Income Tax Appellate Tribunal - Mumbai
Raghvan V Nair, Mumbai vs Ito 24(3)(4) , Mumbai on 7 February, 2017
आयकर अपील
य अ धकरण, मंब
ु ई यायपीठ,H,मंब
ु ई ।
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCHES "H", MUMBAI
Before Shri Amit Shukla, Judicial Member, and
Shri Ashwani Taneja, Accountant Member
ITA No.6330/Mum/2014
Assessment Year: 2010-11
Raghvan V. Nair, ITO 24(3)(4)
B-128, Rolex Shopping बनाम/ R.No. 204, Pratyakshakar
Centre, STN Rd, Bhvan,
Vs.
Goregaon(W) BKC, Bandra (E)
Mumbai-400062 Mumbai
(Appellant) (Respondent )
P.A. No.ABIPN8309C
Appellant by Shri R.C. Jain (AR)
Revenue by Shri M.C. Omi Niggshen (DR)
सन
ु वाई क
तार
ख/Date of Hearing: 18/01/2017
आदे श क
तार
ख /Date of Order: 07/02/2017
आदे श / O R D E R
Per Ashwani Taneja, A.M:
This appeal has been filed by the Assessee against order of Ld. Commissioner of Income Tax (Appeals), Mumbai-34 (in short 'CIT(A)'}, dated 01.08.2014 passed order against u/s 143(3) of the Act, Assessment order dated 28.03.2013 for Assessment Year 2010-11 on the following grounds:
"1. The learned Commissioner (Appeals) has erred in not adjudicating the ground raised by appellant that Assessment order and notice of demand was not served by learned assessing officer within the time limit prescribed by the law.
2 Raghvan V. Nair
2. T he au thor itie s belo w h ave erred in law as we ll as on f ac ts in making/ sustaining addition amounting to Rs 7,09,42,510 on account of "bogus purchases / low gross profit ratio"
3. The authorities below have erred in law in rejecting/ upholding rejection of the books of account u/s 145(3) of the Income Tax Act, 1961.
4. The authorities below have erred in law as well as on facts in rejecting the books of account u/s 145(3) of the Income Tax Act, 1961 without giving the assessee an opportunity of being heard.
5. The authorities below have erred in making/ sustaining addition amounting to Rs.13,10,855/- u/s 14A of the Act."
2. During the course of hearing, it was stated at the very outset by the Ld. Counsel of the assessee that though Ground no.1 was raised before the Ld. CIT(A), but it has not been adjudicated by him, therefore, this issue needs to be sent back to the file of the Ld. CIT(A) for adjudication of jurisdictional ground i.e. Ground No.1.
3. Per contra, Ld. DR fairly submitted that the aforesaid ground was raised by the assessee but it was not adjudicated by the Ld. CIT(A).
4. We have gone through the orders passed by the lower authorities. It is noted that Ld. CIT(A) has mentioned that Ground No.1 was general in nature, hence, it was not adjudicated. Ld. Counsel has submitted that this ground goes to the root of the matter therefore its proper adjudication is mandatory before any discussion could be held on merits. We agree with the submissions made by Ld. Counsel and therefore, this appeal is sent back to the file of Ld. CIT(A) who shall adjudicate all the grounds afresh including ground No.1 after giving adequate opportunity of hearing to the assessee. The assessee shall make requisite cooperation with the Ld. 3 Raghvan V. Nair CIT(A) by attending hearing and placing written submissions and evidences in his support and as may be directed as per law and facts.
4. In the result, the appeal filed by the assessee may be treated as allowed for statistical purposes. Order was pronounced in the open court at the conclusion of hearing.
Sd/- Sd/-
(Amit Shukla ) (Ashwani Taneja)
या यक सद य / JUDICIAL MEMBER लेखा सद य / ACCOUNTANT MEMBER मब ंु ई Mumbai; दनांक Dated : 07/02/2017 ctàxÄ? P.S/. न.स.
आदे श क! " त$ल%प अ&े%षत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent.
3. आयकर आयु त(अपील) / The CIT, Mumbai.
4. आयकर आयु त / CIT(A)- , Mumbai
5. #वभागीय त न&ध, आयकर अपील य अ&धकरण, मब ुं ई / DR, ITAT, Mumbai
6. गाड+ फाईल / Guard file.
आदे शानस ु ार/ BY ORDER, स या#पत त //True Copy// उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील य अ धकरण, मब ुं ई / ITAT, Mumbai