Cit vs Anoop Gupta
2012 Latest Caselaw 4431 Del

$~26
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       DECIDED ON: 26.07.2012

+                          ITA 1183/2011

      CIT                                           ..... Appellant
                           Through: Ms.Rashmi Chopra, Sr.Standing
                                    Counsel

                  versus

      ANOOP GUPTA                                   ..... Respondent

Through: Mr.Ved Jain, Advocate

CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR

MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT) %

1. The Revenue is aggrieved by an order of the Income Tax Appellate Tribunal (ITAT) dated 6th May, 2011 whereby the Appeal of the assessee against the order of the Ld. CIT (Appeals), was allowed.

2. The question of law sought to be raised by the Revenue in this case is which is the correct assessment year i.e. whether it is 2006- 2007 or 2009-2010, for fixing the income of Rs.55,19,650/- .

3. The assessee had claimed over a number of years trading liabilities, inter-alia to the tune of Rs.55,19,650/-. The assessing

ITA 1183/2011 Page 1 officer by order dated 22nd December, 2008 added a sum of Rs.26,84,276/- lakhs on a consideration of balance sheet available before him in which the sum was shown as trade creditors. During the pendency of the assessee's appeal, a survey was conducted under Section 133A and a report was furnished on 11.02.2009. Having gone into the report and certain other particulars elucidated from the department, particularly the offer made by the assessee to add back the said trading liability amounting to Rs.55,19,650/- in his return for the assessment year 2009-2010 under Section 41(1), the Commissioner (Appeals) set aside the addition of Rs.26,84,276/-lakhs and at the same time directing that it would be substituted with a sum of Rs.55,19,650/- in the assessment year 2006-2007. The assessee's appeal inter-alia on several grounds including the ground that the year of assessment could not have been changed by the CIT(A) from 2009- 2010 to 2006-2007 was accepted by the Tribunal in its impugned order.

4. This Court was at one stage inclined to consider the revenue's grievance whether in the concerned assessment year i.e. 2006-2007, the amount could be added back or whether the Tribunal's view in accepting assessee's offer as of assessment year 2009-2010 is correct. However, subsequently another event had occurred by way of assessment order for the assessment year 2009-2010. By that order dated 29th December, 2010, the assessing officer has accepted the assessee's offer and added back a sum of Rs.55,19,650/-. Having regard to these circumstances, this Court is of the opinion that no

ITA 1183/2011 Page 2 useful purpose would be served in considering the question of law, as the same amount cannot be added back for two separate years. The appeal is accordingly disposed of.

                                        S. RAVINDRA BHAT, J



                                                  R.V.EASWAR, J
JULY 26, 2012
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ITA 1183/2011                                                 Page 3