MUKESH KUMAR,MUZAFFARNAGAR vs. DCIT, CIRCLE-1, MUZAFFARNAGAR

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ITA 5630/DEL/2018Status: DisposedITAT Delhi18 August 2023AY 2015-16Bench: SHRI CHANDRA MOHAN GARG (Judicial Member), DR. B.R.R. KUMAR (Accountant Member)5 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal upheld the rejection of the assessee's books of accounts. However, it directed that the special tax rate under Section 115BBE should not be applied to the surrendered income for the assessment year in question, as the provision was not applicable. Normal tax rates should be applied.

What were the facts?

The assessee's books of accounts were rejected by the AO due to discrepancies in stock valuation and lack of proper bills/vouchers. The CIT(A) confirmed this rejection and estimated the income at 3.1% of turnover based on past trends. The assessee appealed this decision.

What were the issues?

Whether the rejection of books of accounts was justified and whether the special tax rate under Section 115BBE was applicable to the surrendered income for the given assessment year.

Which sections of the Income-tax Act were involved?

Section 145(3),Section 115BBE,Section 69,Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: E: NEW DELHI

Before: SHRI CHANDRA MOHAN GARG & DR. B.R.R. KUMAR

Hearing: 20.07.2023Pronounced: 18.08.2023

ORDER PER CHANDRA MOHAN GARG, J.M. This appeal has been filed against the order of CIT(A) Muzaffarnagar dated 27.06.2018 for A.Y. 2015-16. 2. The grounds raised

by the assessee are as under:-

1.

1. That having regard to the facts and circumstances of the case, Ld. CIT(A) has erred in law and on facts in confirming the action of Ld. AO in not allowing the books of accounts which has been rejected by the Ld. AO arbitrarily and without any justification Us 145(3) and that too by recording incorrect facts and findings and without observing the principles of natural justice, is bad in law and against the facts and circumstances of the case.

2. That having regard to the facts and circumstances of the case, Ld. CIT(A) has erred in law and on facts in confirming the action of Ld. AO for not consider the difference in cost price and MRP taken by the survey team while estimating the income and not considering the Rejected/ defective Goods due to nature of business of the assessee and that too by recording incorrect facts and findings and without giving adequate opportunity of hearing and without observing the principles of natural justice, is bad in law and against the facts and circumstances of the case.

3. That in any case and in any view of the matter, action of Ld. CIT(A) in confirming the action of Ld. AO in making in making an addition of Rs.31,00,000/- on account of Stock by treating it as alleged income of assessee while the same has already been included by the assessee in the trading account and that too by recording incorrect facts and findings and without giving adequate opportunity of hearing and without observing the principles of natural justice, is bad in law and against the facts and circumstances of the case.

4. That having regard to the facts and circumstances of the case, Ld. CIT(A) has erred in law and on facts in confirming the action of Ld. AO in calculating the GP as per last year trend while the assessee maintain books of accounts and the same has been audited by Chartered Accountant and CIT (A) has estimated the NP @ 3.1% being the assessee has declared its income in the preceding years and not allowed the expenses claimed in the audited profit and loss account and that too by recording incorrect facts and findings and without observing the principles of natural justice.

5.

That in any case and in any view of the matter, action of Ld. CIT(A) in estimating the income on estimate basis @3.1% ‚as the assessee has maintained books of accounts which is duly audited by chartered accountant, and not considered the actual expenses incurred and shown in profit and loss account, is bad in law and against the facts and circumstances of the case.

6.

That having regard to the facts and circumstances of the case, Ld. CIT(A) has erred in law and on facts, in directing the Ld AO to charge the special rate of tax Us 115BBE on surrendered income Us 69/69A ,while the assessee has surrendered the same ,treating it as current year business income and paid the challan of advance income tax at the time of survey, as per normal income tax rate and that too by recording incorrect facts and findings and without observing the principles of natural justice.

7.

That having regard to the facts and circumstances of the case, Ld. CIT(A) has erred in law and on facts in confirming the action of Ld. AO in charging interest u/s 234B and 234C of the Act.

3.

When the appeal was called for hearing neither the assessee nor any authorized representative appeared nor any adjournment application has been filed despite several notices. However, or perusal of the appeal records and impugned order, we find that the appeal can be disposed of ex-parte qua assessee after hearing the arguments of ld. Senior DR. Therefore we proceed to adjudicate the appeal ex-parte qua assessee.

4.

In ground no. 1 to 3 the assessee had challenged rejection of books and estimation of value of excess stock and thereby making addition of Rs. 31 lakh on account of stock by treating the same as alleged income of assessee. On these grounds the assessee has challenged that the authorities below have not given opportunity of being heard to the assessee whereas from the assessment order we note that the assessee was represented by Shri Anil Garg, Advocate who attended proceedings from time to time on behalf of assessee. From first appellate order we also observe that the ld. CIT(A) took on record written submissions of assessee and the same counsel Shri Anil Garg represented the case. We are not in agreement with the contention of assessee that he was not given due opportunity of hearing before the authorities below.

5. Regarding rejection of books of accounts we find it appropriate to reproduce relevant para at page 11 & 12 of first appellate order which is self speaking and explains entire facts and circumstances and conduct of assessee while maintaining books of accounts which is as follows:- The facts of the case along with material on record, assessment order passed by the AO and submission of the AR have been gone through. It is observed that the appellant has failed to give the particulars/details of the stock in terms of quantity and valuation as on 01-04-2014. The appellant has also failed to substantiate its claim that inventory of the stock which has been valued at MRP should have been valued on cost basis as the appellant could not co-relate the physical items with the respective bills/vouchers and also failed in substantiating the valuation of closing stock as shown at Rs.76,90,708/- as on 31-03-2015. The valuation and particulars of closing stock is an integral part of the books of account. Further, the AO has observed in the assessment order that the appellant has not maintained proper bills and vouchers in respect of various expenses claimed by him in the profit & loss account. Further, it is noted that the appellant has shown gross profit of Rs.33,95,447/- on total sales of Rs.3.72 crore. The declared GP includes disclosed amount of Rs.31 lacs during the Survey action us 133A of the Act. If the said amount of Rs.31 lac is excluded from the trading/profit & loss account, it would result into gross profit of Rs.2,95,447/- (0.79%) and net loss of Rs.7,17,265/- on total sales of Rs.3.72 crore as against GP in the range of approximately 4% and NP in the range of 3% in the past years. Keeping in view these facts and in the absence of genuineness and verifiability of the amount of the closing stock as on 31-03- 2015 shown by the appellant, it cannot be said that the appellant has maintained proper books of account. In such circumstances it is inferred that the books of account maintained by the appellant are not complete. Therefore, the AO was justified to reject the same us 145(3) of the Act. Once the books of accounts of the appellant have been rejected the correct approach to estimate the business profits will on some reasonable basis. The appellant has shown average NP rate for last three years @, 3.1% . Therefore, following the past results of the appellant, the business profits from the normal business activities are worked out at Rs.11,53,200/- (@ 3.1%). The appellant has separately disclosed amount of Rs.31 lac and Rs.9 lac on account of unaccounted stock and unaccounted cash found during the Survey proceedings, which has also been reflected in the return of income furnished. There is no further justification for separate additions of Rs.1,17,490/- and Rs. 14,10,016/- on account of GP earned by the appellant on excess stock declared and on disclosed sales. The AO has further erred in making addition of Rs.8,13,249/- on account of cash discrepancy as physical cash found was short as compared to cash in hand as per the books of account. Accordingly income of the appellant under the head business/profession is determined at Rs. 11,53,200/- as against Rs.63.40,752/- assessed by the AO, Rs.32,87,473/- shown by the appellant. Further, income disclosed on account of stock and cash discrepancies of Rs.40 lac during the Survey action and disclosed in the return of income is directed to be assessed as 3

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