DCIT CENTRAL CIRCLE 2(4), CHENNAI vs. R.S.SURIYA, CHENNAI

The appeal filed by the Revenue is directed against the order of the ld. Commissioner of Income Tax (Appeals)-18, Chennai dated 27.11.2018 relevant to the assessment year 2013-14.

The appeal filed by the Revenue is delayed by 44 days in filing the appeal, for which, the Revenue has filed a petition for condonation of the delay, to which; the ld. Counsel for the assessee has not raised any serious objection. Consequently, since the Revenue was prevented by sufficient cause, the delay of 44 days in filing of the appeal stands condoned and the appeal is admitted for adjudication.

Facts of the case are, in brief, that the assessee has filed his return of income on 05.09.2013 for the assessment year 2013-14 declaring total income of ₹.17,70,85,540/-. The case was selected for scrutiny and the assessment was completed under section 143(3) of the Income Tax Act, 1961 [“Act” in short] by determining the total income of ₹.21,70,85,540/-. In the assessment order, the Assessing Officer has taxed an amount of ₹.4,00,00,000/- received by the assessee as advance to act in feature film. The case of the assessee is that the advance received by the assessee for booking his dates to act in a feature film is not income in the year under consideration and therefore, it cannot be taxed in the year under consideration. However, the Assessing Officer has not accepted the explanation of the assessee and taxed the entire amount of advance received by the assessee. On appeal, the ld. CIT(A), by following the decision of the Coordinate Benches of the Tribunal in assessee’s own case in to 1946/Mds/2014 dated 30.06.2015 for the assessment years 2004-05 to 2006-07 and also the decision of the Hon’ble Madras High Court in the case of Lakshminarayana Films v. CIT 244 ITR 344, decided the issue in favour of the assessee. For the sake of convenience, the order of the ld. CIT(A) is extracted as under: “6.4.2 Similarly, the Hon’ble ITAT in the order in ITA Nos. 1944 to 1946/Mds/2014 dated 30th June, 2015 for the A.Ys. 2004-05 to 2006-07 in the appellant’s own case in paras 7, 8, & 9 observed as under: “....We also find that the co-ordinate Bench has distinguished the decisions relied on by the DR ....... and the Jurisdictional HC decision in the case of Lakshminarayana Films vs. CIT while arriving at the conclusion that the advances received cannot be taxed as income of the assessee for the respective AYs. 8. It is also further noticed that in the assessee’s own case, the Tribunal for the A.Y. 2009-10 in ITA No. 1241/Mds/2013 by order dated 8.4.2015 has taken a similar view........ 9. Respectfully following the said order, we hold that the amounts received by the assessee from various producers towards advances cannot be assessed as income of the assessee. Therefore we set aside the orders of the lower authorities and delete the additions in respect of the advances treated as income of the assessee”. 6.4.2 In view of the judicial precedence and discipline and respectfully following the above decisions of the jurisdictional Tribunal in the assessee’s own case, the addition is directed to be deleted and the grounds are allowed.”