SHRI SUNIL SOJATIA,INDORE vs. THE ACIT CIRCLE -2(1), INDORE

आदेश / O R D E R

PER KUL BHARAT, J.M: ITA No.312/Ind/2015:

Appeal by the assessee is directed against the order of

CIT(A)-1, Indore dated 19.1.2015 pertaining to the

assessment year 2010-11. The assessee has raised

following revised grounds of appeal:

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Assisted Scrutiny Selection (CASS) for scrutiny

assessment. The assessment proceedings were initiated by

issuing notice u/s 143(2) of the Income Tax Act, 1961

(hereinafter called as ‘the Act’). In response thereto, the

assessee made representation before the Assessing officer

and filed the requisite details. However, the A.O. made

addition on account of lower withdrawal of Rs.4,80,000/-

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

and further made addition of Rs.2,05,383/- in respect of

insurance premium paid and Rs.7,25,000/- in respect of

transfer expenses and sale of agricultural land. The A.O.

also made addition by invoking the provisions of section

50C of the Act of Rs.35,46,018/-. The A.O. made addition

of Rs.3,70,000/- in respect of the loans taken from his

children. Further, the A.O. made disallowance of interest

paid on term loan of Rs.9,38,756/-, disallowance of

agricultural income of Rs.2 lakhs, cash deposited in the

bank of Rs.7 lakhs, purchase of shares of Rs.17,78,522/-

and further, the difference in disclosing the interest income

of Rs.42,461/-.

CIT(A) who partly allowed the appeal. In respect of the

lower withdrawals, the Ld. CIT(A) reduced the addition to

Rs.4,17,500/-, deleted addition made on account of

insurance premium paid and confirmed the addition of 4

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Rs.7.25 lakhs claimed as transfer expenses. The Ld. CIT(A)

affirmed the disallowance of deduction u/s 54B of the Act,

confirmed the addition made on account of loan received

from children and also confirmed the addition on the

expenses in respect of interest paid to ICICI home term

loan. He further confirmed the addition made on account

of agricultural income being income from other sources

and in respect of the addition made on account of booking

advances of Rs.7 lakhs. The Ld. CIT(A) gave partial relief of

Rs.3,70,000/- and sustained the addition of Rs.3,30,000/-.

Further, the Ld. CIT(A) sustained the addition in respect of

bank deposits and also confirmed the addition made in

respect of the gift received from mother of Rs.15 lakhs.

Apropos to Ground Nos.1 to 13, the Ld. Counsel for the

assessee reiterated the submissions as made in the written

submissions of the assessee, which are reproduced below:

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Sunil Sojatia, Indore A.Y 2010-11 Appeal No. ITA No. 312/IND/2015

S Y N O P S I S

Source : Salary from Divya Prabhat Publications Pvt Ltd., House Property Income, Capital Gains, Interest income, Agricultural Income.

Return : 13.11.2010 at Rs.18,70,500/- (PB 42-50) & Agricultural Income Rs. 2,00,000.

Assessment order : 02.01.2013. Assessed Income – 1,08,57,210/- U/s 143(3)

The order of the ld AO was challenged before the ld CIT(A). Detailed proceedings were conducted by the ld CIT(A). The pleadings before ld CIT(A) are given in the order of ld CIT(A) as under: Proceedings Pg/ Para Grounds of Appeal Pg. 1 para 1 Order of ld AO Quoted Pg. 5 para 2 W.S. to ld CIT(A) reproduced Pg. 8 para 3 Remand Report dt. 07.03.2014 Pg. 17 para 4 Rejoinder Pg. 19 para 5 Notice u/s. 251 by ld CIT(A) Pg. 22 para 6 Reply by assessee Pg. 23 Findings of ld CIT(A) Pg. 30 para 7

Ld CIT(A) confirmed/ deleted the following additions, which are challenged before your honours as under:

Gr. No. Gr. No Ground AO CIT(A)(deleted) CIT(A) (from (from /Enhanced confirmed Original Revised (Before Your Grounds) Grounds) Honours) 2. 2. Low House Hold 4,80,000 (62,500) 4,17,500 Withdrawals 3. 3. Disallowance of 7,25,000 - 7,25,000 Transfer exp on sale of agricultural land 4. 4. Disallowance of 35,46,018 35,46,018 Deduction u/s54B 6

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

The grounds are taken as per the revised grounds of appeal. Ground-wise submissions are made as under:

GROUND NO.2: LOW HOUSEHOLD EXPENSES RS. 4,17,500/- AO para 5. CIT(A) pg. 30 para 8.

FACTS The family of the appellant consists of the following:

Mother – Smt. Kanta Sojatiya

Sunil Sojatiya Prabhat Sojatiya Wife- Sapna Wife- Sojatiya Sapna Sojatiya

3 Children [Sanjana, Mayank, 2 Children Sujal (Shanay)] [Priyank, Tanya]

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Household expenses shown by the appellant family are as under: Particulars Debited by Debited by PB Ref. Sunil Prabhat A. Expenses Other Sunil Prabhat PB 49 Household expenses 1,20,000 3,37,101 PB 56 Wife Wife PB 179 26,500 45,000 HUF HUF 36,000 36,000 Tution/ 1,75,500 1,37,700 PB 49, 56 Education Fees TOTAL (A) 3,58,000 5,55,801 B. Investments LIC Premium 2,66,802 6,66,767 PB 48 Medical 7,153 566 PB 47 Insurance Personal 3,52,856 PB 47 Accident Policy TOTAL (B) 2,73,955 10,20,189 TOTAL 6,31,955 15,75,990 EXPENSES (A) + (B)

It is also a pertinent fact that: - a. Appellant owns the house. b. Housing loan was taken for construction of house. Interest on same was booked separately in capital account (apart from household expenses). c. Assessee does not own any vehicle in personal capacity. Thus, household expenses are bound to be less.

WHAT THE LD AO DID? a. Ld AO quoted the capital account of the appellant showing drawings of Rs. 1,20,000/-. Further, he alleged that the assessee have 3 school going children and directorship in 3 companies and partner in firm. He cannot survive at Rs. 8,000/- p.m. Thus, he added Rs. 4,80,000/- to the income of the assessee. The total household expenses, therefore were estimated at Rs. 6,00,000. No basis was given for arriving at an ad hoc figure of Rs. 6,00,000 (i.e. Rs. 50,000 p.m.)

Disclosed (as per ld AO) Rs. 1,20,000 Undisclosed (Estimated) Rs. 4,80,000 TOTAL Rs. 6,00,000 8

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b. A pertinent fact is that he also contended that the capital account does not reflect the life insurance premium, Medical Insurance Premium and Personal accident premium, whereas the same was claimed under deductions u/s 80C and 80D. A separate addition for same was made at Rs. 2,05,383.

WHAT THE LD CIT(A) DID? a. Ld CIT(A) accepted the adhoc estimation of the ld Assessing Officer at Rs. 6,00,000 again without any basis. However, as per the ld CIT(A), since the capital account of assessee, wife and HUF showed a household withdrawal of Rs. 1,82,500; the same were deducted and balance addition of Rs. 4,17,500 was done. Particulars Drawings Educatio PB Ref. in capital n expenses account Assessee 1,20,000 26,600 PB 49 Sapna Sojatia 26,500 1,07,800 PB 56

Sunil Omprakash 36,000 41,100 PB 179 Sojatia (HUF) Total 1,82,500 1,75,500

b. The ld CIT(A) gave relief of Rs. 62,500 considering withdrawals of wife (Rs. 26,500) & HUF (Rs. 36,000). No credit of education expenses was given which was shown separately.

SUBMISSIONS: a. There is no basis for estimation of household expenses of Rs. 50,000 p.m. Appellant has already justified that a huge household expenses have been debited in the family to the tune of Rs. 22,07,945.

b. The following facts are very important for estimation of household expenses: (i) School fees Rs. 3,13,700 was shown separately in capital account. This is for 5 children. (ii) Other Household expenses of family shown Rs. 6,00,601. (iii) House was owned by assessee. (iv) There were no vehicles (two wheelers/ four wheelers) in personal capacity. (v) No evidence of any other expenses were found. (vi) Also, the appellant along with his wife own agriculture land (Refer income & exp account at PB 56) and the basic food, vegetable and milk requirements are fulfilled from the same.

It is therefore prayed that the household expenses are very reasonable and therefore no addition is called for such an adhoc addition, which is not based on any evidence. 9

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GROUND NO.3: TRANSFER EXPENSES ON SALE OF AGRICULTURAL LAND RS. 7,25,000 AO para 6. CIT(A) pg. 31 para 10. FACTS 1. Assessee had sold an agricultural land to Samridhi Indore Town Planner P Ltd for Rs. 1.36 crores. Capital gains was claimed to be exempt u/s. 54F, which is contested in other ground. 2. On sale of said agricultural land, transfer expenses of Rs. 7,25,000 were paid, which were denied by ld lower authorities while computing the capital gains. 3. As per clause 15 of the agreement, the expenses of registry were to be borne by the assessee, the seller. PB 189, para 15. 4. The total transfer expenses are Rs. 14,50,000 on sale of agriculture land at Rau. Assessee had 50% share i.e. Rs. 7,25,000 which was debited in the capital account PB 49. 5. The same was claimed to be paid by cheque to Iqbal Khan. Registry for sale of land was dated 06.01.2010. The stamps were purchased on 29.12.2009. Iqbal Khan, who is stamp vender, helped the assessee in getting the registration formalities completed. Payment was made for stamp charges and registration charges. 6. Ld AO merely held that no evidence was available for expenses on registration. He disallowed the entire expenses of assessee Rs. 7,25,000. 7. Ld CIT(A) held that the assessee had stated to have sold the land through Iqbal Khan. Stamp vendor’s name on Stamp Paper is written as Sh. Narendra Joshi. Thus, the transfer expenses could not be justified; and he therefore made disallowance of same.

SUBMISSIONS: a. The fact that the transfer expenses were to be borne by assesssee is clear from the Registry. PB 189 para 15. The letter in this regard from ‘Samridhi Indore Town Planner Pvt. Ltd’ (Purchaser) is at PB 69. b. The undisputed fact is that the stamps were purchased. Registry was done. Thus, it is proved that the expenses were infact incurred. No evidence was brought on record by ld AO that the registry expenses were borne by the buyer.

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c. So far as the payment of expenses to M. Iqbal Khan is concerned; the ledger extract for payment to Iqbal Khan in books of assessee is at PB 70. The registry expenses are paid through ICICI Bank, chq no 13189.

Assessee took help of M. Iqbal Khan for getting the registry. Part of the stamps were available with Iqbal and Part were taken from Narendra Joshi. This fact is clear from PB 192 (back side). This stamp is from the stock of M. Iqbal Khan. How M. Iqbal Khan arranged the stamp was not for which assessee could be blamed. The fact was that the expenses were incurred and they were paid by the assessee by cheque.

d. Confirmation from Iqbal Khan confirming the modus operandi is at PB 250, which is submitted before the Hon’ble Bench just to reaffirm the facts already on record. e. Without prejudice, in any case, the transfer expenses have been claimed in computation of capital gains of sale of agricultural land at Rao. PB 44. Disallowance of above expenses would result in increase in capital gains.

The appellant claims that the capital gains on the sale of agricultural land at Rao is exempt u/s. 54B. If the said ground is allowed, the addition, if any would be neutralized. f. Ld AO in the remand proceedings has accepted this fact at CIT(A) pg. 18 para 3, which is quoted as under: “Assessee has submitted copies of sale deed of land and letter from purchaser M/s. Samridhi Indore Town Planner Pvt. Ltd. stating that all such expenses are borne by the assessee, copy of stamp vender. On perusal of these documents it is evident that the 50% of transfer expenses i.e. stamp duty and other expenses of Rs. 7,25,000/- has been paid by the assessee against sale of land through account payee cheque.”

Thus, although the fact that ld AO had accepted these expenses, still ld CIT(A) confirmed the same, without bringing any material to prove that the findings of ld AO in remand report are incorrect.

It is therefore prayed that the disallowance of registration expenses may kindly be deleted.

GROUND NO.4: DISALLOWANCE OF DEDUCTION U/S. 54B RS. 35,46,018/- AO para 7. CIT(A) pg. 32 para 11. Purchase of Agricultural Land at Rao : 31.03.2006.

Sale of Agricultural land : 06.01.2010. Rs. 68,20,000. PB 180-249. PB 182 mentions land as agricultural.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Purchase of New Agricultural Land : Located at Bicholi Mardana, Indore. Rs. 65,00,000. Purchase deed. PB 71-77. PB 72 mentions land as agricultural.

FACTS 1. The appellant in his computation of income claimed deduction u/s. 54B on purchase of new agricultural land (PB 44). 2. Ld AO disallowed the claim holding simplicitor that no evidence for claim of exemption u/s. 54B was filed. 3. Ld CIT(A) accepted the fact that the new land was purchased. However, he contended that assessee could not establish that the old and new land were used for agricultural purposes.

SUBMISSIONS 1. Old Land was agricultural: - a. The Khasra of Old Land is at PB 251-254. This khasra is for F.Y. 2005-06 to 2009- 10. Crops grown therein are mainly soyabean and potato. This further establishes that the old land was used for agricultural purposes more than 2 years immediately prior to date of transfer. b. The registry also mentions that the old land was agricultural. PB 182. c. Agricultural income offered in A.Y. 2008-09 was Rs. 3,42,000 (PB 119) and for A.Y. 2009-10 was Rs. 2,25,000. Assessment order for A.Y. 2009-10 is at PB 126-120. Agricultural income of Rs. 25,000 was accepted and balance was rejected as no bills etc were submitted. 2. New Land was to be used for agriculture: - The land at Bicholi Mardana is agricultural. This fact can be verified from the Rin Pustika at PB 78-96. The registry also mentions that the new land was agricultural. PB 72.

Agricultural income of Rs. 5,64,000 was offered for A.Y. 2011-12. PB 169-173. Specific PB 172. Same was accepted. 3. Ld AO himself in the remand report at Pg. 18 of CIT(A) order in para 4 accepted the fact and did not counter the same. The same is reproduced as under: “Assessee has submitted photocopy of purchase deed of land at Bicholi Mardana, indore. On going through the purchase deed of land it is evident that assessee has purchased a agriculture land amounting to Rs. 35,75,000/- during the year against sale of agriculture land. Keeping in view, the documents submitted your honour may take suitable action.”

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Ld CIT(A) had not brought any evidence to prove that the land sold or purchased was not an agricultural land. He only gave general findings. The fact that the land was purchased and was agricultural land was established by the evidences already on record.

The appellant therefore prays that the exemption u/s. 54B, which is a legally allowable claim, may kindly be granted.

GROUND NO. 5: CREDITS FROM CHILDREN RS. 3,70,000 AO para 8. CIT(A) pg. 34 para 12. The appellant has received booking advance/ credits from minor children in the family:- i. Ku. Sanjana Sojatia Rs. 45,000 ii. Mast. Mayank Sojatia Rs. 1,25,000 iii. Mast. Sujal Sojatia Rs. 2,00,000 ---------------- Rs. 3,70,000

Ld AO added the same denying the credits and the source of minor children. Ld CIT(A) confirmed the same holding that the source of children remains unexplained.

SUBMISSIONS: a. Under the head, booking against flat Rs. 7,00,000 (PB 46), the total credit includes a credit of Rs. 3,70,000 from the three minor children. b. Trial Balance and the source of the children were already on record. PB 256-261, PB 275, 280, PB 297-302. Gift deeds showing source of source are filed as additional evidences before your honours. These documents only support the plea taken by the assessee before the learned lower authorities. c. There is also an unsecured credit from all the three children. PB 48. The total of unsecured credit and advance against flat are as under: Name PAN Unsecured Booking Total Shown in Credit from Flat their Trial PB 48 PB 46 Balance Sanjana EXJPS6693M Rs. 10,62,856 Rs. 45,000 11,07,856 PB 259 Sojatia PB 255 Mayank Rs. 5,20,428 Rs. 1,25,000 Rs. 6,45,428 PB 300. Sojatia Rs.6,18,904 Sujal (Shanay) Rs. 3,87,167 Rs. 2,00,000 Rs. 5,87,167 PB 278 Sojatia The unsecured credits as above have been accepted, which is major amount. Thus, for smaller amount, it cannot be said that the assessee could not explain the

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

source; moreover when no specific findings are given as to how the source is unexplained.

d. In remand proceedings, Ld AO although accepted the fact that the confirmations were given; but was of the view that the source of same could not be established. In the remand proceedings, ld Assessing Officer stated that: - “Assessee has submitted loan confirmation accounts and copy of trial balance of Kumari Sanjana Sojatia, Master Mayank Sojatia and Master Sujal Sojatia for the year 2008-09 & 2009-10. On perusal of these documents it is evidence that the assessee has received loan/ advance from children, these amounts were given out of past savings.”

Ld CIT(A) ignoring the said remand report, stated that the source of the credit remains unexplained. e. The advance for booking of flats was accepted in cash as at that time, there was no restriction on receipt of the advance against sale of flat in cash. The restriction was on a loan or deposit u/s. 269SS. It is therefore prayed that no addition is called for.

GROUND NO.6 (REVISED) : DISALLOWANCE OF INTEREST/ INCOME FROM OTHER SOURCES AO para 9. CIT(A) pg. 34 para 13. Addition by ld AO Rs. 9,38,756 - Expenditure for earning interest Enhancement by ld CIT(A) Rs. 5,20,303 - Interest income not offered TOTAL Rs. 14,59,059

FACTS Interest income on Deposit (with Dena Bank – Int. on Rs. 1 crs.) Rs. 9,31,984 Interest expenditure (Loan from ICICI Bank- for deposit with Dena Bank) Rs. 9,38,756 NET (Rs. 6,772) 1. The appellant wanted to purchase a mortgaged property, mortgaged with Dena Bank. The borrower was Ashish Bhandari and the Lender Bank was Dena Bank. The agreement for purchase of property was entered into on 7th May 2007. PB 107-113. Total consideration fixed was Rs. 4,14,00,000. 2. For this Rs. 1 crores was paid by the appellant as per the payment schedule on PB 112. The payment was in the form of deposit in No lien account in Dena Bank. The bank agreed to pay interest as per SAVIFIX scheme of Bank till permission of M.P. High Court was obtained. Same is noted at PB 108. The balance was to be paid immediately after getting the permission of the High Court.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

SUBMISSIONS: a. Interest Expenditure Rs. 9,38,756: As submitted above, the interest expenditure was incurred on ICICI Loan, which amount was used for purchase of property. The interest income on said advance for purchase of property was offered in the return. So the interest expenditure which had a direct nexus with “earning such income” was allowable u/s. 57. b. Ld AO himself, in the Remand Report (CIT(A) pg. 18 para 7) accepted the fact that the nexus between the loan taken and deposit with Dena Bank is established. He stated as under: “Assessee has submitted Agreement to sale between Dena Bank, Ashish Bhandari & the assessee, Repayment Schedule for loan from ICICI Bank Ltd. Bank statement & photo copy of pass book of State Bank of Indore. From the agreement it is evident that the assessee has given Rs. One Crore as deposit to the Bank on which assessee received interest of Rs. 9,31,984/-. The same has been offered by the assessee as income from other sources in his computation for the A.Y. 2010-11. The said deposit was out of loan taken by the assessee from ICICI Bank Ltd. Both the figures have been verified from the balance sheet.”

c. Ld CIT(A) held that the appellant has not raised any ground of appeal for same. However, he decided the same. The appellant is therefore in appeal against the order of ld CIT(A). This ground arises out of the order of ld CIT(A). Thus, the appellant, being aggrieved by this addition, which was confirmed by ld CIT(A), is challenging the same before your honours.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Alternatively, and without prejudice, the same may be considered as additional ground in any case. d. Interest Income: - Interest income, Rs. 9,31,984, which was accrued and subjected to TDS was offered in the current year. Interest income which accrued in F.Y. 2008-09 was already offered in F.Y. 2008-09, amounting to Rs. 6,75,211. (PB 320 is the ledger of Interest on FDR). Interest on FDR was reflected in Income and Expenditure account for F.Y. 2008-09 which was covered in total interest on FDR Rs. 7,04,352. PB 160.

Interest income F.Y. 2008-09 Rs. 6,75,211 PB 320, 160 Interest income F.Y. 2009-10 Rs. 9,31,984 PB 47 Rs. 16,07,195

FDR is reflected at Rs. 1,14,52,287, net of TDS. The same can be verified from the FDR account at PB 321. The amount was already offered for taxation. The addition made is therefore totally wrong, and would amount to double addition. e. In respect of jurisdiction for enhancement. Ld CIT(A) enhanced the income from Rs. 9,31,984 to Rs. 14,52,287 stating that entire interest income ought to have been offered. Ld CIT(A) states that enhancement notice was given covering the issue at point no. (xiii). Point no. (xiii) is at Pg. 23 of ld CIT(A) order which reads as under: “What is the basis of claiming interest expenses of Rs. 9,38,756/-. Give details of loan taken and purpose of such loan on which such interest was paid. Under which section of Income Tax Act, 1961 you have claimed such deduction and how it is allowable.”

The entire question relates to interest “expenditure” paid to ICICI Bank and not to interest “income” from Dena Bank. Thus, no notice of enhancement, as claimed by the ld CIT(A) was given in respect of the interest income from Dena Bank. The fact of enhancement notice quoted by ld CIT(A) is incorrect.

Question no. (xiii) was suitably replied, which is quoted at pg. 30 of ld CIT(A) order. Thus it is prayed that the interest expenditure shall be allowed, and the interest income, which was already offered for tax, shall not be taxed again.

GROUND NO. 7 (REVISED) :AGRICULTURAL INCOME :RS. 2,00,000 AO para 10. CIT(A) pg. 35 para 14. 1. Agricultural income offered was Rs. 2,00,000. a. Land of Rao was under cultivation (sold on Jan 2010, both the harvesting seasons were enjoyed by assessee). Land was 1.420 hectares (i.e. 3.50 acres). PB 180-249. The crop grown on same was Soyabean and Potato. PB 251-254 is Khasra. b. Another land at Budhaniya was 1.092 hectare (i.e. 2.69 acres). Rin pustika for same at PB 130-135.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

GROUND NO. 8 (REVISED) :BOOKING OF FLATS Rs. 3,30,000 AO para 11. CIT(A) pg. 36 Para 15. 1. The appellant owns a land at Collector office, Lal Bagh, Indore. The appellant planned to construct flats on same. 2. The appellant has received advance against booking of flats at Rs. 7,00,000. 3. Ld CIT(A) gave relief of Rs. 3,70,000 being amount received in respect of (i) to (iii) above, which related to addition already confirmed in other grounds by him. Ld CIT(A) however, confirmed the addition of Rs. 1,65,000 and Rs. 1,65,000 for loan from Dilip and Sunil Solanki. 4. The advance of Rs. 3,30,000 was received from following persons: Name Amount Address Other evidences Sunil 1,65,000 16/1, (a) PAN ANYPS1153M. Solanki Sindhi Colony, (b) Confirmation PB 332. Indore (c) IT Return. PB 333-336. Dilip 1,65,000 16/1, (a) PAN BSWPS7183P. PAN Solanki Sindhi Colony, copy PB 338. Indore (b) Confirmation PB 337.

The appellant therefore prays that the addition made in the hands of the appellant in respect of advances may kindly be deleted.

GROUND NO. 9 (REVISED): GIFT FROM SMT. KANTA SOJATIA RS. 17,78,522 AO para 12. CIT(A) pg. 39 para 17. Gift from Smt. Kanta (mother) Rs. 15,00,000 Other Credit Balance (taken to capital a/c) Rs. 2,78,522 TOTAL Rs. 17,78,522

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

GIFT OF RS. 15,00,000 1. Gift of Rs. 15,00,000 from mother is evidenced by (i) Gift deed PB 137 (ii) Cheque from mother. PB 138 (iii) Return, Computation etc from mother. PB 139-146. Gift of Rs. 17,78,622 reflected in her capital account. PB 144. (iv) Bank pass book of S.B. Indore. PB 147-156. Specific PB 149, the gift is reflected. (v) Ledger account of mother. PB 157. 2. In the remand report, ld Assessing Officer accepted of having taken gift of Rs. 15,00,000 from mother. CIT(A) pg. 19 para 9. He stated as under: “Assessee submitted photocopy of gift deed and cheque, bank passbook of Smt. Kanta Sojatia, Ledger copy of account, balance sheet, capital account for F.Y. 2008-09, 2099- 10 and acknowledgement of IT Return. On perusal of these documents it is evident that assessee had received gift from his mother by an account payee cheque from a bank account wherein funds have been owned and possessed by the donor i.e his mother.” 3. Ld CIT(A) however, noted that before giving the gift, cash of Rs. 15,00,000 was deposited by her. He, merely on suspicion therefore held that the cash was deposited by the assessee. a. It is submitted that no evidence was pointed out to show that cash was deposited by the assessee. b. She was a regular income-tax assessee. In her capital account at PB 144, the opening capital was reflected at Rs. 40,98,329. Before giving gift to the assessee, she has done withdrawals in cash on multiple occasions. On 05.11.2009 itself, she had done withdrawal of Rs. 9,00,000. Her household expenses were met by her children only. c. In CIT vs. Dwarkadhish Investment (P) Ltd 330 ITR 298 it was held that "just because the lenders were unable to explain the cash deposit in their account, does not give right to revenue to invoke sec 68 against the authority, it is settled law that assessee need not prove 'source of source' d. Similarly, as per the locus classics in DCIT vs. Rohini Builders [2003] 127 TAXMAN 523 (GUJ.) it was held that "assessee was not expected to prove genuineness of cash deposited in bank accounts of creditors, because under law, assessee can be asked to prove source of credits in its books of account but not source of source" e. In yet another case, CIT, Ajmer vs. Jai Kumar Bakliwal [2014] 45 taxmann.com 203 (Rajasthan) it was held that unsecured loan raised by assessee from relatives was added in income of assessee on ground that none of creditors were able to prove source of amount advanced to assessee and immediately before grant of loan by them cash was deposited in their accounts - However, it was admitted by Assessing Officer that all creditors were assessed to Income tax and they had provided confirmation as well as their PAN - Moreover, all payments were through account payee cheques and most of cash creditors appeared before Assessing Officer and were examined on oath.Thus, there was no clinching evidence nor Assessing Officer had been able to

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

prove that money actually belonged to none but to assessee himself, action of Assessing Officer appeared to be based on mere suspicion and, thus, addition was deleted. The gift to the tune of Rs. 15,00,000 is therefore explained.

GIFT OF RS. 2,78,522. 1. Credit balance standing in the books of assessee in her name was taken as gift, by mutual consent in the family. The said gift was reflected by her in her capital account also. PB 144. 2. The assessee has also treated the same as gift and was reflected in his capital account. PB 49. The nature and source of the credit is explained. 3. In any case, the credit balance was opening balance. No sum of money was credited in this year. It is a settled proposition of law that opening balance cannot added as a unexplained credit in the current year. This is so as there is no “sum credited” in the current P.Y. Hotel Excelsior Limited; 114 TTJ 248 (Del.).

The gifts are established as the identity is undoubted; the gifts are confirmed by the mother by entries in her books and also gift deed; she was a regular income tax assessee; and had sufficient capital; the gift was received from close relative. She had gifted a substantial part of her capital to family members. The gift is therefore acceptable.

GROUND NO.10 (REVISED) : INTEREST FROM BANK RS. 42,461 AO para 13. CIT(A) pg. 40 para 18. Interest received Rs. 1,18,383 Disclosed (per AO) Rs. 75,922 Balance added Rs. 42,461

GROUND NO. 11 (REVISED) : DEPOSITS IN BANK RS. 17,01,000 CIT(A) pg. 36 para 16. At the first instance it is submitted that this ground was inadvertently not taken in the grounds of appeal, originally. The same arises from the order of ld CIT(A). However, the same was left to be taken over in the original grounds of appeal. However, vide application dated 7th Dec. 2016, the appellant has prayed that this ground may kindly be admitted and considered by the Hon’ble Bench as: 1. The ground arises from the order of ld CIT(A). 2. The fact of this ground was quoted in the statement of facts filed before the Hon’ble ITAT. (Kindly refer to the statement of facts filed before the Hon’ble ITAT).

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

ii) Ld CIT(A) only stated that why appellant withdrew the amount when he had sufficient cash balance. The fact remains that the ld CIT(A) himself accepted the fact that the amount was withdrawn. Further opening cash was available which was accepted by him only in the assessment for A.Y. 2009-10. Thus, the appellant prays that the addition is baseless and the source of the deposits is duly explained, and each deposit has already been taken in to account while preparing the balance sheet. The deposit cannot be treated as unaccounted. 4. On query by the bench, assessee has filed reconciliation at page 24,

which is reproduced as under:

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

The A.O. vide his report dated 31.7.2018 has submitted as

under:

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

dated 31.7.2018 was sought from the Ld. A.R. The contents of the

reply of the Ld. A.R. are as under:

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

The Ld. D.R. opposed the submissions and the Ld. Counsel for the 6.

assessee had supported the findings and reasoning given by the Ld.

CIT(A).

available on record and gone through the orders of the authorities below.

Ground No.2 is against confirmation of addition made on account of low

household expenditure. We find that the authorities below made

addition purely on estimation basis. Reasoning given by the authorities

below are on the ground that the assessee has 3 school going children,

therefore, it is not possible to maintain the expenditure as claimed by the

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

assessee. However, it is submitted by the assessee that school fee was

shown separately in capital account. The total household expenses are

shown at Rs.6,00,601/-. The family is residing jointly. Therefore, it is

contended that no addition is called for. We have given our thoughtful

consideration to the facts of the present case keeping in view of the facts

that fee and other expenditure have been claimed separately. We,

therefore, restrict the disallowance to the extent of Rs.2 lakhs. Rest of

the addition is deleted. Ground No.2 of the assessee’s appeal is partly

allowed.

of disallowance of transfer expenses of agricultural land sold. It is

contended that 50% of the transfer charges was required to be borne by

the assessee. This fact is not controverted by the authorities below. He

submitted that the A.O. in his remand report has duly accepted this fact.

The A.O. in the remand report has stated that the signature on the

confirmation of stamp vendor Shri Iqbal Khan as submitted do not

match with the signature on last page of sale deed as submitted in the

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

paper book. Therefore, confirmation is not established to be of Shri

Iqbal Khan. In reply to this observation, the assessee has stated that the

signatures of a person may differ at different times. The A.O. did not

choose to call Shri Iqbal Khan in order to verify the authenticity of the

confirmation. It is also stated that Shri Iqbal Khan has given an affidavit

which is enclosed in the paper book at page No.250. We have perused

the contents of this affidavit. As per this, the deponent of the affidavit

Shri Iqbal Khan had admitted to have received money in respect of

purchase of stamp papers related to the transaction in question. In our

considered view, the A.O. ought to have summoned the deponent of the

affidavit and examine him. This exercise is not done by the A.O. We

therefore, set aside the order of the authorities below on this issue and

restore this issue to the A.O. to decide afresh to verify the facts of the

affidavit of Shri Iqbal Khan by summoning him and making such

enquiry which is necessary for verification. This ground of the appeal is

allowed for statistical purposes.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

on account of disallowing the exemption claimed u/s 54B of the Act. In

respect of this disallowance, it is stated by the assessee that deduction is

disallowed on the ground that the requirement of law is not fulfilled as

the assessee has not carried out any agricultural activities. We find that

Ld. CIT(A) has decided this issue in para No.11 of his order as under:

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

wrong. He has drawn our attention to the paper book page Nos.51 to 54

where the revenue authority has recorded growing of soyabean and

paddy from financial year 2005-06 to 2009-10. This fact is not

controverted by the revenue by placing any contrary material on record.

Moreover, we notice that the Ld. CIT(A) has also observed that intention

of the assessee was not for utilising the land for agricultural purposes.

We are of the view that where the assessee has demonstrated that it has

fulfilled the conditions for availing the benefit of section 54B of the Act,

intention of the assessee behind purchase and sale is of no consequence.

We therefore, direct the A.O. allow deduction u/s 54B of the Act as

claimed by the assessee, and delete the addition.

made u/s 68 of the Act. It is stated by the Ld. Counsel for the assessee

that the amount was received from the minor children of Rs.3,70,000/-.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

He submitted that the assessing officer and CIT(A) both erred in not

allowing the claim of the assessee and making addition. We find that in

the remand proceedings, the A.O. has categorically stated that these

advances were received from the minor children and these amounts

pertain to the past savings of the children. The Ld. CIT(A) has not

brought on record any adverse material rebutting the finding of the A.O.

We therefore, direct the A.O. to delete this addition.

to bank of Rs.9,38,756/- and enhancing the interest income on the term

loan against fixed deposits to Rs.5,20,303/-. It is stated that the A.O.

had made addition of Rs.9,38,756/- expenditure for earning interest.

The Ld. CIT(A) enhanced this to Rs.14,59,059/-. It is stated that interest

income on deposit with the Dena Bank was accrued at Rs.9,31,984/-.

Interest expenditure loan from ICICI bank was deposited with Dena

Bank of Rs.9,38,756/- and net interest income was of Rs.6,772/-. It is

stated that assessee wanted to purchase a property mortgaged with Dena

Bank. The borrower was Shri Ashish Bhandari and the lender bank was

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Dena Bank. The agreement for purchase of property was entered on

7.5.2007. Our attention was drawn on paper book page Nos.107 to 113.

Total consideration fixed was of Rs.4,14,00,000/-. For this Rs.1 crore

was paid by the appellant as per the payment schedule. The payment

was in the form of deposit in no lien account in Dena Bank. The bank

agreed to pay interest as per Savifix scheme of bank till permission by

the Hon'ble M.P. High Court was obtained. The balance was to be paid

immediately after getting permission of the Hon'ble High Court. For

making this payment, the assessee took a loan from ICICI bank of

Rs.117 lakhs on 28.3.2007. The loan was dispersed and deposited in the

State Bank of Indore from their FDR for security deposit/advance so

made. Interest income on Savifix deposit was offered at Rs.9,31,984/- in

return of income. In support of this, our attention was drawn to

computation of income at paper book page Nos.43 to 44. The assessee

claimed interest there on and the same was disallowed by the A.O. on

the ground that the assessee had not shown any business income in the

computation of income. The Ld. CIT(A) did not adjudicate this ground,

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

however, enhanced the income. It is stated that the A.O. has confirmed

the fact in the remand report. It is also stated that the notice for

enhancement was defective as in the notice it was stated that what was

the basis of claiming interest expenses of Rs.9,38,756/- and not the

notice as to why the interest income from Dena Bank was not offered.

We find force into the contention of the assessee. The interest income as

offered and the expenditure incurred there on was a direct nexus with

earning of such income which is allowable u/s 57 of the Act. The

factum of offering of income of Rs.9,31,084/- is duly admitted by the

A.O. in his remand report. The assessee has proved nexus with the

expenditure incurred and income earned. Therefore, the addition is

hereby deleted. Ground No.6 of the assessee’s appeal is allowed.

disallowing the claim of agricultural income. Apropos to this ground, it

is stated that the agricultural income was offered in the assessment year

2008-09 of Rs.3,42,000/- and in assessment year 2009-10 of

Rs.2,25,000/-, was accepted and balance sheet rejected as no bills, etc.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

were submitted. It is prayed that the agricultural income may be

estimated. After considering totality of the facts and material on

record as the land was sold in Jan’16 and the Pustika of the another land

is also placed on record, we therefore, estimate income at Rs.1 lakh.

The assessee gets relief of Rs.1 lakh. A.O. to delete addition of Rs.1

lakh. This ground of the assessee’s appeal is partly allowed.

accepting the deposits received from the persons against booking of flat.

We find that the assessee has furnished PAN No., Incometax Returns of

the two persons namely Sunil Solanki and Dilip Solanki. The assessee

has claimed that the amount so received as advance not as a loan. This

fact requires verification by the A.O. We therefore, set aside the order

of the Ld. CIT(A) on this issue and restore the issue to the file of the

A.O. for verification from the persons who had advanced money to the

assessee and decide the issue afresh.

on non acceptance of gift from mother of the assessee Smt. Kanta

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Sojatia. It is stated that the assessee had received a gift of Rs.15 lakhs

from his mother. A gift deed to this effect is duly executed which is

enclosed at paper book page No.137, copy of the cheque is also enclosed

at paper book page No.138. Return computation etc. of mother is also

enclosed. Bank pass book, ledger account is also enclosed. The A.O.

has also accepted the factum of gift. It is stated that the Ld. CIT(A) has

proceeded only on the ground of suspicion. It is stated that there is no

evidence to demonstrate that the cash of Rs.15 lakhs was deposited by

the assessee. It is further stated that mother of the assessee is a regular

income tax payee. The capital of Rs.40,98,329/- is duly reflected and

disclosed to the department. It is further pointed out that on 5.11.2009, a

sum of Rs.9 lakhs was withdrawn from the bank account. Therefore, it

cannot be inferred that mother of the assessee was not having any source

of income. Under these facts, we are unable to sustain the finding of the

Ld. CIT(A). Further, the assessee has demonstrated that balance amount

of Rs.2,78,522/- standing on the credit balance was also gifted to the

assessee and the same was reflected by capital account also. Since the

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

donor is having sufficient source to donate duly assessed to income tax,

thus, the finding of the Ld. CIT(A) is not sustained and the addition

made is deleted.

interest received but not reflected in the return. Ld. Counsel for the

assessee fairly conceded that this amount was not reflected in the books

of accounts. We therefore, dismiss this ground of the assessee’s appeal.

on account of unexplained cash deposits in bank. It is contended that

assessee had deposited a sum of Rs.26,01,000/- in bank. The source of

deposit was out of opening cash of Rs.15,98,017/- withdrawal in April,

2009 of Rs.2,35,000/-, advance received of Rs.7 lakhs. It is stated that

all the transactions of preceding year are recorded in the books of

accounts. The books are duly audited. The cash on hand as on

31.3.2009 of Rs.5,98,017/-. As per the audited accounts, none of the

deposit was found to be unaccounted. Section 69 of the Act would

apply only when the transaction is not recorded in the books. It is stated

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

that the assessment of assessment year 2009-10 was completed u/s

143(3) of the Act, wherein the cash balance was duly accepted. It is also

stated that the cash in hand in earlier years was accepted. Ld. D.R.

could not rebut this contention of the assessee that in the earlier year

cash balance was duly accepted in the assessment proceedings.

Therefore, the addition as made is deleted. In respect of the addition of

Rs.2,35,000/- , it is pointed out by the assessee that this amount was out

of withdrawal during April, 2009. Therefore, addition made cannot be

sustained. Same is hereby deleted.

against charging of interest u/s 34B & 34C of the Act. Ground No.12

being premature is dismissed as such. Ground No.13 is consequential in

nature and is held accordingly.

purposes.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

raised following grounds of appeal:

reiterated the submissions as made in the written submissions, which are

reproduced as under:

Return : 18.01.2011 at Rs.18,79,050/- and agricultural income at Rs. 2,34,800

Source : Income from Salary, House Property and agriculture and agricultural income.

Assessment order : 20.12.2012. Assessed Income – 99,72,230/- u/s 143(3)

CIT (A) Order : 22.08.2014 40

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

GROUND NO.2 - LOW HOUSEHOLD EXPENDITURE RS. 3,03,000 AO para 5. CIT(A) pg. 23 para 8.

Household expenses added by ld AO Rs. 4,80,000 Less: Deleted by ld CIT(A) as already shown Rs. 1,77,000 ** Confirmed by ld CIT(A) Rs. 3,03,000

** Correct household expenses shown Rs. 4,18,010. At the first instance, the household expenses shown by assessee is taken wrongly by ld CIT(A) as PB 41 shows household expenses at Rs. 3,37,010 and other expenses like education is shown separately Rs. 1,37,700. Ld CIT(A) has taken household expenses only at Rs. 96,000 for assessee instead of Rs. 3,37,100.

Further, the ground is covered by ground no. 2 of Sunil Sojatiya Appeal No. ITA 312/ IND/ 2015. Particulars Debited by Sunil Debited by Prabhat (A) Expenses Other Household Sunil 1,20,000 Prabhat 3,37,010 expenses Wife 26,500 Wife 45,000 HUF 36,000 HUF 36,000 Tution/ 1,75,500 1,37,700 Education Fees TOTAL (A) 3,58,000 5,55,801 (B) Investments LIC Premium 2,66,802 6,66,767 Medical 7,153 566 Insurance Personal 3,52,856 Accident Policy TOTAL (B) 2,73,955 10,20,189 TOTAL EXPENSES 6,31,955 15,75,990 (B) + (B)

It is also a pertinent fact that: - d. There is no basis for estimation of household expenses at Rs. 4,80,000. Appellant has already justified that a huge household expenses have been debited in the family to the tune of Rs. 22,07,945. e. Appellant owns the house. f. Housing loan was taken for construction of house. Interest on same was booked separately in capital account (apart from household expenses).

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

g. Assessee does not own any vehicle in personal capacity. Thus, household expenses are bound to be less. h. No evidence of any other expenses were found.

GROUND NO.3 – CASH DEPOSIT IN BANK RS. 56,82,161 AO para 6. CIT(A) pg. 25 para 9. The Cash deposits by appellant on various dates in Bank accounts: - Account No Name of Bank Amount 094501501974 ICICI Bank, Rajwada 49,00,000 Branch, Indore 094501500001 ICICI Bank, Rajwada 25,000 Branch, Indore 53005469860 State Bank of Indore, 8,82,161 Rajwada Branch, Indore Total 58,07,161

Out of the above cash deposit of Rs. 58,07,161, an amount of Rs. 57,82,161 was deposited before 08.07.2009. Withdrawal before 08.07.2009 was Rs. 1,00,000. Thus difference of Rs. 56,82,161/- was added as unexplained deposits of the appellant.

SUBMISSIONS: -

Particulars Amount Reference Opening Cash Balance (01.04.2009) 37,31,517 PB 88 [supported by wealth-tax return PB 88] Add: Cash Withdrawal from ICICI bank a/c no 094501501974 1,05,000 PB 68 Cash Withdrawal from ICICI bank a/c no 094501500001 3,27,000 PB 71 Cash Withdrawal from SBI bank a/c no 53005469860 1,50,000 PB 73 Cash Withdrawal from IDBI bank a/c no 052910400001236 1,52,230 PB 76 Cash Withdrawal from Partnership firm ‘Dainik Prabhat Kiran’ 8,00,000 PB 99 On sale of Agriculture crop 2,00,000 PB 99 Refund of Loan from Shri Satyanarayan Soni 4,14,028 PB 101 Refund of Loan from Prakash Purohit 81,375 PB 103 Cash Inflow 59,61,150 Less: Cash Deposit in ICICI Bank a/c no 094501501974 49,00,000 PB 68

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Cash Deposit in ICICI bank a/c no 094501500001 25,000 PB 71 Cash Deposit in SBI bank a/c no 53005469860 8,82,161 PB 73 Cash Deposit in IDBI bank a/c no 052910400001236 24,314 PB 76 Cash Withdrawal for Domestic Expenses 96,000 PB 44 Balance as on 31.03.2010 33,675 PB 42 Thus, all the deposits are explained. 2. Why such huge cash: - The ICICI-Bank mortgage loan of Rs. 1.17 crs was taken by the assessee on 18.12.07. Same was taken to SBI. PB 143.

The assessee was in search of land in Bhopal and Ujjain for establishing the expansion/ editions of his newspaper – ‘Dainik Prabhat Kiran’. For this the land was to be purchased.

The cash was withdrawn from SBI for the same purpose in Dec. 2007. PB 151-152. But unfortunately the project idea was dropped and the cash was kept in hand. This cash was utilized for depositing in the bank account later in current year.

The opening cash balance is also explained through the Cash Book for A.Y 2009-10 at PB 96. Further the opening balance of cash as on 01.04.2008 for Rs. 69,58,428 is supported with the return of income, Statement of affairs for A.Y 2008-09. (Refer PB 108).

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Soni was received in cash Loan from Shri 81,375 The confirmation and ledger is in PB 103 . Prakash Purohit received in cash Sale of agriculture 2,00,000 The cash received is supported by sale bills on . crop PB 115-135 and the amount is credited in capital account on PB 47, the same is also in the return of income at PB 38. 14,95,403 otal

It is therefore prayed that the addition may kindly be deleted.

GROUND NO. 4: AGRICULTURAL INCOME CIT(A) Pg. 31. Shown in return Rs. 2,34,800

AO Added NIL CIT(A) enhanced Rs. 2,34,800 Rs. 2,34,800 Less: CIT(A) deleted amount already Deposited in bank (added as deposits) Rs. 2,00,000 CIT(A) confirmed Rs. 34,800

Thus, the very foundation for addition is wrong.

The appellant further submits that the appellant has land at Gram Bicholi Mardana. PB 43. Bills for sale of agricultural produce (both at mandi and outside) are given. Same were not disputed by the learned CIT(A). Further, as this issue does not arise out of assessment, ld CIT(A) could not have done enhancement on this issue. It is a trite law that the ld CIT(A) has powers of enhancement. These powers are wide and empower ld CIT(A) to decide any issue in the interest of justice.

However, this does not mean that the powers are unfettered. Ld CIT(A) can only do “enhancement of assessment” i.e. he can do enhacement only on those points which were subject matter of assessment.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

In CIT vs. Shapoorji Pallonji Mistry 44 ITR 891 (SC), it was held that CIT(A) cannot find a new source of income not considered by I.T.O. Power of enhancement is restricted to the subject matter of assessment or source of income considered by I.T.O. This judgment was followed in following cases: - (a) CIT vs Sardari Lal & Co. 251 ITR 864 (Del.)(FB). CIT has not power to travel beyond the subject matter of the assessment. (b) CIT vs. Rai Bahadur Hardutroy Motilal Chamaria [1967] 66 ITR 443 (SC); (c) Prabhudas Ramji 62 ITR 621 (Guj.); CIT vs Nirbheram 127 ITR 491 (MP); (d) CIT vs Chaganlal Kailas & Co. 148 ITR 7 (Mad.). By the exercise of the power to assess fresh sources of income, the assessee is deprived of a finding by two tribunals and one right of appeal. (e) Jagarnath Therani vs CIT AIR 1925 Pat 408. Where the assessee objects validity of assessment, power of CIT(A) cannot extend to enhancing the assessment, it must be limited to annulling assessment, if it is without jurisdiction.

dismissed as such.

We find that the authorities below made addition purely on estimation

basis. We have given our thoughtful consideration to the facts of the

present case we restrict the disallowance to the extent of Rs.2 lakhs.

Rest of the addition is deleted. Ground No.2 of the assessee’s appeal is

partly allowed.

bank of Rs.56,82,161/-. It is stated that the opening cash balance of

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Rs.37,31,517/-. It is also stated that the assessee in ICICI Bank Rajwada

branch deposited a sum of Rs.49,25,000/- and in the State Bank of

Indore a sum of Rs.8,82,161/-. The assessee has given a cash flow

statement in the submission

Particulars Amount Reference Opening Cash Balance (01.04.2009) 37,31,517 PB 88 [supported by wealth-tax return PB 88] Add: Cash Withdrawal from ICICI bank a/c no 094501501974 1,05,000 PB 68 Cash Withdrawal from ICICI bank a/c no 094501500001 3,27,000 PB 71 Cash Withdrawal from SBI bank a/c no 53005469860 1,50,000 PB 73 Cash Withdrawal from IDBI bank a/c no 052910400001236 1,52,230 PB 76 Cash Withdrawal from Partnership firm ‘Dainik Prabhat Kiran’ 8,00,000 PB 99 On sale of Agriculture crop 2,00,000 PB 99 Refund of Loan from Shri Satyanarayan Soni 4,14,028 PB 101 Refund of Loan from Prakash Purohit 81,375 PB 103 Cash Inflow 59,61,150 Less: Cash Deposit in ICICI Bank a/c no 094501501974 49,00,000 PB 68 Cash Deposit in ICICI bank a/c no 094501500001 25,000 PB 71 Cash Deposit in SBI bank a/c no 53005469860 8,82,161 PB 73 Cash Deposit in IDBI bank a/c no 052910400001236 24,314 PB 76 Cash Withdrawal for Domestic Expenses 96,000 PB 44 Balance as on 31.03.2010 33,675 PB 42 Thus, all the deposits are explained.

balance of Rs.37,31,577/- and the same is duly reflected in the wealth

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

tax return pertaining to the assessment year 2009-10. The cash balance

is also explained through cash book of assessment year 2009-10.

Further, opening balance of cash as on 1.4.2008 for Rs.69,58,428/- is

supported with the return of income and statement of affairs pertaining

to the assessment year 2009-10. In this regard, our attention is drawn to

paper book page no.108. It is also stated that assessee has also received

cash withdrawal from Dainik Prabhat Kiran of Rs.8 lakhs, loan from

Satyanarayan Soni and Shri Prakash Purohit of Rs.4,14,028 &

Rs.81,375/- and out of sale of agricultural crop of Rs.2 lakhs. From the

cash flow statement as furnished by the assessee, it is clear that the

assessee was having cash in hand and cash received from Dainik Prabhat

Kiran on sale of agricultural crop and refund of loan, etc. to make

deposits in the bank. The revenue has not placed any adverse material

contradicting the submissions of the assessee. Under these facts, the

addition cannot be sustained. Hence, this ground of assessee’s appeal is

allowed.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

Rs.34,800/- on account of agricultural income of Rs.2,34,800/-. We

find that the authorities below made addition purely on estimation basis.

We have given our thoughtful consideration to the facts of the present

case, we restrict the disallowance to the extent of Rs.2 lakhs.

basis of making addition is wrong and contrary to the material available

on record. It is further contended that all evidences related to the

agricultural income was placed before the Ld. CIT(A). In support of

this, he has taken us through the paper book on the evidences furnished,

it is clear that the assessee is having agricultural income, therefore, the

addition made by the Ld. CIT(A) is hereby deleted.

No.6 is against charging of interest. Ground No.5 being premature is

dismissed as such. Ground No.6 is consequential in nature and is held

accordingly.

[ITA Nos.310 & 312/Ind/2015] [Shri Prabhat Sojatia & Shri Sunil Sojatia]

adjudication.

allowed for statistical purposes and the appeal of the assessee in ITA

No.310/Ind/2015 is partly allowed.

Order was pronounced in the open court on 23 .10.2018.

Sd/- Sd/- (MANISH BORAD) (KUL BHARAT) ACCOUNTANT MEMBER JUDICIALMEMBER

Indore; �दनांक Dated : 23/10/2018 VG/SPS

Copy to: Assessee/AO/Pr. CIT/ CIT (A)/ITAT (DR)/Guard file. By order

Sr. Private Secretary, Indore