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Rajesh Tea Co. v. Income Tax Officer
Structured Summary of the Opinion by R.M. Mehta, A.M. (Consolidated Order)
Factual and Procedural Background
These two appeals (ITA No. 2700/Ahd/1986 and ITA No. 2101/Ahd/1986) were heard together and a consolidated order was passed.
ITA No. 2700/Ahd/1986: During assessment proceedings the ITO invoked s. 43B of the Income-tax Act, 1961 and added back Rs. 3,27,544, treating that sum as an outstanding liability on account of sales-tax. The assessee contended that s. 43B did not apply because the amount was not being claimed as a deduction and the receipts/payments were reflected in the balance sheet; it was further stated that the sales-tax collected for the last quarter had been paid into the Government account within the statutory period under the State sales-tax legislation and before the due date for filing the income-tax return under s. 139(1). The ITO relied on earlier Supreme Court decisions and the CIT(A) confirmed the addition. The assessee also raised the levy of interest under s. 215 which flowed from the primary addition.
ITA No. 2101/Ahd/1986: The ITO made an addition to the trading account of Rs. 10,000 (reduced to Rs. 5,000 by the CIT(A)) after observing a fall in the gross profit (g.p.) rate and deficiencies in stock records/quantitative details. The assessee, a wholesale tea dealer selling in sealed boxes, maintained that quantitative tallies in boxes were furnished and that the fall in g.p. was explained and borne out by trading circumstances and past accepted returns.
Legal Issues Presented
- Whether the provisions of s. 43B of the Income-tax Act, 1961 apply to sales-tax collections for the last quarter of the accounting period where such collections were deposited to the State Government within the statutory period and before the due date for filing the income-tax return under s. 139(1).
- Whether the first proviso to s. 43B (inserted by the Finance Act, 1987) — which exempts amounts paid on or before the due date for furnishing the return under s. 139(1) — is to be construed as applicable from the inception of s. 43B (i.e., with effect from 1st April, 1984) or only from the date it formally came into force.
- Whether the Supreme Court authorities relied upon by the department (Chowringhee Sales Bureau and Sinclair Murray) were applicable to the facts where sales-tax collected was deposited to the State within statutory time limits.
- Whether the addition to trading account on the ground of a fall in gross profit (where books and records were said to be maintained as before and quantitative tallies in boxes were filed) was justified under the precedents relied upon by the ITO.
Arguments of the Parties
Assessee's Arguments (Appellant)
- The amount added under s. 43B represented sales-tax collections for the last quarter that had been paid to the Government account within the statutory period prescribed by the State sales-tax legislation.
- The retrospective insertion of Explanation 2 by the Finance Act, 1989 nullified the Andhra Pradesh High Court decision in S. Subba Rao but left intact the Tribunal decision in ITO v. Thakersi Babubhai & Co.; the present facts were said to be identical to those in Thakersi Babubhai.
- The object of s. 43B was not to disallow government dues which had been deposited within time; the first proviso to s. 43B (Finance Act, 1987) showed legislative intent to avoid hardship where last-quarter sales-tax cannot be paid within the previous year and should protect amounts paid before the return due date.
- In the appeal concerning trading account addition, the assessee argued that quantitative tally in boxes had been filed, books and records remained the same as in earlier years, past assessments accepted similar or lower g.p. rates, and the fall in g.p. was explained by bona fide business factors (availability, government policies, pending orders, market conditions, and a large rise in sales volume).
- Regarding interest under s. 215, the assessee submitted that the interest arose only because of the impugned addition; if the addition were deleted, the interest charge would fall away (relying also on CIT v. Bharat Machinery and Hardware Mart).
Department's Arguments (Departmental Representative / Respondent)
- The ITO rightly invoked s. 43B to make the addition: payments on account of taxes and duties are allowable only in the year of actual payment.
- The Department relied on the Supreme Court decisions of Chowringhee Sales Bureau (P) Ltd. and Sinclair Murray & Co. P. Ltd. for the proposition that amounts realised as sales-tax form part of trading receipts even if credited to a “Sales-tax A/c”.
- The insertion of Explanation 2 by the Finance Act, 1989 (retrospective to 1st April, 1984) nullified the Andhra Pradesh High Court decision in Subba Rao and this, it was argued, clinched the issue in favour of the department as regards unpaid amounts of sales-tax relating to the last quarter.
- The first proviso to s. 43B (Finance Act, 1987) was said by the Departmental Representative to apply only w.e.f. 1st April, 1988 (assessment year 1988–89) and therefore would not assist the assessee in the present assessment year under consideration.
- On the trading-account addition, the Department strongly supported the ITO and CIT(A) findings and the reliance on Howrah Trading Co. (P) Ltd. (Calcutta High Court) to justify an addition where gross profit fell and supporting details were not satisfactorily produced.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court in this Opinion |
|---|---|---|
| Chowringhee Sales Bureau (P) Ltd. v. CIT, (1973) CTR (SC) 44 : (1973) 87 ITR 542 (SC) | Proposition that the amount realised as sales-tax formed part of trading receipts although credited to the “Sales-tax A/c”. | The ITO relied on this Supreme Court decision; the Court in this opinion held the decision not applicable to the present facts because, in those Supreme Court cases, the assessees disputed liability and did not deposit the collected amount in the State Exchequer or refund customers. |
| Sinclair Murray and Co. P. Ltd. v. CIT, (1974) CTR (SC) 283 : (1974) 97 ITR 615 (SC) | Similar proposition that sales-tax realised formed part of trading receipts notwithstanding its credit to a sales-tax account. | The ITO relied on this decision; the Court distinguished it on facts, noting the Supreme Court cases involved assessees disputing liability and not depositing/refunding the amounts—circumstances different from the present case where the amount was deposited within statutory time limits. |
| S. Subba Rao and Co. v. Union of India, (1988) 71 CTR (AP) 34 : (1988) 173 ITR 708 (AP) | Authority on the treatment of sales-tax vis-à-vis s. 43B as applied by the Andhra Pradesh High Court (specific rule as relied upon by parties is discussed in the opinion). | The assessee invoked this High Court decision; the opinion records that the Finance Act, 1989 (Explanation 2, retrospective to 1-4-1984) nullified this Andhra Pradesh High Court decision. The Court noted the legislative change but observed that the Tribunal decision in Thakersi Babubhai remained intact. |
| ITO v. Thakersi Babubhai and Co., (1986) 26 TTJ (Ahd) 517 : (1986) 18 ITD 593 (Ahd) | Tribunal decision addressing similar facts concerning sales-tax for the last quarter and s. 43B. | The assessee submitted the present facts were identical to Thakersi Babubhai. The Court noted that the Finance Act, 1989 left this Tribunal decision intact and considered its relevance in assessing the present case. |
| CIT v. Bharat Machinery and Hardware Mart, (1982) 136 ITR 875 (Guj) | Proposition (as relied upon by the assessee) that no interest was chargeable at all under certain circumstances. | The assessee relied on this Gujarat High Court decision to argue against levy of interest under s. 215. The Court, having allowed relief on the main s. 43B ground, directed recomputation of interest under s. 215 (consequential relief) and thereby required the ITO to recalculate interest chargeable. |
| Howrah Trading Co. (P) Ltd., (1968) 67 ITR 582 (Cal) | Authority relied on by ITO for rejecting book results where gross profit fell and supporting records/details were not satisfactorily produced. | The ITO invoked this Calcutta High Court decision to justify a Rs. 10,000 addition (reduced to Rs. 5,000 by the CIT(A)). The Court examined the totality of facts (books unchanged, quantitative tally in boxes produced, past acceptances of g.p. rates including lower rates) and held there was no basis to reject the books; it cancelled the addition. |
Court's Reasoning and Analysis
The Court proceeded by (i) establishing the undisputed factual matrix, (ii) examining legislative materials and the stated legislative intent behind s. 43B, and (iii) applying those principles to the facts before it.
- Facts established by the record: the disputed amount represented sales-tax collections for the last quarter of the accounting period and had been deposited with the State Government within the statutory period prescribed by the relevant State sales-tax legislation; it had also been deposited before the due date for furnishing the return under s. 139(1).
- Legislative intent: the Court reproduced the Finance Minister's Budget speech (1983–84) and the explanatory memorandum to the Finance Bill, 1983, which indicated that s. 43B was introduced to prevent taxpayers from claiming deductions for statutory liabilities they did not discharge (or disputed and delayed), thereby creating a tax disincentive for non-payment. The explanatory materials indicate that the purpose was to deny deductions for statutory liabilities not actually paid.
- Role of the 1987 proviso and later Explanation (Finance Acts): the Court examined the first proviso to s. 43B (inserted by Finance Act, 1987) which provided that s. 43B would not apply to sums paid on or before the date the return under s. 139(1) was due. The Court concluded that this proviso was inserted to prevent unintended hardship — especially for last-quarter sales-tax — and held that the proviso reflects the real intention behind s. 43B. The Court further held that the proviso should be treated as applicable from the inception of s. 43B (i.e., from the date s. 43B was introduced), and not only prospectively from the date the proviso formally came into force.
- Distinguishing authorities: the Court considered the Supreme Court decisions relied upon by the Department (Chowringhee and Sinclair Murray) and concluded they were not applicable on the facts; in those cases the assessees disputed liability and did not deposit or refund the collected amounts, which materially distinguished them from the present facts where the amount was deposited within the statutory time and before the return due date.
- Outcome for s. 43B issue: because the amount was deposited within the statutory time and before the due date for filing the return, s. 43B did not apply to disallow the amount; accordingly the addition under s. 43B was deleted. The Court directed the ITO to grant necessary relief and noted that any corresponding deduction allowed in a subsequent assessment year (1985–86) would stand withdrawn.
- Interest under s. 215: the Court held that consequential relief was warranted — because the main addition was deleted, the interest computation had to be revisited. The ITO was directed to recalculate interest under s. 215.
- Second appeal (trading account addition): the Court examined the state of books and records and the explanations given for the fall in gross profit. Noting that books and records remained unchanged from earlier years, that quantitative tally in boxes had been furnished, and that past assessments had accepted similar or lower g.p. rates, the Court concluded there was no basis to reject the books or sustain the addition. The Court emphasized that gross profit rates may fluctuate for bona fide business reasons and that overall reasonableness must be considered; in the facts before it no addition was warranted.
Holding and Implications
Holding:
Both appeals are partly allowed.
Specific outcomes ordered by the Court (direct effects on the parties):
- The addition of Rs. 3,27,544 made by the ITO under s. 43B in ITA No. 2700/Ahd/1986 is deleted; the ITO is directed to grant the necessary relief to the assessee.
- The corresponding deduction that was allowed in the subsequent assessment year (1985–86) is to be withdrawn (i.e., the Tribunal directed that the subsequent-year deduction stands withdrawn as a consequence of the main relief).
- The levy/charge of interest under s. 215 (which flowed from the impugned addition) must be recomputed by the ITO in the light of the deletion of the addition; the ITO is directed to recalculate interest chargeable under s. 215.
- In ITA No. 2101/Ahd/1986 the addition of Rs. 5,000 (maintained by the CIT(A) after reduction from Rs. 10,000) is cancelled; the assessee's trading results are to be accepted.
Broader implications: The Court interpreted the legislative materials and held that the first proviso to s. 43B (Finance Act, 1987) must be read to reflect the core intention behind s. 43B and applied it from the inception of s. 43B; the opinion distinguished prior Supreme Court authorities on the basis of factual differences. The opinion does not, on its face, purport to lay down a new binding precedent beyond the application of the statutory provisions and materials to the facts of these appeals.
Result stated in the original text: "In the result, both the appeals are partly allowed."
R.M Mehta, A.M:— As both these appeals were heard together a consolidated order is passed for the sake of convenience. The grounds taken up in both these appeals are disposed off as under:
I.T.A No. 2700.Ahd/1986:
2. At the outset the learned counsel for the assessee stated that he did not wish to press ground No. 1 due to the smallness of the amount involved. This ground is accordingly rejected.
3. The second and third grounds which involve a common issue pertain to the provisions of s. 43B of the IT Act, 1961. The ITO in the course of the assessment proceedings added back a sum of Rs. 3,27,544 by invoking the provisions of s. 43B. On a scrutiny of the balance sheet he found that the aforesaid amount was shown as an outstanding liability on account of sales-tax. On being asked to explain, the assessee stated that the provisions of s. 43B were not applicable inasmuch as it was not claiming the payment of sales-tax as a deduction and the receipts and payments on that score were directly reflected in the balance sheet. The ITO rejected the aforesaid explanation on the ground that s. 43B clearly provided that payments on account of taxes and duties would be allowed only in the year of actual payment. The ITO also referred to the decisions of the Hon'ble Supreme Court in the cases of Chowringhee Sales Bureau (P) Ltd. v. Cit, West Bengal, (1973) CTR (SC) 44 : (1973) 87 ITR 542 (SC) and Sinclair Murray and Co. P. Ltd. v. CIT, (1974) CTR (SC) 283 : (1974) 97 ITR 615 (SC) for the proposition that the amount realised as sales-tax formed part of the trading receipts although they stood credited to the “Sales-tax A/c”. The CIT(A) confirmed the addition made by the ITO.
4. The learned counsel for the assessee at the outset placed for our consideration relevant facts of the case and since these are not any different to those recorded by the authorities below, we need not reproduce them. He however highlighted the following:
(1) The amount under consideration represented the collections made during the last quarter of the accounting period and the sum in question had been paid over to the Govt. Account within the statutory period provided by the Sales-tax legislation applicable to the State of Gujarat.
(2) The retrospective amendment brought about by the Finance Act, 1989 by inserting Explanation 2 with retrospective effect from 1st April, 1.984 merely nullified the decision of the Anhdra Pradesh High Court in the case of S. Subba Rao and Co. v. Union of India, (1988) 71 CTR (AP) 34 : (1988) 173 ITR 708 (AP) but left in tact the decision of the Tribunal in the case of ITO v. Thakersi Babubhai and Co., (1986) 26 TTJ (Ahd) 517 : (1986) 18 ITD 593 (Ahd). That the facts of the present case were identical to those as dealt with by the Tribunal in the case of Thakersi Babubhai and Co. (supra).
(3) That the provisions of s. 43B were not introduced with the object of providing for the disallowance of Govt. dues which were deposited by the taxpayers within the time allowed under the respective State legislation.
(4) That the first proviso to s. 43B added by the Finance Act, 1987 clearly provided that in case the amount of any Govt. dues was paid before the due date for furnishing the return of income under s. 139(1), no disallowance was to be made in respect of such amount under the provisions of s. 43B. That the aforesaid first proviso was still a part of the Statute book and was meant to ensure that no undue hardship was caused to an assessee who discharged the liability to the Govt. in respect of his dues within time.
5. In summing up his arguments the learned counsel for the assessee made an impassioned plea for the necessary relief to be allowed vis-a-vis the addition made by the ITO by invoking the provisions of s. 43B.
6. The learned Departmental Representative on the other hand strongly supported the orders of the authorities below. According to him the ITO had rightly made the addition by invoking the provisions of s. 43B. He also invited our attention to Explanation 2 which had been inserted by the Finance Act, 1989 with retrospective effect from 1st April, 1984 with the futher submission that this nullified the decision of the Andhra Pradesh High Court in the case of Subba Rao. supra as also various decisions of the Tribunal. It was the further argument that insertion of the aforesaid Explanation clinched the issue in favour of the department in so far as the unpaid amount of sales-tax relating to the last quarter was concerned. The Departmental Representative also placed reliance on the two decisions of the Supreme Court supra which had been relied upon by the ITO in making the addition. As regards the first proviso to s. 43B the learned Departmental Representative stated that this was applicable only w.e.f 1st April, 1988 viz. asst. yr. 1988–89 and would not help the assessee in so far as the present asstt. year was concerned. He finally urged that the disallowance as made by the ITO and confirmed by the CIT(A) be maintained.
7. We have examined the rival submissions and have also perused the material available on record. The authorities cited at the bar have also been duly considered. It is an undisputed fact that the amount under consideration represents the collections on account of sales-tax for the last quarter of the accounting period. It is also an accepted fact that the amount has been paid over to the Govt. Account within the statutory period as provided by the relevant State legislation. We would however have to examine the assessee's case vis-a-vis the legislative intent in bringing on the statute book s. 43B. Further examination would also be required in respect of the changes introduced by various Finance Acts.
8. The Finance Minister in his Budget Speech for the year 1983–84 observed as follows vis-a-vis the provisions of s. 43B:
“Several cases have come to notice where taxpayers do not discharge their statutory liability such as in respect of excise duty, employer's contribution to provident fund, Employees' State Insurance Scheme, for long period of time. For the purpose of their income-tax assessments, they nonetheless claim the liability as deduction even as they take resort to legal action, thus depriving the Government of its dues while enjoying the benefit of non-payment. To curb such practices I propose to provide that irrespective of the method of accounting followed by the taxpayer, a statutory liability will be allowed as a deduction in computing the taxable profits only in the year and to the extent it is actually paid.” (1983) 140 ITR (Stat) 31)
9. The relevant portions of the memorandum explaining the provisions in the Finance Bill, 1983 are also worth reproducing:
“Disallowance of unpaid statutory liability:
59. Under the Income-tax Act, profits and gains of business and profession are computed in accordance with the method of accounting regularly employed by the assessee. Broadly stated, under the mercantile system of accounting, income and outgoing are accounted for on the basis of accrual and not on the basis of actual disbursements or receipts. For the purpose of computation of profits and gains of business and profession, the Income-tax Act defines the word “paid” to mean “actually paid or incurred” according to the method of accounting on the basis of which the profits or gains are computed.
60. Several cases have come to notice where taxpayers do not discharge their statutory liability such as in rspect of excise duty, employer's contribution to provident fund, Employees' State Insurance Scheme, etc. for long periods of time, extending sometimes to several years. For the purpose of their Income-tax assessments, they claim the liability as deduction on the ground that they maintain accounts on mercantile or accrual basis. On the other hand they dispute the liability and do not discharge the same. For some reason or the other undisputed liabilities also are not paid. To curb this practice, it is proposed to provide that deduction for any sum payable by the assessee by way of tax or duty under any law for the time being in force (‘rrespective) of whether such tax or duty is disputed or not or any sum payable by the asseessee as an employer by way of contribution to any provident fund, or superannuation fund or gratuity fund or any other fund for the welfare of the employees shall be allowed only in computing the income of that previous year in which such sum is actually paid by him.
61. This amendment takes effect from 1st April, 1984, and will accordingly apply in relation to the asst. yr. 1984–85 and subsequent years.”
(140 ITR (Statutes) Pg. 160)
10. It is apparent from the speech and the memorandum that the object of introducing s. 43B was to prevent the grant of deduction in respect of various Govt. dues and taxes where the taxpayers did not discharge their statutory liability or where the taxpayers disputed the liability under the provisions of the respective laws and kept back the payment for a long period The provisions of s. 43B were however not meant for disallowance of admitted sales-tax liability which had been paid within the time prescribed under the respective State legislation.
11. The aforesaid intention and purpose becomes further apparent from the insertion of the first proviso by the Finance Act. 1987 which provided that no disallowance was to be made in case the amount had been deposited within the time limit prescribed for the submission of the income-tax return under s. 139(1). In this connection we may refer to the relevant clause of the Finance Bill, 1987 as appearing in 165 ITR (St) at page 125:
“Clause 10 seeks to amend s. 43B of the Income-tax Act relating to allowability of certain expenses only on actual payment.
It is proposd to insert two provisos. The first proviso seeks to provide that the section shall not apply to any sum referred to in cl.(a) if the sum is actually paid on or before the date on which the return of income is due to bs furnished under sub-s.(1) of s. 139 for the previous year in which the liability to pay such sum was incurred.”
The recent insertion of the new Explanation 2 by the Finance Act, 1989 w.e.f 1st April, 1984 does not in any manner affect the non-applicability of the main provisions of s. 43B with regard to allowability of the sales-tax pertaining to the last quarter, which has been duly paid to the State Government before the due date of furnishing the return of income under s. 139(1) of the IT Act, 1961. It would be relevant at this stage to refer to the memorandum explaining the reasons which necessitated the insertion of the aforesaid Explanation in s. 43B by the Finance Bill, 3989 which appears at page 123 of 176 ITR (Statute):
“24. Under the existing provisions of s. 43B of the IT Act a deduction for any sum payable by way of tax, duty, cess or fee, etc., is allowed on actual payment basis only. The objective behind these provisions is to provide for a tax disincentive by denying deduction in respect of a statutory liability which is not paid in time. The Finance Act, 1987 inserted a proviso to s. 43B to provide that any sum payable by way of tax or duty, etc., liability for which was incurred in the previous year will be allowed as a deduction, if it is actually paid by the due date of furnishing the return under s. 139(1) of the IT Act, in respect of the asstt. year to which the aforesaid previous year relates. This proviso was introduced to remove the hardship caused to certain taxpayers who had represented that since the sales-tax for the last quarter cannot be paid within that previous year, the original provisions of s. 43B will unnecessarily involve disallowances of the payment for the last quarter.”
(Emphasis italicised in print supplied)
The aforesaid extract clearly shows that the object behind introducing s. 43B was to provide for a tax disincentive by denying deduction in respect of a statutory liability which was not paid in time. The purpose was not to deny deduction of the amounts which were paid in time by the taxpayers. It was with a view to ensure that the original provisions of s. 43B did not result in unnecessary disallowance of the payment of sales-tax pertaining to the last quarter, the Finance Act, 1987 inserted the above proviso to s. 43B to obviate any unintended hardship likely to be caused to the taxpayers. The insertion of the aforesaid proviso by the Finance Act, 1987 clarifies the real intention of introducing the provisions of s. 43B.
12. A few words at this stage about the applicability of the aforesaid proviso which came into force w.e.f 1st April, 1988. We are of the view that the same would be applicable right from the inception, viz., the date from which s. 43B was introduced. The same was inserted with the sole object of explaining the real intent in introducing s. 43B and would be applicable from the time when s. 43B was introduced, viz., asst. yr. 1984–85.
13. We are also of the view that two decisions of the Supreme Court supra relied upon by the Departmental Representative would not be applicable to the facts of the present case. In both those cases the assessees disputed their liability before the authorities and did not deposit the amount of sales-tax realised by them in the State Exchequer and nor refunded the same to the customers.
14. In the final analysis we would hold that the provisions of s. 43B would not be applicable since the assessee has not only deposited the amount within the statutory time limit provided by the relevant State legislation but admittedly the amount in question has been deposited before the due date for furnishing the return of income under s. 139(1). We would accordingly delete the addition, direct the ITO to grant the necessary relief to the assessee The corresponding deduction allowed in the subsequent asst. yr. viz., 1985–86 would however stand withdrawn.
15. The only other remaining ground pertains to the levy of interest under s. 215. According to the learned counsel for the assessee the levy had come about only as a result of the huge addition made by the ITO vis-a-vis the provisions of s, 43B. According to him in case necessary relief was allowed on that score the charge of interest under s. 215 would disappear. The learned counsel also placed reliance on the decision of the Gujarat High Court in the case of ClT v. Bharat Machinery and Hardware Mart, (1982) 136 ITR 875 (Guj) for the proposition that no interest was chargeable at all. The learned Departmental Representative on the other hand strongly supported the order of the ITO in subjecting the assessee to the charge of interest under s. 215.
16. We have examined the rival submissions and are of the view that on the facts o the case consequential relief is called for in respect of the charge of interest under s. 215. This recomputation is necessitated as a result of the relief that we have allowed in respect of the main ground relating to the applicability of s. 43B. The ITO is directed to recalculate the interest chargeable under s. 215.
ITA No. 2101.Ahd/1986:
17. The memorandum of appeal states theree grounds for our consideration. The learned counsel for the assessee at the outset however withdrew ground Nos. 2 & 3 on account of the smallness of the amounts involved. These two grounds are accordingly rejected.
18. The only other ground which remains for our consideration is the addition to the trading account made by the ITO at Rs. 10,000 and reduced to Rs. 5,000 by the CIT(A).
19. The assessee in this case is engaged in the tea business on a wholesale basis. The ITO in the course of the assessment proceedings observed that there was a fall in the g.p rate from 7.2 % in the immediately preceding asstt. year to 5.8 % in the year under consideration. It was also noted that the assessee was not maintaining a day to day stock register. The ITO also requested the assessee to furnish the quantitative details in kilograms but these were not filed. The ITO however observed that the assessee had filed the quantitative tally in “boxes”. On being asked to explain the fall in the g.p the assessee vide its letter dt. 2nd Jan., 1986 stated as follows (as per ITO):
“there are so many reasons for increasing and decreasing in sales and g.p Some like—
a. Availability of goods in market
b. Government's import and export and other policies.
c. Pending orders for purchase of goods etc.”
The ITO however found the aforesaid Explanations to be of a general nature without mentioning therein the reasons for the fall in the g.p He also noted the absence of any evidence to substantiate the fall. Relying on the decision of the Calcutta High Court in the case of Howrah Trading Co. (P) Ltd., (1968) 67 ITR 582 (Cal), the ITO rejected the book results and made an addition of Rs. 10,000. The CIT(A) while confirming the action of the ITO reduced the addition to Rs. 5,000.
20. The learned counsel for the assessee at the outset stated that the sales effected by the assessee were only in boxes and the quantitative tally in this respect was duly filed with the ITO during the course of the assessment proceedings. It was also the further argument that the position of the books of accounts and records remained exactly the same as existed in the past and no new facts had been brought out by the ITO during the year under consideration. He also invited our attention to the reply furnished to the ITO during the course of the assessment proceedings wherein detailed reasons for the fall in the g.p rate had been given and stated that in the assessment order only part of the reply had been reproduced. According to him the sales of tea boxes were only to merchants on a wholesale basis and all the purchases and sales were fully vouched. It was the further argument that it was not possible to have fixed percentage of gross profit in this line of business and what had been stated to the ITO and reproduced by him in the assessment order were the various factors which effected the gross profit rate these being (i) availability of goods in the market, (ii) Government policies; and (iii) market conditions.
21. The learned counsel also invited our attention to page 59 of the paper book wherein was appended a chart giving the trading position right from asst. yr. 1977–78 upto asst. yr. 1985–86. It was stated that the g.p rate had been accepted all along in the past and that also in assessments framed by the ITO under s. 143(3). He invited specific reference to asst. yrs. 1981–82 and 1983–84 when g.p rates of 5.13 % and 5.64%, respectively, which were lower to the g.p rate disclosed during the asst. yr. under consideration, had been accepted. The learned counsel also referred to the fact that the nominal fall in the g.p rate was a bona fide one since there had been a tremendous increase in the sales from 10.47 lacs in asst. yr. 1984–85 to 53.67 lacs (approximately five times) in the asst. year under consideration. According to the learned counsel the decision of the Calcutta High Court in the case of Howrah Trading Co. (P) Ltd. (supra) relied upon by the ITO was not applicable to the facts of the present case. He finally made an impassioned plea for the trading results to be accepted in toto. The learned Departmental Representative on the other hand strongly supported the orders of the authorities below.
22. We have examined the rival submissions and have also perused the orders of the authorities below. It is an accepted fact that the state of the books of accounts and the records maintained by the assessee remain the same as in the earlier assessment years. It is also an accepted fact that the book results have been accepted all along in the past and even at g.p rates lower to the one as disclosed in the assessment year under consideration. It is also an admitted fact that the asessee is not dealing in loose tea but sells the same in sealed boxes. As observed by the ITO the quantitative tally in boxes was furnished during the course of the assessment proceedings. In our opinion, it is not possible to maintain a static g.p rate from year to year since this is primarily dependent on various factors, some within the control of the assessee and others not so. In such a case one has to consider the overall picture and decide whether the g.p rate disclosed is reasonable or not. On the facts of the present case, however we would opine that there was no basis to reject the books and maintain an addition to the trading results specially when the sales had increased tremendously and it was but natural that there would be a nominal decline in the g.p rate. We accordingly, cancel the addition of Rs. 5,000 maintained by the CIT(A).
23. In the result, both the appeals are partly allowed.
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