JANHAVI PROMOTERS PVT. LTD. ,KOLKATA vs. DCIT-6(1), KOLKATA. , KOLKATA

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ITA 1260/KOL/2023Status: DisposedITAT Kolkata30 January 2024AY 2011-12Bench: DR. MANISH BORAD, ACCOUNTANT MEMBER & SRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.: 1260/KOL/2023 Assessment Year: 2011-12 Janhavi Promoters Pvt. Ltd.………….........................................Appellant [PAN: AABCJ 8764 G] Vs. DCIT-6(1), Kolkata................................................................Respondent Appearances: Assessee represented by: Sh. Giridhar Dhelia, Adv. Department represented by: Sh. L.N. Dash, Addl. CIT(D/R). Date of concluding the hearing : January 25th, 5 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the amendment to Section 68 requiring 'source of source' verification was effective from AY 2013-14 and not applicable retrospectively to AY 2011-12. The assessee had provided sufficient documentary evidence, and the onus shifted to the AO to disprove it.

What were the facts?

The assessee received an amount of Rs. 15,00,000 through banking channels. The Assessing Officer reopened the assessment and added this amount as unexplained cash credit, demanding proof of the source of the lender's funds. The CIT(A) upheld this addition.

What were the issues?

Whether the AO was justified in demanding 'source of source' verification for an amount received through banking channels for AY 2011-12, and whether the assessee had discharged its onus under Section 68.

Which sections of the Income-tax Act were involved?

Section 68,Section 147,Section 250,Section 143(3),Section 251,Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘SMC’ BENCH, KOLKATA

Before: DR. MANISH BORAD & SRI ANIKESH BANERJEE

order

: January 30th, 2024 ORDER

Per Anikesh Banerjee, Judicial Member:

1.

The instant appeal of the assessee was filed against the order of Ld. Commissioner of Income-tax (appeals)-NFAC, Delhi [in brevity ld. ‘CIT(A)’] dated 21.08.2023 passed u/s 250 of the Income Tax Act, 1961 (in brevity the ‘Act’) for assessment year 2011-12. The impugned order was emanated from the order of the ld. Deputy Commissioner of Income Tax, Circle-6(1), Kolkata (in brevity the ‘AO’) passed u/s 147/251/143(3) of the Act dated 31.12.2018.

2.

The assessee has taken the following grounds of appeal:

I.T.A. No.: 1260/KOL/2023 Assessment Year: 2011-12 Janhavi Promoters Pvt. Ltd. “1. That order of the Ld. Commissioner of Income Tax (Appeals) is bad in law as facts of the case.

2. That the Ld. CIT (Appeal) erred in upholding the addition u/s 68 involving proviso to section 68 inserted w.e.f. A.Y.2013-14 to A.Y.2011-12.

3.

That the Ld. CIT (Appeal) erred in upholding addition of Rs. 15 lakhs u/s 68 which was duly confirmed and accepted by the loan creditors.

4.

That the Ld. CIT (Appeal) erred in upholding A.O.’s action of not sending the 131 notice over mail id of the Loan Creditors in spite of specific request of the assessee.

5. That the appellant craves to add or alter any grounds of appeal

during the proceedings of appeal.”

3. The assessee filed the appeal before the ITAT with the delay of 35 days. The condonation petition was filed. The delay is explained. The ld. DR did not make any objection in relation to condonation of delay. The delay of 35 days is condoned and the appeal is taken for adjudication.

4. The brief fact of the case is that the assessee received the entry dated 18-03-2011 amount to ₹15,00,000 from M/s. Finlink Suppliers Private Ltd. The assessment was reopened under section 147 of the act. The inquiry was conducted by the ld. AO. The documents were asked to verify the genuinity, credentiality of the party from whom the assessee receive the entry amount to Rs. 15,00,000 during the impugned assessment dear. On dated 27-12- 2018 the party submitted the relevant documents with financial statements to prove the identity, genuinity of the transaction. The ld. AO had initiated further enquiry by issuing notice u/s 131 about them source off the investment of the said party. But it is failed to do so by the party. The addition was confirmed U/s 68 after addition of 15,00,000 with the total income of the assessee. The aggrieved assessee filed an appeal before ld. CIT(A). But the ld. CIT(A) has passed and export the order after considering the fact and ground of the assessee. The assessment order was upheld. The grievance of the assessee is that related to impugned assessment year the ld. AO had initiated the investigation beyond the jurisdiction by asking source of the source which I.T.A. No.: 1260/KOL/2023 Assessment Year: 2011-12 Janhavi Promoters Pvt. Ltd. is contradiction the Sec 68 for AY 11-12. The aggrieved assessee filed an appeal before us.

5.

The ld. Counsel for assessee (in short AR) argued and taken the legal ground first. The ld. AR placed that all the documentary evidences were filed by the party related to the transaction amount of Rs. 15,00,000/- before the ld. AO during assessment proceeding. The ld. AR invited our attention in relevant paragraph of assessment order page 4 which is reproduced as below: “On 27.12.2018 a reply has been received from Stream Suppliers Private Ltd. (formerly Finelink Suppliers Pvt Ltd.) with which two pages of bank statement and copies of Balance Sheet, P/L A/c etc. has been attached. The requisition u/s 131 was given for production of bills and vouchers, agreements, deeds, rent receipt, rent agreements, electricity bill etc. to examine whether the company really conducted its physical business activity or is it just an entity on papers, filing all statutory reports and returns ritually. I am to state that neither the assessee nor the entity from whom the amount of Rs. 15,00,000/- has been by the assessee can discharge the onus of credit worthiness as well as genuineness of transaction in this case. In view of the above discussion, recorded reason and information from investigation wing as well as submission made by the assessee I am compelled to conclude that in this case assessee has not adduced sufficient evidence to establish creditworthiness of the entity as well as genuineness of the transaction. Consequently, the amount of Rs.15,00,000/- is added in the hands of the assessee as unexplained cash credit u/s.68 of the 11 Act. Penalty proceeding u/s.271(1)(c) is initiated separately for furnishing inaccurate particulars of income.”

6.

The ld. AR placed that source of source verification was inserted U/s 68 on and from Finance Act, 2012 w.e.f. 01/04/2013. But the impugned assessment year is for AY 2011-12 and the act has no retrospective effect. So, the ld. AR has acted beyond the jurisdiction. The party had fulfilled all the criteria related to transaction of assessee. The ld. AR argued that though the ld. CIT(A) passed the order ex-parte but the appeal order is a speaking order and the grounds are considered in appeal order.

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