MR. VARUSAI MOHAMMED ROWTHER KAZAKAMAL,MADURAI vs. ITO, NCW - 2 (3),, MADURAI

Shri N.Quadir Hoseyn, Advocate represented on behalf of the assessee and Ms. R.Anitha, JCIT represented on behalf of the Revenue.

2 & 3/Chny/2020 3. It was submitted by the Ld.AR that the only issue in the assessee’s appeals was against the action of the Ld.CIT(A) in confirming the action of the Ld.AO in treating part of the agricultural income disclosed by the assessee as income under the head ‘income from other sources’. It was the submission that the assessee is basically an agriculturist. He lives in a joint family, which owns nearly 133.4 acres of land in Dindigul District. It was the submission that out of the said land, the assessee himself owns nearly 87.57 acres. It was the submission that for the assessment year 2011-12, the assessee had disclosed income of Rs.29,21,016/- and the Assessing Officer had estimated the agricultural income at Rs.8,54,656/- and treated the balance as income under the head ‘income from other sources’. It was the further submission that for the assessment year 2012-13, the assessee had disclosed agricultural income of Rs.33,10,710/- and the Assessing Officer had estimated the agricultural income at Rs.13,49,656/- and treated the balance as income under the head ‘income from other sources’. It was the submission that the Village Administrative Officer had also verified the facts of the agriculture income and the Inspector of Income Tax, Ward-1, Dindigul had also made detailed and thorough enquiries. It was the submission that the factum of the agricultural income has not been disproved. It was the submission that the agricultural income of the assessee has been

In reply, the Ld.DR vehemently supported the orders of the Ld.AO and the Ld.CIT(A). It was the submission that the assessee was able to produce the Patta of land to an extent of only 87.57 acres. It was the submission that some of the lands were also Government lands which have been encroached by the assessee. It was the submission that the order of the Ld.CIT(A) is liable to be upheld.

I have considered the rival submissions. On perusal of the assessment order, the last page shows that the Assessing Officer himself agrees that the assessee is a high flying agriculturist. It could be presumed that the Assessing Officer has been led to believe that there is some other income for the assessee because the assessee owns a fleet of vehicles, which is mentioned in the assessment order. Just because, the assessee owns a fleet of vehicles, it does not mean that the assessee may not have agricultural income. In the assessment order, the Assessing Officer also accepts that the assessee has produced the Patta in respect of 87.57 acres of land. He only goes on to hold that the other Pattas which have been produced are in respect of lands in the name of the assessee’s married daughter and his son and others. The Assessing Officer further accepts the fact that there

In the result, the appeals of the assessee are allowed.