ASST. COMMISSIONER OF INCOME TAXL, CIRCLE-1, KURNOOL vs. SRI SUBRAHMANESWARA TRANSPORT CONTRACTORS, KURNOOL

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ITA 1962/HYD/2018Status: DisposedITAT Hyderabad17 August 2021AY 2010-113 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the estimation of profit is based on specific facts and not a binding precedent. It also found that statutory deductions under Section 40(b) are not to be disallowed merely because the assessee's books were rejected.

What were the facts?

The Revenue appealed against the CIT(A)'s order which restricted the estimation of income from a transport business to 3% of gross receipts. The Revenue argued for a higher estimation and questioned the allowance of interest and salary to partners.

What were the issues?

Whether the estimation of income from a transport business was correctly restricted by the CIT(A), and if interest and salary paid to partners are allowable deductions when the assessee's books are rejected.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 40(b)

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Income Tax Appellate Tribunal, HYDERABAD BENCHES : BENCH “B” HYDERABAD

Before: SHRI S.S. GODARA & SHRI L.P. SAHU

Hearing: 08/06/2021Pronounced: 17/08/2021

Date of Hearing : 08/06/2021 Date of Pronouncement : 17/08/2021 O R D E R PER S.S. GODARA, J.M. This Revenue’s appeal for A.Y. 2010-11 arises against the CIT(A), Kurnool’s order dated 03.08.2018 passed in case no. 0033/2015-16, involving proceedings u/s 143 (3) rws 147 of the Income Tax Act, 1961 [ in short ‘the Act’].

Heard both the parties. Case file perused.

2.

The Revenue has pleaded the following twin substantive grounds in the instant appeal M/s Sri Subramaeswara Transport Contractors “2. The Ld.CIT(A) erred in restricting the estimation of income @ 3% of gross receipts in the absence of vouchers and bills for expenditure incurred. The hon’ble ITAT , A Bench, Hyderabad in the case of M/s Sri Sai Ram Transport vs Dept of Income tax vide wherein it was upheld to estimate income from transport business @ 5%.

3.

Whether the LdCIT(A) is correct in allowing the payments of interest and salary to the partner as per sec. 40(b) of the Act when it was held in the case of Indwell Constructions vs CIT 232 ITR 776 (AP) that when an estimation of income is made it is substitution of income computed in accordance with the provisions contained in sec30 to 43D of the Act and no addition/deletion can be made to estimation of income.”

3. Coming to the former substantive ground, the revenue’s only case is that the CIT(A) has erred in law and on facts in restricting assessee’s estimation of income @ 3% only than that @ 12.5% in the course of assessment dated 29.3.2015. It quotes this tribunal’s order (supra) that the impugned estimation ought to have been upheld to the extent of 5%. We find no merit in Revenue’s instant first substantive grievance since an estimation of profit component is based on peculiar facts of the case which is not a binding judicial precedent as per hon’ble jurisdictional high court’s decision in CIT vs BR Constructions (1993) 202 ITR 222 (AP). We thus decline Revenue’s instant first and foremost grievance.

4.

Next comes the Revenue’s latter argument that assessee is not entitled for sec.40(b) interest and salary to partner(s) once its books have been rejected as per hon’ble jurisdictional high court’s decision (supra). The same is also found carrying no substance as their lordships have never dealt with an instance of a statutory deduction u/s 40(b) of the Act. We rather find that the case law CIT vs. Vijay Constructions 213 CTR 105 (Alla) holds that a statutory deduction not to be disallowed merely because the assessee’s books M/s Sri Subramaeswara Transport Contractors have been rejected. We thus reflect Revenue’s instant latter substantive ground as well.

5.

No other argument has been raised before us. This Revenue’s appeal is accordingly dismissed. Pronounced in Open Court on 17th August, 2021.

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