SUREEL ENTERPRISE PRIVATE LIMITED,CHHATRAL vs. ACIT, CIRCLE, GANDHINAGAR

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ITA 424/AHD/2025Status: DisposedITAT Ahmedabad17 November 2025AY 2016-17Bench: DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA R. KAMBLE (Judicial Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal, following its own precedents and the principle of consistency, found no justification for the disallowance, especially since the Assessing Officer did not reject the assessee's books of accounts. The disallowance was made on an ad hoc basis without establishing any inflation or unverifiable elements.

What were the facts?

The assessee claimed employee benefit expenses constituting 87.70% of turnover. The Assessing Officer disallowed a portion of this claim due to the assessee's failure to provide sufficient supporting documents and the ad hoc nature of bonus provisions. Similar disallowances occurred in previous assessment years.

What were the issues?

Whether the disallowance of employee benefit expenses is sustainable when the Assessing Officer did not reject the books of accounts and the disallowance was made on an ad hoc basis without sufficient justification, especially in light of previous favorable tribunal decisions for the assessee.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3),Section 145(3),Section 234B,Section 234D

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: DR. B.R.R. KUMAR, VICE-MS. SUCHITRA R. KAMBLE

For Appellant: Shri Bandish Soparkar &, Shri Himanshu Shah, ARs
For Respondent: Shri Kamal Deep Singh, Sr. DR
Hearing: 04.09.2025Pronounced: 17.11.2025

आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��थ� / The Respondent. 2. संबंिधत आयकर आयु� / Concerned CIT 3. 4. आयकर आयु�(अपील) / The CIT(A)- 5. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, True Copy

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