PHARMA TECHNOLOGY INDEX.COM PVT.LTD.,AHMEDABAD vs. THE INCOME TAX OFFICER,WARD-3(1)(2),, AHMEDABAD

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ITA 1407/AHD/2024Status: DisposedITAT Ahmedabad07 October 2024AY 2016-17Bench: DR. BRR KUMAR (Accountant Member)5 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that the traveling expenses were incurred for business purposes based on the details provided. Therefore, no disallowance was warranted.

What were the facts?

The assessee, engaged in organizing events and conferences, incurred expenses for business promotion and travel. The Assessing Officer disallowed the entire traveling expenses, a decision upheld by the appellate authorities.

What were the issues?

Whether traveling expenses incurred for business promotion, specifically related to exhibitions, are allowable deductions.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

For Appellant: Shri Sanjay R. Shah, CA
Hearing: 07/10/2024Pronounced: 07/10/2024

Asstt.Year : 2016-17 Pharma Technology Index.COM ITO, Ward-3(1)(2) Pvt. Ltd. Vs Ahmedabad. 702, Corporate House Nr. Dinesh Hall Income Tax , Ashram Road Ahmedabad 380 009. PAN : AAECP 7431 M (Applicant) (Responent) Assessee by : Shri Sanjay R. Shah, CA Revenue by : Shri Ravindra, Sr.DR सुनवाई क� तारीख/Date of Hearing : 07/10/2024 घोषणा क� तारीख /Date of Pronouncement: 07/10/2024 आदेश आदेश/O R D E R आदेश आदेश This is assessee’s appeal against the order of the ld.Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi dated 25.5.2024 for the Asst.Year 2016-17 passed under section 250 of the Income Tax Act, 1961 (“the Act” for short).

3.

The assesse is in the business of organizing events and various conferences and incurred an amount of Rs.35,47,646/- towards business promotion expenses. The assessee has also claimed an amount towards the traveling expenses of Rs.5,89,184/- which has been disallowed in toto by the AO and the same has been confirmed by the appellate authorities.

We have gone through the details of expenses filed in paper book page nos.12-19 showing expenses pertaining of travel expenses with regard to exhibitions. The details are as under:

Since the traveling expenses incurred are for the business purpose, no disallowance is called for in this behalf.

5.

In the result, the appeal of the assessee is allowed.

Dictated on the Open Court, typed and pronounced on 7th October, 2024.

Copy of this order be given to the assessee. The Registry is directed to dispatch as per procedure.

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