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ACIT 19(3), MUMBAI vs. S V EXPORTS, MUMBAI

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ITA 692/MUM/2025[2010-11]Status: DisposedITAT Mumbai19 May 202512 pages

IN THE INCOME TAX APPELLATE TRIBUNAL
‘F’ BENCH MUMBAI

BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER
&
SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER
&
ACIT – 19(3)
Room No. 511
Piramal Chamber, Parel
Mumbai – 400012
A.K.Marg, Mumbai – 400036
Maharashtra
PAN/GIR No.AAAFS6272L
(Appellant)
..
(Respondent)

CO No. 41/MUM/2025
[ARISING OUT OF ITA No.689/Mum/2025 (A.Y. 2007-08)]

CO No. 42/MUM/2025
[ARISING OUT OF ITA No.692/Mum/2025 (A.Y. 2010-11)]
&
CO No. 43/MUM/2025
[ARISING OUT OF ITA No.691/Mum/2025 (A.Y. 2009-10)]

S.V. Exports
A/62, 6th Floor
Sudha Kalash, 4, J Mehta Marg
Malbar Hill, Mumbai – 400006
Maharashtra
Vs. ACIT – 19(3)
Room No. 511
Piramal Chamber, Parel
Mumbai – 400012
Maharashtra
PAN/GIR No.AAAFS6272L
(Appellant)
..
(Respondent)

ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

2
Assessee Represented by :
Shri Suchek Anchaliya &
Shri Tushar Nagori
Revenue Represented by :
Smt Kavita P. Kaushik, Sr.AR
Date of Conclusion of Hearing
:
01/05/2025
Date of Pronouncement
:
19/05/2025

आदेश / O R D E R

PER BENCH:

The aforesaid appeals have been filed by the revenue and cross objections by the assessee against separate impugned orders dated 18.11.2024 for the A.Y. 2007-08, 19.11.2024 for the A.Y. 2009-10 and 19.11.2024 for the A.Y. 2010-11 passed by Ld. Commissioner of Income Tax (Appeal) – 51, Mumbai
[hereinafter in short „ld. CIT(A)”] for the quantum assessment passed u/s. 147 / 143(3) of the Income Tax Act, 1961 (in short
“Act”).
2. The common issue involved in all the appeals related to addition made u/s. 68 of the Act of Rs. 3,31,00,000/- in A.Y.2007-08 and disallowance of expenditure of Rs.20,69,053/- in A.Y. 2009-09 and Rs. 20,69,053/- for the A.Y. 2010-11 on account of loans taken in the earlier year.
3. We take up the appeal for the A.Y. 2007-08. 4. In regard to the addition of Rs. 3,31,00,000/-. Brief facts are that assessee is a partnership firm engaged in the business of importing, exporting and trading of diamond. Here in this ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

3
case, original return was filed on 27.10.2007 declaring income of Rs. 30,069/-. Later on the case was reopened u/s. 147 of the Act and notice u/s. 148 of the Act was issued on 24.03.2014. The reopening was based on search and seizure action conducted on Banwarlal Jain and his Group Concerns on 03.10.2013 by DGIT (Inv.) and during the course of search it was found that the Group Concerns are all paper companies with no business activities. These entities were involved in providing accommodation entries in the form of loan and bogus sale bills.
As per the information, assessee has received loan from five parties to sum segregating to Rs. 3,31,00,000/- and accordingly ld. AO had reason to believe that assessee had taken accommodation entries of Rs. 3,31,00,000/- from the five parties. Ld. AO in the entire assessment orders has discussed finding and the report of the investigation wing.
5. In response, to the show cause notice, assessee furnished the following details with regard to all the parties through whom it has taken loan to prove identity, creditworthiness and genuineness : -
Sr.No.
Particulars
3. Details in case of Prime Star a. Account Confirmation b. ITR Acknowledgment c. Affidavit of Prime Star along with Financial Statement d. Bank Statement duly marked of appellant and Prime Star e. Ledger account for repayment of Loan
4. Details in case of Mayur Export a. Account Confirmation b. ITR Acknowledgment c. Affidavit of Mayur Export along with Financial Statement

ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

4
Sr.No.
Particulars d. Bank Statement duly marked of appellant and Mayur Export e. Ledger account for repayment of Loan
5. Details in case of A2 Jewels a. Account Confirmation b. ITR Acknowledgment c. Affidavit of A2 Jewel along with Financial Statement d. Bank Statement duly marked of appellant and A2 Jewel e. Ledger account for repayment of Loan
6. Details in case of Amit Diamond a. Account Confirmation b. ITR Acknowledgment c. Affidavit of Amit Diamond along with Financial Statement d. Bank Statement duly marked of appellant and Amit Diamond e. Ledger account for repayment of Loan
7. Details in case of Jewel Diam a. Account Confirmation b. ITR Acknowledgment c. Affidavit of Jewel Diam along with Financial Statement d. Bank Statement duly marked of appellant and Jewel Diam e. Ledger account for repayment of Loan
6. However, ld. AO without considering these documents has squarely relied upon the report of the DGIT (Inv) and also that assessee was required to produce parties for cross examination which assessee could not produce. The relevant observation and findings of the ld. AO reproduced as under: -
“8. The submission / details furnished by the assessee as also the materials available on record have been carefully perused and considered. From the above discussions, the followings facts emerge -
(i)
The DOIT (Inv.), Mumbai, has conducted search &
seizure action in the case of Shri Bhanwarlal Jain & his group concerns and conclusively proved that these parties are engaged in the business of providing accommodation entries for unsecured loans and purchases. The parties are issuing bills without delivering any goods and services.

ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

5
(ii)
Thus, in the books of accounts of the assessee, the unsecured loans to the extent taken from the above said party remained unverifiable and hence, I arrive at a conclusion that the assessee has taken unsecured loan entries from certain parties to introduce unaccounted cash in its books of account and that the creditworthiness of the loan creditors was not established and corroborated by relevant supporting documents.
(iii)
Assessee could not provide any documents to substantiate the creditworthiness of the above loan creditors and hence these loans remained unexplained. Even though the assessee had provided the details of the unsecured loans but it had failed to establish the creditworthiness &
genuineness of the lender.
(iv)
The onus was upon the assessee to establish the genuineness of the loan taken by the assessee.
(v)
Mere fling of evidences such as copies of bank statement showing payment through account payee cheque cannot be conclusive in a case where genuineness of transaction is in doubt. Payment by account payee cheques are not sacrosanct.
Thus, from the above analysis of the facts, it is crystal clear that the unsecured loans claimed to have taken by the assessee from the above parties and shown as its liability is not genuine..
9. Now, in the given facts and circumstances of the case, it is held that the assessee has indulged in non-genuine transaction. As the assessee failed to provide the evidences whatsoever which would cumulatively prove all the three essential ingredients, such as, identity, creditworthiness, genuineness of the loan lenders, it is held that the said unsecured loan cannot be accepted as genuine borrowings of the assessee and the same are squarely covered by the provisions of section 68 of the Act. As the loan amount of Rs.
3,31,00,000/- is treated as unexplained and ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

6
creditworthiness of the same was not established, the same is added to the total income of the assessee.”
7. The ld. CIT(A) has deleted the addition holding that all these five entities have come up for consideration before ITAT Mumbai
Bench wherein the loan given by these entities have been held to be genuine and he has relied upon the following orders of the Tribunal with respect to these five parties: -
(i)
M/s Prime Star - ITA No: 145/Mum/2017 In the case of Sumit
Jain and other decisions.
(ii)
M/s Mayur Exports - ITA No: 6099/Mum/2016 in the case of Janam Investment.
(iii)
M/s A2 Jewel - ITA No: 7040/Mum/2016 in the case of Gujrat construction and other decisions.
(iv)
M/s Amit Diamonds - ITA No: 2583/Mum/2016 in the case of Rajesh Kachhara.
(v)
M/s Jewel Diam -ITA No: 5973/Mum/2016 in the case of Bhavana Metal Company.
8. He further noted that assessee has filed Acknowledgement of Return,
Confirmation of Accounts,
Audited
Financial
Statements, Bank Statements and Affidavit of the lender parties.
Ld. CIT(A) made the following summary: -
Sr.No.
Name
Amount
Whether return available
Whether bank statement of the party available
1. Prime Star
80,00,000/-
Yes
Yes
2. Jewel Diam
65,00,000/-
Yes
Yes
3. Mayur
86,00,000/-
Yes
Yes

ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

7
Exports
4. Amit
Diamonds
50,00,000/-
Yes
Yes
5. A2 Jewels
50,00,000/-
Yes
Yes
7.4.10 The appellant argues that the AO has disregarded substantial factual evidence. Confirmations from the involved parties have been duly submitted. The loans received from these parties have been recorded in the appellant's books of accounts, and interest on these loans has been paid.
Additionally, the appellant has repaid the loans during the assessment year under consideration, as well as in the subsequent year. All transactions have been conducted exclusively through banking channels, therefore the genuineness of loans need not be doubted. The excessive reliance on the statements given by a third-party i.e. key persons of Bhanwarlal Jain group, who the appellant does not know, is not proper even without giving the appellant a chance to cross- examine them who have given such adverse statements. It was further argued that the addition was made without providing the appellant the corroborative evidence in the possession of the AO to prove that the appellant has paid cash, as alleged, against the receipt of cheque.”
9. Apart from that ld. CIT(A) has also noted that assessee has repaid the loan either during the assessment year under consideration or in the subsequent years and all these transactions are through banking channels. He has further noted that TDS has been deducted on interest paid to these parties till repayment of the loan which has not been doubted.
Thus, considering all the facts and the findings of the ld. AO as well as the explanation of the assessee he accepted the loan to be genuine.

ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

8
10. Before us, learned counsel for the assessee submitted that on a bare perusal of the financial statements of these parties it can be seen that they have huge surplus funds in the form of reserves and surplus and even the revenue from operations is also in hundreds‟ of crores. These parties have duly reflected the loan given to the assessee in their financial statements including the repayment of loan. These entities are still carrying activities and are regularly assessed to tax, showing huge turnover and income every year. Thus, they cannot be held to be bogus parties. Thus, he strongly relied upon the order of the ld. CIT
(A).
11. On the other hand, Ld. DR relied upon the order of the ld.AO and submitted that once it has been found that these parties were involved in providing accommodation entries on account of loan during search and assessee could not produce the parties, therefore the loan cannot be accepted to be genuine.
Accordingly, addition made by the ld. AO should be upheld.
12. We have heard both the parties and also perused the relevant material placed on record and the reports, findings given by the ld. CIT(A). The summary of loan taken, loans repaid and the details of interest paid, TDS deducted for all the three assessment years are summarized as under: -
A.Y. 2007-08
Name of Alleged
Party
Opening
Balance
Loan Taken Interest paid
IDS
Deducted
Loan
Repaid
Closing
Balance
Prime Star
-
80,00.000
-
-
-
80,00,000

ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

9
Jewel Diam
-
1.30,00.000
-
-
65,00,000
65,00,000
Mayur Exports
-
1.00,00,000
-
-
14,00,000
86,00,000
Amit Diamonds
-
50,00,000
-
-
-
50,00,000
A2 Jewels
-
50,00,000
-
-
-
50.00,000
Total
-
4,10,00,000.0
-
-
79,00,000 331,00,000.0
A.Y. 2009-10
Name of Alleged
Party
Opening
Balance
Loan Taken Interest paid
TDS
Deducted
Loan
Repaid
Closing
Balance
Prime Star
80,00,000
-
7,20,000
74,160
-
86,45,840
Jewel Diam
65,00,000
-
5,19,689
53,528
12,15,000
57,51,161
Mayur Exports
86,00.000
-
7,74,000
79,722
-
92,94,278
Amit Diamonds
54,03,650
-
4,50,000
46,350
4,03,650
54,03,650
A2 Jewels
54,03,650
-
4,50,000
46,350
4,03,650
54,03,650
Total
3,39,07,300
-
29,13,689
3,00,110
20,22,300 3,44,98,579
A.Y. 2010-11
Name of Alleged
Party
Opening
Balance
Loan Taken Interest paid
TDS
Deducted
Loan
Repaid
Closing
Balance
Prime Star
86,45,840
-
4,63,562
46,356
80,00,000
10,63,046
Jewel Diam
57,51,161
-
3,87,212
38,721
47,36,000
13,63,652
Mayur Exports
92,94,278
-
4,90,241
49,024
86,00,000
11,35,495
Amit Diamonds
54,03,650
-
4,50,000
45,000
-
58,08,650
A2 Jewels
54,03,650
-
2,78,038
27,803
50,00.000
6,53,885
Total
3,44,98,579
-
20,69,053
2,06,904 2,63,36,000 1,00,24,728
13. As noted above in respect of all these parties, assessee had filed account confirmations, copy of ITR of the lender parties, affidavit along with audited financial statements, bank statements and ledger account of repayment of loan qua each of the parties. Nowhere these documents including the bank statements or the audited financial statement of the lender parties have been examined by the ld. AO. His entire case hinges upon the report of the investigation wing and the information received from investigation wing. These reports and information could be the triggering point to reopen the case or take up the ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

10
case for scrutiny; however, the addition cannot be made solely relying upon the report of the investigation wing. Ld. AO has to apply his mind and carry out independent enquiry and analyze the documents furnished by the assessee, whether the provisions of section 68 of the Act would be applicable or not, depends upon whether the assessee is able to satisfy the nature and source of credits appearing in the books of accounts. Here, the nature of credit is in the form of a loan taken from the five parties and for proving the source assessee has filed documents to prove the identity, which is not in dispute, genuineness of the transactions has been proved through bank statements and the loan has been received through banking channels and loan also has been repaid back through banking channels.
14. Apart from that, to prove the creditworthiness, the financial statements of the lender companies are to be seen. From the perusal of the audited accounts, it was found these entities had huge reserves and surplus and revenue from operations and the profit before tax much far exceeded the amount given by the lender companies. The creditworthiness stands duly established from these financial statements.
15. Another important point here is that, nowhere it has been brought that these lender companies had received funds through some other entities which reflect any rotation of funds which is usually adopted in the case of accommodation entries. The bank statements of these parties duly reflect that there is huge amount of money coming from sales which has been duly

ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

11
disclosed in their books. Nowhere, it has been brought on record that Banwarlal Jain was either Director or a shareholder in these companies. Once these companies are regularly assed to tax till date and are active companies doing regular business it cannot be held that these are paper companies.
16. Another important fact which has been noted by ld. CIT(A) is that in case of all these five entities, the Coordinate Bench of ITAT Mumbai Bench in various cases who have taken a similar loans from these parties have been held to be genuine loan given by them. Thus, when the Coordinate Bench in several cases have held that they are to be genuine companies, therefore loan given by them cannot be held to be bogus entities. Nowhere, the ld. AO has given any findings that funds in their bank account and as reflected in the audited balance sheet are through from dubious sources. In fact all these companies are assessed to tax on the bossiness income till date and nowhere, it has been brought on record that in their assessments some adverse inference has been drawn or established with regard to these five parties. Accordingly, we do not see any reason to tinker with the findings of the ld. CIT (A). Accordingly, addition of Rs.
3,31,00,000/- made by the ld. AO is deleted.
17. In so far as appeals for A.Y. 2009-10 & A.Y. 2010-11, the only issue which has been challenged is on account of interest paid on these loans. Once we have held that loans taken from these parties as genuine and TDS has been deducted on the interest paid, later on these loans has been repaid back, then no ITA Nos.689, 691 & 692/Mum/2025
CO Nos. 41, 42 & 43/MUM/2025
S.V. Exports

12
disallowance of interest can be made. Accordingly, the disallowance of interest of Rs.29,13,689/- and Rs.20,69,053/- in A.Y.
2009-10
&
A.Y.
2010-11
respectively are deleted.
Accordingly, all the appeals of the revenue are dismissed.
18. In so far as cross objections filed by the assessee are concerned, assessee has challenged the validity of reopening u/s.147 of the Act, which is treated as academic, in view of the fact that we have deleted the additions on merits and dismissed the revenue‟s appeal. Accordingly, cross objections filed by the assessee are treated as infructuous.
19. In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed.
Order pronounced on 19th May, 2025. (PRABHASH SHANKAR) (AMIT SHUKLA)
ACCOUNTANT MEMBER

JUDICIAL MEMBER
Mumbai; Dated 19/05/2025
Giridhar, sr.ps
Copy of the Order forwarded to :

BY ORDER,

(Asstt.

ACIT 19(3), MUMBAI vs S V EXPORTS, MUMBAI | BharatTax