RAHUL THAKUR LH OF RAJESH THAKUR,SOLAN vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE SHIMLA, SHIMLA

Proceedings before lower authorities 2.1 The impugned assessment has been framed on the assessee- firm pursuant to search action u/s 132(1) on assessee group on 04- 11-2022. The case of the assessee belongs to ‘M/s Himgiri Beverages and Others’ Group of Cases. Post-search, notice u/s 148 was issued by Ld. AO to the assessee on 24-11-2023 and the assessee furnished return of income declaring income of Rs.90.73 Lacs. The case was subjected to scrutiny wherein various notices were issued by Ld. AO from time-to-time u/s 142(1) which were duly been responded to by the Assessee. 2.2 The first issue that arose during assessment proceedings was alleged unaccounted cash purchases from Shri Kapil Gupta. This addition was made on the basis of Annexure A-1, A-2 & A-3 as found and seized from the residential premises of Shri Kapil Gupta of M/s Himgiri Group during search action on 04-11-2022. The search findings on that group revealed that M/s Himgiri Beverages was not maintaining any regular books of account. The business transactions were noted in three diaries as maintained by Shri Kapil Gupta for Calendar Years 2020, 2021 & 2022. These diaries contained date wise details of accounted and unaccounted purchase and sale transactions by the said group. In these diaries, few entries were mentioned as ‘Rajesh’. The same was identified as Shri Rajesh Thakur as associated with M/s Rajput Wines, M/s Rajta Wines and M/s Ram Parkash. The statement of Shri Kapil Gupta was recorded u/s 132(4) and corroboration of these entries was sought to be done on the basis of excise records and evidence seized from the premises of Shri Inder Kalta and his books of accounts. It was concluded that the entries recorded as “802” pertain to unaccounted sale of liquor and made without a valid excise permit. The statement of Shri Rajesh Thakur was also recorded who admitted to have purchased unaccounted liquor from M/s Himgiri Beverages through various entities. Total amount as paid by Shri Rajesh Thakur to Shri Kapil Gupta on account of unaccounted purchases for AY 2020-21 was quantified at Rs.47 Lacs. This issue was confronted to the assessee during assessment proceedings and the assessee was show-caused. 2.3 During assessment proceedings, the assessee refuted such allegation of Ld. AO. In sum and substance, it was contended that this was unverified oral statement without any concrete and corroborative evidences which could not be used against the assessee. The assessee was only one of the partners in M/s Rajesh Kumar & Co. and the statement of other partners was not taken. The department could not identify the concern to which alleged transaction relates. The assessee also opposed reliance on dumb documents as found during search on third-party premises. The presumption of Sec. 132(4A) and Sec. 292C could not be invoked against the assessee. The assessee also stated that Shri Kapil Gupta retracted from the statement. However, by referring to various case laws and raising presumption of Sec. 132(4A) & Sec. 292C, all these submissions stood rejected by Ld. AO. Finally, the amount of Rs.47 Lacs was added to the income of the assessee as out-of-book purchases. Similar additions of Rs.415 Lacs, Rs.188 Lacs & Rs.200 Lacs were made for AYs 2021-22, 2022- 23 and 2023-24 respectively. These additions were made on protective basis in the hands of Shri Rahul Thakur (Legal heir of Shri Rajesh Thakur). Upon further appeal, Ld. CIT(A) confirmed substantive additions and rejected plea of addition of profit element. The protective addition for Late Shri Rajesh Thakur was deleted subject to the rider that if a stand was taken by the assessee or higher judicial forum hold that the unaccounted cash expenditure relates to M/s Rajput Wines, the said addition would stand confirmed. 2.4 In AY 2022-23, the assessment was framed u/s 143(3) on 27-09- 2024 wherein Ld. AO made three other additions of out-of-book sales for Rs.17.48 Lacs, addition of unexplained money u/s 69A for Rs.3.50 Lacs & Rs.41.82 Lacs respectively. 2.5 The addition of Rs.17.48 Lacs is alleged cash sales by Shri Rajesh Thakur to Shri Inder Kalta. The same was on the basis of Pages 175 to 201 of Annexure A-8 as found and seized from business premises of M/s Rajput Wines and assessee at Gopal Building. These pages contained details of cash received from Shri Inder Kalta in lieu of cash sales of liquor. During search, statement of Shri Ashish Rajta was recorded u/s 131(1A) who admitted about unaccounted sales by Rajesh & Co. to Shri Inder Kalta. The statement of Shri Ashish Rajta was confronted to Shri Rajesh Thakur u/s 132(4) and he concurred with the same. Similar entries were found recorded on seized mobile phone of Shri Inder Kalta wherein the entries were found recorded in the name of ‘Rajesh Solan’. Such unaccounted sales were quantified at Rs.206.13 Lacs for AY 2022-23 and Rs.336 Lacs for AY 2023-24. After rejecting assessee’s submissions, Ld. AO computed average Gross Profit of 5.48% for FYs 2019-20 to 2021-22 which was enhanced by 3% on account of savings in accounting cost and fixed expenses on unaccounted sales. The Gross Profit (GP) rate of 8.48% was accordingly applied to unaccounted sales to compute unaccounted income of the assessee as business income in AYs Since the assessee failed to establish as to in whose hands these transactions would be assessed, protective addition was made in the hands of Shri Rajesh Thakur through legal heir Shri Rahul Thakur. The Ld. CIT(A) upheld substantive addition but deleted protective addition with identical rider. 2.6 The addition of Rs.3.50 Lacs represent cash transaction of Shri Rajesh Thakur with Shri Kamal Singla. This addition was based on Page Nos.220 to 250 of Annexure-8 as found from business premises at Gopal Building. Shri Ashish Rajta stated that the same represent cash loan taken by an employee Shri Kamal Singla of Paradise Distilleries which stood repaid by him. The Ld. AO added the amount of Rs.3.50 Lacs since assessee failed to establish that this cash was generated from business activity. The source of cash loan remained unascertained. Similar protective addition was made in the hands of Shri Rajesh Thakur through legal heir Shri Rahul Thakur. The Ld. CIT(A) confirmed the substantive addition but deleted protective addition with identical rider. 2.7 The last addition of Rs.41.82 Lacs pertain to certain cash transaction which stems from documents seized from Gopal Building as Annexure A-2. Shri Ashish Rajta confirmed that the transaction represents advances given to various employees of the assessee. Shri Rajesh Thakur concurred with the statement of Shri Ashish Rajta. Finally, this amount was added as unexplained money u/s 69A since the sources of cash advances remained to be established by the assessee. Similar protective addition was made in the hands of Shri Rajesh Thakur through legal heir Shri Rahul Thakur. The Ld. CIT(A) confirmed the substantive addition but deleted protective addition with identical rider. 2.8 In AY 2023-24, Ld. AO made addition of unaccounted cash purchases from Shri Kapil Gupta for Rs.200 Lacs. The out-of-book sales to Shri Inder Kalta were estimated at GP rate of 8.12% which resulted into addition of Rs.27.28 Lacs on similar lines. The third addition represent out-of-book sales for Rs.114.77 Lacs. During search at Gopal Building, a day book of sales for the month of Sept. / Oct. 2022 was available whereas the day book of period stood destroyed as confirmed by Shri Dharma Pal in statement u/s 132(4). Total cash collection as per the day book was quantified by Ld. AO at Rs.14,13,50,748/- on which Ld. AO applied GP rate of 8.12% to make addition of Rs.1,14,77,681/- u/s 28. Similar protective addition was made in the hands of Shri Rajesh Thakur through legal heir Shri Rahul Thakur. The fourth addition was for Rs.51.10 Lacs which represent payment of salary and rent in cash, the evidences for which were found during search on assessee. The same were added as unexplained expenditure and added to the income of the assessee. Similar protective addition was made in the hands of Shri Rajesh Thakur through legal heir Shri Rahul Thakur. Another addition of Rs.5,31,650/- was made which represent cash found from Gopal Building.

We find that similar arguments have been accepted by us in the case of Smt. Ranjana Kalta & Ors. (supra). Therefore, taking the same view, we would accept the prayer of Ld. AR. Therefore, protective addition as made in the hands of Shri Rajesh Thakur on account of unaccounted purchases for AYs 2020-21 to 2022-23, as impugned before us, stand deleted. The addition of profit element on unaccounted purchases as made from Shri Kapil Gupta would be considered in the hands of M/s Rajesh Kumar & Co. In the case of M/s Kalta Liquors which has similar retail background, we have estimated profit element of 3% of total cash collection. Taking the same view, we direct Ld. AO to apply the profit element of 3% on unaccounted purchases of Rs.47 Lacs & Rs.415 Lacs for AYs 2020-21 and 2021-22 which would result into addition of Rs.1,41,000/- for AY 2020-21 and addition of Rs.12,45,000/- for AY 2021-22. This addition would be made in the hands of M/s Rajesh Kumar & Co. The appeals of M/s Rajesh Kumar & Co., for these two years, stands partly allowed.

For AYs, 2022-23 & 2023-24, the quantum of unaccounted purchases is Rs.188 Lacs and Rs.200 Lacs. However, Ld. AO has made estimated addition on total cash collection as found noted in the seized documents. From the enumerated facts, it clearly emerges that the assessee being retail vendor has indulged in out-of-books purchases as well as out-of-books sales. The unaccounted purchases have close nexus with unaccounted sales as carried out by the assessee. This is further supported by the fact that no discrepancy has been found during search in physical stock as held by the assessee which would mean that the unaccounted purchases of stock were followed by unaccounted sales. It is also quite logical that without purchases, there could be no sales. Until the stock was purchased by the assessee, the same could not be sold. These transactions would certainly have one-to-one correlation and it is quite obvious that the unaccounted purchases would be sourced out of unaccounted cash collection on sales. The assessee does not have any other business activity or any other source of income. Therefore, in our considered opinion, separate addition of unaccounted gross purchases could not be sustained in the hands of the assessee. The quantum of unaccounted sales for AY 2022-23 is Rs.2,06,13,800/- whereas the said figures for AY 2023-24 is Rs.3,36,00,000/-. Both these figures far exceed the quantum of unaccounted purchases of Rs.188 Lacs & Rs.200 Lacs for AYs 2022-23 & 2023-24 respectively. Therefore, the separate addition of Rs.188 Lacs and Rs.200 Lacs stand deleted. On unaccounted sales, Ld. AO is directed to apply profit rate of 3% which would sustain addition of Rs.6,18,414/- for AY 2022-23 and addition of Rs.10,08,000/- for AYs 2023-24. The impugned addition, in the hands of M/s Rajesh Kumar & Co., stand restricted to that extent. The protective addition of Rs.17,48,050/- as made in the hands of Late Shri Rajesh Thakur for AY 2022-23 stand deleted. The corresponding grounds of respective appeals stand disposed-off accordingly.

The addition of Rs.3,50,000/- as well as Rs.41,82,780/- clearly represent advances made by the assessee-firm M/s Rajesh Kumar & Co. and the same do not have any income element. These advances have been sourced out of unaccounted sales by M/s Rajesh Kumar & Co. Therefore, both the additions, on substantive basis in the hands of M/s Rajesh Kumar & Co. as well as on protective basis in the hands of Late Shri Rajesh Thakur stand deleted. The corresponding grounds of respective appeals stand disposed-off accordingly.

In AY 2023-24, the addition of Rs.1,14,77,681/- represent profit element on out-of-book sales. However, the submissions of the assessee are that these are recorded sales. The amount as recorded in these day books, as tabulated by Ld. AO, are as under: - Amount (in Rs.) Particulars Annexure A-3 Annexure A-4 Annexure A-5 Annexure A-1 Total (Sept., 2022) (Oct., 2022) (Sept., 2022) (Oct., 2022) Cash collections 1,56,75,647/- 7,62,23,237/- 1,36,14,049/- 3,58,37,815/- 14,13,50,748/- Total Bank deposits 1,43,39,340/- 5,64,09,940/- Nil 3,30,05,075/- 10,37,54,355/- out of this cash Balance / cash 13,36,307/- 1,98,13,297/- 1,36,14,049/- 28,32,740/- 3,75,96,393/- expenses in various heads The Ld. AO has applied GP rate on gross cash collections of Rs.14,13,50,748/-. However, it could clearly be seen that out of these collections, the amount of Rs.10,37,54,355/- has been deposited by the assessee in regular bank accounts which could not be considered to be unaccounted sales of the assessee since the same stood already offered to tax, being part of regular books of accounts. On the remaining balance of Rs.3,75,96,393/-, taking the same view, we direct Ld. AO to apply GP rate of 3% which comes to Rs.11,27,892/-. The impugned addition stands restricted to that extent. Consequently, separate addition of cash expenditure for Rs.51.10 Lacs and cash found for Rs.5,31,650/- could not be sustained. Both these additions stand deleted.

The last addition is protective addition of Rs.77.23 Lacs which represent cash found from the premises of Shri Rajesh Thakur. As per the statement of the assessee, this cash belongs to M/s Rajesh Kumar & Co. which is a retail vendor. In this firm, majority of the sales are in cash and the assessee duly furnished cash book of M/s Rajesh & Co. to establish availability of cash as found during the search. In our considered opinion, once the cash book has been furnished which shows ample availability of cash as found during search, the onus of the assessee stood discharged and therefore, no such addition could be sustained. We are also of the opinion that the telescoping benefit of estimated addition in all the four years could be granted to the assessee against cash found since this firm do not have any other source of income. Considering these twin facts, this addition is to be considered substantively in the hands of the assessee and the same stand deleted. The corresponding grounds of appeal stand allowed.