SANJIBON DIAGONOSTIC & MEDICAL RESEARCH PVT. LTD.,KOLKATA vs. ITO, WARD - 11(1), KOLKATA, KOLKATA

ITA 2263/KOL/2017Status: DisposedITAT Kolkata26 April 2019AY 2004-053 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that while the expenses were not fully supported by third-party vouchers, a complete disallowance was not justified. The disallowance was restricted to 10% of the expenditure to meet the interests of justice.

What were the facts?

The assessee, a diagnostic centre, filed its return of income for AY 2004-05 declaring a loss. The Assessing Officer made an adhoc disallowance of 20% of travelling and conveyance expenses, which was confirmed by the CIT(A).

What were the issues?

The primary issue was the validity of the adhoc disallowance of travelling and conveyance expenses due to lack of third-party vouchers and the extent of disallowance.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA

Before: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi]

order

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