M/S. DUFLON INDUSTRIES PRIVATE LIMITED ,MUMBAI vs. ACIT-1(3)(1), MUMBAI

& 6158/Mum/2024 M/s. Duflon Industries Pvt. Ltd.

In both the years the issues raised are arising out of identical set of facts, therefore, same were heard together and have been disposed of by way of this consolidated order. 3. In various grounds of appeal assessee has challenged the addition of bogus purchases of Rs.1,02,77,632/- and Rs.75,48,959/- while computing the book profit u/s.115JB.

The ld. CIT (A) dismissed the assessee’s grounds after noting all these submissions held that once bogus purchase was found in the case of the assessee and addition was made which has been accepted by the assessee, then authenticity of books of accounts cannot be beyond doubt and therefore, the books of accounts are not prepared in accordance with the Companies Act.

We have heard both the parties and also perused the relevant finding given in the impugned order. Here in this case in A.Y.2010-11, the ld. AO has completed the assessment u/s. 143(3) on book profit u/s.115JB because tax payable u/s.115JB was more than tax payable under the normal provisions of the Act. The addition made under the normal provisions of the Act and was not the finally assessed income. Similarly, in A.Y.2011- 12 also the income has been assessed under book profit because the tax payable u/s.115JB of the Act was more than the provisions of the Act. First of all it is a well settled law that ld. AO has a very limited power for making increase and decrease as & 6158/Mum/2024 M/s. Duflon Industries Pvt. Ltd. provided in Explanation 2 to Section 115JB and ld. AO does not have any jurisdiction to go behind the net profit shown in the profit and loss account except to the extent provided in Explanation. If the treatment given by the assessee in its accounts have been approved by the Board of Directors, the ld. AO cannot tinker with such accounts except as provided in the explanation below u/s.115JB(2) and only those adjustments can be permitted to made in the book profits. The only power to the ld. AO is to examine whether the books of accounts are satisfied by the authorities under the Companies Act and have been properly maintained in accordance with the Companies Act. This proposition was laid down by the Hon’ble Supreme Court in the case of Apollo Tires Ltd. vs. CIT reported in 255 ITR 273 and this principle has been reiterated by the Hon’ble Jurisdictional High Court in several cases in the case of PCIT vs. Varun Corporation Limited. The Hon’ble Supreme Court in the case of Indo Rama Synthetics (I) Ltd. vs. CIT reported in 196 taxmann.com 539 held that book profit has been defined and explained in the Explanation 1 to Section 115JB(2) and Section 115JB is self-explained and being a non-obstante provisions, there is no scope for any allowance or any deduction under any other section from what is deemed to be total income of the company. The first step for arriving at the book profit is that net profit as shown in the profit and loss account for the relevant previous year was paid u/s.115JB(2) has to be increased by the amounts in Clauses (a) to (f) if such amounts are debited to the profit and loss account and second step for arriving at the book & 6158/Mum/2024 M/s. Duflon Industries Pvt. Ltd. profit is that the net profit as shown in the profit and loss account is reduced by the amounts in Clauses (i) to (vii). Here in this case, ld. AO did not make any addition to the book profit while making original assessments and further such an addition got substantively reduced from the first appeal and thereafter, he has proceeded to make the addition within the scope of Section 154 by book profit for the amount of entire alleged bogus purchases. Such an adjustment or addition to the book profit is not only beyond the scope of Section 154 but also u/s.115JB. Ld. AO cannot tinker with such net profit in profit and loss account prepared under the Companies Act duly approved by the Board of Directors itself in the manner provided in Explanation 1 to Section 115JB(2). Thus, the action of the ld. AO for enhancing the book profit is set aside and the addition made by the ld. AO and as confirmed by the ld. CIT(A) is deleted.

In the result, both the appeals of the assessee are allowed.