THE ACIT, - 4 (10, INDORE vs. M/S SANGHVI FOODS PVT. LTD., INDORE

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ITA 22/IND/2023Status: DisposedITAT Indore24 August 2023Bench: SHRI VIJAY PAL RAO (Judicial Member), SHRI B.M. BIYANI (Accountant Member)4 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, finding that the assessee had already made the disallowances voluntarily before filing the return of income. The Revenue could not controvert the assessee's submissions or the CIT(A)'s findings.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting disallowances made by the CPC during processing under section 143(1). The disallowances were related to club membership fees, interest on TDS, assets written-off, and late payment of gratuity.

What were the issues?

Whether the CIT(A) was justified in deleting additions made under sections 37, 40A(7), and 43B when the assessee had already made voluntary disallowances in its return.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 37,Section 40A(7),Section 43B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI VIJAY PAL RAO & SHRI B.M. BIYANI

For Appellant: Shri S.N.Agrawal and Shri Pankaj Mongra, CAs
For Respondent: Shri Ashish Porwal, Sr. DR
Hearing: 22.08.2023Pronounced: 24.08.2023

आदेश / O R D E R

Per B.M. Biyani, A.M.:

1.

Feeling aggrieved by appeal-order dated 28.11.2022 passed by learned Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [“Ld. CIT(A)”], which in turn arises out of intimation of assessment dated 10.05.2020 passed by CPC, Bangalore u/s 143(1) of Income-tax Act, 1961 [“the Act”] for Assessment-Year [“AY”] 2019-20, the Revenue has filed this appeal.

2.

Heard the learned Representatives of both sides at length and case-records perused.

ACIT 4(1),Indore vs.Sanghvi Foods Pvt.Ltd.,Indore. Assessment year 2019-20 3. Brief facts of the case are such that the assessee filed return of income u/s 139(1) of the Income-tax Act, 1961 on 30.09.2019 declaring a total income of Rs. 19,78,74,660/-, which was subjected to processing u/s 143(1) by Ld. AO. While doing so, the AO made certain disallowances/ additions which included following items:

Particulars Amount

Disallowance u/s 37 – Club Membership fees, Interest on 20,61,716/- TDS and Assets Written-off Disallowance u/s 40A(7) – Late payment of Gratuity 56,33,509/-

Disallowance u/s 43B of the I. T. Act. 86,96,839/-

4.

The assessee contested these disallowances in first-appeal whereupon the CIT(A) deleted disallowances by observing thus:

“Grounds 1.1 to 1.3

“5. I have carefully examined and verified the contention of the appellant and found that the appellant had filed its return of income after disallowing of Rs. 1,63,92,064/- under the following heads:

S.No. Particulars Amount

1.

Inconsistency in the total amount of disallowance u/s 37 20,61,716/- of the I. T. Act (17,70,000 Club Membership fees + 255 Interest on TDS +2,28,217 Assets kW/off + 63244 Penalty)

2. Inconsistency in the Provision for payment of Gratuity 56,33,509/- u/s 40A(7) of the I. T. Act.

3.

Inconsistency in the Total Amount debited to P&L 86,96,839/- Account but Disallowable u/s 43B of the I.T. Act.

ACIT 4(1),Indore vs.Sanghvi Foods Pvt.Ltd.,Indore. Assessment year 2019-20 5.1 Since the appellant has already disallowed the above amount in its return of income for the A.Y. 2019-20, therefore, disallowances should not be twice on same account. It is seen that the appellant in its computation of income has disallowed the club membership fees and then allowed the same. Club membership fees’ allowability u/s 37 is a debatable issue and cannot be a subject matter of prime facie adjustment u/s 143(1)(a). In view of same, the addition made by the CPC, is hereby deleted. As a result, ground 1.1, 1.2 & 1.3 raised by the appellant are allowed.”

5.

Thus, the CIT(A) deleted disallowances by recording a finding that the assessee has already made proper disallowance while filing return of income.

6.

Now, the revenue has come in this appeal on following ground:

“Whether on the facts and in the circumstances of the case, the Ld.

CIT(A) was justified in deleting the additions of Rs. 20,61,716/- u/s 37,

Rs. 56,33,509/- u/s 40A(7) and Rs. 86,96,839/- u/s 43B without appreciating the fact that there is no conclusive proof that these amounts have been included by the assessee in its total income.”

7.

Ld. AR for the assessee made a categorical assertion that the assessee had made disallowance before filing return of income. To establish this, he drew us to Page No. 3 of the Paper-Book where a sheet titled “Computation of Total Income” is filed. Ld. AR explained the details of all items of disallowances, one by one, and successfully demonstrated that the assessee has voluntarily made disallowance before filing return. Ld. DR could not point out any deficiency in the submission of Ld. AR.

ACIT 4(1),Indore vs.Sanghvi Foods Pvt.Ltd.,Indore. Assessment year 2019-20 8. Therefore, taking into account the categorical finding made by Ld. CIT(A) in first- appeal that the assessee has made disallowance before filing return of income and finding a corroberation of such finding from the explanation of Ld. AR with reference to the documents placed in Paper-Book which the Ld. DR could not controvert or rebut, we do not feel any reason to interfere with the order of CIT(A). The same is hereby upheld.

9.

Resultantly, this appeal of revenue is dismissed.

Order pronounced in the open court on 24.08.2023.

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