M/S RAJESH FILAMENTS PVT. LTD.,,SURAT vs. THE DY. COMMISSIONER OF INCOME TAX , CIRCLE 2(1)(1), SURAT

Assessee by Shri Ramesh Malpani, AR Department by Shri Vinod Kumar, Sr. DR Date of institution of appeal 15/03/2023 Date of hearing 30/05/2023 Date of pronouncement 30/05/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed against the order of learned National Faceless Appeal Centre, (NFAC), Delhi/Commissioner of Income Tax (Appeals) [in short the ld. CIT(A)] dated 16/01/2023 for the Assessment Year (AY) 2014-15. The assessee has raised following grounds of appeal:- “1. On the facts and the circumstances of the case and as per law, the ld. CIT(A) has erred in confirming the additions made by the ld. Assessing Officer.

2. On the facts and the circumstances of the case and as per law, the ld. CIT(A) has erred in confirming the additions made by the ld. Assessing Officer on account of interest paid on loans amounting to Rs. 17,51,342/- claimed as expenses.

M/s Rajesh Filaments P Ltd. Vs DCIT 3. On the facts and the circumstances of the case and as per law, the ld. CIT(A) has erred in confirming the disallowance of Rs. 4,142/- made by the ld. Assessing Officer, being payment made towards EPF.

, if need be.”

2. At the outset of hearing, the learned Authorised Representative (ld. AR) of the assessee submits that he is not pressing ground No. 3 , which relates to disallowance of employee contribution of provident fund, which is against the assessee, therefore may be treated as not pressed. Considering the submission of ld. AR of the assessee, ground No. 3 of appeal is dismissed as not pressed.

3. So far as ground No. 2 of appeal is concerned, which related to disallowances of interest expenses against unsecured loan of Rs. 1.71 Crore, received by assessee from Principal Commodities Pvt. Ltd. and Shivkhori Mercantile Pvt. Ltd., received in FY 2011-12. The ld. AR of the assessee submits that this ground of appeal is covered by the decision of Tribunal in assessee’s own case for A.Y. 2012-13 in dated 04/06/2021 wherein addition on account of unsecured loan was upheld by ld CIT(A) in his ex-party order, which has been restored back to the file of ld. CIT(A) for adjudication of the issues on merit. Therefore, the matter may be restored back to the 2 M/s Rajesh Filaments P Ltd. Vs DCIT file of ld CIT(A) to decide the issue afresh after deciding the addition of loan amount.

4. On the other hand, the learned Senior Departmental Representative (ld. Sr. DR) for the revenue supported the orders of lower authorities.

5. We have considered the submissions of both the parties and find that the appeal for A.Y. 2012-13 wherein the addition of unsecured loan taken from two entities namely Principal Commodities Pvt. Ltd. and Shivkhori Mercantile Pvt. Ltd. is restored to the file of ld. CIT(A), therefore, grounds of appeal raised by assessee in the present appeal is also restored back to the file of ld. CIT(A) to decide the issue afresh after adjudication of addition of unsecured loan in A.Y. 2012-13. Hence, grounds of appeal raised by the assessee are allowed for statistical purposes.

6. In the result, this appeal of assessee is allowed for statistical purposes only.

Order pronounced on 30/05/2023 in open court.