DCIT, CENTRAL CIRCLE-20, NEW DELHI vs. LOTUS HERBALS P.LTD, DELHI

to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. It is respectfully submitted that the reassessment proceedings and the consequent reassessment order dated 30.12.2017 passed under section 147 r.w.s. 143(3) of the Act are without jurisdiction, bad in law and void ab initio, inter alia, for following reasons: (a) Reassessment proceedings barred as per proviso to section 147-No failure on part of the assessee to fully and truly disclose material facts; (b) Impugned reassessment proceedings have been initiated on mere 'change of opinion'; (c) Reassessment proceedings initiated without any valid and legally sustainable "reasons to believe" of income having "escaped assessment", without any fresh tangible material and without independent application of mind, is illegal and bad in law: (d) Sanction under section 151 of the Act for initiation of reassessment proceedings accorded in a mechanical manner. The aforesaid contentions are elaborated hereunder: Re (a): Reassessment proceedings barred as per provisions to section 147- No failure on part of the assessee to fully and truly disclose material facts In terms of proviso to section 147 of the Act, the assessing officer can initiate reassessment proceedings beyond the period of four years from the end of the relevant assessment year, where the assessment has been previously undertaken under section 14303) of the Act, only on fulfilment of additional condition that the income has escaped assessment by reason of the "failure of the assessee to disclose fully and truly all material facts necessary for assessment". The proviso to the section places fetters on the powers of the assessing officer to initiate reassessment proceedings beyond the period of four years from the end of the relevant assessment year, where the assessment has been previously undertaken under section 143(3) of the Act unless the income has escaped assessment by reason of the "failure of the assessee to disclose fully and truly all material facts necessary for assessment" In the present case, during the course of original assessment proceedings, specific queries were raised by the assessing officer regarding the AMP expenses incurred by the assessee which were duly replied by the assessee to the satisfaction of the assessing officer (elaborated as under) and after such an exhaustive examination, the claim of the assessee was accepted by the assessing officer during original assessment, as demonstrated hereunder Enquiry, made during original assessment proceeding for AY 2013-14. -Vide notice dated 17.07.2015 issued under section 142(1) of the Act for assessment year 2013-14/6 pages 129 to 132 of the paper book, the assessing officer raised the following queries/ sought the following information: “14. TDS (as deduced by the assessee) details both expense head wise and party wise for the year under consideration.

to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41 ITR 191 (SC), the Hon'ble Apex Court, held that-(i) it is the assessee's duty to disclose primary facts, including particular entries in account books, particular portions of documents and other evidence disclosed (6) once all primary facts are before the assessing authority, be requires no further assistance by way of disclosure, (in) it is for the assessing officer to decide what inferences of fact can be reasonably drawn and what legal inferences have ultimately to be drawn and (iv) it is not for the assessee to tell the assessing authority what inferences, whether of fact or law, should be drawn. Case of AO and rebuttal thereto The findings of the AO on true and full disclosure of material facts are set out in para 8 of reasons, which is reproduced hereunder.

8. Findings of the AD on true and full disclosure of the material facts necessary for assessment under proviso to section 147 The enquiries establish that Mix Loner Herbal Pvt. Ltd. has claimed bogus AMP expenses of Rs. 36,56,43,885 and expenditure of Rx 35, 42,857/- in the form of salary given to its employees in the form of credit notes to reduce its profit during the year under consideration, thereby bringing its undisclosed income in the books of account without paying taxes on such income. After the perusal of the records available with this office, I have the reason to believe that taxable income to the extent of Rs. 36.91,86,742-has escaped assessment within the meaning of section 147 of the IT Act, 1961. Further, this escapement was due to failure on part of the assessee to disclose true and correct facts relating to its income. There is clear failure on the part of the assessee to fully and truly disclose all material facts which were necessary for correct assessment of its income. In substance, it is the case of the AO that the result of enquiries in the course of survey establish that the assessee claimed bogus expenses and this escapement is on account of assessee’s failure to disclose true and correct facts. Most importantly, AO has failed to clearly specify which material fact the assessee was required to disclose but has not been disclosed by the assessee. In fact, AO, while recording the reasons under section 148(2) of the Act has, in fact, categorically stated that the assessee "has produced books of accounts, annual report, audited P&L Account and balance sheet or other evidence as mentioned above, but still proceeded to repeat the language of proviso and allege that there has he failure to disclose relevant facts. Thus, even as per the admission of AO, complete/ correct facts were placed on record by the assessee. It is, however, the case of the AO that the facts were embedded in the manner that the same could not have been discovered with due diligence. The said observation, too, is apart from being general, legally and factually flawed/ perverse, It is emphatically reiterated that no specific allegation whatsoever, has been made out in the reasons recorded to point out whether there was any failure on the part of the assessee to disclose fully and truly all material facts in relation to its assessment of income for the relevant year. In the reasons recorded, the AO has merely repeated the language of proviso to section 147 of the Act that there was failure on the part of the assessee to disclose material to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. facts, without specifically spelling out any such actual failure, except making vague and bald observations. In the absence of specific charge in the reasons recorded pointing out any failure on the part of the assessee to disclose fully and truly all material facts necessary for assessment and mere mention in the reasons that the assessee has failed to furnish material facts, without spelling out such material facts, is not sufficient compliance, which is a pre-requisite for valid initiation of the reassessment proceedings and therefore, the notice for reassessment issued under section 148 of the Act, after the expiry of four years from the end of the relevant assessment year is invalid. It is further respectfully submitted that mere charge that the expenses claimed is bogus is not sufficient to justify the fulfillment of condition set out in first proviso to section 147 of the Act, as has been held in the following decisions: - Chhugamal Rajpal vs. S.P. Chaliha 79 ITR 603 (SC) - Ganga Saran & Sons (P) Ltd vs. ITO: 130 ITR 1 (SC) - ITO vs. Lakhmani Mewal Das: 103 ITR 437 (SC) - CIT vs. Foramer France: 264 ITR 566 (SC) - Rita Rajkumar Singh v. ACIT. [2022] 287 Taxman 413 (Bom) - Sunil Hanskrishna Khanna v. ACIT; [2022] 139 taxmann.com 555 (Bom) - Gateway Leasing (P.) Ltd. vs. ACIT 426 ITR 228 (Bom.) - Priti Paras Savla vs. ITO 130 taxmann.com.59 (Guj) Considering that in the present case since there is: (a) no failure on the part of the assessee to disclose any material facts; and/or (b) no specific finding, in reasons that there was any such failure on the part of the assessee. On this ground alone, the reassessment proceedings is invalid and bad in law, Re (b): Initiation of reassessment proceedings on mere change of opinion invalid In the present case, undisputedly no new material information came to the possession of the assessing officer subsequent to the completion of the original assessment and the reassessment proceedings were reopened merely to re-examine the aforesaid issues. The information relied upon is, as explained supra, not a valid fresh tangible information [appraisal report is merely an inference and nowhere contains live and vital link with the transaction of the assessee), considering the fact that claim of AMP expense/ expenditure incurred on marketing and sales promotion was specifically examined and accepted in the course of original assessment; thus, the initiation of Impugned reassessment proceedings suffers from the vice of 'change of opinion', which is not permissible in law In this regard, it is a trite law that the reassessment proceedings under section 147 cannot be initiated on a mere change of opinion. The Full Bench of the jurisdictional Delhi High Court in CIT v. Kelvinator of India Ltd.: 256 ITR I held that "Section 147 of the Act does not postulate conferment of power upon the assessing officer to initiate reassessment proceedings upon his mere change of opinion.” The aforesaid decision of the Delhi High Court has Court has been affirmed by the Supreme Court in CIT vs. Kelvinator of India Ltd: 320 ITR 561(SC). Reliance is also placed on the decision of the Full Bench of the Delhi High Court in the case of Usha International Limited: 348 ITR 485 wherein the Court held that re-assessinent to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. proceedings will be invalid in case an issue or query is raised but thereafter the assessing officer does not make any addition in the assessment order On perusal of the aforesaid, it will kindly be appreciated that the Court clearly held that in case where query is raised by the assessing officer in the original assessment but thereafter the assessing officer does not make any addition in the assessment order, in such situations it should be accepted that the issue was examined but the assessing officer did not find any ground or reason to make addition or reject the stand of the assessee. In such a situation, the Court held that reassessment will be invalid because the Assessing Officer had formed an opinion in the original assessment, though he had not recorded his reasons Further reliance is placed on the following decisions: - CIT v. Foramer France: 264 ITR 567 (SC) affirming Foramer France v CIT: 247 ITR 463 (All) - ACIT vs. ICICI Securities Primary Dealership Ltd.: 348 ITR 299 (SC) 26 - Jindal Photofilms Lid. V. DCIT 234 ITR 170 (Del) - CIT V. Feather Foam Enterprises (P) Ltd.: 296 ITR 342 (Del) - Satnam Overseas Limited and Anr. vs ACTT: 329 ITR 237 (Del) - Jal Hotels Co. Ltd. Vs ADIT: 184 Taxman (Del) - CIT v. Prima Paper and Engineering Industry: 364 ITR 222 (Bom.) - PMC Fincorp Ltd. v. ACIT: (2034) 158 taxmann.com 533 (Del) S.B. Packagings Ltd. vs. ACIT [2024] 163 taxmann.com 7 (Del) - Chandra Global Finance Lid. v. ITO.W.P.(C) 359/2023 (Del)) - Infinity.com Financial Securities Lul. v. ACIT: [2022] 137 taxmann.com 503 (Bom)- SLP dismissed by SC in 290 Taman 126 (SC) Thus, the impugned reopening of assessment on the very same set of facts, without any fresh tangible information being referred to in the reasons recorded and also without any fresh tangible information being received, is devoid of jurisdiction Re: (c) Reassessment proceedings initiated without any valid and legally sustainable "reasons to believe" of income having "escaped assessment", without any fresh tangible material and without independent application of mind, is illegal and bad in law It is further respectfully submitted that in order to initiate proceedings under section 147 of the Act, it is incumbent on the part of the assessing officer to first possess some fresh "tangible material", on the basis of which prima facie casel belief of any escapement of income on the part of the assessee is made out after completion of the original assessment proceedings. The Courts have repeatedly held that proceedings u/s 147 of the Act cannot be initiated on the basis of general/ vague information of any bogus/accommodation transaction, without any link/ nexus with the specific transaction of the assessee. [Refer, ITO vs. Lakhmami Mewal Dax: 103 ITR 437 (SC), CIT vs. United Electrical Co. Pvt. Ltd 258 ITR 317 (Del), CIT 1. Vineeta Jain and Atul Jain: 299 ITR 383 (Del), Signature Hotels P. Ltd vs. ITO. 338 ITR 51 (Del), CIT vs. Insecticides (India) Ltd. 357 ITR 330 (Del), Revolution Forver Marketing (P) Lad. v. ITO 413 ITR 400 (Del) and CIT vs. And Jain 299 ITR 383 (Del) In the reasons recorded, no tangible information/ material has been highlighted that may even throw any doubt on the genuineness of the transactions undertaken by the assessee.

to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. Further, the reasons recorded do not reflect any independent application of mind to the information received and the basis and material of the information has not been examined and simply relied upon in a mechanical manner without arriving at an independent belief whether or not any income had escaped assessment. Reassessment initiated merely on the basis of vague report of the investigation wing/appraisal report, without any independent application of of mind, is beyond jurisdiction, bad in law and void ab initio, as has been held in the following legal decisions:  ACTT vs. Dhariya Construction Company 328 ITR 515 (SC)  Pr. CIT. Meenakshi Overseas (P.) Ltd. 395 ITR 677 (Del)  Well Trans Logistics India (P.) Lad. vs. ACTT [2024] 166 taxmann.com 72 (Def)  CIT vs. SFIL Stock Broking Ltd: 325 ITR 285 (Del))  Pr. CIT vs. RMG Polyvinyl (1) Ltd. 396 ITR 5 (Del)  PCIT vs. G & G Pharma India Ltd. 384 ITR 147 (Del.)  CIT vs. Gulati Industrial Fabrication (P) Limited 217 CTR 494 (Del) [SLP Dismissed by SC in 1134/2009]  CIT vs. Fair Finvest L: 357 ITR 146 (Del)  CIT vs. Viniyas Finance & Investment Pvt Ltd 357 ITR 646 (Del) In view of the aforesaid, the reassessment proceedings having been initiated on the basis of documents already available on record, are invalid and bad in law. Re (d): Sanction under section 151 of the Act for initiation of reassessment proceedings accorded in a mechanical manner In the present case, in terms of sub-section (1) of section 151, sanction for issuance of the impugned notice dated 31.03.2021/(@) page 44 of the paper book), it may be noticed that PCIT (Central)-2 has accorded sanction in the following terms: “I have perused the reasons recorded by the AO. In view of the facts and details stated therein, I am satisfied that it is a fit case for issue of notice under section 148 of the Income Tax Act. 1961. Approval as per section 151(1) is granted." The aforesaid could not be regarded as valid satisfaction inasmuch the aforesaid note: (a) clearly indicate that the sanctioning authority simply perused the reasons, with looking into the records; and (b) does not show any application of mind which, it is submitted, is sine qua non for issuance of notice under section 148 of the Act. In terms of section 151, recording of proper and legally sustainable sanction under section 151 is a sine qua non for initiating reassessment proceedings under sections 147/148 of the Act, however, as evident from the noting of PCIT (Central)-2, sanction is accorded in the present case by way of a cryptic noting which only leads to the inescapable conclusion that there was, in reality, no perusal of assessment record and independent application of mind by the sanctioning authority (les) for according approval. The Orissa High Court in the case of ACTT vs. Serajuddin & Co. (2023) 454 ITR 312 (Ori), while disapproving of sanction granted without looking into the records, observed as under: to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. “16. That such an approval of a superior officer cannot be a mechanical exercise has been emphasized in several decisions. Illustratively, in the context of section 142 (2-4) which empowers on AO to direct a special audit. The obtaining of the prior approval was held to be mandatory. The Supreme Court in Rajesh Kumar (supra) observed as under. "58. An order of approval is also not to be mechanically granted. The same should be done having regard to the materials on record. The explanation given by the assessee, if any, would be a relevant factor. The approving authority was required to go through it. He could have arrived at a different opinion. He in a situation of this nature could have corrected the assessing officer if he was found to have adopted a wrong approach or posed a wrong question unto himself. He could have been asked to complete the process of the assessment within the specified time so as to save the Revenue from suffering any lass. The same purpose might have been achieved upon production of some materials for understanding the books of accounts and/or the entries made therein. While exercising its power, the assessing officer has to form an opinion. It is final so far he is concerned albeit subject to approval of the Chief Commissioner or the Commissioner, as the case may be. It is only at that stage he is required to consider the matter and not at a subsequent stage, viz., after the approval is given. ……………………………………………………………..

1. The Ld. CIT(A) has erred on facts and in law, in deleting the disallowance of Rs. 1,76,17,395/- made u/s 37 of the Income Tax Act, 1961, on account of bogus Advertisement, Marketing & Promotion (AMP) Expenses, by ignoring the facts that the genuineness of the expenses could not be verified since the assessee failed to provide the complete details of these entities and their bills/vouchers & confirmation from the parties. The details of parties provided by the assessee did not respond to the notices issued to them during the course of assessment proceedings.

2. The Ld. CIT(A) has erred on facts and in law, in deleting the disallowance of Rs. 35,42.857/- made u/s 37 of the Income Tax Act, 1961, on account of Salary paid through Credit Notes, by ignoring the facts and circumstances of the case. Also in the statement of Sh. Prabhat, Sales Operation Manager recorded on oath during search operation failed to provided any details/data regarding salaries paid through credit notes.

3. The Ld. CIT(A) has erred on facts and in law, in deleting the disallowance of Rs.8,85,32,294/- made u/s 37 of the Income Tax Act, 1961, on account of disproportionate AMP Expenses, by ignoring the facts the these expenses were incurred in the building of the brand name 'Lotus' and all the sister concerns were benefitting from the goodwill of the brand.

4. The Ld. CIT(A) has erred on facts and in law by ignoring the fact that the assessee failed to apportion the AMP expenses between itself and its sisterly concerns namely Lotus Herbal Color Cosmetics and Kanidi Cosmeceuticals based upon the common expenses with regards to building of brand name 'Lotus'.

5. The Ld. CIT(A) has erred on facts and in law by not appreciating the fact that the entire AMP expenses has been claimed by assessee only to artificially depress its taxable profit in order to accumulate tax free income and evade taxes.

6. The Ld. CIT(A) has erred on facts and in law by ignoring the fact that the assessee deliberately did not apportion the AMP expenses in the hands of its two sisterly concerns because these were enjoying tax holidays under the provisions of section 80IC(7) r.w.s. 801A(10) of the Income Tax Act, 1961.

7. The Ld. CIT (A) has erred on facts and in law, giving the opinion that the Assessing Officer was wrong in apportioning the AMP expenses amongst the assessee and its two sisterly concerns, since the assessee is a marketing entity while the latter two are purely manufacturing concerns without considering the fact that these concerned are also enjoying the benefits of the common and sharing expenses.

8. The Ld. CIT(A) has erred on facts and in law by not appreciating the fact that the premium charged by the other two entities on their products is due to the brand name built by the advertisement/marketing and promotion budget wholly claimed by assessee in its books without sharing with its two sister concerns.

9. The Ld. CIT(A) has erred on facts and in law by not appreciating the fact that there was nothing to discriminate between the product lines sold by assessee vis- à-vis its other sisterly concerns to an average discerning customer and the entire product line is only sold under "Lotus" Brand. 10. (a) The Order of the Ld. CIT(A) is erroneous and not tenable in law and on facts. (b) The appellant craves to add, alter or amend any/all of the grounds of appeal

before or during the course of the hearing of the appeal.”

10. Ground of Appeal No.1 is with respect to the deletion of disallowance made by the AO out of Advertisement, Marketing & Promotion (AMP) Expenses mounting to Rs.1,76,17,a395/- by holding the same as non-genuine expenses.

11. Before us, Ld. CIT-DR vehemently supported the order of the AO on this issue and submits that a survey was carried out at the business premises of the assessee on 31.03.2018, and based on the findings of the survey, the AO observed that assessee has got manufactured its goods from two firms namely M/s Kanidi Cosmeceutical (hereinafter referred to as’KC’) and M/s Lotus Herbals Color Cosmetics (herein after referred to as ‘LHCC’). During post survey enquiries, it was found that assessee has claimed certain expenses which are not verifiable. Ld. CIT- DR submits that the AO has made independent verification of the AMP expenses by issue of summons u/s 133(6) and concluded that the expenses to the tune of Rs.1,76,17,395/- paid to four parties were not verifiable as they have not filed any details in response to the summons issued. Accordingly, the same were disallowed by the AO. The Ld. CIT-DR submits that these parties have failed to respond to the notice issued to them u/s 133(6), therefore, the services rendered by them are doubtful and, he requested for the confirmation of the disallowance made by the AO. to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd.

12. On the other hand, the Ld. AR of the assessee, at the outset submits that in the remand report dated 22.05.2023, the AO has accepted that during the remand proceedings all the documents were filed by these four parties and it is observed by the AO that they are showing more turnover than the payments were made to them by the assessee. The Ld. AR further submits that similar disallowance was made in AY 2019-20 which stood deleted by Ld. CIT(A) and no further appeal is preferred by the revenue. Further in AY 2020-21 expenses of similar nature were incurred and were accepted, therefore as a principle of consistency also the expenses claimed by holding the parties as non-genuine is incorrect and consequent disallowance has rightly been deleted by the ld. CIT(A) which orders deserves to be upheld. Ld. AR also filed the detailed written submission which reads as under: “It is respectfully submitted that the disallowance made by the AO is wholly erroneous, contrary to facts on record and was correctly deleted by the CIT(A) for following reasons. Re (i): Complete supporting documents furnished before the AO which was also accepted by the AO in Remand Report It is, at the outset, respectfully submitted that complete supporting documents pertaining payment made to all the aforesaid 4 parties were duly submitted by the assessee during the course of assessment proceedings. The list of such supporting documents along with a brief description of nature of transaction entered into by the assessee with each of the aforesaid parties is enclosed herewith as Annexure1. On a perusal of the aforesaid Annexure, it would be appreciated that complete relevant supporting documents in order to establish the identity, genuineness of the said parties and payment of AMP Expenses to the said parties to the said parties was furnished before the AO and by no stretch of imagination it could have been alleged that the genuineness of these AMP expenses remained unsubstantiated for lack of documentary evidences. Pertinently, the AO, in remand report dated 22.05.2023 [@ pages 512 to 518 of the paper book, relevant ja 512 to 5131, has also categorically accepted that the required supporting documents qua all the aforesaid parties were submitted by the assessee vide replie(s) dated 11.03.2022 and 28.03.2022 furnished during assessment proceedings. Further, the AO had also sent notices u/s 133(6) of the Act to the parties and after reconciling the accounts and records submitted by these parties, the AO was satisfied about the genuineness of the parties and genuineness of the transactions.

In view of above, considering that the AD has categorically admitted that evidences in support of the said payments were duly furnished by the assessee, the allegations basis which disallowance of AMP expense was made to the AO stands obliterated and no appeal by be Revenue is maintainable on this issue. Reliance in this regard is placed on the following decisions wherein the Courts/Tribunal have held that appeal before the Tribunal is not maintainable where assessing officer has accepted the issue in remand report furnished before CIT(A)  Jivallal Purtapshi vs. CIT: 65 TTR 261 (Bom.)  Smt. B. Jayalakshmi vs. ACIT: 407 ITR 212 (Mad.)  ACIT vs. R. P. G.Credit & Capital Lad: ITA. Nos.-4688-4690/Del/2012 (Del. Trib.)  ACIT v. Ansal Housing and Construction Lad (Del. Trib.) No appeal by Department in AV 2019-20 on this issue Further, similar disallowance on account of payment to suspicious parties, involving some common parties, was made by the AO in AY 2019-20, which was deleted by CITEA) on same reasoning; however, the Revenue has not filed appeal on that issue in that year. Re (ii): Notice(s) under section 133(6) were duly responded by the parties In this regard, contrary allegation by the assessing officer that these 4 parties failed to respond to notice(s) issued under section 133(6) the Act, it is respectfully submitted that all the aforesaid parties, except Krishna Attire, duly responded to the notice(s) issued to them and furnished the required documentary evidences in order to establish the genuineness of the transaction(s) entered into by them with the assessee during the relevant assessment year 2013-14. The screenshots of ITBA portal/ emails qua replies furnished by the parties in response to notice(s) under section 133(6), along with relevant pages of the paper book, are specified in Annexure 1 Further, as far as non-filing of required reply to notice under section 133(6) by Krishna Attire is concerned, it is respectfully submitted that the sole reason for non- furnishing of the said response was that Krishna Attire was never served with such notice issued by the assessing officer. The said fact was duly brought to the notice of the assessing officer vide reply dated 28.03.2022 filed by the assessee during the assessment proceedings. [Refer, pages 309 to 348 of the paper book, relevant @ page 328] On a perusal of the aforesaid Annexure, it may be appreciated, that the allegation levelled by the assessing officer that no aforesaid parties responded to notice(s) under section 133(6) in factually incorrect and levelled without judicious appreciation of facts and evidences furnished by such parties Further, without prejudice to the fact that the required response(s) to notice(s) under section 133(6) were furnished by the aforesaid parties, it is respectfully submitted that it has been repeatedly held by the Courts that the mere fact that a third party does not respond to the notice and or appear before the assessing officer to confirm a transaction cannot transaction Reliance in this regard is placed on the following decisions: - CTT v. Fancy International: 166 Taxman 183 (Delhi) - CIT v. Haresh D. Mehta: 86 taxmann.com 22 (Bombay) - CIT vv Nikunj Eximp Enterprises P. Lad: 372 ITR 619 (Bom.) - Diagnostics v. CIT: 334 ITR 111 (Cal) Gudwala& Sons v. ACFT: 155 taxmann.com 532 (Delhi-Tob.) - M/s. Kesha Appliances Pvt. Ltd. v. ITO:

DCIT v. Bhaijee Commodities (P.) Ltd:

- Umbrella Project Pvt. Ltd. v. ITO, - Phool Singh v. ACIT: - Cheil India (P.) Ltd. v. ITO: 68 taxmann.com 410 (Delhi-Trib.) - M/s LalsonsJewellers Ltd. v. ACTT ITA No.5241/Del/2004 (Del) In view of above, the assesse had discharged its onus establishing genuineness of AMP expenses and even the parties to whom notice(s) were served under section 133(6) had also furnished its reply and the AO has failed to point out discrepancy in the documents and explanation furnished by the assesse. Re (iii): Genuineness of the parties stood accepted by AO during assessment proceedings for AY 2020-21 It is further respectfully submitted that, during the assessment proceedings for assessment year 2020-21, the assessing officer, vide Question No.9 of Notice dated 14.02.2022 issued under section 142(1) of the Act (@) pages 613 to 615 of the paper book (Refer page 614), directed the assessee to furnish party-wise details of Advertisement and Business Promotion expenses. In response to the aforesaid, the assessee, vide reply dated 10.03.2022 (filed on 14.03.2022) (Refer, pages 617 to 6.39 of the paper hook, relevant in, 634 to 639), furnished detailed explanation along with documentary evidences such as ledger accounts, PAN and GST registration numbers of the parties through which such expenses were incurred by the assessee during assessment year 2020-21 It is pertinent to note that, in the said reply, explanation and documentary evidences qua all the aforesaid 4 parties Le. (1) Krishna Attire, (2) Brand Vision, (3) Symmetrix Prints and (4) Shan Creations were furnished by the assessee. Being satisfied with the assessee's response, subsequently, assessment proceedings culminated into assessment order dated 29.09.2022 pages 640 to 653 of the paper book) being passed by the assessing officer under section 143(3) of the Act wherein no disallowance of AMP Expenses paid to these parties was made by the assessing officer.

In that view of the matter, considering that the AO has also allowed AMP expenses made to the parties in AY 2020-21, it could not have been alleged in assessment year 2013-14 that the genuineness of such parties remained unsubstantiated. For the aforesaid cumulative reasons, the disallowance of AMP expenses made by the AO was correctly deleted by the CIT(A) and the ground of appeal raised by the Department ought to be dismissed.

13. Heard the parties and perused the materials available on record. It is seen that during the course of reassessment proceedings, the Assessing Officer has issues summons u/s 133(6) of the Act to various parties, out of which four parties namely (i) M/s Krishna Attire & Hospitality Services (Krishna Attire) Rs.7,46,697/- (ii) M/s Shan Creations - Rs.25,69,331/- (iii) M/s Brand Vision - Rs.8,00,000/- and (iv) Symmetrix Prints Pvt. Ltd. (‘Symmetrix Prints)- Rs.1,35,01,367/- had not filed any response to the notice issued, therefore, the identity and genuineness of the transactions with these parties remained unproved. Accordingly, the AO had made the disallowance of the payment made to them. It is further seen that before the Ld. CIT(A) during the course of appellate proceedings, assessee has filed all the relevant details as additional evidences and remand report was obtained from the Assessing Officer. In the remand report as available at pages 19 to 24 of the CIT(A)’s order, the AO has accepted that the parties have filed all the details and their identity and services rendered were not doubted. The remand report so filed is reproduced as below: To, The Commissioner of Income Tax (Appeals), Appeals-27, Delhi. (Through Proper Channel) Sir, Sub: Verification of details in the case of M/s Lotus Herbal Private Limited, PAN: AAACL0198F for AYs 2013-14 to 2016-17-reg. to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. Kindly refer to your office letter bearing F. No. CIT(A)-27LHPL/2023-24/35 dated 02.05.2023 vide which this office as directed to verify whether the supporting documents to establish genuineness, identity of various parties against which AMP expenses were claimed by the assessee in various assessment year were filed by the assessee or not during the course of assessment proceedings.

2. In pursuance to the same, a verification exercise was done, and upon perusal and analysis of the submissions made by the assessee vide his letters dated 11.03.2022 and 28.03.2022, it is submitted that the assessee submitted following documents to establish genuineness and identity of the parties. AY 2013-14 Name of the party PAN Details of documents submitted by the assessee vide letters dated 11.03.2022 and 28.03.2022 Krishna Attire & AIRPMI515H a. Copy of PAN b. Copy of GST registration Hospitality Service c. Copy of Aadhar Card d. Sample copies of invoices e. Sample copies of journal vouchers Shan Creations ACSPG7894A a. Copy of PAN b. Copy of GST registration c. Copy of Aadhar Card d. Sample copies of invoices e. Sample copies of journal vouchers Brand Vision BGUPS2304A a. Copy of ITR b. Copy of Ledger Account in the books of assessee company c. Copy of PAN and GST registration d. Copies of journal vouchers and invoice e. Turnover Certificate f. Screenshot of compliance Symmetrix Prints AALCS7753A a. Copy of ITR b. Copy of Ledger Account in the books of Private Limited M/s Symmetrix Prints Private Limited c. Copy of PAN and GST registration d. Sample Copies of journal vouchers and invoice e. Turnover Certificate f. Sample copies of purchase order and journal voucher g. Screenshot of compliance to notice u/s 133(6) h. Certificate of turnover to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. AY 2014-15 Name of the party PAN Details of documents submitted by the assessee vide letters dated 11.03.2022 and 28.03.2022 Krishna Attire & AIRPMI515H a. Copy of PAN Hospitality b. Copy of GST registration Service c. Copy of Aadhar Card d. Sample copies of invoices e. Sample copies of journal vouchers Shan Creations ACSPG7894A a. Copy of PAN b. Copy of GST registration c. Copy of Aadhar Card d. Sample copies of invoices e. Sample copies of journal vouchers Brand Vision BGUPS2304A a. Copy of ITR b. Copy of Ledger Account in the books of assessee company c. Copy of PAN and GST registration d. Copies of journal vouchers and invoice e. Turnover Certificate f. Screenshot of compliance a. Copy of ITR Symmetrix Prints AALCS7753A Private Limited b. Copy of Ledger Account in the books of M/s Symmetrix Prints Private Limited c. Copy of PAN and GST registration d. Sample Copies of journal vouchers and invoice e. Turnover Certificate f. Sample copies of purchase order and journal voucher g. Screenshot of compliance to notice u/s 133(6) h. Certificate of turnover AY 2015-16 Name of the party PAN Details of documents submitted by the assessee vide letters dated 11.03.2022 and 28.03.2022 Iqra Display AACC19015L a. Copies of ITR b. Confirmation of Ledger account Private Limited c. Copy of PAN and GST/VAT registration d. Sample Copies of journal vouchers and invoice e. Turnover Certificate f. Sample copies of purchase order and journal voucher to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. g. Screenshot of compliance to notice u/s 133(6) h. Certificate of tunrover i. Form DVAT-06 j. Master data from MCA Kreo Packaging ANWPA1677N a. Copies of ITR b. Confirmation of Ledger account c. Copy of PAN and GST/VAT registration d. Sample Copies of journal vouchers and invoice e. Turnover Certificate f. Sample copies of purchase order and journal voucher g. Screenshot of compliance to notice u/s 133(6) h. Certificate of turnover i. Form DVAT-06 Krishna Artire & AIRPM1515H a. Copy of PAN Hospitality b. Copy of GST registration Service c. Copy of Adhar Card d. Sample copies of invoices e. Sample copies of journal vouchers. Shan Creation ACSPG7894A a. Copy of PAN b. Copy of GST registration c. Copy of Adhar Card d. Sample copies of invoices e. Sample copies of journal vouchers. Brand Vision BGUPS2304A a. Copies of ITR b. Confirmation of Ledger account c. Copy of PAN and GST/VAT registration d. Copies of journal vouchers and invoice e. Turnover Certificate f. Screenshot of compliance to notice u/s 133(6) a. Copies of ITR Symmetrix Prints AALC97753A Private Limited b. Confirmation of Ledger account c. Copy of PAN and GST/VAT registration d. Sample Copies of journal vouchers and invoice e. Turnover Certificate f. Sample copies of purchase order and journal voucher g. Screenshot of compliance to notice u/s 133(6) h. Certificate of turnover to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. AY 2016-17 Name of the party PAN Details of documents submitted by the assessee vide letters dated 11.03.2022 and 28.03.2022 Iqra Display AACC19015L a. Copies of ITR Private Limited b. Confirmation of Ledger account c. Copy of PAN and GST/VAT registration d. Sample Copies of journal vouchers and invoice e. Turnover Certificate f. Sample copies of purchase order and journal voucher g. Screenshot of compliance to notice u/s 133(6) h. Certificate of turnover i. Form DVAT-06 k. Master data from MCA Kreo Packaging ANWPA1677N a. Copies of ITR b. Confirmation of Ledger account c. Copy of PAN and GST/VAT registration d. Sample Copies of journal vouchers and invoice e. Turnover Certificate f. Sample copies of purchase order and journal voucher g. Screenshot of compliance to notice u/s 133(6) h. Certificate of turnover i. Form DVAT-06 Krishna Artire & AIRPM1515H a. Copy of PAN Hospitality b. Copy of GST registration Service c. Copy of Adhar Card d. Sample copies of invoices e. Sample copies of journal vouchers. Shan Creation ACSPG7894A a. Copy of PAN b. Copy of GST registration c. Copy of Adhar Card d. Sample copies of invoices e. Sample copies of journal vouchers. Brand Vision BGUPS2304A a. Copies of ITR b. Confirmation of Ledger account c. Copy of PAN and GST/VAT registration d. Sample Copies of journal vouchers and invoice e. Turnover Certificate to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. f. Screenshot of compliance to notice u/s 133(6) Symmetrix Prints AALC97753A a. Copies of ITR b. Copy of Ledger account in the books of Private Limited M/s Symmetrix Prints Private Limited i. Copy of PAN and GST/VAT registration j. Sample Copies of journal vouchers and invoice k. Turnover Certificate l. Sample copies of purchase order and journal voucher m. Screenshot of compliance to notice u/s 133(6) n. Certificate of turnover 3. Accordingly, in light of facts and decision as above, your honor is most respectfully requested to decide the appeal as per the provisions of law, subject to your honor’s satisfaction. Yours faithfully. ANSHUL Deputy Commissioner of Income Tax, Central Circle-20, Delhi 14. Ld. CIT(A) after considering the replies of the assessee and remand report submitted by the AO, as reproduced above, has deleted the disallowances by making following observations:

5.3 Finding and Decision: i. From the remand report it has been observed that the appellant had actually filed all the relevant information to establish the genuineness of the business transaction. ii. It has also been observed that all the parties have declared higher turnover vis-s-vis amount received by them from the appellant. iii. It is also observed that most of these parties are regular vendors of the appellant company year after year and the transactions with them are not one of its kind. iv. In view of the above discussion, the addition of Rs.1,76,17,395/- on account of non-genuine Sales Promotion expenses u/s 37 of the IT Act is deleted and this ground of appeal is hereby allowed. to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd.

16. Ground No.2 taken by the revenue is with respect to the deletion of disallowance of Rs.35,42,857/- made out of the salary paid through credit notes under section 37 of the Act. The AO observed that during the course of survey in digital data impounded from the possession of one of the employee of the assessee wherein it was found that salary of Rs.35,42,857/- was paid through credit notes to 293 employees and was claimed as expenses. The assessee claimed that it relates to employees which were placed at the distributor / local retailer place where they worked as companies employees and demonstrate the products of the company to walk-in customers. The AO has made disallowance by holding that assessee has not submitted any agreements etc.in this regard. The Ld. CIT(A) has deleted the disallowance so made by appreciating the fact that the staff was working at the retailer show room. Against this Revenue is in appeal before the Tribunal. to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd.

17. Before us, Ld. CIT-DR supported the order of the AO and submits that the payments were made through credit notes and no details of the employees working under these arrangements were submitted nor found during the course of survey at the business premises of assessee. During the course of survey, the salary expenses booked through these credit notes were not found recorded in the tally records and were recorded thereafter. It is further submitted that the assessee has also failed to explain the nature of services rendered by these employees. He, therefore, requested for the restoration of the disallowance made by the AO.

18. On the other hand, the Ld. AR vehemently supported the order of the Ld. CIT(A) in deleting the disallowance and made the following submissions:

“It is respectfully submitted that the aforesaid allegations levelled by the AO are factually incorrect and without appreciation of the facts of the case. However, before furnishing rebuttal to such allegations, it is imperative to appreciate the nature of such salary payments which is succinctly explained as infra: Salary payments through credit note is allowable business expenditure u/s 37(1) The assessee is engaged in the business of trading of cosmetic and skincare products under the brand name "LOTUS' and sells its products through a well-connected network of distributors, dealers and retailers across the country, explained hereunder. Assessee- Retailer- Dealer- Distributor- End Customer It may be appreciated that in the entire supply chain, it is ultimately the Retailer, who sells assessee's products to the end customer and the assessee along with the distributors and dealers enter into only Business to Business transactions (828 transactions). The retailers, in order to sell the product have to employ certain sales personnel, commonly known as "beauty advisors', who are trained in and aware of the specific products traded by the assessee and facilitate the customers to select the right product as per their skin and beauty requirements. Such expenses are, it is submitted, normal selling expenses incurred by the assessee insofar as the assessee is selling its products through various dealers/distributors/retailers; furthermore, as a natural corollary, the payment of such salary expenses of beauty consultants is incurred/borne by the assessee by issuance of credit notes.

Since the assessee, generally, have no direct dealing with the retailers, the payment of beauty consultants then have to be made by the retailers which is deducted out of the payment made to dealer. Similarly, dealer deducts the payment out of amount payable to Distributor and distributor deducts the payments out of payment to the assessee. It is this amount of salary, for which the assessee has to issue credit notes to distributors/ dealers as the case may be. It may be appreciated that bearing of salary expenses of such Beauty Advisors is nothing that a marketing and sales promotional exercise which is undertaken by the assessee, thus, the assessee books these expenses as AMP Expenses in its financial accounts. The said expenditure is incurred solely with the objective of increasing/boosting the sale of products of assessee and is accordingly, an allowable business expenditure in hands of the assessee Rebuttal of allegations of AO In the light of the aforesaid background, the allegations levelled by the assessing officer are rebutted as under. Re(i): No rationale for making salary payments via credit notes The detailed rationale for the same stands duly explained supra which has also been accepted by the CIT(A). Re (ii): Absence of agreement, record of payments in accounting software and encashment of salary pavements by employees It is pertinent to point out that there is no separate agreement is entered by the assessee with the distributors and dealers for such arrangement, the credit notes are issued by the assessee only upon receiving the necessary claim documents from the respective distributors/dealers. During the course of assessment proceedings, the assessee had furnished the following documents: S. Particulars Paper Book No. Page No.

raised by the Department ought to be dismissed.”

19. Heard both the parties and perused the materials available on record. Sole reason for making the disallowance is that there was no legal document available for making such arrangements for deploying the staff at retailer or distributor place. Further the AO observed that the said credit notes were not entered in tally records at the time of survey. However, from the perusal of the observations of Ld. CIT(A), we find that the Ld. CIT(A) in para 6.1 to 6.4 of the order has discussed this issue in detail and accepted the contention of the assessee that the staff of the assessee were deputed at various shops, malls, outlets show room where they were undersigned the duty of providing/demonstrating the product details marketed by the assessee company under the brand name “LOTUS” to the walk-in customers. It is a common practice of marketing and promoting goods and the companies are placing their employees at the place of retailer to demonstrate and promote their products directly to the customers. White goods companies, mobile companies are few examples which are following this model to promote their products. The AO has failed to to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. appreciate this fact and made the disallowance. The existence of credit notes has not been denied and the payments to the respective parties / retailers on this account have been accepted. During the course of hearing, we have made specific query about the GP and NP ratio of the assessee and found that the assessee has declared better results despite of incurring these expenses. Further the assessee has filed the exhaustive list of the employees and the dealers/retailer to whom such credit notes were issued. Moreover, the services of the employees were reflected in the results of the assessee which as observed above, are better as compared to previous years and Ld. CIT(A) has deleted the disallowance after appreciating these facts. Before us, Revenue has failed to controvert such findings by placing any contrary material, therefore, we find no error in the order of Ld. CIT(A) in deleting the disallowance made on this account. Accordingly, ground of appeal No.2 taken by the Revenues is hereby dismissed.

22. On the other hand, the Ld. AR of the assessee submits that assessee is working in this line of business of last 20 years and created, nurtured and developed the brand ‘LOTUS’ in the field of cosmetic and skin care products. The brand ‘LOTUS’ is owned by the assessee and is renowned skin care product and belongs to the assessee only. The assessee is required to incur AMP expenses to maintain the demand of the lotus brand products. The assessee got manufacture the products from LHCC and KC and the sale price paid to them was at arm’s length price which fact has not been denied by the AO. The purchases from M/s LHCC were started in 2004 and from to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. the year 2006, KC also started production and both of them are manufacturing the products for the assessee only. It is submitted that assessee is buying the products manufactured by these companies on contract basis. These companies manufacture the products only and are not concerned in any manner with their marketing which is the sole responsibility of the assessee who is trading the goods under the brand Lotus. Since the purchases price paid for these products was at arm’s length price which has not been doubted in any of the year since the assessee started these product manufactured from these two sister concerns. The Ld. AR submits that Ld. CIT(A) has deleted the disallowance by observing that the expenses were wholly and exclusively incurred for assessee business and allowable u/s 37(1) of the Act. He further submits that the nature of business of these two entities are different from assessee’s business who is trading its products and the main reason for the deletion of disallowance is that these expenditures were incurred by FMCG companies engaged in marketing and sale of product in order to penetrate highly competitive market consumer products. The contract manufacturers like LHCC and KC merely require manufacturing the products on contract basis for the marketing companies like the assessee who owned the brand name and also possesses the formula for manufacture such products. The Ld. AR thus submits that the order of the Ld. AR in this regard deserves to be upheld. He also filed a detailed written submission which reproduced as under: “At the outset, the assessee seeks to respectfully submit/reiterate, with all emphasis at its command, the following important aspects/facts: (a) Brand name "LOTUS” and formula to prepare the products is owned by the assesse- AO also admits that brand pays an important role inasmuch as AO “In para 12.1 of the assessment order observed, "In cosmetics and skin care producing industries, the value of the finished products is mainly due to its brand. On the similar lines, finished product of LIIPL are well known among the consumers due to its brand name-"Lotus”; to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. (b) It is not disputed by AO that to build a brand image, any company has to incur AMP expenditure (refer para 12.1); (c) The entire AMP Expenses incurred by the assessee were undisputedly wholly and exclusively incurred for assessee business aspect has been disputed by the AO; (d) The only case of the AO is that part of the AMP expenses ought to have been apportioned and borne by the two manufacturing entities, that too, simply on the ground that the said two entities were claiming tax holiday under section 80IC of the Act and the AO, on conjectures surmises, concluded that AMP expenses have not been apportioned to show higher profits in the said entities; (e) It is, in fact, not even the case of the AO that the sale consideration received by the two entities for supply of products manufactured for to the assessee on a contract basis was not at arms' length-in fact, AO has not disputed that the TNMN method followed for benchmarking the turnover of the two entities stood accepted to be at arms' length under section 92C of the Act (1) At no stage, has it been alleged, much less demonstrated, by the AO that part of the AMP expenses on account of any business rationale and/or agreement between the parties, been partly borne by the two manufacturing entities. (e) It is, in fact, not even the case of the AO that the sale consideration receive by the two entities for supply of products manufactured for/to the assessee on a contract basis was not at arms’ length-in fact, AO has not disputed that the TNMN method followed for benchmarking the turnover of the two entities stood accepted to be at arms’ length under section 92C of the Act. (f) At no stage, has it been alleged, much less demonstrated, by the AO that part of the AMP expenses on account of any business rationale and/or agreement between the parties, been partly borne by the two manufacturing entities. In the aforesaid background, it is submitted that the disallowance made by the AO is not sustainable in law in view of the following: Re (i): AMP Expenses incurred wholly and exclusively for assessee's business and allowable under section 37(1) of the Act The assessee is engaged in the FMCG industry, specifically cosmetic and skin care products, for the last more than 20 yrs., wherein, marketing and sales promotion and the resultant development of "brand name" plays a significant/ pivotal role in the business of an assessee. It is pertinent to note that in the business segment in which the assessee operates, the main focus lies on market reputation and acceptability of the brand. In order to achieve this goal, the assessee is required to incur significant expenses on AMP in order to enhance as well as maintain the visibility and acceptance of its brand in the market. Without the existence of a well-known brand, any cosmetic product sold by the assessee would not fetch nearly as high a price as that charged by the assessee.

It is respectfully submitted that as per the business model being followed by the assessee, in order to maintain consistent quality, secrecy of formula of products and uninterrupted supply of goods, the promoters of Lotus group incorporated two separate partnership firms by the name of: (1) KC for manufacture of skin care products; and (ii) LHCC for manufacture of cosmetic products, while maintaining ownership of the brand trademarks/ trade secrets, etc. in the name of the assessee. The assessee purchases the products manufactured by KC and LHCC at arm's length price, and thereafter, sells the same in the open market under its own brand name "Lotus" The aforesaid business model has been consistently followed by the assessee for more than two decades and after incurring significant expenditure on advertisement and promotion of its brand "Lotus", the assessee stands in a position to market and sell its products at significantly higher prices as opposed to the prices which such products would otherwise fetch without the brand name of Lotus attached to it. It is further pertinent to note that LHCC and KC are manufacturing entities and assessee is the trading/ marketing entity which owns the brand "LOTUS". LHCC and KC sell their products to the assessee only and do not make any sales to third parties, no AMP expenditure is required to be incurred by the said entities. The assessee owns the brand "LOTUS and thus, AMP expenses are incurred by the assessee in order to attract customers and to build its presence in the market. The entire AMP expenses were, it is submitted, incurred wholly and exclusively for the purposes of creation and promotion of its brand, viz. Lotus and for marketing of cosmetic and skin care products in the regular course of its business of trading. The entire AMP expenses relates wholly and exclusively to the trading business of the assessee. In view of above, AMP expenses incurred by the assessee are allowable business expenditure under section 37(1) of the Act. In fact, it is not even the case of AO that any part of AMP expenditure incurred and claimed by the assessee, was incurred for and on behalf of any other entity, much less the two related entities viz., LIICC and KC. Once expenditure is undisputedly found to have been incurred wholly and exclusively for the purposes of the business, then, no part of the expenditure incurred can be disallowed under section 37(1) of the Act. In the assessment order, the primary allegation of the AO is that part of the AMP expense incurred by the assessee should have been apportioned to LHCC and KC since there is no value addition on the part of the assessee and the two entities were claiming tax holiday. In making the aforesaid allegation, the assessing officer has failed to bring on record any corroborative evidence in the form of comparative study of AMP expense incurred by similar FMCG companies and how the expense incurred by the assessee is excessive. Further, the necessity of incurring an expenditure and reasonableness to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. thereof has to be seen from the point of view of businessman and cannot be dictated by the Revenue authorities [Refer, CIT v. Walchand & Co.: 65 ITR 381 (SC), J.K. Woollen Manufacturers v. CIT: 72 ITR 612 (SC), CIT v. Birla Cotton Spg. and Wvg. Mills Ltd.: 82 ITR 166 (SC), Madhav Prasad Jatia v. CIT UP: 118 ITR 200 (SC) and S.A. Builders Ltd. v. CIT: 288 ITR 1 (SC)] That apart, in the instant case, there is no such incidental benefit, even remotely, flowing to KC and LHCC because the said entities have not sold any product in open market and it is only the assessee, which has sold the products in the open market. The assessee being exclusive seller of the licensed product in India, the benefit of advertisement of brand promotion expenses ensures to the assesscee in the form of higher sales and consequently higher profits. Further, even if for the sake of argument, it is accepted that incurrence of such AMP Expenses indirectly benefitted assessee's sister concerns, then also no disallowance of such AMP Expenses could have been made in the hands of the assessee. Reliance in this regard is placed on the following decisions: - Sassoon J. David and Co. P. Ltd. v. CIT: 118 ITR 261 (SC) - CIT, Chandulal Keshavial & Co.: 38 ITR 601 (SC) - Nestle India Ltd DCTT: 111 TTJ 498 (Del) CITY. Samsung India Electronics Ltd.: (2014) 42 taxmann.com 498 (Delhi) - CITY. Adidas India Marketing (P) Ltd.: 195 Taxman 256 (Del) - CIT v. Agra Beverages Corporation (P) Ltd.: of 2009 (Del HC) - Sony Ericsson Mobile Communication India (P) Ltd V. CIT: 374 ITR 118 (Del) - Sony India (1) Laf v. Dy. CIT: 114 ITD 448 (Del) - Star India (P) LAL. 103 ITD 73 TM (Mum) - National Panasonic (India) Lal. v. JCIT:

- Samsung Indor: & 3374/Del/2002 - DCIT v. Manti Countrywide Auto Financial Services Pvt. Ltd.: ITA Nos. 2181 to 2183/Del/2010 For the aforesaid reasons, it is submitted that since the entire AMP expenses were incurred by the assessee wholly and exclusively for its business and in order to promote its brand "Lotus", the disallowance of part of the expenditure on the ground that some expenditure should have been allocated to other entity(ies). The disallowance of part of the AMI expenses has rightly been deleted by the CITEA) Re (ii): Allegation that by booking the entire AMP expense, the assessee has shifted profits to LHCC and KC which enjoy tax holiday u/s 80-IC, is devoid of any merit. It is further respectfully submitted that the allegations levelled by the AO that by booking/ claiming the entire AMP expense in its hands, the assessee has shifted profits to group entities, viz., LHCC and KC, which are eligible for tax holiday under section 801C of the Act, is without any basis for following reasons: to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. (a) The assessee, even before the incorporation/ formation of aforesaid group entities and divesting its manufacturing activities in the hands of such entities, was incurring significant expenses on AMP which were always accepted and allowed in assessment, which is evident from the tabulation hereunder: b) As elaborated above, the assessee is the brand owner and benefit of AMP expenses ensures solely to the assessee. LICC and KC are mere contract manufacturers which were manufacturing the products for the assessee. The AMP expenditure has been unilaterally incurred by the assessee for the sales promotion and promotion of the brand name 'LOTUS' in the course of carrying on its trading business alone and thus the same cannot be attributed to the manufacturing concerns. AMP expenditure incurred is interlinked and interconnected activity/ function performed in connection to the main business of the assessee i.e., trading/selling of skincare products and thus, constitutes an essential part of the cost of sales. Without these expenses, the assessee would not be able to compete effectively. Further, even if deduction under section 80IC was not available to LIICC and KC, then too, the AMP expense would have been borne by the assessee only without any being apportionment being made to the said entities. to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. c) The entire basis of the AO behind making the disallowance was that the NP ratios of LHCC and KC was significantly higher than that of the assessee. It is, at the outset, submitted that the aforesaid comparison of NP ratios, at the very threshold, is principally unfounded and 1 and illogical as there can no comparison of profits of manufacturing concern and trading concern. AMP expenditure is primarily a marketing expenditure incurred by any FMCG company engaged in marketing and sale of products in order to penetrate into highly competitive market of consumer products. A contract manufacturer, on the other hand, is merely required to manufacture and sell the products to a marketing/brand-owning company without undertaking any AMP expenditure. d) LHCC working under the very same business model has been showing consistent growth in net profit ratio even after expiry of its tax holiday under section 801C of the Act w.e.f., assessment year 2020-21, resulting in payment of significant income tax, as tabulated herein below (since KC has already closed its business w.e.f. May-2017, its results are not being compared): S. No. Assessment Net Profit Whether eligible for Year Ratio (in %) deduction u/s 80IC ? 1. 2016-17 58.28 Yes 2. 2017-18 66.00 Yes 3.. 2018-19 58.50 Yes 4 2019-20 65.54 Yes 5. 2020-21 66.88 No 6. 2021-22 64.90 No 7. 2022-23 56.08 No 8. 2023-24 56.93 No 9. 2024-25 54.66 No Copies of tax audit report of LHCC for the assessment year(s) 2020-21 and 2021-22 are enclosed @ pages 862 to 898 of the paper book, relevant @ 875 & 895]. e) The only transaction between the assessee and its group entities relates to purchase by the assessee of cosmetic/beauty products manufactured by these entities, which admitted and undisputedly, has been carried out at arm’s length. Sales made by LHCC and KC to the assessee, being Specified Domestic Transactions (‘SDT’) within the meaning of section 92BA of the Act, have been confirmed to have been made at arm’s length price by the Transfer Pricing Officer during TP assessment proceedings of LHCC and Kanidi, detailed as under: S. Manufacturing Assessment Refer, Transfer Pricing Order u/s. No. Entity Year 92CA(3) Paper Book Page 1. LHCC 2014-15 849-850 2. 2015-16 851-852 3. 2017-18 853-854 4. 2018-19 855-857 5. 2014-15 858-859 6. KC 2017-18 860-861 f) Further, allocation of AMP expenses, on a highly ad-hoc and totally irrational basis, in the absence of any direct nexus having been demonstrated by the AO between the AMP expenses incurred by the assessee and the eligible units, there was no basis to make any allocations to the said units. Reliance in this regard is placed on the following decisions: o Tide Water Oil (India) Ltd vs. CIT:355 ITR 300 (Cal.) o Catvision Products Ltd: 142 Taxman 104 (Del) Mag), o TranspekSilox Industry Ltd. vs. ACIT:

2014. o ACIT vs Clenmark Pharmaceutical Ltd: ITA No.1654/Mum/2016. g) Even assuming that the assessee had allocated the AMP Expenses to the manufacturing entities i.e. LHCC and KC, then ultimately, such AMP expenses would have factored into the sale price charged by such entities from the assessee resulting into higher purchase cost being incurred by the assessee which would would have been allowable business expenditure in hands of the assessee. At the same time, LHCC and KC would have remained eligible for claiming deduction under section 801C of the Act on higher same profits and thus no impact to revenue and no impact of revenue to the appellant as well. h) That apart, even in the reassessment proceedings undertaken in case of LHCC and KC, no adverse inference has been drawn and no adjustment has been made on account of allocation of AMP expenses. i) In fact, in para 12.3, AO admits that without the brand name products manufactured by LHCC and KC would not be able to fetch the higher AMPAO observed, "If the finished products of LHCC and KC are sold in open market, it is certain that without the brand name of "Lotus, they would not have able in jetching this much high MRP of the finished products". Having himself admitted this fact, considering that the brand name "Lotus" and also the secret formulation to manufacture the products is admittedly owned by the assessee, where was the question of any part of the AMP expenditure been necessarily borne by the manufacturing entities. For the aforesaid cumulative reasons, the disallowance of proportionate AMP expenses was correctly deleted by the CIT(A) and the grounds of appeal raised by the Department ought to be dismissed

23. Heard the parties and perused the material available on record. The assesse is owned the “LOTUS” brand which is established and well-known brand in the field of Skin Care and cosmetic products. The assessee since beginning of the proceedings claimed that it had got manufactured the products from M/s LHCC and KC which are manufacturing units enjoying deduction u/s 80IC of the Act. It is further seen to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. that formula for manufacturing the products of Lotus brand is owned by the assessee and is the sole domain of the assessee. The assessee provides the same to the manufacturing units to maintain the secrecy of the same and the price paid for manufacturing was at arm’s length price and were accepted by the Department in previous years where the assessments were completed u/s 143(3) of the Act. Ld. AR further submits that it was the claim of the assessee that the entire marketing, advertisement and brand promotion activities were carried out by the assessee as it is the exclusive owner of the brand name ‘LOTUS’. We find that the Ld. CIT(A) appreciated these facts and deleted the disallowance by making following observations in para 7.2.1 of the order: “7.2.1 have found that there is merit in the contention of the appellant when it is observed: a. In the case of the Appellant, the entire AMP expenses were incurred wholly and exclusively for the purposes of creation and promotion of its brand, viz. Lotus and for marketing of cosmetic and skin care products in the regular course of its business of trading. b. It is not a of the AO that any part of AMP expenditure incurred and claimed by the appellant, was incurred for and on behalf of any other entity. c. The entire AMP expenditure was subjected to scrutiny assessment by the assessing officer and there is no finding that any part of the expenditure incurred and claimed as deduction is not connected and/ or not incurred wholly and exclusively for the business of the appellant. d. Once expenditure is found to have been incurred wholly and exclusively for the purposes of the business, then, no part of the expenditure incurred can be disallowed under section 37 of the Act. e. The Appellant is engaged in trading of cosmetic and skin care products under the brand name "LOTUS "On the other hand, the two entities viz, LHCC and KC are engaged in the business of contract manufacturing. Therefore, the nature of the business of the appellant and the two entities is completely different. f. AMP expenditure is primarily a marketing expenditure incurred by any FMCG company engaged in marketing and sale of products in order to penetrate highly competitive market of consumer products. A contract manufacture, on the other to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. hand, is merely required to manufacture and sell the products to a marketing/ brand-owning company based on orders received from the marketing company. g. Therefore, the comparison between the gross profit and/ or net profit to sales ratio of a marketing company like the Appellant with that of the contract manufacturing entities like LHCC and KC is not logical. h. Therefore, the basis of drawing adverse inference in the assessment order by undertaking a comparison between the net profit to sales ratio of the appellant vis-à-vis that the two contract manufactures to come to conclusion that part of the AMP expenses should have been allocated to the two contract manufactures is not sustainable. i. The gross profit and net profit to sales ratio of the appellant and the contract manufacturing entity remained the same even after the tax holiday period is over.

24. On careful consideration of the facts of the case and observations made by Ld. CIT(A), we find that Ld. CIT(A) not only considered the fact that assessee is sole owner of the brand ‘LOTUS’ but also considered the fact that in the highly competitive market it is the duty of the Owner of the brand to promote its brand and related products to keep with the pace of the market and to achieve the desired level of the turnover and profits. In this process, the assessee company has incurred expenditures towards Advertisement, Marketing and Sales Promotion on the promotion of the LOTUS brand and products marketed by it. The Revenue has failed to appreciate the fact that both the manufacturing units are manufacturing the goods solely on the orders given by the assessee and in no way are responsible to market/sell them. Further the price paid to them by the assessee company against the supply of goods is at the arm’s length price which fact has never been doubted by the revenue in any of the assessment year though they were completed u/s 143(3) of the Act. One more fact which the AO has failed to appreciate is that both the manufacturing units have disclosed profits at similar levels even after the sunset of the tax exemptions available to them u/s 80IC of the Act. Further the expenses claimed in preceding years were allowed by the AO in the order passed u/s 143(3) to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd. of the Act and never these were allocated to the manufacturing units, thus, even by following the principle of consistency, said expenses should not be doubted in the year under appeal. In view of these facts, the order of the Ld. CIT(A) in deleting the disallowance made by AO is hereby upheld. In the result, the Grounds of appeal No. 3 to 9 of the Revenue are dismissed.

25. Ground No. 10 is general in nature, therefore requires no adjudication.

27. In this year, in all the grounds of appeal taken, the revenue has challenged the order of ld. CIT(A) deleting various disallowances made by AO. Admittedly, the facts and issues raised by the revenue in all the grounds of appeal are identical except figures of disallowances as existed in Revenue’s appeal in for Assessment Year 2013-14, as decided herein above.

30. In the present appeal of the revenue, Grounds of appeal No. 1, and 2 to 10 are in relation to disallowance made out of various expenses claimed towards Advertisements and Marketing expenses where under identical circumstances, the disallowance of similar nature were deleted by ld. CIT(A) and said order is upheld by us in for AY 2013-14 and dismissed the appeal of revenue. Admittedly the facts are identical and before us, both the parties have relied upon the same arguments and submission as were made in the AY 2013-14 thus, by respectfully following the observations made by us in AY 2013-14 while dismissing the appeal of the revenue which are mutatis mutandis applied to the facts of this appeal, the grounds of appeal Nos. 1, 2, 5 to 10 taken by the revenue are dismissed.

32. Heard both the parties and perused the materials available on record. The claim of the assessee is that before invoking provisions of section 14A, AO has not recorded the satisfaction whereas Ld. CIT(A) rejected this plea of the assessee and addition made u/s 14A at Rs. 15,04,787/- was reduced to Rs. 2,52,681/- by holding that only that investment which yielded exempt income should be considered for making computation of the addition in terms of Rule 8D of the IT Rule, 1962 by placing reliance on the judgment of Hon’ble Delhi High Court in the case of ACB India Limited vs. ACIT reported in 347 ITR 108 (Delhi). It is also a matter of fact that assessee has not challenged such findings of ld. CIT(A) before us. to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd.

33. Since the assessee is having exempt income and have the investments from which exempt income was not earned besides having investments which yielded exempt income. It is also not in dispute that the provisions of section 14A are not applicable to the facts of the present case. The whole argument of the revenue is that the disallowance should not be restricted to the investments which earned exempt income only and all the investments should be considered for computing the amount of disallowance in terms of Rule 8D of IT Rules, 1962.

34. We find that as per Rule 8D(2)(ii) of the Rules, the average value of investment which has yielded exempt income needs to be considered for computing the disallowance. Therefore, the action of the AO in considering the average value of gross value of investment is not correct. This view is supported by the judgement of hon’ble Supreme court in the case of CIT Vs. Oil Industry Development Board reported in 103 Taxmann.com 326 (SC), of hon’ble Delhi High Court in the case ACB India Ltd. (supra) and further of hon’ble Special Bench of Delhi Tribunal in the case of ACIT, Circle-17(1), New Delhi vs Vireet Investment (P.) Ltd. reported in [2017] 82 taxmann.com 415 (Delhi-Trib.) (SB).

39. Heard both the parties and perused the materials available on record. The claim of the assessee is that before invoking provisions of section 14A of the Act, AO has not recorded the satisfaction, whereas Ld. CIT(A) has rejected this plea of the assessee and uphold the addition made u/s 14A to Rs. 7,50,824/- as against Rs. 27,40,744/- made by AO by holding that only that investment which yielded exempt income should be considered for making computation of the addition in terms of Rule 8D of the IT Rule, 1962 by placing reliance on the judgment of Hon’ble Delhi High Court in the case of ACB India Limited vs. ACIT reported in 347 ITR 108 (Delhi). It is also relevant to state that before us, such observations of ld. CIT(A) has not been challenged by the assessee. to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd.

No. 1 to 7 taken are in relation to disallowances made out of various expenses claimed towards Advertisements and Marketing expenses where under identical circumstances, same were deleted by ld. CIT(A) and the said order is upheld by us in for AY 2013-14 by dismissing the appeal of revenue. Admittedly, facts are identical and before us, both the parties have relied upon the same arguments and submission as made in the AY 2013-14 thus, by respectfully following the observations made by us in AY 2013-14 while dismissing the appeal of the revenue which are mutatis mutandis applicable to the facts of this appeal also, grounds of appeal Nos. 1 to 7 taken by the revenue are dismissed. to 2445 & 200/Del/2023 DCIT vs. Lotus Hearbals Pvt. Ltd.

43. Grounds of appeal No. 8 to 10 raised by the revenue are with respect to the confirming the addition of Rs. 20,18,119/- made u/s 14A of the Act r.w. Rule 8D of the Rules as against the addition of Rs. 1,54,06,079/- made by the AO.

44. Heard both the parties and perused the materials available on record. The claim of the assessee is that before invoking provisions of section 14A, AO has not recorded satisfaction whereas Ld. CIT(A) rejected this plea of the assessee and uphold the addition made u/s 14A to Rs. 20,18,119/- as against Rs. 1,54,06,079/- made by AO by holding that only that investment which yielded exempt income should be considered for making computation of the addition in terms of Rule 8D of the IT Rule, 1962 by placing reliance on the judgment of hon’ble Apex court in the case of CIT Vs. Oil Industry Development Board reported in 103 Taxmann.com 326 (SC) and of Hon’ble Delhi High Court in the case of ACB India Limited vs. ACIT reported in 347 ITR 108 (Delhi). Before us, no appeal is filed by the assessee against such observations of the assessee.

Order pronounced in the open Court on 23.12.2025.