SHIVRAM RAMCHANDBHAI PATEL vs. INCOME TAX OFFICER

This tax appeal under Section 260A of the Income Tax Act, 1961 [for short 'the Act, 1961'] is at the instance of the assessee and is directed against the order passed by the Income Tax Appellate Tribunal, “SMC” Bench, Ahmedabad in the ITA No.860/Ahd/2015, dated 15/10/2018 for the A.Y 2006­07. 2. The appellant – assessee has proposed the following substantial questions of law for the consideration of this Court:­ (i) Whether on the facts and in circumstances of the case as well as on law the Tribunal was right in law in allowing partial relief of Rs.5,00,000/­ out of total addition made by AO of Rs.18,26,730/­? (ii) Whether on the facts and in circumstances of the case, the tribunal has erred in law and on facts in not appreciating the facts that, the Appellant is under no obligation to explain the “Source of the source”? C/TAXAP/381/2019 ORDER (iii) Whether   on   facts   and   circumstances   of   the   case,   Hon'ble Tribunal has erred in not deciding the ground in reference to challenge to the approval u/s.151 of the Income Tax Act?

The appellate tribunal while allowing the appeal preferred by the assessee in part recorded the following findings:­

I find that there are no arguments before me to dislodge the findings of the CIT(A). All that the assessee has submitted is that the lenders have categorically confirmed the fact of giving loans, and, for that reason these credits should be held to be genuine. As regards the alleged gift of Rs.4,00,000 and accumulated past savings which are alleged to be Rs.14,87,543, learned counsel has mainly placed reliance on the contentions before the authorities below and reiterated the same.   None   of   these   submissions,   however,   make   much   sense.   As regards the alleged gift of Rs.4,00,000/­ and alleged borrowings of Rs.1,53,100/­ from friends and relatives, I see no reasons to deviate from the well reasoned findings of the CIT(A) which have remained uncontroverted. I approve the same. However, as regards the claim of Rs.14,87,543/­ as accumulated savings and agricultural income, I am of   the   view   that   since   the   assessee   was   having   some   agricultural income,   an   amount   of   Rs.5,00,000/­   can   at   best   be   treated   as explained. To this extent, I uphold the plea of the assessee.

In view of the above discussions, I uphold the addition to the extent  of  Rs.13,26,730/­  and  delete the  addition  to  the extent of Rs.5,00,000/­.

Having heard the learned counsel appearing for the appellant and having gone through the materials on record, more particularly, the findings of fact recorded by the appellate tribunal, we see no good reason to disturb the impugned order. In our view, none of the questions as proposed can be termed as the substantial questions of law.

In the result, this appeal fails and is hereby dismissed. (J. B. PARDIWALA, J) (A. C. RAO, J) aruna