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Income Tax Appellate Tribunal, CUTTACK
Before: SHRI N.S SAINI
IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK ‘SMC’ BENCH, CUTTACK
BEFORE SHRI N.S SAINI, ACCOUNTANT MEMBER
ITA No.179/CTK/2015 Assessment Year : 2009-2010
ITA No.148/CTK/2016 Assessment Year: 2010-2011
Priyabrata SamalProp. Maa Vs. ITO, Ward-1, Paradeep Biraja Transport Association, Banishree Bhawan, Banapur, Baidyarajpur, Jajpur PAN/GIR No. AMSPS 1762 P (Appellant) .. ( Respondent)
Assessee by : Shri Keshav Dubey, AR Revenue by : Shri D.K.Pradhan, DR
Date of Hearing : 29 /03/ 2017 Date of Pronouncement : 29/03/ 2017
O R D E R These are appeals filed by the assessee against the order of CIT(A)-
Cuttack, dated 30.1.2015, for the assessment year 2009-2010 and dated
25.1.2016 for the assessment year 2010-2011.
In ITA No.179/CTK/2015 for assessment year 2009-2010, the
only grievance of the assessee is that the CIT(A) erred in confirming the
order of the Assessing Officer making addition of entire gross receipts
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instead of difference gross receipts declared by the assessee in its profit
and loss account and as reflected in Form 26AS on estimate basis.
I have heard the rival submissions and perused the orders of lower
authorities and materials available on record. The Assessing Officer
observed that the gross receipts as per 26AS statement was
Rs.5,95,29,916/- whereas the assessee has shown gross contract receipts
in its profit and loss account at Rs.5,89,20,731. The Assessing Officer
observed that no books of account and evidences were produced by the
assessee during the course of assessment proceedings for his verification
inspite of sufficient opportunities allowed to the assessee on 1.6.12,
14.8.12, 7.9.12, 25.9.12 and 9.11.12. Therefore, he rejected the book
results of the assessee and estimated the income of the assessee by
applying rate of 5% to the gross receipts reflected in Form 26AS statement
at Rs.5,95,29,9616/- and arrived at the income of the assessee at
Rs.29,76,496/-.
Being aggrieved, the assessee filed appeal before the CIT(A) and
contended before her that the Assessing Officer had not allowed sufficient
opportunity of hearing to the assessee and that the addition should be
made only in respect of profits embedded in difference of gross receipts as
shown in assessee’s book and as reflected in 26AS statement.
The CIT(A) rejected the appeal of the assessee on the ground that
the assessee has failed to put in appearance on various dates fixed for
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hearing by the Assessing Officer. Further, during the course of assessment
proceedings or even during the appeal hearing before her, the assessee
has not objected to the gross receipts of Rs.5,95,29,916/- as found in Form
26AS statement. She observed that this Bench of the Tribunal in the case
of Phulchand Agarwala & Co. Angul (ITA No.182/CTK/2005) for assessment
year 2001-02 has held that non production of cash book can lead to
rejection of books of account. It is the cash book where major transaction
of expenditure and income are accounted for on day today basis. In
absence of the same, the Assessing Officer was right in rejecting the book
results and estimating the net profit @ 5% of gross turnover as per 26AS
statement. The Assessing Officer by estimating the net profit at 5% of
gross turnover found in Form 26AS statement has taxed the profit element
embedded in the difference of turnover. Therefore, there was no anomaly
in the action of the Assessing Officer and sustained the order of the
Assessing Officer.
Being aggrieved by the said order of the CIT(A), the assessee is in
appeal before me.
Ld Authorised Representative of the assessee reiterated the
submissions made before the lower authorities. He could not point out any
specific error in the order of the CIT(A). I find that the CIT(A) has observed
that during the course of assessment proceedings, the assessee did not
object to the gross receipts of Rs.5,95,29,916/- as per 26AS statement.
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He has also not controverted the observation of the CIT(A) that the
assessee failed to produce cash book before the Assessing officer, which is
primary books of account wherein, the major transactions of expenditure
and income are accounted for on day today basis. The CIT(A) upheld the
rejection of book results of the assessee by following the order of the
Tribunal in the case of Phulchand Agarwal (supra), wherein, under similar
facts and circumstances of the case, the Tribunal has upheld the rejection
of book results and estimation of profit by the Assessing Officer. This
finding of the CIT(A) has not been controverted by the Authorised
Representative of the assessee. The contention of the Authorised
Representative of the assessee before me was that the assessee has
disclosed net profit @ 2% in the income tax return in this year and that in
the immediately preceding two assessment years in an assessment
u/s.143(3) of the Act, rate of net profit of 1.75% was accepted by the
department and, therefore, the rate of net profit @ 5% applied by the
Assessing Officer was excessive. When asked by the Bench to produce the
assessment orders in support of his contention, ld Authorised
Representative expressed his inability to do so. Thus, as the contention of
ld A.R. of the assessee was un-substantiated with the submission of
assessment order of the immediately preceding assessment years, the plea
of the ld A.R. cannot be accepted for want of evidence and hence, rejected.
Therefore, I confirm the order of the CIT(A) and dismiss the ground of
appeal of the assessee.
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In the result, appeal for assessment year 2009-10 is dismissed.
ITA No.148/Ctk/2016 : A.Y. 2010-11.
In assessment year 2010-11, the first grievance of the assessee is
that the CIT(A) erred in confirming the addition on estimate of net profit
@ 5% on the entire gross receipts.
I have heard the rival submissions and perused the orders of lower
authorities and materials available on record. In the instant case, the
Assessing Officer observed that the assessee was asked to produce the
books of account and supporting documents for verification for the claims
made in the accounts. There was no compliance from the assessee even
though the Assessing Officer allowed repeated opportunities to the
assessee to produce the details. In absence of books of account, the
Assessing Officer, rejected the book results of the assessee and estimated
the net profit by applying rate of 5% to the gross receipts of
Rs.1.46,26,945/- as reflected in 26AS statement instead of
Rs.1,38,97,967/- shown by the assessee and determined the income of the
assessee at Rs.7,31,347/-.
On appeal, the CIT(A) confirmed the action of the Assessing Officer
on the ground that before her the assessee claimed that the gross receipts
were wrongly taken by the Assessing Officer and produced certain invoices
to explain the details.The assessee submitted that an amount of
Rs.4,29,857/- was paid to him by M/s. Rexon Strips Ltd., and these details were
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forwarded to the Assessing Officer for verification and further report
u/s.250(4) of the Act. The Assessing Officer reported that though a
questionnaire was prepared by him and issued to the assessee requesting
compliance on or before 24.8.2015, the assessee preferred to remain silent
and there was no compliance from him. Therefore, the Assessing Officer
could not draw any judicious conclusion on the issues forwarded to him for
a report u/s.250(4) of the Act.
Ld Authorised Representative of the assessee could not controvert
the observations and findings of the CIT(A). In absence of the same, I find
no good and justifiable reason to interfere with the order of the CIT(A),
which is hereby confirmed and ground of appeal of the assessee is
dismissed.
The second issue relates to addition of Rs.4,29,957/- twice as against
transport contract receipts and commission receipts.
As observed by me while deciding the first issue in this appeal that
the CIT(A) called for a remand report from the Assessing Officer u/s.250(4)
of the Act and the Assessing Officer issued questionnaire to the assessee
for compliance on or before 24.8.2015 but the assessee did not comply
with the same and, therefore, the Assessing Officer could not draw any
judicious conclusion. Hence, the CIT(A) dismissed the appeal of the
assessee. The above observations and findings of the CITR(A) has
remained uncontroverted before me during the course of hearing. Hence,
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I confirm the order of the CIT(A) and dismiss this ground of appeal of the
assessee.
In the result, the appeal filed by the assessee is dismissed.
Order pronounced in the open court on 29/03/2017 in the presence of parties. Sd/- (N.S Saini) ACCOUNTANT MEMBER Cuttack; Dated 29/03/2017 B.K.Parida, SPS Copy of the Order forwarded to : 1. The Appellant : Priyabrata SamalProp. Maa Biraja Transport Association, Banishree Bhawan, Banapur, Baidyarajpur, Jajpur 2. The respondent: ITO, Ward-1, Paradeep 3. The CIT(A): Cuttack 4. Pr.CIT, Cuttack 5. DR, ITAT, Cuttack 6. Guard file. BY ORDER, //True Copy//
SR.PRIVATE SECRETARY ITAT, Cuttack