M/S CHEMICALS INDIA,KOTA vs. JOINT COMMISSIONER OF INCOME TAX, KOTA

PER VIJAY PAL RAO, JM : This appeal by the assessee is directed against the order dated 8TH November, 2017 of ld. CIT (Appeals), Kota for the assessment year 2010-11. The assessee has raised the following grounds of appeal :-

2. That the ld. Assessing Officer has erred in making addition in the amount of Rs. 42,584/- of alleged difference in the transactions in the copies of accounts collected by the ld. Assessing Officer directly from suppliers while brushing aside the detailed explanation and reconciliation of the transaction, furnished by the assessee and the learned CIT (Appeals), Kota also erred in confirming the same.

3. That the ld. Assessing Officer further erred in disallowing 25% of Purchases debited under the head “Coal and Fuel Expenses” in the amount of Rs. 5,88,651/- while rejecting the submission and explanation produced by the assessee and relying on the alleged statements of the suppliers which have been recorded by the AO that too at the back of the assessee appellant and the assessee had never been provided any opportunity by the AO to confront those suppliers neither the copies of the alleged statements have been provided to the assessee in spite of a specific demand and the learned CIT (Appeals), Kota also erred in confirming the same.

4. That the ld. Assessing Officer also erred in charging interest u/s 234B and 234C and the learned CIT (Appeals), Kota also erred in confirming the same.

The appellant craves leave to add, amend or alter any ground at/before the time of hearing of appeal.”

Ground Nos. 2 & 3 are regarding additions made on account of difference in the closing balance on account of purchases in comparison to the assessee’s account in the books of supplier as well as adhoc disallowance made by the AO on account of Coal and Fuel expenses.

Instead of making the assessment by considering the provisions of section 145(3) read with section 144, the AO has proceeded to make specific disallowance after rejection of books of account. This action of the AO is not permitted under law as the book results were rejected by the AO then the items which are part of the trading account cannot be disallowed but the income of the assessee was required to be estimated. The ld. Counsel for the assessee has pointed out that the AO has not pointed out any decline in the GP rate of the assessee for the year under consideration but the income declared by the assessee shows a better GP and NP rate in comparison to the preceding years. He has referred to the comparative chart of the preceding years as well as for the year under consideration showing the GP declared by the assessee. Thus having regard to the fact that the AO has rejected the books of account and the GP declared by the assessee for the year under consideration is 17.88% in comparison to the average of 3 years at 17.76%, the rejection of books of account under section 145(3) would not ipso facto lead to an addition if the assessee has declared the results either better or in line with the preceding years. Therefore, once the assessee’s GP declared for the year under consideration is better than the average of the preceding year, then inspite of rejection of books of account, no addition is called for. Even otherwise, the AO has not attempted to make any trading addition but made specific disallowance after rejection of books of account which is not permissible. Accordingly, in the facts and circumstances of the case, the additions made by the AO on account of some discrepancies in the balance sheet on account of Coal and Fuel expenses are deleted.