VIJAYBHAI MALABHAI BHARWAD,SURAT vs. ASST. COMMISSIONER OF INCOME TAX, CIR.,-1(2), SURAT

आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned five cross appeals, filed by the Assessee and Revenue for the Assessment Years (AYs) 2012-13, 2013-14 and 2014-15, all are directed against the separate orders passed by the Learned Commissioner of Income Tax (Appeals), which in turn arise out of separate assessment orders passed by the Assessing Officer under section 143(3) r.w.s 153C/143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad

(ii) Ground No.5: Ld. CIT(A) has erred in deleting entire additions of Rs.2,20,51,918/- under section 68 of the Act on account of unexplained credit and Rs.30,65,650/- for want of evidences in respect of claim of agricultural income. (This covers ground no.5 in IT(SS)A No.23/SRT/2021, for AY.2012-13 and ground no.5 in IT(SS)A No.24/SRT/2021, for AY.2013-14)” (ii) The concise and summarized grounds of appeal in Assessee`s appeal, in IT(SS)A No.90/SRT/2022, for AY.2014-15, are as follows:

(i) Ground nos. 1 and 2: On the facts and circumstances of the case, as well as law, on the subject, the issuance of notice u/s 153C of the I.T. Act, 1961, in this case is bad in law, as no incriminating documents were seized or any material was found indicating any undisclosed income of assessee. The ld. CIT(A) erred in confirming the order passed by the Assessing Officer u/s 143(3) r.w.s. 153C of the I.T. Act, 1961. (ii) Ground No.3: The Ld. CIT(A) has erred in confirming the action of Assessing Officer in making addition of Rs.10,00,000/- u/s 69A of the I.T. Act, 1961. (iii) Abated assessment year 2014-15, the concise and summarized grounds of appeal in Revenue`s appeal, in and Assessee`s appeal in ), are as follows:

(i) Ground No.1: The ld. CIT(A) has erred in admitting additional evidences under Rule 46A of the I.T. Rules by holding that sufficient time was not given to the assessee for submitting the relevant details during the course of assessment proceedings. (This covers ground no.1 raised by Revenue in for AY.2014-15) (ii) Ground Nos.2 and 3: The ld. CIT(A) has erred in deleting the addition of Rs.13,67,52,800/- made on account of unexplained cash credit without appreciating the findings given by the Assessing Officer in assessment order as well as in the remand report. (This covers ground no.2 and 3 raised by the Revenue in ITA No.121/SRT/2021, for A.Y.2014-15 and ground No.1 raised by the Assessee in A.Y.2014-15) (iii) Ground No.4: The ld. CIT(A) has erred in deleting the addition of Rs.24,27,140/- made by the Assessing Officer on account of unexplained claim of agricultural income without appreciating the fact that the assessee has not carried out any agricultural activities on his own and IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad also failed to furnish evidences to substantiate receipt of agricultural income. (This covers ground no.4 raised by the Revenue in for AY.2014-15) (iv) On the facts and circumstances of the case, as well as law on the subject, the ld. CIT(A) has erred in confirming the action of Assessing Officer in making disallowance of Rs.1,01,41,034/- u/s 54B of the I.T. Act, 1961. (This covers ground no.2 raised by the assessee in AY.2014-15)”

3. Now we shall take above concised and summarized grounds of appeals, one by one.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad (This covers ground no.5 in IT(SS)A No.23/SRT/2021, for AY.2012-13 and ground no.5 in IT(SS)A No.24/SRT/2021, for AY.2013-14) 5. The relevant material facts, as culled out from the material on record, are as follows. A search action under section 132 of the Act was carried out in the case of Vijay M. Bharwad Group of Surat on 27.12.2012 and Shri Vijay M. Bharwad, one of the assessees, who were covered under the said search action. A search action u/s 132 of the Income Tax Act was also carried out on 04.09.2015 in the case of M/s Param Properties of Surat. During the course of search action, several incriminating documents and evidences were seized from the premises of M/s Param Properties which contain entries pertaining to and information contained therein related to Gokul Skyline project, developed by Shri Vijaybhai Malabhai Bharwad. Subsequently, notices u/s 153C of the Act, dated 17.10.2017, were issued to the assessee, for various assessment years, including the assessment years (A.Y.) under consideration. In response to the aforesaid notice u/s 153C of the Act, the assessee has filed his return of income for assessment year (A.Y.) 2013-14, on 14.11.2017, showing return of income at Rs.48,95,910/-. Subsequently, notice u/s 143(2) of the Act, was issued on 15.11.2017, which was duly served upon the assessee. In response to notice u/s 142(1) of the Act, the assessee attended from time to time and filed the details called for. During the year under consideration, the assessee has derived his income mainly from business income and other sources.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad assessee had totally been failed in providing a single evidence. The assessee could not even produce the details of agricultural land from where the assessee had claimed to have earned the agricultural income. However, the Ld.CIT(A) without discussing the issue on merits, deleted the addition merely stating that the addition is not based upon the incriminating seized documents, which is not acceptable. Therefore, ld DR contended that addition made by the assessing officer may be upheld.

13. Therefore, we note that additions made by the Assessing Officer, while passing the assessment order u/s 153C of the Act, were without mentioning of any incriminating material found during the course of search, therefore addition made by the assessing officer is not justified. The assessee filed regular return of income on 31.03.2014 and on the date of search, no proceedings were pending. Once completed assessments cannot be interfered, if no incriminating material was found, during the course of search. The assessee cited several case laws before ld CIT(A). The assessee also submitted the judgment of jurisdictional High Court of Gujarat in the case of PCIT Vs. Saumya Construction P. Ltd. (2016) 95 CCH 0335 (Guj HC). During the year consideration, the Assessing Officer has made additions of Rs.4,36,02,522/- considering loan as non-genuine by applying section 68 of the Act, however, these loans were examined by the assessing officer during regular assessment proceedings, hence these loans were not incriminating material, therefore, ld CIT(A) deleted the addition. The conclusions arrived at by the CIT(A) are, therefore, correct and admit no interference by us. We, approve and confirm the order of the CIT(A) and dismiss the ground raised by the revenue.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad 14. As regard second addition of Rs.31,55,500/-, which was made by the assessing officer considering the agricultural income as bogus. We note that assessment has been made u/s 153C of the Act, as the search was conducted on 04.09.2015, in the case M/s Param Properties and during the course of search, some documents belonging to the assessee were found pertaining to few assessment years. However, for the assessment year under consideration, there is no mention of any incriminating document found during the course of search/which has been made basis for making these additions by the Assessing Officer. Therefore, ld CIT(A) observed that it is undisputed fact that the additions made by the Assessing Officer are not based on any incriminating material found during the course of search even at the premises of third party. Before, ld CIT(A), the assessee cited several case laws including case laws of PCIT Vs. Saumya Construction P. Ltd. (2016) 95 CCH 0335 (Guj HC) delivered by the Hon'ble jurisdictional High Court of Gujarat, in which it has been held that additions made by the Assessing Officer while passing order u/s 153A of the Act without mentioning the Incriminating materials found during the course of search are not justified. Therefore, the additions made by the Assessing Officer while passing assessment u/s 153C of the Act are also not justified, as the income of the assessee is to be determined as per the provisions of sections 153A of the Act while passing order u/s 153C of the Act. Therefore, ld CIT(A) observed that the assessee's case is clearly found covered by the above mentioned binding decisions of the Hon'ble Jurisdictional High Court Gujarat. The assessee's case is further found covered by the following case laws:

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad (i) CIT Vs. Kabul Chawla (2015) 61 taxmann.com 412 (Delhi) by Hon'ble Delhi High Court (ii) PCIT Vs. Devangi Alias Rupa (2017) 98 CCH 0051 (Guj. HC) by Hon'ble Gujarat High Court (iii) PCIT Vs Dipak Jashvantlal Panchal (2017) 98 CCH 0407 (2017) 397 ITR 0153 (Guj HC) by the Hon'ble Gujarat High Court 15. Therefore, ld CIT(A) held that keeping in view of facts that additions made by the Assessing Officer were not based on any incriminating material found during the course of search, even at the third party premises, and the binding judgement of Hon'ble High Court of Gujarat, as mentioned above, the additions made by the Assessing Officer were not found justified, hence, ld CIT(A) deleted the addition. That being so, we decline to interfere with the order of Id. CIT(A) in deleting the aforesaid additions. His order on this addition is, therefore, upheld and the grounds of appeal of the Revenue are dismissed.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad 2. In this regards it may please be noted that my parents are old and I have to frequently visit out of station with them for their treatments and medical related reasons. They have various health ailments & to take proper treatment, I have to go out of station. Due to their health problems, I was under mental tension & lost sight of the above deadline for filing of appeal. However, I have no intention in not complying with laws of the Statute & delay in filling appeal is purely due to bona fide reasons only.

(i) Ground nos. 1 and 2: On the facts and circumstances of the case, as well as law, on the subject, the issuance of notice u/s 153C of the I.T. Act, 1961, in this case is bad in law, as no incriminating documents were seized or any material was found indicating any undisclosed income of assessee. The ld. CIT(A) erred in confirming the order passed by the Assessing Officer u/s 143(3) r.w.s. 153C of the I.T. Act, 1961. (ii) Ground No.3: The Ld. CIT(A) has erred in confirming the action of Assessing Officer in making addition of Rs.10,00,000/- u/s 69A of the I.T. Act, 1961.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad incriminating documents and evidences were seized from the premises of M/s Param Properties, which contain entries pertaining to and information contained therein related to Gokul Skyline project, developed by Shri Vijaybhai Malabhai Bharwad. Consequent to the said search-action, jurisdiction over this case was transferred to another AO, vide order u/s 127(2) of the Act bearing No. SRT/Pr.CIT- 1/HQ/Jurisdiction/ 2017-18 dated 25.09.2017, passed by the Pr. CIT- 1, Surat on 25.09.2017. Subsequently, notices u/s 153C of the Act dated 17.10.2017, were issued to the assessee, for various assessment years including the A.Y. under consideration. In response to the aforesaid notice u/s 153C of the Act, the assessee has filed his return of income for assessment year (A.Y.) 2014-15 on 14.11.2017 showing return of income at Rs.1,07,43,930/-. Subsequently, notice u/s 143(2) of the Act was issued on 15.11.2017 which was duly served upon the assessee. Thereafter, notice u/s 142(1) of the Act, along with questionnaire dated 27.11.2017, was issued to the assessee and the same was also duly served upon him. In response to aforesaid notices u/s 143(2) and 142(1) of the Act, the assessee, attended from time to time and filed the details called for.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad

Submission of the assessee and the assessment order has been carefully considered. The facts of the case in brief as mentioned in assessment order are that a search action u/s 132 of the Act, 1961 was carried out on 04.09.2015 in the case of M/s. Param Properties of Surat. During the course of search action, several incriminating documents and evidences were seized from the premises of M/s. Param Properties which contained entries pertaining to and information therein related to Gokul Skyline project, developed by Shri Vijaybhai Malabhai Bharwad i.e. the assessee were found & seized. Therefore, the assessee was issued notice u/s. 153C of the Act after recording the satisfaction. 5.1 Ground No. 1 & 2: Both these grounds are against the issuance of notice u/s. 153C of the Act and assumption of jurisdiction by the AO which was claimed to be bad in law particularly when no incriminating document was seized or any material was found, indicating any undisclosed income of the assessee. The assessee stated that as no material was found at the premises of M/s. Param Properties which belonged to the assessee and therefore, notice issued u/s. 153C of the Act was bad in law. The assessee cited several case laws in support of this contention. 5.2 The contention of the assessee and facts of the case have been considered with reference to the provisions of Income-Tax Act as well as the case laws cited by the assessee. The provision of Section 153C of the I.T. Act are reproduced for the sake of clarity; “(I) Notwithstanding anything contained in section 139, section 147, section 148, section 149, section 151 and section 153, where the Assessing Officer is satisfied that,— (a) any money, bullion, jewellery or other valuable article or thing, seized or requisitioned, belongs to; or (b) any books of account or documents, seized or requisitioned, pertains or pertain to, or any information contained therein, relates to, a person other than the person referred to in section 153 A, then, the books of account or documents' or assets, seized or requisitioned shall be handed over to the Assessing Officer having jurisdiction over such other person and that Assessing Officer shall proceed, against each such other person and issue notice and assess or reassess the income of the other person in accordance with the provisions of section 153A, if, that Assessing Officer is satisfied that the books of account or documents or assets seized or requisitioned have a bearing on the determination of the total income of such other person for six assessment years immediately preceding the assessment year relevant to the previous year in which search is conducted or requisition is made and for the relevant assessment year or years referred to in sub-section (1) of section 153A:

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad

Provided that in case of such- other person, the reference to the date of initiation of the search under section 132 or making of requisition under section 132 A in the second proviso to sub-section (1) of section 153 A shall be construed as reference to the date of receiving the books of account or documents or assets seized or requisitioned by the Assessing Officer having jurisdiction over such other person: Provided further that the Central Government may by rules made by it and published in the Official Gazette, specify the class or classes of cases in respect of such other person, in which the Assessing Officer shall not be required to issue notice for assessing or reassessing the total income for six assessment years immediately preceding the assessment year relevant to the previous year in which search is conducted or requisition is made and for the relevant assessment year or years as referred to in sub-section (1) of section 153A except in cases where any assessment or reassessment has abated. (2) Where books of account or documents or assets seized or requisitioned as referred to in sub-:; section (1) has or have been received by the Assessing Officer having jurisdiction over such other person after the due date for furnishing the return of income for the assessment year relevant to the previous year in which search is conducted under section 132 or requisition is made under section 132 A and in respect of such assessment year— (a) no return-of income has been furnished by such other person and no notice under sub-section (I) of section. 142 has been issued to him, or (b) a return of income has been furnished by such other person but no notice under sub-section (2) of section 143 has been served and limitation of serving the notice under sub-section (2) of section 143 has expired, or (c) assessment or reassessment, if any has been made,before the date of receiving the books of account or documents or assets seized or requisitioned by the Assessing Officer having jurisdiction over such other person, such Assessing Officer shall issue the notice and assess or reassess total income of such other person of such assessment year in the manner provided in section 153A.” As seen above, if the Assessing Officer is satisfied that the books of account or documents or assets seized or requisitioned have a bearing on the determination of the total income of such other person for the relevant assessment year or years referred to in sub-section (1) of section 153A, the Assessing Officer shall proceed against each such other person and issue a notice and assess or reassess the income of the other person in accordance with the provision of section 153A of the Act. The Assessing Officer has duly recorded the satisfaction for issuing the notice u/s 153C of the Act. Further, it is not the contention of the assessee that the Assessing Officer has not recorded the satisfaction in the assessee's case. It is fact that some documents have been found at the premises of M/s.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad Param Properties which belong to the assessee and the Assessing Officer has discussed these while passing the assessment order as well. Therefore, Assessing Officer was right in issuing notice u/s 153C of the Act, hence, Ground No.1 & 2 of appeal are dismissed.” 26. Aggrieved by the order of ld. CIT(A), the assessee is in appeal before us.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad

(i) Ground No.1: The ld. CIT(A) has erred in admitting additional evidences under Rule 46A of the I.T. Rules by holding that sufficient time was not given to the assessee for submitting the relevant details during the course of assessment proceedings. (This covers ground no.1 raised by Revenue in for AY.2014-15) (ii) Ground Nos.2 and 3: The ld. CIT(A) has erred in deleting the addition of Rs.13,67,52,800/- made on account of unexplained cash credit without appreciating the findings given by the Assessing Officer in assessment order as well as in the remand report. (This covers ground no.2 and 3 raised by the Revenue in ITA No.121/SRT/2021, for A.Y.2014-15 and ground No.1 raised by the Assessee in A.Y.2014-15) (iii) Ground No.4: The ld. CIT(A) has erred in deleting the addition of Rs.24,27,140/- made by the Assessing Officer on account of unexplained claim of agricultural income without appreciating the fact that the assessee has not carried out any agricultural activities on his own and also failed to furnish evidences to substantiate receipt of agricultural income. (This covers ground no.4 raised by the Revenue in ITA No.121/SRT/2021 for AY.2014-15) 35. About above ground no.(i), the ld DR for the Revenue argued that ld. CIT(A) has erred in admitting additional evidences under Rule 46A of the I.T. Rules. The ld DR pointed out that what was prevented to the assessee to submit these additional evidences before the assessing officer, has not been explained by the assessee, hence additional evidences ought not to have admitted by the ld CIT(A). On the other hand, ld Counsel submitted that sufficient time was not given to the assessee for submitting the relevant details during the course of assessment proceedings. We have heard both the parties and note that assessee has explained the reasons stating that sufficient time was not given to the assessee for submitting the these evidences before the AO hence ld CIT(A) has rightly admitted these additional evidences, therefore we dismiss the ground raised by the revenue.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad 36. In the result, ground no.1 raised by Revenue in ITA No.121/SRT/2021 for AY.2014-15, is dismissed.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad considering the assessment order, remand report, submissions of the assessee alongwith paper book filed & rejoinder. i) Shri Manharbhai C. Patel: - The assessee obtained loan of Rs.3,75,00,000/ from Shri Manharbhai C. Patel during the year. As mentioned in the assessment order (Page 10 Sr. No. 4), the assessee submitted confirmation from creditor, copy of PANs and acknowledgment of IT return filed. The assessee also submitted copy of bank account of Shri Manharbhai C. Patel stating that source of loan is through transfer/clearing in the said bank account. During the remand report proceedings, summon u/s 131 of the Act was issued to Shri Manharbhai C. Patel but it was informed that he is out of India & cannot be personally available before the AO. But AR of Shri Manharbhai C. Patel appeared before the AO and submitted ledger amount of the assessee from Manharbhai's books of accounts, copy of bank statement & copy of ITR filed for AY 2014-15, in which returned income shown is Rs. 82,36,063/-. Apart from this returned income, Shri Manharbhai had exempt income of Rs.81,29,185/- as share of profit from partnership firm. Thus gross income of Manharbhai FY 2014-15 is Rs. 1,63,65,245/- and capital balance is of Rs.27,94,09,173/-. In the assessment order, the AO gave the reason as small income of the creditors for making the addition of this loan, but the same proved factually incorrect by the documents filed before the AO even during the assessment proceedings. In the remand report (Page 18 & 19 Sr. No. 1), the AO stated that there was credit of amount in the bank account of Shri Manharbhai C. Patel immediately before issuing cheque to the assessee through transfer/clearing. No cash deposit has been found by the AO in the bank account of the ceditor. The assessee stated that first cheque of Rs. 2 cr was given on 16.05.2013, against which only Rs. 23 lacs is credited into bank account of Manharbhai C Patel and remaining amount was from his credit balance already lying in the account. The creditor was having credit balance of more than Rs. 2 cr. for last one month. The assessee further stated that even after issue of second cheque of Rs. 1 cr on 05.08.2013, the creditor was having credit balance of Rs. 4,73,46,863/- in his bank account. Thus the finding of the AO as given in the remand report are too found factually incorrect. Moreover, out of the loan amount of Rs. 3.75 cr, Rs. 1 cr was returned on 11.12.20.14 through regular banking channel. Further Rs. 50 lac were repaid on 27.02.2019. Keeping in view the facts narrated above, the loan taken from Shri Manharbhai C. Patel amounting to Rs. 3.75 cr. is found genuine as the assessee proved the identity of the creditor, genuineness of the transaction and creditworthiness of the creditor beyond doubt, thus, additions of Rs. 3,75,00,000/- are deleted. ii) Shri Jigar B. Shah Prop. Of Jigar Tex: - The assessee obtained loan of Rs.1.68 cr. from Shri Jigar B. Shah. During the assessment proceedings, the assessee filed confirmation, acknowledgment of ITR and bank statement of the creditor. The AO made additions stating small income of the creditor and there are few cash deposit in the bank account before issuing cheques to the assessee for which assessee submitted that cash deposit in the IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad creditor's account are duly accounted and same can be proved producing cash book & creditors himself before the AO (Page No. 11 Sr. No. 5 of the assessment order). During the remand report proceedings, summon was issued to Shri Jigar Shah who appeared before the AO & his statement was recorded u/s 131 of the Act on 30.05.2018. Before the AO, he confirmed on oath about the loan of Rs. 1.68 cr. given to the assessee. He further stated that he & the assessee are partner in M/s Gokulul Developer, a partnership firm engaged in the business of development of real estate. He also stated that there was opening balance of Rs. 1.45 cr as on first date of financial year. During the year, the assessee paid Rs.2.40 cr. to Shri Jigar Shah & out of which, Rs.1.68 cr. were paid to the assessee. He submitted ledger of the assessee from his books of accounts. But the AO stated that bank statement of the editor was not submitted. The findings of the AO in the remand report are contrary to the findings mentioned in the assessment order. In the assessment order on page no. The AO stated that the assessee submitted bank statement of the creditor and he find some cash deposits in the said bank account. Thus findings of the AO in remand report factually incorrect. The AO is silent on cash deposits in the creditor's bank account in the remand report. The AO stated small income as reason for the additions, but the assessee's returned income is Rs.17.04 lakh apart from Rs.4.35 lakh an exempted agriculture income for AY 2014-15. The facts stated above clearly prove that the assessee and creditor have regular financial transactions. There are 26 transactions during the year. The opening balance was there, which has not been disturbed by the AO by reopening of the assessees case by issuing notice u/s 148 of the Act. The entire loan was repaid by the assessee from his account maintained with Kotak Mahindra Bank during FY 2014-15 i.e. immediate next year through 7 transactions. As the creditors presented himself before the AO, submitted all necessary documents to prove identity, genuineness of the transaction & his creditworthiness, therefore, it is held that the assessee has proved identity of creditor, genuineness of the transaction & creditworthiness of the creditor. Thus, additions of Rs. 1.68 cr. are deleted. iii) Balvantbhai D. Patel: The assessee obtained loan of Rs.1 cr. from Shri Balvantbhai D. Patel. The assessee submitted detail on 21.12.2016 before the AO. The AO stated that the detail is submitted at the fag end of the year for the first time. The creditor has small income, thus creditworthiness is not proved. He has been utilized to route assessee's own money, thus genuineness is also not: proved. (Page 34 of the assessment order). During the remand report proceedings, the AO issued summons to the creditor, who appeared before the AO & his statement was recorded u/s 131 of the Act on 30.05.2018. The creditor confirmed the loan given to the assessee. The creditor submitted copy of assessees ledger account from his books of accounts, copy of his ITR filed and copy of his bank statement before the AO. During the statement on asking about source of the loan given, Shri Balvant D Patel stated that he received loan from his family members & their names were given to the AO. The loan amount has been fully repaid by the assessee during FY 2015-16 and all

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad these facts are written by the AO in the remand report at page no. 22 & 24. But AO is not satisfied for the reason that the creditor did not provide PAN & address of people from whom he received money to give loan to the assessee. But the creditor stated that he obtained loan from his family members and all transaction are through normal banking channel. No cash was found deposited in the bank account of the creditor immediate before issue of cheque to the assessee. The AO's finding in the assessment order stating assessee had small income found factually incorrect, as alongwith the returned income of Rs. 307460/-, the assessee had exempted income of Rs.31,25,000/- as share of profit from the partnership firm M/s DRB Ravani Developers & Rs.1,67,908/- was his agricultural come. Keeping in view the facts narrated above, the assessee has discharged his onus to prove identity of the creditor, genuineness of the transaction and creditworthiness of the creditor. Thus, additions of Rs.1,00,00,000/- are deleted. iv) Shri Nareshbhai Bhagubhai Patel :- The assessee obtained loan of Rs. 1cr from Shri Nareshbhai Bhagubhai Patel. The assessee submitted detail on 21.12.2016 in support of this loan transaction but the AO stated that this has been submitted at the fag end of the year. Moreover, returned income is small, therefore, genuineness & creditworthiness is not proved, hence additions were made (Page No.34 of the assessment order). During remand report proceedings, Shri Nareshbhai B. Patel was summoned and his statement was recorded u/s 131 of the Act on 30.05.2018. (Page 19 to 21 of the remand report). Shri Nareshbhai Bhagubhai Patel stated before the AO on oath that he has given loan of Rs.1 cr to the assessee. He further stated that he obtained loan from M/s DRB Ravani Developers to give loan to the assessee. Thus, the source of source has also been explained before the AO. He submitted copy of ledger account of the assessee from his books of accounts, copy of his bank statement copy of ITR filed. He also stated that the entire loan was repaid by the assessee through regular banking channel. But the AO did not find the explanation satisfactory stating that interest was not charged by the creditor & income returned of the creditor is too small, therefore, creditworthiness & genuineness has not been proved by the assessee. Assessee stated in the rejoinder that Shri Nareshbhai B. Patel has explained that he is known to the assessee and because of his personal relations, he did not charge interest. Charging of interest is not mandatory requirement to prove the genuineness of the transaction. Moreover he explained the source of his funding & stated that the amount received from M/s DRB Ravani Developers through normal banking channel has been given to the assessee. This loan amount has been fully repaid during F.Y.2015-16 through normal banking channel. No cash has been found deposited in the bank account of the creditor immediate before issuing cheque to the assessee. Returned income is not the sole criteria to decide the capacity of the creditor. Assessees having returned losses too can advance loans. If the AO had any doubt about: the source of source, he would have made necessary enquiries in this regard. Thus, the finding of the AO about the genuineness of transactions & non-creditworthiness of the creditor is not IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad based on any evidence which cannot be sustained. From the above facts it is clear that identity of the creditor is proved, as he appeared before the AO. The transaction was through normal banking channel & source of source has been explained to the AO. No cash was found deposited in the bank account of the creditor before issue of cheque to the assessee and the loan has been repaid entirely in next financial year. These facts prove genuineness of transactions & creditworthiness of the creditor. Thus, addition of Rs.1,00,00,000/- made by the AO are deleted. v) Mukeshbhai J. Bhadiadra: - The assessee received loan of Rs.97,05,000/ during the year from Shri Mukeshbhai J. Bhadiadra. The AO stated in the assessment order that detail was filed on 21.12.2016, which is not complete. Thus summarily made additions alongwith other 14 creditors loan amount. During the remand report proceedings, Shri Mukesh J. Bhadiadra was summoned and his statement u/s 131 of the Act was recorded on 29.05.2018. He confirmed the transaction with the assessee. He said that he gave loan to the assessee, as he wanted to purchase some piece of land from the assessee. He also stated that he took loan from others and given name of those people to the AO. He produced copy of ledger account of the assessee from his books of account, copy of ITR filed & copy of his hank statement. Thus, he has proved source of source with the help of his hank account. But the AO stated that the assessee having small returned PAN & address of his creditors not given and details of land to be purchased has not submitted, thus, the transaction is not found genuine and creditworthiness is proved. This clearly raises suspicion. The assessee stated that he had opening balance of Rs.89,61,058/- from Shri Mukesh J. Bhadiacira, which has been accepted by AO, as no action u/s 148 of the Act has been initiated for the relevant assessment year. When the transaction has been accepted for one financial year, it cannot be said non-genuine from the same person without proper investigation for other financial year. During the year, the assessee paid back Rs. 20 lacs to Shri Mukeshbhai. All these transactions are through normal banking channels. The assessee took further loan of Rs.14.50 lac during FY.2014-15, immediate next financial year & Rs.76,00,000/- in FY.2018-19. All these facts were before the AO while submitting remand report. The assessee repaid Rs.31.50 lacs during FY 2018-19. These facts show that assessee is having continuous and regular financial transactions with Shri Mukesh j. Bhadiadra. The transactions have been confirmed by the creditor by appearing personally before the AO and giving statement on oath u/s 131 of the Act, the transaction are through regular banking channels and there is no cash deposit found in the bank account of the editors immediate before issuing cheque to the assessee, the assessee has barged onus to prove identity of the creditor, genuineness of the transaction and creditworthiness of the creditor beyond doubt. The finding of the AO are based on suspicion only as stated in remand report, which cannot be sustained. Hence, the addition of Rs.97,05,000/- are deleted.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad vi) Pankaj Patel:- The assessee obtained loan of Rs.50,00,000/- during the year from Shri Pankaj Patel. During the assessment proceedings, no detail about transaction was filed, as it is not discussed in the assessment order. During the remand report proceedings, the AO issued notice u/s 133(6) of the Act to Shri Pankaj Patel, Shri Pankaj Patel filed confirmation with copy of bank statement before the AO confirming the transaction with the assessee. The AO considered the transaction as non-genuine, as no interest was paid to the creditor, books of accounts are not maintained by the creditor, copy of IT return was also not submitted. The assessee stated that the loan amount has been confirmed by the creditor, copy of PAN is filed before the AO and loan was given out of Rs.75,00,000/- received by the creditor in his bank account through transfer/clearing. Thus, the assessee has proved identity of the creditor, genuineness of the transaction and creditworthiness of the creditor. In this case, it is found that the assessee has not proved the genuineness of the transaction. The assessee failed to furnish copy of ITR filed by the creditor. The creditor does not maintain books of accounts as per section 44AD which can prove genuineness of the transactions. Moreover, the loan was taken in 2013, i.e. about 8 years ago and no repayment of loan even partly has been made to the creditor. Moreover, the creditor has not been paid any interest during all these years. With these facts, the assessee failed to prove the genuineness of the transaction, Hence, addition of Rs. 50 lakh made by the AO are confirmed. vii) Rakesh Jangid Prp. Of Rajla Trading:- The assessee obtained loan of Rs. 40,00,000/- from Shri Rakesh Jangid. The assessee filed copy of PAN, ITR and bank statement during assessment proceedings. The AO stated that because of small returned income of the creditor, the transaction is not genuine. During remand report proceedings, the AO issued noticed u/s 133(6) of the Act to the creditor. Shri Rakesh Jangid submitted confirmation of the transaction with the assessee, filed copy of ITR for AY 2014-15 in which returned income shown was Rs. 9,00,830/-. Ibis books of accounts have been audited in which loan has been shown to the assessee. In remand report, the AO stated that as no interest was charged hence, transaction was not genuine. The assessee stated that gross income as per computation of income is of Rs, 12.32 lacs of the creditor for the year under consideration. Rs. 35 lacs have been repaid during 2018 19. Keeping in view the fact that the creditor has confirmed the transaction, his books of accounts are audited, he is filing regular return of income, transaction is through normal banking channel and major part has been repaid in 2018-19. The assessee has proved identity of creditor, genuineness of the transaction and creditworthiness of the creditor. Thus, addition of Rs.40 lakh made by the AO are deleted. viii) Maheshwari Sales Prop. Smt. Pravinaben R. Shah: The assessee obtained loan of Rs.43,00,000/- from the above named creditor. During the assessment proceedings, the assessees submitted confirmation, copy of ITR and bank statement of the creditor. The assessee explained source of source in the submission given before the AO. The AO rated that returned income of the creditor is very small and why funds were routed high the IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad creditor, hence, made the additions. During the remand report proceedings, the creditor was issued notice u/s 133(6) of the Act. In response to the notice, the creditor confirmed the transaction with the assessee with the help of statement and ITR filed. The AO is not satisfied for the reason that explanation of entries in the creditors account have not been explained properly. Income turned in only of Rs.195534/- & books of accounts are not maintained. With these findings, the AO stated that genuineness of the transaction and creditworthiness of the editor is not established. The assessee stated that loan has been confirmed by the creditor, who is IT assessee and filing IT return, transaction was through regular banking and credit entries in the bank account of the creditor were explained. No cash been found deposited in the bank account of the creditor immediate before issuing cheque to the assessee. Moreover, the entire loan was repaid in next FY 2014 15. Keeping in view the fact that the creditor has confirmed the transaction, creditor is income tax assessee, transaction is through regular banking channel, no cash was found deposited in the bank account of creditor immediate before issue of cheque to the assessee and entire loan has been repaid in next FY.2014- 15, the additions of Rs.33 lacs made by the AO are not found sustainable. Thus, these are deleted. ix) Massimo Enterprise:- The assessee obtained loan of Rs.30,62,800/ from the above named creditor. During remand report proceedings, notice u/s 133(6} was issued, which was replied by the partner of M/s Massimo Enterprise. The partner confirmed the transaction with the assessee. Copy of ITR & bank statement also filed before the AO. The AO did not find the confirmation satisfactory stating that the books of account are not maintained. There are several credit entries in the bank account of the creditor, no interest was charged and returned income is Nil. The assessee stated that there was opening balance of the creditor with the assessee amounting to Rs. 70 lakh which has been accepted by the AO, as no proceedings has been initiated by the AO by reopening the case of the assessee for that year. The assessee further stated that depositor is a partnership firm and advanced money against purchase of land situated at survey number 91, Plot Number 4. As the registration of sale deed was pending, the amount was shown as loan in the books of accounts. Subsequently registration was made on 24.06.2013 and the loan was taken to the sale account by passing the journal entry. The assessee filed copy of registered sale deed in which name of the creditor and assessee are mentioned. In the Sale deed, narration of the amount given to the assessee has also been mentioned. Thus, the fact stated by the assessee have been found factually correct, therefore, the addition of Rs. 30,62,800/- lakh made by the AO are deleted. x) Bhavik D. Shah:- The assessee obtained Rs.25,00,000/- from Shri Bhavik Shah. During the assessment proceedings, the assessee filed confirmation, copy of ITR and copy of bank statement. The AO stated that creditor has small returned income and made the addition. During remand report proceedings, the AO issued notice u/s 133(6) of the Act,

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad which was responded by Shri Bhavik Shah confirming the transaction with the assessee. Shri Bhavik Shah submitted his copy of ITR filed and statement in support of the transaction. The AO did not find the evidence satisfactory stating creditor's income of Rs. 2.40 lacs, only no interest was charged on the loan and books of accounts are not maintained by the creditor hence it is a sham i .action. The assessee stated that the creditor has confirmed the transaction, he explained source in his books accounts, names were given to the AO or can be ascertain the bank account itself. The cash deposit of Rs.8.30 lakh was from the withdrawal on 29.10.2013 and 30.8.2013 from the same bank account. Moreover entire loan has been repaid by normal banking channel during FY 2014-15. Keeping in view of the fact narrated above that the creditor has confirmed the transaction, he is regularly assessed to Income Tax, transaction was through normal banking channel and cash deposits in the creditors account found explained, the entire loan has been repaid in t AY 2014-15, the assessee has discharged onus to prove identity of the creditor, genuineness of the transaction and creditworthiness of the creditor. Further the finding of the AO that no interest has been charged is found factually incorrect, as the assessee had paid interest of Rs. 36,986/- for FY 2013-14, Rs. 2,28,320/- for FY 2014-15, & Rs.11,894/- for FY 2015-16, These amount have been paid through regular banking channel. Hence, the addition of Rs. 25 lakh made by the AO are deleted. xi) Shri Rameshbhai C. Patel :- The assessee obtained loan of Rs.25,00,000/- from Shri Ramesh Patel. During the assessment proceedings, the assessee submitted confirmation, copy of PAN & ITR and bank statement of the creditor. The assessee also stated that the loan was given from the credit by transfer/clearing in the bank account creditor. The AO stated that details are submitted at the fag end of the year and amount advanced was not from the balance lying in the bank account of the creditor, thus additions were made. During the remand report proceedings, the assessee was issued summons u/s 131 of the Act and he produced himself before the AO on 31.05.2018. His statement was recorded, in which he confirmed the transaction with the assessee. He stated that he is close friend of the assessee. His returned income for the year 2014-15 was Rs.51,66,370/-. He further stated that source of loan given is withdrawal from M/s Astha Developer, where he is a partner. But the AO did not find these explanations satisfactory stating that the creditor could not provide any documentary evidence in support of withdrawal from M/s Astha developer. This finding of the AO is factually incorrect as the creditor's bank account was in front of the AO during the assessment proceedings as well as during remand report proceeding. Credit by transfer contains name of the person from whose account money is transferred. Thus, documentary evidence was very much with the AO. The assessee stated that creditor has capital balance of rupees 13.45 cr. Moreover the entire loan was the repaid in FY 2014-15 i.e. next financial year. From the discussion above, it is clear that the assessee has discharged his onus of proving identity of the creditor, genuineness of the IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad transaction and creditworthiness of the creditor, thus addition of Rs. 25,00,000/- made by the AO are deleted. xii) Shri Nathji Trading Prop. Rohit Kumar B. Shah:- The assessee obtained loan of Rs. 25 lakh from the above named person. During the assessment proceedings, the assessee filed confirmation, bank account and ITR of the creditor. The assessee explained the credit entry in the bank account of the creditor credited immediate before issue of cheque to the assessee. Thus, assessee explained source of source too. But the AO did not found it satisfactory stating that income returned by the creditor is small and detail submitted at the fag end of the year, so investigation in the matter- could not be completed. During the remand report proceeding, notice u/s 133(6) was issued to the creditor. The creditor replied to the above notice & confirmed the transaction with the assessee. He submitted copy of ledger account of the assessee, bank account and copy of ITR filed. The credit entries in his bank account are through normal banking channel have been again stated from Subham Enterprise (Rs.9,50,000/-), Radhika Enterprise (Rs.9,50,000/-) and Tirupati trader (Rs.5,40,000). But the AO did not consider these satisfactory stating that returned income is only of Rs.1,95,164/-, no interest was charged and the creditor received amount only to pass it on to the assessee. I he assessee stated that he has discharged onus as the creditor has confirmed the transaction. The creditor is assessed to income tax, the transaction is through regular banking channel and no cash has been found deposited in his bank account immediate before issuing cheque to the assessee. Even the source of source has been explained through the bank account of the creditor. The assessee further stated that the entire loan has been repaid through normal banking channel during FY.2014-15. Keeping in view the fact narrated above that the creditor has confirmed the, transaction to the AO, he is assessed to income tax & filing regular returns, transaction is through regular banking channel, no cash has been found deposited in the bank account of the creditor immediate before issue of cheque to the assessee and the entire loan was repaid through normal banking channel during next FY 2014-15, the assessee has discharged his onus of proving identity, genuineness of the transaction u creditworthiness of the creditors. Thus, the addition of Rs.25,00,000/- made by the AO are deleted. xiii) Ishwarbhai L. Prajapati:- The assessee obtained loan of Rs. 25,00,000/- from the named creditor. In the assessment order, the AO mentioned this transaction as sported one but at page number 6 (bottom para) in the order sheet reproduced by AO, it is written that bank account of the creditor was explained. The AO asked assessee to submit copies of bank account from where creditor got credit through normal banking channel before issue of cheque to the assessee. During the remand proceeding, notice u/s 133(6) was issued to the creditor which was complied with Shri Ishwarbhai confirmed the transaction with the assessee. He filed copy of his and Bank account before the AO. The AO stated that creditor has returned income of Rs.1.97 lakh only and does not IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad maintain books of accounts. He obtained loan from others and passed it on to the assessee. Thus genuineness and creditworthiness are not proved by the assessee. The assessee contended that the creditor has confirmed the transaction, creditor is assessed to income Tax, transaction is through regular banking channel, credit in the bank account of the creditor stands explained which is /through normal banking channel (Rs. 13 lakh from Dhaval Gem, Rs. 10 lakh from Shri Chetan Kr and Rs. 2 lakh in cash from past saving) and the entire loan has been repaid during FY 2015-16 with interest. On going through the facts above, it is found that the assessee has discharged his onus of proving the Identity of the creditor, as lie replied In the notice issued by the AO u/s 133(6) of the Act. Further the creditor is assessed to income tax and copy of ITR was filed before the AO. Genuineness of the transaction is proved as it is through regular banking channels. Creditworthiness is proved from the fact: that the assessee explained even source of source with the help of creditor's bank account. The entire loan has been repaid in FY 2015-16 along with interest. The assessee paid interest of Rs. 53260/- for FY 2013-14, Rs.2,29,780/- for FY 2014-15 and Rs. 11,830/- for FY 2015-16. Thus, The AO finding that the assessee did not pay any interest has been found factually incorrect. Thus, the addition of Rs.25 lakh made by the AO are not found justified. Hence, these are deleted. xiv) Mahadev Sales Corporation Prop. Smt. Ayushi B. Shah: The assessee obtained loan of Rs.24,50,000/- from the above named creditor. During the assessment proceedings, the assessee submitted confirmation, copy of ITR and Bank statement. The assessee also explained the credit entries in the bank account credited before issuing cheque to the assessee. The AO stated that Income returned is too small and funds have been routed through these accounts, thus made the addition. During the remand report proceedings, notice u/s 133(6) of the Act: was issued, which was responded by the creditor. The creditor confirmed the transaction with the assessee & submitted copy of ITR and bank statement. The AO did not find all these satisfactory stating that income of the creditor is only of Rs.1,92,903/- and books of accounts are not maintained. The assessee stated that transaction was confirmed by the creditor who is Income Tax assessee. He explained the source of source with the help of bank account stating that credit received Rs. 20,50,000/- from Rajesh, Rs.5,00,000/- from Rani Sales Corporation and Rs. 11 lakh from Rashmi marketing through normal banking (ham id. Out of these funds, creditor issued cheques to the assessee. Thus source of source is also proved. The entire loan was repaid in FY 2014-15. Keeping in view the fact stated above, it is held that the assessee has discharged his onus to prove identity of the creditor as notice u/s 133(6} was directly replied to the AO. The creditor is regularly assessed to Income Tax. The genuineness is proved, as the transaction is through normal banking channel and the entire loan was repaid in next financial year. Creditworthiness is proved from the fact that there is no cash deposit found in the bank account of the assessee immediate before issue of IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad cheque to the assessee. Although the assessee is not required to prove source of source but he explained with the help of bank accounts of the creditors. Hence the addition of Rs.24.50 lakh made by the AO is not found justifiable, thus deleted. xv) Shri Khangerbhai M. Bhadiadra: The assessee obtained loan of Rs.20,90,000/- from the above named creditor. The assessee filed confirmation, Bank assessment and during the assessment proceedings. The assessee also explained that credit entries of the bank account are explained, as these are through transfer/clearing. The AO stated that Income returned is small, hence additions were made. During the remand reportproceeding, no enquiry has been made by the AO. The assessee stated that creditor is real brother, who had opening balance of Rs.2,56,61,000/- at the start of the year and the same has been accepted by the AO. Moreover, the entire loan has been repaid during FY 2014-15. From the fact narrated above, it is clear that the assessee has charged his onus to prove all three ingredient as required u/s 68 of the Act. Thus addition of Rs. 20.90 lakh made by the AO are deleted. xvi) Raj Enterprise Prop. Brinda J. Gaglani: The assessee obtained loan of Rs. 19 lakh from the above named creditor. During the assessment proceedings, the assessee submitted confirmation, copy of ITR and bank statement with explanation of creditentries through transfer/clearing in the creditors account, thus, explained the source ol .the source too. The AO stated that Income returned by the creditor is small and why fund was routed through the creditor. During remand report proceedings, no enquiry was made from this creditor. The assessee contended that the creditor has confirmed the transaction he is assessed to Income Tax, transaction is through regular banking channel and credits in to creditors account were explained and no cash was found deposited in the creditor account immediately before issue of cheque to the assessee. The entire loan has been repaid in FY 2014-15. Thus, he discharged his onus to prove the genuineness of the transaction and creditworthiness of the creditor too. On going through the fact of the case as stated above, I inclined to agree with the assessee's contention and therefore, addition of Rs. 19 lakh made by the AO are deleted. xvii) Jitender Kantilal Shah: The assessee received Rs. 18 lakh from the above name creditor. During the assessment proceeding, the assessee submitted confirmation, ITR acknowledgement and copy of the bank account of the creditor. The AO did not find satisfactory stating that the creditor has small returned income. During the remand report proceedings, the AO did not offer any comment on this. The assessee stated that Rs.7,00,000/- was deposited in the bank account of the creditor immediately before issue of cheque to the assessee and were from his past savings. The assessee stated that the creditor has confirmed the loan. The loan was through regular banking channel and it was fully repaid during FY 2014-15, therefore, addition may be deleted. All the fact of the transaction are considered in totality. The cash deposit of Rs.7,00,000/- in IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad the bank account of the creditor is found and it is not commensurate to his returned income and cannot be considered from past savings. Therefore to the extent of rupees 7 lakh, the assessee is not able to prove the creditworthiness of the creditor. Thus, addition of Rs.7,00,000/- are confirmed and remaining addition of Rs.11 lakh are deleted. xviii) Ambaji Trading Prop. Shri Sunil Vishwakarma :- The assessee obtained loan of Rs.15,00,000/- from M/s Ambaji Trading. The AO stated in the assessment order that only ROI has been filed and as complete details not filed, addition were made. During the remand report proceeding, notice u/s 133(6) of the Act was issued, which was responded by the Prop. Of M/s Ambaji Trading. He filed confirmation of the loan given to the assessee (S. N. 14 at page No. 12 of remand report). The AO stated that as the creditor has returned income of only Rs. 276990/- for AY 2014-15 and no interest was charged, it is sham transaction. The assessee contended that confirmation, copy of ITR and bank account of the creditor were directly submitted before the AO by the creditor. Amount was received through normal banking channel & no cash was found deposited in the bank account of the creditor immediate before issuing cheque to the assessee and entire loan has been repaid during FY 2014-15. Interest of Rs. 22192/- @ 9% per annum was given to the creditor. Thus, the AO findings are factually incorrect to this extent. On careful consideration of the facts in totality that transaction has been confirmed by the creditor, amount was received through regular banking channel & no unusual cash deposit was found in the bank account of the creditor before issue of cheques to the assessee and entire loan has been repaid during FY 2014-15 with interest, assessee has proved identity of the creditor, genuineness of the transaction & creditworthiness of the creditor, thus, additions of Rs.15 lakh made by the AO are deleted. xix) Adinath Traders Prop. Kavya Manji Kotak: The assessee received Rs.15 lakh from the above named creditor. During the assessment proceedings, the assessee filed confirmation, acknowledgment of the ITR and copy of bank account of the creditor. The assessee explained the credit entries in the bank count of the creditor with the help of the bank account, as all these were through normal banking channel. But the AO did not find these satisfactory stating low income of the creditor and filing the detail at the fag end. During remand report proceedings notice u/s 133(6) of the Act was issued to the creditor, which was replied by filing confirmation of the transaction with the assessee, copy of ITR and bank account. The AO did not find all these satisfactory stating returned income of the creditor is only of Rs. 198304/-, interest was not paid and amount was received by the creditor through transfer/clearing immediately before issue of cheque to the assessee. The assessee contended that the creditor directly confirmed the transaction to the AO by filing documentary evidences, he is assessed to tax, transaction was through regular banking channel and credits in to creditors bank account are explained, which prove source of source & the entire loan was repaid during FY 2014-15, additions may be deleted. On-going through the fact

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad stated above, it is found that the creditor has confirmed the transaction, it is through normal banking channel & entire loan has been repaid. The assessee has discharged onus to prove identity of the creditor, genuineness of the transaction & creditworthiness of the creditor, hence, addition of Rs. 15 lakh made by the AO are deleted. xx) Shri Bharatbhai Tibadiya :- The assessee obtained loan of Rs. 12 lakh from Shri Bharatbhai Tibadiya. During the assessment proceedings, the AO stated that complete detail was not filed, hence addition were made. During remand report proceedings, the creditor was issued notice u/s 133(6) of the Act, which was replied by him confirming the transaction with the assessee. The creditor had returned income of Rs. 216320/- for AY 2014-15. Copy of bank statement of the creditor was not filed before the AO during the assessment proceedings in spite of specific mention by the AO on the order 4 sheet. It is not filed even during the remand report proceedings and even during appellate proceedings. The AO did not find the explanation satisfactory stating that returned income is small, copy of creditors bank account not filed and interest was not charged. The assessee stated that transaction has been confirmed, entire loan was repaid during next FY 2014-15, therefore, addition may be deleted. The contention of the assessee are not found acceptable for the reason that during the assessment proceedings, the AO specifically asked about, the bank account of the creditor & these facts have been mentioned on the order sheet reproduced in the assessment order. Even during the remand report proceedings, copy of bank account of the creditor was not produced. During the appeal proceedings, copy of the said bank account has not been produced. Creditworthiness of the creditor can only be judged by examining bank account of the creditor. In this case, the creditworthiness of the creditor has not been proved by the assessee. Thus, addition of Rs. 12 lakh made by the AO are confirmed. xxii) Smt. Kankalat Poodhwala :- The assessee obtained loan of Rs. 10.80 lakh from the above named creditor. The AO has considered loan from this creditor as unreported loan in the assessment order. During remand report proceedings, the AO stated that confirmation & IT acknowledgement was filed but no bank account copy was filed. Thus, the assessee did not discharge onus fully. The assessee contended that he had opening balance of Rs.2,17,24,250/- from the above named creditor & during the year, only Rs.10.80 lakh has been obtained as new credit through regular banking channel. Therefore, a editions may be deleted. Facts of the issue has been considered in totality. The assessee had opening balance of Rs.2,17,24,250/- at the start of the FY and obtained further loan of Rs. 10.80 in the instalment (i.e. Rs.7.30 lakh & Rs.3.50.) But no payment has been made during the year. No interest has been credited or paid to e creditor. The loan was taken in FY 2013-14 & earlier year, but not a single rupee has been repaid by the assessee till date i.e. even after more than 8 years. Moreover, the assessee failed to file copy of the bank account of the creditor. All these facts clearly prove that the assessee failed to discharge onus of proving genuineness of the IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad transaction & creditworthiness of the creditor. These additions of Rs.10.80 lakh made by the AO are confirmed. xxii) Raiesh J. Doodhwala :- The assessee obtained loan of Rs.10,70,000/- from the above named creditor. The AO has considered loan from this creditor as unreported loan in the assessment order. During remand report proceedings, the AO stated that confirmation & IT acknowledgement was filed but no bank account copy was filed. Thus, the assessee did not discharge onus fully. The assessee contended that he had opening balance of Rs.1,01,25,000/- from the above creditor & during the year, only Rs.10,70,000/- has been obtained as new credit through regular banking channel. Therefore, additions may be deleted. Fact of the issue has been considered in totality. The assessee had opening balance of Rs.1,01,25,000/- at the start of the FY and obtained further loan of Rs.10.70 lakh during the year. But no repayment has been made during the year. No interest has been credited or paid to the creditor. The loan was taken in FY 2013-14 & earlier year, but not a single rupee has been repaid by the assessee till date i.e. even after more than 8 years. Moreover, the assessee failed to file copy of the bank account of the creditor. All these facts clearly prove that the assessee failed to discharge onus of proving genuineness of the transaction & creditworthiness of the creditor. These additions of Rs.10.70 lakh made by the AO are confirmed. xxiii) Shri Dhaval Pankaj Patel: During the assessment proceedings, the assessee submitted bank account but it was only showing debit entry for the amount given to the assessee. The assessee did not produce copy of bank account showing credit entry to the creditors account. It was specifically pointed to the AR of the assessee as noted on order sheet and the same has been reproduced in the assessment order. During the remand report proceedings, copy of bank account was submitted before the AO in response to the notice issued u/s 133(6} of the Act. The creditor confirmed the transaction with the assessee to the AO. The creditor filed copy of IIR showing income of Rs. 260320/-. The AO stated that return income is small and no interest was charged by the creditor this transaction is sham. The assessee contended that the creditor has confirmed the transaction directly to the AO by filing all document including copy of the bank account & AO is satisfied with the transaction shown in the bank account. Transactions are through regular banking channel. The AO is factually incorrect in in stating that no interest was paid by the assessee, as the assessee had paid Rs. 14975/ for FY.2013 14, Rs. 91328/- for AY. 2014-15 & Rs. 7185/- for FY 2015-16 as interest expenditure through normal banking channel alongwith the principal amount which was entirely paid during FY 2015-16, Thus, addition may be deleted. Ongoing through the facts stated above that the creditor confirmed the transaction, he is assessed to tax, transaction is through normal banking channel & no cash was found deposited in the bank account of the creditor immediate before issue of cheque to the assessee and the entire loan amount has been repaid during FY 2015-16 with interest, the addition made by the AO are not found justified, hence addition of Rs. 10 lakh are deleted.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad xxiv) Manishbhai Kalidas Desai: The assessee obtained loan of Rs. 10 lakh from the above named creditor. The AO find the return income of the creditor small and made the additions. During the remand report proceedings, the creditor replied to the notice issued u/s 133(6) of the Act and confirmed the transaction with the assessee. He produced copy of ITR & copy of bank statement but the AO did not find all these satisfactory stating that returned income is only Rs.2,35,714/-, the creditor did not get interest & not maintaining books of accounts. The assessee contended that the creditor confirmed the transaction to the AO in response to the notice issued u/s 133(6), copy of ITR & bank statement was filed before the AO, transaction is through regular banking channel, no cash has been found deposited in the bank account of the creditor before issue of cheque to the assessee and the entire loan alongwith interest has been repaid during FY 2015-16. The AO's finding that no interest was paid by the assessee is factually incorrect. The assessee paid interest of Rs. 51781/- for FY 2013- 14, Rs. 94638/ for FY 2014-15 and Rs.62301/- for FY 2015-16 alongwith principal amount. Therefore addition made by the AO may be deleted. Ongoing through the facts mentioned above, I inclined to agree with the contentions of the assessee, thus additions of Rs. 10 lakh are deleted. xxv) Radhika Enterprise & Rudhik Enterprise Prop. Sanjay G. Shah: obtained loan of Rs.350000/- & 1000000/- respectively from the two concerns. During the assessment proceedings, documents submitted by the assessee were found insufficient by the AO stating income of the creditor is small and document submitted at the fag end. During the remand report proceedings, notice u/s 133(6) of the Act was issued which was complied. The creditor confirmed by transaction. Copy of the ITR & bank account was submitted before the AO but AO stated that income returned is only Rs. 179304/- and interest has not been paid, hence transaction was not genuine. The assessee contended that creditor has confirmed the transaction before the AO in response to the notice issued u/s 133(6) of the Act. The creditor is assessed to tax. Transaction was through normal banking channel & AO did not give any adverse comments about the credit in the bank account of the creditor. The entire loan has been repaid during FY 2014-15. The assessee filed all documents in support of the transaction. Ongoing through the facts of the issue that the creditor has confirmed the transaction before the AO during the direct enquiry made by the AO, he is assessed to tax, transaction is through regular banking channel, cash was not found deposited in the bank account of creditor immediate before issue of cheque to the assessee and entire loan has been repaid in FY 2014-15, the addition made by the AO are not found justified, as the assessee has discharged his onus to prove identity of the creditor, genuineness of the transaction & creditworthiness of the creditor. Thus, addition of Rs.1350000/- are deleted. xxvi) Vardhman International Prop. Shri Dhaval D. Patel :- The assessee obtained Rs. 10 lakh from the above named creditor. During the assessment proceedings, the assessee submitted confirmation, ITR arid

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad bank statement the creditor. The AO stated that returned income is small, hence additions were made. During the remand report proceedings, no enquiry was made from the above creditor by the AO. The assessee stated that he filed confirmation, ITR & bank statement. Thus discharged onus as required under section 68 of the Act. But the assessee's explanation was not found satisfactory for the reason that i) there is cash deposit of Rs. 9.50 lakh in the bank account of the creditor immediately before issue of cheque to the assessee. The assessee stated that it is from his day to day cash book, but it cannot be believed that reason having annual returned income of Rs. 2.91 only can deposit cash of Rs. 9.50 within few days. Thus creditworthiness of the creditor is not proved by the assessee, li) the loan was received in 2013 but the assessee neither paid any interest on this loan nor any repayment has been made to the creditor for a period of more than 8 years. This prove that the transaction is not genuine. Keeping in view the facts above, additions of Rs.10 lakh made by the AO are confirmed. xxvii) Shri Himmatbhai D Savaliya :- The assessee obtained Rs. 8 lakh loan from Himmatbhai D. Savaliya. During the assessment proceedings, bank statement of creditor was not filed before the AO, hence AO made the additions. During remand report proceedings, the creditor filed confirmation, copy of ITR and bank statement before the AO, in response to the notice issued u/s 133(6) of the Act. The AO stated that the creditor having returned income of Rs. 2.16 lakh only, no interest has received by the creditor and he is not liable to maintain books of accounts, thus additions were made. The assessee contended that confirmation, copy of ITR & bank account was directly filed before the AO by the creditor. Transaction is through regular banking channel and i (ash deposit was found in creditors account immediately before issue cheque to the assessee. Moreover, the entire loan was repaid in FY.2015-16 alongwith interest of Rs.69904 for FY.2013-14, Rs.87282/- for FY.2014-15 and Rs.54482/- for FY 2015-16. The AOs findings stating non-charging of interest is factually incorrect. Fact of the issue has been considered in totality & I agree with the contention of the assessee that he discharged onus to prove identity of the creditor genuineness of the transaction by payment of entire loan alongwith interest and creditworthiness of the creditor as no cash was found deposited in the bank account of the creditor before issue cheque to the assessee. Therefore, additions of Rs. 9 lakh made by the AO are deleted. xxviii) Namankumar A. Patel :- The assessee obtained loan of Rs. 9 lakh from Shri Naman A. Patel. During the assessment proceedings, the AO made the additions stating creditor having small income. During the remand report proceedings, the creditor filed confirmation, ITR & bank statement before the AO in response to notice issued u/s 133(6) of the Act. The creditor's returned income for AY 2014-15 was Rs. 8.91 lakh. The AO stated that creditor is not maintaining books of account and interest was not charged, hence, additions may be sustained. The assessee contended that the creditor has confirmed the transaction before the AO by filing confirmation, ITR & bank statement in response to notice u/s 133(6) of IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad the Act. The creditor has returned income of Rs. 10.09 cannot be said as small. The assessee also stated that he had opening balance of Rs. 10 lakh with the creditor, which AO did not disturb. During the FY 20.13 14, the assessee repaid Rs. 5.80 lakh to the creditor. Rs. 10 lakh were further repaid on 18.01.2018. This loan has been partly repaid and only Rs. 3.20 lakh remain closing balance as on 31.03.2018. Transaction are through regular banking channel and in the bank account of the creditor before issue of cheque to the assessee, no cash was found deposited. Thus, he discharged onus as required u/s 68 of the Act. On considering the above facts in totality, it is found that the assessee has discharged onus of proving identity, genuineness of the transaction & creditworthiness of the creditor, therefore, addition of Rs, 9 lakh made by the AO are deleted. xxix) The assessee has obtained loan from the following persons during the year.

The assessee submitted confirmation, copy of ITR & bank statement of all these persons before the AO. All these transactions are through regular banking channels and no cash was found deposited immediately before issue of cheque to the assessee in the bank account of the creditor. Moreover, the assessee had repaid all these loan entirely Di partly in subsequent financial years. Some of the creditors have opening balance, which have not been disturbed by the AO. Keeping in view the above facts, it is held that the assessee has discharged onus to prove identity of the creditor, genuineness of the transaction & creditworthiness of the creditors. Thus additions of Rs.70.80 lakh made by the AO, considering loan from these persons as non-genuine are deleted. xxx) The assessee also obtained loan from the following persons during the year:

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad In respect of the above named creditors, the assessee failed to submit confirmation from the creditors, their ITR & bank statement. Thus, assessee failed to discharge onus of providing identity of creditor, genuineness of the transaction & creditworthiness of the creditors. Hence, additions of Rs.1,86,65,000/- made by the AO considering loan from the above person as non-genuine are confirmed. xxxi) The assessee obtained loan from the following persons.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad The assessee submitted confirmation, ITR and bank statement to support these transactions. But it is found that the assessee neither paid any interest to these creditors nor repaid loan entirely or partly during the period of more than 8 years. Because of this fact, it is clear that these transactions are held as non- genuine. Thus, the assessee failed to discharge onus to prove genuineness of these transactions. Hence, the additions of Rs.47,25,000/- made by the AO considering loan from these creditors as non-genuine are confirmed. xxxii) The assessee also obtained loan from following person:

Total 97,15,000/- The assessee filed confirmation, ITR and bank statement of above named creditors before the AO. These transactions are through normal banking channels and cash was not found deposited in the bank account of the creditors immediate before issue of cheque to the assessee. In the case of Shri Himmatbhai Lalubhai Patel (Rs.17.80 lakh) & Shri Balvantbhai Lallubhai Patel (Rs.17.50 lakh), the assessee have opening balance of Rs. 63 lakh & 1.20 cr. respectively, which was not disturbed by the AO. In respect of other creditors, entire loan has been repaid in next financial years through regular banking channel. With these facts it is held that the assessee has discharged onus to prove identity of the creditors, genuineness of the transaction & creditworthiness of the creditors, this additions of Rs. 97,15,000/- lakh by the AO considering loan from the these creditors as non-genuine are deleted.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad before us against the deletion of addition of Rs.13,67,52,800/- and Assessee is in appeal before us against addition of Rs.3,34,40,000/- sustained by ld CIT(A).

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad Further, the deletions of these additions have been found covered by the following binding judgment of the Hon'ble Jurisdictional High Court of Gujarat, Ahmedabad in the following case laws: i) CIT V/s Rohini Builders 256 ITR 360 ii) CIT V/s Ranchodbhai Jivabhai Nakhare 208 Taxmann 35 (Guj) iii) CIT V/s Pankaj Enka in ITA No. 967 (215 dated 05.01.2016) iv) PCIT-1 v/s Ridhi Sidhi Corporation in ITA No. 69 of 2018 dated 14.02.2018 45. Therefore, considering the facts of the assessee`s case and case law relied on by the ld CIT(A), we note that ld CIT(A) has passed reasoned and speaking order, therefore we confirm the findings of ld CIT(A).

is against the addition of Rs.24,27,410/ made by the AO considering agricultural income as bogus. Brief facts of the issue are that during the assessment proceedings, assessing officer (AO) sought detail from the assessee, about the agricultural activities and income generated during the course of assessment proceedings. The assessee submitted before AO the part details, which the AO did not find satisfactory and therefore made the addition.

50. During the appellate proceedings, the ld CIT(A) sought remand report. During the remand report proceedings, the assessee filed copies of land holding documents, profit and loss account of agricultural activities and contract with the other persons, who do agricultural activities on the land owned by the assessee. However, AO did not find these documents satisfactory. The assessee contended before ld CIT(A) that he is a farmer and owning agricultural lands for years, he has returned agricultural income for past several years and the same has been accepted by the department. He filed documents i.e. 7/12 and 8A which are the proof of land holding and crop cultivated on his lands. The assessee filed copy of contracts entered with the contractors, who actually do agricultural activities and make payment to the assessee as agreed in the contract. The ld CIT(A) noted that assessee filed copy of 7/12 and 8A, which proved that he is an agriculturist. The assessee submitted copies of contracts entered into with two persons for cultivating the land and amount to be received by the assessee is mentioned in these contracts. The assessee filed copies

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad of profit & loss account of agricultural activities in which gross income of Rs.31,45,680/- was shown. After debiting expenditure, net income of Rs.24,27,410/- is shown, which is reasonable. The assessee returned agriculture income is Rs.31,55,500/- for AY.2012-13, and Rs.30,65,650/- for AY.211-12 and different amount in earlier years too, which has been accepted by the department. Moreover, the ld CIT(A) noted that assessee was subjected to search on 27.12.2012 and assessment of 6 years was made u/s 153A of the Act. During the course of search, no evidence was found which shows that the assessee is inflating the agricultural income, reopening in view the above documents, the addition of Rs. 24,27,410/- made by the AO was not found justified by ld CIT(A), hence, ld CIT(A) deleted the addition. We have gone through the above findings of ld CIT(A) and noted that there is no infirmity in the order of ld CIT(A). That being so, we decline to interfere with the order of Id. CIT(A) in deleting the aforesaid additions. His order on this addition is, therefore, upheld and the grounds of appeal of the Revenue are dismissed.

51. In the result, ground no.4 raised by the Revenue in ITA No.121/SRT/2021 for AY.2014-15, is dismissed.

52. Coming to ground no.2 raised by the assessee in AY.2014-15, ( vide summarized ground no.-iv), wherein the ld. CIT(A) has confirmed the action of Assessing Officer in making disallowance of Rs.1,01,41,034/- u/s 54B of the I.T. Act, 1961.

53. Succinct facts qua the issue are that during the assessment proceedings, the assessing officer noted that assessee had claimed exemption of Rs.1,01,41,034/- u/s 54B of the Act. The assessee

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad claimed such exemption on sale of Sarasana-347 land, and assessee earned capital gain and same was claimed as exempted u/s 54B of the Act, as the assessee purchased another agricultural land. The AO noted that assessee had filed only part details and the assessee could not file detail of agricultural activities carried out by him, as required u/s 54B of the Act, hence the AO disallowed the exemption made the addition of Rs.1,01,41,034/-.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad 56. On the other hand, the Ld. DR for the Revenue, argued that assessee submitted the sale deed of the property sold and purchased, however, no details in relation to agricultural activity being carried out on that land sold, are submitted by the assessee. The assessee simply submitted the computation of income showing the agricultural income. Thus, the assessee is not eligible for claiming exemption u/s 54B of the IT Act.

IT(SS)A Nos.23, 24/SRT/2021, 90/SRT/2022 & 121/SRT/2021 Vijaybhai Malabhai Bharwad

Registry is directed to place one copy of this order in all appeals folder / case file(s).

Order is pronounced on 27/12/2023 in the open court.