Income Tax Appellate Tribunal - Mumbai
Income Tax Officer - 4(3)(3), Mumbai vs M.N.Shares And Stock Brokers Private ... on 3 January, 2018
आयकर अपील य अ धकरण,'एक-सद य' यायपीठ,मुंबई।
IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES "SMC", MUMBAI ी जो ग दर संह, या!यक सद"य, के सम Before Shri Joginder Singh, Judicial Member, ITA No.5399/Mum/2017 Assessment Year: 2009-10 Income Tax Officer-4(3)(3), M/s M.N. Shares & Stock R. No.637, 6th Floor, बनाम/ Brokers Pvt. Ltd.
Aayakar Bhavan, 43, Rajnigandha Gulmohar
M.K. Road, Vs. Cross Road No.11,
Mumbai-400020 Mumbai-400049
राज व / Revenue नधा रती / Assessee
P.A. No.AACCM9443Q
C.O. No.271/Mum/2017
(Arising out of ITA No.5399/Mum/2017) Assessment Year: 2009-10 M/s M.N. Shares & Stock Income Tax Officer-4(3)(3), Brokers Pvt. Ltd. बनाम/ R. No.637, 6th Floor, 43, Rajnigandha Gulmohar Aayakar Bhavan, Cross Road No.11, Vs. M.K. Road, Mumbai-400049 Mumbai-400020 नधा रती / Assessee राज व / Revenue P.A. No.AACCM9443Q 2 ITA No.5399/Mum/2017 & C.O. 271/Mum/2017 M/s M.N. Shares & Stock Brokers Pvt. Ltd.
राज व क$ ओर से / Revenue by Ms. N. Hemalatha-DR
नधा रती क$ ओर से / Assessee by Dr. K. Shivaram
ु वाई क तार ख / Date of Hearing
सन 03/01/2018
आदे श क तार ख /Date of Order: 03/01/2018
आदे श / O R D E R
The Revenue is aggrieved by the impugned order dated 07/06/2017 of the Ld. First Appellate Authority, Mumbai and assessee has preferred cross objection. In the appeal of the Revenue, deleting the disallowance made towards set off of fictitious losses of Rs.45,84,595/- and addition made of Rs.1,37,538/- towards unexplained expenditure has been challenged.
2. During hearing, the Ld. DR, Ms. N. Hemalatha, Sr. DR, advanced arguments which is identical to the ground raised. On the hand, Dr. K. Shivaram, ld. Sr. Advocate, defended the conclusion drawn by the Ld. Commissioner of Income Tax (Appeal) by explaining that the assessee is an investor and not a broker and if the broker has done something wrong, the assessee cannot be held responsible for the same.
3 ITA No.5399/Mum/2017 & C.O. 271/Mum/2017
M/s M.N. Shares & Stock Brokers Pvt. Ltd. 2.1. I have considered the rival submissions and perused the material available on record. The facts, in brief, are that the assessee is engaged in the business of shares and stock broking and trading declared total income of Rs.1,87,294/- in its return filed on 30/09/2009, which was completed u/s 143(1) of the Income Tax Act, 1961 (hereinafter the Act) on 03/11/2010. The assessee received notice u/s 148 dated 29/03/2016 on 30/03/2016 to which the assessee explained that the return filed on 30/09/2009 may be treated as return in pursuance to notice u/s 148 of the Act. However, the Ld. Assessing Officer framed assessment u/s 143(3) r.w.s. 147, vide order dated 23/11/2016 making the addition of Rs.45,84,595/-. The Ld. Assessing Officer also estimated 3% addition as commission on such transaction as unexplained expenditure. Before the Ld. Commissioner of Income Tax (Appeal) as well as before this Tribunal, the claim of the assessee is that the assessee has not created any fictitious profit/loss by misusing the CCM facility and further when the client code was modified on the same day, there could not be any mala-fide intention, thus, the income should not 4 ITA No.5399/Mum/2017 & C.O. 271/Mum/2017 M/s M.N. Shares & Stock Brokers Pvt. Ltd. be treated as suppressed. There is uncontroverted finding in the impugned order that no spot verification u/s 131(1A) of the Act was carried out against the assessee and the addition was made merely on the basis general information. A search action u/s 132 of the Act was carried out in commodity market group of cases on 19/06/2007, wherein, as per the Revenue, some data pertaining to trade modification and client code changes of the brokers was collected. Subsequently, survey proceedings u/s 133A of the Act was conducted on 25/03/2008 at the business premises of the assessee. The assessee offered additional income of Rs.33,22,000/-. The whole case of the Revenue is that the assessee made huge client code modification resulting into loss of Rs.2,88,55,000/-. The case of the assessee is that all the transactions were made on recognized stock exchange, i.e. MCX, through authorized broker M/s Riddi Siddhi Bullions Ltd. and the assessee also furnished the code of contract note. The Ld. Commissioner of Income Tax (Appeal) dully followed the decision of the Tribunal in the case of Income Tax Officer vs Pat Commodity Services Pvt. Ltd. (ITA 5 ITA No.5399/Mum/2017 & C.O. 271/Mum/2017 M/s M.N. Shares & Stock Brokers Pvt. Ltd. NO.3489 & 3499/Mum/2012) order dated 07/08/2015 and Sambhava Investment Ltd. (ITA NO.3109/Mum/2011) order dated 19/12/2013 and deleted the addition. It is also noted that the revenue authorities ignored the reply to question no.9, wherein, the partner of the assessee denied of having made any request for any change in client code. The assessee also paid a margin money of Rs.2.90 crores to RSBL which is evident from the statement of account of RSBL which has been adjusted against the losses of the assessee. Undisputedly, the transactions have done through recognized exchange and no evidence has been brought on record to defy the transaction by any denial from exchange authorities. Thus, we find no infirmity in the conclusion drawn by the Ld. Commissioner of Income Tax (Appeal). Identical is the situation for deleting the addition of Rs.1,37,538/- towards unexplained expenditure. Resultantly, the appeal of the Revenue is dismissed.
3. So far as, the CO. No.271/Mum/2017 is concerned, the same was not pressed by the ld. counsel for the assessee, therefore, dismissed as not pressed. 6 ITA No.5399/Mum/2017 & C.O. 271/Mum/2017
M/s M.N. Shares & Stock Brokers Pvt. Ltd. Finally, the appeal of the Revenue as well as the cross objection of the assessee is dismissed.
This order was pronounced in the open court in the presence of ld. representative from both sides at the conclusion of the hearing on 03/01/2018.
Sd/-
(Joginder Singh) या!यक सद"य / JUDICIAL MEMBER मब ुं ई Mumbai; दनांक Dated : 03/01/2018 f{x~{tÜ? P.S / नजी स चव आदे श क$ )!त ल+प अ,े+षत/Copy of the Order forwarded to :
1. अपीलाथ& / The Appellant
2. '(यथ& / The Respondent.
3. आयकर आय* ु त/ The CIT, Mumbai.
4. आयकर आय* ु त / CIT- , Mumbai
5. +वभागीय ' त न ध, आयकर अपील य अ धकरण, मब ुं ई / DR, ITAT, Mumbai
6. गाड फाईल / Guard file.
आदे शानस ु ार/ BY ORDER, स(या+पत ' त //True Copy// उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील य अ धकरण, मंब ु ई / ITAT, Mumbai