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Smart Summary

Factual and Procedural Background

The Revenue filed an appeal against the judgment of the Income Tax Appellate Tribunal (ITAT), Ahmedabad dated 18th May 2017. The appeal challenges the ITAT's decision to uphold the Commissioner of Income Tax (Appeals) [CIT(A)]'s deletion of certain additions made by the Assessing Officer under Section 68 of the Income-tax Act, 1961, and a finding regarding the nature of the activity of crimping yarn in relation to eligibility for additional depreciation. The Department raised questions on whether the identity and creditworthiness of the lender company’s subscribers were properly verified and whether the activity of crimping yarn qualifies as manufacturing.

Legal Issues Presented

  1. Whether the Appellate Tribunal was correct in upholding the deletion of the addition under Section 68 of the Income-tax Act despite the alleged failure to verify the identity and creditworthiness of subscribers to the lender company.
  2. Whether the Tribunal was right in upholding the deletion of the addition without considering the substantial cash deposits received by the lender company from family members of the Bhutra family of Surat prior to giving the loan to the assessee.
  3. Whether the activity of crimping yarn constitutes a manufacturing activity, entitling the assessee to additional depreciation, or is merely an intermediate process not qualifying as manufacturing.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
DCIT v. Rohini Builders, (2002) 256 ITR 360 (Guj) Deletion of addition under Section 68 when identity and relevant financial details of creditor are satisfactorily established. The court relied on this precedent to affirm the deletion of the addition under Section 68, as the assessee had provided sufficient details of the lender's financial position and loan transactions.
CIT v. Ayachi Chandrashekhar Narsangji, (2014) 42 taxmann.com 251 (Guj) Acceptance of repayment of loan in subsequent year supports genuineness of loan transactions under Section 68. The court applied this precedent to support the conclusion that the loan was genuine and repayments confirmed the legitimacy, justifying deletion of the addition.
CIT v. Emptee Poly Yarn (P.) Ltd., [2008] 170 Taxman 332 / 305 ITR 309 (Bom) Texturising and twisting of yarn amounts to manufacturing as the process results in a new and distinct product. The court agreed with this precedent to hold that the activity of crimping yarn qualifies as manufacturing, entitling the assessee to additional depreciation.

Court's Reasoning and Analysis

The court examined the first issue concerning the addition under Section 68, noting that there was no dispute regarding the identity of the creditor company, M/s. Raj Capital & Finance Pvt. Ltd. The Assessing Officer’s contention was limited to the assessee’s failure to prove the source and creditworthiness of the lender. However, the assessee had submitted relevant details, including the lender’s balance sheet showing sufficient reserves and share premium, and evidence of repayments in subsequent years. The Department failed to rebut the CIT(A)’s conclusion that the loan transactions were regular and genuine. The court relied on binding precedents to affirm the deletion of the addition, concluding that the matter was factual and did not raise any question of law.

Regarding the second issue on whether crimping of yarn constitutes manufacturing, the court referred to the Bombay High Court’s decision in CIT v. Emptee Poly Yarn (P.) Ltd. This precedent held that processes such as texturising and twisting change the physical and chemical properties of yarn, resulting in a distinct product recognized in trade as a new commodity. The court concurred with this reasoning and held that crimping constitutes manufacturing activity, thus entitling the assessee to additional depreciation.

Holding and Implications

The tax appeal is dismissed.

The court upheld the deletion of the addition under Section 68, affirming that the assessee had sufficiently demonstrated the genuineness of the loan transactions. It also endorsed the classification of crimping yarn as a manufacturing activity, supporting the assessee’s claim for additional depreciation. The decision directly affects the parties by confirming the ITAT’s and CIT(A)’s rulings but does not establish any new precedent beyond the application of existing case law.

    Commissioner of Income-tax, Surat-1 v. Shri Mahavir Crimpers

    ORDER

    Akil Kureshi, J. - Revenue is in appeal against the judgment of the Income tax Appellate Tribunal, Ahmedabad dated 18th May 2017, raising following questions for our consideration :

  • (A) "Whether on the facts and circumstances of the case and in law, the Appellate Tribunal is right in upholding the decision of CIT [A] in deletion of addition made by the Assessing Officer of Rs. 1,00,00,000/= under Section 68 of the Income-tax Act without appreciating the facts that identity and credit worthiness of subscribers to lender company remained unverified ?"
  • (B) "Whether on the facts and circumstances of the case and in law, the Appellate Tribunal is right in upholding the decision of the CIT [A] without appreciating the facts that just before giving loan to assessee, the lender company M/s. Raj Capital & Finance Private Limited received lot of amount from family members of Bhutra Family of Surat and there is substantial amount of cash deposits in the bank accounts of subscribers of lender Company ?"
  • (C) "Whether on the facts and circumstances of the case and in law, the Appellate Tribunal is right in upholding the decision of CIT [A] in deletion of addition of Rs. 38,15,241/= without appreciating the facts that crimping of yarn is intermediate process of treating yarn and does not come under manufacturing activity therefore the assessee is not entitled for additional depreciation ?"
  • 2. Two main issues are raised by the Department. First is with respect to addition of Rs. 1 Crore made by the Assessing Officer under Section 68 of the Income-tax Act, 1961 {"the Act" for short}. The second issue pertains to a question whether the activity of crimping of yarn can be said to be the manufacturing activity.

    3. With respect to the additions made under Section 68 of the Act, the Tribunal while confirming the deletion made by the CIT [A] observed as under :—

    "5. We have heard both the parties. There is no dispute so far as identity of the creditor party M/s. Raj Capital & Finance Pvt. Ltd. is concerned. There is further no quarrel that the Assessing Officer does not dispute the fact that the assessee has not availed any cash loan from the said entity. His only case is that the assessee has not been able to prove source along with genuineness and creditworthiness of the above stated entity. It emanates from above extracted portion that the assessee has filed all relevant details along with assessment records of the said entity explaining source of the loans to the above entity's balance sheet indicating sufficient reserves, surplus and share premium as followed by repayment in succeeding assessment year. Learned Departmental Representative fails to rebut CIT (A)'s conclusion that the assessee has been having regular loan transactions with the said entity. We notice in this backdrop that Hon'ble jurisdictional high court's decision in DCIT v. Rohini Builders, (2002) 256 ITR 360 (Guj) upholding tribunal's conclusion deleting Section 68 addition in view of identitical details; squarely applies here. So in their lordships' latter decision in CIT v. Ayachi Chandrashekhar Narsangji (2014) 42 taxmann.com 251(Guj) confirming this tribunal's another decision reversing Section 68 addition wherein the department head accepted repayment of loan in subsequent year to be correct. We take into account all these facts and judicial precedents to affirm CIT (A)'s findings under challenge deleting the impugned addition. This first substantive ground is accordingly declined."

    4. Upon perusal of the documents on record and in particular the above noted portion of the Tribunal's order, it clearly emerges that the entire issue is factual in nature. No question of law arises.

    5. With respect to the second issue, we notice that the Bombay High Court in the case of CIT v. Emptee Poly Yarn (P.) Ltd. [2008] 170 Taxman 332/305 ITR 309 in the context of assessee's claim for deduction under Section 80IA of the Act, examined this very question and came to the conclusion that the activity of texturizing and twisting of yarn amounts to manufacturing or article or thing distinct from the original. Resultantly, such activity is held to be manufacturing activity. The Court held as under :

    "13. From the material considered it would be clear that POY has different physical and chemical properties and when POY chips undergoes the process of texturising and/or twisting, the yarn i.e. twisted and/or texturised or both results in a product having different physical and chemical properties. In other words the process applied to POY either for the purpose of texturising or twisting constituted manufacture as the article produced is recognized in the trade as distinct commodity pursuant to the process it undergoes and which amounts to manufacture. Under the Central Excise Act, the Union of India itself treat the POY as distinct from POY, drawn twisted or textured or both. From all the material we have no hesitation in arriving at a conclusion that the process which POY undergoes in the process of texturising and twisting results into a new and distinct product and regarded in the Trade as distinct from the commodity involved in the manufacture. The process amounts to manufacture as the original commodity looses its identity. In view of our findings the view taken by the Tribunal will have to be upheld."

    6. We are in respectful agreement with the view taken by the Bombay High Court.

    7. Tax Appeal is, therefore, dismissed.

    sunil

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    Commissioner of Income-tax, Surat-1 v. Shri Mahavir Crimpers
    (Jun 13, 2018)