ARUN KUMAR SARAF,KOLKATA vs. DCIT, CIR. 1(4), KOLKATA

PDF · subscribers
ITA 558/KOL/2021Status: DisposedITAT Kolkata10 May 2022AY 2013-143 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the addition was incorrect as the donation was never claimed as expenditure by the assessee. The CIT(A) made contradictory findings by noting the absence of expenditure claim but confirming the addition.

What were the facts?

The AO made an addition of Rs. 5,00,000/- as donation expenditure after an audit objection, as the assessee had not claimed it in the P&L account. The CIT(A) confirmed the addition despite noting the assessee did not claim it as expenditure.

What were the issues?

Whether an addition can be made for donation expenditure when it was not claimed as an expense by the assessee in their profit and loss account.

Which sections of the Income-tax Act were involved?

Section 154,Section 143(3),Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

Before: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Hearing: 04.05.2022Pronounced: 10.05.2022

ORDER

Per Shri Rajesh Kumar, AM:

1.

This is an appeal preferred by the assessee against the order of the Commissioner of Income Tax(Appeals)-20, Kolkata [hereinafter referred to as ‘CIT(A)’] dated 25.10.2021 for the assessment year 2013-14.

2.

The only issue raised by the assessee is against the order of Ld. CIT(A) confirming the addition of Rs. 5,00,000/- as made by the AO towards donation given by the assessee.

3.

The facts in brief are that the assessment u/s 143(3) of the Income Tax Act, 1961 (hereinafter referred to as the Act) was framed vide order dated 29.12.2015. Thereafter the audit party raised an objection that while framing the assessment the AO has omitted to add the donation of Rs. 5,00,000/- given by the assessee. Accordingly a notice u/s 154 of the Act dated 17.01.2017 was issued by calling upon to issue show cause as to why the said amount should not be added to the income of the assessee which was not replied by the assessee and the AO finally passed the order u/s 154 r.w.s 143(3) of the Act dated 13.04.2017 adding Rs. 5,00,000/- on account of expenditure on donation.

Arun Kumar Saraf 4. The assessee assailed the order of AO before the Ld. CIT(A) on the ground that he has not claimed any expenditure in the profit and loss account and therefore the order passed by the AO is not correct. However the contention of the assessee did not find favour with the ld CIT(A) and he also confirmed the order of AO nevertheless the Ld. CIT(A) observed in para 3.3. of the appellate order that the assessee has not claimed the said expenditure in the profit and loss account but claimed deduction u/s 80G(5) amounting to Rs. 2,50,000/- . The ld CIT(A) has given a finding that the assessee has failed to furnish the necessary documents in support of its claim and finally confirmed the addition justifying the order of AO.

5.

After hearing rival parties and perusing the material on record, we note that the authorities below have miserably failed to appreciate the facts of the case correctly that the donation given by the assessee of Rs. 5,00,000/- was never claimed as expenditure by the assessee in the profit and loss account and therefore there is no question of making addition of the same as expenditure on donation as has been done by the AO and confirmed by the Ld. CIT(A). We note that though the Ld. CIT(A) noted that the assessee has not claimed any deduction as expenditure in the profit and loss account but confirmed the addition by giving contradictory findings. Under these circumstances, we are not in a position to concur with the conclusion reached by the Ld. CIT(A) and accordingly we set aside the order of Ld. CIT(A) by directing the AO to delete the disallowance of Rs. 5,00,000/-.

6.

In the result, the appeal of the assessee is allowed.

Order is pronounced in the open court on 10th May, 2022

More judgments on Section 154

All 8,676 judgments and leading authorities on Section 154 →

Recent GST High Court judgments

Search GST case law →