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Income Tax Appellate Tribunal, INDORE BENCH, INDORE
Before: SHRI KUL BHARAT & SHRI MANISH BORAD
आदेश / O R D E R
PER KUL BHARAT, J.M: This appeal by the assessee is directed against order of
the CIT(A)-I, Indore dated 23.1.2017 pertaining to the
[ITA No.220/Ind/2017] [Shri Om Prakash Patidar (HUF), Indore] assessment year 2013-14. The assessee has raised
following grounds of appeal:
The Ld. CIT(A) has erred in confirming the addition of transfer expenses of Rs.2,00,000/- on sale of agricultural land. 2. The Ld. CIT(A) has erred in confirming the addition of cash credits amounting to Rs.17,51,000/-. 3. The appellant craves leave to add or amend any of the aforesaid grounds of appeal. 2. The facts giving rise to the present appeal are that
assessee filed return of income on 28.1.2014 declaring total
income of Rs.6,98,467/- and an agricultural income of
Rs.4.50,200/-. The case of the assessee was selected for
scrutiny assessment. The assessment u/s 143(3) of the
Income Tax Act, 1961 (hereinafter called as ‘the Act’) was
framed vide order dated 16.1.2016.The A.O. while framing
the assessment made addition in respect of capital gain of
Rs.75,35,438/-, income from other sources of
Rs.23,90,602/- and unexplained credit in bank account of
Rs.17,51,000/-. Hence, the A.O. after giving deduction
under Chapter 16A assessed income at Rs.97,40,840/-. 2
[ITA No.220/Ind/2017] [Shri Om Prakash Patidar (HUF), Indore] The assessing officer also computed agricultural income at
Rs.3,00,000/- against the agricultural income claimed at
Rs.4,50,200/-.
Aggrieved by this action of the A.O., the assessee
preferred an appeal before Ld. CIT(A), who after considering
the submissions partly allowed the appeal. While partly
allowing the appeal, the Ld. CIT(A) confirmed disallowance
of transfer expenses of Rs.2,00,000/- and the additions
made in respect of the deposits made in the bank account
of Rs.17,51,000/-. Rest of the additions were deleted by
the Ld. CIT(A) for the assessee and the revenue had
challenged the assessment order. Appeal of the revenue in
ITA No.305/Ind/2017 dated 19.9.2018 was dismissed for
low tax effect. The present appeal of the assessee remains
to be adjudicated. Ground No.1 is against addition of
transfer expenses of Rs.2,00,000/- on sale of agricultural
[ITA No.220/Ind/2017] [Shri Om Prakash Patidar (HUF), Indore]
land. At the time of hearing, this ground was not pressed,
hence, dismissed as not pressed.
Apropos to Ground No.2, Ld. Counsel for the assessee
submitted that all the details have been filed. Ld. Counsel
for the assessee further reiterated the submissions as
made in the written synopsis. The submissions of the
assessee are as under:
S.No. Name Amount Remarks 1. Shri Jagdish 3,50,000 1) Received by cheque. Bank Patidar pass book. PB 115. A.O. wrongly quoted bank account of Lalita at pg.15 of his order. 2) Confirmed in statement u/s 131(1) before Ld. A.O. pg.16 para (d) 3) Identity proof –Election ID PB 113 4) Confirmation PB 112(back) 5) Source of Income – Agriculture, land revenue records produced PB 113 6) Repaid on 19.1.2013. PB 115 7) Cash was deposited before issue of cheque to assessee. He was agriculturist and his income was in cash only. He would explain his source. CIT vs. Jai Kumar Bakliwal 366 ITR 217 (Raj.) Also Orissa Corpn P Ltd. 25 Taxman 80F (SC)
[ITA No.220/Ind/2017] [Shri Om Prakash Patidar (HUF), Indore]
1) Received by cheque. Bank 2 Smt. Lalita 3,51,000 Patidar, w/o pass book. PB 118. A.O. Jagdish Patidar wrongly quoted bank account of Jagdish at pg.16 of his order. 2) Identity proof – Election ID PB 116 (back) 3) Confirmation PB 116. 4) Source of Income – Agriculture – Land revenue records produced PB 117 5) Repaid on 19.1.2013 PB 118 (back) 6) Cash was deposited before issue of cheque to assessee. He was agriculturist and his income was in cash only. He would explain his source. CIT Vs. Jai Kumar Bakliwal 366 ITR 217 (Raj.) 1) Received by cheque, Bank 3 Shri Vishwas 3,00,000 Patidar s/o pass book at pg.17 para (c) Radheshyam 2) Identity proof – Election ID PB Patidar 120 (back) 3) Confirmation PB 119 4) Source of Income – Agriculture, land revenue records produced PB 117 5) Repaid on 19.1.2013 PB 118 (back) 6) Cash was deposited before issue of cheque to assessee. He was agriculturist and his income was in cash only. He would explain his source. CIT Vs. Jai Kumar Bakliwal 366 ITR 217 (Raj.) 1) Received by cheque. Bank 4. Shri 3,00,000 Radheyshyam pass book at pg.19 2) Confirmation PB 119 Patidar 3) Source of income – Agriculture land revenue records produced PB 122- 123
[ITA No.220/Ind/2017] [Shri Om Prakash Patidar (HUF), Indore] 4) Repaid on 7.1.2013 AO pg.19 5) Cash was deposited before issue of cheque to assessee. He was agriculturist and his income was in cash only. He would explain his source. Huge cash deposits before issue of cheque to assessee. He would explain his source. CIT Vs. Jai Kumar Bakliwal 366 ITR 217 (Raj.) 5 Shri Prahlad 4,50,000 1) Received by cheque. Bank Patidar pass book at pg.17 para (c) 2) Identity proof – Election ID. 3) Confirmation 4) Source of Income – Agriculture, Land revenue records produced. 5) Repaid on 19.1.2013 6) Cash was deposited before issue of cheque to assessee. He was agriculturist and his income was in cash only. He would explain his source. Huge cash deposits before issue of cheque to assessee. He would explain his source. CIT Vs. Jai Kumar Bakliwal 366 ITR 217 (Raj.)
Ld. D.R. opposed the submissions and supported the
orders of the authorities below.
We have heard the rival submissions, perused the
materials available on record and gone through the orders
of the authorities below. Ld. CIT(A) confirmed this
[ITA No.220/Ind/2017] [Shri Om Prakash Patidar (HUF), Indore]
addition. Ld. CIT(A) decided this issue by observing as
under:
8.1 As seen from the assessment order the addition consists of following loans:- S.No. Name Amount & Date 1. Shri Jagdish Patidar Rs.350000/- 12.9.2012 2. Smt. Lalita Patidar Rs.351000/- 12.9.2012 3. Shri Vishwas Patidar Rs.300000/- 12.9.2012 4. Shri Radheshyam Patidar Rs.300000/- 12.9.2012 5. Shri Prahlad Patidar Rs.450000/= 15.9.2012 Total Rs.1751000/-
Each of these loans is taken up hereunder: 1. Shri Jagdish Patidar: As noted in the assessment order the identity of Shri Jagdish is not in doubt however the creditworthiness of Shri Jagdish is not established though he has confirmed having given the loan but the loan is stated to be out of agricultural income of Shri Jagdish. The A.O. has rightly noted that the land holding of Shri Jagdish is not adequate and independent to justy the cash deposited in his account just prior to the giving of loan to the appellant. The cash deposits are of the amount of Rs.49000/-, just below Rs.50000/-, and thus appear to be intentionally done with the aim of avoiding the quoting of PAN and subsequent scrutiny. It is also to be noted that there is no evidence placed on record that the deposits flow out of sale of agricultural produce and even if it is so curiously all sales are of Rs.49000/-. In the normal course the agricultural receipts would vary and if the entire amount was in hand with the depositor the same could have been deposited at one go. The bank account of the depositor produced does not establish that the deposit pattern was a regular feature in the account of Shri Jagdish Patidar is found to be not satisfactorily explained and hence the A.O. was justified in treating the same as income of the appellant.
[ITA No.220/Ind/2017] [Shri Om Prakash Patidar (HUF), Indore]
Smt. Lalita Patidar: Shri is the wife of Shri Jagdish Patidar and the facts are identical to those of Shri Jagdish Patidar. Her creditworthiness is not established as her agricultural land holding and income is not adequate to explain the cash deposits in her bank account. Therefore, A.O was justified in treating the said deposit as also not having been satisfactorily explained. 3 & 4 Shri Vishwas Patidar & Shri Radhyshyam Patidar: Shri Vishwas Patidar & Shri Radhyshyam Patidar are son and father and are related to the appellant. As noted by the A.O. here also the loan is stated to be out of agricultural income however the agricultural land holding is not commensurate with cash deposit in the accounts which are again of Rs.49000/- or below that amount just prior to the loan given to the appellant. Shri Vishwas has no separate land in his name. Total land in the family in name of grand mother uncle etc. is only 16 Bighas and the details of the bank acounts in name of uncle and his family have not been given. In view of the above it is held that the loan from the above two creditors are also not satisfactorily explained. 5. Shri Prahlad Patidar: As in the case of the above 4 depositors in this case also there are cash deposits in the bank account of the depositor of Rs.49000/- or below, just before giving the loan to the appellant. The deposits are not commensurate with the land holding which is a meagre 3 Bighas only and the depositor has not produced any other details of his family and agricultural income. It is otherwise also too much of a coincidence that all the depositors inspite of small land holdings had agricultural income of almost equivalent amount and deposited the same in their bank accounts in a sum of Rs.49000/- or below, at the same time. The coincidence is beyond human probabilities and the whole thing is engineered to facilitate the loans to the appellant. The genuineness of the loan transactions is therefore not established and none of the depositors are found to be credit worthy. 8.2 The appellant has argued that the confirmations have been filed and copies of bank statements have also been filed and as all loans are from agriculturist for a short period of time no adverse inference need be drawn. The appellant has also argued that the A.O. did not allow the appellant opportunity to cross examine the depositors. Such contention is devoid of merits as from the assessment order it is seen that the A.O. has not drawn any adverse inference based on the statements recorded. Mere filing of confirmations per se does not establish the transaction as genuine. 8.3 The appellant during the course of appellate proceedings has contended that the A.O. was not justified in adding the above loans under
[ITA No.220/Ind/2017] [Shri Om Prakash Patidar (HUF), Indore]
section 68 of the Act as there was no credit in the books of the appellant as the appellant was not maintaining any books of accounts and on the basis of entries in the bank account no addition can be made u/s 68 of the Act. From the record it is seen that during the course of assessment proceedings the appellant has filed balance sheet, Trial balance, ledger accounts cash book and UCO bank savings a/c book. The last named account shows the receipt of money as loan from all the above cash creditors and the unsecured loans outstanding at the end of the year are seen in the balance sheet. In view of the above the contention that section 68 cannot be invoked as no books are maintained is found to be without merits. In this context it is relevant to note the observations of the Hon'ble jurisdictional High Court in the case of VISP (P) Ltd. vs. Commissioner of Income Tax 265 ITR 202 MP which are reproduced below. Learned counsel, appearing for the assessee placing reliance on the decision of the Supreme Court reported in Baladin Ram v. CIT (1969) 71 ITR 427 and the decisions of the Mumbai and Allahabad High Courts reported in CIT v. Bhaichand H. Gandhi (1983) 141 ITR 67 and Sundar Lal Jain v. CIT (1979) 117 ITR 316, respectively, contended, that section 68 of the Act can be invoked only, when, the books of account of the assessee show the cash entry and not otherwise. We are afraid, such a narrow and restricted interpretation of the provisions, contained in Section 68 was advanced by learned counsel for the appellant/assessee, cannot be accepted. If the liability shown in the said account which, is found to be bogus and in the absence of any plausible and reasonable explanation offered by the assessee, then, certainly, the amount can be added towards the income of assessee and brought to tax in the hands of the assessee. The reliance placed on the decisions, in our considered opinion, do not apply to the facts and circumstances of the case and are distinguishable.” 8.4 In the instant case also as pointed out above the appellant has submitted the copies of balance sheet ledger accounts bank book cash book etc at the time of assessment and the receipt is duly reflected in these accounts and hence A.O. was justified in invoking the provisions of section 68 of the Act. The ITAT Bangalore in the case of P.V. Ajay Narayan vs. Income Tax Officer (1997) 57 TTJ 159 (Bang) has held as under: “It is further contended by the learned counsel for the assessee that the addition cannot be made under section 68 because the assessee has not been maintaining regular books of account. It is contended that only in cases where regular books are maintained the provisions of section 68 would be applicable. But the learned Departmental Representative, on the other hand, submitted that misquoting of a section is not fatal to the case of the Revenue. For this proposition, he relied on the following case law: 9
[ITA No.220/Ind/2017] [Shri Om Prakash Patidar (HUF), Indore] ITR 529 (Bom.) (ii) Steel containers Lt.d v. Commissioner (1978) 112 ITR 995 (Cal.) and (iii) D.M. Neterwalla v. Commissioner (1980) 122 ITR 880 (Bom.) The above decisions point out to one thing that the Tribunal has power to allow the Revenue to raise a ground for the first time before it. It is also held therein that the Tribunal can uphold disallowance under another section. In the light of the above decisions we hold that mentioning of a wrong section is not fatal to making an assessment under any other section.” 8.5 Admittedly the appellant has received the amount in question and the amount is duly deposited in the bank account of the appellant and the appellant has failed to satisfactorily explain the source of the said deposits in his bank account and hence the investment in the bank deposit is not found to be satisfactorily explained and hence the addition can be confirmed u/s 69 of the Act. Considering all the facts in totality the addition is confirmed in appeal. This ground of the appellant is therefore dismissed.” 6. From the finding of Ld. CIT(A), it is evident that the
explanation of the assessee was not found satisfactory on
the basis that before advancing money to the assessee,
there were cash deposits in the account of the creditors.
However, Ld. CIT(A) has admitted the factum of earning of
agricultural income. Therefore, inference that the entire
amount was not belonging to the creditors would be
fallacious. We therefore, looking into the facts and material
available on records, hereby delete 50% of the addition of
[ITA No.220/Ind/2017] [Shri Om Prakash Patidar (HUF), Indore] Rs.17,51,000/-. The ground of the assessee’s appeal is
partly allowed.
In the result, appeal of the assessee is partly allowed.
Order was pronounced in the open court on 03 .01.2019.
Sd/- Sd/- (MANISH BORAD) (KUL BHARAT) ACCOUNTANT MEMBER JUDICIALMEMBER
Indore; �दनांक Dated : 03/01/2019 VG/SPS
Copy to: Assessee/AO/Pr. CIT/ CIT (A)/ITAT (DR)/Guard file. By order
Assistant Registrar, Indore