Pr. Commissioner Of Income Tax -7 vs Rambagh Palace Hotels Pvt. Ltd

SANJIV KHANNA, J

Revenue in this appeal under Section 260A of the Income Tax Act, 1961 (Act, for short), which relates to Assessment Year 2003-2004 impugns

the order dated 23rd March, 2018 passed by the Income Tax Appellate Tribunal (Tribunal, for short) in the case of Rambagh Palace Hotels Private

Limited (respondent-assessee).

The appeal arises from cross appeals ITA Nos. 6024/Del/2014 and 6097/Del/2014 filed by the respondent-assessee and Revenue, respectively

before the Tribunal. Â

The appeal is confined and restricted to deletion of ad hoc disallowance of Rs.1,38,00,058/-, being 50% of Rs.2,76,00,116/- claimed as expenditure

incurred on repair and maintenance of the hotel. The Assessing Officer in his order dated 07.03.2013 had referred to the complaint by one Rajkumar

Devraj, and had reopened assessment under Section 147 read with Section 148 of the Act. The assessment order records that the respondentassessee

in response to notice dated 01.03.2013, had furnished list of vendors who had performed and undertaken repair and maintenance service. Four

vendors had appeared before the Assessing Officer to substantiate genuineness of the expenditure and their statements were recorded on oath.

Documents were also produced by the said vendors. The Assessing Officer held that the respondent-assessee had been able to establish genuineness

of the expenditure from the said four vendors amounting to Rs.2,48,08,464/-. However, the respondent-assessee had not been able to produce

confirmations or produce other vendors to whom payments of Rs.2,76,00,116/- had been made. The Assessing Officer made an ad hoc disallowance

of Rs. 1,38,00,058/- . The Assessing Officer had also observed and held that payments to the vendors ""Chandra Singh Contractor"" and ""National

Sanitation"" was capital in nature. However, the Revenue has not preferred the present appeal on the said aspect. Â

The Commissioner of Income Tax (Appeals) in order dated 29.08.2014, reduced the ad hoc disallowance from 50% to 5%, i.e., Rs. 13,80,005/-,

after recording his reasons and observing that the respondentassessee had produced invoices and ledgers of contractors. Payments made to the said

contractors/vendors had also been accepted in subsequent years. Evidence on record, it was observed had established that the parties who had

rendered the services were existing and genuine parties. At the same time the Commissioner of Income Tax (Appeals) held that there could still be

some doubt about the existence of the said contractors and hence 5% disallowance was justified.

Thereupon, cross appeals as noticed above were preferred by the Revenue and the respondent-assessee to the Tribunal.

The Tribunal in the impugned order has referred to their earlier orders, as the Assessing Officer had made similar disallowances in other years. The

Tribunal has held that the respondent-assessee had filed complete details of the said vendors, including their PAN, invoices raised, ledger accounts,

etc. The Tribunal in these circumstances had followed earlier decision of the Coordinate Bench of the Tribunal in the case of the respondent-assessee

for the Assessment Years 2006-07 and 2009-10. Accordingly, the appeal filed by the Revenue was dismissed and the appeal filed by the respondent-

assessee has been allowed, directing deletion of the ad hoc disallowance of expenditure.

The findings of the Tribunal are primarily factual. We do not see any perversity in the said findings. We may record that we have dismissed the

appeal preferred by the Revenue making similar ad hoc disallowance for the Assessment Year 2005-06 vide order dated 17th September, 2018 in ITA

No. 1014/2018. For the aforesaid, this appeal has no merit and is dismissed with no order as to costs.   Â