COMMISSIONER OF INCOME TAX-I vs. NANIKRAM S JHAMTANI

TAXAP/920/2011 1/4 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL No. 920 of 2011 For Approval and Signature: HONOURABLE MR.JUSTICE V. M. SAHAI

HONOURABLE MR.JUSTICE N.V. ANJARIA ========================================================= 1 Whether Reporters of Local Papers may be allowed to see the judgment? 2 To be referred to the Reporter or not? 3 Whether their Lordships wish  to see the  fair copy of the judgment? 4 Whether this case involves a substantial question of law as to the interpretation of the constitution of India, 1950 or any order made thereunder? 5 Whether it is to be circulated to the civil judge? ========================================================= COMMISSIONER OF INCOME TAX-I - Appellant(s) Versus NANIKRAM S JHAMTANI - Opponent(s) ========================================================= Appearance : MRS MAUNA M BHATT for Appellant(s) : 1, None for Opponent(s) : 1, ========================================================= CORAM : HONOURABLE MR.JUSTICE V. M. SAHAI and HONOURABLE MR.JUSTICE N.V. ANJARIA Date : 21/06/2012 ORAL JUDGMENT (Per : HONOURABLE MR.JUSTICE N.V. ANJARIA) This Tax Appeal by the Revenue is directed against the order dated 21st  January 2011 of the Income Tax Appellate Tribunal, Ahmedabad Bench 'C' in ITA No. 897/Ahd/ 2009.

TAXAP/920/2011 2/4 JUDGMENT 1.1 The appellant has raised following question proposing it to be a substantial question of law involved in the appeal. “Whether the Appellate Tribunal is right in law and on facts in deleting the addition to the extent of Rs.2,15,562/­ as against the addition of Rs.27,04,785/­ made by the Assessing Officer?” 2.0 We   have   heard   Mrs.   Mauna   Bhatt,   learned   advocate   for   the appellant. 3.0 The   facts   involved   in   the   appeal   with   reference   to   which   the aforesaid question is proposed are thus the respondent assessee is a proprietary concerned engaged in the business of selling of clothes on whole­sale basis and selling of Punjabi suits and embroidery work etc. The assessee declared his total income Rs.14,88,490/­ for the Assessment Year 2005­06 and therein he disclosed gross profit of Rs.43,86,670/­ . This gross profit was 8.58% on the total volume of sales. The percentile gross profit in the immediately preceding year was 8.69%. During the search carried out at the place of the assessee, it was noticed that he was a proprietor and owner of a proprietary firm in the name of  M/s. K. P. Rakesh Kumar and he was also running business in different capacity from the same shop as private limited company in the name of K. P. Rakesh Kumar Cloth Pvt Ltd., and the respondent Nanikram S. Jhamtani was the main Director of that company which was carrying on the same business of garments. 3.1 In the statement of assessee recorded under Section 132(4), he declared the stock of Rs.99,09,905/­ in the books of proprietary firm and Rs.16,71,283/­ in the books of Private Limited Company. On the basis of difference in stock declared between one declared by assessee in his

TAXAP/920/2011 3/4 JUDGMENT statement, and one found in the actual inventory, the Assessing Officer finally added Rs.27,04,785/­ in the income of assessee as sales treating the same to be outside the books of account. 3.2 While   entertaining   the   assessee's   appeal,   the   Appellate (Commissioner) was of the view that accounts of the asseessee were not reliable. He rejected that books of accounts. He estimated the gross profit at 9% of the total sales and gave relief to the extent of Rs.24,89,223 confirming the addition to the extent of Rs.2,15,562/­. 4.0 The Revenue preferred appeal before the Appellate Tribunal which came to be dismissed as per the impugned order. The Tribunal was of the view that even as the discrepancy in the stock was found on estimated basis, the addition made in the income of assessee as unaccounted sale was not justified because it was on the basis of figure of total sales which cannot be treated as profit of the assessee and the net profit had to be arrived at, and such profit would qualify for deduction. 5.0 The Tribunal relied upon the decision of this High Court in CIT vs. Presidential   Industries,   258   ITR   654  for   the   proposition   that   'the amount of sales could not represent the income of the assessee, as the sales only represented the price received by the seller of the goods, only the realisation of the excess over the cost incurred could form part of the profit included in the consideration for the sales'. 5.1 The Tribunal observed as under: “.... The entire amount of the sales would not represent the income of the assessee who has not disclosed the sales. It is admitted fact that the   stock   during   the   course   of   survey   was found deficit/short fall. Therefore, it could be presumed   that   the   deficit   stock   was   sold

TAXAP/920/2011 4/4 JUDGMENT outside   the   books   of   accounts.   The   sales therefore represent price received by the seller of the goods. Only the realisation of the excess over the cost incurred could form part of the profit   included   in   the   consideration   for   the sales. No material is brought on record to the effect that the investments by way of incurring cost in acquiring the goods, which were sold had been made by the assessee and that the investment   was   also   not   disclosed.   The   ld. CIT(A)   noted   that   difference   in   stock   was worked out on oral statement of assessee which was not corroborated by actual figure. Earlier statement was also retracted. It is also a matter of   record   that   stocks   of   bothy   the   concerns were mixed up at survey.”

5.2 It was further observed that, “.....Even if higher GP rate is applied against unaccounted  sales,   as   made   by   the   AO,   the addition would be more or less the same as is considered by the CIT(A). We therefore do not find   any   error   in   the   order   of   the   learned CIT(A)   in   sustaining   part   addition   on   the matter in issue,  we confirm  his finding and dismiss the Revenue's appeal.” 6.0 The findings of the Tribunal are proper and are based on correct principle   of   law.   We   are   in   agreement   with   it.   In   the   facts   and circumstances no substantial question of law arises for consideration of this Court. 7.0 Accordingly, this Tax Appeal is dismissed. [V. M. SAHAI, J.] [N. V. ANJARIA, J.] Amit