BINAYAK HI-TECH ENGINEERING LTD.,HOWRAH vs. I.T.O.,WARD-6(1), KOLKATA

The ld. Counsel for the assessee, at the outset submitted that he is not pressing Ground No. 2 and the same is dismissed as such.

The issue raised in Ground No. 3 is against the confirmation of addition by the ld. CIT(A) of Rs.6,41,980/-, as made by the Assessing Officer on account of foreign travel expenses.

Brief facts of the case are that the Assessing Officer during the course of assessment proceedings found that all three directors of the assessee company travelled abroad and incurred expenditure by way of air tickets, Binayak Hi-Tech Engineering Ltd.

After hearing rival contentions and perusing the material available on record, we hold as follows:-

The assessee is engaged in the business of manufacturing and export of steel & alloy pipes and allied products. The assessee company has directors who have to undertake foreign travel frequently. We note that the foreign travel was for the purpose of business. We find merit in the contention of the ld. A/R that these expenses fall within the ambit of Section 37 of the Act. Considering this, we are inclined to set aside the order of the ld. CIT(A) and deleted the addition of Rs.6,41,980/-. Accordingly, Ground No. 3 of the assessee is allowed.

The issue raised in Ground No. 4 is against the confirmation of addition by ld. CIT(A) of Rs.5,25,621/- on account of sales promotion expenses as made by the Assessing Officer.

The Assessing Officer observed from the evidence furnished by the assessee that during the year, the assessee has incurred sales promotion expenses to the tune of Rs.10,51,242/-. The Assessing Officer noted that these payments were made towards payment of credit card bills of Ms. Priyanka Jhunjhunwala and also for purchase of snacks, restaurant bill, cake shop Kookie Jar, purchase of dresses etc. as well as payments made by directors Binayak Hi-Tech Engineering Ltd.

We find that Ms. Priyanka Jhunjhunwala is an employee of the assessee company and the ld. Counsel for the assessee submitted before us that the expenditure was incurred to entertain and treat the customers, clients and staff, with a view to promote the sales of the assesse company. The ld. Counsel for the assessee submitted that keeping in view the nature of business of the assessee company, the sales promotion expenses are reasonable. Considering the facts on record as well as the submission of both the sides, we are convinced that the expenses incurred were for the purpose of promoting the sales of the assessee company. Accordingly, we set aside the order of the ld. CIT(A) and delete the addition of Rs.5,25,621/- on account of sales promotion expenses. Accordingly, Ground No. 4 raised by the assessee is allowed.

All other grounds raised by the assessee are general in nature.

In the result, appeal of the assessee is allowed.

""यथ" / The Respondent 3. संबंिधत आयकर आयु" / Concerned Pr. CIT 4. आयकर आयु" अपील ( ) / The CIT(A)- 5. िवभागीय "ितिनिध ,आयकर अपीलीय अिधकरण, कोलकाता/DR,ITAT, Kolkata, 6. गाड" फाईल /Guard file.