Anupam Tele Services v. ITO

366 ITR 122High Court2014#840 most cited

What is Anupam Tele Services v. ITO authority for?

Section 40A(3) disallowances are not absolute; genuine and bonafide cash payments, where the payee's identity is established and business expediency is proven, fall outside its scope, as the section's purpose is to curb unaccounted money, not disallow genuine expenditure.

124

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

Anupam Tele Services v. ITO · Section 40A(3) · cash payment disallowance · genuineness of transaction · business expediency · Rule 6DD · identity of payee · unaccounted money · bonafide payments · profits and gains of business or profession

Issues it is cited on

Judgments citing Anupam Tele Services v. ITO

S. Shivraj Reddy Constructions, Hyderabad, Secunderabad vs. ACIT, Circle-4(1), Hyderabad

Appeal is partly allowed for statistical purposes in above terms

ITA 177/HYD/2017[2009-10]Status: DisposedITAT Hyderabad16 Dec 2021AY 2009-10

Bench: Shri A. Mohan Alankamony & Shri S.S. Godaraassessment Year: 2009-10 M/S. Shivrajreddy Vs. The Acit, Circle 4(1), Constructions, Hyderabad. Secunderabad. Pan : Aanfs4155M. (Appellant) (Respondent) Assessee By: M.V. Anil Kumar Revenue By: Shri Subbaraju Penmetsa Date Of Hearing: 14/12/2021 Date Of Pronouncement: 16/12/2021 O R D E R Per S. S. Godara, J.M. This Assessee’S Appeal For A.Y 2009-10 Arises From The Commissioner Of Income Tax (Appeals)-1, Hyderabad’S Order Dated 15.11.2016, In Case No.0081/Cit(A)-1/Hyd/2015-16/2-16-17, Involving Proceedings Under Section 143(3) R.W.S. 263 Of Income Tax Act, 1961 (In Short, “The Act”).

For Appellant: M.V. Anil KumarFor Respondent: Shri Subbaraju Penmetsa
Section 143(3)Section 40A(3)

…learned lower authorities have already allowed the corresponding claims qua the very payee. He also pleaded overwhelming genuineness element therein in light of case laws Attar Singh Gurmukh Singh etc Vs. ITO 191 667 (SC) and Anupam Teleservices Vs ITO (2014) 366 ITR 122 (Guj). We find no merit in the assessee’s instant argument since it could nowhere submit the explanation; much less a cogent one, in support of the case that there existed some cogent reasons for making the impugned cash payments regarding bitumen purchase. We thus hold that it is failed to explain the exigencies involved in cash payments which h…

Shri Dinesh Kumar Ghosh, Paschim Medinipur vs. ACIT, Circle - 38, Midnapore

In the result, this ground and appeal of the assessee is allowed

ITA 2015/KOL/2018[2013-14]Status: DisposedITAT Kolkata26 Apr 2019AY 2013-14

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara] I.T.A. No. 2015/Kol/2018 Assessment Year: 2013-14 Shri Dinesh Kumar Ghosh.......………………………………....…………………………………………Appellant Garhbeta-Iii,Karamsole P.O. Kiaboni P.S. Garhbeta Paschim Medinipur – 721 253 [Pan : Arkpg 5318 G] Assistant Commissioner Of Income Tax, Circle-38, Midnapore…….........…..…......Respondent Appearances By: Shri Anikesh Banerjee, Advocate, Appeared On Behalf Of The Assessee. Shri C.J. Singh, Jcit D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : April 3Rd, 2019 Date Of Pronouncing The Order : April 26Th, 2019 O R D E R Per J. Sudhakar Reddy, Am :- This Appeal Filed By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals) - 11, Kolkata, (Ld. Cit(A)) Passed U/S. 250 Of The Income Tax Act, 1961, (The ‘Act’), Dt. 27/06/2018, For The Assessment Year 2013-14. 2. The Assessee Is An Individual & Is In The Business Of Trading In Wood & Timber. He Filed His Return Of Income On 29/10/2013, Disclosing Total Income Of Rs.10,29,280/-. The Assessing Officer Completed Assessment U/S 144 Of The Act, Vide His Order Dt. 10/03/2016, Determining The Total Income At Rs.1,22,27,660/- Interalia Making A Disallowance Of Rs.1,11,97,683/- U/S 40A(3) Of The Act, On The Ground That The Assessee Had Made Cash Payments In Excess Of Rs.20,000/- For Supply Of Timber To Various Local Merchants. Aggrieved The Assessee Carried The Matter In Appeal. Before The Ld. First Appellate Authority, The Assessee Submitted That None Of The Cash Payments In Question Exceeded The Limit Prescribed U/S 40A(3) Of The Act. He Produced A Cash Book & Ledger Account To Demonstrate The Fact That The 2

Section 144Section 250Section 40A(3)

…lationship with the principal-Same clearly satisfies the requirement of the provisions of r. 6DD(j)(1)- Disallowance under s. 40A(3) not justified." 9.3. We find that the Hon‟ble Gujarat High Court in the case of Anupam Tele Services vs ITO reported in (2014) 366 ITR 122 (Guj) wherein the head notes are reproduced as below:- Business Expenditure-Disallowance-Validity of-Cash payment exceeding prescribed limit-Assessee acted as agent of Tata for distributing mobile cards and recharge vouchers-Assessee made payments by account payee cheques till August 2005-Subsequently TATA issued circular and assessee was require…