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Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE
Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI
ORDER
PER INTURI RAMA RAO, AM:
This is an appeal filed by the assessee directed against the order of the ld. CIT(A)-1, Pune [‘the CIT(A)’] dated 08.04.2019 for the assessment year 2015-16.
The appellant raised the following grounds of appeal :- “The assessee company being aggrieved by the order and the decision of the learned Commissioner of Income Tax (Appeals)
1. Pune has preferred this appeal on the following grounds:- 1] The learned Commissioner (Appeals) erred in sustaining the validity of the assessment even though the Assessing Officer's order was contrary to the directions and instructions of the CBDT in respect of scrutiny assessments. 2] The learned Commissioner (Appeals) erred in sustaining the addition of Rs.1 Crore being insurance premium paid of a policy on the life of Mr. Saurabh Gadgil, Director.
3] The learned Commissioner (Appeals) erred in rejecting assessee's claim that the said policy qualified as a "Key Man Insurance Policy" within the meaning of Section 10(10D) of the Income Tax Act and hence the premium paid was allowable business expenditure under section 37(1) 4] The deduction of Rs.1 Crore be allowed from Assessee Company's total income. 5] Such other orders be passed as deemed fit and proper. 6] The appellant company prays for leave to add to, amend or modify its grounds of appeal and lead evidence.”
3. Briefly, the facts of the case are as under :- The appellant is a company incorporated under the provisions of the Companies Act, 1956. It is engaged in the business of consultancy and investments. The Return of Income for the assessment year 2015-16 was filed on 29.09.2015 declaring total income of Rs.1,68,690/-. Against the said return of income, the assessment was completed by the Income Tax Officer, Ward-1(4), Pune (‘the Assessing Officer’) vide order dated 29.09.2017 passed u/s 143(3) of the Income Tax Act, 1961 (‘the Act’) at total income of Rs.2,24,44,390/-. While doing so, the Assessing Officer made addition on account of insurance premium of Rs.1 crore, addition u/s 14A of Rs.70,94,107/- and addition on deemed dividend of Rs.51,81,588/-. In the present appeal, we are concerned with the addition on account of disallowance of premium paid for life insurance policy of Rs.1 crore. During the course of assessment proceedings, the Assessing Officer observed that the life insurance premium paid insuring the life of director of the appellant company Mr. Saurabh Gadgil. It was claimed before the Assessing Officer that premium was paid under key man insurance policy, therefore, the assessee sought deduction as “revenue expenditure”. However, the Assessing Officer after going through the proposal form, the photocopy of image was reproduced at pages 9 to 12 of the assessment order had come to the conclusion that the policy was purchased by said Mr. Saurabh Gadgil in individual capacity not by the appellant company since the policy was not taken by the assessee company for benefit of a key man of business as claimed by the assessee company. This fact was further corroborated by the premium receipts dated 13.01.2015 issued by the insurance company.
4. Being aggrieved by the assessment order, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the addition.
5. Being aggrieved, the appellant is in appeal before us in the present appeal.
6. When the appeal was called on, none appeared on behalf of the appellant-assessee despite due service of notice of hearing.
7. We heard the ld. Sr. DR and perused the material on record. The issue in the present appeal relates to the allowability of insurance premium paid by the assessee company insuring the life of the director of the assessee company. A key man insurance