M/S. BACKBONE PROJECTS LTD.,RAJKOT-GUJARAT vs. THE ADDITIONAL COMMISSIONER OF INCOME TAX, RANGE-1, RAJKOT-GUJARAT

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ITA 142/RJT/2014Status: DisposedITAT Rajkot29 August 2022AY 2007-085 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that the actual liability was Rs. 8,97,893/-, and a portion of this was subsequently paid or written off and offered to income. Therefore, the CIT(A) erred in confirming the addition.

What were the facts?

The assessee's appeal concerned an addition of Rs. 10,21,420/- made by the Assessing Officer under Section 41(1) on account of sundry creditors. The CIT(A) had upheld this addition, stating the assessee failed to prove the subsisting nature of the liability.

What were the issues?

Whether the amount shown as sundry creditors constituted a liability that had ceased to exist, warranting addition under Section 41(1), or if it was a subsisting liability.

Which sections of the Income-tax Act were involved?

Section 41(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri D.M. Rindani, A.R
For Respondent: Shri Aarsi Prasad, CIT-D.R

आदेश/ORDER

PER BENCH:-

1.

This is an appeal filed by the assessee against the order of the CIT(A), Jamnagar dated 18-11-2013, in proceedings under section 143(3) of the Income Tax Act, 1961; in short “the Act”.

Page No 2 M/s. Backbone Projects Ltd. vs. Addl. CIT

2.

The assessee has raised the following grounds of appeal:-

“1. The learned Commissioner of Income Tax (Appeals), Jamnagar has erred in dismissing the appeal of the assessee whereby upholding the addition of Rs. 10,21,420/- made by the Assessing Officer u/s. 41(1) of the I.T. Act is unwarranted, unjustified and bad in law.

Your applicant reserve the right in addition or alteration in the grounds of appeal at the time of hearing.”

3. The brief facts of the case are that the first appeal was filed by the assessee against the addition of � 10, 21, 420/- made by the AO being liability towards sundry creditors, and the said appeal was dismissed by CIT (A)-I, Rajkot, vide order dated 02-01-2012. Against the said order, the assessee filed appeal before Rajkot bench of ITAT who vide order dated 30- 10-2012 set aside the order of Ld. CIT(Appeals) and the matter was restored to the file of CIT(A) with the following directions:

“To give an opportunity to the assessee to establish that the impugned liabilities actually subsisted in the year under appeal and thereafter record categorical finding as to whether the impugned liabilities actually subsisted in the year under appeal after giving an opportunity to the Assessing Officer. If the CIT(A) comes to the conclusion, on appreciation of evidence placed before him, that the impugned liabilities actually subsisted in the year under appeal, he will apply the judgment of Hon'ble High Court cited supra and decide the issue in favour of the assessee. In case he comes to the conclusion that the impugned liabilities did not subsist in the year under appeal or were fictitious, he, in that case, will dispose off the matter according to law including section 28 of the I. T. Act after giving reasonable opportunity of hearing to both the parties.”

Page No 3 M/s. Backbone Projects Ltd. vs. Addl. CIT

4.

Before the Ld. CIT(Appeals) in remand proceedings, the assessee submitted that in respect of balance of � 10, 21, 420/-, the liability was existing and company has to pay the same, but due to financial crisis and acute liquidity problems faced by the company, these creditors have not been paid. The companies bank limit was withdrawn, letter of credit was unpaid beyond due date, term loans were overdue indicating the company’s liquidity problems. Further, the assessee submitted that as regards trading liabilities, it is only upon the remission or cessation that section 41(1) of the Act comes into operation. Since the liability had not ceased, AO erred in facts and in law in invoking the provisions of section 41(1) of the Act. However, Ld. CIT(Appeals) dismissed the assessee’s appeal with the following observations:

“Decision:

7. I have duly considered the submission of the appellant and also gone through the assessment order. 7.1 From the above it is quite obvious that the onus to prove that the liability was actually subsisting, has not been discharged by the appellant despite opportunity provided as per directions of Hon. ITAT. Hence, I have no option but to concur with the finding given by the CIT(A) in first appellate order which is quite exhaustive and well reasoned. Hence the AO has rightly added the creditors u/s.41(l) of the I.T. Act, 1961.

8.

In the result, the appeal is dismissed.”

5.

Before us, the counsel for the assessee submitted chart dated 20-08- 2021 and argued that out of the out total outstanding liability of � 10, 21, 420/-, there was debit balance of � 1,23,512/- against some of the creditors.

Page No 4 M/s. Backbone Projects Ltd. vs. Addl. CIT Thus, after considering the same, the actual liability of the creditors as on 31-03-2007 was of � 8,97,893/-. However, out of the above outstanding balance of � 8,97,893/-, the assessee repaid an amount of � 6,21,182/- back to the creditors in the subsequent years and an amount of � 2,76,726/- was written off in the subsequent period when it was crystallised as the sum was not payable. Accordingly, this amount of � 2,76,726/- was reflected in the profit and loss account, as income of the assessee, of the concerned financial year when the same was written off by the assessee in its books of accounts. Accordingly, the ld. CIT(A) erred in facts and in law in confirming addition of Rs. 10,21,420/- by invoking provisions of section 41(1) of the Act. In response, Ld. D.R. relied upon the observations made by the ld. CIT(A) in his appellate order.

6.

After going through the details, we observe that the actual liability of the creditors was � 8,97,893/- and not � 10,21,420/-. Further we note that the fact that assessee had paid back a sum of � 6,21,182/- back to the creditors in the subsequent years and an amount of � 2,76,726/- was written off in the subsequent period and offered to income in the subsequent year demonstrates that there was an existing liability of � 8,97,893/- against the assessee as that the end of the financial year under consideration. Therefore, in our considered view, in the instant facts, the Ld. CIT(Appeals) erred in facts and law in confirming the addition of � 10,21,420/- on the ground that the assessee has not been able to prove that the liability was actually subsisting at the end of the financial year.

Page No 5 M/s. Backbone Projects Ltd. vs. Addl. CIT

7.

In the result, the appeal of the assessee is allowed.

Order pronounced in the open court on 29-08-2022

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