ACEGARO BIOSCIENCE LIMITED,MUMBAI vs. NFAC, DELHI

ITA 596/MUM/2024Status: DisposedITAT Mumbai28 June 2024AY 2013-144 pages

AI SummaryN/A

Facts

The assessee, Acegaro Biosciences Limited, filed an appeal against an ex-parte assessment order for AY 2013-14, which confirmed additions for interest on securities and unexplained credit entries. The company faced severe financial difficulties, its account was declared NPA due to an internal bank fraud, leading to CBI involvement and seizure of assets. After the Managing Director's demise in January 2016, reassessment notices were sent to an unmonitored email address, resulting in ex-parte orders from both the Assessing Officer and CIT(A).

Held

The Tribunal noted the ex-parte dismissals by lower authorities due to the assessee's non-representation. Considering the exceptional circumstances, including the MD's death, the company's unrepresented status, and the non-receipt of notices, the Tribunal decided to restore the entire matter to the file of the Assessing Officer for fresh adjudication on all issues, including the validity of the reopening proceedings under Section 148. The assessee was directed to cooperate and substantiate its case before the authorities.

Key Issues

Whether the ex-parte assessment and appeal orders are justified given the assessee's non-representation due to unusual circumstances. Whether the additions for interest on securities and unexplained credit entries are valid. Whether the reopening proceedings under sections 147/148 were validly initiated.

Sections Cited

147, 143, 144, 144B, 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘SMC’BENCH MUMBAI

Before: SHRI AMIT SHUKLA & SHRI RATNESH NANDAN SAHAY

आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against order dated 21/12/2023 passed by NFAC, Delhi for the quantum of assessment passed u/s.147 /143 r.w.s. 144 r.w.s. 144B of the Act for the A.Y.2013-14. 2. In the grounds of appeal assessee has challenged the exparte dismissal of the appeal on account of delay and secondly, Acegaro Bioscience Limited confirming the additions made by the ld. AO on account of interest on securities and unexplained credit entries in the books of Rs.7,26,245/- and Rs.5,25,750/- respectively.

3. Before us ld. Counsel submitted that the assessee company was incorporated on 28/06/1993 which was engaged in the business of agricultural activities. The company was earlier managed by late Shri Avinash Rangnekar who was the Managing Director of the company. Later on, the company went into adverse financial conditions and its account was declared NPA by the State Bank of India. Later on bank discovered that employee of the State Bank of India who was handling the account of the assessee company committed some internal fraud in which certain amounts were internally transferred from accounts of other bank customers to the account of Acegaro Bioscience Ltd., Accordingly, the case was handed over to the CBI and the residence of late Shri Avinash Rangnekar was located in 2013 and all the computers and softwares and other things were seized including all bank accounts and withdrawal of the credit facilities were frozen and the employees of the company have left the job. Later on, Shri Avinash Rangnekar who was handling the business had passed away in January 2016 and thereafter, there were no one to look after the affairs of the company. Later on proceedings u/s.147 was initiated and for the A.Y.2013-14 and all the notices were sent on e-mail of the company where no one was there to examine the e-mail also. Thus, the case went unrepresented before the ld. AO and for the Acegaro Bioscience Limited same reason none of the notices sent on the e-mail by the ld. CIT(A) was attended. Thus, due to this reason both the orders have been passed exparte. He further submitted that affidavit of brother of MD who was then the one of the Directors and later on took over the pending cases has also filed his affidavit making the same averment.