DCIT, CIRCLE- 12(1), NEW DELHI vs. INDO RAMA INDUSTRIES LTD., CHANDIGARH

the impugned order dated 25.07.2018 passed by the ld. CIT (A)-22, New Delhi for the quantum of assessment passed under section 143(3) of the Income-tax Act, 1961 (for short ‘the Act’) for the assessment year 2012-13.

“1. Whether on the facts and in the circumstances of the case and in law, the Ld CIT(A) has erred in deleting the addition of Rs.50,81,93,950/- made by the AO on account of disallowance of depreciation claimed by the assessee u/s 32 of the Income Tax Act, 1961 ('the Act'), not appreciating the fact that the assessee failed to prove that the fixed assets had been put to use during the year under consideration.

2.(a) Whether on the facts and the circumstances of the case, the Ld CIT(A} had erred in holding that the assets had been put to use during the year under assessment on the basis of the documents furnished during the appellate proceedings, not appreciating the fact that the assessee had failed to adduce any evidence during the assessment proceedings regarding having actually put the assets to use during the year under assessment.

(b) Whether on the facts and in the circumstances of the case, the Ld CIT(A), was correct in admitting the additional evidence produced by the assessee by observing that the additional documents furnished by the assessee during appellate proceedings were sent to the AO for his comments, when no such documents were enclosed with the communication(s} addressed by the Ld CIT(A} to the AO and, therefore, the AO never got the opportunity to examine the additional evidence.

(c) Whether on the facts and in the circumstances of the case, the Ld CIT(A) has erred in allowing depreciation on the fixed assets on the ground that the AO had made high-pitched assessment without giving reasonable opportunity of being heard to the assessee, not appreciating the fact that the assessee was given ample opportunities to prove that the assets had been actually put to use, as evident from the specific queries raised to this effect in notice u/s 142(1} dated 06.11.2015 (followed by reminder dated 08.12.2015) and the fact more than 10 opportunities of being heard were given to the assessee to furnish details/evidence in support of the queries raised in the said notices.

(d) Without prejudice to the above, whether the Ld CIT(A) has erred in holding that the assessee had put the assets to use during the year under assessment on the basis of the Mechanical Completion Certificate, Excise/ VAT Return etc., not appreciating the fact that the use of the assets has to be actual, real & effective in the commercial sense and the mere fact that a meager amount of "income from operation" is reflected in the accounts does not establish that all the block of assets had been actually put to use during the year.

3. The sole issue involved in the present appeal is disallowance of depreciation of Rs.50,81,93,950/- claimed by the assessee u/s 32 of the Act on the fixed assets acquired/purchased during the year.

4. The facts in brief as discussed in the assessment order is that during the relevant assessment year, assessee has set up a green field project to produce Spandex Filament Yarn at Baddi, Himachal Pradesh. The assessee has installed state of the art plant equipped with latest technology to produce 5000 MT of yarns per annum. For setting up this new industry, the assessee had purchased plant & machinery and made addition to the fixed assets amounting to Rs.3,23,60,13,477/-. The copies of bills purchased in respect of addition to the fixed assets were also submitted before the AO. Ld. AO as noted in assessment order that during the course of hearing on 18.03.2016, it was pointed out to the assessee company that it had not started the business and asked the assessee to produce that assets were actually put to use during the year so as to make the assessee entitled to claim depreciation of Rs.50,81,93,950/-. In response, the assessee has filed its reply on 22.03.2016 which is reproduced in the impugned assessment order. Ld. AO admitted that copies of bills in respect of fixed assets have been filed and he also noted that these fixed assets were purchased by the assessee company. He observed that though there is no denial of this fact that assessee has purchased fixed assets for the purpose of business, however assessee has failed to prove that the assessee has put to use these assets during the year under consideration. Merely purchasing such fixed assets the assessee does not get entitled for such huge depreciation and accordingly, he disallowed the entire depreciation claimed of Rs.50,81,93,950/-.

5. Before the ld. CIT (A), one of the main contention raised by the assessee was that nowhere in show-cause notice or queries, AO has asked, whether the assessee has started its business or not. He has simply asked for the fixed assets and disallowed the depreciation without appreciating the material available on record in the form of financial statements and other documents. Accordingly, the assessee had filed certain additional evidences and other documents which were also filed before the AO. The details of which are as under :-

(i) Mechanical completion certificate; (ii) RG-1 Register; (iii) Copy of excise return (ER-1); (iv) Copy of VAT Return; (v) Finished goods inventories (Schedule 15 of audited financial statements); (vi) Excise duty amounting to Rs.88,363/- (Schedule 19 of audited financial statements); (vii) Cost of material consumed amounting to Rs.1,75,10,366/-; (viii) Revenue from operations amounting to Rs.6,80,056/- (Schedule 19 of audited financial statements); (ix) Trade Receivables amounting to R.3,47,525/- (schedule 19 of audited financial statements); (x) Party-wise detail of Trade receivables amounting to Rs.3,47,525/-.

“To The DCIT, Circle – 12(1), Delhi C.R. Building, I.P. Estate, New Delhi

Sub : Remand Report in the case of Indorama Industries Ltd., for A.Y. 2012-13 in appeal No.31/17-18 (old appeal No.235/16-17), PAN : AABCI9690N Order passed u/s 143(3) dated 28.03.2016 – reg.

Please refer to the above.

2. In the appellate proceedings, the appellant has raised the following grounds.

1. Ground No.4 the Ld. AR of the Appellant Company has mentioned that the Ld. Assessing officer has erred both in law and on facts of the case in disallowing the whole Depreciation claimed as per the income tax act, 1961 amounting to Rs.50,81,93,951/- by alleging that on 18.03.2016 the assessee was specifically asked to submit proof that the fixed assets were actually put to use during the year. But actually, on 18.03.2016 the Ld. AO did not ask us to prove that the fixed assets were actually put to use or not by the assessee company. An affidavit from the authorized representative can be given to this effect.

You are requested to comment from record whether on 18.03.2016. such query was asked or not from the Appellant Company. Please provide copy of order sheet/notice issued to the Appellant Company on 18.03.2016.

You are directed to comment on the same and also provide copy of Show Cause Notice issued to the Appellant Company, if any.

a. Finished Goods Inventories (manufactured) amounting to Rs.67,91,425/-. b. Excise duly amounting to Rs.88,363/-. c. Cost of material consumed of Rs.1,75,10,366/- d. Revenue From Operations amounting to Rs.6,80,056/- e. Trade receivables amounting to Rs.3,47,525/-

Before me, ld. AR is relying on the above entries In the financial statement of the appellant company to prove the starting of business during the A.. 2012-13 itself. You are directed to directed to comment on the same and if the same is considered in the assessment proceedings, then justify the reason for not taking the above facts Into cognizance.

As per the Ld. AR, on the basis of the above mentioned proofs it can be established that the business of the Appellant Company was started and assets were also put to use during the AY 2012-13 itself. As per the ld. AR, if opportunity of being heard had given to the Appellant

Company at the time of assessment proceedings, such proofs must have been submitted before the AO itself. You are requested to comment on the admissibility of additional evidence u/r 46A and merit of the evidences submitted. 6. If required necessary enquiries may be conducted for examining these evidences for which this letter should be treated as directed u/s 250(4) as well. 7. You ore directed to submit your report within 15 days of the receipt of this letter.”

“6.5 Now coming over to the disallowance of depreciation made by the AO. I have carefully considered the submissions, documentary evidences and judgements filed by the Ld. AR on behalf of the Appellant Company. The Ld. AR of the Appellant Company has furnished following evidences to prove that the business of the Appellant Company was already started in the AY 2012-13 itself and assets were actually put to use during the year involved:

(i) Mechanical completion certificate; (ii) RG-1 Register; (iii) Copy of excise return (ER-1); (iv) Copy of VAT Return; (v) Finished goods inventories (Schedule 15 of audited financial statements); (vi) Excise duty amounting to Rs.88,363/- (Schedule 19 of audited financial statements); (vii) Cost of material consumed amounting to Rs.1,75,10,366/-; (viii) Revenue from operations amounting to Rs.6,80,056/- (Schedule 19 of audited financial statements); (ix) Trade Receivables amounting to R.3,47,525/- (schedule 19 of audited financial statements); (x) Party-wise detail of Trade receivables amounting to Rs.3,47,525/-.

6.6 From the assessment record I find that apart from first four item in the above list, all other documents were filed before AO. However the AO did not appreciate these documents. From the assessment order itself, it can be appreciated that by way of furnishing bills of assets purchased, ownership of the assets was proved by the Appellant Company before the AO. So it is not disputed by the AO that fixed assets were purchased by the company, the disallowance is made only on the basis that the appellant failed to prove the fact that these plant & machinery are put to use during the relevant assessment year. The Ld. AR filed a mechanical completion certificate dated 19.03.2012 which states that plant has been started today by the first feeding of raw material into the plant following mechanical completion. 6.7 Apart from mechanical completion certificates, other corroborative evidences and considering the case laws relied upon by Ld. AR, I am of the view that business of the Appellant Company was started during the AY 2012- 13 itself and assets were also put to use in that year. In view of this facts I find that AO is not justified in making the disallowance of depreciation. Hence the same is deleted. Accordingly, grounds of appeal are allowed.”

8. Ld. DR for the Revenue submitted that once the ld. CIT (A) has admitted the additional evidence then sufficient opportunity should have been given to the AO and from the perusal of ground 2(b), it can be seen that the Revenue has specifically raised this issue that, in the remand letter, there was no document annexed, therefore, AO never get an opportunity to examine the additional evidences. Thus, he requested that the matter be restored back to the AO to examine the additional evidences and AO will decide the issue in accordance with law.

9. On the other hand, ld. counsel for the assessee strongly objecting to the ld. DR’s contention that matter should be restored back to the AO. He pointed out various facts as incorporated in the appellate order as well as material placed on record that, firstly, AO himself did not raise any show-cause notice specifically requiring to prove, whether the assets were put to use during the year or not; and secondly, AO had asked for the details of purchase of assets which were duly furnished and also acknowledged by the AO that fixed assets were actually purchased during the year. He further submitted that even if additional evidences were not considered then the copy of audited financial statements was there on the record before the AO. From the said financial statements, he pointed out that the assessee during the year had earned revenue from operations by putting use to the same fixed assets/plant & machinery of Rs.6,80,056/-. Apart from that, he also submitted that the assessee had consumed raw material of around Rs.9.95 crores and finished goods of Rs.32,22,945, unfinished goods of Rs.67,91,425/-, closing stock, trade receivables and cost of material consumed of Rs.1.75 crores. Thus, it clearly shows that assessee carried out its production and huge stock of finished goods and closing stock was generated out of the manufacturing process and part of this were also sold. These facts were available before the lower authorities, which has been accepted by the AO. Thus, it cannot be held that assets were not put to use, because without the assets and plant & machinery, no manufacturing can be carried out. In order to prove the factum of production, the assessee had filed various documents partly before the AO and partly before the ld. CIT (A), as noted by the first appellate authority in its impugned order. Out of the 10 documents in the appellate order, most of them were before the AO as even noted by the ld. CIT (A), i.e. details of finished goods inventories, excise duty, cost of material consumed, revenue from operations and trade receivables. Assessee has submitted additionally, Mechanical Completion Certificate, RG-1 register which is excise record, copy of excise return and copy of VAT return.

Technically, these cannot be held to be additional evidence as they are part of public statutory record. It is from these records assessee amply demonstrated that assets were put to use.

“6.2 On the basis of the same, vide letter dated 16.11.2017, report from the AO is called for. A time period of 15 days was given to the AO. But no report was received from the office of the AO. Further, on 28.03.2018 a reminder has been sent and asked to submit the report on 06.04.2018. Despite the same no reply was received from the AO. Finally, I have asked the AO to provide the assessment record. On perusal of the assessment record, it is found that no show cause notice was issued to the Appellant Company, before making such a huge addition of Rs.50,81,93,951/-. The Ld. AR has categorically submitted that had the assessee been given an opportunity by the AO it could have demonstrated that business activities were started and assets were also put to use during the AY 2012-13 and no addition or: disallowance could be made.

6.3 Further, the Ld. AR also submitted certain additional evidences. In the aforesaid letter to the AO, comment on the additional evidences i.e. Mechanical completion certificate, RG-1 register, Excise Return and Vat return, submitted by the Appellant Company before me, is also sought. But no report was received from the office of the AO. Accordingly, I have asked the AO to provide the assessment record. On perusal of the order sheet entry dated 18.03.2016, it is observed that the query relating to the fact that the assets were put to use was asked by the AO on 18.03.2016 and the assessment order is passed on 28.03.2016. On perusal of the order sheet it can be made out that adequate opportunity was not given to the appellant.”

15. In view of the above, depreciation claimed by the assessee has to be allowed in accordance with law and the order of the ld. CIT (A) is accordingly upheld.

Order pronounced in open court on this 13th day of December, 2021.