RAVI KUMAR AGARWAL ,KOLKATA vs. CIT(A), NFAC,DELHI, KOLKATA

PDF · subscribers
ITA 535/KOL/2023Status: HeardITAT Kolkata28 May 2024AY 2015-16Bench: Shri Sanjay Garg (Judicial Member), Shri Rajesh Kumar (Accountant Member)4 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the addition of gross sale proceeds without considering purchases is incorrect. Net income from securities trading should be assessed, not gross consideration. The CIT(A) failed to consider the evidence of net losses.

What were the facts?

The assessee, engaged in trading securities, had the entire sale proceeds of shares added to income by the AO instead of the net gain or loss. The CIT(A) upheld this assessment. The assessee had not fully complied with the AO's notices.

What were the issues?

Whether the addition of gross sale proceeds of securities is sustainable when the assessee has incurred net losses from trading. Whether the CIT(A) erred by not considering the evidence of net losses.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 142(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Before: Shri Sanjay Garg&Shri Rajesh Kumar]

This is the appeal preferred by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)-NFAC, Delhi [hereinafter referred to as ‘Ld. CIT(A)’] dated 24.04.2023 for the assessment year 2015-16.

2.

The assessee has challenged the order passed by the Ld. CIT(A) on the ground that the Ld. CIT(A) has erred in facts and law in upholding the assessment order

Ravi Kumar Agarwal wherein the AO has added the sale proceed of sale shares/securities instead of net gain or loss without considering the corresponding purchases in respect of shares/securities.

3.

Facts in brief are that the assessee filed return of income on 31.08.2015 declaring total income of Rs. 16,48,300/- which were processed u/s 143(1) of the Act. Thereafter the case of the assessee was selected for limited scrutiny through CASS. A statutory notices were duly issued and served to the assessee. Thereafter the AO issued notice u/s 142(1) to the assessee along with questionnaire on 03.04.2017 but the same was not complied with by the assessee . The assessee was also granted several opportunities on various dates however there was no show up and finally the AO made the addition of Rs. 4,11,99,267/- of entire sales proceeds as per security transactions Return on account of speculative business income without allowing deduction in respect of purchases. Pertinent to state that the assessee is engaged in the business of sale and purchase of securities/derivatives on the recognized stock exchange.

4.

In the appellate proceedings, the Ld. CIT(A) simply affirmed the order of AO with taking into account the evidences filed by the assessee in respect of sales and purchase of securities as well as evidences of trading in derivatives.

5.

After hearing the rival contentions and perusing the material on record, we find that in this case, the AO has added gross consideration/sale proceeds of sale/derivatives/securities amounting to Rs. 4,11,99,267/- without taking into account the corresponding purchases of securities/shares/derivatives which is apparently wrong and cannot be sustained. In other words, the net income has to be assessed from the sale of these securities and not gross consideration received by the assessee. We have examined the documents filed by the assessee in the paper book which were also available before ld. CIT(A). The Net summary of gain /loss as per these documents/evidences is as under :

Ravi Kumar Agarwal A perusal of the above statement along with supporting evidences prove that during A perusal of the above statement along with supporting evidences prove that during A perusal of the above statement along with supporting evidences prove that during the year the assessee has the year the assessee has sustained long/short term loss from trading in sustained long/short term loss from trading in derivatives/securities which comes to Rs. 66,032.34 which has not been shown in the derivatives/securities which comes to Rs. 66,032.34 which has not been shown in the derivatives/securities which comes to Rs. 66,032.34 which has not been shown in the return of income by the assessee return of income by the assessee and the assessee stands to loose to that extent. and the assessee stands to loose to that extent. The appellate order ignoring all these fac appellate order ignoring all these facts and evidences is incorrect and therefore can not ts and evidences is incorrect and therefore can not be sustained. In our opinion the assessee can be assessed only in respect of net income be sustained. In our opinion the assessee can be assessed only in respect of net income be sustained. In our opinion the assessee can be assessed only in respect of net income and not the gross sales proceeds. We note that all the evidences as are available from and not the gross sales proceeds. We note that all the evidences as are available from and not the gross sales proceeds. We note that all the evidences as are available from page 11 to 26 of the paper bo page 11 to 26 of the paper book were also available before the appellate authority. ok were also available before the appellate authority. However the ld CIT(A) failed to take cognizance of the same. This is an open and However the ld CIT(A) failed to take cognizance of the same. This is an open and However the ld CIT(A) failed to take cognizance of the same. This is an open and shut case which would not serve any purpose even if we restore it to lower authorities. shut case which would not serve any purpose even if we restore it to lower authorities. shut case which would not serve any purpose even if we restore it to lower authorities. Thought he assessee did not fur Thought he assessee did not furnished these evidences before the AO but these were nished these evidences before the AO but these were duly filed before the ld CIT(A). Considering these facts and circumstances, we are duly filed before the ld CIT(A). Considering these facts and circumstances, we are duly filed before the ld CIT(A). Considering these facts and circumstances, we are inclined to set aside the appellate order and direct the AO to delete the addition. inclined to set aside the appellate order and direct the AO to delete the addition. inclined to set aside the appellate order and direct the AO to delete the addition. Accordingly, the appeal of the assess Accordingly, the appeal of the assessee is allowed.

Ravi Kumar Agarwal 6. In the result, appeal of the assessee is allowed.

Order is pronounced in the open court on 28th May, 2024

More judgments on Section 142(1)

All 17,244 judgments and leading authorities on Section 142(1) →

Recent GST High Court judgments

Search GST case law →