BDG METAL AND POWER LTD.,KOLKATA vs. THE DCIT, CC-XXI, KOLKATA, KOLKATA

This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals)-21, Kolkata dated 15.05.2015 and the solitary ground raised by the assessee in the said appeal reads as under:- “That on the facts and in the circumstances of the cases, the ld. CIT(Appeals) erred in confirming the addition of an aggregate sum of Rs.10,14,708/- in respect of the VAT payment made to the Sales Tax Department on account of tax on assessment made by the sales tax authorities on the alleged ground that the appellant maintained separate VAT & CST accounts and any payment made subsequently is not allowable as deduction even on payment basis”.

were used for manufacture of goods, which were transferred to its consignment agent without charging sales tax, the assessee was not entitled for the input tax credit. Such credits, however, were wrongly claimed by the assessee against CST/VAT payable for the relevant years and only as a result of show-cause notice issued by the Assistant Commissioner, Commercial Taxes, the credit wrongly claimed was reversed by the assessee and the amount in question was paid against such reversal. The said payment made by the assessee thus was on account of CST/VAT actually payable for the F.Ys. 2006-07 and 2007- 08 and the same having been paid in the year under consideration. I agree with the contention of the ld. counsel for the assessee that the assessee was entitled for deduction of the same in the year under consideration as per section 43B of the Act. The method of accounting followed by the assessee to maintain a separate VAT account to make all credit and debit entries relating to VAT therein is not relevant to decide the allowability of the amount in question paid by the assessee on account of reversal of Input VAT Credit, inasmuch as the wrong claim of credit for inputs in the earlier years had resulted in short payment of CST/VAT payable by the assessee and the same having been paid during the year under consideration, the assessee, in my opinion, was entitled for deduction of such tax on payment basis under section 43B. I, therefore, delete the addition made by the Assessing Officer and confirmed by the ld. CIT(Appeals) on this issue and allow this appeal of the assessee”.

As the issue involved in the year under consideration as well as all the material facts relevant thereto are similar to A.Y. 2009-10, I respectfully follow the decision dated 09.03.2016 rendered by the Tribunal in A.Y. 2009-10 and delete the addition made by the Assessing Officer and confirmed by the ld. CIT(Appeals) by way of disallowance of assessee’s claim for deduction on account of “Input VAT Reverse”.