GK STEEL & WIRE PRODUCTS,NEW DELHI vs. ITO WARD 46(5), NEW DELHI

This appeal is filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals)-16 [hereinafter referred 1 to CIT (Appeals)] New Delhi, dated 5.01.2018 for assessment year 2012-13 in sustaining the addition of Rs.25,32,724/- on account of stock difference. 2.1 The ld. Counsel for the assessee submits that the assessee is a Partnership firm engaged in trading of hardware goods filed its return of income on 30-03-2013 declaring ‘NIL’ income. However, a defect was pointed out and return under section 139(9) of the Act was filed on 16-09-2013. During the year under consideration, it was observed that some of the stock items were damaged due to rust and the sales realization was lower than the cost. Therefore, the closing stock was valued at market value in accordance with firm's policy of valuation of stock 'at cost or market price, whichever is lower'. The assessee returned loss of Rs.28,78,082/- during Assessment Year 2012-13. However, the same was not carried forward to the next assessment year since the return was filed after due date specified under section 139(1) of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') as can be seen from copy of ITR filed for AY 2013-14. The Ld. Assessing Officer made addition of the gross loss of Rs.25,32,724/- reported by the assessee in its Trading account for the year ending 31st March 2012. The Stock is valued as per firm's policy of 'at cost or market price, whichever is lower'. The Ld. AO has not specified any rational basis for the purpose of not accepting the gross loss incurred or closing stock reported by the assessee. 2.2 The ld. Counsel submits that the revaluation of closing stock is revenue neutral. The closing stock becomes the opening stock in next financial year, as such there will be a chain effect if the value 2 adopted by the assessee is disturbed. Therefore, it becomes revenue neutral as the assessee firm is taxed at uniform rate of tax. Unless the opening stock of subsequent financial year is also adjusted, it will give distorted figure. 3. The assessee relied on the following judgements:-

The ld. DR supports the orders of the authorities below.

Heard rival contentions. The main contention of the assessee is that the value of the opening stock of the assessee has gone down resulting in gross loss of Rs.25,32,724/-. The ld. Counsel submits that this is because due to rust stock and the sales realization was lower than the value of opening stock so that the assessee has 3 suffered loss. The assessee contended that in earlier period the closing stock was valued on purchase price which is not saleable in the market. It was also contended that the assessee has decided to value the stock on realization value of market rate so that rust stock was valued at lower price than purchase price. The loss was not carried forward. Considering the submissions of the assessee, we are of the view that this matter has to go back to the file of the Assessing Officer to examine the contentions of the assessee and the valuation of opening and closing stocks. Thus, we restore this issue to the file of the Assessing Officer for examining afresh and to decide in accordance with law after providing adequate opportunity of being heard to the assessee. Grounds raised