CIT Vs. RAZA TEXTILES LTD

JUDGEMENT

(1.) AFFIDAVIT of service filed today be placed on record.

(2.) BOTH the appeals have been filed under Section 260A of the Income -tax Act, 1961 (hereinafter referred to as 'the Act'), and pertain to the assessment years 1974 -75 and 1977 -78, respectively.

(3.) THE assessing authority had disallowed the claim of expenditure in respect of incentive bonus amounting to Rs. 48,929 and Rs. 7,17,830 respectively made by the respondent -assessee. The matter went up to the Tribunal and the Tribunal had directed the assessing authority to make enquiry and examine as to whether the payments were genuine or not and if the payments were found to be genuine and have been actually made by the assessee, then, its claim should be allowed. The operative portion of the order passed by the Tribunal is reproduced below: We have given our anxious consideration to the rival submissions as also to the material on record. In its order relating to the assessment year 1981 -82, the Tribunal has observed that the reasonableness of the payment has to be judged not on any subjective standard of the assessing authority but from the point of view of commercial expediency. It has also been held that such payment was being made by the assessee in the past as well and there was such a practice in the industry as certified by the U. P. Chamber of Commerce. As already stated, the assessee is claiming payment of incentive bonus as additional payment to the regular workers for additional work done by them. In the circumstances, no further enquiry is necessary with regard to the similar practice in the trade on the reasonableness of the payment. However, the Commissioner (Appeals) has doubted the genuineness of the payments. In the circumstances, we feel that he was justified in ordering an enquiry on the point. We, therefore, hold that the assessing officer should hold enquiry about the genuineness of the payment and in case the payments have been actually made by the assessee as claimed by it, then its claim should be allowed. The assessing officer is not required to make enquiry on any other points as suggested by the Commissioner (Appeals).