Loading judgment…
No AI summary yet for this case.
Detected automatically from the text. The count shows how many other judgments on BharatTax rely on the same authority.
Income Tax Appellate Tribunal, MUMBAI BENCH “E” MUMBAI
Before: SHRI OM PRAKASH KANT & SHRI SANDEEP SINGH KARHAIL
This appeal has been preferred by the Revenue against the order dated 25.03.2023 passed by the Ld. Commissioner of Income- tax (Appeals) – National Faceless Appeal Centre, Delhi [in short ‘the Ld. CIT(A)’] for assessment year 2015-16, raising following grounds:
1. "Whether on the facts and circumstances of the case in law, the Ld. CIT(A) has erred in deleting the disallowance made us 14A r.w.r. 8D of the I.T. Act amounting to Rs.2,59,66, 127/- despite the clarification issued vide CBDT Circular No. 5/2014 dt. 11.02.2014 that disallowance u/s 14 has to be made irrespective of the fact whether any exempt income has been earned during the year by the assessee or not?" 2. "Whether on the facts and circumstances of the case in law, the Ld. CIT(A) has erred in deleting the disallowance made u/s 14A r.w.r. 8D of Rs. 2,59,66,127/ of Rs. 2,59,66,127/- despite the amendment issued vide Circular No. despite the amendment issued vide Circular No. 23/2022 (Explanatory notes to the provisions of 23/2022 (Explanatory notes to the provisions of the bai Finance Act, the bai Finance Act, 2022) dt. 03.11.2022 that disallowance u/s 14A has to be made 2022) dt. 03.11.2022 that disallowance u/s 14A has to be made 2022) dt. 03.11.2022 that disallowance u/s 14A has to be made irrespective of the fact whether any exempt income has been earned irrespective of the fact whether any exempt income has been earned irrespective of the fact whether any exempt income has been earned during the year by the assessee or not?" during the year by the assessee or not?" 3. "Whether on the facts and circumstances of the case in law, th 3. "Whether on the facts and circumstances of the case in law, th 3. "Whether on the facts and circumstances of the case in law, the Ld. CIT(A) has erred in deleting the disallowance in respect of interest on CIT(A) has erred in deleting the disallowance in respect of interest on CIT(A) has erred in deleting the disallowance in respect of interest on sales tax liability of Rs. 1,76,26,00,000/ sales tax liability of Rs. 1,76,26,00,000/-without giving any working / without giving any working / findings as to how the assessee has incurred the said expenses." findings as to how the assessee has incurred the said expenses." findings as to how the assessee has incurred the said expenses." 4. "Whether on the facts and circumstance 4. "Whether on the facts and circumstances of the case in law, the Ld. s of the case in law, the Ld. CIT(A) has erred in allowing the expense claimed as interest on sales CIT(A) has erred in allowing the expense claimed as interest on sales CIT(A) has erred in allowing the expense claimed as interest on sales tax liability when the AO has accepted that the transaction is tax liability when the AO has accepted that the transaction is tax liability when the AO has accepted that the transaction is colorable transaction." colorable transaction." 5. "Whether on the facts and circumstances of the case in law, the Ld. 5. "Whether on the facts and circumstances of the case in law, the Ld. 5. "Whether on the facts and circumstances of the case in law, the Ld. CIT(A) has erred in allowing the interest expenses, without CIT(A) has erred in allowing the interest expenses, without CIT(A) has erred in allowing the interest expenses, without appreciating the fact that the interest on sales tax liability has been appreciating the fact that the interest on sales tax liability has been appreciating the fact that the interest on sales tax liability has been paid to Essar Oil Ltd. as per the agreement with M/s. paid to Essar Oil Ltd. as per the agreement with M/s. Essar Oil Ltd. Essar Oil Ltd. and the assessee has no connection to the income earned by Ms. and the assessee has no connection to the income earned by Ms. and the assessee has no connection to the income earned by Ms. Essar Oil Ltd." 6. "Whether on the facts and circumstances of the case in law, the Ld. 6. "Whether on the facts and circumstances of the case in law, the Ld. 6. "Whether on the facts and circumstances of the case in law, the Ld. CIT(A) has erred in allowing the expenses of the nature of interest on CIT(A) has erred in allowing the expenses of the nature of interest on CIT(A) has erred in allowing the expenses of the nature of interest on sales tax liability sales tax liability without appreciating the fact that the assessee without appreciating the fact that the assessee entered in to agreement dated March, 2009 with M/s. Essar Oil Ltd. entered in to agreement dated March, 2009 with M/s. Essar Oil Ltd. entered in to agreement dated March, 2009 with M/s. Essar Oil Ltd. by way of misrepresentation of facts as Ms. Essar Oil Ltd. was not by way of misrepresentation of facts as Ms. Essar Oil Ltd. was not by way of misrepresentation of facts as Ms. Essar Oil Ltd. was not eligible for the benefit and hence, the agreement itself was void." eligible for the benefit and hence, the agreement itself was void." eligible for the benefit and hence, the agreement itself was void."
2. Briefly stated, facts of the case are that the assessee filed iefly stated, facts of the case are that the assessee filed iefly stated, facts of the case are that the assessee filed return of income electronically on 29.09.2015 declaring total return of income electronically on 29.09.2015 declaring total return of income electronically on 29.09.2015 declaring total income at Rs. Nil. The return of income filed by the assessee was income at Rs. Nil. The return of income filed by the assessee was income at Rs. Nil. The return of income filed by the assessee was selected for scrutiny and statutory notices were issued and selected for scrutiny and statutory notices were issued and selected for scrutiny and statutory notices were issued and complied with. In the assessment completed u/s 143(3) of the Act with. In the assessment completed u/s 143(3) of the Act with. In the assessment completed u/s 143(3) of the Act on 23.11.2017, the Assessing Officer made disallowance u/s 14A of on 23.11.2017, the Assessing Officer made disallowance u/s 14A of on 23.11.2017, the Assessing Officer made disallowance u/s 14A of the Act amounting to Rs.225,66,127/ the Act amounting to Rs.225,66,127/- and disallowance of interest and disallowance of interest paid on sales tax liabilities amounting to Rs.1,76,26,00,000/ sales tax liabilities amounting to Rs.1,76,26,00,000/ sales tax liabilities amounting to Rs.1,76,26,00,000/-. On further appeal, the Ld. CIT(A) deleted both the additions. Aggrieved, further appeal, the Ld. CIT(A) deleted both the additions. Aggrieved further appeal, the Ld. CIT(A) deleted both the additions. Aggrieved the Revenue is in appeal before the Tribunal by way of raising in appeal before the Tribunal by way of raising in appeal before the Tribunal by way of raising grounds as reproduced as above. grounds as reproduced as above.
3. At the outset, we may like to mention that none appeared on At the outset, we may like to mention that none appeared on At the outset, we may like to mention that none appeared on behalf of the assessee and behalf of the assessee and a written application was filed for a written application was filed for adjournment. Before us, the Ld. Departmental Representative (DR) adjournment. Before us, the Ld. Departmental Representative (DR) adjournment. Before us, the Ld. Departmental Representative (DR) submitted that issue in dispute involved in both the grounds is submitted that issue in dispute involved in both the grounds submitted that issue in dispute involved in both the grounds covered in favour of the assessee and therefore, the appeal was covered in favour of the assessee and therefore, the appeal was covered in favour of the assessee and therefore, the appeal was heard ex-parte qua the asse parte qua the assessee after hearing arguments of the Ld. ssee after hearing arguments of the Ld. DR.
4. The ground Nos s. 1 and 2 of the appeal relate to disallowance made u/s 14A r.w.s. 8D of the Income made u/s 14A r.w.s. 8D of the Income-tax Rules, 1962 (in short ‘the tax Rules, 1962 (in short ‘the Rules). The Ld. CIT(A) has deleted the disallowance u/s 14A of the Rules). The Ld. CIT(A) has deleted the disallowance u/s 14A of the Rules). The Ld. CIT(A) has deleted the disallowance u/s 14A of the Act observing that there was no exempted income earned by the g that there was no exempted income earned by the g that there was no exempted income earned by the assessee. The relevant finding of the Ld. CIT(A) is reproduced as assessee. The relevant finding of the Ld. CIT(A) is reproduced as assessee. The relevant finding of the Ld. CIT(A) is reproduced as under:
“6.3 Decision “6.3 Decision I have considered facts of the case, assessment order and I have considered facts of the case, assessment order and I have considered facts of the case, assessment order and submissions filed by the appellant. The A observed that the submissions filed by the appellant. The A observed that the submissions filed by the appellant. The A observed that the appellant had made investments in equity shares of Rs. appellant had made investments in equity shares of Rs. appellant had made investments in equity shares of Rs. 3311727575 on which the appellant did not receive any exempt 3311727575 on which the appellant did not receive any exempt 3311727575 on which the appellant did not receive any exempt income during the year by way of dividend. The appellant income during the year by way of dividend. The appellant income during the year by way of dividend. The appellant submitted before the AO that no disallowance us 14A can be made submitted before the AO that no disallowance us 14A can be made submitted before the AO that no disallowance us 14A can be made as the assessee did as the assessee did not receive any exempt income during the year. not receive any exempt income during the year. The AO did not accept the contention of the appellant and The AO did not accept the contention of the appellant and The AO did not accept the contention of the appellant and calculated the disallowance of Rs. 25966127. However, the calculated the disallowance of Rs. 25966127. However, the calculated the disallowance of Rs. 25966127. However, the calculation of disallowance is not correct as the AO computed calculation of disallowance is not correct as the AO computed calculation of disallowance is not correct as the AO computed wrongly Rs. 860288 being 0.5% wrongly Rs. 860288 being 0.5% of average value of investment of of average value of investment of Rs.1881727575 instead of correct amount of Rs. 9408638 Rs.1881727575 instead of correct amount of Rs. 9408638. The appellant has submitted various decisions of the Courts in The appellant has submitted various decisions of the Courts in The appellant has submitted various decisions of the Courts in which it is held that when there is no exempt income no which it is held that when there is no exempt income no which it is held that when there is no exempt income no disallowance u disallowance u/s 14A can be made. This view finds support from nds support from the following case laws: the following case laws:-
1.
GVK Projects and Technical Services Ltd. (2019) 106 1. GVK Projects and Technical Services Ltd. (2019) 106 1. GVK Projects and Technical Services Ltd. (2019) 106 Taxmann.com 181 (SC) Taxmann.com 181 (SC) 2. Oil Industry Development Board (2019) 103 Taxmann.com 326 2. Oil Industry Development Board (2019) 103 Taxmann.com 326 2. Oil Industry Development Board (2019) 103 Taxmann.com 326 (SC) 3. Chettinad Logistics P. Ltd. (2018) 95* Taxmann.com 250 (SC) 3. Chettinad Logistics P. Ltd. (2018) 95* Taxmann.com 250 (SC) 3. Chettinad Logistics P. Ltd. (2018) 95* Taxmann.com 250 (SC) 4. State Bank of Patiala (2018),99 Taxmann.com 286 (SC) Bank of Patiala (2018),99 Taxmann.com 286 (SC) 5. CIT Vs. Shivam Motors P. Ltd (272 GTR 277) 5. CIT Vs. Shivam Motors P. Ltd (272 GTR 277) 6. CIT Vs. Lakhani Marketing ITA NO: 970/2008 dated 6. CIT Vs. Lakhani Marketing ITA NO: 970/2008 dated 6. CIT Vs. Lakhani Marketing ITA NO: 970/2008 dated 02.04.2014.
7. PCIT Vs. Ballarpur Industries Ltd. ITA: No. 15 of 2016 dated 7. PCIT Vs. Ballarpur Industries Ltd. ITA: No. 15 of 2016 dated 7. PCIT Vs. Ballarpur Industries Ltd. ITA: No. 15 of 2016 dated 13.10.2016 ( Mumbai High Court) 13.10.2016 ( Mumbai High Court) The Hon'ble. Delhr High, Court in its fécent order in the' case of e Hon'ble. Delhr High, Court in its fécent order in the' case of e Hon'ble. Delhr High, Court in its fécent order in the' case of PCIT Vs. M/s ERA Infrastructure (India) Ltd. Vs. M/s ERA Infrastructure (India) Ltd. ITA No. 2004/2022 dated 20.07.2022 held that amendment brought in by the Finance 20.07.2022 held that amendment brought in by the Finance 20.07.2022 held that amendment brought in by the Finance Act 2022 in sec. 14A is applicable prospectively we.f Act 2022 in sec. 14A is applicable prospectively we.f 01.04:2022 01.04:2022 (from A. Y. 2022 (from A. Y. 2022-23 onwards). This view is supported by the 23 onwards). This view is supported by the decision of the Mumbai Tribunal in the case of K.Raheja Corporate decision of the Mumbai Tribunal in the case of K.Raheja Corporate decision of the Mumbai Tribunal in the case of K.Raheja Corporate Services P. Ltd. ITA no. 2521 to 2527/Mum/2021 dated Services P. Ltd. ITA no. 2521 to 2527/Mum/2021 dated Services P. Ltd. ITA no. 2521 to 2527/Mum/2021 dated 17.06.2022. I find merits in the argument of the appellant that w I find merits in the argument of the appellant that when there is no hen there is no exempt income received by the appellant during the year no exempt income received by the appellant during the year no exempt income received by the appellant during the year no disallowance u/s 14A r.w.r. 8D can be made. Further, Hon'ble disallowance u/s 14A r.w.r. 8D can be made. Further, Hon'ble disallowance u/s 14A r.w.r. 8D can be made. Further, Hon'ble Mumbai Tribunal in the appellant's own case for assessment years Mumbai Tribunal in the appellant's own case for assessment years Mumbai Tribunal in the appellant's own case for assessment years 2011-12, 2012 12, 2012-13, 2013-14 and 2014-15 have allowed the 15 have allowed the contention contention contention of of of the the the appellant appellant appellant by following by by following following the the the decision of decision decision of of jurisdictional Mumbai High Court in the case of PCIT Vs.Ballarpur jurisdictional Mumbai High Court in the case of PCIT Vs.Ballarpur jurisdictional Mumbai High Court in the case of PCIT Vs.Ballarpur Industries Ltd. wherein the Hon'ble High Court have held that no Industries Ltd. wherein the Hon'ble High Court have held that no Industries Ltd. wherein the Hon'ble High Court have held that no disallowance u/s 14A r.w.r. 8D is required to be made when there disallowance u/s 14A r.w.r. 8D is required to be made when there disallowance u/s 14A r.w.r. 8D is required to be made when there is no exempt income. Accordingly, in the present case, the AO is no exempt income. Accordingly, in the present case, the AO is no exempt income. Accordingly, in the present case, the AO is directed to delete the disallowance made us 14A r.w.r. 8D of the IT directed to delete the disallowance made us 14A r.w.r. 8D of the IT directed to delete the disallowance made us 14A r.w.r. 8D of the IT Act. In the result, the appeal on this ground is Allowed. In the result, the appeal on this ground is Allowed.” 5.1 We find that the Ld. CIT(A) has followed the binding precedent We find that the Ld. CIT(A) has followed the binding precedent We find that the Ld. CIT(A) has followed the binding precedent of the Hon’ble Delhi High Court in the case of PCIT v. ERA of the Hon’ble Delhi High Court in the case of PCIT v. ERA of the Hon’ble Delhi High Court in the case of PCIT v. ERA Infrastructure India Ltd. (supra), wherein it is held that the Infrastructure India Ltd. (supra), wherein it is held that the Infrastructure India Ltd. (supra), wherein it is held that the amendment brought by way of Finance Act, 2022 in section 14A of amendment brought by way of Finance Act, 2022 in section 14A of amendment brought by way of Finance Act, 2022 in section 14A of the Act is applicable prospectively. Since, the Ld. CIT(A) has the Act is applicable prospectively. Since, the Ld. CIT(A) has the Act is applicable prospectively. Since, the Ld. CIT(A) has followed the binding precedent on the issue in dispute, we do not d the binding precedent on the issue in dispute, we do not d the binding precedent on the issue in dispute, we do not find any error in the order of the Ld. CIT(A) and accordingly we find any error in the order of the Ld. CIT(A) and accordingly find any error in the order of the Ld. CIT(A) and accordingly uphold the same. The ground Nos. 1 & 2 uphold the same. The ground Nos. 1 & 2 raised by the Revenue are raised by the Revenue are accordingly dismissed. accordingly dismissed.
The ground Nos s. 3 to 6 of the appeal of the Revenue relate to the Revenue relate to the issue of interest on the issue of interest on sales tax liabilities. The Ld. CIT(A) has sales tax liabilities. The Ld. CIT(A) has deleted the disallowance observing as under: deleted the disallowance observing as under:
“7.3 Decision “7.3 Decision I have considered facts of the case, assessment order and submissions I have considered facts of the case, assessment order and submissions I have considered facts of the case, assessment order and submissions filed by the appellant. Facts of the case are as per the Sales Tax filed by the appellant. Facts of the case are as per the Sales Tax filed by the appellant. Facts of the case are as per the Sales Tax Scheme granted by Gujarat Government. Essar Oil Ltd. was entitled to Scheme granted by Gujarat Government. Essar Oil Ltd. was entitled to Scheme granted by Gujarat Government. Essar Oil Ltd. was entitled to collect Sales Tax/AT and defer the payment of such collect Sales Tax/AT and defer the payment of such sales tax which sales tax which was collected upto 14.08.2020. Subsequent to 14.08.2020 this deferred was collected upto 14.08.2020. Subsequent to 14.08.2020 this deferred was collected upto 14.08.2020. Subsequent to 14.08.2020 this deferred tax liability was pavable to Government in 6 equal annual installments. tax liability was pavable to Government in 6 equal annual installments. tax liability was pavable to Government in 6 equal annual installments. Essar Oil Ltd. decided to assign the sale tax liability in favour of the Essar Oil Ltd. decided to assign the sale tax liability in favour of the Essar Oil Ltd. decided to assign the sale tax liability in favour of the appellant by paying the appellant by paying the present value of such liability which was present value of such liability which was calculated by discounting the value of liability. Accordingly, the calculated by discounting the value of liability. Accordingly, the calculated by discounting the value of liability. Accordingly, the appellant vide agreement dated 31.03.2009 agreed to take over the vide agreement dated 31.03.2009 agreed to take over the vide agreement dated 31.03.2009 agreed to take over the sales tax liability of Essar Oil Ltd. for a consideration of Rs. 1805.52 sales tax liability of Essar Oil Ltd. for a consideration of Rs. 1805.52 sales tax liability of Essar Oil Ltd. for a consideration of Rs. 1805.52 crores which was determined to the present value of the liability. The hich was determined to the present value of the liability. The hich was determined to the present value of the liability. The appellant in order to meet the liability on account of sales tax which appellant in order to meet the liability on account of sales tax which appellant in order to meet the liability on account of sales tax which would entail under the scheme and also to earn margin on the said would entail under the scheme and also to earn margin on the said would entail under the scheme and also to earn margin on the said amount received invested the amount received of Rs. 1805 amount received invested the amount received of Rs. 1805 amount received invested the amount received of Rs. 1805.52 crores from Essar Oil Ltd. in zero coupon bonds of Imperial Consultants and from Essar Oil Ltd. in zero coupon bonds of Imperial Consultants and from Essar Oil Ltd. in zero coupon bonds of Imperial Consultants and Securities Pvt. Ltd. (ICSL). In the mean time the Hon'ble Supreme Court Securities Pvt. Ltd. (ICSL). In the mean time the Hon'ble Supreme Court Securities Pvt. Ltd. (ICSL). In the mean time the Hon'ble Supreme Court delivered a judgment in the case filed by Gujarat Sales Tax Department delivered a judgment in the case filed by Gujarat Sales Tax Department delivered a judgment in the case filed by Gujarat Sales Tax Department against Essar Oil Ltd. wherein it against Essar Oil Ltd. wherein it was held that Essar Oil Ltd. was no was held that Essar Oil Ltd. was no entitled to the above, sales tax incentive scheme. As a result of said entitled to the above, sales tax incentive scheme. As a result of said entitled to the above, sales tax incentive scheme. As a result of said judgment, Essar Oil Ltd, was no longer entitled to the deferment of the judgment, Essar Oil Ltd, was no longer entitled to the deferment of the judgment, Essar Oil Ltd, was no longer entitled to the deferment of the sales tax liability and as a result the payment of the same had to be sales tax liability and as a result the payment of the same had to be sales tax liability and as a result the payment of the same had to be made immediately to the government. mmediately to the government. Essar Oil Ltd. demanded Rs. 1805.52 crores paid to the appellant along Essar Oil Ltd. demanded Rs. 1805.52 crores paid to the appellant along Essar Oil Ltd. demanded Rs. 1805.52 crores paid to the appellant along with the interest. The appellant in order to make payment to Essar Oil with the interest. The appellant in order to make payment to Essar Oil with the interest. The appellant in order to make payment to Essar Oil Ltd., encashed the zero coupon bonds of ICSL. The appellant received Ltd., encashed the zero coupon bonds of ICSL. The appellant received Ltd., encashed the zero coupon bonds of ICSL. The appellant received interest income interest income from zero coupon bonds of Rs. 176.26 crores and the from zero coupon bonds of Rs. 176.26 crores and the same was credited in the P&L account. Similarly, the appellant had same was credited in the P&L account. Similarly, the appellant had same was credited in the P&L account. Similarly, the appellant had paid interest of Rs. 176.26 crores (out of total interest payment of Rs. paid interest of Rs. 176.26 crores (out of total interest payment of Rs. paid interest of Rs. 176.26 crores (out of total interest payment of Rs. 287.05 crores paid to EOL) to Essar Oil Ltd. which was debited 287.05 crores paid to EOL) to Essar Oil Ltd. which was debited 287.05 crores paid to EOL) to Essar Oil Ltd. which was debited to the P&L account. In the computation of the income, the income was offered P&L account. In the computation of the income, the income was offered P&L account. In the computation of the income, the income was offered as income from other sources and interest expenditure was claimed as income from other sources and interest expenditure was claimed as income from other sources and interest expenditure was claimed against the same income us 57. (il) of the Act. The appellant contended against the same income us 57. (il) of the Act. The appellant contended against the same income us 57. (il) of the Act. The appellant contended that since the amount received from Essar that since the amount received from Essar Oil Ltd. was invested in the Oil Ltd. was invested in the zero coupon bonds, any interest payable on the money received from zero coupon bonds, any interest payable on the money received from zero coupon bonds, any interest payable on the money received from Essar Oil Ltd. is ailowable as deduction us 57 (i) of the Act against the Essar Oil Ltd. is ailowable as deduction us 57 (i) of the Act against the Essar Oil Ltd. is ailowable as deduction us 57 (i) of the Act against the interest income received from the zero coupon bonds as there is a direct interest income received from the zero coupon bonds as there is a direct interest income received from the zero coupon bonds as there is a direct nexus between the amount received from Essar Oil Ltd. and amount n the amount received from Essar Oil Ltd. and amount n the amount received from Essar Oil Ltd. and amount invested in zero coupon bonds in ICSL. However, contention of the invested in zero coupon bonds in ICSL. However, contention of the invested in zero coupon bonds in ICSL. However, contention of the appellant was not accepted by the AQ who relied on the judgement of appellant was not accepted by the AQ who relied on the judgement of appellant was not accepted by the AQ who relied on the judgement of CIT Vs. VP Gopinathan 248 IT 449 (SC). The AO disallowed interest of CIT Vs. VP Gopinathan 248 IT 449 (SC). The AO disallowed interest of CIT Vs. VP Gopinathan 248 IT 449 (SC). The AO disallowed interest of Rs.1,76,26,00,000. Rs.1,76,26,00,000. discounting charges income from zero coupon bonds discounting charges income from zero coupon bonds and the interest paid on the funds received from Essar Oil Ltd. This and the interest paid on the funds received from Essar Oil Ltd. This and the interest paid on the funds received from Essar Oil Ltd. This factual position has not been doubted by the AO in the assessment factual position has not been doubted by the AO in the assessment factual position has not been doubted by the AO in the assessment order. The appellant has further submitted that the order. The appellant has further submitted that the A had erroneously A had erroneously applied decision of the Hon'ble Supreme Court in the case of VP applied decision of the Hon'ble Supreme Court in the case of VP applied decision of the Hon'ble Supreme Court in the case of VP Gopinathan (supra). The most distinguishing fact of the appellant's case Gopinathan (supra). The most distinguishing fact of the appellant's case Gopinathan (supra). The most distinguishing fact of the appellant's case with that of VP Gopinathan case is that, in the case of Gopinathan the with that of VP Gopinathan case is that, in the case of Gopinathan the with that of VP Gopinathan case is that, in the case of Gopinathan the fixed deposit was made out of fixed deposit was made out of surplus money whereas in the case of surplus money whereas in the case of appellant the investment in zero coupon bonds were made out of funds appellant the investment in zero coupon bonds were made out of funds appellant the investment in zero coupon bonds were made out of funds received from Essar Oil Ltd. on which interest was paid. Therefore, received from Essar Oil Ltd. on which interest was paid. Therefore, received from Essar Oil Ltd. on which interest was paid. Therefore, interest expenses are allowable Us 57 (¡i) of the Act. The appellant has interest expenses are allowable Us 57 (¡i) of the Act. The appellant has interest expenses are allowable Us 57 (¡i) of the Act. The appellant has informed that this issue is covered by the decisions of Hon'ble ITAT in that this issue is covered by the decisions of Hon'ble ITAT in that this issue is covered by the decisions of Hon'ble ITAT in appellant's favour in preceding assessment years from A. Y. 2012 appellant's favour in preceding assessment years from A. Y. 2012 appellant's favour in preceding assessment years from A. Y. 2012-13 to 2014-15. The relevant part of decision of ITAT Mumbai in the appellant's case for The relevant part of decision of ITAT Mumbai in the appellant's case for The relevant part of decision of ITAT Mumbai in the appellant's case for A.Y. 2012-13, IT No. 6980/M/2016 dated 0 13, IT No. 6980/M/2016 dated 04.04.2019 is reproduced as 4.04.2019 is reproduced as under:- “13. Wo have hoard the rival sumissiohs 3. Wo have hoard the rival sumissiohs-of. bolh tho partes and of. bolh tho partes and perised the material on record. According to the assess6e, Essar perised the material on record. According to the assess6e, Essar perised the material on record. According to the assess6e, Essar Oil Ltd. was entitled to collect the sales tax/AT and defer the Oil Ltd. was entitled to collect the sales tax/AT and defer the Oil Ltd. was entitled to collect the sales tax/AT and defer the same up to 14.08.2020 and th same up to 14.08.2020 and thereafter the said deferred sales ereafter the said deferred sales lax liability was to be lax liability was to be paid in six annual installments. Essar Oil paid in six annual installments. Essar Oil Ltd. decided to assign the sales tax liability to another entity at Ltd. decided to assign the sales tax liability to another entity at Ltd. decided to assign the sales tax liability to another entity at the present value which was worked out at Rs. 1805.52 crores. the present value which was worked out at Rs. 1805.52 crores. the present value which was worked out at Rs. 1805.52 crores. The sales tax liability wa The sales tax liability was assigned in favour of the assessee s assigned in favour of the assessee and the assessee received Rs. 1,805.52 Cr from Essar Oil Ltd. and the assessee received Rs. 1,805.52 Cr from Essar Oil Ltd. and the assessee received Rs. 1,805.52 Cr from Essar Oil Ltd. from time to time. The said money received by the assessee was from time to time. The said money received by the assessee was from time to time. The said money received by the assessee was invested in zero coupon bonds of Imperial Consultants and invested in zero coupon bonds of Imperial Consultants and invested in zero coupon bonds of Imperial Consultants and Securities Pvt. Ltd. In the meantime Securities Pvt. Ltd. In the meantime the Hon'ble Supreme Court the Hon'ble Supreme Court delivered a judgment in a case filed by the Sales Tax delivered a judgment in a case filed by the Sales Tax delivered a judgment in a case filed by the Sales Tax Department, Government of Gujarat wherein the Hon'ble Department, Government of Gujarat wherein the Hon'ble Department, Government of Gujarat wherein the Hon'ble Supreme Court held that Essar Oil Ltd. was not entitled to sales Supreme Court held that Essar Oil Ltd. was not entitled to sales Supreme Court held that Essar Oil Ltd. was not entitled to sales tax incentive scheme following which the Essar Oil Ltd. tax incentive scheme following which the Essar Oil Ltd. tax incentive scheme following which the Essar Oil Ltd. was asked to make the payment to the government exchequer. As asked to make the payment to the government exchequer. As asked to make the payment to the government exchequer. As per the agreement between Essar Oil Ltd. and the assessee the per the agreement between Essar Oil Ltd. and the assessee the per the agreement between Essar Oil Ltd. and the assessee the money was to be M/s. Essar money was to be ITA No.2199/M/2017 M/s. Essar money was to be ITA No.2199/M/2017 M/s. Essar House Pvt.
Ltd. paid along with interest, thus assessee had to pay interest Ltd. paid along with interest, thus assessee had to pay interest Ltd. paid along with interest, thus assessee had to pay interest of Rs.296. of Rs.296.19 crores to Essar Oil Lid. The assessee enashed the 19 crores to Essar Oil Lid. The assessee enashed the bonds and received interest income on the said zero coupon bonds and received interest income on the said zero coupon bonds and received interest income on the said zero coupon bonds of Rs.296.90 crores. The assessee credited the income by bonds of Rs.296.90 crores. The assessee credited the income by bonds of Rs.296.90 crores. The assessee credited the income by way of interest on zero coupon bonds in the P&L account while way of interest on zero coupon bonds in the P&L account while way of interest on zero coupon bonds in the P&L account while interest paid was c interest paid was charged in the P8L Account. While making the harged in the P8L Account. While making the computation of income, the assessee offered the said income computation of income, the assessee offered the said income computation of income, the assessee offered the said income under the head of other sources by claiming interest paid to under the head of other sources by claiming interest paid to under the head of other sources by claiming interest paid to Essar Oil Ltd. of Rs.296.19 crores under section 57(il) of the Act. Essar Oil Ltd. of Rs.296.19 crores under section 57(il) of the Act. Essar Oil Ltd. of Rs.296.19 crores under section 57(il) of the Act. After the examining the After the examining the facts, we are of the considered opinion facts, we are of the considered opinion that there is a direct nexus between the money received by the that there is a direct nexus between the money received by the that there is a direct nexus between the money received by the assessee from Essar Oil Ltd. upon the assignment of sales tax assessee from Essar Oil Ltd. upon the assignment of sales tax assessee from Essar Oil Ltd. upon the assignment of sales tax liability and therefore there is a nexus between the interest liability and therefore there is a nexus between the interest liability and therefore there is a nexus between the interest received from the zero coupo received from the zero coupon bonds and interest liability which n bonds and interest liability which the assessee was liable to pay as per the agreement on the said the assessee was liable to pay as per the agreement on the said the assessee was liable to pay as per the agreement on the said assigned amount accordingly the same is allowable under assigned amount accordingly the same is allowable under assigned amount accordingly the same is allowable under section 57(il) of the Act. We have carefully perused the decision section 57(il) of the Act. We have carefully perused the decision section 57(il) of the Act. We have carefully perused the decision passed in the case of CIT vs. Gop passed in the case of CIT vs. Gopinathan (supra) and observed inathan (supra) and observed that the facts in the case are distinguishable from the facts of that the facts in the case are distinguishable from the facts of that the facts in the case are distinguishable from the facts of the present case. In the said case the assessee had surplus the present case. In the said case the assessee had surplus the present case. In the said case the assessee had surplus funds which were invested in fixed deposits and the assessee funds which were invested in fixed deposits and the assessee funds which were invested in fixed deposits and the assessee earned interest on such fixed deposits. T earned interest on such fixed deposits. Therefore, Hon'ble herefore, Hon'ble Supreme Court held that interest paid on money borrowed from Supreme Court held that interest paid on money borrowed from Supreme Court held that interest paid on money borrowed from the bank against the security the fixed deposits is not allowable the bank against the security the fixed deposits is not allowable the bank against the security the fixed deposits is not allowable under section 57 (ill) of the Act. Since the income earned by the under section 57 (ill) of the Act. Since the income earned by the under section 57 (ill) of the Act. Since the income earned by the assessee by way of interest from Zero coupon assessee by way of interest from Zero coupon bonds had a bonds had a corresponding liability attached to it. The assessee has not corresponding liability attached to it. The assessee has not corresponding liability attached to it. The assessee has not gained anything from the said transaction and thus it is gained anything from the said transaction and thus it is gained anything from the said transaction and thus it is incorrect to say that interest has to be taxed without allowing incorrect to say that interest has to be taxed without allowing incorrect to say that interest has to be taxed without allowing deduction under section 57(i). In our opinion, the said deduction under section 57(i). In our opinion, the said deduction under section 57(i). In our opinion, the said transaction is not a sham transaction in view of the fact that the ction is not a sham transaction in view of the fact that the ction is not a sham transaction in view of the fact that the assignment of liability on account of sales tax and VAT has assignment of liability on account of sales tax and VAT has assignment of liability on account of sales tax and VAT has taken place at present value has taken place on a date which taken place at present value has taken place on a date which taken place at present value has taken place on a date which was prior to the decision of the Hon'ble Supreme Court. It was was prior to the decision of the Hon'ble Supreme Court. It was was prior to the decision of the Hon'ble Supreme Court. It was clearly a c clearly a commercial transaction entered into between two ommercial transaction entered into between two entities though related and therefore not colourable transactions entities though related and therefore not colourable transactions entities though related and therefore not colourable transactions to circumvent tax liability. to circumvent tax liability. Accordingly, we hold that Ld. CIT(A) Accordingly, we hold that Ld. CIT(A) has passed a very reasoned and speaking order which does not has passed a very reasoned and speaking order which does not has passed a very reasoned and speaking order which does not require any inte require any interference at our end. Facts being the similar for the assessment year under Facts being the similar for the assessment year under consideration, consideration, respectfully following the decision of Mumbai ITAT in appellant's own respectfully following the decision of Mumbai ITAT in appellant's own respectfully following the decision of Mumbai ITAT in appellant's own case in preceding years as referred above, claim of the appellant is case in preceding years as referred above, claim of the appellant is case in preceding years as referred above, claim of the appellant is allowed. The AO is directed allowed. The AO is directed to delete the disallowance made on account to delete the disallowance made on account of interest paid on sales tax liabilities of Rs. 1,76,26,00,000. of interest paid on sales tax liabilities of Rs. 1,76,26,00,000. of interest paid on sales tax liabilities of Rs. 1,76,26,00,000. In the result, the appeal on this ground is Allowed. In the result, the appeal on this ground is Allowed.”
6.1 We find that the We find that the Ld. CIT(A) has followed the finding of the the finding of the Tribunal in the case of the Tribunal in the case of the assessee for assessment year 2012 assessee for assessment year 2012-13. In the year under consideration, the facts and circumstances being In the year under consideration, the facts and circumstances being In the year under consideration, the facts and circumstances being identical, we do not find any error in the order of the Ld. CIT(A) on identical, we do not find any error in the order of the Ld. CIT(A) on identical, we do not find any error in the order of the Ld. CIT(A) on the issue in dispute and accordingly the issue in dispute and accordingly, we uphold the same. The we uphold the same. The grounds Nos. 3 to 6 of the appeal of the Revenue are accordingly . 3 to 6 of the appeal of the Revenue are accordingly . 3 to 6 of the appeal of the Revenue are accordingly dismissed.
In the result, the appeal filed by the Revenue is dismissed. In the result, the appeal filed by the Revenue is dismissed. In the result, the appeal filed by the Revenue is dismissed.