BHAGHEERATHA ENGINEERING LTD, BHAGHEERATHA RESIDENCY,KACHERIPPADI vs. DCIT, CORPORATE CIR(1), KOCHI

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ITA 214/COCH/2024Status: DisposedITAT Cochin23 October 2024AY 2017-2018Bench: Shri Satbeer Singh Godara (Judicial Member), Shri Amarjit Singh (Judicial Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the clinching issue is the assessee's actual write-off in its books, which requires fresh factual verification by the Assessing Officer. The appeal is allowed for statistical purposes.

What were the facts?

The assessee claimed a write-off of bad debts amounting to Rs. 4,63,93,184/-. The Assessing Officer and CIT(A) treated this as a provision for bad and doubtful debts, leading to disallowance.

What were the issues?

Whether the bad debt write-off constituted an actual write-off or a provision, and its applicability for MAT.

Which sections of the Income-tax Act were involved?

Section 36(1)(vii),Section 36(2),Section 115JB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Suresh Kumar, CA
For Respondent: Dr. S. Pandian, CIT-DR
Hearing: 19.08.2024Pronounced: 23.09.2024

O R D E R Per Bench This assessee’s appeal for A.Y. 2017-18 arises against the National Faceless Appeal Centre, Delhi [CIT(A)]’s DIN & Order No. ITBA/ NFAC/S/250/2023- 24/1059988854(1) dated 22.01.2024 in proceedings u/s. 250 of the Income Tax Act, 1961 (the Act).

Heard both parties. Case file perused.

2. The assessee has raised the following substantive grounds in the appeal: - “1. That the order of the Ld. Commissioner of Income Tax Appeals dated 22.01.2024 in appeal no. CIT(A), Kochi -1/10368/2019/20 sustaining the addition of Rs.4,63,93,184/- made by the Assessing Officer for AY 2017-18 is infirm in law and contrary to facts and circumstances of the case.

2.

That the Lower authorities erred in adding a sum of Rs.4,63,93,184/- being bad debts written off alleging the same to be a provision for bad and doubtful debts.

3.

That the Ld. Authorities erred in treating the above disallowance as applicable for Minimum Alternate Tax u/s. 115JB as well.

4. That the lower authorities erred in treating the balance written off as provision for doubtful debts. The lower authorities ought to have found that the claim is alternatively allowable as a trading loss.

5. That a copy of the grounds of appeal

filed before the First Appellate Authority is enclosed as Annexure-A and the same maybe treated as part of this grounds of appeal as well.

6. That the appellant craves leave to amend, alter, modify or vary any of these grounds of appeal as deemed fit.

7. That for the above and other reasons to be urged at the time of hearing it is prayed that the Hon'ble ITAT may be pleased to vacate the disallowances made and render justice to the appellant.”

3. Suffice to say, the sole substantive grievance between the parties here is that of disallowance of assessee’s bad debt write off claim amounting to Rs. 4,63,93,184/- made in the course of assessment framed on 276.12.2019 as upheld in the lower appellate discussion.

4.

Learned CIT-DR has drawn strong support from both the lower authorities’ action treating the assessee’s impugned claim as a provision only than an actual write off going by the corresponding balance sheet item noting No. 12 in page 44 of the paper book.

5.

Faced with this situation, learned counsel claims before us that the assessee had duly satisfied the relevant conditions in sections 36(1)(vii) and 36(2) of the Act not only in firstly recognizing the corresponding item as an income but also followed by its actual write off thereon. We are of the considered view in this facts that the clinching issue herein is the assessee’s actual write off in it’s books requires the Assessing Officer’s afresh factual verification. We order accordingly. Needful may be done within three effective opportunities of hearing.

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