DCIT 1(3)(2), MUMBAI vs. SUMITOMO CHEMICAL INDIA P.LTD, MUMBAI

Naik, did not controvert the assertion made by the ld. counsel for the assessee. 2.1. We have considered the rival submissions and perused the material available on record. Considering the above factual matrix so far as deleting the penalty with respect to disallowance of advertisement and promotional expenditure u/s 37(1) of the Act amounting to Rs.45 lakhs is concerned, we affirm the stand of the Ld. Commissioner of Income Tax (Appeal) as the Tribunal has affirmed his stand, consequently, deletion of penalty on this issue by the Ld. Commissioner of Income Tax (Appeal) is affirmed. 2.2. So far as, disallowance of commission paid to M/s Sumitomo Corporation India Pvt. Ltd., amounting to Rs.35 lakhs and to Shri Karamchand Appliances Ltd. amounting to Rs.82,33,041/-, considering the facts, the issue was restored to the file of the Assessing Officer with a direction to make proper enquiries, regarding payment of commission by the assessee and to record a definite finding, thus, on both this count, the penalty is also restored to the file of the ld. Assessing Officer and take a view, in accordance with law on the basis of outcome of the remand proceedings as contained in para-8 of the order dated 03/02/2016 (ITA No.1353 and 1354/Mum/2012). Consequently, on both these additions, the issue of penalty is remanded back to the file of the Assessing Officer, thus, allowed for statistical purposes.

So far as, Assessment year 2005-06, is concerned, the disallowance of advertisement and promotional expenditure u/s 37(1) of the Act with respect to the amount of Rs.30 lakhs, the penalty is directed to be deleted and we affirm the stand of the Ld. Commissioner of Income Tax (Appeal) as the Tribunal has decided in favour of the assessee. 3.1. So far as, the disallowance of commission paid to Sumitomo Corporation India Pvt. Ltd., amounting to Rs.25,47,937/- is concerned, the matter was restored to the Assessing Officer by the Tribunal, therefore, the penalty is also restored to the file of the Assessing Officer with a direction to take a view on the basis of outcome of the direction of the Tribunal as contained in page-8 (para-25), therefore, on this count, the issue is restored to the file of the ld. Assessing Officer, consequently, allowed for statistical purposes. Finally, both these appeals are partly allowed for statistical purposes. This order was pronounced in the open court in the presence of Ld. representatives from both sides at the conclusion of the hearing on 22/08/2016.