ACIT, CIR. 29, KOLKATA vs. SRI PRADIP MULLICK, KOLKATA

5. Aggrieved, assessee went in appeal before the Ld. CIT(A), before whom the submissions made before the AO were reiterated. The four issues are dealt hereunder at seriatim.

of revenue is dismissed.

7. In respect of issue no. (ii), assessee submitted that owing to business of manufacturing and sale of sweets and confectioneries, he has to regularly purchase different types of raw materials from different vendors for his day to day business requirement. The number of vendors are large as there are small vendors mostly supplying perishable item viz., fruits, vegetables, milk, cheese and alike which are consumed regularly in the manufacturing process. Assessee submitted in the course of assessment, list of creditors bifurcated into two parts i.e. showing creditors above Rs. 10,000/- and the other list showing creditors below Rs. 10,000/-. In the course of assessment, Ld. AO accepted the sundry creditors which were shown in the list with amounts above Rs. 10000/-, totaling to Rs.1,27,50,979/- . The other Shri Pradip Mullick, A.Y: 2012-13 list of sundry creditors for amount below Rs.10,000/- comprised of almost 2082 creditors, totaling to Rs.142,11,869/- which the Ld. AO held to be as bogus. In the course of First Appellate Proceedings, assessee submitted certain registers maintained in respect of these small vendors and suppliers of perishable items which were verified by the Ld. CIT(A) on sample test check basis. Assessee also placed reliance on the decision of Hon’ble High Court of Delhi in the case of CIT Vs. Ritu Anurag Aggarwal I T Appeal No. 325 of 2008 dated 22.07.2009 wherein it was observed that “…. Proceeding on this basis, the ITAT observed that the sales, purchases as well a gross profits as disclosed by the assessee have been accepted by the Assessing Officer. Once this is accepted, we are of the opinion that the approach of the ITAT was correct inasmuch as the Assessing Officer did not consider this aspect while making additions of the sundry creditors u/s. 68 of the Act. As there was no case for disallowance for responding purchases, no addition could be made under section 68 inasmuch as it is not in dispute that the creditors’ outstanding related to purchases and the trading results were accepted by the Assessing Officer. As regards applicability of provisions of section 41(1), the facts clearly show that the appellant did not write back the sundry creditors to its profit and loss account. The Hon’ble Court noted that in the reported case, the assessee has not unilaterally written back the accounts of the sundry creditors in its P&L Account and thus the substantial question of law was answered in the negative and in favour of the assessee.” 7.1 Reliance was also placed on the decision of Co-ordinate Bench of ITAT, Kolkata in the case of Standard Leather Pvt. Ltd. Vs. Department of Income Tax in dated 07.09.2016 wherein it was held that “Evidently, the creditors were held to be bogus on the ground that enquiry letters under Sec. 133(6) of the Act were received back unserved with the remarks ‘not known’ leaving the Assessing officer Shri Pradip Mullick, A.Y: 2012-13 to conclude that the appellant has failed to discharge his onus of proving the capacity of the creditors and genuineness of the transactions. Apparently, in my opinion, the Assessing Officer has not appreciated the fact of the case in its entirety. This is a case, where the books are not rightly rejected, there is no adverse inference drawn regarding quantum of purchases or sales and even the purchase accounts of the sundry creditors have not been disturbed. The fact that the assessee maintained regular books of account including stock register is also not negated. The Assessing Officer had not disallowed the purchases from those creditors nor the trading results were disturbed.” 7.2. Considering the factual matrix of the case and the judicial precedents, the Ld. CIT(A) observed that the conclusion of AO to hold sundry creditors as bogus at the instance of report of inspector for few sample cases, was based on AO’s personal belief and not by virtue of any concrete facts and evidence placed on record. Thus, he held the conclusion of the AO is based on imagination and directed to delete the addition made in this respect of Rs.1,42,11,069/-. 7.3. Before us, Ld. Counsel referred to the list of sundry creditors placed in the paper book at pages from 58 to 106 which comprises of columns containing name of the party, address, opening balance as on 01.01.2021, purchases, total credits, total payment and closing balance as on 31.03.2012. From this list, it was pointed out by the ld. Counsel that during the year assessee has made purchases amounting to Rs.3,06,74,872/- from the vendors supplying various perishable items. He also pointed out that total payment of Rs.1,84,37,031/- has been made to these vendors during the year leaving a closing balance of Rs.1,42,11,869/- which has been added by the Ld. AO as bogus creditors. He reiterated that sales, purchases and the trading results have been accepted by the Ld. AO. Also there is no cessation of liability by the assessee in respect of these creditors u/s. 41(1) of the Act. He Shri Pradip Mullick, A.Y: 2012-13 also pointed out that the inspector could not point out any specific vendors in his report who were not found during the inspection. Ld. Sr. DR, could not bring anything contrary to the submissions made by the Ld. Counsel and on the findings given by the Ld. CIT(A) and placed reliance on the order of the AO. From the documents placed on record, it emanates that these are all small vendors supplying perishable items viz. fruits, vegetables, milk, cheese etc. Considering the nature of expenses, trading results, sales, purchases and the gross profit, more particularly owing to the nature of business of assessee comprising of manufacturing and sale of sweets and confectionery, we do not find any reason to interfere with the decision and the findings given by the ld. CIT(A). Accordingly, the ground of appeal of the revenue is dismissed.

8. In respect of ground (iii), the issue is relating to disallowance of electricity charges by applying the provisions of section 40A(3) of the Act amounting to Rs.7,33,700/- for which payment made by the assessee in cash in excess of Rs. 20,000/- per day. 8.1. In the course of assessment proceedings, Ld. AO made this addition in violation of the provisions of section 40A(3) of the Act. In the first appellate proceeding, it was submitted by the assessee that he is in the business of manufacturing and sale of sweets and confectioneries from his own outlets. The business is carried out by him substantially in cash transactions. Assessee has paid electricity bills relating to the business to CESC who is the only agency for supplying electricity in Kolkata. It was submitted that Ld. AO has acted mechanically without applying his mind that the payments were genuine, legitimate, wholly and exclusively for the purpose of the business of the assessee and the disallowance made u/s. 40A(3) of the Act defeats the very objective of the Government for bringing this provision on the statute book as it will cause genuine hardship to the assessee. Copies of electricity bills along Shri Pradip Mullick, A.Y: 2012-13 with ledger of electricity charges are placed on record. Reliance was placed on the decision of Hon’ble jurisdictional High Court of Calcutta in the case of CIT Vs. Crescent Exports Syndicate in of 2008 dated 30.07.2008 wherein it was held that ‘where it has been accepted expenses incurred are genuine and the AO has not disbelieved that the transaction is not genuine or it is not deposited in such a case addition u/s. 40A(3) of the Act is not warranted.” Reliance was also placed on the decision in the case of CIT Vs. CPL Tannery (2009) 318 ITR 179 (Cal) wherein it was held that disallowance of expenditure u/s. 40A(3) is not justified where the genuineness of the transaction is not doubted. Ld. CIT(A) considering the fact on record and the binding decision of jurisdictional High Court of Calcutta (supra) deleted the addition made u/s. 40A(3) of the Act. Ld. Sr. DR relied on the order of Ld. AO. 8.2 Before us Ld. Counsel referred to the ledger account of electricity charges placed at pages 13 to 15 of the paper book wherein he pointed out that Ld. AO on a mistaken understanding has taken the total payment of various bills made on the same day as exceeding Rs. 20,000/- and thus, made the disallowance by applying section 40A(3) of the Act. He thus submitted that when each of the bill has been paid separately though paid on one day, cannot lead to a disallowance u/s. 40A(3) of the Act. Ld. Counsel also referred to the decision of Co- ordinate Bench of ITAT, Kolkata in the case of Daljit Singh Vs. ACIT in ITA No. 769/Kol/2018 dated 03.04.2019 for AY 2010-11 by stating that its findings squarely covers this issue for the present assessee. 8.3. Considering the documentary evidence placed on record in the form of ledger statement and bills for electricity charges and submission made by the Ld. Counsel, we find it proper to remit this matter back to the file of Ld. AO for the limited purpose of verification to ascertain the fact relating to each bill paid separately and accounted accordingly by Shri Pradip Mullick, A.Y: 2012-13 the assessee in his books of account. Based on this verification and by considering the findings given in the judicial precedents, the Ld. AO is directed to rework the disallowance, if any, u/s. 40A(3) of the Act. The assessee is also directed to furnish the relevant records and details to assist the Ld. AO in completing the verification exercise. Accordingly, this ground of appeal by the revenue is allowed for statistical purposes.

9. On the issue no. (iv) which is relating to addition made in respect of subscription and donation amounting to Rs.99,861/-, it was submitted before the Ld. CIT(A) that contributions/donations have been made to various organizations engaged in different forms of social work and deity worships. It was stated that it was incumbent upon the assessee for the smooth running of its business to make payments in the form of contributions and donations for various local, cultural events and festivities. These payments were made out of business expediency owing to the nature of business assessee is engaged in. All the documents relating to the contributions/donations made were produced before the Ld. AO which demonstrated that these are legitimate business expenses allowable u/s. 37(1) of the Act. Considering the submissions made by the assessee, ld. CIT(A) observed that in relation to have smooth business operation, assessee had to pay donation and subscriptions to various puja associations without which it would not be possible for him to maintain his business smoothly without any hindrance. Thus, he treated these expenses as part of normal business activities and allowed the claim of the assessee by deleting the addition so made. Before us, Ld. Counsel reiterated the submissions and placed reliance on the decision of Hon’ble Jurisdictional High Court of Calcutta in the case of Ravi Marketing (P) Ltd. Vs. CIT (2006) 280 ITR 519 wherein it was held that “whether an expenditure is expedient for the purpose of business is to be looked at by the income tax authorities or the Court from the view point of the Shri Pradip Mullick, A.Y: 2012-13 assessee, not from it armchair. It is not for the Court or the Income Tax Authorities to suggest or advise to presume or surmise as to the expedience.” Considering the submissions made before us, we do not find any reason to interfere with the finding given by the ld. CIT(A) and affirm the deletion made thereon . Accordingly, ground of the revenue is dismissed.