SUNDARAM HOME FINANCE LIMITED,CHENNAI vs. ACIT, CORPORATE CIRCLE-6(2), CHENNAI

आदेश /O R D E R

PER G. MANJUNATHA, ACCOUNTANT MEMBER:

:-2-: ITA. No: 391/Chny/2022 2. The assessee has raised the following grounds of appeal: “1. The order passed by the Learned Principal Commissioner of Income Tax-3 ("Pr CIT") is contrary to law and facts of the case.

2. The order passed by the Learned Pr CIT is completely contrary to the provisions of section 36(1)(viii).

3. The Learned Pr CIT grossly erred in assuming jurisdiction u/s. 263 of the Act on the ground that the impugned assessment order is erroneous in so far as it is prejudicial to the interest of the revenue when the subject matter of disallowance of deduction u/s. 36(1)(viii) of the Act was already dealt with by the Assessing Officer in the Assessment order alter thoroughly taken into consideration all relevant and necessary facts and particulars furnished by the Appellant during the course of scrutiny assessment.

4. The Learned Pr CIT erred in coming to a conclusion that the order of the Assessing Officer passed u/s. 143(3) of the Act is erroneous and prejudicial to the interests of the Revenue.

5. The Learned Pr CIT erred in determining the deduction allowable u/s. 36(1)(viii) of the Act at Rs.2457.86 Lakhs as against the amount quantified by the Assessing Officer of Rs.2640.94 Lakhs and in that process disregarded the detailed submission made by the Appellant explaining the order of the Assessing Officer.

6. The Learned Pr CIT erred in not correctly applying the provisions · of section 36(1)( viii) of the Act in allowing the deduction which is least of the following:  Amount transferred to Reserves created for the purpose of section 36(1)(vi) of the Act - Rs.2700.00 Lakhs.  20% of the profits derived from eligible business as revised by the Assessing Officer - Rs. 2640.94 Lakhs. 6.1. The Learned Pr CIT incorrectly deducted the income adjustment amount of Rs.242.14 Lakhs from the amount transferred to the Reserves for the purpose of section 36(1)(vii) of the Act. He ought to have appreciated that the amount of profit to be determined as a deduction u/s. 36(1)(viii) is different from and has no connection with or cannot alter the quantum of amounts transferred to the Reserves as per books, except that the amount determined allowable as deduction u/s. 36(1)(viii) should not exceed the amount transferred to the Reserves. 6.2. The Learned Pr CIT erroneously and without any basis deducted the disallowance in computing eligible profits [and which has already made by the Assessing Officer in computing :-3-: ITA. No: 391/Chny/2022 profits eligible for deduction u/ s 36(1)(viii)] from the amount transferred to Reserves and held that the Appellant is entitled to deduction u/s. 36(1)(viii) on the amount of such erroneously adjusted Reserves. 6.3. The Learned Pr CIT having not found any mistake in the eligible profits for section 36(1)(viii) as determined by AO and the amount transferred to the Reserves as per books was well within the limits prescribed under the section, ought to have held that the deduction allowed by the Assessing Officer is in order. 6.4. As the Pr CIT has not found the eligible profits computed by the Assessing Officer as erroneous and as the amount transferred to the Reserves were as per the Books was well within the limits prescribed u/s. 36(1)(viii), the twin conditions for assuming jurisdiction u/s. 263 were not satisfied and the order of the Pr CIT requires to be set aside as being without jurisdiction. For the grounds stated above and those that may be adduced at the time of hearing, the Honorable Income Tax Appellate Tribunal may be pleased to allow the appeal of the Appellant and grant appropriate relief.”

3. The brief facts of the case are that the assessee company, M/s. Sundaram Home Finance Limited, had filed its return of income for the assessment year 2017-18 on 31.10.2017, admitting total income of Rs. 2,27,02,32,160/-. The assessment has been completed u/s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) on 28.12.2019, and determined total income of Rs. 2,13,00,47,921/-, by making additions towards disallowance u/s. 36(1)(viii) of the Act, amounting to Rs. 2,42,13,600/- and disallowance u/s. 14A r.w.r 8D of the Act at Rs. 13,07,191/-.

:-4-: ITA. No: 391/Chny/2022 4. The case has been subsequently taken up for revision proceedings by the PCIT, Chennai-3 and show cause notice u/s. 263, dated 21.02.2022 has been served on the assessee. In the said show cause notice, the PCIT opined that the assessment order passed by the AO is erroneous in so far as it is prejudicial to the interests of the revenue on account of excess deduction allowed u/s. 36(1)(viii) of the Act to the extent of Rs. 1,83,07,000/-. Therefore, ld. PCIT called upon the assessee to file necessary objections, if any, for proposed revision. In response, the assessee submitted that the assessment order passed by the AO is neither erroneous nor prejudicial to the interests of the revenue, because if you consider disallowance made by the AO u/s. 36(1)(viii) of the Act, the net deduction allowed is less than the amount transferred to special reserve. Therefore, the proposed revision on the issue of disallowance u/s. 36(1)(viii) of the Act by reducing amount disallowed by the AO from amount transferred to special reserve account is unsustainable under law. The PCIT, after considering relevant submissions of the assessee and also taken note of relevant provisions of section 36(1)(viii) of the Act opined that, although the assessee is entitled for deduction u/s. 36(1)(viii) of the Act for Rs. :-5-: ITA. No: 391/Chny/2022 2457.86 lakhs, the AO has allowed deduction to the extent of Rs. 26,40,94,000/-, and thus, he opined that the assessment order passed by the AO is erroneous in so far as it is prejudicial to the interests of the revenue. Thus, set aside the assessment order and directed the Assessing Officer to re-do the assessment on the issue of deduction u/s. 36(1)(viii) of the Act, after affording sufficient opportunity of being heard to the assessee. Being aggrieved by the PCIT order, the assessee is in appeal before us.