MUAHAMMED JABIR, PARTNER ABC SALES CORPORATION,TALIPARAMBA vs. ACIT CENTRAL CIRCLE-1, , KOZHIKODE
What did the Tribunal hold?
The Tribunal upheld the disallowance of commission expenses. It found that the routing of funds through employees to directors, despite TDS and reporting, indicated a potential arrangement to conceal the true nature of payments and was not a genuine business expenditure.
What were the facts?
The assessee claimed commission expenses paid to employees, which were routed through them to directors. The Revenue disallowed these expenses, viewing it as a tax-saving arrangement. The assessee argued the commissions were for services rendered, TDS was deducted, and recipients reported income.
What were the issues?
Whether commission expenses routed through employees to directors are genuine business expenditures. Whether the use of Section 44AD by employees impacts the genuineness of the commission payments.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(12)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- National Thermal Power Co. Ltd. v. CIT5,834 citing229 ITR 383 · 1998 · SC
- Additionally, in CIT v. A. Raman & Co.321 citing67 ITR 11 · 1968 · SC
- DCIT v. Sunil Kumar Sharma269 citing159 Taxmann.com 179 · 2024 · HC
- CIT v. Calcutta Discount Co. Ltd.236 citing91 ITR 8 · 1973 · SC · Read judgment
- Shri Kailashben Manharlal Chokshi v. CIT225 citing174 Taxmann 466 · 2008 · HC
- CIT v. Indo Nippon Chemicals Co. Ltd.204 citing261 ITR 275 · 2003 · SC
- CIT v. O. Abdul Razzak121 citing20 Taxmann.com 48 · 2012 · HC
- Revenue in CIT v. Sunil Kumar Sharma118 citing165 Taxmann.com 846 · 2024 · SC
- Tata Chemicals Ltd. v. CIT86 citing256 ITR 395 · 2002 · HC
- PCIT v. Umesh Israni64 citing67 Taxmann.com 372 · 2016 · HC
- CIT v. Veerdip Rollers (P.) Ltd.63 citing323 ITR 341 · 2010 · HC
- PCIT v. APCO Motor (India) Pvt Ltd.57 citing65 Taxmann.com 12
IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH : BY VIRTUAL HEARING BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER
SN Assessee Revenue ITA No. Asst. Year 1 ABC Sales Corporation ITO, Circle-1, 404/COCH/2024 2017-18 Kannur (Payyannur) ACIT, Central 2 ABC Sales Corporation 440/COCH/2024 2017-18 Circle, (Taliparamba) Kozhikode 3 ABC Sales Corporation -do- 441/COCH/2024 2017-18 (Payyannur) 4 ABC Sales Corporation -do- 2018-19 (Payyannur) 449/COCH/2024 5 ABC Sales Corporation -do- 2017-18 (Kanhangad) 439/COCH/2024 6 ABC Sales Corporation -do- 2018-19 (Taliparamba) 450/COCH/2024 7 ABC Sales Corporation -do- 2018-19 (Kanhangad) 451/COCH/2024 8 ABC Sales Corporation -do- 2019-20 (Payyannur) 457/COCH/2024 9 ABC Sales Corporation -do- 2019-20 (Taliparamba) 458/COCH/2024 10 ABC Sales Corporation -do- 2019-20 (Kanhangad) 459/COCH/2024 11 ABC Sales Corporation -do- 2020-21 (Payyannur) 534/COCH/2024 12 ABC Sales Corporation -do- 2020-21 (Taliparamba) 535/COCH/2024 13 ABC Sales Corporation -do- 2020-21 (Kanhangad) 536/COCH/2024 14 ABC Sales Corporation -do- 2017-18 (Kanhangad) 578/COCH/2024 15 ABC Buildwares India (P) Ltd -do- 2015-16 53
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
More judgments on Section 44AD
- Mohammed Javed Bhati, Sikar vs Income Tax Officer, Ward 1, SikarITA 994/JPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Rangoli Hotel, Mehsana vs DCIT, Circle, Gandhinagar, GandhiangarITA 2286/AHD/2026[2020-21]Status: Disposed21 Oct 2026AY 2020-21
- Ajaybhai Dineshbhai Bagdai, Near Central… vs The Income Tax Officer, Ward-1(2)(1), New…ITA 74/RJT/2026[2013-14]Status: Disposed19 Oct 2026AY 2013-14
- Sonu Jain, Agra vs ITO WD(1)(1)(2), AgraITA 671/AGR/2026[2024-25]Status: Disposed16 Oct 2026AY 2024-25
- Sarvjeet Singh Through Legal Heir Manjit… vs ITO Ward 1(1), AlwarITA 355/JPR/2025[2013-14]Status: Disposed16 Oct 2026AY 2013-14
Recent GST High Court judgments
Search GST case law →- Chandan Kumar Bathual vs. Superintendent, CGST And Central Excise, Cuttack-Iii Range, CuttackOrissa · 14 Oct 2026
- Manoranjan Sadangi vs. Superintendent, CGST And Central Excise, Gopalpur Range, GanjamOrissa · 14 Oct 2026
- Bijaya Kumar Parekh vs. State Tax Officer, CT And GST Balangir Circle, BalangirOrissa · 14 Oct 2026
- Puspanjali Bhuyan vs. The Commissioner Of CT And GST, OdishaOrissa · 14 Oct 2026
- M/S A2Z Infra Engineering LTD vs. Union Of INDIA And Ors.Calcutta · 14 Oct 2026