PUTHOOKKADAN ABDULLA NOUSHAD,KOTTAYAM vs. THE ITO WARD 4, KOTTAYAM

At the outset, the learned Counsel appearing on behalf of the assessee before us submitted that the premises of the assessee was subject to survey operation u/s133A of the Act dated 24-01-2011. Based on such survey operation, SA No.166/Coch/2023. Sri.Puthookkadan Abdulla Noushad. proceedings were initiated against the assessee u/s143(3) of the Act for the assessment years 2009-2010, 2010-2011 and 2011-2012. The ld.AR further submitted that the issues involved in all the years are common, i.e., estimation of income along with other disputed additions. It was pointed out by the ld.AR that the proceedings pertaining to the year of survey, i.e., A.Y. 2011-2012 and the A.Y. 2009-2010 are pending before the CIT(A). As per the ld.AR, the lead case is the year of survey being A.Y. 2011-2012 should be decided first, which is pending before the ld.CIT(A). Accordingly, the ld.AR prayed to set aside the matter to the file of the ld.CIT(A) for fresh adjudication as per the provisions of law along with the year of survey, i.e., A.Y. 2011-2012.

On the contrary, the ld.DR raised no objection if the matter is set aside to the file of the ld.CIT(A) for fresh adjudication as per the provisions of law.

We have heard rival contentions and perused the materials available on record. Admittedly, the addition was made in the year of survey, i.e., A.Y. 2011-2012 by estimating the income based on the turnover. As such, on account of survey u/s133A of the Act, the proceedings were initiated for the year in dispute as well as for the assessment year 2009- 2010. In our considered view, since the proceedings relating to year of survey is pending before the ld.CIT(A), we are inclined to remit the issue on hand to the file of the ld.CIT(A) for fresh adjudication with respect to all the grounds of appeal raised by the assessee in the memo of appeal. Hence, grounds of

Since the appeal is disposed of, the stay petition filed by the assessee becomes infructuous, and the same is accordingly dismissed.

In the result, the appeal by the assessee is allowed for statistical purposes and the stay petition is dismissed as infructuous.