BABAN B KATWATE,MUMBAI vs. ASST CIT 22(2), NAVI MUMBAI

The assessee and the revenue have filed cross appeals & 3306/Mum/2012 respectively against the impugned order passed by the Ld. CIT(Appeals)- 33 Mumbai, whereby the Ld. CIT(A) has partly allowed the appeal filed by the assessee against assessment order dated 29/12/2009 passed u/s 144 of the Income Tax Act, 1961 (in short ‘the Act’) and Ld. CIT(A) for the Asst. year 2007-08 whereby the Ld. CIT(A) has confirmed penalty order passed by the AO u/s 271(1(c) of the Act. Since all the three appeals pertain to the same assessee for the same assessment year, the same were heard together at the request of the Ld. Authorised Representative (AR) of the assessee and are being disposed of by this common order for the sake of convenience.

ITA No. 3253/Mum/2012 A.Y. 2007-08

2. Brief facts of the case are that the assessee filed its return of income for the relevant assessment year declaring the total income of Rs. 16,74,370/-. Since the assessee did not respond to the notices issued u/s 142(1) & 143(2), and also failed to appear and present its case on different dates as mentioned in the assessment order, the A.O proceed to complete the assessment ex-parte u/s 144 of the Act and assessed the total income of the assessee at Rs. 89,07,620/- after making additions under different head. Aggrieved, the assessee challenged the assessment order before the Ld. CIT(A). The Ld. CIT(A) after hearing the assessee partly allowed the appeal of the assessee. The assessee is in appeal before the Tribunal against the impugned order passed by the Ld. CIT(A) raising following effective grounds of appeal:-

“A. On the facts and circumstances of the case the Learned CIT(A) erred in confirming the addition of Advance against orders aggregating to Rs. 13,95,078/-.

B. The Learned CIT(A) failed to appreciate that prior to the date of assessment order, out of Rs. 13,95,078/- advances of Rs. 11,54,304/- was taxed in A.Y. 2008-09, part amount was taxed in the same assessment year for which advance was received, part amount in the earlier assessment year and balance amount in A.Y. 2009-10 and thereby confirming double addition.

C. The Learned CIT(A) erred in giving direction, for taxing the opening advances aggregating to Rs. 5,65,000/- either in earlier years or the subsequent years on the basis of receipt. Without considering the legal position that, direction can be given only for the year of appeal and not for any prior or subsequent years. The direction so given is illegal and without the authority of law and therefore deserves to be deleted.

D. The Learned CIT(A) erred in giving direction, to make addition of Rs. 76,450/- in the name of Shri. Vilas Katwate in earlier years, being opening balance carried forward from the preceding years. Without considering the legal position that, direction can be given only for the year of appeal and not for any prior or subsequent years. The direction so given is illegal and without the authority of law and therefore deserves to be deleted.”

“1. On the facts and circumstances of the case, and in law, the Ld. CIT(A) erred in deleting the disallowance of expenditure amounting to Rs. 54,15,128/- overlooking the fact that this represented 25% of the expenses claimed by the assessee on account of purchase, salaries, & wages and labour charges and that the claim for such expenses had not been substantiated in terms of section 37(1)of the Income Tax Act, 1961.

2. On the facts and circumstances of the case, and in law, the Ld. CIT(A) erred in deleting the disallowance of expenditure amounting to Rs. 54,15,128/-, inspite of the fact that no evidence of any kind had been produced during the assessment proceedings in support of the assessee’s claim, though adequate opportunities were given to substantiate the claim for deduction.”

2. At the outset the Ld. AR submitted that AO has completed the assessment order without considering the details furnished by the assessee before him. It was further submitted that the during the appellate proceedings, Ld.CIT(A) called for the remand report from the AO and in the said proceedings also the AO did not consider all the details. On the other hand the Ld. Departmental Representative (DR) contended that the assessee was given sufficient opportunity to present his case and the assessment and appellate orders have been passed by the respective authorities after taking in consideration of the submissions of the assessee.

1. The assessee has preferred this appeal against the impugned order passed by the Ld. CIT(A) whereby the Ld. CIT(A) has confirmed the penalty order passed by the AO u/s 271(1)(c) of the Act.

3. In the result, all the three appeals are treated as allowed.

Order pronounced in the open court on 23rd September, 2016