V.K.SASIKALA,CHENNAI vs. ACIT CENTRAL CIRCLE II(2), CHENNAI

आदेश / O R D E R PER SHRI DUVVURU R.L. REDDY, JUDICIAL MEMBER:

2. The only grievance of the assessee’s case is that the Ld.CIT(A) erred in confirming the addition of Rs.5,31,435/- as unexplained credits in the & 1069/Chny/2018 :- 2 -:

current account of M/s.Metal King. The assessee has raised the following grounds of appeal:

For the AY 2003-04:

1. The order of the Commissioner of Income-tax(Appeals) in so far as it is against the assessee is contrary to law, erroneous and unsustainable on the facts of the case.

2. The CIT(A) erred in confirming the addition of Rs.5,31,435/- as unexplained credits in the current account of M/s.Metal King.

3. The CIT(A) failed to appreciate that the addition on the premise that the difference between the total credits of Rs.16,25,925/- in the current a/c of IOB and the sales as per P & L a/c of Rs.10,94,490/- represents the unexplained credits is fallacious and hence confirming the addition was wholly unsustainable on facts.

5. The CIT(A) further failed to appreciate that the deposits in the bank account consisted of realization of various parties of Rs.7,30,922/-, cash deposits of Rs.1,60,000/-, cheque from Namathu MGR of Rs.7,00,000/- (another sole proprietrix concern of the Appellant) and another cheque deposit for Rs.35,000/- from one Mr.Muthukumaran and duly considering the explanation of assessee, the addition needs to be deleted.

6. The CIT(A) further failed to appreciate that the assessee having discharged the onus cast upon her of explaining the credits, sustaining the credits as unexplained was unjustified.

7. The CIT(A), in any view of the matter, ought to have duly considered the contentions of assessee in the proper perspective and deleted the addition of the amount.

For the AY 2004-05:

3. The CIT(A) failed to appreciate that the assessee had discharged the onus of proving the credits in the capital accounts of the two concerns i.e M/s.Jaya Printers and M/s.Metalking in which she is a sole proprietrix by way of furnishing the account copies of the firm Kodanad Estate, and hence confirming the addition was wholly unsustainable on the facts of the case.

4. The CIT(A) further failed to appreciate that as a partner in Kodanad Estate, the assessee had withdrawn amounts on various dates and credited the same in the capital account of her two sole proprietrix concerns, which is evident from the entries in the respective account copies and therefore confirming the addition as unexplained credits is without appreciation of the facts on record.

be deleted. Further M/s.Kodanad Estate (PAN NO.AABFT9733C) assessed to income tax by the same Assessing Officer, filed the return of income on 01.11.2004 (due date of filing the return of income 31.10.2004 Sunday) where the partner's account copies are filed which shows that there is a withdrawal of Rs.50,25,000/-.

6. The CIT(A) further failed to appreciate that the rejection of the explanations of the credits in the capital accounts of her two sole proprietrix concerns was only on surmises and in the absence of any material to disprove the account entries regularly maintained, the addition of the amounts as unexplained was unjustified and cannot be upheld.

7. The CIT(A), in any view of the matter, having due regard to the explanations and evidences furnished, held that the assessee had discharged the onus of proving the credits in the capital accounts of the two sole proprietrix concerns and thus deleted the additions.

After considering the details filed by the assessee, the AO made addition of Rs.5,31,435/- on the ground that the difference between the gross receipts of Rs.16,25,925/- and Rs.10,94,490/- which was reflected in the P&L A/c of M/s.Metal King, was not duly reconciled.

4. On aggrieved, the assessee preferred an appeal before the Ld.CIT(A). After considering the submissions of the assessee, the Ld.CIT(A) confirmed the addition made by the AO saying that no reconciliation was made either before the AO during the course of assessment proceedings or before the first appellate proceedings. On being aggrieved, the assessee preferred an appeal before the Tribunal.

The Ld.Counsel for the assessee submitted that he had already filed & 1069/Chny/2018 :- 4 -: details and reconciliation before the AO as well as the First Appellate Authority. He further submitted that he filed the reconciliation along with the appeal papers. He further submitted that the Hon’ble Bench may be pleased to remit this issue to the file of the AO to examine this issue afresh.

5. Per contra, on the other hand, the Ld.DR has submitted that the assessee did not file these details before the lower authorities and therefore the orders passed by the Ld.CIT(A) be confirmed.