ITES HORIZON PVT. LTD.,NEW DELHI vs. ITO, WARD- 12(4), NEW DELHI

Ld. Assessing Officer has disallowed Rs. 50,00,000/- on account of book expenses observing that assessee has not been able to justify the utility of the expenses vis-a-vis its business activity. The case of assessee is that assessee had purchased books worth Rs. 50,00,000/- and as it is engaged in business of conducting examinations for Bar Counsel of India. These books were purchased and distributed amongst students and teachers of various schools. This plea was considered by Ld. AO to be mere after thought. The Ld. CIT(A) while upholding the disallowance has however, dismissed application of assessee under Rule 46A of the Income Tax Rules, when assessee had sought opportunity to submit relevant evidence of the name of schools where books were distributed.

The ld. CIT(A) has made following observations with para no. 4.7 in this regard :- “4.7 As per the submission of the appellant, the appellant shifted to the new place in the month of September 2015, on the other hand the AO requisitioned the details in the month of March 2016. It was not as if in the month of September 2015, the appellant company was not aware that their matter is pending in scrutiny proceedings. Further, even if they were not able to locate the file at the time of assessment, they took numerous adjournments before me as well and then filed a submission enclosing the said list as additional evidence in such a cryptic manner. The appellant has no where mentioned as to which one of the circumstances as enumerated in Rule 46A makes it entitled to seek admission of additional evidence. The additional evidence of the appellant cannot be accepted at this stage and hence the same are rejected.

The Bench is of considered opinion that when the Ld. AO had made observations about lack of evidence then rejecting additional evidence on ground of delay and at same time observing that additional evidence had no merits, cannot be sustained. As such to allow admitting additional evidence, the merits of the additional evidence need not be seen so as to consider it not sufficient to prove a fact. Only relevancy of the additional evidence to the grounds raised in appeal and the fact that there is plausible explanation for producing it at appellate stage is required to be seen.

In the light of aforesaid, the appeal of assessee is allowed for statistical purposes and issue is restored to the files of Ld. CIT(A) with direction to consider the additional evidence of the assessee and to decide the issue on merits. Order pronounced in the open court on 06 December, 2022.