DCIT, CHENNAI vs. GLOBAL CALCIUM LIMITED, HOSUR

आदेश / O R D E R

PER MANOMOHAN DAS, J.M: This appeal by the Revenue is directed against the order of the Id. Commissioner of Income Tax (Appeals) 6 Chennai [CIT(A) dated 31-07-2019 and pertains to the Assessment Year [AY] 2014-15. The grounds of the Revenue are as under:

"The Order of the learned Commissioner of Income Tax (Appeals) is contrary to the Law and facts of the case.

2. CIT(A) erred in directing the AO to allow the assessee's claim of write off advance of Rs.1,11, 68, 046/- by holding that advancing loans (/CDs) to its sister concern, is strategic business loans and accordingly, when written off in the books, becomes eligible for deduction, not only u/s. 36 (1 )(vii) of the Act, but also u/s. 28 of the Act.

2.1 As per Borad's Circular No.12/2016 (F. No.279/MISC/140/2025- IT J) dt. 30/05/2016, the assessee needs to fulfil the condition as stipulated in sub section (2) of section 36 of the Income Tax Act, 1961, for the claim of bad debt. But the assessee has not fulfilled the condition of clause (1) of sub section (2) of Section 36 of the Income Tax Act, 1961.

2.2 CIT(A) omitted to consider the fact that the assessee is a manufacturer of minerals and vitamin compounds and not money lending is the main business of the assessee.

For these and other grounds that may be adduced at the time of hearing, it is prayed that the Order of the learned Commissioner of Income Tax (Appeals) be set aside and that ore Assessing Officer be restored."

The assessee write off of the invested amount of Rs. 3,20,86,850/- as the NESL suddenly collapsed on 31-07-2013. Similarly, the amount of Rs.1,11,68,046/- also write off as M/s Global Nutrition not in a position to repay that amount. The assessee filed its return of income for the AY 2014-15 on 25-09-2014 declaring a total income of Rs. 7,3162,020/-. At the same time the assessee claimed deduction of the aforesaid write off amounts. The case was selected for scrutiny under CASS and statutory notices was issued and served upon the assessee. The assessee responded to the notices and filed the necessary details as well as relevant documents. The Id. Assessment Officer [AO] completed the assessment u/s. 143(3) of the Act. The Id.

AO vide order dated 30-12-2016 inter alia disallowed the claim of deductions and added the said amount to the total income of the assessee. They are: (i) Disallowance of write off of investments through NSEL Rs.3,20,86,850 and (ii) write off of advance of Rs.1,11,68,046/-.

CIT(A). The Id. CIT(A) vide order dated 31-07-2019 decided the appeal in favour of the assessee.

As per our observation the starting of process to recover the write off amount does not mean that entire invested amount has been recovered. The assessee had taken into consideration the situation arisen from the sudden break down of the NSEL. The assessee took a commercial decision to write off the invested amount. The situation which was prevailing at the time of break down of NSEL has compelled the assessee to write off the invested amount. Again, write off of amount does not mean that the assessee has abandoned its claim over the write off amount. Therefore, recovery process would be going on and process of recovery is not a guarantee that the assessee will get back the entire invested amount. If any recovery will take place, then, that recovered amount would be the profit of the assessee for that year and would be the subject of the Income Tax Act, 1961. The assessee cannot wait for an indefinite period for taking a decision whether the account should be classified as bad or not. The assessee has taken into consideration the situation which was arisen after sudden collapse of the NSEL while taking a decision for classification of the amount as bad debt. Nobody except the assessee can fix a time line for classifying the invested amount as bad debt. It is up to the owner of the money, like the assessee to take a decision by taking into consideration about the prevailing situation of the invested money.

Therefore, our considered opinion is that, the Id. CIT(A) is fully justified by deleting the disallowance of Rs.3,20,86,850/- vide his order dated 31-07-2019. Accordingly, we decide this ground of appeal of the Revenue in favour of the assessee.

6. The next issue is disallowance of write off of Rs. 1,11,68,046/- by the Id. AO. This issue is related to the making of advances by the assessee company to M/s Global Nutrition, a sister concern of the assessee. We observe that, although M/s Global Nutrition is a sister concern of the assessee company, it is a different entity legally. It took advances from the assessee company for its business purposes. However, they are not in a position to repay the advanced amount to the assessee company. Therefore, the assessee company classified the amount as "bad debt". We observe that the classification of the amount as a bad debt by the assessee company who can also be called a creditor, it is their discretion. That decision to write off the amount was taken by the assessee by applying its commercial wisdom. The assessee company taken into consideration about the financial position of M/s Global Nutrition and accordingly, took a decision to treat the amount granted to M/s Global Nutrition as bad debt. The Id. CIT(A) considered the reasons for such classification by the assessee company. We also considered the same. The Id. CIT(A) correctly decided the issue in favour of the assessee. The write off amounts are allowable loss.

Accordingly, we decide this ground of the Revenue in favour of the assessee.

Order pronounced on 29th December, 2023.