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Income Tax Appellate Tribunal, MUMBAI BENCH “A” MUMBAI
Before: SHRI MAHAVIR SINGH & SHRI N.K. PRADHAN
ORDER PER N.K. PRADHAN, A.M. The cross appeals-one by the Revenue and the other by the assessee- are directed against the order of the Commissioner of M/s Karamtara Engineering Pvt. Ltd. 2 & 4832/Mum/2015 Income Tax (Appeals)-17, Mumbai and arise out of the assessment completed u/s 143(3) of the Income Tax Act 1961, (the ‘Act’). Since common issues are involved, we are proceeding to dispose them off by a consolidated order for the sake of convenience. 2. The grounds raised by the Revenue in this appeal are that the Ld. CIT(A) erred in not upholding (i) the total disallowance of alleged purchases ignoring the fact that the assessee is one of the beneficiaries of non-genuine transactions carried out with hawala dealers, (ii) the total disallowance of alleged purchases ignoring the fact that the hawala dealers have given statement on oath regarding their modus operandi, (iii) the total disallowance of alleged purchases ignoring the fact that the AO has made the addition after carrying out necessary inquiries. Thus the ground raised by the Revenue is that the Ld. CIT(A) is not justified in directing the AO to restrict the disallowance to 4% of gross profit on the alleged purchases whereas it is clearly proved that the said purchases are non-genuine and therefore, need to be fully disallowed.
3. The 1st ground raised by the assessee in this appeal is that the Ld. CIT(A) erred in (i) rejecting the books of accounts and increasing the gross profit in respect of the alleged bogus purchases at 14.81% comprising of 10.81% the gross profit ratio of the assessee-company for the year and 4% of the VAT claimed on such purchases, (ii) confirming the addition of Rs.6,29,615/- as unexplained expenditure for purchases made during the year under consideration u/s 69C without considering the facts and circumstances of the case, (iii) making an addition of Rs.31,823/- being 1% of the total alleged M/s Karamtara Engineering Pvt. Ltd. 3 ITA No. 4638 & 4832/Mum/2015 purchases assuming the same to be as commission on the alleged bogus purchases without considering the facts and circumstances of the case, (iv) rejecting the claim of right to cross-examine the evidences claimed by the assessee without considering the facts and circumstances of the case.
Without prejudice to the above, the assessee submits that the Ld. CIT(A) has erred in confirming the addition in respect of the alleged bogus purchases to the extent of increased gross profit ratio being 14.81% of the alleged amount in place of 12.5% as per the judicial pronouncement of the High Court.
Briefly stated, the facts of the case are that the Assessing Officer (AO) received information from the Sales Tax Department, Government of Maharashtra that the assessee is one of the beneficiaries of hawala transactions routed through the following hawala parties during the year under consideration: Sr. No. Name of the hawala MVAT TIN No. Type of purchase Amount of bill provider purchase (Rs.) 1. Jay Enterprise 27320588465V Furnace Oil 5,61,515 2. Nirmal Trading Co. 27740670878V M.S. Angles & H.T. 5,32,818 Angles 3. Rajshree Enterprises 27360671572V M.S. Angles & H.T. 20,88,024 Angles Total 31,82,357 The AO observed that the Sales Tax Department, Government of Maharashtra had conducted a search and seizure u/s 64 of the Maharashtra VAT Act, 2002 on the abovementioned parties. During the course of search and seizure proceedings, the abovementioned parties had accepted vide statement recorded u/s 14 of the above Act that they had not done any genuine business and had issued bogus sale bills only. The proprietor/person controlling the above parties had also M/s Karamtara Engineering Pvt. Ltd. 4 & 4832/Mum/2015 filed affidavits before the Sales-tax Department that they had issued hawala bills in the market and had not given any physical delivery of goods to the purchaser and it was totally hawala (bogus) bills. In the statement recorded, they had admitted that they had not supplied any goods to purchasers (clients) and only issued invoices, collected cheques from the needy dealers, deposited the same bank and withdrew the cash after clearance of cheques. The cash was refunded back to these dealers who had incorporated those invoices after deducting commission. During the course of assessment proceedings the AO issued notices u/s 133(6) to the above parties to verify the genuineness of transactions. However, the said notices were returned unserved by the postal authorities. The AO then vide order sheet entry dated 27.01.2014 asked the assessee to produce the above parties for verification. In response to it, the assessee vide letter dated 10.02.2014 filed before the AO, copy of ledger account of the above parties, bank statement reflecting payments made to them, invoices with delivery challan and inward receipts report. The assessee also stated before the AO that the payments to the above parties have been made through account payee cheque/RTGS only. The assessee stated before the AO that it reserves the right of cross-examination of the evidences/various parties. However, the AO was not convinced with the above explanation of the assessee. The AO took note of the fact that the assessee failed to furnish the requisite evidence like payment of VAT by the alleged supplier, evidence of transportation, evidence of goods held as per the M/s Karamtara Engineering Pvt. Ltd. 5 & 4832/Mum/2015 stock register of the alleged suppliers. Also the assessee failed to file the confirmation letters from the above parties. In view of the above facts and also the inability of the assessee to produce before the AO the above parties for verification, the AO made an addition of Rs.31,82,357/- in respect of transactions with the hawala parties as unexplained purchases.
Aggrieved by the order of the AO, the assessee filed an appeal before the Ld. CIT(A). We find that the Ld. CIT(A) after rejecting the books of account of the assessee increased the gross profit in respect of the alleged bogus purchases at 14.81% comprising of 10.81% of the gross profit ratio of the assessee-company for the year and 4% of the VAT claimed on such purchases. He also confirmed the addition of Rs.6,29,215/- as unexplained expenditure for purchases made during the year under consideration u/s 69C. Further the Ld. CIT(A) made an addition of Rs.31,823/- being 1% of the total alleged purchases assuming the same to be as commission on the said purchases.
Before us, the Ld. DR relies on the order of the AO.
On the other hand, the Ld. counsel of the assessee files a Paper Book incorporating the submissions made by the assessee before the AO and the Ld. CIT(A). He also files a copy of the audited financials and tax audit report for the financial year 2010-11.
We have heard the rival submissions and perused the relevant materials on record. We find that the assessee had stated before the AO that it reserves the right of cross-examination of the evidences/various parties. The AO has mentioned it at para 5.4 (page 4) of the assessment M/s Karamtara Engineering Pvt. Ltd. 6 & 4832/Mum/2015 order dated 24.03.2014. This is also one of the grounds of appeal of the assesseee. We are of the considered view that the contentious issues in the instant case could be resolved by examining the above parties. It is the duty of the AO to enforce attendance of a witness if his evidence is material. At the same time the assessee must furnish the complete address of such person. A proper hearing must always include a fair opportunity to those who are parties in the controversy for correcting or contradicting anything prejudicial to their view. Cross-examination is allowed by procedural rules and evidently also by the rules of natural justice. Any witness who has been sworn on behalf of any party is liable to be cross-examined on behalf of the other party to the proceedings. The Hon'ble Supreme Court in State of Kerala vs. K.T. Shaduli Grocery Dealer AIR 1977 SC 1627, recognised the importance of oral evidence by holding that the opportunity to prove the correctness or completeness of the return necessarily carry with it the right to examine witnesses and that includes equally the right to cross- examine witnesses. In ITO vs. M. Pirai Choodi (2012) 20 taxmann.com 733 (SC), the Hon'ble Supreme Court has held that “Order of assessment passed without granting an opportunity to assessee to cross-examine, should not have been set aside by High Court; at most, High Court should have directed Assessing Officer to grant an opportunity to assessee to cross- examine concerned witness.”
M/s Karamtara Engineering Pvt. Ltd. 7 & 4832/Mum/2015 The importance of cross-examination has been emphasized by the Hon’ble Bombay High Court in the case of Om Vinyls P. Ltd. vs. ITO [WP(L) No. 3114 of 2014]. In view of the above, we set aside the order of the Ld. CIT(A) and restore the matter to the file of the AO to make a fresh assessment in the light of our observation hereinbefore after giving opportunity to the assessee to cross-examine the concerned parties. We also direct the assessee to file the relevant documents/evidence before the AO. Needless to say the AO would give reasonable opportunity of being heard to the assessee before finalizing the assessment order. 8.1 As the matter has been restored to the file of the AO, we are not adverting to the case laws relied on by the Ld. counsels during the course of hearing.
In the result, the appeal filed by the Revenue and the 1st ground of appeal
of the assessee are allowed for statistical purposes.
10. The 2nd ground raised by the assessee in this appeal is against the order of the Ld. CIT(A) confirming the addition of Rs.1,49,716/- made u/s 50C. The assessee had shown Short Term Capital Gains (STCG) on sale of various lands located at Jaipur at Rs.4,63,999/-. The total sale consideration was shown at Rs.22,64,000/- whereas the purchase cost was at Rs.18,00,001/-. During the course of assessment proceedings, the AO asked the assessee to file copy of purchase and sale agreements of the said land. He also asked the assessee to explain whether the sale consideration was adopted as per section 50C. In response to it, the assessee filed the above details and also submitted a revised M/s Karamtara Engineering Pvt. Ltd. 8 ITA No. 4638 & 4832/Mum/2015 computation of STCG offering a sum of Rs.1,49,716/- to tax. The AO thus brought to tax the above amount. In appeal the addition of the above amount was confirmed by the Ld. CIT(A).
We have heard the rival submissions and perused the relevant materials on record. There should be no dispute on the taxability of Rs.1,49,716/- as the assessee has offered the same in the revised computation following the submissions made before the AO. As the taxability of Rs.1,49,716/- emerges out of the documents filed before the AO, we confirm the same.
Thus the 2nd ground of appeal of the assessee is dismissed.
13. The 3rd ground raised by the assessee in this appeal is against the order of the Ld. CIT(A) confirming the addition of Rs.2,60,954/- made in respect of non-reconciliation of AIR details.
During the course of assessment proceedings, the AO retrieved the ITS details of the assessee from the computer data base. The AO found that the assessee could not reconcile the following income: Sr. Name of the party As per AIR As per Difference Remarks No. books of accounts 1. Barclays Bank PLC 8,21,408 2,48,099 5,73,309 Income short booked to the extent of Rs.2,49,209/- Excess income of Rs.3,24,100/- is offered to tax in FY 2011-12 2. PAE Ltd. 4,52,242 4,40,497 11,745 Income short booked and excess TDS claimed The AO thus made an addition of Rs.2,60,954/-. In appeal, the Ld. CIT(A) has confirmed the above addition made by the AO.