ACUITY MERCHANTS PVT. LTD. ,KOLKATA vs. ITO, WARD-4(3), KOLKATA. , KOLKATA

order : May 20, 2024 आदेश / ORDER संजय गग�, �या�यक सद�य �वारा / Per Sanjay Garg, Judicial Member: The present appeal has been preferred by the assessee against the order dated 25.10.2023 of the National Faceless Appeal Centre [hereinafter referred to as ‘CIT(A)’] u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’). 2. The assessee in this appeal has taken the following grounds of appeal:

Assessment Year : 2017-18 Acuity Merchants Pvt Ltd 2. That, the Ld. CIT(A) while did not dispute the credit of shares of the aggregate value of Rs.8,61,73,500/- from five creditor parties in the demat account and reflection of the same at Note-4 of the audited accounts but at the same time wrongly alleged that there was no transfer of shares as claimed by the assessee simply holding that in the balance sheet advance from others and not loan was shown at Rs.14,48,57,451/- which was inclusive of Rs.8,61,73,500/- received from five parties and hence the addition wrongly upheld u/s 68 of the Act is liable to be deleted as bad in law.

3. That, without any prejudice to the above, there was self-contradiction in the Ld. CIT(A)'s finding while upholding the addition of Rs.8,61,73,500/- in the guise of sec. 68 of the Act inasmuch as the source of credit in which shares were allotted was clearly explainable, the identity of the shareholders and the liability of the company to the shareholders has not been disputed and hence the allotment of shares cannot be treated as unexplained cash credit.

5. That, the appellant craves leave to amend, alter, modify, substitute, add to, abridge and/ or rescind any or all of the above grounds.”

Assessment Year : 2017-18 Acuity Merchants Pvt Ltd 4. Being aggrieved by the said order of the Assessing Officer, the assessee preferred appeal before the ld. CIT(A). The assessee explained before the CIT(A) that no actual sum of money was received by the assessee from the said 5 parties. That only the shares of other companies were transferred by the aforesaid 5 entities to the assessee and the purchase consideration was shown as payable/advance received in the books of account of the assessee. However, the ld. CIT(A) from the balance sheet observed that the assessee has not properly stated so in the balance sheet. That in Note-4 of the balance sheet, the amount of Rs.14,48,57,451/- was shown as ‘advance from others’ and not as ‘loan on transfer of shares’ as claimed by the assessee. He further noted as per Note-7 of the balance sheet, the money was shown to have been invested in shares. He, therefore, observed that from Note- 4 & Note-7, it was not clear that shares/investments by those companies were transferred to the assessee and that the investment was not made by the assessee after receiving the credits in sum of money. He, therefore, confirmed the additions so made by the Assessing Officer.