MONIKA SACHDEVA,NEW DELHI vs. ACIT CENTRAL CIRCLE-18, NEW DELHI

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ITA 292/DEL/2023Status: DisposedITAT Delhi17 May 2024AY 2018-19Bench: Dr. B. R. R. Kumar (Accountant Member), Ms. Madhumita Roy (Judicial Member)3 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee provided sufficient evidence, including affidavits and a valuation report, to prove that a significant portion of the jewellery found belonged to her widowed mother-in-law, divorced sister-in-law, and sister. Since the revenue authorities did not counter these submissions, the benefit of CBDT Instruction No. 1916 should be extended to include this jewellery.

What were the facts?

A search operation u/s 132 of the Income Tax Act, 1961 was conducted on 11.10.2017 on the assessee, a member of M/s Laxmi Remote group. During the search, jewellery weighing 2493 gms and stones were found. The Assessing Officer allowed 1300 gms as per CBDT Instruction No. 1916 for family members but brought the remaining amount to tax.

What were the issues?

Whether the addition for excess jewellery found during a search, beyond the limits prescribed by CBDT Instruction No. 1916, was justified, given the assessee's claim that a portion belonged to relatives and was supported by evidence.

Which sections of the Income-tax Act were involved?

Section 132

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: Dr. B. R. R. Kumar,

Hearing: 13.05.2024Pronounced: 17.05.2024

Heard together (2 matters)

ITA No. 292/Del/2023
ITA No. 293/Del/2023

Read from the judgment's own cause title. This page is filed under one of them.

ORDER Per Dr. B. R. R. Kumar, Accountant Member:

The present appeals have been filed by the assessees against the order of ld. CIT(A)-27, New Delhi dated 14.12.2022.

2.

Since, the issues involved in both the appeals are similar, they were heard together and being adjudicated by a common order. In , following grounds have been raised by the assessee:

“1. That the ld. CIT(A) has grossly erred both in law and fact in ignoring and rejecting the explanations and 2 & 293/Del/2023 Monika & Narender Sachdeva submissions made by the appellant while upholding the addition of Rs.18,82,412/- made on account of jewellery found over and above permitted by CBDT’s Instruction No. 1916 which is highly, unjustified, uncalled for and bad in law.

2. That the ld. CIT(A) has grossly erred in rejecting the contention that the gold jewellery was acquired through gifts made by relatives and other family members over a long period of time, is as per prevailing customs and habits.

3. That the ld. CIT(A) has grossly erred in rejecting the submissions of the appellant that jewellery found in the locker pertain to her mother and sister which submission was supported by evidences including their affidavit and hence the addition sustained of Rs.18,82,412/- is unsustainable in law.”

3.

Heard the arguments of both the parties and perused the material available on record.

4.

Brief facts of the case are that a search & seizure operation u/s 132 of the Income Tax Act, 1961 was conducted upon the assessee on 11.10.2017 alongwith different business and residential premises of M/s Laxmi Remote group of cases. This group is mainly engaged in manufacturing of remote controls, setup boxes, battery etc. The assessee filed return of income on 31.12.2018 declaring total income at Rs.3,16,450/-. During the search, jewellery weighing 2493 gms. valued at Rs.69,16,000/- and stone valued at Rs.38,80,590/-. As per the Instruction of the CBDT No. 1916, the Assessing Officer allowed 1300 gms. in the name of the family members namely, Sh. Narender Kumar Sachdeva (100 gms.), wife, Mrs. Monika Sachdeva (500 gms.), son, Sh. Pranay Sachdeva (100 gms.), son, Sh. Kunal Sachdeva (100 gms.) and mother, Smt. Shanti Sachdeva (100 gms.) and brought the remaining amount to tax.

3 & 293/Del/2023 Monika & Narender Sachdeva 5. Before the Assessing Officer as well as the ld. CIT(A), it was submitted that the widowed mother-in-law Smt. Krishna Behal and the divorced sister-in-law Ms. Shivani Behal were staying with them and the jewellery pertaining to them was kept with the assessee along with the jewellery of her sister Ms. Shilpa Behal. Evidences pertaining to existence of jewellery as valued and mentioned in the valuation report have been submitted at page no. 23 to 33 of the paper book. Further, affidavits of Smt. Krishna Behal, Smt. Shivani Behal and Ms. Shilpa Behal have been filed before the revenue authorities which have not been countered by the revenue authorities on any aspect of the contents of the assessee. Hence, we hold that benefit of the Instruction of the CBDT No. 1916 be extended in allowing the jewellery pertaining to Smt. Krishna Behal, Smt. Shivani Behal and Ms. Shilpa Behal whose jewellery has been in the possession of the assessee.

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