SAVADIKA RETAIL PRIVATE LIMITED,GURGAON, HARYANA vs. INCOME TAX OFFICER, GURGAON, HARYANA

Facts

The Assessee's appeals concerned the Ld. CIT(A)'s confirmation of the CPC's order restricting TDS credit due to turnover discrepancies between the return and Form 26AS. The Assessee claimed TDS correctly as per Form 26AS.

Held

The Tribunal held that the Assessing Officer erred in allowing TDS credit on a proportionate basis, as the Assessee had offered the entire income to tax. The discrepancy was explained by sales returns, and the total declared turnover tallied with Form 26AS.

Key Issues

Whether TDS credit restricted due to turnover discrepancies between return income and Form 26AS should be allowed in full when the Assessee has offered the entire income to tax and explained the discrepancy with sales returns.