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Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Before: Shri Satbeer Singh Godara & Shri Amarjit Singh
IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN
Before Shri Satbeer Singh Godara, Judicial Member and Shri Amarjit Singh, Accountant Member
ITA Nos. 624 to 626/Coch/2023 (Assessment Years: 2013-14 to 2015-16)
P V Sadasiva Cinema Pvt. Ltd. ACIT, Central Circle 2, Tanur, Tanur P.O. Aayakar Bhavan vs. Malappuram 676302 S.T. Nagar [PAN: AAFCP0631G] Thrissur 680006 (Appellant) (Respondent)
Appellant by: ------ None ------ Respondent by: Dr. S. Pandian, CIT-DR
Date of Hearing: 22.08.2024 Date of Pronouncement: 23.10.2024
O R D E R Per Bench
These assessee’s three appeals arise against orders of the CIT(A)-3, Kochi’s proceedings u/s. 250 of the Income Tax Act, 1961 (the Act) as under : -
Sr. ITA No. AY DIN & Order No. Date No. 1 624/Coch/2023 2013-14 ITBA/APL/S/250/2023- 28.06.2023 24/1054037809(1) 2 625/Coch/2023 2014-15 ITBA/APL/S/250/2023- 28.06.2023 24/1054037974(1) 3 626/Coch/2023 2015-16 ITBA/APL/S/250/2023- 28.06.2023 24/1054038023(1)
Cases called twice. None appears at assessee’s behest. We accordingly proceed exparte against the assessee.
2 ITA Nos. 624 to 626/Coch/2023 P V Sadasiva Cinema Pvt. Ltd. 2. The assessee’s “lead” appeal ITA.No.624/Coch./2023 raises the following substantive grounds :-
“The appellant is M/s.P.V. Sadasiva Cinema (P) Ltd and in respect of AY 2013-
14, the Assistant Commissioner of Income Tax, Central Circle, Thrissur has
completed the assessment as per the order u/s. 144 rws 153C of the Act dt
27.12.2016 fixing a total income of Rs.95,61,910/-
The estimated collection of the two theatres is determined at Rs.1,39,39,326/-
and reduced the income disclosed Rs.91,88,810/- and addition of
Rs.47,50,516/- is determined by the Assessing Officer, which is modified by the
Commissioner of Income Tax (Appeals) at Rs.52,41,239/-
The appellant paid Entertainment. Tax at 15% of the total collection to Tanur
Municipality. which is not considered by the Assessing Officer and the
Commissioner of Income Tax (Appeals). The payment of Entertainment Tax @
15%, during the FY 2012-13, is as under :
PVS Cinema - Rs.5,30,014 PVS Paradise – Rs. 9,06,838 ---------------- Rs.14,36,852/- ----------------- The total collection on the basis of the amount of the Entertainment Tax paid
is: Rs.14,36,852/15% x 100% = Rs.95,79,020/-
3 ITA Nos. 624 to 626/Coch/2023 P V Sadasiva Cinema Pvt. Ltd. The appellant have disclosed Rs.91,88,810/- and the difference is Rs.3,90,210/-
only.
Hence, the appellant may request that the addition of Rs.47,50,516/-
made by the Assessing Officer and on appeal modified by the Commissioner of
Income Tax (Appeals) at Rs.52,41,239/- is to be limited to Rs.3,90,210/-.
In view of the above facts, the addition to theatre collection adopted by
the Commissioner of Income Tax (Appeals) at Rs.52,41,239/- is not justified
and may be modified accordingly to Rs.3,90,210/-.”
Learned CIT-DR could hardly dispute that the assessee’s sole substantive
ground extracted herein, requires a factual verification by the learned field authorities
than over detailed adjudication u/sec.254(1) of the Act since it’s claim of re-
computation of entertainment tax @ 15% already discussed to the tune of
Rs.95,79,020/- (supra) resulting in balance sum of Rs.3,90,210/- in the foregoing
terms. we thus deem it appropriate in larger interest of justice to remit the issue back
to the Assessing Officer for his afresh factual verification and adjudication,
preferably within three effective opportunities of hearing, subject to the rider that it
shall be the taxpayer’s onus and responsibility only to plead and prove all the
relevant facts in consequential proceedings. Ordered accordingly.
This assessee’s “lead “ appeal ITA.No.624/Coch./2023 is allowed for
statistical purposes in above terms.
4 ITA Nos. 624 to 626/Coch/2023 P V Sadasiva Cinema Pvt. Ltd. 5. Same order to follow in assessee’s latter twin appeals ITA.No.625 and
626/Coch./2023 since raising identical sole substantive grounds. Ordered
accordingly.
These assessee’s instant three appeals ITA.Nos.624 to 626/Coch./2023
are allowed for statistical purposes in above terms. A copy of this common order be
placed in the respective case files.
Order pronounced in the open court o 23rd October, 2024 under Rule 34 of The Income Tax (Appellate Tribunal) Rules, 1963. Sd/- Sd/- (Amarjit Singh) (Satbeer Singh Godara) Accountant Member Judicial Member
Cochin, Dated: 23rd October, 2024 n.p. Copy to: 1. The Appellant 2. The Respondent 3. The Pr. CIT concerned 4. The Sr. DR, ITAT, Cochin 5. Guard File By Order
Assistant Registrar ITAT, Cochin