MANJU MADHUSUDAN DHOOT, L/H OF LATE MADHUSUDAN DHOOT,AHMEDNAGAR vs. ITO, WARD 1, AHMEDNAGAR

These two appeals filed by the assessee pertaining to the Assessment Years (in short "AYs") 2007-08 & 2009-10 are directed against the separate orders passed u/s.250 of the Income Tax Act, 1961 [in short “the Act"] by ld. Commissioner of Income-tax (Appeals)-2, Pune [in short ld."CIT(A)"] both dated 02.12.2015 arising out of the Assessment orders passed u/s.144/144 r.w.s.147 of the Act dated 26.12.2011, respectively.

Since identical grounds have been taken by the assessee in these appeals I proceed to dispose of the appeals by this consolidated order for the sake of convenience.

At the outset, I find that in the case of assessee itself for A.Y. 2008-09 in there was substantial delay of 1052 days and after considering the reasons cited by the assessee, the delay of 1052 days was condoned by this Tribunal by observing as under :

In this regard, I would like to quote the judgment of Hon’ble Supreme Court in the case of Collector of Land Acquisition vs. Mst. Katiji, 167 ITR 471 (SC) wherein it was held that when substantial justice and technical considerations are pitted against each other, cause of substantial justice deserves to be preferred for the other side cannot claim to have vested right in injustice being done because of a non-deliberate delay. The Hon’ble Jurisdictional High Court in the case of Vijay Vishin Meghani vs. DCIT, 389 ITR 250 (Bom.) has held that in the matter of condonation of delay an overall view in the larger interest of justice has to be taken. None should be deprived of an adjudication on merits unless the Court of law or the Tribunal/Appellate Authority finds that the litigant has deliberately and intentionally delayed filing of the appeal, that he is careless, negligent and his conduct is lacking in bonafides.

Firstly, I take up the legal issue raised by the assessee for A.Y. 2007-08 in challenging the validity of reopening proceedings contending that the case of the assessee was already selected for regular scrutiny assessment and vide order dated 18.11.2009 framed u/s.143(3) of the Act income of the assessee was determined at Rs.6,37,605/- as against the returned income of Rs.4,37,607/- and also that complete details of purchases and sales and financial statements were called for and duly examined. Therefore, the impugned assessment proceedings are mere change of opinion, which is illegal, invalid and impugned proceedings deserves to be quashed.

On the other hand, ld. Departmental Representative supported the findings of ld. CIT(A).

I have heard the rival contentions and perused the record placed before us. The ld. CIT(A) has dismissed the assessee’s grounds of challenging the validity of assessment proceedings u/s.147 of the Act observing as under :

I further notice that the basis for the reopening for A.Y. 2007-08 was the information available with the Assessing Officer based on his examination of records and purchase details for A.Y. 2008-09 found during the course of assessment proceedings. I notice that appeal of the assessee for A.Y. 2008-09 also came up before this Tribunal and the issue before the Tribunal was the addition made u/s.68 of the Act for the unexplained purchases. The observation of this Tribunal in para 7 of its order dated 10.04.2018 in reads as under :

From going through the observation of this Tribunal found in the assessee’s own case for A.Y. 2008-09, more importantly, the report of the Inspector of having visited various sundry creditors at Aurangabad wherein 7 sundry creditors confirmed to have not entered into any transaction with the assessee and that this information helped the AO to initiate the proceedings u/s.147 of the Act. I observe that the case of the assessee for A.Y. 2007-08 was scrutinized u/s.143(3) of the Act and the assessment completed on 18.11.2009. Thereafter, based on the information available with Assessing Officer for A.Y. 2008-09 he again initiated reassessment proceedings within four years from the end of the relevant assessment year, i.e., 2007-08.

Now proviso to section 147 of the Act prior to the amendment brought in by the Finance Act, 2021 provided that where an assessment u/s.143(3) or 147 has been made for the relevant assessment year, no action shall be taken under this section after the expiry of four years from the end of relevant assessment year unless any income chargeable to tax escaped assessment for such assessment year by reason of the failure on the part of the assessee to make a return u/s.139 or in response to a notice u/s.142(1) or 148 of the Act or to disclose fully and truly all material facts necessary for his assessment for that assessment year. Now the last part of the proviso, i.e. ‘assessee fails to disclose fully and truly all material facts necessary for his assessment’ is important and the same is applicable on the facts of the assessee because the sundry creditors appearing in the books were examined by the AO in the assessment proceedings for A.Y. 2008-09 and the assessee did not furnish the requisite information asked by the AO about the addresses of the vendors. Thereafter, the AO deputed Inspector to make the verification and then it was revealed that 7 out of 8 vendors/sundry creditors refused to have any transaction with the assessee. This information indicated that purchases of the assessee are prima-facie not genuine to the extent it has been claimed in the income-tax return. This information in my considered view was sufficient for the AO to have initiated the reassessment proceedings for the year which has already been assessed u/s.143(3) of the Act since the material information was not disclosed correctly and truly by the assessee. Therefore, no interference is called for in the findings of the ld. CIT(A) dismissing the assessee’s legal ground challenging the validity of reopening proceedings u/s.147 of the Act.

Now coming to the merits of the case where ld. CIT(A) has confirmed the addition/disallowances made by the AO @10% of the total purchases, I observe that in the assessment year ld. AO has mentioned that the books of account of the assessee are audited and Audit Report has also been furnished. Copy of audited Profit and Loss account indicates that the assessee is a manufacturer of Electrical items since it is charging the Excise duty and also claiming the electricity charges, wages etc. in the manufacturing account.

Now coming to the observation of the AO, I notice that the same are common for both the years and so far as for A.Y. 2007-08 ld. AO after observing the figures of opening stock purchases, sales, closing stock etc., has thereafter devoted his energy for the purchases made by the assessee subjected to VAT @4% and 12.5%. The observations of the AO is interesting which reads as under :

The assessee is a manufacturer of electronic components. Past records reveal that his sales are only to various Videocon Group of companies. There is a huge difference of 8.5% in the two VAT rates (4% and 12.5%). The only reasonable inference that prima-facie, follows from this is that the assessce in all likelihood had increased 12.5% VAT purchases with the intent of lessening VAT liability on sales. As a sequel, assessee inflates purchases-it affects value of stock which, in turn, results into swelling the trade creditors year after year.

Going through the above observation, I notice that the ld. AO has made the impugned addition taking the basis of VAT rates. Though the assessee is showing sales @12.5% VAT and the purchases of 12.5% VAT amounts to almost 82% even then the AO on his own surmises and conjectures has observed that there is a huge difference of 8.5% in the two VAT rates and the assessee has intentionally increased to 12.5% VAT purchases with the intent of lessening VAT liability on sales. I fail to understand the logic of such observation because the assessee in this case is a manufacturer and purchased goods @4% VAT and 12.5% VAT depending upon the quantity and nature of goods required by it and has finally sold the goods chargeable to VAT @12.5%. Now the AO riding on such observation about VAT rates suddenly went ahead to make the disallowance @10% on the purchases made by the assessee during the year.

There is no discussion about the sundry creditors as was the issue before the Tribunal was for A.Y. 2008-09. Only basis of the impugned addition/ disallowance is the observation of the AO about the change of VAT rates which has no logic at all. However, it also remains an undisputed fact that the assessee did not furnish the requisite details as called for by the AO from time to time and by the ld. CIT(A). Therefore, to some extent, the assessee was also at fault by not providing the requisite information. However, disallowance @10% of purchases without any conclusive evidence will be too harsh and not be justified in the present state of facts. I note that Net Profit rate declared by the assessee for A.Y.2007-08 and A.Y. 2009-10 is 1.98% and 2.28% respectively. However, in order to end the litigation, I deem it proper to estimate the net profit rate of 3.5% on the gross sales declared by the assessee for the year under consideration and the amount calculated over and above the net profit declared in the audited profit and loss account would be sustained as an addition in the hands of assessee. To bring clarity, for A.Y. 2007-08 on the gross sales of Rs.2,71,55,215/-, net profit @3.5% would amount to Rs.9,40,432/- and the net profit declared by the assessee in the profit and loss account is Rs.5,37,096/-. So the difference of the amount, i.e. Rs.4,12,336/- is sustained as an addition for A.Y. 2007-08.

So far as A.Y. 2009-10, 3.5% of gross sales of Rs.4,12,60,323/- comes to Rs.14,44,111/- and the net profit declared by the assessee in the profit and loss account is Rs.9,41,225/- and therefore difference of Rs.5,02,886/- is the addition sustained in the hands of assessee for A.Y.2009- 10. Accordingly, the common grounds raised on merits for both the assessment years are partly allowed as per terms indicated above.

In the result, both the appeals of the assessee are partly allowed.