SANJEEV JINDAL & SONS HUF,NEW DELHI vs. ITO, WARD-41(3), NEW DELHI

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ITA 1488/DEL/2019Status: DisposedITAT Delhi17 August 2023AY 2014-153 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that the assessee was prevented by sufficient cause from producing the books of account. Therefore, the appeals were restored to the Assessing Officer for a fresh examination of the books.

What were the facts?

The assessee was unable to produce books of account during assessment proceedings as they were submitted to the DVAT department. The DVAT department had issued a public notice for sealing of premises.

What were the issues?

Whether the assessee was prevented by sufficient cause from producing books of account, and if so, the consequential impact on the assessment.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. YOGESH KUMAR US

Hearing: 17/08/2023Pronounced: 17/08/2023

PER N. K. BILLAIYA, AM:

1.

separate orders of the CIT(A)-14, New Delhi dated 19.12.2018 and 20.12.2018 pertaining to A.Y.2013-14 and 2014-15. and 1488/Del/2019 are two separate appeals by Sanjeev Jindal and sons HUF preferred against two separate orders of the CIT(A)-14, New Delhi dated 18.12.2018 and 19.12.2018 pertaining to A.Y. 2013-14 and 2014- 15.

3.

The grievance of the assessee in the captioned appeals are identical and, therefore, all the appeals are taken up together for disposal for our convenience.

4.

The common grievance in all the appeals relates to the application of GP rate for non production of books of account during the assessment proceedings.

5.

We find that on identical facts in one of the appeals of the family namely Suruchi Jindal this Tribunal in and 1019/Del/2019 was seized with identical grounds of appeal on identical facts and decided as under :-

“8. We have carefully perused the orders of the authorities below. The basis of the assessment is that when the assessee was asked to produce the books of accounts it was submitted in its reply that the books of accounts cannot be produced due to the reasons that the books of accounts has been submitted to DVAT department. The assessee also submitted a copy of the public notice for sealing of premises issued by the DVAT and Enforcement Department Delhi. These facts are coming out of the assessment order itself, therefore, we are convinced that the assessee was prevented by reasonable and sufficient cause for not producing the books of accounts during the assessment proceedings as well as the appellate proceedings, therefore, in the interest of justice and fair play we deem it fit to restore both the appeals to the files of the AO. The AO is directed to examine the books of accounts and decide the issue afresh after affording a reasonable and sufficient opportunity of being heard to the assessee and the assessee is directed to produce the books of accounts for verification.

9. In the result, both the appeals are allowed for statistical purpose.”

9.

In the result, all the appeals are allowed for statistical purpose.

10.

Decision announced in the open court on 17.08.2023.

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