ITO, KEONJHAR WARD, KEONJHAR vs. SUSHANTA KUMAR RATH, KEONJHAR

1 ITA No . 219/CT K/ 2016 Asse ssment Year : 20 11- 201 2

IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK

BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER

ITA No. 219/CTK/2016 Assessment Year : 2011-2012

Income Tax Officer, Vs. Sushanta Kumar Rath, At: Keonjhar Ward, Keonjhar. Jurudi, PO: Jajang, Via: Joda, Dist: Keonjhar. PAN/GIR No.AGAPR 5059 C (Appellant) .. ( Respondent)

Assessee by : None Revenue by : Shri D.K.Pradhan, DR

Date of Hearing : 12/10/ 2017 Date of Pronouncement : 12 /10/ 2017

O R D E R Per N.S.Saini, AM

This is an appeal filed by the revenue against the order of the

CIT(A)- Cuttack, dated 25.3.2016 for the assessment year 2011-2012

on the following grounds of appeal:

“01.Whether in the facts and circumstances of the case the C1T(A) is justified in deleting the addition made for Rs.57,73,089 as unexplained sundry creditors on the ground that once the books of account of the assessee is rejected, further disallowances are not to be made - where the disallowance made relates to the credit entries as per Balance sheet where the assessee had failed to substantiate the same during the assessment proceedings.

2 ITA No . 219/CT K/ 2016 Asse ssment Year : 20 11- 201 2 estimated basis can not make specific analysis of various claims of expenses reflected in the P&L account and specifically in the balance sheet.”

that in absence of proper books of account and bills and vouchers, the net

profit from transport contract business and loading contract business is

not acceptable as true and genuine. Therefore, he rejected the books of

account by invoking the provisions of section 145(3) of the Act and

proceeded to estimate the net profit from contract business. Thereafter,

the Assessing Officer made addition of Rs.57,53,689/- on account of

sundry creditors shown by the assessee in the balance sheet by treating

them not genuine in absence of confirmation from the creditors.

“10. The AO had made addition of Rs.57,73,089/- which was claimed by the appellant as sundry creditors in his balance sheet with a finding that the assessee did not furnish complete postal address along with account confirmation of the creditors. The appellant submitted that the closing balance of sundry creditors of the above amount disclosed in the balance sheet comprises of unpaid trading liabilities’ towards different expenses and are not loan liabilities. The AO had already rejected the books of accounts* disallowed the expenses claimed by the assessee and had estimated the net profit of the assessee from the gross receipts. Further addition of sundry creditors amounts to disallow once of such expenses once again and the future expenses which the appellant has committed to pay. The addition of sundry creditors will inflate the net profit of the assessee to an amount which will be beyond the gross receipts received by him during the year, which is impossible to achieve in the line of business. The appellant further submitted that it has been held by different local authorities that once the books of account of the assessee are rejected, the AO cannot disallow any other

3 ITA No . 219/CT K/ 2016 Asse ssment Year : 20 11- 201 2 expenses or amount from the same account,. The appellant submitted the decision of the Hon'ble ITAT, Cuttack in the case of Girish Chandra Nayak Vs. ITO,Ward~2(4), Cuttack (2012) 28 Taxman.Com, 118, in which the Hon’ble ITAT, Cuttack confirmed the order of the CIT(A) in deleting the disallowance of sundry creditors and directing to estimate the net income from gross contract receipts of the assessee. In view of the order of the Hon'ble IT AT, Cuttack, which is binding on me, the AO is directed to delete the addition.”r

appeared on behalf of the assessee when the case was called for hearing

in spite of notice of hearing sent to the assessee by Speed Post on

15.9.2017.

materials available on record. We find that no specific error in the order of

the CIT(A) could be pointed out by ld D.R. The CIT(A) has deleted the

addition made on account of sundry creditors by following the order of

this Bench of the Tribunal in the case of Girish Chandra Nayak (supra),

wherein, it was held that once the books of account of the assessee are

rejected, the Assessing Officer cannot disallow any other expenses or

amount from the same account. No good reason could be shown by ld

D.R. as to how the CIT(A) was wrong in following the decision of this

Bench of the Tribunal. Therefore, we do not find any good reason to

interfere with the order of the CIT(A), which is hereby confirmed and

grounds of appeal of the revenue are rejected.

4 ITA No . 219/CT K/ 2016 Asse ssment Year : 20 11- 201 2 6. In the result, appeal filed by the revenue is dismissed.

Order pronounced in the open court on 12 /10/2017. Sd/- sd/- (Pavan Kumar Gadale) (N.S Saini) JUDICIALMEMBER ACCOUNTANT MEMBER Cuttack; Dated 12 /10/2017 B.K.Parida, SPS Copy of the Order forwarded to : 1. The Appellant : Income Tax Officer, Keonjhar Ward, Keonjhar 2. The Respondent. Sushanta Kumar Rath, At: Jurudi, PO: Jajang, Via: Joda, Dist: Keonjhar 3. The CIT(A)- Cuttack 4. Pr.CIT- Cuttack BY ORDER, 5. DR, ITAT, Cuttack 6. Guard file. //True Copy// SR.PRIVATE SECRETARY ITAT, Cuttackt