SHRI SUMER CHAND VERMA (HUF),NEW DELHI vs. DCIT, NEW DELHI

The assessee has raised the following grounds of appeal :-

On the facts and in the circumstances of the case and in law, the Ld. CIT (A) was incorrect and unjustified in treating that books of accounts have been rejected u/s 145A, whereas no defect or discrepancy in the books have been found and it is only the repetition of the word section 145A. 4. On the facts and in the circumstances of the case and in law, the Ld. CIT (A) was incorrect and unjustified in dismissing the payment of interest of Rs. 88,685/-.”

We have heard the rival submissions and perused the materials available on record. The return of income for AY 2008-09 was filed by the assessee on 30.09.2009 declared total income of Rs. 17,56,350/- . The case was selected for scrutiny by issuance of notice u/s 143(2) of the Act on 03.08.2009. The ld AO at pages 1 and 2 observed that the assessee’s authorized representative and Accounts Manager had appeared on few occasions and filed part details that were called for in the notice u/s 142(1) of the Act. Thereafter, there was continuous non-compliance from the side the assessee despite sufficient opportunities being given to the assessee. The ld AO observed that the assessee in the return filed had reported gross profit of 9.79% in the immediately preceding year whereas he had reported only 3.60% during the year under consideration. Since there was continuous non- cooperation from the side of the assessee in furnishing the requisite details that were called for, the ld AO proceeded to reject the book results declared by the assessee and estimated the gross profit of the assessee @9.79% of the sales shown in the books of accounts. Accordingly, he proceeded to make addition on account of low gross profit in the sum of Rs. 1,48,86,109/-. This action of the ld AO was upheld by the ld CIT(A).

The ld AO observed that the assessee had debited a sum of Rs. 38,39,287/- towards interest paid in the profit and loss account. On perusal of the details filed by the assessee, the total interest debited included Rs. 88,685/- being interest paid to M/s. Hillridge Investment Ltd in respect of loan received from them amounting to Rs. 65 lakhs. The loan received from this party in AY 2007-08 was treated as unexplained cash credit by the ld AO in the scrutiny assessment proceedings for AY 2007-08. Accordingly, the interest paid on the said loan was disallowed by the ld AO during the year under consideration amounting to Rs. 88,685/-. This action was upheld by the ld CIT(A).

The ld AR placed on record a copy of the order passed by this Tribunal in assessee’s own case in and 1276/Del/2012 for AY 2007-08 dated 07.02.2023, wherein, the addition made on account of loan received from M/s. Hill Ridge Investment Ltd was set aside to the file of the ld AO for de novo adjudication. Accordingly, we hold that ground No. 4 raised by the assessee is also required to Page | 3 be set aside to the file of the ld AO to be decided based on the final outcome of giving effect order of the ld AO for AY 2007-08 pursuant to the Tribunal order.

With regard to rejection of book results by the ld AO, we hold that mere fall in the gross profit rate cannot be the reason for rejection of books of account u/s 145(3) of the Act. There may be various reasons for reduction in gross profit during the year under consideration. The ld AO also was handicapped from examining veracity of the book results shown by the assessee as there was continuous non-cooperation from the side the assessee. The ld AR before us stated that one last opportunity may be given to the assessee to produce the relevant documents before the ld AO to justify the book results declared by the assessee. The ld DR did not make serious objection for the same. Considering the totality of the facts and circumstances of the case, we deem it fit and appropriate to restore the issue raised in ground Nos. 1 to 3 of the assessee to the file of the ld AO for de novo adjudication in accordance with law. Accordingly, ground Nos. 1 to 3 raised by the assessee are allowed for statistical purposes.

In the result, the appeal of the assessee is allowed for statistical purposes.