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Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK
Before: SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM
आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अऩीऱ सं./ITA No.338/CTK/2017 आयकर अऩीऱ सं./ITA No.39/CTK/2019 आयकर अऩीऱ सं./ITA No.01/CTK/2020 (नििाारण वषा / Assessment Years :2009-2010, 2015-2016 & 2016-2017) National Aluminium Company Limited, Vs. ACIT, Corporate Circle-1(2), Bhubaneswar NALCO Bhawan, P/1, Nayapalli, Bhubaneswar PAN No. : AAACN 7449 M AND आयकर अऩीऱ सं./ITA No.331/CTK/2017 आयकर अऩीऱ सं./ITA No.69/CTK/2019 आयकर अऩीऱ सं./ITA No.65/CTK/2020 (नििाारण वषा / Assessment Years :2009-2010, 2015-2016 & 2016-2017) National Aluminium Company Limited, Vs. DCIT/ACIT, NALCO Bhawan, P/1, Nayapalli, Corporate Circle-1(2), Bhubaneswar Bhubaneswar PAN No. : AAACN 7449 M AND Cross Objection No.11/CTK/2019 Cross Objection No.02/CTK/2020 (Arising out of ITA Nos.69/CTK/2019 & 65/CTK/2020) (नििाारण वषा / Assessment Years :2015-2016 & 2016-2017) National Aluminium Company Limited, Vs. DCIT/ACIT, NALCO Bhavan, P/1, Nayapalli, Corporate Circle-1(2), Bhubaneswar Bhubaneswar PAN No. : AAACN 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by Shri A.K.Sabat & B.K.Mahapatra, CAs : राजस्व की ओर से /Revenue by Shri M.K.Gautam, CIT DR : सुनवाई की तारीख / Date of Hearing : 06/10/2020 घोषणा की तारीख/Date of Pronouncement : 28/10/2020 आदेश / O R D E R Per Bench : These are the cross appeals filed by the assessee and Revenue and cross objections by the assessee, against the separate orders of the CIT(A)-1, Bhubaneswar, dated 30.12.2017, 27.12.2018 & 24.10.2019
2 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
for the assessment years 2009-2010, 2015-2016 & 2016-2017,
respectively.
Out of the six appeals, one appeal i.e. ITA No.65/CTK/2020,
which has been filed by the Revenue for assessment year 2016-2017, is
barred by limitation of 19 days. In this regard, the department has filed
an application dated 30.01.2020 for condonation of delay stating
therein the cause for delay in filing the present appeal, to which ld. AR
did not object to it. After considering the application of the department,
we find that the department has explained the sufficient cause for
condonation of delay. Accordingly, we condone the delay of 19 days in
filing the present appeal and the appeal is heard finally along with
other connected appeals.
First of all, we would like to take on record the following paper
books filed by the assessee in the appeals under consideration which
have been perused and relevant part of the same have been considered
for deciding the above appeals :-
Sl.No. ITA Nos. Assessment Year Volume of the Pages of the Paper Book Paper Book 1 331&338/CTK/2017 2009-2010 I 1 to 202 2 -do- -do- II 1 to 372 3 -do- -do- - 1 to 35 4 -do- -do- - 1 to 20 5 39 & 69/CTK/2019 2015-2016 I & II 1 to 596 6 -do- -do- III 597 to 704 7 01&65/CTK/2020 2016-2017 I, II & III 1 to 531 8 -do- -do- II 1 to 49
3 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 4. Since the issues involved in all the appeals are mostly common
except some grounds which will be adjudicated separately, therefore,
all the appeals are heard altogether and disposed off by this common
order. For the sake of convenience and brevity, first we shall take into
consideration the facts narrated in the appeal of the assessee for
A.Y.2009-2010 in ITA No.338/CTK/2017 and the grounds raised
therein are as under :- 1. That the order dated 30.05.2017 passed by the Learned Commissioner of Income Tax (Appeals) [in short "CIT(Appeals)"], in so far as enhancements and sustaining the additions and disallowance made by the Learned Assessing Officer, is based on irrelevant considerations, against natural justice, contrary to facts, arbitrary, erroneous and bad in law. 2. Disallowance of Interest on disputed Govt, duty (Electricity Duty and water charges -Rs.76,56,75,884/- a. That on the facts and in the circumstances the case, sustaining the addition/disallowance of Rs.76,56,75,884/- under 'Interest on Disputed Govt, duty (Electricity Duty and water charges)' by the learned CIT (Appeals), ignoring the written submissions and the orders of the jurisdictional ITAT Bench, is against the principles of natural justice, arbitrary, erroneous, bad in law and legally untenable. b. That the learned CIT (Appeals) ignoring and not following the order of the Jurisdictional ITAT (Hon'ble ITAT Cuttack Bench, Cuttack) for the Asst. Year 2005-06 in appellant's own case), wherein in similar circumstances, the issue of allowbility of 'Interest on Disputed Govt, duty (Electricity Duty and water charges)' having been decided in favour of the assessee, his order in confirming the addition/disallowance of Rs.76,56,75,884/-under 'Interest on Disputed Govt, duty (Electricity Duty and water charges)' is an act of judicial impropriety, bad in law and illegal and deserves to be set aside on this ground alone. c. That in similar facts and circumstances, for the Asst. Year 2005-06 and in the past years, in assessee's own case, the Hon'ble ITAT Cuttack Bench having held that "Interest on unpaid Electricity Duty and water charges" is fully allowable, the learned CIT (Appeals) in not deleting the said addition/disallowance of Rs.76,56,75,884/- under 'Interest on Disputed Govt, duty (Electricity Duty and water
4 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 charges)' is arbitrary, erroneous, and bad, both in the eye of law and on facts and legally untenable. d. That the aforesaid Rs.76,56,75,884/- under "Interest on unpaid Electricity Duty and water charges, although a statutory liability, the learned CIT (Appeals) holding that the same is a provision and disallowable because the same is under dispute and no demand has been raised in respect thereof, is arbitrary, erroneous, and bad, both in the eye of law and on facts and legally untenable. 3. Increasing the additions/disallowance under "Peripheral Development Expenses" to Rs.7,25,83,189/- a. That on the facts and in the circumstances the case, the order of the learned CIT(Appeals) in increasing the additions/disallowance to Rs.7,25,83,189/- under 'Peripheral Development Expenses' as against the disallowance of Rs.50,42,549/- made in the order dated is unjustified based on irrelevant considerations, contrary to facts, arbitrary, erroneous and bad, both in the eye of law and on facts and legally untenable. The addition was made without giving a reasonable period to defend it's position and violates the principle of natural justice. b. That on the facts and in the circumstances the case, the order of the learned CIT(Appeals) in disallowing Rs.7,25,83,189/- under 'Peripheral Development Expenses' is unjustified based on irrelevant considerations, contrary to facts, arbitrary, erroneous and bad, both in the eye of law and on facts and legally untenable. c. That out of the aforesaid disallowance of Rs.7,25,83,189/- under 'Peripheral Development Expenses' expenditure of Rs.7,22,76,640/- incurred through Corporate Office of the asseseee is wholly and exclusively for the purpose of its business and the disallowance by the learned CIT(Appeals) is on mis-appreciation of facts, arbitrary, erroneous and bad, both in the eye of law and on facts. d. That in similar facts and circumstances, in the past years, in assessee's own case, the Hon'ble ITAT having held that the aforesaid expenditure are fully allowable, the learned CIT (Appeals)'s order in disallowing the same is, arbitrary, erroneous and bad both on facts and in law. e. That the learned CIT(Appeals) in holding that the aforesaid Rs.7,22,76,640/- are not in the nature of business expenditure, and in the nature of donations and charity and not connected to running of business and not in accordance with notification of Govt, of Odisha is on mis-appreciation of facts, arbitrary, erroneous and bad, both in the eye of law and on facts. 4. Disallowance u/s.40(a)(l) of the Act - Rs.5,58,82.675/- a. That on the facts and in the circumstances the case, the sustaining of the addition/ disallowance of Rs.5,58,82,675/- u/s.40(a)(i) of the Act by the learned CIT(Appeals) is arbitrary, erroneous, bad, both in the eye of law and on facts. b. That the Assessee having not violated any provisions of section 195 of the Act, there ought not be any addition/ disallowance u/s.40(a)(i)
5 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 of the Act and the disallowance of the said Rs.5,58,82,675/- is contrary to facts, arbitrary, unjustified, erroneous and bad in law. c. That the learned CIT(Appeals) holding that the assessee itself has stated that on payment of foreign currency of Rs.5,58,82,675/- no TDS was deducted as per section 195 is wrong, incorrect contrary to facts on record, arbitrary, unjustified, erroneous and bad in law. d. The A.Q having not specified on which amount the TDS were not made and which are required to be made by NALCO and merely on a working made by A.O himself without any material on record and evidence, but on the basis of assumptions, surmises and conjectures, the disallowance made in order dated 30.3.2015, sustained by the learned CIT(Appeals) is arbitrary, unjustified, erroneous and bad, both in the eye of law and on facts and legally untenable. 5. Disallowance of Provision for Leave Encashment'- u/s.43B(f) of the Act Rs.43,44,18,199/- That on the facts and in the circumstances the case, the sustaining of the disallowance of Rs.43,44,18,199/- u/s.43B(f) of the Act in respect of Provision for Leave Encashment by the learned CIT(Appeals) is erroneous and bad in law. 6. Claim of Addl. Depreciation u/s.32(i)(iia) of the Act- Rs.72,49,60,074/- That on the facts and in the circumstances the case, the learned CIT(Appeals) ought to have allowed the disallowance of claim of Addl. Depreciation of Rs.72,49,60,074/-u/s.32(i)(iia) of the Act. 7. Disallowance U/s,43B of the Act - Under 'Electricity Duty' & water Charges - Rs.46,28,87,187/-. That on the facts and in the circumstances the case, the sustaining of disallowance of Rs.46,28,87,187/- under 'Electricity Duty' & water Charges u/s. 43B of the I.T Act by the learned Commissioner of Income Tax (Appeals) is erroneous and bad both on facts and in law. 8. That the appellant craves leave to add, supplement, modify the grounds here-in-above before or at the hearing of the appeal. 5. Brief facts of the case are that the assessee is a public sector
company, engaged in the business of bauxite mining, manufacture of
Alumina and Aluminum & Power Generation. The corporate office of
the assessee is situated at Bhubaneswar and the manufacturing unit of
the assessee company is at different places of Odisha which is more
than 50 Kms from the corporate office and it is a public sector
undertaking wherein 87.15% of the shares are owned by the
6 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
Government of India. The company owns a captive power plant and
most of the power produced is utilized by the company and the surplus
is sold to the Grid Corporation of Orissa. The assessee filed its return of
income on 30.09.2009 showing a total income of Rs.1792,11,39,406/-.
Thereafter the return was revised on 30.03.2011 disclosing the same
income as originally filed by the assessee. The case was selected for
scrutiny within the specified time as per the Income Tax Act. 1961 and
statutory notices were issued to the assessee. In this regard, the ld. AR
of the assessee submitted the details as required by the AO. The AO
completed the assessment u/s.143(3) of the Act originally on
30.12.2011 determining the total income at Rs.2042,54,11,240/- after
making following additions/disallowances :-
Disallowance of the loss on account of 4,95,31,377/- revaluation of Non-moving Stores and Spares Claim of Additional Depreciation 72,49,61,074/- Peripheral Development Expenses 50,42,549/- Provision for Leave Encashment 43,44,18,199/- Claims, receivables, debts, shortages etc. 3,33,22,664/- written off Disallowance u/s.40(a)(ia) 2,84,32,895/- Payment of Electricity Duty and Water 46,28,87,187/- Charges – Disallowance u/s.43B Interest on disputed Govt, dues (Electricity 76,56,75,884/- Duty and Water Charges) 2042,54,11,235/- Subsequently, the CIT, Bhubaneswar cancelled the assessment order
with a direction to pass fresh assessment order. Thereafter the AO
7 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 passed the assessment order u/s.143(3)/263 of the Act dt.30.03.2015
making the same additions as were made in the cancelled assessment
order and a further addition of Rs.5,58,82,675/- u/s.40(a)(ia) of the
Act.
Against the above additions and the order of the AO, the assessee
filed an appeal before the CIT(A). In the appellate proceedings the
assessee reiterated the submissions made before the AO and filed
detailed written submissions. The CIT(A) after considering the
submissions of assessee and findings of AO has partly allowed the
appeal of the assessee.
Feeling aggrieved by the order of CIT(A), both the assessee and
Revenue are in appeals before the Income Tax Appellate Tribunal.
Ground No.1 & 8 are general in nature.
Ground No.2 : Disallowance of interest on disputed Govt. duty (Electricity Duty and water charges at Rs.76,56,75,884/-
The AO in the assessment order stated that the payments of
interest on such dispute of electricity duty and water charges are not
ascertained liabilities, and, therefore, such unascertained liabilities are
not allowable as business expenditure. The AO further noted that in
the earlier years the issue is pending before the higher appellate stage
and the matter has not yet been finalised, therefore, disallowed interest
8 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 on disputed govt. duty and added to the total income of the assessee. In
appeal, the CIT(A) observed that the amount is a provision and has
been calculated on the basis of the enhanced electricity duty which
itself is in dispute. Since the amount has not been arisen out of any
demand raised by any authority and is in the nature of provisions,
therefore, the CIT(A) confirmed the disallowance made by the AO.
Ld. AR before us submitted that the issue is squarely covered by
the decision of the Tribunal in assessee’s own case in ITA Nos.106&
110/CTK/2018, order dated 23.09.2019, wherein the Tribunal has
followed its earlier order dated 29.06.2018, passed in
No.211/CTK/2017.
On the other hand the Ld. CIT-DR relied on the order of lower
authorities and submitted that it is a government dues and the liability
has not been crystallized during the year. The matter is disputed before
the Hon’ble High Court. There is no demand notice has been issued by
the Government in this regard. In regard to principal amount as well as
interest thereon till date, if the principal amount itself is in dispute then
how the interest can be allowed, which are unascertained liabilities.
The similar issue has been decided by the coordinate bench of
the Tribunal in assessee’s own case for the assessment year 2014-
2015 in ITA Nos.106 & 110/CTK/2018, vide order dated 23.09.2019,
9 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
wherein the Tribunal relying its earlier order dated 29.06.2018 passed
in ITA No.211/CTK/2017 has allowed the issue in favour of the
assessee. The relevant observations of the Tribunal in order dated
29.06.2018 at para 11 as under :-
“11. On further appeal to the Tribunal, the ld. AR of the assessee before us submitted that the issue under consideration is squarely covered by the order of this Tribunal in assessee’s own case for A.Y. 2006-07 and 2007-08 in ITA Nos. 233, 234/CTK/2011 dated 20.07.2012 and in ITA Nos. 66-68, 459, 511-512/CTK/2003 dated 20.11.2005 in respect of A.Y. 1994-95 to 1998-99 and 2000-01. Ld. AR further stated that the interest liability is as per Statute and has been charged to the Profit & Loss account on accrual basis and comply the mercantile system of accounting, and is allowable u/s 37 of the Act and prayed that addition by the lower authorities be deleted. The ld. AR filed a copy of order of the Tribunal in assessee’s own case for the assessment year 2010-2011 in ITA No.352/CTK/2016 and other connected appeals, dated 27.04.2018, wherein the Tribunal has decided the issue in favour of the assessee relying on the earlier decision of the Tribunal in assessee’s own case for the assessment years 2006-2007 & 2007-2008 in ITA Nos.233&234/CTK/2011, dated 20.07.2012 and also for the assessment year 2005-06 in ITA No.286/CTK/2013, order dated 11.05.2016. The observations of the Tribunal in this regard are as under:- “12. We have heard rival submissions and perused the material available on record. We find that the issue under consideration is covered by the order of the Tribunal in assessee’s own case for the assessment year 2006-07 & 2007-08 in ITA No.233 & 234/CTK/2011, order dated 20.07.2012 and also for the assessment year 2005-06 in ITA No.286/CTK/2013, order dated 11.05.2016 has followed the above order of Tribunal and decided in favour of the assessee. The observation of the Tribunal for the assessment year 2005-06 are as under :-
“4. We have considered rival contentions and found that the issue under consideration is covered by the order of the Tribunal in assessee’s own case vide order dated 20-07-2012 for the assessment year 2006-07 & 2007-08, wherein the Tribunal on merit allowed such interest after observing as under :-
6.1 With respect to the interest on electricity duty provided for by the assessee was in consequence to the preference and not claimed as prior period
10 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
expenses on the basis of statutory auditors pointing out that the amount held by the assessee to be paid as statutory duty in a bank was for earning interest. Therefore, corresponding payment of interest was to be provided for. When the issue is subjudice, neither the assessee nor the Department may sit on the judgment to award interest. Therefore, interest being a period payment for the impugned year, has been provided for in the impugned Assessment year cannot be subjected to disallowance for claiming deduction u/s.37. The Assessing Officer after having applied his mind allowed the claim in the impugned Assessment Year on both these issues therefore cannot be thrust upon by the learned CIT holding a view other than the view which was legitimately accepted by the Assessing Officer but on the basis of arithmetical finding of the learned CIT which rather leans in favour of the assessee.
5.The issue under consideration are same, respectfully following the order of the Tribunal, we direct the AO to allow assessee’s claim of interest insofar as assessee is also offering interest on the amount deposited in the bank account as per the direction of the Hon’ble High Court. When interest on such deposit is brought to tax, there is no reason for disallowing interest payable to Government for non-payment of such duty in Government account.
6.The reasoning given by the AO for disallowing interest on non/delayed payment of water charges are that it was a contingent liability. We found that Tribunal in assessee’s own case in earlier years had allowed this claim under similar circumstances and held that interest on unpaid electricity duty and water charges is fully allowable u/s.37 of the Act and provisions of Section 44A of the Act for disallowance is not attracted.
7.It is pertinent to mention here that the ITAT Cuttack Bench in the case of NALCO in the combined order dated 30-11-2005 has held that interest on disputed Electricity Duty are allowable u/s.37 of the Act and further the interest on Electricity Duty, even if a statutory liability, the same do not fall under the ambit of Section 43B of the Act and therefore, even if such interest is not paid the same is not to be disallowed under section 43B.
8.Following the reasoning given hereinabove with regard to the interest on delayed payment of electricity bill, we
11 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 direct the AO to allow interest on the water bill. We direct accordingly.” We respectfully follow the above orders of the Tribunal and direct the AO to allow the claim of the assessee on account of interest on disputed Govt. duty (Electricity duty and water charges) and this ground of assessee is allowed.” We respectfully follow the reasoning and observation of the judicial decision and direct the AO to delete the disallowance of interest on disputed Govt. duty (Electricity duty and water charges) and this ground of appeal of assessee is allowed.
Respectfully following the above observations of the Tribunal, we
direct the AO to delete the disallowance made on account of interest on
disputed Govt. duty (Electricity duty and Water Charges. Thus, ground
No.2 of appeal of the assessee is allowed.
Ground No.3 : Increasing the additions/disallowance under “Peripheral Development Expenses” to Rs.7,25,83,189/-
During the course of assessment proceedings, the AO observed
that the peripheral development claimed by the assessee are not
incurred wholly and exclusively for the business purpose and
disallowed the claim. In appeal the CIT(A) observed that the assessee
has claimed expenditure of Rs.7,22,76,640/- incurred towards through
the corporate office at Bhubaneswar, which cannot be categorized as
peripheral development expenses since the same is not covered by the
notification of the Government of Odisha and not spent in the
periphery of the assessee’s industrial establishments. Further the
CIT(A) observed that the some of the major expenses claimed by the
12 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 assessee incurred through corporate office, are not in the nature of
business expenditure and they are in the nature of donations, charity
and not connected with the running of assessee’s business. Such
expenditure is also not periphery development in the districts of Angul
and Koraput and not in accordance with the notification of Govt. of
Odisha. The assessee before the CIT(A) has also taken alternative plea
that benefit u/s.80G of the Act for donations included in PDE which are
eligible for such deduction, should be allowed. In this regard, the
CIT(A) directed the assessee to claim deduction u/s.80G of the Act
before the AO with necessary evidence. Finally, the CIT(A) enhanced
the disallowance made by the AO from Rs.50,42,549/- to
Rs.7,25,83,189/-.
Ld. AR relied reiterated the submissions made before the
authorities below and further submitted that out of the total
disallowance of Rs.7,25,83,189/- under ‘Peripheral Development
Expenses’, expenditure of Rs.7,22,76,640/- incurred through Corporate
Office of the assessee, which is wholly and exclusively for the purpose
of its business. The CIT(A) has categorised that the peripheral
development expenditure does not cover as per the Govt. of Odisha
Notification and the expenses are in the nature of donation, charity and
are not connected with the business and the substantial payments
13 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 were made to various institutions are also not correct. Further the ld.
AR also stated that the peripheral development expenses of the past
years incurred by the corporate office has been allowed by the CIT(A)
in assessee’s own case and the assessee has disclosed these facts in
both assessment and in the appellate proceedings. Further the
peripheral expenditure was allowed in assessee’s own case in ITA
No.66-68, 459, 511 & 512/CTK/2003 order dated 30.11.2015 and in
subsequent years. To support his view, ld. AR also relied on various
case laws, copies of which are filed in the paper book.
On the other hand, ld. CIT-DR relied on the CIT(A)’s order and
further submitted that the entire expenditure has not been expended
as per notification issued by the Govt. of Odisha. The assessee has
incurred some expenditure through corporate office which is beyond
the radius of 50 K.Ms. from the mines / factory situated. The ld.CIT-DR
also drew our attention on the details of expenses incurred by the
Corporate Office of Rs.7,22,76,640/- out of which all the expenses
relate to either for charity or donation and the measure amount has
been given as donation to CM’s relief fund and temple and trust. These
are not related to exclusively business expenditures of the assessee.
Even from the details of the expenditures as narrated by the CIT(A) the
employees of the assessee are also not getting any benefits. These
14 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 expenditures are not in consonance with the Notification issued by the
Government of Odisha dated 15.01.20004 & 20.02.2004 and order
No.33167, dated 21.07.2004 issued in P&RE/1-49 by the Additional
Secretary to the Government of Odisha, Revenue Department. Such
above expenditures are also not for periphery development in the
district of Angul and Koraput and not in accordance with the
notification issued by the Government of Odisha. The ld. CIT(A) has
also found excess claim of Rs.3,06,549/- which is also correct.
Therefore, the CIT(A) has righty enhanced the disallowance of
peripheral developmental expenses.
After considering the submissions of both the parties and
perusing the entire material available on record, we find that the
assessee has claimed the expenditure towards peripheral development
and the AO has made the additions without considering the nature of
expenditure and its benefit to the assessee, to which the CIT(A) upheld
the same. Ld. AR referred to the paper book and the nature of
expenditure incurred by the corporate office. Ld. AR submitted that this
issue is covered in favour of the assessee by the earlier order of the
Tribunal. During the course of hearing, ld.AR referred to the paper
book and submitted that assessee has complete information of the
expenditure incurred in peripheral area of various districts and the
15 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 area includes Taluka and villages where company’s activities are
carried out and this expenditure is incurred on the order of the
Government of Odisha. It is wholly and exclusively used for the purpose
of business. The ld. AR referred to the nature of the expenditure
incurred through the corporate office at Bhubaneswar and further
submitted that the assessee has evidence to prove the claim.
Considering the above facts and submission put forth by the ld. AR of
the assessee and findings recorded by the CIT(A) in details, it would be
pertinent to reconsider the matter at the level of AO. Therefore, the
issue is remitted back to the file of Assessing Officer for re-examination
and the assessee is also given liberty to produce supporting evidence
with regard to peripheral expenditure before the AO. We also observe
that the assessee has taken alternative plea before the CIT(A) that if the
peripheral development expenses incurred in the corporate office are
not allowed as not incurred for the purpose of business, then it should
be allowed the benefit u/s.80G of the Act for the donations included in
the peripheral development expenses which are eligible for such
deduction. In this regard, we direct the AO to considering the above
alternative plea of the assessee on production of supporting documents
by the assessee to substantiate the claim for deduction u/s.80G of the
16 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 I.T. Act,1961. A reasonable opportunity of being heard is to be provided
to the assessee. Thus, ground No.3 is allowed for statistical purposes.
Ground No.4 : Disallowance u/s.40(a)(i) of the Act – Rs.5,58,82,675/-
This expenditure claimed by the assessee was disallowed by the
AO on the direction of the CIT and in the assessment framed
u/s.143(3)/263 of the Act, the AO found that the assessee failed to
make TDS from the payment in foreign currency an amount of rupees
27,38,71,725/-. If the assessee fails to make TDS, the expenses booked
under such head should be disallowed u/s. 40(a)(ia) in the light of
provision of section 9 r.w.s. 1(i) and 1(ii) of the ITAct. As per the AO,
the assessee submitted explanation that TDS has been deducted on the
foreign payments of Rs.21,79,89,050/- @10% amounting to
Rs.2,17,98,905/-. However, the AO observed that the balance payment
of Rs.5,58,82,675/- (27,38,71,725 – 21,79,89,050) has not been
considered for TDS. After due verification the AO disallowed
Rs.5,58,82,675/- u/s.40(a)(ia) of the Act and added back to the total
income of the assessee.
On appeal, the CIT(A) did not accept the submissions of the
assessee and confirmed the findings of the AO.
17 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 19. Before us, ld. AR submitted that the amount of Rs.27,38,71,725/-
has been picked up by the A.O from the printed Annual reports of
NALCO, the data was given under additional information and
disclosures as required by the Companies Act, 1956. As per the
Companies Act the disclosure of Foreign currency payments are made
on 'cash basis', whereas the accounting result as per P&L A/C these are
on 'mercantile basis'. Therefore the gross amount of the said
Rs.27,38,71,725/- i.e liable for TDS u/s.195 for F.Y.2008-09(Asst, Yr
2009-10) considered by the A.O for the amount disallowed of
Rs.5,58,82,675/- u/s.40(a)(ia) of the Act is factually incorrect. The A.O
disallowed the aforesaid amount of Rs.5,58,82,675/- computing in his
own manner (10% of Rs.27,38,71,725,-21,79,89,050) for which the
TDS particular the details has been furnished by NALCO. It is pertinent
to note that for making any disallowance/ addition U/S. 40(a)(ia) of the
Act for the non deduction of TDS U/S-195 of the Act, It is but necessary
that specific non- deduction of TDS U/S-195 of the Act is to be brought
on record by the A.O before making any disallowance u/s. 40(a)(ia) of
the Act. Further, the ld. AR submitted that the A.O has not specified on
which amount the TDS were not made and which are required to be
made by NALCO and merely on a working made by A.O himself without
any material on record and evidence, but merely on the basis of
18 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 assumptions, surmises and conjectures, the disallowance made in
order u/s.263/143(3) of the Act is arbitrary, unjustified, erroneous and
bad, both in the eye of law and on facts, and hence, ought to be fully
deleted Ld. AR also referred to the details of TDS deductions submitted
in the form of paper books. Ld. AR further requested for the
reverification of the payments made in the foreign currency which are
required to be TDS deduction.
On the other hand, ld. DR relied on the orders of authorities
below. Ld. DR also submitted that the assessee could not explain with
regard to payments made to the non-resident, only the payments of
details were submitted but nature were not explained. Therefore, the
authorities below were justified to disallow the amounts paid.
After hearing the submissions of both the parties and perusing
the entire material available on record, we find that during the course
of assessment proceedings u/s.143(3)/263 of the Act, as per the AO,
the assessee could not deduct TDS from the payment in foreign
currency. The contention of the assessee before us that the A.O has not
specified on which amount the TDS were not made and which are
required to be made by NALCO and merely on a working made by A.O
himself without any material on record and evidence. Ld. AR also drew
our attention to page Nos.281 & 282 of the paper book and submitted
19 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 that the assessee has made TDS wherever applicable on the said
amount of Rs.27,38,71,725/- on which appropriate tax amounting to
Rs.2,17,98,905/- has been deducted and paid to the Central
Government, however, the AO without considering the same
disallowed Rs.5,58,82,675/-. Accordingly, we are of the opinion that
the matter needs to be examined by the AO and, thus we remit this
issue to the file of the AO to examine as to whether the assessee has
deducted appropriate TDS from the payment in foreign currency as per
Section 195 read with Section 9(1)(i) and 9 (1)(ii) of the Income Tax
Act, 1961. In this regard, the assessee is directed to submit the relevant
documents relating to foreign remittance and TDS and cooperate with
the AO for early disposal of the case. Needless to say, the assessee shall
be provided a reasonable opportunity of being heard. Thus, ground
No.4 is allowed for statistical purposes.
Ground No.5 : Disallowance of provision for Leave Encashment u/s.43B(f) of the Act at Rs.43,44,18,199/-
During the course of assessment proceedings, the AO observed
that the provision for leave encashment has not been added back to the
income as per the provisions of Section 43B of the Act. Therefore, the
AO added the unpaid liabilities to the total income of the assessee. In
appeal, the CIT(A) upheld the same.
20 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 23. Before us, ld. AR submitted that the issue is squarely covered by
the decision of the Tribunal in assessee’s own case in ITA Nos.106&
110/CTK/2018, order dated 23.09.2019, wherein the Tribunal has
followed its earlier order dated 29.06.2018, passed in
No.211/CTK/2017, thereby restoring the issue to the file of AO to
examine and allow the claim of the assessee. Further the ld. AR
submitted that the Hon’ble Supreme Court in the case of Union of India
Vs. Exide Industries Ltd. [2020] 116 taxman.com 378 (SC), wherein it is
held that the provision of Section 43B(f) of the Act to be
constitutionally valid and operative for all purposes.
On the other hand, ld.DR relied on the orders of authorities below
and submitted that similar amounts were offered to tax by the assessee
in some of the earlier assessment years. In support of his arguments he
relied on the decision of Hon’ble Supreme Court of India in the case of
Union of India vs. Exide industries Ltd. Vs. (2020) 116 taxmann.com
378 and referred to the relevant paragraphs and submitted that it is in
favour of revenue, therefore, the order of the authorities below should
be upheld.
After hearing both the sides and perusing the entire material
available on record, we find that this issue has been decided by the
coordinate bench of the Tribunal in assessee’s own case in ITA
21 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
Nos.106& 110/CTK/2018, order dated 23.09.2019, wherein the
Tribunal has followed its earlier order dated 29.06.2018, passed in
No.211/CTK/2017, thereby restoring the issue to the file of AO to
examine and allow the claim of the assessee. The relevant observations
of the Tribunal at para 28 read as under :-
“28. We have heard rival submissions and perused the material available on record. We find that the Tribunal in assessee’s own case for the assessment year 2010-2011 in ITA No.352/CTK/2016 along with other appeals, order dated 27.04.2018 relying on its earlier order has restored the disputed issue to the file of AO. The observations of the Tribunal in this regard are as under :- “31. We have heard rival submissions and perused the material on record. We found that the similar issue has been decided by the Tribunal in assessee’s own case for the assessment years 2007-08 & 2008-2009 in ITA No.343 & 392/CTK/2015, order dated 23.04.2018, wherein the Tribunal has observed as under :- “28. We have heard rival submissions and perused the material on record. The assessee has made the provision for leave encashment and the provision was not added back in the computation of income. As the ld. AR submitted that the above issue is covered by the order of the coordinate bench of the Tribunal in the case of Baitarani Gramya Bank in ITA Nos.318 & 319/CTK/2013 for assessment years 2008-09 & 2009-10, wherein the Tribunal held as under :- “19.1The DR also agreed with the submission of ld. AR of the assessee. In the circumstances of the case, we set aside the order of the CIT(A) and remit the matter to the file of the Assessing officer to re-adjudicate the issue in the light of the Hon’ble Supreme Court decision. Hence, this ground is allowed for statistical purposes. 20. In the result, appeal for the assessment year 2008- 09 is partly allowed for statistical purposes.” 29. We considering the ratio of the decision and the facts to the present case, remit this issue to the file of the AO to examine and allow the claim and this ground of appeal is allowed for statistical purposes.” Respectfully following the order of the Tribunal and we restore this issue to the file of AO to examine and allow the claim of the
22 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
assessee and we allow this ground of appeal of the assessee for statistical purposes.” We follow the reasoning of the Tribunal and accept the judicial precedence and remit the disputed issue to the file of AO to examine and allow the claim of the assessee. Accordingly, this ground of appeal is allowed for statistical purposes.”
Further, the Hon’ble Supreme Court in the case of Union of India
Vs. Exide Industries Ltd. [2020] 116 taxmann.com 378 (SC) has
observed in para 42 as under :-
Constitutional validity of clause (f) ■ The approach of the Court in testing the constitutional validity of a provision is well settled and the fundamental concern of the Court is to inspect the existence of enacting power and once such power is found to be present, the next examination is to ascertain whether the enacted provision impinges upon any right enshrined in Part III of the Constitution. Broadly speaking, the process of examining validity of a duly enacted provision, as envisaged under article 13 of the Constitution, is premised on these two steps. No doubt, the second test of infringement of Part III is a deeper test undertaken in light of settled constitutional principles. [Para 11] ■ In furtherance of the two-fold approach stated above, the Court in State of Madhya Pradesh v. Rakesh Kohli [2012] 21 taxmann.com 255/113 SCL 550 also called for a prudent approach. [Para 12] ■ In the present case, the legislative power of the Parliament to enact clause (f) in the light of article 245 is not doubted at all. That brings to the next step of examination i.e. whether the said clause contravenes any right enshrined in Part III of the Constitution, either in its form, substance or effect. It is no more res integra that the examination of the Court begins with a presumption in favour of constitutionality. This presumption is not just borne out of judicial discipline and prudence, but also out of the basic scheme of the Constitution wherein the power to legislate is the exclusive domain of the Legislature/Parliament. This power is clothed with power to decide when to legislate, what to legislate and how much to legislate. Thus, to decide the timing, content and extent of legislation is a function primarily entrusted to the legislature and in exercise of judicial review, the Court starts with a basic presumption in favour of the proper exercise of such power. [Para 13] ■ Generally, the heads of income to be subjected to taxability under the 1961 Act are enumerated in section 14 which starts with a saving clause and expressly predicates that profits and gains of business or profession shall be chargeable to income tax. This general declaration of chargeability is followed by section 145. [Para 14] ■ Sub-section (1) of section 145 explicitly provides that the method of
23 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
accounting is a prerogative falling in the domain of the assessee and an assessee is well within its rights to follow the mercantile system of accounting. Be it noted that as per the mercantile system of accounting, the assessment of income is made on the basis of accrual of liability and not on the basis of actual expenditure in lieu thereof. The expression "either cash or mercantile system of accounting" offers guidance on the nature of this accounting system. Be that as it may, it is noteworthy that the right flowing from sub-section (1) is "subject to the provisions of sub-section (2)", which unambiguously empowers the Central Government to prescribe income computation and disclosure standards for accounting. Concededly, sub- section (2) is an enabling provision. It signifies that the general principle of autonomy of the assessee in adopting a system of accounting, is controlled by the regulation notified by the Central Government and must be adhered to by the class of assessee governed thereunder. [Para 15] ■ Section 43B, however, is enacted to provide for deductions to be availed by the assessee in lieu of liabilities accruing in previous year without making actual payment to discharge the same. It is not a provision to place any embargo upon the autonomy of the assessee in adopting a particular method of accounting, nor deprives the assessee of any lawful deduction. Instead, it merely operates as an additional condition for the availment of deduction qua the specified head. [Para 16] ■ Section 43B bears heading "certain deductions to be only on actual payment". It opens with a non-obstante clause. As per settled principles of interpretation, a non obstante clause assumes an overriding character against any other provision of general application. It declares that within the sphere allotted to it by the Parliament, it shall not be controlled or overridden by any other provision unless specifically provided for. Out of the allowable deductions, the legislature consciously earmarked certain deductions from time-to-time and included them in the ambit of section 43B so as to subject such deductions to conditionality of actual payment. Such conditionality may have the inevitable effect of being different from the theme of mercantile system of accounting on accrual of liability basis qua the specific head of deduction covered therein and not to other heads. But that is a matter for the legislature and its wisdom in doing so. [Para 17] ■ The existence of section 43B traces back to 1983 when the legislature conceptualised the idea of such a provision in the 1961 Act. Initially, the provision included deductions in respect of sum payable by the assessee by way of tax or duty or any sum payable by the employer by way of contribution to any provident fund or superannuation fund. It is noteworthy that the legislature explained the inclusion of these deductions by citing certain practices of evasion of statutory liabilities and other liabilities for the welfare of employees. ■ With the passage of time, the legislature inserted more deductions to section 43B including cess, bonus or commission payable by employer, interest on loans payable to financial institutions, scheduled banks etc., payment in lieu of leave encashment by the employer and repayment of dues to the railways. Thus understood, there is no oneness or uniformity in the nature of deductions included in section 43B. It holds no merit to urge that this section
24 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
only provides for deductions concerning statutory liabilities. Section 43B is a mix bag and new and dissimilar entries have been inserted therein from time-to- time to cater to different fiscal scenarios, which are best determined by the government of the day. It is not unusual or abnormal for the legislature to create a new liability, exempt an existing liability, create a deduction or subject an existing deduction to override regulations or conditions. [Para 18] ■ The leave encashment scheme envisages the payment of a certain amount to the employees in lieu of their unused paid leaves in a year. The nature of this payment is beneficial and pro-employee. However, it is not in the form of a bounty and forms a part of the conditions of service of the employee. An employer seeking deduction from tax liability in advance, in the name of discharging the liability of leave encashment, without actually extending such payment to the employee as and when the time for payment arises may lead to abhorrent consequences. When time for such payment arises upon retirement (or otherwise) of the employee, an employer may simply refuse to pay. Consequently, the innocent employee will be entangled in litigation in the evening of his/her life for claiming a hard-earned right without any fault on his part. Concomitantly, it would entail in double benefit to the employer advance deduction from tax liability without any burden of actual payment and refusal to pay as and when occasion arises. It is this mischief clause (f) seeks to subjugate. [Para 19] ■ The argument advanced by the respondents that the nature of leave encashment liability is such that it is impossible to make the actual payment in the same year, adds no weight to the claim of invalidity of the clause. It is so because the thrust of the provision is not to control the timing of payment, rather, it is strictly targeted to control the timing of claiming deduction in the name of such liability. The mischief sought to be remedied by this clause, clarifies the position. [Para 20] ■ Be it noted that the interpretation of a statute cannot be unrelated to the nature of the statute. In line with other clauses under section 43B, clause (f) was enacted to remedy a particular mischief and the concerns of public good, employees' welfare and prevention of fraud upon revenue is writ large in the said clause. Such statutes are to be viewed through the prism of the mischief they seek to suppress, that is, the Heydon's case [1584] 3 Co Rep 7 principle. In CRAWFORD, Statutory Construction (CRAWFORD, Statutory Construction p. 508), it has been gainfully delineated that "an enactment designed to prevent fraud upon the revenue is more properly a statute against fraud rather than a taxing statute, and hence should receive a liberal construction in the government's favour. [Para 21] Allegation of non-disclosure of objects and reasons ■ The objects and reasons behind the enactment of a statute signify the intention of the legislature behind the enactment of a statutory provision. Indubitably, the purpose or underlying aim of a law can be discerned when interpreted in the light of stated objects and reasons. Inasmuch as, the settled canon of interpretation is to deduce the true intent of the legislature, as the will of the people is constitutionally bestowed in the legislature. It is true that an express objects and reasons would be useful in understanding
25 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
the import of an enacted provision as and when the Court is called upon to interpret the same. [Para 24] ■ Whereas, when there is no ambiguity about the legislative competence and of the import of the enactment, no rule, authority or convention to support the view that publication of objects and reasons is quintessence for the sustenance of a duly enacted provision has been brought to notice. In fact, objects and reasons feature in the list of external aids to interpretation and can be looked into for the limited purpose in the process of interpretation. ■ The express objects and reasons, serves a limited purpose of assisting the Court in examining the validity of a provision, especially when the Court is sitting over the interpretation of an ambiguous provision. [Para 25] ■ Indubitably, when the Court examines the validity of a provision, its primary concern is the literal text of the provision. It is so because the legislature speaks through the text and as long as it is not speaking in an equivocal manner, there is limited space for the Court to venture beyond the text. This constitutes the first test of interpretation, often termed as the literal interpretation. If the text of the provision is unambiguous, the legislative intent gets coalesced and is epitomised therefrom. [Para 26] ■ In other words, when the textual element of the provision reeks of ambiguity and is susceptible to multiple meanings, the Court enters into a proactive examination to find out the real meaning of the provision. This proactive examination by the Court offers multiple avenues and methods to achieve the ultimate purpose of interpretation. Adverting to the express objects and reasons may be useful for limited purpose to understand the surrounding circumstances at the time of enactment. The Court is not bound by such external elements, as discussed above. Therefore, the presence or absence of objects and reasons has no impact upon the constitutional validity of a provision as long as the literal features of the provision enable the Court to comprehend its true meaning with sufficient clarity. [Para 27] ■ The Division Bench of the High Court, in the present case, plainly glossed over the fundamental presumption of constitutionality in favour of clause (f) and based its judgment upon the absence of objects and reasons as striking at the root of its validity. This approach is flawed for at least three reasons. First, it steers clear from the necessary attempt to discover any constitutional infirmities in the enacted provision. Second, it makes no attempt to dissect the text of the provision so as to display the need to go beyond the text. Third, it goes into the background of the enactment and ventures into a sphere which is out of bounds for the Court as long as the need for interpretation borne out of any ambiguity arises. [Para 28] ■ The process of testing validity is not to sneak into the prudence or proprieties of the legislature in enacting the impugned provision. Nor, is it to examine the culpable conduct of the legislature as an appellate authority over the legislature. The only examination of the Court is restricted to the finding of a constitutional infirmity in the provision, as is placed before the Court. Thus, the non-disclosure of objects and reasons per se would not impinge upon the constitutionality of a provision unless the provision is ambiguous and the possible interpretation violate Part III of the
26 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
Constitution. In the absence of any finding of any constitutional infirmity in a provision, the Court is not empowered to invalidate a provision. [Para 29] ■ To hold a provision as violative of the Constitution on account of failure of the legislature to state the objects and reasons would amount to an indirect scrutiny of the motives of the legislature behind the enactment. Such a course of action, is unwarranted. The raison d'etre behind this self-imposed restriction is because of the fundamental reason that different organs of the State do not scrutinise each other's wisdom in the exercise of their duties. In other words, the time-tested principle of checks and balances does not empower the Court to question the motives or wisdom of the legislature, except in circumstances when the same is demonstrated from the enacted law. ■ The High Court has characterised clause (f) as "arbitrary" and "unconscionable" while imputing it with unconstitutionality. It is pertinent to note that the High Court reaches this conclusion without undertaking an actual examination of clause (f). Instead, the declaration is preceded by an enquiry into the circumstances leading upto the enactment. As discussed above, the constitutional power of judicial review contemplates a review of the provision, as it stands, and not a review of the circumstances in which the enactment was made. Be it noted that merely holding an enacted provision as unconscionable or arbitrary is not sufficient to hold it as unconstitutional unless such infirmities are sufficiently shown to exist in the form, substance or functioning of the impugned provision. No such infirmity has been exhibited and adverted to in the impugned judgment. [Para 30] Inconsistency of clause (f) and absence of nexus with section 43B ■ The High Court has supported its finding of invalidity by recording two observations vis-a-vis the previously existing (unamended) clauses of section 43B - first, that clause (f) is inconsistent with other clauses and nature of deduction targeted in clause (f) is distinct from other deductions. Second, that clause (f) has no nexus with the objects and reasons behind the enactment of original section 43B and therefore, the objects and reasons attributed to section 43B cannot be used to deduce the object and purpose of clause (f). [Para 31] ■ Both the grounds are ill-founded. In the basic scheme of section 43B, there is no direct or indirect limitation upon the power of legislature to include only particular type of deductions in the ambit of section 43B. To say that section 43B is restricted to deductions of a statutory nature would be nothing short of reading the provision in a purely imaginative manner. As already discussed above, from 1983 onwards, section 43B had taken within its fold diverse nature of deductions, ranging from tax, duty to bonus, commission, railway fee, interest on loans and general provisions for welfare of employees. An external examination of this journey of section 43B reveals that the legislature never restricted it to a particular category of deduction and that intent cannot be read into the main section by the Court, while sitting in judicial review. Concededly, it is a provision to attach conditionality on deductions otherwise allowable under the Act in respect of specified heads, in that previous year in which the sum is actually paid irrespective of method of accounting. [Para 32]
27 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
■ Further, it may be noted that the broad objective of enacting section 43B concerning specified deductions referred to therein was to protect larger public interest primarily of revenue including welfare of the employees. Clause (f) fits into that scheme and shares sufficient nexus with the broad objective. [Para 33] ■ The approach of constitutional courts ought to be different while dealing with fiscal statutes. It is trite that the legislature is the best forum to weigh different problems in the fiscal domain and form policies to address the same including to create a new liability, exempt an existing liability, create a deduction or subject an existing deduction to new regulatory measures. In the very nature of taxing statutes, legislature holds the power to frame laws to plug in specific leakages. Such laws are always pin-pointed in nature and are only meant to target a specific avenue of taxability depending upon the experiences of tax evasion and tax avoidance at the ground level. The general principles of exclusion and inclusion do not apply to taxing statutes with the same vigour unless the law reeks of constitutional infirmities. No doubt, fiscal statutes must comply with the tenets of article 14. However, a larger discretion is given to the legislature in taxing statutes than in other spheres. ■ Viewed thus, the reason submitted by the Division Bench of the High Court in the impugned judgment is untenable. [Para 34] Allegation of defeating the dictum in Bharat Earth Movers case ■ The legislature cannot sit over a judgment of this Court or so to speak overrule it. There cannot be any declaration of invalidating a judgment of the Court without altering the legal basis of the judgment as a judgment is delivered with strict regard to the enactment as applicable at the relevant time. However, once the enactment itself stands corrected, the basic cause of adjudication stands altered and necessary effect follows the same. A legislative body is not supposed to be in possession of a heavenly wisdom so as to contemplate all possible exigencies of their enactment. As and when the legislature decides to solve a problem, it has multiple solutions on the table. At this stage, the Parliament exercises its legislative wisdom to shortlist the most desirable solution and enacts a law to that effect. It is in the nature of a 'trial and error' exercise and it must be noted that a law- making body, particularly in statutes of fiscal nature, is duly empowered to undertake such an exercise as long as the concern of legislative competence does not come into doubt. Upon the law coming into force, it becomes operative in the public domain and opens itself to any review under Part III as and when it is found to be plagued with infirmities. Upon being invalidated by the Court, the legislature is free to diagnose such law and alter the invalid elements thereof. In doing so, the legislature is not declaring the opinion of the Court to be invalid. [Para 37] ■ The instant case was rendered in light of general dispensation of autonomy of the assessee to follow cash or mercantile system of accounting prevailing at the relevant time, in absence of an express statutory provision to do so differently. It is an authority on the nature of the liability of leave encashment in terms of the earlier dispensation. In absence of any such provision, the sole operative provision was section 145(1) that allowed
28 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
complete autonomy to the assessee to follow the mercantile system. Now a limited change has been brought about by the insertion of clause (f) in section 43B and nothing more. It applies prospectively. Merely because a liability has been held to be a present liability qualifying for instant deduction in terms of the applicable provisions at the relevant time does not ipso facto signify that deduction against such liability cannot be regulated by a law made by Parliament prospectively. In matter of statutory deductions, it is open to the legislature to withdraw the same prospectively. In other words, once the Finance Act, 2001 was duly passed by the Parliament inserting clause (f) in section 43B with prospective effect, the deduction against the liability of leave encashment stood regulated in the manner so prescribed. Be it noted that the amendment does not reverse the nature of the liability nor has it taken away the deduction as such. The liability of leave encashment continues to be a present liability as per the mercantile system of accounting. Further, the insertion of clause (f) has not extinguished the autonomy of the assessee to follow the mercantile system. It merely defers the benefit of deduction to be availed by the assessee for the purpose of computing his taxable income and links it to the date of actual payment thereof to the employee concerned. Thus, the only effect of the insertion of clause (f) is to regulate the stated deduction by putting it in a special provision. [Para 39] ■ Notably, this regulatory measure is in sync with other deductions specified in section 43B, which are also present and accrued liabilities. To wit, the liability in lieu of tax, duty, cess, bonus, commission etc. also arise in the present as per the mercantile system, but assessees used to defer payment thereof despite claiming deductions there against under the guise of mercantile system of accounting. Resultantly, irrespective of the category of liability, such deductions were regulated by law under the aegis of section 43B, keeping in mind the peculiar exigencies of fiscal affairs and underlying concerns of public revenue. A priori, merely because a certain liability has been declared to be a present liability by the Court as per the prevailing enactment, it does not follow that legislature is denuded of its power to correct the mischief with prospective effect, including to create a new liability, exempt an existing liability, create a deduction or subject an existing deduction to new regulatory measures. Strictly speaking, the Court cannot venture into hypothetical spheres while adjudging constitutionality of a duly enacted provision and unfounded limitations cannot be read into the process of judicial review. A priori, the plea that clause (f) has been enacted with the sole purpose to defeat the judgment of this Court is misconceived. [Para 40] ■ The position of law discussed above leaves no manner of doubt as regards the legitimacy of enacting clause (f). The respondents have neither made a case of non-existence of competence nor demonstrated any constitutional infirmity in clause (f). [Para 41] ■ In view of the clear legal position this appeal deserves to be allowed. Accordingly, the impugned judgment of the Division Bench of the High Court is reversed and clause (f) in section 43B is held to be constitutionally valid and operative for all purposes. [Para 42]
29 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 27. Respectfully following the above observations of the Hon’ble
Apex Court as well as the coordinate bench of the Tribunal, we remit
the issue to the file of AO to examine and allow the claim of the
assessee as per Section 43B(f) of the Act in terms of the observations
made by the Hon’ble Supreme Court in the case of Exide Industries Ltd.
(supra) in this regard. Ground No.4 is allowed for statistical purposes.
Ground No.6 : Additional Depreciation u/s.32(i)(iia) of the Act at Rs.72,49,60,074/-.
Ld. AR before us submitted that the assessee is eligible for claim
of additional depreciation and the assessee had also substantiated its
claim before the lower authorities. Ld. AR relied on the order of the
coordinate bench of the Tribunal in assessee’s own case for A.Y.2014-
2015 in ITA Nos.106/CTK/2018, order dated 23.09.2019. Ld.AR
further submitted that the very same issue has been decided by the
Hon’ble Gujarat High Court in the case of PCIT Vs. IDMC Ltd. [2017] 78
taxmann.com 285 (Gujarat), therefore, observations of the Hon’ble
Gujarat High Court are also squarely applicable in the case of assessee
in the present case and the claim of additional depreciation may kindly
be allowed. On the other hand, ld. DR relied on the order of AO.
After hearing both the parties and perusing the entire material
on record along with orders of authorities below, we find that the
30 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
assessee has claimed additional deprecation u/s.32(1)(iia) of the Act,
however, the AO disallowed the same on account of the fact that the
assessee could not produce the particulars/details of actual cost during
the course of assessment proceedings. The CIT(A) has dealt with the
issue in details and restore the issue to the file of AO for verification of
claim of depreciation as per the necessary details to be filed by the
assessee to ascertain the date of acquisition and directed the AO to
allow the additional depreciation as per the law after such verification.
The relevant observations of the CIT(A) read as under :-
“5.2 I have considered the matter. Similar issue has been decided by the CIT(A)-II, Bhubaneswar vide her order dt.16.7.2014 in ITA No.0700/2013-14 for the AY 2011-12 with the following observations: “xxx xxx xxx "The appellant company submitted that the majority of the plant and machinery installed in a manufacturing plant like theirs; are commissioned in the premises of the appellant company and are not tailor-made, rather assembled in their premises over a period and commissioned on a specific date. Since date of acquisition of the individual components running in to thousands of numbers and construction and commissioning of the plant itself running over years together, date of acquisition is construed to be the date-put- to-use. The appellant further submitted that additional depreciation has been claimed rightly on the additions to its plants and not in respect of individual machinery as per the provisions of the act. The appellant further submitted full details of plants acquired and installed and the summary statements of particulars of purchase order. The appellant had given an example of the account of work in progress where capitalization has already been made for assets acquired before F/Y. 2005-06. The appellant company emphasized that the assets for which the additional depreciation are claimed have been acquired after 31.03.2005 and assembled over the period and capitalize as and when complete. The AO had referred to the order to the Ld. ITAT for the AY. 2003- 04 which was passed before the amendment to the act w.e.f. 01.04.2005. For the AY. 2006-07, the Hon'ble Tribunal have
31 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 restored the matter to the file of the AO observing that the AO should find out whether the assets were acquired or installed after 01.04.2005. The AO is therefore once again directed to verify the same and find out whether the main assets to which additions of further assets were made and additional depreciation were claimed have been acquired after 01.04.2005 and allow additional depreciation to such part of the additional assets for which the main assets have been acquired after 01.04.2005." My predecessor has also decided the issue under similar facts and circumstances for the AY 2007-08 vide order dt.7.5.2015 in appeal No.0176/14-15 and for the AY 2008-09 vide order dt.8.6.2015 in appeal No.0544/14-15, directing the AO for necessary verification. The issues being similar in the assessment year, the AO is directed to call for the relevant details from the assessee and after necessary verification, allow additional depreciation as per law on those machineries, the components of which were acquired as well as installed after 1.4.2005. 30. From the above observations of the CIT(A), we are of the
considered opinion, that the CIT(A) has already remitted the issue to
the file of AO to allow the claim of the assessee after verification of
necessary details. Therefore, any order/direction by us, at this stage, on
this issue, would be futile exercise. However, a reasonable order is
expected from the AO on the above observations of CIT(A). Thus,
ground No.6 is allowed for statistical purposes.
Ground No.7 : Disallowance u/s.43B of the Act – Under ‘Electricity Duty’ & water charges- Rs.46,28,87,187/-
The AO on perusal of financial statements found that the assessee
has debited a sum of Rs.127,98,00,241/- to the profit and loss account
on account of electricity duty on self generation. Since the assessee
deposited an amount of Rs.46,28,87,187/- in the specified account as
32 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 per the direction of the Hon’ble High Court and the assessee claimed
deductions u/s.43B of the Act. The AO was of the opinion that the
amount of Rs.46,28,87,187/- deposited in the bank as per the Direction
of the Hon’ble Odisha High Court does not comply the requisite
provisions of Section 43B of the Act, and made addition and on appeal
the CIT(A) confirmed the disallowance.
Ld. AR submitted before us that this issue has already decided by
the Tribunal in assessee’s own case and the matter is pending before
the Hon’ble jurisdictional High Court. On the other hand, ld. DR
supported the orders of authorities below and he further submitted
that the assessee is making payment on the direction of the Hon’ble
jurisdictional High Court without attaining the finality of the case and
deposing into the bank account is not covered under section 43B of the
Act. The designated bank account is also in the name of NALCO,
therefore, it cannot be said that the payment has been made actually
for the payment of electricity duty.
After hearing both the sides and perusing the entire material
available on record, we find that the liability of Rs.46,28,87,187/-
under the provisions of Section 43B of the Act disallowed by the AO has
already been decided by the coordinate bench of the Tribunal in
assessee’s own case and matter is pending before the Hon’ble High
33 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 Court. The Tribunal in ITA Nos.196&91/CTK/2010, order dated
29.06.2012, para 16 to 23 at pages 10 to 13 has held as under :-
“23. We have considered the rival submissions and have perused the material available on record. To set the controversy at rest, we are of the considered view that a disallowance u/s.43B has to be primarily when such electricity duty has been claimed as expenditure in the impugned assessment year. The assessee could not override the Hon’ble High Court directions. The expenditure remained unpaid for both the years in spite of these directions, therefore, was rightly brought to tax by the ld AO u/s.43B, we uphold the confirmation thereof by the ld CIT(A). This ground for both years stands dismissed.”
Respectfully following the decision of the coordinate bench of the
Tribunal in assessee’s own case for earlier year, we dismiss the ground
No.7 of the assessee.
Thus, the appeal of the assessee in ITA No.338/CTK/2017 is
allowed partly for statistical purposes.
Now, we shall decide the appeal of Revenue in ITA
No.331/CTK/2017 for the assessment year 2009-2010, wherein the
Revenue has raised the following grounds :-
On the facts and in the circumstances of the case, the Ld. CIT(A) is not justified on facts and in law in deleting the addition of Rs.4,95,31,377/- under the head 'revaluation of non moving Stores & Spares'. 2. On the facts and in the circumstances of the case, the Ld. CIT(A) is not justified on facts and in law in deleting the addition of Rs. 2,84,32,895/- u/s. 40(a)(ia) of the I.T. Act, 1961. 3. On the facts and in the circumstances of the case, the Ld. CIT(A) is not justified on facts and in law in deleting the addition of Rs. 3,33,22,664/- made under the head claims, receivables, debts, shortages etc written off. ' 4. On the facts and in the circumstances of the case and having regard to the findings given by the AO in the assessment order, the
34 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 Ld. CIT(A) ought to have upheld the above additions made by the Assessing Officer. 5. The appellant craves to alter, amend or add any other ground that may be considered necessary in course of the appeal proceedings. 36. Ground No.1 is relating to disallowance of the loss claimed on
account of re-valuation of non-moving stores and spares. Ld. CIT-DR
submitted that the CIT(A) is not justified in deleting the addition made
by the AO towards 'disallowance of loss on revaluation of non-moving
stores and spares' when the assessee, during the assessment
proceedings, could not explain properly, the method adopted for
valuation of non moving stores and spares at the rate of 5% of the
original cost. Further he submitted that the assessee did not submit the
actual date of purchase of the undervalued assets. Upto the assessment
year 1997-98 the assessee was valuing the non-moving stores and
spares at 80% of the original cost but without giving any reasonable
explanation, he is valuing it at 5% of the original cost. The Accounting
Standard-1 was relying on by the assessee before the AO does not help
the assessee. The policy and practice followed by the Steel Authority of
India is a premier manufacturing concern of the country for valuing the
non-moving stores and spare parts, is different, which is as under :-
- not moved for 5 years or more : 25% - not moved for 10 years or more : 50% - not moved for 15 years or more : 90% - obsolete/surplus stores and spares : 90%
35 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 In this case, the company is valuing for not moving stores and spares
for 5 years or more is valuing at 25% but in the impugned case, the
assessee is following 5% which is without the reasonable expenses.
Therefore, the policy adopted by the assessee company is highly
arbitrary and unreasonable for undervaluing of the non-moving stores
and spares. Therefore, the matter should be restored to the AO for
explaining the details of under valuing assets.
On the other hand, ld. AR relied on the order of CIT(A) and
reiterated the submission made before the AO. He further submitted
that the CIT(A) has rightly followed its earlier years order and directed
the AO to allow the loss on valuation of non-moving stores and spares.
Ld. AR further submitted that this Bench of the Tribunal in assessee’s
own case in ITA Nos.106&110/CTK/2018 for A.Y.2014-2015 has
decided the issue relying on its earlier order passed in ITA
No.197/CTK/2017, order dated 29.06.2018 wherein the Tribunal has
followed the decision rendered in its order for the assessment year
2011-2012. Therefore, appeal of the Revenue deserves to be dismissed.
After hearing submissions of the both the parties and perusing
the entire material on record as well as orders of authorities below
along with the order of the Tribunal on which reliance has been placed
by the ld. AR, we found that the Tribunal in assessee’s own case in ITA
36 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 No.106&110/CTK/2018, order dated 23.09.2019 has already decided
the issue against the Revenue confirming the observations made by the
CIT(A) thereby deleing the addition made on account of loss on
revaluation of non-moving stores and spares. In this order, Tribunal
has followed the decision taken in ITA No.197/CTK/2017, order dated
29.06.2018. The relevant observations of the Tribunal read as under :-
We have decided this issue in assessee’s own case for the assessment year 2011-2012 in ITA Nos.374/CTK/2014, wherein the Tribunal has observed as under :- “We have decided this issue in appeal of the assessee for assessment year 2011-2012 (ITA No.374/CTK/2014) in favour of the assessee and against the Revenue relying on the decision of the Tribunal in assessee’s own case for the earlier assessment years. We follow the same reasoning given in the aforesaid appeal and we do not see any reason to interfere with the order of the CIT(A), who has passed a reasoned. Accordingly, we dismiss this ground of Revenue raised in both the years under consideration.” We respectfully follow the decision of the Tribunal in assessee’s own case for earlier year and dismiss this ground of appeal of Revenue.
Following the above observations of the coordinate bench of the
Tribunal, we dismiss the ground No.1 raised by the Revenue.
With regard to Ground No.2 which is relating to addition of
Rs.2,84,32,895/- u/s.40(a)(ia) of the Act, ld. DR submitted that the
assessee has failed to deduct the tax at source u/s.194-I of the Act on
the above payment to GRIDCO, therefore, the AO has rightly disallowed
the above payment u/s.40(a)(ia) of the Act. Accordingly, ld. DR
submitted that the addition made by the AO should be restored.
37 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 40. On the other hand, ld. AR relied on the order of CIT(A) and
submitted that the assessee has paid wheeling charges to GRIDCO and
the TDS provisions under Section 194I of the Act does not apply and in
the subsequent assessment year the expenditure of wheeling charges
where the interpretation was made on applicability of provisions
u/s.194-I and 194-J of the Act and the CIT(A) has allowed in assessee’s
own case in the immediately preceding assessment years. Further, the
ld. AR submitted that in the case of recipient of wheeling charges the
coordinate bench of the Tribunal in the case of GRIDCO vs. ACIT in ITA
No.404/CTK/2011 order dated 07.11.2011 has allowed the claim. Ld.
AR of the assessee also relied on the may case laws which have been
filed in the paper book and submitted that in those cases it has been
held that payment of transmission/wheeling charges, neither attracts
the provision of Section 194-I of the Act nor Section 194C & 194J of the
Act. Therefore, ld. AR submitted that on the above observations of the
Tribunal in its earlier orders, this ground of Revenue may kindly be
dismissed.
After considering the submissions of both the sides and perusing
the entire material available on record, we find that during the course
of assessment proceedings the AO found that the assessee has paid
wheeling charges for transmission of power which has been paid to
38 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 GRIDCO without deducting TDS under the provisions of Section 194I of
the Act. The assessee explained before the AO as to why the wheeling
charges are paid as per the tariff fixed by the GRIDCO for the
transmission of power and submitted that power transmission charges
does not attract the provisions of Section 194I and no deduction is
made, whereas the AO found the wheeling charges are clearly subject
to provisions of Section 194I of the Act as use of transmission network
and equipments of GRIDCO attracts TDS deduction u/s.194-I of the Act
by the assessee. It was submitted by the ld. AR that wheeling charges
does not attract the provision of Section 194-I of the Act as has been
held by the coordinate bench of the Tribunal in the case of GRIDCO vs.
ACIT in ITA No.404/CTK/2011 order dated 07.11.2011. We have
perused the observations of the CIT(A) in this regard and the found
that the CIT(A) at para 7.1 has deleted the addition made u/s.40(a)(ia)
of the Act after holding as under :-
7.1 I have considered the matter with reference to the facts on record and the decisions of various judicial forums on the issue at hand. I find that in the case of GRIDCO Ltd. v. ACIT in ITA No.404/CTK/2011 dt.7.11.2011, the Hon'ble ITAT Cuttack Bench has decided that no tax is deductible u/s. 1941 in the case of payment for wheeling or transmission charges. The ITAT, Lucknow 'A' Bench, in the case of ACIT v. Madhyanchal Vidyut Vitran Nagam Ltd. has rendered similar decision. In the case of CIT v. Maharashtra State Electricity Distribution Co. Ltd. in ITA No. 336 of 2013, the Hon'ble Bombay High Court has also decided that in case of wheeling charges, no TDS is deductible either u/s.1941 or U/S.194J. Since tax is not deductible on the payments made as transmission/wheeling charges, no addition u/s.40(a)(ia) can be made. Accordingly; the addition of Rs.2,84,32,895/- u/s.40(a)(ia) is deleted.
39 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 42. On perusal of the above observations of the CIT(A), we find that
the CIT(A) has decided the issue and deleted the addition made by the
AO u/s.40(a)(ia) of the Act considering the decision of coordinate
bench of the Tribunal in the case of GRIDCO, ITA No.404/CTK/2011,
order dated 07.11.2011, in the case of Madhyanchal Vidyut Vitran
Nagam Ltd (ITAT Lucknow Bench) and the decision of Hon’ble Bombay
High Court in the case of Maharashtra State Electricity Distribution Co.
Ltd. in ITA No. 336 of 2013. Ld. DR could not controvert the above
findings of the CIT(A). Accordingly, we do not see any good reason to
interfere with the above findings recorded by the CIT(A) in this regard
and we uphold the same. Thus, ground No.2 of the Revenue is
dismissed.
Ground No.3 is relating to deletion of addition of
Rs.3,33,22,664/- made under the head claims, receivables, debts,
shortages etc. written off. In this regard, ld. DR submitted that the
assessee could not explain the claim properly before the AO during the
course of assessment proceedings,. The assessee has written off of loss
on coal without any proper explanation behind the decision and any
supporting documents and evidences, to which the ld. CIT(A) has
accepted the claim of the assessee by holding that the assessee has
proper internal control system and the books of accounts are audited
40 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 by a statutory auditor and C&AG auditor. But without considering the
coal supply by MCL through the linkage coal and open auction. The
supplier of the coal is also government of India enterprises, therefore,
there should not be any difference in the supply of coal. therefore, the
ld. CIT(A) is not justified deleting the addition made by the AO.
Accordingly, ld. DR submitted that the order of the AO should be
upheld.
On the other hand, the ld. AR of the assessee reiterated the
submissions made before the authorities below and relied on the order
of CIT(A) to the extent of deleting the addition made on account of
claims, receivables, debts, shortages etc. written off. It was also
contended by the ld. AR that the amount in question is for shortage in
coal written off which is revenue/trading loss, therefore, the CIT(A) has
rightly deleted the same. Further, the ld. AR pointed out that shortage
of coal worked out to 0.498% of the total coal purchased which is very
reasonable in the nature of business of the assessee and also submitted
that this fact has also been considered by the CIT(A) while deleting the
addition.
After hearing the submissions of both the sides and perusing the
entire material available on record, we find that the assessee has
claimed Rs.3,33,22,664/- on account of claims, receivables, debts and
41 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 shortages, etc. written off and the same was considered by the CIT(A)
after observing as under :-
“8.2 I have considered the matter with reference to the facts on record. It appears that all the relevant details on the loss on account of shortage of coal supplied by MCL through 'linkage coal' and 'open auction' were filed before the AO. These details filed before the AO have been submitted at the time of appeal hearing. On examination of the details, it is seen that the assessee has kept proper records about the loss on account 'of shortage of coal. The assessee has proper internal control system for accounting and finances. The accounts of the assessee are also subjected to audit by the statutory auditors as well as by the C&AG. Going by the details, I find that the loss has been properly quantified and such loss is very much allowable as an expenditure. In view of this, the loss written off on account of coal shortage cannot be disallowed on the flimsy ground that no satisfactory explanation was furnished at the time of assessment. In this view of the matter, the disallowance of Rs.3,33,22,664/-is directed to be deleted.” 46. On perusal of the above observations of the CIT(A), we find that
the assessee has purchased coal from Mahanadi Coal Field Limited
which is Government of India Enterprises and the assessee after
purchasing coal it is transported upto the destination where the coal
measurements are taken by the assessee and shortages are also
properly recorded but the CIT(A) has not observed as to whether the
shortage are claimed by the assessee to the transporters and without
examining the above facts the CIT(A) deleted the addition made by the
AO, which in our opinion is not plausible. Neither the assessee has
made any effort with regard to the above fact nor he has filed any
supporting documents or evidence before us. The assessee has just
explained before us that the shortage of coal worked out to 0.498% of
42 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 the total coal purchased and simply accepted that the above percentage
of shortage is very reasonable nor the auditors have made any adverse
comments. Stating this fact, the assessee company has kept itself mum.
It is also a fact that the coal is not an evaporated item, rather it is solid
items for which, the quantity dispatched from the weighbridge at the
loading point should be received with the same weight at the
weighbridge of the destination point. As per our considered opinion
and looking to the facts of the case, the assessee must have claimed to
the responsible transporters which is lack in this case. The ld. AR of the
assessee was unable to explain about the shortage during the course of
hearing before us. What is the internal control system adopted by the
assessee is also not explained before us by the assessee. Therefore, the
shortage of the coal claimed by the assessee of Rs.3,33,22,664/- is not
accepted. Thus, CIT(A) is not justified in deleting the addition made in
this regard. Accordingly, we allow the ground No.3 raised by the
Revenue.
Ground Nos.4 & 5 are general in nature, which require no
adjudication.
Thus, the appeal of Revenue in ITA No.331/CTK/2017 is partly
allowed.
43 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
Now, we shall take up the appeal of the assessee for assessment
year 2015-2016 in ITA No.39/CTK/2019, wherein the assessee has
raised the following grounds :-
That the order dated 27.12.2018 passed by the Learned Commissioner of Income Tax (Appeals) [in short "CIT(Appeals)"], in so far as sustaining the additions and disallowance made by the Learned Assessing Officer, is based on irrelevant considerations, against the principles of natural justice, contrary to facts, arbitrary, erroneous and bad in law. 2. Disallowance of claim of Addl. Depreciation u/s.32(i)(iia) of the Act- Rs.43,48,202/- a. That the learned CIT (Appeals) has mis-appreciated the facts and the sustaining of disallowance of Rs.43,48,202/- under 'Additional Deprecation u/s.32(l)(iia) of the I.T Act and dismissing the ground of the assessee is contrary to facts, erroneous and bad, both in the eye of law and on facts. b. That the acquisition and installation in respect'New Plants'having been made after 01.04.2005, the claim of Addl. Depreciation of Rs.43,48,202/- u/s.32(i)(iia) of the Act ought to be fully allowed. c. That in similar facts and circumstances, for the Asst. Year 2007-08 and subsequent years upto Asst. Year 2012-13, in assessee's own case, the Jurisdictional ITAT (Hon'ble ITAT Cuttack Bench, Cuttack) having not accepted the findings of the learned CIT (Appeals) in respect of 'Additional Deprecation u/s.32(l)(iia) of the I.T Act, the learned CIT (Appeals) ignoring and not following the order of the Jurisdictional ITAT and in confirming the addition/disallowance of Rs.43,48,202/-under 'Additional Deprecation u/s.32(i)(iia) of the I.T Act is arbitrary, erroneous, and bad, both in the eye of law and on facts and legally untenable and deserves to be set aside on this ground alone. d. That the details in respect of Additions to 'New Plants' having been furnished, the. learned CIT(Appeals) holding that: i. the appellant has failed to furnish the details in the form of dates of acquisition and dates of installation of plant and machineries after 31.03.2005;and ii. that there is no concrete evidence regarding the claim of additional depreciation is on mis-appreciation/ misconstruing the facts, contrary to facts, arbitrary, erroneous and bad, both in the eye of law and on facts. e. That on the facts and in the circumstances the case, the learned CIT(Appeals) ought to have allowed the claim of Addl. Depreciation of Rs.43,48,202/- u/s.32(i)(iia) of the Act. 3. Disallowance of Provision for Leave Encashment'-u/s.43B(f) of the Act - Rs.30,66,15,443/-
44 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
a. That on the facts and in the circumstances the case, the sustaining of the disallowance of Rs.30,66,15,443/- u/s.43B(f) of the Act and dismissing the ground of the assessee by the learned ClT(Appeals) is erroneous and bad, both in the eye of law and on facts. b. That in similar facts and circumstances, for the Asst. Year 2007-08 and subsequent years upto Asst. Year 2012-13, in assessee's own case, the Jurisdictional ITAT (Hon'ble IT AT Cuttack Bench, Cuttack) having not accepted the findings of the learned CIT (Appeals) in respect of 'Provision for Leave Encashment' u/s.43B(f) of the Act, the learned CIT (Appeals) ignoring and not following the order of the Jurisdictional ITAT and in confirming the addition/disallowance of Rs.30,66,15,443/-under 'Provision for Leave Encashment' u/s.43B(f) of the Act is arbitrary, erroneous, and bad, both in the eye of law and on facts and legally untenable and deserves to be set aside on this ground alone. 4. Disallowance u/s. 14A- Rs.5,47,52,850/- a. That on the facts and in the circumstances the case, the order of the learned CIT (Appeals) in sustaining the disallowance of Rs.5,47,52,850/- u/s.l4A of the Act and dismissing the ground of the assessee is on based on irrelevant considerations, presumptions, conjectures and surmises, without any material evidence on record, contrary to facts, arbitrary, erroneous and bad, both in the eye of law and on facts. b. That in similar facts and circumstances, for the Asst. Year 2011-12, the learned predecessor CIT (Appeals) having fully deleted similar addition u/s. 14A of the Act, the order of the learned CIT (Appeals) in ignoring/not following the order and sustaining the disallowance of Rs.5,47,52,850/- is unjustified, arbitrary, erroneous and bad in law. c. That the assessee having already added sum of Rs.97,150/-u/s.14A of the Act in the computation of income (returned income), Rule 8D is not applicable and the sustaining of the addition of Rs.5,47,52,850/- U/S.14A of the Act is unjustified, arbitrary, contrary to facts, erroneous and bad in law. d. The appellant's computation of the aforesaid Rs.97,150/-u/s. 14A of the Act is based on its books of accounts and is worked out in a reasonable and fair manner, the learned lower authorities have mis-appreciated/misconstrued the same and the disallowance u/s.l4A of the Act is incorrect, arbitrary, erroneous and bad in law. e. That in similar facts and circumstances, for the Asst. Years 2010- 11 and 2012-13, in assessee's own case, the Jurisdictional ITAT (Hon'ble ITAT Cuttack Bench, Cuttack) having not accepted the findings of the learned CIT (Appeals) in respect of disallowance U/S.14A of the Act, the learned CIT (Appeals) ignoring and not following the order of the Jurisdictional ITAT and the CIT (Appeals)'s order for Asst. Year 2011-12, in confirming the addition/disallowance of Rs.5,47,52,850/- u/s.14A of the Act is arbitrary, erroneous, and bad, both in the eye of law and on facts
45 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
and legally untenable and deserves to be set aside on this ground alone. 5. Disallowance of claim of Investment Allowance u/s.32AC of Act- Rs.34,12,08,111/- a. That on the facts and in the circumstances the case, the learned CIT(Appeals) has mis-appreciated the facts and the sustaining of disallowance of claim of Investment Allowance of Rs.34,12,08,111/-u/s.32AC of the I.T Act and dismissing the ground of the assessee is contrary to facts, erroneous and bad, both in the eye of law and on facts. b. That on the facts and in the circumstances the case, the learned CIT(Appeals) holding that: i. the details of the assets for the claimed investment allowance u/s 32AC are vague, sketchy, lacks clarity and has no linkage with the assets against which investment allowance u/s 3 2AC of the Act is claimed and cannot be taken as the base for claiming investment allowance; ii. the appellant could not provide any conclusive evidences to prove its acquisition within the stipulated period 31.03.2013 but before 1.4.2015 neither before the AO nor before her; iii. the reconciliation of capital works account submitted by assessee for claiming the benefit is not scientifically acceptable, tenable for passing the benefit; and iv. the disallowance made by the AO u/s 3 2AC is in accordance with law. is on mis-appreciation /misconstruing the facts, contrary to facts, arbitrary, erroneous and bad, both in the eye of law and on facts. c. That on the facts and in the circumstances the case, the learned CIT(Appeals) ought to have allowed the claim of Investment Allowance of Rs.34,12,08,111/- u/s.32AC of the ITAct. 6. That the appellant craves leave to add, supplement, modify the grounds here-in-above before or at the hearing of the appeal.
Ground No.1 & 6 are general in nature. The issue raised by the
assessee in Ground No.2 in respect of additional depreciation has
already been decided by us while deciding the appeal of the assessee
for A.Y.2009-2010 in ITA No.338/CTK/2017, wherein we have
observed that the CIT(A) has already remitted the issue to the file of AO
to allow the claim of the assessee after verification of necessary details,
therefore, any order/direction by us, at this stage, on this issue, would
46 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 be futile exercise. However, a reasonable order is expected from the AO
on the above observations of CIT(A). Accordingly, the issue raised in
ground No.1 being similar to the issue decided by us in ITA
No.338/CTK/2017, therefore, our observations made therein shall
apply mutatis mutandis to this ground also. Thus, ground No.2 is
allowed for statistical purposes.
Ground No.3 relates to disallowance of provision for leave
encashment u/s.43B(f) of the Act. This issue has also been decided by
us while deciding the appeal of the assessee for A.Y.2009-2010 in ITA
No.338/CTK/2017, wherein we have observed that the issue is
squarely covered by the decision of the Tribunal in assessee’s own case
in ITA Nos.106& 110/CTK/2018, order dated 23.09.2019, wherein the
Tribunal has followed its earlier order dated 29.06.2018, passed in
No.211/CTK/2017, thereby restoring the issue to the file of AO to
examine and allow the claim of the assessee. Accordingly, the issue
raised in ground No.3 being similar to the issue decided by us in ITA
No.338/CTK/2017, therefore, our observations made therein shall
apply mutatis mutandis to this ground also. Thus, ground No.3 is
allowed for statistical purposes.
With regard to ground No.4, in respect of disallowance u/s.14A of
the Act, the ld.AR submitted that this issue has already been decided by
47 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
the Tribunal in assessee’s own case for A.Y.2014-2015 in ITA
No.106&110/CTK/2018, vide order dated 23.09.2019, therefore,
following the observations made by the Tribunal in the said order, this
ground of assessee deserves to be allowed.
We have also gone through the order dated 23.09.2019 passed by
the Tribunal in ITA Nos.106&110/CTK/2018, wherein the Tribunal
while deciding the similar issue has observed as under :-
Invoking the provisions of Section 14A r.w.Rule 8D, the AO has made the disallowance of Rs.6,82,43,072/- by observing that the disallowance suo-moto made by the assessee is very less compared to the administrative and employee cost devoted to earn the exempt income. In appeal, the CIT(A) has confirmed the disallowance as there may not be any direct expense and that the assessee has not made any interest payments related to earning of exempted dividends and accordingly, the only way disallowance can be computed proportionately as per Rule 8D(2)(iii) of I.T.Rules. 12. Ld. AR before us submitted that the assessee has already added the sum of Rs.82,378/- in the computation of income with the (return of income) u/s.14A of the Act in respect of expenses incurred relating to its exempted income and Rule 8D is not applicable. Ld. AR further submitted that this issue has been decided by the Tribunal in ITA No.211/CTK/2016 along with other connected appeals, order dated 29.06.2018 for the assessment year 2013-2014. On the other hand, ld. DR relied on the order of AO. 13. We find that this issue has been decided by the Tribunal in assessee’s own case for the assessment year 2010-2011 in ITA No.211/CTK/2016 along with other connected appeals, order dated 29.06.2018 for the assessment year 2013-2014, wherein the Tribunal relying its earlier order dated 27.04.2018, passed in ITA No.352/CTK/2016 for the assessment year 2010-2011 along with other connected appeals has observed as under :- 22. From the above judicial decisions, we find that the Tribunal has restored the disputed issue to the file of AO for re-examination and re-verification and apply the provisions of Section 14A r.w.rule 8D and in the instant case, the issue being similar, we find that the AO has not complied with the mandatory requirement of Section 14A
48 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
(2) of the Act read with Rule 8D (1) (a) of the Rules and we respectfully follow the above judicial decision of the Tribunal and remit the disputed issue to the file of AO for re-examination and verification and to decide the issue on merits after complying the mandatory requirement of the provisions of Section 14A of the Act and this ground of appeal is allowed for statistical purposes.
From the orders both the authorities below, we observe that the assessee is earning income under different heads, as mentioned above. During the year, the assessee has received dividend of Rs.110,068,076/- and claimed such income as exempt income. The assessee has only made disallowance at Rs.1,20,828/- u/s.14A to earn the exempt income. The Assessing Officer has applied section 14A read with Rule 8D and disallowed the expenditure as per formula provided under rule 8D. The assessee is stated to have made no fresh investments out of borrowed funds. The Assessing Officer appears to have calculated the disallowance as per Rule 8D(2)(iii) observing that administrative expenses cannot be denied to earn exempt income. We, however, find that the Assessing Officer has considered average total investment appearing on the first day and last day of the financial year, which in our opinion is not justified. These investments may also include such investments from which no exempt income would have been earned by the assessee. As is clear from the Rule itself, the average of only such investments have to be taken into account, which yielded the income not forming part of the total income. Therefore, the AO was required to work out the average of such investment, the income from which did not form part of the total income instead of total value of investment. For this view, our stand is fortified by the decision of Special Bench in the case of ACIT vs. Vireet Investment (P) Ltd., (2017) 82 Taxman.com 415 (Delhi Trib.)(SB). None of the parties before us, however, have laid any details to examine as to which of the investments have yielded such income which did not form part of the total income. We, therefore, restore the matter back to the file of the Assessing Officer for calculating the disallowance u/s. 14A read with Rule 8D afresh, in the light of observations made in the body of this order above. Accordingly, ground No.4 is allowed for statistical purposes.
Respectfully following the above observations of the Tribunal, we also
restore this issue to the file of AO for calculating the disallowance
u/s.14A read with Rule 8D afresh in the light of the observations made
by us in the earlier order as quoted above. Thus, ground No.4 is
allowed for statistical purposes.
49 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 54. Ground No.5 relates to disallowance of claim of investment
allowance u/s.32AC of the Act.
During the course of assessment proceedings, the AO has noticed
that the assessee has claimed deduction of Rs.34,12,08,111/- u/s.32AC
of the I.T. Act by way of filing of revised return. The AO has assessed
on the basis of revised return filed by the assessee. In the revised
return the assessee claimed deduction @15% of Rs.227.47 crores on
new plant and machinery installed during the year. In this regard, the
AO asked the assessee to justify the claim made by him. In this regard,
the assessee submitted detailed written submission before him , which
has been incorporated by the AO in its assessment order but the AO
was not satisfied from the submissions of the assessee as required by
him, which is clear from as per para No.10.1 to 10.6.10. He has issued
some questionnaires to the assessee for justifying the claim which are
as under :-
Whether the assessee is a company or not. 2. Whether the company is manufacturing of an article or thing or not. 3. Whether the assets in question are used by the assessee in manufacture of the company or not. 4. Whether the assets for which the benefit is claimed, acquired and installed during the period specified to the provision u/s.32AC(1)(b)(1.4.2013 to 31.3.2015)
In examination to the above points, the AO observed that the first three
points are established and does not need any elaboration. It was also
50 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 found by the AO that the addition/installation of assets are also prima
facie supported by the Tax Audit report which may be taken as a base
for ascertaining the installation of asset as per para No.10.6.1. On being
asked by the AO, the assessee produced a reconciliation of CWIP
claiming that the assets acquired during and after 01.04.2013 and
installed during the current year. Finally, the AO found that the
assessee in his claim for the year has not complied to the requirement
of acquisition of assets. Further the AO asked the assessee for details of
assets, year of placement of order, date(s) of acquisition of assets and
other details in support of their claim, which was partly complied by
the assessee but in majority of the cases he noticed as under :-
a. In majority of the cases, work orders/contracts placed much before that times stipulated u/s.32AC 1 i.e. 1.4.2013. This prima facie establishes that the acquisition of assets must have started much before, in the absence of a conclusive proof otherwise.
b. On query, the assessee also couldn’t provide conclusive evidence to prove its acquisition, within the stipulated period, which could stand in the test of law (as provided u/s.32AC(1)(b).
The AO observed that the provisions of law, inter alia, other
requirements does not entitled one to claim investment allowance on
assets, acquisition of which does not happen within the stipulated
period of 01.04.2013 and 31.03.2015. Accordingly, the AO disallowed
51 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 the claim of the assessee under the head investment allowance and
added to the total income of the assessee.
In appeal, the CIT(A) observed that the details of the assets
against which the assessee has claimed investment allowance u/s.32AC
of the Act are vague, sketchy, lacks clarity, and has no linkage with the
assets against which investment allowance u/s.32AC of the Act is
claimed, therefore, the same cannot be taken as the base for claiming
investment allowance. Accordingly, the CIT(A) has confirmed the
action of the AO.
Ld. AR before us reiterated the submissions made before both
the authorities below and submitted that provisions of section 32AC of
the Act stipulates that both acquisition and installation of any eligible
Plant & Machinery have to be taken place on or after 1.4.2013 and on
installation, the assessee is entitled to claim investment allowance. The
assessee for the assessment year 2015-2016 has claimed investment
allowance for the first time although the provisions of Section 32AC of
the Act came into force with effect from 1.4.2014 i.e A.Y. 2014-15,
because of the fact that the Capital work In Progress(CWIP) of the
assessee company as on 1.4.2013 stood at Rs.714.86 crore and
therefore, all the acquisition made upto 31.3.2013, has been excluded
from the purview of claim of deduction under investment allowance
52 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 u/s.32AC of the Act, thus, the assessee claimed only on the Plant &
Machinery i.e. acquired and installed on or after the said date of
1.4.2013. This fact was also brought before the Assessing Officer during
the course of assessment which the AO has reproduced the same in
page 30 as under :-
(Rs.) Particulars Amt. in Crore WIP as on 31.03.13 714.86 Less: Additions in 13-14 612.24 Balance WIP from 1.4.13 102.62 Additions in 14-15 329.46 (Balance figure of Addition after excluding fully 226.84 WIP figure as of 31.03.13) Claimed by Assessee for Investment allowance 227.47 It was also contended by the ld. AR of the assessee that during the
financial year 2013-2014 relevant to assessment year 2014-2015 on
which no investment allowance has been claimed by the assessee.
Further, the ld. AR of the assessee relied on the assessee’s own case for
the assessment year 2005-2006, wherein in similar circumstances for
the purpose of claim of additional depreciation u/s.32(1)(iia) of the
Act, wherein similar stipulation of both acquisition and installation on
or after 1.4.2002 was envisaged and the coordinate bench of the
Tribunal has accepted the same. Ld.AR further submitted that the
Hon’ble Gujarat High Court in the case of PCIT Vs. IDMC Ltd. [2017] 393
ITR 441 (Gujarat), has held that the additional depreciation is a
53 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 beneficial provision and has to be interpreted purposefully and
accordingly even if acquisition has taken place in a previous year when
the provisions of Section 32(1)(iia) of the Act has not come into effect
but installation of Plant & machinery has taken place after the said
date, additional depreciation claimed is allowable u/s.32(1)(iia) of the
Act. Therefore, ld. AR submitted that the provisions of Section 32AC
and additional depreciation u/s.32(1)(iia) of the Act, being pari
materia, therefore, the claim of the assessee of investment allowance
u/s.32AC of the Act deserves to be allowed.
On the other hand, ld. DR, at the outset of his argument, firstly he
vehemently challenged the claim of the assessee by way of filing of
revised return and submitted that there must be mistake in the original
return filed by the assessee due to bonafide mistake which is not in this
case, therefore, the claim made by the assessee u/s.32AC of the Act
should not be accepted. In support of his arguments, he relied on the
decision of Hon’ble Gauhati High Court in the case of Sunanda Ram
Deka Vs. CIT, [1994] 210 ITR 988 (Gau). Further he relied on the orders
of authorities below and submitted that the assessee also could not
provide any conclusive evidence to prove its acquisition within the
stipulated period i.e. after 31.03.2013 but before 01.04.2015, neither
before the AO nor before the CIT(A), to satisfy the provisions of Section
54 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 32AC(1)(b) of the Act. It was further submitted by the ld. DR that
reconciliation of capital work account for claiming the benefit is not
scientifically acceptable for passing the benefit. Further the details
provided has no linkage with the assets against which the investment
allowance is claimed, therefore, the same cannot be taken as the base
for claiming the investment allowance u/s.32AC of the Act. As per this
section the assessee has to fulfil twin conditions, i.e. acquired and
installed during the period from 01.04.2013 to 31.03.2015 but the
assessee was unable to provide the details for claiming the deduction
as per the Section 32ACof the I.T.Act. He has simply filed a
reconciliation statement before the AO, which should not be accepted.
He further submitted that in the tax audit report the installation of new
machineries has not been given separately. The ld. CIT-DR submitted
that the assessee is not entitled to claim investment allowance on
assets, acquisition of which does not happen within the stipulated
period of 01.04.2013 and 31.03.2015. Further he submitted that a large
amount of stores and spares has been undervalued i.e. 5% of the cost
for more than 5 years lying with the stock of the assessee, which may
have been used for the purpose of capital work-in-progress, therefore,
it would amount to double deduction, which needs to be verified by the
Assessing Officer regarding the date of purchase of the assets which
55 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 has been used by the assessee as a capital work for claiming deduction
u/s.32AC of the Act. These details were not provided at any level of
assessment proceedings as well as the appellate proceedings. It was
also contended by the ld. CIT-DR that the case laws relied on by the ld.
AR of the assessee are not applicable in the present facts of the case.
Therefore, the ld. DR submitted that the issue should be restored to AO
for fresh adjudication.
On the rejoinder, the ld. AR of the assessee submitted that the
revised return was filed as per the Income Tax Act. There was a
bonafide claim made in the revised return of income, for which was
legally entitled to claim deduction u/s.32AC of the I.T.Act. It was also
contended by the l d. AR of the assessee that due to the mistake of the
tax consultant in not claiming the deduction in the original return of
income, for which the assessee was legally entitled, therefore, the
assessee shall not be deprived of its benefit available to it legally. The
assessee should not suffer due to the mistake of the tax consultant at
the filing of original return of income or any other mistakes. The
assessee has filed return of income before the competition of the
assessment which is as per the Income Tax Act. The case laws relied on
by the ld. CIT-DR are not applicable in the present case of the assessee.
56 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 60. After hearing both the sides and perusing the entire material
available on record in regard to fresh claim made by the assessee
u/s.32AC of the Act by way of filing of revised return of income, we
observe from the assessment order that the AO has accepted the
revised return of income filed by the assessee and has disallowed fresh
claimed made by the assessee as per Section 32AC of the Act. The ld.
CIT-DR has raised this issue before us without taking any grounds in
his appeal or by way of filing any cross objections regarding the revised
return filed by the assessee. It was the bonafide claim made by the
assessee which is legally if he has fulfilled entitled as per Section 32AC
of the Income Tax Act. We also noted that the revised return was filed
by the assessee on 29.03.2017, whereas the assessment proceedings
have been completed 30.03.2017. Therefore, it is within the purview of
the Income Tax Act. We found substance on the submission of the ld.
AR in this regard, therefore, the arguments advanced by the ld. CIT-DR
on this issue cannot be accepted.
With regard to arguments advanced by both the sides in respect
of claiming of deduction u/s.32AC of the Act, we find that the assessee
before the AO has produced a reconciliation of CWIP claiming that the
assets acquired during on or after 01.04.2013 and installed during the
current year. Before the Assessing Officer the assessee could not fulfill
57 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
the requirements made by the AO which has been narrated by the AO
at para No.10.6.3 of the assessment order. We also found substance on
the arguments advanced by the ld. CIT-DR. For better appreciation of
the claim made by the assessee, we are going to reproduce the
commentaries on Finance Act, 2013 by which this new section has been
inserted which reads as under :-
5.1 Investment Allowance for Manufacturing Companies for Investment in new Plant and Machinery [New Section 32AC] In Paras 59 and 136 of his Speech moving the Finance Bill, 2013, the Finance Minister announced an investment allowance at the rate of 15% to a manufacturing company that invests more than Rs.100 crores in new plant and machinery during the period 1.4.2013 to 31.3.2015. This investment allowance will be in addition to the current rates of depreciation. Accordingly, the Finance Act, 2013 inserts new section 32AC 'Investment in new plant or machinery' with effect from 1-4-2014. 5.1-1 Condition to be satisfied for availing investment allowance deduction To avail benefit of the investment allowance incentive under new section 32AC, following conditions need to be satisfied by the assessee: Assessee is a company. Assessee-company is engaged in the business of manufacture or production of any article or thing. Assessee acquires and installs new asset (see para 5.1-2) after 31-3-2013 but before 1-4-2015 (see para 5.1-3). Aggregate amount of cost of such new assets acquired and installed after 31-3-2013 but before 1-4- 2015 should exceed Rs. 100 crores. If above conditions are satisfied, then, there shall be allowed : for assessment year 2014-15, a deduction of 15% of aggregate amount of actual cost of new assets acquired and installed during the financial year 2013-14, if the cost of such assets exceeds Rs. 100 crore; for assessment year 2015-16, a deduction of 15% of aggregate amount of actual cost of new assets, acquired and installed during the period beginning on 1-4-2013 and ending on 31-3-2015, as reduced by the deduction allowed, if any, for assessment year 2014-15. Illustration 1 ABC Ltd., a manufacturing company, acquires and installs new plant and machinery of Rs. 300 crores during financial year 2013-14 and Rs. 200 crores during financial year 2014-15. In this case, deduction will be allowed as under: Deduction that will be allowed for assessment year 2014-15 in terms of new section 32AC(1)(a)=15% of Rs. 300 crores = Rs. 45 crores Deduction that will be allowed for assessment year 2015-16 in terms of new section 32AC(1)(b) Rs. 75 crores Rs. 45 crores Rs. 30 crores Illustration 2 ABC Ltd., a manufacturing company, acquires and installs new plant and machinery of Rs. 100 crores during financial year 2013-14 and Rs. 200 crores during financial year 2014-15. In this case, deduction will be allowed as under: No deduction under section 32AC(1)(a) for assessment year 2014-15 as investment during financial year 2013-14 does not exceed Rs. 100 crores Total investment for both financial years 2013-14 & 2014-15 exceeds Rs. 100 crores.
58 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
Therefore, deduction allowed in assessment year 2015-16 shall be as under : 15% of Rs. 300 crores Rs. 45 crores Less: Deduction allowed in assessment year 2014-15 Nil Deduction allowable in assessment year 2015-16 Rs. 45 crores Illustration 3 What will be the amount of investment allowance under section 32AC in the following cases ? Actual cost of new asset acquired and installed during previous year 2013-14 (A) Actual cost of new asset acquired and installed during previous year 2014-15 (B)
Deduction under section 32AC for assessment year 2014-15 Whether deduction available? i.e. whether actual cost of new asset acquired and installed during previous year 2013-14 exceeds Rs. 100 Cr Deduction Deduction under section 32AC for assessment year 2014-15 Actual cost of assets installed between 1-4-2013 and 31-3-2015 (C) Whether deduction available ? i.e. whether (C) exceeds Rs. 100 Cr 15% of (C) (D) Deduction allowed in assessment year 2014-15 (E) Deduction allowed in assessment year 2015-16 (F)=(D)-(E) 5.1-2 New asset The phrase 'new asset' has been defined as new plant or machinery but does not include— any plant or machinery which before its installation by the assessee was used either within or outside India by any other person; any plant or machinery installed in any office premises or any residential accommodation, including accommodation in the nature of a guest house; any office appliances including computers or computer software; any vehicle; ship or aircraft; or any plant or machinery, the whole of the actual cost of which is allowed as deduction (whether by way of depreciation or otherwise) in computing the income chargeable under the head 'Profits and gains of business or profession' of any previous year. 5.1-3 Acquires and installs new asset after 31-3-2013 but before 1-4-2015 The new asset should be both acquired and installed after 31-3-2013 but before 1-4-2015. If both acquisition and installation are not completed during the said period, deduction will not be allowable. This is clear from the ITAT's ruling in International Cars & Motors Ltd. v. ITO [2013] 30 taxmann.com 5 (Delhi - Trib.) in the context of the phrase 'acquired and installed after 31-3-2005' in section 32(1)(iia) dealing with additional depreciation, the Tribunal held as under: On the plain reading of these provisions it is obvious and apparent that both the words "acquired" and "installed" are linked with "and". Thus requirement of both these words cannot be seen fulfilled even if either of the two is only fulfilled. In other words both the "acquisition" and "installation" of the new machinery or plant are required to be made after 31-3-2005 by an assessee engaged in the business of manufacture or production of an article or thing. There is no doubt that incentive provisions of the Act should be read liberally. However, that does not mean that liberal approach should be applied at the cost of literal and obvious meaning of the statute, fulfilment of which is the primary requirement to qualify for the benefit of claimed depreciation. Liberal approach is required to be given while interpreting a provision, where possibility of more than one interpretations is there and one of them appears favourable to the assessee. In the present case when the requirement of fulfilment of the conditions of acquisition and installation to grant the benefit of the claimed additional depreciation is so obvious and apparent that there is no scope of different interpretation that acquisition and installation should not be read together and simultaneously. The purpose of the word "acquisition" and "installation" may be different but both are required to be fulfilled only after 31-3-2005 to make the assessee eligible for the benefit of the claimed additional depreciation u/s 32(1)(iia) of the Act. Thus, both acquisition and installation should be completed in the period 1-4-2013 to 31-3-2015. If any deduction is to be availed in assessment year 2014-15, the aggregate cost of new assets acquired and installed during 1-4-2013 to 31-3-2015 should exceed Rs. 100 crores. However, 'acquires and installs' does not suggest 'put to use' or 'commences production'.
59 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 5.1-4 Five year lock-in-period in respect of new assets If any new asset acquired and installed by the assessee is sold or otherwise transferred, except in connection with the amalgamation or demerger, within a period of five years from the date of its installation, the amount of deduction allowed in respect of such new asset shall be deemed to be the income of the assessee chargeable under the head "Profits and gains of business or profession" of the previous year in which such new asset is sold or otherwise transferred, in addition to taxability of gains, arising on account of transfer of such new asset. Where the new asset is sold or otherwise transferred in connection with the amalgamation or demerger within a period of five years from the date of its installation, the restrictions on non- transfer within 5 years shall apply to the amalgamated company or the resulting company, as the case may be, as they would have applied to the amalgamating company or the demerged company.
As per our considered opinion, this new incentive section have
been inserted in the Income Tax Act to encourage substantially
investment in plant and machinery which will result in a increased
capital flow to the manufacturing sector for acquired and installed
during the period from 01.04.2013 to 31.03.2015. While introducing
this section the decision of Hon’ble coordinate bench of ITAT Delhi in
case of International Cars & Motors Ltd. v. ITO [2013] 30 taxmann.com
5 (Delhi - Trib.) has been considered. Respectfully following the above
decision of the Tribunal, and the commentaries of the Finance Act as
reproduced hereinabove, we think it fit to send back to the file of AO
for re-examination of the claim made by the assessee u/s. 32AC of the
I.T.Act after considering the above commentaries of the Finance Act
and the decision of the coordinate bench of the Tribunal. The assessee
is also directed to provide the necessary details for fulfilling the above
twin conditions in the light of the above commentaries and the decision
of the coordinate bench of the Tribunal, quoted supra. Needless to say,
that reasonable opportunity of being heard be given to the assessee.
60 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 Thus, this ground of appeal of the assessee is allowed for statistical
purposes.
Thus, ITA No.39/CTK/2019 is allowed for statistical purposes.
Now, we shall take up the appeal of the Revenue in ITA
No.69/CTK/2019 for the assessment year 2015-2016, wherein the
Revenue has raised the following grounds :-
The order of the Ld. CIT(A) is erroneous on facts and in law. 2. On the facts and the circumstances of the case and in law, ld. CIT(A) is not justified in deleting the addition of Rs. 7,09,23,893/- made by the AO towards 'disallowance of loss on revaluation of non-moving stores and spares' ignoring the fact that the claim of the assessee was not based on any sound accounting principles? 3. On the facts and the circumstances of the case and in law, ld. CIT(A) is not justified in deleting the addition of Rs.110,03,59,666/- made on account of "interest on disputed Govt, dues (Water Charges)"? 4. The appellant craves to alter, amend or add any other ground that may be considered necessary in course of the appeal proceedings.
Ground Nos.1 & 4 are general in nature. Ground No.2 relates to
deleting the addition of Rs.7,09,23,893/- made by the AO on account of
disallowance of loss on revaluation of non-moving stores and spares.
We have already decided this issue while deciding the appeal of
Revenue for assessment year 2009-2010 in ITA No.331/CTK/2017,
wherein we have observed that the coordinate bench of the Tribunal in
assessee’s own case in ITA No.106&110/CTK/2018, order dated
23.09.2019 has already decided the issue against the Revenue
confirming the observations made by the CIT(A) thereby deleing the
61 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 addition made on account of loss on revaluation of non-moving stores
and spares. In this order, Tribunal has followed the decision taken in
ITA No.197/CTK/2017, order dated 29.06.2018. Respectfully following
the observations of the coordinate bench of the Tribunal in the said
appeal, we dismiss the ground No.2 raised by the Revenue.
Ground No.3 relates to deleting the addition of
Rs.110,03,59,666/- by the CIT(A) which was made by the AO on
account of interest on disputed Govt. dues (Water Charges).
We have already decided this issue while deciding the appeal of
assessee for assessment year 2009-2010 in ITA No.338/CTK/2017,
wherein we have observed that the coordinate bench of the Tribunal in
assessee’s own case in ITA Nos.106& 110/CTK/2018, order dated
23.09.2019, has followed its earlier order dated 29.06.2018, passed in
No.211/CTK/2017 wherein the claim of the assessee on account of
interest on disputed Govt. duty (Electricity duty and water charges)
was allowed. The CIT(A) has considered the above observations of the
Tribunal and deleted the addition made in this regard. Accordingly, we
do not see any reason to interfere in the findings recorded by the
CIT(A) and we uphold the same. Hence, ground No.3 of Revenue is
dismissed.
Thus, ITA No.69/CTK/2019 filed by Revenue is dismissed.
62 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
Now, we shall take up the appeal of the assessee filed for
assessment year 2016-2017 in ITA No.01/CTK/2020, wherein the
assessee has raised the following grounds :-
That the order dated 21.10.2019 passed by the Learned Commissioner of Income Tax (Appeals) [in short "CIT(Appeals)"], in so far as sustaining the additions and disallowance made by the Learned Assessing Officer, is based on irrelevant considerations, against the principles of natural justice, contrary to facts, arbitrary, erroneous and bad in law.
Disallowance of claim of Addl. Depreciation u/s.32(i)(iia) of the Act- Rs. 88,15,717/- a. That the learned CIT (Appeals) has mis-appreciated the facts and the sustaining of disallowance of Rs.88,15,717/- under 'Additional Deprecation u/s.32(l)(iia) of the I.T Act and dismissing the ground of the assessee is contrary to facts, erroneous and bad, both in the eye of law and on facts. b. That the acquisition and installation in respect 'New Plants' having been made after 01.04.2005, the claim of Addl. Depreciation of Rs.88,15,717/- u/s.32(i)(iia) of the Act ought to be fully allowed. c. That in similar facts and circumstances, for the Asst. Year 2007-08 and subsequent years up to Asst. Year 2014-15, in assesse's own case, the Jurisdictional IT AT (Hon'ble ITAT Cuttack Bench, Cuttack) having not accepted the findings of the learned CIT (Appeals) in respect of 'Additional Deprecation u/s.32(l)(iia) of the I.T Act, the learned CIT (Appeals) ignoring and not following the order of the Jurisdictional ITAT and in confirming the addition/disallowance of Rs.88,15,717/-under 'Additional Deprecation u/s.32(l)(iia) of the I.T Act is arbitrary, is erroneous and bad, both in the eye of law and on facts and legally untenable and deserves to be set aside on this ground alone. d. That the details in respect of Additions to 'New Plants' having been furnished, the. learned CIT(Appeals) holding that: i. the appellant has failed to furnish the details in the form of dates of acquisition and dates of installation of plant and machineries after 31.03.2005;and ii. that there is no concrete evidence regarding the claim of additional depreciation is on mis-appreciation / misconstruing the facts, contrary to facts, arbitrary, erroneous and bad, both in the eye of law and on facts. e. That on the facts and in the circumstances the case, the learned CIT(Appeals) ought to have allowed the claim of Addl. Depreciation of Rs.88,15,717/- u/s.32(i)(iia) of the Act.
63 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
Disallowance u/s. 14A- Rs.4,57,03,000/- a. That on the facts and in the circumstances of the case, the order of the learned CIT (Appeals) in sustaining the disallowance of Rs.4,57,03,000/- u/s.l4A of the Act and dismissing the ground of the assesse is based on irrelevant considerations, presumptions, conjectures and surmises, without any material evidence on record, contrary to facts, arbitrary, erroneous and bad both in the eye of law and on facts. b. That in similar facts and circumstances, for the Asst. Year 2011 -12, the learned predecessor CIT (Appeals) having fully deleted similar addition u/s. 14A of the Act, the order of the learned CIT (Appeals) in ignoring/not following the order and sustaining the disallowance of Rs.4,57,03,000/- is unjustified, arbitrary, erroneous and bad in law. c. That the assessee having already added certain sum u/s.l4A of the Act in the computation of income (returned income), Rule 8D is not applicable and sustaining of the addition of Rs.4,57,03,000/-u/s. 14A of the Act is unjustified, arbitrary, contrary to facts, erroneous and bad in law. d. The appellant's computation of the aforesaid sum u/s. 14A of the Act is based on its books of accounts and is worked out in a reasonable and fair manner, the learned lower authorities have mis appreciated / misconstrued the same and the disallowance u/s.l4A of the Act is incorrect, arbitrary, erroneous and bad in law. e. That in similar facts and circumstances, for the Asst. Years 2010-11 and 2012-13, in assessee's own case, the Jurisdictional IT AT (Hon'ble IT AT Cuttack Bench, Cuttack) having not accepted the findings of the learned CIT (Appeals) in respect of disallowance U/S.14A of the Act, the learned CIT (Appeals) ignoring and not following the order of the Jurisdictional IT AT and the CIT (Appeals)'s order for Asst. Year 2011-12, in confirming the addition/disallowance of Rs.4,57,03,000/- U/S.14A of the Act is arbitrary, erroneous, and bad, both in the eye of law and on facts and legally untenable and deserves to be set aside on this ground alone. 4. Additions under "Provision for Leave Encashment'-u/s.43B(f) of the Act - Rs. Rs.1,30,66,93,385/- a. That on the facts and in the circumstances the case, the confirming of addition under "Provision for Leave Encashment' of Rs. 1,30,66,93,385/- u/s.43B(f) of the Act and dismissing the ground of the assessee by the learned CIT(Appeals) is erroneous and bad, both in the eye of law and on facts. b. That during the accounting year 2015-16, the assessee in its annual audited accounts (Statement of Profit and Loss) having not debited any sum under 'Provision for Leave Encashment' and on the contrary, there being a credit of Rs.32,09,59,743/- under 'Provision for Leave Encashment', the Lower authorities have mis- appreciated/ misconstrued the facts and the sustaining of the
64 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
Addition of Rs. 1,30,66,93,385/-under 'Provision for Leave Encashment' u/s.43B(f) of the Act is erroneous and bad, both in the eye of law and on facts and is to be deleted on this ground alone. c. That during the accounting year 2015-16, the assessee in its annual audited accounts (Statement of Profit and Loss) having debited Rs. 1,30,66,93,385/- being the actual amount paid during the accounting year 2015-16, under "Leave Encashment", the Lower authorities have mis-appreciated/ misconstrued the facts and the sustaining of the Addition of Rs. 1,30,66,93,385/- under 'Provision for Leave Encashment' u/s.43B(f) of the Act is erroneous and bad, both in the eye of law and on facts and is to be deleted on this ground alone. d. That in the Tax Audit Report it is nowhere stated that the an amount of Rs. 1,30,66,93,385/- under 'Provision for Leave Encashment' is outstanding as on Balance Sheet date and not paid before the due date of filing return and the same having brought to the notice of the Lower authorities, the sustaining of the Addition of Rs.1,30,66,93,385/- under 'Provision for Leave Encashment' u/s.43B(f) of the Act by the learned CIT(Appeals) is erroneous and bad, both in law and on facts. e. That without prejudice to Grounds (a) and (d) above, on the facts and in the circumstances the case, during the accounting year 2015-16, there being a credit of Rs.32,09,59,743 under 'Provision for Leave Encashment' and in the past assessment years Learned Assessing officer having already disallowed the amounts debited under 'Provision for Leave Encashment' u/s.43B(f) of the Act., the Lower authorities ought to have deducted the said Rs.32,09,59,743/- while passing the orders. 5. That the appellant craves leave to add, supplement, modify the grounds here-in-above before or at the hearing of the appeal.
Ground Nos.1 & 5 are general in nature. Ground No.2 relates to
disallowance of claim of additional depreciation u/s.32(i)(iia) of the
Act. The issue raised by the assessee has already been decided by us
while deciding the appeal of the assessee for A.Y.2009-2010 in ITA
No.338/CTK/2017, wherein we have observed that the CIT(A) has
already remitted the issue to the file of AO to allow the claim of the
assessee after verification of necessary details, therefore, any
65 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 order/direction by us, at this stage, on this issue, would be futile
exercise. However, a reasonable order is expected from the AO on the
above observations of CIT(A). Accordingly, the issue raised in ground
No.1 being similar to the issue decided by us in ITA No.338/CTK/2017,
therefore, our observations made therein shall apply mutatis mutandis
to this ground also. Thus, ground No.2 is allowed for statistical
purposes.
With regard to ground No.3, which relates to disallowance
u/s.14A of the Act, the ld.AR submitted that this issue has already been
decided by the Tribunal in assessee’s own case for A.Y.2014-2015 in
ITA No.106&110/CTK/2018, vide order dated 23.09.2019, therefore,
following the observations made by the Tribunal in the said order, this
ground of assessee deserves to be allowed.
We have also gone through the order dated 23.09.2019 passed by
the Tribunal in ITA Nos.106&110/CTK/2018, wherein the Tribunal
while deciding the similar issue has observed as under :-
Invoking the provisions of Section 14A r.w.Rule 8D, the AO has made the disallowance of Rs.6,82,43,072/- by observing that the disallowance suo-moto made by the assessee is very less compared to the administrative and employee cost devoted to earn the exempt income. In appeal, the CIT(A) has confirmed the disallowance as there may not be any direct expense and that the assessee has not made any interest payments related to earning of exempted dividends and accordingly, the only way disallowance can be computed proportionately as per Rule 8D(2)(iii) of I.T.Rules.
66 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020
Ld. AR before us submitted that the assessee has already added the sum of Rs.82,378/- in the computation of income with the (return of income) u/s.14A of the Act in respect of expenses incurred relating to its exempted income and Rule 8D is not applicable. Ld. AR further submitted that this issue has been decided by the Tribunal in ITA No.211/CTK/2016 along with other connected appeals, order dated 29.06.2018 for the assessment year 2013-2014. On the other hand, ld. DR relied on the order of AO.
We find that this issue has been decided by the Tribunal in assessee’s own case for the assessment year 2010-2011 in ITA No.211/CTK/2016 along with other connected appeals, order dated 29.06.2018 for the assessment year 2013-2014, wherein the Tribunal relying its earlier order dated 27.04.2018, passed in ITA No.352/CTK/2016 for the assessment year 2010-2011 along with other connected appeals has observed as under :-
From the above judicial decisions, we find that the Tribunal has restored the disputed issue to the file of AO for re-examination and re-verification and apply the provisions of Section 14A r.w.rule 8D and in the instant case, the issue being similar, we find that the AO has not complied with the mandatory requirement of Section 14A (2) of the Act read with Rule 8D (1) (a) of the Rules and we respectfully follow the above judicial decision of the Tribunal and remit the disputed issue to the file of AO for re-examination and verification and to decide the issue on merits after complying the mandatory requirement of the provisions of Section 14A of the Act and this ground of appeal is allowed for statistical purposes.
From the orders both the authorities below, we observe that the assessee is earning income under different heads, as mentioned above. During the year, the assessee has received dividend of Rs.110,068,076/- and claimed such income as exempt income. The assessee has only made disallowance at Rs.1,20,828/- u/s.14A to earn the exempt income. The Assessing Officer has applied section 14A read with Rule 8D and disallowed the expenditure as per formula provided under rule 8D. The assessee is stated to have made no fresh investments out of borrowed funds. The Assessing Officer appears to have calculated the disallowance as per Rule 8D(2)(iii) observing that administrative expenses cannot be denied to earn exempt income. We, however, find that the Assessing Officer has considered average total investment appearing on the first day and last day of the financial year, which in our opinion is not justified. These investments may also include such investments from which no exempt income would have been earned by the assessee. As is clear from the Rule itself, the average of only such investments have to be taken into account, which yielded the income not forming part of the total income. Therefore, the AO was required to work out the average of such investment, the income from which did not form part of the total
67 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 income instead of total value of investment. For this view, our stand is fortified by the decision of Special Bench in the case of ACIT vs. Vireet Investment (P) Ltd., (2017) 82 Taxman.com 415 (Delhi Trib.)(SB). None of the parties before us, however, have laid any details to examine as to which of the investments have yielded such income which did not form part of the total income. We, therefore, restore the matter back to the file of the Assessing Officer for calculating the disallowance u/s. 14A read with Rule 8D afresh, in the light of observations made in the body of this order above. Accordingly, ground No.4 is allowed for statistical purposes.
Respectfully following the above observations of the Tribunal, we also
restore this issue to the file of AO for calculating the disallowance
u/s.14A read with Rule 8D afresh in the light of the observations made
by us in the earlier order as quoted above. Thus, ground No.3 is
allowed for statistical purposes.
Ground No.4 relates to disallowance of provision for leave
encashment u/s.43B(f) of the Act. In this regard, ld.AR of the assessee
submitted that the issue is very similar to the issue raised by the
assessee in the appeal for A.Y.2009-2010, however, the facts of the
present year i.e. A.Y.2015-2016 is that there is no amount has been
debited to the statement of profit and loss account under the provision
for leave encashment, therefore, no disallowance u/s.43B(f) of the Act
can be made. It was further contended by the ld. AR that the AO has
erroneously added the impugned amount under the provisions of leave
encashment whereas the fact remains that this amount is not relating
to provision for leave encashment but it is an actual payment made for
68 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 leave encashment during the financial year 2015-2016, therefore, no
such amount ought to have been added u/s.43B(f) of the Act.
On the other hand, ld. DR relied on the orders of authorities
below.
This issue has also been decided by us while deciding the appeal
of the assessee for A.Y.2009-2010 in ITA No.338/CTK/2017, wherein
we have observed that the issue is squarely covered by the decision of
the Tribunal in assessee’s own case in ITA Nos.106& 110/CTK/2018,
order dated 23.09.2019, wherein the Tribunal has followed its earlier
order dated 29.06.2018, passed in No.211/CTK/2017, thereby
restoring the issue to the file of AO further verification and examination
of the issue. Thus, we direct the AO to examine as to whether the
payment has been made towards leave encashment during the financial
year 2015-2016 as claimed by the assessee before us and decide the
issue as per law. Accordingly, the issue raised in ground No.3 being
similar to the issue decided by us in ITA No.338/CTK/2017, therefore,
our observations made therein shall apply mutatis mutandis to this
ground also. Thus, ground No.4 is allowed for statistical purposes.
Thus, the appeal of the assessee in ITA No.01/CTK/2020 is
allowed for statistical purposes.
69 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 78. Now, we shall take up the appeal of the Revenue filed for
assessment year 2016-2017 in ITA No.65/CTK/2020, wherein the
grounds raised by the Revenue read as under :-
(i) On the facts and in the circumstances of the case, the order of the Ld. CIT(A)-1, Bhubaneswar is erroneous both on facts and in law. (ii) Whether on the facts and in the circumstances of the case and in law, the Hon'ble Tribunal is right in deleting the addition of Rs.8,56,12,086/- made on account of revaluation of non-moving stores and spares as the assessee had adopted diminution value at @ 5% of cost thereof in this assessment year 2016-17 as against 80% applied in the initial years upto AY 1998- 99? (iii) Whether on the facts and in the circumstances of the case and in law, the Hon'ble Tribunal is right in concurring with the changed method of valuation adopted by the assessee for its unmoved stores and spares which have not moved for 5 years from 20% of cost to 5% of cost accepting the estimation of the assessee that 5% of the cost thereof would be the Net Realizable Value NRV)-and- the-loss-chargeable to P&L Account as revenue loss ? (iv) The appellant craves to alter, amend or add any other ground that may be considered necessary in course of the appeal proceedings.
Ground Nos.(i) & (iv) are general in nature. Ground No.(ii) & (iii)
relate to deleting the addition of Rs.8,56,12,086/- made by the AO on
account of disallowance of loss on revaluation of non-moving stores
and spares.
We have already decided this issue while deciding the appeal of
Revenue for assessment year 2009-2010 in ITA No.331/CTK/2017,
wherein we have observed that the coordinate bench of the Tribunal in
assessee’s own case in ITA No.106&110/CTK/2018, order dated
70 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 23.09.2019 has already decided the issue against the Revenue
confirming the observations made by the CIT(A) thereby deleing the
addition made on account of loss on revaluation of non-moving stores
and spares. In this order, Tribunal has followed the decision taken in
ITA No.197/CTK/2017, order dated 29.06.2018. Respectfully following
the observations of the coordinate bench of the Tribunal in the said
appeal, we dismiss the ground No.(ii) & (iii) raised by the Revenue.
Thus, the appeal of the Revenue in ITA No.65/CTK/2020 is
dismissed.
Now, we shall take up the cross objections filed by the assessee in
CO Nos.11/CTK/2019 & 08/CTK/2020, wherein the assessee has
supported the order of the CIT(A). Since, we have already dismissed
this ground as raised by the Revenue in its respective appeals,
therefore, the grounds taken by the assessee in its cross objections for
the both the years under consideration have become infructuous and
the same are dismissed.
In the result, all the appeals of the assessee and Revenue along
with the cross Objections filed by the assessee are decided in the
following manner :-
i) ITA No.338/CTK/2017 filed by the assessee for A.Y.2009-2010 is partly allowed for statistical purposes;
71 ITA Nos.338&331/CTK/2017, ITA Nos.39&69/CTK/2019 ITA Nos.01&65/CTK/2020 CO Nos.11/CTK/2019&08/CTK/2020 ii) ITA No.331/CTK/2017 filed by the Revenue for A.Y.2009-2010 is partly allowed; iii) ITA No.39/CTK/2019 filed by the assessee for A.Y.2015-2016 is allowed for statistical purposes;
iv) ITA No.69/CTK/2019 filed by the Revenue for A.Y.2015-2016 is dismissed;
v) ITA No.01/CTK/2020 filed by the assessee for A.Y.2016-2017 is allowed for statistical purposes; vi) ITA No.65/CTK/2020 filed by the Revenue for A.Y.2016-2017 is dismissed; and vii) CO No.11/CTK/2019 filed by the assessee is dismissed. viii) CO No.08/CTK/2020 filed by the assessee is dismissed.
Order pronounced in the open court on 28/10/2020.
Sd/- Sd/- (C.M.GARG) (L.P.SAHU) न्यानयक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER कटक Cuttack; ददनांक Dated 28/10/2020 Prakash Kumar Mishra, Sr.P.S. आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : Appellant- 1. 2. Respondent आयकर आयुक्त(अऩीऱ) / The CIT(A), 3. आयकर आयुक्त / CIT 4. ववभागीय प्रनतननधध, आयकर अऩीऱीय अधधकरण, कटक / DR, ITAT, 5. Cuttack गार्ा पाईऱ / Guard file. 6. सत्यावऩत प्रनत //True Copy// आदेशािुसार/ BY ORDER,
(Senior Private Secretary) आयकर अपीऱीय अधिकरण, कटक / ITAT, Cuttack