SUNSHINE FOODS & BEVERAGES,SOLAPUR vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), PUNE

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ITA 498/PUN/2024Status: DisposedITAT Pune18 April 2024AY 2020-21Bench: SHRI INTURI RAMA RAO (Accountant Member)4 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the excess cash found should be presumed to be attributable to the unrecorded sales and the benefit of telescoping should be given. Therefore, the excess cash cannot be treated as unexplained money attracting Section 115BBE.

What were the facts?

During a survey, the assessee firm was found to have unaccounted sales and excess cash. The assessee voluntarily declared profit on unaccounted sales and offered the excess cash to tax.

What were the issues?

Whether the AO was justified in taxing excess cash under Section 115BBE when it could be attributed to unrecorded sales?

Which sections of the Income-tax Act were involved?

Section 115BBE,Section 133A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI INTURI RAMA RAO

For Appellant: Shri Arvind Desai
Hearing: 17.04.2024Pronounced: 18.04.2024

आदेश / ORDER

PER INTURI RAMA RAO, AM:

1.

This is an appeal filed by the assessee directed against the order of the CIT(A) Pune-12 dated 24.01.2024 for the assessment year 2020-21.

2.

Briefly, the facts of the case are that the appellant is a partnership firm engaged in the business of trading in Packaging Mineral water. Return of income for the A.Y. 2020-21 was filed on 15.01.2021 declaring income of Rs.16,23,650/-. Against the said return of income, the assessment was completed by the Assessing Officer (AO) vide order dated 20.03.2022 accepting the returned income. However, the AO taxed the amount of Rs.4,47,450/- found being excess cash found during the survey operations under the provisions of section 115BBE of the Act. The factual background of the addition is given below :

Survey operations u/s.133A of the Act were conducted in the business premises of the appellant on 10.02.2020. During the course of survey operations, the AO found that the appellant made unaccounted sales of loose water at Rs.30,96,137/- on which the appellant had voluntarily declared profit of Rs.10,66,000/-. The AO also noticed excess cash of Rs.4,47,450/- during the course of survey proceedings which was offered to tax by the appellant.

However, the AO was of the opinion that since the appellant had failed to explain the source of excess cash of Rs.4,47,450/- he brought to tax the amount under the provisions of section 115BBE of the Act.

3.

Being aggrieved, an appeal was filed before the CIT(A) who vide impugned order confirmed the action of the AO. Being aggrieved, the appellant is in appeal before the Tribunal in the present appeal.

4.

When the appeal was called on, none appeared on behalf of the assessee despite due service of notice of hearing. Therefore, I proceed to dispose of the matter after hearing the ld. Sr. DR.

5.

Heard the ld. Sr.DR and carefully examined the facts of the case. The solitary issue that arises for my consideration is whether or not the AO was justified in taxing the excess cash found amounting to Rs.4,47,450/- under the provisions of section 115BBE of the Act. On mere reading of the assessment order, it would be clear that the AO had found unaccounted sales of loose water amounting to Rs.30,96,137/-, the profit element embedded in such sales was offered to tax and shown in the return of income.

The appellant accepted the excess cash found and offered to tax in the return of income. When addition was made on account of unrecorded sales, the natural presumption under the law is that the excess cash found is attributable to the unrecorded sales. It cannot be said that the source of excess cash found remains unexplained.

The AO should have given the benefit of telescoping the addition made on account of unrecorded sales against addition on account of excess cash found, more particularly, it cannot be said that it is unexplained money attracting the provisions of section 115BBE of the Act. In the given facts and circumstances of the case discussed above, the appeal of the assessee stands allowed.

6.

In the result, the appeal of the assessee is allowed. Order pronounced on this 18th day of April, 2024.

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