MESSEAG. ZUM ZUM HARDWARE.,SRINAGAR vs. IBNCOME TAX OFFICER WARD -3(3), SRINAGAR

The appeal was filed with a delay of 62 days. Considering the hardship of the people of Kashmir Valley, we condone the delay of 62days with the consent of the ld. DR. Accordingly, the delay for 62 days is condoned.

Brief fact of the case is thatthe assessee is a hardware merchant and declared the gross profit @ .035% and net profit @ .001% in impugned assessment year. Due to the too low net profit the ld. AO enhanced the net profit @ 2.5% by comparing others trader in same locality, M/s Quazi Brothers. Further, the addition was made Rs.8 lacs as introduction of the capital by the two partners Rs.4 lac each. Thereafter the amount of Rs.8 lac was added back with the total income of the assessee. Aggrieved assessee filed an appeal before the ld. CIT(A). The ld. CIT(A) re-computed the net profit and reduced @ 1.5% and the other addition is remained upheld. Being aggrievedthe assessee filed an appeal before us. 5.1 The ld. DR vehemently argued and relied on the order of the revenue authorities.

We heard the submission of the ld. DR and consider the orders of the revenue authorities. The assessee declared the net profit @ .001%. The assessing authority enhanced and re-computed the net profit @ 2.5% on turnover. But the ld. CIT(A) reduced the net profit rate @ 1.5%. During the assessment the assessee, compared one trader M/s Quazi Brothers, Zainakadal, Srinagar but the issue was not properly compared and the comparable factors was not disclosed in the order. The compared party was never be allowed to cross examine by assessee in the assessment proceesding. Related to investment of Rs. 8 lac by the partners. The revenue authorities had added back u/s 68 due to the non-satisfactory explanation by the assessee. But the investment of the partners should be examined in the hands of the partners. The addition cannot be accepted in the hands of the firm. 6.1 We respectfully relied on the order of the Hon’ble Supreme Court of Indiain the case of Principal Commissioner of Income-tax v. Vaishno Devi Refoils & Solvex, [2018] 96 taxmann.com 469 (SC) and the relevant portion is reproduced below: "Section 68 of the Income-tax Act, 1961 - Cash credit (Firm/partner, in case of) - Assessment year 2010-11 - For relevant year, Assessing Officer made addition to income of assessee-firm under section 68 on account of capital introduction by one partner of firm - He was of view that creditworthiness of partner who introduced capital had not been proved - High Court in impugned order noted that amount received by assessee-firm had been duly reflected in books of account maintained by concerned partner and that assessee had furnished retails with regard to source of capital introduced in firm and concerned partner had also confirmed such contribution and concluded that assessee had duly discharged onus cast upon it. Further, court noted that if Assessing Officer was not convinced about creditworthiness of partner who had made capital contribution, inquiry had to be made at end of partner and not against firm - Whether SLP against said decision was to be dismissed- Held, yes [Para 2] [In favour of assessee]" 6.2 Considering the above discussion, the additions which were framed by the ld. AO are quashed. We dismiss the appeal order passed by the ld. CIT(A).