P.SHANTHI,CHENNAI vs. ITO, NAGAPATTINAM

आदेश / O R D E R

ITA No.475Mds/2017 :- 2 -: alongwith return, there were credits of �6,88,559/- in cash. Assessee was required to explain the source of the cash introduced. Reply of the assessee was that she had sold a property at Ponniah Chetty Street, Thiruthuraipoondi for a sum of �4,16,600/-. Further as per the assessee in the return of income for the assessment year 2006-2007, she had shown a sum of �1,40,000/- under the head ‘’income from Other Sources‘’. Apart from this, as per the assessee for the impugned assessment year also she had shown income of �1,65,000/- under the same head. Thus, as per the assessee she was having �7,21,600/- with her and out of such amount capital of �6,88,559/- was introduced. However, ld. Assessing Officer was not impressed by the above arguments. According to him, income under the head Other Sources could not be considered as source for money introduced in the capital account. Further, according to him, assessee’s explanation regarding sale consideration received on sale of property alone could not be accepted since there was difference between sale amount and actual payment received. An addition of �6,88,559/- was made.

Assessee’s appeal before the ld. Commissioner of Income 3.

Tax (Appeals) did not meet with any success. According to the ld. Commissioner of Income Tax (Appeals), assessee did not produce any ITA No.475Mds/2017 :- 3 -: evidence for substantiating its claim for the source of money introduced in the capital account.

According to him, this was disbelieved for no reasons.

Per contra, ld. Departmental Representative strongly 5.

supported the orders of the authorities below.

Assessee claimed �4,16,600/- as coming out of sale of a property at Ponniah Chetty Street, Thiruthuraipoondi. Further, as per the assessee she had shown income from other sources of �1,40,000/- and �1,65,000/- respectively for assessment years 2006-07 and 2007- 2008. None of these contentions were found wrong or incorrect by the lower authorities. They simply refused to accept the explanation on a reasoning that income from other sources, for an earlier year could not be considered as source for capital introduced during the currency of the relevant previous year. I am afraid I cannot accept the ITA No.475Mds/2017 :- 4 -: view taken by the ld. Assessing Officer and ld. Commissioner of Income Tax (Appeals). Assessee had shown an aggregate amount �3,05,000/- as income under the head other sources in her returns for assessment years 2006-07 and 2007-2008. Sale of the property was not been disputed by the Revenue. In such circumstances, I am of the opinion that assessee had sufficient source for the capital of �6,88,559/- introduced by her in her capital account. A addition of �6,88,559/- stands deleted.

Order pronounced on Tuesday, the 19th day of December, 2017, at Chennai.