DCIT, CIRCLE - 15(3)(2), MUMBAI vs. M/S SIDDHIVINAYAK INFRASYSTEMS PVT. LTD, MUMBAI

When the appeal was called for hearing, no one appeared on behalf of the assessee to represent its case. There is no application for M/s. Siddhivinayak Infrasystems Pvt. Ltd. ITA No.3625/Mum./2019 adjournment either. Considering the nature of dispute, we proceed to dispose off the appeal ex–parte qua the assessee after hearing the learned Departmental Representative (“learned DR”) and on the basis of material available on record.

In this appeal, the Revenue has raised following grounds:– "1. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in deleting the disallowance of Rs. 40,46,553/-, without appreciating the fact that the assessee had failed to explain and justify the source of the cash deposits. The amount in question represents cash sales of the assessee company and not the disclosed amount of any individual Director and the said cash sales is nothing but out of Books Sales i.e Suppression of Sales made by the assessee company which never reflects in regular books of account.

The assessee is a company engaged in the business as contractor. For the year under consideration, the assessee filed its return of income on 04/12/2014 declaring total income of Rs. 45,22,729. The proceeding under M/s. Siddhivinayak Infrasystems Pvt. Ltd. ITA No.3625/Mum./2019 section 147 of the Act was initiated after recording the reasons on the basis of information received from the competent authority.

The issue arising in ground No. 1, raised in Revenue’s appeal is with regard to deletion of disallowance of Rs. 40,46,553.

The brief facts of the case pertaining to this issue, as emanating from the record are: The information was received from the Assessing Officer of Shri Ketan Ramesh Khaire, Director of the assessee company that the Director had deposited cash in his various saving bank accounts totalling to Rs. 80,68,900. The Director during the course of his assessment proceedings stated that the said cash deposited belongs to the assessee company being in the nature of cash sales made to the customers. During the course of assessment proceedings in the case of assessee, the authorised representative of the assessee was asked to submit details in respect of cash deposits made in Director’s saving account, complete details of cash sales made by the assessee company for the year under consideration with all ledgers, invoices raised, cash receipts given, bank account statements where cash has been deposited and also sales ledger highlighting the cash sales and reasons why the assessee’s sales receipts were deposited in Director’s personal bank accounts. In reply, the authorised representative submitted the Ledgers of machinery hire charges, business development expenses, labour charges in assessee’s books of accounts. The authorised representative also submitted that the cash receipts have already been considered while filing the return of M/s. Siddhivinayak Infrasystems Pvt. Ltd. ITA No.3625/Mum./2019 income of the assessee for the relevant assessment year. The authorised representative also pointed out that the said cash deposited in personal bank accounts of the Director are added to his income under section 68 of the Act vide assessment order dated 26/12/2016 passed in his case under section 143 (3) of the Act.

The Assessing Officer vide order dated 29/12/2017 passed under section 143 (3) read with section 147 of the Act held that the assessee failed to file any document in respect of cash sales made to the customers. The Assessing Officer further held that the cash sales is nothing but out of books sales i.e suppression of sales made by the assessee company which never reflects in regular books of account. Accordingly the Assessing Officer made a disallowance of 50.15% of the 80,68,900, which comes to Rs. 40,46,553.

After noting that the cash deposit in the bank account of the Director has already been taxed in the hands of the Director and the disallowance of entire amount of Rs. 80,68,900 as unexplained income under section 68 of the Act has been made in the case of Director, the learned CIT(A) vide impugned order dated 22/02/2019 deleted the addition made in the hands of assessee. Being aggrieved, the Revenue is in appeal before us

During the course of hearing, learned DR vehemently relied upon the order passed by the Assessing Officer.

We have considered the submissions and perused the material available on record. In the present case, it has not been disputed that the sales consideration received in cash amounting to Rs. 80,60,900 has been deposited in the saving accounts of the Director of assessee company and the said amount has already been disallowed under section 68 of the Act and added to the total income of the Director. Further, it is also not in dispute that the same cash sales is sought to be taxed in the hands of both the Director as well as the assessee company. As the said amount has already been added as income of the Director at the time of his assessment proceedings, the said amount cannot again be taxed in the hands of assessee company. Thus, the learned CIT(A) as rightly deleted the double addition made by the Assessing Officer. Accordingly, we do not find any infirmity in the order passed by the learned CIT(A) on this issue. As a result, ground No. 1 raised in Revenue’s appeal is dismissed.

The issue arising on ground No. 2, raised in Revenue’s appeal is with regard to deletion of disallowance of Rs. 30,30,377.

The brief facts of the case pertaining to this issue, as emanating from the record are: During the course of assessment proceedings, it was observed from the balance sheet, for the year under consideration, that an amount of Rs. 5,86,79,036 is shown as trade payables. However, as per the Ledger of trade payable submitted by the authorised representative, trade payables are shown at Rs. 5,56,48,659. As there was difference of Rs. 30,30,377 in comparison of trade payables shown in the balance sheet

During the appellate proceedings before the learned CIT(A), the assessee provided the breakup of sundry creditors of Rs. 5,86,79,036 as per the audited annual accounts. The assessee submitted that out of this trade payables, Rs. 5,17,01,551 are on account of material purchases; Rs. 39,47,032 is related to contractor payable and the amount of Rs. 30,30,377 is on account of sundry creditors. The assessee also submitted the list of creditors before the learned CIT(A). After perusing the details filed by the assessee, the learned CIT(A) vide impugned order dated 22/02/2019 deleted the addition made by the Assessing Officer. Being aggrieved, the Revenue is in appeal before us.

During the course of hearing, the learned DR vehemently relied upon the order passed by the Assessing Officer.

We have considered the submissions and perused the material available on record. The impugned disallowance was made by the Assessing Officer merely on account of difference in trade payables as per the balance sheet and as per the Ledger of trade payable in assessee’s books of account. However, the learned CIT(A) deleted the said disallowance after verification of details submitted by the assessee of M/s. Siddhivinayak Infrasystems Pvt. Ltd. ITA No.3625/Mum./2019 sundry creditors for expenses of Rs. 30,30,377. Thus, in view of the above, we do not find any infirmity in the order passed by the learned CIT(A) on this issue. As a result, ground No. 2 raised in Revenue’s appeal is dismissed.

The issue arising in ground No. 3, raised in Revenue’s appeal is with regard to restricting the disallowance of expenditure to an extent of 3% as against 50% disallowed by the Assessing Officer.

The brief facts of the case pertaining to this issue, as emanating from the record are: During the course of assessment proceedings, upon perusal of profit and loss account of the assessee company it was observed that assessee has debited the following major expenses to its profit and loss account under various heads: i. Labour charges Rs. 1,06,34,358 ii. Business development Rs. 10,92,341 expenses iii. Machinery hire charges Rs. 22,12,531 iv. Testing charges Rs. 24,50,000 v. Transportation and octroi Rs. 9,50,182 vi. Site expenses Rs. 2,82,895 Rs. 1,76,22,307 As no supporting documentary evidence was furnished by the assessee, the Assessing Officer vide order dated 29/12/2017 disallowed 50% of the above expenses, which comes to Rs. 88,11,154 and added the same to the total income of the assessee.

In appeal before the learned CIT(A), assessee submitted that it is in the business of Facade Contractor and as per the audited annual accounts,

During the course of hearing, the learned DR vehemently relied upon the order passed by the Assessing Officer.

We have considered the submissions and perused the material available on record. From the perusal of the details of expenditure as mentioned supra, it is evident that these are some basic expenditure that any contractor would incur to carry on its business. The learned CIT(A) restricted the disallowance to 3% as some of these expenditures were incurred in cash and it was not possible to verify whether the amount was actually spend for the purpose of business. In view of the above, we are of the considered opinion that disallowance of 3% of the aforesaid expenditure is justified and reasonable in the facts of the present case considering the business need and exigencies of the assessee. Thus, we do not find any infirmity in the order passed by the learned CIT(A) on this issue. As a result, ground No. 3 raised in Revenue’s appeal is dismissed.

Ground No. 4 raised in Revenue’s appeal is general in nature and is also dismissed in view of our aforesaid findings.

In the result, appeal by the Revenue is dismissed. Order pronounced in the open court on 11/05/2022