COMMISSIONER OF INCOME TAX-III vs. M/S BAPU TOBACCO CO

We have heard Mrs.Mauna Bhatt for the appellant.

The relevant facts are that upon the assessee filing its Return of Income for the Assessment Year 2005­06, the Assessing Officer i.e. The Additional   CIT,   Range­6,   Ahmedabad   doubted   the   correctness   and creditworthiness of the accounts of the assessee on the ground that they were loose paper sets kept in box file manner and such method of maintaining books of account was improper according to the Assessing Officer. He, therefore, invoked the provisions of Section 145(3) of the Act and rejected the books of account. On that premise, he increased gross   profit   to   24.14%   from   21.64%   declared   by   the   assessee.   An addition of Rs.25,00,690/­ was made on account of low Gross Profit.

1 The Appellate Commissioner, after considering the submissions of the assessee vis­à­vis the observations of the Assessing Officer, recorded its findings as under: “While rejecting the books of accounts u/s 145(3) of the   Act   and   thereby   making   huge   addition,   the assessing   officer   has   not   brought   on   record   any material evidence. It is seen that nothing irregular on

The Appellate Tribunal confirmed the order of the Commissioner (Appeals) with following reasons and findings. “It is observed that the no defect was found in the stock records kept by the assessee in loose card. The maintenance of   stock   record  in  loose   card  may   give   a   reason   to   the Assessing Officer to verify or scrutinize the stock records with   caution   but   that   by   itself   does   not   empower   the Assessing Officer to eject (sic.) the stock records only on the basis of suspicion without funding (sic.) the actual instance of   any   manipulation   therein.   Further,   merely   from   the manner of presentation to assume all the opening stock was of raw material without verifying the actual break up is not proper in the part of the Learned Assessing Officer and such arbitrary   assumption   cannot   be   upheld.   Further,   merely there was fluctuation in sale rate also is not a reason for rejecting the book results without pointing out any falsity in the books of account. We therefore, agree with the Learned Commissioner of Income Tax (Appeals) that the rejection of book   result   in   the   instant   case   was   not   justified.   We therefore, confirm the order of the Learned Commissioner of Income Tax (Appeals) and dismiss the ground of appeal of

From the facts of the case and considering the submissions of learned advocate for the appellant in the context, the conclusions and findings arrived at by the Tribunal are found proper. It may be true that the books of accounts are required to be maintained in proper manner, however, a generalized proposition that they were in separate sheets of paper and therefore liable to be rejected, could not be accepted. The Assessing   Officer   resorted   to   section   145(3)   of   the   Act   with   such generalized approach, and concluded that improper and irregular record keeping “always falls short of on creditworthiness test”, without going into the actual accounts kept by the assessee and the state of accounting figures. As could be seen from the order of the Commissioner (Appeals), the   assessee   satisfied   and   convinced   the   Appellate   Authority   by submitting   a   detailed   explanation   on   various   points   raised   by   the Assessing Officer with reference to and from the accounts, including on the aspect of manner of maintenance of stock register and the books of account. It was pointed out that the accounts were kept in sheets since last 25 years and it was submitted to the satisfaction of the appellate commissioner that they were never found unreliable. The assessee thus discharged his burden before the Appellate Commissioner, pursuant to which the Commissioner arrived at his findings, which in turn came to be affirmed by the Tribunal, as quoted hereinabove.

1 The   confirming   findings   by   the   Tribunal   are   in   the   realm   of appreciation of facts and are factual in nature. No perversity or legal infirmity is noticed therein. No question of law, much less any substantial question of law, therefore, arises for consideration.  It is observed and held in M.Janardhana Rao Vs. Joint Commissioner of Income­tax [AIR 2005 SC 1309] that there is no scope for interference by the High Court

Accordingly, this Tax Appeal is dismissed. [V. M. SAHAI, J.] [N. V. ANJARIA, J.] Amit