SRI MAHALAKSHMI SHARES PVT. LTD.,CHENNAI vs. ACIT, CHENNAI

आदेश / O R D E R

Assessee in this appeal is aggrieved that ld. Commissioner of Income Tax (Appeals) upheld a disallowance of �11,85,895/- paid by it to SEBI as turnover charges.

Ld. Counsel for the assessee submitted that original 2. assessment was completed on 01.11.2006 u/s. 143(3) of the Income Tax Act, 1961 (in short ‘’the Act’’), accepting the returned income of ITA No.2865/Mds/2016 :- 2 -:

Rs.17,09,220/-. As per ld. Authorised Representative ld. Assessing Officer had during the course of such assessment proceedings verified the profit and loss account wherein the sum of Rs.11,85,895/- was debited as SEBI turnover charges and thereafter completed the assessment. According to him, the reopening was done based on a change of opinion, taking a stand that there was an excess claim of �5,33,129/-. Further as per ld. Authorised Representative ld. Assessing Officer had disallowed the claim of �11,85,898/- citing a reason that it pertained to the period 1996 to 2002 and was not incurred in the relevant previous year. As per ld. Authorised Representative, assessee became liable to SEBI charges only when the Hon’ble Jurisdictional High Court had vacated a stay obtained by the assessee on levy of such turnover charges by SEBI. Contention of the ld. Authorised Representative was that such turnover crystallized only when there was a vacation of stay by Jurisdictional High Court. According to him, if given an opportunity assessee could submit all necessary evidence in support of its contentions.

Per contra, ld. Departmental Representative strongly 3.

supported the orders of the authorities below.

I have considered the rival contentions and perused the 4. orders of the authorities below. Claim of the assessee is that turnover

ITA No.2865/Mds/2016 :- 3 -: charges due to the SEBI, crystallized only during the relevant previous year though it pertained to the period 1996 to 2002, since there was a stay of Jurisdictional High Court on such turnover charges which was vacated only during the relevant previous year. Ld. Authorised Representative has also raised additional pleading questioning validity of re-assessment done by the ld. Assessing Officer though no such ground appear in the grounds of appeal filed. Ld. Commissioner of Income Tax (Appeals) had not considered the contention of the assessee for a reason that details of the appeal before High Court, stay order passed by the High Court and vacation of the stay were not made available to him. Considering the facts and circumstances of the case, I am of the opinion that issue requires a fresh look by the ld. Commissioner of Income Tax (Appeals). Assessee is directed to file before ld. Commissioner of Income Tax (Appeals) copies of the judgment of Hon’ble High Court, copy of the stay order issued by the Hon’ble High Court and copy of the vacation of the stay before ld. Commissioner of Income Tax (Appeals) who has to consider it and adjudicate the issue whether turnover charges was allowable or not.

Ld. Commissioner of Income Tax (Appeals) may also consider the question regarding validity of re-assessment, if assessee raises such a ground before him. This being a pure question of law, I may hasten

ITA No.2865/Mds/2016 :- 4 -: to add that assessee can raise such a ground before ld. Commissioner of Income Tax (Appeals).