Loading judgment…
Facts
A search and seizure operation was conducted on Rathi Special Steels Ltd., a steel manufacturer, leading to additions by the Assessing Officer (AO) for alleged unaccounted sales based on a third-party statement and seized torn papers. The AO also made additions for unexplained share capital and premium under Section 68 and for a difference in stock valuation identified during the survey.
Held
The Tribunal remanded the issues of unaccounted sales back to the AO for de novo adjudication due to the absence of corroborative evidence and denial of cross-examination. It upheld the CIT(A)'s deletion of the addition for share capital and premium, finding the assessee had proven identity, creditworthiness, and genuineness of transactions. The deletion of the stock difference addition was also confirmed, as the survey team's stock valuation methodology was deemed erroneous, and the assessee's weight-based accounting was consistent and supported by excise records.
Key Issues
Whether additions for unaccounted sales based on uncorroborated third-party statements and seized documents without cross-examination are valid. Whether share capital and premium can be added under Section 68 when genuineness, identity, and creditworthiness of investors are established. Whether an addition for stock difference based on an erroneous physical valuation method during a survey is sustainable when the assessee's books were maintained on a weight basis consistent with past practice and excise records.
Sections Cited
153A, 143(3), 132, 132(4), 68, 131(1A), Rule 11UA
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH “F”: NEW DELHI
Before: SHRI SAKTIJIT DEY, HON’BLE & SHRI M. BALAGANESH
O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in filed by the assessee and filed by the revenue for AY 2015-16, arise out of the order of the Commissioner of Income Tax (Appeals)-XXVI, New Delhi [hereinafter referred to as „ld. CIT(A)‟, in short] in Appeal No. 273/16-17 dated 27.12.2017 against the order of assessment passed u/s 153A/ 143(3) of the Income-tax Act, 1961 (hereinafter referred to as „the Act‟)
& 1543/Del/2018 Rathi Special Steels Ltd dated 31.12.2016 by the Assessing Officer, ACIT, Central Circle-16, New Delhi (hereinafter referred to as „ld. AO‟).
Ground Nos. 1 to 9, 11(ii), 11(iii), 12 and 13 raised by the assessee were stated to be not pressed by the ld AR at the time of hearing. The same is reckoned as a statement made from the Bar and accordingly, those grounds are hereby dismissed as not pressed.
3. Ground No. 11(i) raised by the assessee is challenging the confirmation of addition of Rs. 1,29,283/- made by the ld AO on account of income earned on unaccounted sales of Rs. 3,80,24,399/-.
4. We have heard the rival submissions and perused the material available on record. The assessee company is engaged in the business of manufacturing and trading in iron and steel. A search and seizure operation u/s 132 of the Act was conducted on 20.01.2015 and on subsequent dates in different business and residential premises of Rathi Group of cases based at Delhi and National Capital Region (NCR). The case of the assessee company was also covered as one of the group companies. During the course of search operation, various incriminating documents/ papers were found and seized. The case of the assessee was centralized with DCIT, Central circle-16, New Delhi vide notification issued by ld Principal Commissioner of Income Tax dated 29.09.2015. During the course of search and seizure/ survey operation, statement of Shri Amit Gupta, Chief Operating Officer (COO) of M/s. Hari Iron India Ltd, who was distributor of assessee company, was recorded. It is pertinent to note that this statement of Shri Amit Gupta was recorded during the course of search and survey operation conducted independently in his case. He had deposed that he is distributor of iron and steel bars for the assessee and further deposed unaccounted sale transactions were conducted between him and assessee company and that such bills were marked as “W”, & 1543/Del/2018 Rathi Special Steels Ltd meaning thereby, that the sale is without bills and that such sales are nearly 30% of total sales made. It was also submitted that such bills are destroyed and no record of such bills were kept. The total sales made to M/s. Hari Iron India Ltd by the assessee was Rs. 8.87 crores. The assessee categorically refuted the above statement of Shri Amit Gupta stating that there was no unrecorded sales made by the assessee; and that the entire sales made by the assessee have already been duly reflected in the regular books of account maintained by the assessee company. It was also submitted that there is no corroborative evidence for the statement of Shri Amit Gupta. It was also submitted that despite the search and seizure operation carried out in assessee‟s case, no such sales bills marked as “W” were even found by the search party, which makes the statement of Shri Amit Gupta completely unreliable and not supported by any corroborative evidence whatsoever. Further it was submitted that the sales made by the assessee have been duly reflected in the sales tax and excise returns which also forms part of the seized records whereby, gram by gram quantity of sales made by the assessee company has been duly recorded. Accordingly, it was also pleaded that the statement of Shri Amit Gupta recorded u/s 132(4) of the Act operates against him i.e. Amit Gupta and the same cannot be used against the assessee in the absence of any corroborative evidence found during the course of search. Further, this statement was not even given to the assessee for its rebuttal and the same was not subjected to cross examination by the assessee as no opportunity thereon was provided by the revenue. Accordingly, it was pleaded that the third party statement could not be used against the assessee without any corroborative evidence found during the course of search. The ld AO however, did not agree to these contentions and proceeded to rely completely on the statement of Shri Amit Gupta by treating 30% of total sales as unaccounted and added the profit element & 1543/Del/2018 Rathi Special Steels Ltd thereon and made an addition of Rs. 1,29,283/- in the assessment which stood confirmed by the ld CIT(A). But we find that the ld CIT(A) in page 34 of his order had originally directed the ld AO to delete the said addition. However, in page 75 of his order, he erroneously confirmed the said addition. In our considered opinion, the entire issue requires reconsideration by the ld. AO as the aforesaid contentions of the assessee were not even met by the ld. AO in his order. Hence, we deem it fit and appropriate, in the interest of justice and fair play, to restore this issue to the file of the ld AO for de novo adjudication in accordance with law and in the light of submissions made by the assessee. Accordingly, ground No. 11(i) raised by the assessee is allowed for statistical purposes.
5. Ground No. 14 raised by the assessee is challenging the addition of Rs. 2,05,689/- made by the ld AO by applying the net profit on account of turnover made out of books of the assessee amounting to Rs. 47,23,594/-.
We have heard the rival submissions and perused the material available on record. During the course of search and seizure operation, some torn papers were seized from the room of Shri Anurag Rathi at A-24/7 and A-24/8, Mohan Cooperative Industrial Estate, Delhi reflecting sales of Rathi Special Steel Ltd for the period of 14.01.2015 to 15.01.2015. Copies of these seized papers were marked as Annexure A-22. The sale summary documents found contained details of sales such as materials delivered and payment received in advance and the same were already entered in the books of account. Wherever the goods were not delivered and payments were not received, the same were not booked as sales in the books of the assessee. There was absolutely no evidence that has been found to prove that goods have been delivered but sale has not been affected in the books. It is pertinent to note that the statement of Shri A. K. Bansal, in charge of taxation and accounts was recorded, who deposed that he is unable to Page | 4 & 1543/Del/2018 Rathi Special Steels Ltd comment on these papers and only Shri Anurag Rathi would be able to explain the seized documents and entries made thereon. Consequently, the statement was recorded from Shri Anurag Rathi who replied in response to Question Nos. 9, 10 and 19 that he is not looking after sales and therefore, he will not be in a position to say anything on the matter. He stated it might be known to his father Shri Kamlesh Rathi. Hence statement was recorded from Shri Kamlesh Rathi, who denied any sale made outside the books. In the course of assessment proceedings, the assessee explained that these details pertained to sales made through brokers which are tabulated vide pages 24 to 26 of the assessment order. The ld AO worked out the details of such sales at Rs. 1,60,53,180/-. It was explained that out of these notings, only such sales in respect of which money has been received and material has been delivered are accounted for in books to the tune of Rs. 1,18,29,586/-. In respect of balance notings totaling to Rs. 42,23,594/-, it was explained that neither the goods were delivered nor any money was received. The ld AO concluded that remaining amount of Rs. 42,23,594/- represent sales that have not been entered in the books of account of the assessee and applied profit percentage directly thereon and made addition of Rs. 2,05,689/- in the assessment. In this ground also, the addition has been made based on reliance placed on third party statement which was never given to the assessee for rebuttal. It was submitted that the torn papers cannot be the basis to conclude that the same represent sales made by the assessee. These are not corroborated with any other evidence. All the responsible persons of the group had categorically denied having made any sales outside the books of account. We find that this ground is similar to ground No. 11(i) raised by the assessee supra which has already been adjudicated wherein the issue was restored to the file of the ld AO for de novo adjudication in accordance with the law and in the light of submissions and materials available on & 1543/Del/2018 Rathi Special Steels Ltd record. Hence, we direct accordingly. Accordingly, the ground No. 14 raised by the assessee is allowed for statistical purposes.
7. Ground No. 15 raised by the assessee is general in nature and does not require any specific adjudication.
In the result, the appeal of the assessee is partly allowed for statistical purposes.
ITA NO. 1543/Del/2018 – Revenue Appeal
9. Ground No. 1 raised by the revenue is challenging the deletion of addition of Rs. 2,37,77,550/- made on account of share capital.
We have heard the rival submissions and perused the material available on record. The assessee company raised share capital and share premium totaling to Rs. 2,37,77,550/- during the year under consideration from various parties. The share comprises face value of Rs. 10 and premium of Rs. 47 per share. The share capital and share premium were received from the following parties:-
Sno. Name of Investing No. of Shares Face Total Company Allotted Value/Premi Investment um in Rs. 1 . Anupam Cotfab Pvt. Ltd. 20500 10/47 1168500 2. Rathi Breweries Ltd. 11550 10/47 658350 3. Amrit Krishi Farms Pvt. 17050 10/47 971850 Ltd.
4. Rathi Overseas (P) Ltd. 15700 10/47 894900 5. Eleventh Hour Leasing & 6700 10/47 381900 Finance Ltd. Sarveshwar Cereals Pvt. 50350 10/47 2869950 6. Ltd.
7. Uddhav Investment (P) 35700 10/47 2034900 Ltd. Uddhav Leasing & 37650 10/47 2146050 8. Finance (P) Ltd.
9. Vasudev Exports Pvt. Ltd. 6300 10/47 359100 10. Bhuwneshwari Leasing & 26750 10/47 1524750 Finance Ltd. Maryada Holding Pvt. 20950 10/47 1194150 1 1 . Ltd.
Pamika Investment (P) 39450 10/47 2248650 & 1543/Del/2018 Rathi Special Steels Ltd Ltd.
Pamika Leasing & 40250 10/47 2294250 Finance (P) Ltd. Total 328900 18747300 S. Name of Investing No. of Face Total No Company Shares Value/Pre Investment . allotted mium in Rs.
Rathi Overseas (P) Ltd. 22250 10/47 1268250 2. Eleventh Hour Leasing 12250 10/47 698250 & Finance Ltd.
3. Sarveshwar Cereals Pvt. 3500 10/47 199500 Ltd.
4. Uddhav Investment (P) 11050 10/47 629850 Ltd.
5. Uddhav Leasing & 11400 10/47 649800 Finance (P) Ltd.
6. Vasudev Exports Pvt. 13150 10/47 749550 Ltd.
7. Bhuwneshwari Leasing 6450 10/47 367650 & Finance Ltd.
8. Parnika Investment (P) 2950 10/47 168150 Ltd.
9. Parnika Leasing & 5250 10/47 299250 Finance (P) Ltd. Total 88250 5030250 11. The assessee furnished the complete details of all the share investors before the ld AO. The ld AO sought to examine the existence of these investor companies but the companies were not found in the given addresses. The assessee when confronted gave the changed address of the investors. Later notices were independently sent to all these investors in the changed addresses which were duly served and the details called for by the ld AO were duly furnished directly by the investors before the ld AO. The ld AO tabulated the financial details of these companies, namely net profit, net worth and share premium, contribution made by each of the parties. The assessee was asked to prove the creditworthiness of all these investors and genuineness of the transactions. The assessee furnished elaborate details of each of the investors which are in the form of copy of ITR, Copy of PAN card, copy of master data downloaded from website of Registrar of Companies, copy of audited financial statements of the investor companies, copy of ledger accounts of the assessee as appearing in & 1543/Del/2018 Rathi Special Steels Ltd the books of the investors company, copy of mutual funds account statement of the investors to prove that the investors had redeemed their mutual funds and utilized the proceeds thereon for making investment in assessee company. These documents are enclosed in pages 98 to 354 of the Paper Book. Despite these documents, the ld AO concluded that the credit worthiness of the investors were not proved by the assessee and directors of the investors companies were not produced by the assessee for examination. The assessee on the other hand, stated that all the investors are group companies of the assessee and directors could not be produced because short span of time of 1 or 2 days was granted by the ld AO to produce all the directors. However, the ld AO proceeded to treat the entire amount of share capital and share premium totaling to Rs. 2,37,77,550/- as unexplained cash credit u/s 68 of the Act while framing the assessment. The ld CIT(A) observed on perusal of the documents already placed on record before the ld AO that all the investor companies are having sufficient net worth to make investment in assessee company which are tabulated as under:-
Name of Company Net Profit for Net Worth as Amount of the A.Y. 2015- on 31.03.2015 Shares Allotted 16 during the A.Y.2015-16 Udhav Leasing & Finance P. Ltd 442229/- 10270549/- 2795850/- Udhav Investments P. Ltd 370726/- 11255919/- 2664750/- AmritKrishi Farms P. Ltd 18136/- 16756567/- 971850/- Vasudev Exports P. Ltd 11928/- 18712931/- 1108650/- Sarveshwar Cereals P. Ltd 597065/- 26423186/- 3069450/- Rathi Breweries P. Ltd (121963/-) 13976205/- 658350/- Pranika Leasing & Finance. P. Ltd 415144/- 15377420/- 2593500/- Pamika Investments P. Ltd 267695/- 19697921/- 2416800/- Maryada Holdings P. Ltd 196504/- 21268797/- 1194150/- AnupamCotfab P. Ltd 40004/- 21761870/- 1168500/- Bhuwneshwari Leasing & Finance 219100/- 14143171/- 1892400/- P. Ltd Rathi Overseas P. Ltd 29457/- 22039859/- 2163150/- Eleventh Hours Leasing & Finance 39376/- 20673361/- 1080150/- P. Ltd 12. Further the entire documents proving the 3 ingredients of Section 68 of the Act viz. identity of the investors, creditworthiness of & 1543/Del/2018 Rathi Special Steels Ltd the investors and genuineness of the transactions were duly complied by the assessee by furnishing the following documents which are tabulated here under:-
Name Of Old Address New Address Change Documents found in the Enclosed Company since search 06/12/2014 1. Copy of Annexure 1 & U d h a v A-6, Chet Ram A-24/8, Mohan Pg No. 01-02 L e a s i n g & Gali, Maujpur. A Co-op. Industrial List of companies & tally Pg No.3-40 F i n a n c e P. Block, Main Road, Estate Mathura data contained in pen drive Pg No.41- Ltd. Delhi - 110053 Road, New Delhi- of A10 of seized documents 43 Pg 110044 2. Docs found in search No.44-337 relating to share capital Pg No.405- employed, SAM, loans and 638 advances, reserves from FY Pg No.-405- 06-07 TO 13-14. 638 3. Docs found for valuation of shares allotted per Rule 11UA found in search.
4. Docs found in search giving details of registered office of the company, list of directors, bank account signatories, bank account no. etc.
5. List of Directors, their assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of the same A.O.
6. To prove (i) Identity (ii) Credit worthiness (iii) Genuineness We are enclosing herewith: (i) PAN of the company- Identity (ii) ITR, Audited Balance Sheet proving the net worth and credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of the transaction.
7. Source of the source of the investing companies is enclosed.
8. The latest information of the company in MCA 21 site of the govt, that shows the company is still working and no compliance is pending as on date. Pg No.-6.L9- 700 U d h a v C-44, Manas A-24/7, Mohan 25/10/2014 1. Copy of Annexure 1 & Pg No. 01-02 & 1543/Del/2018 Rathi Special Steels Ltd I n v e s t m e n Appartment. Co-op. Industrial List of companies & tally Pg No.44- t s P . L t d . Mayur Vihar-1, Estate Mathura data contained in pen drive 337 Pg No.3- Delhi-91. Road, New Delhi- of A10 of seized documents 40 110044 2. Docs found in search for Pg No.41-43 change of authorized Pg No.44- signatory in Bank & ROC. 337 3. Docs found in search Pg No.405- relating to share capital 638 employed, SAM, loans and Pg No.-405- advances, reserves from FY 638 06-07 TO 13-14. Pg No.-639- 4. Docs found for valuation 700 of shares allotted per Rule 11UA found in search.
5. Docs found in search giving details of registered office of the company, list of directors, bank account signatories, bank account no. etc.
6. List of Directors, their assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of the same A.O.
7. To prove (i) Identity (ii) Credit worthiness (iii) Genuineness We are enclosing herewith: (i) PAN of the company- Identity (ii) ITR, Audited Balance Sheet proving the net worth and credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of the transaction.
8. Source of the source of the investing companies is enclosed.
9. The latest information of the company in MCA 21 site of the govt, that shows the company is still working and no compliance is pending as on date. A m r i t K r i s A-24/8, Mohan A-24/8, Mohan 03/03/2015 1. Copy of Annexure 1 & Pg No. 01-02 h i F a r m s Cooperative Co-op. Industrial List of companies & tally Pg No.44- P . L t d . Industrial Area, Estate Mathura data contained in pen drive 337 Mathura Road, Road, New Delhi- of A10 of seized documents Pg No.3-40 New Delhi- 110044 2. Docs found in search for Pg No.41-43 110044 change of authorized Pg No.44- signatory in Bank & ROC 337 3. Docs found in search Pg No.338- relating to share capital 363 employed, SAM, loans and Pg No.405- advances, reserves from FY 638 06-07 TO 13-14.
4. Docs found for valuation & 1543/Del/2018 Rathi Special Steels Ltd of shares allotted per Rule 11UA found in search.
5. Docs found in search giving details of registered office of the company, list of directors, bank account signatories, bank account no. etc.
6. Summons received from A.DIT (inv) Unit-4(2) u/s 131(1 A) and replied by assessee proves the notice has been issued and received.
7. List of Directors, their assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of the same A.O.
8. To prove Pg No.-405- (i) Identity 638 (ii) Credit worthiness Pg No.-639- (iii) Genuineness 700 We are enclosing herewith: (i) PAN of the company- Identity (ii) ITR, Audited Balance Sheet proving the net worth and credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of the transaction.
9. Source of the source of the investing companies is enclosed.
10. The latest information of the company in MCA 21 site of the govt, that shows the company is still working and no compliance is pending as on date. V a s u d e v 117-A, DDA Flats, A-24/8, Mohan 07/12/2014 Pg No. 01-02 1. Copy of Annexure 1 & E x p o r t s Mansarovar Park, Co-op. Industrial Pg No.3-40 List of companies & tally P . L t d . Shahdara Estate Mathura Pg No.41-43 Road, New Delhi- Pg No.44- data contained in pen drive 110044 337 of A10 of seized documents Pg No.405- 2. Docs found in search 638 relating to share capital employed, SAM, loans and advances, reserves from FY 06-07 TO 13-14. 3. Docs found for valuation of shares allotted per Rule 11UA found in search. 4. Docs found in search giving details of registered office of the company, list of directors, bank account signatories, bank account no. etc. 5. List of Directors, their assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of the same A.O. 6. To prove (i) Identity' (ii) Credit worthiness (iii) Genuineness We are enclosing herewith:
(i) PAN of the company- Identity (ii) ITR, Audited Balance Sheet proving the net worth and credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of the transaction. 7. Source of the source of the investing companies is Pg 638 enclosed. 8. The latest information No.-405 of the company in MCA 21 site Pg of the govt, that shows the 700 company is still working and no No.-639- compliance is pending as on date.
04/03/2015 Pg No. 01-02 Sarveshwar 6, Sadhna A-24/8, Mohan 1. Copy of Annexure 1 & Cereals P. Enclave, New Co-op. Industrial List of companies & tally data Estate Mathura Ltd. Delhi-110017 contained in pen drive of A10 Road, New Delhi- of seized documents 110044 2. Docs found in search for change of authorized signatory in Bank & ROC Pg No.44-337 3. Docs found in search relating to share capital Pg No.3-40 employed, SAM, loans and advances, reserves from FY 06- 07 TO 13-14.
4. Docs found for valuation of shares allotted per Rule 11UA found in search. Pg No.41-43 5. Docs found in search giving details of registered office of the company, list of Pg No.44-337 directors, bank account signatories, bank account no. etc.
6. Summons received from A.DIT (inv) Unit-4(2) u/s 131(1A) and replied by assessee proves the notice has been issued and received.
7. List of Directors, their assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of the same A.O.
8. To prove (i) No.405-Pg Identity 638 (ii) Credit worthiness (iii) No.-405 Pg Genuineness 638 We are enclosing herewith: - (i) PAN of the company- Identity (ii) ITR, Audited Balance No.-639- Pg Sheet proving the net worth and 700 credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of the transaction.
9. Source of the source of the investing companies is enclosed.
10. The latest information of the company in MCA 21 site of the govt, that shows the company is still working and no compliance is pending as on date.
04/03/2015 1. Copy of Annexure 1 & List of Pg No. 01-02 Rathi 6, Sadhna A-24/8, Mohan Breweries Enclave, New Co-op. Industrial companies & tally data contained Pg No.44-337 Pg No.3-40 Pg P. Ltd. Delhi-110017 Estate Mathura in pen drive of A10 of seized No.41-43 i Road, New Delhi- documents I 110044 2. Docs found in search for change of authorized signatory in Bank & ROC.
3. Docs found in search relating to share capital employed, SAM, loans and advances, reserves from FY 06-07 TO 13-14.
4. Docs found for valuation of shares allotted per Rule 11UA found in search. Pg No.44-337 5. Docs found in search giving — details of registered office of the Pg No. 400- 404 company, list of directors, bank account signatories, bank account Pg No.405- 638 no. etc.
6. Summons received from A.DIT Pg No.-405- 638 (inv) Unit-4(2) u/s 131(1A) and i replied by assessee proves the notice has been issued and Pg No.-639- 700 received.
7. List of Directors, their assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of the same A.O.
8. To prove (i) Identity (ii) Credit worthiness (iii) Genuineness We are enclosing herewith: (i) PAN of the company-Identity (ii) ITR, Audited Balance Sheet proving the net worth and credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of the transaction.
9. Source of the source of the investing companies is enclosed.
10. The latest information of the company in MCA 21 site of the govt, that shows the company is still working and no compliance is pending as on date. 06/12/2014 1. Copy of Annexure 1 & List of Pg No. 01-02 Pranika A-6, Chet Ram A-24/8, Mohan Leasing & Gali, Maujpur, Co-op. Industrial companies & tally data contained Finance. P. A Block, Main Estate Mathura in pen drive of A10 of seized l t d Road, Road, New Delhi- Documents Pg No.3-40 Delhi110053 110044 2. Docs found in search relating to share capital employed, SAM, loans and advances, reserves from FY 06-07 TO 13-14. Pg No.41-43 3. Docs found for valuation of shares allotted per Rule 11UA found in search.
Docs found in search giving Pg No.44- details of registered office of the 337 company, list of directors, bank account signatories, bank account no. etc. Pg No.405- 5. List of Directors, their 638 assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of the same A.O. Pg No.-405- 6. To prove 638 (i) Identity P (ii) Credit worthiness (iii) Genuineness We are enclosing herewith: (i) PAN of the company-Identity (ii) ITR, Audited Balance Sheet proving the net worth and credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of the transaction. g No.-639- 7. Source of the source of the 700 investing companies is enclosed.
8. The latest information of the company in MCA 21 site of the govt, that shows the company is still working and no compliance is pending as on date.
& 1543/Del/2018 Rathi Special Steels Ltd 25/10/2014 1. Copy of Annexure 1 & List Pg No. 01-02 Pamika C-44, Manas A-24/7, Mohan Investments P. Appartment, Co-op. Industrial of companies & tally data Ltd. Mayur Vihar-1, Estate Mathura contained in pen drive of Delhi-110091 A10 of seized documents Pg No.3-40 2. Docs found in search Road, New Delhi- 110044 relating to share capital Pg No.41-43 Pg No.44- employed, SAM, loans and 337 advances, reserves from FY Pg No.405- 06-07 TO 13-14. 638 3. Docs found for valuation Pg No.-405- of shares allotted per Rule 638 11UA found in search. Pg No.-639- 4. Docs found in search 700 giving details of registered office of the company, list of directors, bank account signatories, bank account no. etc.
5. List of Directors, their assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of the same A.O.
6. To prove (i) Identity (ii) Credit worthiness (iii) Genuineness We are enclosing herewith: (i) PAN of the company- Identity (ii) ITR, Audited Balance Sheet proving the net worth and credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of the transaction.
7. Source of the source of the investing companies is enclosed.
8. The latest information of the company in MCA 21 site of the govt, that shows the company is still working and no compliance is pending as on date. 06/12/2014 1. Copy of Annexure 1 & Pg No. 01-02 Maryada C-44, Manas A-24/8, Mohan Holdings P. Appartment, Co-op. Industrial List of companies & tally Ltd. Mayur Vihar-I, Estate Mathura data contained in pen drive Delhi-110091 Road, New of A10 of seized documents Delhi-110044 Pg No.44- 2. Docs found in search for 337 change of authorized signatory in Bank & ROC.
Docs found in search Pg No.3-40 relating to share capital employed, SAM, loans and advances, reserves from FY 06-07 TO 13-14.
4. Docs found for valuation Pg No.41-43 of shares allotted per Rule 11UA found in search.
Docs found in search Pg No.44- giving details of registered 337 office of the company, list of directors, bank account signatories, bank account no. etc.
6. List of Directors, their assessment u/s 153A proves the company owned and directed by directors of the Pg No.405- 638 company are the assessee of the same A.O.
7. To prove (i) Identity (ii) Credit worthiness (iii) Genuineness We are enclosing herewith: (i) PAN of the company- Identity (ii) ITR, Audited Balance Sheet proving the net worth and credit worthiness of the company (iii) Copy of Bank Pg No.-405- Statement proving the 638 genuineness of the transaction.
8. Source of the source of the investing companies is enclosed.
9. The latest information of Pg No.-639- the company in MCA 21 site 700 of the govt, that shows the company is still working and no compliance is pending as on date. 03/03/2015 Pg No. 01-02 6, Sadhna Anupam A-24/8, Mohan 1. Copy of Annexure 1 & List Enclave, New Cotfab P. Co-op. of companies & tally data in pen drive contained in pen drive of Ltd of A10 of Delhi-110017 Industrial Estate A10 of seized documents seized Mathura Road, documents 2. Docs found in New Delhi-110044 Pg No.3-40 search relating to share capital employed, SAM, loans and advances, reserves from FY 06-07 TO 13-14. Pg No.41-43 3. Docs found for valuation of shares allotted per Rule 11UA found in search. Pg No.44- 4. Docs found in 337 search giving details of registered office of the company, list of directors, bank account signatories, bank account no. etc. 5. List of Directors, their assessment u/s 153A Pg No.405- proves the company 638 owned and directed by directors of the company are the assessee of the same A.O. 6. To prove Pg No.-405- (i) Identity 638 (ii) Credit worthiness (iii) Genuineness We are enclosing herewith: (i) PAN of the company-Identity (ii) ITR, Audited Balance Sheet proving the net worth and credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of the transaction.
7. Source of the source of the investing Pg No.-639- companies is enclosed. 700 8. The latest information of the company in MCA 21 site of the govt, that shows the company is still working and no compliance is pending as on date. 05/12/2014 1. Copy of Annexure 1 & List Pg No. 01-02 RZ-24A, Uttam Bhuwneshw A-24/8/Mohan of companies & tally data Nagar, Uttam ari Leasing & Cooperative Pg No.3-40 contained in pen drive of Vihar, New Delhi Finance P Ltd Industrial Estate A10 of seized documents 110059 Mathura Road, 2. Docs found in search Pg No.41-43 Delhi 110044 relating to share capital employed, SAM, loans and advances, reserves from FY Pg No.44- 06-07 TO 13-14. 337 3. Docs found for valuation of shares allotted per Rule 11UA found in search. Pg No.364 381 4. Docs found in search giving details of registered office of the company, list of No.405-638 directors, bank account signatories, bank account no. etc. No.-405-638 5. Summons received from A.DIT (inv) Unit-4(2) u/s 131(1A) and replied by assessee proves the notice has been issued and received.
6. List of Directors, their assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of the same A.Ο.
7. To prove (i) Identity (ii) Credit worthiness (iii) Genuineness We are enclosing herewith:
(i) PAN of the company- Identity (ii) ITR, Audited Balance Sheet proving the net worth and credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of the transaction.
8. Source of the source of the investing companies is enclosed.
9. The latest information of the company in MCA 21 site of the govt. that shows the company is still working and no compliance is pending as on date. 06/12/2014 Copy of Annexure 1 & List of Page No. 3- RZ-24A, Uttam Rathi A-24/8/Mohan 40 companies & tally data Nagar, Uttam Overseas Pvt. Cooperative contained in pen drive of Ltd Vihar, New Delhi Industrial Estate A10 of seized documents 110059 Mathura Road, 2. Docs found in search for Delhi 110044 change of authorized signatory in Bank & ROC. Page No. 41- 3. Docs found in search 43 relating to share capital Page No. 44- employed, SAM, loans and 337 advances, reserves from FY 06-07 TΟ 13-14.
4. Docs found for valuation of shares allotted per Rule 11UA found in search. Page No. 364-381 5. Docs found in search giving details of registered office of the company, list of directors, bank account signatories, bank account Page No. 405-638 no. etc.
6. List of Directors, their assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of the same A.Ο.
To prove (i) Identity (ii) Credit worthiness (iii) Genuineness We are enclosing herewith: (i) PAN of the company- Identity (ii) ITR, Audited Balance Sheet proving the net worth Page No. and credit worthiness of the 405-638 company (iii) Copy of Bank Statement proving the genuineness of the transaction.
8. Source of the source of the investing companies is enclosed.
The latest information of the company in MCA 21 site of the Govt that shows the Page No. company is still working and 639-700 no compliance is pending as on date Pg No. 01-02 Eleventh 117-ADDA Flats, A-24/8, Mohan 1. Copy of Annexure 1 & List of companies & tally data Hours Leasing Mansarovar Park, Co-op. 05/12/2014 contained in pen drive of & Finance P. Shahdara A10 of seized documents Ltd. 2. Does found in search for Pg No.3-40 change of authorized signatory in Bank & ROC. 3. Does found in search relating to share capital Pg No.41-43 employed, SAM, loans and advances, reserves from FY 06-07 TO 13-14. Pg No.44- 4. Docs found for valuation 337 of shares allotted per Rule 11UA found in search. 5. Docs found in search Pg No.364 giving details of registered 381 office of the company, list of directors, bank account signatories, bank account no. etc. No.405-638 6. Summons received from A.DIT (inv) Unit-4(2) u/s 131(1A) and replied by assessee proves the 399 notice has been issued and received. 7. List of Directors, their No.-405-638 assessment u/s 153A proves the company owned and directed by directors of the company are the assessee of & 1543/Del/2018 Rathi Special Steels Ltd the same A.O.
8. To prove (i) Identity (ii) Credit worthiness (iii) Genuineness We are enclosing herewith: (i) PAN of the company- Identity (ii) ITR, Audited Balance Sheet proving the net worth No.-405-638 and credit worthiness of the company (iii) Copy of Bank Statement proving the genuineness of Page No. the transaction. 639-700 9. Source of the source of the investing companies is enclosed.
10. The latest information of the company in MCA 21 site of the govt. that shows the company is still working and no compliance is pending as on date.
13. The ld CIT(A) had categorically observed that the investor companies had redeemed their mutual funds which were held by them by selling in the open market through the registered broker and proceeds thereon had been utilized by them for making investments in share capital and share premium of the assessee company. The ld. CIT(A) also examined the details placed on record by analyzing party- wise the bank statement of each of the investor company for the immediate source of credit, before making investment in assessee company. These are tabulated in pages 68 and 69 of the order of the ld CIT(A). Based on all these documents, the ld CIT(A) was convinced that the assessee had duly proved all the 3 ingredients of Section 68 of the Act and no addition could be made in the hands of the assessee herein. None of the aforesaid factual findings recorded by the ld CIT(A) qua the relevant documents that were placed before the lower authorities were controverted by the revenue before us except making & 1543/Del/2018 Rathi Special Steels Ltd a general statement that there was certain cash deposits made in the bank account of the investor companies and similar pattern has been followed by various investor companies. But it is pertinent to note that the immediate source of credit of the investor company was redemption of mutual funds. Admittedly the investor company held mutual fund and had reflected the same as their investment in the respective balance sheet. The existing investment in mutual fund lying in balance sheet of the investor company was redeemed in open market and proceeds thereon were utilized for making investment in assessee company. Hence, immediate source of credit stands proved beyond reasonable doubt. All the investors are regularly assessed to income tax and in support of which copy of ITR, PAN, audited financial statements were enclosed. The investments made in the assessee company at a premium were duly reflected in the audited balance sheet of the investor companies and the transactions were routed through regular banking channels. The justification for the premium is also supported by valuation report under Rule 11UA of the Income Tax Rules. All these documents clearly proved genuineness of the transactions beyond reasonable doubt. Hence, we hold that the ld CIT(A) was duly justified in deleting the addition made on account of share capital and share premium. Accordingly, ground No. 1 raised by the revenue is dismissed.
Ground No. 2 raised by the revenue is challenging the deletion of addition of addition of Rs. 1,36,08,090/- made by the ld AO on account of difference in stock.
We have heard the rival submissions and perused the material available on record. Some discrepancies were found in the physical inventory of stock taken on the date of search viz-a-viz stock reflected in the books of account on the date of survey as under:-
& 1543/Del/2018 Rathi Special Steels Ltd I t e m o f s t o c k A s p e r A s p e r s t o c k D i f f e r e n s t o c k p r e p a r e d c e r e g i s t e r d u r i n g ( M T ) s u r v e y ( M T ) 1 . R a w M a t e r i a l s 2 1 9 0 . 3 9 0 2 1 9 1 . 7 2 0 1 . 3 3 0 ( I n g o t / B i l l e t s / W o r k I n P r o g r e s s ) 2 F i n i s h e d G o o d s S t e e l 2 4 2 5 . 2 2 0 2 7 9 6 . 9 2 1 3 7 1 . 7 0 1 B a r 3 . G o o d s i n T r a n s i t - - - 4 . M i s s R o l l 3 7 5 . 9 1 5 3 9 1 . 4 1 5 1 5 . 5 0 0 5 . S c r a p 5 4 . 7 5 0 6 3 . 2 5 0 8 . 5 0 0
Four items have been taken up which consists of Raw Material (ingot/billets), Work in progress, Finished Goods of Steel Bars, Miss Roll and Scrap. No goods were found in transit. According to this table, the major difference arises in Finished Goods of steel bars. The survey party found that this stock as per books was 2425.22 MT while on physical verification this stock was 2796.921 MT. Thus, the difference was 371.701 MT. There are some differences in other items also as can be seen from the table. It was submitted in the course of assessment that while finding out the stock, the survey team counted the bundles of each gauge i.e., 8MM, 10MM, 11MM, 12MM, and so on till 25MM. Thereafter, it was assumed that for all MM bar of a particular gauge, the weight is same. Thus for example in the case of 8MM bar of 40Ft., a uniform weight of 85kg per bar has been taken. It was further submitted by assessee before Ld. AO vide its reply dated 22.12.2016 (reproduced at page 28 of the assessment order) that assessee's machinery being old, it does not produce each bar of same length and gauge to be of the same weight. In other words, for two identical bars in terms of MM and length, the weight would vary. It was for this reason that the assessee has not been selling its product in terms of number or number of bundles but in terms of actual weight. Because of this uniformity taken in weight for the bars of different MM and length, there has been an error in calculating the & 1543/Del/2018 Rathi Special Steels Ltd weight of the final product. The assessee furnished comparative chart taking the weight as per department on one side and standard weight as per ISI on the other. This chart is available on page nos. 29-34 of the assessment order. On the basis of this chart, the total weight of final product as per ISI standards comes to 2424.017 MT against 2425.220 MT in the book thereby resulting in a very very nominal difference of 1.203 MT. However, the weight of the same goods has been worked out by the department to be 2796.921 MT. Thus, the Ld. AO did not appreciate the arguments of the assessee in proper perspective. He is of the view that survey team had inventorized the stock in presence of the employees of the assessee. The assessee has submitted the detailed calculation of stock based on ISI standards for a certain description of steel bars but this has no documentary evidence in its support. Therefore, the goods as valued by the survey team was taken as stock on the date of search and the difference between this and the book value amounting to Rs. 1,36,08,090/- was added to the total income.
Before the ld CIT(A), it was submitted that the survey team erred in accounting the bundles and multiplying with weights instead of weighing each and every bundle to arrive at the correct weight which had resulted in difference in quantity of stock. It was submitted that record of raw material as well as finished goods has been maintained on the basis of weight and not on the number of pieces. The government records especially relating to the excise department were submitted to show that the records were maintained on weight basis. (i) It was also submitted that the weight of raw material and finished goods is maintained by weight; (ii) this system of valuation has been followed from year to year and it had been accepted in past; (iii) in the previous year it has been admitted that stock has been maintained in weight; (iv) excise records which have been produced show that sales are made by weight; (v) the company has submitted & 1543/Del/2018 Rathi Special Steels Ltd documents and evidence to explain the difference in stock taken by the department and actual stock by preparing a comparable chart (Page 29-33 of the assessment order); (vi) the methodology adopted by the AO in valuing the stock is incorrect. He has first counted the bundles and thereafter estimated the weight by taking the weight of each bundle of identical MM and length to be the same. Actually, the weight of the stock should have been taken separately for each bundle; (vii) the annual accounts prepared after search and survey have been prepared by computing stock value as per weight only and Ld. AO has accepted the same. Therefore, he cannot follow a different method for valuing the inventory of the finished goods in some other way at the time of search; (viii) the Ld. AO has not taken into account the facts that the machinery of the assessee is old, and therefore there is no standard output of finished goods, in terms of length, diameter and weight. Therefore, it was contended that the valuation made by the department was erroneous and it should not be considered for the purpose of making addition.
The ld CIT(A) appreciated the contentions of the assessee and deleted the addition by observing as under:-
v.I have considered the facts of the case as revealed in the assessment order, other materials available on records and the submissions of the Ld. Counsel of the appellant. The addition on account of value of raw materials, MS Scrap, Steel bars and Miss Roll found in surplus as a result of survey /search have been made on account of difference in such valuation as per stock register maintained by the appellant and the physical inventory taken by the survey team on the date of survey/ search. However such valuation made by the survey team by adopting standard length per bundle and estimated weight per bundle has been challenged during the course of assessment proceedings on the ground that weight of each bundle is different from another with same diameter because the length differs from bundle to bundle and this is the reason that goods are sold by the appellant company in units of weights only and not by items of specific diameters having standard length and weight per bundle. The appellant has also pointed out some anomalies toward, the estimated weight per bundle of specific items and the same had not be examined and plausible explanations could not be offered by the A.O. The A.O also could not give any satisfactory reply as to why the valuations Page | 26 & 1543/Del/2018 Rathi Special Steels Ltd were arrived at by the survey team on the basis of standard length and weight per bundle, instead of taking actual weights of such bundles in order to arrive at the correct valuation. The A.O has rejected the contention of the appellant namely on the ground that the appellant did not point out these issues at the time of survey or during post search investigation at the Directorate of investigation. The appellant has also calculated valuation of the items based on ISI standards by taking the standard weight per meter on actual lengths of the items present in a bundle of specific dimensions in diameter size and the value so arrived at has been found to be more or less equal vis-a-vis the value adopted by the survey team on the same items, casting serious doubts about the correctness of the value adopted by the survey team. The A.O has commented on such valuation that the same is not acceptable because no documentary evidence could be made available to substantiate said claim. This explanation of the A.O for rejecting the same doesn't cut any ice because the standards adopted as per ISI for the specific item for making such valuations by the appellant company have not been challenged, nor the basis of valuation in the said manner was objected to with any reasonable basis. The A.O has accepted such valuations on weight basis arrival at by the appellant in the Balance Sheet & P & L Account for the year under consideration which has been finalised after search/survey and so a different stand taken, while approving the valuation of inventory taken by the survey team on physical verification of the items found in course of survey/search, cannot be upheld. The appellant had also made available the excise documents, like, RG23A Part I filed with the excise department wherein the stock of raw materials/ finished goods has been arrived at on weight basis which has been duly accepted by the Excise Authorities while determining the excise duties applicable to the case of the appellant. The A.O was provided with such documents to explain the case of the appellant during assessment proceedings, but reasons for non-acceptance of such documents have not been highlighted in the assessment order. Further, the valuation of the raw materials, MS Scrap, Steel bars and Miss Roll by the survey team is purely on estimate basis and the department has already accepted in earlier assessments the valuation of such raw materials arrived at on weight basis, I do not find any reason to differ from such method of valuation actually adopted in the instant assessment year by the appellant on weight basis and no interference is called for in this respect. Accordingly, the addition made by the A.O in respect of surplus stock of raw materials (on account of Ms Billet /MS Ingot), MS Scrap, Steel bars and Miss Roll arrived at by the survey team purely on the basis of estimation to the tune of Rs. 1,36,08,090 cannot be sustained and the A.O is hereby directed to delete such addition. vi. In view of the discussions supra, the addition based on projected physical inventory per stock statement cannot be sustained for the margins of variation are there in products due to lax production standards and then the primary factor for invoicing the items is 'weight based' and not 'dimension based' alone. The addition I on this count is, therefore, directed to be deleted.
Page | 27 & 1543/Del/2018 Rathi Special Steels Ltd 19. We find the discrepancies in the manner in which weights were taken erroneously by the ld AO following the erroneous act of the survey team was duly appreciated by the ld CIT(A). Similar method of valuation of finished goods by considering the weight of finished goods based on ISI standards were consistently followed by the assessee year on year and the same has been accepted by the ld AO in the assessment framed subsequent to search and survey. The excise records duly proved that the goods are sold by weight and stock is maintained in weight. None of the aforesaid factual findings recorded by the ld CIT(A) which are corroborated with excise records in RG23A were controverted by the revenue before us. Hence, we do not find any infirmity in the order of the ld CIT(A). Accordingly, ground No. 2 raised by the revenue is dismissed.
Ground No. 3 raised by the revenue is general in nature and does not require any specific adjudication.