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Income Tax Appellate Tribunal, “B” BENCH, PUNE
Before: SHRI D. KARUNAKARA RAO, AM & SHRI VIKAS AWASTHY, JM
आदेश / ORDER
PER VIKAS AWASTHY, JM
These two appeals by assessee for assessment year 2006-07 and 2007-08 are directed against the orders of Commissioner of Income Tax (Appeal)-2, Nashik for the respective assessment years.
2 ITA Nos.910 & 911/PUN/2015 A.Ys. 2006-07 & 2007-08
In ITA No.910/PUN/2015, the assessee has assailed the order of
Commissioner of Income Tax (Appeal)-2, Nashik dated 13.03.2015 for
assessment year 2006-07 and in ITA No.911/PUN/2015, the assessee has
assailed the order of Commissioner of Income Tax (Appeal)-2, Nashik of even
date for assessment year 2007-08. Since, issues involved in both appeals are
arising from same set of facts, the appeals are taken up together for
adjudication and are disposed of vide this common order.
The brief facts of the case as emanating from records are: The assessee is
a proprietor of M/s. Jhamtani Agencies engaged in trading of building material
and property. The assessee is also a partner in M/s. Supreme Developers and a
director in M/s. Jhamtani Constro Agencies Pvt. Ltd. A survey action u/s.133A
of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) was carried out
on 22.01.2009. During the course of survey, it transpired that though the
assessee is having turnover of more than Rs. 40,00,000/-, but the assessee has
failed to comply with the provision of Section 44AB of the Act in getting its
accounts audited. It was further observed that assessee has not filed return of
income from assessment year 2006-07 onwards. In survey proceedings certain
loose papers/pocket diaries etc. were found and seized by the Department.
Notice u/s.148 of the Act were issued to the assessee for assessment years
2006-07 and 2007-08. In response to the said notice, assessee filed his return
of income for the assessment year 2006-07 on 12.02.2009 declaring total
income of Rs.1,80,79,300/- and for assessment year 2007-08 on 31.03.2009
declaring total income of Rs.7,71,320/-. On the basis of materials/documents
found and seized during survey, the Assessing Officer vide assessment order
dated 31.12.2009 passed u/s.143(3) r.w.s. 147 of the Act made addition of
Rs.44,47,000/- for assessment year 2006-07. Similarly for assessment year
2007-08, on the basis of material/documents seized during survey, the
3 ITA Nos.910 & 911/PUN/2015 A.Ys. 2006-07 & 2007-08
Assessing Officer made addition of Rs.92,73,094/- vide assessment order dated
31.12.2009.
Aggrieved by the assessment orders for the respective assessment years,
the assessee filed appeals before Commissioner of Income Tax (Appeal). In
appeal for assessment year 2006-07, the First Appellate authority confirmed the
addition to the tune of Rs.40,59,000/- and for assessment year 2007-08, the
Commissioner of Income Tax (Appeal) confirmed the addition of Rs.86,17,997/-.
Against the findings of Commissioner of Income Tax (Appeal) confirming the
additions in both the impugned assessment years, now the assessee is in
second appeal before the Tribunal.
Shri Kishor Phadke appearing on behalf of the assessee submitted that
during assessment proceedings the Assessing Officer made additions on the
basis of loose papers, small pocket diaries and documents impounded during
course of survey operation u/s.133A of the Act. While making additions, the
Assessing Officer failed to take into consideration the submissions of assessee
that figures mentioned in impounded loose papers, small pocket diaries etc.
were merely proposed transactions which never fructified. During proceedings
before First Appellate authority, the assessees vide letter dated 10.10.2011
furnished details and explanations in respect of the recordings made in
impounded documents. It was also contended that the Assessing Officer without
making proper enquiries from third parties made additions in an arbitrary and
unjustified manner. The Commissioner of Income Tax (Appeal) vide order dated
20.10.2011 directed the Assessing Officer to conduct necessary enquiries and
furnish report by 29.11.2011. The order of Commissioner of Income Tax
(Appeal) seeking report is at page 221 of the paper book. During remand
proceedings for assessment year 2006-07 and 2007-08, the assessee furnished
4 ITA Nos.910 & 911/PUN/2015 A.Ys. 2006-07 & 2007-08
information as sought by Assessing Officer from time to time. The Assessing
Officer issued notice to the assessee on 28.02.2014 granting final opportunity to
submit parawise explanation along with documentary evidences on or before
06.03.2014. The copy of said notice is at page 234 of the paper book. The
Assessing Officer on the same date i.e. 28.02.2014 closed the remand
proceedings and furnished remand report in the case of assessee for
assessment year 2006-07 and 2007-08 to the Commissioner of Income Tax
(Appeal). The copy of remand report is at page 237 to 239 of the paper book.
The assessee furnished explanation regarding additions made in assessment
orders for assessment years 2006-07 and 2007-08 on 06.03.2014 before the
Assessing Officer. The final submissions made by assessee before the Assessing
Officer on 06.03.2014 are at page 242 to 145 of the paper book. It was then that
the assessee learnt that remand report has already been furnished by the
Assessing Officer to the Commissioner of Income Tax (Appeal) on 28.02.2014
itself. The Assessing Officer erred in sending the remand report to the
Commissioner of Income Tax (Appeal) on the date of issuing notice to the
assessee for 06.03.2014. The Assessing Officer furnished remand report without
considering the final submissions of the assessee. This fact was brought to the
notice of Commissioner of Income Tax (Appeal) by assessee vide communication
dated 12.05.2014. The assessee specifically pointed that the remand
proceedings were concluded by the Assessing Officer before the date of final
opportunity of hearing granted by the Assessing Officer to the assessee. The
Commissioner of Income Tax (Appeal) also failed to call for final report from
Assessing Officer or to consider final submission made by Assessee on
06.03.2014. The ld. AR further pointed that the Assessing Officer failed to
conduct complete enquiries from third parties as was directed by Commissioner
of Income Tax (Appeal).
5 ITA Nos.910 & 911/PUN/2015 A.Ys. 2006-07 & 2007-08
4.1. The ld. AR further submitted that principles of natural justice have been
violated by Authorities below in not considering final submissions of assessee.
After having issued notice of hearing for 06.03.2014 to the assessee, the
Assessing Officer concluded remand proceedings on 28.02.2014 itself and sent
the report to the Commissioner of Income Tax(Appeal), Nashik on the same
date, thus depriving the assessee from concluding his submissions.
4.2 The ld. AR submitted that if an opportunity is granted to the assessee,
assessee would be able to show that the amount recorded in the loose
papers/slips/pocket diaries seized during survey were in respect of proposed
transactions which never fructified.
On the other hand, Dr. Vivek Aggarwal representing the Department
vehemently defended the order of Commissioner of Income Tax (Appeal) in
confirming the additions. The ld. DR submitted that sufficient opportunity was
granted to the assessee by Assessing Officer during remand proceeding. Notices
were sent by the Assessing Officer to third parties on the addresses furnished
by assessee. Notices sent by the Assessing Officer were either not served or
parties did not appear before the Assessing Officer. Therefore, the plea of
assessee that final opportunity of hearing was not granted to the assessee, is
without any basis. Loose papers/slip/pocket diaries seized during survey
clearly indicate that entries recorded in the documents were in respect of
completed transactions and not in respect of proposed transactions or
transaction which according to the assessee did not fructify. The ld. DR prayed
for confirming the findings of Commissioner of Income Tax (Appeal) in both the
impugned assessment years and dismissing the appeals of assessee.
6 ITA Nos.910 & 911/PUN/2015 A.Ys. 2006-07 & 2007-08
We have heard the submissions made by representatives of rival sides
and have perused the orders of Authorities below. It is an undisputed fact that
during impugned assessment years, the additions have been made on the basis
of impounded loose papers/slips/pocket diaries and other documents found
and seized during survey operation carried out at the premises of assessee on
22.01.2009. During the course of First Appellate proceedings, Commissioner of
Income Tax (Appeal) vide order dated 20.10.2011 called for report from the
Assessing Officer in respect of various transactions recorded on loose
papers/diaries seized during survey for the assessment years 2006-07 and
2007-08 after necessary enquiries. The ld. AR of the assessee has drawn our
attention to the notice dated 28.02.2014 issued by Assessing Officer to the
assessee granting final opportunity to submit point wise explanation along with
documentary evidences on or before 06.03.2014. The copy of said notice is at
page 234 of the paper book. On the same date i.e. 28.02.2014, the Assessing
Officer finalized the remand report and furnished to the Commissioner of
Income Tax (Appeal) disregarding the fact that he has issued notice to the
assessee granting final opportunity to submit documents and explanations on
or before 06.03.2014. After having furnished remand report on 28.02.2014, no
effort was made by the Assessing Officer to file final/supplementary remand
report after receiving final submissions of the assessee on 06.03.2014. The pre-
closure of remand proceedings and furnishing of report by the Assessing Officer
on 28.02.2014 without considering the final submissions of the assessee is
patent violation of principles of natural justice.
A perusal of the written submissions made by assessee before
Commissioner of Income Tax (Appeal) on 12.05.2014 reveal that assessee had
taken a specific objection that the remand report was sent before considering
the final submission of assessee which the assessee had filed on 06.03.2014 in
7 ITA Nos.910 & 911/PUN/2015 A.Ys. 2006-07 & 2007-08
accordance with the notice of the Assessing Officer. The impugned order shows
that the Commissioner of Income Tax (Appeal) has neither dealt with the
objection raised by assessee nor has considered the submission of assessee
dated 06.03.2014 filed before the Assessing Officer during remand proceedings.
Thus, in view of the facts of the case and the manner in which the proceedings
have been conducted by authorities below, we are of considered view that both
the appeals need re-visit to the file of Commissioner of Income Tax (Appeal). The
Commissioner of Income Tax (Appeal) shall consider the submission of the
assessee dated 06.03.2014 filed before the Assessing Officer during remand
proceedings. The Commissioner of Income Tax (Appeal) is at liberty to consider
the submissions of assessee and the material placed before him before passing
the fresh order or the Commissioner of Income Tax (Appeal) may seek
report/comments from the Assessing Officer before passing the order. Needless
to say that Commissioner of Income Tax (Appeal) shall follow principles of
natural justice before deciding the issues afresh, in accordance with law. Thus,
without commenting on the merits of additions in both the appeals, we are
restoring the appeals to Commissioner of Income Tax (Appeal). Accordingly,
appeals of the assessee are allowed for statistical purposes.
In the result, both the appeals of assessee are allowed for statistical purposes. Order pronounced on Friday, the 09th day of February, 2018.
Sd/- Sd/- (डी. क�णाकरा राव/D. KARUNAKARA RAO) (�वकास अव�थी /VIKAS AWASTHY) लेखा सद�य/ACCOUNTANT MEMBER �या�यक सद�य/JUDICIAL MEMBER
पुणे / Pune; �दनांक / Dated : 09th February, 2018 SB
8 ITA Nos.910 & 911/PUN/2015 A.Ys. 2006-07 & 2007-08
आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to :- अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT (Appeal)-2, Nashik. 4. The Pr.CIT-5, Pune. 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “बी” ब�च, पुणे / DR, ITAT, “B” Bench, Pune. गाड� फ़ाइल / Guard File. 6.
// स�या�पत ��त // True Copy //
आदेशानुसार / BY ORDER,
�नजी स�चव / Private Secretary आयकर अपील�य अ�धकरण, पुणे / ITAT, Pune.