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Income Tax Appellate Tribunal, “G” BENCH, MUMBAI
Before: SHRI PRASHANT MAHARISHI, AM & SHRI RAHUL CHAUDHARY, JM Shri Shivprakash S Chandak
Assessee by : Shri Pranav Phadke, AR Revenue by : Shri Avanish Tiwari, DR Date of hearing: 11.05.2022 Date of pronouncement : 13 .05.2022 O R D E R PER PRASHANT MAHARISHI, AM:
This appeal is filed by the Asst. Commissioner of income– tax 18(3), Mumbai against the order passed by
Assessee has also filed a cross objections against the part addition confirmed by the ld CIT (A) .
Ld AO has raised following grounds of appeal.:-
“1. Whether on the facts and circumstances of the case and in law, the ld. CIT(A) justified in deleting the addition of Rs.2,78,98,766/-made by the AO, ignoring the fact that a difference of Rs.2,78,98,766/- on account of imports purchase was detected during the assessment proceedings on reconciliation of the data provided by the Customs Authority with the assessee's submission and found to be the purchases made out of the books?
2. Whether on the facts and circumstances of the case and in law, the ld. CIT(A) justified in deleting the addition of Rs.2,78,98,766/- made by the AO by arriving at the peak amount of Rs.11,95,963/-in respect of the import purchases, ignoring the fact that for estimating peak details such as source of amount in Indian currency, its conversion in foreign currency, details of sales, details of receipt of payment of sales were required and the Ld. CIT(A) should have verified by way of remand report from AO on the said transactions?
3. Whether on the facts and circumstances of the case and in law, the ld. CIT(A) justified in deleting the addition of Rs.2,78,98,766/- made by the AO, ignoring the fact that the assessee's in his own
4. The appellant prays that the order of the ld. CIT(A) on the above grounds be set aside and that of AO be restored.
The appellant craves leave to amend or alter any ground or add a new ground which may be necessary.”
The issue involved in this appeal is that the assessee is an individual engaged in the business of trading in Yarn and Fabrics. He filed the return of income on 28th September, 2015, at `25,74,120/–. Return was picked up for scrutiny. The assessee is carrying on the business in proprietary concern of Chandak Expo International. He imports the Yarn. The learned Assessing Officer examined the custom duty payments, he found that assessee has claimed custom duty of `2,11,16,502/ in the books of account, however according to ITS details custom duty paid by assessee was `2,50,90,954/–. There was discrepancy of ` 39,74,452/–. The learned Assessing Officer requested details from custom authorities. As per the information received, assessee has imported goods worth `10,71,83,467/– and paid custom duty of `2,50,90,954-/– . However, the books of accounts shows the purchase of only `7,92,84,701/– and custom duty payment of
5. Assessee aggrieved with the order preferred the appeal before the learned CIT(A), who allowed the appeal of the assessee partly, deleting the addition under section 69C of the Act but confirming the addition of `31,34,731/– on account of gross profit. The addition under section 69 of the Act was deleted holding that once the correspondent sales have not been disputed the unaccounted purchase cannot be added. Further, he considered the peak amount of `11,95,963/– which was confirmed as addition u/s 69C of the act. His findings are as under:–
4.1. Ground No. 1 to 4 These Grounds of the appeal relates to addition made by the A.O not considering that assessee was not entitled to invoke section 69C once the GP ratio for computing income on account of out of books purchases were made and hence such addition amounting to Rs.3,18,73,218/- is not justified.
4.1.2 From the undisputed fact it is clear that the appellant has paid excess custom duty of Rs.39.74,452 and has neither disclosed corresponding purchases and corresponding sales. The A.O. has not questioned sales out of such unrecorded purchases. Thus it is a case of unrecorded purchase and sale transactions. In such a situation a Gross profit has to be estimated out of such unrecorded trading transaction which in this case has been estimated by the A.O. at 9.835% on Rs.3,18,73,218/- Le. Rs.31,34,751/. For the unrecorded purchases, concept of peak Investment comes into the picture. This means highest amount of purchase in the unrecorded Trading transactions which in this case is Rs.11,95,963/ has to be taken into consideration for addition. In addition to the above it is also noted that appellant has also not disclosed custom duty paid on unrecorded transactions to the extent of Rs.39,74,452/- This amount needs to be added as The Assessing Officer after declaring that the return was invalid proceeded to frame best judgment assessemtn. In the process, he noticed that the assessee had made unrecorded purchases for a total consideration of rs.5.01 crores (rounded off) during the year under consideration. He estimated the excise duty of such purchases at rs.1.25 crores(rounded off). To the total of two i.e. rs.6.26 crores(rounded off), he estimated the assessee's profit at the rate of 10 percent and added Rs.62.65 lakhs (rounded off) by the way of additional income. He also added excise duty of R.1.25 crores which the assessee had evaded to come to total addition of Rs.1.88 crores(para 11)
The Tribunal gave partial relief to the assessee by applying 10 percent profit rate on the basic unrecorded purchases of Rs.5.01 crores eliminating the excise duty component therefrom. However, the tribunal did not make any change insofar as the addition of entire excise duty evasion by way of income in the hands of the assessee observing inter alia that no cogent material was brought on record by the assessee to prove that it had not excise
The factum of outside book purchases of TR.5.01 crores is not in dispute. As noted, the Tribunal had deleted the excise duty component from the estimate of the assessee's general profit. The assessee however, strongly opposed the addition of entire excise duty component by way of assessee's additional undisclosed income (para 13)
Two things are fairly well settled. Firstly even in case of clandestine sales or purchases of goods, the courts approve not entire amount necessarily but the profit element embedded therein unless of course, it can be shown that the sales of purchases were totally bogus and therefore, would have the propensity to suppress the assessee's disclosed income. Second in such clandestine sales, the profit element is likely to be somewhat higher thatn the disclosed sales. Essentially, it would be question of estimation permitting certain degree of leeway to the A.O. and consequently to the tribunal. When the assessee evades payment of excise duty, undoubtedly, the same would be an additional element of profit on the product as compared to the one which has suffered the excise duty. This excise duty component which should have gone to the state exchequer would be an additional margin which From the above discussed facts it is clear that the addition of difference in purchase i.e. Rs.2,78,98,766/- is not justified once the corresponding sales have not been disputed. The additions should be limited to G/P which A.O. himself have calculated at Rs.31,34,731/-. Addition of this G/P on unrecorded transaction is therefore confirmed. The Peak amount of Rs.11,95,9637- as discussed above is also to be added in addition to G/P. The custom duty paid for unrecorded purchases i.e. Rs.39,74,452/ due should be added as unexplained expenditure u/s.69C of the act. The additions is confirmed to the extent as discussed above. The ground of appeal are therefore Partly allowed.”
Therefore, both the parties are aggrieved and are in appeal before us.
The learned Departmental Representative reiterated the facts and supported the order of the learned Assessing Officer.
We have carefully considered the rival contentions and perused the orders of the lower authorities. We find that the assessee is in business of import of Yarn. According to the information gathered from the customs department, it was found that there is a shortfall as per the details provided by the customs authority in amount of import shown by the assessee of `2,78,98,766/– and consequent to that custom duty payment of `39,74,452/–. It is an accepted fact that assessee has failed to reconcile the above details and also could not show that there is an error in the details submitted by the customs department. On looking at the details of the custom department it has given details of complete imports made by the assessee, the details are date of invoices, invoice number, name of party, country, description of item, invoice value in US dollar, invoice value in rupees, assessable value for customs and duty paid hereon. On the verification of the detail it is found that there is difference between the invoice value in rupees and assessable value for customs. Assessable value for custom is on higher side in each of the invoices than the invoice value. The learned Assessing Officer as well as the learned CIT (A) both has overlooked
In the result, the appeal of the learned Assessing Officer, as well as the Cross Objection of the assessee are allowed with above directions.
Order pronounced in the open court on 13.05.2022.