KSB LIMITED ,MUMBAI vs. THE ASSISTANT DIRECTOR OF INCOME TAX CPC, , BANGALURU

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ITA 1313/MUM/2024Status: DisposedITAT Mumbai26 June 2024AY 2020-21Bench: SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)5 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) did not provide adequate opportunity to the appellant to explain the allowability of the VRS deduction. Consequently, the Tribunal restored the matter back to the file of the CIT(A) to decide the issue on merit, ensuring the appellant receives an adequate opportunity of being heard.

What were the facts?

The assessee, M/s. KSB Limited, claimed a deduction of Rs. 5,35,06,977 for voluntary retirement compensation (VRS) u/s 35DDA, but the AO, CPC Bangalore, disallowed Rs. 1,43,07,671 by treating it as not eligible under section 43B. The CIT(A) dismissed the assessee's appeal against the intimation order u/s 143(1) as infructuous, citing a subsequent assessment order u/s 143(3).

What were the issues?

1. Whether the CIT(A) erred in dismissing the appeal against the intimation order u/s 143(1) as infructuous and in not providing adequate opportunity of hearing regarding the VRS deduction. 2. The correctness of the disallowance of Rs. 1,43,07,671 for Voluntary Retirement Scheme payments, whether eligible u/s 35DDA or disallowed u/s 43B.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(1),Section 143(3),Section 35DDA,Section 43B,Section 234C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “E”, MUMBAI

Before: SHRI PAVAN KUMAR GADALE & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri Nikhil Tiwari a/w. Shri Mihir Chitaliya, A.R
For Respondent: Shri Biswanath Das- CIT D.R

O R D E R

Per : Ratnesh Nandan Sahay, Accountant Member:

1.

This appeal has been filed by the appellant against the Order of the Ld. CIT (Appeals) passed u/s. 250 of the Income Tax Act [the ‘Act’ in short] vide DIN & Order No. ITBA/APL/S/250/2023-24/1060135975(1) Dated 25/01/2024 for the Assessment Year 2020-21.

2.

The following grounds of appeal have been raised by the appellant: “Based on the facts and circumstances of the case and in law, KSB Limited (hereinafter referred to as 'the Appellant") has preferred an appeal before your 2 M/s. KSB Limited Honours against the order passed by the Commissioner of Income Tax, ADDL/JCIT(A)-1, Vishakhapatnam (hereinafter referred to as the 'learned CIT (A) under section 250 read with order under section 143(1) of the Income Tax Act, 1961 ('the Act'). The learned CIT (A) has erred in dismissing the appeal of the Appellant and holding that the appeal filed by the Appellant against order of Assistant Director of Income Tax, CPC, Bengaluru („Learned AO') as infructuous. The Appellant further craves leave to prefer an appeal on the following grounds, which are independent of and without prejudice to one another. On the facts and in the circumstances of the case and in law, the learned CIT (A) has:

1. Erred in considering the appeal filed by the Appellant against the intimation order under section 143(1) as infructuous 1.1. The learned CIT (A) has erred on facts and circumstances of the case and in law in considering the appeal filed by the Appellant against the intimation order under section 143(1) as infructuous due to passing of the assessment order under section 143(3) subsequent to the intimation order under section 143(1) of the Act.

2. Not grant of sufficient opportunity of being heard 2.1. The learned AO has erred in not issuing show cause notice before issuing intimation under section 143(1) of the Act and thereby not granting opportunity of being heard to the Appellant leading to violation of the principles of natural justice.

3. Erred in upholding the addition of INR 1,43,07,671 relating to deduction of Voluntary Retirement Scheme ('VRS') under section 35DDA erroneously reported as deduction under section 43B in return of income 3 M/s. KSB Limited 3.1. The learned CIT(A) has erred on facts and in circumstances of the case and in law in upholding the addition of INR 1,43,07,671 made by the learned AO on account of eligible deduction of amount paid as VRS under section 35DDA of the Act erroneously reported as deduction under section 43B in the return of income.

4. Erred in short grant of TDS credit by INR 9,575 4.1. The learned AO has erred on facts and circumstances of the case and in law in granting the TDS credit short by INR 9,575.

5.

Erroneous levy of interest under section 234C of the Act 5.1. The learned AO has erred on facts on levying the additional interest of INR 85,865 under section 234C of the Act. The Appellant craves leave to add, alter, vary, omit, substitute, amend or delete one or more of the above grounds of appeal on or before or at the time of hearing of the appeal, so as to enable the Honorable Income Tax Appellate Tribunal to dispose of the appeal according to law.”

Though, several grounds of appeal have been raised by the appellant, the main ground is that The learned CIT(A) has erred on facts and in circumstances of the case and in law in upholding the addition of INR 1,43,07,671 made by the learned AO on account of eligible deduction of amount paid as VRS under section 35DDA of the Act erroneously reported as deduction under section 43B in the return of income.”

3. Though, several grounds of appeal have been raised by the appellant stated as above, the main ground is that the Ld. CIT (A) has erred in upholding the addition of Rs.1,43,07,671/- made by the AO, CPC, while 4 M/s. KSB Limited processing the return, on account of payment made towards VRS under section 35DDA of the Act being not eligible for deduction under section 43B of the Act.

4. The facts of the case, in brief, are that the assessee in its income tax return had claimed an allowance of Rs.5,35,06,977/- in clause 10(B) of the Schedule Part A- OI, but the AO, CPC Bangalore allowed a sum of Rs.3,91,99,306/- only by making a disallowance of Rs.1,43,07,671/- in respect of payment made to employees towards voluntary retirement compensation which was otherwise allowable u/s.35DDA of the IT Act.

5. Aggrieved by the intimation order passed u/s.143 (1) of the Act, the assessee filed appeal before the Ld. CIT (A) who vide its Order No.ITBA/APL/S/250/2023-24/1060135975(1) dated 25/01/2024 for the Assessment Year 2020-21 dismissed the appeal of the assessee on the ground that assessment order u/s. 143(3) of the act has subsequently been passed in this case and thus, the intimation order passed u/s. 143(1) of the Act has become infructuous. It was further stated by the Ld. CIT (A) that if the appellant is aggrieved against the order u/s. 143(3), he may file appeal against the said order within the stipulated time period.

6. The appellant has preferred this appeal against the impugned order of the Ld. CIT (A). During the course of appellate proceedings before us, the appellant submitted a paper book and tried to explain the factual position as to how the amount paid towards voluntary retirement compensation 5 ITA No. 1313/M/2024 M/s. KSB Limited was an allowable deduction but adequate opportunity was not given to the appellant by the Ld. CIT (A) to explain the case. We, therefore, consider it proper to restore the matter back to the file of the Ld. CIT (A) to decide the issue on merit by affording adequate opportunity of being heard to the appellant to explain its case.

7. In the result, the appeal is allowed for statistical purpose. Order pronounced in the open court on 26.06.2024.

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