LAKSHMAN TOOLS PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

In course of assessment proceedings, the Assessing Officer called upon the assessee to prove the genuineness of the purchases. In response to the query raised, the assessee furnished the purchase vouchers. To independently verify the genuineness of purchases, the Assessing Officer issued notices under section 133(6) of the Act to the concerned selling dealers, calling upon them to furnish confirmation, Income Tax Returns, copies of balance sheets and profit and loss account, copies of bank statements for the relevant financial year etc. However, as observed by the Assessing Officer, the notices issued to the concerned parties on the address provided by the assessee returned back unserved. Further, in response to the query raised 3 | P a g e & 2136/Del/2017 AYs: 2009-10 & 2011-12 by the Assessing Officer, the assessee submitted that it had purchased TMT Bars from concerned parties and sold them.

Before us, learned counsel appearing for the assessee submitted that reopening of assessments under section 147 of the Act is invalid, as, there is no material before the Assessing Officer to form belief that the income has escaped assessment. He submitted, merely based on the information received from Investigation Wing, the Assessing Officer has proceeded to reopen 4 | P a g e & 2136/Del/2017 AYs: 2009-10 & 2011-12 the assessments without making any independent inquiry.

As regards the merits of the issue, learned counsel submitted, the purchase of TMT Bars, M.S. Plates and M.S.

Without prejudice, he submitted, since, the sales declared by the assessee are not disputed, only the profit element embedded in the alleged non-genuine purchases can be treated as income of the assessee. In support, he relied upon the following decisions:

Learned Departmental Representative submitted, the Assessing Officer, after receiving specific information that the assessee has availed accommodation entries by way of bogus purchase invoices, has reopened the assessments. He submitted, the objections raised by the assessee against reopening were duly considered and rejected by the Assessing Officer. Therefore, the assessee cannot challenge the validity of assessment under section 147 of the Act. He submitted, neither in course of assessment proceedings nor before the appellate authorities, the assessee was able to furnish any credible evidence to establish the genuineness of the purchases. He submitted, assessee’s claim that quantitative tally were furnished to co-relate the purchases 6 | P a g e & 2136/Del/2017 AYs: 2009-10 & 2011-12 with corresponding sales is also a misleading statement, as, learned first appellate authority has given a categorical factual finding that the assessee was unable to co-relate the so called purchases with the corresponding sales. Thus, he submitted, the additions made should be sustained.

We have considered rival submissions and perused the materials on record. The first issue arising for consideration is regarding the validity of reopening of assessments under section 147 of the Act. Notably, the assessee had not raised this particular issue before the Commissioner (Appeals) but has raised it for the first time before us. Since, the additional ground raised by the assessee challenging the validity of reopening of assessment under section 147 of the Act is a purely legal and jurisdictional issue, we are inclined to admit the additional ground.

Facts and materials on record reveal that the returns of income filed by the assessee, at the initial stage, were not subjected to scrutiny, but were only processed under section 143(1) of the Act. Subsequently, the Assessing Officer received specific information from the Investigation Wing of the Department, which in turn, received information from 7 | P a g e & 2136/Del/2017 AYs: 2009-10 & 2011-12 Maharashtra Sales Tax Department indicating that certain hawala dealers, without undertaking any real activity of purchase and sale, were actually providing accommodation entries on commission basis. From the information available, it was found that the assessee is a beneficiary of such accommodation entries by way of bogus purchase bills from certain parties, who have been identified as hawala dealers by the Maharashtra Sales Tax Department. Thus, as could be seen from the aforesaid facts, the Assessing Officer had tangible information in his possession indicating escapement of income chargeable to tax.

It is fairly well settled, at the time of reopening of assessment, the Assessing Officer, based on materials in his possession, has to form a prima facie belief that the income chargeable to tax has escaped assessment. At that stage, the Assessing Officer was not required to carry out any detailed investigation to establish that income, indeed, has escaped assessment. The only requirement is, there must be a live link between the material in his possession and the formation of belief.

In the facts of the present appeal, it is evident, the Assessing Officer had in his possession tangible material to form a belief 8 | P a g e & 2136/Del/2017 AYs: 2009-10 & 2011-12 that the income chargeable to tax has escaped assessment.

Be that as it may, after considering all aspects of the issue, we are of the view that the Assessing Officer has validly exercised his powers under section 147 of the Act. Accordingly, we dismiss the additional grounds.

As regards the merits of the additions made, it is a fact on record that before the Assessing Officer, except the purchase invoices and its own bank statements, the assessee failed to furnish any credible evidence to establish the genuineness of the purchases. Before learned first appellate authority, though, the assessee furnished additional evidences, however, they also did not conclusively prove the genuineness of the purchases. As could be seen from the observations of learned first appellate authority, though, the assessee has claimed that the purchases are genuine 9 | P a g e & 2136/Del/2017 AYs: 2009-10 & 2011-12 as goods have been delivered to the parties, who purchased them from assessee, however, learned first appellate authority has raised serious doubts on assessee’s statements, as, the parties to whom the assessee claimed to have sold the goods were based at Pune, but the delivery was claimed to have been made at Mumbai. He has further recorded a finding of fact that only in respect of the disputed purchases, no buyer’s order could be furnished by the assessee to show that the delivery has been made to the Pune based parties at Mumbai. Further, verifying the stock register of the assessee, learned Commissioner (Appeals) has given a factual finding that the entire purchases were lying in stock till March. Further, he has recorded a finding of fact that the assessee was not able to furnish any details to co-relate the purchases with corresponding sales. In this regard, the specific observations of learned first appellate authority are as under:

Nothing has been brought on record by the assessee before us to contradict the aforesaid factual finding of learned first 10 | P a g e & 2136/Del/2017 AYs: 2009-10 & 2011-12 appellate authority. Learned Commissioner (Appeals) has recorded further factual finding that in addition to Maharashtra Sales Tax Department, the CESTAT has also held that the entities/dealers, from whom the assessee had purchased the goods, are hawala dealers. Since, the assessee has failed to controvert any of the factual findings of learned first appellate authority, we are not inclined to accept the submissions of the assessee that the purchases are genuine. For the same reasons, the additions made on account of commission payment are also upheld. Accordingly, we uphold decision of learned first appellate authority on the issue. Grounds are dismissed.

In the result, appeals are dismissed.