M/S A.C.CHOKSHI SHARE BROKERS PVT LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), MUMBAI

आदेश / ORDER

PER PAVAN KUMAR GADALE - JM:

1. Ld. CIT(A) erred in upholding the action of the Ld. AO in disallowing a sum of Rs 85.00.000/- being amount paid for an out of court settlement in respect of a criminal complaint under Explanation 1 to section 37(1) of the Act.

A.C.Chokshi Share Brokers Pvt Ltd. Mumbai 3 The Ld. CIT(A) has erred in passing the order dated 06.10.2022 in gross violation of principles of natural justice.

4 The Ld. CIT(A) has erred in stating that the "it is seen from the submission of the Appellant, that the appellant has traded in the account of his client without his consent which is an offence as per law of the land"

5 The Ld. AO has erred in initiating penalty proceedings u/s 271(1)(C) of the Act 6 The Appellant craves leave to add, to amend, alter/delete and/or modify the above grounds of appeal on or before the final hearing.

2. The brief facts of the case are that, the assessee company is engaged in the business of stock broking and operates in the equity, cash and derivatives segments of both NSE and BSE. The assessee has filed the return of income for the A.Y 2015-16 on 30.09.2015 disclosing a total loss of Rs.40,51,770/-. Subsequently the case was selected for scrutiny and notice u/sec 143(2) and U/sec 142(1) of the Act are issued. In compliance to the notice, the Ld. AR of the assessee appeared from time to time and submitted the details and the case was discussed. The Assessing Officer(AO) on perusal of the audited financial statements, in particular profit and loss account found that the assessee has debited an amount of Rs. 1,23,30,000/- as “exceptional item” and in the notes to financial statements, it has disclosed that during the year, the assesseecompany in consent terms filed with the Hon’ble Bombay High Court A.C.Chokshi Share Brokers Pvt Ltd. Mumbai has paid settlement amount of Rs. 85 lakhs to one of the client in respect of trading loss incurred in his account and the assessee company has incurred an amount of Rs. 38,30,000/- towards legal expenses. Whereas the AO found that the claim is not incurred for the purpose of business purpose and to verify the disputed issue has called for the detailed explanations. In compliance, the assessee has filed the submissions mentioning that the expenses has been incurred by way of out of court settlement as there has been a criminal complaint filed against the assessee by its client. Hence Rs. 85 lakhs was claimed as out of court settlement and Rs.38,30,000/- was claimed as lawyer fees. The AO found that the entire expenditure is intended by misdeed amounting to infringement of law, resulting in out of court settlement and it is clearly a character of payment covered by explanation 1 to Sec. 37(1) of the Act and disallowed Rs.85Lakhs. Similarly the AO has also disallowed the payment of Rs. 38,30,000/- paid towards legal fees in respect of criminal complaint for out of court settlement and has a direct nexus to settlement of criminal appeal and therefore hit by the provisions of explanation 1 to Sec. 37(1) of the Act and was disallowed. Further the AO found that the assessee has debited loss on fixed assets of Rs. 40,789/- and is not allowable. Finally the AO has assessed the total income of Rs.83,19,019/- and passed the order u/sec 143(3) of the Act 29.12.2017.

A.C.Chokshi Share Brokers Pvt Ltd. Mumbai

, submissions of the assessee and findings of the AO and has dismissed the assessee appeal observing at Para 5 to 6 of the order as under:

5. The appellant in his submission has stated that the Hon'ble Bombay High Court has observed that the dispute amongst the parties involved is prima facie of civil nature and not of criminal nature. Thus, the entire amount paid towards reimbursement, compensation, interest, and incidental legal fees of advocates are during the course of business activities and are inextricably linked to the needs of the business. Accordingly, the appellant, the entire amount of Rs. 1,23,30,000/-shown as exceptional item in the books of accounts, be allowed as deduction u/s 37(1) of the Income Tax Act, 1961 (the Act). 5.1 It is seen from the submission of the appellant that the appellant has only furnish copy of the consent term entered by it with its client and has not furnished the original complaint filed by the client before the Borivali police station, court orders of the lower court and the petition of the offences file before the Hon'ble Bombay High Court against which the consent term were been agreed to with the appellant company and his client. However, it is seen from the submission of the appellant that the appellant has traded in the account of his client without his consent which is an offence as per law of land. 5.2 Further, it is seen from the submission of the appellant that the appellant has furnish copies of the petition made by the appellant before the Bombay High Court, for quashing of the FIR filed by the client of the appellant company at the Borivali Police station u/s. 482 of the criminal procedure code, 1974. 5.3 As per the said petition a consent term has been agreed by both the parties, wherein, it is seen in clause 17 to 20 of the consent term that it has been agreed by the appellant that they shall remain physically present before the Income tax authority or any statutory bodies, if any queries raised by the said authorities with reference to the trading done by the appellant company in A.C.Chokshi Share Brokers Pvt Ltd. Mumbai the account of his client without his consent and in case of their failure to remain present they would be liable for any liability which will arise from the tax amount and penalty for assessment year 2012-2015. 5.4 Further, it is also stated in para 20 of the consent terms that whatever stated in Para No. B, C, E, H of grounds mentioned in the anticipatory bail application of the appellant before Hon'ble Bombay High Court stands with drawn by the client. 5.5 In this regards it would be pertinent to state that Explanation 1 of sub-section (1) of section 37 of the Act provides that if any expenditure incurred by an assessee for any purpose which is an offence or which is prohibited by law shall not be deemed to have been incurred for the purpose of business or profession and no deduction or allowance shall be made in respect of such expenditure. 5.6 On plain reading of the above explantion1 to section 37(1) of the ITA it can be seen that, the explanation does not make any distinction between civil or criminal offences as stated by the appellant in his submission, but it only states that expenditure incurred by an appellant for any purpose which is an offence or which is prohibited by law shall not be allowed to be incurred for the purpose of his business. 5.7 It is seen from the submission of the appellant that the client of the appellant has registered an FIR at Borivali Police station u/s. 420, 465,467,468 and 34 of the IPC, and the said sections of the IPC are applicable for offences which are made with criminal act and a criminal intention for which the consent term has been agreed by the appellant and his client for which the expenditure has been incurred of Rs1,23,30,000/-. 5.8 Considering the above facts I am of the view that the Assessing Officer has righty disallowed the amount paid for Out of Court Settlement amounting to Rs. 85,00,000/- and the amount of Rs38,30,000/- paid for legal fees for court case. The appeal of the appellant is dismissed.

6. In effect the appeal of the appellant for A.Y.2015-16 (u/s143(3)) is dismissed.

4. Aggrieved by the CIT(A) order, the assessee has filed an appeal before the Honable Tribunal.

A.C.Chokshi Share Brokers Pvt Ltd. Mumbai