MOHANLAL PUNAMCHAND (HUF) Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) ALL these appeals are filed by the assessee being aggrieved by the order dated 31 -10 -2005 passed by the Income Tax Appellate Tribunal, Bangalore Bench 'A' (hereinafter called the 'ITAT) wherein the appeals filed by the revenue were partly allowed. Since the similar substantial questions of law involved in these appeals, for the purpose of convenience, the material facts in ITA No. 580/2006 are narrated below: The Assessing Officer in respect of the assessee for the assessment year 1998 -99, found that according to the return filed by the assessee -HUF, had declared interest from M/s. P. Vijayakumar & Co. and income from house property and long term capital loss for the year in question: in the diamonds and gold accounts, it had credited Rs. 5,93.450/ - and Rs. 4,71.397/ - received on sale of diamonds and gold ornaments respectively. To verify and ascertain the above credits, the assessee was asked to furnish the details like bills and details of jewellery. The assessee has furnished valuation report of gold ornaments and diamonds purchase invoice issued by Kamal Gems Salyed pura, Surat dated 3 -1 -1998. In respect of bullion sold bill issued by Shree Mahalakshmi Jewellers, Hubli dated 20 -12 -1997 and bills issued by Siddanath Silver Refinery, Durgadabailu, Gavligalli, Hubli dated 18 -12 -1997. The details of the transaction are as follows: <FRM>JUDGEMENT_2412_TLKAR0_2011.htm</FRM> There were also similar sales of bullion, and diamonds in individual case of the Kartha Shri Sha Mohanlal Punamchand and his brother Shri P. Vijaykumar. In all the cases similar bills were produced before the Assessing Officer. The Assessing Officer, after going through the particulars of the assessee and considering the contentions, brought the following cash credits under Section 68 of the Act: <FRM>JUDGEMENT_2412_TLKAR0_20111.htm</FRM> The Assessing Officer initiated penalty proceedings under Section 274 r/w Section 271(1)(c) of the Act and also levied interest under Section 234B of the Act. Being aggrieved by the said order, the assessee filed an appeal before the Commissioner of Income Tax (Appeals), Davanagere. The first appellate authority allowed the said appeal by order dated 22 -10 -2002. Being aggrieved by the same, the revenue filed the appeals ITA Nos. 64 -67/Bang/2003 before the ITAT. The ITAT, by common order dated 31 -10 -2005 partly allowed the appeals filed by the revenue and the cross -objections filed by the assessee. Being aggrieved by the same the assessee have preferred these appeals. 2. All these appeals are admitted on 31 -5 -2006 for consideration of the following substantial questions of law: (1) Whether the Tribunal was right in law in holding that the sale of gold jewellery remained unproved even though the buyer of the jewellery was registered under the Sales tax Act, had filed sales tax returns, had made payment for purchase by account payee cheques and demand drafts and bills and vouchers for the transactions had been issued? (2) Whether the Tribunal was correct in law in holding that the transactions in regard to the sale of gold jewellery was not genuine just because of certain irregularities in the accounts of M/s. Shree Mahalakshmi Jewellers? (3) Whether the Tribunal was right in law in holding that the sale of gold jewellery was genuine just because the buyer of gold jewellery who had wound up his business could not be traced after nearly three years?

(3.) THE learned counsel appearing for the appellant submitted that the abovesaid substantial questions of law have already been considered and answered by this Court in ITA No. 218/2004 by order dated 23 -9 -2008 and the matter has been remitted to the Assessing Officer to pass fresh orders insofar as it relates to sale of jewellery to M/s. Mahalakshmi Jewellery.

(4.) THE learned counsel appearing for the respondent, after going through the said judgment, submitted that the order passed in ITA No. 218/2004 and accordingly, the same order may be passed in these appeals also.