Income Tax Appellate Tribunal - Nagpur
D,C.I.T. Central Cir.- 2(1), Nagpur vs M/S S.S.Patil & M.G.Bhangadiya(Jv), ... on 24 February, 2020
आयकर अपीलीय अिधकरण ायपीठ, नागपुर म ।
IN THE INCOME TAX APPELLATE TRIBUNAL BENCH, NAGPUR
(At e-Court, PUNE)
BEFORE SHRI D. KARUNAKARA RAO, AM
AND SHRI PARTHA SARATHI CHAUDHURY, JM
िविवध आवेदन सं. / MA Nos.08 & 09/NAG/2017
(In ITA Nos.64 & 65/NAG/2016)
A. Yrs. : 2009-10 & 2010-11
DCIT, Central Circle-2(1),
Nagpur. .......अपीलाथ / Appellant
बनाम / V/s.
Shri Kirtikumar M. Bhangadiya,
20-2, House No.526,
Near Getwell Hospital, Dhantoli,
Nagpur-440012.
PAN : AGYPB1659G ...... यथ / Respondent
िविवध आवेदन सं. / MA Nos.10 & 14 to 16/NAG/2017
(In ITA Nos.66 to 65/NAG/2016)
A. Yrs. : 2007-08 to 2010-11
DCIT, Central Circle-2(1),
Nagpur. .......अपीलाथ / Appellant
बनाम / V/s.
M/s Mahendra Construction &
M. G. Bhaangadiya,
905, B Wing, Lokmat Bhavan,
Wardha Road, Nagpur-440010
PAN : AANFM5658B ...... यथ / Respondent
िविवध आवेदन सं. / MA Nos.11 & 19/NAG/2017
(In ITA Nos.76 & 77/NAG/2016)
A. Yrs. : 2007-08 & 2008-09
DCIT, Central Circle-2(1),
Nagpur. .......अपीलाथ / Appellant
बनाम / V/s.
M/s. S. S. Patil & Co. &
M. G. Bhangadiya (JV),
908-909, B Wing, Lokmat Bhavan,
Wardha Road, Nagpur-440012
PAN : ABIFS3645L ...... यथ / Respondent
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िविवध आवेदन सं. / MA Nos.12 & 20/NAG/2017
(In ITA Nos.81 & 78/NAG/2016)
A. Yrs. : 2011-12 & 2007-08
ACIT, Central Circle-2(1),
Nagpur. .......अपीलाथ / Appellant
बनाम / V/s.
Shri Sanjay Rameshchandraji Heda,
Plot No.32, Swastik Nagar,
Near Water Tank, Amravati-444601.
PAN : AADPH7109J ...... यथ / Respondent
िविवध आवेदन सं. / MA No.13/NAG/2017
(In ITA No.285/NAG/2016)
A. Y. : 2012-13
DCIT, Central Circle-2(1),
Nagpur. .......अपीलाथ / Appellant
बनाम / V/s.
M/s. MKS Constro Venture Pvt. Ltd.,
905, B Wing, Lokmat Bhavan,
Wardha Road, Nagpur-440012
PAN : AAHCM0383J ...... यथ / Respondent
िविवध आवेदन सं. / MA Nos.17 & 18/NAG/2017
(In ITA Nos.73 & 74/NAG/2016)
A. Yrs. : 2010-11 & 2011-12
DCIT, Central Circle-2(1),
Nagpur. .......अपीलाथ / Appellant
बनाम / V/s.
M/s. K. M. Bhangadiya &
Mahendra Construction (JV),
905, B Wing, Lokmat Bhavan,
Wardha Road, Nagpur-440010
PAN : AAKFK1820C ...... यथ / Respondent
Revenue by : Shri U. U. Kasar, Sr. DR &
Smt. Anges Thomas, Sr. DR
Assessee by : Shri Pradip Vaidya, CA
सुनवाई क तारीख / Date of Hearing : 21.02.2020
घोषणा क तारीख / Date of Pronouncement : 24.02.2020
3
आदेश / ORDER
PER BENCH :
The captioned Miscellaneous Applications arise from the respective Revenue's appeals mentioned in the above cause title of this order.
2. Before us, at the outset, ld. DR for the Revenue submitted that the present MAs filed by the Revenue involving various different assessment years. The common issues in all the MAs revolve around the settled legal proposition, if the assessed income should fall below the lesser returned income of the assessee. In all these MAs, it is mentioned that the directions of the Tribunal by denying the percentage on gross profits is being fell below the returned income.
3. On the other hand, ld. AR for the assessee mentioned that such argument already made by the assessee during the appellate proceedings. While giving effect to the orders of the Tribunal, the Assessing Officer in all the cases quantified the assessed income which happened to be below the returned income marginally.
4. In this background of the facts, both the ld. Counsels for the assessee and the Revenue submitted that considering the statement made by the ld. Counsel during the appellate proceedings, the income assessed should not fall below the returned income, which happened in these cases posterior to the Tribunal orders. Therefore, it is prayer of both the ld. Counsels that the 'returned income' should be "minimum assessed income" in all the cases wherever required. The direction is required to be issued to the Assessing Officer accordingly. The ld. Counsel for the assessee has no objection to the same. Accordingly, we rectify our orders, as the case may be. Therefore, the 4 Assessing Officer is directed to adopt the returned income as assessed income wherever the income assessed falls below the returned income. Accordingly, all the above captioned MAs filed by the Revenue are allowed as above.
5. In the result, all the MAs filed by the Revenue for the different assessment years are allowed.
Order pronounced on this 24th day of February, 2020.
Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (D. KARUNAKARA RAO) याियक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER
पुणे / Pune; दनांक / Dated : 24th February, 2020. Sujeet आदेश क ितिलिप अ िे षत / Copy of the Order forwarded to :
1. अपीलाथ / The Appellant.
2. यथ / The Respondent.
3. The CIT(A)
4. The CIT
5. िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, नागपुर / DR, ITAT, Nagpur.
6. गाड फ़ाइल / Guard File.
आदेशानुसार / BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.