JAIN HOUSING,CHENNAI vs. PCIT-1, CHENNAI

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ITA 1516/CHNY/2024Status: DisposedITAT Chennai03 September 2024AY 2018-19Bench: HON’BLE SHRI ABY T. VARKEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)3 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the revisionary proceedings were justified as the issue of remission of trading liability was not examined by the AO. The assessee failed to provide complete reconciliation before the Tribunal to substantiate that the amount was already offered to tax.

What were the facts?

The assessee's assessment order was revised by the Principal Commissioner of Income Tax (PCIT) under Section 263. The PCIT noted that a remission of trading liability of Rs. 21,66,877, reported by the Tax Auditor, was not examined by the Assessing Officer (AO).

What were the issues?

Whether the PCIT was justified in invoking revisionary powers under Section 263 when the AO had not examined the remission of trading liability. Whether the assessee had offered the remission of trading liability to tax.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3),Section 144B,Section 41(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, CHENNAI

Before: HON’BLE SHRI ABY T. VARKEY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

(िनधा*रणवष* / Assessment Year: 2018-19) M/s. Jain Housing PCIT बनाम/ 98/99, Habibullah Road, T. Nagar Chennai-1. Vs. Chennai-600 017. �थायीलेखासं./जीआइआरसं./PAN/GIR No. AAEFJ-2408-B (अपीलाथ�/Appellant) : (� थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : Shri Shrenik Chordia (CA)-Ld.AR � थ�कीओरसे/Respondent by : Shri Nilay Baran Som (CIT) -Ld. Sr. DR सुनवाईकीतारीख/Date of Hearing : 20-08-2024 घोषणाकीतारीख /Date of Pronouncement : 03-09-2024 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

By way of this appeal, the assessee assails invocation of revisionary jurisdiction u/s 263 by Ld. Pr. Commissioner of Income Tax Chennai-1 (Pr.CIT) vide impugned order dated 27-03-2024 in the matter of an assessment framed by Ld. AO u/s.143(3) r.w.s 144B of the Act on 19-04-2021. The grounds taken by the assessee are as under: -

1. 1. For that the order of the Learned Principal Commissioner of Income Tax passed u/s 263 of the Income Tax Act, 1961 is contrary to law, facts and circumstances of the case.

2. For that the Learned Principal Commissioner of Income Tax is not justified in Invoking the provisions of section 263 of the Act, when the underlying Assessment passed under section 143(3) of the Act is not 'erroneous and prejudicial to the interests of the revenue' and had thereby erred in partly setting aside the said Order dated 19.04.2021 passed u/s 143(3) of the Act.

3. For that the Learned Principal Commissioner of Income Tax had erred in partly setting aside the Assessment Order dated 19.04.2021 passed u/s 143(3) of the Act, directing the Assessing Officer to examine the remission of trading liability to the tune of Rs.21,66,877/-, without proper reasoning.

4. For that the Learned Principal Commissioner of Income Tax had failed to appreciate that the said remission of trading liability to the tune of Rs. 21,66,877/- had been duly offered to tax by the appellant vide its Return of Income filed for the subject AY 2018-19, 5. For these grounds and such other grounds that may be adduced before or during the hearing of the appeal, it is most humbly and respectfully prayed that the Hon'ble Tribunal may be pleased to quash the order of the PCIT passed u/s 263 of the Act or provide such other relief as this Hon'ble Tribunal may deem fit.

2.

The Ld.AR advanced arguments and submitted that the impugned amounts as flagged by Ld. Pr. CIT have already been offered to tax by the assessee. The Ld. CIT-DR justified the revision of the order. Having heard rival submissions and upon perusal of case records, our adjudication would be as under.

3.

From the facts, it emerges that the assessee was assessed u/s. 143(3) r.w.s 144B on 19-04-2021 accepting the returned income of Rs.54.74 Lacs. The assessee being resident firm is stated to be engaged in the business of real estate development.

4.

Subsequently, Ld. Pr.CIT, upon perusal of Tax Audit Report in Form 3CD, noted that the Tax Auditor had reported a sum of Rs.21.66 Lacs being chargeable to tax u/s 41(1) on account of remission / cessation of trading liability. This issue was not examined by Ld. AO and accordingly, the assessee was show-caused. The assessee opposed the same, inter-alia, on the ground that the impugned amount was credited under the head ‘sundries written-off’ which was treated as other income in the Profit & Loss Account. In support, the assessee furnished ledger extracts also. However, since ledger of each account was not submitted separately, Ld. Pr. CIT directed Ld. AO to examine this aspect with a direction to the assessee to furnish the requisite documents. Aggrieved, the assessee is in further appeal before us.

5.

We find that the revisionary proceedings stem from the observation of Tax Auditor that there was remission of trading liability u/s 41(1)(a). On the face of the assessment order, it could be seen that this issue was never examined by Ld. AO. Though the assessee contended that this amount was already offered to tax as other income, however, it failed to adduce supporting ledger accounts during revisionary proceedings. The Ld. AR has reiterated the arguments before us. However, complete reconciliation, in this regard, has not been filed before us also. Therefore, the revision of the order could not be faulted with. The Ld. AO may re-examine the fact whether the amount reported by Tax Auditor has already been offered to tax. If so, no further addition would be warranted. The assessee is directed to substantiate the same.

6.

The appeal stands dismissed. Order pronounced on 3rd September, 2024 Sd/- Sd/- (ABY T. VARKEY) (MANOJ KUMAR AGGARWAL) �ाियक सद" /JUDICIAL MEMBER लेखा सद" / ACCOUNTANT MEMBER चे4ई Chennai; िदनांक Dated :03-09-2024 DS आदेशकीJितिलिपअ'ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. � थ�/Respondent 3. आयकरआयु=/CIT Chennai. 4. िवभागीय�ितिनिध/DR 5. गाडBफाईल/GF

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