KOMA SINGHAL,DEHRADUN vs. DCIT/ACIT CEN CIR, DEHRADUN

1 ITA No. 59/DDN/2025 KomaSinghal

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI [ DELHI BENCH : “DEHRADUN” NEW DELHI] BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 59/DDN/2025 (A.Y 2021-22) Koma Singhal Vs. DCIT/ACIT 34F, Narendra Vihar Central Circle Kaulagarh Road, Dehradun Dehradun, Uttarakhand- 248001 Uttarakhand PAN: BNIPS9413P Appellant Respondent Assessee by Sh. Harshit Gupta, CA Revenue by Sh. S. K. Chaterjee, CIT DR Date of Hearing 10/07/2025 Date of Pronouncement 06/08/2025 ORDER PER YOGESH KUMAR, U.S. JM: The present appeal is filed by the Assessee challenging the order of

Commissioner of Income Tax (Appeals)- Noida-3 (‘Ld. CIT(A)’ for short),

Delhi dated 06/02/2025 for the Assessment Year 2021-22.

runs a proprietorship concern in the name and style of ‘M/s SatyaSai

Filling Station’ at HaripurKalsi Gate, Vikasnagar, Dehradun and dealing

in retail sale of various petroleum products. The assessee declared

income under the heads ‘Profit & Gains from Business & Profession’

‘Income from Capital Gain’ & ‘Income from other sources’ in her Return

of Income filed for the period under consideration.

2 ITA No. 59/DDN/2025 KomaSinghal

the assessee had sold a property situated at MaujaJeevangarh, Vikas

Nagar, Dehradun for a total sale consideration of Rs. 91,52,000/-. The

assessee was required to furnish the working on the capital gain accrued

to the Assessee on the sale of the aforesaid capital asset along with the

necessary supporting documents. In response, the assessee furnished

the requisite working along with certain supporting documents. On

perusal of the same, it was observed by the A.O. that, the assessee had

claimed Rs. 5,00,000/- towards cost of improvement of the capital asset

sold and which on indexation worked out to Rs. 7,52,500/-. Accordingly,

the assessee was required to substantiate the aforesaid indexed cost of

improvement with appropriate bills/vouchers. However, the assessee

could not furnish the same in due time. The A.O. observed that the

Assessee had failed to corroborate the aforesaid indexed cost to

improvement of Rs. 7,52,500/- claimed on the sale of aforesaid capital

asset, with appropriate bills/vouchers. The A.O. disallowed a sum of Rs.

7,52,000/- vide assessment order dated 28/12/2022 passed u/s 143(3)

of the Act.

Assessee preferred an appeal before the Ld. CIT(A). The Ld. CIT(A) vide

order dated 06/02/2025, sustained the partial disallowance of Rs.

3 ITA No. 59/DDN/2025 KomaSinghal

3,00,800/- by partly allowing the Appeal. As against the order of the Ld.

CIT(A) dated 06/02/2025, the Assessee preferred the present Appeal.

Ld. CIT(A) committed error in sustaining the addition of Rs. 3,00,800/-

by disallowing the cost of improvement to an extent of Rs. 2,00,000/-

only on the ground that, one party Mr. Saeed Ahmad did not provide his

confirmation against the enquiry letter issued u/s 133(6) of the Act by

the Ld. CIT(A). The Ld. Counsel further submitted that the Assessee had

provided all the documentary evidences which have been brushed aside

by the Ld. CIT(A). Thus, Ld. Assessee's Representative contended that

the order impugned deserves to be set aside.

submitted that the cost of improvement to an extent of Rs. 2,00,000/-

could not be justified by the Assessee as no confirmation was received

from Mr. Saeed Ahmad whose address could not be located and the

notice issued u/s 133(6) of the Act remained unserved. Thus, submitted

that the Ld. CIT(A) committed no error in sustaining the partial addition

made by the A.O., therefore, sought for dismissal of the Appeal.

4 ITA No. 59/DDN/2025 KomaSinghal

on record. During the year under consideration, the Assessee sold an

immovable property situated at MaujaJeevangarh, Vikas Nagar,

Dehradun. The Assessee claimed to have incurred improvement cost for

constructed of a building thereon by spending Rs. 27, 93,430/- and

accordingly indexation benefit was claimed by the Assessee. The

Assessee paid the taxes on capital gain arising for such sale amounting

to Rs. 40,90,038/- after claiming exemption u/s LTCG. In order to

substantiate the claim of the Assessee, the Assessee produced

documentary evidences such as bills, vouchers, Calculation of Capital

Gains, Copy of Sale and Purchase Deeds and the mode of payment of

cost of improvements.

CIT(A) that in the enquiry made u/s 133(6) of the Act, where one party

Mr. Saeed Ahmad did not provide his confirmation against his bill raised

for the cost of improvement to the tune of Rs. 2,00,000/- claimed by the

Assessee. Admittedly, the notice u/s 133(6) of the Act has been issued to

Mr. Saeed Ahmad in FY 2024-25 to enquire the cost of

improvementoccurred in FY 2012-13. There was a huge gap of 12 years

to the enquiry conducted by the Revenue. Merely because a party did

5 ITA No. 59/DDN/2025 KomaSinghal

not respond to notice issued by the A.O. u/s 133(6) of the Act that to

after 12 years,it cannot be construed that the said transaction was not

genuine without their being any corroborative evidence.

Commissioner of Income Tax, Faridabad Vs. G. P. International IT Appeal

No. 618 of 2009 dated 02/12/2009 held as under:-

“Regarding the addition of Rs. 15,00,000/- on account of unexplained share capital, it has been held that at the time of the original assessment, the assessee had supplied the list of the persons along with their addresses to whom the shares were sold. The said list contained information, such as name, address and number of shares allotted. The Assessing Officer had issued enquiry letter under Section 133 (6) of the Act at random basis to 25 persons, out of whom some of the persons confirmed the genuineness of the transaction. However, some persons did not respond. In view of this fact, out of the total share capital of Rs. 54,28,500/-, the Assessing Officer made an addition of Rs. 15,00,000/- by treating the sources of share capital of those persons as unexplained. In our opinion, the CIT (A) as well as the ITAT have rightly deleted the aforesaid addition, because in the instant case, the Assessing Officer is not doubting the identity of the persons from whom the assessee has shown receipt of application money. Merely because some of the persons did not respond to the notice issued by the Assessing Officer under Section 133 (6) of the Act, it cannot be taken that the said transaction was ingenuine. It has been held by the Hon'ble Supreme Court in Commissioner of Income Tax v. Lovely Exports (P) Ltd. (2008) 216 CTR 195 (SC) that if the share application money is received by the assessee company from alleged bogus shareholders, whose names are given to the Assessing Officer, then the department is free to proceed to re-open their individual assessments in accordance with law. But the said amount cannot be taken as unexplained income in the hands of the assessee.”

Assessee and find no reason to sustain the addition made by the A.O.

which has been confirmed by the Ld. CIT(A). Accordingly, the addition

6 ITA No. 59/DDN/2025 KomaSinghal

sustained by the Ld. CIT(A) is deleted and the order impugned is hereby

set aside.

Order pronounced in the open court on 06th August, 2025

Sd/- Sd/-

(S. RIFAUR RAHMAN) (YOGESH KUMAR U.S.) ACCOUNTANT MEMBER JUDICIAL MEMBER Date:- 06.08.2025 R.N, Sr.P.S* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT

ASSISTANT REGISTR ITAT, NEW DELHI