MRS. SABENA PRAKASH ,BENGALURU vs. INCOME TAX OFFICER, WARD-3(2)(1), BANGALORE

PER KESHAV DUBEY, JUDICIAL MEMBER:

2. The assessee has raised the following grounds of appeal:

Smt. Sabena Prakash, Bangalore Page 3 of 16 3. The brief facts of the case are that the assessee filed his return of income for the AY 2018-19 on 29.8.2018 by declaring total taxable income of Rs.1,31,250/- and exempt agricultural income of Rs.34,53,468/-. The return was processed u/s 143(1) of the Act dated 22/09/2018 on a total income of Rs.1,31,250/-. Thereafter, the case was selected for a limited scrutiny through CASS on the issue of “Agricultural income” and accordingly, statutory notices u/s 143(2) as well as u/s 142(1) of the Act along with questionnaire were issued on different dates. The assessee did not file any submissions/details in compliance to any of the notices issued u/s 143(2) & 142(1) of the Act and accordingly for the sake of natural justice, a final show cause notice was issued and served on the assessee asking to explain as to why the income of the assessee should not be modified according to the draft assessment order reproduced in the show cause notice. On the same day the assessee submitted the details called for and after considering the submissions, the contention of the assessee was not accepted for the following reasons: i The assessee as per Schedule El — details of exempt income shows gross agricultural receipts at Rs.34,53,468/-. At the same time, the net agricultural income is also shown at Rs.34,53,468/-. Thus, the assessee has not claimed any expenses for the agricultural activities. The contention of the assessee cannot be accepted as agricultural activities would require expenses. ii The assessee in its submission has shown agricultural produce such as coconut and vegetable. but, no bills of sale are submitted. She has just mentioned the agriculture proceeds are directly sold to the customers, vegetable vendors and that there is no agreement or supporting documents. Most of the sales are for cash. iii The assessee has submitted that the nature of business activities is supply and maintenance of plants. Sample invoices of monthwise receipts are submitted. iv The assessee has submitted Service Agreement entered on 01.04.2018 between her and Le Meridien Bangalore Hotel. This agreement pertains to A.Y.2019-20 and not to the year under Smt. Sabena Prakash, Bangalore Page 4 of 16 consideration. However, the assessee has not submitted any agreement between her and the parties with whom she has entered into transaction on which TDS was also deducted. v Without prejudice to the above, even if the agriculture activities are accepted, the payment received by the assessee is payment to. contractors under section 194C which does not form to be agriculture activities. vi The Proprietary concern of the assessee M/S. Kala Farm is involved in nursery activities for decorative plants. This activity cannot be considered as agricultural activities as TDS is deducted u/s.194C of the l.T. Act. vii The assessee did not prove with documentary evidences that the business undertaken with various parties for which TDS is deducted are related to the agriculture income which is shown as exempt income. viii Further, it is seen that for A.Y.2017-18, the assessee has filed appeal against the treatment of agriculture income as income from other sources. In order to maintain consistency, in current year also, the income from agriculture activities is treated as income from other sources 3.1 In view of the above facts, the AO held that assessee is not able to substantiate her claim of agricultural income. Further, the AO also observed that in assessment year 2017-18, the assessee has filed appeal against the treatment of agricultural income as income from other sources. Therefore, in order to maintain consistency in the current year also, the agricultural income earned of Rs.34,53,468/- is brought to tax and is added to the total income of the assessee as income from other sources u/s 56 of the Act and assessed on a total income of Rs.35,84,718/- u/s 143(3) r.w.s. 143(3A) r.w.s. 143(3B) of the Act.

3.2 Aggrieved by the assessment completed u/s 143(3) of the Act, the assessee preferred an appeal before the ld. CIT(A)/NFAC. The ld. CIT(A)/NFAC affirmed the view taken by the AO and dismissed the appeal with the following observations:

Smt. Sabena Prakash, Bangalore Page 5 of 16 1. When a person is engaged in agricultural activities, he has to incur certain expenses for the said activity. The assessee has failed to substantiate whether the said expenses were incurred by him or not. Further the assessee also failed to prove the genuineness and established that the activity carried by him is pertaining to the agricultural activities.

2. The assessee had claimed that nature of business of the assessee was supply and maintenance of plants. Furthermore, net agricultural income is shown at Rs.34,53,468/- which prima facie means assessee had not incurred any expenditure towards the said agricultural activity as claimed by the assessee. Although assessee submitted that it had incurred expenses but have not claimed the same with the agricultural income. However, in the opinion of the ld. CIT(A), to substantiate the same no documentary evidence were submitted by the assessee.

Smt. Sabena Prakash, Bangalore Page 6 of 16 3.3 In the instant case, the ld. CIT (A) held that the Net profit as claimed by the assessee in the return of income amounting to Rs.34,53,468/-, is also higher than the deemed profit and hence, the said declared net profit would have been chargeable to taxation and accordingly, was of the view that he find no reason to interfere with the order of AO and all the grounds of appeal of the assessee were dismissed by the ld. CIT(A).

3.4 Aggrieved by the order of ld. CIT(A), the assessee has filed the present appeal before this Tribunal.

4.1 Before us, the ld. A.R. of the assessee submitted that the assessee is growing saplings & seedlings (Ordinary as well as decorative & ornamental plants) and supplying the same to various Corporate clients. The process of growing plants involved the following activities- (i) preparation of soil beds (ii) propagation of plants by way of several methods/ways from which plants are prepared, such as from seeds, cutting, gootying and layering, inarching/grafting, etc. were done. Further, ld. A.R. of the assessee submitted that all the plants have been prepared only on the lease land owned by the assessee and they are not grown in the pots directly. After several agriculture operation carried out in the land, they are again transplanted in suitable containers including pots and are kept at the proper places i.e. shed, green house and sunny areas and trees were grown on land directly. The resultant plants which are transferred to pots are sold to corporates and the payment is received through banking channels only. Further, ld. A.R. of the assessee submitted that since all the customers are corporates, they have also deducted TDS u/s 194C of the Act. It was the submission that without ploughing of the land, no growth Smt. Sabena Prakash, Bangalore Page 8 of 16 of plant is possible except that of required small sized soil beds i.e. each bed measuring 2 to 3 ft. wide and 10 to 15 ft. long and number of such beds are required along with other type of soil beds for growing, cutting, gooty, etc. Further, for ploughing such sized soil beds conventional tractor etc. are not required. It has been explained that seed/ cutting/ gooty are sown in the land to take new plants and submitted that assessee firm is not doing any trading of plants and in fact it has been developing and growing plant from its birth to the point of sale and therefore, the assessee has been carrying out agricultural activity and his income is agricultural income exempted from the income tax act.

6.1 It is an undisputed facts that the assessee had claimed the entire Gross Receipts from the above two activities as agriculture Income amounting to Rs.34,53,468/- as exempt Income under section 10(1) of the Act in the Schedule EI of the Return of Income. As submitted by the AR, the assessee has not claimed any expenditure relating to the agriculture activities in the Return believing that the entire gross receipts are exempts. In fact before the ld. CIT(A)/NFAC, the assessee submitted that she has incurred various expenses relating to agricultural activities like salary & wages, maintenance, purchase of seeds, supplements/manure, telephone expenses, electric expenses & in support of her claim she also produced the copy of the bank statement but the ld. CIT(A)/NFAC disbelieved the claim as no documentary evidence were produced to substantiate the same. Further It is also an undisputed fact that the assessee is also registered as an individual producer vide registration No.ORG-1806-001036 under the name and style of Kala Farm before the Karnataka State Organic Certification Agency (KSOCA) placed in page 194 of the paper book. Further, the assessee submitted the details of the agricultural activity carried on by the assessee placed in page 150 to 151 of the paper book, which reads as under:

6.2 Further, on going through the copies of records of rights, farming and crop From No.16, for the land used by the assessee for cultivation placed at page 148 to 149 of the paper book as well as page 264 to 267 of the paper book, we also find that under the name, father’s name and address of the person in possession of the land, it is mentioned as “Sabena Ravi Prakash” and the cultivation method mentioned as “self”.

6.3 Before proceeding further, it is appropriate to take note of section 2(1A) as well as section 10(1) of the Act for the purpose of this case which read as under: Section 2 in The Income Tax Act, 1961 2. Definitions. In this Act, unless the context otherwise requires,— (1A)"agricultural income" means— (a)any rent or revenue derived from land which is situated in India and is used for agricultural purposes; (b)any income derived from such land by—(i)agriculture; or(ii)the performance by a cultivator or receiver of rent-in-kind of any process ordinarily employed by a cultivator or receiver of rent-in-kind to render the produce raised or received by him fit to be taken to market; or(iii)the sale by a cultivator or receiver of rent-in- kind of the produce raised or received by him, in respect of which no process has been performed other than a process of the nature described in paragraph (ii) of this sub-clause; (c)any income derived from any building owned and occupied by the receiver of the rent or revenue of any such land, or occupied by the cultivator or the receiver of rent-in-kind, of any land with respect to which, or the produce of which, any process mentioned in paragraphs (ii) and (iii) of sub-clause (b) is carried on : Provided that— (i)the building is on or in the immediate vicinity of the land, and is a building which the receiver of the rent or revenue or the cultivator, or the receiver of rent- in-kind, by reason of his connection with the land, requires as a dwelling house, or as a store-house, or other out-building, and (ii)the land is either assessed to land revenue in India or is subject to a local rate assessed and collected by officers of the Government as such or where the land is not so assessed to land revenue or subject to a local rate, it is not situated— (A)in any area which is comprised within the jurisdiction of a municipality (whether known as a municipality, municipal corporation, notified area committee, town area committee, town committee or by any other name) or a cantonment board and which has a population of not less than ten thousand; or (B)in any area within the distance, measured aerially,— (I)not being more than two kilometres, from the local limits of any municipality or cantonment board referred to in item (A) and which has a population of more than ten thousand but not exceeding one lakh; or (II)not being more than six kilometres, from the local limits of any municipality or cantonment board referred to in item (A) and which has a population of more than one lakh but not exceeding ten lakh; or (III)not being more than eight kilometres, from the local limits of any municipality or cantonment board referred to in item (A) and which has a population of more than ten lakh. Explanation 1.—For the removal of doubts, it is hereby declared that revenue derived from land shall not include and shall be deemed never to have included Smt. Sabena Prakash, Bangalore Page 13 of 16 any income arising from the transfer of any land referred to in item (a) or item (b) of sub-clause (iii) of clause (14) of this section. Explanation 2.—For the removal of doubts, it is hereby declared that income derived from any building or land referred to in sub-clause (c) arising from the use of such building or land for any purpose (including letting for residential purpose or for the purpose of any business or profession) other than agriculture falling under sub-clause (a) or sub-clause (b) shall not be agricultural income. Explanation 3.—For the purposes of this clause, any income derived from saplings or seedlings grown in a nursery shall be deemed to be agricultural income. Explanation 4.—For the purposes of clause (ii) of the proviso to sub-clause (c), "population" means the population according to the last preceding census of which the relevant figures have been published before the first day of the previous year; Section 10. Incomes not included in total income. In computing the total income of a previous year of any person, any income falling within any of the following clauses shall not be included— (1)agricultural income ;”

6.4 On a plain reading of the explanation 3 to section 2(1A) of the Act which is inserted by the Finance Act, 2008 w.e.f. 1.4.2009 clearly states that the income derived from saplings or seedlings grown in a nursery shall be deemed to be agricultural income. Further, the Division Bench of the Hon’ble High Court of Madras in the case of CIT v. Soundarya Nursery [2000] 241 ITR 530/ 123 Taxman 372 (Mad.) held that even the plants grown in pots is an agricultural activity as they involve as the activities of agriculture farming like seeding, weeding, watering, manuring etc. At Paragraphs 8 and 9 of the Judgment, it has been held as follows:-

6.5 In the present case, as the assessee is also involved in the activity of growing & supplying saplings & seedlings plants (Ordinary as well as decorative & Ornamental) and also submitted the details of the agricultural activity carried on by the assessee placed in page 150 to 151 of the paper book, we find that the assessee is involved in all the activities of agriculture farming like seeding, weeding, watering, manuring etc. Further relying on the decision of the Division Bench of the Hon’ble High Court of Madras in the case of CIT v. Soundarya Nursery cited supra we held that If the plants sold by the assessee in container/planter boxes were result of the basic operations on the land on expending human skill and labour therein and it was only after the performance of basic operations on the land , the resultant product grown or such part thereof as was suitable for being nurtured in a pot, was separated and placed in a pot and nurtured with water and by placing them in the green house or in shade and after performing several operations, such as weeding, watering, manuring, etc., they were made ready for sale as plants all these operations would be agricultural operations and all this involves human skill and effort. Thus, the plants sold by the assessee in pots were the result of primary as well as subsequent operations comprehended within the term 'agriculture' and they are clearly the products of agriculture.

We are also disinclined to agree with the view of the lower Authorities that merely because the assessee has not declared the expenditures relating to the agricultural activities in her return, the total income of which are exempt under section 10(1) of the Act, the entire Gross receipts earned from agriculture activities will be chargeable to tax under the Income from Other Sources. Further we also failed to understand that merely because the payer has deducted the tax at Source U/s 194C of the Act as Contract receipts, then how the nature of the activity carried out by the assessee i.e. Agricultural activity will change. If that were the case, then why AO treated the entire Contract receipts as Income from Other Sources u/s 56 & not as the Profits & Gains of Business or Profession U/s 28 of the Act. 6.6 Further, We are also of the view that the assessee’s claim of the entire agricultural receipt amounting to Rs.34,53,468/- as exempt u/s 10(1) of the Act by declaring the same in schedule EI of the return of income is also not tenable. As discussed earlier, the assessee is also charging the consolidated amount in her Invoice for the maintenance of the plants at the customer sites along with the supply of containers/planter boxes & transportation. Therefore, in our view, these maintenance & supply activities at the customer site cannot be treated as agricultural income as no agricultural operation is required to be carried out for the maintenance, Supply of container & transportation. Therefore, in our considered view, the contention of the assessee that entire income earned of Rs.34,53,468/- are in the nature of agricultural income exempt u/s 10(1) of the Act cannot be accepted and accordingly, we set aside this limited issue to the file of AO to consider the same in the above terms and the supply & sale of the saplings & seedlings (Ordinary as well as ornamental & decorative) may be treated as “agricultural income” exempted u/s 10(1) of the Act and amount Smt. Sabena Prakash, Bangalore Page 16 of 16 received towards maintenance activity of the plant at the customer site along with the supply of containers/planter boxes & transportation charges may be treated as “ Profits & gains of business or profession” chargeable u/s 28 of the Act. The assessee is also directed to produce all the relevant documents/records related to the maintenance activities, supply of containers/planter boxes & transportation and the AO shall allow all the relevant expenditure incurred with respect to said activities in accordance with law. Needless to say the reasonable opportunity of being heard must be provided to the assessee. It is ordered accordingly.