PUSHPAK STEEL INDUSTRIES PRIVATE LIMITED,PUNE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-10, PUNE

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ITA 301/PUN/2023Status: DisposedITAT Pune16 May 2023AY 2017-184 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that use of company vehicles by directors cannot be characterized as non-business use, and therefore, no part of such expenses should be disallowed. The company is a separate legal entity, and use by directors is not personal use by the company.

What were the facts?

The assessee, a private limited company, claimed deduction for depreciation, interest, and maintenance on two vehicles used by its directors. The AO disallowed 15% of the expenses due to the vehicles being used for personal purposes by the directors.

What were the issues?

Whether disallowance of car expenses incurred for directors' use is permissible when the company provides the vehicles.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, SMC BENCH, PUNE

Before: SHRI R.S. SYAL

For Appellant: Shri Sarvesh Khandelwal
For Respondent: Ms. Neha Deshpande

आदेश / ORDER

PER R.S. SYAL, VP:

1.

This appeal by the assessee arises out of the order dated 20-01-2023 passed by the CIT(A) in National Faceless Appeal Centre, Delhi u/s.250 of the Income-tax Act, 1961 (hereinafter also called ‘the Act’) in relation to the assessment year 2017-18.

2.

The only issue assailed in this appeal is against the confirmation of disallowance of car expenses incurred by the assessee, a Private Limited company, towards personal use by the two Directors.

3.

Filtering out unnecessary details, the facts of the case are that assessee had two vehicles appearing in its balance sheet, which were used by the Directors for the business purpose. The assessee claimed deduction of depreciation, interest and maintenance amounting to Rs.10,88,998/- on these vehicles. In the absence of the assessee furnishing the log books, the AO made disallowance @15% of total expenses, which worked out to Rs.1,51,350/-. The ld. CIT(A) affirmed the disallowance, against which the assessee has approached the Tribunal.

4.

Having heard both the sides and gone through the relevant material on record, it is seen that the assessee under consideration is a Private Limited Company. It as an undisputed fact that the company provided vehicles to its employees for their use for which the purchase price was paid by the company to the extent it did not exceed the fixed benchmark. The major reason given by the AO for disallowing the expenses incurred on cars is the personal use of vehicles by the directors-employees of the company. The Delhi Bench of the Tribunal in DCIT vs. Haryana Oxygen Ltd. (2001) 76 ITD 32 (Del) has held that the use of cars by directors-employees of a company cannot be characterized as user for non-business purpose and, hence, no part of such car expenses can be disallowed. The Hon’ble Gujarat High Court in Sayaji Iron and Engineering Company vs. CIT (2002)

253 ITR 749 (Guj) has held that once the directors of the assessee company are entitled to use the vehicles of the company for personal use as per the terms and conditions of their appointment, it cannot be said that there was a personal use of cars. The Hon’ble High Court further held that such user of vehicles by the employees of the company cannot even be considered as ‘non-business user”. There are innumerable judgments on this point holding that there can be no disallowance of depreciation or other expenses on maintenance of the vehicles used by the directors/employees by treating it as personal user or non-business user of the company. I fail to see any rationale in disallowing the expenses incurred on cars as for personal use, when admittedly these have been provided to director-employees. A company is a separate legal entity distinct from its directors or employees. As such, there can be no question of treating the use of vehicles by the directors/employees as a personal use by the company.

I, therefore, order for the deletion of disallowance of expenses incurred on vehicles.

5.

In the result, the appeal is allowed. Order pronounced in the Open Court on 16th May, 2023.

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