ITO, WD-6(2), KOLKATA, KOLKATA vs. M/S LIBERTY COMMODEAL PVT. LTD., KOLKATA

ORDER

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER This appeal by the Revenue against the order dated 28.03.2017 passed by CIT(A)-2, Kolkata for AY 2012-13.

The AR of the appellate has submitted that the Assessing Officer made the addition of share application money received of Rs. 1,51,30,000 u/s 68 of the Act as unexplained cash credit, without verifying the facts form the records filed that the assessee company had received during the year under consideration only Rs. 11,70,000, out of which, he refunded Rs 11,00,000, thus the net receipt on account of shares was Rs. 70,000 only. The amount money as share application for equity shares were received in immediate preceding previous year, i.e. FY 2010-11 was Rs. 1,50,60,000, The following charts shows the detail of share application money received in earlier year i.e. F.Y. 2010-11.

Name of share subscriber Date of payment Cheque No. Amount Neelkanth Commercial Pvt.Ltd. 24.03.2011 899231 Rs.85,60,000/- Skylark Vanijya Pvt.Ltd. 24.03.2011 439785 Rs.65,00,000/-

The provision of the section 68 of the I T Act says 'Where any sum is found credited in the books of an assessee maintained for any previous year, and the assessee offers no explanation about the nature and source thereof or the explanation offered by him is not, in the opinion of the Assessing Officer, satisfactory, the sum so credited may be charged to income-tax as the income of the assessee of that previous year.' The Section 68 stipulates that any unexplained sum found credited in the books of the assessee for any previous year, then the same may be taxed as income of the assessee for that previous year, Thus, section 68 stipulates that sum is credited, the assessee maintains the books of accounts in which such sum is credited, the assessee fails to explain the same. All such conditions are in place than AO can invoke the provisions of Section 68.

In the case of appellant, the sum of Rs 1,50,60,000 was not credited in this year. The appellant had made the allotment of its equity shares during the year against the monies received in past and small amount received during the year, therefore the question of addition u/s 68 of the Act for the monies received in past, does not arise. The share application monies received. pending allotment in F.Y. 2010-11. is evident from the audited annual accounts of the appellant. Same was shown as share application money pending for allotment under the Note 13: Other Current assets of the Balance sheet as on 31.03.2011 of share subscribers. The bank statement filed by the assessee of self as well as that of the share subscribers gave clear position in the matter.”