ITO WARD 2, KARUR vs. RAM BLUE METALS, KARUR

This appeal filed by the Revenue and the Cross Objections filed by the assessee are directed against the order of the ld. Commissioner of Income Tax (Appeals) – 1, Tiruchirapalli, dated 20.06.2018 relevant to the assessment year 2011-12. The grounds raised by the Revenue are reproduced as under:

Facts are, in brief, that the assessee has filed its return of income for the assessment year 2011-12 on 30.09.2011 admitting total income of ₹.7,57,460/-. After considering the submissions of the assessee against statutory notices, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Income Tax Act, 1961 [“Act” in short] dated 31.12.2016 assessing total income of the assessee at ₹.64,41,480/- after making addition towards disallowance under section 40(A)(3) of the Act of ₹.54,99,019/-. On appeal, after considering the submissions of the assessee, the ld. CIT(A) deleted the addition made under section 40(a)(3) of the Act.

Aggrieved, the Revenue is in appeal before the Tribunal. The ld. DR has submitted that the ld. CIT(A) has erroneously deleted the addition made under the head “expenditure incurred towards diesel and oil since the transactions have been made on various dates through cash in excess of the ceiling prescribed under section 40(a)(3) of the Act and pleaded for restoring the order passed by the Assessing Officer.

On the other hand, the ld. Counsel for the assessee has strongly supported the order of the ld. CIT(A).

We have heard both the sides, perused the materials available on record and gone through the orders of authorities below. The only issue for consideration before us is whether the ld. CIT(A) was correctly deleted the addition made by the Assessing Officer under section 40(a)(3) of the Act or not. In the assessment order, the Assessing Officer has stated that during the course of original assessment proceedings, the assessee firm produced ledger account, copy of cash book furnished by the oil dealer of M/s. R.R. Agency for sale of Diesel and Oil. On perusal of the ledger copy, the Assessing Officer has noted that the assessee firm incurred an expenditure of ₹.54,99,019/- in various dates through cash in excess of the ceiling prescribed under section 40(a)(3) of the Act and the details are reproduced as under: Sl. No. Date Particulars Amount 1 05.04.2010 By cash 5,00,000 2 06.04.2010 By cash 3,00,000

On appeal, after considering the entire facts and confirmation letter filed by M/s. R.R. Agency and gave a finding that the accounts of the assessee are life-line of its business and there is enough evidence that the assessee did not make single payment exceeding ₹.20,000/- and it is of the case of the assessee is that the payments are made by the assessee for the purpose of day to day, transaction to transaction recording of oil/diesel purchased by the assessee. Thus, the ld. CIT(A) deleted the addition made by the Assessing Officer and relevant portion of the order is reproduced as under: 14. On merits too I find that the Assessing Officer had not discharged his onus of proving the confirmation filed by the supplier of goods or the recipient of the sale proceeds. He had dismissed this as an after-thought without causing any enquiries on initiating re-assessment proceedings at his hands to verify the availability of cash and bringing to tax deficiency, if any. The AR has shown that there was day to day, transaction to transaction recording of oil/diesel purchased by assessee, for without any internal control, there is a good chance that either oil/diesel will be pilfered and assessee will be overbilled. Even for seller of oil, it is necessary that details of each truck which comes for refilling be made, for how else will he bill his customers? and which customer will pay more for wrong billing. It is here, one can see that accounts is life-line of business. In light of the above, there is enough evidence that assessee did not make single payment exceeding Rs.20,000/- and hence, addition u/s 40A(3) appears to be incorrect. As the payments have been claimed to be below the threshold limit and admitted by the recipient to be so, I think there is no material warranting the AO to apply the provisions of Section 40A (3). Therefore I direct the deletion of the addition of Rs.54,99,019/-.

On perusal of the above order of the ld. CIT(A), we find that the ld. CIT(A) has reasonably considered entire facts of the case and rightly directed the Assessing Officer to delete the addition of ₹.54,99,019/-. We find no infirmity in the order passed by the ld. CIT(A) on this issue. Accordingly, the ground raised by the Revenue is dismissed.

Coming to the Cross Objections of the assessee, since the ld. Counsel for the assessee has prayed for withdrawal of the Cross Objection, the CO filed by the assessee is dismissed as withdrawn.

In the result, the appeal filed by the Revenue and the CO filed by the assessee are dismissed. Order pronounced on 22nd December, 2023 at Chennai.