PARAMOUNT IMPEX PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE-19(2), NEW DELHI

1 ITA No. 3929/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F ”: NEW DELHI

BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER

ITA No. 3929/DEL/2018 Assessment Year: 2012-13

Paramount Impex Pvt. Ltd., Vs DCIT, Circle-19(2), 312, Ansal Bhawan, New Delhi. 16, Kasturba Gandhi Marg, New Delhi. PAN- AAACP7279B APPELLANT RESPONDENT Assessee represented by None Department represented by Sh. T. Kipgen, CIT DR Date of hearing 15.05.2023 Date of pronouncement 19.05.2023

O R D E R PER KUL BHARAT, JM:

This appeal, by the assessee, is directed against the order of the learned

Commissioner of Income-tax (Appeals)-7, New Delhi, dated 16.03.2018,

pertaining to the assessment year 2012-13. The assessee has raised following

grounds of appeal:

“1. That the impugned order is factually wrong and legally bad. 2. That on the facts and in the circumstances of the case the

2 ITA No. 3929/Del/2018 Learned Commissioner of Income Tax (Appeals) has wrongly confirmed the addition of Rs 7681762.00 P made by the Learned Assessing Officer despite verification of the expenses involved by the Learned Assessing Officer as confirmed in his remand report. The same may kindly be deleted. 3. That the Appellant craves for the permission to add/modify/amend the grounds of appeal before the appeal is heard & disposed.”

return of income on 28.09.2012, declaring total income at Rs. 34,33,630/-. The AO

completed the assessment u/s 143(3)/144 of the Income-tax Act, 1961 (the “Act”).

During assessment proceedings, the Assessing Officer observing that the expenses

claimed by the assessee at Rs. 3,47,63,538/- and interest expenses at Rs.

1,76,74,456/- as against the gross turnover of Rs. 24,28,00.770/- were not

verifiable from the books of account maintained by the assessee, rejected the book

results shown by the assessee and estimated the profit of the assessee company at

5% of the gross receipts of Rs. 1,21,40,039/- as against the net profit shown by the

assessee at Rs. 44,58,277/-. He therefore, made an addition of Rs. 76,81,762/- on

this count to the returned income. The AO also made disallowance of Rs.

11,64,677/- u/s 14A of the Act. In appeal the learned CIT(Appeals) deleted the

disallowance made u/s 14A of the Act. He, however, sustained the addition of Rs.

3 ITA No. 3929/Del/2018 76,81,762/- made by the AO. Aggrieved, the assessee is in appeal before this

Tribunal.

assessee. From the record it reveals that no one is attending the proceedings on

behalf of the assessee since 2.8.2021. Notices of hearing sent through speed post

at the address furnished by the assessee in form no. 36 have returned unserved by

the postal authorities. The assessee has not provided its current address. Under

these facts, appeal is taken up for hearing in the absence of the assessee and is

being decided on the basis of material available on record.

submitted that the assessee has been negligent throughout for not representing its

case before the authorities below. Even before the Tribunal there is no

representation on behalf of the assessee. Further, there is no rebuttal of the finding

of the AO.

find that the assessing Officer has given a finding of fact by observing as under:

“3. From the information available with us and while comparing data from the immediate previous year it has been seen that has been there large variations in the expenses claimed by the assessee. Further, the assessee has not complied with the notices and no documents have been filed otherwise, the only alternative is to estimate the profit of the assessee

4 ITA No. 3929/Del/2018 company on the basis of best judgment. On verification of data of the available it was found that there has been declined in gross profit ratio from 15.82% in F.Y.2010-11 to 14.69%> in F.Y.2011-12. Whereas, there has been increase in cost of material consumed to 62.17% in F.Y.2011-12 from 60.35% in F.Y. 2010-11. There has been increase in foreign travel expenses of Rs.15,77,099/- when compared to F.Y.2010-11 foreign travel expenses of Rs.4,23.669/-. Further, the assessee company has not replied to the questionnaire dated 13.10.2014, hence it was not possible to justify payments made u/s 40A(2)(b), allowance of expenses on which no TD5 has been deducted. In absence of verification of bills, vouchers, ledgers books of account, the book result declared by the assessee cannot be accepted. Therefore, the same is rejected u/s 145(5) of the I.T. Act. As regards the net profit declared by the assessee at Rs.44,58,277/- against gross turnover of Rs.24,28,00,770/- and considering the Gross turnover of the assessee, extent of other expenses claimed by the assessee at Rs.3,47,63,538/- and interest expenses at Rs.1,76,74,456/- which are not subject to verification, the profit of the assessee company is estimated at 5% of the gross receipts of Rs.24,28,00,770/- which works out to Rs.1,21,40,039/- as against the net profit shown by the assessee at Rs.44,58,277/-. Therefore, an addition of Rs.76,81,762/- (1,21,40,039 - 44,58,277) is made to the income declared by the assessee.” 6. The learned CIT(Appeals) affirmed the finding of AO by holding as under: “6.3. I have carefully considered the assessment order, written submission of the appellant as well as the Remand Reports of the AO. In the absence of any submissions or evidence and complete non compliance by the appellant, the findings of the AO do not get rebutted. Sufficient numbers of opportunities were given both at the assessment stage and at the appellate/Remand stage. However, the appellant could not avail the opportunities to submit the complete picture to substantiate the claims. This ground of appeal is not substantiated and is accordingly, rejected. This ground of appeal is ruled against the appellant.”

below. Therefore, in the absence of any rebuttal, we do not see any reason to

5 ITA No. 3929/Del/2018 interfere in the finding of the authorities below. The same is affirmed. Grounds raised by the assessee are dismissed.

Order pronounced in open court on 19th May, 2023.

Sd/- Sd/- (PRADIP KUMAR KEDIA) (KUL BHARAT) ACCOUNTANT MEMBER JUDICIAL MEMBER *MP* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR ITAT, NEW DELHI