PANKAJ GUPTA,BARGARH vs. INCOME TAX OFFICER, BARGARH, BARGARH

O R D E R This is an appeal filed by the assessee against the order of the ld. CIT(A)-2, Bhubaneswar, dated 11.01.2023, passed in I.T.Appeal No.Sambalpur/10308/2019-20 for the assessment year 2017-2018.

3. If all the above allegations/findings vis-a-vis the written submissions and the paperbook filed before the Ld. CIT(A) are taken into consideration, the following facts are emerging, which are to be adjudicated by this Hon'ble Bench. The said observation of the Ld. CIT(A) is submitted to be mis- conceived and perverse in as much as the appellant has filed, before the Lower authorities, the entire computerized cash book on 15/11/2019. Besides, extract of cash book from 08/11/2016 to 12/11/2016, duly certified by a Chartered Accountant, was also filed before the Ld. CIT(A) while filing the appeal and also while filing the written submissions as a part of the paperbook. a. With regard to allegation as appearing in Para 3.3.1(a) of the appeal order: (Please refer Page 35 of the paperbook for evidence of filing of cash book before the Ld. AO) (Please refer Page 44 to 50 of the paperbook for evidence of filing of balance sheet & cash book from 08/11/16 to 12/11/16 (CA certified) before the Ld. CIT(A))

Hence, the finding of the Ld. CIT(A) that the cash book revealed no transactions after 08/1112016, is submitted to be totally incorrect and un-true in the facts and circumstances of the case. During the course of assessment proceedings as well as the appellate proceedings, the dealer never contended that the demonetized notes were received from any third parties. Rather, the constant stand of the appellant, right from the response filed against cash transaction notice dated 06/02/2017 i.e., before the close of the previous year itself, was as under: "Old assessee - Maintains regular books of accounts - subject to audit u/s 44AB - Trial Balance as on 0811112016 - Cash deposited commensurate with sales and realization of petty sundry debtors whose PAN is not known" Hence, the finding of the Ld. CIT(A) that the demonetized notes were received from third parties is against the facts involved in the instant case. (Please refer Page 25 of the paperbook for mail dated 06/02/2017) (Please refer Page 26 to 27 of the paperbook for copy of reply filed against notice dated 06/02/2017) c. With regard to allegation as al1pearing in Para 3.3.3(a) of the appeal order: The said allegation is submitted to be quite unfortunate as the entire cash book was filed before the Ld. AO on 15/1112019 vide E-filing Ack. No. 15111912141675. (Please refer Page 35 of the paperbook) The said cash book contains the following particulars during the material period i.e., 08/11/2016 to 12/11/2016: Particulars Amount (in Rs.) Opening cash in hand as on 08/11/2016 252.40 Add: Cash sales on 09/11/2016 89,275.34 Add: Cash realized from debtors on 09/11/2016 1,64,850.00 Add: Cash sales on 10/11/2016 1,66,221.59 Add: Cash realized from debtors on 10/11/2016 4,47,695.00 Add: Cash sales on 12/11/2016 16,19,020.82 Add: Cash realized from debtors on 12/11/2016 4,67,245.00 Total 29,54,560.15 Less: Cash deposit made in the bank on 28,00,000.00 12/11/2016 Cash Balance as on 12/11/2016 (as appearing in 1,54,560.15 cash book filed)

Cash Balance as on 12/11/2016 (as appearing in cash book filed) The demonetized currency amounting to Rs. 28,00,000 was deposited in the bank on a lumpsum basis and the remaining demonetized currency was kept in hand as the exchange scheme was available, to meet any un-foreseen expenses. Further, while filing the appeal before the Ld. CIT(A), the appellant had also furnished balance sheet of the appellant as on 08/11/2016 showing debtor balance at Rs. 52,28,780.01 and extract of cash book from 08/1112016 to 1211112016 (both duly certified by a Chartered Accountant) which clearly showed the source of such cash deposits. (Please refer Page 44 to Page 50 of the paperbook) Further, the appellant submits that realization from sundry debtors and cash sales from 08/11/2016 to 1211112016 are not abnormal, un-usual or extra-ordinary . If the said cash book is examined, Your Honor will find that realization of from sundry debtors is a regular phenomenon with quantum ranging from Rs. 0 to Rs. 8,00,000 per day. A set of statistical data in the case of the appellant for the previous year under consideration has been reproduced as under, for kind attention of the Hon'ble Members: a. More than 3 Lakhs/per day of Cash realization from debtors - 61 occasions/days b. Out of such 61 days, more than 4 lakhs/day of Cash realization from debtors 33 occasions/days c. Out of such 33 days, more than 5 lakhs/day of Cash realization from debtors - 20 occasions/days d. Out of such 20 days, more than 6 lakhs/day of Cash realization from debtors - 09 occasions/days e. Out of such 9 days, more than 7 lakhs/day of Cash realization from debtors - 02 occasions/days f. Out of such 2 days, more than 8 lakhs/day of Cash realization from debtors - ,01 occasions/days With regard to cash sales in a day during the previous year, the same varied between Rs. 0 to Rs. 18,00,000 (approx.). A set of statistical data in the case of the appellant for the previous year under consideration has been reproduced as under, for kind attention of the Hon'ble Members: a. More than 5 lakh per day of cash sales - 47 days b. Out of such 47 days, more than 6 lakh per day of cash sales - 38 days c. Out of such 38 days, more than 7 lakh per day of cash sales - 33 days d. Out of such 33 days, more than 8 lakh per day of cash sales - 23 days e. Out of such 23 days, more than 9 lakh per day of cash sales - 17 days f. Out of such 17 days, more than 10 lakh per day of cash sales - 11 days g. Out of such 11 days, more than 11lakh per day of cash sales - 09 days h. Out of such 09 days, more than 13 takh per day of cash sales - 06 days i. Out of such 06 days, more than 15 lakh per day of cash sales - 04 days The aforesaid facts have been examined by a Chartered Accountant from the books of accounts maintained by the appellant and a certificate thereof is attached herewith vide Annexure A to this submission. The above statistics clearly shows that the cash transactions effected by the assessee between 08/11/2016 to 12/11/2016 were in the regular course of business and therefore, treating the same as unexplained money is submitted to be unjustified, unwarranted and illegal. More significantly after the deposit of Rs.28,00,000/- in old currency upto 12/11/2016, the appellant has deposited a further sum of Rs. 1,51,90,000 from 13/11/2016 to 30/12/2017 in new currency, as apparent from the cash book filed' on 15/11/2019 which has been accepted by the lower authorities. " Please further appreciate the fact that, in spite of negligible cash in hand i.e., cash balance below Rs. 10,000, on several occasions before, during and after the demonetization, the assessee has deposited large sum of money in the bank account, within a short period of time, out of cash sales &. realization from sundry debtors. Details of such occasions are as under:

SI. Period Op. Bal Cash Sales Cash Cash paid Cash Closing No. recvd.from for deposited Balance debtors expenses 1. 22/10/16 to 3736.99 1,87,597.66 7,51,167.00 7,500.00 5,00,000 4,35,001.65 28/10/16 (7 days) 2. 04/12/16 to 6,892.66 41,44,699.77 12,18,280.00 53,60,000 9,872.39 09/12/16 (6 days) 3. 10/12/16 to 9872.39 12,09,046.90 23,76,925.00 2,500 30,50,000 5,43,344.29 27/12/16 (18 days) 4. 08/03/17 to 6,764.06 28,22,849.22 12,75,530.00 40,00,000 1,05,143.28 15/03/17 (8 days)

The above table demonstrates that high value cash deposits, out of cash generated from cash sales &. debtor realization, happens frequently to the assessee appellant in his regular course of business. The aforesaid fact has been examined by a Chartered Accountant from the books of accounts maintained by the appellant and a certificate thereof is attached herewith vide Annexure B to this submission. d. With regard to allegation as appearing in Para 3.3.3(b) of the appeal order: The documentary evidence in the form of entire computerized cash book for the FY 2016-17 was filed electronically on 15/11/2019, which contained the sources of cash. It is humbly submitted that nothing more could have been done by the appellant to explain the sources of cash. e. With regard to allegation as appearing in para 3.3.3(c) of the appeal order: By filing the documents and evidences as referred to in the above paras, it is humbly submitted that the appellant assessee had already discharged his primary onus to prove the source of the impugned cash deposits. The findings of the Ld. CIT(A) that the A.R. has failed to discharge the onus is submitted to be quite unfortunate and without any basis. Moreover, the assessee is prepared to file said computerized cash book before the Hon'ble Bench also, if so directed.

4. Your appellant had taken the following ground no. 2 before the Ld. CIT(A): "For that, on the facts and circumstances of the case and in law, the Ld. AO has failed to apply principles of natural justice while passing the assessment order." Your Appellant submitted the following submissions before the Ld. CIT(A) as under: "In the instant case, the Ld. A.O. has passed an order u/s 143(3) of the IT. Act, without issuing a specific show cause notice (SCN) for addition of the concerned amount for the specific reason, and without considering the assessee's replies and evidence. Further, the assessee was not provided with any communication regarding the reply filed by him, informing him of whether the reply was discarded or not, before the thumping addition of Rs. 28,00,000/- was made to the income of the assessee for the relevant A.Y. As explained by the assessee vide the letter dated 21.12.2019, the sundry debtors are small vendors, or weekly market hawkers etc. and they make up 90% of the assessee's turnover. In the instant case, it is not possible for the assessee to obtain any identification of the debtors, as they form a part of the unorganised sector and are not very well informed of maintaining identity proof and maintaining books of accounts of their business. Furthermore, they do not have access to banking facilities of their own and reside in remote village areas with inadequate banking services available, that too at a time when there was immense rush to get old notes exchanged for new ones.

Such a condition may be considered to be of an extraordinary nature, but nevertheless possible. Further, it was pointed out in the condition's precedent to the application of Section 69A, the relevant portion of which is reproduced below: 'In coming to the conclusions that the explanation offered by the assessee in the support of his case is not satisfactory, all the facts, circumstances and the evidence in the case have to be considered very carefully, and for this purpose, the assessee should be given due opportunity to adduce evidence in support of his explanation.' In the instant case, all the facts, circumstances and evidence provided by the assessee, have not been expressly denied or discarded by the Ld. A. O., but the addition of Rs. 28,00,0001- has been made regardless. Such actions of the Ld. A.O. amount to violations of the Principle of Natural Justice against the assessee, and such an order is liable to be quashed or set aside." (Please refer Page 10 to Page 11 of the paperbook) Unfortunately, the Ld. CIT(A) has entirely failed to consider the said Ground of Appeal

No. 2 as taken before him and the corresponding written submissions filed in support of the same and has fully erred in discarding the same by simply observing that "THESE GROUNDS ARE GENERAL IN NATURE AND DO NOT NEED SEPARATE CONSIDERATION". Such an action of the Ld. CIT(A) is submitted to arbitrary, unwarranted, illegal and bad in law.

5. Without prejudice to the submissions made above, the ground wise written submissions of the appellant are as under: a. Grounds of 2nd Appeal No. 1 For that in the facts and circumstances of the case, cash deposited in bank by assessee during demonetization period was out of cash sales and realization from trade debtors which was duly shown in books of account and the Ld. AO did not point out any specific defects in the said books of accounts and no inflated purchases or suppressed sales were found and hence, the alleged addition u/s 69A amounting to Rs. 28,00,000 is based on surmises and conjectures which is submitted to be liable to be deleted. & Grounds of 2nd Appeal No. 8 For that the deposit of Rs 28 lacs having been made out of receipt of the same from the debtors of the appellant, the provisions of Section 69A were arbitrarily invoked and the addition of Rs 28 lacs is liable to be deleted. Submissions: As submitted in the aforesaid paras, the cash deposited in the bank account of the appellant was out of cash sales and cash realization from trade debtors and the said cash receipts were duly shown in the books of accounts of the appellant. The Ld. AO, while framing the assessment, has neither pointed out any specific defects in the books of accounts maintained by the appellant nor rejected the books of accounts. In other words, the Ld. Aa has accepted the book results of the appellant. Thus, the cash deposits made out of cash generated from cash sales &. realization from sundry debtors, which were duly recorded in the books of accounts, cannot be treated as un-explained money u/s 69A as the same have been already credited in the profit/loss account of the previous year and further, the same would amount to double taxation which is not permitted under the law. Reliance is placed on the following judgements, which were recently noticed by the appellant: a. DCIT vs. Roop Fashion [2022 145 taxmann.com 216 (Chandigarh)] b. Ananpur Kalpana vs. ITA [2022 138 taxmann.com 141 (Bangalore)] Copy of both the judgments have been attached as Annexure C to this submission. In view of the submissions made above in Para 3 & 4, it is humbly submitted that the Ld. CIT(A) has totally erred in dismissing the appeal of the appellant and confirming the addition of Rs. 28,00,000/- only on the grounds that cash balance as on 08/11/2016 was Rs. 252.40 even though cash book from 08/11/2016 to 12/11/2016 & balance sheet as on 08/11/2016 (both duly certified by a Chartered Accountant) which clearly showed the sources of cash deposits and such an action of the Ld. CIT(A) is submitted to be arbitrary, unjustified, unwarranted and illegal. b. Grounds of 2nd Appeal No. 2 For that on the facts and circumstances of the case, the Ld. CIT(A) erred in dismissing the appeal and such action of the Ld. CIT(A) is arbitrary, unjustified, unwarranted and illegal.

Submissions; c. Grounds of 2nd Appeal No. 3 For that on the facts and circumstances of the case, the Ld. AD (please read as Ld. Lower Authorities) erred in invoking the provisions of Section 69A for making addition of Rs 28 lacs deposited by the appellant in its bank account, alleging this amount to be unexplained money and such action of the Ld. AO (please read as Ld. Lower Authorities) is arbitrary, unjustified, unwarranted and illegal. Submissions; The appellant, vide Page 4 to Page 9 of the paperbook, categorically submitted that Section 69A cannot be invoked in the instant case as the assessee has recorded the alleged transactions in his regular books of accounts and also provided adequate explanations to the Ld. AO. Further, the appellant also relied upon the effect & scope of Section 69A as provided by Hon'ble CBDT vide Circular No. 20 dated 07/07/1964. It was further contended that Section 69A cannot be invoked in the instant case as the Ld. AO has not specified as to why the explanations provided by the appellant were not found to be satisfactory as a result of which Section 69A has been invoked. All the above submissions/contentions have been quoted by the Ld. CIT(A) in his appeal order but no findings/comments have been provided by the Ld. CIT(A) in respect of such submissions. In other words, the Ld. CIT(A) has not ascribed any reasons as to how the Ld. AO was justified in invoking Section 69A particularly when the appellant had recorded all the impugned transactions in his books and also provided sufficient explanation regarding the same. In view of the above, the action of the Ld. Lower authorities in making and confirming the impugned addition u/s 69A is submitted to be arbitrary, unjustified, unwarranted and illegal. d. Grounds of 2ntJ Appeal No. 4 For that the Ld. AO (please read as Ld. Lower Authorities) erred in making thumping addition of Rs 28 lacs simply on the basis of allegation that the appellant had deposited the said sum using old currency denominations which were declared illegal/illegitimate tender by the Government of India and Reserve bank of India without parting with any such notification/order which was alleged to have been issued by Government of India and/or Reserve Bank of India and such action of the Ld. AO (please read as Ld. Lower Authorities) is arbitrary, unjustified, unwarranted and illegal. & e. Grounds of 2nd Appeal No. 5 For that the Ld. AO (please read as Ld. Lower Authorities) failed to appreciate that the action of the appellant in depositing the cash in its bank account was in accordance with the Notification No 2652 dated 08.11.2016 read with the relevant provisions of Specified Bank Notes (Cessation of Liabilities Act) 2017 and action of the Ld. AO (please read as Ld. Lower Authorities) in ignoring the said notification as well as the provisions of the said act including submissions of the appellant without any reasons whatsoever is arbitrary, unjustified, unwarranted and illegal. Submissions; The Ld. AO in his assessment order simply alleged that the assessee was not authorized to receive old currency of Rs. 500 & Rs. 1000 during the demonetization without specifying any source of law which prohibited the use and acceptance of SBNs. On the other hand, the appellant assessee, vide submissions contained in Page 11 to 19 of the paperbook, contended before the Ld. (IT(A), that the use of SBNs up to 30 December 2016 was never prohibited. However, the Ld. (IT(A) totally ignored the submissions made by the appellant and simply based on his views, held that the assessee was not authorized to accept SBNs during the demonetization vide Para. 3.3.1 of the appeal order. Further, the Ld. (IT(A) also failed to discard or rebut the submissions made by the appellant by passing a non-speaking order. The action of the Ld. Lower authorities in ignoring the submissions and notifications/statutes relied upon by the appellant and simply holding that the appellant was not authorized to received SBNs during the impugned period without quoting any source of Law is submitted to be arbitrary, unjustified, unwarranted and illegal. f. Grounds of 2nd Appeal No. 6 For that the Ld AO (please read as Ld. Lower Authorities) added the sum of Rs 28 lacs without considering the reply of the appellant and in complete disregard of the principles of natural justice and such action of the Ld AD (please read as Ld. Lower Authorities) is arbitrary, unjustified, unwarranted and illegal. Submissions: The appellant, during the course of assessment proceedings, on 15/1112019, had furnished the entire cash book for the FY 2016-17 before the Ld. AO. Further, on 21112/2019, the appellant assessee through it's A.R. made detailed submissions regarding the source of such deposits and also provided cash flow statement from FY 2015- 16 to FY 2018-19 to establish that the cash transactions in the impugned period is nothing but regular business transactions. In the said reply, the appellant also mentioned the circumstances which forced the assessee to accept the payments in SBNs. Please refer Page 42 to Page 46 of the paperbook. The said replies and evidences were totally ignored by the Ld. AO. Further, the Ld. AO only dealt with only 3 paragraphs of the reply filed on 21/12/2019 and ignored the balance submissions made by the appellant while deciding the merits of the case. The said action of the Ld. AO is submitted to be arbitrary, unjustified, unwarranted and illegal. g. Grounds of 2nd Appeal No. 7 For that the Ld. AO (please read as Ld. Lower Authorities) erred in making allegations of money laundering against the appellant even though the transactions of the appellant were duly explained and were in regular course of its business and such allegation of the Ld AO (please read as Ld. Lower Authorities) is arbitrary, unjustified, unwarranted and illegal. Submissions: In this regard, the appellant assessee had made detailed submissions vide Page 21 to Page 24 of the paperbook. The said submissions were exactly quoted by the Ld. (!T(A) in his appeal order. However, the said submissions have not been expressly denied or discarded by the Ld. (IT(A) before confirming the addition of Rs. 28,00,000. The Ld. (!T(A) has totally failed to adjudicate the submissions and contentions of the appellant assessee with respect to the allegations made by the Ld. AO that the appellant has allowed money Laundering and helped in conversion of black money. The said action of the Lower authorities in treating the regular business transactions effected by the appellant as a tool to facilitate money Laundering and to convert black money is submitted to be entirely baseless, un-true, unjustified and illegal. Hence, submitted for consideration.