MESSER COTTAGE INDUSTRIES,SRINAGAR vs. INCOME TAX OFFICER WARD 3(1), SRINAGAR

These appeals have been filed by the assessee against the order dated 27.09.2017 and 20.09.2017 passed by the ld. Commissioner of Income Tax (Appeals)-1, Amritsar in respect of Assessment Years 2012-13 & 2014-15 respectively.

1. The ld. A.O. has erred in law and facts by making addition of Rs.5,00,000/- on account of “Commission . The Addition is bad in law and therefore liability needs to be deleted.

2. The ld. A.O. has erred in law and facts by making an adhoc addition of Rs.1,76,839/- on account of sales promotion, guide fees and parchi. Therefore, addition is bad in law and liability needs to be deleted.

3. The ld. A.O. has erred in law and facts by making adhoc addition of Rs.75, 336/- on account of different expenses claimed. Therefore, addition is bad in law and liability to be deleted.

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3. (Assessment Year 2014-15)

“1. The ld. A.O. has erred in law and facts by making an adhoc addition of Rs.1,78,535/-. The Addition is bad in law and needs to be deleted.

4. The ld. A.O. has erred in law and facts by making an addition of Rs.1,72,544/-. The Addition is bad in law and needs to be deleted.

4. An adjournment application filed by the counsel for the assesse has been rejected in view of the petty adhoc additions challenged in the two years except 5.0 lac commission payment, it is decided to hear the Ld. DR and disposed the appeal accordingly. proceedings, the AO made the addition of Rs. 500,000/- out of commission expenditure of Rs 37,44,952/- claimed under the head commission. The AO observed from the copy of commission account that the assessee had made commission payments of Rs.100,000/- each in cash on different dates mentioned in the assessment order totaling to Rs.500,000/- and the said payments were made without deduction of TDS u/s 194H of the Act.

When confronted by the AO the assessee stated that he had not made any payment of commission in excess of Rs. 10,000/- to each person, but a single entry had been recorded for whole payment on the said date against payments made to various persons.

5.1 The Ld. CIT(A) while confirming the addition, has observed that in the appeal proceedings, the ground of appeal was not pressed and that the said addition of Rs. 500,000/- was confirmed. In our view, the CIT(A) ought to have brought on record corroborative evidence in rebuttal to documentary evidence and written submission filed on record and even otherwise, the appellate authorities are expected to bring on record material evidence to disagree with the objection of the appellant and ought to have issued a notice to take rebuttal of the appellant assessee on the adverse decision of the ld. CIT(A) before releasing the order. In view of opportunities of being heard by the appellate authorities. Under the facts and circumstances, we consider it deem fit to restore the matter to the file of the CIT(A) to adjudicate the issue claim of commission afresh after granting the assesse sufficient opportunity of being heard.

6. The other grounds of the & grounds of ITA No. 7/Asr/2018 (Assessment Year 2012-13 & 2014-15) pertains to confirmation of adhoc addition made out of expenses claimed under different heads in both the assessment years under appeal.

6.1 The grounds of appeal are being related to confirmation of disallowance of expenses by holding same as ad hoc/estimated nature for want of appropriate bills/vouchers/record. We find that Assessing Officer has made addition for the reason of self generated vouchers without indicating specific reason for the disallowances except that expenses are not completely verifiable as the assessee did not produce material on the record, however, neither the AO nor the CIT(A) did mention the fact regarding the material required to be produced by the assessee to justify the expenses. As such, the observations made by the Assessing Officer are not sufficient to make adhoc addition to the income returned by the assessee. The Ld. CIT(A)’s observation are casual and perverse to the are accordingly not inclined to agree with the finding of the Ld. CIT(A) on this issue of disallowances of expenses in respect of both the assessment years under consideration. Hence, these grounds of the appeal are allowed in respect of both the assessment years.