A.C.I.T., CIRCLE-2, GWALIOR vs. SMT. SHEELA DEVI GARG, MORENA

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ITA 28/AGR/2014Status: DisposedITAT Agra11 February 2025AY 2008-09Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that for AY 2004-05, the addition was made without proper incriminating material, hence the Revenue's appeal failed and the assessee's cross-objection succeeded. For AY 2005-06 and AY 2008-09, the appeals were similarly dismissed as the lower authorities had not made additions based on seized/incriminating material.

What were the facts?

The Assessing Officer made an addition under section 56 of the Act for AY 2004-05 based on a search action, but without seized or incriminating material. Similar issues arose for AY 2005-06 and AY 2008-09, where additions were also made without sufficient supporting material found during the search.

What were the issues?

Whether additions made by the Assessing Officer were based on proper seized or incriminating material found during search actions.

Which sections of the Income-tax Act were involved?

Section 56,Section 143(3),Section 153A

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Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 11.02.2025Pronounced: 11.02.2025

Heard together (3 matters)

C.O. No. 34/Agr/2018
ITA No. 362/Agr/2017
CO 05/Agr/16

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

ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

The instant batch of eight cases pertains to three assessees herein, namely, Shri Saurabh Garg ,Smt. Sheela Devi Garg and M/s.

K.S. Real Estate Pvt. Ltd. All other relevant details thereof are tabulated as under:

Sl. Appeal/CO No. Appellant Respondent Order Appealed against No. 1. 362/Agr/2017 & ACIT, Circle-2, Sh. SaurabhGarg CIT(Appeals), Gwalior’s order in Appeal A.Y. 2004-05 Gwalior. No. 786/IT/2011-12/Gwl dated 2. CO No. 34/Agr/18 Sh. ACIT, Circle-2, 05.06.2017, involving proceedings under A.Y. 2004-05 SaurabhGarg Gwalior. section 143(3) r.w.s. 153A

3.

26/Agr/2014 ACIT, Circle-2, Smt. Sheela Devi CIT(Appeals), Gwalior’s order in Appeal A.Y. 2005-06 Gwalior. Garg No. 752/IT/2011-12/Gwl dated 13.11.2013, involving proceedings under 4. CO No. 03/Agr/16 Smt. Sheela ACIT, Circle-2, section 143(3) r.w.s. 153A A.Y. 2005-06 Devi Garg Gwalior. 5. 28/Agr/2014 ACIT, Circle-2, Smt. Sheela Devi CIT(Appeals), Gwalior’s order in Appeal A.Y. 2008-09 Gwalior. Garg No. 750/IT/2011-12/Gwl dated 13.11.2013, involving proceedings under 6. CO No. 04/Agr/16 Smt. Sheela ACIT, Circle-2, section 143(3) r.w.s. 153A A.Y. 2008-09 Devi Garg Gwalior. 7. 52/Agr/2014 ACIT, Circle-2, K.S. Real Estate CIT(Appeals), Gwalior’s order in Appeal A.Y. 2008-09 Gwalior. Pvt. Ltd. No. 476/IT/2011-12/Gwl dated 12.12.2013, involving proceedings under 8. CO No. 05/Agr/16 K.S. Real Estate ACIT, Circle-2, section 143(3) r.w.s. 153A A.Y. 2008-09 Pvt. Ltd. Gwalior.

2.

Heard both the parties. Case files perused. Shri S.K. Jain, learned CIT(DR) has filed an adjournment letter stating that since unprecedented number of cases are fixed for hearing, he is unable to assist the Bench.

We make it clear that since, all these cases are old appeals filed way back in the year 2014, 2016 and 2018, as the case may be, we see no merit in the aforesaid adjournment petition. The same stands rejected.

3. We now proceed assessment year wise for the sake of convenience and brevity.

4.

The first and foremost assessment year is 2004-05 herein involves the Revenue’s appeal No. 362/Agr/2017 in case of Shri SaurabhGarg along with his cross objection C.O. No. 05/Agr/2018 therein. A perusal of the assessment order dated 14.12.2011 passed by the learned Assessing Officer indicates that he had in fact made addition u/s. 56 of the Act amounting to Rs.2,10,90,000/- as unexplained, in furtherance to 3 | P a g e the search action dated 11.03.2011, conducted by the departmental authorities at assessee’s residential premises. It further emerges that the assessment for assessment year 2004-05 is an “unabated” one wherein, any addition has to be made going by incriminating materials only as per PCIT vs. Abhisar Buildwell Pvt. Ltd. [2023] 149 taxman.com 399 (SC).

Learned Assessing Officer had not made his addition based on any seized/incriminating material. We, therefore, quash the impugned assessment itself in these facts and circumstances. Thus, . Revenue’s fails and assessee’s cross objection succeeds in very terms.

5.

Next comes assessment year 2005-06 involving the Revenue’s and CO No. 03/Agr/2016 in case of Smt.

Sheela Devi Garg. Learned lower authorities had not made any addition based on the seized/incriminating material found in search. We adopt the preceding analogy herein as well to decline Revenue’s appeal and the assessee’s cross objection No. 03/Agr/2016 is accepted, in very terms.

6.

Next assessment year A.Y. 2008-09 involves Revenue’s appeal with the assessee’s C.O. No. 05/Agr/2016 in case of M/s. K.S. Real Estate Pvt. Ltd., respectively. The 4 | P a g e assessment orders in these cases also nowhere indicate that the learned lower authorities had made additions based on any seized/ incriminating material found in the search. We accordingly quash the impugned corresponding assessments in very terms. These Revenue’s appeals cross objections Nos. 04/Agr/2016 & 05/Agr/2016 succeed.

7.

To sum up, these Revenue’s appeals 26 & 28/Agr/2014 and 52/Agr/2014 are dismissed and the assessees’ cross objections Nos. 34/Agr/2018, 03 & 04/Agr/2016 and 05/Agr/2016 are allowed, in above terms. A copy of this common order be placed in respective case files. Order pronounced in the open court on 11TH February, 2025.

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