Delhi High Court
Cit vs Mahavir Alluminium Ltd. on 28 November, 2007
Bench: Madan B. Lokur, S. Muralidhar
JUDGMENT
1. In this appeal under Section 260A of the Income Tax Act, 1961 (hereinafter referred to as "the Act"), the revenue is aggrieved by an order 9-6-2006, passed by the Income Tax Appellate Tribunal, New Delhi, Bench "E" (hereinafter referred to as "the Tribunal"), in I.T.A. No. 413/Del/2003 relevant to the assessment year 1999-2000.
Admit.
2. After hearing learned Counsel for the parties, the following question of law is framed for consideration.
Whether the Income Tax Appellate Tribunal was correct in law in allowing the adjustment of Rs. 54,83,272 to the assessee in the opening stock for the previous assessment year 1998-99 (being a transitional year) under Section 145A of the Income Tax Act, 1961 ?
3. Filing of paper book is dispensed with.
4. In its closing stock for the previous year ending on 31-3-1999, the assessee had charged modvat credit on certain inputs. While doing so, the assessee made an adjustment, in the opening stock as on 1-4-1998. The adjustment was to the extent of Rs. 54,84,272. According to the assessing officer, Section 145A of the Act (which came into force on 1-4-1999) did not permit the assessee to make a change in the valuation of the opening stock as on 1-4-1998, although it permitted a change in the closing stock as on 31-3-1999. Section 145A of the Act reads as follows:
Section 145A. Method of accounting in certain cases. Notwithstanding anything to the contrary contained in Section 145, the valuation of purchase and sale of goods and inventory for the purposes of determining the income chargeable under the head 'Profits and gains of business or profession' shall be:
(a) in accordance with the method of accounting regularly employed by the assessee ; and
(b) further adjusted to include the amount or any tax, duty, cess or fee (by whatever name called) actually paid or incurred by the assessee to bring the goods to the place of its location and condition as on the date of valuation.
Explanation. - For the purposes of this section, any tax, duty, cess or fee (by whatever name called) under any law for the lime being in force, shall include all such payment notwithstanding any right arising as a consequence to such payment.
5. Feeling aggrieved by the decision of the assessing officer, the assessee preferred an appeal before the Commissioner (Appeals) (hereinafter referred to as the "Commissioner (Appeals)"), who partly allowed the appeal but did not admit the claim of the assessee to the extent of the amount mentioned above.
6. Feeling aggrieved by the said order, the assessee preferred a further appeal before the Tribunal and by its order 9-6-2006, the Tribunal allowed the appeal. While doing so, the Tribunal relied upon a decision rendered by the Kolkata Bench of the Tribunal in the case of ITO v. Mehra Electric Company (2005) 148 Taxman 37 (Kol). The Tribunal also relied upon Circular No. 772 23-12-1998 ((1999) 235 ITR (St.) 35) passed by the Central Board of Direct Taxes (hereinafter referred to as the "CBDT"), as well as the guidance note issued by the Institute of Chartered Accountants of India.
7. Thereafter, the Tribunal held that the adjustment on account of modvat credit and excise duty can be made in the opening stock also and that the assessee did not commit any error in doing so. Therefore, the Tribunal set aside the order of the assessing officer.
8. The revenue has now preferred an appeal before us under Section 260A of the Act.
9. Learned Counsel for the assessee has drawn our attention to Notes on Clauses in the Finance (No. 2) Bill, 1998, when Section 145A of the Act was being inserted with effect from 1-4-1999. It has been stated in the Notes on Clauses as follows :
It is proposed that while computing the value of the inventory as on the first and the last day of the previous year, the computation according to the method of accounting regularly employed by the assessee shall be adjusted to include the amount of any tax, duty, cess or fees paid or liability incurred for the same under any law in force.
This amendment is proposed as valuation of inventory after this adjustment will present the correct value.
10. Our attention has also been drawn to the decision of the Privy Council in the case of CIT v. Ahmedabad New Cotton Mills Co. Ltd. , where the effect of altering the method of valuation was considered. While discussing this issue, the Privy Council opined as under:
If the method of altering both valuations is not adopted it is perfectly plain that the profit which is brought forward is not the real one. It may be more or it may be less, but it has no relation to the true profit if the stock is valued on one basis when it goes out without considering the value of the stock when it comes in. When, therefore, there is undervaluation at one end, the effect is to cause both a smaller debit in respect of the stock introduced into the next account and a larger sum for profits realised by the sale, change in market values being immediately reflected in the price obtained for the goods that are sold ; in these circumstances to contend that there should be undervaluation at one end and not at the other is to raise an argument which their Lordships cannot accept.
11. The opinion of the Privy Council was that whenever there is a change in the valuation at one end (that is on 31-3-1999 as in the present case) then there must necessarily be a corresponding change at the other end (that is on 1-4-1998 as in the present case) otherwise the true profit would not be reflected.
12. Circular No. 772 23-12-1998 ((1999) 235 ITR (St.) 35), issued by the Central Board of Direct Taxes refers to the method of accounting and in paragraph 52.1 thereof, it is mentioned that whether the value of the closing stock of the inputs must necessarily include the element for which modvat credit is available, has been a matter of considerable litigation over the years. In paragraph 52.2, the Central Board of Direct Taxes has clarified that with a view to put an end to this point of litigation, both the opening and closing stock should reflect the correct value and that is why Section 145A was inserted in the statute book. It is further stated that the valuation shall be further adjusted to include the amount of any tax, duty, cess or fee (by whatever name called), actually paid or incurred by the assessee to bring the goods to the place of its location and condition as on the date of valuation.
13. Paragraph 52.2 of the circular reads as follows:
52.2. Consistent with the other provisions of the Act, with a view to put an end to this point of litigation and in order to ensure that the value of opening and closing stock reflect the correct value, a new Section 145A is inserted. This section provides that the valuation of purchase, sale and inventory shall be made in accordance with the method of accounting regularly employed by the assessee and such valuation shall be further adjusted to include the amount of any tax, duty, cess or fee (by whatever name called), actually paid or incurred by the assessee to bring the goods to the place of its location and condition as on the date of valuation.
14. Learned Counsel for the revenue referred to the guidance note on tax audit under Section 44AB of the Act issued by the Institute of Chartered Accountants of India, New Delhi. She referred to paragraphs 23.8, 23.13 and 23.14 thereof. The contention of learned Counsel for the revenue was that by changing the method of valuation, the assessee has in fact got a double benefit which is not permissible. The paragraphs cited by learned Counsel for the revenue read as follows:
23.8. Section 145A has been enacted by the Finance (No. 2) Act, 1998, and has come into force from the accounting year 1-4-1998 to 31-3-1999 (assessment year 1999-2000). This section provides that the valuation of purchase and sale of goods and inventory for the purpose of computation of income from business or profession shall be made on the basis of the method of accounting regularly employed by the assessee but this shall be subject to certain adjustments. Therefore, it is not necessary to change the method of valuation of purchase, sale and inventory regularly in the books of account. The adjustments provided in this section can be made while computing the income for the purpose of preparing the return of income. These adjustments are as follows:
(a) Any tax, duty cess or fee actually paid or incurred on inputs should be added to the cost of inputs (raw-materials, stores, etc.) if not already added in the books of account.
(b) Any tax, duty, cess or fee actually paid or incurred on sale of goods should be added to the sales, if not already added in the books of account.
(c) any tax duty, cess or fee actually paid or incurred on the inventory (finished goods, work-in-progress, raw-materials, etc.) should be added to the inventories, if not already added while valuing the inventory in the accounts.
23.13. It may be noted that when the adjustments are made in the valuation of inventories, this will affect both the opening as well as closing stock. Whatever adjustment is made in the valuation of closing stock, the same will be reflected in the opening stock also. Question for consideration is whether the opening stock as on 1-4-1998, should be adjusted as required under Section 145A. It is now well-settled that if any adjustment is required to be made by a statute, effect to the same should be given irrespective of any consequence on the computation of income for tax purposes. Section 145A starts with the non obstante clause 'notwithstanding anything to the contrary contained in Section 145'. Therefore, to give effect to Section 145A, the opening stock as on 1-4-1998, will have to be increased by any tax, duty, cess or fee actually paid or incurred with reference to such stock if the same has not been added for the purpose of valuation in the accounts.
23.14. It may be noted that while making the adjustments stated in paragraph 23.8 and 23.13 above, the tax auditor should ensure that if any deduction is claimed for any tax, duty, cess or fee on the items covered by these two paragraphs by way of debit in the profit and loss account either in the earlier year or in the year under report, adjustment for the same should be made in such a manner that no double deduction is claimed for the same expenditure. Similarly adjustment should be made for any item of income to ensure that the same item is not treated as income twice.
15. We are of the opinion that in the present case, there is no question of any double benefit being given to the assessee. Paragraph 23.13 of the guidance note itself makes it clear that whenever any adjustment is made in the valuation of inventory, this will affect both the opening as well as the closing stock. It is also to be noted that if any adjustment is required to be made by a statute, (as for example Section 145A of the Act), effect to the same should be given irrespective of any consequences on the computation of income for tax purposes. Section 145A of the Act begins with a non obstante clause, and therefore, to give effect to Section 145A of the Act, if there is a change in the closing stock as on 31-3-1999, there must necessarily be a corresponding adjustment made in the opening stock as on 1-4-1998.
16. Paragraph 23.14 of the guidance note postulates that adjustment should be made in such a manner that no double deduction is claimed for the same expenditure. In the present case, the question of double deduction does not arise, since no adjustment was made by the assessee in the profit and loss account for the year ending 31-3-1998.
17. Under the circumstances, we answer the question in the affirmative, that is in favour of the assessee and against the revenue.
18. Accordingly, this appeal is disposed of.