ACIT, NEW DELHI vs. SH. RAMESH CHAND GOEL (HUF), GHAZIABAD

ORDER PER H.S. SIDHU, JM: These appeals filed by the Revenue and Cross Objections by the Assessee are directed against the separate impugned orders both dated 27.03.2017 passed by the Ld. CIT(A)-28, New Delhi in relation to assessment year 2009-10. Since common issues involved in the department appeals, hence, the same were heard together and are being disposed of by this common order for the sake of convenience, by dealing with ITA No. 3519/Del/2019.

&3520/DEL/2017 AND CO NO. 52 & 8/DEL/2020 7,05,00,000/- made by the AO on account of payments towards bogus purchase. 2(a) The order of the CIT(A) is erroneous and not tenable in law and on facts.

(b) The appellant craves leave to add, alter or amend any / all of the grounds of appeal before or during the course of the hearing of the appeal.

3. The grounds raised in Revenue’s appeal no. 3520/Del/2017 read as under:-

1. That the CIT(A) erred in law and on facts of the case in deleting the addition of Rs. 7,03,99,160/- made by the AO on account of payments towards bogus purchase.

2(a) The order of the CIT(A) is erroneous and not tenable in law and on facts.

(b) The appellant craves leave to add, alter or amend any / all of the grounds of appeal before or during the course of the hearing of the appeal.

4. At the time of hearing, Ld. Counsel for the assessee stated that the issue in dispute in the Revenue appeals has already been decided by the ITAT in the case of Vijay Kumar Goel and the said finding of the ITAT has been confirmed by the Hon’ble Allahabad High Court, the details thereof are mentioned in the Ld. CIT(A)’s impugned order at page no. 9 vide para no. 4.3. &3520/DEL/2017 AND CO NO. 52 & 8/DEL/2020 He requested that the Department Appeals may be dismissed. He further stated that he is not pressing both the Cross Objections of the Assessee and the same may be dismissed, as not pressed.

“4.2 It is noted that similar information was also forwarded by the I.T.O Ward- 2(3), Ghaziabad, to the ACIT Circle-2 Ghaziabad, Assessing Officer of Sh. Vijay Kumar Goel Proprietor Mankey Lai Jagdish Prasad, who had also made purchase of Iron and Steel from M/s Ridhi Sidhi Enterprises . Based on the said information and taking into consideration of identical facts similar addition was made in the hand of Sh. Vijay Kumar Goel Proprietor Mankey Lai Jagdish Prasad .However the same was deleted by appellate authority . The Hon’ble ITAT, Delhi in the case of Sh. Vijay Kumar Goel Proprietor Mankey Lai Jagdish Prasad A.Y 2009-10 vide order dated 17.06.2015 held as under - ITA No. 670/Del/2Q13 : Asstt. Year 2009-10 “ The Ld. CIT (A) after considering the submissions of the assessee and the remand report of the AO observed that no independent enquiry had made by the AO to form an opinion that M/s Riddhi Siddhi Enterprises had provided accommodation bills to the assessee in respect of the material purchased by it and his remand report was silent on this issue. The Ld. CIT(A) pointed out that Sh. Surendra Kumar Sharma had given evasive replies to the questions and had nowhere stated that he was into business of providing accommodation bills or that he had provided accommodation bills to the assessee in the material purchased from him. The Ld. CIT(A) observed that the AO had not pointed out any defects in the sales records and in the books of accounts. The Ld. CIT(A) categorically stated that the AO has not commented upon the submission of the assessee on the total sales shown by him in the books of accounts. He also mentioned that 5 &3520/DEL/2017 AND CO NO. 52 & 8/DEL/2020 withdrawals made by Sh. Surendra Kumar Sharma from his different bank accounts did not match with any of the deposits in the bank account of the assessee and there were mostly cheque clearing entries and no cash deposits. The Ld. CIT(A) mentioned that Sh. Surendera Kumar Sharma in his statement recorded under oath by Income Tax Officer, Ward- 2(3), which was attached by the AO with the remand report, has nowhere stated that he issued accommodation bills to the parties including the assessee and that the AO had not conducted any independent enquiry to conclude that the actual material was not purchased by the assessee. The Ld. CIT(A) observed that the information in possession of the AO, if any, was never confronted to the assessee except that query was raised on 26.12.2011 but copies of the material was not. provided to the assessee. He also observed that the allegation of the AO that cheques were credited in the bank account of M/s Riddhi Siddhi Enterprises and the cash was withdrawn on the same date did not conclusively establish that the assessee did not make any purchase. The Ld. CIT(A) observed that sales had been accepted and the AO had not expressed any doubt over the sales made by the assessee and that the copy of the Trade Tax Order filed by the assessee for the year under consideration revealed that the purchases made by the assessee from M/s Riddhi Siddhi Enterprises had been accepted by the Trade Tax Department. The Ld. CIT(A) further observed that looking to the facts and surrounding circumstances of the case the possibility of buying the said material from the parties other than M/s Riddhi Siddhi Enterprises could not be completely ruled out specially in the background of the fact that no doubt was expressed by the assessee on the quantum of the material sold. The Ld. CIT(A) was of the view that the material might have been purchased by the assessee from the parties other than Riddhi Siddhi Enterprises probably to save some local taxes etc. and at best could be treated as 6 &3520/DEL/2017 AND CO NO. 52 & 8/DEL/2020 unverifiable purchases inviting some better margin of profit. The Ld. CIT(A) held that the AO was not justified to make the addition of the entire cost of material to the income of the assessee that would result into unimaginable profit in the business particularly when the sales had been accepted purchases also have to be accepted. The Ld. CIT(A) observed that the AO had not disturbed the trading results as disclosed by the assessee and the payment for the purchase of material had been made through banking channel, similarly, the payment for the sale of the material had been received through proper banking channel and there was no material on record that the assessee paid his money in cash for issuing cheque in his name and that there was no effective cash deposit in the bank account of the assessee. He according deleted the addition of Rs. 1,39,70,618/- made by the AO and in view of the inference that the assessee might have made impugned purchases from some other parties at a lower cost, and thus earned much better profit on the sale of the impugned purchases, he directed the AO to apply net profit rate of 5% on the said unverifiable purchases of Rs. 1,39,70,618/- which was worked out at Rs. 6,98,530/Accordingly the addition to that extent was sustained. We have considered the submissions of both the parties and carefully gone through the material available on the record. In the present case, it appears that the AO made the addition merely on the basis of statement of one Sh. Surendra Kumar Sharma, Proprietor of M/s Rddhi Siddhi Enterprises which was later on retracted and it was stated that he was not indulged in providing the entries to the assessee or to any other person. The AO did not provide any opportunity to the assessee to cross examine Sh. Surendra Kumar Sharma. In the present case, it is also noticed that the turnover of the assessee was accepted by the Trade Tax Department and it is not the case of the AO that proper books of 7 &3520/DEL/2017 AND CO NO. 52 & 8/DEL/2020 accounts were not maintained by the assessee in regular course of business or the same method of accounting was not followed consistently. The Ld. CIT(A) examined the bank accounts as well as books of accounts of the assessee and categorically stated that the purchases as well as the sales were through banking channel and there was no cash deposit in the bank account of the assessee. In the present case, the AO has not pointed out any defects in the books of account therefore, the Ld. CIT(A) was fully justified in deleting the addition made by the AO on account of alleged bogus purchases particularly when the GP rate declared by the assessee was progressive and was accepted by the AO. As regards to the addition sustained by the Ld. CIT(A) by applying the net profit rate of 5% of the alleged unverifiable purchase. We are of the view that when the Ld. CIT(A) himself accepted the trading results of the assessee and also held that the payment for purchases of material had been made through banking channel, GP rate declared by the assessee was progressive then there was no occasion to make the addition by applying the net profit rate of 5% by considering the purchases of Rs. 1,39,70,618/- as unverifiable. We, therefore, by considering the totality of the facts as discussed herein above the addition sustained by the Ld. CIT(A) In the result, the appeal of the Department is dismissed and Cross Objection of the assessee is allowed. ” 4.3 On further appeal the Hon’ble Allahabad High Court in of 2015 vide order dated 18.11.2015 dismissing the revenue appeal held as under : “On the other hand, the appellate authority further found that sales made by the assessee had been accepted by the assessing officer. We are of the opinion that the once the sales have been accepted, it necessary falls that the assessee had also made 8 &3520/DEL/2017 AND CO NO. 52 & 8/DEL/2020 purchases and it cannot, therefore, be held that bogus purchases were made. Consequently, the mere fact that purchases were made from a Firm whose registration was cancelled does not mean that bogus purchase were made by the assessee or that the Firm was a non-existing Firm. In our view, the deletion was rightly made by the first appellate authority. This being a question of fact, no substantial questions of law arises for consideration” 4.4 Considering above it is apparent that the issue raised in appeal in question on identical facts has already been considered and decided by the Hon’ble ITAT, Delhi in and Hon’ble Allahabad High Court in ITA No. 289 Sh. Ramesh Chand Goel Appeal No.: 56/16-17/28/16-17, A.Y.- 2009-10 of 2015 in case of Sh. Vijay Kumar Goel Proprietor Mankey Lai Jagdish Prasad. Further since all the material facts are found to be same, hence the issue under consideration is held to be is squarely covered by the decision of the Jurisdictional ITAT in the case of Sh. Vijay Kumar Goel and the finding of the Hon’ble Tribunal has been duly confirmed by Hon’ble Allahabad High Court . Since, the issue in this case is a covered issue, therefore respectively following the findings in the above decisions, it is held that no material evidence has brought out by the Assessing Officer to indicate that M/s Rddhi Siddhi Enterprises has provided accommodation entries to the assessee . Accordingly ground no 4 to 6 is allowed and the addition of Rs 7,05,00,000/ made by the A.O on account of bogus purchase is deleted.” 6.1 After going through the aforesaid findings of the ITAT as well as Hon’ble Allahabad High Court, as reproduced above in Ld. CIT(A)’s order and keeping in view of the issue in dispute, we are of the view that the issue in dispute has already been &3520/DEL/2017 AND CO NO. 52 & 8/DEL/2020 decided in favour of the assesee by the Hon’ble Allahabad High Court, as aforesaid. Hence, respectfully following the above same ratio, both the appeals filed by the Revenue stand dismissed.

The decision is pronounced on 30.09.2020.