Facts
The assessee, Advance Impex Pvt. Ltd., was alleged to have availed unsecured cash loans from Mr. Sant Lal Aggarwal and paid cash interest thereon. Based on an investigation report, the AO made an addition of Rs. 1,81,47,335/- as unexplained expenditure under section 69C for cash interest payment and initiated penalties under sections 271D and 271E for violations of sections 269SS and 269T. The CIT(A) upheld these findings across fourteen appeals.
Held
The tribunal found no material evidence to substantiate the alleged unsecured cash loans or cash interest payment. It noted that Mr. Sant Lal Aggarwal, in his statement, had denied any connection with the assessee. The department also failed to produce any tangible material despite being given time. Consequently, the tribunal deleted the addition under section 69C and reversed the penalties under sections 271D and 271E.
Key Issues
Whether an addition for unexplained expenditure under section 69C and penalties under sections 271D and 271E are justified for alleged unsecured cash loans and interest payments, in the absence of corroborating evidence.
Sections Cited
69C, 269SS, 269T, 271D, 271E, 147, 143(3)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI
Before: Sh. Satbeer Singh Godara & Sh. M. Balaganesh
ORDER
Per Satbeer Singh Godara, Judicial Member:
The instant batch of fourteen appeals pertains to a single assessee herein M/s Advance Impex Pvt. Ltd. All other relevant details thereof stand/hereby tabulated as under: Sl. ITA Nos. A.Y. Appellant Respondent Order passed Proceedings No. against u/s 1. 6523/Del/2018 2008-09 Advance Addl. CIT CIT(A)-1, New 271D Impex Pvt. Delhi Appeal No. Ltd. 43/17-18 Dated 16.08.2018 2. 6524/Del/2018 2009-10 Advance Addl. CIT CIT(A)-1, New 271D Impex Pvt. Delhi Appeal No. Ltd. 44/17-18 dated 16.08.2018 to 6533/Del/2018 2 8487 & 9049/Del/2019 Advance Impex Pvt. Ltd.
3. 6525/Del/2018 2010-11 Advance Addl. CIT CIT(A)-1, New 271D Impex Pvt. Delhi Appeal No. Ltd. 46/17-18 dated 16.08.2018 4. 6526/Del/2018 2011-12 Advance Addl. CIT CIT(A)-1, New 271D Impex Pvt. Delhi Appeal No. Ltd. 49/17-18 dated 16.08.2018 5. 6527/Del/2018 2012-13 Advance Addl. CIT CIT(A)-1, New 271D Impex Pvt. Delhi Appeal No. Ltd. 50/17-18 dated 16.08.2018 6. 6528/Del/2018 2013-14 Advance Addl. CIT CIT(A)-1, New 271D Impex Pvt. Delhi Appeal No. Ltd. 53/17-18 dated 16.08.2018 7. 6529/Del/2018 2009-10 Advance Addl. CIT CIT(A)-1, New 271E Impex Pvt. Delhi Appeal No. Ltd. 45/17-18 dated 16.08.2018 8. 6530/Del/2018 2010-11 Advance Addl. CIT CIT(A)-1, New 271E Impex Pvt. Delhi Appeal No. Ltd. 47/17-18 dated 16.08.2018 9. 6531/Del/2018 2011-12 Advance Addl. CIT CIT(A)-1, New 271E Impex Pvt. Delhi Appeal No. Ltd. 48/17-18 dated 16.08.2018 10 6532/Del/2018 2012-13 Advance Addl. CIT CIT(A)-1, New 271E Impex Pvt. Delhi Appeal No. Ltd. 51/17-18 dated 16.08.2018 11 6533/Del/2018 2013-14 Advance Addl. CIT CIT(A)-1, New 271E Impex Pvt. Delhi Appeal No. Ltd. 52/17-18 dated 16.08.2018 12 8486/Del/2019 2009-10 Advance DCIT CIT(A)-1, New 143(3) Impex Pvt. Delhi Appeal No. r.w.s 147 Ltd. 706/16-17 dated 30.08.2019 13 8487/Del/2019 2010-11 Advance DCIT CIT(A)-1, New 147 r.w.s Impex Pvt. Delhi Appeal No. 144 Ltd. 214/16-17 dated 30.08.2019 14 9049/Del/2019 2011-12 Advance DCIT CIT(A)-1, New 147 r.w.s. Impex Pvt. Delhi Appeal No. 143(3) Ltd. 195/18-19 dated 16.10.2019
Heard both parties at length. Case files perused.
It emerges during the course of hearing that there arises a common inter connected issue in assessee’s all the instant fourteen appeals wherein the learned lower authorities have inter alia held it to have availed unsecured loans in cash from to 6533/Del/2018 3 8487 & 9049/Del/2019 Advance Impex Pvt. Ltd. one Mr. Sant Lal Aggarwal his group concerns and paid interest to the creditor entities in the very mode followed by levy of penalty u/s 271D and 271E of the Act, involving varying sums.
Both the parties are very much ad idem during the course of hearing that the assessee’s appeal for A.Y. 2009-10 involving section 147 r.w.s. 143(3) proceedings could be very well taken as the “lead” case.
It next emerges from a perusal of the Assessing Officer’s corresponding assessment dated 27.12.2016 in this lead case that some cash was seized in Gujarat which resulted in the department’s investigation wing passing information to the assessee’s Assessing Officer that one Sh. Sant Lal Aggarwal had admitted to have advanced cash loans to the assessee; which in turn, also involved the latter’s cash interest repaid as well to the tune of Rs.1,81,47,335/-.
The assessee appears to have out rightly denied any such unsecured cash loans as well as interest payment thereupon before the Assessing Officer which stood rejected in the assessment going by his information coming from the department’s investigation wing. He thus proceeded to assess cash interest payment amounting to Rs.1,81,47,335/- as unexplained expenditure u/s 69C of the Act. He further initiated section 271D and 271E penalties against the assessee as well as on the ground that both his availing cash loan and repayment thereof by the very mode violated the corresponding provisions i.e. section 269SS and 269T of the Act. The CIT(A)’s lower appellate discussion has upheld the assessment findings on all the foregoing issues.
ITA Nos. 6523 to 6533/Del/2018 4 8487 & 9049/Del/2019 Advance Impex Pvt. Ltd. It is in this factual backdrop that the assessee has preferred the instant “lead” quantum appeal for A.Y. 2010-11.
We have given our thoughtful consideration to rival stands wherein the assessee’s case is that there is not even iota of evidence suggesting either unsecured cash loans or repayment thereof which could attract both section 69C addition as well as section 271D and 271E penalties.
The Revenue’s on the other hand strongly contests the assessee’s arguments on the ground that Sh. Sant Lal Aggarwal had indeed deposed in his statement recorded that it had availed cash loans and also paid cash interest thereupon.
Faced with this situation, we note from the case file that the earlier learned co-ordinate bench had directed the department to produce the relevant material going against the assessee indicating it to have availed cash loans and paid cash interest. The department had sought eight weeks time on 16.11.2023 and no such material; much less tangible one, to this effect has seen light of the day. When we sought to know the Revenue’s response, Mr. Rana sought to refer to Sh. Sant Lal Aggarwal’s statement at pages 1 to 16 that he had duly admitted to have advanced cash loans to the assessee. We ourselves read out this statement comprising of Sh. Sant Lal Aggarwal reply 1 to 32 questions wherein he had rather denied any connection with the assessee at page 14 with reference to question no. 7.
It is at this stage that Mr. Jain refers to the tribunal’s earlier learned co-ordinate bench’s order dated 16.06.2020 in M/s Shagun Jewellers Pvt. Ltd. Vs. ACIT in ITA No. to 6533/Del/2018 5 8487 & 9049/Del/2019 Advance Impex Pvt. Ltd. 9890/Del/2019 wherein the department stand seeking to made addition(s) as Mr. Aggarwal’s statement stood rejected.
The Revenue on the other hand, sought to distinguish the said decision that the facts in both these cases do not stand on identical footing. Be that it may, the fact remains that there is no material in the case file specifically quoted pinpointing any unsecured loans availed by the assessee which in turn could invite the alleged cash interest payment or violation of section 269SS or 269T in the foregoing terms. We thus have no option but to delete section 69C addition(s) in the foregoing “lead” case as well as those involving section 143(3) r.w.s. 147 proceedings and also reverse the section 271D and 271E penalties in the absence of any evidence produced by the department. The assessee succeeds in all its fourteen appeal therefore.
No other ground has been pressed at the assessee behest.