M/S SHARP CHUKS AND MACHINES PRIVATE LIMITED ,JALANDHAR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR

The captioned appeal is filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals)-5, Ludhiana dated 19.04.2023 for Assessment Year: 2017-2018 challenging the confirmation of the order

Sharp Chucks and Machines P. Ltd. v. Dy. CIT of the ld. CIT(A), by challenging applicability of provisions of section 115BBE of the Income Tax Act, 1961 without appreciating the facts on merits that the assessee already disclosed the surrendered income as business income with explanation of source during the survey and assessment proceedings.

Sharp Chucks and Machines P. Ltd. v. Dy. CIT utilized for construction of building and so taxed u/s 69 r.w.s 115BBE of the Income Tax Act, 1961.

Therefore, in the absence of any documentary evidence, the additional disclosure made under head of building under construction amounting to Sharp Chucks and Machines P. Ltd. v. Dy. CIT Rs.81,95,000/- was treated as unexplained investment under section 69 of the Income Tax Act, 1961 and tax thereon charged as per section 115BBE of the Income Tax Act, 1961. The CIT(A) relied on the decision of the Hon’ble ITAT Amritsar Bench in the case of Rakesh Kumar v. DCIT in order dated 14.06.2023 where it was held vide para 8.1, as under:

“8.1 We respectfully consider the order of the Hon’ble Jurisdictional High Court in the case of Kim Pharma P. Ltd. (supra). The observation of the Hon’ble High Court is related to the surrendered income which is unidentifiable, the amount surrendered during survey would not reflected in the books of account and the source from where it was derived was not declared.The same was assessable as deemed income u/s 69A of the Act. We respectfully observed the order of the Hon’ble High Court. It is not under the factual matrix in assessee’s case. The assessee declared the income and filed the return u/s 44AD of the Act under the presumptive scheme. The assessee declared the surrendered income in the return and all the surrendered income are nature of business transactions. We fully relied on the order of the ITAT, AhemdabadChokshi Hiralal Maganlal(supra) and order of Hon’ble Apex Court in the case of M Ganpati Mudaliar (supra).Accordingly, the addition made u/s 69A amount to Rs. 49,89,638/- is liable to be deleted and the calculation of tax u/s 115BBE is liable to be quashed. The income of the assessee will be treated as business income.”

Sharp Chucks and Machines P. Ltd. v. Dy. CIT activity. The counsel argued that the Ld. CIT(A) has erred in not appreciating the merits that the expenditure incurred for creating a business asset ought to have been generated through the business carried out by the assessee outside the books of accounts in the absence of anything contrary to the same. The CIT(A) has failed to consider the statement recorded during survey in which it has been clearly stated by the assessee before the authorized officer that the expenditure incurred on factory was born out of undisclosed business income.

4.1 The Ld. AR filed a synopsis dated 29.08.2023. The relevant part of synopsis is reproduced as under:

Sharp Chucks and Machines P. Ltd. v. Dy. CIT

It has to be assessed under the Head Income from Business. Further the surrender made by the assessee was on account of cash found during the survey, discrepancy in the cost of construction of building, discrepancy in stock. By no stretch of imagination, any of these incomes can be considered as income under any head other than business income. In this regard reliance is being placed upon the following case laws: - a) 2019 (11) TMI 410 - IT AT CHANDIGARH M/S. ARORA ALLOYS LTD VERSUS DCIT, CIR. 1 LUDHIANA.

Source of surrendered income - Deemed income against which no deduction/set off - HELD THAT:- In the case of Famina Knit Fabs [2019 (5) TMI 8 - ITAT CHANDIGARH] the Tribunal has examined this issue elaborately and propounded that onus is on the assessee to establish the source of surrendered income. If it failed to demonstrate such source, then, it is to be characterized as deemed income under sections 69,69A/B/C, and if that be happened, then such income to be taxed on the gross amount without setting off any expenditure or allowance against the same under section 115BBE.

The stand of the assessee is that expenditure incurred for construction of building was from the routine business, and such addition of Rs.32 lakhs ought to be treated as business income. We find force in this contention of the Id. counsel for the assessee, because the expenditure incurred for creating a business asset and it must have been generated through the business carried out by the assessee. It is pertinent to bear in mind that expenditure laid out for the purpose of business is to be allowed deduction either as expenditure or to be capitalized on which depreciation will be allowed. The assessee might have earned income from the business which has not been accounted and used for constructing the business asset, though specific details have not been discussed either in the impugned order about the nature of evidence found during the course of survey. We also need not to ponder on this aspect because the assessee has admitted this unexplained expenditure on construction of building. This admission has to be accepted as given by the assessee, wherein it was alleged that it is for the purpose of the business. Therefore, to the extent the expenditure incurred for construction of the building, out of unexplained source is concerned, it is to be construed as earned from the business and it will take character of the business income. Once this income is to be assessed under the "business income", then all

Sharp Chucks and Machines P. Ltd. v. Dy. CIT incidental benefits for set off from brought forward loss or any other expenditure is to be given to the assessee. In the judgments relied upon the ld. counsel for the assessee, similar treatment has been given on the amounts which were admitted as trade receivable during the course of search/survey. Respectfully following the order of the Co-ordinate Bench, we direct the Assessing Officer to treat surrendered income to the extent of 32 lakhs as business income. As far as excess cash balance is concerned, the assessee failed to explain the source of such income, and it is to be treated as deemed income, and it is to be assessed on gross basis, as treated by the Assessing Officer. In view of the above discussion, the appeal of the assessee is partly allowed. No.- IT A NO. 1481/CHD/2017 b. 2015 (11) TMI 631 - ITAT CHANDIGARH Other Citation: [2015] 43 ITR (Trib) 414 (ITAT [Chand]) GAURISH STEELS P. LTD. VERSUS ASSISTANT COMMISSIONER OF INCOME-TAX Treatment of surrendered income - whether the income surrendered is to be taxable as business income or income from other sources or as deemed income under sections 69A, 69B and 69C - Held that:- Assessing Officer has nowhere disputed the business losses incurred by the assessee. The books have not been rejected. It was stated at the Bar that even at the time of survey, in the trading account prepared by the survey team, there were losses incurred by the assessee. All these facts have not been disputed by the Assessing Officer. Further, the surrender made by the assessee was on account of cash found during the course of survey, discrepancy in the cost of construction of building, discrepancy in stock and discrepancy in advances and receivables. By no stretch of imagination, any of these incomes apart from cash can be considered as income under any head other than the "business income". Nowhere in his order the Assessing Officer has been able to bring on record the fact that the income surrendered during the course of survey was not out of the business of the assessee. Also nowhere he has objected to the heads under which the assessee had surrendered these amounts, i.e., cash, construction of building, discrepancy in stock and discrepancy in advances and receivable. Further, even the survey team has not found anv source of income except the business income. Now, following the judgment of jurisdictional High Court, in the background of the facts of the present case, we can safely infer that apart from cash all other income

Sharp Chucks and Machines P. Ltd. v. Dy. CIT surrendered may be brought to tax under the head "business income" while the cash has to be taxed under the head deemed income under section 69A of the Act. Now, as regards the business losses incurred by the assessee during the year, these can be set off against the income surrendered during the course of survey except for the amount of cash surrendered, as per the mandate of section 71 of the Act. No loss can be set off against the cash surrendered as the same has already been held to be taxed under a different head. The Assessing Officer is hereby directed to set off business losses suffered by the assessee out of the surrendered income except the element of cash surrendered. - Decided partly in favour of assessee. No.-1. T. A. No. 1080 /Chd/ 2014 (assessment year 2011-12).

Sharp Chucks and Machines P. Ltd. v. Dy. CIT income. In our view, once a specific surrender made by the assessee explaining the source as business income and investment transaction in excess stock, cash and building construction as above, before the Income Tax department and due Tax has been realized, the department would not have case to take a U turn while framing the assessment of the assessee by taxing the same under the head Income from other sources under Section 69 of Income Tax Act, 1961. It is noted that the Ld. CIT(A) has failed to appreciate that the expenditure incurred for creating a business asset ought to have been generated through the business carried out by the assessee was accounted for in the books of accounts in the absence of anything proved contrary to the same. The CIT(A) has failed to consider the statement recorded during survey wherein it has been clearly stated by the assessee before the authorized officer that the expenditure incurred on factory was born out of undisclosed business income. Even the survey team has not found any other source of income except the business income. Thus, it can be safely inferred that apart from cash all other income surrendered may be brought to tax under the head "business income" while the cash may be taxed under the head deemed income under section 69A of the Act. The relevant surrender/documents are extracted as under:

Sharp Chucks and Machines P. Ltd. v. Dy. CIT

Sharp Chucks and Machines P. Ltd. v. Dy. CIT

Sharp Chucks and Machines P. Ltd. v. Dy. CIT 7. From the record, it is evident that the expenditure incurred for creating a business asset must have been generated through the business carried out by the assessee and that expenditure laid out for the purpose of business is to be allowed deduction either as expenditure or to be capitalized on which depreciation will be allowed. In the present case, to the extent of the expenditure incurred for construction of the building, out of unexplained source is concerned, it is to be construed as income earned from the business and it will take character of the business income. The case law relied upon by the Ld. CIT(A) is distinguishable on the facts as in that case the amount surrendered during survey was not reflected in the books of account and the source from where it was derived was not declared/explained whereas in the present case the amount surrendered during survey was duly reflected in the books of account and the source it was declared/explained as business activity with due payment of Tax liability and the authorities below failed to prove the contrary to disprove source of income other than Business income.

Sharp Chucks and Machines P. Ltd. v. Dy. CIT direct the Assessing Officer to treat surrendered income to the extent of expenditure on building at Rs.81,95,0000/- lakhs as business income.

Order pronounced in the open court on 13.09.2023