RAJESH GUPTA,KOTA vs. INCOME TAX OFFICER, WARD -2(2), KOTA

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 446/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Rajesh Gupta Income Tax Officer Vs. 525, Shastri Nagar, Ward 2(2), Kota Dadabari LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AIAPG 7254 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Vipul Jain (CA) jktLo dh vksj ls@ Revenue by : Smt Chanchal Meena (Addl. CIT) lquokbZ dh rkjh[k@ Date of Hearing : 29/03/2023 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 20/04/2023 vkns'k@ ORDER PER: RATHOD KAMLESH JAYANTBHAI, AM

This appeal is filed by assessee and is arising out of the order of the National Faceless Appeal Centre, Delhi dated 26/10/2022 [here in after (NFAC)/ ld. CIT(A) ] for assessment year 2016-17 which in turn arise from the order dated 24.11.2018 passed under section 143(3) of the Income Tax Act, by ITO, Ward 1(2), Kota.

2. In this appeal, the assessee has raised following grounds: - 2 Rajesh Gupta, Kota vs. ITO, Ward 2(2), Kota “1. The assessee is a salaried employee and he invested his savings in securities market for investment purpose. He is not a trader but he entered in securities market as an investor. Therefore, the income from securities transactions ought to be treated as capital gain/loss.

2. Travel, stay and food expenditure reimbursed, FD maturity receipts and transferred from own other bank account were added as income in assessment order. These receipts should not be included in the income.”

3. Succinctly, the fact as culled out from the records is that the assessee filed his e-ITR 05.08.2016 declaring a total income at Rs. 71,133/- and exempted income of Rs. 20,15,661/- for the year under consideration.

Thereafter, the case selected for limited scrutiny assessment through Computer Aided Scrutiny Selection (CASS) for the issue that “Whether the investment and income relating to securities transactions are duly disclosed.” and notice u/s 143(2) of the Income-Tax Act, 1961 (the Act) issued on 16.08.2017 for 28.08.2017 duly served upon the assessee through his registered E-mail. Subsequently, notices u/s 142(1) of the Act issued on 21.07.2018 and 23.09.2018 for 06.08.2018 and 04.10.2018 respectively duly served upon the assessee through his registered E-mail.

In response to those notices, the assessee did not comply with. Therefore, a summons u/s 131 of the Act issued on 29.10.2018 for 06.11.2018 duly served upon the assessee through his registered E-mail. Apropos to the issue raised before the relevant finding of the ld. AO is reiterated here in below:

3 Rajesh Gupta, Kota vs. ITO, Ward 2(2), Kota “2. On examining of the information, material and documents furnished by the assessee in his e-ITR and during assessment proceedings, it has transpired that the assessee has claimed dividend receipts of Rs.13,830/- exempted which hold during his business activities as trading of shares in cash segment on the basis of aggregating of the both margins viz. positive & negative at Rs. 28,35,802 which has not declared in his ITR for the year under consideration. Thus, the assessee has neither disclosed his income in accordance to the provisions of section 44AD(1) of the Act nor got his accounts audited in terms of provisions of section 44AD(5) of the Act, so that he was being eligible to declare his income less than the prescribed rate of deemed income to be determined u/s 44AD(1) of the Act. For the same, the assessee has submitted his explanation which is reproduced as under- "In reference to Turnover of equity shares Trading mentioned in reasons provided to us we wish to mention that. The above turnover was related to trading of shares and the net result of the same i.e. (49,320) showed in ITR of the assessee as capital gain."

2.1 After considering the contention of the assessee, it has noticed that the assessee has made trading activities in shares, but the aggregate sums of positive & negative margin of share transactions, he has not declared gross turnover of Rs. 28,35,802 in his ITR. Whereas, the assessee has done transactions as trading of shares to the tune of Rs. 28,35,802 for the year under consideration. The assessee has not explained with supporting evidences regarding his claim of capital gains of investment in shares. Therefore, the assessee's activity of share transactions are determined as trading of shares and applying the provisions of section 44AD(1) of the Act for the returned turnover of Rs. 28,35,802 and estimates a deemed income at Rs. 2,26,864 @ 8% of such returned turnover. Thus, the assessee has not disclosed his income from trading of shares of Rs.2,26,864 is hereby added to his total taxable income as undisclosed income of the assessee for the year under consideration.

3. During the course of assessment proceedings, it has transpired that the assessee has received credits in his AXIS Bank Account No. 911010009396867 to the tune of Rs. 3,37,731/- and in his SBI SB Account No.00000030469874280 to the tune of Rs. 12,68,656/- which are not part of receipts declared in his return of income and no explanation offered by the assessee. Therefore, the said receipts in aggregating of Rs.16,06,387/- are treated as unexplained investments u/s 69 of the Act in his bank accounts and the same is hereby added to his total taxable income for the year under consideration.”

NFAC and the relevant finding of the ld. CIT(A) on the issue is reiterated here in below :

“Ground No.-1: The contention of the appellant is that the receipts in the bank accounts are FD proceeds, reimbursement from employer and transfer from another bank account. The details provided by the appellant is looked into and it is known that the fixed deposits proceeds and reimbursement from employer are not disclosed in return of income which is the obligation of the appellant and he is failed in this. The claim of transfer from one bank account to another bank account is also not correct. On comparing the both banks account provided by the appellant it is found that there are no similar transactions and the appeal on this ground is dismissed.

Ground No.-2: The appellant claim that the AO treated securities transactions as business activity and deemed its income under section 44AD. There is capital loss in the shares and thus the addition of Rs. 2,26,864/- should be deleted. From the appellant submission and facts of the case it is clear that the appellant has indulged in the activities of shares transactions and has not revealed the same in the books of account. It is the onus of appellant to maintain the books of accounts and get them audited and the appellant failed to do so. The appellant also failed to explain the source of income and to provide the supportive evidence, Hence, the appeal on this ground is dismissed.

Ground No.-3: The appellant claimed deduction of Life Insurance Premium u/s 80C of the Act of Rs. 1,35,000/- in his return of income but gross total income was only Rs. 71,133/- and deduction can not be claimed more than the gross total income. The Assessing Officer is directed to examine the facts of the case and allow the deduction claimed if appellant is eligible for full deduction as per the IT Act. Hence, the appeal on this ground is allowed.

5. As the assessee could not filed any major relief from the order of the ld. CIT(A), the assessee has preferred this appeal before us on the grounds the ld. AR of the assessee has filed the following written submission:

“1. The appellant has employed in World Health Organisaiton (a specialised agency of United Nations Organisation). As per Section 18 of the United Nations (privileges and immunities) Act, 1947, Officials of the United Nations shall be exempt from taxation on the salaries and emoluments paid to them by the United Nations. Therefore, the salary income of the appellant was shown as exempt income in the income tax return.

2. Appellant filed return of income on 05.08.2016 for the AY 2016-17 declaring Gross Income of Rs. 71,133/- and Total Income as NIL.

3. The Ld. AO considering the securities transactions as business activities, added Rs. 2,26,864/-i.e. (2835802 X 8%) under section 44(AD)(1).

4. The Ld. AO has added reimbursement of expenses amount as income which are credited in the bank account Rs. 16,06,387/-

5. Total addition was made by the AO is Rs. 18,33,251/- and assessed total income of Rs. 18,33,250/-.

6. Aggrieved by the assessment order, the appellant filed appeal to the Ed. Commissioner of Income Tax (Appeals) on 24.11.2018 and the Ld. CIT (Appeals) confirm the addition and give partial relief to allow deduction u/s 80C to the extent of investment amount available under section 80C in his order dated 26.10.2022.

7. Now the appellant filed an appeal before your honour against the order of the Ld. CIT(Appeals) and I submit my written submission before your good self.

Submissions: 8. The World Health Organization often organizes medical camps and meetings for smoothly functioning its objectives regarding medical facility improvement in the country. The appellant as employee of the WHO, visited various places throughout the country for joining and engaging in those activities. For the very purpose, the appellant spent money for travelling and stay in hotel and other expenses. The employer transferred the money to the appellant's Axis Bank account no. 911010009396867 to reimburse the expenses. Total amount of reimbursement of expenses received in the bank account amounted Rs. 3,37,731/-. Details of such receipts are provided in separate sheet attached along with bank statement and vouchers. These receipts are not income but only the reimbursement of expenses and therefore, should be deleted.

6 Rajesh Gupta, Kota vs. ITO, Ward 2(2), Kota 9. The appellant received maturity amount of his fixed deposits made in Oriental Bank of Commerce in his SBI bank account no. 30469874280 as per below details:

17-06-2015 8,22,488/- 12-02-2016 4,46,168/- TOTAL 12,68,656/-

The interest income of Rs. 45,665/- of the Fixed Deposits in OBC is duly shown in the Income Tax Return for the year. But the Ld. AO treated the whole amount of maturity receipt of Fixed Deposit as income and added to the appellant's income. These FDs were made in the erstwhile Oriental Bank of Commerce (OBC), Shivpuri Branch and now the bank is merged with Punjab National Bank (PNB). Certified Copies of Fixed Deposit Certificates are enclosed herewith. Statement of SBI bank account no. 30469874280 is attached herewith. These sums should also be deleted from income.

Therefore it is very humbly prayed that kindly delete the addition and allow the appeal of the appellant and obliged.”

6. The ld DR is heard who has relied on the findings of the lower authorities. The ld. DR also submitted the looking to the nature of frequent income of the assessee. The details which the ld. AR of the assessee so filed are not filed on the records of the lower authorities.

7.1 As regards the contention of the assessee that the gain that he has received from the investing activity is the capital receipt/gain and shall be chargeable to tax as capital gain only. The bench noted that the assessee is employee of the World Health Organization and doing the investing activity and found that he regular income source is salary only. This fact is accepted by the revenue that the assessee is salaried employee and has offered the capital gain in his computation of income for an amount of Rs. applicability of presumptive taxation will apply looking the facts of the case on hand. It is also not disputed by the revenue that the assessee has not disclosed the capital gain for an amount of Rs. 49,320/-. There is no observation of the ld. AO while estimating income at 8 % that why the income offered by the assessee for an amount of Rs. 49,320/- is not correct whether it is of the income from business or profession or from the investing activity. The ld. AO also not dealt with the fact how the provision of section 44AD will apply when apparently these transactions are related investing activity. At this stage we would like to note the circular issued by the CBDT vide its No. 6/2016 [ F.No.225/12/2016-ITA-III dated 29.02.2016. The relevant extract is as under:-

“Sub-section (14) of section 2 of the Income-tax Act, 1961 ('Act') defines the term "capital asset" to include property of any kind held by an assessee, whether ,or not connected with his business or profession, but does not include any stock-in-trade or personal assets subject to certain exceptions. As regards shares and other securities, the same can be held either as capital assets or stock-in-trade/trading assets or both. Determination of the character of a particular investment in shares or other securities, whether the same is in the nature, of a capital asset or stock-in- trade, is essentially a fact-specific determination and has led to a lot of uncertainty and litigation in the past.

Based on this instruction we observed that even the CBDT is instructing their officer that once the stand taken by the assessee shall not be disturbed by the assessing officer and here in this case the assessee has already taken a stand to offer the income under the head capital gain the same cannot be rejected without taking any reason to the assessee and the ld. AO cannot the dispute the income that has already been offered by the ground no. 1 taken by the assessee is allowed.

7.2 To substantiate the ground no. 2 raised by the assessee before, us the ld. AR of the assessee demonstrated that so far as two receipt recorded in the bank account is concerned the first amount of Rs. 12,68,656/- is the amount of maturity amount of his fixed deposits made in Oriental Bank of Commerce in his SBI bank account no. 30469874280 dated 17-06-2015 for an amount of Rs. 8,22,488/- and dated 12-02-2016 for an amount of Rs. 4,46,168/- totaling to Rs. 12,68,656/- not only that the receipt if any cannot be so odd and therefore, the view taken by the ld. AO is incorrect. The second receipt is for an Rs. 3,37,731/- the ld. AR of the assessee relied upon the various vouchers of reimbursement received by him from his employer being the amount of the reimbursement of expenditure amount received by the assessee [ vourchers (APB-15-33) ] and summary at page 14 as extracted here in below:

Based on same these set of evidence we observed that the same is not taxable receipts and therefore ld. AO has incorrectly disallowed it. The ld. DR not contended to these averments on facts but at the same time ld. SR.

DR submitted that so far these contentions were not raised or submitted before the lower authorities, needs verification on the part of the ld. AO.

She further submitted that let these receipt be verified by the ld. AO and if found in accordance with the law AO may grant the relief to the assessee after verification of evidence based on these evidences contending that the assessee cannot be brushed aside and he cannot be taxed on the receipt which is the maturity amount of the fixed deposit receipt with the bank and reimbursement of the expenditure received. But since the assessee has not raised this issue before the ld. AO we admit these additional evidences and direct the ld. AO to verify the contentions of the assessee and as agreed by the ld. DR that he [ ld. AO ] will complete the assessment after verifying the required information from the assessee and grant the relief in accordance with the law with in certain time frame. Based on these observations the ground no. 2 raised by the assessee is allowed for statistical purpose.

In the result, appeal of the assessee is allowed.

Order pronounced in the open court on 20/04/2023. Sd/- Sd/- ¼ lanhi xkslkbZ ½ ¼ jkBkSM deys’k t;arHkkbZ ½ (Sandeep Gosain) (Rathod Kamlesh Jayantbhai) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 20/04/2023 *Ganesh Kumar आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. The Appellant- Sh. Rajesh Gupta, Dadabari izR;FkhZ@ The Respondent- ITO, Ward-2(2), Kota 2. 3. vk;dj vk;qDr@ The ld CIT 4. vk;dj vk;qDr¼vihy½@The ld CIT(A)