K.S. CITY PVT. LTD.,INDORE vs. A.C.I.T., CIRCLE-2, GWALIOR

Pursuant to search action on assessee group on 11-03-2010, Ld. AO, during the course of assessment proceedings, noted that the assessee issued share capital of Rs.25 Lacs (including share premium of Rs.24.95 Lacs) to Smt. Alka Bansal. The Ld. AO added the same u/s 68 for want of sufficient documentary evidences.

During first appeal, the assessee drew attention to the fact that the shareholder was regularly assessed to tax and the assessee furnished PAN of the shareholder. The assessee also furnished financial statement of the shareholder and referred to the decision of Hon’ble Apex Court in the case of Lovely Exports (319 ITR 5) to assail the impugned addition. The assessee also drew attention the fact that the assessment of shareholder was completed by same Ld. AO wherein no such addition were made. Another pertinent fact brought to the notice was that Shri Ramesh Chand of assessee-group, owned up the bank transactions of the shareholders which ultimately stood settled before Hon’ble Income Tax Settlement Commission (ITSC). However, Ld. CIT(A) confirmed the impugned addition against which the assessee is in further appeal before us.

The fact that the bank account of shareholder was owned up by Shri Ramesh Chand Garg which ultimately stood settled before ITSC, remain uncontroverted before us. Secondly, the assessment of the shareholder has been completed without making any such addition. Considering both these facts, we would hold that no such addition could be sustained in the hands of the assessee. Therefore, by deleting the same, we allow the appeal of the assessee. 5. The appeal stand allowed. Order pronounced u/r 34(4) of Income Tax (Appellate Tribunal) Rules, 1963. (SATBEER SINGH GODARA) (MANOJ KUMAR AGGARWAL) 4ाियक सद5 /JUDICIAL MEMBER लेखासद5 /ACCOUNTANT MEMBER Dated: 22.04.2025 आदेश की 7ितिलिप अ9ेिषत/Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. " थ"/Respondent 3. आयकरआयु3/CIT 4. िवभागीय"ितिनिध/DR 5. गाड9फाईल/GF