SAURABH SAHU,JHANSI vs. ASSESSMENT UNIT, JHANSI

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ITA 168/AGR/2024Status: DisposedITAT Agra22 April 2025AY 2020-21Bench: HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)3 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal restored the issues of unsecured loans and capital account additions to the CIT(A) for fresh adjudication, directing the assessee to substantiate its case. The disallowance of expenses was restricted to 5%.

What were the facts?

The Assessing Officer made additions to the assessee's income, including unsecured loans, capital account, and disallowance of expenses. The CIT(A) granted partial relief, leading to the assessee's appeal.

What were the issues?

Whether the additions for unsecured loans and capital account were justified, and if the disallowance of expenses was excessive.

Which sections of the Income-tax Act were involved?

Section 68,Section 40(a)(ia)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH, AGRA

Before: HON’BLE SHRI SATBEER SINGH GODARA, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

Pronounced: 22.04.2025

(िनधा�रणवष� / Assessment Year: 2020-21) Sh. Saurabh Sahu Income-tax Officer, बनाम/ 207/1, outside Khanderao Gate Ward 3(3), Jhansi. Vs. Jhansi (UP). �थायीलेखासं./जीआइआरसं./PAN/GIR No. DEHPS-8342-H (अपीलाथ�/Appellant) : (� थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : None � थ�कीओरसे/Respondent by : Sh. Shailender Shrivastava – Ld. DR सुनवाईकीतारीख/Date of Hearing : 18-02-2025 घोषणाकीतारीख /Date of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2020-21 arises out of an order passed by of learned Commissioner of Income Tax (Appeals), NFAC, Delhi [CIT(A)] on 27-02-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) of the Act on 20-09-2022. At the time of hearing, none appeared for assessee and accordingly, the appeal was heard with the able assistance of Ld. Sr. DR. Having considered case records, our adjudication would be as under.

2.

In the assessment order, Ld. AO assessed total income of Rs.323.80 Lacs after various additions as against returned income of Rs.32.25 Lacs. The addition was made for unsecured loans, additions in capital account, disallowance u/s 40(a)(ia) and disallowance of expenses. Upon further appeal, Ld. CIT(A) allowed partial relief against which the assessee is in further appeal before us on the issue of addition of unsecured loans for Rs.245.50 Lacs, addition of capital account for Rs.4 Lacs and disallowance of expenses for Rs.9.38 Lacs.

3.

On the issue of unsecured loans, the assessee stated that opening unsecured loans were Rs.148.50 Lacs and fresh loans received during the year were Rs.117 Lacs. During first appeal, the assessee filed confirmation of the lenders. However, Ld. CIT(A) confirmed the addition against which the assessee is in further appeal before us. It emerges that fresh loans taken during the year are Rs.117 Lacs for which the assessee was required to establish the satisfaction of ingredients of Sec.68. Apparently, the assessee has furnished partial details. With a view to enable the assessee to plead and prove its case, we restore this issue back to the file of Ld. CIT(A) for fresh adjudication with a direction to the assessee to substantiate its case. This ground stand allowed for statistical purposes.

4.

The Ld. CIT(A) confirmed addition to capital account for Rs.4 Lacs which represent personal loan taken from Prem Lata Updhyay. The assessee did not furnish any evidence in support of the same. Considering this fact, we restore this issue back to the file of Ld. CIT(A) for fresh adjudication with a direction to the assessee to substantiate its case. This ground stand allowed for statistical purposes.

5.

The Ld. CIT(A) confirmed adhoc disallowance of discount and godown expenses @20% against which the assessee is in further appeal before us. In our opinion, 20% estimation is on higher side. We direct Ld. AO to restrict the same to the extent of 5% only. This ground stand partly allowed.

6.

The appeal stand partly allowed for statistical purposes.

Order pronounced u/r 34(4) of Income Tax (Appellate Tribunal) Rules, 1963.

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