AHLUWALIA ERECTORS & FABRICATORS PRIVATE LIMITED, KOTA,KOTA vs. DCIT/ACIT CIR-2, KOTA

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ITA 199/JPR/2025Status: DisposedITAT Jaipur12 November 2025AY 2022-2331 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that Ground No. 1, being general, did not require specific findings. Regarding Ground No. 2, concerning the disallowance of Rs. 1,71,69,480/- (a revised figure from the initial Rs. 1,95,27,206/-), the Tribunal accepted the assessee's arguments that amounts paid before the due date of filing the return should be allowed, and that the benefit of amounts not realized (cum-tax benefit) should be considered. The Assessing Officer was directed to verify these aspects and pass an appropriate order. Ground No. 3, relating to the correct credit for prepaid taxes, was also directed to be verified by the Assessing Officer for appropriate relief. The Tribunal noted that the grounds regarding interest under Sections 234B and 234C were consequential and thus not adjudicated. Consequently, the appeals were allowed for statistical purposes, with the operative direction for the AO to verify and pass orders as per law.

What were the facts?

The assessee, Ahluwalia Erectors & Fabricators Private Limited, filed three appeals before the ITAT, Jaipur Bench, for Assessment Years 2019-20, 2021-22, and 2022-23. These appeals arose from orders passed under Section 143(1) by the Centralized Processing Centre (CPC) and subsequent appellate orders. The primary dispute concerns the disallowance of Rs. 1,95,27,206/- (comprising GST and Service Tax) made under Section 43B of the Income Tax Act, 1961. The assessee's original return declared a total income of Rs. 81,73,179/-, which was processed by the CPC to Rs. 2,77,00,386/- due to the disallowance. The assessee contended that the disallowance was made without adequate opportunity and in breach of natural justice. The appeals were heard together due to interrelated issues.

What were the issues?

1. Whether the impugned orders passed under Section 143(1) by the AO/CPC and confirmed by the CIT(A) are bad in law and on facts for want of jurisdiction and other reasons, and thus liable to be quashed, as argued by the assessee. 2. Whether the AO/CPC and CIT(A) erred in passing orders without affording adequate opportunity and complying with statutory requirements, thereby breaching natural justice, as argued by the assessee. 3. Whether the disallowance of Rs. 1,95,27,206/- (Rs. 1,30,43,384/- GST + Rs. 64,83,823/- Service Tax) made under Section 43B of the Act is contrary to law and facts and should be deleted, as argued by the assessee. The assessee contended that amounts paid before the due date of filing the return should not be disallowed and that benefit should be given for amounts not realized (cum-tax benefit). The revenue relied on the disallowance made under Section 143(1) based on the record and objected to new pleas raised by the assessee. 4. Whether the interest charged by the AO/CPC under Sections 234A, 234B, and 234C is liable to be deleted, as argued by the assessee.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 43B,Section 250,Section 234A,Section 234B,Section 234C,Section 115JB,Section 29

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Income Tax Appellate Tribunal, JAIPUR BENCHES, A JAIPUR

Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI,

For Appellant: Shri Mahendra Gargieya, Adv
Hearing: 23/09/2025Pronounced: 12/11/2025
1.

The ld. AO will verify the above figures with challans and delete the amount in accordance with the law as discussed herein above.

In terms of these observations, the appeal of the assessee in ITA no.

197/JP/2025 is allowed for statistical purpose.

14.

Now we take up the appeal of the assessee in ITA no. 198/JP/2025.

In this appeal the assessee has raised the following modified grounds of appeal;

1. The impugned order u/s 143(1) passed by ld.AO on dated 28.12.2022 and confirmed by ld. CIT(A) u/s 250 on dated 27.12.2024 is bad in law and on facts of the case, for want of jurisdiction and various other reasons and hence the same kindly be quashed.

2. Rs.1,71,69,480/-: The ld. CIT(A) erred in law as well as on the facts of the case in confirming the order passed by ld. AO/CPC in disallowing of Rs.1,71,69,480/- [Rs.1,68,19,314/-(GST)+ Rs. 3,50,167/- (TDS)] made u/s 43B of the Act. The disallowance so made by the ld. AO/CPC is totally contrary to the provisions of law and facts on the record and hence the same kindly be deleted in full. to 199/JP/2025 Ahluwalia Erectors & Fabricators Pvt. Ltd.

3. Rs.2,19,391/-: The ld. CIT(A) erred in law as well as on the facts of the case in confirming the order passed by ld. AO/CPC in allowing the credit of Prepaid Taxes/TDS of Rs.17,76,812/- instead of Rs.19,96,203/-. The action so made by the ld. AO/CPC is totally contrary to the provisions of law and facts on the record and hence the same kindly be deleted in full.

4.

The ld. CIT(A) erred in law as well as on the facts of the case in confirming the interest charged by ld.AO u/s 234A, 234B & 234C of the Act. The appellant totally denies it liability of charging of any such interest. The interest, so charged, being contrary to the provisions of law and facts, kindly be deleted in full.

5.

The appellant prays your honour to add, amend or alter any of the grounds of the appeal on or before the date of hearing. In this appeal, the assessee has raised the additional ground of appeal;

“6. Rs.1,68,19,314/-: The outstanding amount of GST was not paid by the customers and thus having been lost such amount deserves to be allowed as a valid business expenditure incurred for business purposes u/s 37(1) and/ or as a business loss u/s 29 of the Act.” 15. Apropos to the grounds of appeal raised by the assessee the relevant finding of the ld. CIT(A) is as under :

5. Decision: 5.1 The main ground of appeal raised by the appellant that the CPC has erred in making a disallowance of Rs. 1,71,69,480/- under section 43B of the Act. On perusal of the Form 3CA in column no. 26(i) (B) (b) wherein it is mentioned that amount of Rs. 1,68,19,314/- and Rs. 3,50,167/- were not paid by the appellant for GST & TDS respectively. The appellant had not submitted the requisite challan even after issue of notice on 08.10.2024, 06.12.2024 & 16.12.2024. 5.2 On careful consideration of the facts and circumstances of the case, it is very clear that the appellant was only required to submit challan of the payment of GST and TDS during the appellate proceedings. However, the appellant in spite of being given ample opportunities has not submitted proof of payment of Challan. It is therefore, presumed that the appellant has not paid the amount payable towards GST and TDS. In view of the above, that the AO CPC correctly made to 199/JP/2025 Ahluwalia Erectors & Fabricators Pvt. Ltd. disallowance of Rs. 1,71,69,480/- (1,68,19,314/- and Rs. 3,50,167/-). Accordingly, this ground raised

by the appellant is hereby disallowed. 5.3 Further, grounds raised by the appellant for making addition as per provision u/s 115JB of the Act in the book profit of Rs.7,00,000/- on account of income tax paid or payable or its provision including the amount of deferred tax and provision thereof, the AO is hereby directed to verify the same and allow the provision for liability if applicable. The AO is hereby also directed to verify regarding the short credit of TDS deducted to the amount of Rs. 2,19,391/- as claimed by the appellant and allow the same if found in order. Grounds raised regarding charging of interest under section 234B & C are of consequential in nature, hence not adjudicated. Accordingly, the grounds of appeal raised hereby are partly allowed.

6. In the result, the appeals are partly allowed.

16. Feeling dissatisfied with the above findings, the assessee has preferred the present appeal. Apropos to the ground of disallowance of GST u/s. 43B of the Act the ld. AR of the assessee vehemently argued that the considering the provision of section 29 of the Act the correct income is required to be taxed in the hands of the assessee. The ld. AR of the assessee submitted it was due to technical error the assessee could not make the payment and also on account of the fact that certain buyers have not paid the GST to the assessee and therefore, that aspect of the matter the assessee is required to be given the benefit to the extent the same was not realized and benefit of cum tax amount be given to the assessee.

17. Per contra, ld. DR relied upon the fact that the disallowance was made u/s. 143(1) of the Act based on the record already placed on record. and therefore, she objected to the prayer of the assessee. The contention of the assessee that the GST account of the assessee was blocked and therefore, the payment could not be made is not the correct plea and is against the provision of law she relied upon the order of the ld. CIT(A).

18.

We have heard the rival contentions and perused the material placed on record. Ground no. 1 raised by the assessee being general does not require our specific finding. Ground no. 2 relates to the disallowance of Rs. 1,71,69,480/- on this aspect of the matter the ld. AR of the assessee raised two folded arguments. One that is made is that the assessee before the due date of filling the return paid amount be allowed while computing the income of the assessee. Second the amount debited to the profit and loss account for the year under consideration can only be disallowed and in that the amount which was not realized the cum tax benefit be given. The arguments of the assessee and we are of the considered view that both plea of the assessee are in accordance with the law as section 43B of the Act specify that amount paid before the due date of filling the return of income is not supposed to be disallowed even thought the same was outstanding at the year. So far as the arguments of the amount debited to the current year be disallowed is also correct and cum tax benefit is nothing is directed to verify this aspect of the matter and pass appropriate order in accordance with law. Based on this observation ground no. 2 raised by the assessee is allowed for statistical purpose.

Ground no. 3 also require the correct amount lying as credit on account of prepaid taxed be given credit to the assessee. This being the factual aspect of the verification at the end of the ld. AO, we direct the ld.

AO pass appropriate relief to the assessee in accordance with law. Based on this observation the appeal of the assessee in is allowed for statistical purposes.

13.

The fact of the case in is similar to the case in the materials available on record. The bench has noticed that the issues raised by the assessee in ITANo. 199/JP/2025 are equally similar on set of facts and grounds as that of with 198/JP/2025. Therefore, it is not imperative to repeat the facts and various grounds raised by both the parties. Hence, the bench feels that the decision taken by us in for Assessment Year 2021-22 shall apply mutatis mutandis in 199/JP/2025 for the Assessment Years 2022-23. In the result the appeal of is allowed for statistical purposes.

In the result, all the appeal of the assessee are allowed for statistical purposes

Order pronounced in the open court on 12/11/2025.

Sd/- Sd/- ¼ Mk0 ,l- lhrky{eh ½ ¼ jkBksM deys'k t;UrHkkbZ ½ (Dr. S. Seethalakshmi) (Rathod Kamlesh Jayantbhai) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 12/11/2025 *Ganesh Kumar, Sr. PS आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. The Appellant- Ahluwalia Erectors & Fabricators Pvt. Ltd., Kota 2. izR;FkhZ@ The Respondent- DCIT/ACIT, Circle-02, Kota vk;djvk;qDr@ The ld CIT 3. vk;dj vk;qDr¼vihy½@The ld CIT(A) 4. विभागीय प्रतिनिधि] आयकरअपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. 6. xkMZQkbZy@ Guard File (ITA Nos. 197 to 199/JP/2025) vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

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