ARUNKUMAR J. MUCHHALA vs. THE COMMISSIONER OF INCOME-TAX-8

This   appeal   challenges   an   order   of   the   Income   Tax Appellate Tribunal dated 30­07­2014. 2. Shri. D. C. Jain, appearing for appellate has submitted that the   questions   of   law   at   page   No.   20   &   21   of   the   paper­book   are substantial questions of law deserving admission of this appeal.

The   factual   matrix   leading   to   the   appeal,   as   noted   by Assessing Officer are that appellant had filed return for the Assessment Year 1996­97 on 27­12­1996 declaring total income at Rs.6,00,570/­. CNR No : HCBM020283702014 Uploaded on - 21/08/2020 The return was processed u/s. 143 (1) (a) of the Income Tax Act, 1961 (for short I. T. Act), the case was taken up for scrutiny. The assessee had got income from rent, share of profit from R. F., Salary and income from other   sources.   Assessee  had  also  returned  the   income   of   his   minor children amounting to Rs.3,15,459/­. Notice u/s. 143 (2) of the I. T. Act was issued on 8­07­1998 fixing the date of hearing on 28­07­1998. Nobody appeared on behalf of assessee. A notice u/s. 274 (1) (b) of the I. T. Act was therefore, issued for said default fixing hearing on 7­8­ 1998 and another notice dated 30­07­1998 u/s. 142 (1), fixing the hearing on 07­08­1998 was issued. Appellant was called upon to furnish information.  Again, nobody  attended the  hearing,  however, a letter dated 06­08­1998, addressed by M/s. D. C. Jain, Advocates was received by the office on 12­08­1998. It was mentioned by the Advocate that his client would require 15 days to comply with details. Said Advocate attended the hearing on adjourned date and again sought time for the preparation. Nobody attended the next adjourned date i. e. 10­09­1998. Once again, notice u/s. 271 (1) (b) r/w. 274 of I. T. Act was issued and next date of hearing was informed. Some details were filed on 24­09­ 1998. However, the details in respect of points Nos. (I), (ii) and (ix) to (xix) of notice u/s. 142 (1) dated 30­07­1998 were not filed. Learned Advocate was asked to file proof of NRI gift received. There was no compliance of the same on 07­10­1998, but thereafter a letter was Uploaded on - 21/08/2020 received   on   23­10­1998,   stating   that   details   are   under   preparation. Again there was no compliance on 06­11­1998 and therefore, notice was issued. Advocate attended the date of hearing on 19­11­1998. He was requested to give details as under : I) Details of N. R. I. Gift alongwith nature of relationship with donee i.e. the assessee. (ii) Details in respect of the following remaining items in the notice u/s. 142 (1) dated 30­07­1998; item Nos. (i), (ii), (ix) to (xix), (iii) Letter of Authority Thereafter, also on some occasions, the matter was not attended and then when notices were issued, the assessee took time on the   point   of   preparation.   Further   information   was   called   from   the Assessee through Advocate on 21­01­1999. However, same response was received from the Assessee. It was submitted on behalf of assessee on   11­03­1999,   that   the   loan   and   interest   statement   was   under preparation and copy of the account of 8 parties from whom loans were taken with confirmations were under preparation. Further opportunity was not given by the Assessing Officer, taking into consideration the response and attitude of the appellant.

The   facts   emerged   further   were   that   the   assessee   had received NIR gift of Rs.33.82,224/­ by way of India Development Bonds from one Shri. Ashok Dhirajlal Parikh, who was friend of the assessee. Uploaded on - 21/08/2020 Further, the assessee had taken loan from Shri. Ajay Shah to the tune of Rs.18,00,000/­,   M/s.   Pooja   Corporation   Rs.   9,00,000/­,   Shri.   Ashok Mehta Rs. 21,00,000/­, Saibaba International Rs.2,40,000/­, Shri. Ashok Shah   Rs.   3,00,000/­,   Suraj   Maticland   (P)   Ltd.   Rs.   10,00,000/­, Muchhala   Magicland   Rs.6,06,000/­,   Arunkumar   &   Associates Rs.2,60,000/­,   Continental   Corporation   Rs.3,00,000/­,   M/s.   Muchhal Magicland   Pvt.   Ltd.   Rs.1,00,000/­,   Shri.   Chandulal   C.   Patel Rs.3,00,000/­. The Assessing Officer had come to the conclusion that since no confirmations have been given in respect of these amounts, they will have to be treated as unexplained cash credits and therefore the said amounts were added to the total income of the assessee. After the   calculation   the   total   gross   income   of   the   assessee   was   held   at Rs.1,26,88,794/­.

The   Appellant   preferred  appeal   to   the   Commissioner   of Income­Tax (Appeals), bearing No. CIT (A)XIX/IT/ROT­46/99­00 and challenged the said decision of the Assessing Officer. Appeal came to be partly allowed on 29­11­2010. It was found that explanation has been given in respect of some of the loan amounts and therefore, the said entries came to be deleted. Other entries were considered and no relief was given in respect of those remaining amounts.

Being   aggrieved   by   the   said   order,   Petitioner   preferred further appeal to the Income­Tax Appellate Tribunal bearing No. ITA Uploaded on - 21/08/2020 No.1341/Mum/2011. The said appeal came to be dismissed on 30­07­ 2014. Present appeal challenges the said order.

It has been vehemently argued on behalf of appellant that Books of accounts have not been maintained by the Petitioner and

It has been further submitted on behalf of appellant that the authorities below have failed to take into consideration the documents produced by the Appellant. The loan amounts were received by cheques and some of them were in respect of booking of the flats. The booking could not be materialized and therefore, cheques were returned and there was no credit at the end of the year. The amount ought not to have been held to be liable to be added in the income of the Petitioner.

Per contra, it has been submitted on behalf of Revenue that Uploaded on - 21/08/2020 the   orders   passed   by   the   said   Authorities   are   correct.   Many opportunities   were   given   to   the   Appellant   to   produce   relevant document/ documents in order to substantiate and prove his version. Appellant had failed to give the further details of the persons from whom the loan was allegedly taken. It was the bounden duty of the assessee to explain the nature and source of cash deposits. It has been therefore, rightly held that assessee can not take any advantage of the transaction as he had not kept any books of accounts. Reliance has been placed   on   the   decision   in  Sudhir   Kumar   Sharma   (HUF)   v/s. Commissioner of Income­Tax – III, Ludhiana reported in [2014] 224 Taxmann 178. It has been held that, “When during the assessment proceedings, Assessment Officer noticed that assessee had deposited huge amount of cash in his bank account; the addition of the said amount in the income of the assessee by invoking the provisions of Sec. 68 of Income Tax Act is justified. The ouns is on the assessee to explain nature and source of said cash deposits”. A Special Leave Petition was preferred challenging the above judgment; however, Supreme Court has dismissed the same and it has been reported in [2016] 69 taxmann.com 219 (SC).

The facts as emerged before the Assessing Officer appears to be not in dispute. The Appellant has not denied that he has received the said loan amount / cash deposits from those persons whose list has Uploaded on - 21/08/2020 been given in the order of Assessing Officer. He has revealed those names from the Bank account of the Appellant.  Now, Appellant intends to say that he has not maintained books of accounts and therefore, those amounts can not be considered. When Appellant is doing business, then it was incumbent on him to maintain proper books and/ or books of account. It may be in any form. Therefore, if he had not maintained it, then he can not be allowed to take advantage of his own wrong. Burden lies on him to show from where he has received the amount and what is its   nature.   Unless   this   fact   is   explained   he   can   not   claim   or   have deduction of the said amount from the income tax. Sec. 68 of I. T. Act provides that where the assessee offers no explanation about the nature and source of the credits in the books of account, all the amounts so credited   or   where   the   explanation   offered   by   the   assessee   is   not satisfactory in relation to the same then such credits may be charged to tax as income of the assessee for that particular previous year. It is to be noted here in this case that huge amounts have been credited in the account of the Appellant and he has not explained the nature of the same.   The   source   of   the   said   amount   has   been   discovered   by   the Assessing Officer from Bank Pass Book. It is to be noted that when the source  and nature has  been held to have been explained, the said amount has been deleted by the appellate forums. Now the dispute has remained   in   respect   of   amount   of   Rs.9,00,000/­   from   M/s.   Pooja Uploaded on - 21/08/2020 Corporation, Rs.7,00,000/­ from M/s. Pooja Enterprises, Rs.24,00,000/­ from   Shri.   Ashok   Mehta,   Rs.18,00,000/­   from   Mr.   Ajay   Shah.   No document   was   produced   in   respect   of   these   transactions   nor   the amounts have been confirmed from those persons, who are shown to have lent them. The authorities below have therefore, rightly held that nature of the transaction has not been properly shown by the Appellant.

The ratio of the authorities relied by the learned Counsel appearing for Appellant is not applicable here. In those cases, either the entries   were   confirmed   by   the   parties   in   whose   name   they   were standing  or  books   of  accounts  were  showing   the   cash  credits  from undisclosed source. Here in this case, at no earlier point of time, a firm stand was taken by the Appellant that he has not maintained books of account. Whenever a direction was given to produce the same in any form, it was replied by the Appellant that he wants time to prepare. Many   opportunities   were   given   by   the   Assessing   Officer   for   the production of relevant documents including books of account in the form of ledger, balance sheet, etc. However, such documents were never produced.     Non­production   of   the   document   is   different   from   not maintaining the Books of Account.   The Appellant has raised the said point of “books of accounts not maintained” for the first time before this Court.   The facts in the case of  Sudhir Kumar Sharma  (supra) are almost similar and therefore, the observations are binding. Uploaded on - 21/08/2020

When even after giving opportunities, The Appellant had failed to produce relevant documents and explain the nature and source of the amount received by him as narrated above; the order of the Assessment officer and the  appellate authorities  in respect of those  amounts is justified. We do not find any substantial question of law raised by the Appellant in this appeal and therefore, we proceed to pass following order. ORDER