MAHENDRA PATEL BUILDERS PVT. LTD.,VADODARA vs. THE DY.CIT, CENTRAL CIRCLE-2, VADODARA

ITA 1217/AHD/2025Status: DisposedITAT Ahmedabad07 August 2025AY 2020-2118 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the disallowance of insurance premiums as not being for business purposes, finding the policies to be personal endowment plans. It also confirmed the disallowance of delayed employee PF contributions, relying on High Court precedent.

What were the facts?

The assessee, a real estate company, faced additions for unaccounted cash receipts from flat purchasers and disallowances for life insurance premiums paid on directors' policies and delayed employee PF contributions. The Assessing Officer and CIT(A) rejected the assessee's explanations, citing lack of evidence and personal nature of expenses.

What were the issues?

Whether life insurance premiums paid on directors' policies are deductible business expenses, and whether delayed deposit of employee PF contributions are disallowable.

Which sections of the Income-tax Act were involved?

Section 69A,Section 37(1),Section 36(1)(va),Section 153A,Section 143(3)

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Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD

Before: S/SHRI SANJAY GARG & MAKARAND V.MAHADEOKARAND

For Appellant: Shri Jigar Adhyaru, AR
For Respondent: Shri Rignesh Das, CIT-DR
Hearing: 05/08/2025Pronounced: 07/08/2025

PER MAKARAND V.MAHADEOKAR, AM: These six appeals filed by the assessee for the Assessment Years 2015-16 to 2020–21 are directed against the respective appellate orders passed by the Learned Commissioner of Income Tax (Appeals)–12, Ahmedabad [hereinafter referred to as “Ld. CIT(A)”], all dated 18.03.2025, arising from assessment orders passed by the Assessing Officer (ACIT, Central Circle−1(4), Ahmedabad) under section 153A r.w.s.143(3) of the Income-tax Act, 1961 (“the Act”) for A.Ys.2015–16 to 2019–20, and under section

The order continues below.

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