Income Tax Appellate Tribunal - Kolkata
M/S Vipul Eastern Infracon (P) Ltd., ... vs Ito, Wd.8(2), Kolkata, Kolkata on 6 October, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH: KOLKATA
Before: Shri Waseem Ahmed, Accountant Member and
Shri S.S. Viswanethra Ravi, Judicial Member
I.T.A No. 66/Kol/2017 A.Y: 2011-12
M/s. Vipul Eastern Vs. I.T.O. Ward 8(2), Kolkata
Infracon (P) Ltd.
PAN: AACU3090R
[Appellant] [Respondent]
For the Appellant : Shri Ashok Kumar Tulsyan, FCA, ld.AR
For the Respondent : Md. Usman, CIT, ld.Sr.DR
Date of hearing : 19-09-2017
Date of pronouncement : 06-10-2017
ORDER
Shri S.S.Viswanethra Ravi, JM:
This appeal by the Assessee is against the order dt. 30-10- 2015 passed by the Pr. CIT, Kolkata for the assessment year 2011-
12.
2. Heard both the parties and perused the material on record.
3. The ld.AR of the assessee submits that the AO allowed the payments made to an extent of Rs. 225 lakh under the head as 'Compensation Payment'. The Pr. CIT U/Sec 263 proceedings was of the opinion that the payment of Rs. 150 lakhs paid to Topline Barter Pvt. Ltd was neither owner of the land nor had any agreement with the assessee for the use of the land. Regarding other payment of 75 lakhs, the Pr. CIT was of the opinion that the assessee entered with an agreement of sale of property with Global Casting Pvt. Ltd, but sold to Rose Valley Hotels & Entertainments Ltd. Thereby, he held that the said payments were not business expenditure of the assessee and held assessment order dt. 17-03-2014 is erroneous and prejudicial to the interest of revenue and directed the AO to reassess 1 ITA No.66/Kol/2017 the income of the assessee after making proper enquiry by giving an opportunity to the assessee.
4. The ld.DR submits that the AO did not consider the payment at all in the assessment proceedings and escaped the said income to tax. He also submitted that the assessee did not co-operate with the AO and the CIT in the respective proceedings.
5. We find that the Pr. CIT issued notice dt. 14-09-2015 fixing the hearing on 30-09-2015. The said notice was returned unserved with an endorsement 'not claimed'. We note that the Pr. CIT on perusal of the assessment record found that the AO failed to make proper enquiry which were required to be made to ascertain the relevant facts which are necessary to allow the claim of assessee and the said opinion or finding formed by the Pr. CIT was not prosecuted by the assessee before him and without there being proper adjudication, we restrain ourselves in interfering with the order of the Pr. CIT and therefore, taking into considerations the submissions of both the parties and in the interest of justice, we deem it fit and proper to remand the grounds as raised by the assessee before us to the file of the Pr. CIT. Therefore, the grounds raised by the assessee are allowed for statistical purpose.
6. In the result, the appeal of the assessee is allowed for statistical purpose.
Order pronounced in the open court on 06-10-2017 Sd/- Sd/-
Waseem Ahmed S.S. Viswanethra Ravi
Accountant Member Judicial Member
Dated : 06-10-2017
PP(Sr.P.S.)
2
ITA No.66/Kol/2017
Copy of the order forwarded to:
1. Appellant/Assessee: M/s. Vipul Eastern Infracon Pvt. Ltd C/o A.K Tulsyan & Associates, Swastic Centre, 4th Floor, P-8, Chowringhee Square, Kolkata-69.
2 Respondent/Revenue: The I T O, Ward 8(2), Aaykar Bhavan, P-7, Chowringhee Square, Kolkata-69.
3. The CIT(A), Kolkata
4. CIT , Kolkata
5. DR, Kolkata Benches, Kolkata /True Copy, By order, Sr.PS/H.O.O ITAT Kolkata 3 ITA No.66/Kol/2017