M/S. SCS UMSLJV,BHUBANESWAR vs. ITO, WARD-4(3), BHUBANESWAR

आयकर अपीऱीय अधिकरण, “एस.एम.सी”, न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, CUTTACK श्री चन्द्र मोहन गगग, न्द्याययक सदस्य के समऺ । BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER आयकर अऩीऱ सं./ITA No.28/CTK/2019 (नििाारण वषा / Assessment Year :2015-2016) M/s SCS-UMSL JV, Vs. ITO, Ward-4(3), At-IMFA Building, Bomikhal, Bhubaneswar Rasulgarh, Bhubaneswar-10 स्थायी ऱेखा सं./ जीआइआर सं./ PAN/GIR No. : AAKAS 0148 J (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) यनधागररती की ओर से /Assessee by : Shri S.K.Jena, AR राजस्व की ओर से /Revenue by : Shri Subhendu Dutta, DR सुनवाई की तारीख / Date of Hearing : 06/03/2019 घोषणा की तारीख/Date of Pronouncement 07/03/2019 आदेश / O R D E R This appeal has been filed by the assessee against the order of Commissioner of Income Tax (Appeals)-2, Bhubaneswar, dated 26.11.2018 passed in First Appeal No.00373/2017-18 for the assessment year 2015-2016. 2. Ground No.4 of the assessee is general in nature, whereas ground No.3 of assessee challenging the initiation of penalty proceedings is premature, therefore, both the grounds are not being adjudicated. 3. Remaining effective grounds of the assessee read as follows :- “1. For that the impugned order of assessment passed by the Ld. A.O u/s. 143(3) of the Act, and in Para-3.0 to Para-9.0 by the Ld. A.O made ad-hoc disallowances of various expenses under presumption, without being brought anything on record about his dissatisfaction, hence such additions are impermissible under Law, thus liable to be deleted.

2 ITA No.28/CTK/2019 2. For that the Ld. CIT (A) while deciding the appeal though allowed retention money payable one of the disallowance made by the Ld. A.O, but sustained/confirmed the Ad-hoc additions by ignoring the appellant submissions, without even verifying the facts and documents available on records. Therefore under such circumstances the confirmation of ad- hoc additions mentioned in Para-3.0 to Para-9.0 on percentage basis in the assessment order amounting to Rs.15,18,955.00 is not supported by any law hence deserve to be deleted.” 4. I have heard the arguments of both the sides and carefully perused the relevant material placed on the record of the Tribunal. Ld. AR submitted that the AO made adhoc disallowances under the sub-head earth work expenses, purchase of cement, purchase of crushed granite coarse aggregates, purchase of sand, purchase of steel, purchase of wooden materials and other operative expenses without any basis and without rejecting the books of accounts of the assessee. Therefore, the adhoc disallowances are not sustainable. Ld. AR further submitted that the AO has not pointed out any defect, discrepancy or deficiency in the books of accounts of the assessee and, thus, he has accepted the books of accounts of the assessee without any doubt and objection, therefore, adhoc disallowances made by the AO are not sustainable and prayed that the same may kindly be deleted. The ld. AR has placed reliance on the following two orders of the Tribunal :- i) Tripat Kaur Vs. ACIT, ITA No.3244/Del/2012, order dated 07.09.2012; and ii) Mukesh Kumar Mahawar, Sitapur Vs. ITO, ITA No.615/LKW/2014, order dated 16.09.2015. 5. Replying to the above, ld. DR strongly supported the action of AO as well as ld. CIT(A) and submitted that the AO has taken a very balanced

3 ITA No.28/CTK/2019 and justified approach while making disallowance of part expenses which was claimed and relevant documentary evidence such as bills and vouchers could not be produced for examination and verification by the AO. Ld. DR pointed out that the AO is quite correct and justified as while making disallowance he has allowed the entire amount of claim wherein the assessee has submitted relevant documentary evidence for examination and verification and he has only made certain percentage of expenses which was claimed but relevant documentary evidence could not submitted by the assessee for examination and verification. Therefore, ld. DR submitted that the additions may kindly be sustained by dismissing the appeal of assessee. Ld. DR also submitted that the order of the ITAT Delhi Bench in the case of Tripat Kaur (supra) and ITAT Lucknow Bench in the case of Mukesh Kumar Mahawar (supra) are not applicable to the present case as facts and circumstances of disallowances in the present case are quite different and distinguishable from this orders. 6. Placing rejoinder to the above, ld. AR submitted that the assessee prayed for deleting the entire addition. However, alternatively ld. AR submitted that the percentage of disallowances is very high as the assessee could not complete his construction and contract work without incurring expenses and merely because some part of expenses are not supported with the documentary evidence, the higher percentage of disallowance cannot be held sustainable, therefore, the disallowances may kindly be reduced to a reasonable percentage.

4 ITA No.28/CTK/2019

5 ITA No.28/CTK/2019 Rs.5,110/-, however, the assessee could not produce evidence to substantiate its claim before the AO and accordingly the AO made disallowance of Rs.5,110/-. In my opinion the disallowance is very meagre and insignificant, therefore, further reduction of disallowance from 1% would not be justified and, thus, I confirm the same. 9. So far as disallowance @20% on the expenses claimed by the assessee on account of purchases of cement, crushed granite coarse aggregates, sand, steel and wooden materials, are concerned, I am of the view that the assessee is engaged in the business of civil contract work, which requires expenses on all the heads as claimed by the assessee. I may also point out that no defect, discrepancy or deficiency has been pointed out by the AO in the books of accounts of the assessee and the same has not been rejected. However, I cannot ignore the fact that the assessee could not produce relevant documentary evidence regarding certain part of claim of expenses. The AO has adopted a very balanced and justified approach while estimating the disallowance as he has allowed total amount of claim of expenses pertaining to which the assessee filed documentary evidences and another part of claimed expenses for which the assessee could not produce relevant documentary evidence the AO estimated disallowance @20% on the said heads and @10% on other operative expenses. In my humble understanding, the disallowance @20% on purchases of cement, crushed granite coarse aggregates, sand, steel and wooden materials is on higher side, therefore, considering the entire facts and circumstances of the

6 ITA No.28/CTK/2019 case, I reduce the percentage of disallowance made by the AO @20% to 10% on the above heads and direct the AO to calculate the amount of disallowance accordingly. 10. So far as disallowance made under the head other operative expenses, is concerned, the assessee has claimed under the different sub-heads under the head other operative expenses to the profit and loss account amounting to Rs.60,25,307/- for which bills and vouchers and other relevant documentary evidence could not be produced by the assessee before the AO in support of the expenses claimed by the assessee. On being asked by the Bench, the ld. AR submitted that the assessee is not able to produce the documentary evidence as the assessee has closed his business of civil contract work. In view of this, the submission of ld. AR at bar, I am of the view that when the assessee is claiming huge expenses of more than Rs.60 lakhs under the head other operative expenses without any iota of evidence such as bills and vouchers etc., then the disallowance @10% of total expenses cannot be said to be excessive and unreasonable and, thus, I decline to reduce the percentage of disallowance @10% under the head other operative expenses. Accordingly, disallowance made under the head earth work expenses @1% and under the head other operative expenses @10% are confirmed and other disallowances of 20% on the expenses claimed by the assessee under the heads purchases of cement, crushed granite coarse aggregates, sand, steel and wooden materials, are hereby

7 ITA No.28/CTK/2019 reduced to 10% and the AO is directed to recalculate the disallowances. Accordingly, grounds No.1 & 2 are partly allowed. 11. In the result, appeal of the assessee is partly allowed. Order pronounced in the open court on 07/03/2019. Sd/- (CHANDRA MOHAN GARG) न्यानयक सदस्य / JUDICIAL MEMBER कटक Cuttack; ददनांक Dated 07/03/2019 प्र.कु.मम/PKM, Sr.P.S. आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : अऩीऱाथी / The Appellant- . 1. M/s SCS-UMSL JV, At-IMFA Building, Bomikhal, Rasulgarh, Bhubaneswar-10 2. प्रत्यथी / The Respondent- ITO, Ward-4(3), Bhubaneswar 3. आयकर आयुक्त(अऩीऱ) / The CIT(A), 4. आयकर आयुक्त / CIT ववभागीय प्रयतयनधध, आयकर अऩीऱीय अधधकरण, कटक / DR, ITAT, Cuttack 5. गार्ग पाईऱ / Guard file. 6. सत्यावऩत प्रयत //True Copy// आदेशािुसार/ BY ORDER,

(Senior Private Secretary) आयकर अपीऱीय अधिकरण, कटक / ITAT, Cuttack