MARAPPA GOUNDER RAMASAM,NAMAKKAL vs. INCOME TAX OFFICER WARD 2, NAMAKKAL

Having considered the submissions of the ld. AR and ld. DR and facts and circumstances of the case, we note that admittedly, there is no dispute with regard the cash balance had by the assessee as on 08.11.2016 at ₹.32,26,718/-. The addition is only made on the suspicion as to why the assessee did not make deposits in one-go and made in instalments. We find the observations of the ld. CIT(A) is not justified in questioning that why the assessee did not make deposit in one-go, when he has noted at para 8.3 of the impugned order that, in his remand report, the Assessing Officer affirmed that there was a cash balance of ₹.32,26,718/- as on 08.11.2016 on the basis of cash book, the ld. CIT(A) ought to have accepted the submissions of the assessee. Considering the facts and circumstances of the case, we set aside the order of the ld. CIT(A) on this issue and delete the addition made by the Assessing Officer. Thus, the ground raised by the assessee is allowed.

Ground No. 2 raised by the assessee in challenging the action of the ld. CIT(A) in confirming the addition of ₹.4,00,000/-.

We note that the Assessing Officer made addition of ₹.15,00,000/- on account of unexplained investment. According to the Assessing Officer, the assessee has shown ₹.15,00,000/- as addition in the capital account. Since no documentary evidence filed showing the source of the said capital account, the Assessing Officer treated the same as unexplained investment. The ld. CIT(A) discussed the issued in para 7.2.2 of the impugned order. According to the ld. CIT(A), the assessee obtained loan to the tune of ₹.11.00 lakhs from the Syndicate Bank in his name and on behalf of his family members. The ld. CIT(A) agreed the claim of the assessee in enhancement of capital account to an extent of ₹.11.00 lakhs arising out of jewellery loan, which was utilized for business of the assessee. However, the ld. CIT(A) doubted the remaining addition of ₹.4.00 lakhs, which is stated to have been taken from wife and son towards gift money. We find that according to the ld. CIT(A) there is no evidence showing the receipt of gift of ₹.4.00 lakhs

The ld. AR submits that the confirmation letters from assessee’s wife and son were furnished before the ld. CIT(A) as additional evidence. He submits that the ld. CIT(A) did not examine the same nor ought to have been obtained remand report from the Assessing Officer. He submits that the assessee’s son is an NRI and employed in Canada and drew our attention to the confirmation letter dated 31.01.2024, which is on record. The ld. AR submits that the assessee’s son made cash gift of ₹.2 lakhs on various dates to meet the assessee’s business needs. The ld. AR also submits that the assessee’s son also assessed to tax in India for AY 2016-17 & 2017-18 and his main source of income is from salary.

On perusal of the confirmation letter, which is on record, we note that the assessee’s son is employed in Canada having PAN AMAPJ3062H and he is also assessed to tax in India for AY 2016-17 & 2017-18. Copy of the acknowledgement of ITR foray 2017-18 is placed on record, wherein, declaring total gross income of ₹.3,90,124/-. Further, the confirmation letter dated 10.04.2017 is placed on record, wherein, it is noted that the wife of the assessee declared that she has given ₹.2.00 lakhs to her husband out of her past years savings of income. She further stated that she is house-wife earning income out of milch animals. She made a total gift of ₹.2.00 lakhs on various dates to meet his business expenses. We find that her husband is running poultry firm along with agricultural activities. As rightly pointed out by the ld. AR, these two gifts remained unexamined by the ld. CIT(A) even though they were available on record during first appellate proceedings. On perusal of both the confirmation letters, we note that wife of the assessee clearly stated that she has given ₹.2.00 lakhs on various dates to her husband to meet his business expenses out of her savings. There is no contrary finding brought on record by Revenue in this regard. Further, the assessee’s son was employed in Canada and for AY 2017-18 he declared gross income of ₹.3,90,124/-, but, no return of income filed for AY 2016-17. Taking into account the confirmation letters and submissions of the ld. AR, we note that the assessee’s wife and son proved the source of gift of ₹.2.00 lakhs each to the assessee on different dates to meet his business expenses, which were derived out of past savings and salary income respectively. Therefore, the order of the ld. CIT(A) is not justified in confirming the view of the Assessing Officer in holding that no explanation offered in this regard. Thus, ground No. 2 raised by the assessee is allowed.

Ground No. 3 raised by the assessee in challenging the action of the ld. CIT(A) in confirming the addition of ₹.3,94,500/- on account of unexplained cash deposit.

The assessee claimed ₹.17,02,850/- as agricultural income. The Assessing Officer doubted the same while comparing the agricultural income of earlier year i.e., AY 2016-17 with the year under consideration. According to the Assessing Officer, the assessee claimed huge agricultural income in the year under consideration. We note that it was explained that the assessee has 22 acres of agricultural land, out of which, 6 acres of land are used for poultry business and remaining 16 acres for agricultural activities. The Assessing Officer asked the assessee to furnish patta, chitta, adangal, copy of VAO certificate and details of agricultural income in the year under consideration. Having no evidence/proof furnished by the assessee in support of agricultural income, the Assessing Officer allowed only ₹.7,50,000/- and disallowed balance amount of ₹.9,52,850/-. The ld. CIT(A) discussed the same in para 8.5 of the impugned order. The ld. CIT(A) restricted the said addition to an extent of ₹.3,94,500/-.

The ld. AR submits that the assessee has sufficient land holding to earn the agricultural income as declared in the return of income. He submits that out of 22 acres of land, the assessee utilized 16 acres of land into agricultural activities and vehemently argued that it is reasonable to derive ₹.1 lakh income out of 16 acres. We find force in the argument of the ld. AR supporting the claim of the assessee. Further, we find no reasons given by the Assessing Officer as well as the ld. CIT(A) in making addition and restricting the same respectively. The Assessing Officer made addition only on account of comparing earlier year’s agricultural income and in our opinion, there is no basis for the same. We find no reasons were recorded by the ld. CIT(A) in rejecting the claim of the assessee. Therefore, the agricultural income restricted by the ld. CIT(A) at ₹.3,94,500/- is not justified and it is deleted. Thus, ground No. 3 raised by the assessee is allowed.

In the result, the appeal filed by the assessee is allowed.