DCIT, CENTRAL CIRCLE, ALIGARH vs. JAI BANKEY BIHARI PERFUMERS PVT. LTD., HATHRAS

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ITA 41/AGR/2023Status: DisposedITAT Agra13 February 2025AY 2018-19Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 pages
AI SummaryAllowed/Dismissed/Partly Allowed/Remanded

What did the Tribunal hold?

For ITA No. 40/Agr/2023 (AY 2016-17), the Tribunal found no merit in the additions made under section 153A r.w.s. 143(3) as they were not based on seized/incriminating material. For ITA No. 41/Agr/2023 (AY 2018-19), the Tribunal partially allowed the appeal, finding merit in invoking section 115BBE for rate purposes but rejecting the section 41(1) addition.

What were the facts?

The Revenue filed appeals against the Commissioner's orders for AY 2016-17 and 2018-19, involving proceedings under section 153A and 143(3) of the Income-tax Act. The assessee also filed a cross-objection. The core dispute revolves around additions made by the Assessing Officer based on seized material and alleged unaccounted transactions.

What were the issues?

Whether additions made under section 153A were sustainable without seized material? Whether section 115BBE applies to the income and whether additions under section 41(1) are justified?

Which sections of the Income-tax Act were involved?

Section 153A,Section 143(3),Section 68,Section 115BBE,Section 41(1)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 13.02.2025Pronounced: 13.02.2025

Heard together (2 matters)

C.O. No. 01/Agr/2023
ITA No. 41/Agr/2023

Read from the judgment's own cause title. This page is filed under one of them.

ORDER Per Satbeer Singh Godara, Judicial Member: These Revenue’s twin appeals & 41/Agr/2023 for assessment years 2016-17 and 2018-19, arise against the Commissioner & 41 with CO No. 01/Agr/2023 of Income Tax(Appeals)-4 [in short the “CIT(A)], Kanpur’s separate orders in Appeal Nos. CIT(A)-IV/KNP/10690/2015-16 and CIT(A)- IV/KNP/10982/2017-18, both dated 27.12.2022, involving proceedings under section 143(3) r.w.s. 153A and 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’), respectively. The assessee has also

2.

Heard both the parties at length. Case files perused. ITA No. 40/Agr/2023:

3.

It emerges during the course of hearing that the learned Assessing Officer has framed section 153A r.w.s. 143(3) assessment in assessee’s case for A.Y. 2016-17; in furtherance to the search action herein dated 30.11.2017, making section 68 read with section 115BBE additions, which were nowhere found to be based on any seized/incriminating material, which has been held as no more sustainable going by Pr. CIT v. Abhisar Buildwell (P.) Ltd. [2023] 149 taxman.com 399(SC). We make it clear that going by the clinching date of search, i.e., 30.11.2017, no assessment could be held as pending which could be treated as an “abated” one u/s. 153A(1) 1st proviso. We thus find no merit to revive learned Assessing Officer’s action in making the impugned addition. This Revenue’s appeal fails accordingly.

2 | P a g e & 41 with CO No. 01/Agr/2023 following substantive grounds :

“1. The Ld. CIT(A) has erred in law and on facts in allowing the claim of the assessee for splitting the seized cash across multiple assessees and multiple assessment years, ignoring the facts brought on records by the assessing officer.

2. The Id. CIT(A) has also erred in considering part of the undisclosed cash (to the extent of 60%) as deemed to have generated from unaccounted flower trade, as business income and directing the taxation of the same at normal rates, without appreciating the facts that the assessee could not established any nexus between the business operations and the seized cash, whatsoever.

3. That the Ld. CIT (A), has erred in law and on facts in allowing the claim of the Assessee ignoring the fact that the Assessee Company itself has disclosed unaccounted cash sales of flower of Rs. 26,00,000/- in SOF as well as in computation of income for the relevant assessment year. This amount is clearly over and above the seized cash of Rs. 3,53,00,000/- found and seized during the course of search proceedings and surrendered subsequently as unaccounted income as undisclosed sources. Further, the Assessee could not establish any nexus between the business operations and the disclosed cash, whatsoever.

4.

The Ld. CIT(A) has erred to consider the amount of Rs. 2,68,00,000/- for relevant A, Y.-2018-19 as business income, liable to be taxed at normal rates, (u/s 41(1) of the Act, without appreciating the facts that he assessee company failed 16 furnish any cogent evidence to prove nexus between the remitted liability of the sundry creditors and the business operation.”

5.

Suffice to say, the Revenue’s first and foremost substantive ground seeking to invoke section 115BBE in assessee’s case for rate purposes of 60%, deserves to succeed in light of SMILE Microfinance Ltd. vs. ACIT, W.P. (MD) No. 2078 of 2020 & 1742 of 2020 dated 19.11.2024 (Mad) that the same applies on the corresponding transactions on or 3 | P a g e & 41 with CO No. 01/Agr/2023 after 01.04.2017 only. We thus find merit in the instant ground to be followed by necessary computation.

6.

Next issue pressed in the Revenue’s instant appeal is sec. 41(i) cessation of liability addition of Rs.2,68,00,000/- wherein no actual cessation has been formed in assessee’s books hardly carries any merit in light of CIT v/s Sugauli Sugar Works (P) Ltd. (1999)236 ITR 518(SC).

This latter substantive ground is rejected therefore. This Revenue’s

7.

Learned counsel does not press for the assessee’s C.O. No. 01/Agr/2023 as we have already decided section 115BBE issue hereinabove. Dismissed as not pressed.

8.

To sum up, the Revenue’s twin appeals & 41/Agr/2023 are dismissed and partly allowed, respectively and the assessee’s cross- objection C.O. No. 01/Agr/2023 is dismissed as not pressed, in above terms. A copy of this common order be placed in the respective case files. Order pronounced in the open court on 13THFebruary, 2025.

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