STATE BANK OF INDIA(AS A SUCCESSOR TO BHAARTIYA MAHILA BANK LIMITED),MUMBAI vs. PRINCIPLE COMMISSIONR OF INCOME TAX 2, MUMBAI, MUMBAI

This is an appeal preferred by the assessee bank against the order of the Ld. Principal Commissioner of Income Tax-02, Mumbai passed under section 263 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) dated 26.03.2022 for assessment year 2017-18.

At the outset, the Ld. AR of the assessee drew our attention to the additional ground of appeal preferred by the assessee wherein it has challenged the validity of AO passing the order in the name of erstwhile Bhartiya Mahila Bank Limited (hereinafter “BMBL”), even though, it was merged with M/s. State Bank of India w.e.f. 01.04.2017 (vide notification dated 22.02.2017). In this regard, it is noted that from 01.04.2017, Bhartiya Mahila Bank Ltd got merged/amalgamated State Bank of India with State Bank of India which is an incident happening in subsequent AY 2018-19, but the AO was aware of this amalgamation from a perusal of the assessment order dated 05.12.2019 (i.e. after the amalgamation w.e.f. 01.04.2017). The Ld AR assails the action of AO to have framed the assessment order in the name of M/s. Bhartiya Mahila Bank Ltd. instead of State Bank of India. According to Ld. AR, the AO despite knowing about the fact of amalgamation, he erred in framing the assessment order on 05.12.2019 in the name of M/s. Bhartiya Mahila Bank Ltd , which action of AO is bad in law because Bhartiya Mahila Bank Ltd is not existing in the eyes of law. However, we note that AO has framed the assessment titled Bhartiya Mahila Bank Ltd; c/o State Bank of India, therefore, the name of the amalgamated entity i.e. State Bank of India is found to be mentioned at the Title/Caption itself. Moreover we note that AO has referred State Bank of India, as representative assessee and statutory notice was issued to the successor viz SBI which fact is discernable from the acknowledgement made by him at first page of assessment order dated 05.12.2019 wherein AO observes “The phrase “assessee bank” in this order shall refer to the erstwhile M/s. Bharatiya Mahila Bank Limited as it stood before amalgamation with M/s. state Bank of India. M/s. State Bank of India shall be referred to as the representative assessee bank for the purpose of this order. Consequently, notices u/s 142(1) were issued to the successor”. So taking in to consideration the aforesaid action of AO, the legal issue raised by assessee regarding passing of order in name of amalgamated entity on the facts and State Bank of India circumstance as noted is rejected and according to us, the case laws cited are distinguishable and so, we proceed to deal with the next legal issue regarding jurisdiction of Ld PCIT.

Next legal issue raised by the assessee is against the action of the Ld. PCIT exercising revisional jurisdiction u/s 263 of the Act.

Brief facts regarding this issue is that the Ld. PCIT notes that the assessee company had filed the return of income on 30.10.2017 declaring total income of Rs.14,36,43,872/-. Pursuant to the order no. GSR 158(E) dated 22.02.2017, the erstwhile Bhartiya Mahila Bank Limited (in short BMBL) has been merged/amalgamated with the present assessee M/s. State Bank of India w.e.f. 01.04.2017. And assessment was completed on 05.12.2019 at assessed income of Rs.17,06,40,460/-. The Ld. PCIT observes that while he was going through the records, he found that the assessee has claimed an amount of Rs.14,60,92,479/- towards “CBS Implementation Fees” under the head of other Expenses and also noted that in AY. 2015-16 the assessee has made similar claim of Rs.14,97,10,844/- towards CBS implementation fees. The Ld. PCIT acknowledged that Scheduled 18- Notes to the Accounts, and under other disclosures this claim has been disclosed by the assessee. And thereafter, he notes that the AO had called for details of expenses in the notice u/s 142(1) of the Act vide letter dated 04.09.2019 as under: - “Furnish explanation in respect of such item of expenses and receipts appearing in trading account and profit & loss account, (either by way of excess or reduction) in comparison to last year.”

Therefore, in the light of the aforesaid disclosure, the assessee claimed before the Ld. PCIT that the contract was for a period of seven (7) years from November, 2013, and deduction of Rs.14,60,92,479/- towards CBS implementation fees was debited to the profit and loss account following the consistent accounting principles and the same was correctly claimed deductible in the tax return. Further, according to the assessee, the same has been examined by the AO and allowed by the AO while passing the assessment order dated 05.12.2019. According to the assessee, the action of the AO allowing the expenditure is a plausible view taken after inquiry during the assessment proceedings. According to the assessee, the AO had specifically vide his notice dated 04.09.2019 (Point no. 17 of the notice) called for the details in respect of items of income and expense appearing in the profit and loss account (either by way of increase or reduction) as compared to the last year. In response to this quiry, BMBL/assessee had vide its letter dated 20.09.2019 (Point no. 18 of the letter) requested the AO to refer to the annual report for State Bank of India comparison of items of receipt expenses of the current year vis-à-vis the previous year. (which fact has been acknowledged/recorded by Ld. PCIT himself in his show cause notice). And according to the assessee, the decision of the AO to allow the expenses is in line with that of the decision/ratio of this Tribunal (Bangalore) in the case of Kotak Mahindra Bank Ltd. (ITA. No. 748/Bang/2011 dated 28.12.2021) wherein it has been held that expenditure incurred by an assessee, engaged in banking business, on core banking software is revenue in nature as it only facilitated the bank to carry on its business more profitably without touching the profit-making apparatus (i.e. receiving deposits and lending/investing them for profits). Thus, it was contented that the view adopted by the AO is clearly a possible view, and hence, the impugned action of AO cannot be said to be erroneous and/or prejudicial to the interest of the revenue. Moreover, it was pointed out by the assessee that tax auditor has also not reported this expense under the clause for capital expenditure or contingent in nature, which further shows that the expenses are revenue in nature, incurred towards an ascertained liability in terms of the valid agreement and hence, clearly allowable under section 37(1) of the Act. And the assessee also placed a copy of, the agreement (service agreement) between the assessee and FIS and the salient features of the agreement was also brought to the notice of the Ld. PCIT which has been reproduced from page 13 to 15 of impugned order. It was also again brought to the notice of the Ld. PCIT that as per the service level agreement (in short “SLA”) entered into between Bank and FIS, services were provided by State Bank of India FIS to BMBL during the year under consideration and the expenditure incurred by the assessee is for an ascertained liability, based on the event already occurred (i.e. service being rendered by FSI) and not for any contingent event. And according to assessee, the following services were rendered FSI: -  Deployment and maintenance of data centres with scalable hardware, software, network and security equipment tools;  Provide a robust and flexible universal banking based CBS, application and software for all delivery channels of the Bank;  Implementation and Operationalization of an IT policy and IT security policy framework, Obtaining all hardware, software, customization and solutions required to operate, manage and operationalize the above.

Thus, the assessee claimed before the Ld. PCIT that expenditure/fees for CBS is ascertained liability and not contingent. And therefore, the expenditure is allowable expenditure. However, the Ld. PCIT did not agree and he passed the impugned order by observing as under: - “5.1 The assessee’s submission in this regard is perused but not found to be tenable. The assessee has claimed deduction of Rs.14,60,92,479/- in profit & loss account against CBS expenses. From the submission of the bank it is clear that the bank has entered into an agreement with M/s FIS Payment Solutions and Services India Pvt Ltd (FIS) in November, 2013, in order to obtain Information Technology Infrastructure, including Core Banking Solutions (CBS). As stated, considering that the contract was for a period of 7 years, a deduction of Rs.

Thereafter, the Ld. PCIT was pleased to set aside the assessment order passed by the AO dated 05.12.2019 and directed AO to conduct enquiry keeping in mind the observation made by him (supra) to arrive at the correct conclusion as per law. Aggrieved by the aforesaid action of the Ld. PCIT, the assessee is before us.

We have heard both the parties and perused the records. Since the assessee has assailed the validity of the revisional proceedings invoked by the Ld. PCIT u/s 263 of the Act, let us revisit the settled position of law on the same. For that, let us take the guidance of judicial precedence laid down by the Hon'ble Apex Court in Malabar Industries Ltd. vs. CIT [2000] 243 ITR 83(SC) wherein their Lordship have held that twin conditions should be satisfied before jurisdiction u/s 263 of the Act is exercised by the ld. CIT. The twin conditions which need to be satisfied are that (i) the order of the Assessing Officer must be erroneous and (ii) as a consequence of passing an erroneous order, prejudice is caused to the interest of the Revenue. In the following circumstances, the order of the AO can be held to be erroneous i.e. (i) if the Assessing Officer's order was passed on assumption of incorrect facts; or assumption of incorrect law; (ii) Assessing Officer's order is in violation of the principles of natural justice; (iii) if the AO's order is passed without application of mind; or (iv) if the AO has not investigated the issue before him. In the circumstances enumerated above the order passed by the Assessing Officer can be termed as erroneous for the purpose of section 263 of State Bank of India the Act. It has to be borne in mind that even if the Ld. PCIT/CIT finds that the assessment order is erroneous, he cannot invoke the revisional jurisdiction u/s 263 of the Act without satisfying the requirement of second limb [i.e. the Ld. PCIT/CIT has to show that due to the erroneous assessment order, prejudice has been caused to the interest of revenue]. This essential requirement of law needs to be satisfied before the Ld PCIT/CIT invokes revisional jurisdiction. This proposition of law has been laid down by the Hon'ble Supreme Court in the case of Malabar Industries (supra) wherein their Lordship’s held that this phrase i.e. "prejudicial to the interest of the revenue'' has to be read in conjunction with an "erroneous" order passed by the Assessing Officer. Further the Hon’ble Supreme Court held ‘that for invoking powers conferred by section 263 of the Act, the CIT should not only show that the AO's order is erroneous as a result of any of the situations enumerated above but CIT must also further show that as a result of an erroneous order, some loss is caused to the interest of the revenue’. At this juncture, one has to understand what is prejudicial to the interest of revenue. Their Lordship explaining about this in the said judgment (Malabar supra) held that every loss of revenue as a consequence of an order of Assessing Officer cannot be treated as prejudicial to the interest of the revenue. It was further held that when the Assessing Officer adopts one of the course permissible in law and it has resulted in loss to the revenue, or where two views are possible and the Assessing Officer has taken one view with which the Ld. CIT does not agree, it cannot be treated as an order prejudicial to the State Bank of India interest of the revenue unless the view taken by the Assessing Officer is unsustainable in law.

Keeping the aforesaid legal principle in mind, when we adjudicate the assessee’s challenge against the action of the Ld. PCIT to have invoked the revisional jurisdiction u/s 263 of the Act, we note that the Ld. PCIT has alleged no enquiry into the allowability of the claim of deduction of Rs.14,60,92,479/- in the profit and loss account against CBS expenses. When the Ld. PCIT confronted the assessee about this issue, the assessee claimed that the AO had enquired about this claim and the assessee had replied to the same. So according to assessee, on this issue, enquiry was carried out by the AO and based on assesse’s reply, no adverse view was taken by AO, who allowed the claim, which is a plausible view [refer decision/ratio of this Tribunal (Bangalore) in the case of Kotak Mahindra Bank Ltd supra]. Let us examine this contention of assessee bank. In this regard we note that the AO vide notice dated 04.09.2019 had asked the following question: - “17 Please furnish explanation in respect of such item of expenses and receipts appearing in trading account and profit & loss account. (either by way of excess or reduction) in comparison to last. The comparative details may be furnished in the following format: Head of Expenses Expenses Expenses of Expenses of % increase or expenses during the during the last year last year as % decrease vis- year year as % of of turnover à-vis last year turnover

And the assessee had replied to it, vide letter dated 20.09.2019 as under:

Thus, from the aforesaid query/reply, we note that the AO during the assessment proceedings had requested the assessee to furnish explanation in respect of such items of expenses and receipt appearing in the trading accounts and profit and loss accounts (either by way of excess or reduction) in comparison to last year. And AO also has asked for comparative details in the form of a chart as given above (supra). And in reply, it can be seen that the assessee in-turn had asked the AO to refer Schedule-14 ‘other income’ and Schedule-16 ‘operating expenses’ for comparative analysis of the Annual Report. And it is noted that assessee even did not bother to give the details as asked for in the form of chart. Moreover, as rightly observed by the Ld. PCIT, the details called for by the AO were only general details pertaining to increase/decrease in income/expenditure during the year when compared to previous year. No specific queries were raised by AO regarding this claim of expenditure regarding CBS fees or even other expenses; and the assessee was not sked to prove any expenses it had booked or claimed in the profit & Loss account. And the reply of the assessee to the general query of AO to refer to schedule cannot be State Bank of India termed to be enquiry on the issue flagged by Ld PCIT. Merely production of financial notes an audit or reference to it when queried cannot be accepted as enquiry carried out by AO, who was bound by law to act both in the capacity of Investigator & Adjudicator; and failure to do any one duty [either that of Investigator or Adjudicator] can attract the supervisory jurisdiction of Ld PCIT u/s 263 of the Act and in this case, the AO has failed to discharge his duty as an investigator regarding CBS fees/expenditure to the tune of Rs.14.60 cr.

Moreover, as noted supra, the AO did not raise specific query regarding expenses claimed in respect of CBS to the tune of Rs.14,60,92,479/-; and even during the revisional proceedings in year 2022 before Ld PCIT, the assessee failed to produce the invoice raised by M/s. FIS for the services rendered by it till the year end (31.03.2017) i.e, even after four to five years the assessee was unable to support the expenditure claimed on account of CBS fees/expenditure.

Therefore, the action of the Ld. PCIT cannot be faulted firstly for non-specific inquiry by the AO as well as the failure on the part of assessee to even produce the invoice relating to the expenditure before the Ld. PCIT. Therefore, we relying on the decision of the Hon’ble Bombay High Court in the case of Jeevan Investment & Finance (P.) Ltd. Vs. CIT (2017) 88 taxmann.com 552 (Bom) (2017) 291 CTR 241 (Bom), find that the AO failed to examine the claim of expense and erred in allowing such an expenses/CBS Fees. In the absence of examination of the claim made by the assessee the finding of Ld. PCIT State Bank of India that the order of the AO is erroneous and prejudicial to the interest of the revenue qua the expenditure claimed as CBS Fees is upheld. Therefore, we hold that exercise of the revisional jurisdiction u/s 263 of the Act by the Ld. PCIT is proper and valid. And therefore, we dismiss the appeal of the assessee.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on this 21/04/2023.