M/S SHIVAM TRACTOR,DHAMTARI vs. INCOME TAX OFFICER, WARD- DHAMTARI, DHAMTARI

The present appeal filed by the assessee is directed against the order passed by the Commissioner of Income-Tax (Appeals), National Faceless Appeal Center (NFAC), Delhi, dated 08.09.2022, which in turn arises from the order passed by the A.O under Sec.143(3) of the Income-tax Act, 1961 (in short ‘the Act’) dated 07.12.2017 for the assessment year 2015-16. The assessee has assailed the impugned order on the following grounds of appeal:

Succinctly stated, the assessee company, which is engaged in the business of trading of tractors, trolleys, and spare parts, had filed its return of income for A.Y 2013-14 on 08.03.2016, declaring an income of Rs.4,93,500/-. The case of the assessee was, thereafter, selected for scrutiny assessment u/s.143(2) of the Act.

Assessment was thereafter, framed by the A.O vide his order passed u/s.143(3) of the Act dated 07.12.2017, wherein its income was assessed at Rs.27,39,900/- after making the following additions/disallowances:

Aggrieved the assessee carried the matter in appeal before the CIT(Appeals) but without success.

The assessee, being aggrieved with the order of the CIT(Appeals), has carried the matter in appeal before me.

I have heard the ld. Authorized Representatives of both the parties, perused the orders of the lower authorities as well as material available on record. As the assessee has assailed three additions/disallowances made by the A.O, which, thereafter had been sustained by the CIT(Appeals), I shall deal with the same in a chronological manner as under: (I) Addition as regards unaccounted sale of Gyrovetor vide Bill No.186 : Rs.1,06,000/-

As is discernible from the orders of the lower authorities, it transpires that the A.O., during the assessment proceedings, had come across an unaccounted sale of a gyrovator to Shri. Krishan Kumar Soni vide Bill No.186 dated nil for Rs.1,06,000/-. The sale of gyrovator was not found accounted for by the assessee in its total gyrovator sales of Rs.4,76,782/-. Also, it was observed by the A.O. that the aforesaid sale of gyrovator was not included in the sale of the tractor on 29.06.2014 to the aforesaid customer, viz. Shri. Krishan Kumar Soni (supra). As the assessee could neither submit the purchase details corresponding to the aforesaid sale transaction nor the quantitative details of sales, therefore, the A.O made an addition of the entire value of the sale transaction in question of Rs.1,06,000/- u/s.69 of the Act.

At the very threshold of the hearing, the Authorized Representative (for short, “AR”) submitted that the A.O. had grossly erred in treating the supply of gyrovator by the assessee firm to Shri. Krishna Kumar Soni as its suppressed sales. The Ld. A.R submitted that as the aforesaid gyrovator was as per the policy/scheme of the company provided by the assessee firm free of cost to its customer, viz. Shri. Krishan Kumar Soni (supra), therefore, there was no justification in treating it as its unaccounted sale. Alternatively, the Ld. A.R submitted that the A.O had grossly erred in observing that the purchase of the gyrovator that was sold by the assessee firm to Shri Krishna Kumar Soni (supra) through Bill No.186 for Rs.1,06,000/- was not accounted for in its books of account. Rebutting the aforesaid observation of the A.O., it was submitted by the Ld. AR that the aforesaid gyrovator was supplied by 5 M/s. Shivam Tractor Vs. ITO, Ward-Dhamtari the assessee form to its aforesaid customer out of its duly accounted purchases lying as stock with it.

I have thoughtfully considered the aforesaid issue in the backdrop of the contentions advanced by the Ld. authorized representatives of both parties. As the Ld. AR could not substantiate his claim that gyrovator in question was supplied free of cost to its customer, viz. Shri. Krishna Kumar Soni (supra), as per the company’s directive/policy/scheme; therefore, I am unable to accept the same. At the same time, I am of the view that the A.O. had, without placing on record any material, summarily observed that the assessee firm had sold the gyrovator out of its unaccounted purchases. In my considered view, if the purchase of the gyrovator was accounted for in the books of accounts of the assessee firm, then addition in its case was liable to be restricted only to the extent of profit which it would be made by carrying out the sale of the same outside its books of account. However, as the aforesaid fact would require verification, therefore, in all fairness, the matter is restored to the file of the A.O. with a direction to re-adjudicate the same after carrying out necessary verification as regards the authenticity of the claim of the assessee firm. Needless to say, the A.O. shall, in the course of the set-aside proceedings, afford a reasonable opportunity of being heard to the assessee firm, which shall remain at liberty to substantiate its claim on the basis of fresh documentary evidence. Thus, Ground of Appeal No.1 raised by the assessee is allowed for statistical purposes in terms of my aforesaid observations.

On appeal, the CIT(Appeals), finding no infirmity in the view taken by the A.O., upheld the same. For the sake of clarity, the relevant observations of the CIT(Appeals) are culled out as follows: “6.3.3 I have carefully perused the written submission and documents uploaded by the appellant with reference to the view expressed in the assessment order on the above issue of cash received by the appellant and deposited in its bank account during the period relevant to the impugned assessment year. The appellant has contended that the said three customers have paid certain amount in advance and due to certain KYC norms the sale bill was made later though the vehicles were delivered to the customers on payment of the entire amount of sale price. In support of the same. appellant submitted the delivery challan and ledger account. It is seen from the chart that in all the three cases, the date of sale bill is several months after the vehicles have been delivered. In the absence of registration certificate of the vehicles, insurance documents of the vehicles, I concur with the opinion and 8 M/s. Shivam Tractor Vs. ITO, Ward-Dhamtari

Before me, it was submitted by the Ld. AR that the A.O had most arbitrarily held the aforementioned amount of trade advances as unexplained cash credit u/s.68 of the Act. Elaborating on his aforesaid contention, it was averred by the Ld. AR that the assessee firm had specifically during the year itself delivered vehicles to all the aforementioned persons, and the said sale transactions had not been doubted by the A.O. Carrying his contention further, the Ld submitted that the A.O while framing assessment, had not rejected the books of account of the assessee u/s.145(3) of the Act. The Ld. AR had drawn my attention to the copies of invoices, delivery challans, and copies of ledger accounts of the aforementioned persons as appearing in the books of account of the assessee firm. Apart from that, the Ld A.R submitted that the assessee firm had, in the course of the assessment proceedings, placed on record confirmations/letters of the aforesaid persons wherein they had duly explained the reasons as to why the purchase/delivery of the tractors/trolley was delayed in their respective cases. On the basis of the aforesaid facts, the Ld. AR

I have thoughtfully the aforesaid issue, i.e., recharacterization of the advances received by the assessee firm from the aforementioned three persons as unexplained cash credits u/s.68 of the Act by A.O Although there is some substance in the view taken by the A.O that it is incomprehensible that the aforementioned persons would have parted with their money as advance for purchase of tractors/trolley many months prior to purchase/delivery of the said vehicles, but such doubt on a standalone basis cannot suffice to treat the said amounts as unexplained cash credits u/s.68 of the Act. I say so for the reason that it is a matter of fact borne from the record that not only the assessee had substantiated the aforesaid sale transaction on the basis of invoices, delivery challans, and copies of accounts of the aforesaid persons, but also the said persons had duly confirmed of having advanced the respective amounts to the assessee firm and explained the reasons for delay that was involved for taking delivery of vehicles from the assessee firm. I also cannot remain oblivion of the fact that, on the one hand, the A.O had drawn adverse inferences as regards the authenticity of the aforesaid trade advances received by the assessee firm but at the same time by not rejecting the books of accounts of the assessee firm had impliedly approved the respective sale transactions wherein the 10 M/s. Shivam Tractor Vs. ITO, Ward-Dhamtari said advances were adjusted against the sale price of tractors/trolley which were sold by the assessee firm to the aforesaid persons.

Be that as it may, I am of the considered view that, as the assessee firm, on the basis of documentary evidence, had duly discharged the primary onus that was cast upon it for substantiating the nature and source of the cash credits in its books of account, the onus, thereafter, was shifted upon the A.O who was obligated to place on record material/evidence to dislodge the veracity of the aforesaid claim of the assessee firm before drawing any adverse inferences as regards the same. My aforesaid view is fortified by the Judgment of the Hon’ble High Court of Chhattisgarh in the case of Pawan Kumar Agrawal Vs. ITO, Ward-2(2), Bilaspur. In the aforesaid judgment, it was observed by the Hon’ble High Court that once the assessee has discharged its onus by placing on record supporting documentary evidence, then the A.O is bound to issue notice u/s.133(6) or 131 of the Act, failing which, no adverse inferences qua the authenticity of the transaction in question could be drawn on its part.

Considering the aforesaid facts, I am of the considered view that in order to arrive at the true state of affairs as regards the aforesaid transactions under consideration, the matter in all fairness requires to be restored to the file of the A.O with a direction to re-adjudicate the same. Needless to say, the A.O. shall, in the course of the set-aside proceedings, afford a reasonable opportunity of being heard to the assessee, who shall remain at liberty to substantiate the same on the basis of 11 M/s. Shivam Tractor Vs. ITO, Ward-Dhamtari fresh documentary evidence. Thus, the Ground of Appeal No.2 raised by the assessee is allowed for statistical purposes in terms of my aforesaid observations.

On appeal, the CIT(Appeals) finding no infirmity in the view taken by the A.O, upheld same.

Before me, it was averred by the Ld. AR that aforesaid disallowance made on an ad-hoc basis was without any basis. Elaborating on his aforesaid contention, it was averred by the Ld. AR that as the A.O had failed to point out any specific

I have given thoughtful consideration and find substance in the claim of the Ld. AR. Admittedly, it is a matter of fact borne from the record that the A.O had worked out an ad-hoc disallowance i.e @10% of the total expenses, viz. commission expenses, kisan sammelan expenses, telephone expenses, traveling expenses, petrol, repairing and maintenance expenses, office expenses, other expenses, and stationary expenses alongwith 10% disallowance of vehicle/car depreciation. Although I concur with the 1/10th disallowance of telephone expenses and vehicles and car expenses, petrol and repair & maintenance expenses as incurring part of the said expenses for personnel usage cannot be ruled out, but I am unable to comprehend on what basis the A.O had worked ad-hoc disallowance out of the remaining expenses. As stated by the Ld. AR and, rightly so, as the A.O. had failed to point out any such specific expenditure which was either not incurred for the purpose of business or was not substantiated by documentary evidence/material; therefore, no part of such disallowance can be sustained. Accordingly, I uphold the addition of Rs. 1,14,205/- i.e 10% of 11,42,053/- [Rs.60,519/- (+) Rs.10,400/- (+) Rs.10,71,134/-]. Thus, the Ground of Appeal No.3 raised by the assessee firm is partly allowed in terms of my aforesaid observations.

The Ground of appeal No.4, being general in nature, is dismissed as not pressed.

In the result, the appeal of the assessee is partly allowed for statistical purposes in terms of the aforesaid observations.