HINDUSTAN COCA-COLA BEVERAGES PVT. LTD.,NEW DELHI vs. JCIT, SPECIAL RANGE- 4, NEW DELHI

ITA 2315/DEL/2019Status: DisposedITAT Delhi05 March 2024AY 2012-13Bench: SHRI M. BALAGANESH (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)38 pages
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What did the Tribunal hold?

The Tribunal dismissed the Revenue's grounds regarding disallowance of repair and maintenance and staff welfare expenses, finding the Assessing Officer's disallowances to be ad-hoc and without rejecting the books of account. However, the Tribunal sustained the addition for delayed payment of PF/ESI, following a Supreme Court judgment.

What were the facts?

The assessee, Hindustan Coca-Cola Beverages Company Pvt. Ltd., filed appeals against orders of the CIT(Appeals) concerning AYs 2011-12 to 2013-14. The appeals involved issues such as disallowance of bad debts, traffic challans, security deposits, and additions on account of inventory losses, repair and maintenance, staff welfare expenses, and delayed payment of PF/ESI.

What were the issues?

Whether ad-hoc disallowances made by the AO without rejecting books of accounts are sustainable, and whether delayed payments of PF/ESI are deductible.

Which sections of the Income-tax Act were involved?

Section 37(1),Section 41(1)

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Cases cited in this judgment(8)Show list

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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI

For Appellant: Shri Sachit Jolly & Ms. Soumya Singh
For Respondent: Mr. Waseem Arshad, CIT(DR)
Hearing: 01/02/2024Pronounced: 05/03/2024

Heard together (5 matters)

ITA No.5925/DEL/2018
ITA No.2315/DEL/2019
ITA No.6506/DEL/2018
ITA No.5903/DEL/2018
ITA No.6296/DEL/2018

Read from the judgment's own cause title. This page is filed under one of them.

PER YOGESH KUMAR U.S., JM:

All the above appeals are filed by the Assessee and Revenue

against the respective orders of the Ld. CIT (Appeals) for the asses

The order continues below.

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