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Income Tax Appellate Tribunal, CAMP BENCH ‘SMC’ AT JALANDHAR
Before: Sh. N. K. Saini, Hon’ble
IN THE INCOME TAX APPELLATE TRIBUNAL CAMP BENCH ‘SMC’ AT JALANDHAR Before Sh. N. K. Saini, Hon’ble Vice President ITA No.658/Asr./2017 : Asstt. Year : 2010-11 ITA No.659/Asr./2017 : Asstt. Year : 2011-12 Baldev Singh, Vs Income Tax Officer, Village-Fatehgarh, P.O.- Ward-1, Pandori, Phagwara Phagwara (APPELLANT) (RESPONDENT) PAN No. AXSPS0236R Assessee by : Sh. Y. K. Sud, CA Revenue by : Sh. Ved Pal Singh, DR Date of Hearing : 08.01.2019 Date of Pronouncement : 11.01.2019 ORDER
These two appeals by the assessee are directed against the order dated 11.08.2017 and 14.08.2017 for the assessment years 2010-11 and 2011-12 respectively passed by the ld. CIT(A)-2, Jalandhar. 2. Since, the issues involved are common and both the appeals were heard together, so these are being disposed off by this consolidated order for the sake of convenience and brevity.
At the first instance, I will deal with the appeal in ITA No. 658/Asr./2017. Following grounds have been raised in this appeal: “1. That the CIT(A) was not justified in in sustaining the action of AO of reopening the assessment u/s 147/148 of the Income-tax Act, 1961. Further CIT(A) failed to appreciate that there was no tangible material with the AO for formation o belief that income has escaped assessment.
ITA Nos. 658 & 659/Asr./2017 2 Baldev Singh 2. That the CIT(A) was not justified in sustaining the disallowance of Rs.62500/- made by the AO u/s 40A(3).
That both AO and CIT(A) failed to appreciate the explanation of the assessee in respect of the labour payments made in cash.
That the order of AO and CIT(A) are against the law and facts of the case.”
The only grievance of the assessee in this appeal relates to the sustenance of disallowance of Rs.62,500/- made by the AO u/s 40A(3) of the Income Tax Act, 1961 (hereinafter referred to as the Act).
Facts of the case in brief are that the AO issued the notice u/s 148 of the Act. In response, the assessee submitted that his revised return filed on 10.02.2012 may be treated as final return. In the said return, the assessee declared an income of Rs.9,80,450/- plus agriculture income of Rs.10,88,000/-. During the course of assessment proceedings, the AO noticed that the assessee had made payment of Rs.29,500/- on 05.01.2010 and Rs.33,000/- on 22.02.2010 other than by an account payee cheque or account payee bank draft to Smt. Renu and Smt. Parminder Kaur respectively. According to him, the aforesaid payments were made in violation of provisions of Section 40A(3) of the Act. The assessee submitted that those payments were made in remote village where he was carrying out the contract work and those payments were made to the labour of the sub contractor and that the payments made were in an emergency to the poor labourers in order to enable them to meet
ITA Nos. 658 & 659/Asr./2017 3 Baldev Singh their daily expenses. The AO, however, did not find merit in the submissions of the assessee and made the addition of Rs.62,500/-.
Being aggrieved the assessee carried the matter to the ld. CIT(A) who sustained the addition by observing that the payments exceeding Rs.20,000/- were made to two labour contractors in contravention of provisions of Section 40A(3) of the Act. Accordingly, he confirmed the disallowance made by the AO.
Now the assessee is in appeal. The ld. Counsel for the assessee submitted that those payments were made to the labours and no payment exceeded Rs.20,000/-. He drew our attention towards page nos. 5 to 25 of the assessee’s paper book which are the copies of the vouchers showing the payments made to the different labours. It was stated that the payments were made to the individual labour through sub contractor, in other words, those payments were not made to the sub contractor rather to different persons and none of the payments exceeded Rs.20,000/-. Therefore, the disallowance made by the AO and sustained by the ld. CIT(A) was not justified.
In his rival submissions, the ld. DR supported the orders of the authorities below and further submitted that the payments were made to the sub contractor exceeding Rs.20,000/- in violation of Section 40A(3) of the Act. Therefore, the disallowance made by the AO was rightly sustained by the ld. CIT(A).
I have considered the submissions of both the parties and perused the material available on the record. In the present case, it is noticed that the assessee made the payments to different labourers which is evident from page nos. 5 to 25 of the assessee’s paper book. Those payments were petty payments
ITA Nos. 658 & 659/Asr./2017 4 Baldev Singh made to different persons and none of the individual payment exceeded Rs.20,000/-. Therefore, there was no violation of the provisions of Section 40A(3) of the Act particularly when the payments were received by individuals labourer, although these were made through sub contractor. Accordingly, the addition made by the AO and sustained by the ld. CIT(A) is deleted.
In ITA No. 659/Asr./2017 for the assessment year 2011-12, one of the issues raised by the assessee relates to the sustenance of disallowance of Rs.1,31,900/- made by the AO u/s 40A(3) of the Act.
The facts related to this issue are similar as were involved in assessment year 2010-11. Therefore, the findings given in the former part of this order shall apply mutatis mutandis.
The another issue raised by the assessee relates to the addition of Rs.1,50,000/- made by the AO by invoking the provisions of Section 69C of the Act.
Facts related to this issue in brief are that the AO made the impugned addition by observing that a salary of Rs.1,50,000/- was paid to Sh. Sukhjit Singh which was not entered into books of account and the assessee was confronted as to why the said amount may not be treated as paid out of the books of account. In response, the assessee submitted as under: “That with regards to your query regarding salary of Rs.1,50,000/- paid to S. Sukhjit Singh I beg to state in my reply during the assessment proceedings of said A.Y. my counsel mistakenly printed the name in the reply as Gurjeet Singh instead of S. Sukhjit Singh in the details of salary paid given in reply. Further I beg to state that in the books of accounts my accountant wrongly posted salary amount of Rs.1,20,000/- only instead of Rs.1,50,000/- paid to Sukhjit Singh.”
ITA Nos. 658 & 659/Asr./2017 5 Baldev Singh However, the AO did not find merit in the submissions of the assessee and made the addition of Rs.1,50,000/-.
Being aggrieved the assessee carried the matter to the ld. CIT(A) and submitted as under: “The ITO made an addition of Rs. 150000/- on account of salary paid to Mr. Sukhjit Singh which was alleged to be out of books of accounts. The addition was made on the ground that in the (ax audit report it was mentioned that salary of Rs. 150000/- was paid to Mr. Sukhjit Singhwho was a Supervisor and also a son of the assessee contractor. In the salary details provided at the time of assessment the name of Sukhjit Singh did not figure in the details of salary paid. In this regard it was submitted before the ITO at the time of reassessment that no salary was paid to Gurjit Singh but by mistake in the details provided the name of Gurjit Singh who is also the son of the assessee was printed in place of Sukhjit Singh. Further the salary paid to him was recorded as Rs. 120000/- and not Rs. 150000/-. This fact is verifiable from the books of accounts which the ITO failed to do so and the copy of ledger account of salary from the books of account is enclosed herewith wherein the name of Sukhjit Singh is clearly mentioned. When the salary of Rs. 120000/- is recorded in the books of accounts which was verified by AO no addition, u/s 69C could have been made blindly on the basis of tax audit report. Hence the same may be deleted. Further in this regard an affidavit of Mr. Gurjit Singh is enclosed herewith wherein he has clearly affirmed that no salary has been drawn by him from Mr. Baldev Singh during F.Y. 2010-11. This affidavit may be admitted as additional evidence under rule 46A of the Income Tax Rules.”
The assessee also filed the affidavit of Sh. Gurjit Singh before the ld. CIT(A) to the effect that no salary payment had been received by him from the assessee. The ld. CIT(A), however, confirmed the addition made by the AO on the ground that the assessee failed to produce evidence before the AO when specific opportunity was given.
ITA Nos. 658 & 659/Asr./2017 6 Baldev Singh 16. Now the assessee is in appeal. The ld. Counsel for the assessee submitted that the assessee paid the salary to Sh. Sukhjit Singh and the Auditor in Audit Report by mistake mentioned the name as Sh. Gurjit Singh and that the amount of salary was wrongly mentioned at Rs.1,50,000/- instead of 1,20,000/-. He drew my attention towards page nos. 42 & 43 of the assessee’s paper book which is the copy of salary account which revealed that in every month a salary of Rs.10,000/- had been paid in cash. It was also mentioned that an affidavit of Sh. Gurjit Singh was furnished before the ld. CIT(A) wherein it was stated that he had not received any salary from the assessee , copy of which is placed at page no. 40 of the assessee’s compilation.
In his rival submissions, the ld. DR strongly supported the orders of the authorities below.
I have considered the submissions of both the parties and perused the material available on the record. In the present case, it appears that the AO made the impugned addition on the basis of the Audit Report wherein the details of the payment made to the relatives have been mentioned. The name of the relative was mentioned as Sh. Gurjit Singh to whom salary of Rs.1,50,000/- was shown to be paid. During the course of assessment proceedings as well as the appellate proceedings, the assessee clarified the position and stated that the name of Sh. Gurjit Singh was wrongly mentioned. Actually the salary was paid to Sh. Sukhjit Singh @ Rs.10,000/- per month totaling to Rs.1,20,000/- in the year under consideration. The aforesaid contention of the assessee is also verifiable from the copy of the salary account which is placed at page no.s 42 & 43 of the assessee’s compilation. It is also noticed that Sh. Gurjeet Singh furnished an affidavit before the ld. CIT(A) wherein he clearly mentioned that he had not received any salary from the assessee. The contents of that affidavit dated
ITA Nos. 658 & 659/Asr./2017 7 Baldev Singh 28.06.2017 were not rebutted. In my opinion, the disallowance made by the AO on the technical ground was not justified and the ld. CIT(A) without appreciating the facts of the present case in right perspective wrongly confirmed the addition merely on this basis that the assessee could not produce the evidences before the AO, however, he admitted that the evidences were furnished before him. I, therefore, considering the totality of the facts, deem it appropriate to delete the impugned addition made by the AO and sustained by the ld. CIT(A).
In the result, the appeals of the assessee are allowed. (Order Pronounced in the Court on 11/01/2019)
Sd/- (N. K. Saini) VICE PRESIDENT Dated: 11/01/2019 *Subodh* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5.DR: ITAT ASSISTANT REGISTRAR