Income Tax Appellate Tribunal - Delhi
Ganga Saran Sharma, Uttar Pradesh vs Dcit Central Circle Ghaziabad, ... on 6 October, 2023
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C', NEW DELHI
Before Sh. C. M. Garg, Judicial Member
Dr. B. R. R. Kumar, Accountant Member
ITA No. 1844/Del/2022 : Asstt. Year : 2019-20
Ganga Saran Sharma, Vs DCIT,
KA-5, Kavi Nagar, Central Circle,
Ghaziabad-201001 Ghaziabad
(APPELLANT) (RESPONDENT)
PAN No. AGEPS6393J
Assessee by : Sh. Rajiv Khandelwal, CA &
Sh. Gagan Khandelwal, Adv.
Revenue by : Mr. Waseem Arshad, CIT DR
Date of Hearing: 10.08.2023 Date of Pronouncement: 06.10.2023
ORDER
Per Dr. B. R. R. Kumar, Accountant Member:
The present appeal has been filed by the assesses against the order of ld. CIT(A)-4, Kanpur dated 27.06.2022.
2. Follo wing grounds have been raised by the as sessee:
"1 . That on the facts of the cas e, in law and under the circums tanc es, the Commissi oner of Inc ome Ta x (Appea l )- 4, Kanpur erred in c onfirming the action of the ass es sing offic er to ma ke an a dditi on of Rs. 20,44,870/- (1 /3rd of Rs. 61,34,610/- trea ted as unexpla ined j eweller y) to the inc ome of t he appel lant in r esp ect of the alleged un- explai ned gold orname nts found a t the time of se arch by invoki ng the provisions of s ecti on 69A rea d with s ectio n 115BBE of the Ac t. The addition confirm ed is unj us tified and bad in la w.
2. Tha t on the facts o f the case, in la w and under the circums tanc es, the Commissi oner of Inc ome Ta x (Appea l )- 4, Kanpur err ed to c onfirm t he action of the as s es sing offic er to ma ke a n additio n of Rs. 20,44,870/- by i nvoking the provisions of s ec tion 69A read with s ec tion 115BBE of 2 ITA No. 1844/Del/2022 Ganga Saran Sharma the Act by i gnoring the pl ea that jewellery belongi ng to the da ughter is also kept i n the hous e. T he addition confirmed by Hon' ble Com missioner of Inc ome Tax (Appeal )-4, Kanpur is unjus tifi ed, unwarra nted bas ed o n surmises , conj ectures, a nd is ba d in law.
3. That on the facts a nd i n law a nd under the circums tanc es, the issue of the penalty notice under sec tion 271AAB a nd als o the i nterest c har ged under sec tion 234A/B /C /D is thus ille gal a nd bad i n law."
Unexplained Jewellery - Rs.20,44,870/-:
(1 /3 r d o f Rs . 6 1 , 3 4 ,6 1 0 / -)
3. Keeping in view the similarity of facts, the adjudicatio n in the c ase of Sh. Ankur Sharma stands mutatis mutandis.
4. For the sake of ready reference, the order of Sh. Ankur Sharma in IT A No.1843/Del/2022 vide order dated 03.10.2023 is reproduced hereunder:
"Unexplained Jewellery - Rs.20,44,870/-:
( 1 / 3 r d o f R s. 6 1 , 3 4 , 6 1 0 / -)
3. Proceedi ngs before the Assessi ng Officer:
"D ur ing t he c o u rs e o f s ea rc h & s eiz ur e op er at ion c o nd u ct ed u /s 13 2 o f t h e In c om e Ta x Ac t , 19 6 1 a t t he r es id ent ia l p r e mis es o f t he a s s es s ee a t KA -5 , Ka v i N a ga r G ha z ia b a d , g o ld j e w e lle r y w eig hing 3 8 7 7 .5 Gr am s a m ou nt i n g t o R s . 1 ,4 6, 1 5 ,6 3 5 /- wa s f o u nd . D ur ing t he c o u rs e o f s e a r c h p r o c e e d ings , t he a s s es s e e c o uld no t e xp la in t he s o ur c e of t h e a b o v e j e w e lle ry . In t h is r e ga rd , t h e a s s es s e e v id e n ot ic es u/ s 1 4 2 (1 ) o f t h e I nc o m e T a x A ct , 19 61 da t ed 20 .1 0. 202 0, 05 .0 1 .20 2 1 a nd 1 6 .01 . 2 0 21 , w as re q uir ed t o e xp la in t he a b ov e c a s h, a l on g w it h s up p o r t in g do c um ent s and w as al so r e q uir ed t o e xp la in t h e s o ur c e o f t he a b o v e c a s h, a lo ng w it h s u pp o rt i ng d o c um e nt s . H ow ev er no r ep ly w as r ec e ive d . H e nc e, t he a s s es s ee , v i d e s ho w c a use no t ic e dat e d 2 3 . 02 . 2 0 21 , wa s s p e c if ic a lly r eq u ir ed t o ex p la in th e a b o v e s ai d c a s h, a lo ng w it h d oc um e nt a ry ev id e nc es a nd w as r eq u ir ed t o ex p la in t he s o u rc es of t he a bo v e s a id c as h, a lo ng w it h d oc um e nt a r y e v id e nc es . I n r es p o ns e t o t h e s h o w c a us e , t he AR of t he as s es s e e v id e r ep ly f ur n is hed o n 06 .08 .2 0 21 , ha s s t a t ed t hat t he je w e ll er y ha s b ee n in her it e d a n d 3 ITA No. 1844/Del/2022 Ganga Saran Sharma r ec e iv e d in ma r ri a ge s of t he fa m il y me m b e rs . H o w ev er , t he s o ur c e o f j ew el l ery has not b e e n p rop er l y ex p la ine d b y t he as s es s e e. I n o rd e r t o f o llo w p ri nc ip le s o f na t ur a l j us t ic e , t h e C BD T 's i ns t r uc t io n no . 1 9 16 d a t ed 11 /05 /19 9 4 a nd pr es s r e l ea s e d at ed 01 / 12 / 20 1 6 re ga rd ing t he e ligib le a mo u nt of j e w e lle ry that c a n b e k e p t by t he fa m il y m em b e rs is a pp lie d . T h e fa m ily o f t he as s e s s ee c ons i s ts o f t h e fo llo w ing m em b e rs w ho ar e e ligib le t o c l a im b e ne fit o f a b o ve s aid je w e l le ry t o t h e e xt e nt o f l i m it a s pr es c r ib ed in t h e a b ov e s a id c i rc ul a r.
Sl . N o . N a m e o f t he fa m il y m em b e r El igib le W e ight of j ew el l er y t o b e c la ime d
1. Sh . Ga n ga S ar a n Sh arm a 10 0 GM S (F a t he r)
2. Sm t . Sha s hi Sha r ma (M ot he r ) 50 0 GM S
3. Sh . A nk ur S har ma (B ro t h e r ) 10 0 GM S
4. Sm t N i d h i Ba n s a l (S is t er in la w ) 50 0 GM S
5. Sh . A nk it S ha r ma (S el f) 10 0 GM S
6. Sm t N e h a G o e l (W i f e ) 50 0 GM S
7. K ia a r a Sha rm a (D a ught e r) 25 0 GM S
8. Ad va y S ha r m a (N ep he w ) 10 0 GM S
9. Ad ya nt Sh a r m a (N e ph ew ) 10 0 GM S T ot a l 22 50 GM S The r e m a i ning go ld j e w e l ler y of 16 27 .5 G ra m s am o un t i n g to Rs .61 , 3 4 ,6 1 0 /- r e m a ins u ne xp l ai n ed . T h e re fo r e, c o ns id e r in g t h e fac t s o f t he c a s e a nd CB D T ' s ins t r uc t io n no . 1 91 6 d at ed 1 1 .0 5 . 1 994 an d p re s s r e l eas e da t ed 0 1 .1 2 .2 0 1 6 , t he r e ma in i n g j e w e ll e r y o f 1 6 27 .5 GM S f or t h e t ot a l v a lue o f Rs . 61 ,3 4, 61 0 / - (as on d at e of s e ar c h) is t re at ed as un exp la ined j ew e lle ry . T h e a m ou nt o f R s .20 ,44 ,8 70 / - ( 1 /3 s ha re ) is a d d e d t o t he t ot a l inc o m e of t h e as s es s e e f o r t he y ea r und e r c ons i d e r at io n u /s 69 A r .w .s . 1 1 5 BB E o f t h e I nc o m e Tax Ac t , 1 9 6 1 . T he r em a in ing a m o unt is a dd ed in t h e i nc o m e o f Sh. G a n ga S ar an Sha rm a, f at he r o f as s es s ee a n d Sh . A nk ur S h ar ma , B r ot he r o f a s s es s e e.
4. Proceedi ngs befor e the ld. CI T(A):
" Be f or e t h e l d . C I T (A), t he app ell ant s u bm itt ed t ha t it ha d be en ex p la ine d t ha t t h e ma j o r a m o unt of go ld or na m e nt s w er e inh er i t e d by Sh ri Gan ga 4 ITA No. 1844/Del/2022 Ganga Saran Sharma Sa ra n Sha rm a o n t he d ea t h o f his m o t her , b e s i d es Sh r i Ga n ga S ar a n Sh a rm a w a s ma r r ied in eq u a ll y ric h a n d b us i nes s c la s s f am ily and rec e i ved go ld j ew ell er y in ma r r ia g e. Su bs e q ue nt ly, b o t h t h e s o ns na m e ly S h ri An k ur Sh a r m a a nd Shr i An k it Sha r ma a ls o go t ma r r i ed in eq ua ll y w e ll- pl a c ed b us in es s c la s s fa m il i es and r ec e iv ed go ld o r nam e nts i n m a rr ia g e a nd a ls o in s ubs eq ue nt c e r e m o nia l fu nc t i o ns t ha t t o ok p la c e in b ot h t he fam i lie s . It is c us t om a r y to o ff e r gol d i t ems and s i l ve r w a r es in m a r r ia ge/c er e m o ni a l fu nc t i ons t o t he d a ugh t e rs i n t h e fam i ly , s p e ci al ly t o t he m a r r ie d da ught e rs . T he fa m il y is in th e b us i n es s s inc e g en er at io ns a nd do ing g o o d b us in e s s , b es id es t he fa m i ly has e sta b lis h ed a c ha r it ab le H os p it a l. T h at p r o v es t he f i n a nc ia l s t at us of t he f am il y . It w a s f ur t he r s ub m it t e d t hat ho us e - la d ies a re f ur t he r ve ry s ys t e m at ic a nd int e lli ge nt e nou gh t o m a k e s a v ings f r om t h e m o n e y r ec e iv e d by t he m fo r m a na gi n g ho us e h o ld . T h e ho us e -lad ie s s p e nd m on ey w it h a t ig ht h a n d a nd w hat e v e r t he y s a v e , it is in v es t e d b y the m ve ry w is e ly i n b uy in g g o ld it em s a nd / o r c lo t hs . T he AR s u b m it s t ha t t h e app e lla nt a nd h is fa m ily me m b er s ha v e go od f ina nc ia l s t at u s and t he re a r e t o t a l n et d raw i ngs o f m o r e t ha n 1 3 . 50 c r or es d u rin g t h e p e r io d o f nine y ear s a nd t h e s ma ll va lue of j e w e ller y f o u nd d u r ing s e a r c h st a n ds fu lly c ov e red a nd v er y w e l l e xp la ine d b ei n g m er el y o f t h e t o ta l va lu e o f Rs . 1, 46 , 1 5 ,6 3 5 / - a n d a s suc h, n o p a r t o f t h e j ew el l ery b e t r ea t ed a s un e xp la in e d .
Aft e r goin g t h ro ug h t he s ub m is s io ns of th e as s es s e e, t h e ld . C IT ( A) he ld t ha t t h e a pp e lla nt ha s r eli ed on w i t hd r a wa ls o f va r io us f am ily m e mb er s i n la s t 1 0 y ea rs b ut o nly w it h d r aw als c a nno t e x p la in t he us e o f t h e c as h i n pu rc ha s e of j ew e l l e ry . Com p le t e a nal y s is of w i t hd ra wa ls as w e ll as dep o s i ts o f c as h i n va r io us b a nk a c c o u nts of t he fa m ily m em b e rs, u se o f dr aw ings for ot he r ho us e h o ld e xp e ns es has not been taken i nt o c o ns id e ra t io n w hile m a k in g a c la im t h at t ot a l w it hd raw a l s of Rs . 1 3 .50 c r or es ha v e b e en m ad e by v ar io us fam i ly m e mb e rs in t h ei r b a nk ac c ou nt s . T h e r ef o r e, t he ld . CI T (A ) he ld t ha t t he s ub mis s io n is q uit e va gue a nd la c ks s pe c if ic it y in pr ov id i ng t he ev id e nc e a nd p ro v in g t he s o urc e of t h e j ew el l ery fo un d i n t he r es id e n t ia l p r em is e . T he b il ls o f p urc has e, t h e w e a l t h t a x ev i d en c es , v a lua t io n c e rt if i c at es al on g w it h d at e o f p u rc ha s e c o u ld not be f ur n i s h ed in case of j ew e ll e r y f o u nd in t he r es id e nt i a l pr em is e, w h ic h a re c o ns id e r ed as c linc hi ng e v id e nc es t o p r ov e t h e t im e as w e ll a s s o urc e o f th e p urc ha s e o f j ew e l le ry . T he ld. C I T (A) he ld t hat t h e AO h as a l re a d y c o ns id e re d as ex p la i n ed t h e j ew e lle ry o f 2 25 0 g r m s in 5 ITA No. 1844/Del/2022 Ganga Saran Sharma a cc o rd a nc e t o CB D T I ns t r uc t io n N o . 19 1 6 d t . 11 .0 5 .1 9 9 4 p er t a inin g t o al l m a l e a nd f e ma le m em b er s of t h e fa m il y a n d h as b e e n r ea so na b le e no u gh t o a d d o n ly 16 2 7. 5 gr ms j ew ell e r y va l ui n g Rs . 61 ,3 4 , 610 /- an d d i v id e d t h e s am e in t he h a nds o f m a in fam ily m e mb e rs i .e . t he ap p e lla nt , his fa t he r a nd b ro t h e r. The ld . CI T (A ) he ld t ha t w it h re ga rd to th e j e w e ller y be lo ngin g to da ug ht e r of S mt . S has h i S har ma i. e . the s is t e r of t he a pp e l la nt , th e a p p el l a n t c o uld n ot f ur n is h t h e re q uis i t e e vid enc e , w hic h m ay c o nc lus iv el y p r ov e t ha t t he j ew e lle ry b e lo ng in g t o his s is t er w as a ls o k ep t i n t he re s id e nt ia l p r em is e o f t he a p pe lla n t. T he r efo r e , th e l d. C I T (A) wa s of t h e op in i on t h a t t h is s ub m is s io n a s a n a ft e rt ho u gh t a nd s inc e t he s am e w a s h e ld t o b e d e v o id of me r it , t he a r gum e nt s of t he as s ess e e w er e s um m ar i ly d i sm is s ed . I n ef f ec t , t he o rd e r o f t h e AO has b e en co nf i rm e d. "
5. The additi on of R s .61,34,610/- has be en made i n the ha nds of Sh. Ganga S aran S harma , the pa tria rch of the fa mily a nd the siblings S h. A nkit S ha rma a nd S h. Ankur S harma a t the rat e of 33.33% each.
6. Aggriev ed, the ass ess ee filed appeal befor e the Tri buna l.
7. During the heari ng befor e us, the ld. AR relied on the submissi ons and the a rgum ents ta ken up before the re venue aut horities and the ld. C IT DR relied upon the orders of the aut horities bel ow.
8. He ard the a rguments of bot h the pa rties a nd per use d the mat erial avai lable on record. We ha ve gone t hr ough t he fac ts of the case a nd the j udgments of v ari ous C ourts on this issue .
9. At the outs et, we hol d t hat CBDT's i nstructi on no. 1916 dated 11.05.1994 and press r elease dat ed 01.12.2016 perta ins to seizure of j ewellery . It pos tulat es that by going through t he a rchetypal Indi an family sta ndard, a pers ons of an Inc ome Ta x paye e of considera ble amo unt co uld ha ve had the presc ribed amount of jewellery i n the ci rcula r. It was br ought i nto force a fte r a seri es of due deliberation and its impact o n ta xati on. It is ne ver envisa ged tha t t he As sessing Aut hority shoul d rest rict t he a mount of eli gible 6 ITA No. 1844/Del/2022 Ganga Saran Sharma jewellery to t he qua ntity menti oned i n the circul a r. The ass ess es were tr us te e o f a medical colle ge a nd als o have the returne d i nc ome in the range of Rs .21.27 lacs to 49.3 4 lac s as per the ret urns.
10. The s tatement s howi ng t he i ncomes of t he ass es se ss is as under:
Name AY 20-21 AY 19-20 AY 18-19 AY 17-18 AY 16-17 AY 15-16 Ganga 64,85,556 49,44,669 46,68,812 44,59,800 37,43,180 35,00,511 Saran Sharma Ankit 22,92,434 23,08,783 24,27,493 20,56,646 19,79,056 19,96,871 Sharma Ankur 36,78,301 29,59,519 20,18,119 22,99,113 29,74,995 25,33,227 Sharma
11. The total wit hdrawals of t he fa mily ov er the per iod of assessments was to the tune of more tha n Rs .10 Cr. The ass ess ee stat ed that t he i nco me for all the y ea rs ha d fallen i nto the hi ghest tax bracket w hich s hows t ha t the assess ee has been ea rni ng subst antial Inc ome clearly establis hing the sta tus . It ha s time a nd again been hel d that d ue credit of the sa me has to be allowed by the assessi ng offic er l ooki ng a nd a pprec iating t he st atus , cust oms, a nd tr aditions relati ng to the family . Relia nce is being placed upon followi ng dec isions :
Ashok C haddha vs. ITO, 14 taxma nn.c om 57 (Delhi) Vibhu Agga rwal v s. DCIT, 93 taxmann.c om 275 (Delhi - Trib.) Tara Devi Goenka v s. C IT 122 ITR 1 4 (C al) Ms. Pooj a Shree Chouksey Vs. AC IT in ITA No . 572/l nd/2018 CIT Vs. Kailas h C ha nd S harma 198 C TR 201 (Raj ) Suneela S oni Vs . DC IT i n I TA No. 5259/DEL/2017 DC IT Vs. S hri Haro on Mohd . Unni i n ITA No.463/M/2012 Susan S ures h Chandra Til wa Vs. DC IT i n ITA No.270/RJT /2015 DC IT, CC -8 (3), Mumbai Vs. Shr i Ma nekcha nd K othari ITA No. 194/Mum/2018
12. The Hon'ble Del hi High C our t i n t he case of As hok C ha ddha vs . Income-t ax Offic er 14 taxmann.com 57 (Del hi ) held that c ollecti ng jewellery of 906.900 gms by a woma n in a ma rri ed life of 25 years 7 ITA No. 1844/Del/2022 Ganga Saran Sharma in form of s tree dhan or on other occasi ons is not abno rmal. The ope rative part of the j udgment is re pr oduced bel ow:
"3 . Lea r ne d C o uns e l fo r t h e r es p o nd e nt o n t he o t he r h an d r el ied up o n t he r eas o n in g gi v e n by t h e a ut ho r it i es b elo w . Af t e r c o ns id er i n g t he af o res a i d s ub m is s io ns w e a r e o f t he v ie w t h at a d dit io n m ad e is t o ta ll y ar b it ra r y a nd is n ot f ou nd ed o n a n y c oge nt b as is o r e v id e nc e. We ha v e t o k e ep in m i nd t ha t t h e as s e ss e e w as ma rr i ed f o r mo r e t ha n 25 -3 0 y e ars . T he j e w el le r y in qu es t io n is not v er y s u bs t a nt ia l. T he l ea r ne d c o u ns e l fo r the a pp e l la nt /as s e ss e e is c o r re c t in he r s ub m is s io n t hat it i s a no rm al c us t o m f or w om a n t o r ec eiv e j ew el l er y in t h e f or m of "s t r ee d h an" o r o n ot he r o cc a s io ns s uc h as bi r t h o f a c h ild e t c . Co ll ec t in g j e w e ll e ry of 9 0 6 .9 00 gr a m s by a w om a n i n a m ar r ie d li fe of 2 5 -3 0 yea r s is no t a b n orm a l. F urt he rm or e, t h er e wa s no va li d a nd /o r p r op er y ar ds t ic k ad op t e d b y t h e As s es s in g O ff ic e r t o t re at on ly 40 0 gr a ms as " r ea so n ab l e a l l ow an ce " a nd t r ea t t h e ot h er a s " u ne xp la i n ed ". Mat t e r w ou ld ha v e b e e n d if fe r e nt if t h e qu a nt um a n d va lue of t h e j e w e lle ry f o u nd w as s ub st ant i a l.
4. W e a r e, t h er ef or e, of t he o p i nio n t h a t t he f in d in gs o f t h e T rib una l ar e t ot a l ly pe r v er s e a nd fa r fr om t he r e a lit i es of lif e . I n t he pe c ulia r fa c ts o f t his c as e w e a ns w e r t h e q u es t ion i n fa vo ur o f t he as s es se e a nd a ga i ns t t he r ev e nu e t he r eb y d e l et in g t h e af o r es a id a dd it i o n of Rs . 3 ,87 ,3 64 . "
13. The Ho n'bl e Del hi High Court i n the case of S uneela Soni Vs . DC IT i n I TA No. 5259/DEL/2017 held as follows:
"6 .1 A ft er p e r us i n g th e af o re sa id d e c is io n o f t he H o n 'b le D e lhi H i gh Co u rt , I a m of t h e c o ns id e re d v iew t h at fa c ts a nd c irc u mst a nc es of t he p r es en t c as e a re s im i la r t o t he a f or es a id d ec is io n of t he H o n'b le D e lhi H i gh Co ur t a nd he nc e , t he is s u e in d is p ut e is s q u a re ly c ove r ed b y t he af o r es a id dec is ion .
6.2 K e ep ing in v ie w o f t he a fo r es a id f ac t s a nd c ir c um st a nc es of the cas e a s w el l a s t he s ta t us o f t h e fa m il y a n d o n t h e a nv il of t he j u d gem e nt o f t he H i gh C our t of D el h i in t h e c a s e o f As h o k Cha d ha v s . I T O re p o rt ed i n
14 t a x m a nn .c o m 5 7 (D e l hi. ) /2 02 Ta xm a n 39 5 , t h e ex p l ana t io n gi v e n b y t he as s es s e e's c ou ns el is a c c ep t ed. Ac c o r d in gl y t he o rd e rs of the a ut h o r it ie s b el ow are c a nc e l led a nd a dd it i on m ad e by t he AO a nd 8 ITA No. 1844/Del/2022 Ganga Saran Sharma c o nfi r m ed by t he L d. C I T (A) am o unt in g t o Rs . 1 0 , 6 5, 312 / - o n a c c o unt o f pu rp o rt ed u ne xp la in ed J ew e lle ry c la im e d b y t he a s se ss ee is d ele t ed .
7. I n t he r es u lt, As s es s ee 's ap p ea l is all ow e d. "
14. The Co-ordi nat e Bench of I TAT Del hi i n t he c as e of Vibhu Aggarwal v s. DC IT 93 taxmann.c om 275 (Del hi - Trib.) held t hat where Ass ess i ng Offic er under s ection 69A made a dditi on on a cc ount of j eweller y found in search of asse ssee, si nce ass ess ee belonge d to a wealthy family a nd jewellery wa s rec eiv ed on oc ca sions fr om rela tiv es, e xc ess jeweller y was v ery muc h reasonable and, thus , no additi on under section 69A was called for. The operati ve part of the judgment is re produc ed bel ow:
"2 . T h e b r i ef f a c ts of t he c a s e ar e t hat a s e ar c h & s eiz ur e o p e rat io n u nd e r s ec t i on 13 2 of t he IT Ac t w as c o nd uc t ed at t h e b us in es s pr em is es of M /s Be s t G ro up a nd a s w e l l a s i n t h e r es id e nt i al p r e m is e o f t h e D i r ec t o rs o n 28 .0 3 .20 1 1, i n c o ns eq ue nc e t o w h ic h t he c as e of t he ass e s see w as t ak en up fo r s c r ut in y . T h e AO ha s c om p le t e d t he a s s es sm ent by m ak i ng an a dd it io n of 3 0 ,7 3 ,3 7 3 o n a c c o un t o f u n e xp la in ed in ves t m e nt in j e w e ller y a nd a dd it io n of R s . 1.8 7 ,0 8 2 /- o n ac c o u nt of u ne xp l a in ed in v es tm ent i n pr op er t y . T h e t o t a l j ew el ler y fo un d d ur i ng t h e c our s e o f sea rc h w as 25 31 . 5 gm s , o ut o f w h ic h t he A O ha s g i v e n a s s ess e e t h e b en ef it o f 95 0 gm s , a s p e r t he C B DT I ns t r uc t io n N o . 19 1 6 da t ed 11 . 4 .19 94 o n a cc o unt o f w if e a nd tw o c h ild r e n o f t h e as s es s e e. T he L d . CIT (A ) in ap p e a l ha s f ur t h e r a ll ow ed t he b e n e f it o f 6 0 0 gm s . Of j e w e lle ry o n ac c o u nt o f m ot her a nd fa t h er o f t he a s s es s ee , h o ld i ng t ha t t h e s am e w a s al lo wab le t o t he a s s es s ee as p er t he CB D T I ns t r uc t io n No. 1916, b ut h ow e v e r, s us t a i n e d t he b a la nc e a dd it i o n m ad e by t he AO , v id e o rd e r da t e d 22 .1 2 .20 1 4 t r e a t ing t h e b a la nc e j ew e ll e ry w e i gh t in g 1 0 50 gm s o f g ol d a s un exp la ined .
6.3 K e ep ing in v ie w o f t he a fo r es a id f ac t s a nd c ir c um st a nc es of t he cas e a s w el l a s t he s ta t us o f t h e fa m il y a n d o n t h e a nv il of t he j u d gem e nt o f t he H i gh C o u rt o f D e l hi in t h e c as e o f As ho k C ha d d ha (Su p ra ) & o f Sus h ila D e v i (s u p r a ) a nd t he IT A T D e lh i d ec is i o n in t h e ca s e of S une ela So ni (s up ra ), t he ex p la na t io n gi v e n by t h e a ss es s ee's c oun s el is a cc e pt ed . Ac c o rd in gl y t he or d e rs o f t h e a ut h o r it i es b e low a re c a nc ell ed an d ad d it i on m ad e b y t he AO a nd pa rt ly c on fi r m ed by t he Ld . C I T ( A) o n ac c o u nt o f 9 ITA No. 1844/Del/2022 Ganga Saran Sharma ba la nc e j ew e lle ry w eig ht ing 1 0 50 gms o f g o ld a s u n e xp l a in ed is h e r eb y de le t e d. "
15. He nc e, keepi ng i n view the fa cts and circ umstanc es of the instant ca se a nd a lso the j ewel lery fo und, t he t otal i ncome dec lared and i n vie w of the vari ous j udgments cite d abov e, we direc t tha t the additi on m ade on this acc ount be del eted."
5. Owing to the facts narrated above, the appeal of the assessee is allowed.
Order Pronounced in the Open Court o n 06/10/2023.
Sd/- Sd/-
(C. M. Garg) (Dr. B. R. R. Kumar)
Judicial Member Accountant Member
Dated: 06/10/2023
*Subodh Kumar, Sr. PS*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR