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ITO vs Kanubhai Purshotam Raval, Tardeo | s.250, 147 | ITAT Mumbai 2024 | BharatTax

ITO-19(2)(2), MUMBAI, LALBAUG vs. KANUBHAI PURSHOTAM RAVAL, TARDEO

ITA 3053/MUM/2023Status: DisposedITAT Mumbai10 May 2024AY 2010-11Bench: KAVITHA RAJAGOPAL (Judicial Member), SHRI OMKARESHWAR CHIDARA (Accountant Member)5 pages

AI SummaryAllowed

Facts

The Revenue filed an appeal challenging the ITAT's order which deleted an addition of Rs. 30,38,44,381/- made by the AO for bogus accommodation entries, restricting it to 2% of debit entries. The assessee had filed a return declaring Rs. 3,26,360/- and was later reopened under section 147 based on information regarding bogus entities.

Held

The Tribunal held that the assessee failed to provide sufficient evidence to prove they were merely an entry operator and not a beneficiary of the accommodation entries. The onus was on the assessee to prove the genuineness of the transactions, identity, and creditworthiness of the parties involved.

Key Issues

Whether the assessee acted as a mere conduit for accommodation entries or was a beneficiary, and if the CIT(A) was justified in deleting the addition made by the AO.

Sections Cited

250, 147, 148, 132, 144, 68, 132(4)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

For Respondent: Shri Biswanath Das-CIT DR/, Shri P.D. Chougule

Hearing: 01.05.2024Pronounced: 10.05.2024

O R D E R Per Kavitha Rajagopal, J M: The captioned appeals have been filed by the Revenue, challenging the order of the learned Commissioner of Income Tax (Appeals) passed u/s.250 of the Income Tax Act, 1961 (‘the Act'), pertaining to the Assessment Year (‘A.Y.’ for short) 2012-13.

2.

The learned Departmental Representative ('ld.DR' for short) for the Revenue filed a submission that the assessee was not available in the address given by him in his return of income filed for the A.Y. 2020-21 and that the notice was again sent to the email address of the assessee and inspite of that the assessee has not represented before the Bench on the date of the hearing. As there was no representation on behalf of the assessee, we hereby dispose of this appeal by hearing the learned Departmental Representative ('ld.DR' for short) and on perusal of the materials available on record.

3.

The Revenue has challenged the order of the ld. CIT(A) on the ground of deleting the addition amounting to Rs.30,38,44,381/- on account of bogus accommodation entry the debit entries only in the assessee’s accounts. The department has also raised the ground that the ld. CIT(A) has erred in admitting the additional evidences without seeking for a remand report from the ld. A.O. as per Rule 46A of the Act.

4.

Briefly stated the assessee is an individual and had filed his return of income dated 30.03.2013, declaring total income at Rs.3,26,360/- and the same was processed u/s. 143(1) of the Act. The assessee’s case was then reopened u/s. 147 of the Act vide notice u/s. 148 of the Act dated 12.03.2019 based on the information received from the DDIT (Investigation) that pursuant to the search and seizure action u/s. 132 of the Act, conducted in the case of Shri Vipul Vidhur Bhatt and his related entities who had admitted to operating around 347 bogus entities for the purpose of providing bogus accommodation entries to various beneficiaries for commission.

8.

Having heard the submissions of the ld. DR and on perusal of the materials available on record, it is observed that the assessee has been non compliant during the assessment proceeding, the reason for which the ld. A.O. proceeded to pass the assessment u/s. 144 of the Act. It is also observed that the ld. A.O. in the assessment order has specified that the statement of Shri Vipul Vidhur Bhatt recorded on 09.02.2016 u/.132(4) of the Act admitted of providing bogus accommodation entries through various bogus entities and the list of 347 entities managed by Shri Vipul Vidhur Bhatt was also specified in the same. The assessee has been one of the beneficiaries of such accommodation entries provided by 26 entities run by the said group. The ld. CIT(A), on the other hand, relied on the submission of the assessee dated 11.01.2023 where the assessee has specified that Shri Vipul Vidhur Bhatt was merely using the assessee’s name 31.03.2010 in the assessee’s account was Rs.6,67,450/- which included the opening balance, the impugned amount received and paid during the year under consideration along with both debit and credit balances. The assessee has contended that the ld. A.O. had only incomplete information and there was no bifurcation as to the opening balance amount, received and amount paid during the year. The ld. A.O. had merely added the commission on total closing balance. The assessee had relied on the ld. CIT(A)’s order in the case of one Shri Rajul N Trivedi for A.Ys. 2010-11 to 2015-16 where only 0.2% on the debit transaction was to be added as commission income and had deleted the addition made u/s. 68 of the Act on unexplained amount and has also specified that in another assessee’s case, by name Jay Vidya M. Bhatt for A.Y. 2011-12 only 1% on the debit transaction was added as commission income. The assessee contended that as per the statement of Shri Vipul Vidhur Bhatt, the above mentioned persons are on same line with that the of the assessee for providing accommodation entries for commission. The assessee has also relied on the decision of the co-ordinate bench in the case of another assessee’s were 0.13% was added as the commission income and yet another decision which held that only during the relevant accounting year where the entries were first made in the accounts of the sundry creditors has to be considered. The assessee then relied on the decision of Hon'ble Jurisdictional High Court in the case of PCIT vs. Alang Securities Pvt. Ltd. (in of 2017 vide order dated 12.06.2020) on the percentage of the commission. The assessee had then stated that as per the statement of Shri Vipul Vidhur Bhatt he was only providing accommodation entries for commission and was not the beneficiary of such transactions. specified the assessee’s name in Sr. No. 64 of M/s. Shreeji Enterprises and in Sr. No. 232 M/s. Shreeji Enterprises, proprietary firm was controlled by the assessee and the income tax relating matter, accounting matter, bank account transactions and share transactions, etc. were looked after by the assessee for the purpose of providing accommodation entries to beneficiaries. The ld. CIT(A) in the case of Mr. Rajul N. Trivdei and Mr. Jayvidya M. Bhatt had held that the assessee in those cases should be considered as an accommodation entry provider operating for commission and not as the beneficiaries.

The ld. CIT(A) has merely relied on the submission of the assessee and the various case law cited by the assessee in support of his contention has concluded that the assessee was also providing only accommodation entry and was not the beneficiary. The ld. CIT(A) has also stated that the assessee is a conduit for accommodation entry and has only earned commission income on cheque discount. The ld. CIT(A) has also specified that the assessee has not furnished any details as to the rate of commission charged by him and relied on the decision of the Tribunal in the case of Lalit Kumar M Shamna vs. DCIT (in & 1975/Mum/2017 for A.Ys. 2008-09 and 2009-10) and has held the commission to be @ 1% on the total debit entries as per the bank accounts of the assessee, thereby deleting the addition made u/s. 68 of the Act on the credit entries as ‘unexplained income’ and had also relied on the decision of the co-ordinate bench in the case of Shri Vijen Jhaveri vs. ITO (in ITA No.740/Adh/2013). The ld. CIT(A) on the basis of the said decision held the commission is paid only at the time of debit entries and not for credit entries and added the commission income @ 2% on the amount of debit entries as per the books of accounts of the assessee. compliant before the ld. A.O. and even before the first appellate authority other than the written submission made the assessee has not furnished any details or documentary evidence to substantiate the fact that the assessee is merely a conduit for providing accommodation entry and is not the beneficiary of such accommodation entries provided through various entities operated by Shri Vipul Vidhur Bhatt. Since the assessee has not provided any details during the assessment proceeding, the ld. A.O. had added the entire transaction reflected in the books of accounts of the assessee. We do not find any fault in the action of the A.O. for the reason that the primary onus of proving the impugned transactions are casted upon the assessee as per the provision of section 68 of the Act and in this case the assessee has not proved the identity, creditworthiness of the parties and the genuineness of the transaction. The ld. A.O. has rightly added the entire amount reflected in the books of accounts of the assessee. The ld. CIT(A) in the impugned order has also stated that the assessee has not furnished any details or documents to show what was the commission income received by the assessee, which establishes the fact that the assessee has also failed to discharge the onus. Pertinent it is to mention that even before us the assessee has not appeared and filed any documentary evidence in support of his contention. The ld. CIT(A) has merely relied on the cases of other assessee’s where only commission income was added on accommodation entries which according to us is not justifiable in the present case, as it is the assessee who has to establish the fact that he is merely an accommodation entry provider and not the beneficiary by supporting documentary evidences. The legislature has enacted the provision in such a way that it is the assessee who has to prima facie prove the contentions raised by the Department to the written submission of the assessee by the ld. CIT(A) is not commendable in our view. We do not find any additional evidences being filed before the first appellate authority and even otherwise remand report was sought for by the ld. CIT(A). There is no iota of doubt that the impugned transaction is merely a bogus transaction in which case the burden is on the assessee to show who are the beneficiaries out of the said transactions and what was the commission that has been charged by the assessee for the said transactions and how such commission was paid to the assessee. In the absence of these facts, we find no justification in the order of the ld. CIT(A) in deleting the addition and restricting it to 2% of the commission on the debit transaction. We, therefore, set aside the order of the ld. CIT(A) and upheld the order of the ld. AO.