BALAKUMAR VETHAGIRI,MUMBAI vs. DCIT 22(2), NAVI MUMBAI

The Revenue is in appeal on the following issues : a) Relief granted against the addition made u/s 68 of the Act viz.,Rs.27,40,000/, Rs.81,14,316 and Rs.25,00,000/-. b) Relief granted against the addition made u/s 69C of the Act viz.,Rs.12,20,850/-, Rs.1,20,000/- and Rs.2,21,500/-; c) The relief granted in respect of undisclosed receipts amounting to Rs.30,00,000/-.

At the time of hearing, the ld.DR submitted that the AO completed the assessment on the basis of material available on record, since the assessee did not fully co-operate with the AO in furnishing the relevant details called for by him. Even though, the ld. CIT(A) has confirmed major part of the additions made by the AO, yet the ld.CIT(A) also did not fully examined the materials impounded from the assessee during the course of survey operations conducted under section 133A of the Act. The ld. DR accordingly submitted that, in the fitness of matter and in the interest of 3 3 05 5 / M/ 2 01 3 an d 4 1 6 3/ M/ 2 0 1 3 natural justice, all the issues that are being contested by both the parties may be set aside to the file of the AO in order to enable him to take a judicious view of the matters by considering the materials impounded during the course of survey operation and providing necessary opportunity to the assessee.

The ld. AR also agreed to the proposal put forth by the ld.DR.

Having regard to the rival submissions, we find merit in the submissions made by the ld. DR. The cause of justice shall be promoted if the materials impounded during the course of survey were properly confronted to the assessee. Accordingly, we set aside the order of the ld. CIT(A) and restore the matters that are being contested by both the parties before us to the file of the AO with a direction to examine them afresh by duly considering the materials impounded during the course of survey operation and also by providing adequate opportunity of being heard to the assessee. The assessee is also directed to extend full co- operation to the AO by furnishing all the details that may be called for by the AO for expeditious completion of the assessment.

In the result, both the appeals are treated as allowed for statistical purposes. Pronounced accordingly on 2nd FEB , 2016. घोषणध खुरे न्मधमधरम भें ददनधंकः 2nd FEB, 2016 को की गई । Sd sd (PAWAN SINGH) ( B.R. BASKARAN) JUDICIAL MEMBER ACCOUNTANT MEMBER भुंफई Mumbai: 2nd Feb, 2016. व.नन.स./ SRL , Sr. PS