GLOBE TRANSPORT CORPORATION,MUMBAI vs. ITO WARD 17(3)(1), MUMBAI

2. The appellants crave leave to add, amend alter, delete the grounds of appeal

2. The appellants crave leave to add, amend alter, delete the grounds of appeal at or before the hearing of Appeal. or before the hearing of Appeal.”

2. Briefly stated facts of the case are that Briefly stated facts of the case are that in the year under in the year under consideration, the assessee the assessee firm was engaged in the business of firm was engaged in the business of transport of goods. The assessee filed return of income for the transport of goods. The assessee filed return of income for the transport of goods. The assessee filed return of income for the year under consideration year under consideration on 27.09.2015 declaring Nil income. declaring Nil income. The return of income filed by the assessee was selected The return of income filed by the assessee was selected The return of income filed by the assessee was selected for scrutiny and statutory notices under the scrutiny and statutory notices under the Income Tax Act, 1961 Income Tax Act, 1961 (in short “the Act”) (in short “the Act”) were issued and complied with were issued and complied with. During the course of scrutiny proceedings course of scrutiny proceedings, the Assessing Officer he Assessing Officer called for the evidence in support of the expenses claimed but in view of the evidence in support of the expenses claimed but in view of the evidence in support of the expenses claimed but in view of the partial details filed by the assessee the partial details filed by the assessee, the Assessing Officer the Assessing Officer M/s. Globe Transport Corporation M/s. Globe Transport Corporation made disallowance of the 25% of the total made disallowance of the 25% of the total made disallowance of the 25% of the total expenses of Rs.5,81,12,859/- -, which was worked out to Rs.1,45,28,214/ Rs.1,45,28,214/-. The Ld. CIT(A) also sustained the disallowance observing as The Ld. CIT(A) also sustained the disallowance observing as The Ld. CIT(A) also sustained the disallowance observing as under:

“4.2 The main issue in all the grounds taken by the assessee is that 4.2 The main issue in all the grounds taken by the assessee is that 4.2 The main issue in all the grounds taken by the assessee is that Under the facts and circumstances the learned Assessing officer Under the facts and circumstances the learned Assessing officer Under the facts and circumstances the learned Assessing officer erred in disallowing a sum of Rs. 1,4 erred in disallowing a sum of Rs. 1,45,28,214/- - being 25% of the Total expenses, without any basis. Total expenses, without any basis. 4.3 The AO has mentioned in the assessment order that In view of 4.3 The AO has mentioned in the assessment order that In view of 4.3 The AO has mentioned in the assessment order that In view of the above, I am left with no option but to make judicious the above, I am left with no option but to make judicious the above, I am left with no option but to make judicious disallowance with respect to the expenditures claimed by the disallowance with respect to the expenditures claimed by the disallowance with respect to the expenditures claimed by the assessee. The assessee has shown receipts of receipts of Rs. The assessee has shown receipts of receipts of Rs. The assessee has shown receipts of receipts of Rs. 5,82,99,603/ 5,82,99,603/-. It is natural that to earn the same, various expenses . It is natural that to earn the same, various expenses need to be incurred. But in absence of proper verification of the same need to be incurred. But in absence of proper verification of the same need to be incurred. But in absence of proper verification of the same being possible due to non being possible due to non-production of records and supporting production of records and supporting evidences by the assessee, 25% of the total expenses claimed of Rs. vidences by the assessee, 25% of the total expenses claimed of Rs. vidences by the assessee, 25% of the total expenses claimed of Rs. 5, 81 ,12,859/ 5, 81 ,12,859/- are hereby disallowed. Accordingly, the amount of are hereby disallowed. Accordingly, the amount of Rs. 1, 45 ,28,214/ Rs. 1, 45 ,28,214/- (25% of 5,81,12,859) is hereby disallowed and (25% of 5,81,12,859) is hereby disallowed and added to the total income of the assessee under the head added to the total income of the assessee under the head added to the total income of the assessee under the head Income from Business & Profession. from Business & Profession. 4.4 I have gone through the assessment order and record available. 4.4 I have gone through the assessment order and record available. 4.4 I have gone through the assessment order and record available. It is seen from the assessment record that the appellant made It is seen from the assessment record that the appellant made It is seen from the assessment record that the appellant made partial compliance during partial compliance during partial compliance during assessment assessment assessment proceedings proceedings proceedings and and not and not not supplying the evidences requested b supplying the evidences requested by AO through notices u/s y AO through notices u/s 142(1). The AO due to time period compulsion completed the 142(1). The AO due to time period compulsion completed the 142(1). The AO due to time period compulsion completed the assessment for want of verification of high level of expenses by the assessment for want of verification of high level of expenses by the assessment for want of verification of high level of expenses by the assessee (approximately 99% of the receipts). assessee (approximately 99% of the receipts). 4.5 In the course of the appeal proceedings, a critical i 4.5 In the course of the appeal proceedings, a critical i 4.5 In the course of the appeal proceedings, a critical issue has surfaced concerning the appellant's claims of expenditure, wherein surfaced concerning the appellant's claims of expenditure, wherein surfaced concerning the appellant's claims of expenditure, wherein more than 99% of the reported receipts have been declared as more than 99% of the reported receipts have been declared as more than 99% of the reported receipts have been declared as expenses. Astonishingly, during the appeal proceedings, the expenses. Astonishingly, during the appeal proceedings, the expenses. Astonishingly, during the appeal proceedings, the appellant not only failed to submit any evidence to support appellant not only failed to submit any evidence to support appellant not only failed to submit any evidence to support this substantial claim but also neglected to provide any substantive substantial claim but also neglected to provide any substantive substantial claim but also neglected to provide any substantive documentation to substantiate the alleged high level of expenses documentation to substantiate the alleged high level of expenses documentation to substantiate the alleged high level of expenses incurred. 4.6 The lack of supporting evidence is a cause for significant 4.6 The lack of supporting evidence is a cause for significant 4.6 The lack of supporting evidence is a cause for significant concern, as it raises questions about the accura concern, as it raises questions about the accuracy and credibility of cy and credibility of the appellant's claim of expenses. The absence of documentation not the appellant's claim of expenses. The absence of documentation not the appellant's claim of expenses. The absence of documentation not M/s. Globe Transport Corporation M/s. Globe Transport Corporation ITA No.71/MUM/2024 only leaves the veracity of the claimed expenses unverified but also only leaves the veracity of the claimed expenses unverified but also only leaves the veracity of the claimed expenses unverified but also casts doubt on the transparency and legitimacy of the financial casts doubt on the transparency and legitimacy of the financial casts doubt on the transparency and legitimacy of the financial practices employed by the appella practices employed by the appellant. 4.7 One of the fundamental principles in any appeal process, 4.7 One of the fundamental principles in any appeal process, 4.7 One of the fundamental principles in any appeal process, especially those involving very high expenses, is the requirement for especially those involving very high expenses, is the requirement for especially those involving very high expenses, is the requirement for assessee to furnish evidence supporting its claims. In this instance, assessee to furnish evidence supporting its claims. In this instance, assessee to furnish evidence supporting its claims. In this instance, the appellant's failure to provide any documentatio the appellant's failure to provide any documentatio the appellant's failure to provide any documentation during the appeal proceedings not only hinders the proper evaluation of its case appeal proceedings not only hinders the proper evaluation of its case appeal proceedings not only hinders the proper evaluation of its case but also leaves the appeal proceedings in a unjustified position, but also leaves the appeal proceedings in a unjustified position, but also leaves the appeal proceedings in a unjustified position, unable to ascertain the validity of the reported expenditures. unable to ascertain the validity of the reported expenditures. unable to ascertain the validity of the reported expenditures. 4.8 The claim of allocating more than 99% of .8 The claim of allocating more than 99% of receipts to expenses is receipts to expenses is inherently significant, necessitating a robust presentation of inherently significant, necessitating a robust presentation of inherently significant, necessitating a robust presentation of evidence to justify such a substantial allocation. The lack of evidence to justify such a substantial allocation. The lack of evidence to justify such a substantial allocation. The lack of substantiation raises concerns about the accuracy of the financial substantiation raises concerns about the accuracy of the financial substantiation raises concerns about the accuracy of the financial records and prompts a closer scrutiny records and prompts a closer scrutiny of the appellant's claims. It is of the appellant's claims. It is imperative for assessee to adhere to the principles of transparency imperative for assessee to adhere to the principles of transparency imperative for assessee to adhere to the principles of transparency and evidentiary support to ensure a fair and just resolution. and evidentiary support to ensure a fair and just resolution. and evidentiary support to ensure a fair and just resolution. 4.9 Moreover, this absence of evidence leads to skepticism regarding 4.9 Moreover, this absence of evidence leads to skepticism regarding 4.9 Moreover, this absence of evidence leads to skepticism regarding the authenticity of the the authenticity of the reported financial transactions, potentially reported financial transactions, potentially impacting the overall outcome of the appeal. The burden of proof lies impacting the overall outcome of the appeal. The burden of proof lies impacting the overall outcome of the appeal. The burden of proof lies with the appellant, and the failure to meet this burden has with the appellant, and the failure to meet this burden has with the appellant, and the failure to meet this burden has repercussions on the credibility of assessee's claims. repercussions on the credibility of assessee's claims. repercussions on the credibility of assessee's claims. 4.10 In conclusion, the a In conclusion, the appellant's assertion of allocating more than ppellant's assertion of allocating more than 99% of receipts as expenses, coupled with the failure to submit any 99% of receipts as expenses, coupled with the failure to submit any 99% of receipts as expenses, coupled with the failure to submit any evidence during the appeal proceedings, raises serious questions evidence during the appeal proceedings, raises serious questions evidence during the appeal proceedings, raises serious questions about the accuracy and legitimacy of the claim of expenses. This about the accuracy and legitimacy of the claim of expenses. This about the accuracy and legitimacy of the claim of expenses. This underscores t underscores the importance of thorough documentation and he importance of thorough documentation and adherence adherence adherence to to to evidentiary evidentiary evidentiary standards standards standards in in in appeal appeal appeal proceedings, proceedings, proceedings, especially when significant financial claims are at the forefront of especially when significant financial claims are at the forefront of especially when significant financial claims are at the forefront of the case. The resolution of this matter will hinge on the ability of the the case. The resolution of this matter will hinge on the ability of the the case. The resolution of this matter will hinge on the ability of the appellant to provide credible evidence substantiating its claims of provide credible evidence substantiating its claims of expenses. Since the assessee has failed to discharge its onus to expenses. Since the assessee has failed to discharge its onus to expenses. Since the assessee has failed to discharge its onus to provide complete evidences against claimed expenses. The action of provide complete evidences against claimed expenses. The action of provide complete evidences against claimed expenses. The action of the AO is confirmed and the ground taken by assessee is the AO is confirmed and the ground taken by assessee is the AO is confirmed and the ground taken by assessee is dismissed.”

M/s. Globe Transport Corporation M/s. Globe Transport Corporation 3.1 In our opinion inion, the only issue is failure on the part of the the only issue is failure on the part of the assessee in producing the bills and vouchers before the assessee in producing the bills and vouchers before the assessee in producing the bills and vouchers before the Assessing Officer. Assessing Officer. In the grounds raised, the assessee has the assessee has mentioned that mentioned that its books of accounts were were duly audited therefore the book result of the therefore the book result of the assessee should be accepted. assessee should be accepted. However, we do not agree with the assessee However, we do not agree with the assessee, as onus is on the as onus is on the assessee to produce the bills and vouchers for verification assessee to produce the bills and vouchers for verification assessee to produce the bills and vouchers for verification before the Assessing Officer and in failure in doing so the before the Assessing Officer and in failure in doing so the before the Assessing Officer and in failure in doing so the Assessing Officer is justified Assessing Officer is justified in rejecting a part of expenses a part of expenses. However, in the interest of substantial justice However, in the interest of substantial justice and in view of the and in view of the undertaking given by the Ld. Counsel for the assessee that all undertaking given by the Ld. Counsel for the assessee that all undertaking given by the Ld. Counsel for the assessee that all the bills and vouchers would be produced before the Assessing the bills and vouchers would be produced before the Assessing the bills and vouchers would be produced before the Assessing Officer, we feel it appropriate to s , we feel it appropriate to set aside the order of the Ld ide the order of the Ld. CIT(A) and restore the matter back to the Assessin CIT(A) and restore the matter back to the Assessin CIT(A) and restore the matter back to the Assessing Officer for deciding afresh. deciding afresh. Accordingly, the grounds raised by the Accordingly, the grounds raised by the assessee are allowed for statistical purposes. assessee are allowed for statistical purposes.

Order pronounced in the open Court on Order pronounced in the open Court on 20 20/02/2024.