M/S. NANO AGRO FOODS PVT. LTD.,GONDAL, DIST. RAJKOT vs. THE INCOME TAX OFFICER, WARD-1(2)(1), RAJKOT

1. This appeal is filed by the Assessee against the order dated 10/08/2018 passed by the Commissioner of Income-tax (Appeals)-1, Rajkot [“CIT(A)” in short] for Assessment Year 2014-15.

The Grounds of appeal is as under :-

The Assessment Order under section 143(3) of the Act, is bad in law as well as facts.

The learned Commissioner of Income Tax (Appeals) erred on facts as well as in law by confirming the addition by Rs.19,04,072/- made by the learned Assessing Officer by estimating Gross Profit Ratio at 3.05% as against 2.68% declared by the appellant.

The learned Commissioner of Income Tax (Appeals) erred on facts as well as in law in confirming the charging of interest u/s.234A, 234B, and 234C of the Act, when addition itself not sustainable.

The assessee filed its return of income on 28/11/2014 declaring total income at Rs.5,11,660/-. The Assessing Officer made addition of Rs.19,04,072/- in respect of undisclosed income earned during the year as there is a differential amount to the Gross Profit (GP) declared by the assessee for the year under consideration.

The Ld.DR submitted that the Assessing Officer has rightly made the addition as the GP ratio is to be taken on average basis, i.e. average of GP of three years, i.e. 3.05% as proposed in the show-cause notice. But the assessee declared GP at 2.68% in the instant year. Therefore, the differential GP percentage, i.e. 0.37% is required to be added to the GP.

We have heard the Ld.DR and perused all the relevant material available on record. It is pertinent to note that the assessee at the assessment proceedings has not produced books of accounts and, therefore, the Assessing Officer rejected the books of accounts u/s.145(3) of the Act. The assessee has not demonstrated before the Assessing Officer that as to why the GP rate of 2.68% should be taken, then there was no proper maintenance of books of accounts or no books of accounts were shown during the assessment proceedings. The books of accounts were rejected by the Assessing Officer. The CIT(A) has rightly held that the Assessing Officer was not obliged the trading business of the assessee without verification of books of accounts, bills and vouchers, etc. Onus was lies on the assessee to produce including details and vouchers for verification to the satisfaction of the Assessing Officer to justify the books of accounts declared by the assessee. This onus was not discharged by the assessee and, therefore, CIT(A) has rightly confirmed the addition. There is no need to interfere with the findings of the CIT(A). Hence, the grounds of appeal of the Assessee is dismissed.

In the result, the appeal of the Assessee is dismissed. Order pronounced in the open Court on 19th October 2022 at Ahmedabad.