HIRA LAL AGARWAL,NEW DELHI vs. DCIT, CIRCLE - 1, SILIGURI, SILIGURI

PDF · subscribers
ITA 146/KOL/2018Status: DisposedITAT Kolkata22 November 2019AY 2011-123 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the variable pay, which is linked to company and individual performance, is not dearness allowance and should be excluded from the computation of house rent allowance exemption. The legal ground challenging re-opening was not pressed.

What were the facts?

The assessee challenged the disallowance of rent paid to his wife and the inclusion of variable pay in the computation of house rent allowance exemption. The rent issue was upheld by the CIT(A), reversing the AO's disallowance.

What were the issues?

Whether variable pay, dependent on performance, can be considered as dearness allowance for house rent allowance exemption.

Which sections of the Income-tax Act were involved?

Section 10(13A)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, KOLKATA BENCH “A” KOLKATA

Before: Shri S.S.Godara & Dr. A.L. Saini

O R D E R

PER S.S.Godara, Judicial Member:

1.

- This assessee’s appeal for assessment year 2011-12 arises against the Commissioner of Income Tax (Appeals)-Siliguri’s order dated 18.12.2017 passed in case No.95/CIT(A)/SLG/2015-16, involving proceedings u/s 143(3) of the Income Tax Act, 1961; in short ‘the Act’. Heard both the parties. Case file perused.

2.

Learned counsel submits at the outset that the assessee no more wishes to press for his legal ground challenging validity of re-opening. The same is therefore rejected as not pressed.

3. Next comes the latter issue on merits qua correct application of sec. 10(13A) in respect of any special allowance granted to an assessee by his employer to meet expenditure actually incurred on payment of rent (by Hira Lal Agarwal Vs. DCIT Cir-1, SLG Page 2 whatever name called) in respect of residential accommodation occupied by him”. There is no dispute that the assessee paid ₹12 lakh to his wife as rent @ ₹1 lakh per month which stands upheld in the CIT(A)’s order under challenge thereby reversing the Assessing Officer’s action disallowing the same @ 50% for the reason that payee wife also resided in the very premises.

3.

It is in this backdrop of facts that we advert to the remain issue of about correct determination assessee’s variable pay of ₹53,75,850/- u/s 1-(13A) of the Act. Both the lower authorities’ hold that the impugned variable pay; received in November, 2010 (as per assessee’s salary chart in page of 15 of paper book), forms part of dearness allowance includible for computing sec.10(13A) exemption. Learned CIT(A) has gone to the extent of holding that above variable pay is nothing but dearness allowance or performance incentive which is received on fixed basis per month.

4.

We find no merit in Revenue’s arguments supporting the impugned inclusion of assessee’s variable pay for the purpose of computing his house rent allowance. His employer M/s OCL India Ltd. submitted its reply dated 27.03.2015 making it clear that the said variable pay is neither dearness allowance nor a commission on fixed percentage of the turnover as under:- “Subject: Requisition of information in the case of Sri Hira Lal Agarwal,PAN: ACMPA 4071B FOR ay 2011-12-Matter reg. Dear Sir, This has reference to your above referred letter on the above said subject. Our point- wise response is as under:- ‘Variable Pay (VP):- It is a portion of the annual compensation of each executive which is related to and dependent upon the performance of the company / division, team and the individual. VP is linked to the most critical factors for the year leading to achievement of business goals as defined for that year. In our cases, factors such as EBITDA, Production volumes etc., are considered in addition to team as well as individual achievements.’ VP is neither in lieu of DA nor a commission based of fixed % of turnover. It is paid in accordance with the terms of employment. Thanking you, Yours faithfully, Sd/-D.N.Singh (D.N.Singh) Executie Director (Finance) & Chief Financial Officer.”

More judgments on Section 10(13A)

All 68 judgments and leading authorities on Section 10(13A) →

Recent GST High Court judgments

Search GST case law →