DCIT, CENTRAL CIRCLE-19, NEW DELHI vs. CHAWLA GEMS PVT. LTD., DELHI

P a g e | 2 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18) PER ANUBHAV SHARMA, JM:

This appeal is preferred by the revenue against the order dated

12.01.2023 of the Ld. Commissioner of Income-tax (Appeals)-27(hereinafter

referred as Ld. First Appellate Authority or in short Ld. ‘FAA’) in Appeal

No. CIT(A), Delhi-27/11116/2016-17arising out of the order dated

28.07.2021u/s 147of the Income Tax Act, 1961 (hereinafter referred to as

‘the Act’) passed by the DLC-CC-(4)(10)for AY: 2017-18.

that the assessee is a private limited company and the returned of income was

filed on 31-10-2017 declaring an income of Rs.2,17,89,640/-. The account of

the assessee, for the purpose of income tax are audited as per Form No. 3CA

and Form NO. 3CD both are dated 31-10-2017 which were duly filed with

the Department within statutory period and are part of record along with

independent auditor's report. The turnover of the assessee excluding other

income and increase/decrease in stock, for the year under consideration is a

sum of Rs.22,67,85,231/- and purchases are a sum of Rs.22,88,19,359/- and

profit before tax has been reported at Rs.2,25,27,806/-

P a g e | 3 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18) 2.1 That a notice dated 28-01-2020 was issued under section 148 of the Act

to examine cash deposit during demonitsation period.

here is that the assessee company is engaged in the business of sale and

purchase of jewelry of gold, silver and diamond and as per normal trade

practice the assessee was receiving sale price in cash up to a sum of Rs. 2 lacs

as well as through banking channels. The sale consideration received through

cash is deposited in the bank account of the company. That the amount

received in cash from customers only was deposited in bank account and the

bank statements were already made available and are again being furnished.

The turnover of the assessee in the year under consideration is a sum of

Rs.22.67 crore including cash sales of Rs. 12.35 crore. The details of cash

received against sales was already available and also available in public

domain under MCA Portal before processing of the return.

statements of few of the employees regarding opening and closing time of

showroom on 08-11-2016 in the statements recorded during the survey

conducted on 03-01-2018 and the circumstances that assumption of 5 minutes

P a g e | 4 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18) for time taken in preparing one invoice cannot lead to such sales being made

in the intervening period. AO also found that there was meager turnover of

Rs.12.37 lakhs in FY 2015-16 and the stock was transferred from M/s

Chawla Jewelers to M/s Chawla Gem P. Ltd without any payment.

part is reproduced here below;

5.3 Observations and Findings: i. Sale turnover of the assessee during the year under consideration is Rs.22,67,85,231/- and in immediately preceding year i.e., A.Y. 2016-17 the turnover was Nil as the company was not in operation. Out of this total sales, cash sales were of Rs.12,48,34,060/-. ii. Sales made by the assessee are including VAT and VAT returns are also submitted by the assessee within due time. iii. The accounts of the assessee are liable for audit under Section 44 AB of the Act and from year to year these audited reports have been obtained and submitted to the department along with return of income filed for respective years. iv. Deposit of specified bank notes (SBN) in bank account had taken place on 12, 13, 16, 19 and 21 of November, 2016. v. There is no allegation from the ld. AO that stock was not available for sale on 8.11.2016. There is also no evidence that appellant had made purchases in cash or the purchases are bogus. Further, the purchases and the stock in hand were duly verified by the survey party from the purchase registers and the stock registers impounded at the time of survey operation. vi. In response to the ld. AOs observation that the appellant company has suddenly came into operation at the time of demonetization, the appellant has made following submission.

P a g e | 5 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18) "That for AY 2012-13 a heavy income tax demand of a sum of Rs. 16,48,00,000/- was raised in the case of the assessee. To discharge the said obligation of tax payment, thepayment was made and after making such payment the assessee company was left with no working capital so as to carry on its business activity, therefore, no business was conducted till the refund of tax paid was not granted to the assessee. An appeal was filed before the CIT(A) against the said demand which was decided vide order dated 29-04-2016 resulting into refund of Rs. 17,88,08,000/-(Rs. 16,48,00,000/- being tax and Rs. 1,40,08,000/- being as interest u/s 244A of the Act) and this refund was calculated and granted in pursuance to appeal effect order dated 04-08-2016 passed by ITO, Ward-6(1), New Delhi passed u/s 250/143(3) of the Act. Pursuant to such appeal effect order refund was issued by the Income Tax Department as per demand draft no. 050925 dated 31-08-2016 of a sum of Rs. 17,96,32,000/-. It is, thus a sum of Rs. 17,96,32,000/- has been credited in the bank account of the assessee in Andhra Bank and it can also be seen that prior to that there was negligible balance which was insufficient to carry on any business activity. Copy of bank account was duly furnished before the AO and is part of the record. The assessment record of the assessee in respect of AY 2012-13 is also part of record of the assessee with the Department and incidence of refund is also in the relevant FY and could not have been ignored by the AO. It is only on receiving the refund on 07-09-2016, the assessee made up its mind to start business activity and in furtherance thereof, the assessee had advanced a sum of Rs. 18,05,00,000/- to M/s Chawla Jewelers on 08-09-2016 through cheque no. 81440 for a sum of Rs. 5,00,00,000/- and cheque no. 81441of a sum of Rs. 13,05,00,000/- for purchase of jewelry and this amount is duly depicted in the ledger produced during the course of assessment proceedings and also the relevant purchases made from the above concern. Reference in this regard can be made to the submissions of the assessee made on 31-05-2021 which has also been reproduced by the AO at pages 3 & 4 of the assessment order wherein it has been mentioned as under:-

"...is submitted that the assessee is a private limited company and engaged in the business of trading in precious gold and diamond

P a g e | 6 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18) jewellery. The cash deposited in the bank account during the year under consideration is in the nature of proceeds from cash sale of stock of jewellery and same is duly supported from audited books of account and quantitative stock record. It is pertinent to mention that assessee company was formed in year 1991 but no major activity was carried out in the same owing to the fact that primary business operation was done under name and style of M/s. Chawla Jewellers, partnership concern of the Directors and shareholders of the assessee company. However, as part of business re-organisation and restructuring, it was decided to gradually transfer the business to private limited company. For the said purpose, during the financial year 2016-17, the stock of jewellery amounting to Rs 7.41 crores was transferred from M/s. Chawla Jewellers to assessee company vide invoice dated 08.10.2016 and after that subsequent purchase was made from other suppliers and Chawla Jewellers as per need of the business. Further, both the concerns were sharing the same premises and the business of M/s. Chawla GemsP. Ltd. was carried out through showroom situated at Karol Bagh, Delhi. It is relevant to mention that payment for the stock transfer was made in well in advance and as such there was no case of any credit purchases as alleged in the show cause notice." vii. The ld. AO has stated in his order that the area of the shop is just 600 sq. ft. and space was not enough to accommodate so many customers. In response, the appellant has stated that the total area of the Karol Bagh showroom is about 3,600 sq. ft. which is spread over two floors. The stated area pertains only to the showroom at Karol Bagh and excludes all other area such accounts office, administration and common passage. The Director of the appellant company, Shri Hemant Chawla in his statement dated 03-01-2018 had inadvertently mentioned the area of the showroom as 600 sq. ft.

viii. The appellant has also submitted that it had the cash counting machines at its showroom during the F.Y. 2016-17 and the process of counting the cash was very fast. The survey party has erred in not mentioning this fact

P a g e | 7 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18)

ix. The number of invoices raised by the assessee on 08-11-2016 were 673. The ld. AO has concluded that all these invoices were issued only after 8 pm i.e. time at which demonetization was announced but ld. AO could not substantiate his conclusion with any evidence. As per appellant these invoices were issued during the full day and he had sufficient time to issue these invoices. x. This is also not the case of the ld. AO that there was any back dating of invoices as survey party had thoroughly checked the work stations of the assessee company and fond no change in logs of the computers which could establish that there had been back dating of invoices. xi. Ld. AO has stated in the assessment order that 4 employees have mentioned in their statements that the Karol Bagh showroom was closed at 08:00 P.M. on 08-11-2016. But out of these 4 employees, 3 had left before 8 pm and therefore their statement lacks credibility. Further, there are employees like Smt. Monika Sahney who has stated that the showroom was closed at 12 o'clock on 08-11-2016. Similarly, on this issue, statement of some more employees is as under:

P a g e | 8 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18)

Thus, it can be concluded that show room was opened till 12 midnight on 08.11.2016. xii. The unusual increase in sale cannot be inferred as bogus sales until and unless there is some supporting evidence. Generally, sales vary from month to month and year to year. A comparison with previous periods may raise suspicion but it can not be the sole criteria to treat the unusual increase in sales as bogus sales. xiii. On 8.11.2016, after announcement of demonetization scheme, the purpose behind purchase of jewellery was not for personal use. The main purpose was to convert the SBNs into some tangible assets which can again be converted to cash at an appropriate time. These customers were generally known to the jewellers. Therefore, strict norms of business like choosing the jewellery, bargaining the price, counting the cash, etc. were actually not applicable during this period i.e. from 8pm to 12 midnight. xiv. Regarding cash sales to un-identifiable parties, it is important to understand that in case of over-the-counter cash sales, within the limit permissible by law in any trade or business, the customer can not be forced to submit proof of identification. In case of jewellery business, transaction

P a g e | 9 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18) up to Rs.2 lacs in cash have been permitted by the Government without any proof of identification and therefore, no proof of identification was required to be taken from the customers to whom cash sales up to Rs.2 lacs were made. xv. Lastly, the Id. AO could not identify any defect in sales register, stock register, purchase register and cash book prepared as on date of survey i.e. 03.01.2018 and more particularly as on date of demonetization. Once the books of account for F.Y. 2016-17 are accepted by the ld. AO and the cash sales recorded therein were considered in arriving at the assessed income of the Assessee for the financial year under consideration, then treating the cash deposited in banks against such cash sales as undisclosed income of the Assessee is not sustainable.

statements of employees and surrounding circumstance to hold that alleged

claim of cash sales of jewelry is false. It was submitted that this assessee has

only operated during the demonitisation period and that itself makes the

claim suspicious.

comes up that along with the reply dated 18-11-2020 the following

documents were submitted to AO:

i. Copy of ledger of the assessee in the books of M/s Chawla Jewelers, GK branch of M/s Chawla Gem P. Ltd. FY 2016-17.

P a g e | 10 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18) ii. Copy of ledger of the assessee in the books of M/s Chawla Jewelers, Karol Bagh branch of M/s Chawla Gem P. Ltd. FY 2016-17. iii. Copy of bank account of M/s Chawla Gem P. Ltd. in Andhara bank account no. 030711100001662 (15-04-2015 to 29-03-2017). iv. Copy of cash book of M/s Chawla Gem P. Ltd. for FY 2016-17. v. Copy of sale register/VAT register from 01-10-2016 to 31-03-2017.

stock from sister concern without payment and it is established that a sum of

Rs. 18,05,00,000/- for purchase of jewelry was made on 08-09-2016 in

addition to a sum of Rs. 18,84,12,850/- which was already outstanding as on

01-04-2016 and to substantiate such fact, copy of ledger of M/s Chawla Gem

P. Ltd in the books of M/s Chawla jewelers was filed wherein amount of

Rs.13,05,00,000/- and Rs.5,00,00,000/-has been credited on 08-09-2016 vide

cheques no. 081441 and 081440 respectively and to further support copy of

bank account no. 030711100001662 of the assessee in Andhara Bank, Bank

street branch, Karol Bagh was also filed supporting these entries. Thus, it was

stated that for making purchases the advances were made by the assessee to

M/s Chawla Jewelers.

P a g e | 11 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18) 8. As with regard to the reliance of statement of employees recorded on

03-01-2018 and we find same were recorded after 14 months from the date of

demonetization, therefore, it is unjust to rely the statement to much for

holding there was no sales at all.

purchase register and cash book of the sister concern from whom the assessee

has show the purchase of stock or as inventoried on date of survey i.e.

03.01.2018 also. In fact in the case of sister concern, Chawal Jewelers while

deciding appeal of revenue ITA No.954/Del/2023, by order of even date, we

have observed that in the assessment order of Chawal Jewelers, Assessing

Officer has recorded the part of statements and we find that in the statement

of Sh. Chiranjeev Roy who was working as Account Assistant since 2001, is

reproduced and he in his statement had stated that the books of accounts were

updated till 02.01.2018. In question No.15, he mentioned that the details of

stock lying as on the date on both the showrooms is being provided. In his

statement he also provides supporting vouchers and stock registers of sales.

In response to question No. 24, he deposes that, there are 14 sales persons

P a g e | 12 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18) and in the question No. 27 he specifically explained the system of issuing the

stock to sales person in regard to the group concerns.

on the basis of assessee being active in the demonitisation period we are of

considered view that even if assessee had come in existence in the said period

that itself is not basis to hold the whole of its claim to be sham. As business

entity assessee may have been dormant and became active in disputed period

but business people have to be given liberty of managing their affairs to the

best of their prudence. The reorganization of the two entities by transfer of

stock form Chawla Jewellers to assessee may be a instance of tax

management or in worst case of tax avoidance by bifurcating the income to

two entities, but in any case, when the purchases and stock in the books of

either is not disturbed the unusual stock transfer to dormant entity does not

make the cash sales itself doubtful.

built on factual foundation by analyzing the purchase, inventory and sales,

but instead of finding any discrepancy in the substantive evidences of

assesse, on broad assumptions and surmises the cash sales were doubted,

P a g e | 13 ITA No.953/Del/2023 Chawla Gems (AY: 2017-18) which have been rightly accepted by ld. CIT(A) and findings need no

intervention.

Order pronounced in the open court on 04.02.2026

Sd/- Sd/- (Manish Agarwal) (Anubhav Sharma) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated 04.02.2026 Mittali, Sr. PS