JYOTSNA SUKUMAR,DELHI vs. ITO, NEW DELHI
In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal held that the reopening of the assessment was bad in law because the AO had not applied his mind to the materials on record before issuing the notice. The Tribunal followed precedents from the Delhi High Court on the requirement of application of mind by the AO.
What were the facts?
The Assessing Officer (AO) reopened the assessment based on information from the Investigation Wing regarding unsecured loans received by the assessee, which were alleged to be accommodation entries. The assessee challenged the reopening of the assessment in both assessment years.
What were the issues?
Whether the reopening of assessment was valid when the AO failed to demonstrate application of mind to the information received from the Investigation Wing.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(3)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- 394 ITR 146 (Guj.) 2. Varshaben S. Patel v. ITO295 citing338 ITR 51 · 2011 · HC
- CIT v. Insecticides (India) Ltd.112 citing357 ITR 330 · 2013 · HC · Read judgment
- Signatures Hotels Pvt. Ltd. v. ITO and Another3 citing368 ITR 165 · HC
Income Tax Appellate Tribunal, DELHI BENCHES : SMC-II : NEW DELHI
Before: SHRI J. SUDHAKAR REDDY
ORDER Both these appeals by the assessee are directed against the separate orders of the CIT(A)-XVIII, New Delhi, dated 30.3.2015 for the assessment years 2006-07 and 2009-10.
Since the issues involved in these appeals are common, for the sake of convenience, these are heard together and disposed of by this common order.
In both the appeals the assessee challenges the assessment as well as the addition made u/s 68 of the Act.
I have heard the rival contentions and have perused the material on record. The reasons for reopening of assessment are as follows:-
“ As requested, the reasons for re-opening the case are reproduced as under:- “ An information has been received from the Investigation Wing, New Delhi through ITO, Ward-32(2), New Delhi that Ms Jyotsna Sukumar, Prop., Bureau of International Conference Services (PAN – AMHPS4797H) has taken accommodation entry in the form of unsecured loan amounting to Rs.5,25,000/- from following parties during the A.Y. 2006-07: i) Vineet Bansal Rs.1,25,000/- ii) Anurag Bansal Rs.2,00,000/- iii) Bansal Inhold Ltd. Rs.2,00,000/- Total Rs.5,25,000/- The information so received has gone through and considered by me. Accordingly, I have reason to believe that the amount of Rs.5,25,000/- has escaped assessment during the F.Y. 2005-2006 relevant to the A.Y. 2006-2007 within the meaning of Section 148 of the Income Tax Act, 1961.” 2
Your case is fixed for hearing o 01.11.2012.
Yours faithfully, Sd/- (S.P. BAXLA) Income Tax Officer, Ward-32(4), New Delhi.”
The Hon’ble Delhi High Court in the case CIT vs. G & G Pharma India Ltd. in ITA 545/2015 vide judgement dated 8.10.2015, held as under:-
“12. In the present case, after setting out four entries, stated to have been received by the Assessee on a single date i.e. 10th February 2003, from four entities which were termed as accommodation entries, which information was given to him by the Directorate of Investigation, the AO stated: “I have also perused various materials and report from Investigation Wing and on that basis it is evident that the assessee company has introduced its own http://www.itatonline.org Page 7 of 8 unaccounted money in its bank account by way of above accommodation entries.” The above conclusion is unhelpful in understanding whether the AO applied his mind to the materials that he talks about particularly since he did not describe what those materials were. Once the date on which the so called accommodation entries were provided is known, it would not have been difficult for the AO, if he had in fact undertaken the exercise, to make a reference to the manner in which those very entries were provided in the accounts of the Assessee, which must have been tendered along with the return, which was filed on 14th November 2004 and was processed under Section 143(3) of the Act. Without forming a prima facie opinion, on the basis of such material, it was not possible for the AO to have simply concluded: “it is evident that the assessee company has introduced its own unaccounted money 3 in its bank by way of accommodation entries”. In the considered view of the Court, in light of the law explained with sufficient clarity by the Supreme Court in the decisions discussed hereinbefore, the basic requirement that the AO must apply his mind to the materials in order to have reasons to believe that the income of the Assessee escaped assessment is missing in the present case.”
Similar is the position of the Hon’ble Delhi High Court in the case of Signatures Hotels Pvt. Ltd. vs. ITO and Another (2011) 338 ITR 51 (Del), Madhu Khosla vs. CIT 368 ITR 165 (Del) and CIT vs. Insecticides (India) Pvt. Ltd., 357 ITR 330 (Del).
Respectfully following the propositions laid down in all these cases, I hold that the reopening in both these assessment years are bad in law as there is no application of mind by the AO.
In the result, both the appeals of the assessee are allowed.
The order pronounced in the open court on 30.10.2015.
More judgments on Section 148
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- Vinod Agrawal, Kawardha vs Assisstant Commissioner of Income Tax…ITA 666/RPR/2026[2019-20]Status: Heard21 Oct 2026AY 2019-20
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
- Neo Incorporation, Rajkot vs DCIT Circle- 1(2), RajkotITA 471/RJT/2026[2012-2013]Status: Disposed21 Oct 2026AY 2012-2013
- Adj Agri International LLP, Rajkot vs The Income Tax Officer, Ward-1(1)(1), RajkotITA 1198/RJT/2026[2018-19]Status: Disposed21 Oct 2026AY 2018-19
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