MANOJ MISHRA,VARANASI vs. ITO, WARD - 3(3), CHANDAULI

The learned AR of the assessee has submitted that the assessee is an individual and derives income from the business of cattle feed made of agricultural waste and buy products from the crops like wheat, rice and pulses etc,. The assessee is doing the business under the proprietorship in the name and style of M/s Goukul Ji Aahar. He has further contended that the CIT(A) has not disputed the genuineness of purchases made by the assessee and the books of accounts of the assessee were also accepted therefore, the disallowance made under the provisions of section 40A(3) is not justified when the purchases are not doubted. In support of his contention, he has relied upon the decision of Hon'ble Calcutta High Court in the case of CIT vs CPL Tannery 318 ITR 179 and submitted that owing to the business expediency, obligation and exigency, the assessee had to make cash payment for purchase of goods so essential for carrying on the business the same falls under the exception as provided under Rule 6DD. The learned AR has also relied upon the decision of Hon'ble Supreme Court in the case of Attar Singh Gurmukh Singh vs. ITO 1991 AIR 2109 and submitted that the Hon'ble Supreme Court has observed that the genuineness and bonafide nature of transaction of the assessee are not disputed and assessee is able to show that there was business exigency for payment in cash for purchase of goods necessary for business then the assessee would be entitled to get relief from applicability of provisions of section 40A(3) of the Act. The learned AR has thus submitted that the case of the assessee falls in exception contained in Rule 6DD which is not exclusive but the said rule has to be interpreted liberally.

On the other hand, the learned DR has submitted that the purchase of stock in trade from the two parties were disallowed by the Assessing Officer. The assessee has been regularly purchasing from these two parties and there is no claim of non availability of banking facility but these parties are having bank accounts. Therefore, the assessee has not made out a case falling under the exception. Nothing has been brought on record to show that except cash payment, the assessee was not having any other option. The learned DR has relied upon the orders of the authorities below and submitted that the learned CIT(A) has relied upon the judgment of Hon'ble Supreme Court as well as the Hon'ble High Court.

I have considered the rival submissions as well as relevant material available on record. There is no dispute that the assessee has made a purchases of Rs. 4,38,737/- from two parties namely M/s Jai Bhole Shankar Industries and M/s Commander Industries Pvt. Ltd. It is not the case of the assessee that the purchases were made either from the farmers or from the rural areas but these purchases are made from the dealers of the goods in which the assessee is doing retail business. The assessee has explained the reasoning for cash payment for these purchases as business expediency and exigency. There is no claim on the part of the assessee that these parties are not having bank account or banking facilities were not available with the vendors. Even otherwise when the suppliers are the dealers and one of them is a private limited company then the question of not having a bank account by them or banking facility in the area does not arise. The only question arises is whether the assessee was having no other option but to make the payment so that it can fall in the ambit of exception provided in Rule 6DD. The CIT(A) has decided this issue in para 10 to 17 as under:- 4 ‘

Thus it is clear that the assessee has been dealing regularly with these two suppliers and the other payments were made through cheques therefore, the claim of the assessee is that the cash payment was made due to exigency or business expediency is not supported by any material rather the claim of the 9 assessee is contrary to the facts and record which shows that the assessee is making regular payments through cheques to these parties as well as other purchases made from the parties. Therefore, once the assessee failed to bring anything on record to show that the payment in cash was made due to business exigency or expediency, the case law relied upon by the assessee would not help the assessee. Hence, I do not find any error or illegality in the order of the CIT(A) qua. 10. In the result, the appeal of the assessee is dismissed. Order was pronounced in the open court after a conclusion of hearing on 21.03.2022. The written order is signed on the date as given below.