HEALTH AND GLOW RETAILING PVT LTD,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3(1)(2), BANGALORE

Date of hearing : 15.11.2017 Date of Pronouncement : 15 .12.2017 O R D E R

This appeal is preferred by the assessee against the order of the CIT(Appeals) inter alia on the following grounds:-

“General Ground 1. The order passed by the learned CIT(A) is bad in law and liable to be quashed. Ground on disallowance of write off of rental deposit 2. The learned CIT(A) has erred in confirming the disallowance of write off of rental deposit amounting to Rs. 11,70,000. On facts and circumstances of the case and law applicable, write off of rental deposit amounting to Rs. 11,70,000 should be fully allowed as deduction. Ground on disallowance of deduction claimed in respect of cash theft of Rs. 2,38,858 3. The learned CIT(A) has erred in confirming the disallowance of deduction claimed in respect of cash theft of Rs. 2,38,858. On facts and circumstances of the case and law applicable, deduction of Rs. 2,38,858 should be fully allowed as claimed by the appellant. Prayer 4. In view of the above and other grounds to be adduced at the time of hearing, the appellant prays that the order passed by the learned CIT(A) be quashed or in the alternative, the aforesaid grounds and the relief prayed for thereunder be allowed. The appellant submits that each of the above grounds/ sub- grounds are independent and without prejudice to one another. The appellant craves leave to add, alter, vary, omit, substitute or amend the above grounds of appeal, at any time before or at, the time of hearing, of the appeal, so as to enable the Income-tax Appellate Tribunal to decide the appeal according to law. The appellant prays accordingly.”

2. With regard to ground No.2, the ld. Counsel for the assessee has contended that he has given rent advance of Rs.11,70,000 against Udupi Hall. Since the assessee could not recover the said advance on account of certain dispute with the landlord, he wrote it off in the books of account as bad debt and claimed deduction which was disallowed by the AO having noted that legal dispute has not been settled by the court. The disallowance was also confirmed by the CIT(Appeals).

3. The assessee preferred an appeal before the Tribunal with the submission that the he could not recover the amount from the landlord, therefore he has rightly written it off.

On account of non-recovery of this amount, he has written it off in the books of account and claimed deduction. Undisputedly, the assessee has given refundable security deposit and on its non-return by the landlord, assessee has filed a Civil Suit and the same is sub judice in the court and therefore the hope of recovery of this refundable security deposit has not been lost. In such circumstances, the business loss claimed by the assessee cannot be allowed in the impugned assessment year. It can only be allowed in that assessment year when the assessee finally fails to recover the said amount. Moreover, it is not a bad debt as it does not fulfil the requisite conditions prescribed u/s. 36(2) of the Act. Therefore, I find no merit in the claim of assessee and accordingly I confirm the order of the CIT(Appeals). However, I direct the AO to allow the claim of assessee only in that year for which the assessee finally loses the hope of its recovery of the said amount.

Pronounced in the open court on this 15th day of December, 2017.

( SUNIL KUMAR YADAV) Judicial Member Bangalore, Dated, the 15th December, 2017.