M/S. D C CONSTRUCTION,BILASPUR vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1), BILASPUR

The assessee has filed this appeal against the order passed by the CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 27.08.2021 for the assessment year 2014-2015, on the following grounds:-

Further, the assessee has filed additional ground, which was received by the Registry on 26.06.2023, which reads as under :- "4. That under the facts and the law, without prejudice to earlier Grounds, the learned AO further erred in making addition of Rs.7,76,901/- being interest on FDR which was already included in the income Returned by the Appellant at Rs.36.84.830/-, thus there is double taxation on the above-said sum of Rs.7,76.901/-. Prayed to delete addition of Rs. 7,76.901/-.". It is prayed to kindly admit the above additional Ground numbered as Ground No. 4.

In view of the judgment of the Hon’ble Supreme Court in the case of National Thermal Power Co. Ltd., reported in (1998) 229 ITR 383 (SC), it is open to the assessee to raise the points of law even before the Tribunal which was not raised earlier. Therefore, the additional ground raised

Against the above order of the Assessing Officer, the assessee filed appeal before the ld. CIT(A), NFAC. As observed by the ld. CIT(A) while passing the order u/s.250 of the Act that in spite of affording several opportunities of being heard the assessee squarely failed to offer any explanation/filed any written submission in support of assessee’s contention. With such a remark, ld. CIT(A) has decided the appeal on merits considering the facts of the case as available with him on records. The ld. CIT(A) has dismissed the appeal of the assessee upholding the addition made by the ld. AO stating the reason that since no written submission/documentary evidence to justify the low net profit of 2.04% declared by it and the explanation on the net profit estimated by the AO is not reasonable, were not submitted by the assessee during the course of appellate proceedings. Accordingly, the ld. CIT(A) held that the assessee has nothing to say in the matter and sustained the addition made by the AO.

Now, the assessee is in further appeal before the Tribunal.

Ld. AR before us submitted that the assessee’s books of accounts were audited u/s.44AB of the Act and submitted that both the authorities below have not considered the explanation of the assessee regarding its claim. The assessee is a civil contractor and supply the labour to whom petty amounts are paid on regular basis on piecemeal basis for the entire year. It was also submitted by the ld. AR that Gitti purchase was made from the local people who do not maintain books of accounts. It was also submitted that all the books of account, bills, vouchers & other documents were submitted before the AO. However, the AO without considering the same applied the provisions of Section 145(3) of the Act and estimated the net profit of the assessee @12.5%, which is much higher than the net profit as shown by the assessee. In the appeal, the CIT(A) sustained the estimation adopted by the AO, without allowing opportunity to substantiate its claim. Therefore, the ld. AR prayed that since the ITAT is a final fact finding authority, the facts of the case may kindly be looked into and the addition arbitrarily made by the ld. AO and confirmed by the ld. CIT(A) shall be deleted. 8. On other hand, ld. Sr. DR relied on the orders of the authorities below. 9. We have considered the rival submissions and perused the relevant material available on record. At outset, on perusal of the impugned order, we found that the ld. CIT(A) has dismissed the appeal of the assessee for non-compliance. It is further found that the ld. CIT(A) at para 4.1 has 5 mentioned that the notice was issued to the assessee on four occasions i.e. on 24.12.2020, 04.03.2021, 23.03.2021 & 16.08.2021 and the date was fixed for hearing on 08.01.2021, 15.03.2021, 31.03.2021 & 27.08.2021. On all the four occasions, the assessee could not make compliance before the ld. CIT(A). There is no proper explanation before us also as to why on all the four occasions the assessee could not comply to the notice issued by the ld. CIT(A). However, ld. AR has filed additional ground before the Tribunal stating that the AO has wrongly added Rs.7,76,901/- being interest on FDR, which was already included in the income returned by the assessee. In view of the above, since the matter pertains to factual verification of books of accounts, computation or other relevant evidence which are necessary to be examined and to conclude that the observation of the ld. AO was in accordance with law or not, which were not available before the ld.CIT(A) so as to examine and appreciate the factual aspect of the case. Further, with regard to addition ground raised by the ld. AR that the amount of Rs.7,76,901/- was already included in the returned income as declared by the assessee, this aspect also needs to checked and verified. In such circumstances, we are of the considered opinion to restore the matter to the file of CIT(A) to decide the issue afresh. The assessee is directed to file its relevant documents to substantiate its claim before the ld. CIT(A) and should cooperate with him for early disposal of the case, positively, failing which the revenue authorities shall be at liberty to decide the case as per law. Needless to say, the assessee shall be given reasonable opportunity of hearing.