INCOME TAX OFFICER, WARD-1, KATNI vs. SHRI GANESH PRASAD VISHWAKARMA, KATNI

ORDER

Per Dr. B. R. R. Kumar, Accountant Member:

CO No. 4/JAB/2021 Ganesh Prasad Vishwakarma 1. Whether on the facts and in the circumstances of the case, the Ld CIT(A) has erred in deleting the disallowance u/s 40(a)(ia) of Rs 1,25,80,7541 - without appreciating the fact that no TDS has been deducted by the assessee.

2. Whether on the facts and in the circumstances of the case, the La CIT(A) has erred in appreciating the facts that the disallowance of Rs 88,01,4341 - under the head bogus transportation expenses was made because the assessee could not furnish detailed and credible evidences during the course of assessment.

1. In the facts and circumstances of the case the ld CIT(A) was fully justified in deleting the disallowance made by ld AO in regard to transport expense of Rs. 1,25,80,754/- by applying the provision of section 40(a)(ia) of the Act.

2. In the facts and circumstances of the case the CIT(A) was not justified by not considering the assessment order bad in law on account of reason that the case of the appellant was not select ed for limited scrutiny for non-deduction of TDS hence the ld AO erred in disallowing transport expense of Rs. 1,25,80,754/ - by applying the provision of section 40(a)(ia) of the Act. and without complying the CBDT instruction in this regard.

3. In the facts and circumstances of the case the ld CIT(A) was fully justified in deleting the addition of the transportation of Rs. 88,01,434/- done by 8 parties named in the assessment order to the income of the appellant.

4. In the facts and circumstances of the case the CIT( A) was not justified by not considering the assessment orde r bad in law on account of reason that the case of the appellant was not selected for limited scrutiny for examination and disallowance of transportation expenses of Rs. 88,01,434/- hand without complying the CBDT instruction in this regard hence the disallowance is bad in law.

Non-deduction of TDS: 4. The case has been selected for examination of large amount of sundry creditors and mismatch in sales turnover as per the Audit Report and the ITR. The AO during the course of assessment proceedings found that appellant has claimed balance of Rs. 2,32,00,696/-under the head 'sundry creditors'. The sundry creditors are as under:-

CO No. 4/JAB/2021 Ganesh Prasad Vishwakarma 1. S.C. Consimation Prop. Shri Virendra Kumar Tiwari 2. Arrow Enterprises, Prop. Shri Mohit Vishwakarma 3. Kartik Engineering Works Prop. Shri Laxmi Prasad Vishwakarma 4. Vaishnav Enterprises Prop. Shri Ravi Kumar Vishwakarma 5. Surya Earth Movers Prop. Shri Kodu Kol 6. Sunderam Consimation Prop. Shri Ramsharan 7. Sundram Earthmovers Prop. Shri Ram Khilavan 5. The total amount credited to the above persons was to the tune of Rs. 1,25,80,754/-. The AO disallowed the payments u/s. 40(a)(ia) of the I.T Act, 1961. The limited scrutiny issue was verification of sundry creditors. By not making any addition on account of sundry creditors, the AO has implicitly accepted the existence of sundry creditors. The sundry creditors, if proved to be non-existing, the AO should have disallowed the entire expenses treating the sundry creditors as bogus. By resorting to provisions of 40(a)(ia), the Assessing Officer has exceeded the mandate given in the limited scrutiny which is verification of existence and genuineness of sundry creditors. Hence the addition made beyond mandate of the limited scrutiny is hereby directed to be deleted.

8. The ld. CIT(A) deleted the addition.

CO No. 4/JAB/2021 Ganesh Prasad Vishwakarma amount of Rs. 88,01,434/- as bogus transportation expenses merely on ground that summons issued u/s 133(6) returned unserved. Further, we find that the GP as disclosed by the assessee of 8.33% would shoot up to 37.94% if the sundry creditors are treated as bogus which in any case cannot be the case beyond the normal business profits.