MANGAL SUPERFINE GARMENTS PRIVATE LIMITED,NEW DELHI vs. ITO, WARD-16(2), NEW DELHI

As per orders of the authorities below and grounds raised by the assessee we note that the main contention of assessee is that on the facts and circumstances of the case, the order passed by the learned CIT(A) confirming rejection of books of account us 145(3) of the Act by the AO and confirming addition to the extent of Rs 1,24,40,161/- by applying ad-hoc estimated NP @ 1.5% on sales declared by the appellant, is bad both in the eyes of law and on facts. It has also been contended that on the facts and circumstances of the case, Ld. CIT(A) has erred both on facts and in law in confirming addition to the extent of Rs 1,24,40,161/- by applying ad-hoc estimated NP @ 1.5% on sales declared by the appellant by arbitrarily rejecting the historical and/or assessed net profit ratio of the appellant. Therefore the final prayer of appellant is that the adhoc estimated NP @1.5% on the sales declared by the appellant is arbitrary, un-justified and unsustainable therefore the same may kindly be deleted.

Supporting action of the Assessing Officer the ld. Senior DR submitted that the Assessing Officer was quite correct and justified in estimating NP @3% as the main source of income of assessee is charging commission by providing hawala entries to the beneficiary in the form of bogus sale bills which was reduced by the ld. CIT(A) to 1.5% by giving part relief to the assessee and there is no requirement of further relaxation therein without any justified basis. Therefore appeal may kindly be dismissed.

On careful consideration of above submissions from the assessment order we note that the Assessing Officer made addition of NP by estimating 3% commission on total amount of entries given by the assessee. The ld. CIT(A) reduced the same to 1.5% of total value of sales bills by observing that generally in the line of providing accommodation entries the commission income charge ranges between 1 to 1.5% and he reduced the addition accordingly. Now aggrieved assessee being not satisfied by the part relief given by the ld. CIT(A) is again challenging the estimation of NP/commission @ 1.5% of total amount of sale bills without any proper representation. In our considered and humble view all possible leakage of revenue would be covered if the percentage of commission @1% a charged on the total amount of sale bills as the ld. CIT(A) himself noted at page 9 that the commission charged in the similar line of providing accommodation entries ranges between 1% to 1.5% and therefore Assessing Officer directed to recalculate the commission income @1% of total sales bills/turnover shown by the assessee. Assessee gets part relief and accordingly both the grounds of assessee are partly allowed.