GLOBAL GREEN COMPANY LTD.,GURGAON vs. DCIT, CIRCLE- 12(1), NEW DELHI
What did the Tribunal hold?
The Tribunal directed the Assessing Officer to verify if the advances and debts were actually written off by the assessee. If found to be written off, they should be allowed as deductions for computing book profit under Section 115JB.
What were the facts?
The assessee company claimed deductions for farmer advances, debts, and other trade advances while computing its book profit under Section 115JB. The Assessing Officer disallowed these deductions, treating them as provisions not written off. This issue had been previously examined and restored to the Assessing Officer.
What were the issues?
Whether provisions for farmer advances, trade debts, and other trade advances, even if termed as 'provisions', should be allowed as deductions under Section 115JB if they have been actually written off.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH :H: DELHI
Before: SHRI SAKTIJIT DEY, VICE- & DR. B.R.R. KUMAR
O R D E R PER SAKTIJIT DEY, VICE PRESIDENT: This is an appeal by the assessee against order dated 28.03.2019 of learned Commissioner of Income-Tax (Appeals)-16, New Delhi pertaining to assessment year 2004-05.
In ground nos. 1, 2 & 3, assessee has challenged the following disallowances made while computing profit under Section 115JB of the Income-Tax Act, 1961:
Farmer advances : Rs.39,33,577 ii) Debts : Rs. 7,08,229 iii) Other trade advances : Rs. 59,40,483
Briefly, the facts are, assessee is a resident corporate entity.
Assessment in case of assessee was originally completed under Section 143(3) of the Act vide order dated 29.12.2006. Subsequently, the assessment order was revised under Section 263 of the Act on the ground that while computing book profit under Section 115JB, certain deductions claimed by the assessee, which are in the nature of provisions, were not disallowed.
In pursuance to the order passed under Section 263 of the Act, Assessing Officer completed the assessment disallowing the deduction as per directions of learned CIT. Against the order so passed the assessee preferred appeal before learned Commissioner (Appeals) and being unsuccessful, went before the Tribunal.
After considering assessee’s submission that the deductions claimed are not in the nature of provisions but have actually been written off, the Tribunal restored the issue to the Assessing Officer for fresh examination. However, while examining the issue the Assessing Officer
again repeated the disallowance. Though, the assessee went in appeal before the learned Commissioner (Appeals), however, the disallowances were upheld.
Before us, learned counsel appearing for the assessee reiterated that, though, in the financial statement the nomenclature is shown as provisions, however, the amounts have been written off in the books. He submitted, identical issue has been decided in assessee’s favour by the Tribunal in various other assessment years. In this context, he placed on record order dated 20.06.2023 passed in and Ors.
Learned Departmental Representative relied upon the observations of the Assessing Officer and learned First Appellate Authority.
We have considered rival submissions and perused the material on record.
It is the case of the assessee that the provisions for farmer advances, trade debts and other trade advances have been disallowed while computing book profit under Section 115JB of the Act only for the reason that they have not actually been written off, hence, in the nature of provisions. It is observed, while deciding assessee’s appeal in various
Tribunal has directed the Assessing Officer to allow similar deduction claimed by the assessee on actual write off basis and not merely going by the terminology used as “provision”.
In view of the aforesaid, the Assessing Officer is directed to factually verify assessee’s claim and in case it is found that assessee has actually written off the farmer advances, trade advances and doubtful debts in the books, they have to be allowed as deduction while computing book profit under Section 115JB of the Act. Grounds are allowed, subject to, verification by the Assessing Officer.
Ground nos. 4, 5 and 7 being general grounds and ground no.6 being a without prejudice ground, do not require adjudication.
In the result, the appeal is partly allowed.
More judgments on Section 115JB
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- Digjam Limited, Jamnagar vs The Principal Commissioner of Income Tax…ITA 349/RJT/2025[2021-22]Status: Disposed12 Oct 2026AY 2021-22
- Braithwaite & Co. Ltd., Kolkata vs DCIT, Circle 1(1), KolkataITA 1076/KOL/2026[2021-2022]Status: Disposed7 Oct 2026AY 2021-2022
- DCIT, Circle-4(1)(1), Ahmedabad, Vejalpur vs Vijay M. Mistry Construction Private…ITA 964/AHD/2025[2018-19]Status: Disposed6 Oct 2026AY 2018-19
- DCIT, Circle-4(1)(1), Ahmedabad, Vejalpur… vs Vijay M. Mistry Construction Private…ITA 963/AHD/2025[2017-18]Status: Disposed6 Oct 2026AY 2017-18
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