THE COMMISSIONER OF INCOME TAX,TRICHUR vs. SMT.ANNAMKUTTY JOSE,TRICHUR

The assessee was a dealer in old spare parts and scraps. In the accounts for the previous year relevant for the assessment year 1991-92, assessee showed sundry credits of Rs.3,13,318. 90. When the assessee was called upon to furnish the names and addresses of creditors, the assessee furnished another balance sheet reducing the sundry credit to Rs.41,718/-. Even in the second round, the assessee did not furnish the names and addresses of creditors or confirmation letters from them. Since assessee did not prove the sundry credits, the Assessing Officer made addition. In the first appeal, addition was deleted by the appellate authority on the ground

We are unable to uphold the order of the Tribunal for the simple reason that Tribunal wrongly cast the burden on the department to prove sundry credits shown in the accounts of the assesssee. If assessee claims the amount as due to the creditors, it is for the assessee to prove the same through confirmation letters as and when demanded by the officer. In this case admittedly assessee did not furnish even the names and addresses of sundry creditors. Further, the nature of business is purchase and sale of old spares and scrap by the assessee. The assessee did not even establish the case that there is a practice of credit purchase in the nature of business. Even though there is no specific provision in the statute casting burden on the assessee to prove sundry credits, we feel the principles contained in Section 68 as well as in Section 69(c) are squarely applicable to sundry credits in the case of a trader. In fact credit purchases are nothing but expenditure and if sundry credits are not proved by the assessee, addition can be made by resort to Section 69(c) of the Income Tax Act. We are, therefore, unable to uphold the orders of the Commissioner(Appeals) as 3 well as that of the Tribunal confirming it holding that burden is on the Assessing Officer to prove sundry credits as representing income of the assessee. If the assessee does not prove the transactions, the sundry credits is to be disallowed which means it has to be added as income of the assessee. We, therefore, allow the department appeal by reversing the orders of the Tribunal and that of the first appellate authority and by restoring the assessment.

The next question raised by the department pertains to addition of Rs.4,000/- which was done based on a sales tax assessment on gross profit addition. Having regard to the smallness of the amount involved, we decline to go into the question raised. However, we allow the department appeal pertaining to the first question by reversing the order of the Tribunal as well as that of the first appellate authority and by restoring the assessment. C.N.RAMACHANDRAN NAIR Judge T.R.RAMACHANDRAN NAIR Judge pms