DCIT, NEW DELHI vs. M/S INX NEWS PVT. LTD., NEW DELHI

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ITA 1787/DEL/2017Status: DisposedITAT Delhi21 September 2023AY 2009-10Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)4 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee had sufficiently discharged the onus under Section 68 as the investor company was the holding company and the transaction was through banking channels. The AO failed to prove otherwise despite opportunities.

What were the facts?

The Revenue challenged the deletion of disallowance made by the AO under Section 68 for share application money received by the assessee. The Revenue also challenged the deletion of penalty imposed under Section 271(1)(c) for the assessment year 2012-13.

What were the issues?

Whether the assessee proved the identity, creditworthiness, and genuineness of the share application money received from its holding company. Whether the AO was justified in questioning the source of funds of the holding company.

Which sections of the Income-tax Act were involved?

Section 68,Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(10)Show 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.

Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI

Before: SHRI SHAMIM YAHYA & SHRI ANUBHAV SHARMA

For Appellant: Shri Pradeep Singh Rawat, adv, Shri T. James Singson, CIT(DR) by Date of hearing
Hearing: 19.09.2023Pronounced: 21.09.2023

Heard together (4 matters)

ITA No.1787 /DEL/2017
ITA No.1788 /DEL/2017
ITA No.593 /DEL/2020
ITA No.6146 /DEL/2019

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R PER ANUBHAV SHARMA, JM: Heard and perused the Record. 2. Appeals being (A.Y. 2009-10); 1788/Del/2017 (A.Y. 2012-13); 593/Del/2020 (A.Y. 2012-13); and 6146/Del/2019 (A.Y. 2013- in the respective years, wherein Revenue has challenged the deletion of disallowance made by the AO u/s 68 of the Income-tax Act, 1961 (hereinafter referred to as the “Act”), on account of share application money received by the assessee from M/s Indi Media Company Pvt. Ltd., which Revenue claims was deleted by the learned CIT(A) ignoring the fact that the assessee company failed to prove the identity, creditworthiness and genuineness of M/s Indi Media Company Pvt. Ltd. Revenue has also challenged the deletion of penalty imposed u/s 271(1)(c) of the Act for allegedly furnishing inaccurate particulars of income by the assessee for A.Y. 2012-13.

3.

During the course of hearing learned AR at the outset pointed out the fact that Coordinate Bench, of which one of us was also on the Coram in & 6534/Del/2015 for A.Y. 2010-11 and 2011-12 respectively, has considered the issue and dismissed the appeal of Revenue. It will be appropriate to reproduce the findings in the aforesaid referred Coordinate Bench order dated 23.05.2023 here as follows:

“3. Heard and perused the record. Ld. DR submitted that Ld CIT(A) has fallen in error in not considering all the suspicious circumstances examined by the Ld. AO while Ld. AR relied the order of Ld. CIT(A). He relied following judicial verdicts to submit that source of source of holding company cannot be questioned : 1. PCIT vs. Swati Bajaj [2022] 139 taxmann.com 352 (Calcutta)

3 593/Del/2020 & 6146/Del/2019 2. Bhag Chand Chhabra vs. PC1T [2022] 138 taxmann.com 33(SC) 3. Priya Blue Industries (P) Ltd. vs. ACIT [2022] 138 taxmann.com 69(SC) 4. Vishwatej Developers (P) Ltd. v.v. ACIT Chennai [2021] 130 taxmann.com 5. Amar Jewellers Ltd. vs. ACIT[2022] 139 taxmann.com 198 (Gujarat) 6. ITO Vs. Sai Everest Building & Developers [2022] 142 taxmann.com 383 (Mum) 7. C. V. Ravi vs. ITO [2021] 129 taxmann.com 44(SC) 8. NDR Promoters (P) Ltd. w. PCIT [2019] 109 taxmann.com 53 (SC) 9. Balbir Chand Virmani v.v. C1T [2019] 112 taxmann.com 214 (P&H) 10. Par Excellence Leasing and Financial Services (P.) Ltd. vs. ACIT [2020] 115 taxmann.com 38 (Delhi-Trib) 11. C1T v.v. Midas Golden Distelleries (P.) Ltd. [2021] 130 taxmann.com 206 (Madras) 4. Appreciating the matter on record it can be observed that the Id. AO himself does not dispute the fact that investor company M/s. Indi Media Company Pvt. Ltd. is the holding company of the assessee company. Then it can be observed from the order of Ld. CIT(A) in the respective years that share application money was received through banking channel, confirmation was given by the investing company. Remand report was called including a direction to the Ld. AO to summon the Director of investing company but in spite of reasonable opportunities, Ld. AO failed to respond and file a remand report. This itself gives rise to presumption that information tendered by assessee before the Ld. CIT(A) was sufficient to establish the credibility of transaction. In fact, assessee has filed the copy of statement of Director of M/s. Indi Media Company Pvt. Ltd. Sh. Sumit Kumar recorded on 05.12.2013, during remand proceedings, wherein he provided all the necessary details like identity, creditworthiness and genuineness of the transaction. It appears primarily, the Ld. AO was carried away by the fact that M/s. Indi Medio company P. Ltd. was incorporated on 28.12.2008 and thus as investor it was supposed to explain the sources. Ld. AO was not justified to question the source of source of a holding company and merely rely, the inspector report to doubt the existence of holding 4 593/Del/2020 & 6146/Del/2019 company. Infact given a chance and having examined Director of M/s. Indi Media Company Pvt. Ltd. Sh. Sumit Kumar, he failed to reinforce his opinion, by a remand report.

5.

The Bench is of considered opinion that onus casted upon the assessee company u/s 68 of the Act was sufficiently discharged and merely on surmises the claim of assessee could not be set aside. The exhaustive appreciation of evidence and circumstances by the Id. CIT(A) require no interference.

6.

In the light of aforesaid, there is no substance in the grounds, Revenue’s appeals are dismissed.”

4.

Learned DR could not point out any distinction on fact or law otherwise applicable, therefore, following the Coordinate Bench order, the appeals of Revenue in quantum appeals and consequent effect in penalty appeal are dismissed.

Order pronounced in open court on 21.09.2023.

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