ITO, WARD- 6(1), NEW DELHI vs. CHETAN CONSTRUCTIONS PVT. LTD., NEW DELHI

Therefore, summons under section 131 of the Income tax Act, 1961 were issued in the name of the directors of these companies on 16.02.2015 requiring them for personal deposition on 20.02.2015. Summons issued under section 131 of the Income tax Act, 1961 were returned un-served in the case of Sh. Ankur Verma, director of M/s Artha Software Pvt. Ltd. & Sh. Vikas Kadam, director of M/s Corporate Network Solution Pvt. Ltd.

In compliance to summons issued u/s 131 of the Income tax Act, 1961 in the cases of M/s Maggot Impex Pvt. Ltd., M/s Rational Steel & Alloys Pvt. Ltd. & M/s Artha Software Pvt. Ltd., director of the companies Sh. Suraj Bhan (Mob.9213506366) S/o late Sh. Chander Sen R/o D-20/4, Gali No.3, Kamar Vihar, New Delhi-110094 filed letter dated 20.02.2015.

Statements of Vikas Kadam, Ankur Verma were recorded by the Assessing Officer and Sh. Suraj Bhan provided the details by way of a letter. In conclusion the Assessing Officer held that the companies do not have sufficient taxable income to lend the advances. The Assessing Officer highlighted the following points while making the addition: “i) It is significantly noteworthy that all the above companies given advances to the assessee company in the month of March, 2011 in F. Y. 2010-11 & January, 2012 in F.Y. 2011-12. ii) Further, these companies had filed merely the extracts of bank statements; it was difficult to discern whether these companies had sufficient creditworthiness to match the advances given to the assessee company. Another vital fact which emerged from perusal of extracts of these bank statements was revelation of a common trend wherein prior to each transaction of transfer of funds to the assessee company, these companies had received exactly same amount of funds from some other source on the same date, which was then transferred to the assessee company. iii) These companies audited by the common auditor i.e. M/s Anil Meenu & Company. iv) In compliance to notice issued u/s 133(6) of the Income Tax Act, 1961, submissions were filed on the same date i.e. 24.11.2014. v) In the statement of Sh. Vikas Kadam stated that he is director in 2 companies namely M/s Corporate Network Solution Pvt. Ltd. & M/s Gajanan

The ld. CIT (A) deleted the addition holding that all the six parties from whom the assessee had received money of Rs.2,19,00,000/- duly appeared before the AO and filed confirmations, copies of their Income Tax returns, copies of their bank statements, copies of their Balance Sheets as required by the AO. Directors of two of these companies have appeared before the AO and given statements and confirmed making payment to the assessee for booking of space. It is a fact on record that money paid by these entities during the FY 2011-12 along with money paid during the FY 2010-11 was refunded by the assessee in a short

The ld. CIT (A) further held that it is a case of mere suspicion by the AO of it being a case of accommodation entry. The AO has made addition of the amounts received by the assessee from six entities by relying on inadequate educational qualifications of directors, working profiles of directors, fact of there being no major business activity done by these incomes reported by these entities, bank accounts being in entities, very low turnovers and same bank and branch of these entities. The AO has alleged that it is a case of accommodation entries in lieu of cash.

The ld. CIT(A) further held that, however AO has failed to bring on record any evidence of cash earning outside books of account by the assessee and its deployment back in books by way of accommodation entries as well as reasons for its refund in a very short period of time. The AO has completely ignored the refund of money received by assessee within a short period of time that too before the assessee’s case was taken up for scrutiny. There is nothing on record to suggest that any search or survey was conducted on these entities resulting into any finding by the Investigation Wing or department or any statement being recorded in which these entities have accepted indulging into the business of accommodation entries. There is no evidence brought on record by AO by making any investigation or inquiries resulting into any incriminating

Before us during the hearing the Ld .DR reiterated the facts taken up by the Assessing Officer. He argued that the cases are being audited by the same Auditor and the complaints to notice u/s 133(6) of the Act were filed on the same date. The Directors appeared to be on the ROC data as Directors of some more companies also. He argued that the Directors of these companies are dummy Directors and working on behalf of the main entry operator (page no. 9 of the assessment order). He further relied on the judgment in the case of Nova Promotors & Finlease and argued that in 7 Chetan Constructions Pvt. Ltd. view of the link between the entry providers and the incriminating material merely filing of PAN, acknowledgment of income tax returns of the entry provider, bank account statements etc. was not sufficient to discharge the onus. The ld. DR has also relied on the judgment of Hon'ble Delhi High Court in order dated 22-11-2013 in the case of CIT V/s N.R. Portfolio P Ltd., Hon'ble Apex Court in the case of Me Dowell & Co Limited 154 ITR- 148 on the issue of using dubious means by the assessee for tax evasion. He also relied on the judgment of the Calcutta High Court in the case CIT vs. L.N. Dalmia in 207 ITR 89 wherein held that for determining whether the transaction is sham or illusory or a device or a ruse, the Income-tax authorities are entitled to penetrate the veil covering it and ascertain the truth. According to the Court the authorities are entitled to look into the surrounding circumstances to find out the reality and truth and other case laws as mentioned in the assessment order.

Rebutting, the ld. AR argued that all the details have been given to the authorities along with copy of the bank statement, ITR, replies have been given to the notices issued u/s 133(6) of the Act and all the Directors have attended before the Assessing Officer and given their statements which proves the identity, genuineness and creditworthiness of the parties. He argued that the total amount advanced by the company for booking space in commercial building being constructed by M/s Nidhi Promoters Pvt. Ltd. in Dwarka, New Delhi was of Rs.12.22 crores and the company has raised advances of Rs.11.5 crores, out of which the Assessing Officer suspected only an amount of Rs.2.19 crores and made addition u/s 68 of the Act without any basis. He also relied on the judgments of the Hon’ble High Court in the case of Smt. Harshila Chordia Vs ITO 298 ITR 349 (Raj.), CIT Vs Mahesh G. Pomnani in ITA 900 of 2009 (Guj.) and CIT Vs Pancham Dass Jain 156 Taxman 507 (All.). It was also argued that the amounts have been repaid in a short span of six months

Based on the arguments of both the parties and records available with us, the following queries have been examined: i. Whether the assessee has paid an amount of Rs.12.22 crores for be booking commercial space – Yes ii. Whether the assessee has raised an amount of Rs.11.54 crores from various parties for sale of space – Yes iii. Whether the amounts have been returned due to non- commencement of the project - Yes iv. Whether such refund has been issued even before filing of the returns for the year in before taking up for scrutiny – Yes v. Whether compliance to notices u/s 133(6) have been made – Yes vi. Whether compliance to notice u/s 131 has been made by the Directors – Yes vii. The Assessing Officer alleged that the Directors namely Manish Kumar Jain, Suman Jain, Ankesh, Ranju Rani, Ankur Verma, Suraj Bhan, Vikas Kadam and Rajesh Verma are operating on behalf of main entry operator. In this context, whether any details of the main entry operator has alleged have been brought on record by the revenue – No viii. Whether this advancing of loan is traced to any link or outcome of any accommodation entry operation unearthed by the department – No ix. Whether any information with the department regarding the bogus nature of the advances – No x. Whether enquiries have been conducted by Investigation Wing, if any, pointed out any suspicious transactions with the entities related to the assessee – No 9 Chetan Constructions Pvt. Ltd. xi. Whether there was any substantial corroborative evidence to prove the bogus nature of these advances – No xii. Whether the ratio of Nova Promoters regarding the link between the entry provider and the incriminating material exists in the instant case – No xiii. Whether the companies which have advanced been strike off from the ROC – No xiv. Whether the Directors are also Directors in other companies – Yes xv. Whether the observation of the Assessing Officer that there were no agreements for booking of the space is correct – No xvi. Whether the observation of the Assessing Officer that investors have not provided space and advance have been refunded is correct - Yes xvii. Whether the decision in the case of Andaman Timber Industries Vs CCE is applicable to the instant case – No

Hence, keeping in view the entire facts and legal proposition specific to the instant case and since, the revenue has not brought any tangible material on record to support the addition made u/s 68 of the Act regarding the advances received by the assessee for booking of commercial space, we hereby decline to interfere with the order of the ld. CIT (A).

In the result, the appeal of the revenue is dismissed. Order Pronounced in the Open Court on 04/02/2020.