ITO, NEW DELHI vs. M/S GARG DALL & BESAN MILLS, NEW DELHI

Assessment Year: 2011-12 Income-tax Officer, vs M/s Garg Dall &Besan Mills Ward 25(2), New Delhi. C-37, Lawrence Road Indl. Area, New Delhi. (PAN: AAAFG0126B) (Appellant) (Respondent) Assessee by: Shri Satish Aggarwal, CA Department by: Ms Ashima Neb, Sr. DR Date of hearing: 29.01.2019 Date of Pronouncement: 06.02.2019 ORDER PER K. NARASIMHA CHARY, JM Aggrieved by the order dated 30.09.2015 for the Assessment Year 2011-12 passed by the learned Commissioner of Income-tax (Appeals)-14, New Delhi {for short “ld. CIT(A)”}, boththe assessee and revenuepreferred & ITA No.6486/Del/2015 respectively.

2 2. Brief facts of the case are that the assessee is a partnership concern. They are engaged in the business of manufacturing of gram dall, trading of gram and various dalls and such food grains. For the Asstt. year 2011-12, they have filed their return of income on 24.9.2011 showing an income of Rs.9,13,346/-. Learned AO recorded that there was a mismatch in the quantity of gram purchased and processed gram and dall sold by the assessee during the year. Learned AO made an addition of Rs.91,40,034/- to the income of the assessee on the ground that there is a net processing loss over and above the permissible loss of 2.5% and calculated the gram that should have been available with the assessee at 3363 quintals which the assessee claimed to be the process loss. Secondly, learned AO made an addition of Rs.41,19,600/- on the ground that the shortage of 2.5% of the process loss resulted in 3433 quintals of chain sold as cattle feed at Rs.1200/- per quintal out of books. Thirdly, learned AO made an addition of Rs.29,94,000/- on the ground that the assessee supplied 97298 quintals of processed gram to HPSCSCL and as per agreement 2.5% was allowed loss during the processing ofchana and it amounted to 2495 quintals @ Rs.1200 per quintal. Lastly, according to the learned AO, the assessee received at a sum of Rs.6,76,34,577/- as Processing and Packaging Transportation Charges, whereas the assessee submitted only 10 bills amounting to Rs.5,58,09,000/-. As such the sum had to be added back to the income of the assessee. While doing so, the learned AO assessed the income of the assessee at Rs.2,89,92,560/- by way of order dated 28.3.2014 u/s 143(3) of the Act.

4 7. Learned DR submitted that the assessee’s agreement with HPSCSCL clearly indicates that the Corporation will provide 100 kgs. Black grams to the assessee at the warehouse of PEC Ltd. or any other central Government agency at Mumbai and recover 97.5 kg black gram in one kg. packet, which clearly indicates that the net loss is to the maximum of 2.5%. She submitted that on the face of the agreement between these parties, it is not open for the assessee to claim the processing loss at any percentage more than 2.5% and the learned AO is, therefore, justified in rejecting the document furnished by the assessee and making the addition on a scientific basis.

5 9. Even on the aspect of quantification of the processing loss by learned CIT(A), having noted that the normal processing loss in gram dall industry is between 5 to 9% as per the document prepared by the Department of Govt. of India, learned CIT(A) estimated the loss at 4% without referring to the authenticity of source of this estimate. If for any reason, the learned CIT(A) did not agree with the learned AO on this aspect, learned CIT(A) should have taken a pragmatic view while estimating the processing loss. There is no reason for the learned CIT(A) to put the estimation at 4% as against the normal loss in gram dall industry between 5 to 9% as per the norms of the Government of India. On this score, we are unable to agree with both the authorities below and the estimate of processing loss at 6.12% by the assessee is very much fitting within the parameters prescribed by the Department of Govt. of India and there is no material on record for us not to accept this recommendation and to subscribe to the view taken by the authorities below. In the absence of any clinching evidence to quantify the processing loss, we are of the considered opinion that it is very safe to stick to the norms prescribed by the Govt. of India and when the processing loss shown by the assessee is well within these parameters, we are inclined to accept the same. On this ground, we allow the grounds of appeal of the assessee and dismiss Ground No.1 of the revenue’s appeal.

10. Now coming to Ground No.2 of revenue’s appeal, record speaks that learned AO based his conclusions on the information furnished by HPSCSCL and while comparing the same with the bills and vouchers supplied by the assessee and without affording an opportunity to the assessee to explain the discrepancy, if any, found by the learned AO, learned AO straightaway proceeded to draw the inference and made the addition. As a matter of fact, learned CIT(A) also found fault with the procedure adopted by the 6 learned AO inasmuch as he observed that having called for the details from HPSCSCL regarding the transactions with the assessee, it is not fair on the part of the AO to make an addition basing on the total of few bills, the copies of which were submitted as sample evidence to the AO.

11. Further, learned CIT(A) observed in unequivocal terms that notwithstanding the fact that the details obtained by the learned AO from HPSCSCL were not furnished to the assessee, the assessee furnished the copy of the party in their books, offered explanations which were totally ignored and disregarded by the learned AO; and that the assessee gave copies of the accounts of the parties in their books to the AO on 7.3.2014 and had the learned AO had gone through that account, he would have found that there was no deference at all and all the amounts mentioned in the assessment order were duly accounted by the assessee.

12. Learned CIT(A) further found from the record that a reconciliation chart showing the amount mentioned in the assessment order and the assessee’s books have been submitted along with all documents that were furnished to the AO. On a perusal of all these documents, which were made available to the learned AO, learned CIT(A) reached a conclusion that the addition needs to be deleted on two counts, namely, because the learned AO did not share the information obtained by him from the HPSCSCL behind the back of the assessee and secondly because even otherwise the accounts and reconciliation chart along with explanation submitted by the assessee before the learned AO do not justify the addition. This is a matter of record.

13. It is not the case of the Revenue that any new evidences were produced before the Ld. CIT(A) for the first time in the appeal and no details of such documents were furnished. When the learned CIT(A) relied upon 7 the documents that were submitted before the learned AO and in the context of learned AO not going through the record and making the addition without proper appreciation of the facts, we find it difficult to agree with the learned DR that the learned CIT(A) should have called for the remand report from the learned AO or should have adopted any other enquiry whatsoever. It is not a case where any document is produced before the CIT(A) for the first time. Learned CIT(A) solely based on the documents which were available with the learned AO. It is only the reappraisal of the evidence on record, learned CIT(A) reached a right conclusion and it is not vitiated on any ground. We, therefore, do not find any reason to interfere with the order of learned CIT(A) on this count. Ground No.2 of the revenue’s appeal also deserves to be dismissed and is accordingly dismissed.