SUBRATA DEY,BURDWAN vs. ITO, WARD-1(3), BURDWAN, BURDWAN

The ld. AR submits that the AO completed the assessment to the best of his judgment u/s. 144 of the Act and referred to paras 4,6,7,8,9,10 & 11 of order and argued that no opportunity was given to assessee to participate in assessment proceedings. The AO made the additions for non submission of explanation and non filing of documentary evidence, besides, estimated the profit on presumptive basis.

The CIT-A confirmed all the additions made by the AO without considering the facts and circumstances of the case. The ld. AR prayed to remand the matter to the file of the AO for his fresh consideration.

The ld. DR submits that the AO has given many opportunities to the assessee to substantiate his claim and he failed to appear before the AO with all details as required by the AO. The assessee did not even appear in response to notice issued u/s. 274 and 131 of the Act. The AO rightly made the impugned additions basing on material on record and completed the impugned assessment u/s. 144 of the Act. The CIT-A was fully justified in confirming all the additions made by the AO as the assessee failed to bring on record any evidence in support of his contention either in appellate proceedings or remand proceedings. He referred to page 4 of the order of the CIT-A and relied on the orders of the AO & CIT-A. He objected to the submissions of the ld.AR in remanding the matter to the file of AO for his verification.

Heard rival submissions and perused the record. We find that ground no. 1 raised before us is in respect of confirmation by the CIT-A of addition made on account of trade creditors and estimation of profit at 8%. Ground no. 2 in respect of confirmation of addition on account of loan, which said to have been availed by the assessee. Ground no. 3 is relating to confirmation of addition on account of investments made from undisclosed sources without rejecting the books of account. On perusal of the order of the AO, it is clear that there was no assistance whatsoever of assessee in the assessment proceedings, thereby resulted the additions. On perusal of order of CIT-A, we find that the assessee could not participate in the first appellate proceedings. We note that the AO issued notices u/s. 143(2) & 142(1) of the Act dt. 1-8- 2012 & 6-12-2013 respectively to assessee. According to AO, he sought certain details i.e purchase and sale register, cash book, stock register and names and complete addresses of trade creditors and details of loans and advances. The AR representing the assessee appeared, but filed nothing except power of attorney/power of authorization. Thereafter, the AO issued two letters dt. 03-02-2014 & 26-02-2014 to assessee regarding the submissions of details as required by him under notices issued u/s. 143(2) & 142(1) of the Act. It is clear from assessment order that the assessee did not appear before the AO, even in response to show caused dt. 11-02-2014 fixing the date of hearing on 18-03-2014. The AO made the following additions in absence of assessee:-

On perusal of the order of the CIT-A, which is impugned before us and which goes to show that the assessee could not establish the genuineness of the creditors and creditworthiness of loan creditor i.e. wife of assessee and for non production of cogent material in respect of of investment. Before us the ld.AR undertakes that the assessee may be granted an opportunity. In view of the fact that the AO determined the profit on presumptive basis and the additions made on different heads, which are not at all maintainable in the eye of law. We find force in the submissions of the ld.AR. We find that the profits are determined on presumptive basis and additions made on different heads on presumptive basis, which tantamount the double additions/taxation on same receipts. Therefore, taking into consideration the facts and circumstances of the case, submissions of assessee and in the interest of justice, we deem it fit and proper to remand the issues involved in the appeal of assessee to the file of AO for his fresh consideration and to make assessment denovo, after taking into considerations the submissions of assessee. The assessee is at liberty to file necessary evidences, in support of his claim and contentions. The assessee is also directed not to seek any adjournment before the AO. He shall cooperate the AO in the assessment proceedings by filing required evidences in support of his claim and submission.