KUSHAL PAL SINGH GUPTA,AGRA vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-1(1)(1), AGRA, AGRA

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ITA 260/AGR/2024Status: DisposedITAT Agra28 March 2025AY 2017-2018Bench: HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)2 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the higher tax rate prescribed under Section 115BBE would not apply for the assessment year in question, following a High Court decision that the higher rate is applicable only for transactions from April 1, 2017, onwards. The Assessing Officer was directed to apply normal rates of tax.

What were the facts?

Following survey operations, the assessee surrendered an income of Rs. 83.02 Lacs which was deposited in a bank account and invested in a partnership firm. The Assessing Officer added this amount under Section 68 and subjected it to a higher tax rate of 60% under Section 115BBE.

What were the issues?

The primary issue was whether the higher tax rate under Section 115BBE was applicable to the surrendered income for the assessment year 2017-18, considering the date of the transactions.

Which sections of the Income-tax Act were involved?

Section 68,Section 115BBE,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH, AGRA

Before: HON’BLE SHRI SATBEER SINGH GODARA, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

Pronounced: 28.03.2025

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2017-18 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 27-06-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) of the Act on 04-12-2019. Having heard rival submissions, the appeal is disposed-off as under. 2. Pursuant to survey operations u/s 133A, the assessee surrendered income of Rs.83.02 Lacs. The same was stated to be source of cash deposits in the bank account as well as investment in a partnership firm. Since the same was not admitted in the return of income, Ld. AO added the same u/s 68 which would be subjected to higher rate of tax of 60% u/s 115BBE.The Ld. CIT(A) confirmed the assessment against which the assessee is in further appeal before us.

3.

It emerges that the assessee has surrendered impugned income of Rs.83.02 Lacs which has subsequently been deposited in the bank account and invested in a partnership firm. This is undisputed fact. The only dispute is with respect to rate of tax. We would hold that the higher rate of tax as prescribed u/s 115BBE would not apply for this year as per the decision of Hon’ble High Court of Madras in the case of S.M.I.L.E. Microfinance Ltd. vs. ACIT (WP (MD) No.2078 of 2020 dated 19-11- 2024) holding that the revenue is empowered to impose higher rate of tax for the transactions from 01-04-2017 onwards and not prior to the said cut-off date. Respectfully following the same, we direct Ld. AO to apply normal rates of tax on total income.

4.

The appeal stands partly allowed. Order pronounced u/r 34(4) of Income Tax (Appellate Tribunal) Rules, 1963. Sd/- Sd/- (SATBEER SINGH GODARA) (MANOJ KUMAR AGGARWAL) �ाियक सद� /JUDICIAL MEMBER लेखा सद� / ACCOUNTANT MEMBER Dated: 28.03.2025 आदेश की �ितिलिप अ�ेिषत / Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF ASSISTANT REGISTRAR

ITAT AGRA

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