STYLISH POLYMERS PVT. LTD.,KOLKATA vs. ITO, WARD - 11(4), KOLKATA, KOLKATA

ITA 1466/KOL/2018Status: DisposedITAT Kolkata12 December 2018AY 2012-133 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee had produced all necessary evidence to support the transactions. As the revenue failed to controvert this evidence, the loss was allowed.

What were the facts?

The assessee claimed a deduction for currency speculation loss. The Assessing Officer made an addition, disallowing the loss due to insufficient corroborative evidence. The CIT(A) upheld the AO's order, finding the assessee's claims factually incorrect.

What were the issues?

Whether the currency speculation loss claimed by the assessee is allowable as a deduction when sufficient evidence is produced.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

CIT v. Durga Prasad More
82 ITR 540 · 1971 · SC
1,579 citing

Income Tax Appellate Tribunal, KOLKATA ‘SMC’ BENCH, KOLKATA

Before: Sri J. Sudhakar Reddy]

Date of concluding the hearing : November 28th, 2018 Date of pronouncing the order : December 12th, 2018 O R D E R Per J. Sudhakar Reddy :-

This appeal filed by the assesse is directed against the order of the ld. Commissioner of Income Tax (Appeals) - 4, Kolkata, (hereinafter the ‘ld. CIT (A)’), passed u/s 250 of the Income Tax Act, 1961 (the ‘Act’), dt. 04/06/2018, for the Assessment Year 2012-13.

The assessee is a company and is in the business of investment and share trading. It claimed deduction on account of currency speculation loss of Rs.6,65,547/-. On the ground that corroborative evidence has not been filed, the Assessing Officer made an addition to the returned income. On appeal, the ld. First Appellate Authority observed that the assessee has not done such transactions on regular basis. He held that, the submission of the ld. A/R of the assessee that (a) the assessee has done such transactions on regular basis and (b) that such transactions are done by the assessee as a safeguard

Assessment Year: 2012-13 Stylish Polymers Pvt. Ltd against loss which may arise in the ordinary course of business; are factually incorrect. The ld. CIT(A) recorded that thourgh the assessee produced all documents in support of these transactions, the apparent is not true. He applied the judgment of the Hon’ble SUprement Court in the case of CIT vs. Durga Prasad Moore (1971) 82 ITR 540, and the theory of preponderance of probabilities and upheld the order of the ld. Assessing Officer.

Aggrieved the assessee is before me.

I have heard rival contentions. On careful consideration of the facts and circumstances of the case, perusal of the papers on record, orders of the authorities below as well as case law cited, I hold as follows:-.

4.1. I find that the issue in question is covered by the decision of the ITAT Kolkata ‘B’ Bench’s order in the case of ACIT vs. Ms/. Tirupati Awas P. Ltd. in order dt. 28/03/2018, wherein at para 10, it was held as follows:-

“10. Heard rival submissions and perused the material on record. We find that the AO issued notice u/s. 133(6) of the Act to MCX Stock Exchange, Mumbai. Admittedly the said stock exchange complied with the notice issued by the AO along with supplying various details in respect of said transaction. According to AO, it is incomplete details. However, the CIT-A noted in his order that the AO failed to verify the genuineness of transaction with that of broker of MCX Stock Exchange. It is also observed that the CIT-A found satisfied that the assessee filed all the required details and documents in support of the transactions entered into by it in respect of foreign exchange derivatives. We find that the AO made the addition only on the basis of statement recorded during the search & seizure operation in the premises of the said Shri Sachet Saraf, director of M/s. Marigold Vanijya P.Ltd. The said statement of Mr. Saraf was retracted at a later point of time. The CIT-A found satisfied that there was no corroborative evidence which supports the view of the AO that the said transaction was unexplained. Therefore, we find no additional evidence, which was filed before the CIT-A, but not before the AO. The CIT-A deleted the said addition only on the basis of material/evidence available on record, which were very much before the AO in the re-assessment proceedings. The case laws as relied on by the assessee before the CIT-A were relevant and applicable to the present facts of the case. The CIT-A has discussed the each case law thoroughly. Thus, the CIT-A was justified in deleting the addition made by the AO on this issue. The grounds raised by the revenue in the appeal are dismissed.”

Assessment Year: 2012-13 Stylish Polymers Pvt. Ltd 5. Consistent with the view taken therein, as the assessee has admittedly produced all the necessary evidences, in support of the transactions and as the revenue has not brought any material to controvert the evidence produced by the assessee, we allow this ground of the assessee and direct the Assessing Officer to allow the loss in question.

In the result, appeal of the assessee is allowed.

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