M/S BALAJI MULTIPLEX PVT. LTD.,KOLKATA vs. I.T.O.,WARD-9(2), KOLKATA

Present for: Appellant by : Shri Miraj D. Shah, AR Respondent by : Shri Vijay Kumar, Addl. CIT Date of Hearing : 19.01.2023 Date of Pronouncement : 28.02.2023 O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

are not reproduced.

3. Brief facts of the case are that assesseeis a private limited company engaged in manufacturing activities. Assessee filed its return

Balaji Multiplex Pvt. Ltd. AY 2012-13 of income on 12.09.2012 declaring total income Rs.6,19,888/-. Case of the assessee was selected under scrutiny through CASS and notices u/s 143(2) and u/s 142(1) along with requisitions were served on the assessee. In compliance to said notices, the Ld. A/R of the assessee company appeared and submitted documents which were required vide notice u/s 142(1) along with his written submission. The Ld. Assessing Officer during the course of scrutiny proceedings observed that the assessee has raised share capital in the financial year 2011- 2012 at high premium. The learned Assessing Officer also issued notice u/s. 131 on the directors of the subscriber company, but no compliance was made. The learned assessing officer has also cited various case laws in assessment order. The Ld. Assessing Officer passed order u/s 143(3) by treating the share application money received amounting to Rs.4,05,50,000/-including premium as unexplained cash credit in the hands of the assessee u/s 68 of the Act, as the assessee has failed to prove the genuineness and creditworthiness of the transaction related to share capital money.

3.1. Aggrieved, assessee preferred an appeal before the Ld. CIT(A) who after detailed discussion in his order came to the conclusion that the assessee has not been able to prove the three ingredients of identity, credit worthiness and genuineness of the transaction as mentioned in the assessment order and hence, the addition made was confirmed and dismissed the appeal of the assessee. Aggrieved, assessee is now in appeal before the Tribunal.

Balaji Multiplex Pvt. Ltd. AY 2012-13 5. Ld. Counsel submitted details of share allotment as on 31.03.2012 available in paper book page 1 as Table-A and Table- B,reproduced below for ease of reference :

5.1. Ld. Counsel submitted that all the relevant details and evidence to explain the identity, creditworthiness and genuineness of the transactions were placed on record and the assessee had fully discharged its initial burden casted u/s. 68 of the Act. Ld. Counsel

Balaji Multiplex Pvt. Ltd. AY 2012-13 stated that the nature of these receipts is towards share capital and share premium which is by cheques from share subscribing companies who are regular income tax assessees. He further stated that assessee has explained the source and nature of receipts of fund and has brought on record all the documentary evidence in this respectwhich is reproduced as under:

5.2. Ld. Counsel also referred to various documents and details furnished in respect of each of the investing companies, all of which are placed in the paper book. He referred to document set of one such company to demonstrate detailed documents furnished to establish identity and creditworthiness of the investing companies and the genuineness of the transaction. The documents furnished in respect of each of the investing companies are placed in the paper book on record. Details of the documents furnished are captured from the index of the paper book which is reproduced as under:

Balaji Multiplex Pvt. Ltd. AY 2012-13 Balaji Multiplex Pvt. Ltd. AY 2012-13 Balaji Multiplex Pvt. Ltd. AY 2012-13 Balaji Multiplex Pvt. Ltd. AY 2012-13

Balaji Multiplex Pvt. Ltd. AY 2012-13 5.3. Ld. Counsel further submitted that Ld. AO in his order has concluded merely on the basis of non-production/attendance of the director of the assessee and share subscribers in the assessment proceedings and without finding any fault or deficiency with the exhaustive material placed on record. He also submitted that though none attended to the summon issued u/s 131 of the Act, all the details and documents were placed on record which have not been controverted by the authorities below in any manner, whatsoever. As per him, since ld. AO was not impressed with these submissions and resorted to making addition of the entire share application money along with share premium, totalling to Rs.4,05,50,000/-, on the sole ground that compliance u/s. 131& 133(6) of the Act by the directors of the assessee and share applicant companies was not done by way of their personal appearance.

5.4 He also referred to the copies of bank accounts of the respective share applicant companies to demonstrate the Balaji Multiplex Pvt. Ltd. AY 2012-13 genuineness of the transaction so also their audited financial statements wherein these investment transactions have been duly recorded and reflected. He thus, strongly submitted that Ld. AO had not brought anything contrary to undisputable facts and has merely acted on whims and fancies. 5.5. To buttress his submissions, Ld. Counsel placed reliance on the decision of Hon’ble Jurisdictional High Court of Calcutta in the case of CIT v.DatawarePvt. Ltd.in ITAT No. 263 of 2011 dated 21.09.2011 wherein Hon’ble jurisdictional High Court held that “After getting the PAN number and getting the information that the creditor is assessed under the Act, the Assessing officer should enquire from the Assessing Officer of the creditor as to the genuineness" of the transaction and whether such transaction has been accepted by the Assessing officer of the creditor but instead of adopting such course, the Assessing officer himself could not enter into the return of the creditor and brand the same as unworthy of credence.”

5.6. He placed further reliance on the decision of Hon’ble jurisdiction High Court of Calcutta in the case of CIT Vs. Sagun Commercial P. Ltd. (ITA No. 54 of 2001 dated 17.021.2011) wherein it was held as under:

“After hearing the learned advocate for the appellant and after going through the materials on record, we are at one with the Tribunal below as well as the Commissioner of Income-tax (Appeals) that the approach of the Assessing Officer cannot be supported. Merely because those applicants were not placed before the Assessing Officer, such fact could not justify disbelief of the explanation offered by the assessee when details of Permanent Account Nos. payment details of shareholding and other bank transactions relating to those payments were placed before the Assessing Officer. It appears that the Tribunal below has recorded specifically that the Assessing Officer totally failed to consider those documentary evidence produced by the assessee in arriving at such conclusion. We, therefore, find no reason to interfere with the decision passed by the Commissioner of Income-tax (Appeals) and the Tribunal below and answer the questions formulated by the Division Bench in the affirmative and against the Revenue. The appeal is, thus, dismissed."

Balaji Multiplex Pvt. Ltd. AY 2012-13 5.7. Reliance was also placed on the decision of Hon’ble Bombay High Court in the case of CIT v. Creative World Telefilms P. Ltd. (2011) 333 ITR 100 (Bom) wherein it was held as under:

“In the case in hand, it was not disputed that the assessee had given the details of name and address of the shareholder, their PAN/GIR number and had also given the cheque number, name of the bank. It was expected on the part of the Assessing Officer to make proper investigation and reach the shareholders. The Assessing Officer did nothing except issuing summons which were ultimately returned back with an endorsement "not traceable". The Assessing Officer ought to have found out their details through PAN cards, bank account details or from their bankers so as to reach the shareholders since all the relevant material details and particulars were given by the assessee to the Assessing Officer. In the above circumstances, the view taken by the Tribunal could not be faulted. No substantial question of law was involved in the appeal.'' 5.8. Decision of Hon’ble Madras High Court in the case of Pranav foundations Ltd. (2015) 229 Taxman 58 (Mad)is also referred wherein it was held as under:

“In view of the fact that all the four parties, who are subscribers of the shares, are limited companies and enquiries were made and received from the four companies and all the companies accepted their investment. Thus, the assessee has categorically established the nature and source of the said sum and discharged the onus that lies on it in terms of section 68. When the nature and source of the amount so invested is known, it cannot be said to undisclosed income. Therefore, the addition of such subscriptions as unexplained credit under section 68 is unwarranted.”

5.9. It was also submitted that audited Balance Sheet of each of the share applicant companies reflected the amount of investment made by them in the assessee as against their respective net worth for which he also referred to the chart extracted above. He thus, contended that Ld. AO has made the addition with a predetermined mind set. Further, according to him, they are all registered companies under the Companies Act, 1956 and are active companies on the MCA portal.

Balaji Multiplex Pvt. Ltd. AY 2012-13 5.10.Ld. Counsel also submitted that mere non-appearance of directors is no basis for invoking provisions of section 68 of the act for which he placed reliance on the decision of Hon’ble Supreme Court in the case of CIT v. Orissa Corporation (P) Ltd. (1986) 159 ITR 78 (SC) wherein it was held as under: “In this case the assessee had given the names and addresses of the alleged creditors. It was in the knowledge of the revenue that the said creditors were the income-tax assessees. Their index number was in the file of the revenue. The revenue, apart from issuing notices under section 131 at the instance of the assessee, did not pursue the matter further. The revenue did not examine the source of income of the said alleged creditors to find out whether they were credit-worthy or were such who could advance the alleged loans. There was no effort made to pursue the so- called alleged creditors. In those circumstances, the assessee could not do any further. In the premises, if the Tribunal came to the conclusion that the assessee had discharged the burden that lay on him, then it could not be said that such a conclusion was unreasonable or perverse or based on no evidence. If the conclusion was based on some evidence on which a conclusion could be arrived at, no question of law as such could arise. The High Court was, therefore, right in refusing to refer the questions sought for. Decision of the High Court affirmed.”

5.11. Ld. Counsel submitted that instead of pointing out any defect or discrepancy in the evidence and the details furnished by the assessee, Ld. AO proceeded to take adverse inference only on the ground that the directors of the subscriber companies and the assessee did not appear personally before him. In this respect he placed reliance on the decision of Hon’ble Jurisdictional High Court of Calcutta in the case of Crystal Networks Pvt. Ltd. v. CIT in ITA 158 of 2002 dated 29.07.2010.

5.12. Ld. Counsel has also relied upon the decision of the Co-ordinate Kolkata Bench of the Tribunal in the case of Satyam SmertexPvt. Ltd. vs. DCIT, in ITA No.2445/Ko1/2019

Balaji Multiplex Pvt. Ltd. AY 2012-13 vide order dated 29.05.2020, wherein the coordinate bench of the tribunal, while further relying upon the decision of the Hon'ble Allahabad High Court in the case of CIT Vs.Raj Kumar Agarwal vide dated 17.11.2009 has held that non production of the director of the company, which is regularly assessed to income Tax having PAN,on ground that the identity of the subscriber is not proved, cannot be sustained.

Balaji Multiplex Pvt. Ltd. AY 2012-13 documentary evidence to establish the existence of the subscriber companies, the burden would shift on the revenue to establish their case. We also draw our force from the decision of Hon’ble Jurisdictional High Court of Calcutta in the case of Crystal Network Pvt. Ltd. v. CIT (supra) which held as under: “We find considerable force of the submissions of the learned counsel for the appellant that the Tribunal has merely noticed that since the summons issued before assessment returned unserved and no one came forward to prove. Therefore it shall be assumed that the assessee failed to prove the existence of the creditors or for that matter creditworthiness. As rightly pointed out by the learned counsel that the CIT(Appeals) has taken the trouble of examining of all other materials and documents viz., confirmatory statements, invoices, challans and vouchers showing supply of bidi as against the advance. Therefore, the attendance of the witnesses pursuant to the summons issued in our view is not important. The important is to prove as to whether the said cash credit was received as against the future sale of the produce of the assessee or not. When it was found by the CIT (Appeal) on fact having examined the documents that the advance given by the creditors have been established the Tribunal should not have ignored this fact finding."

7.1. Ld. AO has not bothered to discuss or point out any defect or deficiency in the documents furnished by the assessee of the share subscribing companies. These evidences furnished have been neither controverted by the Ld. AO during the assessment proceedings nor anything substantive brought on record to justify the addition made by him. Ld. AO has simply added the amount of share capital and share premium on the ground that assessee has not produced the directors/shareholders. Thus, going by the records placed by the assessee of all the share subscribing companies, it can be safely held that the assessee has discharged its initial burden and the burden shifted on the Ld. AO to enquire further into the matter which he failed to do so. It is also noted from their audited financial statement

Balaji Multiplex Pvt. Ltd. AY 2012-13 and chart extracted above that all the investing companies have sufficient own funds available with them to make investment in the assessee.

7.2. A perusal of the impugned order of the Ld. CIT(A) shows that the Ld. CIT(A) has not discussed anything about the material facts of the case. He has not pointed out any defect and discrepancy in the evidences and details furnished by theassessee but simply cited certain case laws even without pointing out as to how thesecase laws were applicable to the facts and circumstances of this case. By simply reproducing the contents of the case laws without discussing about their application on the facts of the case, in our view, would notmake the order of the Ld. CIT(A) justifiable speaking order and hence, the same is not sustainable as per law.

7.3. From the perusal of the paper book and the documents placed therein, it is vivid that all the share applicants are (i) income tax assessees, (ii) they are filing their income tax returns, (iii) share application form and allotment letter is available on record, (iv) share application money was made by account payee cheques, (v) details of the bank accounts belonging to share applicants and their bank statements, (vi) in none of the transactions there are any deposit of cash before issuing cheques to the assessee, (vii) all the share applicants are having substantial creditworthiness represented by their capital and reserves.

7.4. We also note that assessee asserted before the ld. CIT(A) that all the submissions were made in the assessment proceedings even though it is stated that assessee failed to Balaji Multiplex Pvt. Ltd. AY 2012-13 comply with the requirements. The claim of the assessee for the submissions made before the assessee is reproduced by the ld. CIT(A) from the reply in para 3 of his order which is contrary to the observation made by him in the order.

Balaji Multiplex Pvt. Ltd. AY 2012-13 Accordingly, considering these facts and in the light of the judicial precedence referred above, we set aside the order of the ld. CIT(A). Accordingly, grounds taken by the assessee in this respect are allowed.