DEPUTY COMMISSIONER OF INCOME TAX, INCOME TAX DEPARTMENT, AGRA vs. ALOK GARG, AGRA

This Revenue’s appeal for assessment years 2017-18, arises against the Commissioner of Income Tax(Appeals)-4 [in short the “CIT(A)], Kanpur’s separate orders in Appeal Nos. CIT(A)- IV/KNP/10392/2016-17 dated 17.11.2023, involving proceedings under section 153C r.w.s. 144 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

Heard both the parties at length. Case file perused.

It emerges during the course of hearing with the able assistance of both the parties that there arises the first and foremost question of correctness of the learned assessing officer’s action proceeding against the assessee under section 153C of the Act, thereby making the additions in issue based on seized/incriminating documents (at page 142). We make it clear that the said seized documents have indeed been reflected in the CIT(Appeals)’s detailed discussion forming part of the case records.

Learned CIT(DR) vehemently argued on the impugned additions that seized documents’ entries ought to have been explained in assessee’s case. We are of the considered view that once it is an instance of a “third” person other than the searched assessee, presumption of correctness of the contents of his seized material would not be extended herein. We, thus, conclude that once there is no further substantiation by the learned authorities below, learned CIT(Appeals)’s order deleting the impugned additions deserves to be confirmed in very terms. Ordered accordingly.

No other ground has been raised or pressed.

This Revenue’s appeal is dismissed Order pronounced in the open court on13THFebruary, 2025.