Commissioner of Income Tax vs Mahaveer Polymers

On an application filed u/s 256(1) of the Income Tax Act, 1961, the Tribunal has referred the following questions for the opinion of this court :

"Whether, on the facts and in the circumstances of the case, the Tribunal was justified in deleting the amount of Rs. 1,92,904 for calculating the disallowance u/s 37(3A) read with Section 37(3B) of the Income Tax Act, 1961 ?

Whether, on the facts and in the circumstances of the case, the Tribunal was justified in deleting the amount of Rs. 38,310 being the expenditure on maintenance of delivery van, motor cycle and scooter for calculating the disallowance u/s 37(3A)/37(3B) of the Income Tax Act, 1961 ?

Whether, on the facts and in the circumstances of the case and in law, the Tribunal was justified in setting aside the issue and in directing to allow the amount of Rs. 98,208 disallowed u/s 43B in case the payments had been made within the time permissible under the relevant law, even if the same were paid after the close of the previous year relevant to the assessment year of the assessee ?"

The relevant assessment year is 1985-86. The year ended on December 31, 1984. The assessee-company has shown an income of Rs. 2,76,511 during the relevant accounting year. During the assessment year in question, the assessee company has incurred an expenditure of Rs. 1,92,904 as the amount given to its selling agents on the sales made through them. The Assessing Officer has invoked the provisions of Section 37(3A) holding that this expenditure is for sales promotion.

In appeal, the Commissioner of Income Tax (Appeals) has upheld the view taken by the Assessing Officer. In appeal before the Tribunal, the Tribunal has allowed the claim of the assessee.

The facts are not in dispute that the payment of this amount was made to the agents not only for the sales effected but it was the payment made to the agents in addition to the rebate or discount or commission already paid for their regular sales made by them for purchases which is beyond certain limits. When the incentive is given for more and more purchase or sale, it is nothing but for promotion of the sale. The Tribunal was not justified in reversing the view taken by the Assessing Officer and the Commissioner of Income Tax (Appeals). When the amount in question is undisputedly paid in addition to their regular commission or discount on a sale beyond particular limit, that is, nothing but for promoting the sale.

The issue in question No. 2 relates to deletion of the amount of Rs. 38,310 being the expenditure on maintenance of delivery van, motor cycle and scooter for calculating the disallowance u/s 37(3A)/37(3B) of the Act.

Mr. Kaliya, learned counsel for the assessee, submits that the provisions of Sub-section (3A)/(3B) of Section 37 can be invoked only in the case of motorcars and not in the case of vans. In Clause (ii) of Sub-section (3B) of Section 37, there is a reference to motor cars and not to vans. He further submits that vans and motor-cars are two different commodities, therefore, when the legislation wants the disallowance u/s 37(3A) in respect of the expenditure on motor-cars, the expenditure on vans does not hit by the provisions of Sub-section (3A) of Section 37.

The issue in question No. 3 relates to disallowance u/s 43B of the Act. Now the issue is concluded by their Lordships in the case of Allied Motors (P.) Ltd. Vs. Commissioner of Income Tax, Delhi,

Considering the facts, as stated above, we answer question No. 1 in the negative, i.e., in favour of the Revenue and against the assessee.

Question No. 2 we answer in the affirmative, i.e., in favour of the assessee and against the Revenue.

Question No. 3 also we answer in the affirmative, i.e., in favour of the assessee and against the Revenue.

Reference so made stands disposed of accordingly.