M/S TARAPADA MODERN RICH MILL,BANKURA vs. A.C.I.T.,CIRCLE-2, BURDWAN

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ITA 2220/KOL/2019Status: DisposedITAT Kolkata04 November 2022AY 2015-163 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that the assessee had indeed accounted for the excess stock in its books and paid advance tax on it. The final accounts were determined after considering this stock, and the books were audited without any defects pointed out by the AO.

What were the facts?

During a survey, the assessee firm was found to have excess stock of Rs. 50,03,733/-. The Assessing Officer made an addition to the income based on this discrepancy, rejecting the assessee's contention that the stock was accounted for.

What were the issues?

Whether the excess stock found during a survey, which the assessee claims to have accounted for in its books, should be added to its income.

Which sections of the Income-tax Act were involved?

Section 133A,Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, KOLKATA

Before: SHRI RAJPAL YADAV, HON’BLE & SHRI RAJESH KUMAR, HON’BLE

For Appellant: Shri Suvo Chakraborty, Advocate
Hearing: 07/09/2022Pronounced: 04/11/2022

O R D E R

PER SHRI RAJESH KUMAR, ACCOUNTANT MEMBER :

1.

The present appeal is directed at the instance of the assessee against the order of the Learned Commissioner of Income Tax (Appeals) – Burdwan, Kolkata (hereinafter the “ld. CIT(A)”) dt. 31/07/2019, passed u/s 250 of the Income Tax Act, 1961 (“the Act’), for Assessment Year 2015-16. 2. The assessee has raised the following grounds:- “

1. For that Appellate confirmation of excess stock discrepancy is unjust and incorrect since the said excess stock should have been treated as a business income of appellant and G.P. Rate should have been applied.

2. For that since the said excess stock is part and parcel of whole stock and since the said stock is separately identifiable, therefore A.O. should have applied the G.P. Rate on said stock.

3. For that appellate authority should have appreciate the fact that appellant has regularized the said stock in books and paid substantial advance tax on said excess stock. Thus causing no revenue loss.

4. For that appellant may modify the grounds.”

3. The issued involved in Ground No. 1 is against the confirmation of addition of Rs.50,03,733/- by the ld. CIT(A). The addition was made on account of excess stock found during the course of survey.

Assessment Year: 2015-16 M/s. Tarapada Modern Rice Mills 2 4. Facts in brief are that a survey u/s 133A of the Act was conducted at the business premises of the assessee firm during the year and discrepancy between the stock as per books of account and the stock as found upon physical verification was found by the Assessing Officer, which comprised of paddy, rice and bran to the tune of Rs.50,03,733/-, details whereof is given at para 3.1., page 2 of the assessment order.

4.1. The Assessing Officer made the said additions to the income of the assessee after rejecting the contentions of the assessee that stocks had been duly accounted for in the books of accounts produced before the Assessing Officer. In the assessment framed u/s 143(3) of the Act, vide order dt. 29/12/2017 besides making other additions.

5.

Aggrieved the assessee challenged the order of the Assessing Officer before the ld. CIT(A), who dismissed the appeal of the assessee on the ground that the assessee has failed to demonstrate as to how the excess stock of Rs.50,03,733/- has been reflected in the books of accounts and ultimately in the profit & loss account of the assessee and justified the addition.

6.

After hearing rival contentions and perusing the material available on record, we observe that undoubtedly the assessee has conceded the excess stock found during the course of survey and the same was offered before the survey team and an advance tax was also deposited accordingly in three instalments. We note from the assessment order page 12 that the Assessing Officer has added this amount by stating that the assessee has not undisclosed stock in the books of accounts separately whereas it emerges out from the documents as placed before us that the said stock was duly accounted in the books of accounts. Thus, the final accounts for the year ending 31/03/2015 was determined after duly taking this excess stock into account and profit was determined accordingly. Further we note that the books of accounts were audited and also produced before the AO and AO has not pointed out any defect or deficiency in the books of accounts and even not rejected by disbelieving them but straight a way added the amount of Assessment Year: 2015-16 M/s. Tarapada Modern Rice Mills 3 excess stock. In view of the above facts and circumstances, we are not in agreement with the conclusion drawn by the Ld. CIT(A) on this issue and accordingly reverse order of Ld. CIT(A) and direct the delete the addition of Rs. 50,03,733/-.

7.

In the result, appeal of the assessee is allowed.

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