M/S J.RANJEET JEWELLERS,CHENNAI vs. DCIT, CORPORATE CIRCLE3, CHENNAI

The only issue in this appeal of the assessee is as regards to order of the CIT(A) estimating profit and making addition of Rs.2,92,729/-.

We have heard rival contentions and gone through facts and circumstances of the case. We noted that the assessee is engaged in wholesale business of silver articles and anklets. A survey u/s.133A was carried out in the business premises of the assessee and during the course of survey deficit stock of 81.067 kgs of silver articles and anklets valued at Rs.29,80,955/- was found. The Assessing Officer considering into stock deficit found during the course of survey estimated deficit to unaccounted sales and estimated gross profit rate at 9.82%, as declared by the assessee in his regular business.

The CIT(A) also confirmed action of the Assessing Officer and noted that explanation given by the assessee that there are two challans of sales of silver to two persons viz., J.Ranjeetmal Challani and Akshay Chhallani are an afterthought and perverted invoices to post-survey. Even, the assessee could not provide any details during the course of survey that sale has been effected, hence, he confirmed action of the Assessing Officer in assessing profit rate on unaccounted sale of Rs.2,92,729/-.

We have also gone through facts in entirety and arguments of both sides and we find no infirmity in the orders of lower authorities and hence, we confirm the addition made by the Assessing Officer and appeal of the assessee is dismissed.

In the result, appeal of the assessee is dismissed.