M/S. CLASSIC CITI INVESTMENTS PRIVATE LIMITED,PUNE vs. THE INCOME TAX OFFICER, WARD-1(2), PUNE
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Income Tax Appellate Tribunal, PUNE BENCH, ‘A’ PUNE
Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY
आदेश / ORDER
PER R.S. SYAL, VP :
These two appeals by the assessee are directed against the
separate orders, both dt. 07-03-2023, passed by the CIT(A) in
National Faceless Appeal Centre (NFAC), Delhi u/s.250 of the
Income-tax Act, 1961 (hereinafter also called ‘the Act’) in relation
to the assessment years 2016-17 & 2017-18. We have clubbed these
appeals for disposal on account of some common issues.
A.Y. 2016-17 :
The first modified ground raised by the assessee is in relation
to confirmation of disallowance of Rs.4,38,87,662/-.
2 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
Briefly stated, the facts of the case are that the assessee is
engaged in the business of hotels and earning income from leasing
of Business plaza. Return was filed declaring total income at Nil.
During the course of assessment proceedings, the Assessing Officer
(AO) observed that the assessee had claimed certain deduction
towards Repair and Maintenance in respect of capital assets. The
AO opined that such amount was required to be capitalized as it was
in respect of renovation of buildings. The assessee, on requisition,
furnished the details. The AO, on their perusal, observed that some
of such expenses claimed were not supported by any vouchers/bills.
He segregated such total of expenses into two parts, viz., one part
which he capitalized and granted depreciation and the other part was
ignored from capitalization for which no vouchers were available.
Such total disallowance worked out to Rs.4,38,87,662/- comprising
of two components, namely, Rs.3,89,70,818/- which was the net
amount capitalized by the AO after depreciation and the remaining
amount of Rs.49,16,804/- which was not capitalized for lack of
necessary evidence. The assessee remained unsuccessful before the
ld. CIT(A).
We have heard the rival submissions and gone through the
relevant material on record. It is seen that the total gross amount of
disallowance is in respect of capital expenses of buildings, which
3 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
was treated by the assessee as revenue. The AO held such gross
amount to be capital expenditure not eligible for deduction as
revenue. The assessee did not dispute the capital nature of such
expenditure as determined by the AO. This shows that the
disallowance of Rs.3.81 crore, net of depreciation from such capital
expenditure, does not require any interference. The only issue
pressed is with reference to amount of Rs.49,16,804/-, which was
not allowed by the AO to be capitalized for the lack of details. The
ld. AR submitted that necessary details were furnished before the
AO, who failed to examine the same. Similar stand was reiterated
before the ld. CIT(A) as well. It is observed from the impugned as
well as the assessment order that the AO has not specifically
referred to the detail of Rs.49,16,804/-, whose supporting bills were
not available. In contrast, the ld. AR submitted that all the bills are
available, which can be explained before the AO. Considering the
entirety of the facts and circumstances of the case, we are of the
considered opinion that it would be in the fitness of things if the
impugned order on this issue is set-aside and the matter is restored
to the file of the AO. We order accordingly and direct the AO to
first cull out the detail of Rs.49,16,804/- and then give an
opportunity to the assessee to place on record its supporting
vouchers. If the assessee succeeds in producing the necessary
4 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
evidence, then the amount should be allowed to be capitalized
subject to depreciation. In the otherwise scenario, the disallowance
should be confirmed to that extent. Needless to say, the assessee
will be allowed a reasonable opportunity of hearing.
Ground No.2 of the appeal is against the confirmation of
addition of Rs.1,15,13,136/- made by the AO towards notional rent
in respect of its self-occupied units. The facts apropos this ground
are that the assessee had two units under the Business plaza, which
remained vacant throughout the year. On being called upon to explain as to why the annual rental value of such two units at 5th and 7th floor respectively should not be taxed, the assessee furnished
some explanation. After taking note of such explanation and details, the AO observed that the 5th floor was having vacant area of 5071 sq.ft. and the full 7th floor was having vacant area of 12456
sq.ft. The assessee relied on the Tribunal order in the case of Sachin R. Tendulkar Vs. DCIT (2018) 195 TTJ 241 (Bom.) to
contend that no disallowance be made as the assessee was making
attempts for letting out the property, Not convinced, the AO
computed the annual rental value from these two floors by arriving
at reasonable rent of Rs.1,64,47,337/-. After allowing standard
deduction @30%, he made the addition of Rs.1,15,13,136/-. No
relief was allowed in the first appeal.
5 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
We have heard the rival submissions and gone through the
relevant material on record. It is undisputed that the two floors of
the Business plaza were capital assets of the assessee, which
remained vacant fully/partly throughout the year. Section 23(1)(a)
provides for the determination of the Annual Value of any property,
being, the sum for which the property might reasonably be
expected to let from year to year. Clause (c) of section 23(1)
provides that where the property or any part of it is let and remains
vacant during the whole or any part of the previous year and owing
to such vacancy the actual rent received or receivable by the owner
is less than the sum referred to in clause (a), the amount so received
or receivable shall be taken as annual value of the property. This
provision mandates that, firstly, the property should have been let
out in the past and secondly, in the year under consideration it
remains fully or partly vacant. When these two conditions are
cumulatively fulfilled, then, instead of considering rent which is
expected to be realized from let out as the annual value of the
property in terms of section 23(1)(a), the amount actually received
or receivable is substituted as annual value in terms of section
23(1)(c). The ld. AR was fair enough to accept the position. 7. Reverting to the factual scenario, it is noted that the 7th floor of
the assessee having 12456 sq.ft. area remained vacant throughout
6 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
the year. The ld. AR has brought to our notice that this floor was given on rent to Kenersys India Pvt. Ltd. on 24-06-2011 and the
period of lease was three years. Such lease expired in November,
2014. Though the assessee kept on making attempts for leasing out this property, but could not find a suitable lessee. This shows that the 7th floor was fully let out in the earlier three years, but was fully vacant from November, 2014 covering the full year under consideration. In this scenario, the annual value of 7th floor in
terms of section 23(1)(c) has to be taken as Nil, provided the contention of the assessee that it was let out in the past, is correct. It
is seen that no such contention was taken before the AO. In such
circumstances, we deem it necessary to set aside the impugned order and remit the matter to the AO for examining the assesee’s contention about the 7th floor having been let out in the three earlier
years. If the contention turns out to be true, then no annual value should be computed for the year under consideration in respect of 7th floor. Needless to say, the assessee will be allowed a reasonable
opportunity of hearing for proving its case. As regards the 5th floor, the ld. AR fairly admitted that the 8.
vacant area of 5071 sq.ft., was not let out in the past. The provisions of section 23(1)(a) get triggered without recourse to section 23(1)(c)
and as such, the annual value of such property needs to be
7 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
determined. The AO computed the annual value of the 5th floor by
considering the rent realized by the assessee from other floors.
However, it is worth mentioning that the Hon’ble Bombay High
Court in Smt. Kokilaben D. Ambani vs. CIT (2014) 90 CCH 0257 MumHC vide its judgment dated 11.9.2014 has held that while
determining the annual value in respect of properties which are
subject to Rent Control Legislation and in case where the standard
rent has not been fixed, the AO shall determine the same in
accordance with the relevant Rent Control Legislation. If the fixed
rate is less than the standard rent, then the fair rent shall be taken as
Annual Letting value. Turning to the facts of the case, we find that
the necessary details as to whether the property was subject to Rent
Control Legislation or the amount of standard rent etc. are not
available on record. In such circumstances, we set-aside the
impugned order on this score and remit the matter to the file of the AO for re-computing the annual letting value of the 5th floor
u/s.23(1)(a) in the hue of the above decision of the Hon’ble Bombay
High Court. Needless to say, the assessee will be allowed
reasonable opportunity of hearing.
Ground No.3 is against the confirmation of addition of
Rs.3,00,87,960/- made by the AO u/s.56(2)(viia) of the Act. The
facts anent to this issue are that the assessee purchased 1,00,000
8 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
Equity shares of Diana Buildwell Limited (Diana) from Indiabulls
Real Estate Pvt. Ltd. holding 66% Equity shares and ABIL
Hospitality Pvt. Ltd. (ABIL) (a related concern) holding 34%
Equity shares of Diana. Total share capital of Diana was 1,00,000
shares with face value of Rs.10/- each. The assessee entered into
MOU dt. 17-07-2015 with Indiabulls for transfer of 66000 Equity
shares of Diana for a total consideration of Rs.83.48 crore at
valuation of Rs.12,648.94 per share. Similarly, the assessee entered
into MOU dt. 21-07-2015 with ABIL for transfer of 34000 Equity
shares at value of Rs.11,764.70 per share. The assessee submitted
valuation report in respect of Equity shares to Diana having the fair
market of shares at Rs.11,680.00 per share under Discounted Cash
Flow (DCF) method. The AO held that the shares acquired by the
assessee from ABIL were undervalued at Rs.11,764.70 per share as
against the rate of Rs.12,648.94 per share charged from Indiabulls.
Invoking the provisions of section 56(2)(viia), he held that the
differential amount of Rs.884.94 per share as applied to 34000
shares, was liable to be added to the assesse’s income. That is how,
the addition of Rs.3.00 crore and odd was made by the AO, which
came to be echoed in the first appeal. Aggrieved thereby, the
assessee has come up in appeal before the Tribunal.
9 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
The facts are not in dispute that the assessee acquired 66000
Equity shares of Diana from Indiabulls Rs.12,648.94 per share and
34000 shares from ABIL at Rs.11,764.70 per share. The point in
dispute is about the applicability of section 56(2)(viia) to the facts
and circumstances of the case. The assessee made out a case that
the shares acquired by it were above the fair market value, which
was determined under the DCF method. On the other hand, the AO
has went with the proposition that the amount charged from ABIL
was less than that charged from Indiabulls and hence the assessee
was liable to be visited with the provisions of section 56(2)(viia).
We advert to the mandate of section 56(2)(viia), which
provides where a firm or a company, not being a company in which
the public are substantially interested, receives any shares for
consideration, which is less than its aggregate fair market of the
value by an amount exceeding Rs.50,000/-, the aggregate fair
market value of such property exceeding such consideration shall be
taken as income under this provision. Explanation given under this
clause defines the ‘fair market value’ of shares to have the same
meaning as assigned to it in Explanation to clause (vii). In turn,
clause (vii) of section 56(2) defines the ’fair market value’ of a
property other than immovable property to mean: `the value
determined in accordance with the method as may be prescribed’.
10 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
The method has been prescribed in Rules 11U and 11UA. Rule
11UA(1) deals with valuation of various types of assets. Insofar as
the valuation of unlisted equity shares and securities is concerned,
clause (c) of Rule 11UA(1) is applicable. Clause (c), in turn, has
two sub-clauses. We are concerned with the sub-clause (b) of Rule
11UA(1)(c), which deals with the fair market value of unquoted
equity shares. A mechanism has been provided in this rule to
determine the fair market value on the valuation date. The relevant
part of rule, which is applicable to the year under consideration,
provides for determining the fair market value of unquoted Equity
shares by dividing (A-L) by (PE) and then multiplying it with (PV).
The narrations have been given for the alphabets used in the rule,
namely, A, L, PE & PV. It is only the valuation as determined
under the unamended Rule 11UA(1)(c)(b), as applicable to the year
under consideration, which has to be considered for applying the
mandate of section 56(2)(viia) of the Act. In that view of the matter
it is crystal clear that the benchmark for the application of this
provision is the value so determined as per the rule and not the
value as computed by the assessee under DCF method or the value
as taken note of by the AO at Rs.12,648.92, being, higher purchase
price of shares from India bulls vis-à-vis that from ABIL. Since the
mandate of Rule 11UA, which is obligatory for section 56(2)(viia),
11 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
has not been considered, we are of the opinion that it would be just
and fair if the impugned order on this score is set-aside and the
matter is restored to the file of the AO. We order accordingly and
direct him to compute the fair market value of equity shares of
Diana under Rule 11UA(1)(c)(b) and thereafter consider the
applicability of section 56(2)(viia) to that extent. It goes without
saying that the assessee will be allowed reasonable opportunity of
hearing in such fresh application of section 56(2)(viia) of the Act.
Ground No.4 of the assessee’s appeal is against the
confirmation of disallowance of Rs.1,52,29,448/- made by the AO
u/s.14A r.w. rule 8D. Succinctly, the facts of this ground are that
the assessee offered disallowance u/s.14A to the tune of Rs.69,096/.
The AO observed that the assessee had exempt income of
Rs.68,51,775/-. He took note of value of investments made by the
assessee in Equity instruments and in partnership firm as on
31-03-2015 and 31-03-2014 and proceeded to work out the amount
of disallowance under Rule 8D by taking the average value of such
investments. Under clause (ii) of Rule 8D(2), he computed the
disallowance at Rs.1,21,29,773/- and under clause (iii) being, 0.5%
of the average value of investments, at Rs.30,99,675/-, which
totaled up to Rs.1,52,29,448/-. The ld. CIT(A) sustained the
disallowance.
12 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
The first component of disallowance is the amount of interest
incurred by the assessee as relatable to the exempt income. The
disallowance was computed by multiplying the average value of
investments yielding exempt income with the amount of
expenditure by way of interest and then dividing it by the average
value of assets as appearing in the balance sheet. The average value
of investment for this purpose is required to be considered by taking
only such investments as yielded exempt income and not the
investments which did not give rise to any exempt income during
the year. The AO has taken the average value of total investments
by considering both, the investment in Equity shares of Diana that
did not yield any exempt income and also investment in partnership
firm that resulted into exempt income during the year under
consideration. The Hon'ble Delhi High Court in ACB India Ltd. vs.
CIT (2015) 374 ITR 108 (Del) has held that the average value of
investments, for the purposes of Rule 8D(2)(iii), should be confined
to those securities in respect of which exempt income is earned and
not the total investments. Similar view has been taken by the
Special Bench of the Tribunal in the case of ACIT vs. Vireet
Investments (P) Ltd. (2017) 165 ITD 27 (Del) (SB). The ratio of
these decisions apply directly to rule 8D(2)(ii) as well. In that view
of the matter, the investment in Equity shares of Diana needs to be
13 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
excluded both from the opening and closing balances of investments
for working out the average value of investments to find out the
amount of interest to be disallowed under Rule 8D(2)(ii). Similar is
the position regarding the applicability of Rule 8D(2)(iii), which
talks of making disallowance at 0.5% of the average of the value of
investments, income from which does not form part of total income.
The AO has again considered investment in shares of Diana also for
computing the average value of investments for the purpose of
making disallowance under clause (iii) of Rule 8D(2) of the Act. In
view of the afore referred precedents, we set aside the impugned
order to this extent and remit the matter to the file of the AO for re-
computing the disallowance under Rule 8D(2)(ii) and (iii) by
considering only such investments in calculating the average value
of investments, which yielded exempt income during the year.
The last issue raised in this appeal is against the confirmation
of disallowance u/s.32 towards depreciation on the fixed assets for
the assessment year under consideration which were purchased in
assessment years 2009-10, 2010-11 and 2011-12. Both the sides are
in agreement that this is a recurring issue and the Tribunal for the
immediately preceding assessment year and earlier years has sent
the matter back to the file of the AO for deciding in conformity with
the decision taken in earlier years. We also follow the same.
14 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
2017-18 :
The first issue raised in this appeal is against the confirmation
of addition of Rs.11,11,320/- towards notional rent in respect of one vacant unit at the 10th floor having area of 2520 sq.ft.
The ld. AR submitted that this unit was also let out in the
earlier years and hence the AO erred in determining the annual
value of this property u/s.23(1)(a). However, it was also conceded
that the factum of such unit having been let out in the earlier years
was not brought to the notice of AO, as is the case for the
immediately preceding A.Y. 2016-17. Following the view taken
hereinabove, we set-aside the impugned order on this score and
remit the matter to the file of the AO for deciding it in the light of
directions given in our above order for the A.Y. 2016-17.
The only other issue which survives in this appeal is against
the confirmation of disallowance u/s.32 with reference to certain
fixed assets purchased in A.Yrs. 2009-10, 2010-11 and 2011-12.
Again, both the sides fully concur that the facts and circumstances
of this ground are also similar to the one decided in the preceding
years including the immediate preceding assessment year.
Following the view taken hereinabove, we set-aside the impugned
order on this score and send the matter to the file of the AO for
deciding it in consonance with the direction given.
15 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
In the result, the appeal for the A.Y. 2016-17 is partly allowed
and that for the A.Y. 2017-18 is allowed for statistical purposes.
Order pronounced in the Open Court on 21st September, 2023.
Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; िदनांक Dated : 21st September, 2023 सतीश आदेश की �ितिलिप अ�ेिषत/Copy of the Order is forwarded to: अपीलाथ� / The Appellant; 1. ��थ� / The respondent 2. The Pr.CIT concerned 3. 4. DR, ITAT, ‘A’ Bench, Pune गाड� फाईल / Guard file. 5. आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune
16 ITA Nos.435 & 436/PUN/2023 Classic Citi Investments Pvt. Ltd.
Date 1. Draft dictated on 18-09-2023 Sr.PS 2. Draft placed before author 20-09-2023 Sr.PS 3. Draft proposed & placed before JM the second member 4. Draft discussed/approved by JM Second Member. 5. Approved Draft comes to the Sr.PS Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *