ACCIL CORPORATION P.LTD,NEW DELHI vs. ACIT, CENTRAL CIRCLE-29, NEW DELHI

ORDER Per Bench: The above bunches of 32 appeals are filed by different assessees of the group against various orders of the ld. CIT(A) for the captioned assessment years.

1. “On the facts and circumstances of the case, the order passed by the learned Commissioner of Income Tax (Appeals)[CIT(A)] is bad both in the eye of law and on facts.

2. On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in rejecting the contention of the assessee that the order passed by the learned AO u/s 153A is bad and liable to be quashed as the same has been framed consequent to a search which itself was unlawful and invalid in the eyes of law.

3. On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in rejecting the contention of the assessee that the assessment framed under Section 153A are in violation of the statutory conditions of the Act and the procedure prescribed under the law and as such the same is bad in the eye of law and liable to be quashed.

4. On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in rejecting the contention of the assessee that the assessment order passed by the AO is barred by limitation having been passed beyond the statutory period prescribed in the Act.

5. On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in rejecting the contention of the assessee that the AO has erred in making the assessment without proper service of statutory notices.

6. On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in rejecting the contention of the assessee that the proceedings initiated under Section 153A are bad in law in the absence of any incriminating material belonging to the assessee being found during the search.

7. On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in rejecting the contention of the assessee that the assessment order passed by the learned AO is bad in law as the same has been passed without application of his own mind.

8. (i) On the facts and circumstances of the case, the learned CIT(A) has erred, both on facts and in law, in confirming an addition of Rs. 3,11,73,000/- made by the AO on account of share capital and Rs. 43,64,22,000/- on account of share premium received by the assessee u/s 68 of the Act.

(ii) That the above addition has been confirmed despite the same being made arbitrarily rejecting the explanation given by the assessee.

9. (i) On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in confirming the addition made by the Ld. AO rejecting the explanation and evidences brought in record by the assessee to prove the identity and creditworthiness of the investors as well as the genuineness of the transactions. (ii) That the addition has been confirmed without pointing out any defect in the evidences filed by the assessee.

10. On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in confirming the addition despite the fact that the addition made by the AO are on the basis of extraneous considerations grossly indulging into conjectures and surmises. 11. On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in confirming the addition made by the AO despite the fact that the above addition was made on the basis of the material collected at the back of the assessee without giving it an opportunity to rebut the same.

12. On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in confirming the addition despite the fact that the order was passed relying on the inspector’s report which was never confronted to the assessee.

13. On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in confirming the addition despite the fact that the AO has passed the order relying on the statement recorded without giving assessee proper opportunity to cross examine the same.

3. The brief facts attending to this appeal are that the assessee company filed its return of income on 29.09.2012, which was processed u/s. 143(1) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) on 04.07.2013. Thereafter a search and seizure operation was carried out on 10.12.2015 in Asian Colour Coated Ispat Ltd. group of cases which included Assessee Company too. Based on this search operation, the Assessing Officer issued notice under section 153A on 20.07.2017, asking the assessee-company to file its return of income. In response, the assessee company filed its return on 04.08.2017 declaring the same income as was declared in original return. Thereafter, the Assessing Officer issued statutory notices and in response thereto the assessee company filed the details as asked for. The Assessing Officer, however, not being satisfied with the replies and the evidences submitted by the assessee company made addition of Rs.46,75,95,000/- on account of the share capital received by the assessee company. The Assessing Officer supported its conclusion on the basis of investigations made by Investigation Wing; spot enquiries got made through Inspector regarding existence of share applicants; statements recorded of various directors of share subscribing companies and various decisions relied by the Assessing Officer in the assessment order. Aggrieved by the order of the Assessing Officer, the assessee carried the matter in appeal before the Ld. CIT(A) and challenged the assessment order both on legal ground as well as on merits of additions. The CIT(A), however, after considering detailed replies of the assessee, dismissed the appeal vide impugned order dated 20.08.2018. Aggrieved by the order of the CIT(A), the assessee is in appeal before us.

4. During the course of hearing, the ld. AR of the assessee submitted that the order passed by the AO as well as CIT(A) is unsustainable both on facts and law. The Ld. AR submitted that it is a case where the AO and CIT(A) has not applied their minds to the facts of the case and has gone by the impression that the share capital raised by the assessee is bogus and are accommodation entries without appreciating the facts that the share capital raised by the assessee is from its group/ Associate Companies and money has not come from any outside companies. In this regard the Ld. AR took us through the assessment order where the assessing officer has quoted the statements of the various employees recorded during the search, on the basis of which the Assessing Officer has drawn adverse inference against the assessee company. It was further contended that as per these statements, the employees, who happen to be directors of various group companies, have stated that they do not know anything about those companies but the fact remains that these are group/ associate companies and the money in these group/ associate companies is not that of the employees. It is not the case where the assessee company is contending that these companies are not group/associate companies and as such it is not in a position to explain the transactions entered into by these companies. The assessee company all along has contended that these are group/associate companies and the entire shareholding in these group companies belongs to the group/associate and no money has been subscribed by any of the employees or the directors whose statement has been used against the assessee. It was a structure of the group and the entire money and the share capital has been routed within the group/associate from one company to another company and as such it cannot be said that the share capital raised by it represents unaccounted money. It was contended by the Ld. AR that there is no quarrel with the proposition that under section 68, the onus is upon the assessee to explain the identity and the source of the money received by it. In the present case the assessee has led sufficient and credible evidences not only to prove the identity and the source but also source of source and how the same money has re-routed from one company to another company and money is not shown to have come from outsiders. There is no cash deposit. The money has moved from one account of a company to other account of another company and from there it has moved to account of another company and from there it has come back to the original company. All these transactions are duly documented and backed by bank statements and accounts of each of the company. There is a complete trail and full verification. Hence, the conditions of section 68 stand fully satisfied. The ld. authorities below have ignored and have failed to appreciate the facts of the case and that is why they have confirmed the additions by applying case laws which are entirely on different facts.

4.1. It was next contended as to the inspector report dated 12.12.2017 relied upon by the AO, that these companies stood merged before 12.12.2017, the day when the inspector made a visit. Further, the inspector report simply states that on local enquiries, it was gathered that the caretaker/security guard who is normally available on this address is not coming for past few days and hence, AO was not justified in drawing adverse inference against the assessee on the basis of this report. This report in fact confirms that there is a caretaker which is normally available but was not available on the day when inspector visited the spot.

4.2. It was further contended that it is not a case of accommodation entries as is commonly alleged where an entry operator provides cheque in lieu of the cash and hence the ultimate source of money in such case is the cash deposited in the bank by the persons who do not have any credit worthiness and any explanation about the money deposited in the bank. In the present case, the assessee has led credible evidences to the ultimate source of money to demonstrate that it is the money within the group and no unaccounted money or cash has come in the form of share capital. The Ld. AR during the course of the hearing tried to justify complete trail of the money which has come to it as share capital from the group companies and tried to substantiate the same with the bank statements of each of the group companies. It was further contended that there is no adverse statement by anyone or so called entry operators that there is any exchange of cash in lieu of cheque.

4.3. It was next contended that the facts of the present case are entirely different and hence the various case laws referred and relied upon by the AO and the CIT(A) are not applicable as in those cases the share capital had come from outside sources. These persons were either not available and have even confessed of providing accommodation entries in lieu of cash which is not the case here.

4.4. The Ld. AR further submitted that in this case search has taken place on 10.12.2015. On this date, the assessment for the year under consideration stood completed and hence, has not abated. Since, the assessment has not abated no addition can be made in the absence of any incriminating material being found during the search. As per the assessment order, it is evident that no incriminating material was found during the search. The statement recorded cannot be considered as incriminating material in the facts of the case. Accordingly, the additions made by the Assessing Officer and sustained by ld. CIT(A) are not legally tenable on this score too.

5. On the other hand, the Ld. DR supported the orders passed by the authorities below and submitted that during the course of the search statement of various employees/directors of the companies were recorded. In these statements there is a categorical confession that none of the directors knew anything about the companies in which they were directors. The Ld. DR took us through the statement of various such employees as well as the statement of Mr. Vikas Aggarwal, the main person of the group company to support the orders passed by the authorities below. It was further submitted that this group has made a web of companies and it is difficult to decipher the source of the money. The Ld. DR also filed a written synopsis summarizing the specific facts involved in these appeals as under :

“It is humbly submitted that the following submissions, summarizing the specific facts involved in all the above stated cases may kindly be considered. A search & seizure operation u/s 132 of the Income Tax Act, 1961 was carried out in Asian Colour Coated Ispat Limited Group of cases and other group concerns/individuals on 10-12-2015. The Asian Colour Coated Ispat Ltd. (ACCIL) group is owned and controlled by Sh. Pradeep Aggarwal, Chairman and Sh. Vikas Aggarwal, Vice Chairman. The stated business of the group is manufacturing and sale of colour steel sheets, galvanized steel coil, cold rolled steel etc. and hospitality. 2) During the course of search & seizure action, it was found that there are large number of companies, controlled and managed by the same management but have no apparent business and neither do they exist at they given registered addresses. Many of such companies have directors from the family of ACCIL promoters and employee of ACCIL group. It was a so found that such companies were registered at the addresses of the Chartered Accountants of ACCIL group companies, the addresses of the employees of such companies, bogus addresses which do not really exist, as well as at the registered addresses of ACCIL group companies. 3) The following characteristics, among others, of companies promoted by the Directors of ACCIL Group were found during the course of search operation. (i). It was found that there are large number of companies, controlled and managed by the same management but have no apparent business and neither do they exist at their given registered addresses. Many of such companies have directors from the family of ACCIL promoters and employees of ACCIL group. (ii). It was also found that such companies were registered at the addresses of the Chartered Accountants of ACCIL group companies, the addresses of the employees of such companies, bogus addresses which do not really exist, as well as at the registered addresses of ACCIL group companies. (iii). Most of these addresses have been found nonexistent. A few addresses which could were located are one or two room rented accommodation and a security guard is deputed there to receive the DAK. No fixed assets, books of accounts, working employees of these shell companies were found. (iv). Share certificates of these companies were pot found at the registered office address given by them. (v). Large capital/share application money/premium/unsecured loans received in these companies .

(vi). In many cases, the companies were found to be non-existent at their registered addresses. There were no books of accounts maintained at these addresses. There were no employees working there. There were no business activities of the companies at their addresses.

4)The above facts found during the search operation has also been found consistent with the statements of various persons (Copies of statements are made part of the paperbook) who have been made directors to many of these non- functional companies. Mr. Vikas Aggarwal, key person of the ACCIL group, has been given multiple opportunities, initially by the investigation wing and later by the undersigned during the assessment proceedings, to confront these persons. He has not exercised this opportunity. This fact has been brought by Ld. CIT(A) also in his orders which is as follows:-

The appellant challenges sufficient opportunity was not granted. I note that Sh. Vikas Aggarwal was shown/given to read statements of various persons. Further, Sh. Vikas Aggarwal specifically chose not to confront these persons (inspite of being given specific opportunity). Reply of the assessee to question 17 in the statements dated 27.01.2016 is Q.17 I have confronted the statements of various persons recorded in the course of search and seizure operation u/s 132 of the Income Tax Act, 1961 in ACCIL Group You are given opportunity to confront these persons personally. Do you want to avail this opportunity and confront these persons.

Answer 17 I decline opportunity to confront these persons. I don’t want to confront them in person.

5) the basis of assessment under section 153A has been the findings during the search operation which includes the statements recorded under oath of various persons who have been made directors in these companies, and, the fact that the most of these companies (which has been later claimed as ‘investment companies’ by the assessee) have been found absolutely non –functional during search operation at their respective addresses, and the fact that the directors in these ‘investment companies’ have themselves stated under oath about their role as dummy directors in these companies. This finding, collectively considered, are in itself sufficient incriminating material found during the search operation. This incriminating material has been confronted with Mr. Vikas Aggarwal during assessment proceedings to which he could not give any satisfactory reply. These points, inter alia, has been discussed in detail in the point number 8 of assessment orders passed by the undersigned. With regard to the point of incriminating evidence, the Ld. CIT(A) has also concurred with the points made by the AO by clearly bringing the following in his orders which is as below:

In fact, the statements themselves constitute evidence, This evidence in the form of statements (detailing the wrong doing of the appellant), has come forth out of search action u/s 132 of the Act. The evidence as detailed by the AO is sufficient incriminating material.

Evidence can be both documentary as well as oral. Section 3 of the Indian Evidence Act, 187 lays down that evidence means and includes all statements which the court permits or requires to be made before it by witnesses, in relation to maters of the fat under enquiry, and such statements are oral evidence. Documents, including electronic records, produced for the inspection of the courts, are called documentary evidence. I note that the individuals in questions (whose statements have been relied upon and reproduced by the AO in the assessment order), are Directors of the companies/entities controlled by the controlling persons of the ACCIL Group. The companies that have contributed to the share capital/share application/loans etc. are controlled by the main persons in this group. The contributing companies are artificial judicial person. These companies are controlled by the promoters of ACCIL Group. The companies being artificial juridical persons cannot by themselves give statements. The statements have been given by individuals who are again under the control of promoter of ACCIL Group. As such, the statements emanating in search (or as a result of search), are sufficient incriminating material(s) for purposes of passing the aforesaid assessment order.

6) Therefore, in view of the above points, the additions made are on the basis of the evidence found during the search which has further been examined by the AO while giving proper opportunities to the assessee to make submissions as well as to cross-examine the witnesses. Since, the assessee companies has failed to explain the credits in their books in consequence of the search findings, the additions made under section 68 are logical and legal implications of the evidences and material found during the search operation.

It is therefore, humbly submitted that the additions made by the Assessing Officer deserves to be upheld. Detailed arguments/submissions will be made at the time of hearing of the appeal.”

5.1. As to the sustenance of additions even in the absence of any incriminating material, it was submitted by the Ld. DR that from the assessment order of various companies which are in appeals, it is not evident whether these companies have originally filed the return so as to fall in the category of being assessed earlier. In the absence of such evidence the ratio of the judgments in the case of CIT vs. Kabul Chawla 380 ITR 573(Del) will not be applicable.

5.2. The Ld. DR has relied upon the following decisions in support of his aforesaid contentions:

2. Prem Castings (P.) Ltd. vs. CIT [2007] 88 taxmann.com 189 (Allahabad) (copy Enclosed)where Hon’ble Allahabad High Court held that additions u/s 68 warrant being sustained where the identities & creditworthiness of investors in the assessee company are not established by the assessee & are also proved incorrect by the Department’s Assessee Information System. In such circumstances, assessee cannot resist the additions on grounds that it did not have opportunity to cross-examine relevant witnesses. An assessee company cannot hide behind the shell of a corporate entity to feign ignorance regarding the identity of any person who invests in its share capital.

Prem Casting (P.) Ltd. Vs. CIT 2018-TIOL-274-SC-IT (Copy Enclosed) where Hon’ble Supreme Court held as follows:

We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed.

“20.Now, when we go to the order of the Tribunal in the present case, we notice that the Tribunal has merely reproduced the order of the Commissioner of Income Tax (Appeals) and upheld the deletion of the addition. In fact they substantially relied upon and quoted the decision of its co-ordinate Bench in the case of MAF Academy Pvt. Ltd., a decision which has been overturned by the Delhi High Court, vide its judgment in CIT vs. MAF Academy P. Ltd. [2014] 206 DLT 277; [2014] 361 ITR 258 (Delhi). In the impugned order it is accepted that the assessee was unable to produce directors and principal officers of the six shareholder companies and also the fact that as per the information and details collected by the Assessing Officer from the concerned bank, the Assessing Officer has observed that there were genuine concerns about identity, creditworthiness of shareholders as well as genuineness of the transactions.

21.In view of the aforesaid discussion, we fell that the matter requires an order of remit to the Tribunal for fresh adjudication keeping in view the aforesaid case law.”

Navodaya Castle Pvt. Ltd. Vs. CIT (2015-TIOL-314-SC-IT)(Copy Enclosed) SLP of assessee dismissed by Hon’ble Supreme Court.

Konark Structural Engineering (P.) Ltd. Vs. DCIT[2018] 90 taxmann.com 56 (Bombay) (Copy Enclosed) where Hon’ble Bombay High Court held that where assessee-company received certain amount as share capital from various shareholders, in view of fact that summons served to shareholders under section 131 were unserved with remark that addresses were not available, and, moreover, those shareholders were first time assessees and were not earning enough income to make deposits in question, impugned addition made by AO under section 68 was to be confirmed.

6. Pratham Telecom India Pvt Ltd. Vs. DCIT (2018-TIOL-1983-HC-MUM-IT)(Copy Enclosed) where Hon’ble Bombay High Court held that mere production of PAN numbers & bank statements is sufficient enough to discharge the burden on taxpayer to escape the realms of Section 68.

10. CIT Vs. Nova Promoters &Finlease (P) Ltd. (18 taxmann.com 217, 206 Taxman 207, 342 ITR 169, 252 CTR 187) (Copy Enclosed) where Hon’ble Delhi High Court held that amount received by assessee from accommodation entry provides in garb of share application money, was to be added to its taxable income under section68.It was held as follows:- “41. In the case before us, not only did not material before the Assessing Officer show the link between the entry providers and the assessee-company, but the Assessing Officer had also provided the statements of Mukesh Gupta and RajanJassal to the assessee in compliance with the rules of natural justice. Out of the 22 companies whose names figured in the information given by them to the investigation wing, 15 companies had provided the so-called “share subscription monies” to the assessee. There was thus specific involvement of the assessee- company in the modus operandi followed by Mukesh Gupta and RajanJassal. Thus, on crucial factual aspects the present case stands on a completely different footing from the case of Oasis Hospitalities (P.) Ltd. (supra).

11. CIT Vs. Ultra Modern Exports (P.) Ltd. (40 taxmann.com 458, 220 Taxman 165)(Copy Enclosed)

where Hon’ble Delhi High Court that where in order to ascertain genuineness of assessee’s claim relating to receipt of share application money, Assessing Officer sent notices to share applicants which returned unserved, however, assessee still managed to secure documents such as their income tax returns as well as bank account particulars, in such circumstances, Assessing Officer was justified in drawing adverse inference and adding amount in question to assessee’s taxable income under section 68. It was held as follows:

“9.As noticed previously, the CIT(A) was of the opinion that the assessee had discharged the basic onus which was cast upon it after considering the ruling in Lovely Exports (P.) Ltd.’s case (supra). The material and the records in this case show that notice issued to the 5 of the share applicant’s were returned unserved. The particulars of returns made available by the assessee and taken into consideration in paragraph 3.4 by the AO in this case would show that the said parties/applicants had disclosed very meager income. The AO also noticed that before issuing cheques to the assessee, huge amounts were transferred in the accounts of said share applicants. This discussion itself would reveal that even though the share applicants could not be accessed through notices, the assessee was in a position to obtain documents from them. While there can be no doubt that in Lovely Exports (P) Ltd. (supra), the Court indicated the rule of “shifting onus” i.e. the responsibility of the Revenue to prove that Section 68 could be invoked once the basic burden stood discharged by furnishing relevant and material particulars, at the same time, that judgment cannot be said to limit the inference that can be logically and legitimately drawn by the Revenue in the natural course of assessment proceedings. The information that assessee furnishes would have to be credible and at the same time verifiable. In this case, 5 share applicants could not be served as the notices were returned unserved. In the backdrop of this circumstances, the assessee’s ability to secure documents such as income tax returns of the share applicants as well as bank account particulars would itself give rise to a circumstances which the AO in this case proceeded to draw inferences from. Having regard to the totality of the facts, i.e., that the assessee commenced its business and immediately sought to infuse share capital at a premium ranging between Rs.90-190 per share and was able to garner a colossal amount of Rs.4.34 crores, this Court is of the opinion that the CIT(Appeals) and the ITAT fell into error in holding that AO could not have added back the said amount under Section 68. The question of law consequently is answered in favour of the Revenue and against the assessee.”

12. CIT Vs. Frostair (P.) Ltd. (26 taxmann.com 11, 210 Taxman 221) (Copy Enclosed) where Hon’ble Delhi High Court held that where details furnished by assessee about share applicants were incorrect, addition under section 68 was proper. It was held as follows:

217 (Delhi) it is evident that the AO took into account- if we may say so, the exhaustive detail after a painstaking examination of the records after two or three layers of scrutiny- all the material and held that the claim that the amounts claimed to be received on account of share applications were not based on genuine transactions. The CIT(A) upheld that order, after calling for a remand report.In these circumstances, the conclusion of the Tribunal, that the assessee had discharged its onus, appears to be based on a superficial understanding of the law, and an uninformed one about the overall facts and circumstances of the case.

13. In view of the above reasons, the questions of law in these appeals are answered in favour of the revenue. The orders of the Assessing Officer are restored. The appeals are to succeed and are therefore allowed.

13. CIT Vs. NR Portfolio Pvt.Ltd. [2014] 42 taxmann.com 339 (Delhi)/[2014] 222 Taxman 157 (Delhi)(MAG)/[2014] 264 CTR 258 (Delhi) (Copy Enclosed)

Where Hon’ble Delhi High Court held that if AO doubts the documents produced by assessee, the onus shifts on assessee to further substantiate the facts or produce the share applicant in proceeding. It was held as follows:-

“30. What we perceive and regard as correct position of law is that the court or tribunal should be convinced about the identity, creditworthiness and genuineness of the transaction. The onus to prove the three factum is on the assessee as the facts are within the assessee’s knowledge. Mere production of incorporation details, PAN Nos. or the fact that third persons or company had filed income tax details in case of a private limited company may not be sufficient when surrounding the attending facts predicate a cover up. These facts indicate and reflect proper paper work or documentation but genuineness, creditworthiness, identity are deeper and obtrusive. Companies no doubt are artificial or juristic persons but they are soulless and are dependent upon the individuals behind them who run and manage the said companies. It is the persons behind the company who take the decisions, controls and managed them.”

15. CIT Vs. Focus Exports (P.) Ltd. (51 taxmann.com 46 (Delhi)/[2015] 228 Taxman 88) (Copy Enclosed) where Hon’ble Delhi High Court held that where in respect of share application money, assessee failed to provide complete address and PAN of certain share applicants whereas in case of some of share applicants, there were transactions of deposits and immediate withdrawals of money from bank, impugned addition made under section 68 was to be confirmed. 10.PCIT Vs. Bikram Singh [2017] 85 taxmann.com 104 (Delhi)/[2017] 250 Taxman 273 (Delhi)/[2017] 399 ITR 407 (Delhi) (Copy Enclosed) Where Hon’ble Delhi High Court held that even if a transaction of loan is made through cheque, it cannot be presumed to be genuine in the absence of any agreement, security and interest payment. Mere submission of PAN Card of creditor does not establish the authenticity of a huge loan transaction particularly when the ITR does not inspire such confidence. Mere submission of ID proof and the fact that the loan transaction were through the banking channel, does not establish the genuineness of transaction. Loan entries are generally masked to pump in black money into banking channels and such practices continue to plague India economy. 11 Rick Lunsford Trade & Investment Ltd. Vs. CIT [2016] 385 ITR 399 (Cal) (Copy Enclosed) The assessee did not produce books of account or bank accounts or shareholders register. Eight out of fifty six persons from shareholder’s list provided by assessee denied subscription. Remaining notices returned with endorsement “not known”. Hon’ble Calcutta High Court held that unexplained share application money was rightly treated as assessee’s income.

12. Rick Lunsford Trade & Investment Ltd. Vs. CIT [2016- TIOL-207-SC-IT] (Supreme Court) (Copy Enclosed) where Hon’ble Supreme Court dismissed SLP upholding that it is open to the Revenue Department to make addition on account of alleged share capital u/s 68, where the assessee company has failed to show genuineness of its shareholders.”

7. Grounds Nos.1 & 14 are general in nature and need no specific adjudication. Grounds Nos. 2 to 5 & 7 are not pressed and are dismissed as such.

8. Grounds Nos. 8 to 13 are on the issue of addition of Rs. 46,75,95,000/- on account of the share capital. The assessing officer in the assessment order has held that the share capital received by the assessee company is unaccounted income and the assessee has failed to discharge its onus under section 68 of the Act. The CIT(A) has confirmed the finding of the AO. As against this the contention of the assessee is that the share capital received by it is not the unaccounted income but is fully accounted money and routed through the group companies. It is the contention of the assessee company that it has led all the evidences to discharge its onus under section 68 of the Act. Thus, it is important to go through the details and examine the source of the money with the supporting evidence, which are placed by the assessee before us in the tabulated form, which is as under :

ACCIL CORPORATION LTD. A.Y. 2012-13

Reconciliation of Shares Capital/Share Premium received during the year as on 31.03.2012 S. Particular No Of Date of Total Date of Amount Source Source N s/Name of Shares Allotment Amount Receipt O Entity Allotted

Party name Date Amount Party Date of Amount of name Receipt Recei pt Details of Addition during the year 2011- 12 as under:- 1 Ankit 31/12/20 02/08/2011 Nirvana 02/08 ACCIL 01/08/20 Infoweb 110,000 11 16,500,000 7,500,000 Lifestyle /2011 7,600,000 Corpo 11 45,000,000 private pvt Ltd ration Limited Limite (Now d Merged 17/11/2011 Studio 90 14/11 with TTJ 4,000,000 Associates /2011 7,500,000 Impex 17/11/2011 Diva Interior 15/11 Private 5,000,000 Designs /2011 5,500,000 Limited)

2 Hermes 31/12/20 02/08/2011 Nirvana 02/08 ACCIL 01/08/20 Education 46,500 11 6,975,000 7,000,000 Lifestyle pvt /2011 7,100,000 Corpo 11 45,000,000 Solutions Ltd ration Private Limite Limited d 3 Home 31/12/20 17/11/2011 Artys 17/11 Asian 15/11/20 Coziness 96,000 11 14,400,000 4,000,000 Infrastructure /2011 5,000,000 Colour 11 7,000,000 Resorts & Pvt Ltd Coated 17/11/2011 Holidays Ispat 7,000,000 6,000,000 16,000,000 Private Limite Limited d (Now 18/02/20 05/01/2012 ACCIL 04/01 Merged 12 3,500,000 Hospitality Ltd /2012 3,500,000 with TTJ Impex Private Limited) 4 Home 31/12/20 01/09/2010 Artys 01/09 Asian 31/08/20 Coziness 23,000 11 3,450,000 3,500,000 Infrastructure /2010 3,500,000 Colour 10 17,073,000 Tours & Pvt Ltd Coated Travels Ispat Private Limite Limited d (Now Merged with Locus Infrastruct ure Private Limited) 5 Inventive 31/12/20 17/11/2011 Artys 17/11 Asian 16/11/20 Bio Energy 80,000 11 12,000,000 6,000,000 Infrastructure /2011 6,500,000 Colour 11 Solutions Pvt Ltd Coated 18/11/2011 Private Ispat 6,000,000 5,500,000 Limited Limite (Now d Merged with TTJ Impex Private Limited) 6 Locus 31/12/20 10/08/2010 LogasImpexPvt 06/08 Karan 05/08/20 Infrastruct 294,500 11 44,175,000 39,000,00 Ltd /2010 20,000,000 Overs 10 4,000,000 ure Private 0 eas Limited Ajanta 05/08/20 Trader 10 3,200,000 s Shree 06/08/20 Krishn 10 4,650,000 a Trader s Shree Krishn 3,350,000 a Trader s Balaji Invest 4,400,000 ments Coral ImpexPvt 09/08 Shree 06/08/20 Ltd /2010 9,900,000 Balaji 10 7,000,000 Enterp rises

Shree 06/08/20 Krishn 10 2,860,000 a Trader s Jingle TTJ 18/05/20 Consultancy 8,400,000 Impex 10 5,000,000 Pvt Ltd Privat e Ltd Karan 05/08/20 Overs 10 3,400,000 eas Morgan Karan 09/08/20 TradexPvt Ltd 700,000 Overs 10 7,900,000 eas 20/06/2011 Shree Gopal 20/06 5,200,000 Enterprises /2011 1,900,000

3,300,000 7 Maharaja 31/12/20 10/08/2010 Morgan 06/08 ATJ 11/05/20 Infratech 392,000 11 58,800,000 44,000,00 TradexPvt Ltd /2010 20,000,000 Impex 10 10,000,000 Private 0 Privat Limited e (Now Limite Merged d with Locus Karan 05/08/20 Infrastruct Overs 10 3,500,000 ure Private eas Limited) Balaji 06/08/20 Invest 10 3,300,000 ments Om 06/08/20 Tradin 10 3,660,000 g Compa ny 09/08 Om 09/08/20 /2010 23,850,000 Tradin 10 7,496,000 g Compa ny Shree Krishn 7,154,000 a Trader s Karan Overs 7,900,000 eas LogasImpexPvt 09/08 Ltd /2010 50,000 10/08/2010 Shree Gopal 10/08 8,500,000 Enterprises /2010 8,500,000 20/06/2011 Shree Gopal 20/06 6,300,000 Enterprises /2011 3,100,000 20/06 /2011 3,200,000 8 NityaInfrat 31/12/20 01/10/2010 Shree Gopal 01/10 ech Private 621,800 11 93,270,000 3,000,000 Enterprises /2010 8,450,000 Limited 02/11/2010 Olive Sales Pvt 02/11 (Now 1,000,000 Ltd /2010 1,000,000 Merged with 20/11/2010 Olive Sales Pvt 02/11 VatsalInfra 2,000,000 Ltd /2010 2,000,000 projects Private 23/12/2010 Olive Sales Pvt 23/12 Limited) 200,000 Ltd /2010 200,000 14/03/2011 Beta Metals & 14/03 Asian 12/03/20 200,000 alloy Pvt Ltd /2011 200,000 Colour 11 5,000,000 Coated Ispat Limite d 13/06/2011 Olive Sales Pvt 13/06 3,500,000 Ltd /2011 3,500,000 20/06/2011 Olive Sales Pvt 20/06 2,250,000 Ltd /2011 2,250,000 21/06/2011 Olive Sales Pvt 21/06 650,000 Ltd /2011 750,000 19/09/2011 Beta Metals & 19/09 Asian 17/09/20 5,000,000 alloy Pvt Ltd /2011 4,500,000 Colour 11 16,000,000 Coated 19/09/2011 Ispat 6,000,000 6,500,000 Limite d 27/09/2011 Vardhman 24/09 8,000,000 Trading /2011 2,000,000 Company Olive Sales Pvt 27/09 Ltd /2011 5,900,000 27/09/2011 Ambey Traders 23/09 7,000,000 /2011 1,200,000 Rahul Garg 24/09 /2011 837,500 Beta Metals & 27/09 Asian 26/09/20 alloy Pvt Ltd /2011 5,100,000 Colour 11 15,075,000 Coated Ispat Limite d 17/11/2011 Olive Sales Pvt 17/11 6,500,000 Ltd /2011 6,500,000 17/11/2011 Beta Metals & Asian 16/11/20 7,000,000 alloy Pvt Ltd 7,000,000 Colour 11 15,000,000 Coated 17/11/2011 Beta Metals & Ispat 8,000,000 alloy Pvt Ltd 8,000,000 Limite d 17/11/2011 Olive Sales Pvt 7,500,000 Ltd 7,500,000 21/11/2011 BDPL 18/11 8,000,000 Investment Pvt /2011 3,500,000 Ltd Olive Sales Pvt 21/11 Ltd /2011 4,500,000

31/03/20 09/03/2012 VatsalInfraproj 09/03 ACCIL 09/03/20 12 5,500,000 ectsPvt Ltd /2012 6,000,000 Corpo 12 10,000,000 ration 09/03/2012 Limite 4,500,000 4,000,000 d 14/03/2012 Benue Sales Pvt 14/03 Deco 14/03/20 7,500,000 Ltd /2012 7,500,000 Design 12 8,000,000 Soluti ons LLC 9 Oscar 31/12/20 10/08/2010 LogasImpexPvt 09/08 Om Agriculrure 106,600 11 16,000,000 15,990,00 Ltd /2010 9,725,000 Tradin 7,250,000 Private 0 g Limited Compa (Now ny Merged 06/08 Ajanta with Locus /2010 3,200,000 Trader 3,200,000 Infrastruct s ure Private Coral ImpexPvt 06/08 Om 06/08/20 Limited) Ltd /2010 3,000,000 Tradin 10 3,140,000 g Compa ny 1 Proactive 31/12/20 07/02/2011 Bhawani Sales 04/02 0 Telecomm 76,600 11 11,490,000 1,000,000 Corporation /2011 1,000,000 unications 09/03/20 09/03/2012 Havant Sales 09/03 Asian 07/03/20 Private 12 5,500,000 Pvt Ltd /2012 5,500,000 Colour 12 10,000,000 Limited Coated (Now Ispat Merged Limite with Rhone d Associates 13/03/20 13/03/2012 Havant Sales 13/03 Parsha 12/03/20 Private 12 5,000,000 Pvt Ltd /2012 5,000,000 vnath 12 5,000,000 Limited) media Pvt Ltd 1 Ujval 31/12/20 07/02/2011 Bhawani Sales 03/02 1 Networks 100,000 11 15,000,000 1,500,000 Corporation /2011 1,500,000 Private 31/03/20 09/03/2012 Chiba 09/03 Asian 07/03/20 Limited 12 6,000,000 ElectrotechPvt /2012 6,500,000 Colour 12 11,500,000 (Now Ltd Coated Merged Ispat with Rhone Limite Associates d Private 13/03/2012 13/03 Parsha 12/03/20 Limited) 5,000,000 /2012 5,000,000 vnath 12 5,000,000 media Pvt Ltd 15/03/2012 14/03 Deco 14/03/20 2,500,000 /2012 8,000,000 Design 12 8,500,000 Soluti ons LLC 1 Viable 31/12/20 10/08/2010 Jingle 06/08 Balaji 05/08/20 3 Analytical 497,000 11 74,550,000 47,500,00 Consultancy /2010 3,800,000 Invest 10 3,800,000 Technology 0 Pvt Ltd ments Private Morgan Bhagir 05/08/20 Limited TradexPvt Ltd 3,700,000 ath 10 3,700,000 (Now Tradin Merged g with Locus Compa Infrastruct ny ure Private Coral ImpexPvt Asian 31/03/20 Limited) Ltd 20,000,000 Colour 10 10,000,000 Coated Ispat Limite d Beta 18/05/20 Metals 10 5,500,000 & alloy Pvt Ltd TTJ Impex 4,500,000 Privat e Ltd Shree 06/08/20 Ambe 10 7,900,000 y Portfol ios HD 07/05/20 Realto 10 1,648,315 rs Pvt Ltd Jingle Bhagir 05/08/20 Consultancy 20,000,000 ath 10 2,000,000 Pvt Ltd Tradin g Compa ny Shree 06/08/20 Ambe 10 7,000,000 y Portfol ios Ajanta Trader 7,000,000 s Ajanta Trader 4,000,000 s 10/08/2010 LogasImpexPvt 09/08 Shree 09/08/20 21,500,00 Ltd /2010 21,850,000 Krishn 10 7,154,000 0 a Trader s Om Tradin 7,196,000 g Compa ny Shree Ambe 7,700,000 y Portfol ios 20/06/2011 Shree Gopal 20/06 5,600,000 Enterprises /2011 2,100,000

3,500,000 1 SanchiInfra 18/02/20 05/01/2012 Havant Sales 05/01 Asian 04/01/20 4 tech 90,000 12 13,500,000 4,000,000 Pvt Ltd /2012 3,300,000 Colour 12 10,000,000 Private 05/01/2012 Havant Sales 05/01 Coated Limited 6,000,000 Pvt Ltd /2012 1,500,000 Ispat (Now Limite Merged d with Rhone Benue Sales Pvt 05/01 Asian 04/01/20 Associates Ltd /2012 5,000,000 Colour 12 9,500,000 Private Coated 06/01/2012 Benue Sales Pvt 06/01 Limited) Ispat 3,500,000 Ltd /2012 4,500,000 Limite d 1 Regal 31/03/20 01/03/2012 Sunrays 01/03 5 Tradelink 400,000 12 60,000,000 12,500,00 Properties & /2012 14,500,000 Private 0 Investment Limited Pvt Ltd 02/03/2012 Sacred Heart 29/02 37,500,00 Investment /2012 25,000,000 0 co Pvt Ltd Constructive 29/02 Finance Pvt Ltd /2012 11,000,000 03/03/2012 Apollo Finance 02/03 10,000,00 Ltd /2012 20,000,000 0 1 ATJ Impex 28/02/20 15/02/2012 Havant Sales 15/02 Asian 14/02/20 6 Private 183,300 12 27,495,000 9,000,000 Pvt Ltd /2012 7,000,000 Colour 12 16,450,000 Limited Coated Havant Sales (Now Ispat 9,500,000 Pvt Ltd 7,500,000 Merged Limite with TTJ d Impex Benue Sales Pvt Asian 14/02/20 Private Ltd 7,000,000 Colour 12 13,550,000 Limited) Coated Ispat 9,000,000 6,500,000 Limite d Total 3,117,3 467,605,0 467,890, 00 00 000

9. As per the above chart the share allotted during the year of Rs.46,76,05,000/- as against addition of Rs.46,75,95,000/- made by the Assessing Officer. The difference of Rs.10,000/- is on account of the totaling error. These shares have been allotted to 16 companies as per the above chart. During the course of the hearing with the assistance of the Ld. AR & DR, we have tried to verify the trail of the transactions for all these 16 shareholder companies with the relevant documents in support thereof. After verification, the contention of the Ld. AR seems to be acceptable that the money have been routed within the group/associate companies. Each of the transaction may be verified. It is a case where one company has advanced money to another company which in turn has advanced money to another company and such another company has advanced money to the company where the money was originated. Thus, it is a circulation of the money within the various entities where complete trail right from origin till the end is available with the assessee. All these transactions are verifiable from the bank statements of the respective companies. Thus, the contention of the Ld. AR that the money received by it is not any unaccounted money seems to be justified. The Ld. DR also could not point out any error or flaw in the submission advanced by the Ld. AR explaining step by step the movement of the money from one entity to another entity. All are transfer entries through bank accounts and there is no cash deposit as stated by the ld. AR on the basis of evidences produced before us. It has been the contention of the assessee company that all these transactions are within the group/associate company. This fact has been taken note of by the Assessing Officer also in para 6.4.2 of the assessment order where he has quoted the reply dated 05.12.2017 as under:

It is worth mention that Mr. Vikas Aggarwal & Mr. Pradeep Aggarwal and their family members are the directors of the amalgamated/Investment Company and the entire amount of these companies have made investment in their group of companies. The same facts have been stated before your good self by Mr. Vikas Aggarwal while recording statement under section 131 of the income tax Act.

Despite, taking note of the above contention of the assessee, the Assessing Officer instead of examining the contention of the assessee has held in para 8.1 of his order that there has been a careful planning of routing unaccounted money to the main companies of the ACCIL group by creating a web of companies and executing the requisite paper work. This observation of the assessing officer that it is routing of unaccounted money is factually incorrect. It is in fact the accounted money which has been routed from one company to another company. The Ld. DR could not show any credit which represents unaccounted money as alleged by the Assessing Officer in the assessment order. From the above explanation and the facts of the assessee on record, it is clear that money has not come from outside the group/associate companies. It is the money which is being re-routed within the group/associate companies.

12. Adverting to the various case laws relied upon by the Ld. DR, we are of the view that these case laws are on different facts. In all these cases, the share capital was received from the outsiders. In many of these cases there was allegation of accommodation entry on the basis of the statement of the alleged entry operator having issued cheque in lieu of cash. In many of these cases, the information provided by the assessee was found to be incorrect. In the present case, there is no such statement or involvement of any entry operator. As against this, in the present case the assessee has provided complete trail and source of money. All these companies are group/associate companies, where the money have been routed and hence the source of the money is clearly identifiable. Thus, it cannot be said that assessee has not discharged its onus under section 68 of the Act.

13. During the course of the assessment proceedings, the assessee company has submitted complete details about the share capital received by it. The assessee company also submitted the confirmation and ITR of each of these creditors. The AO thereafter has not carried out any investigation or verification. The AO has not pointed out any error or mistake in the documents submitted by the assessee. There is no adverse observation about the evidences submitted by the assessee in support of its contention. In fact in the assessment order there is no discussion of the document and evidences submitted by the assessee. Simply the total figure has been added by the Assessing Officer. The ld. CIT(A) has also confirmed the addition without even considering the facts and contention of the assessee. The CIT(A) has totally ignored the facts and in a mechanical way confirmed the order passed by the Assessing Officer. The assessee having submitted the details and explanation with evidences in support thereof, it was incumbent upon the Assessing Officer to verify the same before forming any adverse view against the assessee. Instead of examining the facts and the explanation, the AO has in an arbitrary manner made the addition.

14. The ld. AR before us, though has tried to explain the entire trail and the source of the share capital, and has argued for deletion of the addition, however, taking into consideration the entire facts, we are of the view that in the interest of justice it will be appropriate to restore the matter back to the file of Assessing Officer for carrying out proper verification at his end. Accordingly, we remit this issue to the Assessing Officer to verify the trail of the money received by the assessee by way of share capital with the direction to make the assessment order afresh on this issue after making proper verification regarding the trail of the money received by the assessee by way of speaking order in accordance with law. In case, the trail of money, as explained by assessee, is found verifiable from the evidences furnished by the assessee, the contentions of the assessee shall be considered to have met the ingredients of section 68 of the Act. Accordingly, grounds nos. 8 to 13 deserve to be allowed for statistical purposes.

Order pronounced in the open court on 28 Feb. 2019.