Income Tax Appellate Tribunal - Mumbai
Mukesh Choksi, Mumbai vs Acit (Osd-1) Cen Rg 7, Mumbai on 13 December, 2017
ITA.Nos.2695 to 2697/Mum/2013 Mukesh Choksi Assessment Years-2003-04 to 2005-06 आयकर अपीलीय अिधकरण "बी"
ायपीठ मुं बई म ।
IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, MUMBAI ी डी.टी. गरािसया, ाियक सद एवं ी मनोज कुमार अ वाल, लेखा सद के सम ।
BEFORE SHRI D.T. GARASIA, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No.2695 to 2697/Mum/2013 (िनधा रण वष / Assessment Years: 2003-04 to 2005-06) Mukesh Choksi Assistant Commissioner Of Block H, 6 t h Road Income Tax (OSD-1) Shri Sadashiv CHS Limited बनाम/ Central Range 7 Santacruz(E) Vs. Room No.413,4th Floor Mumbai-400 055 Aaykar Bhavan, M.K.Road Mumbai-400 020 थायी ले खा सं . /जीआइआर सं ./PAN/GIR No. AAAPC-7767-J (अ पीलाथ# /Appellant) : ($%थ# / Respondent) Assessee by : Mukesh Choksi, assessee-in-person Revenue by : Narendra Kumar, Ld. DR (CIT) सुनवाई की तारीख / : 01/11/2017 Date of Hearing घोषणा की तारीख / : 13/12 /2017 Date of Pronouncement आदे श / O R D E R Per Manoj Kumar Aggarwal (Accountant Member)
1. The captioned appeals by assessee for Assessment Year [AY] 2003-04 to 2005-06 contest order of first appellate authority qua confirmation of certain additions. The assessee, in person, at the outset expressed willingness to withdraw ITA Nos. 2696/Mum/2013 & ITA No. 2697/Mum/2013 for AY 2005-06 & 2004-05 respectively on the premises 2 ITA.Nos.2695 to 2697/Mum/2013 Mukesh Choksi Assessment Years-2003-04 to 2005-06 that adequate relief has already been granted to the assessee by this Tribunal in other appeals. The Ld. DR raised no objection against the same. Hence, both these appeals stands dismissed in limine.
2. The remaining ITA No. 2695/Mum/2013 for AY 2003-04 contest the order of Ld. Commissioner of Income-Tax (Appeals)-36 [CIT(A)], Mumbai, Appeal No. CIT(A)-36/AP-151/12-13 dated 31/01/2013 qua confirmation of certain estimated additions against accommodation entries. The assessment for impugned AY was framed by Ld. Assistant Commissioner of Income Tax (OSD-1) Central Range-7, Mumbai [AO] u/s 143(3) read with Section 153C of the Income Tax Act,1961 on 02/12/2008.
3. The Assessee, at the outset pointed out that the matter stood partially covered in assessee's favor by the order of this Tribunal for other years in the case of associated concerns of the assessee where the estimation has been made @0.15% of the accommodation entries against which 50% expenses were allowable to the assessee. The Ld. DR could not controvert the same.
4. Heard rival contentions and perused relevant material on record. Upon perusal of Tribunal's order for various years as placed on record, we find that the Tribunal in the case of the assessee as well as his associated concerns has estimated the additions @0.15% of the accommodation entries and the same rate have been adopted by the lower authorities. The assessee has claimed expenditure of Rs.59,334/- which has been allowed to the extent of 20% by Ld. CIT(A). Since the Tribunal has allowed expenses to the extent of 50%, taking the same 3 ITA.Nos.2695 to 2697/Mum/2013 Mukesh Choksi Assessment Years-2003-04 to 2005-06 stand, we hold that the assessee shall be eligible for expenses to the extent of 50% i.e. Rs.29,667/-
5. Resultantly, ITA Nos. 2696 & 2697/Mum/2013 stands dismissed whereas ITA No. 2695/Mum/2013 stands partly allowed.
Order pronounced in the open court on 13th December, 2017.
Sd/- Sd/-
(D.T. Garasia) (Manoj Kumar Aggarwal)
ाियक सद / Judicial Member लेखा सद / Accountant Member
मुंबई Mumbai; िदनां क Dated : 13.12.2017 Sr.PS:- Thirumalesh आदे श की ितिलिप अ !े िषत/Copy of the Order forwarded to :
1. अपीलाथ# / The Appellant
2. $%थ# / The Respondent
3. आयकर आयु+(अपील) / The CIT(A)
4. आयकर आयु+ / CIT - concerned
5. िवभागीय $ितिनिध, आयकर अपीलीय अिधकरण, मुंबई / DR, ITAT, Mumbai
6. गाड. फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायक पं जीकार (Dy./Asstt. Registrar) आयकर अपीलीय अिधकरण, मुंबई / ITAT, Mumbai