VADODARA DISTRICT CO.OP. SUGARCANE GROWERS UNION LTD.,BARODA vs. THE DCIT, CIRCLE-3(1), BARODA

4. The learned CIT(A) erred in fact and in law in confirming he action of the learned AO in computing the amount of expenditure allowable on ad hoc basis without appreciating the actual expenditure incurred towards purchase of the sugarcane.

5. The learned CIT(A) erred in fact and in law in confirming the action of the learned AO in treating the expenditure, incurred towards purchase of sugarcane as diversion of profits. 6. The learned CIT(A) erred in fact and in law in confirming the action of the learned AO in not appreciating the provisions of section 37(1) of the Income Tax Act, 1961 ("the Act"). 7. The learned CIT(A) erred in fact and in law in confirming the action of the learned AO in not appreciating the fact that the excess expenditure incurred by the Appellant is in accordance \\ith the commercial!} accepted business practices and is therefore a genuine business expenditure of the Appellant. 8. The learned CIT{A) erred in fact and in law in confirming the action of the learned AO, in making the disallowance merely on the basis of assumptions, surmises and conjectures. 9. Without prejudice to above, the learned C1T(A) erred in fact and in law in confirming the action of the learned AO in not allowing the deduction of the expenditure incurred in the succeeding year. Other Grounds; 10. The learned C1T(A) erred in fact and in law in confirming the action of the learned AO in charging interest u/s 234B of the Act. 11. The learned CIT(A) erred in fact and in law in confirming the action of the learned AO in charging interest u/s 234C of the Act.

12. The learned C1T(A) erred in fact and in law in confirming the action of the learned AO in initiating penalty proceedings u/s 27I{1 )(c) of the Act.

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3. The interconnected issue raised by the assessee vide ground Nos. 1 to 9 of its appeal is that the learned CIT-A erred in confirming the disallowance of purchase cost of sugarcane over and above SMP for Rs. 37,65,02,637/- only.

raised by the assessee are now covered by the decision of Hon’ble Supreme Court in the case of CIT v. Tasgaon Taluka S. S. K. Ltd, reported viz. (2019) 103 taxmann.com

57. (SC), where the Hon’ble supreme court in identical facts restored the issue to the file of the AO by holding that the amount paid to the sugarcane producer over and above SMP per se does not represent distribution of profit. As such only the part/ component of profit which included in determining the SMP -507/AHD/2018 A.Y.s 2012-13 & 2014-15 4 /Additional price would be said to be an appropriation of profit and for that an exercise is to be done by the AO by calling upon the assessee to produce the statement of accounts, balance sheet and the material supplied to the State Government for the purpose of fixing the final price/additional price/SMP. Accordingly, the learned AR prayed to restore the issue to the file of the AO for fresh adjudication in the light of order of Hon’ble Supreme Court in case of CIT v. Tasgaon Taluka S. S. K. Ltd (supra).

"(a) the cost of production of sugarcane; (b) the return to the grower from alternative crops and the general trend of prices of agricultural commodities; c the availability of sugar to the consumer at a fair price; d the price at which sugar produced from sugarcane is sold by producers of sugar; and e the recovery of sugar from sugarcane." 9.3 As per Explanation, different prices may be fixed for different areas or different qualities or varieties of sugarcane. As per sub-clause 2 of Clause 3, no person shall sell or agree to sell sugarcane to a producer of sugar or his agent, and no such producer or agent shall purchase or agree to purchase sugarcane, at a price lower than that fixed under sub-clause 1 of Clause 3. Clause 5A, which has been inserted in the year 1974 provides for an additional price to be paid for sugarcane purchased on or after 01.10.1974. It provides that where a producer of sugar or his agent purchases sugarcane, from a sugarcane grower during each sugar year, he shall, in addition to the minimum sugarcane price fixed under Clause 3, pay to the sugarcane grower an additional price, if found due in accordance with the provisions of the Second Schedule annexed to the Control Order, 1966. How the additional price under Clause 5A of the Control Order, 1966 is to be determined is provided in the Second Schedule, which reads as under: "SECOND SCHEDULE [See Clause 5-A] The amount to be paid on account of additional price (per quintal of sugarcane) under Clause 5-A by a producer of sugar shall be computed in accordance with the following formula, namely : R - L + A- B X = 2C Explanation— In this formula. 1 'X' is the additional price in rupees per quintal of sugarcane payable by the producer of sugar to the sugarcane grower. 2 'R' is the amount in rupees of sugar produced during the sugar year excluding the excise duty paid or payable to the factory by the purchaser. 3 'L' is the value in rupees of sugar produced during the sugar year, as calculated on the basis of the unit cost per quintal ex-factory, exclusive of excise duty, determined with reference to the minimum sugarcane price fixed under Clause 3, the final working results of the year and the Cost Schedule and return recommended by the such authority as the Central Government may, specify from time to time. 4 'A' is the amount found payable for the previous year but not actually paid [vide sub-clause (9)]. 5 'B' is the excess or shortfall in realisations from actual sales of the unsold stocks of sugar produced during the sugar year, as on 30th day of September [vide item 7(ii) below] which is carried forward and adjusted in the sale realisations of the following year. 6 'C' is the quantity in quintals of sugarcane purchased by the producer of sugar during the sugar year. 7 The amount 'R' referred to in Explanation 2 shall be computed as under, namely:— i the actual amount realised during the sugar year; and -507/AHD/2018 A.Y.s 2012-13 & 2014-15 6 ii the estimated value of the unsold stocks of sugar held at the end of 30th September, calculated in regard to free sugar stocks at the average rate of sales, namely, during the fortnight 16th to 30th September and in regard to levy sugar stocks at the notified levy prices as on the 30th September. Explanation.—In this Schedules "Sugar" means any form of sugar containing more than ninety per cent sucrose." 9.4 At this stage, it is required to be noted that Clause 5A was inserted in the year 1974 on the basis of the recommendations made by the Bhargava Commission. As observed by this Court in the case of Maharashtra Rajya Sahkari Sakkar Karkhana Sangh Ltd.(supra), the Bhargava Commission had recommended payment of additional price at the end of the season on 50:50 profit sharing basis between growers and factories, to be worked out in accordance with Second Schedule to the Control Order, 1966. It is also required to be noted that the additional price is fixed/determined under Clause 5A at the end of the season and as per Second Schedule to the Control Order, 1966. Therefore, at the time when the additional purchase price is determined/fixed under Clause 5A, the accounts are settled and the particulars are provided by the concerned cooperative society what will be the expenditure; what can be the profit etc. It is required to be noted that so far as the SMP determined under Clause 3 of the Control Order, 1966 by the Central Government is concerned, it is at the beginning of the season and while determining/fixing the SMP by the Central Government, the afore-stated things are required to be considered. Therefore, the difference of amount between the SMP determined under Clause 3 and the SAP/additional purchase price determined under Clause 5A has an element of profit and/or one of the components would be the profit. The entire scheme/mechanism while determining the additional purchase price under Clause 5A has been dealt with and considered by this Court in detail in the case of Maharashtra Rajya Sahkari Sakkar Karkhana Sangh Ltd. (supra). In the said decision, it is observed that the additional purchase price/SAP is paid at the end of the season; the Bhargava Commission had recommended payment of additional price at the end of season on 50:50 profit sharing basis between the growers and factories to be worked out in accordance with Second Schedule to the Control Order, 1966; that the additional purchase price comprises of not only the cost of cultivation, but profit as well; the price thus being paid on recovery of canes and profits made from sale of sugar is not minimum but optimum price which is paid to a cane grower. The additional cane price or additional State fixed price are paid as a matter of incentive. The entire price structure of cane is founded on two basic factors, one, the recovery percentage and other the incentive for sharing profit arrived at by working out receipt minus expenditure. Therefore, to the extent of the component of profit which will be a part of the final determination of SAP and/or the final price/additional purchase price fixed under Clause 5A would certainly be and/or said to be an appropriation of profit. However, at the same time, the entire/whole amount of difference between the SMP and the SAP per se cannot be said to be an appropriation of profit. As observed hereinabove, only that part/component of profit, while determining the final price worked out/SAP/additional purchase price would be and/or can be said to be an appropriation of profit and for that an exercise is to be done by the Assessing Officer by calling upon the assessee to produce the statement of accounts, balance sheet and the material supplied to the State Government for the purpose of deciding/fixing the final price/additional purchase price/SAP under Clause 5A of the Control Order, 1966. Merely because the higher price is paid to both, members and non-members, qua the members, still the question would remain with respect to the distribution of profit/sharing of the profit. So far as the non-members are concerned, the same can be dealt with and/or considered applying Section 40A (2) of the Act, i.e., the Assessing Officer on the material on record has to determine whether the amount paid is excessive or unreasonable or not. However, this is not the subject matter in the present appeals. We are restricting the present appeals qua the sugarcane purchase price paid by the society to the cane growers above the SMP determined under Clause 3 and the difference of sugarcane purchase price between the price determined under Clause 3 and Clause 5A of the Control Order, 1966.

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9.5 Therefore, the Assessing Officer will have to take into account the manner in which the business works, the modalities and manner in which SAP/additional purchase price/final price are decided and to determine what amount would form part of the profit and after undertaking such an exercise whatever is the profit component is to be considered as sharing of profit/distribution of profit and the rest of the amount is to be considered as deductible as expenditure.

9.1 Respect fully following the aforesaid decision of the Hon’ble Apex Court and considering the fact that both the parties were agreed to restore the issue to the file of the AO, we restore the issue to the file of the AO to decide the issue afresh in accordance with the decision to Hon’ble Supreme Court and in accordance with law. Needless to direct that before passing the order, the AO will consider the facts already available on record and shall grant an opportunity of hearing to the assessee. The assessee is also directed to provide all the necessary details, evidences and information to the AO in accordance with the direction of Hon’ble Apex Court in the case of Tasgaon Taluka (supra). Hence the ground of the appeal of the assessee is hereby allowed for statistical purposes.

9.2 The other issues raised by the assessee are either consequential or premature to decide. Therefore, the same are being dismissed as infructuous.

9.3 In the result, the appeal of the assessee is partly allowed for statistical purposes.

Coming to an appeal by the assessee for A.Y. 2014-15.

1. The learned Commissioner of Income Tax (Appeals)-3, Vadodara ["the CIT(A)"] erred in fact and in law in confirming the action of the learned Deputy Commissioner of Income Tax. Circle-3(l), Vadodara ("the AO") in disallowing the expenditure incurred towards purchase of sugarcane amounting to Rs. 15,84,31,347/-. -507/AHD/2018 A.Y.s 2012-13 & 2014-15 8

2. The learned C1T(A) erred in fact and in law in confirming the action of the learned AO in disallowing the purchase expenditure incurred b\ the Appellant over and above the Statutory Minimum Price (SMP) of sugarcane. without appreciating the fact that the same was an actual expenditure incurred by the Appellant.

4. The learned CIT(A) erred in fact and in law in confirming he action of the learned AO in computing the amount of expenditure allowable on ad hoc basis without appreciating the actual expenditure incurred towards purchase of the sugarcane.

5. The learned CIT(A) erred in fact and in law in confirming the action of the learned AO in treating the expenditure, incurred towards purchase of sugarcane as diversion of profits. 6. The learned CIT(A) erred in fact and in law in confirming the action of the learned AO in not appreciating the provisions of section 37(1) of the Income Tax Act, 1961 ("the Act"). 7. The learned CIT(A) erred in fact and in law in confirming the action of the learned AO in not appreciating the fact that the excess expenditure incurred by the Appellant is in accordance \\ith the commercial!} accepted business practices and is therefore a genuine business expenditure of the Appellant. 8. The learned CIT{A) erred in fact and in law in confirming the action of the learned AO, in making the disallowance merely on the basis of assumptions, surmises and conjectures. 9. Without prejudice to above, the learned C1T(A) erred in fact and in law in confirming the action of the learned AO in not allowing the deduction of the expenditure incurred in the succeeding year. Other Grounds; 10. The learned C1T(A) erred in fact and in law in confirming the action of the learned AO in charging interest u/s 234B of the Act. 11. The learned CIT(A) erred in fact and in law in confirming the action of the learned AO in charging interest u/s 234C of the Act.

12. The learned C1T(A) erred in fact and in law in confirming the action of the learned AO in initiating penalty proceedings u/s 27I{1 )(c) of the Act.

Order pronounced in the Court on 09/11/2022 at Ahmedabad.