CHAITANYA INDUSTRIES PVT. LTD.,JAJPUR vs. ACIT, CIRCLE-1(1), CUTTACK, CUTTACK

PER KULDIP SINGH, JUDICIAL MEMBER :

The Appellant, M/s. Chaitanya Industries Pvt. Ltd.

(hereinafter referred to as ‘the assessee’) by filing the aforesaid

appeal sought to set aside the order dated 13.06.2014 passed by the

Commissioner of Income-tax (Appeals), Cuttack qua the

assessment year 2009-10 on the grounds inter alia that :-

“1. In the facts and circumstances of the case, the Ld. CIT(A) is not justified in sustaining the addition of Rs.60,00,000/- made by the A.O. as income u/s. 68 of the I.T. Act,1961.

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Name PAN Amount

Gugnani LHP AAACG5972C 30,00,000 Pvt. Ltd.

Gopalka Motor AAACG9534C 30,00,000 Investo Pvt Ltd TOTAL: 60,00,000

The share application money was received through cheque supported by application form duly filled & signed, Board resolution, PAN card, etc. Subsequently, assessee Company also allotted shares to the applicants and their names are shown in the shareholders list in the annual return filed with the ROC. During the course of hearing, the relevant documents were submitted to prove the genuineness of the transactions and the identity of the parties.

But the A.O. without relying on the documentary evidences and without verifying the fact and without examining the documents, has disbelieved the real transaction and added the share application money received to the total income of the assessee, basing on the imagination, assumptions & presumptions and without relying and verifying the documents.

(i) Present postal address which is as per the MCA site

(ii) Audited Accounts, relevant bank statement, copy of Income Tax acknowledgement, Share application and Certificate of Incorporation of Gugnani Leasing & Hire

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Purchase Pvt Ltd and Gopalka Motor Investo Pvt Ltd for the financial year 2008-09.

(iii) Copy of share allotment along with Board Resolution of the assessee Company Chaitanya Industries Pvt Ltd.

(iv) The above facts/documents proves that the amount received from the above two Companies is in the nature of share application. Hence, the contention of A.O. that the share application to be treated as unexplained cash credit u/s 68 of the Income Tax Act is not tenable. Moreover, it is no"! Justified to treat the equity share capital as income.

The reference may be made to the following case decisions:  CIT vs. Value Capital Services Pvt. Ltd. [2008] 307 ITR 334 (Del)  CIT vs. K.C.Fibres Ltd. [2011] 33211TR 481 (Del)  CIT vs. OASIS Hospitalities Pvt. Ltd. [2011]333 ITR 119 (Del)

Hence, it is confirmed that where the identity of the investor, genuineness of the transaction and credit worthiness of the investor is established, share application money received cannot be treated as the income of the assessee as unexplained income u/s 68 of the IT Act.

ITA No.328/CTK./2014 4

controversy at hand are : during the scrutiny proceedings, AO

noticed from the balance sheet as on 31.03.2009 that during the

year under assessment, the assessee received share application

money amounting to Rs.1,10,01,492/-. From the perusal of the

relevant details furnished by the assessee, it is found by the AO

that apart from the two directors-cum-shareholders, namely, B.B.

Deo and P.S. Deo, share application money was received from two

private limited companies, namely, M/s. Gugnani LHP Pvt. Ltd.

and Gopalka Motor Investo Pvt. Ltd. to the extent of

Rs.30,00,000/- each. Assessee was called upon to prove the

identity and creditworthiness of the parties and genuineness of

transactions. The AO, from the perusal of documents furnished by

the assessee, noticed that addresses mentioned by the assessee

company are not the same as has been existing in PAN data base.

Assessee despite requisition has failed to furnish balance sheet and

P&L account of the aforesaid companies qua relevant years. On

failure of the assessee to prove the existence, creditworthiness and

genuineness of the transaction with the aforesaid companies

considered the amount of Rs.60,00,000/- received from aforesaid

two companies (Rs.30,00,000/- each) as unexplained cash credit

ITA No.328/CTK./2014 5

u/s 68 of the Income-tax Act, 1961 (for short ‘the Act’) and made

addition thereof to the total income of the assessee.

the ld. CIT (A) who has dismissed the appeal. Feeling aggrieved,

the assessee has come up before the Tribunal by filing the present

appeal.

parties to the appeal, gone through the documents relied upon and

orders passed by the revenue authorities below in the light of the

facts and circumstances of the case.

appeal raised by the assessee and order passed by the Revenue’s

appeal, the sole question arises for determination in this case is :-

“as to whether assessee company has proved the identity, creditworthiness and genuineness of the transaction of Rs.60,00,000/- received as share application money from M/s. Gugnani LHP Pvt. Ltd. and Gopalka Motor Investo Pvt. Ltd. (Rs.30,00,000/- each) and ld. CIT (A) has erred in sustaining the addition of Rs.60,00,000/- made by the AO as income u/s 68 of the Act as contended by the assessee.”

ITA No.328/CTK./2014 6

application money to the tune of Rs.1,10,01,492/- out of which

Rs.30,00,000/- each were received from two private limited

companies, namely, M/s. Gugnani LHP Pvt. Ltd. and Gopalka

Motor Investo Pvt. Ltd.. During the assessment proceedings,

assessee furnished copy of share application, PAN copy, RBI

registration certificate, Board Resolution of the company for in

investment and details that share application money have been

received from the parties through cheques. However, during

assessment proceedings, the AO came to know that the address of

both the aforesaid private limited companies furnished by the

assessee is different from the address noted in the PAN. Assessee

has also failed to prove creditworthiness of the aforesaid two

companies by furnishing copy of balance sheet and P&L account

for the year under consideration.

submit a report u/s 250 (4) of the Act after making enquiry and

tracing the origin of the aforesaid funds of Rs.60,00,000/- by

making enquiry as to the creditworthiness of the companies and

genuineness of the transaction by affording reasonable opportunity

to the assessee along with cross-examination to explain its case.

During the remand proceedings, assessee furnished written

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submissions. Then, AO called information u/s 133(6) of the Act

from both the aforesaid companies in question to prove identity,

genuineness and creditworthiness of the transaction of the said

money but both the letters were returned unserved with postal

remark “Refused and insufficient address”. Assessee filed

rejoinder to the remand report by furnishing the postal address of

the aforesaid two companies and submitted the copies of the

audited accounts etc. of both the companies and copy of share

allotment along with Board Resolution of the assessee company.

that within a period of one year, the assessee provided four set of

addresses of the share investors but the letter sent to them received

back unserved leading to the conclusion that the identity of the

company has not been established. Even otherwise, companies

investing Rs.30,00,000/- each in the assessee company which is

situated in an interior area of the country were required to respond

to the letters issued by AO had they been in existence during that

period.

rendered by Hon’ble Apex Court in case cited as CIT vs. Lovely

Exports (P) Ltd. – (2009) 319 ITR 5 (SC) contended that the ld.

CIT (A) has erred in confirming the addition particularly when the

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assessee has furnished the PAN, account statement addresses etc.

of the companies in question. However, we are of the considered

view that the case of CIT vs. Lovely Exports (P) Ltd. (supra) is not

applicable to the facts and circumstances of the case because CIT

vs. Lovely Exports (P) Ltd. (supra) was a public limited company

and has issued share capital of the public at large. In such cases,

the company cannot be expected to note each and every detail

pertaining to the identity and financial worth of the subscriber.

company and share applicants are supposed to be known to the

assessee company. In this case, assessee has received share

application money from the companies who have come all the way

from Kolkata and Chennai to invest the huge amount in the

assessee company. When this fact is examined in the light of the

fact that the letter sent to both the aforesaid companies in question

received back undelivered with the remarks “refused and

insufficient address”, It has become apparently clear that the

investor companies have no existence rather are shell companies as

has been rightly held by AO/CIT (A).

material to prove that the transactions are genuine and share

applicants were having creditworthiness and were actually existed

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during the relevant period, the ld. CIT (A) has rightly confirmed

the addition made by the AO to the tune of Rs.60,00,000/- as

unexplained cash credit u/s 68 of the Act by relying upon the case

of CIT vs. Nova Promoters and Fin Lease (P) Ltd. – ITA No.342

of 2011. Even otherwise, it is highly improbable that the aforesaid

investors / companies purportedly situated at Kolkata / Chennai

have invested huge amount of Rs.30,00,000/- each particularly

when their physical existence is not proved and their address given

by the assessee is not matched with their PAN, have invested in the

assessee’s private limited company situated in the interior of the

country.

framed is determined against the assessee and consequently,

finding no illegality or perversity in the impugned order, the

present appeal filed by the assessee is hereby dismissed. Order pronounced in open court on this 29th day of May, 2017.

Sd/- sd/- (N.S. SAINI) (KULDIP SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated the 29th day of May, 2017 TS

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Copy of the order forwarded to: 1.Appellant - M/s. Chaitanya Industries Pvt. Ltd., Chorda, Jajpur Road, Distt. Jajpur – 755 019. 2.Respondent - ACIT, Circle 1 (1), Cuttack.. 3.CIT 4.CIT (A), Cuttack. 5.DR(ITAT), Cuttack. 6.Guard File //True Copy//

BY ORDER

SR. PRIVATE SECRETARY, ITAT, CUTTACK