C I T JAIPUR-II JAIPUR vs. M/S VAIBHAV GEMS LTD

Instant Income Tax Appeal is directed against the order dt.18/01/2013 passed by the Income Tax Appellate Tribunal, Jaipur Bench, 'A', Jaipur (for short, “ITAT”) by which the ITAT, while affirming the order passed by the Commissioner of Income Tax (Appeal) (for short, “CIT(A)”), who had deleted the Trading Addition, has dismissed the appeals filed by the appellant- revenue. It relates to the Assessment Year 2008-09. 2. Brief facts, as emerging on the face of record, are that the respondent-assessee is an exporter of cut precious and semi- precious stones (gems) and studded gold jewellery. During the previous year, relevant to the year under appeal, the respondent-assessee declared turnover in Domestic Tariff Area (for short, “DTA)) unit of Rs.35,07,51,711/- declaring gross profit of Rs.17027739 with GP rate of 4.85%. In the EOU the turnover disclosed was Rs.2,52,61,24,396/-, declaring gross profit of Rs.34,11,57,119/- and GP rate of 13.51%. The Assessing

The AO , while passing the assessment order, came to the conclusion that true profit of the firm cannot be deduced on the basis of non-maintenance of closing stock details as desired by the department and accordingly in view of CBDT Instruction No.02/2008 dt. 22/02/2008, the AO applied NP rate of 6% on its turnover in the DTA unit where the GP rate was shown as 4.85% and accordingly made trading addition of Rs.2,07,00,805/-. The results, shown being fair in EOU account, was accepted.

Dissatisfied with the addition of Rs.2,07,00,805/, an appeal came to be preferred before the CIT(A). Detailed explanation was offered by the respondent-assessee and it was reiterated that the results are fair and reasonable. It was further contended that on the basis of the same records in the earlier years' addition, if any, stands deleted. It was further contended that in the EOU account, the GP rate stands accepted as was declared and the order of the CIT(A) became final. In so far as the DTA account is concerned, it is a finding of fact that the addition, which was made in the immediately preceding year i.e. assessment year 2007-08, is concerned, the ITAT upheld a GP rate of 2.60% and since the GP rate in the DTA account this year is substantially better at 4.85%, therefore, on this premise,

Mr. Y.S. Meena, DCIT, appearing for the appellant- revenue, contended that various defects were noticed and the respondent-assessee was not able to satisfactorily explain the maintenance of stock register as well as the stock details in the manner desired by the AO and the details were maintained in accordance with the sweet will of the assessee, then certainly true profit cannot be deduced from such accounts. He further

We have considered the arguments advanced by the officer, appearing on behalf of the appellant-revenue and perused the impugned order as also the order of the CIT(A) and the AO.

It is true that both the appellate authorities have come to a conclusion that on the basis of records maintained by the respondent-assessee, particularly, non-maintenance of quality- wise/ quantity-wise details of opening stock, closing stock and day to day manufacturing activities as also records having been DB ITA-12/2014 6 maintained in the manner, not in accordance with the accounting systems, therefore, provisions of Sec. 145(3) have been invoked and affirmed and thus books have been held to be rejected.

In the present case, what is required to be seen is that once the provisions of Sec. 145(3) have been invoked, what should be the fair profits. While the past history becomes relevant basis in a case like this but if the AO wishes to tinker with the basis of past records, then some flaw has to be found by the AO in making some addition. In the present case, the AO simply observes that the gross profit rate is not proper and once the results have been rejected, therefore, the addition was required to be made. However, the ITAT has come to a conclusion that in the immediate past assessment year, the ITAT itself had applied GP rate of 2.60% whereas in the present year under consideration, the GP rate has been declared as 4.85%. The ITAT, while deleting the addition, further observed that when there are no distinguishing facts and features in between the year under appeal and the immediate past assessment year and in comparison to the immediate past assessment year, the results are fair and reasonable, the ITAT dismissed the appeal of the revenue. Therefore, in our view, the ITAT, after analyzing the material on record and on appreciation of evidence, deleted the addition. The Officer, appearing on behalf of the revenue was unable to contend as to what are the distinguishing features in DB ITA-12/2014 7 between the two assessment years i.e. immediate preceding year vis-a-vis the present year. He further failed to point out other/additional defects which were not in the assessment year 2007-08. The assessment for the assessment year 2007-08 has become final and attained finality as the officer was unable to point out as to whether further appeal was preferred by the Revenue before this Court or not. Thus, in our view, the ITAT has reached its conclusion on appreciation of evidence.

Invoking provisions of Sec. 145(3) or making/non-making of trading addition is essentially a finding of fact and the Hon'ble Apex Court as well as this Court, in similar cases, have come to the conclusion that if the addition/deletion is on the basis of appreciation of evidence, then no question of law, much less substantial question of law, can be said to be involved in a case like this.

We do not find any infirmity or perversity in the order of the ITAT so as to call for any interference of this Court. In our view, no substantial question of law arise out of the order passed by the ITAT.

Consequently, the appeal, being devoid of merit, is hereby dismissed in limine. [J.K. RANKA],J. [AJAYRASTOGI],J.