DCIT, NEW DELHI vs. M/S. PARSVNATH DEVELOPERS LTD., NEW DELHI

Facts on record reveal that a search and seizure operation was carried out in the case of the assessee and group companies on 13.05.2010. During the course of search operations, certain documents were seized from Indore Office of the assessee, named as Annexure LP I-25. A blue diary in the form of a Bank Pass Book was also seized. The entries in the loose sheets and the diary were thoroughly scrutinised by the Assessing Officer. It was found that the assessee is receiving consideration over and above the registered value of the property, which was not incorporated in the regular books of account. On the basis of the entries found in the diary, the Assessing Officer came to the conclusion that the amounts reflected in the diary are unaccounted receipts and made the additions as under:

We have given a thoughtful consideration to the orders of the authorities below and have carefully examined the entries in the diary named as bank pass book, which is exhibited at pages 12 to 19 of the paper book filed by the department. The pattern is clear in as much as the receipts have been shown as deposits and wherever the deposits have been of substantial amount, immediately the same have been transferred to Head Office account and the same are reflected on the withdrawal side of the pass book. For example, on 11.09.2007, there is a receipt from Shri S.C. Suri of Rs. 4,72,500/- which on 13.09.2007 was forwarded to Head Office through Shri B.P. Dhaka. Similarly, on 29.07.20117, there is a receipt from M/s Shalini Jaiswal/Bhagwan Jaiswal Rs. 8,41,500/- which on the same date has been forwarded to the Head Office. This pattern can be seen in all the entries reflected in the said diary [bank pass book]. Therefore, in our considered opinion, only the amount received which is shown under the column ‘Deposits’ can be considered as the unaccounted receipts of the assessee. In fact, the deposits column in the bank pass book reflect the credit entries and the withdrawals column reflect the debit entries.

However, we find that the entry on 1.10.2007 relating to Shri S. Bhatnagar Rs. 4,80,750/- is under the column ‘Withdrawals’ and the same has been added to the income of the assessee. Similar debit entries which have been added by the Assessing Officer are :

We have only mentioned the sample entries to show that the additions on account of these debit entries is not justified since these debit entries are nothing but unaccounted receipts transferred to Head Office. Similar entries need to be examined and verified to arrive at the correct figure of unaccounted receipts from business.

We, therefore, restore this issue to the file of the Assessing Officer to examine the debit entries and if the same are in the nature of transfer to Head Office, then no addition is called for because the receipts only have to be added as unaccounted receipts. Here, we would like to make it clear that unaccounted receipts have to be taxed as unexplained income of the assessee subject to verification mentioned hereinabove.

It appears that there is some arithmetical error in the totalling done by the Assessing Officer. The same also needs to be rectified. For example, in A.Y 2008-09, there is a difference in total amounting to Rs. 5,93,134/-. Similar totalling error needs to be verified and corrected.

For the sake of completeness of the adjudication, the assessee has sold hundreds of flats to various persons from whom it has received consideration in cash which has not been accounted for in the books of the assessee. No cross verification has been done from the purchaser. It may be possible that even the purchasers have used their unaccounted money in the purchase of property. The revenue should take care of this also.

Another issue raised by the ld. AR is that in the loose sheets itself, there are entries of expenditure incurred by the assessee outside the books of account. It is the say of the ld. AR that if the unaccounted income is considered, then the unaccounted expenditure, which are noted in the same loose sheets, should also be considered. We direct the Assessing Officer to consider this plea of the assessee with the entries in the loose sheets and if found correct, only the net receipts [i.e. unaccounted income minus unaccounted expenditure] should be added to the income of the assessee.

Another contention of the ld. AR is that the assessee has been receiving on money from the sale of flats but the same should be taxed in the respective A.Ys in which the sale deeds have been executed as per the method of accounting followed by the assessee.

We do not find much force in this contention of the ld. AR. The unaccounted receipts or the on money is the income of the assessee in the year in which it has been received and has been rightly taxed as such by the Assessing Officer.

To sum up, the on money received by the assessee is the unaccounted income of the assessee as per the notings in the diary [bank pass book] and loose sheet subject to verification of duplicate entries, arithmetical error in totalling and the amount transferred to the Head office being debit entries, wrongly added as income of the assessee. With the above directions, the common ground relating to addition on account of unaccounted cash receipts is allowed for statistical purposes.

As a result, the appeals of the assessee for A.Ys 2007- 08 to 2010-11 are allowed for statistical purposes and appeal for A.Y 2011-12 is dismissed.

The common grievance in both the appeals relates to the deletion of disallowance made u/s 14A of the Act r.w.r 8D of the Rules.

In assessment year 2009-10, disallowance is of Rs. 44,97,650/- and in assessment year 2010-11, the disallowance is of Rs. 80,04,260/-

The undisputed facts is that in the impugned assessment years, the assessee has not earned any exempt income.

The ld. DR strongly supported the disallowances made by the Assessing Officer and strongly relied upon the decision of the Hon'ble Supreme Court in the case of Rajendra Prasad 115 ITR 519 and Maxopp Investment Ltd 91 Taxmann 154. It is the say of the ld. DR that even if there is no exempt income earned during the year under consideration, the disallowance u/s 14A is imminent and the ld. CIT(A) grossly erred in deleting the same.

We have heard the rival submissions and have given thoughtful consideration to the orders of the authorities below. As mentioned elsewhere, the assessee company has not earned any exempt income. The Hon'ble High Court of Delhi in the case of Oil Industry Development Board [supra] has held as under:

The Hon'ble Supreme Court dismissed the SLP of the Revenue in SLP Civil Diary No. 2755 of 2019 order dated 08.02.2019 and the order reads as under:

Ground No. 2 in assessment year 2009-10 relates to the deletion of addition of Rs. 8 crores.

During the course of assessment proceedings and on the basis of information received from Investigation Directorate, New Delhi, the Assessing Officer came to know that the assessee company has taken accommodation entries totalling to Rs. 8 crores from Shri S.K. Jain group of companies during the F.Y. 2008-09 relevant to assessment year 2009-10, the details of which are as under:

The Assessing Officer called for necessary details from the assessee to establish the genuineness of the transaction. The assessee filed detailed reply dated 26.03.203 and the same reads as under:

Reply of the assessee did not find any favour with the Assessing Officer who proceeded by invoking the provisions of section 68 of the Act and on the basis of report from the INV Wing, the Assessing Officer made addition of Rs. 8 crores.

The assessee strongly agitated the matter before the ld. CIT(A) and once again contended that the money was received on account of booking in its various projects, part of which was refunded during the relevant year itself and the balance amount was refunded in the next year.

After considering the facts and submissions, the ld. CIT(A) was convinced that the Assessing Officer was not justified in making the addition of Rs. 8 crores as unexplained cash credit u/s 68 of the Act.

Aggrieved, the Revenue is before us.

The ld. DR strongly supported the findings of the Assessing Officer and placed strong reliance on the decision of the Hon'ble High Court of Delhi in the case of NDR Promoters Pvt. Ltd in and the judgment of the Hon'ble Supreme Court in the case of NRA Iron and Steel Pvt Ltd in Civil Appeal No. 29855 of 2018. It is the say of the ld. DR that the assessee has grossly failed in discharging the initial onus cast upon it u/s 68 of the Act.

We have heard the rival submissions and have given thoughtful consideration to the orders of the authorities below and have carefully considered the judicial decisions relied upon. At the outset, we have to say that the Assessing Officer has not considered the transaction in true perspective and simply relied upon the report of the Inv Wing, New Delhi. The facts show that the transaction of Rs. 8 crores is not that of loan simpliciter. It is a business transaction and should have been considered from that angle.

The companies, namely Virgin Capital Services Pvt Ltd, VIP Leasing and Finance Pvt Ltd and Humtum Marketing Pvt Ltd have tendered money for booking flats in the projects of the assessee company. It appears that the Assessing Officer has not examined the transaction of booking flats by these companies. It also appears that after booking the flats in the projects of the assessee company, bookings were cancelled and subsequently, the money was refunded to these companies. Though the first appellate authority has deleted the addition but at the same time, he has also not gone into the details of booking of flats and subsequent cancellation.

Our view is fortified from the fact that hundreds of flats/houses were booked in the projects of the assessee company and several of them were cancelled subsequently and no adverse inference has been drawn in so far as such bookings and cancellations are concerned. Therefore, there is no reason why the booking transactions with the three companies are singled out.

We, accordingly, restore this issue to the file of the Assessing Officer. The Assessing Officer is directed to examine the booking details of these companies and verify the flats booked by these companies in the projects of the assessee company, examine the cancellation of the bookings and whether the booking amount has been refunded by the assessee company and if satisfied with the verification, issue may be decided afresh. Accordingly, Ground No. 2 in assessment year 2009-10 is allowed for statistical purposes.

The only grievance in assessment year 2010-11 that survives for adjudication relates to the deletion of addition of Rs. 1,14,71,260/-, Rs. 70,10,140/- and Rs. 48,69,900/-.

Facts on record show that during the course of survey, action u/s 133A of the Act, at the premises of the assessee, at Faridabad, a diary titled Vamshi Retreats alongwith some loose papers was impounded. From the details in the diary, the Assessing Officer noticed that the sale of flats at Greenfield at Rs. 1,84,82,000/- has been mentioned alongwith total expenditure of Rs. 1,14,71,260/-. During survey proceedings, statement of Shri Vinod Kumar Chauhan, Deputy Manager [Marketing] was recorded and the same is exhibited at pages 2 to 4 of the Assessing Officer’s order.

In his statement, Shri Vinod Kumar Chauhan categorically stated that the diary and loose papers pertaining to Vamshi Retreats belong to Azad Singh as these are his personal papers and who is one of the employees being Executive [Market] of the assessee company.

Summons u/s 131 of the Act was issued by the INV Wing to Shri Azad Singh to appear before the INV Wing. On enquiry, it came to the notice of the Assessing Officer that Shri Azad Singh was no more working with the assessee company. The assessee was asked to provide address of Shri Azad Singh. The address was provided but summons u/s 131 could not be served upon him.

The assessee was asked to explain the transactions appearing in the impounded documents and reconcile the same with its books of account. On receiving no plausible reply, addition of Rs. 1,84,82,000/- was made.

There was one more impounded document in respect of a property and measuring 647.50 sq yard which was purchased for a total consideration of Rs. 1.07 crores. The share holders of this plot were Shri Jagjit, Shri Titu, Shri Akash, Shri Rakesh Pankaj and Shri Pawan. The assessee was asked to explain the transactions noted in the impounded documents and reconcile the same with its books of account.

The assessee strongly agitated the matter before the ld. CIT(A) and pointed out that during the survey proceedings itself, Shri Vinod Kumar Chauhan in his statement, has clearly stated that these impounded documents belonged to Shri Azad Singh and in respect of another property, it was brought to the notice of the ld. CIT(A) that in the impounded sheet itself, names of buyers have been mentioned who are not related to the assessee company.

On examining the statement of Shri Vinod Kumar Chauhan and finding various names in the impounded sheet who are not related to the assessee company, the ld. CIT(A) held as under:

Before us, the ld. DR could not point out any factual error in the findings of the ld. CIT(A). There is no dispute that in the statement itself, Shri Vinod Kumar Chauhan, Deputy Manager [marketing] of the assessee company has categorically stated that the impounded diary and other documents belonged to Shri Azad Singh. If at the time of enquiry Shri Azad Singh was no more an employee of the assessee company, it cannot be considered adversely against the assessee company. In our considered opinion, the Revenue should ask Shri Azad Singh about the contents of the diary and make necessary enquiry from Shri Azad Singh only.

In respect of the other property in the impounded sheet itself, the name of the joint owners alongwith their profit share is mentioned. It is not the case of the Revenue that the assessee has executed any project on the said piece of land mentioned in the impounded document. Moreover, there is no dispute that the assessee company is executing huge projects and would not go for such small projects comprising of six flats only. The loose sheets may have been found from the premises of the assessee company, but since the joint owners names are mentioned in the loose sheet with respective profit share ratio, no adverse inference can be drawn against the assessee company. Considering the facts of the case in totality, we do not find any error or infirmity in the findings of the ld. CIT(A). This ground is accordingly dismissed.

In the result the appeal for assessment year 2009-10 is partly allowed and the appeal for assessment year 2010-11 is dismissed.

To sum up, in the result, the appeals of the assessee for A.Ys 2007-08 to 2010-11 are allowed for statistical purposes and appeal for A.Y 2011-12 is dismissed. The appeal of the Revenue for assessment year 2009-10 is partly allowed for statistical purposes and the appeal for assessment year 2010- 11 is dismissed.