ABB INDIA LTD.,BENGALURU vs. ADDL.C.I.T, BENGALURU

ITA 1808/BANG/2013Status: DisposedITAT Bangalore28 March 2022AY 2008-0910 pages
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What did the Tribunal hold?

The Tribunal allowed the provision for warranty expenses as a deduction, following its own previous orders. For Section 14A, it deleted the disallowance related to interest expenditure as the assessee had sufficient interest-free funds, and restored the disallowance related to other expenses to the AO for re-determination.

What were the facts?

The assessee claimed provision for warranty expenses and deduction under Section 14A. The Assessing Officer made disallowances for both. The CIT(A) granted partial relief on Section 14A disallowance.

What were the issues?

Whether provision for warranty expenses is allowable as a deduction and the correctness of disallowance under Section 14A read with Rule 8D.

Which sections of the Income-tax Act were involved?

Section 14A,Section 40(a)(i),Section 10A,Section 43B

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Income Tax Appellate Tribunal, BANGALORE BENCHES “C”, BANGALORE

Before: Shri George George K, JM & Ms.Padmavathy S, AM

Hearing: 24.03.2022Pronounced: 28.03.2022

Heard together (2 matters)

ITA No.1808/Bang/2013
ITA No.1837/Bang/2013

Read from the judgment's own cause title. This page is filed under one of them.

Per George George K, JM : These cross appeal are directed against CIT(A)’s order dated 30.09.2013. The relevant assessment year is 2008- 2009. We shall adjudicate the assessee’s appeal first.

2.

Eight grounds are raised in the memorandum of appeal. Ground 1 is general in nature and no specific adjudication is called for, hence, the same is dismissed. Grounds 6, 7 and 8 are conse

The order continues below.

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