DEPUTY COMMISSIONER OF INCOME TAX, NON CORPORATE CIRCLE 2, COIMBATORE, COIMBATORE vs. VIJAYAKUMAR BANUMATHY, COIMBATORE

The Ld. Sr. DR advanced arguments in support of assessment as framed by Ld. AO whereas Ld. AR has drawn our attention to the findings rendered by Ld. CIT(A) in the impugned order. The Ld. Sr. DR pleaded that there were abnormal cash sales in this year. Having heard rival submissions and upon perusal of case records, the appeal is disposed-off as under. The assessee being resident individual derived business income out of sale of silver / jewellery from proprietorship concern namely M/s Gayathri Silver Palace and admitted income of Rs.59.91 Lacs. Assessment Proceedings 3.1 It transpired that the assessee deposited cash of Rs.233.64 Lacs in Specified Bank Notes (SBN) post-demonetization. The assessee submitted that the same was sourced out of cash balance available prior to demonetization. 3.2 Upon perusal of financial data, Ld. AO noted that cash sales up-to 08-11-2016 was Rs.374.74 Lacs and cash balance as on 08-11-2016 was Rs.258.30 Lacs. In the corresponding period of earlier year, sales were Rs.250.26 Lacs whereas cash balance was Rs.28.98 Lacs. The percentage of cash sales to cash balance in AY 2016-17 was 150% which went up-to 891% in this year. Therefore, it was alleged that the assessee reflected high cash balance in this year. 3.3 The Ld. AO also tabulated the proportion of yearly cash sales and cash deposit as under: - 2015-16 2016-17 Cash Sales 3,72,68,509 5,02,75,662 Total Sales 4,52,53,485 11,91,08,431 Cash Sales Turnover 0.82 0.42 Total Cash Deposit 1,40,34,783 3,12,98,449 The Ld. AO observed that there was substantial increase in cash sales in October and also between 01-11-2016 to 08-11-2016 which would show that the assessee had inflated its sales to explain source of SBN deposited by it. It was finally concluded that the closing cash balance was arrived at through bogus cash sales and it was solely intended to accommodate SBN deposit during demonetization period. Therefore, the amount of Rs.233.64 Lacs was added to assessee’s income as unexplained money u/s 69A. Appellate Proceedings 4.1 During appellate proceedings, the assessee submitted that cash deposits were out of cash sales made up-to 07-11-2016 and the assessee produced all the relevant documents to prove the genuineness of cash sales. The Ld. AO neither rejected books of accounts nor recorded any defect in the explanation furnished by the assessee. The books of accounts were duly audited u/s 44AB. The assessee explained the source of cash deposits as sales of silver and produced relevant books of accounts and admitted the same as revenue receipts which were offered to tax. The conclusion of Ld. AO that the assessee made bogus sales was not substantiated by any corroborative material. No discrepancy was pointed out in sales and purchases register. The sales were substantiated by VAT returns which were accepted by VAT / sales tax authorities. The increase in sales was substantiated by the fact that these sales were in festive season like Navratri, Diwali and Akshaya Tritiya. The Ld. AO did not point out non-availability of stock. The assessee also furnished month-wise credit sales and cash sales for this year as well as for earlier year. It was also pointed out that stock register, sales and purchases ledger and VAT returns were submitted during the course of assessment proceedings and no defect was noted in stock details, sales and purchases. Therefore, the addition was arbitrary and based on mere surmises and presumptions. The cash receipts were recorded in the books of accounts and therefore, the same could not be treated as unexplained income u/s 69A. Reliance was placed on various judicial decisions in support of submissions. 4.2 The Ld. CIT(A) concurred that cash sales were not extraordinarily high. They were relatively higher and in proportion to the turnover which the assessee had declared. The Ld. AO made addition in a routine manner and the same was without any basis. Accordingly, the impugned additions were deleted against which the assessee is in further appeal before us. Our findings and Adjudication 5. From the fact, it emerges that the assessee has carried out sale of silver / jewellery during the year. The proportion of credit sales and cash sales is fairly distributed. The assessee’s case was scrutinized to examine the source of cash deposited by it during demonetization period. During the course of assessment proceedings, the assessee furnished complete cash book for the period from 01-04-2016 to 31-03- 2017 along with item-wise stock register. The same has been placed on page nos. 2 to 336 of the paper-book. The sales turnover as achieved by the assessee has duly been declared in VAT returns which have been accepted by VAT authorities. The financial statements are subjected to Tax Audit u/s 44AB. The Ld. AO has neither rejected the books nor made any adverse comment on stock movement. No discrepancies in sales and purchase have been noted in the assessment order. The cash sales have duly been credited in the books of accounts and sales turnover has been offered to tax as revenue receipts.

It could further be seen that the assessee has sufficient cash balance as on 08-11-2016 to make the impugned deposits in the bank account. The assessee has furnished complete details of cash deposited by him during earlier financial year as well as during this financial year. Upon perusal of yearly data as extracted in preceding para 3.3, it could be seen that there is substantial increase in sales during this year and cash to sales turnover ratio has, in fact, declined from 0.82 to 0.42. The assessee is regularly conducting sales in cash which are being deposited in the bank account. The assessee has generated cash sales up-to 08-11-2016 which has been utilized to make impugned cash deposits in the bank accounts. Such sales have been offered in the Sales Tax Return as well as in the Income Tax Return which has been accepted. The stock-in-trade has moved out of assessee’s books of account. The books have not been rejected by Ld. AO and no single defect could be pointed out by Ld. AO in the books or financial statement of the assessee. When the sales have been reflected in the books of accounts and offered to tax, adding the same would amount to double taxation which is impermissible in law. The cash sales proceeds have been credited in the books of accounts and the same form part of assessee’s cash book. On these facts, it could very well be said that the assessee’s claim was backed up by sufficient documentary evidences. The onus was on Ld. AO to rebut the same. However, the allegation of Ld. AO regarding bogus sales is bereft of any concrete evidence, primary or corroborative, as is evident from the assessment order. It is trite law that no addition could be made on the basis of mere suspicion, conjectures and surmises. In the present case, the assessee has duly discharged the burden of establishing the source of cash deposit and the onus was on Ld. AO to disprove the same. However, except for mere allegation and few statistics, there is nothing on record to support the conclusions drawn by Ld. AO that the assessee’s own unaccounted money was introduced and accommodated under bogus sales. Since cash generated out of sales has been credited in the books of accounts, the provisions of Sec.69A could not be invoked in the present case.

Our aforesaid view is duly supported by various decisions of Chennai Tribunal. These decisions include the decision in DCIT vs. M.C. Hospital (142 Taxmann.com 122), the decision in ITO vs. Sahana Jewellery Exports Pvt. Ltd. (157 Taxmann.com 680) and also in DCIT vs. M/s Navaratna Malligai (ITA No.801/Chny/2023 dated 05.04.2024). These case laws are on similar facts wherein bench has taken similar view favoring the assessee.

Finally, considering the facts and circumstances of the case, the adjudication of Ld. CIT(A) could not be faulted with. Concurring with the same, we dismiss the appeal of the revenue.

The Ld. AR has submitted that assessee’s cross-objection is merely supportive in nature and therefore, no findings are required therein. The same stand dismissed as infructuous.

The revenue’s appeal stands dismissed. The assessee’s cross- objections stand dismissed as infructuous. Order pronounced on 3rd June, 2024 Sd/- Sd/- (MANU KUMAR GIRI) (MANOJ KUMAR AGGARWAL) �ाियक सद4 / JUDICIAL MEMBER लेखा सद4 / ACCOUNTANT MEMBER चे9ई Chennai; िदनांक Dated : 03-06-2024 DS आदेशकीZितिलिपअ/ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. � थ�/Respondent 3. आयकरआयुB/CIT Coimbatore 4. िवभागीय�ितिनिध/DR 5. गाडGफाईल/GF