M/S. A B (WINE) STORES. ,KOLKATA vs. JCIT, RANGE-37, KOLKATA. , KOLKATA

order

: July 9th, 2024 ORDER

Per Sanjay Awasthi, Accountant Member:

I.T.A. No.: 1363/KOL/2023 Assessment Year: 2011-12 M/s. A B (Wine) Stores. 1.1. Before the ld. CIT(A) the appellant reiterated his stand that the cash payments were necessary on account of certain extenuating circumstances. These circumstances need to be mentioned as they may have a bearing on the outcome of this case. It transpires that the appellant had defaulted on a loan availed from Federal Bank and thereafter, the Debt Recovery Tribunal, on being approached by the said bank, vide their order dated 25.07.2003, appointed a receiver, directing the appellant to deposit 20% of its daily sale proceeds with the receiver. It appears that the appellant found this arrangement to be inimical to his business in as much as whatever amount was deposited in the bank account was adjusted towards realisation of the net amount due, leaving the assessee with no worthwhile funds to meet its regular business expenses. It is claimed that this arrangement compelled the assessee to conduct its business outside of the banking channels. Needless to say, both the ld. AO and ld. CIT(A) did not agree with this line of reasoning and the impugned addition of Rs. 1,44,52,154/- was sustained.

through an application as under: “The appellant would like to substitute the following revised grounds of appeal for AY 2011-12.

1. (a) That on the facts and circumstances of the case, the Ld. CIT(A) erred in having upheld the addition u/s.40A(3) of the Act to the tune of Rs. 1,44,52,154/- on account of payments made in excess of Rs.20,000/- in aggregate on a single day to various parties without considering that the payments made by the assessee who is a retail vendor to the wholesale licensees acting as agents falls under the exception provided in Rule 6DD(k) of the IT Rules, 1962. (b) That on the facts and circumstances of the case, the Ld. CIT(A) further failed to appreciate the fact that the relationship between the assessee (i.e. authorized retailer) and the Government of West Bengal (i.e. the supplier) acting under West Bengal Excise Rules through its Authorised Wholesaler Licensee (Agent), is one of ‘Principal’ and ‘Agent’. The aforesaid ground arise out of the assessment order dated 04/03/2014 passed by the Ld. AO u/s.143(3) of the Act and upheld by the learned CIT(A) in his order dated 26/10/2023 passed u/s 250 of the Act.

I.T.A. No.: 1363/KOL/2023 Assessment Year: 2011-12 M/s. A B (Wine) Stores. Here, it is submitted that the above is a question of law and requires no further investigation of fresh facts by the lower authorities. It is well settled in law that a question of law can be raised at any stage of proceedings as held by the Hon’ble Supreme Court in the landmark judgment in the case of National Thermal Power Co. Ltd vs CIT (1998) 229 ITR 0383 wherein it was held that, "The view that the Tribunal is confirmed only to issues arising out of appeal before the CIT(A) takes too narrow a view of the powers of the Tribunal. Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings such a question should be allowed to be raised when it is necessary to consider that question in order to correctly assess the tax liability of an assessee.” 2.1. Right at the outset it may be mentioned that the revised grounds of appeal are admitted for adjudication on the basis of application extracted (supra). 2.2. The ld. A/R has taken us through the facts of the case which may be briefly summarised as under: a) The appellant is carrying on the business as an authorised retail agent of foreign liquor carrying a license for the retail sale issued by the West Bengal Excise and Sales Department. b) It has been stated that liquor is procured from the Government of West Bengal through its authorised suppliers, which in turn are granted license to act as wholesalers under the regulations of the Excise Department of the Government of West Bengal. Importantly the regulations of the West Bengal Government pursuant to notification from its Excise Department dated 29.08.2005 mandates the payment to be made by way of direct deposit into the bank account of the wholesale licensee. c) Due to this mandate, the wholesale licensee acts at the instance of the State Government and can thus, be construed as an agent of the said State Government. This leads to the inference that the relationship between the assessee (authorised retailer) and Government of West Bengal (the supplier)

I.T.A. No.: 1363/KOL/2023 Assessment Year: 2011-12 M/s. A B (Wine) Stores. acting under West Bengal Excise Rules, through its authorised wholesale licensee (agent), is one of ‘Principal’ and ‘Agent’. d) Therefore, as has been argued, the payments made by the retail vendor (assessee) to the agents (wholesale licensee) falls under the exception provided under Rule 6DD(k) of the Rules. e) The ld. A/R relied on the decision of the Hon'ble ITAT, Kolkata in the case of Ramnagar Pachwai & C.S. (S) Shop vs. ITO in order dated 05.08.2016. It has been averred that this particular case has nearly identical facts to the present appeal. 2.3. Ld. D/R relied on the order of the authorities below to stress the point that provisions of Section 40A(3) of the Act were clearly attracted in the present case.

I.T.A. No.: 1363/KOL/2023 Assessment Year: 2011-12 M/s. A B (Wine) Stores. Rule 6DD(k) – where the payment is made by any person to his agent who is required to make payment in cash for goods or services on behalf of such person. The payment made by the assessee retail vendor to the Principal, Government of West Bengal through its wholesale agent. The relationship between the assessee (authorized retailer) and Government of West Bengal (the supplier) acting under West Bengal Excise Rules through its Authorised Wholesaler Licensee (Agent), both de facto and dejure, is one of ‘Principal’ and ‘Agent’. We hold that the assessee retail vendor had made payment to the said agent (wholesale licensee) would fall under the exception provided in Rule 6DD(k) of the Rules.