RAJESH KUMAR SHAW ,KOLKATA vs. ACIT, CIRCLE - 40, KOLKATA , KOLKATA

The only issue to be decided is as to whether the ld. CIT(A) is justified in confirming the addition made on account of foreign tour and travel expenses by the Assessing Officer.

Heard both parties and perused the material on record.

The contentions of the ld. A/R was that the assessee is engaged in the business of wholesale and retail trading of air-conditioners. For non-production of relevant details involving the addition, the Assessing Officer added an amount of Rs.8,82,875/- @ 20% of total expenses claimed under the head “tour and travel expenses”. Before the ld. CIT(A) all the documents relevant to the issue on hand were produced and without considering the same the ld. CIT(A) confirmed the view of the Assessing Officer. The ld. A/R submitted that the assessee incurred the said expenditure towards a foreign tour for a dealers’ meet with a view to develop Assessment Year: 2013-14 Rajesh Kumar Shaw knowledge and increase sales of air-conditioners. The entire amount was paid through cheques. Both the authorities below, without considering the business expediency of the assessee disallowed the said expenditure on the basis of estimation, arbitrarily. The ld. A/R referred to page no. 47 of the paper book and submitted that the details relating to the impugned amount were produced before the ld. CIT(A) and still the ld. CIT(A) held that the assessee could not prove the basis for the expenses were really incurred for business purposes. Further he referred to page no. 50 of the paper book and submitted that the contention was made before both the authorities below that the said expenditure was incurred for the purpose of development of business of the assessee. On perusal of the record containing the impugned assessment order and the details said to have been placed on record by the assessee through paper book, we find there was no details of dealers, and objective of scheme and the eligibility of such persons who attended foreign dealers’ meet to develop knowledge to increase the sales of air- conditioners. We find no such evidence filed before us supporting the contentions of the assessee made through the ld. A/R. The ld. A/R rightly agreed to produce such details before the Assessing Officer in support of his contentions and prayed to remand the matter to the file of the Assessing Officer.

The ld. D/R, reported no objection in remanding the matter to the file of the ld. CIT(A). Accordingly, we direct the assessee to produce relevant details of dealers, the nature of scheme and eligibility criteria adopted for persons to take part in foreign meet. The Assessing Officer shall examine the same and pass order, in accordance with law. Thus, grounds raised by the assessee are allowed for statistical purpose.

In the result, appeal of the assessee is allowed for statistical purposes.