SHREE G SAKH SAHAKARITA MARYADIT,GWALIOR vs. DCIT/ACIT 1(1), GWALIOR

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ITA 200/AGR/2022Status: DisposedITAT Agra12 February 2025AY 2010-112 pages

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Income Tax Appellate Tribunal, “DB” BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL, ACCOUNΤΑΝΤ ΜΕΜBER

Hearing: 12.02.2025Pronounced: 12.02.2025

ORDER

PER SATBEER SINGH GODARA, JUDICIAL MEMBER:

1.

This assessee’s appeal for assessment year 2010-11 arises against Commissioner of Income Tax(Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”] Delhi’s DIN and Order No. ITBA/NFAC/S/250/2022-23/1046352609(1), dated 18.10.2022, involving proceedings u/s 144 of the Income-tax Act, 1961, [hereinafter referred to as the ‘Act’].

2.

Heard both the parties at length. Case file perused.

Shree G Sakh Sahakarita Maryadit 3. Coming to the sole substantive issue between the parties about the correctness of Section 68 unexplained cash credit addition of Rs.143,11,750/-, learned counsel submits that assessee infact is a cooperative society and the same had come from its regular business activities carried out for members only. The Revenue case on the other hand is that all this clinching facts have not been pleaded and proved before both the lower authorities.

4.

That being the case, we deem it appropriate in the larger interest of justice to restore the assessee’s instant sole substantive ground to the learned Assessing Officer for his afresh adjudication subject to a rider that it shall be the assessee’s risk and responsibility to plead and prove all the relevant facts within three effective opportunities, in consequential proceedings. Ordered accordingly.

4. This assessee’s appeal is allowed for statistical purposes.

Order pronounced in the open court on 12.02.2025

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