ACIT, CIRCLE- 26(1), NEW DELHI vs. VADHERA BUILDERS PVT. LTD., NEW DELHI

The assessee was required to show cause as to why as per the agreement with the parties the billing should not be done for 75% of Work-in-Progress (WIP) and booked as sales by estimating GP at 18.54%. The assessee submitted that the consolidated gross profit comprising of gross profits of contract business and art gallery business is 18.54% gross profit of contract business is 8.19% and art gallery business is 25.34%. The assessee contended that it is not correct to say that as per agreements the billing is to be done at the completion of 50%. The assessee further contended that none of the agreements have the stipulation that the billing will be done at the completion of 50% of work. Therefore, the assessee contended that there is no basis for considering 75% of value of work in progress as sales and, therefore, there cannot be any estimation of GP on the unbilled work in progress. Not convinced with the submission of the assessee the Assessing Officer treated 75% of work in progress as sales of the assessee and estimated the gross profit from out of such estimated sales at 18.54% and added Rs.2,62,75,248/- as income of the assessee.

I.T.A.Nos.4804 2394/Del/2017

4. On appeal, the Ld.CIT(A) deleted the addition made by the AO.

5. Before us the Ld. DR strongly placing reliance on the order of the AO submitted that the AO has rightly treated 75% of work in progress as sales as the assessee did not declare any profit for the assessment year under consideration. Ld. Counsel placed reliance on the order of the Ld.CIT(Appeals).

“4.3 I have considered the reasoning of the Assessing Officer and the submissions of the appellant. The Assessing Officer has observed that the work-in-progress as on 31.03.11 at various sites totals up to Rs. 18.0 crore. Alarmed by the value of work-in-progress as compared to the value of work done amounting to Rs. 33.93 crores, the Assessing Officer began to examine whether part of the work done has not been billed but shown as work-in-

I.T.A.Nos.4804 2394/Del/2017 progress by the assessee so as to suppress the turnover. As per the Assessing Officer, the contract agreements provide that billing should be done at the completion of 50% of the work. After considering the reply of the assessee, the Assessing Officer concluded that assessee has deliberately not billed the work done. In his wisdom, the Assessing Office treated 75% of the value of work-in- progress as sale and made an addition of Rs.2,62,74,248/- by applying GP rate of 18.54% on so designated sales. 4.4 I have also noted that during the assessment stage, the appellant had challenged the assertion of the Assessing Officer that as per the agreements the billing is to be done at the completion of 50% of work. In the assessment order the Assessing Officer has not recorded source of this information and has not controverted the challenge made by the Assessee in this respect. During the appellate proceedings also I am unable to corroborate the assertion of the Assessing Officer from the agreements made available to me.

4.5 During the appellate stage, the appellant has submitted the details of sales billed during the F.Y. 2010- 11 and F.Y. 2011-12 in respect of parties whose work-in- progress remained unbilled on 31.03.11. The details are as under:- VADEHRA BUILDERS PRIVATE LIMITED D-40, Defense Colony, New Delhi SUMMARY OF WIP AS ON 31.03.2011 AND SALES IN NEXT YEAR

S.No. Party Name Project Work in FY FY Progress 2010-11 2011-12 WORKS TERMINATED 1. Assotech Realty Civil Construction 30,000,000 Pvt.Ltd. Work Assotech Spring Fieldat Gr. Noida, UP 2. Collage Estate Civil & Interior 12,400,000 Pvt. Ltd. Works of Collage Mall, Jallandhar 3. Dalmia Cement 10,300,000 (Bharat) Limited

I.T.A.Nos.4804 2394/Del/2017

WORKS SUSPENDED IN NEXT YEAR

RUNNING WORKS

SUMMARY

A. VALUEOF WIP BROUGHT FORWARD FROM 52,700,000 EARLIER YEAR – TERMINATED WORKS B. VALUE OF WIP BROUGHT FORWARD FROM 38,850,000 EARLIER YEAR – SUSPENDED WORKS C. VALUEOF WIP – RUNNING WORKS 94,850,000 TOTAL A+B+C 186,400,000

4.6 While furnishing this information the counsel of the appellant has submitted that a sum of Rs. 5.72 crores is work-in-progress in respect of 3 works which were terminated. The appellant has submitted as under:-

"Out of twelve parties, for three parties, no work was carried out due to disputes in earlier years 6

I.T.A.Nos.4804 2394/Del/2017

(value of brought forward WIP of earlier years-5.27 Crores), For the remaining nine parties, bills amounting to Rs. 22,51,92,440/- were raised and value included in sales. ” 4.6.1 It is noted from final accounts for A.Y. 10-11 that the work in progress in respect of these parties stood at the same figure as on 31.03.10. It, therefore, means that no work was done for these parties during the period from April 2010 to March 2011 and thereafter. 4.6.2 From the ledger of M/s Assotech Realty Pvt. Ltd., I have noted that from 01.04.06 till 31.03.09 the appellant has raised the bills and received payments during different years as under: -

F.Y. Work Done Amount Closing Received Balance 2006-07 2,38,38,122/- 1,42,89,563/- 95,48,558/- 2007-08 10,97,80,008/- 1,14,69,871/- 78,58,695/- 2008-09 4,76,98,122/- 4,92,03,423/- 63,53,394/- 4.6.2.1 It is noted that in A.Y. 2010-11, the amount retained earlier by the client amounting to Rs. 83,93,563/- was debited to the account of M/s Assotech Realty Pvt. Ltd. Consequently the opening "balance in respect of the party stood at Rs. 1,46,46,967/- during A.Y. 2011-12. 4.6.2.2 On the basis of above observations, the contention of the appellant that the work done for M/s Assotech Realty Pvt. Ltd. could not be billed due to a dispute with them appears to be in order. Against the work done and billed amounting to Rs. 18.13 crore during the earlier years, the appellant had received payment of Rs. 16.62 crore. The balance work done amounted to loss incurred by the appellant. Further, the work done amounting to Rs. 3 crore which was not billed till 31.03.09 continued as work-in-progress in the book of the appellant and was finally written off during A.Y. 2013-14. 4.6.3 From the ledger of M/s Collage Estate Pvt. Ltd., I have noted that from 01.04.09 till 31.03.13, the I.T.A.Nos.4804 2394/Del/2017 appellant has raised the bills and received payments during different years as under: - Collage Estate Pvt. Ltd.

F.Y. Work Done Amount Closing Received Balance 2009-10 3,30,08,814 2,86,85,090 43,23,724 2010-11 0 16,68,807 26,54,917 2011-12 0 0 26,54,917 2012-13 0 0 26,54,917 4.6.3.1 On the basis of above observations, the contention of the appellant that the work done :: - M/s Collage Estate Pvt. Ltd. could not billed due to a dispute with them appears to be in order. Against the work done and billed amounting to Rs.3.3 crore during the earlier years, vie appellant had received payment of Rs. 3.03 crores. The balance work done amounted to loss incurred by the appellant. The appellant still retains the claim in respect of the outstanding balance. 4.6.4 From the ledger of M/s Dalmia Cement (Bharat) Ltd., I have noted that from 01.04.08 till 31.03.11 the appellant has raised the bills and received payments during different years as under:- Dalmia Cement Bharat Ltd.

F.Y. Work Done Amount Closing Received Balance 2008-09 7,29,36,416 6,91,05,950 38,30,466 2009-10 46,96,570 2,63,68,973 -1,81,41,937 2010-11 3,12,03,580 1,11,35,851 19,25,792 4.6.4.1 During the F.Y. 2010-11, Appellant debited Rs. 30 lakhs towards bank charges, and Rs.14,47,145/- towards retention money in the ledger of the party. The amount of work in progress carried over was finally written off in A.Y. 13-14. 4.6.5 Based on above observations, I find that the work- in-progress shown above could not be billed by the appellant due to reasons beyond its own control and therefore the Assessing Officer’s treatment of the same at sale cannot be justified. I am unable to sustain the I.T.A.Nos.4804 2394/Del/2017 addition made by the Assessing Officer in respect of these three parties. 4.6.5.1 In respect of the work-in-progress related to the remaining nine parties amounting to 13.37 crores, I have noticed that the appellant has billed work done amounting to Rs.22.52 crore during the year. It works out that 37% of the entire work done for these parties during the year remained as work-in-progress and the remaining 63% was billed and included in the appellant’s turnover. From the accounts, it is noted that during the subsequent year i.e. AY 2012-13 the appellant had billed work done amounting to Rs. 12.68 crores in respect of these parties. The work-in-progress of these parties reduced to Rs.5.77 crore as on 31.03.12 as against Rs.13.27 crore as on 31.03.11. It, therefore, is clear that part of the work-in- progress as on 31.03.11 was billed in the subsequent year.”

8. On carefully going through the findings of the Ld.CIT(Appeals), we do not find any valid reason to interfere with the observation of the Ld.CIT(A). We observe that the Ld.CIT(A) after his detailed analysis came to the conclusion that no part of work in progress can be treated as sales and estimate the GP on such sales, thus, we sustain the order of the Ld.CIT(A). Ground no.1 of grounds of appeal of Revenue is dismissed.

I.T.A.Nos.4804 2394/Del/2017 assessee failed to furnish details of Sales Tax on purchases year wise the AO made the addition. Before the Ld.CIT(Appeals) the assessee furnished complete details. The assessee also contended before the ld.CIT(A) that it had in fact filed all the details before the Assessing Officer. We observe that the Ld.CIT(A) called for the records from the AO and after analyzing the records submission restricted the addition of Rs.17,63,289/- observing as under:

“5.3 I have noted that the Assessing Officer has recorded that during the assessment proceedings the AR was asked to reconcile sales tax and sales and purchases but the same was not furnished. The A.O. has further recorded that the assessee was required to file sales tax input account of purchases and sales tax output account of sales and the proof of payment of the amount of difference. This reconciliation was not filed. The ledger of input of purchases and output of sales was also not filed. The A.O. has further recorded that the assessee was asked to furnish the details of such sales tax (related to year-wise purchases from unauthorized parties) but the same was not furnished. 5.3.1 On the contrary, the counsel of the appellant has asserted that these details were filed before the Assessing Officer. 5.3.2 In view of the contradictory assertions as narrated above, the Assessment Records have been called for and examined by me. My findings in this regard Recorded in subsequent paragraphs. 5.3.3 I have noted that vide letter dated 17.12.13 the appellant had submitted the details before the Assessing Officer. The A.O. has recorded in the order sheet as under:-

I.T.A.Nos.4804 2394/Del/2017 “Shri Y.S Bhartnagar, CA attended and filed details vide letter dated 17.12.13. Produced labour expenses bills & bills for closing rotation to file balance details. On 27.12.13 at 11:00 AM” 5 3 .4 I have considered the reasoning of the Assessing Officer and the submissions of the appellant. I appreciate the observations and consequent notice given by the Assessing Officer asking the appellant to show cause why the sales tax pertaining to earlier years should not be disallowed and appellant’s closing stocks should not be enhanced by the amount debited in profit & loss accounts. 5.3.5 I, however, do not agree with the numerical working of the Assessing Officer in as much as the total sales tax including the service tax on the entire sales made cannot be adopted for working out the calculation The value of closing stock can be enhanced only by the amount of sales tax pertaining to the closing stock on a pro-rata-basis. 5.3.6 The closing stock of the appellant stands at Rs.1,66,80,664/-. The sales tax on purchases was only Rs.65,41,478/-. Material consumed during the year amounts to Rs.16,57,76,188/-. Sales tax on the material consumed come to 3.94%. The value of closing stock therefore is required to be enhanced by 3.94%. The amount of addition thus works out to Rs.6,56,280/-. 5.3.7 Accordingly, the addition of Rs.5,54,45,938/- is restricted to Rs. 17,63,289/- (Rs.6,56,218/- on account of enhancement on value of closing stock by 3.94% and Rs.11,07,071/- on account of additional sales tax pertaining to earlier years disallowed by the Assessing Officer).”

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2. On the facts and in the circumstances of the case, the Ld.CIT(A) has erred in law in not accepting appellant’s claim for electricity expenses incurred at premises used for the purpose of appellant’s business.

3. On the facts and in the circumstances of the case, the Ld.CIT(A) has erred in law in sustaining a disallowance of Rs.14,13,444/- out of business expenses paid through credit cards.” 12. The Ld. Counsel for the assessee submits that ground no.2 and 3 are not pressed. In view of the submissions, ground no.2 & 3 of grounds of appeal of the assessee are dismissed as not pressed.

I.T.A.Nos.4804 2394/Del/2017

“5.3 I have noted that the Assessing Officer has recorded that during the assessment proceedings the AR was asked to reconcile sales tax and sales and purchases but the same was not furnished. The A.O. has further recorded that the assessee was required to file sales tax input account of purchases and sales tax output account of sales and the proof of payment of the amount of difference. This reconciliation was not filed. The ledger of input of purchases and output of sales was also not filed. The A.O. has further recorded that the assessee was asked to furnish the details of such sales tax (related to year-wise purchases from unauthorized parties) but the same was not furnished. 5.3.1 On the contrary, the counsel of the appellant has asserted that these details were filed before the Assessing Officer. 5.3.2 In view of the contradictory assertions as narrated above, the Assessment Records have been, called for and examined by me. My findings in this regard Recorded in subsequent paragraphs. 5.3.3 I have noted that vide letter dated 17.12.13 the appellant had submitted the details before the Assessing Officer. The A.O. has recorded in the order sheet as under:- “Shri Y.S Bhartnagar, CA attended and filed details vide letter dated 17.12.13 produced labour expenses bills & bills for closing rotation to file balance details. On 27.12.13 at 11:00 A.M." 5.3.4 I have considered the reasoning of the Assessing Officer and the submissions of the appellant. I appreciate the observations and consequent notice given by the Assessing Officer asking the appellant to show cause why the sales tax pertaining to earlier years 13

I.T.A.Nos.4804 2394/Del/2017 should not be disallowed and appellant’s closing stocks should not be enhanced by the amount debited in profit & loss accounts. 5.3.5 I, however, do not agree with the numerical working of the Assessing Officer in as much as the total sales tax including the service tax on the entire sales made cannot be adopted for working out the calculation. The value of closing stock can be enhanced only by the amount of sales tax pertaining to the closing stock on a pro-rata-basis. 5.3.6 The closing stock of the appellant stands at Rs.1,66,80,664/-. The sales tax on purchases was only Rs.65,41,478/-. Material consumed during the year amounts to Rs.16,57,76,188/-. Sales tax on the material consumed come to 3.94%. The value of closing stock therefore is required to be enhanced by 3.94%. The amount of addition thus works out to Rs.6,56,280/-. 5.3.7 Accordingly, the addition of Rs.5,54,45,938/- is restricted to Rs.17,63,289/- (Rs.6,56,218/- on account of enhancement on value of closing stock by 3.94% and Rs.11,07,071/- on account of additional sales tax pertaining to earlier years disallowed by the Assessing Officer).”

I.T.A.Nos.4804 2394/Del/2017 pertained to earlier years on payment basis. This ground of assessee is allowed for statistical purpose.

Order pronounced in the open court on 25/01/2024