RAYAPATI VENKATA KOTESWARA PRASAD,GUNTUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, GUNTUR

IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA Nos. 195 & 196/VIZ/2018 (Asst. Year : 2003-04 & 2006-07) Rayapati Venkata Koteswara vs. ACIT, Central Circle, Prasad, D.No. 4-5-5/9, Vijayawada. 2nd Lane, Navabharat Nagar, Ring Road, Guntur. PAN No. AFTPR 6672 K (Appellant) (Respondent)

Assessee by : Shri G.V.N. Hari – Advocate. Department By : Shri D.K. Sonawal – CIT DR Date of hearing : 24/01/2019. Date of pronouncement : /03/2019. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER These appeals by the assessee are directed against the separate orders of Commissioner of Income Tax (Appeals)-3, Visakhapatnam, each dated 28/03/2018 for the Assessment Year 2003-04 & 2006-07. Since the facts and issue are common, clubbed and heard together and disposed of by way of this consolidated order. ITA No. 195/VIZ/2018 2. The only ground raised by the assessee in this appeal relates to addition of Rs. 6,50,000/-

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sale of cotton kappas, there will not be any expenses connected with such transactions hence, assessee’s profit margin will be almost equal to the gross profit rates in such line of business. For the year under consideration, the gross profit rate admitted by M/s.Sri Balachamundeswari Cotton Company was 8.47%, however, taking into consideration the nature of transaction and giving credit for expenses like loading and unloading etc., the profit earned by the assessee is taken at 4% which meets the ends of justice. 4. On being aggrieved, assessee carried the matter in appeal before the ld. CIT(A). Before the ld. CIT(A) it was submitted that the assessee is a commission agent carrying purchase and sale of cotton kappas, therefore, submitted that the Assessing Officer without considering the explanation of the assessee he has compared with the case of M/s. Sri Balachamundeswari Cotton Company wherein the company is involved in a trading and submitted that it is a comparable case to estimate the profit. It was also submitted before the ld. CIT(A) that in the case of Sri Yakkala Mohana Rao, the Assessing Officer has estimated profit at 2%, the same may be considered in the assessee’s case also. The ld. CIT(A) after considering the explanation of the assessee,

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confirmed the order of the Assessing Officer by observing that the Assessing Officer by analysing the profit ratio of M/s.Sri Balachamundeswari Cotton Company estimated the income at 4% and dismissed the appeal of the assessee. For the sake of convenience, the relevant portion of the order is extracted as under:-

“5.2(a) It is the contention of the appellant that the Assessing Officer has estimated the profit at 4% on the total transactions recorded in the bank statements without any logic. The Assessing Officer would have accepted 2% disclosed by the appellant as it represent 'Commission'. The Assessing Officer in a related case ha accepted 2% of profit. 5.2(b) I have carefully considered the argument of the appellant. The facts of the issue are that the appellant was maintaining bank accounts in the name of employees at Andhra Bank, Arundalpet, Corporation Bank Guntur, Oriental Bank of Commerce Guntur. The appellant was indulged in purchasing 'Cotton Kappas' at lower price and sells to 'Cotton Corporation of India' at higher price. The appellant agreed that the account holders are his employees, however, denied that they were his benamies. Be it as it may, the Assessing Officer has conducted elaborate enquiries and found that due to the appellant proximity with Cotton Corporation of India through his father, he could manage the operations. The Assessing Officer has considered both purchase and sale of Cotton Kappas as unaccounted transactions and tF1sexpenditure needs to be deducted. The Assessing Officer has analysed the gross profit ratio of the firm (M/s. BaI.achamundeswari Cotton Co.) from the Asst. Years 2000-01 to 2005-06 where the appellant is a partner. Assessment Year GP Ratio 2000-01 3.87% 2001-02 5.18% 2002-03 8.45% 2003-04 8.47% 2004-05 13.33% 2005-06 4.54%

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The least profit is 3% and the highest profit is 13%. Since the appellant is a partner of the firm, the firm had disclosed 8.47% for the Assessment Year 2003-04. The Assessing Officer has adopted profit at 4% on turnover of Rs.3,25,00,000/- representing deposits in the bank account. It is felt that the Assessing Officer is reasonable in estimating the profit at 4%. The appellant's comparative case, Sri Yakkala Mohana Rao is not acceptable as the scale and operation in that case is different. Accordingly, the addition of Rs.6,50,000/- made by the Assessing Officer is confirmed.” 5. Ld. counsel for the assessee has reiterated the submissions which he made before the ld. CIT(A). 6. On the other hand, ld. Departmental Representative strongly supported the orders passed by the authorities below. 7. The assessee is an individual carrying on the business of cotton kappas. During the course of assessment proceedings, the Assessing Officer has noted that the assessee has made unaccounted sales in the name of benamies and therefore, he estimated the profit at 4% by comparing with M/s. Sri Balachamundeswari Cotton Company wherein the assessee is also a partner. Before the ld. CIT(A) and even before us, the case of the assessee is that he is a commission agent and his case cannot be compared with the trading company i.e., M/s. Sri Balachamundeswari Cotton Company as the assessee is buying and selling cotton kappas and earning profits. The assessee is only a commission agent, his margin will be always less and

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submitted that the estimation made at 4% may be restricted to 2%. He also submitted that in the similar circumstances, out of arising from the same search in the case of Sri Yakkala Mohana Rao, the Assessing Officer has estimated the profit at 2%. We have considered the assessment order passed by the Assessing Officer in the case of Sri Yakkala Mohana Rao, dated 28/12/2007 under section 143(3) r.w.s. 153C of the Act, wherein similar set of facts and similar type of business, the Assessing Officer has estimated 2% profit from the business. In the present case, the Assessing Officer compared the assessee’s case with the M/s. Sri Balachamundeswari Cotton Company wherein the company is carrying trading activities but, the assessee is only a commission agent. Therefore, we find that the commission agent cannot be compared with the company, which involved in buying and selling of the cotton kappas and the margin always varies. In view of the above, we find that the Assessing Officer as well as ld. CIT(A) is not justified in estimating the profit of the assessee at 4%, therefore estimation of profit is restricted to 2%. Accordingly, the order passed by the ld. CIT(A) is reversed and the appeal filed by the assessee is allowed.

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ITA No. 196/VIZ/2018 8. In so far as Assessment Year 2006-07 is concerned, facts are similar to the facts involved in Assessment Year 2003-04. Therefore, in view of our decision in ITA No. 195/VIZ/2018, the order passed by the ld. CIT(A) is reversed and the appeal filed by the assessee is allowed. 9. In the result, both the appeals filed by the assessee are allowed. Order Pronounced in open Court on this 20th day of March, 2019.

Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated: 20th March, 2019. vr/- Copy to: 1. The Assessee – Rayapati Venkata Koteswara Prasad, D.No. 4-5-5/9, 2nd Lane, Navabharat Nagar, Ring Road, Guntur. 2. The Revenue – ACIT, Central Circle, Vijayawada. 3. The Pr.CIT (Central), Visakhapatnam. 4. The CIT(A)-3, Visakhapatnam. 5. The D.R., Visakhapatnam. 6. Guard file. By order

(VUKKEM RAMBABU) Sr. Private Secretary, ITAT, Visakhapatnam.