Income Tax Appellate Tribunal - Kolkata
Ito, Ward - 2(3), Burdwan , Burdwan vs Sri Dilip Singha Roy , Burdwan on 13 September, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH "SMC" KOLKATA Before Shri S.S, Godara, Judicial Member व वध आवेदन (Misc. Application) M. ANo.159 & 160/Kol/2019 (arising out ITA No.1451- 1452/Kol/2018) नधारण वष / Assessment Year:2009-10 Shri Dilip Singha Roy Deepshikha, Khanro Sultanpur More, P.O. Memari, Burdwan-
713146 Income Tax Officer [PAN No. BCGPS 5668 M] बनाम / Ward-2(3), Aaykar Bawan, Court V/s . Smt. Sikha Singha Roy Compund,Burdwan- Deepshikha, Khanro Sultanpur 713101 More, P.O. Memari, Burdwan-
713146
[PAN No. BVUPS 2777 L]
अपीलाथ /Applicant .. यथ /Respondent
आवेदक क ओर से/By Assessee Shri Miraj D Shah, Advocate
राज व क ओर से/By Revenue Shri Shankar Halder, JCIT-SR-DR
सुनवाई क तार$ख/Date of Hearing 13-09-2019
घोषणा क तार$ख/Date of Pronouncement 13-09-2019
आदे श /O R D E R
The Revenue have filed its instant miscellaneous application(s) u/s 254(2) of the Income Tax Act 1961;in short 'the Act' in case of as many assessees seeking to recall / rectify order dated 15.03.2019 allowing the main appeal(s) raising the issue of bogus Long Term Capital Gains.
Heard both the learned representatives. Cases file(s) perused.
2. Learned counsel representing assessee is very fair in not opposing the Revenue's identical plea that the instant lis in both assessees's case does not raise the bogus long term capital gains issue. I therefore accept the Revenue's instant MA No.159-160/Kol/2019 ITO Wd-2(3), Bwd. Vs. Sri Dilip Singha Roy & Sikha Sisngha Roy Page 2 miscellaneous applications MA No.159-160/Kol/2019 on this count alone as my impugned order dated 15,03,2019 suffers from an apparent error on the face of record.
3. Coming to the merits involved in both these cases with the consent of the learned representative, I find that the Assessing Officer as well as CIT(A) have proceed to add their cash deposits as unexplained cash credits. Learned counsel's case during the course of hearing; as per detailed evidence filed on record, is that these two assessees had withdrawn the impugned sums from their partnership's account and also received gifts from family members which has nowhere been considered in the lower proceedings. I therefore deem it appropriate to restore these instant lis back to the Assessing Officer for afresh adjudication as per law within three effective opportunities of hearing. Learned counsel for the assessee states that both these assessees shall appear before the Assessing Officer on or before 10th January, 2020 alongwith copy of my instant remand direction at their own risk and responsibility. I order accordingly
4. These two Revenue's miscellaneous applications MA No.159 & 160/Kol/2019 are allowed whereas assessees' main appeal(s) ITA No.1451 & 1452/Kol/2018 are allowed for statistical purposes in above terms. A copy of this order be placed in the respective case file(s).
Order pronounced in open court at the time of the hearing on 13th September, Friday 2019 Sd/-
(S.S. Godara)
Judicial Member
Kolkata,
*Dkp/Sr.PS
(दनांकः- 13/09/2019 कोलकाता
आदे श क त ल प अ े षत / Copy of Order Forwarded to:-
1. आवेदक/Assessee-Shri Dilip Singha Roy / Smt. Sikha Singha Roy, Deepshikha, Khanro Sultanpur More, P.O. Memari, Burdwan-713146
2. राज व/Revenue-Income Tax Officer, Ward-2(3), Aaykar Bhawan, Court Compound Burdwan-713101
3. संबं+धत आयकर आयु,त / Concerned CIT
4. आयकर आयु,त- अपील / CIT (A) 5. वभागीय त न+ध, आयकर अपील$य अ+धकरण कोलकाता / DR, ITAT, Kolkata
6. गाड फाइल / Guard file.
By order/आदे श से, /True Copy/ सहायक पंजीकार आयकर अपील$य अ+धकरण, कोलकाता ।