DCIT, NEW DELHI vs. PARSVNATH DEVELOPERS LTD., DELHI

Registry has notified delay of 66 days in filing the appeal.

The dispute in the present appeal is confined to deletion of addition of Rs.2,25,00,000 made under Section 69A of the Income-Tax Act, 1961 in cash deposited during demonetization period.

Brifly, the facts are, assessee is a resident corporate entity. As stated by the Assessing Officer, assessee is engaged in the business of promotion, construction and development of integrated townships, residential and commercial complexes, multistoried buildings, flats, houses, apartments, shopping malls, IT parks and hotels etc. and its activities are spread across India in multiple locations. For the assessment year under dispute, assessee filed its return of income declaring nil income. Assessee’s case was selected for scrutiny and in course of assessment proceedings, the Assessing Officer, based on information available on record, noticed that assessee had deposited demonetized cash of Rs.2,25,00,000 in his bank account.

Noticing the above, the Assessing Officer called upon the assessee to explain the source of such cash deposits. Though, assessee explained that the demonetized cash was available out of earlier cash withdrawals, however, the Assessing Officer disbelieving the assessee, treated the demonetized cash of Rs.2,25,00,000 as unexplained money under Section 69A of the Act and added back to the income of the assessee.

We have considered rival submissions and perused the material available on record.

Undisputedly, assessee is a real estate developer and builder. It is also a fact that the assessee has undertaken real estate development activities at multiple locations spread across the country.

Facts on record reveal that in addition to the opening cash in hand of Rs.58,30,736 available to the assessee on 01.04.2016, during the period 01.04.2016 to 08.11.2016, corresponding to the impugned assessment year, the assessee had total cash withdrawals of Rs.12,07,98,629. Major part of such withdrawals have been utilized by the assessee in its business activities leaving aside an amount of Rs.2,59,89,822. Out of which, the demonetized cash of Rs.2,20,00,000 has been deposited in the bank account. The assessee, being a real estate developer and builder, requires sufficient cash availability to meet the expenses incurred in its business activities. This is the reason why the assessee had such huge withdrawals of more than of Rs.12,00,00,000. It is also a fact that out of such cash withdrawals, huge amount of more than Rs.8,00,00,000 has been utilized in its business activities. Thus, the explanation of the assessee that the demonetized cash of Rs.2,25,00,000 was out of earlier cash withdrawals, in our view, is a quite plausible plea, hence, deserves to be believed, in absence of any contrary evidence brought on record by the Assessing Officer to demonstrate that the assessee didn’t have in its possession unutilized cash out of the earlier cash withdrawals.

In view of the aforesaid, we do not find any valid reason to interfere with the decision of learned First Appellate Authority. Ground taken by the Revenue is dismissed.