CLASS COMMERCIAL (P) LTD. ,KOLKATA vs. ACIT,CC-3, KOLKATA, KOLKATA

Facts in brief are that the case of the assessee was reopened by the AO after the having information that the assessee has received Rs. 5,00,000/- from Vinayak Textiles, proprietory concern of Mr. Binod Singh. The AO issued summons u/s 131 of the Act to M/S Vinayak Textile but the same was returned unserved with the remark ‘not found’. On perusal of the bank statement of Scope Vyapar Pvt. Ltd. now changed to the present assessee as Class Commercial Pvt. Ltd , it had Rs. 5,00,000/- from Vinayak Textiles during the AY 2010-11. Accordingly , notice u/s 148 of the Act was issued on 31.03.2017 and duly served upon the assessee. The assessee filed return of income on 36.07.2017 declaring loss of Rs. 30,980/-. The reasons recorded u/s 148(2) of the Act were also supplied to the assessee after receiving assessee’s request to this effect. The statutory notice has been issued and served upon the assessee but there is no compliance and finally Rs. 5,00,000/- was added to the income of the assessee in the assessment framed u/s 143(3) read with Section 147 of the Act dated 26.07.2017.

In the appellate proceedings, the Ld. CIT(A) dismissed the appeal of the assessee by simply affirming the order of AO.

After hearing the rival contentions and perusing the material on record, we find that the name of assessee has been changed from Scope Vyapar Pvt. Ltd. to Class Commercial Pvt. Ltd. and certificate for incorporation for changing the name dated 09.07.2011 was placed before the Bench. We note that the assessee purchased 1250 equity shares of White Moon Vyapar Pvt. Ltd. for a consideration of Rs. 5,00,000/- from M/s Cindrella Dealers Pvt. Ltd. on 30.06.2009 a copy of which is filed at page 3 Annexure-A. We note that these equity shares were sold by the assessee to Vinayak Textiles on 01.09.2009 and the consideration for received in lieu of that. Thus we find merit in the contentions of the assessee for this reason that these shares did not appear in the balance sheet of the assessee. We have also examined the bank statement furnished before us for the period from 01.04.2009 to 31.03.2010 of M/s Cyndrella Dealers pvt. Ltd. wherein the payment made by the assessee of Rs. 5,00,000/- was Class Commercial Pvt. Ltd. duly reflected on 30.06.2009. We also note that White Moon Vyapar Pvt. Ltd. was not being a penny stock company as is clear from the list of penny stocks which is placed at page 55 of annexure E of PB. Thus it is clear that the assessee has received Rs. 5,00,000/- from Vinayak Textiles. Therefore this is the business / commercial transaction and therefore addition u/s 68 cannot be made to the income of the assessee and as a result the appellate order cannot be sustained. Accordingly we are inclined to set aside the order of AO and direct the AO to delete the addition.

In the result, appeal of the assessee is allowed. Order is pronounced in the open court on 10th April, 2024