Income Tax Appellate Tribunal - Kolkata
M/S Rajdhani Enclave Pvt. Ltd., Kolkata vs Ito, Wd-4(2), Kolkata, Kolkata on 24 October, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
KOLKATA BENCH "C", KOLKATA
BEFORE SH. J.SUDHAKAR REDDY, ACCOUNTANT MEMBER
AND
SH. S.S.VISWANETHRA RAVI, JUDICIAL MEMBER
ITA No.1364/KOL/2016
(ASSESSMENT YEAR-2008-09)
M/s. Rajdhani Enclave ITO,
vs
Pvt.Ltd., 9/12, Lal Bazar Ward-4(2), Ayakar
Street, Mercantile Building, 1st Bhawan, P-7,
Floor, Kolkata-700001. Chowringhee Square,
PAN-AADCR8213N Kolkata-700069.
(Appellant) (Respondent)
Appellant by Sh. Sunil Surana, AR
Respondent by Sh. G.Mallikarjuna, CIT DR
Date of Hearing 04.10.2018
Date of Pronouncement 24.10.2018
ORDER
PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER
This appeal by the assessee against the order dated 15.02.2016 passed by CIT(A)-2, Kolkata for AY 2008-09.
2. Ld.CIT under 263 proceedings of the Income Tax Act, 1961 (in short "Act") directed the AO to conduct inquiries in respect of share subscribing companies and the AO fail to conduct such inquiries as per the direction given u/s 263 proceedings. Ld.AR prayed to remand to the file of AO to conduct assessment as per the directions of Ld.CIT. Ld.DR opposed the same and submitted that in accordance with the directions u/s 263 proceedings, the AO issued summons and there was no compliance till the passing of order u/s 143(3) of the Act. Ld. DR prayed to dismiss the appeal of the assessee.
3. Heard rival submissions and perused the material available on record. It is noted from the order dated 28.03.2013 wherein Ld. CIT in her order passed u/s 263 directed the AO to conduct certain inquiries, by placing reliance on judicial decisions. The said order is placed on record and we find that the directions placed at page No.220 of Paper Book. On perusal of the order passed by the AO, Page | 1 ITA No.1364/KOL/2016 (ASSESSMENT YEAR-2008-09) we find no such inquiry was conducted by the AO, except the issuance of notice and serving the same on share subscribing company. In view of the discussion made herein above, facts and circumstances of the case and in the interests of justice, we deem it proper to remand the matter to the file of AO to conduct inquiries as set in the order passed u/s 263 of the Act by the Ld.CIT and complete the assessment denovo.
4. In view of the above, grounds raised by the assessee are allowed for statistical purposes. Under identical circumstances, similar view was taken by the Kolkata Benches of ITAT in all such cases. Some of these cases are (i) ITA No.393/Kol/2016 in the case of M/s Star Griha (P.) Ltd. vs ITO dated 15.12.2017,
(ii) M/s. Dhenu Merchandise Pvt.Ltd. vs ITO in ITA No.1745/Kol/2017 dated 26.09.2018. Consistent with the view taken in these cases, the amounts set aside to the AO for fresh adjudication in accordance with law.
5. In the result, the appeal of the assessee is allowed for statistical purposes.
Order pronounced in the open court on 24.10.2018.
Sd/- Sd/- (J.SUDHAKAR REDDY) (S.S.VISWANETHRA RAVI) ACCOUNTANT MEMBER JUDICIAL MEMBER Date:- 24.10.2018 *Amit Kumar* Copy forwarded to:
1. Appellant- M/s. Rajdhani Enclave Pvt.Ltd., 9/12, Lal Bazar Street, Mercantile Building, 1st Floor, Kolkata-700001.
2. Respondent- ITO, Ward-4(2), Ayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069.
3. CIT-Kolkata
4. CIT(Appeals)-Kolkata
5. DR: ITAT -Kolkata Benches Sr.P.S./H.O.O ITAT, KOLKATA Page | 2