REVATHI MODERN RICE MILL,SALEM vs. ACIT, CIRCLE 1, HOSUR, HOSUR

Less: Sales from 01.04.2017 to Rs. 32,81,13,732 27.02.2018 Rs. 91,87,620 Add: GP @ 7% on sales Rs. 2,29,67,961 Book stock as on 27.02.2018 Rs. 3,21,55,581 Physical stock taken on 27.02.2018 Rs. 6,07,86,973 Excess stock Rs. 2,86,31,392 Please offer your explanation. Ans. I have perused the above working and it is done in a scientific and accepted way. I would like to submit that since I was constantly on medical treatment, which required frequent hospitalization, I could not concentrate on the accounts of the business. The closing stock figure was arrived at based on the rough and improper way of estimates prepared by the staff members and I was not available at the time of submitting this figure (Rs.6,38,02,465) to my auditors for finalization of accounts for the Fin. Year 2016-17. I would like to reiterate that all my purchase and sales are through RTGS and this error in under-reporting the closing stock may kindly be condoned on compassionate grounds. With a view to set right my accounts and to file the returns of income, I voluntarily agree for including the excess stock of Rs.2,86,31,392/- to the closing stock value as on 31.03.2017 and pay due taxed thereon. I will be filing the firm’s return of income for the Asst. Year 2017-18 before March, 2018 and my closing stock as on 31.03.2017 will be Rs.6,38,02,465 + Rs.2,86,31,392 = Rs.9,24,33,857. 3.2 Honoring aforesaid admission, the assessee added this excess stock to its book-stock and filed the return of income and paid due taxes. However, Ld. AO was of the opinion that excess stock was in the nature of unexplained investment u/s 69B which would be subjected to higher rate of tax as per Sec.115BBE. The assessee stated that the said income was out of business income only and therefore, the same was assessable as business income. The assessee bolstered the same by submitting that the firm had carried out this business for past 20 years and there was no scope for any income to be derived from any other source. The excess stock was only an accumulation over the past several years. 3.3 The Ld. AO, considering the deposition made by the assessee, held that the assessee did not bring out any material to show that source of excess stock was from business. The excess sock was an investment which was not fully explained. Therefore, the aforesaid income was to be assessed u/s 69B which would be subjected to special higher rate of tax u/s 115BBE. Appellate Proceedings 4.1 During appellate proceedings, the assessee, inter-alia, submitted that stock was found in the shape of paddy, rice, packing material etc. It was not an investment but a current asset. Sec.69B does not refer to such stock. The stock of running business would not be an investment. The closing stock would be nothing but part of purchases already accounted. Reliance was placed on various decisions of Tribunal to support the same wherein it was held there that unexplained investment was nothing but stock-in-trade which was not separate and unidentifiable from regular stock-in-trade and therefore, the income arising out of such unexplained investment would be nothing but business income of the assessee and not ‘income from other source’. 4.2 The Ld. CIT(A) noted that the assessee was unable to explain the source of funds utilized for acquisition of such surplus stock from the funds reflected in the books of accounts. The assessee was unable to furnish any evidence to show that the assessee used its funds out of its own books of accounts. Entire business activity in itself was an investment made by the owner to earn profits. On the date of survey, the accounts for FY 2016-17 must have been completed and the accounts of the next year were under preparation. The assessee admitted non- disclosure of such income as a mere mistake and agreed to offer such income for taxation since assessee was not in a position to clarify the sources of such investment. Therefore, that stock remained unexplained and not disclosed in the books of account. The provisions of Sec.69B does not put any condition of identifying each item of stock separately. Here quantum of undisclosed stock was determined which had been accepted by the assessee and valued accordingly. Unless survey was conducted, such undisclosed stock would not have been disclosed by the assessee. Further, there was no proof that stocks were purchased out of their business income only and there was no scope of presumption or relevance since Sec.69B talks about source of income for investment / acquisition of article and the onus was on the assessee to explain it to the satisfaction of Ld. AO. The addition u/s 69B is deemed income and surrender of same would not give any immunity to the assessee from penal provisions of Sec.69B and Sec.115BBE. Accordingly, the action of Ld. AO was upheld against which the assessee is in further appeal before us. Our findings and Adjudication 5. From the facts, it emerges that the assessee is engaged as a rice mill. The assessee was subjected to survey action on 27-02-2018 wherein based on certain material, the valuation of closing stock as on 31-03-2017 was disturbed. The physical stock was valued at Rs.607.86 Lacs whereas book-stock was Rs.321.55 Lacs. The difference of Rs.286.31 Lacs was offered to tax by way of credit to Profit & Loss Account. Upon perusal of question no. 17 as put to assessee during survey, it could be seen that such differential has been arrived at as under: - Closing stock as on 31.03.2017 Rs. 6,38,02,465 based on impounded material. Add: Purchases from 01.04.2017 to Rs. 27,34,98,887 27.02.2018 Rs. 33,73,01,352 Less: Sales from 01.04.2017 to Rs. 32,81,13,732

27.02.2018 Rs. 91,87,620 Add: GP @ 7% on sales Rs. 2,29,67,961 Book stock as on 27.02.2018 Rs. 3,21,55,581 Physical stock taken on 27.02.2018 Rs. 6,07,86,973 Excess stock Rs. 2,86,31,392 It could be seen that Ld. AO has disturbed the closing stock of earlier year or opening stock of this year by adopting GP rate of 7% on sales. The computation of differential in stock is based on mathematical formula only. However, no discrepancy in the physical stock vis-à-vis book quantities has been noted by Ld. AO. The assessee has merely accepted the computations made by Ld. AO and voluntarily agreed to increase the closing stock of earlier years by way of credit to Profit & Loss Account. All the sales and purchase, as per admission, have taken place through bank transfers only. Unless, discrepancy is pointed out in the physical quantities, no case of unexplained investment, in our considered opinion, could be made out against the assessee. Further, it is undisputed fact that the assessee is assessed to tax for past several years and its only source of income is ‘Business income’ only. In such a case, whatever discrepancies are noted, the same would be part and parcel of business operations and could be considered to be Business income only and not from any other sources. It could very well be said that entire stock was accumulated out of income from business and the undisclosed business income, if any, was ploughed back into business to acquire further stock. In such a case, the excess stock could be said to have arisen out of normal business activity only and therefore, the same would be assessable as ‘business income’ only in terms of decision of Chennai Tribunal in M/s Mookambika Impex vs. DCIT (ITA No.299/Chny/2023 dated 26-07-2023). Considering various decisions including the decision of Hon’ble Rajasthan High Court in the case of CIT vs Bajargan Traders (supra) it was held by the bench as under: - 3. From the fact it emerges that the only source of assessee’s income is ‘Business income’ arising out of sale of gold jewellery and silver articles. During survey proceedings, quantitative differences were found in the physical stock vis-à- vis book stock. The assessee brought the same into books of account by way of credit to partners’ capital account with corresponding increase in book-stock. The excess stock was included in the stock register. Accordingly, the differential was separately offered to tax in the return of income as ‘Business Income’. Naturally, the excess stock was acquired out of excess income regenerated from business activity only since the assessee do not have any other source of income since its inception. The entire stock was accumulated out of income from jewellery business. The undisclosed business income was ploughed back into business to acquire further stock. In such a case, the excess stock could be said to have arisen out of normal business activity only and therefore, the same would be assessable as ‘business income’ only in terms of decision of Hon’ble Rajasthan High Court in the case of CIT vs Bajargan Traders (supra) wherein it was held that with respect to such excess stock found during the survey, it could be said that the investment in procurement of such stock was clearly identifiable and related to regular business stock of the assessee. Therefore, the same should be considered as ‘Business Income only. In the present case, the stock difference has arisen in the course of day-to-day business activity only and not otherwise. The entire stock was available as trading stock at the business premises and it was part and parcel of regular business stock. The decision of Hon’ble Supreme court in the case of Lakshmichand Baijnath vs CIT (supra) also support the said conclusion. It was held by Hon’ble Court that when an amount is credited in the business books, it is not an unreasonable inference to draw that it is a receipt from business. Therefore, the impugned income, in our considered opinion, would be assessable as ‘Business Income’ only. Similar view has been taken in the decision of Chennai Tribunal in M/s Overseas Leathers vs. DCIT (ITA No.962/Chny/22 dated 05.04.2023). We find that facts in that case are quite identical to the facts of the present appeal before us.

In this decision, the bench has also considered the decision of Hon’ble High Court of Madras in the case of M/s SVS Oil Mills vs. ACIT (113 Taxmann.com 388) and held the same to be distinguishable on facts.