DCIT,CC-2(1), CHENNAI vs. M/S ENEXIO POWER COOLING SOLUTIONS INDIA PRIVATE LIMITED, CHENNAI

The Registry has noted the delay of 47 days in the appeal, the condonation of which has been sought by Ld. CIT-DR. Considering the fact that the impugned order was passed during lockdown situation arising out of Covid-19 Pandemic, we condone the delay and admit the appeal for adjudication on merits.

The Ld. CIT-DR assailed the adjudication of Ld. CIT(A) and submitted that revenues were recognized in Books of Account as per mercantile system of accounting but the same has been adjusted in the computation of income. The Ld. AR submitted that the assessee is following consistent method of accounting to recognize revenue on retention money and the issue is covered by earlier orders of Tribunal which Ld. CIT(A) has followed. Having heard rival submissions, the appeal is disposed-off as under. Assessment Proceedings 4. The assessee being resident corporate assessee is stated to be engaged in the business of designing, engineering, supply, erection and commissioning of cooling towers and air-cooled condensers. It was observed by Ld. AO that the assessee excluded retention amount of Rs.1173.90 Lacs from computation of income. However, the assessee did not exclude the expenditure. Accordingly, Ld. AO held that there was distortion of profits. The Ld. AO, allowing net profit rate 3 - of 4.71% on these receipts, added the balance Rs.1118.61 Lacs to the income of the assessee. Appellate Proceedings 5.1 The assessee explained that the assessee follows mercantile system of accounting. The assessee enters into contract with various customers for colling towers and cool condensers. In the contract, there is specific clause that a specified percentage of the contract price would be retained by the buyer and it would be paid only after a particular period subject to the satisfactory completion of the project. Accordingly, the retention amount of Rs.1173.90 Lacs has been deferred as per the contract in spite of job carried and bills submitted. The payment of retention money is contingent on satisfactory completion of work and its certification. The retention money is offered to tax in the year of receipt. This methodology has been accepted by Tribunal in assessee’s own case for AY 2007-08 as well as for AY 2013-14. The expenditure in connection with the business has to be allowed since all contract works are one whole work, The entire amount of expenditure incurred by the assessee is allowable on the basis on incurrence of the liability. 5.2 Concurring with assessee’s submissions, Ld. CIT(A) held that the assessee could claim expenses on accrual basis and the expenditure is to be allowed as and when it is incurred. Finally, Ld. AO was directed to quantify and pass order in terms of directions given by Tribunal in earlier years. Aggrieved, the revenue is in further appeal before us. Our findings and Adjudication 6. It could be seen that the nature of assessee’s work is such that a part of the contract amount is retained by the customers and the same 4 - is released on satisfactory performance of the project. Therefore, the assessee, following consistent method of accounting, defer the same and recognizes these revenues on receipts basis. So far as the expenditure is concerned, the same is claimed on accrual basis.

As rightly noted by Ld. CIT(A), this methodology has been approved by coordinate bench of Tribunal in assessee’s own case for earlier years. There is nothing on record to suggest that the aforesaid decisions have been reversed in any manner. No change in facts is before us in this year. Since Ld. CIT(A) has merely followed the adjudication of Tribunal, the same could not be faulted with. We order so.

The appeal stands dismissed. Order pronounced on 21st September, 2022.