. The CIT(A) further observed that so far as unexplained cash credit towards unsecured loans, deleted the addition made by the AO in respect of credit representing opening balance brought forward from previous financial years on the ground that the credits received for the past cannot be considered under Section 68 of the Act. In so far as fresh credits, wherever the assessee has filed confirmation letters, the CIT(A) has deleted the additions made by the AO by holding that the assessee filed confirmation letters to prove the identity of creditors, therefore the AO was incorrect in making the additions only on the ground that the assessee has failed to prove genuineness of transaction and creditworthiness of the parties. Similarly, the CIT(A) deleted the additions made by the AO towards unexplained credit card expenses under Section 69C of the Act on the ground that the AO has failed to bring on record any evidence to prove that the assessee has incurred credit card expenses. Merely possessing credit card does not mean that the assessee has incurred expenditure. Therefore, the question of disallowance on adhoc basis on suspicions and surmises cannot arise. Similarly, the CIT(A) has deleted the addition made by the AO towards interest expenses for A.Y. 2010-11 and also deleted the disallowances on account of undisclosed jewellery and unexplained purchase of Appeal Ipod. However, the CIT(A) confirmed the additions made by the AO towards disallowance of consultancy expenses and disallowance on account of claim under Section 80C/80D by holding that the assessee has failed to furnish any evidences. In so far as unsecured loans, the CIT(A) has confirmed the addition made by the AO wherever the assessee failed to file any kind of evidence including confirmation from the creditors. The CIT(A) also confirmed the disallowance of interest expenses for A.Y. 2008-09 on account of assessee’s failure to file proof of payment of interest along with name and address of the parties and their PAN. Aggrieved by the order of the CIT(A) the assessee as well as Revenue are in appeal before us. 7. The learned A.R. for the assessee submitted that the learned CIT(A) was erred in confirming the addition made by the AO

8 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) towards unsecured loans as unexplained cash credit under Section 68, ignoring the fact that the assessee has filed confirmation letters and also evidences to prove the genuineness of transaction and creditworthiness of the parties. The learned A.R. further submitted that the CIT(A) has confirmed the addition only on the ground that the assessee was not able to substantiate the loan with any evidence ignoring the fact that all these loans have been accepted by cheque and the assessee has filed confirmation letters from the parties. The learned A.R. further submitted that the CIT(A) has erred in confirming the disallowance of interest expenditure of `5,51,378/- for A.Y. 2008-09 when he has allowed such interest payment for A.Y. 2010-11 under similar facts without bringing any contrary evidence. The A.R. further submitted that the assessee has incurred consultancy expenses which have been paid by cheque. Merely for non production of bills and vouchers expenditure incurred by the assessee cannot be disallowed. Similarly, in respect of deductions claimed under Section 80C/80D the assessee has submitted that the assessee has claimed deductions towards investments under Section 80C/80D and proof of which has been furnished before the CIT(A). The CIT(A) ignored all evidences to sustain the additions. 8. The learned A.R. further submitted that the additions made by the AO for A.Y. 2004-05 to A.Y. 2008-09 in the assessments framed under Section 153A, without any reference to seized material is bad in law as the assessments for A.Y. 2004-05 to 2008-09 have been unabated/concluded on the date of search. The A.R., with reference to the search, submitted that in this case the search took place on 20th April, 2010 and by the time the assessments for A.Y. 2004-05 to A.Y. 2008-09 have been unabated and the time limit for issue of notice under Section 142(1) has been expired, therefore, in the absence of any incriminating material found as a result of search no addition can be made in the assessment order under Section 153A of the Act. In this regard relied upon the decision of the Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nava Sheva) Ltd. (2015) 374 ITR 645 and Division Bench judgement of the Hon'ble Bombay High Court in the case of CIT vs. Murli Agro Products Ltd. (2014) 49 taxmann.com 172. The assessee also relied upon the

9 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) decision of the ITAT Mumbai Special Bench in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287. 9. The learned D.R., on the other hand, submitted that the CIT(A) has deleted the additions made by the AO towards unsecured loans, unexplained liability towards unproved sundry creditors and unexplained credit card expenditure by admitting additional evidences, even though the AO has commented on additional evidences filed by the assessee and admissibility of such additional evidences. The order passed by the CIT(A) is brief and cryptic and the CIT(A) has not given any reason for deleting the additions made by the AO. The learned D.R. further submitted that the CIT(A) has deleted unsecured loans only on the basis of confirmation letters filed by the assessee without appreciating the fact that mere filing of confirmation letters would not be sufficient compliance to discharge the onus cast under Section 68 of the Act, to prove identity, genuineness and creditworthiness of the parties. The CIT(A) deleted the additions made by the AO towards unexplained credit card expenditure by shifting the burden on the AO to prove the expenditure incurred by the assessee without appreciating the fact that the assessee has failed to furnish any kind of evidence in the assessment proceedings and even during the remand proceedings. The learned D.R. further submitted that the CIT(A) deleted the cessation of liability without discussing how the addition made by the AO is not sustainable when the assessee is not able to file any evidence to prove sundry creditors appearing in the books of account. 10. We have heard both the parties, perused the material available on record and gone through the orders of the Authorities below. In this case the search and seizure action under Section 132 of the Act, was conducted on 20th April, 2010. The facts born out from the record reveals that during the course of search incriminating material relating to the assessee was found and seized. The AO has passed ex-parte assessment order under Section 144 r.w.s. 153A of the Act and made various additions towards cessation of liability under Section 41(1)(a), unexplained cash credit under Section 68 towards unsecured loans, disallowance of interest expenses, disallowance of consultancy expenses, disallowance of 80C/80D deductions, addition towards unexplained credit

10 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) card expenditure and addition on account of undisclosed jewellery and unexplained purchase of Appeal Ipod. The AO further observed that the assessee is non-cooperative and not filed any details in respect of various notices and questionnaire issued. The AO has made various additions towards unsecured loans, unproved sundry creditors, consultancy expenses, disallowance of interest expenses and deductions claimed under Section 80C/80D and unexplained credit card expenses. But, except for addition made on account of undisclosed jewellery and unexplained purchase of Apple Ipod and also unexplained expenditure made on loose papers, the AO has not referred to any incriminating material found as a result of search in all other additions made for all the assessment years. It is the claim of the assessee that the additions made by the AO towards unsecured loans, cessation of liability, disallowance of interest expenses, disallowance of consultancy expenses and disallowance of deduction claimed under Section 80C/80D are based on the return of income filed by the assessee without there being any incriminating material found as a result of search. The assessee further contended that in the assessment framed under Section 153A, AO is not empowered to make any addition in the absence of seized material in respect of assessments that have been unabated or already completed as on the date of search. 11. Having heard both the sides and considering the material on record, we find that the additions made by the AO towards unsecured loans under Section 68 of the Act, cessation of liability under Section 41(1)(a), unexplained credit card expenditure under Section 69C, disallowance of interest expenses, consultancy expenses and denial of deduction claimed under Section 80C/80D are not based on any reference to the incriminating material found and seized as a result of search. We further observes that the Hon'ble Bombay High Court, in the case of Continental Warehousing Corporation (Nava Sheva) Ltd. (supra) has held that in the absence of any seized material found during the search no addition can be made in respect of unabated assessments which have become final as on the date of search. This legal proposition is further supported by the decision of the Division Bench of the Hon'ble Bombay High Court, in the case of Murli Agro Products Ltd. (supra) wherein it was held that no additions can be made in respect of unabated assessments

11 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) which have become final, if no incriminating material is found during the search. The ITAT, Mumbai Special Bench in the case of All Cargo Global Logistics Ltd. vs. ACIT (supra) has taken similar view wherein it was categorically observed that the AO is not empowered to make any addition in the absence of any seized material in respect of assessments that have unabated/concluded as on the d ate of search. In this case, the search took place on 20th April, 2010. Admittedly, as on the date of search the assessment for A.Y. 2004-05 to A.Y. 2008-09 have been unabated. The time limit for issue of notice under Section 143(2) has also expired as on the date of search. Therefore, we are of the considered view that the AO cannot make any additions in respect of unabated assessments, if no incriminating material is found during the search for A.Y. 2004-05 to A.Y. 2008-09.” We find that in the aforesaid group case of the present

assessee, the Tribunal has considered the factual matrix

and by placing reliance upon the decision of the Mumbai

Special Bench in the case of All Cargo Global Logistics Ltd.

vs DCIT (2012) 137 ITD 287 (Mum.)(SB), Hon'ble

jurisdictional High Court in the case of CIT vs Continental

Ware Housing Corporation (Nava Sheva) Ltd. (2015) 374

ITR 645 (Bom.) and CIT vs Murli Agro Products Ltd. (2014)

49 taxman.com 172 (Bom.) held that in the absence of any

seized material found during the search, no addition can be

made in respect of unabated assessment which have

become final as on the date of search. Identical is the

situation in the present appeals so far as Assessment Years

12 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) 2004-05 to 2008-09 (not controverted by Ld. CIT-DR also),

therefore, following the aforesaid decision and the ratio laid

down by Hon'ble jurisdictional High Court, we are of the

view that the Ld. Assessing Officer cannot make any

addition in respect of unabated assessment, if no

incriminating material is found during the search.

11 are concerned, on identical fact in the group case, vide

order dated 19/01/2018, the Tribunal held as under:-

“12. Coming to the addition made by the AO towards unsecured loans under Section 68 of the Act. Admittedly the assessee has not filed any details before the AO at the time of assessment. The assessee has filed additional evidences in the form of confirmation letters before the CIT(A). Though the CIT(A) has forward the additional evidences filed by the assessee for the comments of the AO, in the remand report the AO has opposed admission of additional evidences and also commented that mere filing of confirmation letters would not absolve the assessee from the obligation to discharge the burden cast under Section 68 of the Act. The CIT(A) has deleted addition made by the AO towards unsecured loans merely on the basis of confirmation letters filed by the assessee without giving any reason in respect of genuineness of transaction and creditworthiness of the parties. The assessee claims to have filed all evidences to prove unsecured loans including confirmation letters, ITR acknowledgement

13 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) and bank statement to prove the identity, genuineness of transaction and creditworthiness of the parties. The facts are contrary. The CIT(A) deleted addition made by the AO towards unsecured loans, without any reason. Therefore, we are of the considered view that the issue needs re-examination by the AO in the light of the additional evidences filed by the assessee to prove identity, genuineness of transaction and creditworthiness of the parties. Therefore, we set aside the issue to the file of the AO and direct him to consider it afresh after affording reasonable opportunity of being heard. If the assessee files details in respect of the identity, genuineness of transaction, etc. then the AO is directed to delete the addition made towards unsecured loans. Once the assessee discharges its initial onus of identity, genuineness of transaction and creditworthiness then the AO is precluded from going to question the source in view of the decision of the Hon'ble Supreme Court in the case of CIT vs. Lovely Exports (2008) 216 ITR 195 wherein it was held that the names and address of the persons from whom the loan were taken have been furnished to the AO, then the AO is free to reopen the individual assessment in accordance with law but the additions cannot be regarded as undisclosed income under Section 68 of the Act. 13. In so far as cessation of liability, the CIT(A) has deleted the addition made by the AO only on the ground that there was assessment order under Section 143(3) for the previous year wherein there is no addition and also the addition is made without any incriminating material without discussing the issue in the light of provisions of Section 41(1)(a), when the assessee has not able to furnish any evidence to prove the sundry creditors. Similarly in respect of additions towards disallowance of interest expenses, consultancy expenses and deduction claimed under Section 80C/80D the CIT(A) has either deleted the additions or confirmed the additions without discussing the issue raised by the AO

14 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) as well as the assessee. Therefore, we are of the view that the issue needs to be reexamined by the AO in the light of the additional evidences filed by the assessee. Similarly, in respect of deletion of addition in respect of undisclosed jewellery and unexplained purchase of Apple Ipod the CIT(A) has not given any cogent reason for deleting the additions made by the AO. The order of the CIT(A) is brief and cryptic and no reason has been given to counter the allegations made by the AO. On the other hand, the assessee has filed various details in respect of jewellery and Apple Ipod to explain the source. Therefore, we are of the considered view that the issues need to be re-examined by the AO in the light of the additional evidences filed by the assessee. Hence, we set aside the issue of disallowance of interest expenses, disallowance of consultancy expenses, disallowance of deduction claimed under Section 80C/80D, disallowance of addition based on loose papers, deletion of addition made by the Assessing Officer towards unproved sundry creditors under Section 41(1)(a), deletion of addition made towards unsecured loans under Section 68 of the Act, deletion of unexplained credit card expenses under Section 69C, deletion of unexplained jewellery and deletion of unexplained purchase of Ipod. The AO is directed to reconsider the issues in the light of the additional evidences filed by the assessee after affording reasonable opportunity of hearing. 14. In the result, the appeals filed by the assessee and appeals filed by the Revenue are allowed for statistical purposes. ITA Nos. 2400 & 2401/Mum/2015 and 2540 to 2542/Mum/2015 15. The facts and issues involved in these appeals are identical to the facts and issued discussed in ITA Nos. 2402 to 2406/Mum/2015 and ITA Nos. 2534 to 2537/Mum/2015, in the case of Shri Lakhamshi J. Gala. In these appeals the assessee has challenged the

15 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) additions sustained by the CIT(A) in respect of unsecured loans for A.Y. 2008-09 and disallowance of interest expenditure against rental income, consultancy expenses and additions towards Mundan Ceremony gifts under Section 69A for A.Y. 2006-07. The Revenue has challenged the deletion of additions made by AO towards outstanding liability and unexplained loans under Section 68 of the Act and adhoc addition towards bank deposits under Section 69 of the Act. We have considered similar issues in the case of Shri Lakhamshi J. Gala, where we set aside all issues to the file of the AO for reconsideration. The reasons given by us in ITA No. 2402 to 2406/Mum/ 2015 shall mutatis mutandis apply to these appeals. Therefore, for the detailed reasons given in the preceding paragraphs in the case of Shri Lakhamshi J. Gala, we set aside the appeals filed by the assessee as well as the Revenue for A.Y. 2006-07 to A.Y. 2010-11. The AO is directed to reconsider the issue raised by both the parties in the light of the additional evidences filed by the assessee after affording reasonable opportunity of hearing to the assessee. 16. In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes.” 3.1. Respectfully following the aforesaid order of the

Coordinate Bench, so far as, Assessment Years 2009-10

and 2010-11 are concerned on the reasoning contained in

the aforesaid order, we set-aside the appeal to the file of the

Ld. Assessing Officer to adjudicate afresh considering the

evidences, arguments, if any. A reasonable opportunity of

being heard be provided to the assessee, thus, both these

appeals are allowed for statistical purposes.

16 ITA Nos.6422, 6423/Mum/2014 & ITA No.36 to 40/Mum/2015 Nemchand J Gala (formerly known as Mekan Gala) Finally, the appeals of the assessee for Assessment

Year 2004-05 to 2010-11 are set aside to the file of the Ld.

Assessing Officer to adjudicate afresh in accordance with

law and thus, allowed for statistical purposes only.

This order was pronounced in the open court in the

presence of the ld. representative from both sides at the

conclusion of the hearing on 24/01/2018.

Sd/- Sd/- (Rajesh Kumar) (Joginder Singh) लेखा सद�य / ACCOUNTANT MEMBER �या�यक सद�य /JUDICIAL MEMBER मुंबई Mumbai; �दनांक Dated : 24/01/2018

f{x~{tÜ? P.S //.�न.स.

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant (Respective assessee) 2. ��यथ� / The Respondent. 3. आयकर आयु�त(अपील) / The CIT, Mumbai. 4. आयकर आयु�त / CIT(A)- , Mumbai, 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, मुंबई / DR, ITAT, Mumbai 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER,

उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील�य अ�धकरण, मुंबई / ITAT, Mumbai