M/S. PARAG OIL MILL,PORBANDAR vs. THE ITO WARD-2 (4),, PORBANDAR

“1) Ld. CIT(A) erred in law as well as on facts in enhancing income at Rs. 1036,55,000 from addition of Rs. 51,82,750 made by ld. AO being &203/Rjt/2023 M/s. Parag Oil Mill vs. ITO Asst.Years –2010-11 & 2011-12 - 2 - 5% of transactions with M/s. Siddhnath Enterprise (Shroff) and in confirming addition made by ld. AO.

We shall first discuss the facts for A.Y. 2010-11 and since similar issues are involved for both the years under consideration, both the years are being disposed of by way of a common order.

The brief facts of the case are that in the assessment order, the Assessing Officer made an addition of Rs. 51,82,750/- on account of bogus sale transaction and Rs. 17,508/- on account of shroff expenses with Siddhnath Enterprises. During the assessment proceedings, the Assessing Officer observed that the assessee was having transaction for a sum of Rs. 10,36,55,000/- with Siddhnath Enterprises and on carrying out further verification, the Assessing Officer treated 5% of such transaction as not genuine, in absence of any documentary evidence having being submitted by the assessee. In appeal Ld. CIT(A) enhanced the addition to Rs. 10,36,55,000/- as unexplained cash credit with the following observations:- &203/Rjt/2023 M/s. Parag Oil Mill vs. ITO Asst.Years –2010-11 & 2011-12 - 3 - “6.3 During the appellate proceedings the appellant submitted ledger extract of Sidhnath Enterprise and cash book which was also filed before learned AO. Apart from this appellant has not filed any other thing to substantiate the genuineness of transactions with Sidhnath Enterprise. Overall, the approach of appellant once again it is found to be casual in justifying the genuineness of the transaction contested by learned AO.

Before us, the Counsel for the assessee submitted that originally the appeals were filed on 23.10.2018, which were heard physically, but the final order was not passed. Subsequently, the appeals were migrated to New Faceless Scheme in which notice fixing the date of hearing on 28.12.2020 &203/Rjt/2023 M/s. Parag Oil Mill vs. ITO Asst.Years –2010-11 & 2011-12 - 4 - was issued in which submissions were uploaded on 27.01.2021. On 01.06.2023, notice for enhancement was issued fixing the date of hearing on 07.06.2023. The assessee filed adjournment request on 07.06.2023 requesting for 15 days time and to fix the hearing on 21.06.2023. However, the CIT(A) did not consider the request for adjournment and passed the appellate order on 08.06.2023, by enhancing the income to Rs. 10,36,55,000/- as unexplained cash credit. The Counsel for the assessee submitted that the Ld. CIT(A) has made a substantial enhancement without giving adequate opportunity of hearing to the assessee and also ignoring the request for adjournment. He further submitted that Ld. CIT(A) while passing the order at Para 6.4 has observed that the assessee has not submitted the whole trail of documents such as purchase register, sale register, inventory register, bank statements etc. and therefore, the transaction cannot be held to be genuine. However, the Counsel for the assessee submitted that the assessee had already filed various details in the previous hearings and the Ld. CIT(A) never asked the assessee to submit the aforesaid details on the basis of which enhancement was made by him. Accordingly, the Counsel for the assessee submitted that since substantial enhancement has been made in absence of proper opportunity of hearing to the assessee, the matter may be restored back to the file of the Ld. CIT(A) for denovo consideration after giving due opportunity of hearing to the assessee to produce the necessary documents in support of its case.

We have gone through the case records and observed that the Counsel for the assessee has placed on record before us adjournment application which was filed on 07.06.2023 in which the assessee had sought &203/Rjt/2023 M/s. Parag Oil Mill vs. ITO Asst.Years –2010-11 & 2011-12 - 5 - adjournment till 21.06.2023. However, while passing the order, Ld. CIT(A) has not made any mention of the aforesaid request made by the assessee. Further, we observe that Ld. CIT(A) has made a huge enhancement to assessee’s income from Rs. 51.82 lakhs to Rs. 10.36 crores, without giving adequate opportunity to cause appearance. Accordingly, looking into the facts of the instant case, in the interest of justice, the matter is being restored to the file of Ld. CIT(A) for denovo consideration after giving the opportunity of hearing to the assessee.

In the result, appeal of the assessee is allowed for statistical purposes for A.Y. 2010-11.

The assessee has taken the following grounds of appeal:-

We observe that similar facts are involved for A.Y. 2011-12 as well, wherein the Assessing Officer had made addition of Rs. 2,86,128/- on account of bogus transaction with Siddhnath Enterprise, which was enhanced by Ld. CIT(A) to Rs. 57,22,569/- as unexplained cash credit. For &203/Rjt/2023 M/s. Parag Oil Mill vs. ITO Asst.Years –2010-11 & 2011-12 - 6 - this year as well, the Counsel for the assessee submitted that the appellate order was passed without considering request for adjournment and substantial enhancement was made without giving due opportunity of hearing to the assessee to present the facts of his case on merits.

Accordingly, since identical facts and issued for consideration are involved for A.Y. 2011-12 as well, the matter is being restored to the file of the Ld. CIT(A) for denovo consideration after giving due opportunity of hearing to the assessee to present his case on merits.

In the result, both the appeals of the assessee are allowed for statistical purpose for both the Assessment Years i.e. A.Y. 2010-11 and A.Y. 2011-12. This Order pronounced in Open Court on 04/08/2023