A.C.I.T., CIRCLE-2, GWALIOR vs. M/S CHAHAT INFRASTRUCTURE PVT. LTD., INDORE

The assessee company is associated entity of M/s K.S. Oil Mills of Gwalior. The assessee reflected unsecured loans and sundry creditors in the financial statements. The assessee adduced various evidences to demonstrate the genuineness of the entities; however, Ld. AO added both these items to the income of the assessee u/s 68. The unsecured loan of Rs.244.13 Lacs was taken from M/s Ashish Rasnidhi Enterprises. The Sundry Creditor of Rs.4.05 Lacs represents director remuneration of Shri Arun Agarwal.

The Ld. CIT(A), in the light of assessee’s elaborate written submissions as well as remand report of Ld. AO, rendered its adjudication on unsecured loan in para-9. It was held that the assessee discharged the onus of proving the identity, capacity and creditworthiness of the loan creditor. The assessee duly furnished confirmation, bank statement of lender, income tax return, statement of affair of the lender. On these facts, the impugned addition of Rs.244.13 Lacs was deleted. The adjudication on sundry creditor has been rendered in para-13 of the impugned order. It was noted that the same was director’s remuneration which was offered to tax by the payee. The assessee filed requisite documents to establish the genuineness of the same. Accordingly, the impugned addition was deleted against which the revenue is in further appeal before us.

The aforesaid findings as rendered by Ld. CIT(A) remain uncontroverted before us. The adjudication is based on documents furnished by the assessee during assessment proceedings as well as during remand proceedings. It could be seen that the assessee was successful in discharging the onus of proving the primary ingredients of Sec.68 with respect to unsecured loans as well as with respect to sundry creditor. This being so, we see no reason to interfere in the impugned order, in any manner.

The appeal stand dismissed. Order pronounced u/r 34(4) of Income Tax (Appellate Tribunal) Rules, 1963.