MAYURI INFRASTRUCTURE PVT. LTD.,NASHIK vs. INCOME-TAX OFFICER,

The assessee in appeal has raised solitary issue assailing confirming of various additions u/s. 68 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”).

The brief facts of the case as emanating from records are: The assessee company is engaged in the business of buying and selling non- agriculture plots, development and construction. During scrutiny assessment proceedings for assessment year 2010-11, the Assessing Officer inter alia observed that the assessee has outstanding unsecured loans to the tune of Rs.1,31,69,930/-. The list of persons from whom the assessee has allegedly taken loans are as under : Sr. Name Opening Accepted During Closing No. Balance the year Balance 1 Asif Ali Nigar 0 2750000 2750000 2 Balu Daware 0 100000 100000 3 Bhanudas Chuadhari 905000 1875000 2780000 4 Dhananjay Marathe 1699933 2170000 3869933 5 Dnyaneshwar Chaudhari 250000 150000 400000 6 Kalpan Prakash Maharaj 100000 0 100000 7 Madhuri Dhananjay 400000 1020000 1420000 Marathe 8 Nitin Gite 0 150000 150000 9 Pankaj Surana 0 500000 500000 10 Ramdas Sonawane 0 400000 400000 11 Sunita Bhanudas 200000 100000 300000 Chaudhari 12 Vinayak Yeola 0 150000 150000 13 Vishwanath Jadhav 0 250000 250000 Total 35,54,933 96,15,000 1,31,69,933

Shri Pramod Shingte appearing on behalf of the assessee submitted that the authorities below have erred in disbelieving the confirmations filed by various creditors. The ld. AR submitted that in the case of Bhanudas Chaudhari, Dhananjay Marathe, Madhuri Dhananjay Marathe and Sunita Bhanudas Chaudhari the assessments were reopened and the Assessing Officer has accepted the availability of funds. The other creditors are mostly agriculturists. The assessee had furnished 7/12 extracts in respect of all such creditors and had also provided Assessing Officer with PAN of majority of the creditors. The assessee had also furnished confirmations from them. The ld. AR contended that if an opportunity is granted, the assessee would furnish all the necessary documents before the authorities below to prove creditworthiness of the creditors.

On the other hand Shri Mukesh Jha representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals). The ld. DR submitted that ample opportunity was given to the assessee by the Assessing Officer and thereafter by the Commissioner of

We have heard the submissions made by the representatives of rival sides and have perused the orders of the authorities below. The assessee in appeal has raised 12 grounds assailing the additions made u/s. 68 of the Act. The ground Nos. 1 to 11 relate to single issue i.e. addition u/s. 68 loans from unsecured creditors. The ground No. 12 is general in nature. The assessee has assailed the findings of Commissioner of Income Tax (Appeals) in confirming the additions in respect of following creditors. Sr. No. Name Unsecured loan (amount in Rs.) 1 Asif Ali Nigar 27,50,000 2 Balu Daware 1,00,000 3 Bhanudas Chuadhari 18,75,000 4 Dhananjay Marathe 21,70,000 5 Dnyaneshwar Chaudhari 1,50,000 6 Madhuri Dhananjay Marathe 10,20,000 7 Nitin Gite 1,50,000 8 Pankaj Surana 5,00,000 9 Sunita Bhanudas Chaudhari 1,00,000 10 Vinayak Yeola 1,50,000 11 Vishwanath Jadhav 2,50,000

It has been contended before us that in reassessment proceedings in the case of Bhanudas Chaudhari (Sr. No.3), Dhananjay Marathe (Sr. No.4), Madhuri Dhananjay Marathe (Sr. No.6) and Sunita Bhanudas Chaudhari

We are in agreement with the findings of authorities below that mere furnishing of confirmations and PAN are not sufficient to prove the creditworthiness of the creditors. The assessee has to prove financial capacity of the creditors. The assessee was required to furnish evidence that would show financial worth of the creditors, such as bank statements, to remove the shadow of doubt from the mind of Assessing Officer. Taking into consideration totality of facts, we deem it appropriate to restore this issue back to the file of Assessing Officer in respect of 11 creditors mentioned in the grounds of appeal. The assessee is directed to furnish all necessary documents before the Assessing Officer to prove the genuineness and creditworthiness of the creditors. The Assessing Officer after affording opportunity of hearing to the assessee shall decide this issue, in accordance with law. It is made clear that the Assessing Officer shall not

In the result, the appeal of assessee is allowed for statistical purpose.