ANUJ SOOD,NEW DELHI vs. ACIT CENTRAL CIRCLE-06, NEW DELHI

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ITA 287/DEL/2021Status: DisposedITAT Delhi17 July 2023AY 2017-184 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that considering the assessee's high net worth, recent marriage with significant jewellery received by the bride, and other supporting documents like a will and confirmations, the addition on account of jewellery was not warranted.

What were the facts?

During a search, jewellery valued at Rs. 1,24,64,057/- was found. The assessee claimed it was ancestral, gifted during his recent marriage, or belonged to his wife and mother. The AO alleged lack of supporting evidence, while the CIT(A) allowed a partial relief.

What were the issues?

Whether the addition made by the AO on account of unexplained jewellery is justified, considering the evidence presented by the assessee regarding its source.

Which sections of the Income-tax Act were involved?

Section 69B,Section 115BBE,Section 132

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI

Before: Sh. Saktijit DeyDr. B. R. R. Kumar

For Appellant: Adv. Sh. Shayam Sunder, Adv
Hearing: 27.04.2023Pronounced: 17.07.2023

ORDER

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of ld. CIT(A)-24, New Delhi dated 02.02.2021.

2.

Following grounds have been raised by the assessee:

“1. On the facts and circumstances of the case, the order passed by the ld. CIT(A) is bad in law and against the principles of natural justice. 2. That the ld. CIT(A)-24, New Delhi has grossly erred both on facts and in circumstances of the case and in law, dismissing the appeal of the appellant assessee and by confirming the addition of Rs.73,87,343/- made by the AO had added on account of unexplained bullion/jewellery u/s 69B r.w.s. 115BBE of the Income Tax Act, 1961.

3.

That the ld. CIT(A)-24, New Delhi has erred on the facts and in circumstances of the case and in law by not allowing assessee’s appeal by dismissing the ground that the AO has not provided proper opportunity of being heard and violated the principle of natural justice by either rejecting or ignoring the submission made by appellant assessee.” 3. During the course of search action carried out at residence of Sh. Anuj Sood u/s 132 of the Income Tax Act, 1961 on 23.11.2016, jewellery valued at Rs.1,24,64,057/- was found out of which jewellery amounting to Rs.1,06,42,243/- was seized. Sh. Anuj Sood was asked to explain the source of investment made in acquisition of the sald Jewellery, he stated that said jewellery belonged mostly to his wife, his mother and himself. He further, stated that part of the Jewellery was ancestral jewellery and other was received as gift by his wife during their marriage which took place in the month of October 2016.

4.

The AO alleged that the assessee was unable to provide any supporting evidence/documents in this regard. It was held that Sh. Anuj Sood was able to explain the source of income for acquiring the said jewellery nor did he provide the wealth tax return or any will against his claim that the jewellery was acquired through inheritance or gift.

5.

The ld. CIT(A) based on the circular of the CBDT treated jewellery of 1100 gms as explained and accorded relief in monetary terms of Rs.32,54,900/- and confirmed the addition of Rs.73,87,300/-.

6.

Before us, the ld. AR reiterating the arguments taken before the revenue authorities submitted that the assessee got

Anuj Sood married on 21.10.2016 and the raid took place on 23.11.2016 and the newly married bridge is the youngest daughter of an establish family and received jewellery at marriage and also as gifts from friends and relatives. Further, the ld. AR stressed on the point that the assessee is a high net worth individual which can be examined from the returned income and taxes paid and hence the availability of the jewellery of Rs.73.87 lacs cannot be treated as undisclosed. The returned income and tax payment are as under:

A.Y. Returned Income Taxes Paid (including interest and fees) 22-23 3,93,54,970 1,57,37,785 21-22 4,86,43,660 1,97,90,811 20-21 3,72,12,690 1,49,56,569 19-20 5,57,57,810 2,08,31,181 18-19 4,72,07,120 1,78,83,886 7. Further, the assessee has submitted details of PMGKY deposits scheme, copy of declaration and deposit at page nos. 158 to 178 of the paper book declaring an amount of Rs.6.50 Cr.

8.

We find that the assessee has declared undisclosed income of Rs.6.5 Cr. Deposited in the savings bank account of Central Bank of India, Dariyaganj Branch, A/c No. 3590634453 and paid taxes of Rs.1,95,00,000/- on 31.03.2017. The marriage expenses were to tune of Rs.70.82 lacs. The assessee has also filed before the revenue authorities, the will of Ms. Sarla Sood and also the confirmation of Sh. Rajesh Sood the Paternal uncle of gifting the jewellery on the occasion of marriage.

Anuj Sood 9. Hence, keeping in totality, the entire facts and circumstances of the case viz., the returned income, the tax payments, the declaration in PMGKY, the will of the grandmother, the confirmation of Sh. Rajesh Sood, the fact of marriage of the assessee a month before the search action with the arrival of bride with her jewellery, it can be reasonably concluded that no addition on account of jewellery is called for in the instant case.

10.

In the result, the appeal of the assessee is allowed. Order Pronounced in the Open Court on 17/07/2023.

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