M/S. MAINAK NIRMAN PVT. LTD., ,SILIGURI vs. DCIT, CIRCLE - 2, SILIGURI , SILIGURI

The AO while disallowing the commission expenses has observed as under:

“The assessee has paid Commission to the near relatives of main shareholders who had no experience in marketing of real estate business. Total onus is on the assessee to substantiate the commission paid, details of service rendered how they have procured customers of the company, name and full address of the customers of the company for which the alleged agents had procured orders and placed before the company. The assessee in course of hearing, in spite of repeated requests failed to furnish details of agreement between the alleged commission agents and the company. Here the assessee has not paid a single piece of commission to the persons as sole selling agents who has knowledge in marketing of real estates. Who procure customers as per specification of flats and others. There are number of such selling agents in Siliguri who are dealing in marketing of real estate business. Here the assessee has paid commission to the persons who has no past experience in this area of selling of flats and who are merely relative of Main chunk of shareholders. In course of hearing it was asked to the assessee to justify the payment of said commission to the relatives of the prime/substantial shareholders of the company, the assessee stated that they are experienced as has been dealing in such types of sales business for long time so substantial shareholders relatives have also experience in selling business but where is the evidence? Whether the so called selling agents had received any commission from others in this line? The assessee failed to furnish any such evidence. In respect to payment of commission to relatives of the main portion of shoe holders are found to be diversion of profit among the hand of the relatives to reduce the tax burden. The assessee also failed to furnish any agreement regarding details of service to be rendered and payment of commission to the relatives. The assessee also failed to furnish details of the service rendered in connection with the sale of flats with evidences. The assessee failed to explain the following points.

Mainak Nirman Pvt. Ltd., AY:2012-13 (a) where is the appointment letter in respect of such payment of commission to the alleged agents. (b) Whether the person has experience in the field marketing of real estates if so any evidences there to ? (c) Whether there is any agreement between the agents and the company for canvas for secure orders and push the sale of goods to the best of their ability and experience within the given area? (d) The assessee failed to furnish any evidences regarding the agreement and nature of agreement and details of the terms and conditions of the agreement. ( e) The assessee failed to substantiate the percentage of commission of paid and details of services rendered Now from the above fact it is clear that there was no agreement only to be a relative of large chunk of share holder was necessary to allow commission. Nothing others (a) The assessee could not able to furnish any evidence that the agents had undertaken any work of canvassing for the assessee's concerns (b) Assessee could not able to furnish a single paper that the agents had procured orders for the assessee (c) The assessee foiled to furnish details of area assigned to the agents for such sales (d) The agents may entitled to commission only after secure orders directly or indirectly to the extent of business of the company means sales effected through the so called agents. But assessee failed to furnish any such evidence. Total onus on the assessee to establish the fact that through agents company procured prospective buyers and sales effected through the so called agents and there after credited the agents with commissions. The assessee failed discharge it's onus. Sales of flats were made to the buyers, the assessee failed to produce a single buyer who admitted that there were agents through the agents they have purchased flats . The assessee failed to furnish a single evidences that sales were indirectly effected for the prospective buyers procured by the agents. So payments of alleged commission to the alleged agents who are very close relative was not for any commercial consideration or business expediency but for ease out tax liability of the assessee by disbursing profit among the hand of very close relatives. (g) Not only that the assessee’s relatives to whom commissions were paid are house wife and even one person residing in Delhi so the assessee has to first establish that those persons were actively engaged in selling business and their role as Canvassing for sale, Procure orders for sale and push for sale with in given area were very burdensome work. No sensible person impose his wife, brothers wife with such burdensome work. It was necessary on the part of the assessee to establish the fact with corroborative evidences that all those conditions were fulfilled by the commission agents so that they are entitled to commission. (h) In spite of giving fare chances the assessee failed to establish those basis requirements to allow ability of commissions payments. Here the assessee stated that company Mainak Nirman Pvt. Ltd., AY:2012-13 has deducted tax at source from commission payments. Mere giving a statement by the company and deduction of TDS cannot make a claim sacrosanct. (i) Here alleged payments of commissions is not for any service rendered as per agreement but for distribute income among the close relatives to ease out tax burden of the owner. So the payment of commission as claimed by the assessee are not allowable at all. Following case laws am in favour of the department for disallowances of commission payment in similar circumstances. "Where commission is paid not in connection with any work done by the recipient for the assessee, the same cannot be allowed to be deducted "Vijay Kumar Mills Ltd Vs. CIT (1963) 50 ITR 332 (MAD), Vishnu agencies (P) Ltd Vs CIT (1979) 117 ITR 754(Cal), Madura Knitting Co Vs CIT (1956) 30 ITR 764( Mad) The Hon’ble high court of Gauhati observed that where the discount/commission paid by the assessee was without any commercial consideration or business expediency and without any services rendered by the agent, therefore, the same not deductible "Assam pesticide and agro Chemicals Vs CIT (1997) 227 ITR 846( Gau), Herald Advertising agency Vs ITO (1991) 39TTJ (Del Trib) 34, ITO Vs Autometres Ltd . (1991) 39TTJ (Del Trib) 260. Where the assessee had not able to establish that the payment of commission was for commercial expediency, it had also not been able to prove that commission was paid to alleged for service rendered by them hence commission paid to them was rightly disallowed - Dy CIT ( Assessment) Spl Range-1 Vs Panorama Plastics (2006) 10(ii) ITCL 480 (Ahd Trib.) The Hon'ble Delhi High Court in Schneider Electric India Ltd. v. CIT [2008] 171 Taxman 177 declined to allow deduction of commission payment for want of any direct evidence to show that the recipient had procured any sale orders for assessee and made it very clear that mere production of bills or payments having been made by account payee cheques would be no remedy in this regard Now considering the fact as mentioned above and abiding by the propositions of case laws in favour of such disallowances of commission payments as stated above the entire commission payment of Rs.6,56,328/- has been disallowed and added back to assessee’s Income. Penal proceedings u/s.271(1) (c) has been initiated tor furnishing inaccurate particulars of Income.”

Mainak Nirman Pvt. Ltd., AY:2012-13 owner, tries to get business for them. Unlike other business, a customer who wants to buy a flat takes into consideration several factors and out of it the most important is the credibility and trustworthiness of the builder, that he could complete the housing project in time and not delay the execution. Place of flat is important like it is near reputed schools etc. and security is one of the important feature of buying flats to stay in it. So the relatives of the builder like ladies in the house of share holders who are involved with Clubs like Rotary Club and other social ladies group formed for kitty parties/philanthropic activities also when they get together, would by word of month spread the special feature of the new project/building under construction and in case the ladies who are interested in purchasing the flat would convey their interest, then these ladies will in turn would convey it to the shareholder/s directors of the assessee company; and from thereon the marketing team of assessee company would take over the customers details and then if the deal is struck/finalized, then the builder/real estate owner may give some commission to the person who refers buyers and thus brings business to the assessee. The AO misunderstood this aspect of business of real estate particularly of flats and has erroneously equated this commission payment as that of other business models like that of medical representatives, gadget sales etc. and, therefore, based on surmises and conjectures and just because they are relatives of the directors of the assessee company has made the disallowance. Once the genuinity of the transaction is not doubted and the payees have reflected it in their return of income and the amount given to the agents/relatives are reasonable and confirmation of the agents as well as when service rendered by these agents have been clearly spelled out from the confirmation letters kept at pages 56 to 75 of the paper book e.g. a perusal of page 56 of paper book reveals that Smt. Sunita Periwal had claimed Rs.38,097/- on 02.01.2012 for commission for flat sale to Savita Aggarwal deceased 12319 dated 25.04.2011, Area 1411 Sft, Platinum Block registration commission @ 3% on consideration value of Rs.12,69,900/-. Like that we note Smt. Sarita Periwal raised bills of Rs.38,097/-, Rs.25,451/-, Rs.33.990/-, Rs.31,941/- and Rs.25,461/- (page 57 to 61 of paper book). So thus, we note that other agents also have filed details of flats and consideration for those flats and claimed 3% commission. These confirmations were filed before the AO/Ld CIT(A). The AO has not enquired about the veracity of the services rendered as claimed by Mainak Nirman Pvt. Ltd., AY:2012-13 these agents, without which, according to me, when the expenditure has got nexus with the business of the assessee needs to be allowed and, therefore, we delete the addition made by the AO and confirmed by the Ld. CIT(A).