M/S. B.L. TAK AND SONS (HUF),KOLKATA vs. ITO, WARD - 34(1) , KOLKATA

Per Anikesh Banerjee, Judicial Member: The instant appeal of the assessee was filed against the order of Ld. Commissioner of Income-tax (appeals)-3, Kolkata [in brevity ld. ‘CIT(A)’] dated 14.09.2018 passed u/s 250 of the Income Tax Act, 1961 (in brevity the

‘Act’) for assessment year 2014-15. The impugned order was emanated from

2 I.T.A. No.2622/Kol/2018 Assessment Years: 2014-15 M/s B.L. Tak & Sons (HUF) the order of the ld. Income-tax Officer, Ward-34(1), Kolkata (in brevity the

‘AO’) passed u/s 143(3) of the Act dated 28.12.2016.

“1. That the order passed by the Ld. CIT(A) u/s 250 confirming the additions and disallowances made by Ld. AO is contrary to the law and facts of the case. 2. That the Ld. CIT(A) erred in law and facts by confirming the decision of AO without providing the copy of information to the appellant relating to M/s Unno Industries Ltd., M/s Tuni Textile Mill Ltd., M/s Nikki Global Ltd., M/s KDJ Holiday Ltd. and M/s Asianlak Capital Ltd. received from investigation wing which is against the principle of natural justice. 3.That the Ld. AO erred in law as well as in facts in applying principles of human probability for treating short term capital loss on sale of shares as bogus. 4. That the Ld. AO erred in law as well as in facts of the case by adding back the amount of STCL of Rs. 54,13,374/- incurred on sale of scrip of M/s Unno Industries Ltd, M/s Tuni Textile Mill Ltd, M/s Nikki Global Ltd, M/s KDJ Holiday Ltd. and M/s Asianlak Capital Ltd. as unexplained cash credit u/s 68 of the I.T.Act, 1961. 5. That the Ld. AO has erred in law as well as on the facts by adding unexplained towards commission given by the appellant for bogus STCL of amounting of Rs. 10,827/- u/s 69C of the Income Tax Act, 1961 on estimation and assumption basis. 6. That the appellant craves to leave, add or amend any of the grounds during the course of appellant proceedings.

days. The assessee submitted the condonation petition and the reason was

explained that the assessee’s mother was in operation, so the delay was caused

for four days. The Ld. D.R had not made any objection for condoning of delay.

Accordingly, we condone the delay of four days for filing the appeal.

3 I.T.A. No.2622/Kol/2018 Assessment Years: 2014-15 M/s B.L. Tak & Sons (HUF) 4. Brief fact of the case is that the assessee is a Hindu Undivided Family.

During the impugned assessment year, the assessee set off a loss amount of Rs.

54,19,374/-. The assessee filed the return and regularly carry on the business of

share trading and investment. The Ld. A.R submitted that details of share list

but only the loss from sales of share of Tuni Textile is brought forwarded from

earlier years and set off in this impugned assessment year. But other losses have

occurred in share trading during this financial year. The revenue has considered

the losses as sham related to transaction with penny stock loss and added back

to the total income of the assessee u/s 68 of the Act.

upheld the assessment order. Being dissatisfied on the appellate order the

assessee filed an appeal before us.

record. The Ld. A.R first invited our attention in the list of trading during this

financial year which is in APB page no. 4 is reproduced as below:

4 I.T.A. No. I.T.A. No.2622/Kol/2018 Assessment Year Assessment Years: 2014-15 M/s B.L. Tak & Sons (HUF) M/s B.L. Tak & Sons (HUF)

The Ld. A.R further placed that there is no capital gain raised by the assessee The Ld. A.R further placed that there is no capital gain raised by the assessee The Ld. A.R further placed that there is no capital gain raised by the assessee

from this sale of shares only the capital loss from this sale of shares only the capital loss is generated. So the human generated. So the human

probability will not be applicable in applicable in this transaction related to loss of capital by to loss of capital by

the assessee. The Ld. A.R further argued that the issue is duly covered by the the assessee. The Ld. A.R further argued that the issue is duly covered by the the assessee. The Ld. A.R further argued that the issue is duly covered by the

5 I.T.A. No.2622/Kol/2018 Assessment Years: 2014-15 M/s B.L. Tak & Sons (HUF)

order of the Co-ordinate Bench of ITAT-Kolkata in the case of Samrat

Finvestors Pvt. Ltd. vs. ITO in ITA No. 840/Kol/2023 for AY 2014-15 date

of pronouncement 11.01.2024. The relevant paragraphs are duly reproduced as

below:

“3. The facts qua the first issue raised by the assessee are that the assessee, during the year, has incurred loss of Rs. 3,98,50,208/- which comprised of share trading loss amounting to Rs. 2,87,07,277/- and Rs. 1,11,42,931/- in respect of loss on trading in F & O segment. The Assessing Officer observed from the details filed by the assessee that the assessee has incurred loss in seven (7) shares which were listed on the stock exchange. The list of the stocks are as follows: Sl. No. Name 1. Shree Shakeen Textile 2. Unno Industries 3. SRK Industries 4. Global Infratech 5. Comfort fincap 6. Ashika Credit Capital 7. Nikky Global

The Ld. A.R further invited our attention in para 22 of the order. The relevant

paragraph are reproduced as below:

“12. We find force in the contentions raised by the ld. counsel for the assessee. Firstly, in this case, the assessee has not claimed long-term capital gains on account of unrealistic steep rise in the share prices of these scrips traded in as was in the case of PCIT vs. Swati Bajaj &Ors (supra). The Hon’ble High Court had held, under the circumstances, that the burden was upon the assessee to explain the business prudence of investment in these scrips of the companies having negligible financial worth and thereafter of steep rise in their share price resulting into huge capital gains within a short

6 I.T.A. No.2622/Kol/2018 Assessment Years: 2014-15 M/s B.L. Tak & Sons (HUF)

span of time. The case before us is of business loss in share trading. The assessee, as observed above, has duly explained the factors and considerations which prevailed for making decision by the assessee company of purchasing in the aforesaid five scrips, which included their financial worth, the market position, their income, dividends etc. Further, it was not a case that the shares shown to have been purchased off market/privately and thereafter they were put into demat account after sufficient lapse of time from the alleged date of physical purchase and then sale of the same within a short span of time after they were accounted in the demat account, gaining high monetary capital gains. In the case of the assessee, the shares were traded on the stock exchange, the same were kept in the demat account of the assessee. There is no allegation of involvementof the assessee or even his share broker in any type of price rigging. There even does not seem any probability of meeting minds of the assessee and/or his share broker and the promoters of the companies. A very peculiar fact which is noted from the assessment order/investigation wing report is that in the list of the persons whose statement was allegedly recorded and who in their statement have admitted of price rigging, the names of share brokers, entry operators and exit providers have been mentioned. The facts on the file itself show that there was meeting of minds of the entry operators and the share brokers and exit providers. The price rigging was done by giving benefit to various subscribers with connivance of share brokers and the motive was to convert their unaccounted money into tax exempt long-term capital gains and for that purpose, there were certain persons chosen as exit providers who would buy shares when the share prices would be at its peak and those exit providers thereafter would suffer losses on account of fall in the price of the shares. This specific fact on the file shows that the exit providers were already chosen to execute the plan. The motive was to give the benefit of bogus long-term capital gains to various beneficiaries and to make that plan foolproof, the exit providers were already chosen with a pre-determined planning as to at what stage the beneficiaries of bogus long-term capital gains would be given exit. That perhaps was not dependent upon chance exit providers willing to book bogus short-term capital loss. Neither the name of the assessee nor of his share broker is mentioned in the list of exit providers. The circumstances of this case do not suggest of unnatural and unrealistic human conduct. The Assessing Officer in this case has not pointed out any adverse evidence against the assessee. He has simply relied upon the investigation report which is a general investigation report. The Hon’ble Calcutta High Court in the case of PCIT vs. Swati Bajaj &Ors (supra) has considered the said report and analysed the same vis-a-vis circumstantial evidences like the negligible financial worth of the companies whose shares were traded in, the unrealistic steep hike in the share prices as against the recessive market trend and the failure of the assessee to explain the commercial prudence for making such huge investments. The additions thus have been made on the basis of circumstantial evidences and considering the preponderance of probabilities. Hon'ble Supreme Court in Padmasundra Rao v. State of T.N. 255 ITR 147 (SC) has held that circumstantial flexibility, e.g. one additional or different fact, may make a world of difference between conclusions in two cases:

7 I.T.A. No.2622/Kol/2018 Assessment Years: 2014-15 M/s B.L. Tak & Sons (HUF)

“Courts should not place reliance on decisions without discussing as to how the factual situation fits in with the fact situation of the decision on which reliance is placed. There is always peril in treating the words of a speech or judgment as though they are words in a legislative enactment, and it is to be remembered that judicial utterances are made in the setting of the facts of a particular case, said Lord Morris in Herrington Vs. British Railways Board (1972) 2 WLR 537.Circumstantial flexibility, one additional or different fact may make a world of difference between conclusions in two cases.” The Hon’ble Karnataka High Court in the case of “Flipkart India (P.) Ltd. v/s Assistant Commissioner of Income-tax”, [2017] 79 taxmann.com 159 (Karnataka) has observed that considering the fact that this blind appreciation of a precedent is a frequent occurrence, in catena of cases, the Hon'ble Supreme Court has clearly opined that a judgment should not be read as a provision of law. A judgment is confined to the facts and circumstances of its own case. It is only when the facts and circumstances in two cases are similar that the ratio of the former case becomes applicable to the latter case. As discussed above, in the absence of any direct incriminating evidence against the assessee, the distinguishable and weak circumstantial evidence, in our view, do not suggest the preponderance of probability of the assessee being involved in price rigging of the scrips or being the predetermined and pre planned beneficiary of the devised scheme, therefore, the impugned additions are not warranted in this case, and the same are accordingly ordered to be deleted.” 38. Respectfully following the above decision of this Tribunal in the case of Raigarh Jute & Textile Mills Ltd. vs. ACIT (supra), which is squarely applicable on the facts of the instant case of assessee i.e., M/s. Gateway Financial Services Ltd., we find that the alleged loss has been incurred by the assessee in the regular course of its business. We also note that the statement of various persons recorded by the AO/investigation wing/search team in the course of other proceedings as well as the report of the Kolkata investigation wing, there is no reference to a direct evidence indicating that the transactions in question is in the nature of accommodation entry or for arranging bogus loss. Thus, the addition/disallowance made by the assessee is merely on the basis of preponderance of probabilities. Therefore, in the present case, when the statements and investigation report relied upon by the AO has not been given to the assessee for the purpose of cross-examination as well as rebuttal, we in view of the above decision are inclined to hold that the alleged loss being genuine loss from share trading incurred by the assessee in regular course of business, deserves to be allowed. Thus, impugned disallowance is uncalled for.

8 I.T.A. No.2622/Kol/2018 Assessment Years: 2014-15 M/s B.L. Tak & Sons (HUF) though, the assessing authority can apply preponderance of probabilities in some cases on account of surrounding circumstances but so far as the cases on hand are concerned, we notice that firstly some observations were made by the SEBI regarding some fishy transactions carried out in case of few companies. Based on such primary information, the income tax department has carried out extensive enquiries and search and surveys in the case of various entry operators and alleged companies and based on such statements, a theory was established regarding such accommodation/bogus entries in the form of capital gains. However, since in the case of the assessee, SEBI at a later stage has intensively carried out the investigation on the facts of the assessee(s) along with other persons as referred in the order of the SEBI (extracted supra), and after a detailed investigation and examination of records exonerated, the assessee(s) from the charges levelled in the show cause notice issued to them. Therefore, when the assessee(s) have been exonerated and the charges against them have been waived and the transactions of purchase and sale of equity shares carried out by them have been found to be genuine, the theory of preponderance of probabilities is ruled out in the case of the present assessee(s). Thus, when the transactions giving rise to the long term capital gain have been found to be genuine, and as per rules and regulation of SEBI, the finding of the ld. CIT(A) deserves to be set aside and the impugned additions in case of assessee(s) in appeal before us are uncalled for.”

The Ld. D.R invited our attention in assessment order in page 15 which is

reproduced as under:

“9. As discussed earlier, it is seen that the shares of such penny stocks companies where manipulation has been reported are not available of buy/sell to any ordinary investor during the period of manipulative trading. This is generally ensured by way of synchronized trading by the manipulators amongst themselves and/or by utilizing the mechanism of upper / lower circuit of the Exchange. Hence, the bogus LTCG/STCL is available only to beneficiaries who approach the syndicate of manipulators. Therefore, it is crystal clear that the plea of having embarked upon a gambling spree with regard to investments in shares of the said company, is only an afterthought on the part of the assessee to make the sham transaction appear as a legitimate deal. 10. The transactions cannot be considered genuine merely tor the reason that they were carried out from the exchange platform with the involvement of the registered broker through the banking channel in a known sequence with no apparent aberrations. In this connection, the theory of preponderance of human probability as pronounced by the Hon. Apex Court in the cases of CIT v. Durga Prasad More [1971] 82 ITR 540 and Sumati Dayal vs. CIT [1995] 80 Taxman 89/214ITR 801 (SC)

9 I.T.A. No.2622/Kol/2018 Assessment Years: 2014-15 M/s B.L. Tak & Sons (HUF) is of utmost importance. The Hon'ble Supreme Court in CIT Vs. Durga Prasad More [1971] 82 ITR 540 has held that the Courts and Tribunals have to judge the evidence before them by applying the test of human probabilities. The Hon'ble Supreme Court ruled that the taxing authorities are entitled to look into the surrounding circumstances to find out the reality and the matter has to be considered , by applying the test of human probabilities. 11. From the facts and circumstances of the case, as narrated in the preceding paragraphs, it is quite evident that the entire transaction was a pre-meditated scheme on the part of the assessee to avoid taxes in the garb of bogus long term capital loss. Accordingly, the impugned STCL on the aforesaid script to the tune of Rs. 54,13,374/- is treated as bogus Short Term Capital Loss and the same is being disallowed. 12. In view of the above finding, if may be logically inferred that the assessee had taken accommodation entries in the.form of bogus Short Term Capital Loss. Market sources reveal that accommodation entries are normally given at brokerage charge of @ 0.2% to 0.5% of the amount involved. In the present case, total accommodation entries taken in the form of STCL was Rs. 54,13,374/-. Accordingly the rate of commission payable towards such accommodation entries is taken @ 0.2% and total commission works out to be Rs. 10,827/-. The source of expenditure of Rs. 10,827/- is remained unexplained and hence the same is added back to the total income of the assessee u/s. 69C of the Act.” 8. We heard the rival submissions and considered the documents available

in the record. We find that the assessee has made the transaction of shares and

generated the loss during this financial year. The relevant documents are duly

submitted before the revenue authorities and also submitted before the Bench

which is reproduced as under:

i. Ledger of Broker and D-mat Holding Statement from APB page no. 05-09 DP showing holding of shares in assessee’s D-mat account and subsequent sales ii. Bank statement showing sale consideration received APB page no. 10-18 thereof

10 I.T.A. No.2622/Kol/2018 Assessment Years: 2014-15 M/s B.L. Tak & Sons (HUF) There is no question about the veracity of the documents submitted before the

authorities. But the revenue-authority is fully relied on the preponderance of

probability as per the order of Hon’ble Apex Court in the case of Sumati

Dayal vs. CIT in 214 ITR 801 (SC) and the order of Hon’ble Calcutta High

Court in the case of PCIT vs. Swati Bajaj in IA No. GA No/2/2022 and Ors.

ITAT/6/2022 & Ors. In [2022] 139 taxmann.com 352 (Cal). But in case of

loss, there is no question of the peak increase of the share value and also the

assessee is suffering the capital loss by generating the share loss. We fully relied

on the order of Co-ordinate Bench in the case of Samrat Finvestor Pvt. Ltd.

(supra) the issue is fully covered with the shares of Unno Industries and Nikky

Global. The same logic is also applied for other shares also. But only the issue

of Tuni Textiles, the loss is not related to impugned year. The set off of loss is

brought forwarded from earlier years. We find that the entire addition is made

on basis of surmises and conjectures. We accordingly set aside the appeal order

and quash the addition amount of Rs. 54,13,374/-. Further the Ld. AO made an

addition u/s 69C the commission @ 0.2% on the short-term capital loss of Rs.

54,13,374/- which works out to Rs. 10,827/-. The same addition is also quashed.

As a result, the total addition of Rs. 54,24,201/- (Rs. 54,13,374/- + Rs. 10,827/-)

is quashed.

11 I.T.A. No.2622/Kol/2018 Assessment Years: 2014-15 M/s B.L. Tak & Sons (HUF) 9. In the result, the appeal filed by the assessee in ITA No. 2622/Kol/2018

is allowed.

Order is pronounced in the open court on 18th March, 2024

Sd/- Sd/- (Manish Borad/मनीष बोरड) (Anikesh Banerjee /अ�नकेश बनज�) Accountant Member/लेखा सद�य Judicial Member/�या�यक सद�य Dated: 18th March, 2024 SM, Sr. PS

Copy of the order forwarded to: 1. Appellant- M/s B.L. Tak & Sons (HUF), 27, Brabourne Road, Kolkata-700001. 2. Respondent – ITO, Ward-34(1), Kolkata 3. Ld. CIT(A)- 10, Kolkata 4. Pr. CIT- , Kolkata 5. DR, Kolkata Benches, Kolkata (sent through e-mail)