NARSIMULU GUNDLA,HYDERABAD vs. INCOME TAX OFFICER, WARD-15(3), HYDERABAD

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ITA 89/HYD/2018Status: DisposedITAT Hyderabad17 May 2019AY 2014-153 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal, following a coordinate bench decision, directed the Assessing Officer to adopt 3% of the cost of goods sold as the assessee's income, considering the nature of the business.

What were the facts?

The assessee, engaged in the IMFL business, did not maintain proper books of account. The Assessing Officer estimated profit at 5% of the cost of goods sold, which was upheld by the CIT(A).

What were the issues?

The primary issue was the estimation of income for an assessee who failed to maintain proper books of account for their IMFL business.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD “SMC” BENCH, HYDERABAD

For Respondent: Mr. Niranjan Dey – DR
Hearing: 15/05/2019

IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “SMC” BENCH, HYDERABAD BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER ITA No. 89/HYD/2018 (Asst. Year : 2014-15) Narsimulu Gundla, vs. ITO, Ward-15(3), Prop. Tinku Wines, Hyderabad. 12-1-1462, Shanti Nagar, Lalaguda, Secunderabad. PAN No. AFTPG 7580 H (Appellant) (Respondent) Assessee by : None. Department By : Mr. Niranjan Dey – DR Date of hearing : 15/05/2019. Date of pronouncement : 17/05/2019. O R D E R This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-7, Hyderabad, dated 09/11/2017 for the Assessment Year 2014-15. 2. The only issue involved in this appeal is estimation of income. 3. In this case, the Assessing Officer has estimated the profit of the assessee at 5% on the cost of goods sold, which was confirmed by the ld.CIT(A). 4. None appeared on behalf of the assessee. It is noticed that the ITAT, Hyderabad ‘B' Bench in the case of Yadagiri Kummari vs. ITO in ITA No. 2035/HYD/2018, dated 30/01/2019 has consistently

2 ITA No.89 /HYD/2018 (Narsimulu Gundla)

held that estimation of profit at 3% in IMFL business carried by the assessee is reasonable. 5. Ld. Departmental Representative strongly supported the orders passed by the authorities below. 6. I have heard ld. DR and perused the material available on record and gone through the orders of the authorities below. 7. The assessee is carrying IMFL business, but not maintained proper books of account, bills & vouchers. Therefore, the Assessing Officer has estimated the profit of the assessee at 5% on the cost of goods sold, which was confirmed by the ld.CIT(A). Under the similar lines of business, the coordinate bench of Hyderabad Tribunal in the case of Yadagiri Kummari (supra) directed the Assessing Officer to adopt 3% of the cost of goods sold as income of the assessee. Therefore, respectfully following the above referred to decision, I direct the Assessing Officer to adopt 3% of the cost of goods of liquor sold as income of the assessee. Thus, this appeal filed by the assessee is allowed. 8. In the result, appeal filed by the assessee is partly allowed. Order Pronounced in open Court on this 17th day of May, 2019. Sd/- (V. DURGA RAO) Judicial Member Dated: 17th May, 2019.

3 ITA No.89 /HYD/2018 (Narsimulu Gundla)

vr/- Copy to: 1. The Assessee - Narsimulu Gundla, Prop. Tinku Wines, 12-1-1462, Shanti Nagar, Lalaguda, Secunderabad. 2. The Revenue-ITO, Ward15(3), Hyderabad. 3. The Pr.CIT-7, Hyderabad. 4. The CIT(A)-7, Hyderabad. 5. The D.R., Hyderabad. 6. Guard file. By order

Sr. Private Secretary, ITAT, Hyderabad.

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