ITO, WARD-1(2), BHUBANESWAR vs. ODISSI EXPORTS PVT. LTD., BHUBANESWAR

आयकर अपील�य अ�धकरण, कटक �यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM आयकर अपील सं./ITA No.503/CTK/2017 (�नधा�रण वष� / Assessment Year :2013-2014) ITO Ward-1(2), Bhubaneswar Vs. Odissi Exports Pvt. Ltd. Plot No.166, 1st Floor, Forest Park, Ganga Nagar, Bhubaneswar, Odisha �थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCO 0337 Q (अपीलाथ� /Appellant) (��यथ� / Respondent) .. राज�व क� ओर से /Revenue by : Shri Subhendu Dutta, DR �नधा�रती क� ओर से /Assessee by : Shri Purna Chandra Mishra, AR सुनवाई क� तार�ख / Date of Hearing : 20/08/2018 घोषणा क� तार�ख/Date of Pronouncement 21/08/2018 आदेश / O R D E R Per Shri Pavan Kumar Gadale, JM: This is an appeal filed by the Revenue against the order of CIT(A)- 1, Bhubaneswar, dated 25.09.2017 passed in I.T.Appeal No.0014/16-17 for the assessment year 2013-14. 2. The Revenue has raised the following grounds of appeal :- 1. The order of the Ld. CIT(A) is erroneous on facts and in law. 2 On the facts and in the circumstances of the case , the Ld. CIT(A) is not justified in deleting disallowance to the extent of Rs.1,69,38,102/- out of total disallowance of Rs.1,78,71,312/- made by the AO in the assessment, when the assessee has not been able to produce supporting vouchers for claim of such expenses during the assessment proceedings as stated and discussed in para-4.1 to 4.3 of the assessment order. 3 The Ld. CIT(A) is not justified in deleting the disallowance made by the AO out of freight charges to the extent of Rs.1,69,38,102/- when the assessee has not been able to furnish the details of freight charges paid, as asked vide order sheet noting on 16.03.2016, during the course of

2 ITA No.503/CTK/2017 assessment proceedings, in its reply furnished vide letter dated 21.03.2016 subsequently before the AO. 4 Ld. CIT(A) is not justified in deleting the addition to the extent of Rs.1,69,38,102/- out of the total disallowance of Rs.1,78,71,312/- made by the AO in the assessment accepting the remand report of the AO furnished on the basis of vouchers produced by the assessee during the remand proceedings, when the reasons for not producing the same during the assessment proceedings has not been explained, and it not possible to accept that the same have sanctity. 5 The appellant craves to alter, amend or add any other ground that may/ be considered necessary in course of the appeal proceedings. 3. Brief facts of the case are that the assessee is engaged in the

business of export of iron ores and carrying on the business in the name

and style of M/s Odissi Exports Pvt. Ltd. and filed the return of income

electronically on 26.05.2014 for the A.Y.2013-2014 declaring total income

of Rs.13,91,620/-. The return of income was processed u/s.143(1) of the

Act. Subsequently the case was selected under scrutiny under CASS and

notices u/s.143(2) & 142(1) of the Act were issued. In compliance of the

same, ld. AR appeared before the AO and case was discussed.

Thereafter the AO completed the assessment and passed order

u/s.143(3), dated 23.03.2016 and made disallowance u/s.40(a)(ia) of the

Act under the head security service charges, difference in Revenue from

operations as shown in ITR and Audit report and disallowance of freight

charges.

before the CIT(A). In the appellate proceedings ld. AR made submission

and the CIT(A) after considering the findings of the AO and submission of

3 ITA No.503/CTK/2017 the assessee, dismissed the grounds with regard to disallowance

u/s.40(a)(ia) of the Act made on account of security service charges and

difference in Revenue from operations as shown in ITR as not pressed

and the partly deleted the disallowance made by the AO on account of

freight charges.

appeal before the Tribunal.

the relief to the assessee irrespective of the fact that the assessee has

not filed the details and also referred to the order of CIT(A) at page 8 para

3 which reads as under :-

“3. In response to such query on 20th July, 2017, the AR of the assessee company, Sri T.K.Das appeared for hearing and produced General Ledger having only the numbers of the trucks without any address or owners details and produced written submission only. The gist of said letter replied by the assessee is furnished as under: (ii) Detail address, PANo of the truck owners / transporters who were engaged by you. Reply: We did not maintain or record PAN nos and address of the truck owners at the time of delivery of the ores as it is practically impossible to collect all the details........... (iii) Bills in respect of the transportation work carried out. Reply: We never issue any bill excepting vouchers giving details of weight of the goods and amount paid according to rate........ (iv) Details of agreement, if any, made with the concerned transporter/ truck owners. Reply: : There is no such agreement with any of the driver of the truck owner..... (iv) Details of TDS deducted in respect of the payments made to the truck owners as required in terms of provisions of the I.T.Act Reply: We have not deducted any tax i.e TDS from any truck owners / drivers while making payments as per rate chart...... (vii)j In reply to this query, it was stated that we do not possess any trucks of our own........Daily different trucks are hired for

4 ITA No.503/CTK/2017 carrying the goods to the destination without knowing the name of the truck owners and their PAN details..... It is not at all possible to collect the information as asked for and the business will be stand still.....” and, therefore, the ld. DR prayed for allowing the appeal of Revenue.

details were furnished before the appellate authority and also remand

report was called for and the AO was provided opportunity to verify the

details. Ld.AR further submitted that the CIT(A) having considered the

submissions of the assessee and remand report from the AO has taken a

decision based on the evidences filed which is acceptable in the eyes of

law.

available on record. Prima facie, we find that the CIT(A) has dealt with the

issue in para 6 & 7 and granted partly relief after calling remand report

from the AO. The observation of the CIT(A) in para 6 & 7 are as under :-

“6. A copy of the remand report was given to the assessee for its comments , in the course of appeal hearing. The assessee's response in this regard as per its letter dt. 13.9.2017 is as under: 'We have received the Remand Report of the Income -tax Officer, Ward-1(2), Bhubaneswar vide his letter No.4598 dt.28.8.2017. So far as the disallowance of freight charges 30% of the total expenses amounting to Rs. 1,78,71,312/- is concerned, we beg to submit before your Honour' that we don't have any objection if the report of the ITO is followed while passing the appeal order. However, it may not be out of place to mention here that we had produced all the vouchers with truck numbers regarding payments to truck owners at the time of hearing of Remand Proceedings." 7. The entire gamut of facts involved in this case has been duly considered. The written submission of the assessee and the remand report of the AO have also been perused. The AO, in the course of remand proceeding has verified all the vouchers

5 ITA No.503/CTK/2017 pertaining to freight expenses and found out certain vouchers which are highly defective and cannot be considered to be genuine. The list of such vouchers finds place in the remand report of the AO. The total amount involved in such vouchers is Rs.9,33,210/-. In the fitness of things, out of the total freight expenses, this amount of Rs.9,33,210/- is required to be disallowed. Accordingly, based on the remand report of the AO, out of the total disallowance of Rs.1,78,71,312/- in the assessment order, an amount of Rs.9,33,210/-is confirmed and the balance deleted.” Ld. DR before us could not bring any cogent evidence or any new material fact to controvert the above finding of the CIT(A). Accordingly, we do not see any reason to interfere in the order of CIT(A) in this regard. Hence, we dismiss the ground of appeal of Revenue. 9. In the result, appeal of the Revenue is dismissed. Order pronounced in the open court on this 21/08/ 2018. Sd/- Sd/- (N.S.SAINI) (PAVAN KUMAR GADALE) लेखा सद�य / ACCOUNTANT MEMBER �या�यक सद�य / JUDICIAL MEMBER कटक Cuttack; �दनांक Dated 21/08/2018 �.कु.�म/PKM, Senior Private Secretary आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : अपीलाथ� / The Appellant- 1. ITO Ward-1(2), Bhubaneswar ��यथ� / The Respondent- 2. Odissi Exports Pvt. Ltd. Plot No.166, 1st Floor, Forest Park, Ganga Nagar, Bhubaneswar, Odisha आयकर आयु�त(अपील) / The CIT(A), 3. आयकर आयु�त / CIT 4. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, कटक / DR, ITAT, Cuttack 5. गाड� फाईल / Guard file. 6. स�या�पत ��त //True Copy// आदेशानुसार/ BY ORDER,

(Senior Private Secretary) आयकर अपील�य अ�धकरण, कटक / ITAT, Cuttack