BAJIRAO KESHAVRAO SHEJU,NAGPUR vs. ASSISTANT DIRECTOR OF INCOME TAX, CPC, BANGHLORE

The assessee pleads the following substantive grounds in the instant appeal : 1. “The CPC erred in making an addition of Rs.26,68,838/- which relates to bonus amount. The amount of bonus was not paid at the time of filling of 3CD. The amount of Bonus

2 ITA.No.336/NAG./2022 was paid before the due date of filling return of Income, so adding back the liability of section 43B to total income is incorrect. 2. Any other grounds which shall be prayed at the time of hearing. 3. That it is prayed that the additions of Rs.26,68,838/- made by the CPC vide order u/s.154 of the Income Tax Act, 1961 in the Return of Income of the assessee shall be deleted.”

It emerges during the course of hearing that the assessee’s sole substantive grievance challenging correctness of both the learned lower authorities action disallowing/adding bogus amount of Rs.26,68,838/-, requires more a factual verification than any substantive adjudication in light his stand through-out that the same had not been paid at the time of filing of Form 3CD report but before the “due” date of filing of return only. Faced with this situation and in light of the clinching fact that neither of the learned lower authorities could factually rebut the assessee’s stand in their respective order(s); it is deemed appropriate in the larger interest of justice to restore this sole substantive issue back to the Assessing Officer for his afresh appropriate adjudication as per law subject to a rider that it shall be the taxpayer’s risk and responsibility only to plead and prove all the necessary facts in 3 ITA.No.336/NAG./2022 consequential proceedings within three effective opportunities of hearing. Ordered accordingly.

This assessee’s appeal is allowed for statistical purposes in above terms.