M/S. BEML LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-1(1)(1),, BANGALORE

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

Page 2 of 12 for obsolescence for inventory. The facts of the issue are that the ld. A.R. submitted in the assessment year under consideration that assessee has debited an amount of Rs.7,74,99,000/- as provision for obsolescence of stock. This amount was calculated on the basis of a scientific method based on the nature of business, age/useful life of spares and also due to technological changes. The methodology is approved by the Board of Directors and has been consistently followed by the assessee. However, the AO observed that this expenditure cannot be allowed since the assessee has not proved with the reasonable certainty as given in the provisions of section 37(1) of the Act and not provided documentary evidence in this regard.

2.1 The ld. A.R. further submitted that the Assessee is a manufacturing company engaged in manufacturing of heavy earth moving equipment and railway rolling stock having plants all over the country. It gets orders to manufacture customized large machinery like, defense vehicles, railway cars, heavy earth moving equipment, etc., at which stage the cost as well as the price for such order is determined.

2.2 In due course of completing such contracts, the Assessee procures raw materials and spares which are used for the production of finished goods. The cost of such inputs is included in determining the price of the contract. To maintain the uniformity in production activities and to further streamline the movement of stock, an SAP software has been implemented company wide.

2.3 The equipment produced have to be tried and tested at different rations and in various weather conditions which & 291/Bang/2023 M/s. BEML Limited, Bangalore

Page 3 of 12 involves a significant a::ount of time. During such time the authorized personnel of the parties to the contract inspect stock and other materials. They provide feedback for improvement of the products so manufactured. This requires the Assessee to implement new technology and new methods of production which render some of the existing stock material obsolete, which leads to a reduction in value of the inventory.

2.4 Since the cost of raw materials and spares has been pre- approved by each party to the contract, they are generally rigid against changes in valuation of raw materials and spares.

2.5 According to Ind AS 2 on Inventories, the Assessee is required to value all its inventory at lower of Cost or Net realizable value. The same principle is reiterated in the Income Computation and Disclosure Standard (ICDS)-2. In the given case, due to obsolescence, realizable value of inventory falls below the Cost.

2.6. In order to conform to this standard, the Assessee normally will have two methods of recording such reduction in the value of inventory: a. The inventory may be shown at Net Realizable Value directly in the Profit and Loss account; OR b. A provision may be created for such a reduction in value, by debiting the Profit and loss account and creating a provision which stands reduced from the Value of inventory in the Balance sheet. & 291/Bang/2023 M/s. BEML Limited, Bangalore

Page 4 of 12 2.7. Under both these methods, the value of inventory will stand reduced to the net realizable value, as required by the relevant accounting standard and ICDS so as to reflect the true and fair value of the profit.

2.8 It was submitted by ld. A.R. that the Assessee has to create a provision for obsolescence to meet the requirements of standards which is necessary since a direct reduction in the value of the Raw materials and Spares would affect the Cost as per the contract. Due to the stringent contractual obligations which require the Assessee to justify the costing and pricing of each project, it is not feasible to manually alter the value of inventory in the implemented SAP to bring them to Net realizable value. If any such alteration is made, the Cost/profit of a particular project would be at variance with the approved/agreed cost. Hence, for the convenience of accounting and to conform with the standards, the Assessee follows the second method as mentioned above.

2.9 According to ld. A.R., this provision for obsolescence is created as a certain percentage of the inventory carrying value only for slow/non-moving inventory of raw material and components and stock of spares (for resale) based on ageing of inventory. Age of an item of inventory is determined by the latest consumption date or latest purchase date whichever is later. In case it is determined at a later date that any such obsolete stock may be used for production, a reversal of such provision is made. The amount so reversed is credited to the P&L A/c. This method of creating provision for obsolescence has been consistently followed in previous Assessment Years 2017-18 and 2016-17. & 291/Bang/2023 M/s. BEML Limited, Bangalore

Page 5 of 12 2.10 He submitted that in the relevant AY, an amount of Rs. 774.99 Lakhs was debited to the Profit & Loss A/c as "Provision for Obsolescence" which is given in Note 37 to the audited financial statements as part of "Other Expenses". Such amount is arrived at after providing for obsoletion of stock of Raw Material amounting to Rs. 196.36 Lakhs and Stock of Spares amounting to Rs. 578.63 Lakhs. There was also a write back of provision for obsolescence of stock of spares to the tune of Rs. 34.72 Lakhs which was offered to tax as "Other Income" disclosed in Note 31 to the Financial Statements.

2.11 He drew our attention to Note 12 to the Financial Statements, wherein the above provisions are deducted from their respective inventory values in order to arrive at the net inventory value as disclosed in the Balance Sheet.

2.12 According to ld. A.R., the action of Ld. CIT(A) in confirming the disallowance made by the Ld. AO of the provision for obsolescence of inventory was erroneous and bad- in-law inasmuch as he failed to appreciate that this amount was only a downward revision of the closing stock to its realizable value calculated on a scientific method based on the nature of business, age/useful life of spares etc.

2.13 The ld. A.R. relied on the decision of Honorable Karnataka High Court in the case of Commissioner of Income-tax, Bangalore v IBM India Ltd. [2015] 55 taxmann.com 515 (Karnataka)] where it was held as follows:

"The facts are not in dispute. The assessee carries a large number of computer parts, accessories, etc., in its inventory. Due to rapid technological changes that the computer industry has been facing & 291/Bang/2023 M/s. BEML Limited, Bangalore

Page 6 of 12 in the last decade, the assessee periodically undertakes the exercise of reviewing its inventory items. The value of the inventory items found obsolete on such review is debited to the scrap account. The amount debited to scrap account during the year includes provision towards such obsolescence. The assessee was required to file computation of Rs.5,79,77,000/- being provision for obsolescence and explain its basis ani justify its deductibility. In response, the assessee has given complete details of provision for obsolescence specifying items, quantity, rates/value and the percentage at which the provision has been made in respect of various products/spares. The said provision is created in accordance with the method of accounting regularly employed by the assessee and has been created in respect of (a)Products which had lost their market value on account of being obsolete; (b) Products which are damaged and which could not be sold to customers; and (c)Products which were returned by customers and could not be re-sold. (para 6) 11 The said provision is created essentially in a situation, where the market value of the stock and spares in hand as on the last date of the financial year, is rower than the cost of such stock and spares. The said accounting treatment is in compliance with the provisions of Accounting Standard-2 issued by the Institute of Chartered Accountants of India which states that the closing stock would need to be valued at cost or net realizable value whichever is lower. It is also on record that a similar provision for obsolescence aggregating to Rs.6,06,27,459/- has been created in the earlier years too. (para 7)

The grievance is, in the profit and loss account, net realizable value is not taken into account. On the contrary, the cost price of obsolete item is taken and, in the provision, made for obsolescence, net realizable value is given which finds a place in the balance sheet and therefore, it was contended that though the net result is the same, the way accounts are reflected is not proper. (para 8)

We do not see any substance in the said contention. Accounting Standards notified under Section 145(2) in particular Accounting Standard-I categorically states that the accounting treatment and presentation in financial statements of transactions should be covered by a substance and not merely by legal form. Further Section 145(A) provides notwithstanding anything to the contrary & 291/Bang/2023 M/s. BEML Limited, Bangalore

Page 7 of 12 contained in section 145, the valuation of purchase and sale of goods and inventory for the purposes of determining the income chargeable under the head "Profits and gains of business or profession" shall be-(a) in accordance with the method of accounting regularly employed by the assessee. (para 9)

Therefore, what is to be seen is how the assessee is maintaining the accounts regularly in the course of his business and the accounting treatment and presentation of financial statement of transactions should be covered by the substance and not merely by the legal form. It is the principle which is to be kept in mind by both the appellate authorities. The aforesaid material clearly demonstrates instead of showing cost price as nil in the profit and loss account, cost price of the items are given in profit and loss account and a provision is made for obsolescence in inventory showing that the market value is nil and that is the mode in which the assessee was also following even for the previous years. Under these circumstances, we do not see any justification to interfere with the well-considered order passed by both the authorities. Accordingly, substantial questions of law are answered in favour of the assessee and against the revenue. No merit. The appeal is dismissed." (para 10)

2.14 Therefore, the ld. A.R. submitted that the addition confirmed by. the Ld. CIT(A) of the provision for obsolescence is untenable and the same ought to be deleted.

Page 8 of 12 to be allowed, the onus remains on the assessee to satisfy that the provision was indeed created in such a manner. Hence, the claim of the assessee is not allowed by NFAC and same to be confirmed.

As per figures certified by the DSIR: Deduction u/s Actual (Rs. Weighted 35(2AB) of the in Cr.) (Rs.in Cr.) Act Capital 7.98 11.97 Revenue 38.62 57.93 Total 46.60 69.90 Difference 7.94 5.1 As seen from the above, the expenditure on scientific research in respect of capital expenditure is Rs.7.98 Crores which has been allowed by the AO as certified by the DSIR. However, in case of revenue expenditure, out of Rs.46.66 crores, it was certified by DSIR only to the extent of Rs.38.62 crores and the balance amount of Rs.7.94 crores were not certified by the DSIR. This claim was disallowed by the AO. However, the ld. CIT(A) allowed the said sum of Rs.7.94 crores u/s 37 of the Act as it was incurred for the purpose of business. Against this revenue is in appeal before us.

Page 10 of 12 scientific research which is entitled for weighted deduction u/s 35(2AB) of the Act and the balance amount of Rs.46.56 crores, which was revenue expenditure spent on scientific research. Out of this, assessee claimed only a sum of Rs.38.62 crores u/s 35(2AB) of the Act and the balance amount of Rs.7.94 crores cannot be claimed u/s 35(2AB) of the Act on the reason that it was not certified by DSIR. However, this expenditure of Rs.7.94 crores has been incurred by the assessee for the purpose of business and this fact is not disputed by the AO and in our opinion, assessee is entitled for deduction on this amount u/s 37 of the Act. This view of ours is fortified by the judgement of order of the Tribunal in the case of Auto Ignition Ltd. in dated 11.8.2021 wherein held as under: “9. Coming to the appeal of the assessee, we found that out of total expenditure incurred by the assessee of Rs.477.39 lakhs, form 3CL computed the deduction allowable to the assessee only on sum of Rs.468.98 lakhs. Therefore, admittedly the assessee is not eligible for weighted deduction on the sum of Rs. 8.41 lakhs. However, the assessee has been denied deduction on this sum u/s 37(1) of the Act itself also. We find that such R&D expenditure though not eligible for weighted deduction u/s 35(2AB) but is allowable as deduction u/s 37(1) of the Act to the extent of amount of expenditure incurred by the assessee. The assessee should have been allowed deduction of above sum as normal allowable expenditure u/s 37 (1) of the act. The Id CIT(A) did not deal with this aspect. In view of this, we direct the Id AO to allow the assessee deduction u/s 37(1) of the Act at a sum of Rs. 8.41 lakhs. Accordingly, appeal of the assessee is allowed.”

6.1 In view of the above discussion, we dismiss this ground of appeal of the revenue.

7. Next ground in this appeal is with regard to allowability of liquidity damages for delay in supply of goods amounting to Rs.1,74,74,000/-, which was disallowed by AO on account of non- compliance of terms & conditions of the contract u/s 37(1) of the Act. & 291/Bang/2023 M/s. BEML Limited, Bangalore

Page 11 of 12 Facts of the issue are that the assessee has debited a sum of Rs.1,74,74,000/- under the heads “liquidity damages on sales”. The assessee is engaged in the business of supplying specialized products, which are tailor-made as per specifications received from the parties and in the course of aforesaid transactions, it has incurred damages due to non-compliance of business promotions or non-fulfilment by assessee company as deduction while computing the income of the assessee. Since it was left by parties after negotiations on account of negligence or non-compliance of business promotions, the AO of the opinion that the said amount has been incurred by the assessee on account of infringement of law and it is in favour in nature. However, the ld. CIT(A) allowed the claim of the assessee holding that the said expenditure is paid as a compensation for breach of contractual obligation and it is not incurred for default of any infringement of law and directed the AO to allow this expenditure of Rs.1,74,74,000/-. Against this revenue is in appeal before us.

Page 12 of 12 damages are to be paid by an assessee for a breach of contract, such damages are treated to be normal expenses of business. It was further held that where an assessee has to pay damages to other party to fulfill the contract entered into by him in the ordinary course of his business, the amount of damages to be paid is allowable deduction if it is in the ordinary course of business and is not opposed to public policy.”

8.1 In view of the above, we are of the opinion that ld. CIT(A) is justified in allowing the claim of the assessee in respect of compensation paid for breach of contractual obligation. This ground of appeal of the revenue is dismissed.