ROHIT DARAK,INDORE vs. ACIT CENTRAL-2, BHOPAL, BHOPAL
Facts
A search was conducted on the assessee's premises, leading to assessment proceedings under section 153A. The assessee claims non-receipt of notices and documents, hindering their ability to respond. The Assessing Officer (AO) alleged commission income from accommodation entries and added it under section 69A, which the assessee contends was done arbitrarily and in violation of natural justice.
Held
The Tribunal held that the consolidated assessment order and the impugned order were not adjudicated on merits. The Tribunal found that the assessee could not go into "slumber mode" and expected cooperation from both parties. The Tribunal set aside the impugned order and remanded the matter back to the AO for a fresh order on merits.
Key Issues
Whether the additions made by the AO on account of commission income were justified and whether the principles of natural justice were followed during the assessment proceedings. Whether the assessment order was passed without proper jurisdiction and incriminating material.
Sections Cited
253 of the income tax Act 1961, 153A, 144, 143(3), 69A of the I.T. Act, 1961, 246A of the Act, 153D of the IT Act
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, INDORE BENCH, INDORE
Before: SHRI B.M. BIYANI & SHRI PARESH M JOSHI
Per Bench:
This Bunch of 06 appeals has been filed by the Assesse
under section 253 of the income tax Act 1961 [herein after
referred to as the Act for sake of brevity] before this tribunal
as & by way of a second Appeal. The Assessee is aggrieved by
the order bearing Number:-CIT(A)-3, Bhopal
/IT/10134/2012-13,10314/2013-14,12130/2015-16, 13014
/2016-17, 12326/2017-18, 11937/2018-19 dated
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13.12.2024 Passed by the Ld. CIT(A) u/s 250 of the Act,
which is herein after referred to as the “ Impugned order”.
The Relevant Assessment years’ involved in above six
appeals are A.Y. 2013-14, 2014-15, 2016-17, 2017-18,2018-
19 & 2019-20 & the corresponding previous year periods are
from 01.04.2012 to 31.03.2019 respectively for the aforesaid
assessment year including the A.Y.2019-20 [A.Y.2015-16 is
not there corresponding to previous year 01.04.2014 to
31.03.2015] as no additions are made in that A.Y.
2.1 Factual Matrix
That-as and by way of an Assessment order made u/s 153A
rws 144 of the Act- for the A.Ys. 2013-14 to 2018-19 &
143(3) for A.Y.2019-20 the total income of the assessee was
computed & assessed as per the following the
chart/schedule on page 14 & 15 of the “consolidated
Assessment Order”, we reproduce the same as under:
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The aforesaid consolidated assessment order is dated
17.06.2021 which is hereinafter referred to as the
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“consolidated Impugned Assessment Order”. [For the
A.Y.2015-16 no addition is made.]
2.2 The facts of the case in brief as per the records are as
under as per the say of the assessee which is stated in
form No.35 which we reproduce as under:-
“Search u/s. 132 was conducted at residential premises of assessee on 16/05/2018. In response to notice u/s. 153A for the said year assessee duly filed the return of income u/s. 153A. Notice u/s. 143(2) dated 05/03/2021 and notice u/s.142(1) was issued on 19/02/2021. That due to covid epidemic in the month of March, April, May and part of June 2021 assessee could not responded the questionnaire. However, assessee vide letter dated 05/12/2020 has requested Ld.AO to provide the copies of statements of the assessee, incriminating documents relied upon by Ld. AO, other documents which have bearing in this matter etc. Ld. AO has not provided these documents to assessee till date. Ld. AO issued show cause notice u/s. 144 of the I.T. Act dated 28/05/2021 to assessee and asked to comply the same on or before 02/06/2021 during the full fledged lock down due to Covid 19 across the state. In absence of documents requested for and lock down across the state, assessee could not respond to this show cause notice u/s. 144 too. It is worth noting that assessee and his tax counsel are based at Indore while Ld. AO was based at Bhopal.Ld. AO alleged in the assessment order passed that assessee has earned commission at the rate of 2.5 percent of the total amount of accommodation entries provided by the companies of the assessee/related to the assessee during the year under consideration. The amount of commission at the rate of 2.5 percent determined by Ld. AO to Rs. 67500/-. Then Ld. AO went on to add Rs. 67500/- in the returned income of the assessee u/s. 69A of the I.T. Act, 1961 vide impugned assessment order dated 17/06/2021 in an arbitrary manner and against the principle of natural justice since the same has been added without affording any opportunity of being heard to the assessee. The said order passed by Ld. AO is illegal and liable to be struck down and therefore is this appeal.”
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2.3 That the Assessee being aggrieved by the aforesaid
“Consolidated Impugned Assessment order” Prefers the
first Appeal u/s 246A of the Act before the Ld. CIT(A) who
by the “Impugned order” has dismissed the first Appeal of
the Assessee on the grounds & reasons stated therein. The
core grounds & reasons for the dismissal of the first appeal
was as under:-
“3. After taking into consideration the AO's findings, and the facts of the case the issues involved in appeal are discussed and decided as under:
3.1 Ground no. 1 for AY 2013-14, 2014-15 and 2016-17 to 2019- 20:- Through these grounds of appeal, the appellant has challenged the income determined by the AO as against the returned income and accordingly denies his liability to pay tax, cess and interest demanded thereon. Since, the addition made by the AO has been dealt separately and therefore, this ground does not require any adjudication at this stage.
3.2. Ground No. 2.3 and 6 for AY 2013-14, 2014-15 and 2016-17 to 2019-20:- Through these grounds of appeal the appellant has challenged that the assessment order passed by the Ld. AO is bad in law, without jurisdiction and having no Incriminating material found as a result of search action. 3.2.1. I have considered the facts and circumstances of the assessment order and the case and the grounds of appeal filed by the appellant. The above grounds of appeal are considered together as they are similar in nature.
I have perused the para 2, 3, 4, 5,6,7 and 8 of the assessment order where I have found that the AO has discussed the issues emanating from search and seizure action Various bank accounts based on information unearthed during the search and survey action on Daraks have been confronted to the appellant for explanation but he failed to comply to the notices repeatedly. The
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AO had issued final show cause too for assessing the case u/s 144 of the Act.
I find that the AO has correctly assumed the jurisdiction of the case and statutory notices have been issued correctly and timely manner. The AO has very clearly mentioned that the enquiries of bank accounts post search had been carried out based on search action only. Therefore, the claim of the appellant that no incriminating material was found is baseless and incorrect. I find in the assessment order enough reasons to initiate proceedings u/s 153A of the Act which is valid and as per law for (AY 13-14, 14-15, 16-17, 17-18, and 18-19) and u/s 144 of the Act (AY 19- 20).
3.2.2 Accordingly, the grounds of appeal raised are dismissed.
3.3 Ground No. 4 and 5 for AY 2013-14, 2014-15 and 2016-17 to 2019-20: Through these grounds of appeal the appellant has challenged the various additions made on account of unexplained money u/s 69A of the IT Act, 1961 for the relevant AYs.
3.3.1 I have considered the facts and circumstances of the assessment order and the case and the grounds of appeal filed by the appellant. The above grounds of appeal are considered together as they are similar in nature.
The AO has discussed the issue of addition on account of accommodation entries at para 10 of the order. Based on seized material and the post search enquiries the AO has computed the amounts credited in the different bank accounts in AY 13-14, 14- 15, 16-17, 17-18. 18-19 and 19-20. The appellant is a member of Darak family and had been involved in providing accommodation entries to various beneficiaries in different years. The AO has heid that his bank accounts have been used to carry out transactions for providing accommodation entries and computed 2.5% on the amount of transaction appearing in such bank accounts as commission income of the appellant in different AYs. The AO has taken the extracts of decision in the case of Sharad Darak where addition at the rate of 2.5 percent of the total accommodation entry as commission income for relevant AY had been made. It is also mentioned that the same had been confronted to the appellant but no reply was fled inspite of numerous opportunities. Therefore, it was assumed that appellant has nothing to say in this matter. The AO therefore had held the commission income from such transaction (2.5% of gross receipts in bank accounts of
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the appellant) to be undisclosed ones and treated the same as appellants undisclosed money ufs 69A in different AYs.
I find that there is no further submission made by the appellant before me apart from filing the grounds of appeal. It is very surprising that the appellant has just filed the appeals before me but is not interested in attending hearing or furnishing any reply before the AO or me.
I also find the ground that natural justice has not been rendered to the appellant during assessment to be totally untrue and mischievous as it is the appellant who needs to attend the hearings and comply with the notices. I find the track record of appellant and other entities of Darak to be very poor in compliance and appears to be part of their strategy during appeal and assessment proceedings.
3.3.2 Based on above discussion, the grounds of appeals are dismissed and the additions of undisclosed money u/s 69A of the Act made in AY 2013-14, 2014-15 and 2016-17 to 2019-20 are confirmed.
3.4 Ground No. 7 for AY 2013-14, 2014-15 and 2016-17 to 2018- 19: Through these grounds of appeal the appellant has challenged that the AO has passed the assessment order without obtaining valid approval u/s 153D of the IT Act.
3.4.1 I don't find any truth in this ground of appeal as the AO has mentioned in last para of the order about the said approval of the assessment order being given by the JCIT. The ground of appeal is dismissed. 3.5. Ground No. 8 for AYs (2013-14, 2014-15 and 2016-17 to 2018-19) and Ground.no. 7. for 2019-20 Through this ground of appeal, the appellant has challenged the charging of Interest under various provisions of Act. It is settled position of law that charging of interest is mandatory and consequential in nature as held by Hon'ble Supreme Court in the case of CIT v/s Anjum M.H. Ghaswala 252 ITR 1(SC), However, the AO is directed to recalculate the correct Interest while giving effect to this order. Thus, appeal on this ground is allowed for statistical purpose.
3.6 Ground No. 9 for AYs (2013-14, 2014-15 and 2016-17 to 2018-19) and Ground no. 8 for 2019-20: Being general in nature this ground needs not any special adjudication.
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Accordingly, the appeal is dismissed.”
2.4 That the Assessee being aggrieved by the “Impugned
order” has preferred the instant second Appeal before this
tribunal & has raised the following grounds of Appeal in the
Form No. 36 of A.Y. 2013-14 against the “Impugned order”
which are as under:-
“1.That having regard to the facts and circumstances of the case Ld. AO has erred in law and on facts in making addition and Ld. CIT(A) has erred in confirming addition of Rs. 67,500 as Unexplained money U/s 69A of Income Tax Act, 1961 in the form of commission income alleged to be received for arranging accommodation entries. 2. That Ld. CIT (A)-3, Bhopal has erred in confirming the addition made by Ld. AO without considering the detailed written submissions along with documentary evidences filed by the appellant during the course of first appeal proceedings and therefore the impugned order is illegal and bad in law. 3. That the appellant craves leave to add, amend, alter or delete all or any of the grounds of appeal and all the above grounds are mutually exclusive to each other.” Similar grounds have been raised for other years with change
of figures.
Records of Hearing
3.1 The Hearing in the matter took place before this
tribunal on 15.01.2026 when the Ld. AR for & on behalf of
the Assessee appeared before us & Interalia contended that
the “Impugned order” is illegal, bad in Law & not Proper. It
is in the violation of the Principles of natural justice too. It
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thus deserves to be set aside. A paper book containing pages
1 to 108 is placed on record of this Tribunal. The Ld. AR for
& on behalf of the assessee submitted that “Consolidated
Impugned Assessment Order” is under section 144 of the
Act. In the unnumbered para on page 1 of the consolidated
impugned assessment order” it is recorded that the search
u/s 132 of the IT Act, 1961 was conducted at the residential
premises of the assessee as well as on the premises of
other concerns / business associates on 16.05.2018 in
pursuance of the warrant of authorization u/s 132 of the I.T.
Act dated 14.05.2018 issued by the comptentn authority.
Since, various financial activities and transactions executed
by assessee are related and have business associations with
group, hence, they have been put together under one
common name: "Asnani Group".
3.2 In the “ Consolidated impugned Assessment Order” at
para 2 it is recorded as under:-
“2. E-notices as well as hard copies of notice u/s 153A for A.Y. 2013-14 το Α.Υ. 2018-19 was issued on 30.01.2020 and notice u/s 142(1) of the 1.T. Act was issued on 04.03.2020 by the then Assessing Officer and served on the assessee to file the returns for assessment years as mentioned above. In response, the
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assessee did not file the return, hence, show cause notices us 276CC were issued to the assessee on 29.02.2020. In response to this, assessee has stated that "I have no knowledge for the notice and filing of return u's 1534 because i have not received any physically notice w's 1534, 1 have received directly show cause notice w 276CC of the Income Tax Act, 1961on 05.03.2020 In response to his above reply, an e-mail was sent to assessce to allow him to collect copies of documents on or before 13.03.2020 and file return on or before 17.03.2020. The assesser neither collected documents nor filed return, hence, again show cause notices uls 276CC were issued on 14.05.2020 asking assessee to file return before 22.05.2020. However, the assessee again failed to file ITR for the years under consideration.”
The above two paragraphs (supra) were read out by the Ld.
AR & it was emphatically contended that e-mail dated
13.03.2020 was not received by the assessee. It was also
urged that no incriminating documents were found &
nothing was provided to the assessee to set up his
defences. The Ld. AR contended basis para 3 of the
“consolidated Impugned Assessment Order” that vide
letter dated 15.12.2020 the assessee reiterated that vide the
earlier letter dated 05.12.2020. Copies of statements, relied
upon documents & other relevant information were sought,
we once request the department to provide
information/documents as is sought.
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3.3. The Ld. AR then read out following paragraphs from the
“Consolidated Impugned Assessment Order” which we
reproduce as below:-
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3.4 During the course of the hearing the Ld. AR read out
page 11 & 12 of the “Consolidated Impugned Assessment
Order”. Basis page 13 it was contended that seized material
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is of Shri Sharad Darak who is not the present assessee.
No material documents were provided to the assessee. There
is no material against the assessee. In the absence of
incriminating material additions cannot be made. Reliance
was placed on the Apex court judgment in case of Abhisar
Buildwell. In was submitted that no other additions can be
made too. In so far as the “Impugned Order” of the Ld.
CIT(A) is concerned it was stated that the issue of no
incriminating material was found against the assessee as a
result of search was raised as ground no.3 (A.Y. 2013-14)
& no adversarial material was shared by the department
to the assessee. It was therefore, submitted that the
“consolidated Impugned Assessment Order” was bad in
law, illegal & Ld. CIT(A) has erred in law in upholding the
same. The reliance was placed on page 1 of PB [A.Y.2013-14]
which is e-acknowledgment for written submission dated
04.01.2024 which was filed before the Ld. CIT(A) along
with Annexure -1 & Annexure -2. Simultaneously the
attention was invited to the internal page 14 of the
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“Impugned Order” were in it is wrongly recorded by the Ld.
CIT(A) that no submission is made apart from filing the
ground of appeal. Our attention was invited to page 11 of the
P.B. too & internal page 14 of the Impugned Order. [para
3.3.2]. Per contra the Ld. DR appearing for & on behalf of the
“Consolidated Impugned revenue submitting that the
Assessment Order” & Impugned Order” are correctly
passed & relied upon it. [In these appeals the Ld. DR has
made common submission as other connected group matter
covered by ITANo.181 to 186/Ind/2025 were listed & heard
all together on 15.01.2026]. The Ld. DR finally prayed that
the impugned order be upheld. The hearing was then
concluded.
Observations, Findings& Conclusions
4.1 We have to decide the legality, validity and proprietary of
the “impugned order” basis records of the case & the rival
submission canvassed before us.
4.2 We have carefully perused the records of the case and have
heard the submissions.
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4.3 We basis records of the case & after hearing & upon
examining the contentions are of the considered view that
the “ Consolidated Impugned Assessment Order” is under
section 144 of the Act & the matter has not been
adjudicated & adjudged basis merits. Even the “Impugned
Order is not on merits. This Tribunal desires that the total
income of the assesseee should be computed & assessed on
the real time basis exigible to tax in accordance with law by
following the due process of law prescribed under the Act.
This tribunal also expects the assessee to be compliant &
should cooperate with the department of income tax as &
when notice(s) summons, etc. are issued to him/them. In
brief this Tribunal desires the meritorious disposal of both
the “consolidated Impugned Assessment Order” as well as
the “Impugned Order”. The assessee cannot go in slumber
mode. In the result we are of the considered opinion that the
“Impugned Order” should be set aside & the matter should
be remanded back to the file of the Ld. AO for passing a
fresh order on merits of the case. It is the expectation of this
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Tribunal that the assessee would give his full & complete
details about his income. The assessee shall file the
necessary & requisite replies. The assessee to attend the
hearing as & when fixed by the Ld. AO & is directed not to
seek any adjournments on any flimsy, grounds. The assessee
to file reply submission & to provide all such details as may
be sought by the Ld. AO while adjudicating & adjudging the
case a fresh on denovo basis. The assessee to cooperate with
the department in every manner possible so that department
time, money, energy resources are not wasted in repeated
manner time & again. Due to non cooperative attitude not
only the assessee suffer but national resources are wasted.
Economy of the nation suffers. Systems get’s clogged.
Needless to state that taxes are required to paid according to
law simultaneously no tax should be levyed & collected save
& except according to law. The department to ensure that all
the material, which are adversarial to the assessee is
disclosed before any adjudication & adjudgement is made by
the lower authorities. The principles of natural justice
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requires disclosure of all adversarial material which is going
to be used against the assessee is disclosed to him. Copy of
statements, panchanama, etc. too should be disclosed to the
assessee. The assessee in this regard too should be prompt
in seeking such documents. It is equal responsibility of the
assessee & the revenue. The issue of blame culture should
be avoided as none benefits out of it. The resources & system
suffers in the ultimate analysis of things.
4.4 In view of the premises, drawn up by us, we set aside the
“Impugned Order” & remand the case back to the file of the
Ld. AO on denovo basis, who shall now pass a speaking &
reasoned order on merits of the case. In order to straighten
the record we hold that all the necessary statements papers,
documents, material etc, are now available with the assessee
as stated by the Ld. AR during the course of hearing held
before us & the assessee now on wards will not make any
grievances about the non supply of documents, incriminating
material etc. before tax authorities. The lower authority is
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also directed to deal with the submissions of the assessee
according to law.
Order
5.1 In the result, the “Impugned order” is set aside as & by
way of remand back to the file of the Ld. AO on denovo basis with
directions as aforesaid.
5.2 The appeal of the assessee is allowed for statistical purpose.
5.3 In the ITANo.100, 101,102,103 & 104/Ind/2025 the facts &
circumstances are almost identical & similar. Therefore, our
findings in ITANo.99/Ind/2025 would apply mutatis mutandis to
these appeals also with the counsel of the parties all appeals
were heard together.
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5.4 In the final result & conclusions all the six appeals are
allowed for statistical purposes.
Order pronounced in open court on 30.01.2026.
Sd/- Sd/-
(BHAGIRATH MAL BIYANI) (PARESH M JOSHI) ACCOUNTANT MEMBER JUDICIAL MEMBER
Indore Dated : 30/01/2026 Patel/Sr. PS ; Copies to: (1) The appellant (2) The respondent (3) CIT (4) CIT(A) (5) Departmental Representative (6) Guard File By order UE COPY Senior Private Secretary Income Tax Appellate Tribunal Indore Bench, Indore
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