AMALGAM FOODS LIMITED,KOCHI vs. THE DCIT, CIRCLE-1, ALAPPUZHA, ALAPPUZHA

None appeared for and on behalf of the assessee-appellant when the appeal was called out for hearing. Taking note of the request dated 05.02.2024 by Sri R. Srinivasan, CA, the learned Counsel for the assessee, that his personal appearance may be dispensed with, and the matter decided after considering written submissions, enclosed along with, the hearing in the matter was proceeded with.

ITA No. 561/Coch/2022 (AY: 2001-02) Amalgam Foods Limited vs. Dy. CIT 3. The appeal raises the issue of the maintainability of the assessee’s claim for foreign exchange loss in the sum of Rs.152 lakh for the current year. This is the second round before the Tribunal; it having decided the assessee’s appeal earlier vide order dated 27/11/2018 (in / copy on record). The claim was disallowed in assessment (dated 11.02.2024 / copy on record) in the first round for the reason that the same did not pertain to the year under reference, but, even as reported in the audit report, as a prior period expense, i.e., relating to an earlier year/s. The assessee, admittedly following mercantile system of accounting, it’s claim that the loss could not be ascertained at the time of finalizing it’s accounts for the year ending 31.3.2000, was found not acceptable, and confirmed by the first appellate authority – whose order in the relevant part stands reproduced by the Tribunal in it’s order dated 27/11/2018. Before the Tribunal, the assessee pleaded for admission of additional evidence, claiming the same to be going to the root of the matter inasmuch as the loss incurred was on account of repayment of trade advance, received in foreign exchange (FE) in the course of it’s business of export of frozen sea food from it’s buyer, M/s. Ocean Diamond Inc., USA (ODI), which could be quantified/ascertained only at the time of repayment. The Tribunal after hearing the parties, admitted the additional evidence, and restored the matter back to the file of the Assessing Officer (AO) for examination thereof and consideration of the issue afresh; relevant part of its order reading as: ‘8. We noticed that the assessee has filed additional evidences in the form of financial statements for the year ending 31.03.1997 to 31.03.2001, wherein the advances received from Ocean Diamond Inc. is shown as unsecured loans. The assessee has also produced copies of agreement entered by it with Ocean Diamond Inc., based on which assessee had received export advance of two million USD. On perusal of the agreement, it is clear that the amounts have been received by the assessee for supply of seafood to Ocean Diamond Inc., USA. The assessee has also produced copy of the bank guarantee issued by the Central Bank of India, the applications and communication with the Reserve Bank of India for receipt and remittance of foreign exchange and also copies of communication assessee had with Ocean Diamond Inc. The additional evidences now filed goes to the root of the issue and for a proper adjudication of case, we admit the same on record. since the additional evidences are taken on record, in the interest of justice and equity, the same need to be examined by the Assessing Officer. Accordingly, we remit the issue to the (AY: 2001-02) Amalgam Foods Limited vs. Dy. CIT Assessing Officer for de novo consideration. The Assessing Officer shall examine whether the amount of two Million USD was received by the assessee in the past years as trade advance in the course of its business of export of seafood and whether the foreign exchange fluctuation loss incurred by the assessee was on account of repaying the above trade advance. If the foreign exchange loss is on account of repayment of trade advance and is on revenue front, necessarily same is to be allowed as business loss. It is ordered accordingly.’ (emphasis, ours) That is, it opined that the foreign exchange loss, if on account of repayment of trade advance and on revenue account, is an allowable business loss. In the second round, the assessee furnished material to exhibit that it had entered into an export advance and payment agreement with ODI on 27.03.1997, whereby it received an interest free loan of US$ 2 million (on 28.03.1997) toward supply of goods worth US$ 20 M within three years of the advance. The loan was secured by a bank guarantee (BG) by the assessee’s banker, Central Bank of India, Ernakulam (CBI) in favour of ODI. As the assessee could not supply the goods even up to the extended date, i.e., 31.12.2001, ODI invoked the BG for US$ 1.5 M, which was paid by CBI with the approval of RBI during fy 2002-03, the balance US$ 0.5M having been adjusted against the exports made. The loss, according to the AO, therefore, arose during fy 2002-03, and not fy 2000-01, the relevant previous year. No improvement in it’s case being made by the assessee before the ld. CIT(A), he confirmed the disallowance, holding as under: ‘5.7 The appellant has claimed that the Bank Guarantee issued in favour of the overseas customer was enchased by them and the amount was remitted by the bank and later collected by the appellant. In the written submission filed during the appellate proceedings, the appellant has reiterated the claim as had been made earlier. However, the appellant has not been able to refute the Assessing Officer’s observation that the relevant remittance and the resultant foreign exchange loss crystallized in the FY 2002-03 and hence the same could not be allowed for AY 2001-02. 5.8 The appellant has reproduced the operative portions of the Hon’ble ITAT order to show that in the set-aside proceedings the Assessing Officer was required to only examine whether the loss was on account of a trade advance or not. However, allowability of the claim in a particular financial year further requires that the transactions should pertain to the relevant A.Y. As the appellant has not been able to prove that the foreign exchange loss pertained to FY 2000-01 (AY (AY: 2001-02) Amalgam Foods Limited vs. Dy. CIT 2001-02) the claim is not allowable this year. The grounds raised by the appellant are accordingly rejected.’ (emphasis, supplied)

Before us, the assessee has per it’s written submissions (WS), claimed that the loan was repaid during f.y. 2000-01 on being unable to fulfil the export obligation even up to 31.03.2001. The impugned loss, based on the actual foreign exchange rates prevailing at the time of remittance to the foreign buyer, which was by the bank in the first instance, collected later from the assessee, could thus be ascertained and quantified only during fy 2000-01, the relevant previous year. As, however, a part of it relates to the years 1999 & 2000, the proportionate amount of the foreign exchange loss was booked as prior period expense. This, however, could not be anticipated for those years and, besides, the assessee may have undertaken exports up to March 2001, the extended period. Reporting of loss in accounts, however, ought not to be confused with the admissibility of expenditure/loss. Smt. Devi, the learned Sr. DR, would rely on the orders by the Revenue Authorities, stating that their clear findings – which were read out, based on materials furnished, had not been rebutted by the assessee at any stage.

We have heard the party before us, and perused the material on record. 5.1 We find the assessee to have misled the authorities with regard to the issue arising inasmuch as there was no dispute as to the admissibility of loss, as the Tribunal was given to understand, but only as to the year in which the liability to pay the same arose. Implicit in the Tribunal’s order is the notion of the repayment of advance being during fy 2000-01, the current year, which the Revenue finds as not. Why, the Balance-Sheet as on 31/3/2001, before the Tribunal, itself reflects the same as an unsecured loan, falsifying the assessee’s account. All that the assessee had to, to substantiate it’s case, do was to furnish material exhibiting the invocation of the BG; the repayment of the export advance, during fy 2000-01, even as emphasized by the first appellate authority in the first round, expressing (AY: 2001-02) Amalgam Foods Limited vs. Dy. CIT doubt, on that basis, if it was indeed a case of repayment of export advance, as being made out before him for the first time, or a foreign exchange loss on exports for the earlier years. In this regard, we note that while before the Tribunal it states of the loss having been sustained on repayment of the advance during fy 2000-01, the relevant previous year (para 7), before the AO (in the second round), material is adduced, on the basis of which he issues a finding, undisputed, that the export obligation stood extended by the buyer up to 31.12.2001; the BG being invoked subsequent thereto, and the loss, accordingly, arising on repayment during fy 2002- 03 (relevant to AY 2003-04). This in fact is admitted in the ‘Statement of Facts’ (SoF) before the ld. CIT(A) who, accordingly, in the absence of any rebuttal, has endorsed the finding by the AO, even as before him (refer para 13 of the assessee’s reply, at page 4 of the impugned order), and at para 6 (page 3) of the WS, the assessee states of the contract being extended up to 31.03.2001, and it being under a bona fide impression that it shall be able to fulfil the export obligation by then. That is, it continues to obfuscate the issue. We, though, consider the same, i.e., the date/s of payment, as of no relevance inasmuch as, as opined by the Tribunal, the foreign exchange fluctuation loss, where on revenue account, is an allowable business expense. The only issue is the loss arising during the relevant year.

We may finally capsule our findings. The assessee contested the denial of allowance of it’s claim for loss on account of foreign exchange fluctuation, which was for the reason that the same pertained to an earlier year/s, on the ground of crystallization of liability, on payment, during the current year. Before the Tribunal, however, it projected the dispute as on account of the nature of the liability, toward which no material had been furnished till then, and which, on that basis, restored the matter back, making it clear that where on revenue account, the liability is an admissible business loss. The assessee adduced additional evidence qua it being a trade liability, by way of a trade advance, the date of discharge of which, being secured by way of BG, had been extended upto 31.12.2001. The Revenue found that the BG had been invoked thereafter, and the payment in USD made with the approval of RBI only in fy 2002-03, so that, the ‘crystallization’ of liability was only in previous year relevant to AY 2003-04. The assessee, without rebutting this finding, which was in view of the parties the issue, with any material, claims the extension of the export obligation upto 31.03.2001. Coupled with the fact of it being unsubstantiated, how, one may ask, would it matter where the liability is, in any case, discharged during fy 2002-03? That is, even going by the assessee’s version, it is not the date of extension, but the actual discharge of the liability – claimed before the Tribunal as during fy 2000-01, and toward which no material is adduced at any stage, that is relevant. Be that as it may, the said date/s is found irrelevant as the assessee, following mercantile system of accounting, is entitled to the loss incurred by way of increase in the trade liability during the