M/S. SANTOSH ENTERPRISES,SHIVAMOGGA vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-1, SHIVAMOGGA

This is an appeal filed by the assessee against the order passed by the National Faceless Appeal Centre (NFAC), Delhi, (DIN & Order No. ITBA/NFAC/S/250/2022-23/1048292750(1)) on 28.12.2022.

The sole and substantive issue involved in this appeal is the addition made by the AO under section 68 of the Income Tax Act, 1961 (hereinafter called ‘the Act’), of Rs.71,86,463 /- form the period 01.10.2016 to 08.11.2016 by reason that the huge cash sales were made in the impugned period which could not be substantiated by the assessee and cash was deposited during the demonization period by the assessee and on appeal the cit(A) confirmed the order of the assessing officer (AO).

Aggrieved from the above order, the assessee filed appeal before the CIT(A). The CIT(A), after considering the detailed written submissions, he upheld the actions of the AO and dismissed the appeal of the assessee.

Aggrieved from the order of the CIT(A), the assessee filed the appeal before the ITAT.

The learned AR reiterated the submissions made before the lower authorities and he has also filed Paper Book containing Paper Nos.1 to 127 which were also filed before the lower authorities. He further submitted that the turnover of the assessee for the year ending 31.03.2017 was Rs.140.05 Crores and the assessee had sufficient opening stock of Rs.14.85 Crores. The net income shown by the assessee during the year is Rs.27.43 Crores. The assessee has maintained complete set of books of accounts and the books of accounts have been audited by a qualified Chartered Accountant who has not pointed out any single deficiency in his audit report. All the entries in the books of accounts are supported by the supporting vouchers. He further submitted that the VAT authorities have also accepted the return filed in Form No.100 as per Rule 38 of the VAT and copy of the VAT returns are also enclosed. He also referred to cash receipts and cash deposited during the month into its bank accounts which are placed at Paper Book Page Nos.82, 83 and 84 and as per Page No.38, the month wise purchase and sales were also referred by the AR of the assessee and tried to explain the cash deposited during the impugned period as disputed by the AO . Therefore, the addition made by the AO under section 68 cannot be made because everything was explained and he also submitted that because of the huge pages of the documents for the assessments as required by the AO, the details cannot be uploaded in the Income Tax website.

The learned DR relied on the order of the lower authorities and submitted that the AO has meticulously calculated the excess sales during the period of 39 days which starts from 01.10.2016 to 08.11.2016. The assessee had himself accepted the average sales per day of Rs.18,09,268/- during the disputed period. He also submitted that there is huge sales during the month of October but looking into the volume of purchase & sales there are huge differences. He also stated that the assessee could not respond to the query raised by the AO and the assessee also is unable to furnish the stock position and CIT(A) has rightly dismissed the appeal of the assessee. In view of this, he requested that the order of the authorities should be upheld.

In the result, appeal of the assessee is allowed for statistical purposes.