COMMISSIONER OF INCOME TAX -II vs. OM BHOLE TRANSPORT AND CONSTRUCTION

Present   Tax   Appeal   has   been   preferred   by   the   Revenue challenging the impugned judgment and order passed by the Income Tax Appellate Tribunal, D Bench, Ahmedabad dated 21.9.2012. 2. 0. At the outset, it is required to be noted that initially the O/TAXAP/309/2013 JUDGMENT revenue proposed the following questions  of law. “(A) Whether the facts and circumstances of the case and in law, the Hon’ble ITAT   is   justified   in   deleting   the   addition   of   Rs.22,18,322   and Rs.1,68,528 made by the Assessing Officer on account of disallowance of expenditure u/s 40(a)(ia) of the Act relying the decision of the Speicial Bench in the case of Merilyn Shipping & Transporters? (B) Whether section 40(a)(ia) of the Income Tax Act can be invoked only to disallow expenditure of the nature referred to therein, which is shown as ‘payable’ as on the date of the balance sheet or it can be invoked also to disallow such expenditure which became payable at any time during the relevant previous year and was actually paid within the previous year? (C) Whether the facts and circumstances of the case and in law, the Hon’ble ITAT   is   justified   in   deleting   the   addition   of   Rs.3,04,257/­   and Rs.62,320/­ made by the Assessing Officer on account of disallowance of Labour Charges Exp. And Repairs & Maintenance expenses? (D) Whether the facts and circumstances of the case and in law, the Hon’ble ITAT   is   justified   in   deleting   the   addition   made   on   account   of Disallowance out of Diesel & Oil Expenses of Rs.2,21,301/­ made  by the AO?”

However, by order dated 8.4.2013 the Division Bench held the proposed question nos. C and D against the Revenue and issued notice for final disposal for considering only two questions i.e. question nos. A and B. Under the circumstances, this Court is required to consider the questions A and B only.

0 Shri   Manav   Mehta,   learned   counsel   of   the   appellant­ revenue has vehemently submitted that so far as question nos. A and B is concerned, it is squarely covered by the decision of the Division Bench of this Court in the case of Commissioner of Income Tax Vs. Sikandarkhan O/TAXAP/309/2013 JUDGMENT N. Tunvar in Tax Appeal No.905 of 2012 and other allied appeals and the Division Bench has remanded the matter to the Appellate Tribunal to consider the aforesaid two questions afresh.

Ms. Vaibhavi Parikh, learned advocate for the respondent assessee is not disputing the above.

Having heard Shri Mehta, learned counsel for the Revenue and   Ms.   Vaibhavi   Parikh,   learned   counsel   for   the   assessee   and considering the decision of this Court in Tax Appeal No.905 of 2012 and other allied Tax Appeals and for the reasons stated in the said judgment and order, the impugned judgment and order passed by the ITAT dated 21.9.2012 is hereby quashed and set aside so far as aforesaid questions no. A and B is concerned and the matter is remanded to the ITAT to consider the aforesaid two questions afresh in accordance with law and on merits. Present appeal is allowed to the aforesaid extent. sd/­ (M.R.SHAH, J.) sd/­ (MS SONIA GOKANI, J.) Kaushik