DCIT, TIRUPPUR vs. R.EASWARAN, TIRUPPUR

आदेश / O R D E R PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER

There was survey in the business premises of the assessee on 21.7.2011. It seems during the course of survey, the assessee agreed for an additional income of �9,99,50,051/- against amounts introduced in its cash book, for which no source were there. However, when return of income was filed, against the above offered income,

ITA Nos.168 & 421/2016 :- 3 -: assessee has claimed bad debts of �3,40,12,641/-. The ld. Assessing Officer was of the opinion that claim of bad debts could not be allowed since assessee had treated all the loans as on 31.03.2011 as Bad debts and closed the loan party accounts. Further, as per the ld. Assessing Officer, as on the date of survey, the books of accounts of the assessee did not show any debt write off except for a sum of �1,18,08,000/-. The ld. Assessing Officer also noted that apart for this amount assessee was also eligible to claim Bad debts in relation to debt shown against three parties since they had confirmed their inability to pay the back amounts taken from the assessee. These three parties and respective debts were as under:-

A.K.G Anbu : �5,25,000/- B.N. Murali : �10,00,000/- C.B. Mohan Prakash : �7,15,000/- --------------------- �22,40,000/- ---------------------- But for these as per ld. Assessing Officer balance of the claim of bad debts was not allowable. Ld. Assessing Officer held that the write off effected by the assessee in its books of account after date of survey were not bonafide but were artificial. Further, according to ld. Assessing Officer, assessee also could not prove that bad debts had become bad. So, out of claim of the bad debt claim of �3,40,12,641/-

ITA Nos.168 & 421/2016 :- 4 -: a sum of �1,40,48,000/- was allowed, and balance of �1,99,64,641/- was disallowed and added to the income of the assessee.

Aggrieved, assessee moved in appeal before ld. 5.

Commissioner of Income Tax (Appeals). Argument of the assessee was that the accounts of the financial year 31.03.2011 was not closed as on date of survey viz 21.07.2011. As per assessee, need to write off the accounts which turned bad, would not arise until the preparation of the accounts for filing the return of income. As per the assessee, the parties were untraceable and there was no scope for recovery.

Assessee also submitted that subsequent to amendment u/s.36(1)(vii) by Finance Act, 1987, it was not required to show that debts hd become bad. As per assessee it was only required to effect a write off in the books of accounts, and this was duly done by it. It also relied on para 6.6 of CBDT circular No.44 dated 23.01.1990. Reliance was also placed on the judgment of Apex Court in the case of TRF Ltd. vs. CIT 323 ITR 397. Ld. Commissioner of Income Tax (Appeals) after going through the submissions of the ld. Authorised Representative held that the law laid down by Apex Court in TRF Ltd (supra) could only be applied in normal circumstances and not where the claim itself was a perverse one. However, according to him, �54,00,000/- relating to Shri. K.L. Palanisamy and sums of �3,30,830/- and �3,59,160/- due

ITA Nos.168 & 421/2016 :- 5 -: from Shri. A.T. Narayanamoorthy, were allowable as bad debts. In the former case, as per the ld. Commissioner of Income Tax (Appeals) the concerned person had expired and in latter case concerned person had expressed his inability to repay. In so far as loans less of amunts than �2 lakhs in each case, aggregating to �9,19,105/- is concerned, ld. Commissioner of Income Tax (Appeals) was of the opinion that the write off effected by the assessee after date of survey was sufficient.

Thus, he allowed a further sum of �70,09,095/-. In other words he sustained a disallowance of �1,29,55,546/-.

Now before us, ld. Departmental Representative submitted 6. that only genuine write off which was effected by the assessee in its books was �1,18,08,000/- relating to Shri. B. Rathinasamy. As per ld. Departmental Representative all other write off were not genuine since the intention of such write off was only to bring down the additional income of � 9,99,50,051/- offered by the assessee during the course of survey. According to him, ld. Commissioner of Income Tax (Appeals) fell in error in accepting the claim of the assessee so far as it related to bad debts claim totaling to � 70,09,095/-. As for the disallowance which were sustained, ld. Departmental Representative supported the order of the ld. Commissioner of Income Tax (Appeals).

ITA Nos.168 & 421/2016 :- 6 -:

ITA Nos.168 & 421/2016 :- 7 -: write off in such books. Assessee itself had pointed out that books which were impounded during the survey reflected write off of bad debt of �1,18,08,000/-. The date of the entry in the books was 31.03.2011. Thus the books of account found during the course of survey did not have in it any other bad debt write off. It may be true that by virtue of judgment of Apex Court in the case of TRF Ltd (supra), subsequent to amendment to Sec. 36(1)(vii) through Finance Act, 1987, it is not a necessary for an assessee to establish that a debt had become bad. What is necessary is that there should be a write off of bad debts as irrecoverable. In the books of accounts maintained by the assessee and found on the date of survey viz 21.07.2011, there was no entry for bad debts write off, other than one relating to B. Rathinasamy for a sum of �1,18,08,000/-. Contention of the assessee that it had effected the write off balance of the debts at the time of finalization of accounts, when it found that debts were uncollectable, cannot in our opinion be accepted as a genuine write off. If assessee had indeed effected write off of bad debt, it would have been reflected in the books found by survey officials on 21.07.2011, since the accounts for the relevant previous year closed long back on 31.03.2011. Thus, in our opinion there was no actual write off by the assessee in the books, but for the sum of �1,18,08,800/-. Law laid down by Hon’ble Apex Court in the case of ITA Nos.168 & 421/2016 :- 8 -:

TRF Ltd (supra) cannot be extended to a case where the write off attempted by an assessee is farcical. We, therefore of the opinion that ld. Commissioner of Income Tax (Appeals) fell in error in allowing the claim of the assessee to the extent of �70,09,095/-. In our opinion, ld. Assessing Officer was justified in making disallowance of �1,99,64,641/- against the claim of bad debts. We therefore, have no hesitation in setting aside the order of the ld. Commissioner of Income Tax (Appeals) and reinstating the disallowance made by ld. Assessing Officer.

In the result, the appeal of the Revenue is allowed whereas 9. that of the assessee is dismissed.

Order pronounced on Friday, the 21st day of October, 2016, at Chennai.