VAIBHAVLAXMI EXPORTS PVT.LTD.,KADI vs. THE DY.CIT., MEHSANA

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ITA 832/AHD/2019Status: DisposedITAT Ahmedabad27 April 2022AY 2015-163 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the documents submitted by the assessee were crucial and needed consideration by the lower authorities. Therefore, the issue was set aside to the AO for fresh adjudication after considering the evidence.

What were the facts?

The assessee debited trade discount expenses of Rs. 17,11,982/- in its profit and loss account. The Assessing Officer (AO) added this amount to the total income due to the absence of supporting entries in the books of accounts and lack of explanation from the assessee.

What were the issues?

Whether the trade discount expenses debited by the assessee were allowable without proper substantiation in the books of accounts and explanation to the AO.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Shri Shailesh J. Shah, CA
For Respondent: Shri S. S. Shukla, Sr. DR
Hearing: 25.04.2022Pronounced: 27.04.2022

The instant appeal filed by the assessee is directed against the order dated 12.12.2018 passed by the Commissioner of Income Tax (Appeals)-13, Ahmedabad arising out of the order dated 29.12.2017 passed by the DCIT, Mehsana, Gujarat under Section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for A.Y. 2015-16.

2.

Confirming the disallowance of Trade discount expenses of Rs. 17,11,982/- is the subject matter before us.

3.

During the course of assessment proceeding it is found that the debited trade discount expenses by Rs. 17,11,982/- in its profit and loss account after sale of goods. Trade discount provided at the time of sale and sale amount reduced by the amount of discount. Since no entry of trade discount is found in books of accounts the assessee was asked to explain the basic of providing

Vaibhavlaxmi Exports Pvt. Ltd. vs. DCIT Asst.Year –2015-16 - 2 - trade discount and the party to which such trade discount was provided. In the absence of any reply to this issue the Ld. AO having no other alternative added the same to the total income of the assessee which was further been confirmed by the First Appellate Authority. Hence, the instant appeal before us.

4.

At the time of hearing of the instant appeal the Ld. Counsel appearing for the assessee relied upon certain documents in order to justify his claim. However, it was pointed out by the Ld. D.R. that those documents were not placed before the Ld. CIT(A). Such submission made by the Ld. D.R. was not been able to be controverted by the Ld. A.R. However, after perusal of the records we find that the documents placed by the assessee goes to the root of the matter which needs consideration by the authorities below. In that view of the matter we set-aside the issue to the file of the Ld. AO to adjudicate the issue afresh upon considering the evidences which the assessee may choose to file at the time of hearing of the matter.

The Ld. AO is further directed to pass a reasoned order after giving an opportunity of being heard to the assessee. Hence, assessee’s appeal is allowed for statistical purposes.

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