GNB MOTORS PVT. LTD.,KOLKATA vs. DCIT, CIR-13(1), KOLKATA, KOLKATA

ITA 1331/KOL/2016Status: DisposedITAT Kolkata19 December 2018AY 2011-20123 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, agreeing with the concurrent findings of the lower authorities that the assessee failed to produce the necessary bills and vouchers. The disallowances were deemed reasonable, and the assessee was found to have not discharged its burden of proof.

What were the facts?

The assessee, an automobile dealership, faced an adhoc disallowance of freight, delivery, travelling, and miscellaneous expenses by the Assessing Officer for failing to produce bills and vouchers. The CIT(A) upheld the disallowance, noting the assessee's failure to produce documentation during appellate proceedings.

What were the issues?

Whether the adhoc disallowance of expenses made by the Assessing Officer was justified due to the assessee's failure to produce supporting bills and vouchers.

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 ‘D’ BENCH, KOLKATA

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

Date of concluding the hearing : November 6th, 2018 Date of pronouncing the order : December 19th, 2018 O R D E R Per S.S. Viswanethra Ravi, JM :-

This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) - 5, Kolkata, (hereinafter the ‘ld. CIT (A)’), passed u/s 250 of the Income Tax Act, 1961 (the ‘Act’), dt. 09/05/2016, for the Assessment Year 2011-12.

2. The assessee is a company and is in the business of automobile dealership. The sole issue that arises for our consideration is the adhoc disallowance made by the Assessing Officer of freight and delivery charges, travelling expenses and miscellaneous expenses. The Assessing Officer made the disallowance on the ground that the assessee failed to produce bills and vouchers. On appeal, the ld. First Appellate Authority observed that, during the appellate proceeding this issue was raised but no efforts were made by the assessee to produce the bills and vouchers. He held that the disallowance is reasonable. 2.1. Aggrieved the assessee is before us.

The contentions of the assessee is that all the bills and vouchers were produced before the Assessing Officer. The Assessing Officer as well as the ld. CIT(A) have recorded otherwise. The assessee submits that adhoc disallowance is bad in law and that the disallowance should be made based on defective vouchers and not on adhoc basis. He relied on certain decisions in support of his contentions. The ld. D/R, relies on the order of the ld. CIT(A) and submits that the assessee has not discharged the burden of proof that lay on him on this issue. In view of the concurrent findings of the lower authorities that the assessee has not produced all the bills and vouchers before the authorities, we do not interfere in these findings of the ld. CIT(A). The disallowances made, are reasonable. The assessee has failed to discharge the onus that lay on it. Under these circumstances, we uphold the order of the ld. CIT(A) and dismiss this appeal of the assessee. 5. In the result, appeal of the assessee is dismissed.

Kolkata, the 19th day of December, 2018. Sd/- Sd/- [J. Sudhakar Reddy] [S.S. Viswanethra Ravi] Accountant Member Judicial Member Dated : 19.12.2018 {SC SPS} Copy of the order forwarded to: 1. GNB Motors Pvt. Ltd P-15 India Exchange Place Extn Todi Mansion 9h Floor Kolkata – 700 073

Deputy Commissioner of Income Tax, Circle-13(1), Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR), Kolkata Benches, Kolkata.

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