BAJAJ PARIVAHAN PVT. LTD.,KOLKATA vs. ITO, WARD-9(2), KOLKATA

The issue raised in ground no. 1 relates to the disallowance of Rs. 3,37,727/- made by the AO and confirmed by the Ld. CIT(A) on account of claim charges.

The assessee in the present is a company which is engaged in the business of transport. The return of income for the year under consideration was filed by it on 17.03.2012 disclosing total income of Rs. 18,43,384/-. In the capital loss account filed along with the said return, a sum of Rs. 3,37,72,755/- was debited by the assessee on account of claim charges. In this regard, it was explained on behalf of Assessment Year: 2011-12 Bajaj Parivahan Private Limited the assessee before the AO during the course of assessment proceeding that it was in the business of transporting tea on behalf of the Tea Estates to the consignees and the transit loss in weight of consignments in the course of handling tea bags had to be borne by the assessee company. As noted by the AO, the expenditure claimed by the assessee on claim charges however was mainly supported only by self made vouchers. Keeping in view the same as well as the huge volume of transactions, the AO held that there was a scope for the assessee to inflate the expenditure incurred on claim charges. As further noted by the AO in the assessment order, even the representative of the assessee company agreed to offer a disallowance out of claim charges to the extent of 1% i.e. Rs. 3,37,727/-. Accordingly a disallowance to that extent was made by the AO out of claim charges in the assessment completed u/s 143(3) vide an order dated 26.03.2014.

The disallowance made by the AO out of claim charges was challenged by the assessee in the appeal filed before the ld. CIT(A) by way of an additional ground. Although the additional ground raised by the assessee in this regard was admitted by the ld. CIT(A), he did not find merit in the submissions made on behalf of the assessee in support of its case on this issue and confirmed the disallowance made by the AO out of claim charges observing that a very fair estimate of disallowance of claim charges was made by the AO keeping in view the possible errors as well as manipulations which had been agreed to at the assessment stage.

I have heard the arguments of both the sides and also perused the relevant material available on record. As submitted by the learned counsel for the assessee, a similar expenditure on account of claim charges was incurred by the assessee company in the preceding as well as succeeding years and even in the assessments completed u/s 143(3), no disallowance on account of claim charges was made by the AO in assessment year 2010-11, 2012-13 and 2013-14. He has submitted that disallowance out of claim charges however was made by the AO to the extent of 2% in the assessment completed u/s 143(3) for assessment year 2014-15 but the same was deleted by the ld. CIT(A) vide his appellate order dated 10.07.2018. A copy of the said order is placed on record and perusal of the same shows that a similar disallowance made out of claim charges to the extent of 2% was deleted by the ld. CIT(A) for the following reasons given in the said order: “I have considered the submission of the appellant and perused the relevant assessment records. It appears that all the additions have been made on estimate basis and no material has been brought on record in support of the disallowance. The books of accounts of the appellant are audited and no adverse comments have been made by the AO. The AO in the assessment order had estimated disallowance i.e. 2% under the head "claim" amounting to Rs.9,30,049/-.No evidence has been brought on record in support of the disallowance. The expenditure is supported by internal vouchers and has been reflected in the books of accounts which have been audited. No adverse comments have been made by the Auditor. There are catena of case laws which have held that the disallowance cannot be made on estimate basis without any evidence. The Madras High Court in the case of CIT vs Lakshmi Vilas Bank Ltd Tax case (Appeal) No. 896 of 2013 has held that there was no justification in Assessment Year: 2011-12 Bajaj Parivahan Private Limited

The learned counsel for the assessee has submitted that the appellate order of the ld. CIT(A) deleting the disallowance made by the AO out of claim charges in assessment year 2014-15 has been accepted by the department and even the ld. DR has not disputed this position. Moreover, it is noted that the disallowance out of claim charges was deleted by the ld. CIT(A) in assessee’s own case for assessment year 2014-15 by relying inter alia on the decision of Hon’ble Kolkata High Court in the case of M/s. Ravi Marketing Pvt. Ltd. (supra) where it was held that the expenditure claimed by the assessee could not be reduced quantitatively when it was qualitatively found to be eligible for deduction. Keeping in view the ratio of the said decision of the Hon’ble Jurisdictional High Court and having regard to the facts of the case, I hold that the adhoc disallowance made by the AO and confirmed by the ld. CIT(A) out of claim charges is not sustainable and deleting the same, I allow ground no. 1 of the assessee’s appeal.

The issue raised in ground no. 2 relates to the disallowance of Rs. 1,53,818/- made by the AO and confirmed by the ld. CIT(A) out of repairs and maintenance.

During the course of assessment proceedings, the claim of the assessee of having incurred repairs and maintenance of Rs. 15,38,183/- was examined by the AO and on such examination, he

I have heard the arguments of both the sides and also perused the relevant material available on record. As submitted on behalf of the assessee company before the authorities below as well as before the Tribunal, it has offices across 30 locations from where the business is conducted and the said offices, some of which are owned by the assessee and some taken on rent, are required to be maintained as offices, godowns and staff rooms. As further submitted on behalf of the assessee company, complete details of repairs and maintenance expenses incurred on the said premises used for the purpose of business were furnished before the AO and without pointing out any specific instances of unverifiable element therein, the disallowance of 10% made out of the said expenses on adhoc basis is not sustainable. Keeping in view the ratio of the decision of Hon’ble Jurisdicational High Court in the case of M/s. Ravi Marketing Pvt. Ltd. (supra) and having regard to the facts of the case that the adhoc disallowance of 10% out of repairs and maintenance expenses has been made by the AO without pointing out even a single specific instance of the unverifiable element involved therein, I am of the view

In the result, the appeal of the assessee is allowed. Order Pronounced in the Open Court on 28th April, 2021.