SHANKAR GANPAT KUNJIR,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 14, PUNE

PDF · subscribers
ITA 820/PUN/2019Status: DisposedITAT Pune18 October 2022AY 2014-156 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the addition, agreeing with the lower authorities that the reintroduction of funds after a significant delay, coupled with the assessee's low household expenses and actual land purchases, indicated the funds were from an unaccounted source.

What were the facts?

The assessee introduced Rs. 25,00,000/- as cash in their proprietor's capital account, claiming it was out of cash withdrawn in AY 2012-13 for agricultural land purchase that did not materialize. The lower authorities found this explanation unconvincing.

What were the issues?

Whether the amount reintroduced into the capital account was sufficiently explained by the assessee, considering the surrounding circumstances and human probabilities.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI S.S.GODARA, JM & SHRI DR. DIPAK P. RIPOTE, AM

For Appellant: Shri Pramod Shingte
For Respondent: Shri M.G.Jasnani
Hearing: 12.10.2022Pronounced: 18.10.2022

आदेश / ORDER PER S. S. GODARA, JM :

1.

This assessee’s appeal for AY 2014-15 arises against the CIT(A)-7, Pune’s order dated 01/03/2019 passed in case No. PN/CIT(A)-7/Cir- 14/10743/2016-17 involving proceedings u/s 143(3) of the Income Tax Act, 1961; in short "the Act”. Heard both the parties. Case file perused.

Shankar G. Kunjir,

2.

Coming to the assessee’s sole substantive grievance that both the lower authorities have erred in law and on facts in making section 68 unexplained action credited addition 25,00,000/- we note that the CIT(A)’s detailed discussion affirming the assessment findings dated 29.11.2016 to this effect reads as follows.

“5. Ground No.1: this ground relates to the addition of Rs. 25,00,000/-.

5.1 The appellant reiterated the submissions made before the AO. It is the appellant that the amount of Rs. 25,00,000/- introduced as cash in proprietors capital account is out of the cash withdrawn during the AY 2012-13. It was claimed that an amount of Rs. 50,00,000/- was debited from the capital account during the AY 2012-13 for purchase of agricultural land. The appellant claimed that as the and was not purchased, part of this amount amounting to Rs.25,00,000/- was reintroduced as capital account in AY 2013-14 and another Rs. 25,00,000/- in the current AY.

5.2 The submissions have been considered. It is seen from the capital account of the assessee for the AY 2012-13, the appellant has withdrawn an amount of Rs. 52,16,000/- towards drawings and claimed that Rs. 50,00,000/- withdrawal was meant for the purchase of land which is the amount which has been subsequently deposited back in the capital in the AY 2013-14 & 2014-15. This leaves only an amount of Rs. 2,16,000/- towards personal and household expenses, Similarly, the drawings for the AY 2013-14 are only Rs. 2,04,000/- towards personal and household expenses. This clearly shows that the appellant has seen incurring only an amount of Rs. 15,000/- to Rs. 20,000/- per

Shankar G. Kunjir, month towers household expenses. The appellant’s son completed his BDS in the year 2012 and enrolled for MDS in 2013. The expenses relating to his son towards education are not accounted for in this period as the drawings are only meager. It was also seen that the appellant had actually purchased agricultural land measuring the 8H 6R for a consideration of Rs. 1,05,30,000/- (assessee has ¼ share which amounts to Rs. 26,32,500/-) vide purchase deed dated 11.07.2012 which was registered on 17.09.2012. Similarly the appellant purchased another property of which the purchase deed is dated 11.07.2012 and registered on 17.07.2012 of an area measuring 2H 42R for a consideration of Rs. 31,90,000/- (appellant’s share is ¼ in the same which was to Rs. 7,97,500/-). However, in the capital account for AY 2013-14 the appellant has shown two purchases totaling to Rs. 34,30,000/- and Rs. 26,04,350/-. The above agricultural land purchases would have definitely involved some cash payments. The amount which was withdrawn has been apparently utilized for the above purpose. It is for this reason the appellant did not deposit the amount immediately back in the capital account. The amounts which are deposited back are clearly from the unaccounted sources, otherwise the appellant would have either deposited back immediately in AY 2012-13 itself or atleast he would have deposited at one go in the AY 2013-14. The fact that he has retained part of the amount for more than two years to deposit back clearly shows that the withdrawn amount has been utilized for unaccounted payments and the subsequent deposit is only out of the unaccounted source. In this regard, the Supreme Court has held in the case of Sumati Dayal reported in 214 ITR 801 that the authorities should come to a conclusion after considering the surrounding circumstances and applying the test of human probabilities instead of dealing a matter in a superficial manner to accept a contention of the assessee. The circumstances in the present case clearly indicate that the amounts which have withdrawn are not the same that are reintroduced back. Therefore, the addition made by the AO is upheld.”

Shankar G. Kunjir,

3.

Learned counsel vehemently argued in light of the assessee’s stand throughout as well as his detailed paperbook running into 120 pages that the impugned addition is not sustainable in law as well as on facts. He re- iterated the assessee’s pleadings that this sum of Rs.25,00,000/- forms part of Rs.25,00,000/- debited from the capital account during the AY 2012-13. All these assessee’s arguments failed to invoke our concurrence. This is for reason we are in assessment year 2014-15 wherein he has not even submitted the corresponding cash flow statement pertaining FY 2011-12 to 2013-14; as the case may be. We further wish to re-iterate that CIT(A) has already analyzed assessee’s socio economic status viz-a-viz of all his declared financial activities with house hold drawings which do not reconcile with the impugned sum of Rs.25,00,000/- . We thus express our complete agreement with the impugned addition made in both the lower proceedings. The assessee’s sole substantive ground stands rejected accordingly.

4.

This assessee’s appeal is dismissed in above terms. Order pronounced in the Open Court on this 18th day of October, 2022.

More judgments on Section 68

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

Recent GST High Court judgments

Search GST case law →