RAVINDER SINGH,NEW DELHI vs. DCIT, NEW DELHI

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ITA 2852/DEL/2017Status: DisposedITAT Delhi03 March 2022AY 2007-085 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that additions under Section 153A can only be made based on incriminating material when the assessment is unabated. Since no such material was found, the estimated additions for education expenses and rental income were deleted.

What were the facts?

During a search operation, the Assessing Officer (AO) made additions for unexplained expenditure on the assessee's son's education and estimated rental income from a property. The assessee contended that his sister in the UK bore his son's expenses and that rental income was already disclosed.

What were the issues?

Whether additions can be made under Section 153A without incriminating material in an unabated assessment? Whether estimated expenditure and rental income are valid without supporting evidence?

Which sections of the Income-tax Act were involved?

Section 153A,Section 69A,Section 23(1)(a)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’ : NEW DELHI

Before: SHRI ANIL CHATURVEDI & SHRI AMIT SHUKLA

For Appellant: Shri G.S. Grewal, CA
For Respondent: Shri T. Kipgen, CIT DR
Hearing: 03.03.2022

PER AMIT SHUKLA, JM :

1.

The aforesaid appeal has been filed by the assessee against the impugned order dated 17.03.2017 passed by the ld. CIT(A)-29, New Delhi for the quantum of assessment passed under section 153 of the Income-tax Act, 1961 (for short ‘the Act’) for the assessment year 2007-08.

2.

In the grounds of appeal, the assessee has challenged addition of Rs.5,00,000/- made on account of unexplained expenditure for study

69A; and secondly, addition of Rs.1,80,000/- made on account of estimated rental income from property owned by the assessee.

3.

The facts in brief are that the assessee is an individual and has filed his return of income for AY 2007-08 on 31.03.2008 as per the acknowledgement of return of income filed before us from pages 1 to 23 of the paper book. Thereafter, a search and seizure operation u/s 132 was carried out on 14.05.2010 at the residence of the assessee at 3/77, Old Rajinder Nagar, New Delhi wherein cash amounting to Rs.20,00,000/- was found. However, no addition has been made on the cash found during the course of search. Without referring to any incriminating document found during the course of search, AO has made ad hoc/ estimated addition on the following two amounts :- “5.1 As per the 132(4) statement of the assessee, his son was pursuing Engineering from London. The income declared by the assessee is very meager. With such a meager income the assessee could not met the education expenses of his son. Since the duration of the Engineering Course approximately 4 years, in the circumstances, I estimate the unexplained expenditure incurred by the assessee, for the education of his son at Rs.5,00,000/- and add to the total income of the assessee u/s 69A of the Income Tax Act, 1961.

5.2 Since the I property 512, East Patel Nagar, New Delhi was not used by the assessee for the purpose of his own residence, the income from the said house property u/s 23(1)(a) of the Income Tax Act, 1961 is determined at Rs.1,80,000/- computed @ Rs.15,000/- per month.”

4.

However, it is seen that during the course of assessment proceedings, assessee has not complied with various notices on which ld. counsel for the assessee before us stated that due to certain CBI

CBI, therefore, assessee was unable to provide any details.

5.

Ld. CIT (A) has confirmed the addition made by the AO despite noting the fact that the assessee has already filed return of income prior to the date of search and the income from house property was already disclosed in the computation of income. On the issue of estimated expenditure of Rs.5,00,000/-, he has simply observed that, since assessee in his statement stated that his son is studying in London, therefore, such an estimate is justified.

6.

After considering the relevant finding and material on record we find that, nowhere there is anything on record or anything found during the course of search any corroborative document or material that assessee had spent any amount outside the sources by way of any incriminating material. On the contrary, the assessee’s contention has been that assessee’s sister who is Permanent Resident of UK was taking care of his son who is studying there and bearing all day-to-day expenditure.

6. We have heard both the parties and gone through the material placed on record as well as the finding given in the impugned order. It is an admitted fact that at the time of search, the assessee had already filed return of income u/s 139 of AY 2007-08 and on 14.05.2010, and such assessment had attained finality and cannot be reckoned as abated assessment at the time of search i.e. 14.05.2010. It is now well settled proposition of law that in cases where assessments are unabated, then the additions can be made only on the basis of incriminating material for the purpose of assessment u/s 153A. Here, in this case, from the observation made by the AO as noted supra, it is AO has estimated the expenditure for the education of his son of Rs.5,00,000/-, simply because in his statement assessee has said that his son is pursuing engineering from London. There is no reference of any seized or incriminating material indicating that any expenditure has been incurred by the assessee for the education of his son. Thus, such an estimated disallowance of unexplained expenditure cannot be sustained within the scope of section 153A sans any incriminating material establishing especially when the assessment had attained finality. Accordingly, the addition of Rs.5,00,000/- is deleted.

7.

Insofar as the income from house property of Rs.1,80,000/- computed by the AO, we find that already assessee had disclosed income from house property in his return of income wherein assessee had shown rent receipt of Rs.4,00,000/- and has disclosed Rs.76,515/- from the same property which AO is trying to estimate on hypothetical basis by taking the rent @ Rs.15,000/- per month. This addition is again without any incriminating material found during the course of search. Thus, addition of Rs.1,80,000/- is deleted.

8.

In the result, the appeal filed by the assessee is allowed. Order was pronounced on 3rd day of March, 2022.

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