Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, “C” BENCH : BANGALORE
Before: SHRI N.V. VASUDEVAN, VICE PRESEIDENT & SHRI PADMAVATHY S
IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESEIDENT AND SHRI PADMAVATHY S, ACCOUNTANT MEMBER
ITA No.432/Bang/2022 Assessment year : 2018-19
M/s. Karthik Estate, Vs. The Principal Commissioner 79/AP1, 79/1A1, of Income [Central], Kidiyoor Village, Bengaluru. Udupi – 576 103. PAN: AAQFK 0031M APPELLANT RESPONDENT
Appellant by : Ms. Sunaina Bhatia, Advocate Respondent by : Shri Rajesh Kumar Jha, CIT(DR)(ITAT), Bengaluru.
Date of hearing : 17.08.2022 Date of Pronouncement : 24.08.2022 O R D E R Per Padmavathy S., Accountant Member This appeal by the assessee is against the order of the Principal Commissioner of Income Tax (Central), Bengaluru [PCIT] dated 28.3.2022 for the assessment year 2018-19 passed u/s. 263 of the Income-tax Act, 1961 [the Act] on the following grounds:-
“1. The order of revision passed by the learned Principal Commissioner of Income tax [Central], Bengaluru, under Section 263 of the Act dated 28/03/2022, in so far as it is against the Appellant is opposed to law, weight of evidence, probabilities, facts and circumstances of the Appellant's case.
ITA No.432/Bang/2022 Page 2 of 19
The learned Principal Commissioner of Income tax is not justified in law and on facts to set aside the assessment order passed under section 143[3] of the Act dated 28/12/2019 and direct the assessing officer to modify the original assessment passed by the learned assessing officer, on the facts and circumstance of the case 3. The learned Principal Commissioner of Income tax is not justified in passing an order under section 263 of the Act, as the order passed under section 143[3] of the Act, was pursuant to proper enquiry by the learned assessing officer on the facts and circumstances of the case. 4. The learned Principal Commissioner of Income tax has passed an unsustainable order which is based purely on assumptions and presumptions. The order is arbitrary and full of surmises, without considering the relevant material and considering irrelevant materials. Consequently, the order passed is a perverse order on the facts and circumstance of the case. 5. The learned Principal Commissioner of Income tax has grossly erred in revising the order passed by the learned Assessing officer without appreciating that there is no error, much less prejudicial to the interests of the Revenue to warrant a revision and therefore the order passed by the learned POT is ultra vires to the scope of Section 263 and requires to be cancelled on the facts and circumstances of the Appellant's case. The direction to make thorough and detailed enquiry amounts to ordering fishing and roving enquires without any material in support thereof and consequently the impugned order passed is bad in law and is liable to be cancelled. 6. The learned Pr.CIT failed to appreciate that the additional income declared by the appellant of Rs. 3,00,00,000/- is only to cover up certain possible omissions / commission that might have crept in and the nature and source of such additional income is from the business of the appellant and the learned assessing officer after considering the submission of the appellant accepted the income returned by the appellant, on the facts and circumstances of the case.
ITA No.432/Bang/2022 Page 3 of 19
The learned Principal Commissioner of Income tax failed to appreciate that the Assessing Officer before completing the assessment order under section 143[3] of the Act on 03/12/2019 had made detailed enquiries calling for relevant records and documents and explanation pertaining to the matter at hand, the same being produced by the appellant during various instances during the assessment proceedings and further as per the provisions of section 153D of the Act an approval has been sought for passing the order of assessment and having applied their mind and considering the facts the order of assessment has been passed. Hence on the very same issue no action can be taken under Section 263 of the Act as the actions of the Assessing Officer is pursuant to applying his mind to the matter and in accordance with law. 8. The Appellant craves leave to add, alter, substitute and delete any or all the grounds of appeal urged above.” 2. The assessee is a partnership firm engaged in the business of real estate and also runs a boarding & lodging restaurant. It filed return of income on 3.10.2018 declaring an income of Rs.3,33,08,120. A search & seizure action u/s. 132 of the Income-tax Act, 1961 [the Act] was carried out in the case of assessee on 8.2.2018. A statement was recorded from Shri Hariyappa Kotian, Managing Partner of the firm, who admitted additional business income of Rs.3 crores to cover the discrepancies found during the course of the search. The case was selected for scrutiny and notice u/s. 143(2) was served on the assessee. The AO noticed that the assessee in the return of income filed has declared additional income of Rs.3 crores under the head ‘income from business’ and had paid taxes on the same. The AO upon verification of various documents submitted and explanation offered by the assessee, accepted the returned income and passed the order u/s. 143(3) of the Act.
ITA No.432/Bang/2022 Page 4 of 19
The PCIT noticed the fact that the assessee has admitted Rs.3 crores as business income in the hands of the assessee during the search proceedings and no explanation as regards the source and nature of receipts was submitted. He was of the view that income of the assessee should have been assessed as unexplained cash credit, rather than business income and added back as income u/s. 68 taxed at special rate u/s. 115BBE of the Act. He observed that the AO had not made any enquiry or verification on this issue and to that extent the order of the AO was erroneous and prejudicial to the interests of the revenue. He therefore issued a show cause notice to the assessee in this regard and after considering the submissions of the assessee, he concluded as follows:-
“7. I have considered the assessee’s submissions and have gone through the assessment records. It is evident from the assessment records that the Assessing Officer did not make any enquiries or verification with regard to source of cash receipt of Rs.3 crore as found during search proceedings. The Assessing officer allowed the claim of assesses regarding additional income as income from business without making any verification which he ought to have done during the assessment proceedings. 8. In view of the above facts, it is held that the Assessment Order passed by the Assessing Officer is erroneous so far as it is pre-judicial to the interest of the Revenue as per the provisions of Clause (a) of Explanation (2) to the Section 263 of the Income Tax Act, 1961. The claims of the assessee made during current proceedings require in depth enquiry and examination by the Assessing Officer. Hence, the assessment order dated 03.12.2019 is hereby set-aside to the file of the Assessing Officer for passing a fresh assessment Order after making thorough enquiry regarding the nature and source of entries found during search proceedings.
ITA No.432/Bang/2022 Page 5 of 19
It is further directed that the Assessing Officer will provide sufficient opportunity of being heard to the assesses during the course of the set-aside proceedings.” 4. Aggrieved, the assessee is in appeal before the Tribunal.
The ld. AR submitted that there was no lack of inquiry or inadequate inquiry by the AO. who after verifying and also after accepting the explanations and submissions made by the appellant during the assessment proceedings concluded the assessment accepting the income returned by the appellant. There was a thorough enquiry by the AO in the assessment proceedings and there is no lack of inquiry or inadequate enquiry which warrants the invocation of revision provisions under section 263 of the Act. The AO after duly applying his mind, has concluded the assessment.
It is further submitted that the order of assessment passed by the AO u/s. 143[3] of the Act is pursuant to the notice issued u/s. 143[2] of the Act. The said order of assessment has been concluded after duly verifying the facts of the case and further as per the provisions of section 153D of the Act, the said order of assessment has been passed after obtaining the approval of the Additional Commissioner of Income tax, Central Range, Mangaluru and consequently it is not only that the AO has applied his mind, but another superior officer after considering the observations and conclusions arrived at by AO has accorded the approval. Consequently, two officers having applied their mind and there is no lack of enquiry or inadequate enquiry in concluding the assessment proceedings passed u/s. 143[3] of the Act and thus, the very
ITA No.432/Bang/2022 Page 6 of 19
assumption of jurisdiction u/s. 263 of the Act fails and consequently the impugned order of revision passed under section 263 of the Act deserves to be quashed on this score itself.
The ld. AR drew our attention to the statement recorded from the Managing Partner of the assessee, where he has admitted the impugned amount as income of the assessee towards unaccounted receipts out of real estate business. He also submitted that in the computation of income (at page 12 of PB), the assessee has offered the impugned amount as business income. The assessee does not have any other income, other than business and has rightly offered the same under the head ‘business’. Therefore, there is no error in the order of the AO accepting the additional income offered as sourced from business of the asse.
The ld. DR submitted that the income offered is not out of normal course of business of the assessee, but offered as additional income. The amount offered is not recorded in the books of account and therefore the AO should have conducted proper enquiry with regard to the source of additional income and to that extent the assessment order is erroneous. He further submitted that since the additional income is not recorded in the books, it should be assessed as undisclosed income u/s. 68 and taxed at a higher rate and to this extent, the order of the AO is also prejudicial to the interests of the revenue.
We have considered the rival submissions and perused the material on record. The main source of income as per the return of
ITA No.432/Bang/2022 Page 7 of 19
income filed by the assessee is the income from business and that the adhoc amount of Rs.3,00,00,000 is declared under the head income from business. This supports the claim of the assessee that there is no other source of income other than the income from business. The PCIT has stated that the source of additional income declared of Rs.3,00,00,000 is not substantiated with evidence and should have been taxed as per the provisions of section 115BBE of the Act and based on this premise, he concluded that the order of the AO is erroneous and prejudicial to the interests of the revenue. Before proceeding further, it is apposite to take note of the relevant extract of section 263 and the Explanation (2) to section 263 of the Act, which read as under :- “Revision of orders prejudicial to revenue. 263. (1) The [Principal Chief Commissioner or Chief Commissioner or Principal Commissioner] or Commissioner may call for and examine the record of any proceeding under this Act, and if he considers that any order passed therein by the Assessing Officer 89[or the Transfer Pricing Officer, as the case may be,] is erroneous in so far as it is prejudicial to the interests of the revenue, he may, after giving the assessee an opportunity of being heard and after making or causing to be made such inquiry as he deems necessary, pass such order thereon as the circumstances of the case justify, 90[including,— **** Explanation 2.—For the purposes of this section, it is hereby declared that an order passed by the Assessing Officer 94[or the Transfer Pricing Officer, as the case may be,] shall be deemed to be erroneous in so far as it is prejudicial to the interests of the revenue, if, in the opinion of the Principal 95[Chief Commissioner or Chief Commissioner or Principal] Commissioner or Commissioner,—
ITA No.432/Bang/2022 Page 8 of 19
(a) the order is passed without making inquiries or verification which should have been made; (b) the order is passed allowing any relief without inquiring into the claim; (c) the order has not been made in accordance with any order, direction or instruction issued by the Board under section 119; or (d) the order has not been passed in accordance with any decision which is prejudicial to the assessee, rendered by the jurisdictional High Court or Supreme Court in the case of the assessee or any other person.” 10. Thus, from close scrutiny of the provisions of section 263, it is evident that twin conditions are required to be satisfied for exercise of revisional jurisdiction under section 263 of the Act i.e., firstly, the order of the Assessing Officer is erroneous; and secondly, it is prejudicial to the interests of the revenue on account of error in the order of assessment. The Bombay High Court in the case of Gabriel India Ltd. (1993) 203 ITR 108 has explained as to when an order can be termed as erroneous as follows:-
“From the aforesaid definitions it is clear that an order cannot be termed as erroneous unless it is not in accordance with law. If an income tax officer acting in accordance with the law makes a certain assessment, the same cannot be branded as erroneous by the Commissioner simply because, according to him, the order should have been written more elaborately. This section does not visualise a case of substitution of the judgment of the Commissioner for that of the Income-tax Officer, who passed the order, unless the decision is held to be erroneous. Cases may be visualised where the Income tax officer while making an assessment examines the accounts, makes enquiries, applies his mind to the facts and circumstances of the case and determines the income either by accepting the accounts or by making some estimate himself. The Commissioner, on
ITA No.432/Bang/2022 Page 9 of 19
perusal of records, may be of the opinion that the estimate made by the officer concerned was on the lower side and left to the Commissioner he would have estimated the income at a figure higher than the one determined by the Income tax officer. That would not vest the Commissioner with power to examine the accounts and determine the income himself at a higher figure. It is because the Income tax officer has exercised the quasi judicial power vested in him in accordance with law and arrived at a conclusion and such a conclusion cannot be termed to be erroneous simply because the Commissioner does not feel satisfied with the conclusion ………….. There must be some prima facie material on record to show that the tax which was lawfully exigible has not been imposed or that by the application of the relevant statute on an incorrect or incomplete interpretation a lesser tax than what was just has been imposed.” 11. There is no dispute that u/s. 263 of the Act, the PCIT does have the power to set aside the assessment order and send the matter for a fresh assessment if he is satisfied that further enquiry is necessary and the assessment order is prejudicial to the interests of the Revenue. However, in doing so, the PCIT must have some material which would enable to form a prima facie opinion that the order passed by the AO is erroneous, insofar as it is prejudicial to the interests of the Revenue. In the present case, the PCIT has not brought out any material on record to substantiate that the source of the amount declared during the search proceedings is anything other than the income from business of the assessee. The AO has given a clear finding with respect to additional income offered by the assessee as business income. The PCIT in his order has stated that further enquiry would have revealed that the additional income is from an undisclosed source and would have resulted in unexplained income to be taxed u/s.115BBE of the Act.
ITA No.432/Bang/2022 Page 10 of 19
This view of the ld. PCIT, in our opinion, is not the right reason for exercising revisionary powers u/s. 263 of Act, as the error envisaged by Section 263 of the Act is not one that depends on possibility as a guess work, but it should be actually an error either of fact or of law.
With regard to the argument that the assessee’s case requires to be considered in the light of the explanation (2) to Section 263 of the Act, we notice that the Hon’ble Gujarat High Court in the case of Shreeji Prints (P) Ltd. (130 taxmann.com 293 – Guj) while considering the explanation of Section 263 of the Act, has held that : -
“4 Being aggrieved by the order passed by the PCIT under section 263 of the Act, 1961, the assessee went before the Tribunal. The Tribunal, after considering the submissions made by the assessee and after considering the scope of power to be exercised by the PCIT under section 263 of the Act, 1961 came to be conclusion that the Assessing Officer has made inquiries in detail about two unsecured loans taken by the respondent assessee and observed as under: "13 In the light of the aforesaid judicial precedents in the present case what has to be seen is whether the AO has made enquiries about two loans taken from GTPL and PAFPL. If the answer is affirmative, then second question arises whether the acceptance of the claim by the AO was a plausible view or on the facts of the finding on the facts that the said funding of the AO can be termed as sustainable in law. We find that vide notice issued u/s.142(1) dated 13-10-2015 placed at Page No. 1 of Paper Book shows the AO vide item no.(iii) has asked the information regarding details of unsecured loan outstanding as on 31-3-2013 and the loans were squared up amounts in the format prescribed therein. In compliance to thereof, the assessee has furnished complete details of the unsecured loans outstanding/ squared up vide para 3 of his letter dated 2-11-2015 placed as Annexure-2 at page 4 of paper book. The assessee has also furnished details consisting of copy of ledger account, copy of acknowledgment of income filed for A.Y. 2012-13 and 2013-14 and copy of bank statement reflecting the
ITA No.432/Bang/2022 Page 11 of 19
payment received was paid during the financial year 2012-13 relevant to assessment year 2013-14 which are placed at paper book, page 9 to 49 in respect of GTPL as well as PAFPL. This indicate that the assessee has furnished account confirmation of the depositor, acknowledgment of income of the parties, audited balanced sheet and profit and loss account of the parties and bank pass book and bank statement of the parties. During the course of assessee proceedings, form these facts it is clear that the assessee has not only proved the from these facts it is clear that the assessee has not only proved the identity of the lenders but also the genuineness of the transactions and credit worthiness of the lenders. Accordingly, the Ld. AO after verifying the details of unsecured loans being satisfied, accepted the submissions of the assessee which leads to infer that the Assessing Officer had made full enquiries of unsecured loans by raising the queries and calling for the all information in respect of the loan taken along with details evidences in support thereof and the same were also duly replied by the assessee and on receipt of all the details of evidences, the unsecured loans received by the assessee were accepted by the Assessing Officer and the assessment was finalised u/s.143(3) of the Act on 15-3-2016. We also note that there was audit objection in the case of the assessee. The language of audit objection and show-cause notice under section 263 is same meaning thereby that the show cause notice u/s.263 has been issued by the PCIT Without going through assessment records and without exercising his own application of his mind. The assessee has not only filed complete details of Income-tax Return, audited balance sheet, profit and loss account and bank statement. The assessee further explained that both the these unsecured loans stands fully repaid as on the date and there is no capital creation by the assessee on this count. In view of these facts and circumstances, we are of the considered opinion that the order of the Assessing Officer is not erroneous nor it is prejudicial to the interest of revenue. It was also brought to the notice of the PCIT that entire share capital of GTPL being already tax, all the investment made by the said company recorded in its balance sheet stands explained tax in its hands itself and hence, "there is no question of adding the same amount in the hands of the assessee. As regards loans from PAFPL, it was submitted that assessee company has made voluntary disclosure of income of Rs. 1.5 crore under IDS 2016 in September 2016 and the said loan
ITA No.432/Bang/2022 Page 12 of 19
was repaid before making declaration. In view of these facts and circumstances, we find that the AO has made due enquiries. Since we find that the AO had made enquiries regarding unsecured loans and accepted the claim of the assessee after detailed enquiries." 15 The Pr.CIT had observed that Explanation 2 of section 263 of the Act is clearly applicable and it is clear that the Assessing Officer has passed the assessment order after making enquiries for verification which ought to have been made in this case. However, we find that the Pr. CIT has not mentioned in the show- cause notice issued under section 263 that he is going to invoke the Explanation 2 to 263 hence, invocation of Explanation in the order without confronting the assessee is not appropriate and sustainable in law in support of this contention, the ld. Counsel has placed reliance on the following decision: CIT v. Amir Corporation 81 CCH 0069 (Guj.), CIT Mehrotra Brothem -270 ITR 0157 (MP,CIT v. Ganpet Ram Bishnoi - 296 ITR 0292 (Raj.), Cadila healthcare Ltd. v. Cl 7, Ahmedabadh-1 [ITA no. 1096/Ahd/2013 & 910/Ahd/2014], Sri Saí Contractors v. ITO [ITO no. 109Nizag/2002] and Pyare lal Jaiswal v. CIT, Vamnesi [(2014) 41 taxmann.com 27 & (AII Trib.)]. It was contended by the Learned Counsel that clause -(a) & (b) of Explanation 2 of Section 263 are not applicable as the Assessing Officer has made enquiry and verification which should have been made. Further, in the show cause notice, the Explanation-2 of section 263 was not invoked by the PCIT and it was referred in the order u/s.263 of the Act. Therefore, in the light of decision of the Co-ordinate Bench of Mumbai ga in the case of Narayan Tatu Rane - 70 taxmann.com 227 (Mum. Trt.) [PB 153-1561 wherein held that explanation cannot laid to have over ridden the law as interpreted/the various High Courts where the High Courts have held that before reaching the conclusion that the order of the Assessing Officer is erroneous prejudicial to the interest of Revenue. The CIT himself has to undertake some enquiry to establish that the assessment order is erroneous and prejudicial to the interest of Revenue. The ld. Counsel relied on the decision of M/s. Amira Pure Foods Pvt. Ltd., v. PCIT in ITA No.3205/Del/2017 and Ahmedabad Tribunal in the case of Torrent Pharmaceuticals Ltd. v. DCIT [2018] 97 taxmann.com
ITA No.432/Bang/2022 Page 13 of 19
671 (Ahd. - Trib.). it is clear from the enquiries made by the Assessing Officer and submissions made by the assessee that the Assessing Officer has taken the plausible view which is valid in the eyes of law. The Assessing Officer was satisfied consequent to making enquiry and after examining the evidences produced by the assessee, he accepted the assessee's claim of loan similar view were also expressed by the Hon'ble Delhi High Court in the case of CIT v. Vodafone Essar South Ltd. [2013] 212 taxman 0184. We observe the Pr.CIT has drawn support from newly inserted Explanation 2 below section 263(1) of the Act introduced by Finance Act, 2015 w.e.f. 1-6-2015 for his action. The Explanation 2 inter alia provides that the order passed without making inquiries or verification 'which should have been made' will be deemed to be erroneous insofar as it is prejudicial to the interest of the Revenue. It is on this basis, the assessment order passed by the AO under section 143(3) of the Act has been set aside with a direction to the AO to pass a fresh assessment order. It will be therefore imperative to dwell upon the impact of Explanation 2 for the purposes of section 263 of the Act. The aim and object of introduction of aforesaid Explanation by Finance Act, 2015 was explained in CBDT Circular No. 19/2015 [F.NO.142I14/2015T PL], Dated 27-11-2015 which is reproduced hereunder: "53. Revision of order that is erroneous in so far as it is prejudicial to the interests of revenue. 53.1 The provisions contained in sub-section (1) of section 263 of the Income-tax Act, before amendment by the Act, provided that if the Principal Commissioner or Commissioner considers that any order passed by the Assessing Officer is erroneous in so far as it/s prejudicial to the interests of the Revenue, he may, after giving the assessee an opportunity of being heard and after making an enquiry pass an order modifying the assessment made by the Assessing Officer or cancelling the assessment and directing fresh assessment. 53.2 The interpretation of expression "erroneous in so far as it/3 prejudicial to the interests of the revenue" has been a contentious one. In order to provide clarity on the issue, section 263 of the Income-tax Act has been amended to provide that an order passed by the Assessing Officer shall
ITA No.432/Bang/2022 Page 14 of 19
be deemed to be erroneous in so far as it is prejudicial to the interests of the revenue, if, in the opinion of the Principal Commissioner or Commissioner. (a) the order is passed without making inquiries or verification which, should have been made; (b) the order is passed allowing any relief without inquiring into the claim; (c) the order has not been made in accordance with any order, direction or instruction issued by the Board under section 119; or (d) the order has not been passed in accordance with any decision, prejudicial to the assessee, rendered by the jurisdictional High Court or Supreme Court in the case of the assessee or any other person. 53.3 Applicability: This amendment has taken effect from 1st day of June, 2015." "17 We thus find merit in the plea of the assessee that the Revisional Commissioner is expected show that the view taken by the AO is wholly unsustainable in law before embarking upon exercise of revisionary powers. The revisional powers cannot be exercised for directing a fuller inquiry to merely find out if the earlier view taken is erroneous particularly when a view was already taken after inquiry. If such course of action as interpreted by the Revisional Commissioner in the light of the Explanation 2 is permitted, Revisional Commissioner can possibly find fault with each and every assessment order without himself making any inquiry or verification and without establishing that assessment order is not sustainable in law. This would inevitably mean that every order of the lower authority would thus become susceptible to section 263 of the Act and, in turn, will cause serious unintended hardship to the tax payer concerned for no fault on his part. Apparently, this is not intended by the Explanation. Howsoever wide the scope of Explanation 2(a) may be, its limits are implicit in it. It is only in a very gross case of inadequacy in inquiry or where inquiry is per se mandated on the basis of record available before the AO and such inquiry was not conducted, the revisional power so conferred can be exercised to invalidate the action of AO. The AO in the present case has not accepted the submissions of the assessee on various issues summarily but has shown appetite for inquiry and verifications. The AO has passed after making due enquiries issues involved impliedly after due
ITA No.432/Bang/2022 Page 15 of 19
application of mind. Therefore, the Explanation 2 to section 263 of the Act do not, in our view, thwart the assessment process in the facts and the context of the case. Consequently, we find that the foundation for exercise of revisional jurisdiction is sorely missing in the present case. 18 In the light of above facts and legal position, we are of the considered view that the AO had made detailed enquiries and after applying his mind and accepted the genuineness of loans received from GTPL and PAFPL, which is also plausible view. Therefore, we find that twin conditions were not satisfied for invoking the jurisdiction under section 263 of the Act. The case laws relied by the ld. CIT(D.R.) are distinguishable on facts and in law hence, by the ld. Counsel as well and we concur the same hence not applicable to present facts of the case. Therefore, in absence of the same, the ld. CIT ought to have not exercised his jurisdiction under section 263 of the Act. Therefore, we cancel the impugned order under section 263 of the Act, allowing all grounds of appeal of the Assessee." 5. The Tribunal has found that in the order passed by the PCIT, Explanation 2 of section 263 of the Act, 1961 is made applicable. The Tribunal observed that the PCIT has not mentioned in the show cause notice to invoke the Explanation 2 of section 263 of the Act 1961. Therefore, by invocation of Explanation in the order without confronting the assessee and giving an opportunity of being heard to the assessee is not appropriate and sustainable in law. 6. Thus, the Tribunal has considered in detail the aspect of revisional power to be exercised by the PCIT in the facts of the case and has given a finding of facts that the Assessing Officer has made inquiries in detail and after applying mind, accepted the genuineness of loans received by the respondent assessee from the aforesaid two companies and such view of the Assessing Officer is a plausible view, and therefore, the same cannot be said to be erroneous or prejudicial to the interest of the Revenue.” 13. The SLP against the above order of the Hon’ble High Court was dismissed by the Hon’ble Supreme Court, thereby the issue, that the explanation (2) to Section 263 of the Act could be invoked only in a
ITA No.432/Bang/2022 Page 16 of 19
very gross case of inadequacy in enquiring or where the mandatory enquiries are not conducted, has reached finality.
Further it is noticed that in the statement recorded u/s.132(4) the assessee has made a clear declaration that the source for the additional income offered is from the business. The relevant extract is reproduced below:-
“19. Do you have anything else to say?
Ans. Sir, as I have stated in earlier answers to the questions that I have received sales proceeds and advances from customers in cash which are not accounted in the books of account. The cash received from those transactions are paid for the expenses which arises for the business exigencies. In order to rectify the omission and commission that occurred in my accounts, I hereby offering an additional income of Rs. 7,00,00,000/- (Rs. Seven Crore) above to the regular income in the hands of my business entities. The details are as follow:-
Sl. Name of Income offered in Rs. F.Y for which No. the entities income offered Hariappa 1,00,00,000/- additional income 2016-17 1. Kotian (Prop.) (unaccounted fish sales) 2. Hariappa 3,00,00,000/- additional income 2017-18 Kotian (Prop.) (Unaccounted fish sales) 3. Karthik Estate 3,00,00,000/- additional income (unaccounted 2017-18 receipts out of real estate business)
Further, I would like submit that my estimated regular income for the F.Y. 2017-18 as an individual capacity and from other firms is Rs.2,50,00,000/-. The same will be offered after the finalization of the books of account.” 15. We also notice that in the letter filed before the AO during the course of assessment proceedings the assessee has made a detailed submission with regard to his business income as under :-
ITA No.432/Bang/2022 Page 17 of 19
Assessee firm was constituted on 04.12.2015 for the purpose developing a project by name Karthik Estate which consisted of saleable commercial area and premises of boarding and lodging. Copy of partnership deed is enclosed herewith. A detail of saleable and retained area of the premises is enclosed herewith. The project was commenced in the year 2015-16 and the project was completed on 23.11.2017 as per occupancy certificate issued by Muncipal Commissioner, City Corporation, Udupi. Copy of the occupancy certificate is enclosed herewith. Accordingly the revenue from sale of shops sold is recognised in the financial years 2016-17 and 2017-18. 2. As could be seen from the chart the total area of the premises is 4,369.20 sq mts (47,012.65) sq ft out of which 2,749.87 sq mts (29,588.65 sq ft) is retained by the assessee for its own purpose of carrying on business of lodging and boarding. Balance area of 1,619.33 Sq mts (17,424 sq ft) is sold by the assessee. 3. Detailed chart showing sale of shops is enclosed herewith. The income from sale of shops is offered as under: F.Y 2017- F.Y 2016-17 Total 18 Sale Rs.3,81,16,100 Rs.2,09,65,800 Rs. 5,90,81,900 Consideration Cost of Rs.2,78,13,293 Rs.1,26,85,651 Rs. 4,04,98,944 construction Gross profit declared from the project Rs. 1,85,82,956
As could be noticed from the Returns of Income the net profit declared is as under: F.Y 2016-17 : Rs. 37,75,583 F.Y 2017-18 : Rs. 32,87,351 Profit from project : Rs. 70,62,934 ----------------- 3.1 It is submitted that the gross profit and net profit declared is 31.45% and 11.95% respectively. Your goodself may also appreciate that the gross profit declared is much higher in any comparable cases. In addition to the substantial income offered by the assessee an additional income of Rs. 3,00,00,000 is also offered to tax to cover up omissions/commissions if any.
ITA No.432/Bang/2022 Page 18 of 19
On perusal of the above facts, it is evident that the assessee has no other source of income other than business income which fact has been repeatedly submitted by the assessee before the lower authorities. The AO has conducted enquiry and perused the details submitted and has taken a decision to accept the explanation provided by the assessee after proper application of mind. It is also to be noted that impugned sum is already offered to tax as business income and when the only source of income is business income, then the provisions of section 115BBE cannot be invoked to tax the income as ‘deemed income’. The PCIT has stated that the AO ought to have treated the income as “unexplained cash credit” that should have been added u/s.68. This contention is not tenable since for the purpose of invoking section 68, the cash credit should have been recorded in the books of accounts of the assessee for which he offers no explanation about the nature and source thereof or the explanation offered by him is not, in the opinion of the Assessing Officer, satisfactory. In assessee’s case Rs.3 crores is not recorded in the books of accounts and directly offered to tax in the statement of computation (page 12 of paper book) as additional income under the head profits and gains of business or profession.
In view of the above discussion, we are of the considered view that the PCIT is not justified in setting aside the order of the AO for examining the source of income of Rs.3,00,00,000 already offered to tax as business income. Accordingly the impugned order of the PCIT is quashed.
ITA No.432/Bang/2022 Page 19 of 19
In the result, the appeal by the assessee is allowed.
Pronounced in the open court on this 24th day of August, 2022.
Sd/- Sd/- ( N V VASUDEVAN ) ( PADMAVATHY S ) VICE PRESIDENT ACCOUNTANT MEMBER Bangalore, Dated, the 24th August, 2022. /Desai S Murthy / Copy to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT, Bangalore. By order
Assistant Registrar ITAT, Bangalore.