DCIT 5 (1), INDORE vs. M/S SANVERWALA JEWELLERS PVT. LTD, INDORE

BEFORE SHRI MANISH BORAD,ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER Virtual hearing Assessment Year:2012-13 DCIT-5(1) M/s. Sanverwala Jewellers Pvt. Indore Ltd. बनाम/ 12, Chhota Sarafa Vs. Indore (Appellant) (Revenue ) P.A. No.AAOCS7650K Appellant by Shri Rajeeb Jain, Sr. DR Respondent by S/Shri S.N. Agrawal & Bhavesh Agrawal, ARs Date of Hearing: 22.06.2021 Date of Pronouncement: 22.09.2021 आदेश / O R D E R PER MANISH BORAD, A.M:

The above captioned appeal filed at the instance of the Revenue for Assessment Year 2012-13 is directed against the orders of Ld. Commissioner of Income Tax(Appeals)-II (in short ‘Ld. CIT], Indore

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 dated 15.01.2018 which are arising out of the order passed u/s 143(3) of the Income Tax Act 1961 ( in short the ‘Act’) dated

30.03.2015 framed by ACIT-5(1) Indore.

2. Ground nos.1 to 3 relates to deletion of addition of Rs.3,17,39,640/- u/s 68 of the I.T. Act as made by the Assessing

Officer to the total income of the assessee company in respect of increase in the share capital.

filed e-return of income declaring total income at Rs.42,50,050/- on 29.9.2012. While going through the audited tax report and annexures thereof, the Assessing Officer noted that the assessee had received share capital and share premium money of Rs.3,35,39,640/- during the year under consideration. Accordingly, the Assessing Officer asked the assessee to furnish the relevant information. In response, the assessee furnished the list of share applicants and the Assessing Officer issued summons u/s 131 to the share applicants. The Assessing Officer noted that some of them appeared in office on various dates and statement on oath was recorded. The Assessing Officer noted that some share applicants

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 denied to have been allotted or have purchased the shares of the assessee company. Ultimately, the Assessing Officer made the addition of Rs.3,17,39,640/- u/s 68 of the I.T. Act to the total income of the assessee company in respect of increase in the share capital.

4. Being aggrieved, the assessee challenged the action of the Assessing Officer before the ld. CIT(A). The ld. CIT(A) summarized

the breakup of the share capital and having gone through the facts, submissions and judicial pronouncements thereof deleted the addition. The relevant discussion made by ld. CIT(A) is reproduced hereunder:

“The assessee company had issued share capital of Rs 30,39,640/- to Shri Surendra Soni in lieu of transfer of his running business to the assessee company. The assessee company in consideration of business assets issued shares and therefore the Assessing Officer was not justified in adding the same to the total income of the appellant. The business assets as transferred from Shri Surendra Soni was duly considered by the assessing officer as genuine. In such a situation, there was no reason for AO to disbelieve the share capital as issued to him. I hereby direct the assessing officer to delete the addition of Rs 30,39,640/- as made to the total income of the appellant. 4.1.2.1] The appellant company also received share capital of Rs 2,87,00,000/- from the thirty-one share applicants, most of the share 3

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 applicants personally appeared before the assessing officer and their statement was also recorded on oath. In the statement as recorded before the assessing officer, all the share applicant duly accepted that they have invested amount in the share capital of the appellant company and also explained the source of investment made in the share capital. In the shareholder- wise chart as prepared by the appellant, it has discussed entire documents as filed by them and also giving reference of the statement as recorded, the said chart so prepared is reproduced as under:- S.No Name of the Share applicant PA No Amount [Rs]

1 Shri Anar Singh Parihar N.A. Rs 950000/- 1.1 Copy of share application form duly signed and filled. 1.2 Copy of his bank account duly highlighting the amount of share application Money. 1.3 Driving Licence 1.4 Copy of his statement as recorded U/s 131 of the Income Tax Act

2 Shri Ankit Verma AHLPV9818R Rs 8,00,000 2.1 Copy of share application form duly signed and filled 2.2 Copy of PAN Card 2.3 Copy of his income tax return as filed for the Asst Year 2012-13 2.4 Copy of his bank account duly highlighting the amount of share application money 2.5 Copy of his statement as recorded U/s 131 of the Income Tax Act

3 Shri Anoop Singh Rajput N.A. Rs 950000/- 3.1 Copy of share application form duly signed and filled. 3.2 Copy of his bank account with Bank of India duly highlighting the amount of share application Money 3.3 Aadhar Card 3.4 Copy of his statement as recorded during the course of search

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

4 Shri Ashish Kumar Soni DDKPS8760M Rs 14,00,000 4.1 Copy of share application form duly signed and filled. 4.2 Copy of PAN Card 4.3 Copy of Income Tax return as filed for the Asst Year 2012-13 4.4 Copy of his statement as recorded U/s 131 of the Income Tax Act.

5 Shri Harish Singh Mandloi N.A. Rs 10,00,000 5.1 Copy of share application form duly signed and filled. 5.2 Copy of Voter Card 5.3 Copy of his Bank passbook with Indore Premier Co-operative Bank Limited duly highlighted the amount of share application money. 5.4 Copy of his statement as recorded U/s 131 in assessment proceeding 5.5 Copy of his driving license

6 SHRI HUKUM SINGH N.A. 10,00,000 6.1 Share application money form duly signed 6.2 Copy of PAN Card 6.3 Copy of his bank account 6.4 Copy of his statement as recorded during the course of assessment proceeding 6.5 Copy of Voter Id Card

7 Smt Kamla Bai Verma AOKPV5411J Rs 900000/- 7.1 Copy of share application form duly signed and filled. 7.2 PAN Card 7.3 Copy of his income tax return as filed for the Asst Year 2012-13. 7.4 Copy of her bank account duly highlighting the amount of share application money. 7.5 Shri Ankit Verma in his statement duly accepted investment made by Smt Kamla Bai Verma in the share application money

8 Smt Kaushalya Bai N.A. Rs 500000/- 8.1 Copy of share application form duly signed and filled. 8.2 Aadhar Card

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

8.3 Copy of bank account with Bank of Baroda 8.4 Statement of her husband Shri Babulal was recorded on oath wherein he has categorically accepted about the investment made in the share application money of the assessee company 8.5 Copy of Driving licence of her husband Shri Babulal

9 Smt Kusum Verma AOLPV1256L Rs 800000/- 9.1 Copy of share application form duly signed and filled. 9.2 PAN Card 9.3 Copy of his income tax return as filed for the Asst Year 2012-13. 9.4 Copy of her bank account duly highlighting the amount of share application money.

10 Shri Mesar Singh Mourya N.A. Rs 1150000 10.1 Copy of share application form duly signed and filled. 10.2 Voter Id 10.3 Copy of his bank account duly highlighting the entry related to Investment in the share application money. 10.4 Nihal singh in his statement has accepted about the investment made by Shri Mesar Singh Mourya

11 Shri Mohan Mandloi BGBPM4765J Rs 950000/- 11.1 Copy of share application form duly signed and filled. 11.2 PAN Card 11.3 Copy of his bank account duly highlighting the entry related to the Investment in the share application money. 11.4 Copy of his statement as recorded U/s 131 of the Act 11.5 Copy of driving licence

12 Smt Nidhi Verma ANPPV4738E Rs 600000/- 12.1 Copy of share application form duly signed and filled. 12.2 PAN Card 12.3 Copy of acknowledgement of Income Tax return as filed. 12.4 Copy of his bank account duly highlighting the entry related to the investment in the share application money

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

12.5 Copy of affidavit as filed during the course of assessment

13 Shri Nihal Singh N.A. Rs 1950000 13.1 Copy of share application form duly signed and filled. 13.2 Voter Id 13.3 Copy of his bank account duly highlighting the entry related to the Investment in the share application money. 13.4 Copy of his statement as recorded U/s 131 of the Act

14 Shri Ramesh Semre DUEPS1511R Rs 300000/- 14.1 Copy of share application form duly signed and filled 14.2 PAN Card

15 Shri Ramesh Chand Chouhan, Rs 1000000 Nawada ANNPC4310R 15.1 Copy of share application form duly signed and filled. 15.2 Voter Id 15.3 Copy of his bank account duly highlighting the entry related to the Investment in the share application money. 15.4 Copy of PAN Card 15.5 Copy of his statement as recorded U/s 131 of the Act

16 Shri Shankar lal Baganna N.A. Rs 500000/- 16.1 Copy of share application form duly signed and filled. 16.2 Voter Id 16.3 Copy of his bank account duly highlighting the entry related to the Investment in the share application money. 16.4 Copy of his statement recorded u/s 131 in assessment proceeding

17 Shri Shubham Verma AOKPV5410K Rs 400000/- 17.1 Copy of share application form duly signed and filled 17.2 PAN Card . 17.3 Copy of acknowledgement of Income Tax return as filed. 17.4 Copy of his bank account duly highlighting the amount of share application money.

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

17.5 The cheque prior to investment received from Shri Amit Soni.

18 Shri Shyam Singh Mourya N.A. Rs 1950000/ 18.1 Copy of share application form duly signed and filled. 18.2 Voter Id 18.3 Copy of his bank account duly highlighting the entry related to the Investment in the share application money. 18.4 Nihal singh in his statement has accepted about the investment made by Shri Shyam Singh Mourya

19 Shri Sodan Singh N.A. Rs 1000000 19.1 Copy of share application form duly signed and filled. 19.2 Voter Id 19.3 Copy of his bank account duly highlighting the entry related to the. Investment in the share application money. 19.4 Copy of his statement as recorded on oath U/s 131 of the Act 19.5 Copy of his driving licence

20 Smt Sona Verma AOLPV1274N Rs 1100000 20.1 Copy of share application form duly signed and filled. 20.2 PAN Card 20.3 Copy of her Income tax return as filed for the Asst Year 2012-13. 20.4 Copy of her bank account duly highlighting the amount of share application money. 20.5 Copy of her affidavit filed as discussed in para 2.16 of the assessment order

21 Smt Suman Verma AOKPV5412M Rs 800000/- 21.1 Copy of share application form duly signed and filled. 21.2 PAN Card 21.3 Copy of her Income tax return as filed for the Asst Year 2012-13. 21.4 Copy of her bank account duly highlighting the amount of share application money. 21.5 Prior to the issuance of the cheques amount were received from the bank account of Shri Amit Soni

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

22 Shri Ved Prakash Verma ADFPV5995H Rs 1100000 22.1 Copy of share application form duly signed and filled. 22.2 PAN Card 22.3 Copy of his Income tax return as filed for the Asst Year 2012-13. 22.4 Copy of his bank account duly highlighting the amount of share application money. 22.5 Prior to the issuance of the cheque amount was received from Shri Amit Soni

23 Smt Vidhi Verma AMYPV5139K Rs 800000/- 23.1 Copy of share application form duly signed and filled. 23.2 PAN Card 23.3 Copy of her Income tax return as filed for the Asst Year 2012-13. 23.4 Copy of her bank account duly highlighting the amount of share application money. 23.5 Copy of affidavit was filed and also discussed in Para 2.16

24 Shri Sanjay Sharma CKPPS0242H Rs 2050000 24.1 Copy of share application form duly signed and filled. 24.2 PAN Card 24.3 Copy of his bank account 24.4 Copy of his statement as recorded U/s 131 of the Act

25 Shri Vijay Semre AYPPS8021E Rs 200000/- 25.1 Copy of share application form duly signed and filled. 25.2 Copy of his Income tax return as filed for the Asst Year 2012-13. 25.3 Copy of his statement as recorded U/s 131 of the Act

26 Shri Manoj Patel CBWPM2597R Rs 1400000 26.1 Copy of share application form duly signed and filled. 26.2 Voter ID 26.3 PAN Card 26.4 Copy of his bank account duly highlighting the amount of share

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 application Money. 26.5 Copy of his statement as recorded U/s 131 of the Act during the assessment proceeding

27 Shri Mukesh Morya N.A. Rs 950000/- 27.1 Copy of share application form duly signed and filled. 27.2 Voter ID 27.3 Copy of his bank account duly highlighting the amount of share application money. 27.4 Copy of his statement recorded U/s 131 of the Act

28 Shri Gautam Verma ALLPV7829C Rs 200000/- 28.1 Copy of share application money form 28.2 Copy of statement of Shri Gautam Verma as recorded u/s 131 of the Act 28.3 Copy of PAN Card

29 Smt Khusbho Soni DEVPS7529N 9,00,000 29.1 Her husband Shri Ashish Soni in his statement has also confirmed the investment made by her

30 Smt Chandra Semre DUEPS1510Q Rs 3,00,000 30.1 Copy of share application form duly signed and filled. 30.2 Copy of PAN Card 30.3 Copy of his income tax return as filed for the Asst Year 2012-13

31 Shri Rajesh Soni BOGPS9852H 8,00,000 31.1 Copy of share application form duly signed and filled. 31.2 Copy of PAN Card 31.3 Copy of his income tax return as filed for the Asst Year 2012-13

4.1.2.2] The assessing officer in Para 2.9 of the assessment order categorically accepted that most of the share applicants had appeared before him and their statements were also recorded. Para 2.9 of the order is reproduced as under:-

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

“ 2.9 In response to which Shri Amit Soni produced most of share applicants on various dates. Statement on Oath was also recorded of those persons. In the process of recording statement, It is learnt that the most of share applicants are farmers residing at outskirts of Indore City. They confirmed to have invested money in the form of share with the assessee company. They have also stated that source of such investment is income from Agricultural activity, but they have not submitted copy of PI and PII to establish the proof of Agricultural activity done by them and quantum of agriculture income which has been invested in the assessee company.” The assessing officer referred to the bank accounts of Smt Kamla Bai Verma, Smt Suman Verma, Shri Shubham Verma and Shri Ved Prakash Verma and also observed that affidavit were filed in case of Ms Sona Verma, Ms Nidhi Verma ,Ms Vidhi Verma ,Gautam Verma , Ankit Verma and Vijay Semre. On perusal of the documents as filed by the appellant company and observation of the assessing officer, it is clear that most of the share applicants personally appeared before the assessing officer and their statement were also recorded wherein they have clearly accepted about the investment made in the share capital of the appellant company. The appeal relates to the Asst Year 2012-13 i.e. prior to the insertion of the explanation to section 68 of the Act. In cases of share application / share capital prior to the insertion of the explanation the appellant company needs to prove identity of the share applicant only. However, in the present case in hand the appellant has not only proved the identity of the share applicants but also proved the creditworthiness of the share applicant and genuineness of the transactions. Hon’ble Jurisdictional High Court in the case of People General Hospital Limited [ Appeal No 2011] has held that the assessee has to prove only identity of the investor which in the case in hand is proved beyond 11

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 doubt. As regard the observation of the assessing officer in respect of few of the share applicants, the appellant company vide it’s submission in Paras 1.13.1 to 1.13.6 has dealt the same in great details, and the same is again reproduced for sake of clarity:-

“ 1.13.1] The assessing officer in the assessment order on inner Page No 8 and 9 has discussed about the share application money of Rs 20,50,000/- as received from share applicant Shri Sanjay Sharma. The assessing officer observed that the amount as invested by Shri Sanjay Sharma was not reflected in his bank account as filed during the course of assessment proceeding. In this respect, we would like to clarify as under:- [a] Share application form duly signed by Shri Sanjay Sharma was filed

[b] the amount of share application money was received through an account payee cheques.

[c] Copy of his PAN Card is also filed. He is regularly assessed to tax vide PA No, the same is as under:- CKPPS0242H

[d] Copy of his bank account with Allahabad Bank, cash credit account No 2177088462 Since, the cheque was issued by Shri Sanjay Sharma from his saving account for this reason, the same was not reflected in his cash credit loan account. The amount of cheque as issued to the assessee company duly found reflected in the saving bank account of that share applicant and he has also accepted in his statement about the investment in share application/share capital of the assessee company. Thus, the amount of share application requires to be accepted as genuine. 12

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

1.13.2] The assessing officer in Para 2.12 and in 2.13 on inner Page No 10 of the assessment order has observed that Smt. Kamla Bai had deposited cash of Rs 3,00,000/- in her bank account and transferred the same to the bank account of Shri Amit Soni ex- director of the assessee company and then received an amount of Rs 8,00,000/- by way of transfer from the reference No 1011- 2723 and then invested the same in the shares of the assessee company. The assessing officer has doubt about the reference No 1011-2723 and also the amount as invested by the share applicant. In this respect, we would like to clarify as under:- [a] Share application form duly signed by the applicant has been filed.

[b] Copy of PAN card has also been filed

[c] Copy of her income tax return has also been filed wherein total income was declared by her of Rs 451930/- and paid legitimate amount of Tax of Rs 21340/-.

[d] Copy of her bank account with Bank of India A/c No 880010110006560

[e] the cash as deposited by her in her bank account prior to issuance of the cheque to Shri Amit Soni is out of her income and saving.

[f] the amount as invested by her in the share application money of the assessee company was received by her from Shri Amit Soni and in turn Shri Amit sonit received amount from Shri Surendra Soni, AU Commodities P Limited and M/s Sanverwala Jewellers P Limited. Hence, source of amount as received by Smt Kamla Bai and Shri Amit soni duly explained.

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

[g] Copy of bank account of Shri Amit Soni, Ex- director of the assessee company is enclosed for your kind reference.

The source of cheque as received by Smt Kamla Bai was duly explained as received from Shri Amit Soni and source of amount received by Shri Amit soni was also explained. Hence, there was no justification for having any doubt about the source of amount as found credited in the bank account of the share applicant and therefore the amount of share application money as received from Smt Kamla Bai stand explained.

1.13.3] The assessing officer further observed in Para 2.14 on inner Page No 11 of the assessment order that an amount of Rs 800000/- was credited through transfer in the bank account of Suman Verma vide reference No 1011-2723.The assessing officer has serious doubt about the transfer of amount through reference No 1011-2723. In this respect we would like to clarify as under:- [a] Share application form duly signed by the applicant has been filed. [b] Copy of PAN card has also been filed [c] Copy of her income tax return has also been filed wherein total income was declared by her of Rs 397580/- and paid legitimate amount of Tax of Rs 21970/-. [d] Copy of her bank account with Bank of India A/c No 880010110006562 [e] the amount as invested by her in the share application money of the assessee company was out of the amount as received by her from Shri Amit Soni.

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

[f] That on perusal of the bank account of Shri Amit soni it is evident that he has received amount from Shri Surendra Soni, AU Commodities P Limited and M/s Sanverwala Jewellers P Limited prior to issuance of the cheques to Smt Suman Verma. Hence, source of amount as received by Smt Suman verma and in the bank account of Shri Amit soni are duly explained.

[g] Copy of bank account of Shri Amit Soni, Ex- director of the assessee company is enclosed for your kind reference.

The source of cheque as received by Smt Suman Verma was duly explained as received from Shri Amit Soni and source of amount received by Shri Amit soni was also explained. Hence, there was no justification for having any doubt about the source of amount as found credited in the bank account of the share applicant and therefore the amount of share application money as received from Smt Suman Verma stand explained.

1.13.4] The assessing officer further observed in Para 2.15 on inner Page No 11 of the assessment order that an amount of Rs 800000/- and Rs 400000/- was found credited through transfer in the bank account of Shri Ved Prakash Verma and Shri Shubham Verma respectively vide reference No 1011-2723.The assessing officer has serious doubt about the transfer of amount through reference No 1011-2723. In this respect we would like to clarify as under:- [a] Share application form duly signed by the applicant has been filed. [b] Copy of PAN card has also been filed

[c] Copy of her income tax return has also been filed by Shri Ved Prakash Verma and Shri Shubham Verma declaring total income at 15

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

Rs 379608/- and Rs 378953/- respectively and paid legitimate amount of Tax due on their income.

[d] Copy of bank account of Shri Vzed Prakash Verma with Bank of India A/c No 880010110006561 and copy of bank account of Shri Shubham Verma with Bank of India A/c No 880010110006564 has also been filed during the course of assessment and enclosed with this submission.

[e] the amount as found credited vide referene No 1011-2723 is the bank account of Shri Amit Soni ex- director of the assessee company and therefore the source of amount as invested by them are duly explained.

[f] That on perusal of the bank account of Shri Amit soni it is evident that he has received amount from Shri Surendra Soni, AU Commodities P Limited and M/s Sanverwala Jewellers P Limited prior to issuance of the cheques to Shri Ved Prakash Verma and Shri Shubham Verma. Hence, source of amount as received by Shri Ved Prakash Verma and Shri Shubham Verma from the bank account of Shri Amit soni are duly explained. [g] Copy of bank account of Shri Amit Soni, Ex- director of the assessee company is enclosed for your kind reference.

The source of cheque as received by Shri Ved Prkash Verma and Shri Shubham Verma are duly explained as received from Shri Amit Soni and source of amount received by Shri Amit soni was also explained. Hence, there was no justification for having any doubt about the source of amount as found credited in the bank account of the share applicant and therefore the amount of share application money as received from Shri Ved Prakash Verma and Shri Shubham Verma.

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

1.13.5] The assessing officer in Para 2.16 of the assessment order on inner Page No 12 has referred the affidavit as filed by Shri Amit Soni in respect of share application money as received from Sona Verma, Nidhi Verma and Vidhi Verma. In this respect we would like to clarify as under:-

[a] detail of share application money as received by the assessee from the above share applicant is as under:- S.No Name of share Amount Income Remarks applicant [Rs] 1 Sona Verma 1100000 333770 Rs 800000/- invested out of transfer from Amit Soni bank account and balance out of her saving 2 Nidhi Verma 600000 380430 Rs 500000/- invested out of transfer from Amit Soni bank account and balance out of her saving 3 Vidhi Verma 800000 376430 Rs 500000/- invested out of transfer from Amit Soni bank account and balance out of her saving

[b] Share application form duly signed by the applicant has been filed. [c] Copy of PAN card has also been filed [d] Copy of their income tax return [e] Copy of their bank account with Bank of India.

[f] the major amount was received prior to the issuance of the cheques from Shri Amit Soni

[g] That on perusal of the bank account of Shri Amit soni it is evident that he has received amount from Shri Surendra Soni, AU 17

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

Commodities P Limited and M/s Sanverwala Jewellers P Limited prior to issuance of the cheques to Sona Verma, Nidhi Verma and Vidhi Verma. Hence, source of amount as received from the bank account of Shri Amit soni are duly explained.

[h] Copy of bank account of Shri Amit Soni, Ex- director of the assessee company is enclosed for your kind reference.

The source of amount transfer in the bank account of Sona Verma, Nidhi Verma and Vidhi Verma are duly explained as received from Shri Amit Soni and source of amount received by Shri Amit soni was also explained. Hence, there was no justification for having any doubt about the source of amount as found credited in the bank account of the share applicant and therefore the amount of share application money as received from Sona Verma, Nidhi Verma and Vidhi Verma.

1.13.6] The assessing officer in Para 2.18 of the assessment order on inner Page No 12 has discussed about the share applicant Shri Gautam Verma, Shri Ankit Verma and Shri Vijay Semre. The assessing officer himself accepted that they have accepted about the investment made by them. The assessing officer has doubted the capacity of these share holders. In this respect we would like to clarify as under:- [a] detail of share application money as received by the assessee from the above share applicant is as under:-

S.No Name of Amount Income Remarks share [Rs] applicant 1 Gautam 200000 Out of income and Verma saving 2 Ankit Verma 800000 380710 Rs 500000/- invested out of transfer from Amit 18

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

Soni bank account and balance out of his saving 3 Vijay Semre 200000 268890 Out of his income and saving

[b] Share application form duly signed by the applicant has been filed. [c] Copy of PAN card has also been filed [d] Copy of their income tax return [e] Copy of their bank account with Bank of India.

[f] the major amount was received prior to the issuance of the cheques from Shri Amit Soni

[g] That on perusal of the bank account of Shri Amit soni it is evident that he has received amount from Shri Surendra Soni, AU Commodities P Limited and M/s Sanverwala Jewellers P Limited prior to issuance of the cheques to Ankit Verma. Hence, source of amount as received from the bank account of Shri Amit soni are duly explained.

[h] Copy of bank account of Shri Amit Soni, Ex- director of the assessee company is enclosed for your kind reference.

The source of amount transfer in the bank account of Ankit Verma is duly explained as received from Shri Amit Soni and source of amount received by Shri Amit soni was also explained. Hence, there was no justification for having any doubt about the source of amount as found credited in the bank account of the share applicant and therefore the amount of share application money as received from Ankit Verma and as regard Gautam Verma and Vijay Semre is concerned. They have explained the source of amount invested by 19

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 them in the share application money out of their income and saving. Hence, the amount as received by the assessee be treated as explained.” 4.1.2] The documents and explanation as filed / provided by the appellant company was forwarded to the assessing officer but in the remand report nothing adverse was submitted by the assessing officer. From the documents and explanation as filed/ provided by the appellant, Identity and source of share application was duly explained by it in respect of all the thirty one share applicants. Copy of statement as recorded, affidavit, share application forms, bank statement etc. were filed which was also accepted by the assessing officer but he simply rejected the same and addition was made which was not considered proper. The appellant properly discharged the onus lying on it. Identity of the share applicants were proved beyond doubt as they had personally appeared before the assessing officer and accepted the amount as invested in share capital. In case of affidavit, the assessing officer has not contravert the same, where the source of share application was duly explained and income tax return as filed was also provided. I am therefore of the view that the appellant company has properly discharged onus in respect of share application money of Rs 2,87,00,000/- as received from the above thirty one share applicant. The decision as relied by the appellant are also squarely applicable in the case of the appellant. The decision of the Hon’ble Apex Court in lovely exports (P) Ltd.(Supra), Hon’ble Jurisdictional High court in the case of People General Hospital limited (Supra) and Hon’ble Jurisdictional bench of ITAT in the case of Rajshree Finsec P. Ltd. (Supra) directly support the case of the appellant company. I therefore direct the assessing officer to delete the addition of Rs 2,87,00,000/- as made in respect of above thirty

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 one share applicants. The appellant get relief accordingly in so far as these thirty one share applicants are concerned.

4.1.3] The appellant company had received share capital of Rs 18,00,000/- from ten persons. The assessing officer in Para 2.4 to 2.8 of the assessment order has discussed that statement of Shri Navin Raghuvanshi , Shri Ankur Soni and Shri Rupesh Dave recorded on oath and they have denied making any investment in the share application money/share capital of the assessee company by them or by their other family members, list of such persons is as under:-

S. No Name of the Share holders Amount [Rs] 1 Ankur Soni 2,00,000 2 Navin Raghuvanshi 1,00,000 3 Gajendra Singh Raghuvanshi 1,00,000 4 Smt Sheetal Raghu Vanshi 2,00,000 5 Roopesh Dave 1,00,000 6 Shri B S Dave 2,00,000 7 Smt Shakuntala Dave 1,50,000 8 Smt Sonal Dave 2,00,000 9 Smt Premlata Dave 3,00,000 10 Kavita Joshi 2,50,000 18,00,000

The appellant has explained that due to some dispute with these persons they have given negative statement even when amount was invested by them in the share capital of the appellant company. It was also argued by the appellant that entire amount of share capital from the above persons were received prior to the commencement of the business by the appellant company and therefore there was no justification for making addition to the total income of the appellant. The appellant during the course of hearing referred the decision of the Hon’ble Delhi High Court in the case of M/s Five Vision Promoters P Limited [ Appeal No ITA 234/ 2015 dt 27-11-2015]

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 especially Para 36 of the decision. Considering the overall facts of the case and submission made by the appellant company though the amount of share application money/ share capital was received by the appellant company prior to the commencement of the business but share applicants personally appeared and accepted that neither they nor their relatives listed above in the table have invested in the share application money of the appellant company. Hence, there is no merit in the contention of the appellant submission. I therefore confirm the addition to the tune of Rs. 18,00,000/-. 4.1.4] The appellant in this ground of appeal gets relief to the tune of Rs.3,17,39,640/- and addition of Rs18,00,000/- is hereby confirmed. This ground of appeal is partly allowed.”

5. Feeling dissatisfaction, the Revenue is in appeal before this Tribunal. Ld. Departmental Representative(DR) vehemently argued

supporting the order of the Assessing Officer.

CIT(A) having appreciated the facts and material on record in the light of the relevant judicial pronouncements rightly deleted the addition. Learned Counsel for the assessee relied upon the following judicial pronouncements:

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

Hon’ble Supreme Court of India in the case of CIT Vs Lovely Exports (P.) Ltd. as reported in [2008] 216 CTR 195 (SC) The Hon’ble Madhya Pradesh High Court in the case of CIT, Bhopal v. Peoples General Hospital Ltd. as reported in [2013] 356 ITR 65 (Madhya Pradesh) The Hon’ble Madhya Pradesh High Court in the case of CIT v. Metachem Industries as reported in [2000] 245 ITR 160 (Madhya Pradesh) The Hon’ble Bombay High Court in the case of Pr. CIT- 1 v. Ami Industries (India)(P.) Ltd. as reported in [2020] 116 taxmann.com 34 (Bombay) The Hon’ble Delhi High Court in the case of CIT v. Value Capital Services (P.) Ltd. as reported in [2008] 307 ITR 334 (Delhi); The Hon’ble Madras High Court in the case of CIT, Central Circle, Salem v. Victory Spinning Mills Ltd. as reported in [2014] 50 taxmann.com 416 (Madras); The Hon’ble Rajasthan High Court in the case of CIT v. First Point Finance Ltd. as reported in [2006] 286 ITR 477 (Rajasthan); The Hon’ble Rajasthan High Court in the case of CIT v. Deen Dayal Choudhary as reported in [2017] 293 CTR 468 (Rajasthan).

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

before us and carefully gone through the decisions referred by the ld.

CIT(A) in the impugned order. We find that the assessee company issued 4,56,464 equity shares during the year under consideration. A summary showing increase the in the amount of share capital and securities premium of the assessee company during the year under consideration is as under:

S. No Particulars Amount as on Amount as on Amount of 31st March, 31st March, increase 2012 2011 [in Rs.] [in Rs.] [in Rs.] 1 Share Capital 62,89,640 17,25,000 45,64,640 2 Securities Premium 2,89,75,000 NIL 2,89,75,000 Total 3,35,39,640 Details of share applicants and share application money of Rs. 3,35,39,640/- as received by the assessee company during the year under consideration is as under:

S. Name of the share PAN No. of Amount No applicants shares [in Rs.] 1 Surendra Kumar APVPS6832A 3,03,964 30,39,640 Soni 2 Anar Singh Parihar N.A. 4,750 9,50,000 3 Ankit Verma AHLPV9818R 4,000 8,00,000

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 4 Anoop Singh Rajput N.A. 4,750 9,50,000 5 Ashish Kumar Soni DDKPS8760M 7,000 14,00,000 6 Harish Chandra N.A. 5,000 10,00,000 Mandloi 7 Hukum Singh FPNPS3966C 5,000 10,00,000 8 Kamla Bai Verma AOKPV5411J 4,500 9,00,000 9 Kaushalya Bai N.A. 2,500 5,00,000 10 Kusum Verma AOLPV1256L 4,000 8,00,000 11 Manoj Patel CBWPM2597R 7,000 14,00,000 12 Mesar Singh N.A. 5,750 11,50,000 Mourya 13 Mohan Mandloi BGBPM4765J 4,750 9,50,000 14 Nidhi Verma ANPPV4738E 3,000 6,00,000 15 Nihal Singh Mourya N.A. 9,750 19,50,000 16 Ramesh Chand ANNPC4310R 5,000 10,00,000 Chouhan 17 Shankar Lal N.A. 2,500 5,00,000 Baganna 18 Shubham Verma AOKPV5410K 2,000 4,00,000 19 Shyam Singh N.A. 9,750 19,50,000 Mourya 20 Sodan Singh N.A. 5,000 10,00,000 21 Sona Verma AOLPV1274N 5,500 11,00,000 22 Suman Verma AOKPV5412M 4,000 8,00,000 23 Ved Prakash Verma ADFPV5995H 5,500 11,00,000 24 Vidhi Verma AMYPV5139K 4,000 8,00,000 25 Sanjay Sharma CKPPS0242H 10,250 20,50,000 26 Chandra Semre DUEPS1510Q 1,500 3,00,000 27 Gautam Verma ALLPV7829C 1,000 2,00,000

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 28 Ramesh Semre DUEPS1511R 1,500 3,00,000 29 Vijay Semre AYPPS8021E 1,000 2,00,000 30 Mukesh Mourya N.A. 4,750 9,50,000 31 Rajesh Soni BOGPS9852H 4,000 8,00,000 32 Khushboo Soni DEVPS7925N 4,500 9,00,000 33 Ankur Soni CSYPS3860A 1,000 2,00,000 34 Navin Raghuvanshi AKNPR8248Q 500 1,00,000 35 Gajendra Singh ACCPR1018F 500 1,00,000 Raghuvanshi 36 Sheetal AQHPR2594K 1,000 2,00,000 Raghuvanshi 37 Roopesh Dave AHKPD39834 500 1,00,000 38 Bhavani Shankar ADQPD7121E 1,000 2,00,000 Dave 39 Shakuntala Dave BFZPD0037B 750 1,50,000 40 Sonal Dave BAFPD4474D 1,000 2,00,000 41 Premlata Dave N.A. 1,500 3,00,000 42 Kavita Joshi ASIPJ0466R 1,250 2,50,000 Total 4,56,464 3,35,39,640 From above, it is clear that the Assessing Officer made addition of entire amount of Rs. 3,35,39,640/- to the total income of the assessee co. on account of share application money received during the year under consideration. We find that the ld. CIT(A) deleted the addition of Rs. 3,17,39,640/- in respect of share applicants/share application money as shown on Sl. No.1 to 32

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 and sustained the remaining addition of Rs. 18,00,000/- in respect of share applicants/share application money as shown on Sl.

No.33 to 42. Hence, the grievance of the Revenue relates to the amount of addition to the tune of Rs. 3,17,39,640/- which was deleted by the ld. CIT(A) as reproduced above. We find from the material available on record that the assessee company was incorporated on 23-09-2009. However, no business was carried on by the assessee company till 09-10-2011. It was only from 10-10- 2011 that entire business carried on by Shri Surendra Kumar Soni in his proprietorship concern M/s Sanverwala, was succeeded by the assessee company w.e.f. 10-10-2011. The balance of capital of Shri Surendra Kumar Soni in his proprietorship concern, M/s Sanverwala as on 09-10-2011 was of Rs. 30,39,644/-. A Memorandum of Understanding was entered into between Shri Surendra Kumar Soni and the assessee company wherein it was agreed that the assessee company would issue shares at face value of Rs. 10/- each to the extent of capital of Shri Surendra Kumar Soni as on the date of transfer of the business. As a consequence thereto, total 3,03,964 equity shares of Rs. 10/- each were issued

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 by the assessee company to Shri Surendra Kumar Soni at par in lieu of balance of capital of Rs. 30,39,644/- outstanding as on the date of transfer. We find that there was no inflow of funds in respect of 3,03,964 equity shares issued by the assessee company to Shri Surendra Kumar Soni as these shares were issued in lieu of transfer of business. Further, the Assessing Officer himself did not give any adverse finding in respect of these 3,03,964 equity shares issued to Shri Surendra Kumar Soni. We also find that the scrutiny assessment in the case of Shri Surendra Kumar Soni for the Assessment Year 2012-13 was completed by the same Assessing Officer wherein also the Assessing Officer did not make any addition to the total income of Shri Surendra Kumar Soni on account of investment made in the share capital of the assessee company. Thus, we do not find any reason for making addition of Rs. 30,39,640/- to the total income of the assessee company in respect of shares issued to Shri Surendra Kumar Soni. Therefore, the findings of ld. CIT(A) on this point are confirmed.

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

We find that the assessee co. filed ample documentary evidences so as to justify the identity and creditworthiness of the share applicants and genuineness of the transactions as entered into them. A list of documents which were filed by the assessee company before the Assessing Officer in respect of these share applicants is reproduced hereunder for ready reference:

S. No Description of documents Page No. of Compilation 1 Shri Anar Singh Parihar – Rs. 9,50,000/- 1.1 Share application form duly signed 76 -77 1.2 Bank statement duly highlighting the amount invested in the 78 -79 share capital of the respondent assessee 1.3 Driving license 80 1.4 Statement as recorded under section 131 of the Income Tax 81–83 Act during the course of assessment proceedings 2 Shri Ankit Verma [PAN: AHLPV9818R] - Rs. 8,00,000/- 2.1 Share application form duly signed 84-85 2.2 PAN Card 86 2.3 Acknowledgment of income-tax return for the Assessment 87 Year 2012-13 2.4 Bank statement duly highlighting the amount invested in the 88-89 share capital of the respondent assessee 2.5 Statement as recorded under section 131 of the Income Tax 90-93 Act during the course of assessment proceedings

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

3 Shri Anoop Singh Rajput – Rs. 9,50,000/- 3.1 Share application form duly signed 94-95 3.2 Bank statement duly highlighting the amount invested in the 96-101 share capital of the respondent assessee 3.3 Aadhar Card 102 3.4 Statement as recorded under section 131 of the Income Tax 103-105 Act during the course of assessment proceedings 4 Shri Ashish Kumar Soni [PAN: DDKPS8760M] – Rs. 14,00,000/- 4.1 Share application form duly signed 106-107 4.2 PAN Card 108 4.3 Acknowledgment of income-tax return along with 109-111 computation of income for the Assessment Year 2012-13 4.4 Statement as recorded under section 131 of the Income Tax 112-114 Act during the course of assessment proceedings 5 Shri Harish Chandra Mandloi - Rs. 10,00,000/- 5.1 Share application form duly signed 115-116 5.2 Voter Card 117 5.3 Bank statement duly highlighting the amount invested in the 118-126 share capital of the respondent assessee 5.4 Statement as recorded under section 131 of the Income Tax 127-128 Act during the course of assessment proceedings 5.5 Driving license 129 6 Shri Hukum Singh [PAN: FPNPS3966C] – Rs. 10,00,000/- 6.1 Share application form duly signed 130-131 6.2 PAN Card 132 6.3 Bank statement duly highlighting the amount invested in the 133-134 share capital of the respondent assessee 6.4 Statement as recorded under section 131 of the Income Tax 135-136 Act during the course of assessment proceedings 6.5 Aadhar Card 137 7 Smt. Kamla Bai Verma [PAN: AOKPV5411J] – Rs.

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

9,00,000/- 7.1 Share application form duly signed 138-139 7.2 PAN Card 140 7.3 Acknowledgment of income-tax return along with 141-143 computation of income for the Assessment Year 2012-13 7.4 Bank statement duly highlighting the amount invested in the 144-145 share capital of the respondent assessee 8 Smt. Kaushalya Bai – Rs. 5,00,000/- 8.1 Share application form duly signed 146-147 8.2 Aadhar Card 148 8.3 Bank statement duly highlighting the amount invested in the 149-151 share capital of the respondent assessee 8.4 Statement of her spouse, Shri Babulal as recorded under section 131 of the Income Tax Act during the course of 152-153 assessment proceedings 8.5 Driving license of her spouse, Shri Babulal 154 9 Smt. Kusum Verma [PAN: AOLPV1256L] – Rs. 8,00,000/- 9.1 Share application form duly signed 155-156 9.2 PAN Card 157 9.3 Acknowledgment of income-tax return along with 158-160 computation of income for the Assessment Year 2012-13 9.4 Bank statement duly highlighting the amount invested in the 161 share capital of the respondent assessee 10 Shri Manoj Patel [PAN: CBWPM2597R] – Rs. 14,00,000/- 10.1 Share application form duly signed 162-163 10.2 Voter ID 164-165 10.3 PAN Card 166 10.4 Bank statement duly highlighting the amount invested in the 167-168 share capital of the respondent assessee 10.5 Statement as recorded under section 131 of the Income Tax 169-170 Act during the course of assessment proceedings 11 Shri Mesar Singh Mourya – Rs. 11,50,000/-

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

11.1 Share application form duly signed 171-172 11.2 Voter ID 173 11.3 Bank statement duly highlighting the amount invested in the 174-177 share capital of the respondent assessee 12 Shri Mohan Mandloi [PAN: BGBPM4765J] – Rs. 9,50,000/- 12.1 Share application form duly signed 178-179 12.2 PAN Card 180 12.3 Bank statement duly highlighting the amount invested in the 181-197 share capital of the respondent assessee 12.4 Statement as recorded under section 131 of the Income Tax 198-199 Act during the course of assessment proceedings 12.5 Driving license 200 13 Smt. Nidhi Verma [PAN: ANPPV4738E] – Rs. 6,00,000/- 13.1 Share application form duly signed 201-202 13.2 PAN Card 203 13.3 Acknowledgment of income-tax return along with 204-206 computation of income for the Assessment Year 2012-13 13.4 Bank statement duly highlighting the amount invested in the 207-208 share capital of the respondent assessee 14 Shri Nihal Singh Mourya – Rs. 19,50,000/- 14.1 Share application form duly signed 209-210 14.2 Voter ID 211 14.3 Bank statement duly highlighting the amount invested in the 212-215 share capital of the respondent assessee 14.4 Statement as recorded under section 131 of the Income Tax 216-218 Act during the course of assessment proceedings 15 Shri Ramesh Chand Chouhan, Nawada [PAN: ANNPC4310R] – Rs. 10,00,000/- 15.1 Share application form duly signed 219-220 15.2 Voter ID 221 15.3 Bank statement duly highlighting the amount invested in the 222-230

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 share capital of the respondent assessee 15.4 PAN Card 231 15.5 Statement as recorded under section 131 of the Income Tax 232-234 Act during the course of assessment proceedings 16 Shri Shankar Lal Baganna – Rs. 5,00,000/- 16.1 Share application form duly signed 235-236 16.2 Voter ID 237 16.3 Bank statement duly highlighting the amount invested in the 238-240 share capital of the respondent assessee 16.4 Statement as recorded under section 131 of the Income Tax 241-243 Act during the course of assessment proceedings 17 Shri Shubham Verma [PAN: AOKPV5410K] – Rs. 4,00,000/- 17.1 Share application form duly signed 244-245 17.2 PAN Card 246 17.3 Acknowledgment of income-tax return along with 247-249 computation of income for the Assessment Year 2012-13 17.4 Bank statement duly highlighting the amount invested in the 250-251 share capital of the respondent assessee 18 Shri Shyam Singh Mourya – Rs. 19,50,000/- 18.1 Share application form duly signed 252-253 18.2 Voter ID 254-255 18.3 Bank statement duly highlighting the amount invested in the 256-261 share capital of the respondent assessee 19 Shri Sodan Singh – Rs. 10,00,000/- 19.1 Share application form duly signed 262-263 19.2 Voter ID 264 19.3 Bank statement duly highlighting the amount invested in the 265-268 share capital of the respondent assessee 19.4 Statement as recorded under section 131 of the Income Tax 269-270 Act during the course of assessment proceedings 19.5 Driving license 271

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

20 Smt. Sona Verma [PAN: AOLPV1274N] – Rs. 11,00,000/- 20.1 Share application form duly signed 272-273 20.2 PAN Card 274 20.3 Acknowledgment of income-tax return along with 275-276 computation of income for the Assessment Year 2012-13 20.4 Bank statement duly highlighting the amount invested in the share capital of the respondent assessee 277-278

21 Smt. Suman Verma [PAN: AOKPV5412M] – Rs. 8,00,000/- 21.1 Share application form duly signed 279-280 21.2 PAN Card 281 21.3 Acknowledgment of income-tax return along with 282-284 computation of income for the Assessment Year 2012-13 21.4 Bank statement duly highlighting the amount invested in the 285-286 share capital of the respondent assessee 22 Shri Ved Prakash Verma [PAN: ADFPV5995H] – Rs. 11,00,000/- 22.1 Share application form duly signed 287-288 22.2 PAN Card 289 22.3 Acknowledgment of income-tax return along with 290-292 computation of income for the Assessment Year 2012-13 22.4 Bank statement duly highlighting the amount invested in the 293-294 share capital of the respondent assessee 23 Smt. Vidhi Verma [PAN: AMYPV5139K] – Rs. 8,00,000/- 23.1 Share application form duly signed 295-296 23.2 PAN Card 297 23.3 Acknowledgment of income-tax return along with 298-300 computation of income for the Assessment Year 2012-13 23.4 Bank statement duly highlighting the amount invested in the 301-302 share capital of the respondent assessee 24 Shri Sanjay Sharma [PAN: CKPPS0242H] – Rs. 20,50,000/-

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

24.1 Share application form duly signed 303-304 24.2 PAN Card 305 24.3 Bank statement duly highlighting the amount invested in the 306-315 share capital of the respondent assessee 24.4 Statement as recorded under section 131 of the Income Tax 316-318 Act during the course of assessment proceedings 25 Smt. Chandra Semre [PAN: DUEPS1510Q] – Rs. 3,00,000/- 25.1 Share application form duly signed 319-320 25.2 PAN Card 321 25.3 Acknowledgment of income-tax return along with 322-324 computation of income for the Assessment Year 2012-13 26 Shri Gautam Verma [PAN: ALLPV7829C] – Rs. 2,00,000/- 26.1 Share application form duly signed 325-326 26.2 Statement as recorded under section 131 of the Income Tax 327-328 Act during the course of assessment proceedings 26.3 PAN Card 329

27 Shri Ramesh Semre [PAN: DUEPS1511R] – Rs. 3,00,000/- 27.1 Share application form duly signed 330-331 27.2 PAN Card 332 28 Shri Vijay Semre [PAN: AYPPS8021E] – Rs. 2,00,000/- 28.1 Share application form duly signed 333-334 28.2 Acknowledgment of income-tax return along with 335-337 computation of income for the Assessment Year 2012-13 28.3 Statement as recorded under section 131 of the Income Tax 338-340 Act during the course of assessment proceedings 28.4 PAN Card 341 29 Shri Mukesh Mourya – Rs. 9,50,000/- 29.1 Share application form duly signed 342-343 29.2 Voter ID 344

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

29.3 Bank statement duly highlighting the amount invested in the 345-347 share capital of the respondent assessee 29.4 Statement as recorded under section 131 of the Income Tax 348-349 Act during the course of assessment proceedings 29.5 Driving License 350 30 Rajesh Soni [PAN: BOGPS9852H] – Rs. 8,00,000/- 30.1 Acknowledgment of income-tax return along with 452-454 computation of income for the Assessment Year 2012-13 30.2 PAN Card 455 31 Khushboo Soni [PAN: DEVPS7925N] – Rs. 9,00,000/- 31.1 Statement of her spouse, Shri Ashish Kumar Soni as recorded under section 131 of the Income Tax Act during the 112-114 course of assessment proceedings wherein he accepted about the investment made by Smt. Khushboo Soni 31.2 Acknowledgment of income-tax return for the Assessment 456 Year 2012-13 31.3 PAN Card 457

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

“Cash credits. 68. Where any sum is found credited in the books of an assessee maintained for any previous year, and the assessee offers no explanation about the nature and source thereof or the explanation offered by him is not, in the opinion of the Assessing Officer, satisfactory, the sum so credited may be charged to income-tax as the income of the assessee of that previous year:”

“Provided that where the assessee is a company (not being a company in which the public are substantially interested), and the sum so credited consists of share application money, share capital, share premium or any such amount by whatever name called, any explanation offered by such assessee-company shall be deemed to be not satisfactory, unless— (a) the person, being a resident in whose name such credit is recorded in the books of such company also offers an explanation

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 about the nature and source of such sum so credited; and (b) such explanation in the opinion of the Assessing Officer aforesaid has been found to be satisfactory:”

From the above, we find that an assessee was only required to establish the identity of share applicants prior to the Assessment Year 2013-14. It was only after the insertion of proviso to section 68 of the Act w.e.f. Assessment Year 2013-14 that the assessee was required to furnish an explanation regarding nature and source of sum invested by the share applicant. Hon’ble Bombay High Court in its landmark judgment in the case of CIT-1 v. Gagandeep Infrastructure (P.) Ltd. as reported in [2017] 394 ITR 680 (Bombay) has categorically held that proviso to section 68 introduced by Finance Act 2012 with effect from 1-4-2013, would not have retrospective effect. We find that the Hon’ble Supreme Court of India in the case of CIT Vs Lovely Exports (P.) Ltd. as reported in [2008] 216 CTR 195 (SC) had categorically held as under:

“2. Can the amount of share money be regarded as undisclosed income under section 68 of IT Act, 1961?. We

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 find no merit in this Special Leave Petition for the simple reason that if the share application money is received by the assessee company from alleged bogus shareholders, whose names are given to the AO, then the Department is free to proceed to reopen their individual assessments in accordance with law. Hence, we find no infirmity with the impugned judgment.”

“16. The aforesaid judgment has been followed by all the Courts and the judgments relied on by the appellants relates to the period prior to the judgment in Lovely Exports (P.) Ltd.'s case (supra). As the Apex Court has specifically held that if the identity of the person providing share application money is established then the burden was not on the assessee to prove the creditworthiness of the said person. However, the department can proceed against the said Company in accordance with law. The position of the present case is identical. It is not the case of any of the parties that M/s Alliance Industries Limited, Sharjah is a bogus company or a non-existent company and the amount which was subscribed by the said Company by way of share subscription was in fact the money of the respondent assessee. In the present case, the assessee had established the identity of investor who had provided the M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 share subscription and it was established that the transaction was genuine though as per contention of the respondent the creditworthiness of the creditor was also established. In the present case, in the light of the judgment of Lovely Exports (P.) Ltd.'s (supra) we have to see only in respect of the establishment of the identity of the investor. The Delhi High Court also in Divine Leasing & Finance Ltd.'s case (supra), considering the similar question held that the assessee Company having received subscriptions to the public/rights issue through banking channels and furnished complete details of the shareholders, no addition could be made under section 68 in the absence of any positive material or evidence to indicate that the shareholders were benamidars or fictitious persons or that any part of the share capital represented company's own income from undisclosed sources. The similar view has been taken by the other High Courts.

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 “4. On appeal, the Commissioner (Appeals) examined the matter in detail and found that Shri S.K. Gupta was the real owner of the business. The explanation given by the assessee was found to be satisfactory and he deleted the aforesaid three entries. The same finding of fact has been affirmed by the Tribunal. Once it is established that the amount has been invested by a particular person, be he a partner or an individual, then the responsibility of the assessee-firm is over. The assessee-firm cannot ask that person who makes investment whether the money invested is properly taxed or not. The assessee is only to explain that this investment has been made by the particular individual and it is responsibility of that individual to account for the investment made by him. If that person owns that entry, then the burden of the assessee-firm is discharged. It is open for the Assessing Officer to undertake further investigation with regard to that individual who has deposited this amount.

the present case, there is the concurrent finding of both the Commissioner (Appeals) as well as of the Tribunal that the firm has satisfactorily explained the aforesaid entries. 6. We are, therefore, of the opinion that the view taken by the Tribunal is correct and the aforesaid question is answered against the revenue and in favour of the assessee.”

“21. From the above, it is seen that identity of the creditors were not in doubt. Assessee had furnished PAN, copies of the income tax returns of the creditors as well as copy of bank accounts of the three creditors in which the share application money was deposited in order to prove genuineness of the transactions. In so far credit worthiness of the creditors were concerned, Tribunal recorded that bank accounts of the creditors showed that the creditors had funds to make payments for share application money and in this regard, resolutions were also passed by the Board of Directors of the three creditors. Though, assessee was not required to prove source of the source,

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 nonetheless, Tribunal took the view that Assessing Officer had made inquiries through the investigation wing of the department at Kolkata and collected all the materials which proved source of the source.

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

1. Hon’ble Delhi High Court in the case of CIT v. Value Capital

Services (P.) Ltd. as reported in [2008] 307 ITR 334 (Delhi);

2. The Hon’ble Madras High Court in the case of CIT, Central

Circle, Salem v. Victory Spinning Mills Ltd. as reported in [2014]

50 taxmann.com 416 (Madras);

3. The Hon’ble Rajasthan High Court in the case of CIT v. First

Point Finance Ltd. as reported in [2006] 286 ITR 477

(Rajasthan);

Choudhary as reported in [2017] 293 CTR 468 (Rajasthan).

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 applicants merely for the reason that the share applicants could not furnish documentary evidences so as to substantiate the agricultural income earned by them as it would tantamount to seeking an explanation with regard to source of funds invested by the share applicants which was outside the domain and purview of the provision of section 68 of the Income-Tax Act, 1961 as applicable for the year under consideration prior to the insertion of proviso to section 68 of the Act. Further, the Assessing Officer himself observed in the assessment order that most of the share applicants appeared before him personally and accepted that they had made investment in the shares of the respondent assessee company but these share applicants could not furnish supporting documentary evidences so as to substantiate the agricultural income earned by them out of which they has made investment in the shares of the respondent assessee company. But, the Assessing Officer failed to appreciate the findings laid down in the judicial precedents (supra) and the fact that it is quite evident that the assessee company established the identity of the share applicants and genuineness of the transactions entered into with them beyond

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 any doubt. The assessee company cannot be put in a disadvantageous position merely because the share applicants could not satisfactorily substantiate the source of investment made by them in the shares of the assessee company. If the Assessing Officer had any doubt regarding the source of investment made by them these share applicants, the Assessing Officer was free to proceed against these share applicants but by no stretch of imagination can the share application money received from existing individuals duly accepted by them, be taxed as income of the assessee company unless the Assessing Officer establishes the fact that such money has emanated from the coffers of the respondent assessee company. Further, we find that the Assessing Officer noted that cash was deposited in the bank accounts of the share applicants and thereafter cheques were issued in favour of the assessee company. But, the Assessing Officer failed to consider the fact that it is uncontroverted fact that most of the share applicants who invested money in the shares of the respondent assessee company were farmers whose source of income was from agricultural activities and as a matter of general trade practice, the M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 amount of agricultural income is received by such farmers in cash.

In the facts of the present case, the share applicants being farmers categorically accepted the fact that they made investment in the shares of the assessee company out of agricultural income earned by them. These share applicants deposited the amount of agricultural income earned by them in cash in their respective bank accounts and thereafter issued cheques in favour of the assessee company. The amount of investment made in the shares of the assessee company is duly owned by these share applicants.

Hence, there was no basis to draw any adverse inference in the case of the assessee company merely for the reason that cash was deposited in the bank accounts of such share applicants prior to investing the amount in the shares of the assessee company unless any material evidencing such flow of cash from the assessee is brought on record by the Assessing Officer. Our view is supported by the ratio laid down in the following judicial pronouncemnts:

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018

However, we find from the material available on record that the members of the Verma Family are relatives of directors of the respondent assessee company. The ex-director of the assessee company, Shri Amit Soni in his statement recorded during the course of assessment proceedings categorically mentioned about his relationship with the members of the Verma Family and also the fact that shares were purchased by the members of the Verma Family. The statement of Shri Amit Soni, ex-

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 director of the respondent assessee company as recorded during the course of assessment proceedings has been filed on Page No. 382-385 of the paper book. Further, the said reference in the bank accounts of the members of Verma Family was actually the reference of the bank account of Shri Amit Soni. The copy of bank statement of Shri Amit Soni has been filed on Page No. 386-389 of the paper book. Therefore, it is evident that the assessee company has proved the source of source of funds in the case of members of Verma Family by filing the copy of bank statement of Shri Amit Soni also. Hence, there remains no doubt regarding the investment made by members of the Verma Family. Hence, the observation of the Assessing Officer that these bank accounts were operated by someone else and investment in shares was also made in cash is a baseless observation. We also find that the Assessing Officer recorded the statement of Shri Amit Soni, ex-director of the assessee company during the course of assessment proceedings which is also filed before this Tribunal at Page No. 382-385 of the paper book. In view of the ample documentary evidences as filed before the Revenue Authorities as listed hereinabove, it is clearly evident that the assessee company satisfactorily discharged the primary onus cast upon it under section 68

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 of the Income-Tax Act, 1961 by not only establishing the identity of the share applicants but also their creditworthiness and genuineness of the transactions entered into with them. We find that most of the share applicants personally appeared before the Assessing Officer and their statements were recorded on oath wherein, they categorically accepted the fact that they had invested money in the shares of the assessee company and the Assessing Officer in Para 2.9 of the assessment order has himself acknowledged the fact that most of the share applicants were produced before him and their statements were recorded on oath wherein they confirmed that they had invested money in the shares of the respondent assessee company out of income earned from agricultural activities. The relevant extract scanned from the assessment order is reproduced hereunder for ready reference:

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 From the above, it is clear that the Assessing Officer merely doubted the investment made by the share applicants for the reason that they did not submit any proof regarding agricultural activities done by them. It is therefore quite evident that the Assessing Officer himself accepted the identity of the share applicants and genuineness of the transactions as entered into with them. In view of these facts, we are of the view that the assessee company satisfactorily discharged the primary onus as cast upon it under section 68 of the Income-Tax Act, 1961 by establishing the identity and creditworthiness of the share applicants and genuineness of the transactions as entered into with them and therefore, addition made by the Assessing Officer on M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 account of share application money received from remaining share applicants was neither legal nor proper and was rightly deleted by the Ld CIT(A). The action of the Ld CIT(A) is therefore, confirmed.

Accordingly, ground nos.1 to 3 with regard to deletion of addition of Rs.3,17,39,640/- are dismissed.

17. Now, the only ground left is ground no.4 with regard to disallowance of interest of Rs.9,73,742/- made by the Assessing Officer on the ground that the assessee has not charged interest on loan and advance but paid interest to others. Facts, in brief, are that the Assessing Officer noted that the assessee company did not charge any interest on the amount of loans and advances to the tune of Rs. 81,14,522/- whereas the company paid interest of Rs. 13,43,525/- and therefore, the Assessing Officer disallowed an amount of Rs. 9,73,742/- being 12% of Rs. 81,14,522/- and added it to the total income of the assessee company. Being aggrieved, the assessee challenged the action of the Assessing Officer before the ld. CIT(A) who deleted the addition observing as under:

“5] In ground No 2 of the appeal, the appellant has challenged the disallowance of interest of Rs 9,73,742/- as calculated by the assessing officer on the amount of advances as given to the four parties by M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 calculating the rate of interest at 12% on the same. The appellant claimed that out of total loan of Rs 81,14,522/- , loan of Rs 78,91,106/- was transferred from the proprietorship concern of Shri Surendra Soni. The appellant further clarified that against the loan of Rs 2,24,91,018/- in the Balance sheet of the appellant company , an amount of Rs 8,67,76,794/- was invested for the purpose of business. The appellant company was also having interest free funds to the tune of Rs. 4,99,09,986/- and therefore amount as shown as advance of Rs. 81,14,522/- was out of interest free funds of the appellant company. The appellant relied on the decision of the Hon’ble Apex Court in the case of M/s S.A Builders Vs CIT as reported in 288 ITR 1[SC], the decision of Hon’ble Bombay High Court in the case of CIT Vs Reliance Utilities & Power Ltd as reported in 313 ITR 340 and also placed reliance on the decision of the Hon’ble Apex Court in the case of Hero Cycles P Limited as reported in 379 ITR 0347. Considering the overall facts of the case and decisions as referred by the appellant, it is proved that the interest bearing funds in possession of the appellant company were higher than the amount as advanced by it. Further, most of the advances were carried forwards from the erstwhile firm where no interest bearing funds were used. I therefore direct the assessing officer to delete the addition of Rs 9,73,742/- made out of Interest paid. The appellant accordingly get relief of Rs 9,73,742/-. This ground of appeal is allowed.”

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 19 We have considered the rival submissions of both the parties and gone through the material available on the file. We find that the Assessing Officer noted that the assessee claimed that out of total loan of Rs 81,14,522/-, loan of Rs 78,91,106/- was transferred from the proprietorship concern of Shri Surendra Soni and the assessee clarified that against the loan of Rs 2,24,91,018/- in the balance-sheet of the assessee, an amount of Rs 8,67,76,794/- was invested for the purpose of business. Ld. CIT(A) noted that the assessee company was also having interest free funds to the tune of Rs. 4,99,09,986/- and therefore amount as shown as advance of Rs. 81,14,522/- was out of interest free funds of the assessee company. In view of finding of fact recorded by ld. CIT(A) in the light of the judicial pronouncements cited (supra), we are of the view that the ld. CIT(A) was justified in deleting the addition because the interest bearing funds in possession of the assessee company were higher than the amount as advanced by it and most of the advances were carried forwards from the erstwhile firm where no interest bearing funds were used. The ratio laid down in the decisions of the Hon’ble Apex Court in the case of M/s

M/s. Sanverwala Jewellers Pvt. Ltd. ITANo.384/Ind/2018 S.A Builders Vs CIT as reported in 288 ITR 1[SC], Hon’ble Bombay High Court in the case of CIT Vs Reliance Utilities & Power Ltd as reported in 313 ITR 340 and also the Hon’ble Apex Court in the case of Hero Cycles P Limited as reported in 379 ITR 0347 further supports the case of the assessee. Thus, we do not find any reason to interfere with the findings of the ld. CIT(A) and confirm the deletion of addition of Rs.9,73,742/- made out of Interest paid.

Accordingly, ground no.4 raised by the Revenue is also dismissed.

Order was pronounced as per Rule 34 of the I.T.A.T. Rules 1963 on 22 .9.2021.