SRICHAND AGICHA,MUMBAI vs. ACIT- CC- 8(2), MUMBAI

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ITA 2838/MUM/2018Status: DisposedITAT Mumbai28 August 2019AY 2014-154 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the lower authorities did not thoroughly examine the evidence submitted by the assessee, such as books of accounts and cash flow statements. Therefore, the matter was remitted back to the Assessing Officer for a fresh examination.

What were the facts?

During a search, cash expenses of Rs. 21,04,427/- related to a marriage were identified as unrecorded. The assessee claimed these expenses were duly recorded in their books of accounts and supported this with financial statements.

What were the issues?

Whether the cash expenses incurred for a marriage were properly recorded in the assessee's books of accounts and if the addition made by the AO under Section 69C was justified without a thorough verification of evidence.

Which sections of the Income-tax Act were involved?

Section 69C,Section 132,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI

Before: SHRI C.N. PRASAD, HONBLEShri Srichand Satramdas Agicha v.

For Appellant: Shri Yadav Wadia
For Respondent: Shri D.G. Pansari
Hearing: 21.06.2019Pronounced: 28.08.2019

O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)-50, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 01.02.2018 for the A.Y.2014-15

2.

Assessee has raised following ground in its appeal: -

1. The CIT(A) erred in upholding an addition of Rs.21,04,427/- u/s 69C of Income Tax Act, 1961 made by the A.O. without verifying the facts of the case.”

3.

Briefly stated the facts are that, a search and seizure action u/s. 132 of the Act was carried out on 24.02.2014 at the premises of the assessee

(A.Y: 2014-15) Shri Srichand Satramdas Agicha and associates group concerns. The assessment was completed u/s.143(3) of the Act on 31.03.2016. In the course of the search, statement of Shri S. Vinodkumar, who is the Personal Assistant of Shri Siddharth Agicha was recorded u/s. 132(4) of the Act on 24.02.2014 according to which cash expenses were incurred by the group on the marriage on the directions of Mr. Siddharth Agicha Director of M/s.Associate Infratech (I). Pvt. Ltd. Assessing Officer records that these are the marriage expenses which were not recorded in the Books of Accounts. It is the observation of the Assessing Officer that the statement of Shri S. Vinodkumar was confronted to Shri Manohar Agicha and the statement from Shri Manohar Agicha was recorded on 24.02.2014 u/s.132(4) of the Act and he observed that Shri Manohar Agicha has stated that the above expenses were incurred out of cash drawings of various persons belonging to the group. Assessee was required to explain the same. Assessee stated that the marriage expenses of ₹.17,93,427/- have been duly recorded in assessee’s regular Books of Accounts. Assessee in support of its contention that these expenses were recorded in the regular Books of Accounts furnished details of expenses, cash flow statements along with capital account, balance sheet etc.

(A.Y: 2014-15) Shri Srichand Satramdas Agicha 4. Further, as regards to the investment of ₹.3,19,300/- made in purchase of land at Podhapur is concerned it was submitted that it had inadvertently considered drawings instead of capitalizing the same and details have been submitted by the assessee before the Assessing Officer. Not convinced with the submissions of the assessee the Assessing Officer treated the expenses of ₹.21,04,427/- as unexplained cash credits u/s. 69C of the Act. Ld.CIT(A) sustained the addition based on the findings of the Assessing Officer.

5.

Before me, Ld. Counsel for the assessee reiterated the submissions made before the lower authorities.

6.

Heard rival submissions, perused the orders of the Authorities below. On a perusal of the orders of the Authorities below, I find that the submissions and evidences produced by the assessee have not been gone into thoroughly. It is the submission of the assessee that the expenses have been recorded in the regular Books of Accounts and in support of its submissions assessee has produced Books of Accounts, details of expenses incurred, cash flow statements along with capital account, balance sheet etc., none of these evidences have gone into thoroughly by the lower authorities. The fact as to whether the assessee has recorded these expenses in the Books of Accounts have not brought on record by the lower authorities. In my considered opinion this issue

(A.Y: 2014-15) Shri Srichand Satramdas Agicha has to be examined denovo with reference to the Books of Accounts and the evidences furnished by the assessee in the course of the assessment proceedings. Thus, entire issue is remitted to the file of the Assessing Officer with a direction to examine denovo in accordance with law and the assessee is at liberty to produce necessary evidences in support of his contentions. Thus, this issue is restored to the file of the Assessing Officer for denovo examination in accordance with law, after providing adequate opportunity of being heard to the assessee.

7.

In the result, appeal of the assessee is allowed for statistical purpose.

Order pronounced in the open court on the 28th August, 2019

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