THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(2),, AHMEDABAD vs. SMT. VOLTAMP TRANSFORMERS LTD.,, AHMEDABAD

Aggrieved, assessee has filed appeal before the ld. CIT(A). The ld. CIT(A) has allowed the appeal of the assessee stating that on the similar issue and fact, the ITAT Bench in the case of the assessee itself for assessment year 2009-10 has held that no addition can be made u/s 145A of the Act since the assessee has followed the exclusive method.

2nd ground is with regard to deleting the addition of Rs. 69,22,190/- on account of disallowance u/s 14A r.w.r 8D.

During the assessment proceedings, the A.O. has noticed that assessee has earned exempt income of Rs. 2,40,90,979/-. However, against the said income, the assessee has disallowed expenditure of Rs. 20,25,500/- u/s. 14A as expenditure relating to the exempt income. The A.O. has stated that assessee has made substantial amount of investment in various mutual fund, however, it has not given working of disallowing the aforesaid amount of Rs. 20,25,508/- u/s. 14A of the Act. Therefore, assessee was asked to explain why not disallowance should be worked out according to section 14A r.w.r. 8D of the I.T. Rule. The assessee has explained that the collection of mutual fund dividend was received by electronic mode and there was no question of incurring any more expenditure and actual expenditure incurred has already been disallowed. It is further stated that assessee has not incurred any interest expenditure. The A.O. has not accepted the explanation of the assessee stating that assessee has not submitted day to day fund flow invested in the shares and mutual funds. It was also stated that the assessee

Aggrieved, assessee has filed appeal before the ld. CIT(A). The ld. CIT(A) has allowed the appeal of the assessee by following the decision of ITAT, Ahmedabad on the same issue and similar facts in the case of assessee itself in assessment year 2009-10.

3rd ground is with regard to deleting the addition of Rs. 69,22,190/- made to the book profit on account of disallowance u/s. 14A r.w.r. 8D.

The Assessing Officer has computed the book profit u/s. 115JB and in the computation he has added the amount of Rs. 69,22,190/- which was disallowed u/s. 14A r.w.r. 8D of the Act.

Aggrieved, assessee has filed appeal before the ld. CIT(A). The ld. CIT(A) has allowed the appeal of the assessee after referring the case of Hon’ble Gujarat High Court in the case of Gujarat State Fertilizer & Chemical Ltd. 358 ITR 323 stating that if the addition is deleted in regular assessment, the question of any addition u/s. 115JB does not arise.

4th ground is with regard to deleting the addition of Rs. 1,89,16,687/- on account of provision of doubtful debts.

Aggrieved, assessee has filed appeal before the ld. CIT(A). The ld. CIT(A) has deleted the addition made by the Assessing Officer after placing reliance on the decision of Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT 323 ITR 166 stating that the ratio of the aforesaid case is applicable to the facts of the case of the assessee since the assessee has made provision in the Profit and Loss account and has reduced from the doubtful debt in the balance sheet. Therefore, it amount to actual write off.

We have heard the rival contentions and perused the material on record. In respect of ground no. 1 relating to deleting the addition of Rs. 2,98,57,398/- made on account of addition of CENVAT credit receivable and ground no. 2 pertaining to addition of Rs. 69,22,190/- made on account of disallowance u/s. 14A r.w.r. 8D the ld. Counsel has brought to our notice that in the case of the assessee itself, the ITAT Ahmedabad Bench has held that no addition can be made u/s. 145A since the assessee follows the exclusive method and similarly the second ground of appeal pertaining to disallowance u/s. 14A is also covered in favour of the assessee vide order of the ITAT Ahmedabad for the A.Y. 2009-10 in the case of the assessee itself. The ld. D.R. was fair

In the result, the appeal of the Revenue is dismissed.

The solitary ground of appeal of the assessee is against the decision of ld. CIT(A) in confirming the disallowance of provision for expenses of Rs. 1,89,478/- on the ground that the same was not accrued.

The brief fact on this issue is that during the assessment proceedings, the A.O. has noticed that assessee has included an amount of Rs. 4,20,278/- under the head professional expenses as provision for expenses. The A.O. was of the view that the aforesaid amount was a provision only and not actual expenses. Therefore, asked the assessee to explain why these expenses should not be disallowed and added to the income. The assessee explained that provision of aforesaid expenses was made for the services rendered by the parties but due to some reason, the invoices were pending from the sides of the party. The A.O. has not accepted the explanation of the assessee stating that only expenses which were actually incurred, paid or payable were to be allowed as per the Act. Therefore, the provision expenses of Rs. 4,20,278/- was disallowed and added to the total income of the assessee.

Aggrieved, assessee has filed appeal before the ld. CIT(A). The ld. CIT(A) has partly allowed the appeal of the assessee stating that only Rs. 25000, 44,000/- and Rs. 1,61,800/- were accrued during the relevant previous year and rest of the expenses were accrued and crystallized in the next year.

During the course of appellate proceedings before us, the ld. Counsel has submitted a paper book comprising of documents and information furnished before A.O. and ld. CIT(A) in the assessment and appellate proceedings. The ld. Counsel has vehemently contended that the lower authorities has not considered the contents of the material available in the paper book demonstrating that except payment of Rs. 11,000/- to Mohan Associate all other payment have been made in respect of services rendered in the F.Y. 2012-13 therefore the expenses were accrued during the relevant year. On the other hand, the ld. D.R. has supported the order of ld. CIT(A).

We have heard the rival contentions. With the assistance of the Ld. Representatives, we have gone through the paper book and material on record. It is noticed that assessee has furnished the detail of nature of services rendered, the period of rendering of services, invoice and date etc. On the basis of the contents of the documents placed in the paper book the ld. counsel has contended that except payment of Rs. 11,000/- made to Mohan Associates for the services rendered on 26.07.2013 to 29.07.2013 in all other cases the period of rendering of services fall in the previous year 2012-13 relevant to the assessment year under consideration. In the light of the above facts and circumstances, we observe neither A.O. nor ld. CIT(A) has given specific findings to contravene the documents/materials furnished by the assessee in support of its claim. Therefore, we consider it appropriate to restore this issue to the file of the A.O. to decide afresh after considering the material/documents placed in the paper book in support of its claim that services were rendered in the F.Y. 2012-13 and the expenses claimed were incurred in the previous year. Accordingly, this issue is restored to the file of

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed for statistical purposes.