VIMALESHWAR OVERSEAS CO.,KOLKATA vs. ITO, WARD - 31(1), KOLKATA, KOLKATA

In this case, the assessee disputed the addition on account of disallowance made by the AO on payments of Rs.3,61,75/- towards late and non-submission of “C” Form and adhoc disallowance of Rs.73,975/- of club expenses. The assessee in this case was engaged in the purchase and sale of Import licenses and acting as a Commission Agent. The assessee acted as a mediator for some purchase and sale of goods. “C” Forms were not received from the purchaser for these transactions and consequently the same could not be given to the seller. It is the obligation of the buyer to submit “C” Form to the seller. As this was not done, the assessee, had to compensate the seller the differential amount of tax. The AO disallowed the same on the ground that this expense is not the liability of the assessee. In my view, the payment is made for commercial expediency. The fact is that the assessee has incurred this expenditure. The disallowance is bad in law as the genuineness of the expenses was not doubted. In these circumstances, I delete the addition and allow this ground of the assessee.

Year: 2013-14] 3. Regarding disallowance of club expenditure, the AO has observed that the expenses were not personal in nature. Before us, Ld. Counsel for the assessee could not produce any evidence to controvert the evidence of Ld.CIT(A). Ld.CIT(A) upheld this disallowance on the ground that the assessee could not establish that the expenditure was for business purpose. I find no infirmity in the order of Ld.CIT(A). I uphold the same and dismiss this ground of appeal of the assessee.