MR. LATE SMT. VINEETA SINGH,GHAZIABAD vs. ACIT, GHAZIABAD

On being asked by the AO to substantiate the cash found from the residence as well as lockers, the assessee filed the following details of addition made to the capital account, which are as under:-

The AO analysed the explanation given by the assessee in respect of the following source:-

However, the AO was not satisfied with the explanation given by the assessee holding the same to be afterthought and not substantiated with proper evidence. Accordingly, the AO made addition of Rs.21,10,000/- to the total income of the assessee.

Before the CIT(A), the assessee made elaborate submissions. However, the ld.CIT(A) also did not accept the submissions filed before him. So far as the cash found from the locker No.294 with Syndicate Bank, Mayur Vihar Phase-1, New Delhi is concerned, he held that since Shri Tribhuvan Singh is not a party there, the said cash of Rs.16,33,000/- can be treated as belonging to Smt. Vineeta Singh. He, accordingly, held that addition to that extent can be made in the name of the assessee on substantive basis. So far as the balance cash of Rs.5,20,000/- found from the residence and locker No.9 with State Bank of Bikaner and Jaipur is concerned, he held that the same can be treated as belonging to Shri Tribhuvan Singh. After allowing a credit of Rs.60,000/- he held that balance amount of Rs.4,60,000/- should be added substantively in the hands of Shri Tribhuvan Singh and to delete the same from the hands of the assessee. In the order, he held that on fair estimate basis, the unaccounted cash of Shri Tribhuvan Singh is taken as Rs.4,60,000/- in place of nil by the AO. He accordingly directed the AO to re- allocate the income in the hands of the assessee and her husband. The relevant observations of the CIT(A) from para 5 onwards read as under:- “5. After having carefully considered, submission of the appellant and facts brought out by the AO in assessment order, my conclusions/observations on grounds taken in appeal are as under: (1) Grounds of appeal no. 1 & 7 are general in nature; ground of appeal no. 6 is consequential in nature. (2) Regarding grounds of appeal no. 2 & 3: After carefully weighing the rival submissions and all relevant documents/material on record, I agree with all the findings and conclusions made by the AO, and, hence, all the findings available in the order can be taken as my conclusions as well. For the sake of brevity, these findings are not being repeated. However, I would add/modify these findings to following extent: (a) All the submissions and documentary evidences, especially affidavits are correctly held as ‘after-thought’ explanations, merely to riggle out of the charge of unaccounted money found. All these affidavits cannot be given any credence, because these are from close relatives/friends, and, to that extent, these are self-serving documents, got prepared after the C.B.I. action. If many of these cash portions were really the gifts; a document like gift deed or gift letter or at least, some scribbling to that effect, would have been found in house or in possession of Smt. or Sri T. Singh. But no such document was recovered during CBI search action. 5

The ld. Counsel for the assessee submitted that the AO while framing the assessment had made an aggregate addition of Rs. 21,10,000/- which represents the sum found at the time of search by the CBI on 10.07.2003 from the residential premises of the assessee’s husband, his locker and the assessee’s locker. Out of the aforesaid addition made, on appeal the learned CIT(A) had deleted the addition of Rs. 5,20,000/- on the ground that the aforesaid sum is a sum found from the locker of the assessee’s husband and at their residence and as such no addition could be made in her hands.

He submitted that against the aforesaid order of learned CIT(A) the assessee is in appeal; whereas no appeal has been filed by the revenue against the deletion of the said sum of Rs. 5,20,000/-. In view of the above there remains no justification for the learned CIT(A) to have rejected the explanation furnished by the assessee in respect of a sum found, which all aggregated to Rs. 21,10,000/-. To explain the aforesaid contention, he submitted that the assessee had given the sources of funds out of which Rs. 21,10,000/- had been found which included Rs. 5,20,000/- which stood deleted by the learned CIT(A). In view of the peculiar fact he contended that the explanation given by the assessee could not have been rejected in part, as the necessary implication remained that the explanation given explaining the source of sum could not have been rejected in part.

So far as the balance amount is concerned, the ld. Counsel submitted that the perusal of the order of the AO would show that he got swayed mainly by the fact that there had been a search carried out by the CBI and as such the explanation tendered by her was to only accommodate her husband and the sum found and seized had been acquired by unfair means by her and her husband. He submitted that in the absence of any evidence that the assessee had been indulging in any activity by acquiring sums by unfair means, the findings are per-se perverse and arbitrary. Referring to the order of the Tribunal in case of husband of the assessee, he submitted that in so far as the assessee’s husband is concerned, no sum had been found from him as belonging to him since the Tribunal has already held that the assessee’s husband Shri Tribhuvan Singh had no unaccounted money.

The ld. Counsel for the assessee submitted that the observation of the AO that there is a general tendency of near and dear ones to sympathise and come forward in times of crises, is hypothetical and is a general statement. He submitted that there is no such presumption in law and in fact the assessee had produced all such persons before the CBI in as much as the AO had not required the assessee to produce any of the witness from whom the sums were received in cash. He submitted that the AO in the order had stated that he had required the assessee to produce (i) Smt. Shakuntla Devi, mother in law of the assessee and (b) Smt. Sushila Sood, mother of the assessee.

He submitted that both the aforesaid persons had been examined by the CBI and the copy of their statements have been placed on record at pages 131 - 132 and Pg. 135 - 136 of the Paper Book. He submitted that both could not be produced before the AO because of their highly advanced age. It was pleaded that both could be examined by issuing commission. However, the AO instead of having examined them on commission, which he was obliged to do so, did not take any such step but arbitrarily brushed aside the statement recorded by the CBI.

The ld. Counsel for the assessee referring to the statement of Smt. Sushi1 Sood recorded on 20.10.2004 and that of Smt. Shakuntla Devi submitted that if the two statements are read, there is no evidence to show that the testimony could have been rejected and that too without any material. He submitted that the finding of the AO that there is a general tendency of near and dear ones to sympathise and come forward in times of crises, is highly unfounded and is arbitrary. Referring to the decision of Hon’ble Allahabad High Court in the case of Sheo Narain Duli Chand vs. CIT reported in 72 ITR 766, he submitted that it has been held that there is no presumption that witnesses appearing for an assessee come forward to give false evidence to oblige the assessee’. He submitted that the aforesaid observation of the Hon’ble Chief Justice when considered in the light of the finding of the learned AO, it is evident that the entire conclusion of the learned AO in his order while rejecting the explanation furnished by the assessee is based only on the two factors namely that the sums found is allegedly unaccounted income both of the assessee and her husband is arbitrary, and secondly upon the presumption that there is a general tendency of near and dear ones to sympathise and come forward in times of crises; whereas there is no such presumption.

Referring to the decisions of the Hon’ble Supreme Court in the case of Dhirajlal Girdharlal vs. CIT, 26 ITR 736 (SC) and Omar Salay Mohamed Sait, 37 ITR 51, he submitted that the Hon’ble Supreme Court in the above decisions has held that any order is vitiated in law where such an order is arrived partly on relevant material and partly on irrelevant material. The ld. Counsel submitted that the assessee had explained the source of the sums found in cash the details of which are as under:- Sl. From whom cash was Relationship Amount No. received 1. Smt. Shakuntla Devi Mother-in-law Rs. 5,50,000/- Mrs. Sushila Sood & Dr. Bal Parents Rs. 2,50,000/- 2. Krishan 3. Mr. Anant Singh Son Rs. 2,00,000/- 4. Mrs. Surbhi Singh & her Daughter and son-in- Rs. 2,00,000/- Husband Mr. Akash Chauhan law 5. Mr. B.P.S. Chauhan Father-in-law of Rs. 1,00,000/- daughter Mrs. Chitra Bhatia and Mr. Sister & brother-in- Rs. 50,000/- 6. N.K. Bhatia law 7. Cash gifts shown to have been Rs. 75,000/- received on silver wedding anniversary 8. Bhent on son’s engagement & Rs. 6,25,000/- shagun received on his marriage of Rs. 125000/- + 500000/- 9. Cash available with the Rs. 60,000/- assessee and her husband 16. He submitted that various evidences submitted by the assessee were completely brushed aside by the AO in an arbitrary manner and that too without 12 bringing any material on record. He submitted that it is an admitted fact that the assessee was suffering from cancer and other co-related diseases and the sum had been given for her treatment by her mother who had duly been confirmed, by her mother-in-law and also certain amount provided by her son who had recently got married. However, the AO in complete disregard to the evidences filed before him, rejected the submission of the assessee. 17. So far as the funds available at home is concerned, he submitted that the finding of the AO on this issue are not only erroneous, but, is based on no evidence inasmuch as in the hands of her husband, Shri Tribhuvan Singh, additions made by the AO stood deleted and no addition has been sustained in his hand. 18. He submitted that a perusal of the assessment order shows that the AO had misdirected himself in making the addition. The assessee had led documentary evidence in support of each of the explanation furnished by the assessee duly supported by affidavit and confirmation which the AO rejected merely on hypothetical consideration and without any evidence. He submitted that the initial burden was discharged by the assessee and the AO had not proceeded to rebut the said evidence by leading any positive material. 19. So far as the allegation of the AO at page 10 of the assessment order that the assessee had failed to produce Smt. Shakuntla Devi who was aged about 97 years was misconceived inasmuch as Smt. Shakuntla Devi at the relevant time was not well and was aged and could not climb stairs. The request of the assessee to examine her on commission was not accepted by the AO. Similarly, mother of the assessee Smt. Sushila Sood aged 86 years could not have appeared before the AO because of old age complications and here also the AO was requested that she should be examined on commission. However, no steps were taken by the AO to examine any of the persons despite the fact that the assessee had offered them to be examined on commission.

The ld. Counsel submitted that the CBI had also examined the mother of the assessee Smt. Sushila Sood on 20.10.2004, Shri Anant Singh, son of the assessee, Smt. Shakuntla Devi, mother-in-law of the assessee and Smt. Kalindi, domestic help . Their statements are placed at paper book pages 131-138. He submitted that the CBI has drawn no adverse inference against the assessee. He submitted that under these circumstances, the AO should not have rejected the explanation given by the assessee regarding the source of funds available at the residence. So far as the argument of the Revenue that substantial cash was kept at home instead of keeping the money at bank, he submitted that monies were more safe at home than in the locker and there is no prohibition in law or otherwise to keep the money in bank especially when the assessee was suffering from serious disease like cancer. He accordingly submitted that the balance amount of Rs.15,90,000/- should also be deleted.

The ld. DR, on the other hand, relied on the order of the AO and the CIT(A). He submitted that the AO, after due examination of each and every explanation given by the assessee regarding each source has come to the conclusion that all these evidences are nothing, but, afterthought. Further, the various affidavits as well as confirmations filed by the assessee have no credence because they are all very close relatives and friends and are self serving documents. So far as the argument of the ld. Counsel that the ld.CIT(A) has deleted the amount of Rs.5,20,000/- is concerned, the ld. DR, referring to the order of the Tribunal in the case of the husband, namely, Shri Tribhuvan Singh vs. ACIT, vide order dated 17th August, 2015, drew the attention of the Bench to para 8 of the order and submitted that the Tribunal has held that the amount of Rs.4,60,000/- should be added in the hands of Smt. Vineeta Singh, who had owned up this money as belonging to her. Therefore, the ld. Counsel cannot say that the CIT(A) has deleted the addition of Rs.5,20,000/- and, therefore, to that extent no addition is required. He accordingly submitted that the entire amount of Rs.21,10,000/- should be confirmed and the grounds raised by the assessee should be dismissed.

We have considered the rival arguments made by both the sides, perused the orders of the AO and the CIT(A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us. We find, the AO, in the instant case, completed the assessment determining the total income of the assessee at Rs.22,12,070/- as against the returned income at Rs.1,02,070/- wherein he made an addition of Rs.21,10,000/- being the cash found from the residence and locker of the assessee during the course of search conducted by the CBI on 10th July, 2003. The explanation of the assessee that the amount so found at the locker and the residence was given to her by her mother, mother-in-law, son, daughter and son-in-law, father-in-law of the daughter, sister and brother-in-law, etc., was not accepted by the AO. Similarly, certain amounts received as cash gift on silver wedding anniversary, amount received at the engagement and marriage of son, etc., was also not accepted by the AO. The item-wise explanation given by the assessee for the source and rejection of the same by the AO can be summarized as under:- s. Amount Amount shown Explanation given by AO’s finding N by assessee in assessee 0. the name of (1) (2) (3) (4) (5) 1 Rs. 5,50,000 Smt. Shakuntla She regularly She sold jewellery on 16.06.2003 but Devi withdrew cash from did not mention it in her confirmation her pension account dated 20.07.2007. In her statement and gave it to the before CBI she had stated that she had assessee. She sold her no income other than pension Smt. old jewellery. She Shakuntla Devi went to Court for also had agricultural swearing of affidavit and for giving and rental income. statement before CBI at New Delhi. But she did not appear before the AO. The facts relating to Smt. Shakuntla Devi remained un-established. 2 Rs. 2,50,000 Mrs. Sushila Old jewellery sold The fact of sale of jewellery was not Sood & Dr. Bal and cash given to the mentioned in confirmation letter and Krishan assessee. statements given to CBI. They went to Court to swear affidavit and to give statement before CBI, but did not appear before the AO. The facts relating to them remained un- established.

We find, in appeal, the ld.CIT(A) deleted an amount of Rs.5,20,000/- holding that cash to the extent of Rs.60,000/- stands explained and the amount of Rs.4,60,000/- should be added substantively in the hands of the husband Shri Tribhuvan Singh. We find, against this order of the CIT(A), the Revenue is not in appeal before the Tribunal. Therefore, we find some force in the argument of the ld. Counsel that out of the total addition of Rs.21,10,000/-, an amount to the extent of Rs.5,20,000/- should be accepted as explained. Although the Tribunal in the case of husband of the assessee has held that the amount of Rs.4,60,000/- belonged to the wife of the assessee while deleting the addition in the hands of Shri Tribhuvan Singh, husband of the assessee, however, in absence of any appeal filed by the Revenue against the order of the CIT(A) deleting the amount of Rs.5,20,000/-, we find force in the argument of the ld. Counsel that the addition to the tune of Rs.5,20,000/- stands deleted and, therefore, no adverse view should be taken.

So far as balance Rs.15,90,000/- is concerned, we do not find any force in the argument advanced by the ld. Counsel for the assessee. A perusal of the explanation given by the assessee before the AO while explaining the source of cash found shows that the assessee has tried to explain the source being amount received from different family members, close relations and amount received at the time of silver wedding anniversary and amount received at the time of engagement and marriage of her son. The assessee neither at the level of the AO nor before the CIT(A) was able to produce the so-called jewelers to whom the mother-in-law and mother of the assessee has sold jewellery. Further, we find some force in the argument of the ld. DR that if some cash portions were real gift, at least some document like gift deed or gift letter or some scribbling to that effect would have been found in the house or in possession of the assessee or her husband. However, nothing of that sort was found. The so-called long list containing names of different persons who had given gifts at the time of engagement or marriage of the son or at the time of silver wedding anniversary cannot be believed in absence of any iota of evidence found at the time of search and, therefore, we concur with the finding of the CIT(A) on this issue that this is nothing, but, an afterthought. The various decisions relied on by the ld. Counsel for the assessee are distinguishable and not applicable to the facts of the present case. The various affidavits and confirmations filed from various close relatives, in our opinion, are nothing but mere self serving documents just to accommodate the assessee to explain the source. It is also strange that not a single transaction is through banking channel and everyone has given cash only to the assessee either for her treatment or for safe custody which is unbelievable. In this view of the matter and in view of the detailed reasoning given by the CIT(A) on this issue, we do not find any infirmity in the order of the CIT(A) sustaining the addition of Rs.15,90,000/-. Thus, in sum and substance, the assessee gets relief of Rs.5,20,000/- and the balance amount of Rs.15,90,000/- sustained by the CIT(A) is confirmed. The grounds raised by the assessee are accordingly partly allowed. 19