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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: JUSTICE P.P. BHATT & SHRI R.S. SYAL
आदेश / ORDER
PER P.P. BHATT, PRESIDENT
This batch comprising of certain appeals by the assessees and
the others by the Revenue relate to different assessment years
captioned above. Since most of the appeals have at least one
common issue, we are, therefore, disposing them off by this
consolidated order for the sake of convenience.
I. EXCESSIVE SUGARCANE PRICE PAID
A common issue involved in almost all the appeals is on
account of the addition made by the Assessing Officer (AO)
towards of excessive sugarcane price paid to members as well as
non-members of the respective assessees. On a representative
basis, we are espousing the facts in the case of ACIT, Circle-2,
Sangli Vs. Sonhira Sahakari Sakhar Karkhana Ltd. – ITA
No.2126/PUN/2012 for the assessment year 2007-08. The
assessee is a Co-operative Society engaged in the business of
manufacturing and sale of sugar and its bye-products. During the
course of assessment proceedings, the AO observed that the
assessee paid excessive cane price, over and above the Fair and
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remunerative price (FRP) fixed by the Government, to its members
as well as non-members. On being called upon to justify such
deduction, the assessee gave certain explanation by submitting that
such payment was solely and exclusively in connection with the
business and the entire amount was deductible u/s.37(1) of the
Income-tax Act, 1961 (hereinafter also called `the Act’). Relying
on clause-3 and additional price payable as per clause 5A of the
Sugarcane Control Order, 1966, the AO opined that the excessive
price paid was in the nature of `distribution of profits’ and hence
not deductible. This is how, he computed the excessive cane price
paid both to the members and non-members at Rs.5,29,14,209.50
and made addition for the said sum. The ld. CIT(A) deleted the
addition on this point.
Facts in all other cases qua this issue, in so far as the
assessment proceedings are concerned, are mutatis mutandis
similar. It is seen that in some cases, the addition got deleted by
the ld. CIT(A), whilst in others the addition got sustained. This
led to filing of the appeals both by the assessee as well as the
Revenue before the Tribunal.
We have heard both the sides and gone through the relevant
material on record. There is consensus ad idem between the rival
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parties that the issue of payment of excessive price on purchase of
sugarcane by the assesses is no more res integra in view of the
recent judgment of Hon’ble Supreme Court in CIT Vs. Tasgaon
Taluka S.S.K. Ltd. (2019) 103 taxmann.com 57 (SC). The Hon’ble
Apex Court, vide its judgment dated 05-03-2019, has elaborately
dealt with this issue. It recorded the factual matrix that the
assessee in that case purchased and crushed sugarcane and paid
price for the purchase during crushing seasons 1996-97 and 1997-
98, firstly, at the time of purchase of sugarcane and then, later, as
per the Mantri Committee advice. It further noted that the
production of sugar is covered by the Essential Commodities Act,
1955 and the Government issued Sugar Cane (Control) Order,
1966, which deals with all aspects of production of sugarcane and
sales thereof including the price to be paid to the cane growers.
Clause 3 of the Sugar Cane (Control) Order, 1966 authorizes the
Government to fix minimum sugarcane price. In addition, the
additional sugarcane price is also payable as per clause 5A of the
Control Order, 1966. The AO in that case concluded that the
difference between the price paid as per clause 3 of the Control
Order, 1966 determined by the Central Government and the price
determined by the State Government under clause 5A of the
Control Order, 1966, was in the nature of `distribution of profits’
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and hence not deductible as expenditure. He, therefore, made an
addition for such sum paid to members as well as non-members.
When the matter finally came up before the Hon’ble Apex Court, it
noted that clause 5A was inserted in the year 1974 on the basis of
the recommendations made by the Bhargava Commission, which
recommended payment of additional price at the end of the season
on 50:50 profit sharing basis between the growers and factories, to
be worked out in accordance with the Second Schedule to the
Control Order, 1966. Their Lordships noted that at the time when
additional purchase price is determined/fixed under clause 5A, the
accounts are settled and the particulars are provided by the
concerned Co-operative Society as to what will be the expenditure
and what will be the profit etc. Considering the fact that Statutory
Minimum Price (SMP), determined under clause 3 of the Control
Order, 1966, which is paid at the beginning of the season, is
deductible in the entirety and the difference between SMP
determined under clause 3 and SAP/additional purchase price
determined under clause 5A, has an element of distribution of
profit which cannot be allowed as deduction, the Hon’ble Supreme
Court remitted the matter to the file of the AO for considering the
modalities and manner in which SAP/additional purchase
price/final price is decided. He has been directed to carry out an
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exercise of considering accounts/balance sheet and the material
supplied to the State Government for the purpose of
deciding/fixing the final price/additional purchase price/SAP under
clause 5A of the Control Order, 1966 and thereafter determine as
to what amount would form part of the distribution of profit and
the other as deductible expenditure. The relevant findings of the
Hon’ble Apex Court are reproduced as under:-
“9.4. ..... Therefore, to the extent of the component of profit which will be a part of the final determination of SAP and/or the final price/additional purchase price fixed under Clause 5A would certainly be and/or said to be an appropriation of profit. However, at the same time, the entire/whole amount of difference between the SMP and the SAP per se cannot be said to be an appropriation of profit. As observed hereinabove, only that part/component of profit, while determining the final price worked out/SAP/additional purchase price would be and/or can be said to be an appropriation of profit and for that an exercise is to be done by the assessing officer by calling upon the assessee to produce the statement of accounts, balance sheet and the material supplied to the State Government for the purpose of deciding/fixing the final price/additional purchase price/SAP under Clause 5A of the Control Order, 1966. Merely because the higher price is paid to both, members and non- members, qua the members, still the question would remain with respect to the distribution of profit/sharing of the profit. So far as the non-members are concerned, the same can be dealt with and/or considered applying Section 40A (2) of the Act, i.e., the assessing officer on the material on record has to determine whether the amount paid is excessive or unreasonable or not........ 9.5 Therefore, the assessing officer will have to take into account the manner in which the business works, the modalities and manner in which SAP/additional purchase price/final price are decided and to determine what amount would form part of the profit and after undertaking such an exercise whatever is the profit component is to be considered as sharing of profit/distribution of profit and the rest of the amount is to be considered as deductible as expenditure.”
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Both the sides are unanimously agreeable that the extant issue
of deduction for payment of excessive price for purchase of
sugarcane, raised in most of the appeals under consideration, is
squarely covered by the aforesaid judgment of the Hon’ble
Supreme Court. Respectfully following the precedent, we set-
aside the impugned orders on this score and remit the matter to the
file of the respective A.Os. for deciding it afresh as per law in
consonance with the articulation of law by the Hon’ble Supreme
Court in the aforenoted judgment. The AO would allow deduction
for the price paid under clause 3 of the Sugar Cane (Control)
Order, 1966 and then determine the component of distribution of
profit embedded in the price paid under clause 5A, by considering
the statement of accounts, balance sheet and other relevant material
supplied to the State Government for the purpose of
deciding/fixing the final price/additional purchase price/SAP under
this clause. The amount relatable to the profit component or
sharing of profit/distribution of profit paid by the assessee, which
would be appropriation of income, will not be allowed as
deduction, while the remaining amount, being a charge against the
income, will be considered as deductible expenditure.
At this stage, it is made clear that the distribution of profits can
only be qua the payments made to the members. In so far as the
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non-members are concerned, the case will be considered afresh by
the AO by applying the provisions of section 40A(2) of the Act, as
has been held by the Hon’ble Supreme Court supra. Needless to
say, the assessee will be allowed a reasonable opportunity of
hearing by the AO in such fresh determination of the issue.
II. ADDITION FOR SUGAR GIVEN TO MEMBERS AT
CONCESSIONAL RATES – [Appeals in which Krishna Sahakari
Sakhar Karkhana Limited (SC) not considered by lower
authorities ]
In some of the appeals, there is another issue of giving sugar to
members at concessional rates. Such ground is against the
disallowance on account of price difference on certain quantity of
sugar given to the members at concessional rate.
Having heard both the sides and gone through the relevant
material on record, it is observed that the AO made addition of the
difference between the market price and the concessional price at
which sugar (final product) was given to farmers and cane growers.
In this regard, it is observed that this issue has been considered by
the Hon’ble Supreme Court in the case of CIT Vs. Krishna
Sahakari Sakhar Karkhana Limited (2012) 27 taxmann.com 162
(SC). Vide judgment dated 25-09-2012, the Hon’ble Supreme
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Court noticed that the difference between the average price of
sugar sold in the market and the price of sugar sold by the assessee
to its members at concessional rate was taxed by the Department
under the head “Appropriation of profit”. The Hon’ble Summit
Court remitted the matter to the CIT(A) for considering, inter alia,:
“whether the abovementioned practice of selling sugar at
concessional rate has become the practice or custom in the Co-
operative sugar industry?; and whether any Resolution has been
passed by the State Government supporting the practice?; The
CIT(A) would also consider on what basis the quantity of the final
product, i.e. sugar, is being fixed for sale to farmers/cane
growers/Members each year on month-to-month basis, apart from
others from Diwali?” The issue under consideration can be
decided by an appropriate lower authority only on the touchstone
of the relevant factors noted in the above judgment. In our
considered opinion, it would be just and fair if the impugned orders
on this score are set aside and the matter is restored to the file of
AOs, instead of to the CITs(A), for fresh consideration as to
whether the difference between the average price of sugar sold in
the market and that sold to members at concessional rate is
appropriation of profit or not, in the light of the directions given by
the Hon’ble Supreme Court in the case of Krishna Sahakari
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Sakhar Karkhana Limited (supra). Restoration to the AO is
necessitated because, following the judgment of the Hon’ble Apex
Court in the case of Tasgaon Taluka S.S.K. Ltd. (supra), we have
remitted the issue of payment of excessive price to the file of AO,
and as such, the instant issue cannot be sent to ld. CIT(A) as it
would amount to simultaneously sending one part of the same
assessment order to the AO and other to the CIT(A), which is not
appropriate. We order accordingly.
III. DISALLOWANCE OF EXPENSES
Another issue in the appeal of the Revenue in Shivshakti
SSK Ltd. Vs. DCIT, Circle-3 – ITA No.492/PUN/2014 is against
the reduction in the addition of Rs.50,67,830/- on account of
expenses viz. purchases, power & fuel, repairs to machinery,
hospitality Advertisement, Travelling Expenses, Telephone
expenses etc. to Rs.5.00 lakh by the ld. CIT(A). The AO, on
estimation basis, made certain additions from various expenses at
some percentage for non-availability of evidences/non-verifiability
of details. The ld. CIT(A) restricted such addition to Rs.5 lakh and
gave partial relief. The Revenue is aggrieved by reduction in the
addition.
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We find the ld. CIT(A) has categorically mentioned that the
assessee is governed by the provisions of Cooperative Societies
Act and under the control and supervision of various Govt. authorities. The assessee has maintained books of accounts and the
same are subjected to audit. He further noted that the AO failed to
verify the books of account and made addition. Under these circumstances and considering the totality of facts and
circumstances of the case we are of the considered opinion that the
ld. CIT(A) has taken a reasonable view. Thus, we countenance the view taken by the ld. CIT(A) on this score.
In the result, all the appeals are fully/partly allowed for statistical purposes.
Order pronounced in the Open Court on 12th April, 2019.
Sd/- Sd/-
(R.S.SYAL) (P.P.BHATT) VICE PRESIDENT PRESIDENT पुणे Pune; �दनांक Dated : 12th April, 2019 सतीश
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आदेश क� क� क� �ितिलिप क� �ितिलिप �ितिलिप अ�ेिषत �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to: अ�ेिषत आदेश आदेश आदेश
अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2. 3. The CIT(A) concerned 4. The CIT concerned िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे 5. “बी” / DR ‘B’, ITAT, Pune; 6. गाड� फाईल / Guard file. आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार आदेशानुसार // True Copy // // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune
Date 1. Draft dictated on 12-04-2019 Sr.PS 2. Draft placed before author 12-04-2019 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *