Delhi High Court
Commissioner Of Income-Tax vs Meghdoot Sales on 4 November, 1992
Equivalent citations: [1993]200ITR490(DELHI)
Author: B.N. Kirpal
Bench: B.N. Kirpal
JUDGMENT B.N. Kirpal, J.
1. In respect of the assessment year 1972-73, the Income-tax Tribunal, pursuant to an order passed by this court under section 256(2), has stated the case and referred the following question to this court :
"Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that the provisions of section 40A(3) read with rule 6, were applicable to the circumstances of this case particularly in view of the circular of the Central Board of Direct Taxes, dated May 31, 1977, referred to in the order of the Tribunal ?"
2. The facts which are relevant for this reference are as follows : The assessed is a registered firm. The assessment year involved is 1972-73, for which the previous year of the assessed ended on March 31, 1972. During the material accounting periods, the assessed was dealing in products manufactured by M/s. Meghdoot Pistons (P.) Ltd. The accounts of the year of account revealed that the assessed had made payments to M/s. Meghdoot Pistons (P.) Ltd. to the extent of Rs. 2,11,800 in cash. The Income-tax Officer disallowed the said payments on the ground that they contravened the provisions of section 40A(3) of the Income-tax Act according to which payment exceeding Rs. 2,500 should be made either by crossed cheques or by crossed bank drafts.
3. Against such disallowance, the assessed filed an appeal before the Appellate Assistant Commissioner and contended that the payments in question had to be made in cash as M/s. Meghdoot Pistons (P.) Ltd. had insisted on cash payments as some of the earlier payments made by the assessed, by cheques, were unfortunately dishonored for want of funds. Thus, the payee did not have sufficient confidence in cheques payments made by the assessed and it was for this reason that the payee insisted on payment in cash. It was also submitted that the payee, namely, M/s. Meghdoot Pistons (P.) Ltd. was also an assessed and all the transactions were fully accounted of by that company. Further, it was contended that M/s. Meghdoot Pistons (P.) Ltd. had threatened to stop all further transactions with the assessed in the event of its failure to make such payments in cash. The assessed apprehended that, in the event of that throat being carried out, its business would have been seriously affected. Taking into account these submissions made by the assessed, the Appellate Assistant Commissioner held that the assessed's case fell within the scope of rule 6DD (j) of the Income-tax Rules. Accordingly, he directed the Income-tax Officer to allow the assessed's claim for deduction of the said payment of Rs. 2,11,800.
4. Aggrieved by the order of the Appellate Assistant Commissioner, the Revenue filed an appeal before the Tribunal. After considering the facts, as stated above, the Tribunal observed that the assessed had placed sufficient material before the lower authorities to show that it made the cash payments under exceptional and unavoidable circumstances. The Tribunal also observed that the genuineness of the transactions was also not in dispute. In the circumstances, the Tribunal observed that the assessed's case was fully covered by Circular No. 220, dated May 31, 1977 (see [1977] 108 ITR (St.) 8), issued by the Central Board of Direct Taxes, which was binding on the Income-tax Officer. Accordingly, the Tribunal confirmed the order of the Appellate Assistant Commissioner and dismissed the Revenue's appeal.
5. In our opinion, the answer to the said question which has been referred is self-evident. The Income-tax Tribunal has found as a fact that cash payments were made only under exceptional and unavoidable circumstances. This conclusion has been arrived at by the Tribunal after examining the entire material which was placed before it. It has further observed that the genuineness of the transaction was not in dispute. This being so, on the facts found by the Tribunal, the case not only fell within the provisions of rule 6DD (j), but the assessed was also entitled to claim the benefit of Circular No. 220, dated May 31, 1977, issued by the Central Board of Direct Taxes (see [1977] 108 ITR (St.) 8). In the said circular, it is, inter alia, stated that, if a seller refuses to accept payment by way of crossed cheque or crossed draft and the purchaser's business interest would suffer due to non-availability of goods otherwise than from the particular seller, then even if the payment is made by cash, the same would be allowable as a deduction.
6. The conclusion of the Tribunal is based on sound reasoning and the aforesaid question is answered in the affirmative and in favor of the assessed.
7. There will be no order as to costs.