KLENZAIDS CONTAMINATION CONTROLS P. LTD,MUMBAI vs. ASST CIT CIR 8(1)(OSD), MUMBAI

This is an appeal by the assessee against the order dated 28.08.2012 of Commissioner (Appeals)–17, Mumbai for Assessment Year 2009–10.

2 M/s. Klenzaids Contamination Control Pvt. Ltd.

3 M/s. Klenzaids Contamination Control Pvt. Ltd.

Officer held that the advances written off can be allowed, firstly, only if it is taken into account by the assessee as income in the current year or in any earlier year and secondly, if such debt arises in course of business of banking or money lending. He held that since the aforesaid conditions are not fulfilled by the assessee, the claim made is not allowable under section 36(1)(vii) r.w.s. 36(2) of the Act. Accordingly, he added back the amount to the income of the assessee. Though, the assessee challenged the addition before the Commissioner (Appeals), however, learned Commissioner (Appeals) upheld the addition by relying upon a Third Member decision of the Tribunal in case of Pasupathi New Tech Ltd. 7 SOT 107 (Del). The learned Commissioner (Appeals) observed, though, advances made for business purposes can be claimed as business loss under section 29/37(1) if it becomes irrecoverable, however, unlike section 36(2), the assessee cannot claim the loss on write off under section 29/37(1), unless, it establishes that the amounts are irrecoverable. Further, learned Commissioner (Appeals) observed, the assessee has not brought on record any evidence to show that those amounts have actually become irrecoverable. Therefore, learned Commissioner (Appeals) ultimately concluded that claim of loss under section 29/37(1) cannot be allowed.

Assessing Officer in support of its claim of write off of advances. He submitted, neither the Assessing Officer nor the Commissioner (Appeals) have verified the facts properly and have arbitrarily concluded that assessee was unable to establish its claim with proper evidence. The learned Authorised Representative submitted, the advances written off were continuing from earlier years and party–wise details with ledger extracts were produced before the Departmental authorities. In this context he drew our attention to the written submissions filed before the Commissioner (Appeals), a copy of which is at page 35 of the paper book. The learned Authorised Representative referring to the party–wise details of advances which were written off submitted that each of such advances were for the purpose of assessee’s business. Hence, has to be allowed as bad debts in terms of section 36(1)(vii). He submitted, once the assessee writes off the advances in its books, it is no more necessary for the assessee to establish that the amounts have actually become irrecoverable. In this context the learned A.R. relied upon the following decisions: – i. TRF Ltd. v/s CIT (2010) 323 ITR 397 (SC) ii. CIT v/s Essar Teleholding Ltd. (2014) 51 taxmann.com 499 (Bom) Without prejudice to the aforesaid contention, the learned Authorised Representative submitted, since, money was advanced in course of assessee’s business, the write off of such advances should be allowed

5 M/s. Klenzaids Contamination Control Pvt. Ltd. as business loss/expenditure under section 29/37(1) of the Act. In support of such contention the learned Authorised Representative relied upon the decision of the Hon'ble Bombay High Court in the case of CIT v/s Wackhardt International Ltd. (2009) 314 ITR 11.

material available on record we find that assessee has furnished the party–wise details relating to advances written off along with ledger extracts. Further, in a written submission assessee has explained the nature of transactions for which money was advanced. From the details furnished in the paper book it is noticed that an amount of `23,00,000/– was advanced to Suhas Engineers Pvt. Ltd. for development of a software to be used in the manufacturing process. The party neither developed the software nor refunded the money. Therefore, such advance was continued to be shown in the Balance Sheet from earlier years. An amount of ` 10,00,000/– was advanced to Petals Engineers Pvt. Ltd. for purchase of pharmaceutical machinery to be supplied to third parties. However, neither the machinery was supplied nor the advance was refunded. An amount of ` 2,41,888/– was given to Steel Sales Corporation for purchase of raw material. Neither the material was supplied nor was advance refunded. An amount of `1,59,047/– was advanced to Govind Pierre Jean for purchase of diagnostic kit for detection of anti bodies to HIV. However, the party neither supplied the kit nor refunded the amount. An amount `1,39,160/– was advanced to A.U. Chandan & Co. for purchase of raw material. Since, the raw material supplied were not as per specification, the same was returned. However, the party neither supplied the required raw material nor refunded the money. From the 7 M/s. Klenzaids Contamination Control Pvt. Ltd. aforesaid facts it becomes clear that the advances were in regular course of business and are continuing from earlier years. Therefore, if the assessee decides to write off the advances in the impugned assessment year by considering it as irrecoverable and it is actually written off in its books, there is no further need for the assessee to establish that the advances have actually become irrecoverable. In this context we may refer to the decision of the Hon'ble Supreme Court in the case of TRF Ltd. V/s. CIT (supra). Even, otherwise also, since, the advances given by the assessee in the regular course of business have become irrecoverable, they are allowable as expenditure/business loss in terms of section 37(1)/29 of the Act. Thus, looked at from any angle assessee’s claim of write off deserves to be allowed. As far the observations of the Departmental authorities that the assessee has failed to furnish supporting evidence with regard to the advances made, we find it to be factually incorrect in view of the materials placed before us. In view of the aforesaid, we delete the addition made by the Assessing Officer. Ground raised is allowed.