PR. COMMISSIONER OF INCOME TAX-6 vs. NEC ENGINEERING PVT, LTD.

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ITA/565/2017HC DelhiDLHC01281859201704 September 2017Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH2 pages
AI SummaryDismissed

What did the High Court hold?

The ITAT confirmed the deletion of additions because the Revenue had failed to challenge a similar deletion in a prior assessment year, and in a subsequent assessment year, the AO had indirectly taxed the sundry creditors by disallowing their adjustment against debit balances.

What were the facts?

The Revenue appealed against an ITAT order that confirmed the deletion of additions made by the Assessing Officer. The additions pertained to amounts written off by the assessee, which the AO considered taxable under Section 41(1) as the liability had ceased to exist.

What were the issues?

Whether the assessee could postpone the year of taxation for a liability that had ceased to exist, and if the prior and subsequent assessment year's treatment of similar issues impacted the current year's decision.

Which sections of the Income-tax Act were involved?

Section 41(1)

AI-generated summary — verify with the full judgment below

$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 565/2017 PR. COMMISSIONER OF INCOME TAX-6 ..... Appellant Through: Mr.Rahul Chaudhary, Sr. Standing Counsel for the Revenue versus NEC ENGINEERING PVT. LTD. ..... Respondent Through: None CORAM: JUSTICE S.MURALIDHAR JUSTICE PRATHIBA M. SINGH O R D E R % 04.09.2017 1. This is an appeal by the Revenue against the order dated 11th January, 2017 passed by the Income Tax Appellate Tribunal (‘ITAT’) in ITA No. 2161/Del/2013 for the Assessment Year 2009-10. 2. The question sought to be urged by the Revenue is whether the ITAT erred in confirming the order of Commissioner of Income Tax (Appeals) [‘CIT(A)’] deleting the additions made by the Assessing Officer (‘AO’) of Rs.1,00,97,816/- on the ground that the Assessee cannot choose to postpone the year in which the amount in respect of a liability ceases to exist is to be offered for taxation in terms of Section 41(1) of the Income Tax Act, 1961. 3. According to the Revenue, the Assessee could not have continued to show debts that had become time barred and claimed deduction on that basis. ITA No. 565/2017 Page 1 of 2

4.

What has weighed with the ITAT in confirming the order of the CIT (A) is that some of these very creditors were reflected during the AY 2007-08. The Revenue had failed before the ITAT in challenging the order of the CIT

(A) deleting the additions made by the AO for the said AY 2007-08. That order had become final. 5. The second reason that weighed with the ITAT is that all the creditors got adjusted as on 31st March, 2012 for the AY 2012-13. The assessment order for the said AY 2012-13 showed that the AO had discussed the writing off of such creditors against certain debit balances. The AO had disallowed the amount relating to debit balances against credit balances and by that action, the AO had taxed the sundry creditors indirectly. 6. This Court is of the view that the impugned order of the ITAT cogently explains why the order of CIT (A) required to be confirmed. The view taken by the ITAT appears to be a plausible one. 7. No substantial question of law arises in the present case. The appeal is dismissed. S. MURALIDHAR, J. PRATHIBA M. SINGH, J. SEPTEMBER 04, 2017 pk ITA No. 565/2017 Page 2 of 2

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