ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(3), HYDERABAD vs. PUJALA MAHESH BABU , RANGA REDDY

There is a delay of 5 days in filing of these appeals by the assessee for which the assessee has filed a condonation application along with an affidavit explaining the reasons for such delay which is due to medical reasons. After considering the contents of the condonation petition and after hearing the learned Page 1 of 82

Fact of the case, in brief, are that the assessee is an individual and derives income as an agent of real estate activities. He filed his original return of income on 20.06.2012 declaring total income of Rs.4,29,940/-. A search and seizure operation u/s 132 of the I.T. Act was conducted in the Mansani group of cases on 20.11.2014 and the case of the assessee was also covered during which certain incriminating materials were seized. A survey operation u/s 133A of the I.T. Act, 1961 was also conducted in the business premises of the assessee on 20.11.2014 during which certain documents were also impounded. In response to the notice u/s 153A, dated 22.12.2015, the assessee filed his return of income on 20.11.2016 declaring total income at Rs.3,85,860/-. The Assessing Officer completed the assessment u/s 143(3) r.w.s. 153A of the Act on 29.12.2016 determining the total income at Rs.2,86,82,100/-.

In appeal, the learned CIT (A), partly allowed the appeal filed by the assessee. Aggrieved with such order of the CIT (A), the assessee is in appeal before the Tribunal by raising the following grounds of appeal: “The order of the learned Commissioner of Income-Tax (Appeals) is erroneous to the extent it is prejudicial to the appellant. 2.The learned Commissioner of Income-Tax (Appeals) erred in confirming the action of the Assessing officer in initiating the proceedings u/s 153A of the I.T. Act inspite of the fact that search was not contemplated in the case of the appellant.

Grounds of Appeal No.1, 3 & 8 being general in nature are dismissed.

So far as Ground No.2 is concerned, the same relates to the validity of the proceedings u/s 153A of the I.T. Act. The learned Counsel for the assessee submitted that the search was not contemplated in the case of the assessee and therefore, the initiation of proceedings u/s 153A are not valid.

Ground of Appeal No.4 relates to the order of the learned CIT (A) in confirming the addition of Rs.1,07,35,000/- made by the Assessing Officer on account of cash receipts.

Before the learned CIT (A), the assessee submitted that he along with another co-owner Shri K.Narasimhulu executed the sale deed on 8.12.2011 in favour of Turbovent Industries Private Limited. It was submitted that the entire land is agricultural land situated beyond 8 kms from Hyderabad Municipal Corporation limits. The lands were not converted into non-agriculture. Revenue records also show that the lands are agriculture in nature. The assessee and the co-owner have carried on agricultural operations on the said land and therefore, the asset sold is not a capital asset within the meaning of section 2(14) of the I.T. Act.

On the basis of the arguments advanced by the assessee, the learned CIT (A) called for a remand report from the Assessing Officer. After considering the remand report from the Assessing Officer and the rejoinder of the assessee to such remand report, the learned CIT (A) sustained the addition made by the Assessing Officer. While doing so, he noted that during the search & seizure proceedings, the assessee had admitted Rs.15.00 crores as additional income in the statement recorded u/s 132(4) of the Act. He had filed an affidavit to this effect before the Investigation Wing and he had even submitted how he had arrived at the additional income with reference to the seized Page 5 of 82

The learned Counsel for the assessee submitted that the assessee does not maintain any books of account and therefore, provisions of section 68 are not attracted. Referring to the provisions of section 68, he submitted that as per the said provision, the amount credited into the books of account maintained in the previous year are only required to be charged. Referring to the following decisions, he submitted that since the assessee does not maintain any books of account, the provisions of section 68 have no application: a) [2011] 12 taxmann.com 306 (Delhi) - Ms. Mayawati b) Hon'ble ITAT Delhi Bench-A order dt.08.06.2018 in ITA.No.5430 & 5431/Del/2017 in the case of Smt. Babbal Bhatia Vs. ITO c) Hon'ble ITAT Delhi SMC Bench order dt.11.01.2019 in ITA.No.7309/Del/2018 & Ors. in the case of M/s Nitin Agarwal (HUF) & Ors Vs. ITO

He submitted that all the receipts cannot be treated as the income of the assessee except when such receipt is falling Page 6 of 82

The learned DR, on the other hand, heavily relied on the order of the learned CIT (A). He submitted that even after a period of 2 years from the date of search, the assessee was unable to submit satisfactory explanation before the Assessing Officer. The assessee himself had admitted undisclosed income of Rs.15 crores in his statement recorded during the course of search and he himself has computed the manner of such additional income. Therefore, the order of the learned CIT (A) is unjustified on this issue.

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We Page 7 of 82

We find some force in the above argument of the learned Counsel for the assessee. The Hon'ble Supreme Court in the case of Pullangode Rubber Produce Co. vs State Of Kerala And Anr., reported in 91 ITR 18 has held that an admission is an extremely important piece of evidence but it cannot be said that it is conclusive. It has been held that it is open to the person who Page 8 of 82

Ground of appeal No.5 relates to the unexplained cash receipts of Rs.51,80,000/-.

Before the learned CIT (A), the assessee submitted that no such amount was received at that point of time and further the receipts do not relate the assessee. It was submitted that this seized paper is not in handwriting of the assessee and no signature of the assessee is there on the paper. Since this is a dumb document without any real value, therefore, the Assessing Officer was not justified in making the addition. Without prejudice to the above, it was submitted that if the same is considered as a receipt and a payment, then the amount was received first as per the paper and repaid later. In those circumstances, such an amount cannot form part of the income of the assessee. It was accordingly argued that the addition of Rs.51,80,000/-is uncalled for.

The learned Counsel for the assessee drew the attention of the Bench to Page No.2 of the Paper Book where a copy of the seized paper is placed. He submitted that a perusal of the same would show that this is the a/c of the assessee Shri Puajala Mahesh Babu as on 31.5.2011 with Shri T. Jangaiah. He submitted that the totaling of the first 3 entries comes to Rs.51,80,000/- out of which Rs.15,90,000 represents cheque receipts. The fourth entry is return of cheque against payment of cash. The balance amount of Rs.36,80,000/- after deducting the amount of Rs.15.00 lakhs received in cheque from the total of Rs.51,80,000/- was repaid on 28.06.2011 and 13.6.2011. He submitted that the assessee does not maintain any books of account and therefore, the provisions of section 68 have no application. Further, the assessee did not make any investment in any of the asset with this amount nor paid the same into bank account. Therefore, provisions of section 69 are also not applicable. He submitted that since the amount was received and repaid during the year as per the seized document, therefore, in view of the provisions of section 132(4) of the I.T. Act, the entries Page 11 of 82

The learned DR, on the other hand, heavily relied on the order of the learned CIT (A). He submitted that even after a period of 2 years from the date of search, the assessee was unable to submit the explanation before the Assessing Officer. The assessee himself had admitted during the course of search regarding the undisclosed income of Rs.15 crores and he himself has computed the manner of such additional income. Therefore, the order of the learned CIT (A) is fully justified on this issue. 19. We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We find the AO in the instant case made addition of Rs.51,80,000/- on the basis of the seized documents (Page No.7 of the Annexure A/PM/01 (Pages 1 to 58) of the seized material. The reason for making the above addition is that the assessee failed to offer any satisfactory explanation and assessee himself had declared additional income of Rs.15.00 crores in the statement recorded u/s 132(4) of the I.T. Act. We find the learned CIT (A) upheld the action of the Assessing Officer. It is the submission of the learned Counsel for the assessee that as per the seized document, the assessee has received an amount of Rs.36,80,000/- in cash, Rs.15,90,000/- in cheque and amount of Rs.15,00,000/- was returned by cheque and the cash amounts were returned during Page 12 of 82

Ground of appeal No.5 relates to the order of the learned CIT (A) in confirming the addition of Rs.25,87,000/- made by the Assessing Officer. Page 13 of 82

So far as the addition of Rs.20,54,000/- is concerned, the Assessing Officer noted that the assessee has purchased land situated at Indrakaran Village, Sangareddy Mandal Medak during the year; the details of which are as under:

He noted that the assessee was unable to explain the source of the amount of investments. Hence, he added Rs.20,54,500/- to the total income of the assessee as unexplained investments.

In appeal, the learned CIT (A) confirmed both the additions made by the Assessing Officer by observing as under: 9.5 I have carefully considered the submissions made by the appellant as well as the observations of the AO in the impugned order. It is seen that inspite of repeated and sufficient opportunities having been given during the course of search proceedings as well as during the course of assessment proceedings, the assessee and his AR did not avail of the same, for reasons best known to them. Now, during the course of appellate proceedings, the assessee's AR has tried to explain the investment of Rs.5,32,000/- in land by stating that the said investment was made in the preceding year. However, as pointed out by the Assessing Officer, the consideration paid for the said lands was in cash and no dates are mentioned in the relevant sale deeds regarding the payment of consideration in cash. The assessee s AR has been unable to correlate the payments made with his claim that the said payments nave been reflected in the preceding year When confronted with this fact, the AR has changed his stand, and is now claiming that the consideration was paid out or the amount available with the assessee out of sale of property situated at Indrakaran Village. This change of stance repeatedly is itself sufficient to show that all these explanations being advanced by the appellant's AR are afterthoughts, which have not been substantiated by furnishing any documentary evidences. The explanations advanced are therefore found to be unacceptable, and the addition made by the Assessing Officer is confirmed. As regards the second addition or Unexplained investment in land of Rs.20,54,500/- made by the Assessing Officer, no explanation has been advanced by the appellant's AR. The sources of both the investments being therefore unexplained, the additions made by the Assessing Officer are sustained, and all grounds related to this issue are DISMISSED”.

Aggrieved with such order of the learned CIT (A), the assessee is in appeal before the Tribunal.

The learned Counsel for the assessee submitted that the assessee in the return of income has offered capital gain of Rs.1,00,23,970/- and claimed the same as exempt. Further, the Assessing Officer noticed the receipts from various persons and therefore, he is not justified in making the addition on account of payments of Rs.25,87,000/-. He accordingly submitted that once the assessee has purchased the land which were sold and the income was also offered as exempt income being sale of agricultural land, no further addition is called for.

The learned DR, on the other hand, strongly relied on the order of the learned CIT (A).

We have considered the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We find the AO in the instant case made addition of Rs.5,32,500/- and Rs.20,54,500/- respectively being explained investment in lands at Indrakaran Village on the ground that the assessee was unable to explain the source of the above investments. We find the learned CIT (A) sustained the addition made by the Assessing Officer, the reasons of which have already been reproduced in the preceding paragraph. We do not find any infirmity in the order of the learned CIT (A) on this issue. Admittedly, the assessee could not explain the source of such investment. Further, as mentioned earlier, this land was purchased during the year itself and the onus was on the assessee to explain the source of such investment. Merely stating that the assessee has sufficient funds will not absolve the assessee from his responsibilities especially when no cash flow statement was filed to explain the availability of funds and the assessee is also not maintaining any books of account. In this view of the matter and in view of the detailed reason given by the CIT (A) while sustaining the addition made by the Assessing Officer, we do not find any infirmity in the order of the learned CIT (A) on this issue. Accordingly, ground of appeal No.6 is dismissed.

Ground of appeal No.7 relates to levy of interest under section 234A(3) and 234B(3) of the I.T. Act which are mandatory

In the result, appeal in ITA No.132/Hyd/2018 for the A.Y 2012-13 is partly allowed.

The grounds raised by the assessee for A.Y 2013-14 are as under: “1. The order of the learned Commissioner of Income-Tax (Appeals) is erroneous to the extent it is prejudicial to the appellant. 2. The learned Commissioner of Income-Tax (Appeals) erred in confirming the action of the Assessing officer in initiating the proceedings u/s 153A of the I.T. Act inspite of the fact that search was not contemplated in the case of the appellant. 3. The learned Commissioner of Income-Tax (Appeals) erred in not accepting the submissions made on the mere ground that there was a retraction after a long period. Instead, the learned Commissioner of Income-Tax (Appeals) ought to have considered the real facts and ought to have seen that the receipts were properly explained. 4. The learned Commissioner of Income-Tax (Appeals) erred in confirming the action of the Assessing officer in making addition of Rs.21,00,000 on the ground that it represents unexplained cash and other receipts. 5. The learned Commissioner of Income-Tax (Appeals) erred in confirming the action of the Assessing officer in taxing the amounts of W Rs.81,25,000/-; Rs.56,00,000/- on the ground that they represent unaccounted receipts. 6. The learned Commissioner of Income-Tax (Appeals) erred in making additions of Rs.12 lakhs, Rs.100 lakhs and Rs.49.90 lakhs on the ground that they represent unaccounted expenditure. 7. The learned Commissioner of Income-Tax (Appeals) ought to have considered the fact that the Assessing officer accepted that there were receipts and having accepted that there were receipts, the Assessing officer and the learned Commissioner of Income-Tax (Appeals) ought not to have held that the expenditure is not properly explained.

The ground raised by the Revenue are as under: “1. The ld.CIT(A) is not justified in facts and in law in deleting the addition made by the assessing officer U/s. 68 of the IT Act. 2. The ld.CIT(A) is not justified in facts and in law in deleting the addition made on account of cash deposits ignoring the fact that the assessee has not submitted the details of bank accounts and even failed to prove the sources for such deposits. 3. ld.CIT(A)) is. not justified in facts and in law in allowing the expenditure of Rs. 1,48,00,000/ relying on the seized document vide page no-51 A/PMB/06, having confirmed the addition on account of unaccounted receipts of Rs. 1,48,00,000/- relying on the same seized material. 4. The appellant craves leave to amend or alter any ground(s) or add a new ground which may be necessary”.

Ground of appeal No.1, 3 & 11 by the assessee being general in nature are dismissed.

In Ground of appeal No.2, the assessee has challenged the validity of 153A proceedings.

Ground of Appeal No.4 relates to the order of the learned CIT (A) in confirming the addition of Rs.26.00 lakhs made by the Assessing Officer.

Before the learned CIT (A), it was submitted that the assessee did not maintain any books of account and the amounts are not credited in the books of account. Therefore, provisions of section 68 are not applicable and the addition of Rs.21.00 lakhs should be deleted. It was further submitted that the evidence on record clearly indicates that the amount was received from Shri M. Ranga Reddy who has given the above amount to the assessee for acquisition of a suitable property. He had paid certain amount by cheque and certain amount through cash which were returned. It was argued that the amount paid by Shri Ranga Reddy did not represent the income of the assessee and therefore, no addition is called for.

Referring to the seized material, it was submitted that the contention of the assessee is supported by the entries in the seized material. Referring to the provisions of section 132(4A) it was submitted that the contents of the seized material are to be considered as to be true and affidavit of Shri Ranga Reddy also supports the statement of the assessee.

Based on the arguments advanced by the assessee, the learned CIT (A) called for a remand report on this issue and after considering the remand report of the Assessing Officer and the rejoinder of the assessee to such remand report from the Assessing Officer, he upheld the action of the Assessing Officer by observing as under: “2.5 I have carefully considered the submissions made by the appellant as well as the observations of the AO in the impugned order. The case records and the seized material have also been perused. It is seen that during the search and seizure proceedings, the assessee had admitted Rs.15 crores as additional income in the statement recorded u/s.132(4). He had filed an Affidavit to this effect before the Investigation wing, and he had even submitted as to how he had arrived at additional income with reference to the seized material. The Page 20 of 82

Aggrieved with such order of the learned CIT (A), the assessee is in appeal before the Tribunal.

The learned Counsel for the assessee submitted that the Assessing Officer made the addition by relying on the entries in the seized material, copy of which is placed at Page 1 of the Paper Book. He submitted that on 27.2.2013 the assessee received Rs.21 lakhs from Shri M. Ranga Reddy out of which an amount of Rs.15 lakhs was received through cheques and Rs.1 lakhs was received from Shri Ranjit. He submitted that Shri M. Ranga Reddy paid the amount for acquisition of a suitable property and as the required plot was not located, the amount was returned back. He submitted that the fact that the amount was received from Shri M. Ranga Reddy through cheque is confirmed by the entries in the seized documents itself. Further, the assessee does not maintain any books of account and the amount of Rs.15.00 lakhs was also not recorded in his books.

The learned DR, on the other hand, heavy relied on the order of the Assessing Officer and the learned CIT (A).

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We find the AO in the instant case made addition of Rs21.00 lakhs on the ground that page No.49 of the impugned Annexure shows that the assessee has received an amount of Rs.33,50,000/- from Shri Ranga Reddy on different dates out of which an amount of Rs.28,50,000/- was received in cash and Rs.5.00 lakhs by cheque. Since the amount of Rs.21.00 lakhs relates to the financial year 2012-13, the Assessing Officer made addition of the same to the total income of the assessee in absence of satisfactory explanation by the assessee. We find the learned CIT (A) sustained the addition made by the Assessing Officer, the reasons of which have already been reproduced in the preceding paragraph. It is the submission of the learned Counsel for the assessee that out of the above amount of Rs.21.00 lakhs an amount of Rs.15.00 lakhs was received through cheques and an amount of Rs.1 lakhs was received from Shri Ranjit. It is his submission that the amount was received from Mr. M. Ranga Reddy for purchase of a suitable plot which could not materialize and he was subsequently given Page 22 of 82

In Ground of appeal No.5, the assessee has challenged the order of the learned CIT (A) in confirming the addition of Rs.81,25,000/- and Rs.56 lakhs respectively on the ground that they represent unaccounted receipts.

Fact of the case in brief are that the Assessing Officer during the course of the assessment proceedings noted that Annexure APMB/06 is a Black Diary of SBI General Insurance containing written pages numbered from 01 to 21 which was impounded from the business premises of the assessee. As per Page No.46 of the above impounded Annexure, the assessee has received Rs.81,25, 000/- under the head Tulsi Bhavani Nagar, Chengicherla during the Financial Year 2012-13. When confronted, the assessee had no reply. Hence, the amount of Rs 81,25,000/- was brought to tax in the hands of the assessee as his undisclosed income.

So far as the addition of Rs.81,25,000/- is concerned, it was submitted before the CIT (A) that the Assessing Officer referred to the Annexure A/PMB/6 which contains that the assessee has spent an amount of Rs.81,25,000/- for which the Page 24 of 82

So far as Rs.56.00 lakhs is concerned, it was submitted that According to the Assessing Officer, page No.41 Annexure A/PMB/06 indicates receipt of Rs.56 lakhs which is from the venture Tulasi Bhavani Nagar. It was argued that Tulasi Bhavani Nagar is the name of the Chengicherla venture. The assessee admitted sale consideration of Rs.1,74,33,695/-in the return of income filed by him. The amount of Rs.77 lakhs is a part of the said amount. Therefore, the Assessing Officer is not justified in making a separate addition of Rs.56 lakhs pertaining to this year when the assessed income admitted includes short term capital gain.

Based on the arguments advanced by the assessee, the learned CIT (A) called for a remand report from the Assessing Officer. After considering the remand report of the Assessing Officer and the rejoinder of the assessee to such report, he sustained the addition. While doing so, he noted that the amounts in question have been disclosed by the assessee himself in his written submission made before the DDIT (Inv.) and the assessee himself has worked out the undisclosed income. The assessee had offered the additional income of Rs.15.00 lakhs in his statement recorded u/s 132(4) of the Act and had also filed an affidavit to this effect. Therefore, retracting after a long period of time from the offer made earlier in the 13(2)4 statement followed by an affidavit is not a valid retraction. Further, the assessee despite being given sufficient opportunity during the course of search proceeding as well as the assessment proceedings, could not explain such unaccounted receipts which the assessee is now Page 26 of 82

The learned Counsel for the assessee submitted that the seized document, copy of which is placed at Page No.3 of the paper book, shows that the amount of Rs.81,25,000/- consists of various entries and mentions the name of Tulsi Bhavani Nagar Chengicherla. He submitted that the entries represent payments towards expenditure incurred for the property in Tulsi Bhavani Nagar. Referring to page 4 of the Paper Book, he submitted that here also the various entries totaling to Rs.77 lakhs mentioned as “Received accounts from Tulsi Bhavani Nagar”. Out of the above Rs.77.00 lakhs, an amount of Rs.56.00 lakhs relate to A.Y 2013- 14. He accordingly, submitted that the Assessing Officer without appreciating the seized material made an addition of Rs.81,25,000/- as well as Rs.56.00 lakhs i.e. both receipts and payments relating to the same period. He submitted that the learned CIT (A) without considering the seized material sustained the addition made by the Assessing Officer which is not correct. He submitted that the assessee had offered income from Chengicherla at Rs.22,07,990/- in the return of income filed. The assessee has admitted receipt of Rs.1,74,33,695/- and admitted the cost of acquisition at Rs.1,52,25,705/-. The receipts offered to tax at Rs.1,74,33,695/- includes the receipts appearing on the seized material at Page 4 of the Paper Book i.e. Rs.77.00 lakhs. Similarly, the expenditure claimed at Rs.1,52,25,705/- includes the payments appearing on the seized material at Page No.3 of the Paper Book amounting to Rs.81,25,000/-. Therefore, once entire Page 27 of 82

The learned DR, on the other hand, heavily relied on the order of the Assessing Officer and the learned CIT (A). He submitted that despite sufficient opportunities granted by the Assessing Officer as well as the learned CIT (A), the assessee was not able to substantiate the claim which is now being made before the Tribunal. Therefore, the order of the learned CIT (A) should be upheld and the ground raised by the assessee should be dismissed.

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We find the AO in the instant case on the basis of entries at Page No.46 of the Annexure A/PMB/6 and page No.41 of Annexure A- PMB/6 made addition of Rs.81,25,000/- and Rs.56 lakhs respectively on account of undisclosed receipts under the head “Tulsi Bhavani Nagar”. We find the learned CIT (A) upheld the above two additions made by the Assessing Officer on the ground that the assessee had made declaration before the Investigation Wing in the statement recorded u/s 132(4) amounting to Rs.15.00 crores and filed affidavit to this effect before the Inv.Wing and therefore, he cannot retract it after a period of 2 years which cannot be considered as a valid retraction within reasonable time. Further the assessee neither during the course of search nor during the course of assessment proceedings could explain the nature of those entries in the seized papers. It is the submission Page 28 of 82

In ground of appeal No.6, the assessee has challenged the order of the learned CIT (A) in sustaining the addition of Rs.12.00 lakhs, Rs.10.00 lakhs (wrongly typed as Rs.100,00,000) and Rs.49,05,000/- respectively on account of unaccounted expenditure.

Before the learned CIT (A), the assessee filed elaborate submission. So far as the addition of Rs.12.00 lakhs is concerned it was submitted that the amounts were paid towards Balapur property admeasuring 5 acres 15 guntas. This amount was originally received from Sri Gopal Goud who is one of the partners in the venture at Balapur. The Balapur venture could not be proceeded with due to various reasons and the amount was returned. The said amount was repaid to Sri Gopal Goud. The information also shows that Rs.12 lakhs was paid on 20.07.2013. The Assessing Officer, by mistake, mentioned the date as 20.02.2013. It does not relate to the year under consideration. Further, this is an amount received from Sri Gopal Goud and, therefore, paid back to him.

So far as addition of Rs.10,00,000/- is concerned, it was submitted that the payments made to Sri Chary of Rs.8.00,000/- and others of Rs.2,00,000/-represent the expenditure on woodwork. This amount is also from out of the withdrawals made from the Andhra Bank account. It was argued that the assessee was also in receipt of cash from the tenants towards rent. These amounts were available with the appellant to make payment of Rs.10,00,000/-.

So far as the addition of Rs.49,00,000/- is concerned, it was submitted that the seized document at page No.48 shows the receipts from sale of plots of Akshaya Phase-ll i.e. on 18.02.2013 and 25.03.2013 of Rs.33,00,000/-. Assessee also filed a copy of the agreement with Mrs. P.Ramanjamma, wife of Sri Sai Page 31 of 82

Based on the arguments advanced by the assessee, the learned CIT (A) called for a remand report from the Assessing Officer. After considering the remand report from the Assessing Officer and rejoinder of the assessee to such remand report, the learned CIT (A) sustained the addition by observing as under: “10.5 I have carefully considered the submissions made by the appellant as well as the observations of the AO in the impugned order. The case records and the seized material have also been perused. Here again, it is seen that the amounts in question have been disclosed by the assessee himself in his written submissions made before the DDIT(Inv), and the assessee himself has worked out the undisclosed income and offered the same for taxation. It is seen that during the course of post-search proceedings, the assessee has been given ample opportunity and he has analyzed each and every seized record, and offered his explanation on the same. As discussed in detail in Para 9.5 above, the assessee had offered Rs.15 crores as additional income for various years in the statement recorded u/s.132(4), and had also filed an Affidavit to this effect before Investigation wing, which he retracted after a period of two years, which cannot be considered as retraction within 'reasonable time'. In view of the discussion above, and considering the fact that sufficient opportunity has been given to the assessee/appellant during the course of search proceedings as well as during the course of assessment proceedings, and the assessee has chosen not to avail of the same, the explanations regarding the unaccounted expenditure which the assessee has tried to file during appellate proceedings, which are found to be unsubstantiated by any documentary evidence, are found to be unacceptable. The additions made by the Assessing Officer are therefore confirmed, and all the grounds related to this issue are DISMISSED”.

Aggrieved with such order of the learned CIT (A), the assessee is in appeal before the Tribunal.

The learned Counsel for the assessee strongly challenged the order of the learned CIT (A) and filed the following written submission: “Ground Nos.6 are with regard to additions of Rs.12 lakhs, Rs.10 lakhs and Rs.49.90 lakhs. There is a mistake in typing the amount of Rs.100 lakhs. It is actually Rs.10,00,000/- (i) With regard to Rs.49.90 lakhs, the same is at page No.2 of the paper book. It is with regard to Sai Krishna Enclave, Marepalli village Ghatkesar. It shows an expenditure of Rs.49.90 lakhs. The Assessing Officer has made addition of Rs.49.90 lakhs for want of sources for making these payments. In fact, the assessee has sufficient sources for making payments of Rs.49.90 lakh towards expenditure from sale of two properties i.e., sale consideration of Rs.1,74,33,695/- from two sale deeds on which the assessee has already offered capital gains of Rs.22,07,990/- after claiming Rs.1,52,25, 705/-. Therefore, the assessee has fully explained the sources for the payments made by the assessee. Hence, no addition is warranted on this account. (ii) With regard to the amount of Rs.12 lakhs, the Assessing Officer is of the view that in Balapur venture, the appellant incurred an expenditure of Rs.12 lakhs on 20.2.2013 which is at page No.7 of the paper book. It was actually incurred on 20.07.2013 and relates to the next assessment year and it does not relate to the assessment year under consideration. Therefore, no addition can be made for the impugned A.Y.2013-14. (iii) The Assessing Officer made addition of Rs.10 lakhs as unaccounted expenditure based on the entries appearing on the seized material on page 1. It is submitted that the Assessing Officer is not correct to say that these payments as unaccounted expenditure because it is the seized material showing that the assessee has actually made the payments and the entire seized material pertains to the projects undertaken by the assessee and as such he cannot categorize these payments as unaccounted expenditure. This is especially, when the assessee has not been maintaining regular books of account, it cannot be said that the said payrments are unaccounted. Further, the seized material should be considered in its entirety and as appearing thereon. The Assessing Officer cannot disbelieve certain part of the seized material when it comes to the payments and believes certain part of the seized material when it comes to receipts. Therefore, the addition of Rs.10 lakhs representing the payments made by the assessee cannot be made. Hence, the same need to be deleted”.

The learned DR, on the other hand, heavily relied on the order of the Assessing Officer and the learned CIT (A).

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We find the AO in the instant case made addition of Rs.12.00 lakhs, 10.00 lakhs and Rs.49.90 lakhs on the basis of the seized documents page Nos 19,50 and 48 of the Paper Book marked as Annexure A-PMB/06 respectively on the ground that as per the seized document, the assessee has incurred certain expenditure for which the assessee could not explain the source properly. We find the learned CIT (A) sustained the addition made by the Assessing Officer the reasons of which have already been reproduced in the preceding paragraph. It is the submission of the learned Counsel for the assessee that he had sufficient source for making the expenditure of Rs.49.90 lakhs which is out of sale consideration of Rs.1,74,33,695/- from the two sale deeds for which the assessee had already offered to tax the capital gain for Rs.22,07,990/-. So far as Rs.12.00 lakhs is concerned, it is his submission that the seized document copy of which is placed at 7 of the Paper Book clearly shows that the amount of Rs.12.00 lakhs was paid on 20.7.2013 and therefore, it relates to the financial year 2013-14 relevant to A.Y 2014-15. Therefore, no addition on this account be made during the A.Y.

So far as the addition of Rs.10.00 lakhs as unaccounted expenditure is concerned, it is his submission that these are not unaccounted expenditure because the seized material shows that the assessee has actually made the payments and the entry in the seized material pertains to the project undertaken by the assessee. According to him, the seized

We find some force in the above argument of the learned Counsel for the assessee. So far as Rs.12.00 lakhs is concerned, the seized document copy of which is placed at Page No.7 of the Paper Book clearly shows that the same is paid on 20.07.2013 and therefore, it does not pertain to this A.Y. The learned CIT (A) without verifying the fact has sustained the addition. Since the entry in the seized document clearly mentions the date as 20.07.2013 which pertains to A.Y 2014-15, therefore, the learned CIT (A) in our opinion, is not justified in sustaining the addition of Rs.12.00 lakhs in the A.Y 2013-14. Accordingly, the same is directed to be deleted.

So far as the addition of Rs.49,90,000/- is concerned, we find the same is based on seized document copy of which is placed at Page No.2 of the Paper Book. A perusal of the same shows Rs.49,90,000/- is written under Sai Krishna Envlave, Mar Palley, Ghatkesar. The first three entries of Rs.5 lakhs, Rs.2 lakhs and Rs.10,000/- do not have any dates. Therefore, it cannot be said that the above three entries totaling to Rs.7,10,000/- belong to this year. We, therefore, are of the opinion that out of Rs.49.90 lakhs, an amount of Rs.7,10,000/- cannot be considered as relating to this A.Y. So far as the balance amount of Rs.42,80,000/- is concerned, it is the submission of the learned Counsel for the assessee that he has sufficient sources for making payment. It is his alternate contention that the seized documents mention assessee’s share at 30%. We, therefore, accept the alternate contention of the assessee that out of the remaining amount of Rs.42,80,000/-, only 30% of the same being the share Page 35 of 82

Ground of appeal No.8 relates to the order of the learned CIT (A) in sustaining the addition of Rs.41,84,550/-.

Before the learned CIT (A) the assessee submitted that the amount of Rs.41,84,550/- does not represent the agricultural income but represents the sale of agricultural land of 10 acres 30 guntas which was claimed as exempt. The Assessing Officer was under the misapprehension that the assessee derived agricultural income of Rs.41,84,550/- and that he claimed exemption of the said agricultural income. It was argued that facts are that the assessee is the owner of agricultural land admeasuring 10 acres Page 36 of 82

Based on the arguments advanced by the assessee, the learned CIT (A) called for a remand report from the Assessing Officer. After considering the remand report from the Assessing Officer and the rejoinder of the assessee to such remand report, the learned CIT (A) sustained the addition by observing as under: “12.4 T have carefully considered the submissions made by the appellant as well as the observations of the AO in the impugned order. It is seen that the assessee purchased and sold the land in less than 13 months. There was no evidence of agricultural activity being carried out. Hence it does not satisfy the test laid down by the Supreme Court for treating certain receipts as received from sale of agricultural property and hence exempt. The addition made by the Assessing Officer is therefore sustained and all the grounds related to this issue are DISMISSED”.

Aggrieved with such order of the learned CIT (A), the assessee is in appeal before the Tribunal.

The learned DR, on the other hand, heavily relied on the order of the Assessing Officer and the CIT (A). He submitted that the assessee could not substantiate that he is carrying out any agricultural activities in the said land. Since the assessee purchased and sold the land in less than 13 months and there was no evidence of agricultural activities, therefore, the learned CIT(A) was fully justified in sustaining the addition.

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We find the AO in the instant case made addition of Rs.41,84,550/- on the ground that the assessee has claimed the same as exempt agricultural income during the year and the assessee could not furnish evidence in the form of purchase and sale of agricultural produce, dates or other evidence even after giving numerous opportunities. We find the learned CIT (A) after calling for a remand report from the Assessing Officer and on the basis of submissions made before him sustained the addition made by the Assessing Officer, the reasons of which have already reproduced in the preceding paragraph. We do not find any infirmity in the order of the learned CIT (A) on this issue. Even though the assessee has claimed the income of Rs.41,84,550/- as exempt agricultural income, however, either during appeal proceedings Page 38 of 82

Ground of appeal No.9 by the assessee and Ground of appeal No.3 by the Revenue relate to the order of the learned CIT (A) in directing the Assessing Officer with certain directions to recompute the capital gain.

Before the learned CIT (A) it was submitted that the assessee derived sale consideration of Rs.1,74,33,695/- which is not disputed by the appellant. Further, the Assessing Officer did not consider the cost of acquisition of the property which amounted to Rs.1,52,25,705-. It was argued that the Assessing Officer also made an addition of Rs.1,48,50,000/- representing the expenditure on the Chengicherla venture. In the circumstances, Assessing Officer is not justified in mentioning that that the details of expenditure were not available with him. It was further submitted that the cost is already noted in the return of income filed. Page No.51 of the seized document clearly indicates that the appellant incurred an expenditure of Rs.1,48,50,000/- and, therefore the Assessing Officer is not justified in not allowing any expenditure in this regard.

The learned CIT (A) called for a remand report from the Assessing Officer based on the arguments advanced by the assessee and thereafter gave part relief to the assessee by observing as under: “13.4 I have carefully considered the submissions made by the appellant as well 13. as the observations of the AO in the impugned order. The sale consideration of the property is Rs.1,74,33,695/-, which is not disputed by the Assessing Officer or by the appellant. The Assessing Officer has, however, chosen to tax the entire amount as the assessee's income, whereas the contention of the appellant is that the cost of acquisition of Rs.1,48,00,000/- is mentioned in the seized document at Pg.No.51 of A/PMB/06. The Assessing Officer has stated that the appellant had himself offered the said amount as additional income before the DDIT(Inv). If that be the case, the said amount has already been added by the Assessing Officer by way of a separate addition and making the same addition here would amount to double taxation of the same amount, which is unwarranted. The Assessing Officer is therefore directed to recompute the Capital Gain, after allowing deduction of said

The learned Counsel for the assessee submitted that despite direction given by the learned CIT (A) on this issue to recompute the capital gain after considering the cost, the Assessing Officer has not passed any consequential order till now. Therefore, a direction may be given to the Assessing Officer to pass a consequential order. The learned DR, on the other hand, heavily relied on the order of the Assessing Officer.

Ground of appeal No.10 relates to relates to levy of interest under section 234A(3) and 234B(3) of the I.T. Act which are mandatory and consequential in nature. Accordingly, this ground is dismissed. Page 41 of 82

Before the learned CIT (A), it was argued that additions u/s 68 and 69 of the I.T.Act can be made only when the assessee maintained regular books of account. For the year under consideration, the assessee did not maintain any books of account. It was argued that the assessee is in the business of real estate. The Income Tax Authorities conducted search and seizure operations at the premises of the appellant. The material available with the appellant were seized. The amounts received from various persons are noted in a Dairy. They are separately explained. The Assessing Officer, however, added all such receipts as the income of the appellant. There are certain expenditure items in the Dairy. These expenditure items also were added. The appellant is a co- owner or co-partner with various persons in various ventures. The Page 42 of 82

Based on the arguments advanced by the assessee the learned CIT (A) called for a remand report from the Assessing Officer. The remand report was confronted to the assessee who filed his rejoinder. After considering the remand report of the Assessing Officer and the rejoinder of the assessee, the learned CIT (A) deleted the addition by observing as under:

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We find the AO in the instant case made addition of Rs.17,77,000/- being the cash deposit in the Bank A/c maintained with Kotak Mahindra Bank on the ground that the assessee could not substantiate with evidence to his satisfaction that these cash deposits were business receipts. We find the learned CIT (A) deleted the addition the reasons of which have already been reproduced in the preceding paragraph. We do not find any infirmity in the order of the learned CIT (A) on this issue. Since the assessee in the original return of income had declared business income of Rs.7,72,275/- and since all the receipts and the business income have already been taxed, therefore, we do not find any infirmity in the order of the learned CIT (A) in deleting the addition in absence of any contrary material brought to our notice. Accordingly, the order of the learned CIT (A) is upheld and the ground raised by the revenue is dismissed.

Ground of appeal No.2 raised by the Revenue being general in nature and dismissed.

In the result, appeal filed by the assessee is partly allowed for statistical purposes and the appeal; filed by the Revenue is dismissed.

Ground of appeal No.1, 3 and 10 being general in nature are dismissed.

Ground of appeal No.2 is identical to ground of appeal No.2 in ITA No.132/Hyd/2018. We have already decided the issue and the ground raised by the assessee has been dismissed. Therefore, following similar reasoning, the ground raised by the assessee challenging the validity of initiation of proceedings u/s 153A is dismissed.

In ground of appeal No.4, the assessee has challenged the order of the learned CIT (A) in sustaining the additions of Rs.2,89,38,000/-, Rs.12,50,000/-‘ Rs.94,50,000/- and Rs.1,55,00,000/- respectively on the ground that they represent unexplained cash receipts.

So far as the addition of Rs.2,89,38,000/- is concerned, the fact of the case, in brief are that the Assessing Officer during the course of assessment proceedings noted that Annexure A/PMB/01 containing pages numbered from 01 to 58 was seized from the residence of the assessee. As per Page No.10 dated 11.05.2013 of Annexure A/PMB/01 the assessee has received cash amounting to Rs.2,89,38,000/- (Rs.1,06,44,000/- Rs.1,82,94,000/-) from different persons during the F. Y.2013-14. When confronted, the assessee could not give any satisfactory reply. Hence, the cash receipts of Rs.2,89,38,000/- were treated as undisclosed income and brought to tax.

So far as the addition of Rs.12,50,000/- is concerned, the Assessing Officer noted that As per Page No.49 of the above impounded Annexure, the assessee has received Rs.33,50,000/- from Sri.M.Ranga Reddy on different dates Rs 28,50,000/- by cash & Rs 5 lakhs by cheque When confronted, the assessee had Page 46 of 82

So far as the addition of Rs.94,50,000/- is concerned, the Assessing Officer noted that as per Page No.30 of the above impounded Annexure, the assessee has received cash amounting to Rs. 94,50,000/- towards Ghatkesar Venture during the F.Y.2013-14. When confronted, the assessee did not offer any satisfactory reply. Hence, the receipts of Rs 94,50,000/- was treated as undisclosed income and brought to tax.

Before the learned CIT (A), the assessee made elaborate arguments. So far as the addition of Rs.2,89,38,000/- is concerned, it was submitted that the total does not work out to Rs.2,89,38,000/-. The amounts appearing in the seized paper carries the progressive total showing the receipts at different points of time. Such final progressive total of the said receipts is Rs.1,82,94,000/-i.e., Rs.1,58,44,000 and 24,50,000. It was submitted that as per the said seized paper (Page No.10 of the Paper book) the first total of Rs.59,54,000/- represents receipts up to 11.5.2013; then, the second total of Rs.85,44,000/- includes Rs.59,54,000/; then the third such total of Rs.1,06,44,000/- includes Rs.85,44,000/; and then the total of Rs.1,58,44,000/- includes Rs.1,04,44,000/- and the final total of Rs.1,82,94,000/- includes Rs,1,58,44,000/- Therefore, in total, the seized paper shows the receipts of Rs.1,82,94,000/-only and not Rs.2,89,38,000/- as taken by the Assessing Officer. The Assessing Officer has wrongly added Rs.1,06,44,000/- to the final total of Rs.1,82,94,000/- and arrived at the figure of Rs.2,89,38,000/- which is wrong. The figure of Rs.2,89,38,000/- taken by the Assessing Officer included Rs.1,06,44,000/- twice. Therefore, the correct receipts in the seized paper are Rs.1,82,94,000/- only.

It was submitted that the said receipts of Rs.1,82,94,000/- represents the sale consideration received on sale of plots and the share of the assessee is 50%. Therefore, such share comes to Rs.91,47,000/-. It was argued that the assessee in the return of income for the impugned A.Y.2014-15 has adopted Page 48 of 82

So far as the addition of Rs.12,50,000/- is concerned, it was argued that the evidence in the seized documents show that amounts were received from Sri Ranga Reddy. The amounts are not credited in the books of the appellant. Therefore, the Assessing Officer is not justified in making addition of Rs.12,50,000/.

So far as the addition of Rs.94,50,000/- is concerned, it was argued that this payment of Rs.94,50,000/- relates to the previous year. It was submitted that the assessee proposed-to enter into a venture at Ghatkeswar. Sri K.Gopal Goud was interested in joining the said venture. He paid the amount of Rs.94,50,000/- On receipt of the amount, the project was aborted and the entire amount was returned to Sri K.Gopal. The amount was neither recorded in the books of account of the appellant nor related to any venture which was undertaken by the appellant. The evidence also indicates that it relates to the Ghatakeswar venture and the receipt is from Sri K.Gopal. Therefore, the Assessing Officer is not justified in making addition of Rs.94,50,000/- on the presumption that the amount represent receipt.

So far as the addition of Rs.1,55,00,000/- is concerned, it was argued that a reference may be made to page No.21 which relates to the account of Sri R.Brahmanna. He is Page 49 of 82

Based on the arguments advanced by the assessee, the learned CIT (A) called for a remand report from the Assessing Officer. After considering the remand report of the Assessing Officer and the rejoinder of the assessee to such remand report, the learned CIT (A) upheld the addition made by the Assessing Officer on the ground that despite ample opportunities given by the Assessing Officer during the course of post search proceeding, the assessee could not substantiate the entries recorded in the seized documents. Further, the assessee during the course of assessment proceedings had himself worked out the undisclosed income and had offered an amount of Rs.15.00 crores as additional income for various years in the statement recorded u/s 132(4) of the Act. Therefore, retraction made by the assessee after two years being general and vague and not supported by any evidence is merely an afterthought and therefore, the Assessing Officer was justified in making the addition.

Aggrieved with such order of the learned CIT (A), the assessee is in appeal before the Tribunal. Page 50 of 82

The learned Counsel for the assessee while explaining the above additions filed the following written submissions to explaining the entries recorded in the seized documents: “8. Ground Nos. 4 & 5. This is with regard to additions made of Rs.2,89,38,000/-, Rs.12,50,000/ 8. Rs. 94,50,00- and Rs.1,55,0,000/- on the ground that they represent 8. Ground Nos.4 & 5 This is with regard to additions made of Rs.2,89,38,000/ unexplained cash receipts. The Assessing Officer made addition of Rs.2,89,38,000/- on the ground that page 10 of Annexure A/PMB/01 shows receipts of Rs.2,89,38,000/-. 9. Firstly, the appellant submits that the total does not work out to Rs.2,89,38,000/-. The amounts appearing in the seized paper carries the progressive total showing the receipts at different points of time. Such final progressive total of the said receipts is Rs.1,82,94,000/-i.e. Rs.1,58,44,000 24,50,000. It can be seen from the said seized paper (Page No.10 of the Paper book) that the first total of Rs.59,54,000/- represent receipts up to 11.5.2013; then, the second total of Rs.85,44,000/- includes Rs.59,54,000/; then the third such total of Rs.1,06,44,000/- includes Rs.85,44,000/; and then the total of Rs.1,58,44,000/- includes Rs.1,04,44,000/- and the final total of Rs.1,82,94,000/- includes Rs,1,58,44,000/- Therefore, in total, the seized paper shows the receipts of Rs.1,82,94,000/-only and not Rs.2,89,38,000/- as taken by the Assessing Officer. The Assessing Officer has wrongly added Rs.1,06,44,000/- to the final total of Rs.1,82,94,000/- and arrived the figure of Rs.2,89,38,000/- which is wrong. The figure of Rs.2,89,38,000/- taken by the Assessing Officer included Rs.1,06,44,000/- twice. Therefore, the correct receipts in the seized paper are Rs.1,82,94,000/- only. 10. Secondly, the said receipts of Rs.1,82,94,000/- represents the sale consideration received on sale of plots Rs.91,47,000/-. The in Sai Krishna Enclave wherein the assessee's share is 50% only 1.e. appellant, in his return of income for the impugned A.Y.2014-15, adopted sale consideration at Rs.99,42,558/- being 50% share in the project and after claiming the purchase cost of Rs.78,11,904/-, admitted capital gain of consideration admitted in the Rs.21,30,654/- return of income is more than the share of the appellant in the receipts appearing in the seized paper and therefore, no addition is warranted on this account. 11.In view of the above factual position, the amount of Rs.2,89,38,000/- cannot be Firstly, added. there is an error in the working in arriving at the receipt of Rs.2,89,38,000/-. Secondly, the said amount represents the consideration received on sale of Page 51 of 82

The learned DR, on the other hand, heavily relied on the order of the learned CIT (A). He submitted that when the assessee has himself worked out the details and has offered Rs.15.00 crores as additional income in the statement recorded u/s 132(4) of the Act, therefore, the learned CIT (A) is fully justified in sustaining the addition made by the Assessing Officer, since the assessee has retracted from his declaration after a period of two years and no documentary evidence has been filed to substantiate the same.

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. So far as the addition of Rs.2,89,38,000 is concerned, a perusal of the seized document, copy of which is placed at page 10 of the Paper Book, shows that an amount of Rs.1,06,44,000/- has been

So far as the remaining amount of Rs.1,82,94,000/- is concerned, we find merit in the argument of the learned Counsel for the assessee that the same represents the sale consideration received on sale of plots in Sai Krishna Enclave where the assessee’s share is only 50% i.e. Rs.91,47,000/-. The assessee in his return of income for the impugned A.Y has adopted sale consideration at Rs.99,42,558/- being 50% share in the project after claiming the purchase cost of Rs.78,11,904/- and admitted capital gain of Rs.21,30,654/-. Since the sale consideration admitted in the return of income is more than the receipt appearing in the seized papers, therefore, in our opinion, no addition is called for. Accordingly, the addition made by the Assessing Officer and sustained by the learned CIT (A) is directed to be deleted.

So far as the cash receipt of Rs.12,50,000/- is concerned, it is the submission of the learned Counsel for the assessee that the above amount was received from Mr. M. Ranga Reddy for acquisition of a suitable property. Since the same was not located, the amount was returned. We find identical issue had also come up in the immediately preceding A.Y and we have already decided the issue by estimating the profit on such receipt @ 10%. We, therefore, direct the Assessing Officer to restrict the addition to Rs.1,25,000/- as against Rs.12,50,000/-. Page 54 of 82

So far as the cash receipt of Rs.94,50,000/- is concerned, we find the amount relates to Ghatkeshwar venture and as per the seized document, copy of which is placed at Page 5 of the Paper Book, the share of the assessee is 40%. Therefore, without going into the argument of provisions of section 68 & 69 of the Act have no application in absence of maintenance of books of account, we accept the alternate contention of the assessee that only 40% of the amount should be added. We direct the Assessing Officer to restrict the addition to 40% of Rs.94,50,000/- as against the whole amount made by the Assessing Officer and sustained by the learned CIT (A).

So far as the cash receipt of Rs.1,55,00,000 is concerned, we find from the copy of the seized document placed at page 6 of the Paper Book according to which the amount relates to one Mr. Brahmanna and it is mentioned below that “Bodupal 20%”. It is the submission of the learned Counsel for the assessee that Sri Brahmanna is a shareholder in Bodupal venture along with 9 others and he had paid his share in the venture and not to the assessee. A perusal of the seized document shows that out of the total amount of Rs.2,25,00,000 mentioned therein on different dates, the Assessing Officer has not made any addition in respect of cheque amount of Rs.15.00 lakhs, Rs.20.00 lakhs and Rs.55.00 lakhs totaling to Rs.90.00 lakhs but has made the addition of Rs.1,55,00,000/- being the cash entries. In our opinion, the seized documents are to be accepted as a whole and it cannot be accepted in part and rejected in part. Since the Assessing Officer has accepted the cheque amount received from Shri Brahmanna for the Bodupal venture, where his share is mentioned at 20% in the seized documents itself, therefore we find force in the argument of the learned Counsel for the assessee Page 55 of 82

In ground of appeal No.6, the assessee has challenged the order of the learned CIT (A) in sustaining the unaccounted expenditure 1,00,00,000/- which consists of various amount made by the Assessing Officer.

After hearing both the sides, we find the above addition of Rs.1,00,00,000 consists of Rs.25.00 lakhs each twice and Rs.12,50,000/-(4 times). The above additions are made on the basis of cash receipts and certain working in the seized documents during the course of search. So far as first Rs.25.00 lakhs is concerned, the Assessing Officer noted that Annexure A/PMB/02 containing pages numbered from 01 to 56 was seized from the residence of the assessee As per Page No 29 & 30 of the above Seized Annexure, Sri. Brahmanna Goud has paid an amount of Rs. 25,00.000/- to Sri N Sudhakar on 20.01.2014 as advance money towards purchase of Agricultural Land Admeasuring Ac 2-33 Guntas., at Sy.No.215/part, Boduppal. Ghatkesar, Ranga Reddy Dist. The assessee failed to furnish the sources of the said expenditure with supporting evidence Hence. the amount of Rs 25.00,000/- was brought to tax in the hands of the assessee as his unaccounted expenditure.

So far as the second Rs.25.00 lakhs is concerned, we find the Assessing Officer noted that Annexure A/PMB/06 is a Green Signet Long Register Deluxe containing written pages Page 56 of 82

So far as the first Rs.12.50 lakhs is concerned, we find the Assessing Officer made the addition on the basis of Page No.16 of the seized annexure A/PMB/06 which is a Black Diary of SBI General Insurance containing written pages 1 to 51. The assessee has made cash payment of Rs.10,00,000/- to Sri.C.Narasimha and Rs.2,50,000/- towards Development Cost. When the assessee was asked to furnish the sources of the said expenditure with supporting evidence, the assessee failed to furnish any. Hence, the entire amount of Rs.12,50,000/- was treated as his unaccounted expenditure and brought to tax.

So far as the 2nd Rs.12.50 lakhs is concerned, we find the Assessing Officer made the addition on the ground that as per Page No.17 of the above Seized Annexure, the assessee has made cash payment of Rs.10,00,000/- to Sri.Thotkura Ravi Yadav and Rs.2,50,000/- towards Development Cost. When the assessee was asked to furnish the sources of the said expenditure with supporting evidence, the assessee failed to furnish any. Hence, the entire amount of Rs.12,50,000/- was treated as his unaccounted expenditure and brought to tax.

So far as 3rd Rs.12.50 lakhs is concerned, the Assessing Officer noted that as per page No.18 of the Annexure A/PMB/6 according to which the assessee has made cash payment of Rs.10.00 lakhs to Shri K. Gopal Goud on 9.9.2013 and Rs.2,50,000/- towards development cost on 9.9.2013. Since the assessee failed to furnish the source of the above expenditure with supporting evidence, the Assessing Officer added the entire amount of Rs.25,00,000/- to the total income of the assessee as his unaccounted expenditure.

So far as the 4th Rs.12.50 lakhs is concerned, the Assessing Officer noted that as per page 19 of the above seized annexure, the assessee has made cash payment of Rs.12,00,000/- towards Balapur venture on 20.07.2013. Since the assessee failed to furnish the source of such expenditure with supporting evidence, the Assessing Officer made the addition of Rs.12,50,000/- as his unaccounted expenditure to the total income of the assessee although the amount as per the seized document is only Rs.12,00,000/-.

Before the learned CIT (A) the assessee made elaborate arguments based on which the learned CIT (A) called for a remand report from the Assessing Officer. After considering the remand report from the Assessing Officer and the rejoinder of the assessee to such remand report, the learned CIT (A) sustained the addition on the ground that the assessee himself has worked out the undisclosed income in his submissions made before the DDIT (Inv.). Further, the assessee himself has declared the additional income of Rs.15.00 crores which he is retracting after a lapse of two years without any justice.

Aggrieved with such order of the learned CIT (A) the assessee is in appeal before the Tribunal.

The learned Counsel for the assessee while making his arguments drew the attention of the Bench to the following written submissions: “8. Ground Nos.4 & 5: This is with regard to additions made of Rs.2,89,38,000, RS.12.50,000/; Rs. 94,50,000/ and Rs.1,55,00,000- on the ground that they represent unexplained cash receipts. The Assessing Officer made addition of Rs.2,89,38,000/- on the ground that page 10 of Annexure A/PMB/01 shows receipts of Rs.2,89,38,000/-. 9. Firstly, the appellant submits that the total does not work out to Rs.2,89,38,000/-. The amounts appearing in the seized paper carries the progressive total showing the receipts at different points of time. Such final progressive total of the said receipts is Rs.1,82,94,000/- 1.e., Rs.1,58,44,000 24,50,000. It can be seen from the said seized paper (Page No.10 of the Paper book) that the first total of Rs.59,54,000/- represent receipts up to 11.5.2013; then, the second total of Rs.85,44,000/- includes Rs.59,54,000/; then the third such total of Rs.1,06,44,000/- includes Rs.85,44,000/; and then the total of Rs.1,58,44,000/- includes Rs.1,04,44,000/- and the final total of Rs.1,82,94,000/- includes Rs,1,58,44,000/. Therefore, in total, the seized paper shows the receipts of Rs.1,82,94,000/- only and not Rs.2,89,38,000/- as taken by the Assessing Officer. The Assessing Officer has wrongly added Rs.1,06,44,000/- to the final total of Rs.1,82,94,000/- and arrived the figure of Rs.2,89,38,000/- which is wrong, figure of Rs.2,89,38,000/- taken by the Assessing Officer included Rs.1,06,44,000/- twice. Therefore, the correct receipts in the seized paper are Rs.1,82,94,000/- only. 10. Secondly, the said receipts of Rs.1,82,94,000/- represents the sale consideration received on sale of plots in Sai Krishna Enclave wherein the assessee's share is 50% only i.e., Rs.91,47,000/-. The appellant, in his return of income for the impugned A.Y.2014-15, adopted sale consideration at Rs.99,42,558/- being 50% share in the project and after claiming the purchase cost of Rs.78,11,904/, admitted capital gain of Rs.21,30,654/- The sale consideration admitted in the return of income is more than the share of the appellant in the receipts appearing in the seized paper and therefore, no addition is warranted on this account. 11. In view of the above factual position, the amount of Rs.2,89,38,000/- cannot be added. Firstly, there is an error in the working in arriving at the receipt of Rs.2,89,38,000/-. Secondly, the said amount represents the consideration received on sale of plots and the appellant had 50% share which was already admitted in the return of income filed for the assessment year 2014-15. Therefore, the Assessing Officer is not justified

The learned DR, on the other hand, heavily relied on the order of the Assessing Officer and the learned CIT (A). He submitted that when the assessee, during the course of search proceedings had himself made the calculation and offered the income before the DDIT (Inv.) and further the assessee himself has admitted additional income of Rs.15.00 crores in his statement recorded u/s 132(4), therefore, after a period of 2 years retraction by the assessee is not justified. He accordingly submitted that the order of the learned CIT (A) should be upheld and the ground raised by the assessee should be dismissed.

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. So far as the first addition of Rs.25.00 lakhs is concerned, we find the same is based on the seized document, copy of which is placed at Page 11 of the Paper Book, which is a cash receipt dated 20.01.2014 and it is received from one Mr. Sudhakar S/o Late Shri N. Venkatesh. The receipt is also towards sale of agricultural land situated at Bodupal in Ghatkeswar Mandal in Ranga Reddy District. It is the submission of the learned Counsel for the assessee that the said amount is received by one Mr. N. Sudhakar from one Mr. R. Brahmanna Goud for purchase of agricultural land and therefore, this cannot be added to the total income of the assessee. However, the assessee has not explained who is Mr. N.

So far as the 1st addition of Rs.12,50,000/- is concerned, we find the Assessing Officer made the addition on the ground that cash payment of Rs.10.00 lakhs and Rs.2,50,000/- were made for the Bodupal Venture. However, a perusal of the seized document, copy of which is placed in the paper book at Page No.21 shows that the said amount was paid by one Mr. Narasimha for development of the Bodupal venture where his share is 10%. We, therefore, find merit in the submission of the Page 62 of 82

So far as the 2nd addition of 2nd Rs.12.50 lakhs is concerned, we find the Assessing Officer made the addition on the ground that cash payment of Rs.10.00 and Rs.12.50 lakhs were made for the Bhodupal venture. However, a perusal of the seized document copy of which is placed at Page 21 of the Paper Book shows that the amount was paid by Shri T. Ravi Yadav who is having 10% share in the Bhodupal venture. We, therefore, find merit in the argument advanced by the learned Counsel for the assessee that it is not a payment made by the assessee but payment made by Shri T. Ravi Yadav for his 10% share in the Bhodupal venture. Therefore, the order of the learned CIT (A) is set aside and the Assessing Officer is directed to delete the addition.

So far as the 3rd addition of Rs.12,50,000 is concerned, we find the addition is made on the ground that the cash of Rs.10.00 and Rs.2.5 lakhs were paid for the Bhodupal venture. However, a perusal of the seized document placed at Page No.19 of the Paper Book shows that it relates to one Shri K. Gopal Goud having 10% share in the Bhodupal venture. We, therefore, find merit in the argument advanced by the learned Counsel for the assessee that it is not a payment made by the assessee but payment made by Shri K. Gopal Goud for his 10% share in the Bhodupal venture. Therefore, the order of the learned Page 63 of 82

So far as the 4th addition of Rs.12.50 lakhs is concerned, we find the Assessing Officer made the addition on the ground that an amount of Rs.12.00 lakhs was paid for the Balapur venture on 20.7.2013 and such expenditure was not explained by the assessee. Although the seized paper according to the Assessing Officer is Rs.12.00 Lakhs, however, he made addition of Rs.12.50 lakhs. It is the submission of the learned Counsel for the assessee that the Balapur venture was undertaken by Shri K. Gopal Goud and Sri Brahamanna and the assessee is not a partner in the said venture. It is his submission that after incurring some expenditure, the venture was aborted. However, we find no merit in the argument of the learned Counsel. Merely, because the assessee has not claimed the expenditure, the same cannot be a ground to delete the addition especially when the seized document was found from the premises of the assessee and there is no proper explanation. However, since the above amount is an expenditure incurred by the assessee, the assessee is entitled to claim set off for additions made in the preceding year or in the current year. We, therefore, direct the Assessing Officer to give the benefit of set off for the addition, if any, made in this year or in the preceding year after ascertaining the availability of funds. Needless to say the Assessing Officer shall give due opportunity of being heard to the assessee while deciding the issue. explaining the source of expenditure. The ground relating to addition of Rs.12.00 lakhs is accordingly allowed for statistical purposes.

In Ground of appeal No.7, the assessee has challenged the order of the learned CIT (A) in confirming the addition of Rs.21.00 lakhs as undisclosed receipts.

Before the learned CIT (A), it was submitted that as per the seized documents, the amounts were received under the head Tulsi Bhavani Nagar and the amount has already been admitted in the return of income. Therefore, the Assessing Officer is not justified for the above said addition.

Based on the arguments of the learned Counsel, the learned CIT (A) called for a remand report from the Assessing Officer and after considering the remand report of the Assessing Officer and the rejoinder of the assessee to such remand report, the learned CIT (A) sustained the addition. While doing so, he observed that during the course of search and seizure proceedings, the assessee himself had admitted Rs.15.00 crore as additional income and therefore, after a period of two years, the assessee cannot retract from the declaration made earlier.

The learned Counsel for the assessee submitted that the amounts were received towards Tulsi Bhavani Nagar venture which is clear from the seized document. Referring to the copy of the seized document, copy of which is placed at Page 4 of the Paper Book, he submitted that the amounts were received towards Tulsi Bhavani Nagar project. Further, the assessee had admitted 1/5th of the sale consideration of land at Tulsi Bhavani Nagar amounting to Rs.99,42,558/- and admitted the net capital gain of Rs.21,30,654/-. Since the entire sale consideration received as reduced by the cost was offered for the assessment , therefore, again making the addition on the ground that the assessee has received Rs.21.00 lakhs against Tulsi Bhavani Nagar Project is not justified.

The learned DR, on the other hand, strongly supported the order of the learned CIT (A). He submitted that the assessee himself has declared Rs.15.00 crores as additional income during the course of search in the statement recorded u/s 132(4) of the Act, therefore, retracting the same after a period of 2 years without any valid reason or documentary evidence is not justified. He accordingly submitted that the order of the learned CIT (A) be upheld and the ground raised by the assessee on this issue be dismissed.

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We find the Assessing Officer in the instant case made addition of Rs.21.00 lakhs as undisclosed receipt on the ground that page 41 of the seized annexure mentioned that there was a receipt of Page 66 of 82

Ground of appeal No.8 relate to the order of the learned CIT (A) in confirming the determination of capital gain of Rs.78,11,904.

In appeal, the learned CIT (A) upheld the action of the Assessing Officer by observing as under: “11.4 I have carefully considered the submission made by the appellant as well as the observations of the Assessing Officer in the impugned order. The sale consideration of the property is Rs.99,42,558/-, which is not disputed by the Assessing Officer or by the appellant. The Assessing Officer has, however, chosen to tax the entire amount as the assessee’s income, whereas the contention of the appellant is that the cost of acquisition of Rs.1,48,00,000/- is added in A.Y 2013-14. Notwithstanding that, the appellant has not given any proof of the development expenses claimed. The Assessing Officer has also stated that the appellant had himself offered the said amount as additional income before the DDIT (Inv.). In view thereof, the addition made is confirmed and all grounds related to this issue are DISMISSED”.

Aggrieved with such order of the learned CIT (A), the assessee is in appeal before the Tribunal.

The learned DR, on the other hand, heavily relied on the order of the learned CIT (A).

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We find the Assessing Officer in the instant case made addition of Rs.78,11,904/- as income from undisclosed sources on the ground that the assessee failed to substantiate the purchase cost of the land which it has reduced from the sale consideration while computing capital gain. We find the learned CIT (A) sustained the order of the Assessing Officer the reasons of which are already reproduced in the preceding paragraph. It is the submission of the learned Counsel for the assessee that it has reduced the cost price of Rs.78,11,904/- from the sale consideration of Rs.99,42,558/- for computing the short term capital gain. Since according to the Assessing Officer, the assessee could not substantiate the purchase cost of Rs.78,11,904/-, therefore, considering the totality of the facts of the case and in the interest of justice, we deem it proper to restore the issue to the file of the Assessing Officer with a direction to give an opportunity to the assessee to substantiate with evidence to his satisfaction regarding purchase cost of Rs.78,11,904/- which the assessee has claimed as deduction from the sale consideration of Rs.99,42,558/-. The Assessing Officer shall decide the issue as per fact and law after giving due opportunity of being heard to the assessee. We hold and direct accordingly. The ground raised by the assessee is allowed for statistical purposes.

Ground of appeal No.9 relates to levy of interest under section 234A(3) and 234B(3) of the I.T. Act which are mandatory and consequential in nature. Accordingly, this ground is dismissed.

Ground of appeal No.1 & 6 being general in nature are dismissed.

In Ground of appeal No.2, the assessee has challenged the validity of the initiation of proceedings u/s 153A of the Act. After hearing both sides, we find this ground is identical to the ground of appeal in ITA No.132/Hyd/2018 for the A.Y 2012-13. Page 70 of 82

Ground of Appeal No.3 relates to the order of the learned CIT (A) in confirming the addition of Rs.25.00 lakhs made by the Assessing Officer on account of unaccounted receipts.

Facts of the case, in brief are that Annexure A/PMB/01 is a loose sheet of paper containing pages numbered from 01 to 58 which was seized from the residence of the assessee. Page no.6 of the seized Annexure is a cash receipt, dated 31.10.2014 wherein an amount of Rs.25 lakhs is seen to have been received by the assessee in cash from Smt.Nagineny Pradamda during the financial year 2014-15, towards sale of Open Plot at Sy.No.351 & 354, Area 1625 Sq.Yds, Uppal, R,R. Dist. i.e. @ Rs.22,000/ per Sq.Yds. The Assessing Officer asked the assessee to confirm whether the said receipt of Rs.25,00,000/- was offered to tax. The assessee was also asked to show cause as to why entire receipt of Rs.25,00,000/- should not be treated as his undisclosed income and brought to tax for the A.Y.2015-16. The assessee failed to file any reply in this regard. Accordingly, the entire receipts of Rs.25,00,000/- was treated by the Assessing Officer as undisclosed income of the assessee.

Before the learned CIT (A), it was submitted that the amount was received as advance against the sale of plot in survey numbers 351 & 354. Therefore, the addition made by the Assessing Officer is not in accordance with law since it is only an advance and the plot was not sold.

However, the learned CIT (A) did not accept the contention of the assessee and sustained the addition made by the Assessing Officer. While ding so he noted that the amount in question has been disclosed by the assessee himself in his written submission made before the DDIT (Inv.) and the assessee himself has worked out the undisclosed income and offered the same for taxation. Despite ample opportunity given by the Investigation Wing as well as by the Assessing Officer during the assessment proceedings, the assessee failed to offer any satisfactory explanation. Further, the assessee had also disclosed the additional income of Rs.15.00 crores during the course of search in his statement recorded u/s 132(4) of the Act and retraction of the same after a period of more than 2 years is not a valid retraction.

Aggrieved with order of the learned CIT (A), the assessee is in appeal before the Tribunal.

The learned Counsel for the assessee strongly challenged the order of the learned CIT (A) in sustaining the addition made by the Assessing Officer. He submitted that the Assessing Officer made the addition on the basis of the seized document page No.6 of Annexure A/PMB/01 containing 58 pages. As per the cash receipt, the assessee has received advance against purchase of plot. He submitted that the Assessing Officer should have considered all the facts contained in the seized material. Since the plot was never sold during the year, therefore, no addition is called for. Further, the assessee does not maintain any books of account and the said amount was also not recorded in the books of account nor used as a source. Therefore, provisions of section 68 & 69A are not applicable. Page 72 of 82

The learned DR, on the other hand, heavily relied on the order of the Assessing Officer and the learned CIT (A). He submitted that the seized document shows that it is a cash receipt dated 31.01.2014 where an amount of Rs.25.00 lakhs is shown to have been received by the assessee in cash from one Smt. Nagini Pramada towards sale of an open plot in survey numbers 351 & 354, area 1625 sq.yards at Uppal in R.R. District. Therefore, the learned CIT (A) was fully justified in sustaining the addition made by the Assessing Officer.

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us by both sides. We find the Assessing Officer in the instant case made addition of Rs.25.00 lakhs on the ground that the assessee has received an amount of Rs.25.00 lakhs in cash from one Smt. Nagini Pramada towards sale of one plot in Survey No.351 & 354. Area 1625 sq. yards and the assessee has not disclosed the same, therefore, it is an unaccounted receipt. We find the learned CIT (A) upheld the action of the Assessing Officer on the ground that despite ample opportunity given by the search party as well as the Assessing Officer during the course of assessment proceedings, the assessee failed to offer any satisfactory explanation. Further, the amount in question was disclosed by the assessee himself in his written submission made before the DDIT (Inv.) and he has himself has worked out the undisclosed income. Further, the assessee had retracted from the disclosure of additional income of Rs.15.00 crores after a period of 2 years therefore, it is not a valid retraction. It is the submission of he learned Counsel for the Page 73 of 82

In ground of appeal No.4, the grievance of the assessee is regarding the order of the learned CIT (A) in confirming the addition of Rs.55.60 lakhs; Rs.197.90 lakhs; Rs.1.0 lakh; and

Fact of the case, in brief, are that the Assessing Officer on the basis of the seized document A/PMB/06 which contains written pages 1 to 21 noted that page No.7 of the impugned annexure shows that the assessee has incurred expenditure of Rs.55,60,000/- under the head “Owner Payment (Sudhakar)”. In absence of any satisfactory explanation regarding the source of the said expenditure, the Assessing Officer made the addition of the same. Similarly, as per the said written pages 1 to 21, the Assessing Officer noted that the assessee has incurred an expenditure of Rs.1,97,90,000/- during the financial year 2014- 15 and the assessee failed to furnish any explanation to explain the source of the said expenditure. Therefore, the Assessing Officer made addition of the same.

Similarly, as per page No.58 of the said annexure, he noted that the assessee has incurred an expenditure of Rs.1.00 lakhs on 6.6.2014. In absence of any satisfactory explanation by the assessee to explain the source of such expenditure, the Assessing Officer made addition of Rs.1.00 lakh. The Assessing Officer further noted that the assessee has made declaration of additional income of Rs.15.00 crores before the DDIT (Inv.) Hyderabad which was subsequently confirmed by an affidavit dated 5.1.2015. In the explanation before the DDIT (Inv.), the assessee had arrived at income of Rs.14,56,68,000/- for various years and further offered an amount of Rs.43,32,000/- to cover the discrepancy and honor the commitment given on the date of search. The Assessing Officer, therefore, brought to tax an amount of Rs.43,32,000/- to the total income of the assessee. Page 75 of 82

Before the learned CIT (A), the assessee made elaborate submissions, based on which the learned CIT (A) called for a remand report from the Assessing Officer. After considering the remand report from the Assessing Officer and the rejoinder of the assessee to such remand report, the learned CIT (A) upheld the various additions made by the Assessing Officer. While doing so, he held that the amounts, in question, have been disclosed by the assessee himself in his written submission made before the DDIT (Inv.) and the assessee himself has worked out the undisclosed income and offered the same for taxation. Further, the assessee was given ample opportunity during the course of search and post search enquiries and even by the Assessing Officer during the course of assessment proceedings. However, the assessee was unable to explain. Further, the assessee himself has declared additional income of Rs.15.00 crores and retraction of the same after a period of more than two years cannot be considered as a retraction within the reasonable time. He accordingly sustained the addition made by the Assessing Officer.

The learned Counsel for the assessee drew the attention of the Bench to the following written submission filed for explaining the 4 additions above: “6. Ground No.4: This ground is with regard to four different additions of Rs.55 60 lakhs Rs.197.90 lakhs, Rs.1.0 lakh and Rs 43.32 lakhs on account of unexplained expenditure. 7. The amount of Rs.55.60 lakhs represent payment (Sri Sudhakar) The Assessing Officer is of the view that the said amount represents expenditure by the appellant. The heading is noted as "owner payments Sudhakar". The Assessing Officer is of the view that the appellant paid Page 76 of 82

We have heard the rival arguments made by both the sides, perused the orders of the AO and the learned CIT (A) and Page 78 of 82

So far as the addition of Rs.55.60 lakhs is concerned, a perusal of the seized document shows that the same is mentioned as “owner payment”.. Sudhakar” wherein certain amounts are mentioned totaling of which comes to Rs.55,06,000/-. So far as the amount of Rs.25.00 lakhs is concerned, it is seen that against the said payment of Rs.25.00 lakhs, the narration given is “paid from first Kishore Payment (8 MOU)”. Similarly, against other payments, the plot Nos. etc., are written. The assessee clearly is not in a position to substantiate the nature of these entries and therefore, the assessee is liable to explain the source of the same. However, the alternate contention of the learned Counsel for the assessee that if the said amount is considered as expenditure, then if the receipts earlier added by the Assessing Officer are confirmed by the Tribunal, then the same should be available to the assessee to explain the source of Page 79 of 82

So far as the 2nd addition of Rs.197.90 lakhs is concerned, we find the Assessing Officer made the addition on the basis of seized document page No.1 to 21 annexure A/PMB/01 wherein certain amounts are mentioned as expenditure as “miscellaneous”, the total of which comes to Rs.1,97,90,000/-. It is the submission of the learned Counsel for the assessee that the same relates to the expenditure towards Boduppal venture where the assessee is the owner of the land and not the developer and the developer is Shri K. Gopal Goud & 7 others who in turn entrusted the venture to Mansani Constructions and Sri Kishore was the person Incharge of the concern. It is also his submission that the seized document shows that the expenditure for each of the venture undertaken, the details of expenditure incurred and the persons who incurred the expenditure were mentioned in the document. It is his submission that the expenditure was incurred by the developer consisting of Shri K.Gopal Goud and 7 others and entrusted the development work to Mansani Construction in the name of Shri Kishore. According to the learned Counsel for the assessee there is no mention in the seized material that the assessee has incurred any expenditure at any point of time. Therefore, according to him, no addition can be made.

We do not find any force in the above argument of the learned Counsel for the assessee. The seized documents were admittedly found from the premises of the assessee where the details of expenditure are mentioned. The assessee was unable to explain the source of such expenditure. Therefore we uphold the order of the learned CIT (A) on this issue by sustaining the addition made by the Assessing Officer. However, the alternate contention of the learned Counsel for the assessee that set off may be given out of the addition if any finally sustained finds merit. We therefore, direct the Assessing Officer to compute the final addition on account of unexplained receipt and give set off of the above addition, if any, surplus is available. Needless to say that the Assessing Officer shall give due opportunity of being heard to the assessee while computing the final addition.

So far as the addition of Rs.1.00 lakh is concerned, it is an undisputed fact that the assessee had filed his return of income admitting an income of Rs.8,56,180/- for the current year and in the preceding year also substantial income was declared. Therefore, the expenditure of Rs.1.00 lakhs made by the Assessing Officer and sustained by the learned CIT (A), in our opinion, under the facts and circumstances of the case is not justified. Accordingly, the same is directed to be deleted.

So far as the addition of Rs.43,32,000/-is concerned, admittedly, the assessee while computing the disclosure of additional income of Rs.15.00 crores offered the same being the difference between the amount of Rs.15.00 crores and the additional income for different years calculated at Rs.14,56,68,000/- to cover the discrepancy, if any, and to honor the commitment given. We find merit in the submission of the Page 81 of 82

Ground of appeal 5 relates to levy of interest under section 234A(3) and 234B(3) of the I.T. Act which are mandatory and consequential in nature. Accordingly, this ground is dismissed.

In the result, all the four appeals filed by the assessee are partly allowed and the only appeal filed by the Revenue is dismissed.