SRI LAKSHMI TYRES,TIRUVALLUR vs. INCOME TAX OFFICER WARD 1 TIRUVALLUR, TIRUVALLUR

आदेश / O R D E R

PER JAGADISH, A.M : Aforesaid appeal filed by the assessee for Assessment Year (AY) 2018-19 arises out of the order of Learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi [hereinafter “CIT(A)”] dated 31.05.2024.

The A.O based on the information that the assessee has deposited cash of Rs.2,34,87,335/- in Andhra Bank with A/c.No.211313100000201, but has not filed return of income reopened the assessment by issuing notice u/s. 148 of the Act. The assessee in response to notice u/s 148 of the Act filed return of income showing total income at Nil. The assessee before the A.O has stated that the assessee has been carrying out proprietary business in the name of M/s. Sri Lakshmi Tyres and the cash deposited of Rs.2,34,87,315/- is relating to the proprietary business and has been duly offered in the income tax return of Shri G. Venkatesulu. The assessee has submitted that he has given partnership firm’s PAN in place of personal PAN to the Bank by mistake. The A.O did not accept assessee’s explanation as Andhra Bank Account in which cash was been deposited was not appearing in the asset side of the proprietors balances sheet. On appeal, the Ld. CIT(A) dismissed the appeal on the ground that the firm has never filled income tax return and in the absence of return there is no data available to verify that :- 3 -: cash amount in question was either disclosed or accounted for in the business concern. The Ld. CIT(A) has also noted that the assessee has not demonstrated that the cash deposit is relating to sales transaction of business operation and reflected in the return.

The Ld. AR also submitted the copy of income tax return, audit report and bank statement of Shri G. Venkatesulu, in support of its contention that all the cash deposits in the bank account has been reflected in the books of accounts of Sri Laxmi Tyres and the income has been shown in his return of income. In regard to the Ld. A.O’s contention that the bank account has not been shown in the asset side of balance sheet of Proprietary concern Sri Laxmi Tyres, the Ld. :- 4 -: AR submitted that bank account is loan account and has been duly shown in the liability side in the balance sheet. The Ld. AR has argued that as the income has already been shown in the hands of Proprietor, Shri G. Venkatesulu , addition in the hand of firm may be deleted and relied on the decision of ITAT, Surat in the case of M/s.

Vasant Traders vs. ITO in dated 05.02.2024 (Surat-Trib.) and other case laws.

The Ld. AR has submitted that Shri G. Venkatesulu has formed partnership firm for dealership of MRF Tyres, in the name of Sri Lakshmi Tyres, but carried the business only as a proprietor concern.

The Ld. AR has submitted that the assessee has wrongly given firm’s PAN in place of proprietary firm PAN to the bank. The Ld. AR has submitted that the cash deposits in the bank account are sale :- 5 -: proceeds and duly shown in the books of accounts of Sri Lakshmi Tyres Proprietary concern of Shri G. Venkatesulu and submitted copy of MRF appointment letter, VAT registration, GST registration, bank statement and audited account of Sri Lakshmi Tyres. We find that these documents have not been examined by A.O or Ld. CIT(A). We, therefore remit the matter back to the file of A.O with direction to examine these documents and delete the addition if the cash deposits are accounted for in the books of account of Sri Lakshmi Tyres and proprietor Shri G. Venkatesulu has included the income in his return of income. The assessee is directed to file all documents and explanation before the A.O, who will provide reasonable opportunity of being heard before passing the order. In view of the above, the appeal filed by the assessee is allowed for statistical purposes only.