M/S INTEGRATED DATABASES INDIA LTD.,,NEW DELHI vs. ITO, NEW DELHI

Briefly stated facts are that for the AY 2011-12 in respect of the assessee was completed u/s 143(3) of the Income Tax Act, 1961 (for short called as the “Act”) by order dated 24.01.2014 at a loss of Rs. 12,88,331/-. However, during the course of audit scrutiny it was found that an amount of Rs. 5,68,304/- and Rs. 2,800/- have been routed through the profit and loss account, whereas expense was not paid by the assessee during the year under consideration. The AO, therefore, issued a notice dated 24.01.2014 u/s 154/155 of the Act 1 proposing rectification and proceeded to make an addition of Rs. 5,71,104/- and determined the net loss at Rs. 7,17,227/-. Appeal preferred by the assessee was dismissed by the Ld. CIT (A) by way of impugned order. Hence, the assessee is in this appeal.

Ld. AR argued that the details of expenses on account of the claim for provision of leave encashment were shown during the course of assessment and there was no mistake apparent on the face of record in this respect. He further submitted that it is a debatable issue which cannot be subjected to rectification u/s 154 of the Act. He placed on record order of the Hon’ble Jurisdictional High Court in the case of Universal Medicare (P) Ltd., 324 ITR 263, wherein the Hon’ble High Court has accepted substantial question of law on the issue of leave encashment as under: “3. Whether on the facts and in the circumstances of the case, the ITAT in law is right in directing the Assessing Officer to allow the amount of provision for leave encashment without appreciating the fact that the disallowance was made as there was no proof of payment furnished to the effect that the same was paid before the due date of filing the return under section 139(1) of the Income-tax Act.”