ACIT, CENTRAL CIRCLE - 1 [1], CHENNAI vs. M/S JAIN CARS AND AUTO SALES PVT LTD, CHENNAI

PDF · subscribers
ITA 496/CHNY/2022Status: DisposedITAT Chennai21 July 2022AY 2017-183 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the deletion of the addition made by the AO. It found that the assessee had only deposited a small amount of demonetized currency and that the deposits during the demonetization period were significantly lower compared to the previous year. The Tribunal also noted that the assessee had furnished supporting documents for sales.

What were the facts?

During the assessment for AY 2017-18, the Assessing Officer (AO) made an addition of Rs. 78,71,705/- as unexplained cash credit under Section 68 of the IT Act, attributing it to cash deposits made during the demonetization period. The assessee claimed the source to be sales proceeds, providing cash books and sales registers.

What were the issues?

Whether cash deposits made during the demonetization period, claimed to be from sales proceeds, constitute unexplained cash credit under Section 68 of the IT Act. The onus on the assessee to prove the genuineness of such transactions.

Which sections of the Income-tax Act were involved?

Section 68,Section 115BBE,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

आयकर अपील सं./ (िनधा�रण वष� / Assessment Year: 2017-18) ACIT M/s. Jain Cars and Auto Sales Pvt. Ltd. बनाम/ Vs. Central Circle-1(1), 57, North Usman Road, T. Nagar Chennai. Chennai – 600 017. �थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AACCJ-0705-G (अपीलाथ�/Appellant) : (��थ� / Respondent) अपीलाथ� की ओरसे/ Assessee by : Shri D. Anand (Advocate) – Ld. A.R ��थ� की ओरसे/Revenue by : Shri Ravindra T. Mishra (JCIT) – Ld. DR सुनवाई की तारीख/Date of Hearing : 21-07-2022 घोषणा की तारीख /Date of Pronouncement : 21-07-2022 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by Revenue for Assessment Year (AY) 2017-18 arises out of the order of learned Commissioner of Income Tax (Appeals)-18, Chennai [CIT(A)] dated 25-03-2022 in the matter of assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) of the Act on 31-12-2019. The grounds taken by the Revenue are as under:

1. 1. The order of the learned Commissioner of Income Tax (Appeals) is erroneous on facts of the case and in law.

2. The learned CIT(A) has erred in deleting the addition made towards unexplained cash credit of Rs.78,71,705/- u/s.68 of the IT Act in respect of the cash deposits made in bank accounts during the demonetization period 09/11/2016 to 30.12.2016.

2 - 2.1. The CIT(A) has failed to appreciate that the assessee has not provided name, address and other identity particulars of persons to whom cash sales were made during that period and it is onus on the assessee to prove the genuineness of transactions recorded in the sales register with the supporting evidences.

3. For these grounds and any other ground including amendment of grounds that may be raised during the course of the appeal proceedings, the order of learned CIT(Appeals) may be set aside and that of the Assessing Officer be restored.

As evident, the revenue assails the deletion of certain addition u/s 68 for Rs.78.71 Lacs.

2.

The Ld. Sr. DR drew attention to the findings given by Ld. AO in the assessment order and pleaded for restoration of assessment as framed by Ld. AO. The Ld. AR, on the other hand, justified the deletion of impugned additions. Having heard rival submissions, our adjudication would be as under. The assessee being resident corporate assessee is stated to be engaged in trading and servicing of cars.

3.

During assessment proceedings, it transpired that the assessee made cash deposits of Rs.79.04 Lacs in various bank accounts held by it. Accordingly, the assessee was directed to establish the source thereof. The assessee submitted that source was sales proceeds from sale of vehicles, spares and services rendered to customers. The assessee provide cash book and sale register. However, the assessee did not provide the details of person to whom cash sale was made. There was increase in sales by about 23.80% from 01/04/2016 to 08/11/2016. Therefore, the case despots of Rs.78.71 Lacs was treated as unexplained cash credit u/s 68 and added to assessee’s income which would be taxable at higher rates u/s 115BBE.

4.

The Ld. CIT(A) noted that AO did not conduct sufficient enquiries before making such addition. He did not even verify the details of 3 - denomination of cash deposited during demonetization period. The increase in sale was due to opening of new branch which was not considered by Ld. AO. In fact, the assessee had deposited demonetized currency for Rs.7,10,500/- only which represent cash in hand as on 08/11/2016. The deposits during demonetization period including demonetize currency was less by 75.06% when compared to the deposits during the corresponding period in earlier year. The assessee had furnished the sales register. Considering all these facts, the impugned additions were deleted against which the revenue is in further appeal before us.

5.

The findings rendered by Ld. CIT(A) in the impugned order remain undisturbed before us. The assessee had deposit demonetized currency for Rs.7,10,500/- only which represent cash in hand as on 08/11/2016. The assessee also furnished cash book ad sale register in support of availability of cash in hand which could not be disputed by revenue. Therefore, the allegations of Ld. AO have no legs to stand and we see no reason to interfere in the impugned order.

6.

The appeal stand dismissed.

Order pronounced on 21st July, 2022.

More judgments on Section 68

All 29,931 judgments and leading authorities on Section 68 →

Recent GST High Court judgments

Search GST case law →