SHRI BIKRAM SINGH,TARN TARAN vs. INCOME TAX OFFICER,WARD-1, TARN TARAN

PDF · subscribers
ITA 54/ASR/2018Status: DisposedITAT Amritsar20 December 2019AY 2014-153 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal directed the AO to allow a deduction for cash withdrawals from the savings account from the amount of unexplained deposits/concealed sales, as per the CIT(A)'s direction. Additionally, the Tribunal allowed further deduction of the returned income from the profit calculated at 8% on the reduced sales.

What were the facts?

The assessee declared an income of Rs. 2,35,500/-, but the AO made an addition of Rs. 11,91,500/- based on AIR information regarding substantial cash deposits in the assessee's savings bank account, exceeding the declared turnover. The AO estimated profit at 8% on the unexplained portion of deposits, treating it as concealed sales.

What were the issues?

Whether cash withdrawals from a savings account can be set off against unexplained cash deposits treated as concealed sales, and whether the returned income should be deducted from the estimated profit.

Which sections of the Income-tax Act were involved?

Section 44AD

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: SH. N. K. CHOUDHRY & SH. O. P. MEENA

Hearing: 20.12.2019Pronounced: 20.12.2019

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. N. K. CHOUDHRY, JUDICIAL MEMBER AND SH. O. P. MEENA ACCOUNTANT MEMBER I.T.A. No. 54/Asr/2018 Assessment Year: 2014-15

Sh. Bikram Singh vs. Income Tax officer, Prop. M/s Bikram Hardware Ward-1, Tarn Taran Store Noordi Adda, Tarn Taran [PAN: AWBPS 7201E] (Appellant) (Respondent)

Appellant by : Sh. P. N. Arora (Adv.) Respondent by: Sh. Charan Dass (D.R.) Date of Hearing: 20.12.2019 Date of Pronouncement: 20.12.2019

ORDER Per O. P. Meena, AM: This appeal filed by the Assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-1, Amritsar dated 30.10.2017 for the Assessment Year 2014-15.

2.

The ground no. 1 to 5 of the appeal relates to not allowing relief on account of cash withdrawal made from saving as well as Overdraft A/c of the assessee and the addition confirmed by the CIT(Appeal) is against the law.

3.

Briefly stated the facts of the case are that the assessee has filed showing return of income at Rs.2,35,500/- which was assessed at Rs.14,27,000/- by making an addition of Rs.11,91,500/- as per AIR information. The AO noticed that the

2 ITA No. 54/Asr/2018 (AY 2014-15) Bikram Singh v. ITO assessee has made cash deposits in his saving bank account with Punjab & Sindh Bank, Tarn Taran to the tune of Rs.2,43,50,000/- during the assessment year under consideration. The assessee has explained that the turnover during the year at Rs.51,56,250/- and the cash deposits in the saving bank account represents turnover of the year and cash entries rotated from current account after considering the version of the assessee. The AO has given credit of cash entry of Rs.35 lakh and agricultural receipts of Rs.8 lakh but still the cash deposits in his saving bank account, remained. Hence balance remained at Rs.200,50,000/- as against turnover of Rs.51,56,250/- on which net income of Rs.4,12,500/- has been shown accordingly. The AO held that the assessee has still the sales to the tune of Rs.148,93,750/- since the assessee’s cost falls under presumption provisions provided u/s 44AD, accordingly the net profit @ of 8% on the above turnover was estimated which worked out to Rs.11,91,500/-. Accordingly, the same was added to the total income.

4.

Being aggrieved the assessee carried the matter before CIT(A). However, the CIT(A) observed that the AO has not considered the cash withdrawals from the saving bank account made by the appellant from his SF account no. 881000075896 in Punjab & Sindh Bank, Tarn Taran which is also available with the appellant for redeposit in his bank account. As the AO has, not established nowhere in the order with the cash withdrawals has been utilized elsewhere. Therefore, the AO was directed to give credit of the cash withdrawals made by the appellant from the figure of unexplained deposit/concealed sales of Rs.1,48,93,750/- determined u/s 44AD of the Act @ of 8%.

5.

Being aggrieved the assessee filed this appeal before us. The Ld. counsel submitted that the CIT(A) has not allowed credit from the estimated profit @ 8% u/s 44AD of the income returned by the assessee at Rs.2,35,500/-.

3 ITA No. 54/Asr/2018 (AY 2014-15) Bikram Singh v. ITO 6. Per contra the Ld. Sr. DR supported the order of CIT(A).

7.

We have heard the rival submissions and perused the material available on record. We find that the Ld. CIT(A) has already directed the AO to reduce the amount of cash withdrawals made by the appellant from his SF account no. 881000075896 with Punjab & Sindh Bank from sales of Rs.148,93,750/. We therefore direct the AO to allow further deduction of returned income of Rs.2,35,500/- from the profit which will be worked out @ 8% from the reduced sales as per direction of CIT(A). Accordingly, the grounds of appeal taken by the assessee are partly allowed.

8.

In the result, the appeal of the assessee is partly allowed.

Order pronounced in the open court on December 20, 2019

Sd/- Sd/- (N. K. Choudhry) (O. P. Meena) Judicial Member Accountant Member Date: 20.12.2019 /GP/Sr. Ps. Copy of the order forwarded to: (1) The Appellant: (2) The Respondent: (3) The CIT(Appeals), (4) The CIT concerned (5) The Sr. DR, I.T.A.T.

More judgments on Section 44AD

All 2,222 judgments and leading authorities on Section 44AD →

Recent GST High Court judgments

Search GST case law →