ACIT(LTU), CIRCLE-1, KOLKATA, KOLKATA vs. HIDUSTAN COPPER LTD., KOLKATA

The common issue involved in the Ground No. 2 and 3 relates to the deletion by the Ld. CIT(A) of the addition of Rs. 2,80,01,392/- made by the AO on account of disallowance of provisions made by the assessee for non-moving/obsolete stock and spares. 4 7. In the profit and loss account, the assessee company had debited a sum of Rs. 3,44,89,000/- on account of provisions for non-moving/obsolete stock and spares. Although it was claimed by the assessee that the said provision for liability was based on an assessment of stock and spares made by technical expertise, the AO held that the said liability was of a contingent nature since it was not ascertainable at a particular time period. He also held the deduction as per accounting standard 30 was allowable only in respect of provisions which have recognised when the Company had a present obligation as a result of past event. Keeping in view all these aspects as well as the fact that the assessee had not written off the value of stock and spares in his books of accounts, the provision of Rs. 3,44,89,000/- made by the assessee for non-moving/obsolete stock and spares was disallowed by the AO.

The disallowance made by the AO on account of provision for non-moving/obsolete stock and spares was challenged by the assessee in the appeal filed by the Ld. CIT(A). During the course of appellate proceedings, the following submissions were made on behalf of the assessee in support of its case on this issue: “In his Order dated 29.03.2014, Assessing Officer stated that provision of Rs. 3,44,89,000/- has been made for non-moving obsolete stocks and spares which according to him had allegedly been unascertainable and therefore could allegedly not be allowed as deductible expenditure. On the basis of his above observation the Assessing Officer disallowed Rs. 3,44,89,000/-. 5 The appellant submits that it had explained before the Assessing Officer that at the end of every year Physical Verification and Technical assessment were carried out of the Stocks and Spares on the basis of such verification/assessment, all old items of stock and spares, were identified and valued. Depending upon the condition of the old items of Stock and Spares and Current Market Values thereof, the reduction in the existing values were affected by making adjustment entries described as “Provision”. It was submitted that this ‘Provision’ actually represented the loss suffered by the appellant and therefore such ‘Provision’ were deductible in computing the Business Income of the appellant. The appellant brought to the attention of the Assessing Officer that during the original assessment proceedings this particular issue had been explained before the then Assessing Officer in details. The appellant further submits that the sum of Rs. 3,44,89,000/- had included the following two main items:- i) Difference in Physical and Book Stock Amount (Rs) consequent to Physical Verification 2,80,01,392 ii) Provision made in the Accounts of Stores Not moved for more than 5 years as per accounting policy followed by appellant 58,41,302 Total 3,38,42,694 Out of Rs. 3,44,89,000 It was submitted before the Assessing Officer that since the Stock and Spare parts have been reflected in the accounts at their original cost, the cost towards the shortages in quantities observed on physical verification, had to be adjusted by way of actual write off, though termed as provision in the Profit & Loss Account. The Loss of Rs. 2,80,01,392 being the actual loss which had been written off, should have been considered by the Assessing Officer as deductible in computing the appellant’s Business Income. It was also submitted before the Assessing Officer that the particular stores items which had not moved for more than 5 years, had become useless for the appellant’s business and so the cost of those unmoved stores aggregating to Rs. 58,41,302 should be considered as an actual loss to the 6 appellant. However, the Assessing Officer did not appreciate the appellant’s explanations and disallowed Rs. 3,44,89,000. On the basis of the above facts, the appellant without prejudice to its submission that the Order of Re-assessment should be quashed, submits that since the amount of Rs. 3,44,89,000 had actually represented the loss suffered by the appellant, the Assessing Officer should not have disallowed the same and therefore, the appellant submits that the disallowance of Rs. 3,44,89,000 may kindly be deleted”.

Keeping in view the above submissions made on behalf of the assessee, the Ld. CIT(A) allowed the claim of the assessee for deduction on account of the provisions for non- moving/obsolete stock and spares to the extent of Rs. 2,80,01,392/- for the following reasons given in paragraph no. 8.2: “I have considered the facts of the case. The amount under consideration consists of two parts. One is the difference in physical and book stock consequent to physical verification whereas the other is provision made on account of stores not moved for more than 5 years. The first part amounting to Rs. 2,80,01,392/- was the actual shortage in physical stock as compared to book stock detected in physical verification. This can definitely not be called a liability of contingent nature. Rather the same was the actual shortage found on physical verification. Also, the same relates to stock and spares and is this item of revenue nature. In my opinion, the same is allowable as deduction. However, the remaining part mainly relates to provision made for stores not moved for 5 years amounting to Rs. 58,41,302/- (No details have been given for the balance amount). Here, I agree with the assessing officer, that this was not an actual loss but a provision made on contingent basis. It is also noted that in the earlier years such as assessment year 2007-08 the appellant has itself been adding back such provision for working out taxable income, as admitted by the authorized representative of the appellant.”