INCOME TAX OFFICER 33(3)(5), MUMBAI vs. SHRI VIREN MUNI, MUMBAI

आदेश / O R D E R

Per Manoj Kumar Aggarwal (Accountant Member):- 1. Aforesaid appeal by revenue for Assessment Year [AY] 2013-14 contest the order of Ld. Commissioner of Income-Tax (Appeals)-45, Mumbai [CIT(A)], Appeal No. CIT(A)-45/ITO-33(3)(5)/ITA-328/2015-16 dated 11/07/2017 on following Grounds of appeal: - On the Facts and in the circumstances of the case and in law, the Id.CIT(A) erred to accept the facts that assessee failed to establish the credit worthiness of two lenders of unsecured loan

2.1 Facts in brief are that assessee being resident individual stated to be dealing in Auto parts was assessed for impugned AY u/s. 143(3) on 09/03/2016 wherein the income of the assessee was determined at Rs.84.32 Lacs after sole addition of unexplained cash credit u/s. 68 for Rs.74.90 Lacs as against returned income of Rs.9.42 Lacs e-filed by the assessee on 26/09/2013. The subject matter of present appeal is addition of unsecured loans u/s 68 aggregating to Rs.69.90 Lacs stated to be received by the assessee from the following parties: - No. Name of the Lender Amount (Rs.) 1. Manish Rajnikant Modi (Prop. of Supreme Enterprises 36.90 Lacs 2. Ajit Churi (Prop. of Bhavika Enterprises) 33.00 Lacs Total 69.90 Lacs 2.2 The impugned additions were made since the assessee could not produce return of income, balance sheet, bank statement of the two lenders which led the Ld. AO to form an opinion that the assessee could not establish mode of transaction, genuineness of transaction as well as creditworthiness of the lenders. Notices sent u/s 133(6) were not responded to. The departmental record reveal that the 2 lenders reflected meager income below Rs.1.60 Lacs in AY 2012-13. The assessee could not produce any of the lender to confirm the transactions which led the Ld. AO to treat the loans as unexplained cash credit u/s 68 and accordingly, the same were added to the income of the assessee.

is partly allowed. Aggrieved the revenue is in further appeal before us. The Ld. DR supported the stand taken by Ld.AO whereas Ld. AR has relied upon the stand of first appellate authority in the impugned order.

4. Upon careful deliberations and perusal of paper-book, the undisputed position that emerges is the fact that the two lenders, through their authorized representative, vide letter dated 22/02/2016, had submitted copy of ledger confirmation, bank statement highlighting the details of the transactions, Income Tax Return acknowledgement for AY 2012-13 and the details of Income Tax jurisdiction which would negate the finding that notices u/s 133(6) were not responded to. The fact of furnishing these documents was also brought to the notice of Ld.AO by Authorised representative of the assessee vide letter dated 22/02/2016. The Income Tax Acknowledgement for AY 2013-14 was already placed on record by the assessee vide reply dated 09/01/2016. Nothing on record establishes that any cash got exchanged between the assessee or the aforesaid loans were unaccounted money of the assessee. The loans were routed through normal banking channels. Therefore, the assessee, in our considered opinion, had fulfilled the primary onus of establishing the identity, creditworthiness of the lenders & genuineness of the transactions and therefore, the additions were rightly deleted by Ld. first appellate authority. We hold so.

5. Resultantly, the appeal stands dismissed. Order pronounced in the open court on 06th June, 2019. Sd/- Sd/- (Saktijit Dey) (Manoj Kumar Aggarwal) �ाियक सद� / Judicial Member लेखा सद� / Accountant Member मुंबई Mumbai; िदनांकDated : 06/06/2019 Sr.PS:-Jaisy Varghese आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent 2.