AD SPACE MART PVT. LTD.,MUMBAI vs. ITO 6 (1) (1), MUMBAI

O R D E R Per G Manjunatha, AM : This appeal filed by the assessee is directed against the order of the CIT(A)-12, Mumbai dated 11-01-2016 and it pertains to AY 2011-12. 2. The brief facts of the case are that the assessee company engaged in the business of advertising agency, filed its return of income for the assessment year 2011-12 on 23-09-2011 declaring total income of Rs.25,25,598. The case was selected for scrutiny and accordingly, notices u/s 143(2) and 142(1) alongwith questionnaire dated 10-07-2013 were issued. In response to notices, the authorized representative of the assessee appeared from time to time and furnished the details, as called for. During the course of assessment proceedings, the AO noticed that there is a difference in gross receipts admitted by the assessee in its books of account and gross receipts appeared in form 26AS. Therefore, he asked the assessee to reconcile the turnover declared in its books of account with form 26AS. In response, the assessee vide letter dated 24-01-2014 submitted reconciliation of gross receipts as per form 26AS and as per P&L Account and submitted that the difference in turnover between books of account and form 26AS is on account of method of accounting followed by the assessee as per which it is following mercantile system of accounting for booking receipts, whereas some customers deduct TDS on advance payments and some customers deduct tax at source on final bill amount. The assessee accounts receipts on the basis of bill raised to customers, therefore, there will always be difference between receipts shown in the books of account and that in form 26AS. The AO, after considering the explanations of the assessee and also taking into account form 26AS observed that the assessee has failed to explain with necessary evidence the difference between turnover as per books of account and that in form 26AS. The AO further observed that in the case of Rainbow Productions Ltd, the party already reported a gross turnover of Rs. 59,37,750 whereas the assessee has taken

Rs.4,01,326. The assessee has failed to explain the difference in gross receipts reported by the party and gross receipts reported as per books of account though it claims that it is following mercantile system of accounting and part of receipts has been considered in AY 2009-10. Therefore, it is clear from the above finding that the assessee has failed to reconcile difference of Rs.62,34,487 and accordingly made additions to the difference in receipts as per books of account and that in form 26AS. Aggrieved by the assessment order, assessee preferred appeal before CIT(A).

The assessee further submitted that the AO was incorrect in making additions towards gross receipts on the basis of form 26AS even though the assessee has explained difference between the turnover in form 26AS and its books of account which is on account of method of accounting regularly followed in its business. The assessee further submitted that insofar as gross receipts reported by Rainbow Productions Ltd, the party has paid an amount of Rs.29,74,625 whereas through inadvertent mistake it has reported a gross receipt of Rs.56,55,000. The party has revised its TDS statement. The assessee has filed copies of revised form 26AS generated from online portal of income- tax department to explain the difference between turnover appearing in the books of account and turnover as per form 26AS.

Therefore, he confirmed additions made by the AO. Aggrieved by the order of CIT(A), the assessee is in appeal before us.

The AR further submitted that M/s Rainbow Productions Ltd has actually paid Rs.29,50,380 for the advertisement released by the assessee in which the assessee has made payment of Rs.27,36,322. If receipts are treated as revenue, corresponding payments must be considered as expenses. The CIT(A) has ignored the submissions of the assessee to confirm additions made by the AO, therefore, the issue may be set aside to the file of the AO for fresh adjudication after considering the submissions of the assessee.

According to the AO, the assessee has failed to account certain receipts from M/s Rainbow Productions Ltd and other parties. It is the contention of the assessee that additions cannot be made towards gross receipts on the basis of form 26AS as the data appeared in form 26AS is provisional which can be revised at any time by the filers of TDS statement. The assessee further contended that M/s Rainbow Productions Ltd has wrongly reported turnover of Rs.55,36,424. However, subsequently revised it to Rs.32,40,442. The CIT(A) ignored revised form 26AS downloaded from the data base of the department.

The assessee further contended that M/s Rainbow Productions Ltd also paid certain amount in respect of advertisements released by the assessee in various publications for which the assessee has made payment of Rs.27,36,322. If receipts are treated as revenue as per form, 26AS corresponding payments must also be considered as expenses as the assessee has taken the amount paid by M/s Rainbow Productions Ltd in the current liabilities.

always be difference between gross receipts as per its books of account and gross receipts appear in form 26AS because of mismatch between TDS deductions by the customers and booking of receipts by the assessee. We find force in the argument of the assessee for the reason that addition cannot be made only on the basis of form 26AS despite the assessee furnished revised form 26AS rectifying the earlier mistakes in uploading data while filing TDS statements. The assessee has filed revised form 26AS as per which M/s Rainbow Productions Ltd has reported a payment of Rs.32,30,422 as against the total receipts shown in the earlier form 26AS of Rs.56,55,000. Though the assessee has furnished copy of revised form 26AS, the CIT(A) has failed to consider the revised form 26AS. Therefore, we are of the considered view that the issue needs to be reconsidered by the AO in the light of the submissions of the assessee that M/s Rainbow Productions Ltd has corrected its earlier mistake in filing TDS statement. Insofar as other parties, the assessee has made similar submissions. Hence, we set aside the issue to the file of the AO and direct him to consider the issue afresh in the light of submissions of the assessee.

Order pronounced in the open court on 27th October, 2017.