ARVI LIGHTS ,DELHI vs. ITO WARD 47(5), DELHI

The assessee filed detailed written submissions before the ld.PCIT vide letter dated 11.03.2021 placed at pages 172-180 of the paper book filed before us. The assessee submitted that during the course of assessment proceedings, 11 notices were issued by the ld. AO which contained three separate questionnaires as under:-

The assessee responded to the various questionnaires by filing the requisite details and more particularly in respect of cash deposited during the period 01.04.2016 to 31.03.2017 by furnishing the following documents:-

The assessee submitted before the ld. PCIT that complete enquiries were made by the ld. AO in the assessment proceedings regarding the source of cash deposits made by the assessee in the bank account. The assessee also furnished the month-wise cash sales made in respect of electrical goods and also stated that the monthly cash sales of the assessee ranged between Rs.10 to Rs.12 lakhs which had peaked during the month of October 2016, being Diwali season. Diwali for the relevant year fell on 30.10.2016. The cash sales made in the month of October 2016 was Rs.56,65,521/- which was very high when compared to other months. The said cash balances were indeed available which the assessee, in addition to the opening cash balances which would explain the entire cash deposits made in the bank account during the demonetization period. This fact was very much evident from the cash book filed for the whole year. The assessee also explained its grievance to the ld. PCIT that the sales in the month of December was only Rs.12,800/-. It was explained by the assessee that in view of non-availability of new currency to the general public in adequate quantity, the consumers did not have adequate cash in the new currency to make purchase of electrical goods. It was submitted that the ld. AO not only enquired the source of cash deposited in the bank during the financial year 2016-17 which included Rs.80,50,000/- deposited in the bank during the demonetization period, but also verified and cross-verified the information and the details furnished by the assessee and completed the assessment u/s 143(3) of the Act after due examination and application of mind. When the total cash sales made by the assessee during the year was to the tune of Rs.2,04,77,437.50, it was submitted that the ld. PCIT was not justified in saying that the cash deposit of Rs.62,97,325/- remained unexplained by taking the cash sales figure only of November and December 2016. The ld. PCIT, however, did not heed to any of these contentions of the assessee and reiterated his stand that there was a sudden increase in cash sales in the month of October, 2016 to the tune of Rs.56 lakhs which reflected a jump of more than five times when compared to other months. Accordingly, he disbelieved the same and concluded that the ld. AO has not made thorough enquiries with regard to the cash deposit made during the demonetization period totaling to Rs.80,50,000/-. By stating so, the ld.PCIT treated the order passed by the AO as erroneous and prejudicial to the interest of the Revenue and invoked the revision jurisdiction under section 263 of the Act by setting aside the order of the ld. AO to make fresh assessment after making thorough enquiries and investigation into the taxability of the cash deposit during the demonetization period of Rs.80,50,000/- keeping in view the provisions of section 68/69 of the Act. Aggrieved, the assessee is in appeal before us.

At the outset, we find that the ld. PCIT observed in page 3, para 9 of her order and stated that the assessee did not respond to the notice within due time. This is factually incorrect as the assessee had already filed the written submissions dated 11.03.2021 before her predecessor PCIT which is already on record. In fact, the ld.PCIT had reproduced the entire written submissions of the assessee in pages 4-8 of her order. We find that the ld. PCIT in page 9, para 12 of her order has stated that the assessee, vide submissions dated 11.03.2021, has squarely admitted that no cash was deposited before the demonetization period during the relevant assessment year which proved that the assessee has not any value of cash before 08.11.2016. In our considered opinion, this fact is factually and grossly incorrect as from the perusal of the written submissions filed by the assessee on 11.03.2021 which is already reproduced by the ld.PCIT in her order, we find that no such statement was ever made by the assessee. This goes to prove that the ld.PCIT had approached the entire issue with a pre-conceived notion in order to reach a pre- determined destination, without any application of mind. The various enquiries made by the ld. AO during the course of assessment proceedings with regard to the source of cash deposits made in the bank account by issuing various questionnaires and the three replies filed thereon by the assessee which are also forming part of the paper book and even the order of ld.PCIT goes categorically to prove that the assessee has always submitted that cash deposit made by the assessee during the whole year including the demonetization period were made out of cash sales made by the assessee. In fact, the assessee had also furnished the entire cash book for the whole year before the ld. AO as well as the ld. PCIT to drive home the point that the assessee always had positive cash balances in his books which was utilized to make cash payments as well as cash deposits in the bank account. The cash deposits made by the assessee in the bank account during the whole year, admittedly, included Rs.80,50,000/- made during the demonetization period. We further find that the assessee has even made cash deposits in the bank account upto 08.11.2016 in the sum of Rs.94,23,500/-. The cash deposits made during the period 09.11.2016 to 31.12.2016 (demonetization period) was Rs.80,50,000/-. The cash deposits made in the bank account during the period 01.01.2017 to 31.03.2017 was Rs.25 lakhs. The cash balance available with the assessee as on 08.11.2016 as per its books was Rs.82,79,131/- which itself would explain the entire cash deposits made by the assessee in the sum of Rs.80,50,000/- during the demonetization period, even ignoring the entire cash sales made in November and December 2016. The total cash sales made by the assessee during the year was Rs.2,04,77,437.50 as tabulated under:-

It is not in dispute that the assessee had furnished the aforesaid monthly sales tabulation, sales ledger for the whole year and cash book for the whole year before the ld. AO and ld. PCIT. In our considered opinion, the explanation given by the assessee that there was a huge increase in sales in the month of October, 2016 due to Diwali season is found to be reasonable as it is the normal practice followed by the consumers to buy more electrical goods during the Diwali season. Hence, the sales are likely to peak during that season for all consumer products, more particularly, electrical products. We also find that the explanation offered by the assessee that the sales had considerably reduced in the month of December, 2016 in the sum of Rs.12,800/- due to the fact that there was severe restrictions imposed by the bank in making available the new currency to the account holders. Hence, obviously, for want of cash in the new currency, the sales during that month is bound to reduce. Moreover, considering the behavior of the assessee in regularly making cash sales on daily basis and frequently depositing such cash in the bank account on a weekly basis or a fortnightly basis, we do not find any infirmity in the assessee’s holding a cash balance of Rs.82,79,131/- as on 08.11.2016. As stated, supra, it is pertinent to note that the assessee had indeed deposited cash in the bank account from 01.04.2016 to 08.11.2016 in the sum of Rs.94,23,500/-. While it is so, there is no reason to suspect the cash deposit made during demonetization period in the sum of Rs.80,50,000/-. More so, when the same were sourced out of cash sale made by the assessee prior to the date of deposit. Yet another crucial point which becomes a clinching evidence in the instant case is as and when the sales were made, the assessee had correspondingly reduced the stock of electrical goods in its books which goes to prove that the assessee had maintained proper quantitative details of opening stock, purchases, sales and closing stock of goods. We find that in the order of ld. PCIT, nowhere the closing stock details maintained by the assessee was even sought to be doubted. Hence, there is absolutely no case on merits to re-examine the source of cash deposits made in the bank account during the demonetisation period in the sum of Rs.80,50,000/-. Even otherwise, we find that the ld. AO has made adequate enquiries in the original assessment proceedings itself as is evident from the detailed questionnaire issued by the AO and the replies filed thereon by the assessee and, more particularly, a specific para earmarked by the AO in page 4 of the assessment order by giving a factual finding that the cash deposits were made out of cash sales made by the assessee. Once an adequate enquiry has been made by the ld. AO and has taken only correct and plausible view, the same cannot be disturbed by the ld. PCIT by invoking his revision jurisdiction u/s 263 of the Act. The law is very well settled on this issue by the decision of the Hon’ble Supreme Court in the case of Malabar Industrial Co. Ltd., reported in 243 ITR 83 and CIT vs. Max India Ltd., reported in 166 Taxman 188. Hence, we have no hesitation in quashing the revision order passed by the ld.PCIT u/s 263 of the Act in the facts and circumstances of the instant case. Accordingly, grounds raised by the assessee are allowed.