CROSSEAS CAPITAL SERVICES PRIVATE LTD,MUMBAI vs. ACIT(CENTRAL)-2(4), MUMBAI

2 & ors. M/s. Crosseas Capital Services P. Ltd. 2020-21. For the sake of convenience all these appeals are adjudicated together by taking the ITA No.3418/M/2023 for A.Y. 2014-15 as a lead case and its findings will be mutatis mutandis applicable to the other appeals wherever these are applicable.

The assessee has raised the following grounds before us: “ON REASSESSMENT/JURISDICTION: 1.1 In the facts and circumstances of the case and in law, the Learned Commissioner of Income tax (Appeals) - 48, Mumbai ["the ld. CIT(A)"] erred in confirming the action of the assessing officer ["the AO"] in framing the assessment u / s 143(3) r.w.s. 147 of the Income Tax Act, 1961 ["the Act"] without appreciating that the necessary pre- conditions for initiation as well as completion of a re- assessment were not fulfilled in the present case. 1.2 In the facts and the circumstances of the case, and in law, the entire reassessment and the consequential assessment order passed by the Ld. AO and as confirmed by the Ld. CIT(A) is bad, illegal and void for want of jurisdiction. ON MERITS: 2.1 In the facts and circumstances of the case and in law, the Learned Commissioner of Income Tax (Appeals) erred in confirming the action of the Ld. AO in erroneously computing the Income from House Property at Rs.5,25,000/- instead of Rs.3,67,500/- as claimed by the Appellant in its return of income. 2.2 While doing so the Ld. CIT(A) failed to appreciate that: (i) The Ld. AO grossly erred in not granting the standard deduction at 30% as claimed; (ii) The CIT(A) has affirmed the said erroneous computation without any independent reasoning or basis whatsoever; and; (iii) Such an action of the Ld. CIT(A) is contrary to the settled law as regards the duty of the Ld. CIT(A) in this regard. 2.3 It is submitted that in the facts and circumstances of the case and in law no such disallowance was called for. 3.1 In the facts and circumstances of the case and in law, the Learned Commissioner of Income Tax (Appeals) erred in confirming the action 3 & ors. M/s. Crosseas Capital Services P. Ltd. of the Ld. AO in disallowing an amount of Rs. 2,50,000/- being club membership fees paid to Willingdon Club as expense not related to business. 3.2 While doing so the Ld. CIT(A) failed to appreciate that: (i) the said expenditure was incurred wholly and exclusively for the purpose of business; (ii) the said claim is appropriately made by the Appellant in accordance with law, satisfying all the requisite conditions and has been consistently allowed over the past years even in scrutiny assessments; and; (iii) the said claim was disallowed by the AO on an erroneous understanding of the law which was confirmed by the CIT(A) based on extraneous and irrelevant considerations while ignoring the relevant and material considerations and evidences in this regard. 3.3 It is submitted that in the facts and circumstances of the case and in law no such disallowance was called for. 4.1 In the facts and circumstances of the case and in law, the Ld. CIT(A) erred in confirming the action of the Ld. AO in disallowing an amount of Rs. 77,259/- being fees paid to Stock Exchanges [BSE & NSE] treating the same as not allowable as per Explanation to section 37(1). 4.2 While doing so the Ld. CIT(A) failed to appreciate that: (i) The said charges paid to the Stock Exchanges [BSE & NSE] do not fall under the exclusions carved out by the Explanation to Section 37(1); (ii) nature of expenses incurred wholly and exclusively for the purpose of business; and; The same are incurred in the routine course of business and are in the (iii) In any case, the disallowance is contrary to the extant law and judicial precedents in this regard 4.3 In the facts and circumstances of the case and in law, the disallowance made by the Ld. AO and as affirmed by the Ld. CIT(A) deserves to be deleted.

On the other hand, the Ld. D.R. supported the order of lower authorities.

Heard both the sides and perused the material on record.

Without reiterating the fact as discussed above, we have perused the copy of reasons recorded placed at page No.4 & 9 of the paper book filed by the assessee. The AO recorded reasons for reopening of the assessment on 23.11.2021 for the assessment year 2014-15. At para 3 of the reasons recorded the AO has referred that an amount of USD 100,000 i.e Rs.66.2 lakhs has been transferred by the assessee to one Sh. Sanjeev Joshi for trading through cross Seas Global Ltd. which had been established by the Director Shri Rajesh Baheti mainly to conduct trading in international stock exchange using funds channeled through informal money transfer links. The AO had discussed the information in the reasons recorded that information of tax evasion against the assessee company was received and stated that an amount of Rs.66,20,000/- had escaped assessment as assessee had failed to disclose fully and truly all material facts necessary for its assessment in this case in terms of the provisions of section 147 of the Act.

We have gone through the reasons recorded and it is clearly established that the AO has not made any addition on the issue which was subject matter of reopening the assessment in the case of the assessee. During the course of appellate proceedings before us the Ld. Counsel has also referred the decision of Hon’ble Jurisdictional High Court of Bombay in case of CIT vs. Jet Airways (I) Ltd. (2010) 195 Taxman 117 (Bombay).

With the assistance of the Ld. Representatives we have perused the above referred decision of the Hon’ble Jurisdictional High Court of Bombay wherein it was held that if after issuing a notice under section 148 the AO accepts the contention of the assessee and holds that income for which he had initially formed a reason to believe that it had escaped assessment, has, as a matter of fact, not escaped assessment, it is not open to him to independently assess some other income, if he intends to do so, a fresh notice under section 148 of the Act would be necessary, legality of which would be decided in the event of a challenge by the assessee. We have also perused the decision of Hon’ble High Court of Gujarat relied upon the Ld. Counsel in the case of CIT vs. Mohmed Juned Dadani (2013) 30 taxmann.com 1 (Gujarat) wherein it has been 7 & ors. M/s. Crosseas Capital Services P. Ltd. held that when on ground on which reopening of assessment was based, no addition was made by the AO, he could not make addition on some other grounds which did not form part of reasons recorded by him.

We have also perused the decision of Hon’ble Delhi High Court in case of Oriental Bank of Commerce vs. Addl. CIT (2014) 49 taxmann.com 485 (Delhi) relied upon the Ld. Counsel wherein Hon’ble High Court held that if no additions were made in respect of reasons given for reopening of assessment, it was not open to AO to independently assess some other income. Considering the above facts and judicial findings as discussed above, we find that the reassessment order passed in the case of the assessee is not sustainable and the same is quashed. Accordingly, ground No.1 is decided in favour of the assessee.

In the facts and circumstances of the case and in law, the Ld. AO erred in levying interest u / s 234B & 234C of the Act on the Appellant.

The fact in brief is that return of income declaring total income of Rs.6,16,65,270/- was filed on 30.09.2015. The case was subjected to scrutiny assessment and assessment under section 143(3) of the Act was passed on 18.12.2017 determining the assessed income at Rs.6,76,11,000/-. Subsequently the case was reopened on the basis of information received from central circle-2(2), Kolkata wherein it was informed that M/s. Tilak Venture Ltd. was a penny stock listed on BSE and this company had been used to facilitate introduction of unaccounted income of members of beneficiaries in the form of exempt capital gain or STCL in their books of accounts. Thereafter the case of the assessee was reopened by issuing a notice under section 148 of the 10 & ors. M/s. Crosseas Capital Services P. Ltd. Act on 23.12.2021. The assessment under section 147 read with section 143(3) of the Act was finalized on 31.03.2022 assessing the total income at Rs.6,85,56,801/-. Further facts of the case are discussed while adjudicating the ground of appeal filed by the assessee.

The assessee filed appeal before the Ld. CIT(A) and the Ld. CIT(A) has dismissed the appeal of the assessee.

The Ld. Counsel submitted that at the time of assessment the assessee has filed the complete information related to trade transaction carried out in BSE & NSE. In this regard the assessee has referred copy of letter dated 06.11.2017 placed in the paper book filed before the AO. He further submitted that during the course of original assessment as required by the AO complete information pertaining to trade/investment details were provided in

Further on merits the Ld. Counsel submitted that the assessee has purchased and sold the shares on BSE and the assessee has neither claimed LTCG nor claimed STCL. He further submitted that the assessee has shown trading loss of Rs.4,93,135/- under the head trading business income.

On the other hand, the Ld. D.R. supported the order passed by the lower authorities.

Heard both the sides and perused the material on record. Without reiterating the facts as discussed above the case of the assessee was reopened on the basis of information received from the AO, Central Circle-2(2), Kolkata that the assessee has done trading transaction in the scrip M/s. Tilak Venture Ltd. which has been used to provide accommodation entries in the form of LTCG & STCL.

This is an undisputed fact that the assessee has claimed trading loss in respect of trade transaction carried out in the scrip M/s. Tilak Venture Ltd. and the assessee has not claimed any LTCG or STCL as alleged by the AO. Further we have noticed that during the original assessment the assessee has submitted the daily trade transactions in annexure 10 to the AO vide letter dated 06.11.2017 and further scripwise profit earned or loss incurred were provided in a CD on 10.11.2017 which was also acknowledged by the AO vide a letter dated 20.11.2017. Looking to the above facts and materials placed on record we find that the lower authorities could not substantiate that the assessee has obtained LTCG &

In view of the above facts and circumstances we do not find any justification in the findings of Ld. CIT(A). Therefore, ground No.2 of appeal of the assessee is allowed.

During the course of assessment the AO noticed that the assessee has debited an amount of Rs.2,50,000/- to the profit & loss account towards club membership fees. On query the assessee explained that the assessee has taken corporate membership of the Willingdon sports club and paid Rs.25,00,000/- for the membership for a period of 10 years and it has debited an amount of Rs.2,50,000/- to the profit & loss account in each year proportionately as corporate membership fees. The assessee further explained that the clubs are used by each to meet various clients to keep the relationships as beneficiary for the business of the assessee company. However, the AO has not agreed with the submission of the assessee and stated that director of the assessee company was nominee of the assessee in whose favour the membership was taken. Therefore there was possibility that director of the assessee company has used the club membership for his personal use. Therefore the claim of aforesaid amount as a business expense was disallowed and added to the total income of the assessee.

The assessee filed the appeal before the Ld. CIT(A) and the Ld. CIT(A) has dismissed the appeal.

During the course of appellate proceedings before us the Ld. Counsel contended that club membership expenses were incurred wholly and exclusively for the business purpose of the assessee. He placed reliance on the following decisions: 1. JP Morgan India P Ltd vs The ACIT (ITA No. 670/MUM/2006) 2. Gujarat Pipavav Port Ltd Vs ITO (ITA No. 3361/Mumm/2019) 3. Otis Elevator Co. (India) Ltd vs CIT reported in (1992) 195 ITR 682 (Bom) 4. Swiss Re Services India Pvt Ltd vs DCIT in 1323 of 2012 5. CIT vs Samtel Colour Limited reported in (2010) 326 ITR 425 (Del) 6. MKJ Tradex Ltd vs DCIT (ITA No. 1044/Kol/2016) 7. CIT vs United Glass Manufacturing Co Ltd [2012] 28 taxmann.com 429 (SC)[12-09-2012] 26. On the other hand, the Ld. D.R supported the order passed by the lower authorities.

The assessee has claimed the expenses incurred pertaining to club membership of the Willingdon sports club which he explained that it was used for the purpose of business for meeting various kinds of people to keep the relationships and making new contacts for the benefit of the assessee company.

We have perused the decision of Hon’ble Bombay High Court in case of Otis Elevator Co. (India) Ltd. as referred above wherein it is held that club membership fees for employees incurred by the assessee was business expenditure under section 37 of the Act.

We find that the AO has not brought any material on record to substantiate that how the corporate club membership expenses were incurred for the personal benefit of the directors of the company. Therefore considering the decision of Hon’ble

The assessee filed appeal before the Ld. CIT(A) and the Ld. CIT(A) dismissed the appeal of the assessee.

The Ld. Counsel referred the various judicial pronouncements on the issue that charges paid to the BSE & NSE are not penal in nature. He referred various judicial pronouncements.

Heard both the sides and perused the material on record.

On the other hand, the Ld. D.R. relied upon the order passed by the lower authorities.

During the course of assessment proceedings the AO did not allow the claim of MWPL charges of Rs.1,572/- which was disallowed. The assessee explained that the aforesaid expenses were permitted by law and these expenses were exclusively incurred for the business purpose of the assessee company. The Ld.

Similarly, we have also noticed the various other judicial pronouncements referred by the Ld. Counsel holding that penalty levied upon the assessee by the stock exchange for maintaining short margin cannot be equated with the penalty levied for infraction of any law and hence proviso to section 37(1) of the Act would not apply. Considering the decision of Hon’ble Jurisdictional High Court of Bombay and ITAT, we direct the AO to delete the impugned additions. Therefore, this ground of appeal is allowed.

In the result, all the four appeals filed by the assessee are hereby partly allowed.