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Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI
Before: SHRI GEORGE MATHAN, & SHRI A. MOHAN ALANKAMONY
आदेश / O R D E R
PER GEORGE MATHAN, JUDICIAL MEMBER:
These are the appeals filed by the assesses against the Order of the Commissioner of Income Tax (Appeals)-18, Chennai, in dated 11.01.2016, ITA No.535/14-15 dated 11.01.2016, ITA No.447/14- 15 dated 11.01.2016 & ITA No.536/14-15 dated 11.01.2016 in the case of Dr.D.Kandaswami, Dr.S.Dhanabagyam, Dr.K.Sudhakar & Dr.S.Pradeepa respectively for the AY 2012-13.
Shri Sailendra Mamidi, CIT, represented on behalf of the Revenue and Shri A.S.Sriraman, Adv., represented on behalf of the assessee.
It was submitted by the Ld.AR that there was a search and seizure u/s.132 and survey u/s.133A in the case of M/s.Sudha Hospitals. The to 682/Mds/2016 :- 3 -:
assesses are Doctors associated with the said hospital. It was a submission that statements u/s.132(4) and also u/s.131(1A) were recorded. It was a submission that the statements were recorded on 10.01.2014 and notice for assessment served on 16.01.2014 and the assessment had been completed on 31.01.2014. It was a submission that the assessee had not been granted adequate opportunity to substantiate his case. It is a prayer that the issues in these appeals may be restored to the file of the AO for re-adjudication after granting the assessee adequate opportunity.
In reply, the Ld.DR vehemently supported the orders of the AO and the Ld.CIT(A).
We have considered the rival submissions. A perusal of the Assessment Order shows that the addition have been made in respect of the on money payments in regard to certain immovable properties. The sellers of the immovable property also accepted the receipt of the earned money. However, opportunity of cross-examination has not been granted to the assessee. This being so, in the interest of natural justice, the issues in these appeals are restored to the file of the AO for re- adjudication after granting the assessee adequate opportunity to substantiate his case. to 682/Mds/2016 :- 4 -:
In the result, the appeals filed by the assessees are partly allowed for statistical purposes.
Order pronounced in the Open Court on July 13, 2017, at Chennai.