Income Tax Appellate Tribunal - Kolkata
Dipu Chakraborty, Howrah vs Ito Ward 46(3), Kolkata, Kolkata on 4 July, 2018
2 I.T.A. No. 2374/Kol/2016 Assessment Year: 2012-13 I.T.A. No. 74/Kol/2017 Assessment Year: 2012-13 Smt. Dipu Chakraborty impugned Financial Year 2011-12 relevant to the Assessment Year 2012-13. This cash deposits were converted into fixed deposits during the year. 2.1. It was further found that the assessee had another savings bank account bearing no. 580010100073820 (hereinafter 'A/c No. 3820') which was closed on 17/01/2012. She further had two more bank accounts, one in Axis Bank by No. 912010062913345 (hereinafter 'A/c. No. 3345') and one in Bank of Baroda bearing no. 03972. The assessee was asked to explain the source of cash deposits in all these four bank accounts.
The assessee submitted a cash flow statement for the Financial Year ending 31/03/2011 and 31/03/2012, relevant to the Assessment Year 2011-12 and 2012-13, copy of which is extracted at page 3 of the assessment order. It was submitted that the assessee does not maintain a balance sheet or profit and loss account. The assessee explained with a letter, containing some documents and a fresh cash flow statement that she had received stree dhan of Rs.36,15,000/-. The Assessing Officer held that this is an afterthought. Later in her letter dt. 15/09/2015, the assessee changed her stand and submitted that she received gifts from close relatives which were in cash, the sources of which are, withdrawals from their respective bank accounts and some agricultural income. Gifts were claimed to have been received from her sister Smt. Aloka Bhattacharya of Rs.15,60,000/-, Smt. Kanika Roy of Rs.6,30,000/- and Rs. 8,00,000/- from her sister in law Smt. Bulu Chakraborty, respectively. Declaration of gifts prepared on 15/09/2015, from her relatives were filed before the Assessing Officer. The assessee submitted that these gifts were wrongly stated as streedhan by her and that this was just a mininterpretation as the assessee did not know the difference and significance.
2.2. The Assessing Officer summoned Smt. Aloka Bhattacharya, u/s 131 of the Act. During questioning by the Assessing Officer, she confirmed the gift and also stated her sources of gift. The Assessing Officer came to a conclusion that there are inconsistencies in the statement and held that the explanation given by the assessee is false. The Assessing Officer came to a conclusion for the detailed reason given in his order, that the claim of gifts is an afterthought. After taking into account the cash deposits and withdrawals in the bank accounts an addition of Rs.60,50,001/- was made by the Assessing Officer. The Assessing Officer at para 6(e) page 11 of his order held as follows:-
"6(e) As per assessee's explanation it is noticed from the above that out of Cash deposit of Rs.85,60,796/- only Rs,25,10,795/- ( Rs.8,00,000/- on 10.01.2012, Rs.9,00,000/- on 13.01.2012, Rs.8,07,495/- & Rs.3,300/- on 16.01.2012) deposited and withdrawn during the month of January, 2012 and rest of the deposit amounts Rs.60,50,001/- deposited during the month of January, 2012 are from past withdrawal as stated by 4 I.T.A. No. 2374/Kol/2016 Assessment Year: 2012-13 I.T.A. No. 74/Kol/2017 Assessment Year: 2012-13 Smt. Dipu Chakraborty that in the said judgment Hon'ble Bench accepted the period of retention of cash for 10 months only whereas in the instant case, the retention period of ideal cash in hand was more than ten years.
5. The appellant craves leave to add, alter or abrogate any ground of appeal at the time of hearing."
5. The assessee filed her appeal on the following grounds:-
"1. For that in the facts and circumstances of the case, the ld. Commissioner of Income Tax (Appeal) erred in sustaining the addition of Rs.3.5 Lacs as unexplained cash credit in the hands of the assessee."
6. The ld. D/R submitted that the assessee changed her version from time to time and initially tried to explain the deposits in the bank accounts as proceeds from sale and purchase of rice. He submitted that the Assessing Officer has committed an error at page 3 of the assessment order and had the calculation error not been made the addition would have been higher. He submitted that the assessee claims in her explanation that she had received gifts in cash from her close relatives. It is claimed that the entire amount available in their bank accounts by the donors have been totally withdrawn and given to the assessee. This as per the ld. D/R is an unnatural and not a possible act and against human behavior and preponderances of probabilities. The assessee, who has four bank accounts and has been operating the same regularly, claims to have kept these cash gifts with her, in cash, for a very long period. He submitted that this explanation of the assessee cannot be believed as it is against probabilities. He submitted that when the assessee has four bank accounts, to claim that huge sums of money were kept with her for long periods is false. He pointed out that gifts are claimed to be kept with the assessee in cash for more than 10 years, which shows the total falsity of the claim. He took this Bench through each of the findings of the Assessing Officer on all the claims of the gifts and submitted that he ld. CIT(A) was in error in accepting the false claim of the assessee of having received gifts in cash and for holding the cash for long periods of time. He pleaded that the order of the Assessing Officer be upheld and the findings of the ld. CIT(A) reversed.
7. The ld. Counsel for the assessee, on the other hand, submitted a consolidated cash flow statement to explain the source of cash deposits in all these bank accounts. He submitted that the Assessing Officer has passed an assessment order for the 6 I.T.A. No. 2374/Kol/2016 Assessment Year: 2012-13 I.T.A. No. 74/Kol/2017 Assessment Year: 2012-13 Smt. Dipu Chakraborty as gift was claimed to be held by her for long periods of time which is unnatural and hence cannot be accepted. The gift received in cash for the Assessment Year 2002- 03 is said to have been kept in cash with the assessee without depositing the same in a bank account till the impugned Assessment Year 2012-13. Similarly, a cash gift received in Assessment Year 2004-05 and 2005-06 are claimed to have been held by the assessee in cash up to the impugned Assessment Year and thereafter deposited in the bank account. In our considered view, the test of proximity of the source when applied, and when the theory of preponderance of probabilities are applied, the claims of the assessee look apparently false. We agree with the finding of the Assessing Officer on this aspect. Hence this finding of the ld. CIT(A) on the genuineness of the gifts cannot be upheld.
9. Be it as it may, the assessee has furnished a statement giving the analysis of the cash withdrawals and cash deposits made by the assessee in all the bank accounts during the year. An examination of the same demonstrates that the peak negative cash balance is Rs.35,14,204/-. The cash withdrawals on various dates explain the balance of cash deposits on various dates in these unaccounted Bank accounts. The theory of peak credit is not disputed by the revenue. In fact this method of arriving at the undisclosed income in unaccounted bank accounts is an accepted method.
9.1. Coming to the unexplained balance cash deposit of Rs.35,14,204/-, we agree with the contention of the ld. Counsel for the assesse that the additional income computed for the Assessment Year 2010-11 of Rs.58,88,220/- and for the Assessment Year 2011-12 of Rs.45,83,890/-, should be telescoped with this year's unexplained deposits. As this amount of Rs.35 Lakhs/- is much less than the additional income assessed during the two Assessment Years 2010-11 & 2011-12, in the hands of the assessee, no separate additions on account of unexplained cash deposits needs to be made this year. The cash deposits in all these undisclosed accounts are thus explained either by way of cash withdrawals during the year and the additional income assessed in the earlier years. Hence for these reasons we agree with the contentions of the assesse and dismiss the appeal of the revenue.
10. Coming to the assessee's appeal, the same is dismissed as not pressed.