SRI. GANGAIAH NAGARAJU,BANGALORE vs. INCOME TAX OFFICER, WARD-6(2)(1), BANGALORE

Assessee submitted that his return originally filed may be treated as return in response to notice u/s. 148, but the AO could not find any such return. It was further stated that the notice is issued purely on guess work. In the alternative, the assessee asked the AO to make the peak credit addition of Rs.27,44,432. The ld. AO rejected the same and as assessee failed to show source for cash deposit, made addition of Rs.49,45,800 u/s. 69A of the Act and further made addition of Rs.3,03,325 of contract receipt shown in Form 26AS. Thus the total taxable income of Rs.52,49,115 was determined in the reassessment order passed u/s. 147 of the Act on 14.9.2021.

The assessee preferred appeal before the ld. CIT(A) where assessee submitted that assessee is carrying on business and having turnover of Rs.72,04,820. Assessee stated that he is engaged in the business of waste papers and supplying it to the recycling units. He was working as a labourer in a unit where recycling of waste paper was carried out. The business transactions were carried out through cash payment and cash receipts and therefore the deposit of money is from the business income. With respect to contract income, he submitted that a sum of Rs.3,03,325 is also contract receipt which cannot be taxed @ 100%, but profit thereon should have been estimated @ 8%. With respect to deposit of cash, he submitted that a sum of Rs. 34,06,500 is deposited with Corporation Bank and Rs.13,75,300 is deposited with Indian Overseas Bank. Thus, the actual cash deposit is Rs.47,81,800. He therefore submitted that the addition made by the ld. AO is of incorrect amount.

The ld. CIT(A) held that assessee is completely changing the stand, did not file any return of income and has not produced any evidence of business, therefore profit cannot be estimated @ 8%. It was further noted that no documentary evidences are produced with relation to business income of assessee, therefore the statement of assessee that he is carrying on business of waste paper recycling cannot be believed. Accordingly addition of Rs.49,45,800 was confirmed. The ld. CIT(A) did not deal with ground No.3 of the appeal of contract income of Rs.3,03,315 added by the ld. AO. Therefore, assessee is aggrieved and is in appeal before us.

The ld. AR vehemently submitted that assessee is carrying on business of recycling waste paper. He enclosed a copy of certificate of Karnataka Khadi Gramodyog Samyukta Sangh (KKGS Sangh) dated 08.10.2024 which states that assessee is engaged in the business of collecting waste paper and supplying for recycling units. The KKGS Sangh has given a certificate that assessee has supplied waste paper and other usable scrap amounting to Rs.74,48,810 to them. The ld. AR submitted that this is business turnover of assessee and assessee is entitled to benefit of 8% as presumptive income out of the same. He further submitted that even the cash deposit and cash withdrawal have not been set off by the ld. AO while making the addition. It was further submitted that assessee is also having rental income,

Meanwhile, the ld. AR submitted that the certificate produced before us of KKGS Sangh was not produced before the ld. lower authorities which could be verified by them

The ld. DR vehemently supported the orders of ld. lower authorities. It was submitted that assessee has constantly changed his stand about explanation of cash deposit. Firstly, it was submitted that he was constructing a house and money borrowed from friends and relatives. Now, assessee has stated that he is carrying on business and therefore the lower authorities in absence of any evidence, did not believe the facts stated by the assessee and therefore the orders of ld. lower authorities need to be upheld.

We have carefully considered the rival contentions and perused the orders of ld. lower authorities. The issue involved in this appeal is cash deposit by assessee in his two bank accounts amounting to Rs.49,50,000. The assessee has stated that the above figure stated by the ld. AO is not the correct figure, but lesser than that. Further, he submitted that assessee is engaged in the business of collecting of waste paper which are purchased and thereafter supplied to the recycling unit of waste paper. He submitted before us a certificate from KKGS Sangh dated 08.10.2024 wherein the manager of that unit has certified that the assessee has supplied the waste paper of Rs.74,48,810. This is a third party evidence produced by the assessee before us for the first time. However, before the ld. lower authorities also, he is continuously submitting that he is carrying on business of purchase of waste paper and supplying the same to recycler unit. If the assessee is carrying on business and the cash deposit in the bank account is generated out of business, naturally the addition made u/s. 69A of the Act by the ld. AO cannot be sustained. But the assessee must show that he is really carrying out any business as the ld. lower authorities have doubted the explanation of the assessee because of his changing stand and not filing return of income. Therefore, in the interest of justice, we restore ground nos. 2, 3 & 4 of the appeal of the assessee, back to the file of ld. AO, with a direction to the ld. AO to examine whether assessee is really carrying on any business as claimed. If the AO is satisfied and it reveals that the above business stated by assessee is his business really, as per ground No.5 the AO will compute the total taxable income of assessee. Ground No.5 is also allowed and restored to the file of the ld. AO accordingly. Thus, ground nos. 2 to 5 are restored to the file of ld. AO.

The other grounds are merely general and supportive, hence dismissed.

In the result, the appeal filed by the assessee is allowed for statistical purposes.