JCIT, (OSD), CIR-8(1), KOLKATA, KOLKATA vs. M/S CARBON FINANCE LTD., KOLKATA

ORDER

Per Aby T.Varkey, JM

by the revenue is as follows :-

1. That on the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in to assess the LTCG at a loss of Rs.60,31,202/- though the assessee was not able to produce the evidence of purchase & sale of shares.”

2 M/s. Carbon Finance Limited A.Yr.2005-06 income. The assessee filed an application before the AO to give effect to the order of the ld. CIT(A) and pursuant to the said application of the assessee the impugned order was passed by the AO u/s 251/154/143(3) of the Act dated 13.08.2012 whereby the AO re-computed the total income under the regular provision of the Act without granting certain claims as per the provision of the Act. While giving effect to the ld. CIT(A)’s direction, the AO notes that the assessee failed to produce evidence of purchase of shares i.e. contract notes, bills/vouchers with regard to the transactions relating to the shares purchased in A.Y.1993-94, 1994-95, 1995-96 and 1996-97 and so the claim of long term capital gain on the said shares was not accepted by the AO. Thereafter the AO computed long term capital gain and granted only loss of Rs.15,391/- in place of the assessee’s claim of Long term capital gain at a loss of Rs.60,31,202/-. Aggrieved the assessee preferred an appeal before the ld. CIT(A). The ld. CIT(A) allowed the appeal of the assessee by holding as under :- “I have gone through the appeal effect order, the submission of the AR during the appellate proceedings and the various documents filed during the appellate proceedings. It is mentioned by the AO in the order that the "assessee failed to produce any evidence of purchase i.e. contract notes, bills 1 vouchers with regard to transaction relating to shares which are purported to be purchased in 1993-94, 1994-95, 1995-96 and 1996-1997, the appeal effect is given as above". However, the AO has clearly missed the fact that the shares were not purchased from the open market. Hence, the assessee could not have produced the contract notes etc. Instead, those shares had come to the assessee on amalgamation of different companies which were result of the high court orders. These facts were available ore the A.O. and have been demonstrated and proved by the assessee beyond doubt by relevant documents. Hence, the AO is directed to assess the LTCG at loss of Rs. 60,31,202/- instead of Rs. 15,391/-.

Aggrieved by the aforesaid order of the ld. CIT(A) the revenue is before us.

3 M/s. Carbon Finance Limited A.Yr.2005-06 of the assessee is that in the year 1993-94 to 1996-97 the shares of M/s. H.L.Investment Co. Ltd where initial purchased by the two companies i.e M/s Graphite Holdings Limited and M/s Graphite Investments Ltd.. The ld. CIT(A) has reproduced the chart showing the details of purchase of shares of both these companies i.e. Graphite Holdings Limited and Graphite Investments Ltd. From 1993-94 to 1996-97 at page-5 of the impugned order of ld. CIT(A). It has been brought to our knowledge that in the year 2001-02, M/s. Graphite Holdings Ltd and M/s. Graphite Investments Ltd was merged with M/s. Bangur Enterprises Ltd vide order of Hon’ble Calcutta High Court dated 22.03.2002. Thereafter post-amalgamation, the name of the company was changed to M/s. Carbon Enterprises Ltd w.e.f. 01.04.2002 and subsequently to M/s. Carbon Finance Ltd with effect from 12.12.20003, (copy of the certificate of incorporation and High court orders were also annexed.) The ld. CIT(A) has also taken note of these facts being duly incorporated in the balance sheet of M/s Carbon Finance Ltd for A.Y.2005- 06. The ld. CIT(A) took note of the fact that since the assessee has not acquired the shares through direct purchase of shares, so the AO’s direction to produce share certificate of M/s H.L.Investment Co.Ltd was not possible and since the assessee has genuinely acquired the shares and recorded the shares in its books of account, the ld. CIT(A) allowed the claim of the assessee by granting long term capital gain of Rs.60,31,202/-. We take note that in the light of the facts as enumerated above, the AO erred in not appreciating the fact that shares has come to the assessee due to the operation of amalgamation of the different companies as per the Hon’ble High Courts’order which has been rightly appreciated by the ld. CIT(A) and so we confirm the order of ld. CIT(A), since we do not find any infirmity in the order of the ld. CIT(A) and therefore we dismiss the appeal of the revenue.

Order pronounced in the Court on 06.01.2017.