ITO-23(3)(6), MUMBAI vs. SURESH JUGRAJ JAIN, MUMBAI

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI

BEFORE MS. KAVITHA RAJAGOPAL, JM AND MS. PADMAVATHY S, AM ITA No.273/Mum/2023 (Assessment Year: 2017-18)

ITO-23(3)(6) Suresh Jugraj Jain Room No. 608, Earnest House, Ground Floor, Gurukrua Building, Nariman Point, Mumbai-400 021 Vs. 267/269, Mumbadevi Road, Zaveri Bazar, Mumbai- 400002

PAN/GIR No. AABPJ 8147 Q (Assessee) (Respondent) :

Assessee by : Shri Amit Jhaveri Respondent by : Dr. Kishor Dhule

Date of Hearing : 30.11.2023 Date of Pronouncement : 23.01.2024

O R D E R Per Kavitha Rajagopal, J M:

This appeal has been filed by the Revenue, challenging the order of the learned

Commissioner of Income Tax (Appeals) (‘ld.CIT(A) for short), National Faceless Appeal

Centre (‘NFAC’ for short) passed u/s.250 of the Income Tax Act, 1961 (‘the Act'),

pertaining to the Assessment Year (‘A.Y.’ for short) 2017-18.

erred in deleting the addition made by the Assessing Officer ('A.O.' for short) u/s. 68 of

the Act towards unexplained cash deposits made during demonetization period.

sought for condonation of the delay on the ground that the order of ld. CIT(A) could not

2 ITA No. 273/Mum/2023 (A.Y. 2017-18) ITO vs. Suresh Jugraj Jain be traced on the ITBA portal due to technical glitches along with other reasons. After

hearing both the sides, we deem it fit to condone the delay of 180 days in filing the

present appeal. Delay condoned.

Jain Jewellers and is engaged in the business of trading in bullion, gold, silver ornaments

and silver utensils. The assessee had filed his return of income dated 31.10.2017,

declaring total income at Rs.15,88,370/- out of income from business or profession,

income from capital gains and income from other source. The same was processed u/s.

143(1) of the Act and the assessee’s case was selected for complete scrutiny under CASS

for the reason that there was abnormal increase in the cash deposits during the

demonetization period. Notice u/s. 143(2) of the Act was duly issued and served on the

assessee.

assessee’s account and made a comparison of cash deposit prior and post demonetization

and held the same to be undisclosed income from undisclosed sources and added the

impugned amount to the total income of the assessee, thereby determining the total

income at Rs.13,46,88,370/- in the assessment order dated 30.12.2019 passed u/s. 143(3)

of the Act.

addition on the ground that the assessee has already declared the sales as ‘revenue

receipt’ and even in the earlier years there has been cash deposits in the assessee’s

3 ITA No. 273/Mum/2023 (A.Y. 2017-18) ITO vs. Suresh Jugraj Jain account showing that the assessee was in regular practice of receiving cash sales and

offered the same to tax.

cash sales for the month of October 2016 aggregated to Rs.12,54,28,411/- and

Rs.78,76,719/- for the month of November, 2016 which was during the demonetization

period. The ld. DR contended that the assessee has failed to justify the source of the cash

deposits by way of documentary evidence to prove the identity and creditworthiness of

the parties and the genuineness of the transaction. The ld. DR further stated that the

assessee has shown 1203 transactions from various parties showing the purchase bills and

cash purchases have been shown less than Rs.20,000/- which is highly improbable and

that the assessee has not furnished the name and address of the person to whom such

sales were made. The ld. DR stated that the assessee has manipulated the cash sales and

cash purchases during the demonetization period and prayed that the addition made by

the ld. A.O. be upheld.

contended that the assessee had accounted the impugned income by way of cash deposits

in the bank account for which section 68 of the Act would not be applicable. The ld. AR

further contended that the ld. A.O. has accepted the earlier years of cash deposits in the

assessee’s account and that the assessee has furnished the cash book of the entire year.

The ld. AR also stated that the books of accounts have been accepted by the ld. A.O. and

also the tax audit report. The assessee has furnished the complete details of stock register

4 ITA No. 273/Mum/2023 (A.Y. 2017-18) ITO vs. Suresh Jugraj Jain along with the other documentary evidences to substantiate the assessee’s claim. The ld.

AR submitted that the assessee has furnished the details of sales, purchase, cash book,

bank account and the stock register where the books of accounts were audited. The ld.

AR further contended that the ld. A.O. has added the cash deposits u/s. 68 which has

already been offered to tax by the assessee as sales on the credit side of the trading

account and that the same is also duly reflected in the profit and loss account. The ld. AR

relied on a catena of decisions in support of the assessee’s contention.

record. It is observed that the ld. A.O. had made an addition of Rs.13,31,00,000/- as

unexplained cash credit u/s. 68 for the reason that the assessee has not substantiated the

cash deposits made in the assessee’s bank account during demonetization period. It is

also observed that the ld. A.O. has made a comparison of cash deposits made by the

assessee during the previous year and the subsequent year of demonetization along with a

comparison of the total sales and cash sales for the said years. The ld. A.O. has also held

that the impugned cash deposits constitute 99.85% of the total cash sales during the year

which is an abnormal increase. The ld. A.O. further stated that the opening cash in hand

as on 01.04.2016 is at Rs.34,55,571/- and the closing stock in hand at mid night of

08.11.2016 was Rs.13,39,54,607/- and compared the same with the previous financial

year which was shown at Rs.1,42,00,000/- and the subsequent financial year to be

Rs.7,32,046/-. The ld. A.O. also stated that the assessee has shown abnormal cash

purchases in his books of accounts and as per the purchase ledger and the sample copies

of the purchase bills, the assessee has declared 1203 transactions without specifying the

name and address of the person from whom purchases were made and that the majority of

5 ITA No. 273/Mum/2023 (A.Y. 2017-18) ITO vs. Suresh Jugraj Jain the purchases were made during the months of July, 2016 and August 2016 where the

cash purchases aggregated to Rs.51,79,35,845/-. It is also been stated by the ld. A.O. that

all the cash bills were of lesser amount, only for the reason of avoiding the KYC

procedure where the KYC details were of lesser amount, only for bills beyond the

specified amount. The ld. A.O. by relying on the decision of the Hon'ble Apex Court in

the case of Sumati Dayal vs. CIT [1995] 214 ITR 801 (SC) and in the case of Durga

Prasad More [1971] 82 ITR 540 (SC) held that the assessee has failed to prove the

genuineness of the transactions and has merely manipulated the sales and purchases for

the purpose of bringing into account the unaccounted money.

order of the ld. A.O.

that the assessee has declared the cash sales as revenue receipt and the same has been

assessed to VAT where Rs.11,35,84,478/- was paid as VAT for the said sales made by

the assessee and the same has been furnished to the ld. A.O. along with the sales register,

VAT register and stock registers. The ld. CIT(A) further held that the ld. A.O. should

have invoked the provisions of section 145(3) of the Act to prove that the cash credits

made in the assessee’s account would attract provisions of section 68 of the Act. The ld.

CIT(A) held that the provisions of section 68 would not be applicable in the present case

as the assessee has offered explanation about the source of the said deposits made in the

assessee’s account which are nothing but the cash sales made by the assessee shown as

the revenue receipts.

6 ITA No. 273/Mum/2023 (A.Y. 2017-18) ITO vs. Suresh Jugraj Jain 13. In the above factual background, it is evident that the assessee has been in the

regular practice of cash sales prior to demonetization where the ld. A.O. himself has

brought the fact on record by making a comparison of the cash sales prior and post

demonetization. The ld. A.O. has merely invoked the said provisions for the reason that

the quantum of cash sales and subsequent cash deposits in the assessee’s account had an

abnormal increase during the demonetization period. The ld. CIT(A) has placed reliance

on the decision of the co-ordinate bench in the case of ACIT v. Hirapanna Jewellers

[2022] 96 ITR 24 (Vishakha)(Trib.) where it has been held that in order to disbelieve the

sale the ld. A.O. should have proved that there was no sufficient stock in possession of

the assessee and that the stock register has to be defective and further without any defect

in the stock proved in the purchase, sales and stock register, the ld. A.O. cannot

disbelieve the sales made by the assessee. It is also observed that the ld. A.O. in the

present case has not categorically specified what was the defect in the purchase and sales

made by the assessee except for the fact that the assessee has meticulously manipulated

the purchases and sales for the purpose of not providing the details of the said purchase

and sales along with the parties identity. It is also evident that the ld. A.O. has merely

rejected the assessee’s contention on the premise that the total sale transaction of 1204 is

highly improbable where each purchase and sales is less than the minimum norm for

furnishing of the details of the said transaction. Beyond this, the ld. A.O. has not brought

any fact on record to show that the said transactions of the assessee are mere sham

transactions. In the absence of an tangible material brought on record, we deem it fit to

hold that there is no infirmity in the order of the ld. CIT(A) in deleting the impugned

addition.

7 ITA No. 273/Mum/2023 (A.Y. 2017-18) ITO vs. Suresh Jugraj Jain 14. In the result, the appeal filed by the Revenue is dismissed.

Order pronounced in the open court on 23.01.2024.

Sd/- Sd/-

(Padmavathy S) (Kavitha Rajagopal) Accountant Member Judicial Member Mumbai; Dated : 23.01.024 Roshani, Sr. PS

Copy of the Order forwarded to : 1. The Appellant 2. The Respondent 3. CIT - concerned 4. DR, ITAT, Mumbai 5. Guard File BY ORDER,

(Dy./Asstt. Registrar) ITAT, Mumbai