ESTER INDUSTRIES LIMITED

but for the change in the composition of the Bench and a cosmetic change in language, almost similar to the judgment dated 31.01.2005 passed by the Tribunal in the first round. 4. The assessee in the present appeal is aggrieved by the disallowance of the following amounts claimed as allowances/expenses:- (i) expenses on gifts or expenses on articles gifted which are stated to be in excess of the prescribed limit under Rule 6B of the Income Tax Rules, 1962 (hereinafter referred to as the „Rules‟); (ii) travelling expenses in excess of limits prescribed under Rule 6D; (iii) payment made towards corporate membership, as well as, towards annual membership fee to New Friends Colony Club; (iv) disallowance of 50% total entertainment expenditure under Section 37(2) of the Act; (v) expenses pertaining to previous year; (vi) disallowance of amounts claimed on account of statutory liability pertaining to provident fund by invoking the provisions of Section 43B of the Act. 5. The assessee being aggrieved had preferred an appeal to the CIT(A). As noticed above, the CIT(A) by an order dated 01.05.2000 had reversed the order of the Assessing Officer in respect of each of the said disallowances/additions by observing as follows: “3. Ground No.1- The Assessing Officer has made an addition of Rs. 57,911/- under rule 6B of the I.T.Rules. The appellant had presented some articles to its clients and the Assessing 2009:DHC:784-DB

Officer took this figure to be disallowable. The order is silent [as] to how the Assessing Officer has arrived at this figures. The A.R. has objected to this addition without any reasons being adduced in support of. 3.1 I have seen the order of the assessing Officer and it does not contain any discussion which would justify the addition under Rule 6B. It has not been shown as to how the limits prescribed have been transgressed. Hence the addition being without application of mind is deleted. 4. Ground no.2- This appertains to an addition of Rs.74,724/- allegedly made under Rule-6D of the I.T.Rule. As in the earlier ground, here also the addition has been made without any application of mind. Likewise, this addition too is deleted. 5. Ground no.3- This pertains to a disallowance of Rs.1,15,073/- in respect of payment made by the appellant to clubs. Out of this amount Rs.1 lakh relate to fee for admission as a corporate members in Friends Club, New Delhi, and Rs.12,000/- is the annual membership. The addition has been made by the A.O. in the computation of income without any discussion at all. 5.1 Before me the A.R. has stated that the membership of such clubs helps them to cultivate business relationships for latter operations. [The] judgment of CIT V. Hindustan Don Oliver 48 TTJ 552: Reliable Cigarette and Tobacco Inds. 51 TTJ 103, OTIS Elevator CO. 195 ITR 682 (Bom.). have been cited in support of his contentions. 5.2 On a consideration of the facts and the judicial pronouncements there is price in the arguments of the A.R. The addition has been made without appreciating that the expenditure has been incurred wholly and exclusively for the business needs of the company. Hence the addition of Rs. 1,15,073/- is deleted. 7. Ground no.5- The ground pertains to a disallowance of Rs.2,08,108/- being alleged entertainment expenditure disallowable u/s 37(2). Once again the addition has been made without any discrepancies or reasoning behind this addition. My attention was drawn to the decision of Delhi H.C in the case of CIT V expo Machinery 190 ITR 400 where it has been held that expenditure towards fooding etc. of company‟s guests and employees incurred by a company should not be disallowed in full and the expenditure attributable to the employees must be allowed as not being in the nature of entertainment. In view of this, the appellant gets the 50% relief of the disallowance made by the A O 2009:DHC:784-DB

(iii) disallowance on account of expenses incurred for meeting statutory liability. 7. As noted above, a Division Bench of this Court by an order dated 19.01.2006 had set aside the order of the Tribunal dated 31.01.2005. 8. Accordingly, the Tribunal by the impugned judgment ostensibly set out to correct the wrong committed in the first round. 9. It is important at this stage to note that the Revenue before the Tribunal had preferred eight grounds of appeal which read as follows: “On the facts and in the circumstances of the case, the Ld. CIT(A) held: 1) in deleting an additions of 57,911/- made under Rule 6B despite the fact that this addition was made by the assessee itself in the original & revised return of income 2) in deleting addition of Rs. 74724/- under Rule 6D despite the fact that the addition was made by the assessee itself in the original & revised return of income 3) in deleting disallowance of 115073/- on account of payments to club despite the fact that this disallowance was made by the assessee itself in the original & revised return of income. 4) in deleting disallowance of 208108/- u/s 37(2) despite the fact that this disallowance was made by the assessee itself in the original & revised return of income. 5) in deleting disallowance of Rs.23,94,030/- pertaining to previous year‟s expenses despite the fact that this disallowance was made by the assessee itself in the original and revised return of income. 6) in deleting addition of Rs.5,25,703/- on account of loss on sale of asset 7) in allowing 50% of statutory liability of Rs.111893/- without assigning any reason. 8) in allowing depreciation of Rs.9135433/- on account of exchange rate fluctuation.”

or disallowances had been made by the Assessing Officer in view of the fact that the assessee had itself made such disallowances in its original and revised return of income. The Tribunal by the impugned order dated 22.01.2006 had reversed the order of the CIT(A) and restored the order of the Assessing Officer primarily on the ground that the assessee both in his original, as well as, in his revised return had made admissions which formed the basis of the additions/disallowances made by the Assessing Officer. 11. According to us, the Tribunal ought to have examined the issue as to whether the fact that assessee had made an admission with respect to an addition/disallowance in its original return or in the revised return would ipso facto bar the assessee from claiming an expense or disputing an addition if it is otherwise permissible under law. This is so especially in view of the circumstances, that the Assessing Officer while making the additions/disallowances did not call upon the assessee to furnish any explanation. The upshot of the submission made by the learned counsel for the assessee, is that, had the assessee been given an opportunity by the Assessing Officer it could have demonstrated that no additions or disallowances were called for, in view of the binding precedents of Courts and/or Tribunal in respect of each of the addition/disallowance. The observations made in the Tax Audit Report could not have formed the basis of additions/disallowances by the Assessing Officer. On this aspect of the matter the observations in the judgment of the Supreme Court in the 2009:DHC:784-DB

case of Pullangode Rubber Produce Co Ltd vs State of Kerala and Anr: (1973) 91 ITR 18 at Page 20 being apposite are extracted hereinbelow:- “It is no doubt true that entries in the account books of the assessee amount to an admission that the amount in question was laid out or expended for the cultivation, upkeep or maintenance of immature plants from which no agricultural income was derived during the previous year. An admission is an extremely important piece of evidence but it cannot be said that it is conclusive. It is open to the person who made the admission to show that it is incorrect.”

11.1 We find that the Tribunal instead of examining the matter from this angle has repeated the order passed in the first round without due application of mind to the issues which called for adjudication. 12. In these circumstances, we set aside the impugned judgment of the Tribunal. The Tribunal will re-hear the parties, and if, the Tribunal is of the view that the matter requires to be remanded to the Assessing Officer for passing a fresh order of assessment, it will do so giving an opportunity to the assessee to appear before the Assessing Officer so as to enable him to make his representation before him with regard to the facts as well on law on each of the issues. These appeals are disposed of with the aforesaid directions.

RAJIV SHAKDHER, J.

March 06, 2009

BADAR DURREZ AHMED, J. mb 2009:DHC:784-DB