VIDYATAI VIJAY GUNDALE,NANDED. vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE -1, AURANGABAD

Shri Hari Krishan, the ld. AR submits that the assessee clearly stated the difference in valuation of stock in answer to Q. No. 10 and in order to buy peace of mind offered the difference as income from business in return of income. During the course of assessment proceedings also the assessee explained the nature and source of alleged excess stock is derived and part and parcel of regular business income and requires to be charged under income from business under the normal provisions rates of tax. He submits that the assessee has no other business except family business engaged in clothing and vehemently argued the deeming provisions u/s. 69B of the Act is not applicable to the facts on hand as excess stock was offered and credited to the profit and loss account. The ld. DR, Shri Ajay Kumar Kesari relied on the order of CIT(A).

Heard both the parties and perused the material available on record. There is no dispute regarding offering of additional income on account of excess stock for an amount of Rs.37,00,000/- during the course of survey. We note that as rightly pointed by the ld. AR which is not disputed by the ld. DR crediting the said additional income to profit and loss account and by including in the computation of income in the total income of the assessee which clearly demonstrate the assessee offered the same as business income. The ld. AR vehemently submitted the assessee explained the difference in valuation stock as per the books explained by the assessee through answers to Q. Nos. 10 and 11 of the statement u/s. 131 of the Act and also in response to notice invoking the provisions u/s. 115BBE of the Act during the course of assessment proceedings. We note that the Q. No. 10 is reproduced by the CIT(A) at page No. 10 of the impugned order and on perusal of the same, we note that the assessee explained the difference of Rs.37,00,000/- as stock purchased on high demand during the marriage seasons and bills will be received late. Therefore, it can be fairly concluded that the excess stock as found during the course of survey is nothing but business income flowing from assessee’s regular business.

The Hon’ble High Court of Rajasthan in the case of Bajargan Traders reported in (2017) 86 taxmann.com 295 (Rajasthan) was pleased to observe that the amount surrendered under unrecorded stock has to be brought to tax under the head “business income” as the excess stock which has been found during the course of survey is the investment in procurement of such stock is clearly identifiable and related to the regular business stock of the assessee. The Hon’ble High Court clearly held the investment in excess stock has to be brought to tax under the head “business income” but not under the head “income from other sources”. The Mumbai Benches of the Tribunal in the case of Govind Godomal Lulla (supra) held undisclosed investment in the case of excess stock found during carrying on business and the same is generated out of business income, no provisions of section 69B of the Act would attract. Further, the Jodhpur Benches of the Tribunal in the case of Shri Lovish Singhal (supra) held the excess stock/cash found during the course of survey is taxable under the business and no provision u/s. 115BBE of the Act is attracted. In the present case as discussed above without any dispute the assessee offered additional income under excess stock during the course of survey and same was entered in the books of account as on the last day of financial year ending on 31-03-2019 and offered the said amounts to tax under the business income. Therefore, in our opinion, the ratio laid down by the Hon’ble High Court of Rajasthan in the case of Bajargan Traders (supra) which was followed by the Jodhpur Benches of Tribunal is similar and identical to the issue in the present case. Therefore, the CIT(A) is not justified in confirming the order of AO in excluding the alleged additional income offered during the course of survey and attracting the provisions u/s. 69B of the Act, consequently, the charging u/s. 115BBE of the Act. Thus, the order of CIT(A) is set aside and the grounds raised by the assessee are allowed.

The ld. AR submits that the assessee is not interested to prosecute additional grounds. Hence, the same are dismissed as not pressed.

In the result, the appeal of assessee is allowed. & 81/PUN/2023, A.Y. 2019-20

We find that the issues raised in the appeal and the facts in & 81/PUN/2023 are identical to ITA No. 79/PUN/2023 except the variance in amount. Since, the facts in ITA Nos. 80 & 81/PUN/2023 are similar to ITA No. 79/PUN/2023, the findings given by us while deciding the appeal of assessee in ITA No. 79/PUN/2023 would mutatis mutandis apply to ITA Nos. 80 & 81/PUN/2023, as well. Accordingly, both the appeals of assessees are allowed.

To sum up, all the appeals of assessees are allowed.