DCIT CORPORATE CIRCLE 4(2), CHENNAI vs. KHAZANCHI JEWELLERS PVT LTD., CHENNAI

2.4 The ld. CIT(A) erred in holding that the presumptions made by the AO for rejecting the books of accounts are not strong in merits.

2.5The ld.CIT(A) failed to note that omission to furnish details of materials sold in the sales bills is a serious failure, as without the quantities, the sales value can neither be established nor corroborated. Such invoices are not dependable pieces of evidence, as they are incomplete and misleading. Therefore the AO had no option but to reject the books as unreliable, since the quantities underlying the sales value are not verifiable.

2.6The ld.CIT(A) erred in holding that suppression of gross profit to the extent of Rs 7.20 crores against the turnover of about Rs 31 crores is highly unlikely and not supported by evidence.

2.7 The order of the ld CIT(A) has been vitiated by the erroneous belief that 7.2cr variation in GP is attributed on a turnover of 31CR, whereas the actual turnover is 353.23 Cr. The order of the Ld CIT(A)

ITA No.1030 /2018 :- 3 -: has lost its orientation and is prejudiced by a mistaken notion about the value of GP in relation to the turnover. The order of the Ld CIT(A) as such is erroneous and is inherently biased due to the mistaken notion on the assessee’s turnover and GP.

2.8 The ld.CIT(A) erred in holding that the department cannot make unsubstantiated additions when the Act provides sufficient procedures and tools to unearth evidences and bring concealed incomes for taxation.

2.9 The ld. CIT(A) failed to note that valuation of stock is an integral part of the assessment. Anomalies in valuation have to be explained, and there is no need to for the AD to produce clinching evidence against the assessee to complete an assessment in every case, where closing stock valuation is suspect or questionable.

2.10 The ld.CIT(A) erred in holding that the books and book results have been accepted for all the other years as they are returned and that this arbitrary reworking of gross profit for one year without any basis grossly over-estimating the profit figures cannot be sustained.

2.11 Having regard to the decision of the Hon’ble Supreme Court in the case of M/s British Paints India Ltd (1991)(54 Taxman 499 (SC) wherein it is held that “each year being a self-contained unit, and the taxes of a particular year being payable with reference to the income of that year, the method adopted by the assessee had been found to be such that income not properly be deduced therefrom it is not only the right but the duty of the AD to act in exercise of his statutory power. It is incorrect to say that the officer is bound to accept the system of accounting regularly employed by the assessee, the correctness of which had not been questioned in the past. There is no estoppels in these matters and the officer is not bound by the method followed in the earlier years,” the ld.CIT(A) ought t 0 have upheld the action of the AO.

3. For these and other grounds that may be adduced at the time of hearing, it is prayed that the order of the learned CIT(A) may be set aside and that of the Assessing Officer restored’’.

The Respondent-assessee namely M/s. Khazanchi Jewellers Pvt Ltd is a company incorporated under the provisions of the Companies

ITA No.1030 /2018 :- 4 -:

Act, 1956. It is engaged in the business of manufacturing & trading in gold and silver jewellery. The return of income for the AY 2011-12 was filed disclosing total income of �56,25,840/-. Against the said return of income, the assessment was completed on 28.03.2014 u/s.143(3) of the Income Tax Act, 1961 (in short ‘’the Act’’) at total income of �15,05,49,619/-. After receipt of the assessment order, the assessee preferred an petition before the ld. Principal Commissioner of Income Tax (in short ‘’the ld. PCIT’’) under the provisions of Section 264 of the Act praying that the Assessing Officer was not justified in estimating the book profits without rejecting the books of accounts and making double addition on account of suppression on valuation of closing sock and suppression of gross profits. The ld. PCIT after considering the submissions of the assessee had set aside the assessment order vide order dated 25.03.2015 to the file of the Assessing Officer with direction to redo the assessment after giving proper opportunity of being heard to the assessee. Pursuant to the order of the ld. PCIT, the Assessing Officer passed the assessment order vide order dated 30.03.2016 passed u/s.143(3) r.w.s. 264 of the Act at total income of �7,76,85,214/-.

While doing so, the Assessing Officer made addition on gross 4. profit of �7,20,59,374/- by alleging that Respondent -assessee had resorted to suppression of the value of the closing stock. The ITA No.1030 /2018 :- 5 -:

Assessing Officer had come to the conclusion that Respondent- assessee had resorted to suppression of the valuation of the closing stock by observing that assessee had not bifurcated the weight of the stones and enamel which are embedded in the gold jewellery and therefore held that no rebate is required to be given in the weight of stones and enamel embedded in the gold jewellery. Similarly, the Assessing Officer also rejected the plea for reduction of valuation of gold jewellery in accordance with purity of the gold by observing that assessee has been selling the entire ornaments of gold at the prevailing rate of gold. After making the above observations, the Assessing Officer had proceeded with the estimation of gross profits by holding that value of closing stock was suppressed by the assessee taking note of the fact that value of closing stock of the gold ornaments is only �1,150/- per gram which does not give true picture of the profit earned by the assessee. Therefore, the Assessing Officer had proceeded to estimate the closing stock by adopting average weighted method as against the LIFO method adopted by the Respondent-assessee. Accordingly made an addition of �7,20,59,374/- by alleging suppression of value of closing stock.

Being aggrieved, an appeal was preferred before ld. CIT(A), 5. who vide impugned order allowed the appeal of the assessee by holding that the additions are made by the Assessing Officer on ITA No.1030 /2018 :- 6 -: assumptions and presumptions and without rejecting the books of accounts maintained by the assessee, the Assessing Officer cannot resort to estimation of gross profit and allowed the appeal of the assessee.

Being aggrieved by the order of the CIT(A), the Revenue is 6. in appeal before us in the present appeal. The ld. Sr. Departmental Representative contended that valuation of the closing stock is an integral part of the assessment, each year is a self contained unit and the taxes of the particular year being payable with reference to the income of that year and the method of accounting adopted by the assessee is that such income cannot be preferably deduced from the books of accounts maintained and therefore the Assessing Officer is justified in rejecting the books of accounts and it is further submitted that in the assessment of income in cases of jewelers, can be done by adopting weighted average method which reflects true profits of the business of jewellery and placed heavy reliance on the assessment order.

On the other hand, the ld. Counsel Shri. D. Anand, 7. submitted that it is not for the Assessing Officer to direct the assessee to adopt particular method of accounting. In the absences of any finding as to defects in the books of accounts by the Assessing Officer

ITA No.1030 /2018 :- 7 -: resorting to estimation of gross profits cannot be made. In this regard he placed reliance on the decision of Delhi Bench of the Tribunal in the case of Mehta Constructing Co. vs. ITO, New Delhi in dated 16.10.2015 for the assessment year 2007- 2008.

higher gross profit of �5,71,91,937/- in respect of gold ornaments and silver ornaments of �1,48,67,437/-. Thus the Assessing Officer made an addition of �7,20,59,374/-. It is clear from the working of the Assessing Officer that he had accepted the value of purchases and sales, quantity of purchases and sales. What the Assessing Officer did is he only enhanced the value of the closing stock which resulted in higher gross profit, resultant the difference in value was brought to tax. It is salutary principles of law that stock should be valued at the cost or resaleable value, whichever is lower, the Department is bound by the choice of method regularly employed unless by that method the true profit or gain cannot be arrived at. The choice of method of accounting lies with the assessee but assessee is bound to show that he follows this method of accounting regularly. Reliance in this regard can be placed on the decisions of Hon'ble Supreme Court in the cases of CIT vs. British Paints India Ltd, 188 ITR 44 and United Commercial Bank vs. CIT, 240 ITR 355. It is equally settled principle of law that assessee’s method of accounting cannot be rejected as improper merely because it gave him benefit in certain years or because according to the Assessing Officer another method is preferable. Reliance can be placed on the decision of Hon’ble Andhra Pradesh High Court in the case of CIT vs. Margadarsi Chit Funds (P)

Ltd, 155 ITR 442 and the decision of Hon'ble Supreme Court in the ITA No.1030 /2018 :- 9 -: case of United Commercial Bank (supra), the courts had also laid down that lower rate of gross rate cannot be a reason to reject method of accounting adopted by the assessee. Reliance can be placed on the decision of Hon’ble Bombay High Court in the case of R.B. Bansilal Abirchand Spg. Wvg Mills vs. CIT, (1970) 75 ITR 260 and the decision of Hon’ble Gauhati High Court in the case of Aluminium Industries (P) Ltd vs. CIT, (1995) 80 Taxman 184.

Applying the legal principles to the facts of the present case, 9. the Assessing Officer had not pointed out any defects in the method of accounting followed by the assessee nor disputed the quantity of purchases and sales. The Assessing Officer only estimated the gross profit by adopting weighted average cost method of the stock only because the profits shown or the value of the closing stock is less. As a part of exercise to arrive at the value of the closing stock, assessee can adopt any of the following method. (i) LIFO (ii) FIFO and (iii)

Weighted average cost method. It is normal practice in the business of trading in jewellery to follow LIFO method wherein last bought items were sold first, which results in the value of goods lying closing the stock was shown much less than the prevailing market value. This would enable the assessee to keep accumulating the old jewellery and enable the assessee not to pay tax on appreciated value of the gold , which is permissible under law. Having regard to the ITA No.1030 /2018 :- 10 -: ratio decision laid down by Hon'ble Supreme Court in the case of United Commercial Bank (supra), the Assessing Officer is bound to accept this method of accounting preferred by the assessee and he cannot impose another method on the assessee, in the absence of any defects in the method of accounting followed by the assessee.

Therefore the addition made by the Assessing Officer cannot be sustained in the eyes of law, viewed from any angle. Thus, we do not find any reason to interfere with the order of the ld. CIT(A).

In the result, the appeal of the Revenue stands dismissed. 10.

Order pronounced on 21st day of August, 2019, at Chennai.