DURAISAMY PARAMESWARAN,SALEM vs. ACIT , CENTRAL CIRCLE 2 (4) , CHENNAI

Proceedings before lower authorities 4.1 From case records of AY 2013-14, it emerges that a search and seizure operation u/s.132 of the Act was conducted in the case of Shri Danda Brahmanandam and Shri Javvaji Ramanjaneyulu on 21-02-2019. During those proceedings, the assessee was also subjected to search proceedings and consequently, an assessment was framed u/s. 143(3) r.w.s 153C of the Act. 4.2 During the course of search, certain incriminating materials were seized vide Annexure ANN/KAR/PAR/LS/S dated 21-02-2019 which contained details of alleged unexplained investment of Rs.2 Crores by the assessee for purchase of property during Financial Year 2015-16. Accordingly, notices u/s.153C was issued to assessee for various years. In response, the assessee offered income of Rs.2.51 Lacs and filed requisite details as called for by Ld. AO. It transpired that the assessee claimed agricultural income of Rs.10.25 Lacs in hands of HUF entity. The assessee, in his receipts and payments account, claimed agricultural income of Rs.5.25 Lacs and submitted that agricultural income belonged to HUF only. However, in the absence of cogent evidences forthcoming from the assessee, in this regard, Ld. AO held that there was no HUF. The claim of Rs.5.25 Lacs as made by the assessee in individual capacity was not acceptable. Accordingly, this income was treated as unaccounted income u/s 68 and added to the income of the assessee. 4.3 In AY 2014-15, Ld. AO made similar addition u/s 68 for Rs.10.25 Lacs. In this year, Ld. AO made another addition of Rs.2.65 Lacs which represent alleged unaccounted commission earned by the assessee.

However, this addition is not subject matter of appeal before us. In AY 2015-16, Ld. AO made sole addition of agricultural income for Rs.15 Lacs in similar manner. 4.4 Upon further appeal, Ld. CIT(A), by way of common order, held that the assessee obtained agricultural land only through settlement deed. Once the settlement deed is executed, the assessee becomes individual owner of the property and therefore, the income arising therefrom has to be assessed in the status of individual only. Accordingly, impugned addition made u/s 68 was to be deleted. The Ld. AO was directed to treat the agricultural income in the individual capacity of the assessee rather than in the hands of HUF and consider the same in computing the tax. Accordingly, the appeals were partly allowed. Aggrieved, the assessee is in further appeal before us. Our findings and Adjudication 5. From the facts, it emerges that the impugned addition is not based on any incriminating material as found by the department during the curse of search proceedings. Admittedly, on the date of search, no assessment proceedings were pending in any of the captioned years and the assessment had attained finality. In such a case, no addition could have been made by revenue in terms of the cited decision of Hon’ble Apex Court in DCIT vs. U.K. Paints (Overseas) Ltd. (150 Taxmann.com 108). In this decision, Hon’ble Court followed its earlier decision rendered in Pr. CIT vs. Abhisar Buildwell Pvt. Ltd. (149 Taxmann.com 399) and held that where no incriminating material was found in case of any of assessee either from assessee or from third party, High Court rightly set aside assessment order passed under section 153C. In the present case, the facts are similar. There is nothing on record which would show that any incriminating material was found during search operation which would show that the agricultural income belonged to the assessee instead of HUF. Therefore, respectfully following the biding judicial precedent, we would hold that the aforesaid agricultural income is not to be considered in the hands of the assessee. The additional ground no.2 stand allowed in all the years which render delving into other grounds mere academic in nature.