K PUKHRAJ ENTERPRISES PRIVATE LIMITED,MUMBAI vs. ITO, WARD 4(2)(4), MUMBAI

IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER (A.Y. 2010-11) K.Pukhraj Enterprises Vs. ITO, Ward 4(2)(4) Private Limited, Aayakar Bhavan 44, 3rd Floor, Shahi Gully 4th Floor, Zaver Bazar, Kalbadevi Mumbai Maharasthra 400002 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCK5086A Appellant .. Respondent Appellant by : Prateek Jain Respondent by : P.D. Chougule Date of Hearing 22.04.2024 Date of Pronouncement 25.04.2024 आदेश / O R D E R Per Amarjit Singh (AM): This appeal filed by the assessee is directed against the order passed by the ld. CIT(A) NFAC for A.Y. 2010-11. The assessee has raised the following grounds before us: “1. On the facts and circumstances of the case and in law the Ld. CIT(A) erred in passing an ex parte order, without affording adequate opportunity of being heard to the appellant.

2. On the facts and circumstances of the case and in law the Ld. CIT(A) erred in confirming the action of the Ld AO in issuing notice dated 31 03 2017 u/s 148 of the Act and the consequent order dated 22.12 2017 passed u/s 143(3) r.w.s 147 of the Act passed is bad in law and without jurisdiction.

3. On the facts and circumstances of the case and in law the Ld CIT(A) erred in confirming the action of the Ld AO in making an addition of Rs.7,69,50,000/- оп account of share premium received on increase in paid-up share capital, for the reasons mentioned in the impugned order or otherwise.

P a g e | K. Pukhraj Enterprises Pvt. Ltd. Vs. ITO, Ward 4(2)(4)

on before the hearing. The appellant prays this Hon'ble Tribunal to delete the disallowance made by the Id.AO, which is confirmed by the Id. CIT(A).”

2. There was delay in filing the appeal by 33 days and the assessee has filed application for condonation of delay along with affidavit dated 18.04.2024 of the director of the assessee company Mr. Dinesh Rathod. In the affidavit it is explained that director of the assessee company who had received the order of ld. CIT(A) could not consult timely with his consultant due to continuously visited Rajasthan in the month of September and October 2023 because of some family medical issue.

3. Heard both the sides on the issue of marginal delay in filing the appeal. After considering the submission of the assessee we consider that there appears to be a bonafide reason for marginal delay of 33 days in filing the appeal for the reason as discussed above in this order. We have also considered the decision of Hon’ble Supreme Court in the case of Collector Land Acquisition Vs. Mst. Katigir (1987) taxman.com 1072 wherein held that sufficient cause for the purpose of condonation of delay should be interpreted with a view to do even handed justice on merit in preference to scuttle a decision on merit. After considering the facts and circumstances and evidence as discussed supra we condone the marginal delay in filing the appeal by 33 days.

4. Fact in brief is that return of income declaring total income of Rs.9,01,718/- was filed on 15.10.2010. The case was reopened by issuing of notice u/s 148 of the Act on 31.03.2017 on the basis that assessee has received share premium amounting to Rs.8,55,00,000/- in excess of face value of share of Rs.10. The AO also referred the information received from DCIT, Central Circle, Mumbai that assessee company was one of the beneficiary company had availed accommodation entries to the aforesaid amount from Mr. Satish Saraf P a g e | K. Pukhraj Enterprises Pvt. Ltd. Vs. ITO, Ward 4(2)(4) group and Mr. Dinesh Rathod. During the course of assessment the AO stated that share was issued without obtaining valuation report and the premium received in excess of face value of shares of Rs.10 was not acceptable. The assessing officer on the basis of information received and detail filed by the assessee concluded that assessee has not satisfactorily explained the issuing of shares at premium, therefore, the share premium of Rs.7,69,50,000/- was disallowed and added to the total income of the assessee.