ASST CIT 14(2), MUMBAI vs. CHANDRPRABHA PROCESSORS, MUMBAI

Briefly stated relevant facts of the case are that the assessee is a „dealer & processor of cotton / yarn‟. Assessee filed the return of income declaring the total income of Rs. 6,93,410/-. In the assessment, AO made addition on account of „cessation of liability‟ u/s 41(1) of the Act. Matter travelled to the ITAT. Tribunal passed the order vide ITA No.3957/M/2008 (AY 2004-05) setting aside the issue to the file of the AO for fresh adjudication vide its order dated 14.1.2011. AO repeated the said addition. Further, regarding the claim of set-off of the loss of the AY 2003-

Before us, none appeared to represent the case of the assessee. With the help of the Ld DR for the Revenue, we proceed to adjudicate the appeal on merits.

After hearing the Ld DR for the Revenue and on perusal of the orders of the Revenue Authorities as well as the relevant material placed before us, we find paras 6.2 and 6.3 of the CIT (A)‟s are relevant in this regard. For the sake of completeness of this order, we find it relevant to extract the said paras 6.2 and 6.3 of the impugned order which are as follows:- “6. 2. From the above, I am of the view that there is no applicability of the provisions of section 80 of the IT Act, 1961 to the present case as in the case before me, the assessee has filed its return of income for AY 2003-2004 as per the provisions of section 139(1) of the Act, in which the amount of such loss has duly been reflected. Moreover, such loss has also been determined u/s 143(1) of the IT Act, 1961. Further, provisions of section 72(1) of the IT Act, 1961 do not require any specific claim by the assessee as it simply states that any loss which cannot be set off against income in accordance with provisions of section 71 shall be carried forwarded to be set off against profits or gains of subsequent assessment years. The assessee in its return of income has shown the amount of unabsorbed business loss which in itself is a claim by the assessee for such loss to be carried forward to be set off against future income. Therefore, AO‟s observation that no claim in respect of such loss was made in the return of income for AY 2003-2004 cannot be accepted.

Hence, in my view of the above discussion, assessee‟s claim for set off of brought forward loss of Rs. 31,22,183/- for AY 2003-2004 against the assessed income of Rs. 6,93,410/- for AY 2004-05 is allowed accordingly.”

Considering the above, we are of the opinion that while adjudicating the issue, CIT (A) rightly appreciated the facts of the case and the relevant provisions of the Act. Therefore, the decision taken by the CIT (A) is fair and reasonable and it does not call for any interference. Accordingly, grounds raised by the Revenue are dismissed.

In the result, appeal of the Revenue is dismissed. Order pronounced in the open court on 16th December, 2015. (AMARJIT SINGH) ACCOUNTANT MEMBER भुंफई Mumbai; ददनांक 16/12/2015 व.नन.स./ OKK , Sr. PS आदेश की प्रतिलऱपि अग्रेपिि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. प्रत्मथी / The Respondent. 2. आमकय आमुक्त(अऩीर) / The CIT(A)- 3. 4. आमकय आमुक्त / CIT 5. ववबागीम प्रनतननधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai गार्ड पाईर / Guard file. 6. सत्मावऩत प्रनत ////