DCIT CORPORATE CIRCLE 4(1), CHENNAI vs. MOHAMED IDRIS BROS PVT LTD., CHENNAI

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ITA 1579/CHNY/2017Status: DisposedITAT Chennai21 September 2017AY 2013-144 pages

In favour of the assessee: the Revenue'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 decision to delete the disallowance. It followed previous rulings by coordinate benches in the assessee's own case for earlier assessment years, where similar issues were decided in favor of the assessee.

What were the facts?

The Assessing Officer disallowed expenses exceeding ₹.20,000/- paid in cash, citing Section 40A(3A) of the Income Tax Act. The assessee claimed these expenditures were made in multiple installments, each below ₹.20,000/-.

What were the issues?

Whether cash payments made in installments, each below ₹.20,000/-, are disallowable under Section 40A(3A) when the total payment exceeds ₹.20,000/-.

Which sections of the Income-tax Act were involved?

Section 40A(3A)

AI-generated summary — verify with the full judgment below

Before: Shri Abraham P. George & Shri Duvvuru RL Reddy

Hearing: 05.09.2017Pronounced: 21.09.2017

Heard together (2 matters)

C.O. No. 119/Mds/2017
I.T.A. No. 1579/Mds/2017

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

आयकर अपील�य अ�धकरण, ‘‘सी’’ �यायपीठ, चे�नई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI �ी अ�ाहम पी. जॉज�, लेखा सद�य एवं �ी धु�वु� आर.एल रे�डी, �या�यक सद�य के सम� Before Shri Abraham P. George, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I T.A. No. 1579/Mds/2017 �नधा�रण वष�/Assessment Year:2013-14 & C.O. No. 119/Mds/2017 [In The Deputy Commissioner of M/s. Mohamed Idris Bros Pvt. Ltd., Income Tax, Vs. No.5, Armenian Street, Corporate Circle 4(1), Chennai - 01. Chennai. [PAN:AAACM5231G] (Appellant) (Respondent/Cross Objector) अपीलाथ� क� ओर से / Appellant by : Shri Asish Tripathi, JCIT ��यथ� क� ओर से/Respondent by : Shri M. Razzack, C.A. सुनवाई क� तार�ख/ Date of hearing : 05.09.2017 घोषणा क� तार�ख /Date of Pronouncement : 21.09.2017 आदेश /O R D E R PER DUVVURU RL REDDY, JUDICIAL MEMBER:

This appeal preferred by the Revenue and the Cross Objection filed by the assessee are directed against the order of the ld. Commissioner of Income Tax (Appeals) 8, Chennai dated 21.04.2017 relevant to the assessment year 2013-14. The only effective ground raised in the appeal of the Revenue is that the ld. CIT(A) has erred in deleting the disallowance of

2.

Brief facts of the case are that the assessee is engaged in trading of textiles and filed its return of income on 01.10.2013 admitting a total income of ₹.64,87,160/-. During the course of assessment proceedings, the Assessing Officer noticed that the assessee made payments exceeding ₹.20,000/- on various occasions and in most of the occasions the payments being a little short of ₹.20,000/-, viz., ₹.19,000/-, ₹.18,000/-, ₹.15,000/-, the expenditure claimed in this regard are liable for disallowance under section 40A(3A) of the Act.

3.

On appeal, by following the decision of the Coordinate benches of the Tribunal in assessee’s own case for the earlier assessment year and on the same facts, the ld. CIT(A) has held that the issue is in favour of the assessee by observing as under: Since the facts of the case are similar for the assessment year under consideration, respectfully following the decision of the Hon’ble ITAT in the appellant’s own case for the A.Y. 2010-11, the disallowance of ₹.1,20,45,263/- u/s. 40A(3A) made by the Assessing Officer is deleted. The appellant succeeds on this ground.

4.

The ld. DR has mainly argued that the order of the Tribunal in assessee’s own case for the assessment year 2010-11 has not attained finality since the Department has preferred appeal before the Hon’ble High

3 & C.O. No.119/M/17 Court and the same is pending. Thus, the ld. DR has pleaded that the order of the ld. CIT(A) should be reversed and restored that of the Assessing Officer. On the other hand, by filing copy of the orders of the Tribunal for the assessment years 2011-12, wherein the order of the Tribunal for the assessment year 2010-11 in assessee’s own case, has been followed, the ld. Counsel for the assessee strongly supported the order of the ld. CIT(A). Further, in support of the order of the ld. CIT(A), the assessee has also filed Cross Objection against the appeal of the Revenue.

5.

We have heard both sides, perused the materials available on record and gone through the orders of authorities below. The ld. CIT(A) has followed the decision of the Tribunal in assessee’s own case in the preceding assessment year 2010-11 in while deleting the disallowance made under section 40A(3A) of the Act. Similarly, for the assessment year 2011-12 also, by following the decision of the Tribunal in the assessment year 2010-11, the Tribunal has decided the issue in favour of the assessee in I.T.A. No. 908/Mds/2016 & CO No. 69/Mds/2016 vide order dated 07.10.2016. Under the above facts and circumstances, we do not find it necessary to interfere with the order of the ld. CIT(A). Accordingly, the ground raised by the Revenue is dismissed.

6.

Coming to the Cross Objection, in support of the order passed by the ld. CIT(A), the assessee has filed this cross objection. Since we have

7.

In the result, the appeal filed by the Revenue and Cross Objection filed by the assessee are dismissed.

Order pronounced on the 21st September, 2017 at Chennai.

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