EGBERTS INDIA PVT LTD.,CHENNAI vs. ITO, CORPORATE CIRCLE 2(1), CHENNAI, CHENNAI

Aforesaid appeal by assessee for Assessment Year (AY) 2018-19 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 08-11-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) r.w.s 143(3A) & 143(3B) of the Act on 04-04-2021. The sole issue that arises for our consideration is disallowance of salary to directors u/s 40A(2)(b). Having heard rival submissions and upon perusal of case records, the same is adjudicated as under. Proceedings before lower authorities 2.1 The Ld. AO proposed disallowance of Rs.73.78 Lacs out of consultancy charges paid to one of the directors. The assessee submitted that it paid consultancy charges of Rs.93.78 Lacs to one of the directors, Shri. S. Sridharan who acted as resident director. The other two directors were non-residents. Shri S. Sridharan had several years of experience in related business and engaged in day-to-day business and management and development of the assessee company. The said payment was justified considering the expertise and experience of the said director and it was commensurate and reasonable compared to the size of the assessee’s business. The same was supported by the fact that until FY 2016-17, the income comprised only of rental income and interest income. However, during FY 2017-18, the commercial project in Panaiyur-ECR road commenced and the assessee started generating revenues for the said project. In this year, the income from this project was Rs.6.29 Crores. The director being the only resident director was involved in day to day affairs of the company which justify the increased payment in this year. The payment so made was stated to be in conformity with the provisions of the Companies Act. Accordingly, the assessee assailed disallowance of the same u/s 40A(2)(b). 2.2 However, Ld. AO held that it was to be deemed that all permissions and other formalities were completed by the assessee before the commencement of the project. There was no significant change in the other employee cost. No material was placed to show that the director assumed greater responsibilities. In earlier years, the assessee paid a sum of Rs.20 Lacs and therefore, increase in payment for Rs.78.73 Lacs was disallowed invoking the provisions of Sec.40A(2)(b). The Ld CIT(A) confirmed the disallowance against which the assessee is in further appeal before us. Our findings and Adjudication 3. In our considered opinion, Ld. AO could not sit on the armchair of the businessman so as to judge the reasonableness of the expenditure to the incurred by the assessee for its business purposes unless it is shown that the said expenditure was excessive having regard to the market price of the goods or services so procured by the assessee. The Hon’ble High Court of Madras in the case of Computer Graphics Pvt. Ltd. (155 Taxman 612) held that the reasonableness of the expenditure for the purpose of business had to be adjudged from the view point of a businessman and not that of the Revenue while invoking Section 40A(2). Unless there is proof of excessive / unreasonable payment, no disallowance could be made u/s 40A(2) of the Act.