RATILAL MANUBHAI DHANANI,AMRELI vs. ITO WD 3(1)(4),AMRELI, AMRELI

When the matter was called for hearing, the learned Counsel for the assessee at the outset submitted that appeal has been filed by the assessee belatedly by 124 days. The assessee has moved a petition for condonation of delay, requesting the Bench to condone the delay, in filing appeal. The learned Counsel therefore, adverted my attention to the affidavit filed in this regard citing reasons for condonation of delay and urged for a benign view and sought condonation of delay 124 days. Learned Counsel for the assessee submitted that because of the mistake of the advocate of the assessee, the delay of 124 days has resulted for which the assessee should not be penalized. However, learned DR for the revenue, opposed the prayer of the assessee, for condonation of delay and stated that appeal may be dismissed on account of the delay. A perusal of the affidavit gives me an impression of existence of mitigating circumstances to enable me to exercise my discretion in favour of the assessee. Accordingly, the delay is condoned.

Grounds of appeal raised by the assessee are as follows: 1. On the facts and circumstances of the case as well as law on the subject, the ld. CIT(A) has erred in confirming the action of the assessing officer in making addition of Rs. 33,32,677/-being opening cash balance available with the assessee. 2. It is therefore prayed that the addition made by the assessing officer and confirmed by the ld. CIT(A) may please be deleted. 3. Assessee craves leave to add, alter or delete any of the ground(s) either before or in the course of hearing of the appeal. 4. Succinctly, the factual panorama of the case is that assessee before us is an Individual. The assessee has e-filed his return of income on 27.03.2016, declaring total income of Rs.2,59,540/-. The assessee had also shown agriculture income of Rs.7,40,975/-. Thereafter, the case was selected for limited scrutiny through CASS. Accordingly, first statutory notice u/s 143(2) of the Income tax Act, 1961 was issued on 25.07.2016, by ITO, Wd.3(1)(4), Amreli which was served upon the assessee by RPAD on 03.08.2016. The notice u/s 142(1) of the Income tax Act, 1961 was issued on 11.01.2017, which was duly served upon the assessee. 2 During the course of assessment proceedings, the assessee attended from time to time and furnished various details called for. The assessee is an individual. He has derived income from job wok and agricultural income. The main issue related to scrutiny is of purchase of property. The assessee had purchased two properties of Rs.65,70,250/- and Rs.35,94,150/-respectively on 02.08.2014 with two other co- owners. On verification of the details filed by the assessee. It was observed by the assessing officer that assessee had purchased two lands at Moje Gam Jolwa, Tal. Palsana, R.S.No.91, Block No.87 & 88 for Rs.23,20,940/- (i.e. 1/3rd of Rs.65,70,250/-) & Rs. 12,70,374/- (i.e. 1/3rd of Rs.35,94,150/-) respectively with others. While asking about the source of investment, the assessee had explained that he had agriculture income and cash balance available with him from earlier years savings. By mistake, the assessee’s accountant did not mention the correct figure of opening cash in hand in the return of income. He had produced cash flow statement of F.Y. 2014-15 & earlier two years that is, of F.Y. 2013-14 & 2012- 13. On verification of cash flow statement of F.Y. 2014-15, it was seen by the assessing officer that assessee had shown opening balance, as on (01.04.2014) of Rs.33,32,677/-. On verification of the return of income filed by the assessee for A.Ys. 2014-15 & 2013-14, it was noted that assessee had not reflected the cash- in-hand in Column No.3 (ⅲ) (A). On verification of the purchase deed of both the properties it was seen that some amount paid by cheque and remaining amount paid by cash. The details of the said payment are as under:

Therefore, during the assessment proceedings, the assessing officer issued the show cause notice to the assessee to explain the transaction.

In response to show cause notice, the assessee had given his reply to the assessing officer, vide letter dated 04.12.2017 which is reproduced as under: "With reference to show cause notice dated 01.12.2017 received on same day on email stating therein as to why an addition of Rs.33,32,677/- has not been made in assessee's case. In that connection, the authorized representative of the assessee submitted the details as under:- (i)The Assessee is about 55 years old, reside at 5, Sardarnagar Street, kargadh Road, Amreli since his birth and involved in agricultural activities like creping, cultivating and growing different crops in his own agricultural lands for more than 30 years. In this context copies of land ownership form No. 7/12 are already given to your good self with letter dated 14.11.2017 in point no. 4.

However, the assessing officer, rejected the above contention of the assessee and held that assessee had failed to explain the opening balance, therefore, the amount of Rs.33,32,677/- was added to the total income of the assessee.

Being aggrieved by the said order of the Assessing Officer, the assessee filed an appeal before the Ld. CIT(A), but remained unsuccessful. Therefore, assessee is left with no other alternative but to knock on the doors of the Tribunal with this appeal praying for justice. 9. Learned Counsel for the assessee, vehemently argued that assessee is aged about 55 years and is primarily agriculturist having land in Saurashtra where he is growing the cash crops, like groundnut, cotton, cumin seeds and chillies. His holding of land is about more than 15 bighas. In addition to agriculture income, the assessee also does miscellaneous construction work on labour basis. It is due to this activity that he has non-agriculture income. The assessee had shown agricultural income in the return of income also, therefore, it cannot be said that assessee does not have agricultural income. During the year under appeal, the assessee, along with others, purchased two lands near Surat. His share in each of the lands is 1/3rd. The total cost of his share in the land is Rs. 35,91,314/- out of which assessee paid Rs.16,50,000/-, vide various cheques from his bank account and paid the sum of Rs.19,41,314/-in cash, out of his agricultural activities, other income, and past savings. During the assessment proceedings, detailed submissions were made vide seven letters by the Authorised Representative of the assessee and all documentary evidences were produced before the assessing officer. The assessee submitted the details of his agriculture land holding, agriculture produce bills, cash flow for three years including year under appeal and the preceding two years. The Ld. Counsel further submitted that the A. O. added the opening balance of assessment year (A. Y.) 2015-16, that is, previous year 2014-15, that is, as of 01-04-2014 as income of the year, which belongs to the previous year, hence, addition should not be made pertaining to the opening balance, which is not the income of the assessee in the current year under consideration. Therefore, Ld. Counsel for the assessee submitted that addition made by the assessing officer should be deleted.

On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand taken by the Assessing Officer, which I have already noted in my earlier para and is not being repeated for the sake of brevity.

I have heard, both the parties and carefully gone through the submission put forth on behalf of the assessee along with the documents furnished and the case laws relied upon, and perused the fact of the case including the findings of the Ld. CIT(A) and other materials brought on record. I note that during the assessment proceedings, the assessing officer asked various queries and the assessee submitted seven letters giving therein the reply to the queries raised and submitted the supporting documents. One of the items, the assessee submitted was summary of the cash flow for the year under appeal and two preceding years. Without any cogent evidence to prove the contrary in respect of Agriculture Income, the assessing officer picked up the figure of Opening Balance of the cash flow statement of assessment year (A. Υ.) 2015-16 and added the same to the income of the assessee for the A. Y. 2015-16. I find that even for A. Y. 2014-15, the agriculture income of the assessee as disclosed in return of income was Rs. 6.35 lacs and for the A. Y. 2015-16 it is Rs. 7.49 lacs. Apart from this assessee has Income from job work, interest income and past savings. The A.O. neither proved that the cash flow submitted was incorrect nor he brought any evidence to disbelieve it though the assessee submitted Land Records, Crop Details and Crop sales details and the crop details and crop sales details are duly supported by the Land records and the details furnished with it. Therefore, considering this factual position, addition made by the assessing officer should be deleted.

I also find that opening balance, that is opening cash balance of the previous years, cannot be added and cannot be treated as income of the assessee in the current assessment year, under consideration. The opening cash in hand, which is arisen and accrued in the previous years, should not be treated as income for the current year under consideration. The assessee also submitted Cash Flow for the financial year 2014-15 relevant to A. Y. 2015-16 vide the letter dated 14th November, 2017. The impugned sum of Rs.33,32,677 is not he income of the year under appeal. The figure of Rs.33,32,677 is the closing balance as on 31-03-2014, that is, the resultant figure of all the transactions of up to the closing hours of 31.03.2014. Therefore, previous year opening balance should not be treated as income of the assessee in the current assessment year under consideration. That is, admittedly and evidently, the Opening Balance of Cash Flow statement is neither the income of the Current Year nor the same is received during the year. It may be the income of any previous year but not of the year under reference and at the same time it might have been received in any previous year or years but definitely it is not received in the year under reference. The Hon'ble Supreme Court in case of ITO vs. Ch. Atchaiah [TS-5044-SC-1995-O], has held that the assessing officer must tax the right person and right income in the right assessment year. Opening balance pertains to previous years cannot be taxed in the assessment year under consideration. Under the Income-tax Act, 1961, income is chargeable to tax under Section 4 in the hands of the person who is legally liable to be assessed. Equally, under Section 3 read with Section 4 of the Act, income of a particular previous year can be assessed only in the corresponding assessment year. Therefore, an amount representing an opening balance, which has originated in an earlier previous year and is merely carried forward in the books of account, cannot ordinarily be assessed as income of the assessment year under consideration. Therefore, considering these facts and circumstances, I delete the addition of Rs. 33,32,677/-.

In the result, appeal filed by the assessee, is allowed.