KUMKUM SAXSENA,FARRUKHABAD vs. PCIT-1, AGRA, AGRA
Facts
The appeals by assessees Gopal Saxena and Kumkum Saxena arise against a common order of the PCIT directing revision proceedings under section 263 of the Income Tax Act, 1961, for Assessment Year 2017-18. The core issue involved in Kumkum Saxena's appeal was the conversion of a limited scrutiny assessment to a complete one, while in Gopal Saxena's case, the PCIT found the assessment erroneous for not examining cash deposits.
Held
The Tribunal held that the PCIT's revision directions for Kumkum Saxena were unsustainable as they went beyond the scope of 'limited' scrutiny concerning cash deposits, restoring the issue of long-term capital gain. For Gopal Saxena, the Tribunal found that the Assessing Officer had conducted detailed inquiries regarding his cash deposits and the sale of immovable property, and these facts were not rebutted by the Revenue.
Key Issues
Whether the PCIT's revision directions are sustainable when they go beyond the scope of limited scrutiny and when the Assessing Officer has already conducted necessary inquiries.
Sections Cited
263
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “DB” BENCH, AGRA
Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL
PER BENCH: These assessee’s twin appeals in ITA No. 43/Agr./2022 arise against the PCIT-1, Agra’s case No. PCIT- 1/Agra/ITO(OSD)/263/Gopal/2021-22 and his latter appeal ITA No. 44/Agr./2022 directed against the PCIT-1, Agra’s case No. PCIT- 1/Agra/ITO(OSD)/263/Kumkum/2021-22’s common order dated 31.03.2022, for Assessment Year 2017-18, in proceedings u/s 263 of the Income Tax Act, 1961 (in short “the Act”), respectively.
Heard both the parties at length. Case files perused.
We first advert to latter assessee Smt. Kumkum Saxena’s case ITA No. 44/Agra/2022 wherein the sole issue which arises for our apt adjudication is that of conversion of “limited” scrutiny assessment to a complete one. This is for the precise reason that even the learned lower authorities are fair enough in their respective findings that the “limited” scrutiny reason in assessee’s case was that of her alleged cash deposits’ source whereas the impugned revision directions herein have ended up in restoring the issue back to the Assessing Officer to examine long term capital gain in her hand. We are of the considered view, in light of PCIT vs. Weilburger Coatings (India) (P.) Ltd (2023) 155 taxmann.com 580 (Cal) that such a revision proposal beyond the scope of “limited” scrutiny is not sustainable in law. Learned PCIT’s impugned directions are reversed therefore. The assessee Smt. Kumkum Saxena succeeds in her instant appeal ITA No.44/Agr./2022 in very terms.
Coming to the second assessee Shri Gopal Saxena’s case ITA No.43/Agr./2022, we note that the learned PCIT revision directions hold
P a g e | 3 ITA Nos. 43 & 44/Agr/2022 Gopal Saxena & Kumkum Saxena
the Assessing Officer’s regular assessment as an erroneous one causing prejudice to the interest of the revenue for not having examined his cash deposits of Rs.11 lacs during demonetization.
Learned counsel submits that not only the Assessing Officer had carried out his detailed inquiries during assessment but also he reiterates the fact that the assessee had sold his immovable property on 14/15.10.2016 including cash receipts. All these facts have gone un- rebutted we rebutted from the Revenue side. That being the case, we find no reason to sustain the learned PCIT’s impugned latter revision directions as well which are reversed in very terms.
These twin assessee’s appeals are allowed in above terms. A copy of this common order be placed in the respective case files.
Order pronounced in the open court on 12.02.2025
Sd/- Sd/- (Manoj Kumar Aggarwal) (Satbeer Singh Godara ) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated 12.02.2025 PS: Rohit/Subodh, Sr. PS Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT
ASSISTANT REGISTRAR
