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Income Tax Appellate Tribunal, MUMBAI BENCHES “B”, MUMBAI
Before: SHRI RAJESH KUMAR (AM) & SHRI RAM LAL NEGI (JM)
O R D E R
PER RAM LAL NEGI, JM
This appeal has been filed by the revenue against the order dated 23.04.2015 passed by the Commissioner of Income Tax (Appeals)-44 (for short ‘the CIT(A), Mumbai, for the assessment year 2011-12, whereby the Ld. CIT(A) has partly allowed the appeal filed by the assessee against the assessment order passed u/s 143 (3) of the Income Tax Act, 1961 (for short the ‘Act’).
Brief facts of the case are that the assessee filed its return of income for the assessment year under consideration declaring the total income of Rs. 43,62,980/-. The AO completed the assessment u/s 143 (3) of the Act and determined the total income of the assessee at Rs. 1,13,22,720/- after making addition of Rs. 68,62,793/- towards unaccounted sale, Rs. 37,425/- as unexplained expenditure u/s 69C and Rs. 59,517/- u/s 14A read with rule 8D. The assessee challenged the assessment order before the Ld. CIT (A). The Ld. Assessment Year: 2011-12 CIT (A) after hearing the assessee partly allowed the appeal of the assessee and deleted the addition of Rs. 34,04,120/- made on account of unaccounted sales, deleted the disallowance of Rs. 37,425/- made by the AO as unexplained expenditure u/s 69C and deleted the addition of Rs. 59,517/- made on account of disallowance u/s 14A. The revenue is in appeal against the said order passed by the Ld. CIT (A).
The revenue has challenged the impugned order passed by the Ld. CIT (A) on the following effective grounds:- 1. “On the facts and in the circumstances of the case and in law, the Ld. CIT (A) erred in deleting addition made by the AO on account of unaccounted sales amounting to Rs. 68,62,793/- and thereby overlooked the fact that apparently there is no loss of raw material in manufacturing process employed by the assesse and hence, there is no reason why the production of the finished goods should be lesser than the raw material used by the assessee. 2. On the facts and in the circumstances of the case and in law, the Ld. CIT (A) erred in deleting addition made by the AO on account of unaccounted sales amounting to Rs. 68,62,793/- by not taking note of the fact that the assessee has also not collected and paid any tax on the scrap sales as per the provisions of Section 206C and also the assessee failed to furnish the form No. 27C from all the parties to whom the scrap has been sold. 3. On the facts and in the circumstances of the case and in law, the Ld. CIT (A) erred in deleting addition of unexplained expenditure of Rs. 37,425/- on account of bogus purchases u/s 69C of the I.T.Act. 4. On the facts and in the circumstances of the case and in law, the Ld. CIT (A) erred in relying upon judgment in the case of CIT vs. Nikunj Eximp Enterprises Pvt. Ltd. without appreciating that the facts involved in the appellant’s case are different from the facts of the above case law.” Assessment Year: 2011-12
5. On the facts and in the circumstances of the case and in law, the Ld. CIT (A) erred in not appreciating that the assessee has not produced any cogent evidence to substantiate the fact that it had taken actual delivery of goods purchased from these parties.
6. On the facts and in the circumstances of the case and in law, the Ld. CIT (A) erred in not appreciating the fact that the notices under 133 (6) issued to the parties from whom alleged bills were received were returned undelivered by the postal authorities with the remark ‘ not available at this address’ and the assessee has also failed to produce the parties before the AO. 7. On the facts and in the circumstances of the case and in law, the Ld. CIT (A) erred in deleting the disallowance made by the AO overlooking the statement given by the parties and explicit finding of the investigation carried out by the Sales Tax Department and corroborated by the enquiries of the AO. 8. On the facts and in the circumstances of the case and in law, the Ld. CIT (A) erred in deleting the addition of Rs. 52,627/- as against Rs. 59,517/- made by the AO on account of disallowance of expenditure relating to exempt income u/s 14A of the I.T. Act.”
Ground No. 1 and 2 pertain to addition made by the AO on account of unaccounted sale in respect of scrap. The AO made addition of Rs. 68,62,793/- holding that no scrap was sold by the assessee. In the first appeal the Ld. CIT(A) deleted the addition. The Ld. Departmental Representative (DR) relying on the assessment order submitted that since there was no evidence of sale of scrap, the AO had rightly rejected the claim of the assessee. The assessee had not paid any tax on the scrap sales as per the provisions of section 206C and further failed to furnish the Form No. 27C from the parties to whom the scrap had been sold, the Ld. CIT (A) has wrongly deleted the addition made by the AO. Assessment Year: 2011-12
On the other hand, the Ld. counsel for the assessee submitted that the assessee is a manufacturer of cold rolled formed sections. During the previous year the total item manufactured was 5530.41 metric tons and 216.59 metric tons of scrap was generated which comes to 3.92%. The scrap was sold for Rs. 41,16,383/- to the different parties. Since, the said parties were manufacturers, no TCS was collected u/s 206C except one party M/s Torane Ispat Udyog Pvt. Ltd., which was submitted during the assessment proceedings. The Ld. counsel further submitted that a complete detail of scrap sales showing date, invoice number, customers name, product name, quantity of scrap, value of scrap, excise duty/VAT charge were submitted before the AO. The Ld. counsel further pointed out that in the assessment year 2009-10 and 2010-11, then Ld. Commissioner (Appeals) deleted the addition made by the AO on account of unaccounted sales. The Ld. counsel further pointed out that the ITAT has upheld the findings of the Ld. CIT (A) in assessee’s own case for the AY 2009-10 and 2010-11. Since, the findings of the Ld. CIT (A) in the present case are based on the decision of the ITAT, rendered in the assessee’s own case, there is no merit in the contention of the revenue.
We have heard the rival submissions of the parties and gone through the material on record in the light of the rival contentions of the parties. The Ld. CIT (A) has deleted the addition made by the AO after taking into consideration, the entire evidence on record. The findings of the Ld. CIT (A) read as under:-
I have gone through the facts of the case and I find that the facts of the issue are identical to the issue as dealt by my predecessor in A.Y.2009-10 and 2010-11. Some part of the order of A.Y.2010-11 of my predecessor is reproduced hereunder for easy reference. 5.3. I have considered the stand of the Assessing Officer and the submissions of the appellant. It is also noted that there is no dispute over the generation of scrap at the rate of 2.59 % equivalent Assessment Year: 2011-12 to 124.89 metric tons. As per the appellant's representative, the said quantity was generated as scrap & sold at Ps. 25,02,4281-. which was reflected in the sales. Therefore the question of any addition did not arise. While the Assessing .Officer has assumed that the sale of scrap shown by the appellant was in fact sale of finished goods P5.47,2941- per metric ton, total amounting to Ps.59,06,5481- out of which the sale of scrap shown by the appellant amounting to Ps. 25,02,4281- was reduced & thereafter made the addition of Rs. 34,04,120/- on account of the difference in the value of sale of scrap. On going through the submission and record; it is found that similar type of scrap were generated in earlier years and the sale value have been accepted by the department. The Assessing Officer has not given any reason for taking the value of the scrap sale at the price on Which goods were sold, since the appellant agreed that there is no dispute over quantity of scrap sold which is already appearing in the sales. Therefore, it was argued that there is no reason to make any addition in respect of sale of scrap which is already accounted. The appellant has also submitted that the scrap generated is usual as per norms prescribed by the Director General of Foreign Trade, Standard Input/Output Norms as per Si. No. C692 as notified by DGFT in the handbook (Vol. 2) 2002-07. The relevant portion of item no. C692 of DGFT handbook is reproduced hereunder: - SI No. Export Item Quantity Import Item Qty Allowed 1 Items 1Kg GP 1.050 Kg. Manufactured Sheets/Coils/S out of GP econdary Sheets Assessment Year: 2011-12 On the basis of above it was submitted that, the normal scrap allowed is 5%, while the scrap of the appellant was 2.59%, which is within the limit as mentioned above. It was further submitted that in respect of sale of scrap the appellant is required to maintain proper records in RG 1 which is verified by the Excise Department. Considering all the above facts, more particularly the fact that the sales of scrap have already been accounted by the appellant, the addition made is not justified. Similar issue arose before me in the assessment year 2009-2010 where after careful consideration of the facts, I found that there is no justification for the additions made, following the reasons, stated in the Appeal Order for the assessment year 2009- 2010, 1 therefore delete the addition of Rs.34,04,1201- on account of unaccounted sales. In the result this Ground of Appeal is Allowed.
5. Considering the facts are identical to the earlier two years, I respectfully follow tjw-1ecision taken by my predecessor in the two appeals and allow the ground for this year also.”
We notice that the Ld. CIT (A) has deleted the addition made by the AO on account of unaccounted sales by following the orders of his predecessors passed in the assessee’s own case pertaining to the AY 2009-10 and 2010-11 respectively. As pointed out by the Ld. counsel, the coordinate Bench has upheld the findings of the Ld. CIT (A) in assessee’s case and deleted the similar addition made by the AO. Since, the findings of the Ld. CIT (A) in the present case are in accordance with the decision of the Co-ordinate Bench rendered in the assessee’s own case for the AY 2009-10 aforesaid, we do not find any infirmity in the findings of the Ld. CIT (A) to interfere with. Hence, respectfully following the decision of the coordinate Bench rendered in the assessee’s own case discussed above, we uphold the findings of the Ld. CIT (A) and dismiss this ground of appeal of the revenue. Assessment Year: 2011-12
8. Vide Ground No. 3 to 7 the revenue has challenged the action of the Ld. CIT (A) in deleting the addition of unexplained expenditure amounting to Rs. 37,425/- on account of bogus purchases u/s 69 of the Act. Before us, the Ld. DR submitted that the Ld. CIT (A) has erred in not appreciating the fact that the assessee has failed to produce cogent and convincing evidence to substantiate the purchases in question. The Ld. DR further pointed out that the notices sent u/s 133 (6) to the concerned parties were received back undelivered. Further, the Ld. CIT (A) has overlooked the statement given by the parties during the investigation carried out by the Sales Tax Department while deciding the said issue. Since, the decision of the Ld. CIT (A) is contrary to the evidence on record, the same is liable to be set aside.
9. On the other hand, the Ld. counsel for the assessee submitted that the Ld. CIT (A) has rightly deleted the addition made by the AO by following the decision of his predecessor in assessee’s own case for the AY 2010-11. The Ld. counsel further pointed out that the ITAT has dealt with the identical issue in assessee’s own case for the AY 2010-11. Since, there is no change in the facts of the present case, the issue may be decided in accordance with the decision of the ITAT. 10. We have perused the material on record in the light of the rival submissions of the parties. The Ld. CIT (A) has deleted the addition made by the AO u/s 69C of the Act holding as under:- The A.O. has disallowed a sum of Rs.37,425/- as unexplained expenditure u/s.69C on a/c of purchases made from M/s. Siddhivinayak Steel. The said addition has been made on the basis of information received from the Sales Tax Department, Government of Maharashtra. From the appeal order in the case of the appellant for the A.Y.2010-11, I find that the A.O. had made a similar addition. The appellant has filed a similar reply as filed in the earlier year. There being no difference in the facts and legal position in this regard. I am guided by the decision of Assessment Year: 2011-12 my predecessor and for this year also as for the earlier year the addition is hereby deleted. The ground is allowed.
11. As pointed out by the Ld. counsel, the coordinate Bench has dealt with the identical issue in the assesee’s own case for the AY 2010-11 and after hearing the parties, the Tribunal restricted the addition to 12.5% of the said unexplained expenditure. The findings of the Tribunal read as under:-
4. After hearing both the parties and on perusal of the record, we find that the assessee obtained bogus bills of purchases of capital goods to the tune of Rs. 1,37,875/- which could not be proved before the AO with necessary evidences regarding movement of goods, delivery challan, transportation details and further corroborated by non- service of notice u/s 133(6) of the Act. Finally the AO came to the conclusion that the purchases were bogus and added the same to the total income of the assessee as unexplained expenditure. The ld. CIT (A) deleted the total addition on the basis that the expenditure cannot be treated as unexplained expenditure merely on the basis of the statement of Shri Promod Kumar Singh, Proprietor of M/s Siddhivinayak Steel recorded before the Sales Tax Department. Under the identical facts and circumstances case, we find that the coordinate benches of the Tribunal have been taking a consistent view while making sustaining the part addition ranging from 5% to 12.50% or a reasonable percentage of the bogus purchases depending upon the facts of the case in order to tax the savings which the assessee might have made by purchasing the material from gray market by way nonpayment of VAT and other incidental taxes. Taking the consistent view with the decision of the Co-ordinate Benches of the Tribunal, we are also of the view that 100% addition is not sustainable but only profit on the said purchases could be assessed. We are therefore of the considered view it would be fair and reasonable to make addition at the rate of 12.5% of the said unexplained expenditure. As a result, the appeal of Assessment Year: 2011-12 the department is partly allowed. The AO is directed to make the addition at the rate of 12.5% of such purchases.
Since, there is no material change in the facts of the present case, we respectfully following the findings of the co-ordinate Bench modify the order passed by the Ld. CIT (A) and restrict the addition to 12.5% of the total amount of bogus purchases determined by the AO. Hence, we partly allow this ground of appeal
of the revenue.
13. Vide Ground No. 8, the revenue has challenged the action of the Ld. CIT
(A) in restricting the addition u/s 14A to Rs. 6,750/- as against the disallowance of Rs. 59,517/- made u/s 14A of the Act. The Ld. DR submitted before us that since the AO had computed the disallowance as per the provisions of Income Tax Act and Rules, the Ld. CIT (A) has wrongly restricted the addition to 6,750/- offered by the assessee.
14. On the other hand, the Ld. counsel for the assessee submitted that the Ld. CIT (A) has restricted the addition to Rs. 6,750/- by following the orders of his predecessor pertaining to the AY 2010-11. The Ld. counsel further pointed out that the Tribunal has upheld the findings of the Ld. CIT (A) passed in the assessee’s own case for the AY 2010-11. The Ld. counsel further submitted that since threre is no change of material facts in the present case, the Ld. CIT
(A) has rightly decided the issue in favour of the assessee by restricting the addition to the amount offered by the assessee. 15. We have heard the rival submissions of the parties and also perused the relevant material on record including the order passed by the coordinate Bench in the assessee’s case for the AY 2010-11. The Ld. CIT (A) has decided the issued in question holding as under:-
On this ground also I have gone through the appeal order for AY 2010-11 in the case of the appellant itself and I find that my predecessor has restricted the disallowance to Rs. Assessment Year: 2011-12 24,200/- thereby implying that the payment of interest has not been considered in working of disallowance u/s 14A. For the present year also following the principle adopted by my predecessor in the appellate order for A.Y. 2010-11 is disallowance is directed to be restricted to Rs. 6,750/-. In the result the appeal is partly allowed.
16. We notice that the Ld. CIT (A) has decided the issue in question by following the decision of his predecessor in the assessee’s own case for the AY 2010-11. As pointed out by the Ld. counsel, the coordinate Bench has upheld the decision of the Ld. CIT (A) passed in the assessee’s own case for the AY 2010-11 holding as under:- “12. We have heard the rival contentions and perused the material placed before us. From the records placed before us we observe that the amount challenged by the revenue is Rs. 60,833/- whereas, as a matter of fact the among allowed by the ld. CIT (A) was Rs. 60083/-. We find that the ld.CIT (A) deleted the addition by recording the findings of facts that the assessee’s own funds were far more than the investments made in the securities yielding tax free income. Therefore, the disallowance u/s 14A r.w. Rule 8D(2)(ii) was not called for. Moreover the ld. CIT (A) has taken the support of the decision of CIT V/s Reliance Utilities and Power Ltd. [2009] 313 ITR 340 (Bom) CIT V/s Reliance Utilities and Power Ltd. [2009] 313 ITR 340 (Bom), CIT V/s HDFC Bank Ltd. (2014), 366 ITR 505 (Bom) which affirmed by CIT V/s HDFC Bank Ltd. (2016) 383 ITR 529 (Bom) (SC). In view of the above findings, we find that the order of the ld. FAA does not suffer from any infirmity legal or otherwise and therefore do not require any interference at our end. Accusingly ground raised by the revenue is dismissed.”
Since, the facts and the issue involved in the present case is identical to the facts and the issue involved in the present case and since the order passed by the Ld. CIT (A) is in accordance with the order passed by the coordinate Bench in the assessee’s own case for the AY 2010-11, we do not find any Assessment Year: 2011-12 infirmity in the order of the Ld. CIT (A). Hence, respectfully following the decision of the coordinate Bench, we uphold the findings of the Ld. CIT (A) and dismiss this ground of appeal of the revenue.