SHRI S MANOHARAN,COIMBATORE vs. DCIT, CENTRAL CIRCLE - 2, COIMBATORE

, 614 & 615/Chny/2022 - 2 - 2. The Ld. AR advanced arguments to submit that penalty could not be levied on estimated additions of rental income. The Ld. CIT-DR controverted the same and submitted that the additions are admitted additions which are based on seized documents which indicated receipt of rental income by the assessee. Having heard rival submissions, our adjudication would be as under.

The assessee was subjected to an assessment u/s 153C pursuant to search action in the case of M/s Grambles Consultancy Services Pvt. Ltd. In the seized documents, rent receipts for financial years 2018-19 and 2019-20 was found in loose sheets. It transpired that the assessee had purchased two properties in the name of her wife in earlier years which were reflected in the return of income but the rental income received from the property was not admitted while filing the return of income. The assessee admitted yearly rental income of Rs.2.40 Lacs as unaccounted rental income for this year and the same was added to assessee’s income.

Meanwhile, penalty proceeding were initiated u/s 271(1)(c) for filing inaccurate particulars of income. The assessee defended its stand on the ground that no rental income was received for financial years 2013-14 since the premise was kept vacant for renovation. The assessee agreed to estimated addition only to buy peace with the department. The assessee also submitted that the loose sheets contained cash receipts / cash payments pertaining to period from 07.04.2016 to 14.04.2019 only and there was no details of rent receipts for this year. However, rejecting the same, Ld. AO levied penalty @100% on amount of tax sought to be evaded by the assessee. The Ld. CIT(A) confirmed the same, inter-alia, on the ground that the , 614 & 615/Chny/2022 - 3 - additions were not estimated additions. The adjudication is common for all the years. Aggrieved, the assessee is in further appeal before us.

From the factual matrix, it could be seen that the loose sheet which has led to the addition in the hands of the assessee pertain to period from 07.04.2016 to 14.04.2019 only and there is no document evidencing receipt of rental payment by the assessee for this year. There is no finding by Ld. AO that the amount was actually received by the assessee from any party. These are merely agreed estimated additions. Accordingly, no case of concealment or furnishing of inaccurate particulars of income could be made out against the assessee. We are of the considered opinion that estimated additions do not call for levy of penalty. Therefore, by deleting the impugned penalties for all the years, we allow the appeals of the assessee.

All the appeals stand allowed. Order pronounced on 25th August, 2022.