SHRI PARSWANATH GRANITE INDUSTRIES P LTD Vs. COMMISSIONER OF INCOME TAX
LAWS(RAJ)-2002-1-160
HIGH COURT OF RAJASTHAN
Decided on January 24,2002

SHRI PARSWANATH GRANITE INDUSTRIES (P) LTD. Appellant
VERSUS
COMMISSIONER OF INCOME TAX Respondents

JUDGEMENT

- (1.) THIS reference application under S. 256(2) of the IT Act is at the instance of the assessee Shri Parshwanath Granite Industries (P) Ltd. The assessee is a private limited company, engaged in the business of manufacturing granite slabs out of granite stone blocks and purchase and sale thereof. The AO while completing the assessment proceedings for the asst. yr. 1988-89, disallowed cash credit of Rs. 43,000 in the name of Miss Pramila and Rs. 17,000 in the name of Mr. Suresh Kumar Golecha. The AO examined Miss Pramila, the daughter of managing director of the company. She pleaded complete ignorance about the deposit in her bank account as well as the credit advanced to the assessee. The assessee requested for the cross-examination of Miss Pramila. The summonses were issued to her under S. 131 of the IT Act. In spite of repeated opportunities given, Miss Pramila did not appear. It goes without saying that it was the assessee, who could have produced Ms. Pramila. Since the assessment proceedings were getting barred by limitation, the AO completed the assessment on 22nd March, 1991. Similarly, Suresh Kumar Golecha son of the director of the company was also not produced before the AO. Thus, the genuineness of the credit standing in the name of Suresh Kumar Golecha could not be examined and the assessee failed to discharge the onus cast upon him. In view of this, the AO added both the cash credits as not proved. The finding has been confirmed by the CIT(A) as well as by the Tribunal.
(2.) IT is contended by Mr. Rajendra Mehta, learned counsel for the applicant-assessee that the AO has committed error in relying on the statement of Ms Pramila at the back of the assessee for the purpose of making addition in the income showed by him. The genuineness of a credit is a question of fact and on the facts, it cannot be said that there was unconvincing material to establish the genuineness of such credits. In our view, no referable question of law arises from the order of the Tribunal. Accordingly, the reference application is rejected.;


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