SHEE & CO.,HOWRAH vs. ITO WARD 48(4), KOLKATA, KOLKATA

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ITA 105/KOL/2017Status: DisposedITAT Kolkata11 April 2018AY 2013-146 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that payments made by depositing cash directly into the bank account of a wholesale liquor licensee, who acts as an agent of the State Government under excise rules, fall under the exceptions provided in Rule 6DD(b) and 6DD(k) of the Income Tax Rules. Therefore, the disallowance under Section 40A(3) was deleted.

What were the facts?

The assessee, a liquor trading firm, made cash payments exceeding Rs. 20,000 for liquor purchases by depositing cash directly into the supplier's bank account. The Assessing Officer disallowed these expenses under Section 40A(3) for violating cash payment limits.

What were the issues?

Whether cash payments made to a wholesale liquor licensee, by depositing directly into their bank account, are eligible for exception under Rule 6DD of the Income Tax Rules, thereby avoiding disallowance under Section 40A(3).

Which sections of the Income-tax Act were involved?

Section 40A(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH (B

Before: Shri P.M. Jagtap, AM & Shri S.S. Viswanethra Ravi, JM]

order

: April 11, 2018 ORDER

PER P.M. JAGTAP, AM

1.

This appeal filed by the assessee is directed against the order of Ld. CIT(Appeals) – 14, Kolkata dated 28.10.2016 and the solitary issue raised therein as pressed and argued by the learned counsel for the assessee relates to the disallowance of Rs. 1,29,53,207/- made by the A.O. and confirmed by the Ld. CIT(A) under section 40A(3) on account of cash payments made against purchases of liquor exceeding Rs. 20,000/-

2.

The assessee in the present case is a partnership firm which is engaged in the business of trading in liquor. The return of income for the year under consideration was filed by it on 29.09.2013 declaring a total income of Rs. 4,60,810/-. As noted by the A.O. during the course of assessment proceedings, the assessee firm had made purchases of Assessment Year: 2013-14 Shee & CO.

Rs. 1,29,53,207/- from M/s. Eastern Distilleries and Chemicals Ltd. and payments against the same were made by depositing cash directly in the bank account of M/s. Eastern Distilleries and Chemicals Ltd. in the sums exceeding Rs. 20,000/-. According to the A.O., the said payments were made by the assessee in contravention of Section 40A(3) of the Act and since the assessee could not explain any exceptional circumstances as specified in Rule 6DD of the Income Tax Rules, 1963 for making such payments, he made a disallowance of Rs. 1,29,53,207/- under section 40A(3) of the Act. On appeal, the Ld. CIT(A) confirmed the said disallowance. Aggrieved by the order of the Ld. CIT(A), the assessee has preferred this appeal before the Tribunal.

3.

We have heard the arguments of both the sides and also perused the relevant material available on record. It is observed that the issue involved in this appeal of the assessee relating to the disallowance under section 40A(3) is squarely covered in favour of the assessee by the various orders of this Tribunal. In one of such orders passed in the case of M/s. Amrai Pachwai & C.S. Shop (ITA No. 1251/Kol/2011 dated 15.01.2014), similar payments were made by the assessee against purchase of liquor by depositing the cash directly in the bank account of the supplier in the sums exceeding Rs. 20,000/- and the disallowance made for the same under section 40A(3) was deleted by the Tribunal for the following reasons given in paragraphs no. 21 & 22 of its order: “21. We find that M/s. Asansol Bottling & Packaging Co. Pvt. Ltd. is a bottling plant cum warehouse under Rule 2(vii) of the West Bengal Excise Rules, 2005 with privilege granted u/s 22 of The Bengal Excise Act, 1909. At this juncture, it would be relevant to go into the definition of warehouse as provided under the State Excise Rules, 2005, as below:-

Assessment Year: 2013-14 Shee & CO.

“Warehouse”, under Rule 2(vii) of the W.B. Excise Rules, 2005, means the warehouse for supply of country spirit to retail vendors, established at convenient places by the Commissioner at the expense of the State Government, or at the expense of a person to whom the exclusive privilege of supplying or selling country spirit by wholesale has been granted under section 22 of the Act, or of a licensed wholesale vendor of country spirit.

The above definition makes it clear that the 'warehouse' referred to under the State Excise Rules is under the direct control and authority of the Commissioner of State Excise because it is established by the Commissioner of State Excise and as such is a State Government establishment. It is also pertinent to note that the expenditure in relation to such warehouse is borne by the State Government or by the licensee to whom the exclusive privilege is granted u/s 22 of the Bengal Excise Act, 1909. Hence there could be no doubt that the warehouse is established by the State Excise Commissioner. Hence it could be safely concluded that the warehouse so established by the State Excise Commissioner is a State Government establishment. It would also be pertinent to note that the said warehouse has been specifically established for supply of country spirit to retail vendors (assessee herein) only and not to anybody else.

It would be pertinent to look into the definition of 'Wholesale licensee" as per Rule 2(viii) of the Excise Rules 2005 as below.- Rule 2(viii) - "Wholesale licensee" means the wholesale vendor of country spirit to whom licence has been granted in West Bengal Excise Form No. 26.

It would be pertinent to look into Section 22 of The Bengal Excise Act. 1909 at this juncture as below:-

Section 22 - Grant of exclusive privilege of manufacture and sale of country liquor or intoxicating drugs – (1) The State Government may grant to any person, on such conditions and for such period as it may think fit, the exclusive privilege – (a) of manufacturing, or supplying by wholesale, or Assessment Year: 2013-14 Shee & CO.

(b) of manufacturing, and supplying by wholesale, or (c) of selling, by wholesale or retail. or (d) of manufacturing or supplying by wholesale and selling retail, or (e) of manufacturing and supplying by wholesale and selling retail, any country liquor or intoxicating drug within any specified local area:

Provided that public notice shall be given to the intention to grant any such exclusive privilege. and that any objections made by any person residing within the area affected shall be considered before an exclusive privilege is granted.

(2) No grantee of any privilege under sub-section (1) shall exercise the same unless or until he has received a license in that behalf from the Collector or the Excise Commissioner.

Hence it could be safely concluded that M/s. Asansol Bottling & Packaging Co. Pvt Ltd (Bottling Plant) is a warehouse within the meaning of Rule 2(vii) of the Excise Rules 2005 and said warehouse is a State Government establishment, established and controlled by the Excise Commissioner. It would be relevant to reproduce Rule 6DD(b) of the IT Rules at this juncture;- (b) where the payment is made to the Government and, under the rules framed by it, such payment is required to be made in legal tender.

In the instant case, the assessee (retail vendor) had made cash payments for purchase of country spirit by depositing cash directly into the bank account of M/s ABPL as per Rule 6(2) of the Excise Rules 2005 , it has to be construed as payment made to the State Government authority and accordingly falls under the exception provided in Rule 6DD(b) of the IT Rules.

22.

It is not in dispute that M/s Asansol Bottling & Packaging Co. Pvt. Ltd have been granted licence to act as a wholesaler for supply of country liquor to the retail vendor as per the regulations of the Excise Department, Government of West Bengal. At the cost of repetition, we would like to state that the said regulation mandated the payments to be made directly into the bank account of the said wholesale licensee by the retail vendor (i.e assessee herein) for strict and effective regulation of the country liquor and for prevention of spurious stocks and black marketing transactions from the same. Hence it could be safely

Assessment Year: 2013-14 Shee & CO. concluded that the said wholesale licensee had acted at the instance of the State Government. Once this is so, then the said wholesale licensee could be construed as an agent of the State Government. For the sake of convenience, the relevant rule is reproduced hereunder:- Rule 6DD(k) - where the payment is made by any person to his agent who is required to make payment in cash for goods or services on behalf of such person. The payment made by the assessee retail vendor to the Principal, Government of West Bengal through its wholesale agent. The relationship between the assessee (authorized retailer) and Government of West Bengal (the supplier) acting under West Bengal Excise Rules through its Authorised Wholesaler Licensee (Agent), both defacto and dejure, is one of 'Principal' and 'Agent'. We hold that the assessee retail vendor had made payment to the said agent (wholesale licensee) would fall under the exception provided in Rule 6DD(k) of the Rules”

4.

As the issue involved in the present case as well as all the material facts relevant thereto are similar to the case of M/s. Amrai Pachwai & C.S. Shop (supra), we respectfully follow the decision rendered by the Co-ordinate Bench of this Tribunal in the said case and delete the disallowance made by the A.O. and confirmed by the Ld. CIT(A) under section 40A(3) of the Act.

5.

In the result, the appeal of the assessee is allowed. Order Pronounced in the Open Court on 11th April, 2018.

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