SAVRAJ ENTERPRISES,SAMBA vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, JAMMU

ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commissioner of Income Tax (Appeals)-5,Ludhiana,[in brevity ‘the CIT(A)’] order passed u/s 250 (6) of the Income Tax Act 1961, [in brevity ‘the Act’] for A.Y. 2017-18. The impugned order was emanated from the order of the ld. DCIT, Central Circle, Jammu order passed u/s 143(3) of the Act.

1. That the order passed by the Assessing Officer as well as order of the Learned Commissioner of Income Tax (Appeals)-5, Ludhiana are both against the facts of this case and is untenable under the law.

2. That no reasonable and proper opportunity of being heard was allowed by the AO before passing the said order. As such the order passed is liable to be cancelled. Similarly, the worthy CIT(A) is also grossly erred in confirming the order of the AO. As such the order passed by the CIT(A) is also bad in the eyes of law and the same is liable to be cancelled.

3. That the Ld CIT(A) has grossly erred in deciding the case ex- parte without appreciating the facts of this case. The CIT(A) did not appreciate that the notices sent through email were never received by the assessee as the password was available with my counsel who was not aware of the appeals. As such there was no reason and occasion for deciding the case ex-parte and as such the assessment order passed is bad in the eyes of law and the same is liable to be cancelled.

4. That even the case was not decided on merits while deciding the case ex-parte. It was mandatory for the CIT(A) to decide the case on merits which the worthy CIT(A) failed to do so. As such the order passed by the CIT(A) is bad in the eyes of law and the same is liable to be cancelled/quashed and a fresh opportunity of being heard may be allowed on merits as well as on law. 5. That any other grounds of appeal which may be argued at the time of hearing of appeal.”

3. Brief fact of the case is that the survey was conducted in assessee’s premises U/s 133A of the Act. The assessee had deposited cash in bank account amount to Rs. 7,94,65,000/-. Out of which amount to Rs. 7,94,05,000/- was in old demonetized currency. The assessee explained the cash deposited out of cash credit amount to Rs. 7,99,96,371/- which was entered in the books of accounts for period 06-10-2016 t0 08-11-2016 in respect of alleged advance shown to have been received from various customer. The assessment was completed with addition amount of Rs.7,99,96,371/- for unexplained cash credit and deduction claimed by the assessee u/s 80 IB amount to Rs.2,90,673/-. The assessee was unable to explain the cash credit amount tonRs.7,99,96,371/- before the ld. AO. Accordingly, the addition was made u/s 68 and chargeable the tax u/s 115BBE of the Act. Aggrieved assessee filed an appeal before the ld. CIT(A). The ld. CIT(A) upheld the order of the ld. AO. Being aggrieved assessee filed an appeal before us.