SHRI RAM SARAN MITTAL,AGRA vs. PR CIT - 1, AGRA

Upon perusal of assessment order, it could be seen that the assessee’s return of income was accepted in scrutiny assessment. During the course of assessment proceedings, notices u/s 142(1) were issued to the assessee which were duly been responded to by the assessee.

Subsequent, Ld. Pr. CIT, upon perusal of case records, alleged that the order was erroneous and prejudicial to the interest of the revenue and accordingly, show-caused the assessee wherein it was alleged that Ld. AO did not enquire as to why the loan was extended at lower rate of 6% as against the rate of 12% as paid by the assessee. Further, the assessee did not reflect refund of Income Tax in its Balance Sheet. In the absence of any response from the assessee, the assessment was set aside and Ld. AO was directed to pass a fresh order. Aggrieved, the assessee is in further appeal before us.

From the impugned order, it could be ascertained that there is no independent finding by Ld. Pr. CIT as to how the assessment order was erroneous and prejudicial to the interest of the revenue. The revision has been sought merely to make fishing and roving enquiries. Except for issue of show-cause notice to the assessee, there is no categorical finding by Ld. CIT(A) on merits to make out a case for revision of the order. Till such a conclusion is arrived with due application of mind, the assessment could not be revised. Our view is duly supported by the order of Hon’ble Allahabad High Court in the case of M.L.Chains vs. PCIT (461 ITR 457) wherein, at para- 20, the revision was quashed, inter-alia, on the ground that the impugned order does not render any finding to suggest that the assessment order was prejudicial to the interest of the Revenue in view of the judgment of the Apex Court in Malabar Industrial Co. Ltd. v. CIT (243 ITR 83). Respectfully following the same, we would quash impugned revision of the order and restore the assessment order. Delving into other arguments has been rendered mere academic in nature. 4. The appeal stand allowed as indicated upon conclusion of hearing. Order pronounced u/r 34(4) of Income Tax (Appellate Tribunal) Rules, 1963. (SATBEER SINGH GODARA) (MANOJ KUMAR AGGARWAL) 5ाियक सद6 /JUDICIAL MEMBER लेखा सद6 / ACCOUNTANT MEMBER Dated: 22.04.2025 आदेश की 8ितिलिप अ:ेिषत / Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. " थ"/Respondent 3. आयकरआयु3/CIT 4. िवभागीय"ितिनिध/DR 5. गाड9फाईल/GF