COMMISSIONER OF INCOME TAX Vs. JAISWAL GRAIN STORES

JUDGEMENT

(1.) The Tribunal has referred the following question of law under Section 256(1) of the IT Act (hereinafter referred to as the Act) for opinion to this Court :

(2.) Briefly stated the facts giving rise to the present petition are as follows : The assessee, which is an AOP, runs a store in the name of M/s Jaiswal Grain Stores at Jaunpur. During the assessment proceedings for the asst. yr. 1976-77, the ITO noticed that the three partners invested Rs. 5,000 each on 1st Aug., 1975, the first day of the accounting period relevant to the assessment year in question. The ITO added the entire amount of Rs. 15,000 as income from undisclosed sources after, finding that the statement of the partners mother-in-law, Smt. Dueja Devi, was contradictory. The assessee being aggrieved, came up in appeal before the AAC. It was explained that Rs. 5,000 each were given by Smt. Dueja Devi to the three partners who were her daughters-in-law. The money so given was said to have been received by Smt. Dueja Devi from her husband Sankatha Prasad (who died in 1971) and kept at home. However, the AAC held that the case of the assessee was not substantiated. He, therefore, confirmed the order of the ITO. The assessee, being still aggrieved, came up in appeal before the Tribunal. The Tribunal was of the view that since the assessee had no business prior to the assessment year in question and the deposits were made by the partners on the first day of the start of the business, the question of treating them as the unexplained income of the assessee could not arise. The contention put forward on behalf of the assessee that the question of addition could, if at all, be considered in the hands of the individual partners, was upheld. In this view of the matter, the addition was deleted.

(3.) We have heard Shri Govind Krishna, learned standing counsel for the Revenue. Nobody has appeared on behalf of the respondent-assessee. Learned counsel for the Revenue submitted that under Section 68 of the Act, once an explanation offered by the assessee regarding the deposit has been disbelieved, the natural corollary is that it should be treated as income of the assessee of that year. He relied upon a Division Bench decision of this Court in the case of CIT v. Kapur Bros., (1979) 118 ITR 741 (All) and of the Hon'ble Calcutta High Court in the case of C. Kant & Co. v. CIT, (1980) 126 ITR 63 (Cal).