No AI summary yet for this case.
Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM
Before: SHRI V. DURGA RAO& SHRI D.S. SUNDER SINGH
आदेश /O R D E R
PER D.S. SUNDER SINGH, Accountant Member:
These appeals are filed by the assessee against the order of the Commissioner of Income Tax (Appeals)-1, Guntur vide ITA Nos.71-73/15- 16/CIT(A-1)/GNT dated 31.01.2016 for the Assessment Years (A.Ys) 2008- 09 to 2010-11. Since the grounds raised in these appeals are common, the
2 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
appeals are clubbed, heard together and a common order is being passed for the sake of convenience as under.
All the grounds in these appeals are related to the addition made by the Assessing Officer (AO) due to the discrepancies found during the course of survey in the premises of Mr.Medepally Rama Mohana Rao (“Mr.Rao” in short), partner of the assessee firm. The AO made the addition of Rs.19,82,362/- for the A.Y.2008-09, Rs.54,10,998/- for the A.Y.2009-10 and Rs.42,21,367/- for the A.Y.2010-11.
A survey u/s 133A was conducted in the case of Mr.Rao who is also having individual business. During the course of survey, certain incriminating material stated to have been found relating to the assessee firm, hence, the AO issued the notice u/s 148 on 28.03.2014 for which there was no response from the assessee. Therefore, a notice u/s 142(1) dated 07.07.2014 was served on the assessee and in response to the notice, the assessee filed a letter dated 17.07.2014 stating that the assessee had duly co-operated in the survey proceedings u/s 133A and paid the taxes due as directed by the department and as such the proceedings under the reference 2nd cited (notice u/s 148 dated 28.03.2014) above are not acceptable under law or fact. Subsequently, the AO issued show cause
3 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
notice on 24.12.2014 stating that a survey u/s 133A was conducted on 17.02.2011 in the case of Mr Rao and Nakshatra Hotels, Guntur and during the course of survey, certain papers were found according to which there was a difference in the turnover declared by the firm in the case of Nakshatra Hotels as per the details given below : Turnover Turnover as Financial as per Sl.No. Asst.Year admitted Difference Year papers in the found return 1. 2007-08 2008-09 1,18,82,077 32,64,226 86,17,851 2. 2008-09 2009-10 1,93,05,488 64,19,937 1,28,85,551 3. 2009-10 2010-11 2,24,55,442 98,89,160 1,26,66,282
The AO directed the assessee to explain the difference. In response to the notice issued, the assessee submitted that the turnover declared by the assessee in the return of income was correct and there was no difference as alleged. During the relevant years, the firm was managed by Sri Sukhavasi Srinivasa Rao and the return of income was filed by the said managing partner duly verifying books of accounts. The assessee did not accept contention of the AO that the material found in the premises of Mr Rao was related to the assessee firm and submitted that the turnover found in the premises of Mr.Rao does not belong to the firm. The AO did not accept the
4 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
explanation/contentions of the assessee stating that the material/papers
impounded clearly indicates the name of the firm as Nakshtra hotels and thus,
held that the material pertains to Nakshtra hotels only. Summons u/s 131
were issued to Mr Rao and a statement was recorded from him on 05.03.2015.
During the course of recording the statement, the assessee stated that the said
turnover was not related to the assessee firm and further submitted that in
order to obtain the bank loan, the P&L a/c was prepared on estimation basis
boosting the figures for getting the higher loans from the bank. For ready
reference, we extract relevant part of the statement recorded from Mr.Rao,
which reads as under :
“Q.2. statement recorded at the time of survey: During the course of survey proceedings you have answered to some of the questions that" I am not in a position to say anything at present and also stated that I don't know". However, the same questions are again put to you for your proper answers now. However, once again the same questions are repeated as under: “During the course of survey proceedings certain papers containing the statements showing funds flow / the daily collection / expenditure which are inventoried as bundle no.10 etc. were found. As per which the total sales for F Ys 2007-08, 2008-09 and 2009-10 are Rs. 1,18,82,077/-, Rs. 1,93,05,488/- and Rs. 2,24,55,442/-- respectively against which the sales shown in the ROI filed for the relevant F.Y. were its 32,64,.226/-, Rs.64,19,937/- and Rs. 97,89,160/- respectively which has resulted in suppression of sales to the tune of Rs. 86,17,851/-, Rs.1,28,85,551/- and Rs.1,26,66,282/- respectively for the above F.Ys. What is your explanation?" From the above, it is very clear that there is a much variation in the turnovers shown in the papers impounded and the returns filed, what do you say now.
5 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
A. There is a managing partner Sri Sukhavasi Srinivasa Rao who is looking after the business transactions of the firm of M/s Nakshtra Hotel. In fact in order to obtain bank loan the P&L account etc have been prepared on estimated basis and particularly boosting the figures for getting higher loan from the Banks. It is a general practice in each and every business. In view of this, they cannot be relied upon, Q3. At the time of survey you have answered that "1 am not in a position to say anything. Now you are telling that those figures are estimated figures to get bank loan , You have not given this answer at the time of survey. Now what you are telling is nothing but an afterthought. Please explain. A. At the time of survey I was in a confused state of mind, that's why I have answered so. Q.4. You are informed that all the partners severally and individually are responsible for each and every transaction relating to the business activities of the firm. What do you say. A, May be. As already mentioned, the managing partner is looking after the entire business transactions of the firm. Moreover, I have also replied that the figures in the papers impounded are estimated figures and they are not real transactions. It is also brought to the notice of the department that the firm has declared income on the turnovers found by the department during the course of survey mentioned above, At the time of survey, the department has suggested to offer the income on the suppressed turnover for the asst. year 2011-12 , Accordingly, Nakshatra Hotel estimated the net income at 3.23% on the entire suppressed turnover Rs.3,84 Cr. and offered additional Income of Rs.11,04,500/- for the asst. year 2011-12 alone to avoid further litigations. Hence the same maybe accepted. Q5. Once you have accepted the turnovers found by the department, the assessments will be completed taking the suppressed turnovers for the respective years and not for one year as offered by you . What is your reply. A. I have no objection. But the net income may be estimated at 3.23% for all the 3 years i.e. 2008-09 to 2010-11 and complete the assessments accordingly. Q6. Please produce evidence by way of bills/vouchers in support of expenditure claimed for all the 3 years. In the absence of bills/vouchers, the book results cannot be relied upon. What do you say…
6 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
A. I request your good self that the rate of profit as admitted may be accepted. Why because the hotel business was started in the year 2007-08 only and much profit cannot be expected.”
The AO considered the explanation of the assessee and the reply
submitted by the Managing partner, Mr Rao in the statement recorded u/s 131
dated 05.03.2015 reproduced above and found that the assessee’s explanation
that the turnover was not pertaining to M/s Nakshatra Hotels is unacceptable.
Further the assessee’s alternate contention to tax the net profit on turnover is
also not accepted by the AO. The assessee also submitted before the AO that
it had admitted the additional income of Rs.11,04,500/- for the for the A.Y
2011-12 covering the deficiencies of survey discrepancies was also rejected by
the AO. According to the AO, the correct method to be applied in this case is
to tax the gross profit on suppressed turnovers for the A.Ys 2008-09 to 2010-11
and accordingly estimated the gross profit as income for the respective A.Ys
2008-09 to 2010-11 as under and the resultant income was brought to tax.
Turnover as Turnover as admitted Estimated Difference Gross A.Y. per papers in the Income (Rs.) Profit Rate found (Rs.) return of (Rs.) income (Rs.) 1,18,82,077 32,64,226 86,17,851 2008-09 23% 19,82,362 1,93,05,488 64,19,937 1,28,85,551 2009-10 42% 54,10,998 2,24,55,442 98,89,160 1,26,66,282 2010-11 33.32% 41,21,367
7 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
Aggrieved by the order of the AO, the assessee went on appeal before
the CIT(A) and the Ld.CIT(A) confirmed the addition made by the AO holding
that the assessee had no explanation to offer anything with regard to the said
difference in turnover and the silence of the assessee leads to presumption
that the assessee has accepted the turnover which were reflected in the
incriminating material found during the course of survey.
Against the order of CIT(A), the assessee filed appeal before this
Tribunal. During the appeal hearing, the Ld.AR argued that the survey u/s
133A was conducted in the business premises of Mr Rao, one of the partners
of the assessee firm on 17.02.2011. During the course of survey, certain
incriminating material was found in the premises of Mr Rao which is said to be
the turnover of the assessee, M/s Nakshtra Hotels. A statement u/s 133A was
recorded from Mr Rao who has stated that he was not in a position to explain
the contents of the incriminating material found at the time of survey.
However, the assessee firm has admitted the additional income of
Rs.11,04,500/-, net profit of the aggregate turnover of 3 years amounting to
Rs.3.84 corres@3.25% on the suggestion of the survey team. The Ld.AR
submitted that as evident from question No.4 of the statement recorded
8 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
during the course of survey, the admission was given as suggested by the
department on suppressed turnover. During the course of statement recorded
on 05.03.2015 also Mr.Rao has stated that the turnover does not pertain to the
assessee firm. It was further submitted before the AO that during the above
period from 2008-09 to 2010-11 Sri Sukhavasi Srinivasa Rao was the managing
partner of the firm looking after the business transactions of the assessee. For
the purpose of obtaining the bank loan, the profit & loss account etc. has been
prepared on estimation basis particularly boosting the trading results for
getting the higher loans from the banks. The Ld.AR submitted that the
department has accepted the additional income offered by the assessee
covering deficiencies of the 3 years for an amount of Rs.11,04,500/- and
completed the assessment for the A.Y. 2011-12. The Ld.AR submitted that the
survey was conducted in the premises of partner Mr Rao, but not in the
premises of the assessee firm. Therefore, the Ld.AR argued that the AO simply
relied on the material found during the course of survey in the premises of
Mr. Rao and taxed the gross profit in the hands of the assessee which is unfair
and unjustified. The Ld.AR further submitted that as per the statement in
response to question No.2, Mr Rao stated that the profit and loss account was
prepared boosting the figures for getting the higher loan and it is unjustified to
9 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
estimate the gross profit as income instead of net profit. Therefore, requested
for estimation of net profit as income in the place of gross profit.
On the other hand, the Ld.DR supported the orders of the lower
authorities.
We have heard both the parties and perused the material placed on
record. The facts of this case are peculiar and distinct from other cases of
survey. Mr. Rao is one of the partners of the assessee firm and carrying on the
business independently. A survey u/s 133A was conducted in the case of
Mr.Rao in connection with his business on 17.02.2011. During the course of
survey, certain incriminating material was found stated to be relating to
Nakshatra Hotels. As per the material found, the turnover of the was recorded
at Rs.1,18,82,077/- for the A.Y.2008-09 , Rs.1,93,05,488/- for the A.Y. 2009-10
and Rs.2,24,55,442/- for the A.Y. 2010-11. The statement was recorded from
Mr.Rao on the date of survey and he stated that he was not in a position to
explain the details. Subsequently, on 05.03.2015, one more statement was
recorded and in the said statement also, Mr. Rao has denied that the turnover
was related to the assessee firm. However, he has admitted that they have
prepared the Profit & Loss account by boosting the figures on estimation basis
10 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
for the purpose of bank loan. Further, Mr.Rao during the course of survey has
admitted the additional income of Rs.11,04,500/- covering the deficiencies of
survey. The said admission was relating to the net income estimated @3.23%
on the entire suppressed turnover of Rs.3.84 crores covering the three years.
The AO did not make any enquiry with the then Managing Partner, Sri
Sukhavasi Srinivasa Rao to find out the fact regarding the suppressed turnover.
The AO also did not make any enquiry or verification of books of accounts
relating to the assessee firm to ascertain whether the turnover really belonged
to the assessee firm or Mr.Rao, one of the partners of the firm who is also
carrying on the business independently. It was also observed from the
assessment order and the statements recorded that on the suggestion of the
department, the assessee had admitted the additional income of
Rs.11,04,500/- which was also taxed in the A.Y.2011-12. According to the
statement recorded from the assessee on 05.03.2015, profit & loss account
etc. have been prepared on estimation basis to boost the turnover figures for
the purpose of bank loan. However, the AO did not discuss the contents of
profit and loss account stated to be prepared by Mr.Rao for the purpose of
bank loan but only taken the turnover for taxing the income. It is also not clear
from the assessment order whether the details found were daily sales,
11 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
monthly turnover or annual turnover or in lump sum figures. Though Mr.Rao
stated that the profit and loss account was prepared for the purpose of bank
loan, there was no discussion with regard to the profit and loss account found
during the course of survey. The Ld.DR or the Ld.AR during the appeal hearing
did not make available the statements recorded from Mr.Rao either during the
course of survey or subsequent to the date of survey and correlate the
information with the additions made by the AO. It is settled issue that if the
profit and loss account is found, the entire P&L a/c required to be taken in to
consideration and tax the net profit but not the piecemeal information. The
AO must consider the net profit as per the profit and loss account and to tax
the net income but not the gross income. In the instant case, the AO
estimated the gross profit instead of taking the profit and loss account and to
tax the net profit as per the profit and loss account found during the course of
survey. However, as discussed earlier there is no information made available
by either Ld.DR or the Ld.AR with regard to exact information / incriminating
material found at the time of survey. As per section 292C of the Act, the
presumption is available to the department to hold that the material found
during the course of survey was belonged to such person against whom the
survey was conducted but not in the case of third party. In this case, such
12 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
person is Mr.Rao, the partner of the assessee firm who is carrying
on his own independent business but not the assessee firm. Hence, there is no
application of presumption in the case of the assessee. Merely because it was
written on the face of it the Nakshatra Hotels it cannot be held that the
turnover was pertaining to the Nakshatra Hotels unless such person confirms
that the papers were related to the other person and other person also
accepts the contents of the incriminating material. Otherwise it is to be
presumed that the material belonged to the person who is surveyed. In this
case, neither Mr.Rao nor the assessee has accepted that incriminating material
was related to the assessee firm. In the absence of such enquiry and
information, the papers cannot be held to be related to the assessee. Further,
the assessee has admitted additional income of Rs.11,04,500/- covering the
survey deficiencies for three years which was accepted by the department and
completed the assessment for the A.Y.2011-12. For ready reference, we
extract relevant part of the order of the assessment order of A.Y.2011-12
dated 30.03.2014 which reads as under : “…basing on the impounded material and also the fact that one of the partners of M/s Nakshatra Constructions Sri Medepalli Rama Mohana Rao is also a partner in the assessee-firm. Thus, the assessee-firm in order to avoid tangible / intangible additions on account of Survey, has voluntarily offered additional income at Rs.11,04,500/- thereby returning income at Rs.13,64,620/- for A.Y.11-12….”
13 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
“…After examining the impounded material, books of accounts and the information / documents produced during the course of scrutiny proceedings, the income of the assessee, in view of the voluntary admission of additional income at Rs.11.05 lakhs, is accepted.”
In reply to the notice u/s 148 the assessee vide letter dated 17.07.2014
stated that it had duly cooperated in survey proceedings u/s 133A and also
paid the taxes due as directed by the department and as such proceedings
under reference are not acceptable under law. In the statement recorded on
05.03.2015 in response to question No.4 also Mr.Rao stated that the additional
income was admitted as suggested by the department. Combined reading of
the reply given by the assessee to the notice u/s 148, the statement recorded
on 05.03.2015 in response to question No.4 and the assessment order for the
A.Y. 2011-12 dated 30.03.2014 shows that the assessee had admitted the
income of Rs.11,04,500/- on the suggestion of the department with an
impression that the issue is put at rest. Having taxed Rs.11,04,500/- as an
additional income for the A.Y. 2011-12 accepting the contention of the
assessee to cover the deficiencies found during the course of survey, the AO
would not have reopened the assessment by issue of notice u/s 148. From the
facts of the case it is under stood that the assessee had admitted the
additional income of Rs.11,04,500/- on the assurance of the department to
14 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
complete the survey proceedings. The very fact of accepting the returned
income in the assessment order and the contents of discussion in the
assessment fortifies the above impression. Having assured the department
should not resort for reopening of earlier assessments. Though reopening is
legal but not ethical and it damages the image of the department in the eye of
public. In the instant case as stated in the statement recorded on 05.03.2015,
the profit and loss account was prepared to boost the turnover figures for the
purpose of bank loan. The AO instead of taking the net profit adopted the
turnover figures and estimated the gross profit on the difference of the
turnover. The details of turnover found during the course of survey the
contents of the statements recorded were not made available at the time of
appeal hearing. For a query from the Bench, the Ld.DR replied that there is no
material available with regard to the details found at the time of survey. In the
absence of any information from the revenue, we have no option except to
believe that profit and loss account was found which was prepared for bank
loan and net profit required to be brought to tax, but not the gross profit.
Having admitted the additional income of Rs.11,04,500/- for an aggregate
turnover of Rs.3.84 crores on the suppressed turnover at 3.23% which the AO
has accepted, we find no reason to tax the gross profit once again. At the cost
15 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
of repetition we observe that the AO failed to establish that the turnover
found was pertaining to the assessee and did not bring any material to support
the contention, Therefore we hold that estimation of income on the
suppressed turnover as per the net profit at 3.23% is reasonable and meets the
ends of justice. The estimation of profit at 3.23% each year is in addition to the
income already admitted by the assessee for the A.Y. 2011-12. Accordingly, we
direct the AO to compute the income estimating the net profit @3.23% on the
difference of turnover each year independently.
In the result, appeals of the assessee are partly allowed.
Order pronounced in the open court on 7th December, 2018.
Sd/- Sd/- (िी.दुगाा राि) (धड.एस. सुन्दर ससह) (V. DURGA RAO) (D.S. SUNDER SINGH) न्याधयक सदस्य/JUDICIAL MEMBER लेखा सदस्य/ACCOUNTANT MEMBER धिशाखापटणम /Visakhapatnam ददिांक /Dated : 07.12.2018 L.Rama, SPS
16 I.T.A. Nos.28-30/Viz/2017 M/s Nakshatra Hotels, Guntur
आदेश की प्रधिधलधप अग्रेधर्ि/Copy of the order forwarded to:- 1. ननर्ााररती / The Assessee – M/s Nakshatra Hotels, Lakshmipuram, Main Road, Guntur 2. राजस्व / The Revenue– Income Tax Officer, Ward-2(2), Guntur 3. The Pr.Commissioner of Income Tax, Guntur 4. The Commissioner of Income Tax (Appeals)-1, Guntur 5. धिभागीय प्रधिधिधि, आयकर अपीलीय अधिकरण, धिशाखापटणम /DR, ITAT, Visakhapatnam 6. गाडा फ़ाईल / Guard file
आदेशािुसार / BY ORDER // True Copy //
Sr. Private Secretary ITAT, VISAKHAPATNAM