THE PRINCIPAL COMMISSIONER OF INCOME TAX vs. M/S HIRAVATI MARINE PRODUCTS (P) LTD.

This Tax Appeal under Section 260 of the Income Tax Act, 1961 (for short, 'the Act, 1961') is at the instance of the Revenue and is directed against the order passed by the Income Tax Appellate Tribunal,   Rajkot   Bench,   Rajkot   dated   23.9.2019   in   ITA   No. 946/RJT/2010 for the A.Y. 2006­07. 2. The revenue has proposed the following two questions of law for consideration of this Court. “[A] Whether on facts and in the circumstances of the case, the Appellate Tribunal was right in confirming the decision   of   CIT(A)   deleting   the   disallowance   of Rs.7,74,084/­ out of total disallowance of Rs.17,75,489/­ made on account of advances written off? C/TAXAP/242/2020 ORDER [B] Whether on the facts and in the circumstances of case,  the  Tribunal  was  right  in   law   in  confirming  the decision   of   CIT(A)   deleting   the   disallowance   of Rs.3,88,28,010/­   on   account   of   claim   loss   of   stock   by obsolescence   without   appreciating   that   no   quantitative details in respect of obsolescent stock was available with the assessee?”

We have heard Mrs. Mauna Bhatt, the learned Senior Standing Counsel appearing for the revenue.

With respect to the first question, as proposed by the revenue, the finding of fact recorded by the Tribunal reads as under : “para­6:   We   have   heard   the   rival   contentions   and perused the material on record. During the course of appellate   proceedings   before   us,   the   ld.   Counsel   has submitted   details   of   information   and   copies   of documents before the assessing officer and CIT(A) at the time   of   hearing   of   this   case.   After   considering   the decision of Hon'ble Supreme Court in the case of TRF the Hon'ble Supreme Court on identical issue and facts, we   do   not   find   any   infirmity   in   the   decision   of   ld. CIT(A)   in   deleting   the   addition   of   Rs.20,67,787/­ pertaining   to   trade   bad   debt.   Regarding   addition   of Rs.17,75,489/­ on account of advances written off, it is noticed that it is undisputed fact that an amount of advance of Rs.7,74,084/­ were given in the ordinary course of business to various fishermen, fisheries for procurement of raw material and labour work. After considering the decision of Hon'ble Supreme Court in the case of CIT Mysore Sugar Company Ltd 46 ITR C/TAXAP/242/2020 ORDER 649(SC) wherein it is held that in case the company had advanced money to sugarcane grower for purchase of sugarcane and when they were unable to purchase sugarcane, the amount was written off and claimed as trading loss and the same was allowed. Therefore, after considering the aforesaid decision of Hon'ble Supreme Court on identical issue and facts, we do not find any error in the decision of ld. CIT(A) in allowing the claim of advances written off to the amount of Rs.7,74,084/­ which were given in the ordinary course of business by the assessee. Accordingly, we do not find any merit in the appeal of the revenue and cross of the assessee, therefore, the cross objection of the assessee and appeal of the revenue both are dismissed.” Thus, there is a concurrent finding recorded by two Appellate Authorities   that   so   far   as   the   addition   of   Rs.17,75,489/­   on account   of   advances   written   off   is   concerned,   indisputably   an amount of advance of Rs.7,74,084/­ was given in the ordinary course   of   business   to   persons   like   fishermen   etc.   for   the procurement of raw material and labour work.

So far as the second question, as proposed by the revenue, the finding of fact recorded by the Tribunal reads as under : “para­10:­We have heard rival contentions and perused the   material   on   record.   The   assessing   officer   has disallowed the claim of loss on account of absolescene of stock of fish to the amount of Rs.3,88,28,010/­ stating that valuation shown by the assessee on the basis of stock or net realizing value cannot be accepted on the basis of evidence available on local sale account. It is brought   to   our   notice   that   assessee   has   been consistently   followed   accounting   Standard­2   for valuation of closing of stock at cost or net realizable value   whichever   is   lower   in   accordance   with   the accounting standard referred in section 211(3E) of the Company Act, 1956. The detail of absolescene of stock along with detailed working were submitted before the C/TAXAP/242/2020 ORDER assessing officer and CIT(A) at the time of hearing. The company has valued the stock at net realizable value on the basis of evidence available on the date of signing of the   accounts   and   the   actual   price   was   taken   for computing the net realizable sale value......”

In view of the aforesaid findings of fact recorded by the Tribunal, we see no good reason to entertain this appeal.

In the result, this appeal fails and is hereby dismissed. (J. B. PARDIWALA, J) (ILESH J. VORA,J) P.S. JOSHI