ITO WARD-36(6), NEW DELHI vs. RAM NIWAS SHARMA, DELHI

Aggrieved, the Revenue filed appeal before the ITAT.

Heard the arguments of both the parties and perused the material available on record.

The assessee is a dealer of Footwear in the area of karol bagh doing business at in a small scale with a manpower of three sales executives to display the products and sell them at a wholesale price after procuring shoes and related items in different states. The major business transaction is cash based as the customers are regular walk-in customers in the financial year 2009-10, the year in which the credit card or digital transactions were not the normal tendency.

The assessee was purchasing and selling the products through the support of sales executives and the cash transactions done are regularly deposited in the bank account. For that purpose the assessee has opened bank accounts with Axis Bank and ICICI Bank. The ld. CIT(A) has duly examined balance sheet and profit & loss account statement along with all the bank statements wherein the deposits and the withdrawals showing the small and regular transactions.

In the similar ground the case for the AY 2011-12 was also selected for assessment under section 147 in which the cash transaction was of approx. to 2 crore has being treated as the Ram Niwas Sharma part of income and allowed all the expenditure incurred. The ld. CIT(A) has examined proof of business along with details of sale/purchase coupled with necessary documentary evidences. Before the ld. CIT(A), the appellant has submitted invoices of sale/purchase giving description of goods (shoes), quantity, rate, amount and date along with copy of membership certificate issued by Karol Bagh Wholesale Footwear Association for the period 2009-10, which prima facie establishes that the appellant is in the business of trading of footwear.

A perusal of the bank account statement shows frequent cash deposits/ ATM withdrawals. The AO in the subsequent year has also confirmed the nature of business. The ld. CIT(A), held that the appellant has accepted profit of 8% of receipts, the income is to be determined at 8% of the cash deposits of Rs. 2,03,29,260/- i.e. Rs. 16,26,341/-, after allowing credit of the declared income of Rs. 2,35,380/- the difference amount of Rs. 13,90,961/- was determined as undisclosed income of the appellant. On going through the entire facts, we find that the decision of the ld. CIT(A) is to be reasonable and hence, we decline to interfere with the order of the ld. CIT(A).

In the result, the appeal of the Revenue is dismissed. Order Pronounced in the Open Court on 07/12/2023.