ITO, WARD-43(1), DELHI, NEW DELHI vs. MOBI TRADELINK, NAJAFGARH, DELHI

Case called twice. None appears at the assessee’s behest. We accordingly proceeded ex-parte against him.

The Revenue pleads the following substantive grounds in the instant appeal:

On the facts and in the circumstances of the case and in law the learned CIT(A) has erred in deleting the addition of Rs.1,72.30,300/- u/s 68 of the Income Tax Act, 1961 ("the Act"). The Id. CT(A) erred in considering that the cash deposit in old currency (Specified Bank Notes) in the bank account of Rs. 12,00,000/- on 17.11.2016, Rs. 15,00,000 on 19.11.2016, Rs 21,63,000 on 23.11.2016 and Rs. 42,000- on 15.12.2016 was from the balance available as on 09.11.2016. Whereas such delay and breakup in depositing cash in old currency (Specified Bank Notes) in the bank account by the assessce is not justified. On the facts and in the circumstances of the case and in law, the learned CIT(A) has erred in appreciating the fact that the assessee has not submitted any documentary evidence in support of his claim of cash sales made during the year though Bills/invoices cash book ete. To substantiate the cash deposit in the bank account." 3. "On the facts and in the circumstances of the ease and in law, the learned CIT(A) has erred in deleting the addition of Rs. 16.745-on account of lower net profit". 4. "On the facts and in the circumstances of the case and in law, the learned CTT(A) has erred in deleting the addition of Rs. 85.4948-on account of delayed payment charges when the nature of such charges is not explomed by the assessee".

We are next taken to the CIT(A)-NFAC’s detailed discussion reversing assessment findings making section 68 unexplained cash credits addition of Rs.1,72,30,000/- in course of assessment framed on 25.12.2019, as under: “6.4 Ground no. 6, 7 & 8: These are related to the claim that the AO erred in making an addition of Rs. 1,72,30,000/- u/s 68 read with section 115BBE of the Act for alleged total cash deposit during the demonetization period. 6.4.1 The appellant has mentioned in grounds of appeal that the appellant had filed its return of income on the basis of Audited Financial Statements in which the banking transactions had been duly considered and hence, the AO ought not to have made an addition of Rs. 1,72,30,000/- u/s 68 read with section 115BBE of the Act ignoring the past history of the appellant for the assessment years 2014-15 to 2016-17 and in spite of the observation of the AO in the assessment order that the appellant was engaged as wholesaler and retailer of FMCG Products. The appellant has also mentioned that the AO erred in ignoring the documentary evidence of VAT returns filed by the appellant declaring the sales as per audited financial statements in support of its claim of affecting sales in cash during the year under appeal and Cash deposit certificate issued by Bank mentioning the cash deposit in new currency during the demonetization period. 6.4.2 As has been noted in assessment order also, the nature of business of the appellant was wholesaler and retailer of FMCG products and it has declared sales/gross turnover of Rs. 18,36,41,838/- during FY 2016-17. Considering the average turnover per month, the sales in two months of November & December 2016 would be about Rs. 3 crores. Considering the nature of business of the appellant, the AO has not refuted the fact that most of such sales would be in cash. Thus, cash deposits of Rs. 1,72,30,000/- during demonetization is less than the average sales affected by the appellant in this period. It is also noted that cash-in-hand as on 31/03/2016 was Rs. 22,63,786/- while cash-in hand as on 31/03/2017 was Rs. 20,06,432/- which also indicate that the appellant had affected cash sales not only during the months of demonetization but in other months and previous years also. These figures of cash-in-hand also indicate that cash deposits of Rs. 1,72,30,000/- over the period of demonetization was not out of character for the business of the 3 | P a g e appellant. The AO has also not questioned the VAT/sales returns filed by the appellant & produced before the AO vide submissions dated 18/12/2019. The appellant had filed comparison of cash deposits in bank accounts during demonetisation & other period of FY 2016-17 as well as in corresponding period of FY 2015-16, vide submissions dated 18/12/2019. Such comparison is reproduced below:

We have given our thoughtful consideration to the Revenue’s pleadings as well as the assessee’s stand adopted all along the cash deposits made during demonetization amounting to Rs.1,72,30,000/- in fact represented its cash sales/gross turnover having total figures of Rs.18,36,41,838/- during financial year 2016-17. We find from a perusal of the case file that the assessee had submitted all the relevant details of its stock in trade, corresponding sales, sale registered, cash flow statement as well as cash-in-hand accounts to buttress the point that its old currency deposited during demonetization is not liable to be added under section 68 of the Act.

The Revenue’s stand, on the other hand, is that it was the assesee’s onus only to plead and prove all the relevant facts by satisfying the genuineness/creditworthiness of its explanation tendered during scrutiny as per PCIT v. NRA Iron & Steel Pvt. Ltd (2019) 412 ITR 161 and Sumati Dayal Vs. CIT (1995) 214 ITR 801 (SC). We find no merit in the Revenue’s instant former substantive ground once it has come on record that the assessee had duly explained the source of these cash deposits to regular trading activity in electronics business etc. by filing all the relevant details, 6 | P a g e