ASSISTANT COMMISSIONER OF INCOME TAX, VEJALPUR vs. KRISHNAAVTAR J KABRA (HUF), AHMEDABAD

The Revenue has raised following grounds in its appeal:-

The assessee is engaged in sarafi business and trading of metals. The case of the assessee has been reopened u/s 147 of the Act based on the information received from DDIT (Inv.), Unit-2, Surat. The information reveals that the company named M/s. Delight Diam Pvt. Ltd. is involved in providing accommodation entries related to diamond trading as confessed by the Director of the company Shri Deepak K. Babel during the course of statement recorded u/s 131 of the Act on 05.03.2018. As per the information available with the Revenue Authorities, the assessee is one of the parties who has shown purchases of diamond from the said company M/s. Delight Diam Pvt. Ltd. to the tune of Rs.3,51,71,221/- during the Financial Year 2011-12, relevant to Assessment Year 2012-13. Before the Revenue Authorities, the Director of the company of M/s. Delight Diam Pvt. Ltd., Shri Deepak Babel affirmed that the company is engaged in providing accommodation entries and the transactions made by the assessee cannot be considered as genuine. The details of purchase of diamonds on various dates from M/s. Delight Diam Pvt. Ltd. are as under:-

All the above purchases were made by the assessee from 05.01.2012 to 02.03.2012 and the payments have been made through RTGS during the period from 15.03.2012 to 29.03.2012 as per the assessee's account in the books of M/s. Delight Diam Pvt. Ltd. It is pertinent that Shri Dipak Kailash Babel, Director of M/s. Delight Diam Pvt. Ltd., has categorically stated that all activities of purchase and sale of diamond were enacted only on paper and whole transactions were given a guise of genuineness. The AO analysed the financial statements i.e. balance sheet of M/s. Delight Diam Pvt. Ltd to conclude that the company does not have any assets to conduct its business at such large turnover. Based on the statement Shri Dipak Kailash Babel, Director of M/s. Delight Diam Pvt. Ltd. who specifically stated that the company is mainly in providing accommodation entries that neither the diamonds were purchased nor sold, the AO made addition of the amount of Rs. 3,51,71,221.11 to the total income of the Assessee.

Aggrieved by the order of the Assessing Officer, the assessee filed appeal before the ld. CIT(A) who has deleted the addition holding as under:-

Aggrieved, the Revenue is in appeal before us.

During the hearing, the ld. DR argued elaborately taking cue from the Assessment order. He argued that the reassessment has been initiated based on the sworn statement given by Shri Deepak Kailash Babel. Since the statement has been given on oath, it cannot be considered as retracted unless the assessee brings any other relevant material on record. He further argued that the balance-sheet of the company namely M/s. Delight Diam Pvt. Ltd. backed by the statement given by the Director Shri Deepak K. Babel clearly proves that there is hardly any item or volume with reference to the assets of the company through which the company could achieve any figure of turnover which has been mentioned in the Audit Report. Apart from this, it is a fact on record that the Director Shri Deepak Babel has specifically admitted that there was hardly any real business transaction of the company or its concerns. The ld. DR referred to question Nos. 7, 8, 9, 11 and 12, wherein Shri Deepak Babel has categorically submitted that the company was involved in giving accommodation entry to various people on account of purchase and sales of diamonds by charging commission of 0.02% to 0.03%. The ld. DR further argued that the assessee has shown purchases of diamond worth Rs.3.51 crores and since the director of M/s. Delight Diam Pvt. Ltd., Shri Deepak Babel himself has submitted that these are accommodation entry operations, hence the entire ACIT Vs. Krishnaavtar J Kabra (HUF) Asst. Year – 2012-13 - 5– purchases proved to be bogus and liable to be taxed as per the Income-tax Act. The ld. DR also argued that the Assessing Officer was also given opportunity to the assessee to cross-examine Shri Deepak Babel, but the assessee himself has not turned up on the designated day on which the cross-examination has been provided to the assessee. Thus, the assessee has also failed to cross-examine the entry operator, and hence there was no reason to dispute the facts stated by the entry operator which can only raise to the conclusion that the assessee is involved in the bogus purchase of diamonds.

On the other hand, ld. Counsel for the assessee argued that the statement given by Shri Deepak Babel stands retracted and the same has been duly mentioned in the order of the Tribunal in the case of Grishma Hemanshu Mody Vs. CIT(A) in wherein at paragraph No.6, the ITAT categorically mentioned that Shri Deepak Babel has retracted his statement on 28.03.2018, which was given before the Revenue Authorities on 05.03.2018. The Tribunal also mentioned that the assessee had filed a copy of the retracted statement, and the assessment order was also silent about the retraction. The ld. AR argued that the said diamonds were duly sold to two entities namely M/s. Isabelle Tours N Travels and M/s. Shreeji Overseas (I) Pvt. Ltd. The AR argued that the assessee has earned a profit margin of 0.79% on the said transactions. It was also argued that there has been an opening balance of 99.07 Cts, the assessee has purchased 2198 Cts during the year and sold a total of 2297 Cts keeping closing stock as Nil. The ld. AR argued that the assessee could not have sold diamonds to M/s. Isabelle Tours N Travels and M/s. Shreeji Overseas (I) Pvt. Ltd. unless he had purchased diamonds from M/s. Delight ACIT Vs. Krishnaavtar J Kabra (HUF) Asst. Year – 2012-13 - 6– Diam Pvt. Ltd. It was argued that M/s. Shreeji Overseas (I) Pvt. Ltd. and M/s. Isabelle Tours N Travels would not have paid an amount of Rs.3.56 crores unless they have received diamonds and it proves that the assessee had purchased diamonds worth Rs.3.53 crores. It was also argued that the allegation of the Revenue that the diamond purchases are bogus is countered by the fact that the diamonds have been sold and the assessee has received the money equivalent to the diamond sold.

Rebutting the arguments of the ld. Counsel for the assessee, the ld. DR argued that the statement of Shri Deepak Babel clearly proves that he has never sold any diamond to the assessee, and if at all the assessee has sold the diamonds, it is out of the unaccounted purchase of the diamonds which could have been sold to M/s. Isabelle Tours N Travels and M/s. Shreeji Overseas (I) Pvt. Ltd.; and even on that count also the unaccounted purchases needs to be treated as unaccounted investment in the hands of the assessee.

We have heard the arguments of both the parties and perused the records. The undisputable facts emanate from the records before us are that Shri Deepak Babel has given a statement on 05.08.2018 about the nature of accommodation entries provided and retracted the same on 28.03.2018 before the Revenue Authorities. This fact has not been considered by the Assessing Officer or mentioned anywhere in the proceedings taken up by the Revenue Authorities. Further, it is an undisputable fact that the assessee has received amounts from two entities, namely M/s. Isabelle Tours N Travels and M/s. Shreeji Overseas (I) Pvt. Ltd., against the diamonds sold. It cannot be expected that these two entities ACIT Vs. Krishnaavtar J Kabra (HUF) Asst. Year – 2012-13 - 7– have paid amounts to the assessee without receiving any goods - whether it be diamonds or otherwise. Hence, such diamonds have been duly purchased from M/s. Delight Diam Pvt. Ltd. Even if the argument is considered, there were certain goods which were purchased by the assessee for Rs.3.53 crores which in turn have been sold to two entities at Rs.3.56 crores, then this leads to a situation where the Revenue has accepted the sales and, as a natural corollary, there have been purchases - whether from M/s. Delight Diam Pvt. Ltd. or any other parties. If there were no purchases, then there would be no corresponding sales; then the income of the assessee will be reduced as there is some margin towards the sales and purchase difference and the same has to be taken as profit. But, in a situation where the corresponding sales have been accepted, it cannot be said that there were no purchases.

In the instant case, the issue of cross-examination does not arise as the assessee has also not attended the office of the Revenue Authorities, though Shri Deepak Babel has also not attended on the said date. In case both the purchase and sales have been treated as bogus, then the difference amount of Rs.2,81,914/- is to be treated as the amount earned by the assessee after receiving the money from two parties namely M/s. Isabelle Tours N Travels and M/s. Shreeji Overseas (I) Pvt. Ltd., and sending it to a third party namely M/s. Delight Diam Pvt. Ltd. In that way, the assessee is acted as a conduit for transferring money through his account. The Revenue has failed to undertake any inquiry to prove that the assessee is operating as a conduit for transfer of money to various persons. The Revenue has also not disputed that the sales parties were bogus to buttress the arguments that the assessee is acting as a conduit for transfer of money.

Hence, keeping in view the facts before us and the order of the Co- ordinate Bench of the Tribunal in the case of Grishma Hemanshu Mody Vs. CIT(A) in (supra), and in the case of ITO Vs. ACIT Vs. Krishnaavtar J Kabra (HUF) Asst. Year – 2012-13 - 9– Siddheshwar Impex Pvt. Ltd. in wherein the issue of bogus purchases pertaining to M/s. Delight Diam Pvt. Ltd. involving Shri Deepak Babel have been adjudicated, we decline to interfere with the order of the Ld. CIT(A).

In the result, the appeal of the Revenue is dismissed.