M/S BUDHIA AGENCIES PVT LTD,RANCHI vs. DCIT CIRCLE-1, RANCHI

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ITA 61/RAN/2018Status: DisposedITAT Ranchi16 September 20204 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the transactions constituted a running account for meeting day-to-day business exigencies, not a loan attracting deemed dividend. Therefore, the impugned addition was deleted.

What were the facts?

The assessee challenged an addition of Rs. 18,76,414/- made by the lower authorities as deemed dividend under section 2(22)(e) of the Income Tax Act. The transactions involved advances and repayments between the assessee and its sister concern over a period.

What were the issues?

Whether advances and repayments between group entities in a running account constitute deemed dividend under Section 2(22)(e) of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 2(22)(e)

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Income Tax Appellate Tribunal, RANCHI ‘E-COURT’AT KOLKATA

Before: Shri J. Sudhakar Reddy, AM & Shri S.S. Godara, JM

आदेश /O R D E R Per S. S. Godara: This assessee’s appeal for assessment year 2013-14 arises against the Commissioner of Income-tax (Appeals), Ranchi’s order dated 02.01.2018 passed in case No.CIT(A),Ranchi/10094/2016-17 involving proceedings u/s 143(3) of the Income Tax Act, 1961; (in short ‘the Act’). Heard both the parties. Case file persued. 2. The assessee’s sole substantive grievance raised in the instant appeal challenges correctness of both the lower authorities’ making section 2(22)(e) deemed dividend addition of Rs.16,00,000/- in the course of assessment framed on 03.03.2016 and enhanced to Rs.18,76,414/- in the lower appellate order under challenge. Both the Assessment Year:2013-14 M/s Budhia Agencies Pvt. Ltd. Page 2 learned representatives invited our attention to the CIT(A)’s findings on the impugned addition issue as under:

1.

“ [5.14] The ledger of the appellant in the books of M/s. Republic Tractor Motor (P) Ltd. show that the total amount advanced was Rs.18,76,414/- and not Rs.16,00,000/- added by the Ld. Assessing Officer. The appellant vide its reply to notice u/s.251 (1)(a) r.w.s.251(2) of the Act has admitted that that the appellant had paid Rs.5,00,000/- on 01.06.2012 to its sister concern M/s. Republic Tractor Motor Pvt. Ltd. in the form of Hand Loan which was received back on 13.06.2012 through cheque and the account was squared off. Thereafter on 18.06.2012 a sum of Rs.2,00,000/- was again received from its sister concern M/s. Republic Tractor Motor Pvt. Ltd. in the form of Hand Loan against which Rs.4,76,414/- was paid on 30.09.2012. Thereafter on 14.11.2012 a sum of Rs.9,00,000/- was paid to its sister concern M/s. Republic Tractor Motor Pvt. Ltd. in the form of Hand Loan which was received back on 15.11.2012 through cheque and again the account was squared off and at the end of the year, a sum of Rs.2,76,414/- was outstanding. [5.15] In Tarulata's case (supra) the law as laid down was that a loan or advance by a controlled company to its shareholder would attract tax liability though such a loan might be repaid subsequently even during that year. Again, the Bombay High Court in Navnit Lal C. Javeri v. K. K. Sen, from which the aforesaid appeal was taken to the Supreme Court, has observed "The tax is attracted at the point of time when the said loan is borrowed by the members. "The section covers both “.…...by way of advance or loan to a shareholder,……” [5.16] Considering the above, and in terms of the provisions of 251(1)(a) r.w.s. 251(2) of the Act, the amount deemed to be dividend u/s. 2(22(e) of the Act is taken at Rs.18,76,414/- in place of Rs.16,00,000/- added by the Ld. Assessing Officer leading to enhancement of Rs.2,76,414/-.”

3.

Learned authorized representative vehemently contends that the impugned deemed dividend addition is not sustainable in the eyes of law. His case as per page 4 of the paper-book indicating the assessee’s ledger in the books of M/s Republic Tractor Motor Pvt. Ltd. is that it had been receiving and paying the various sums between 01.06.2012 to 15.11.2012 for meeting day to day exigency involving sister concerns only instead of a loan inviting deemed dividend addition. This clinching aspect has gone unrebutted from the Revenue side. We observe in this backdrop that the mere fact that the assessee having met its business exigency of funds requirement Assessment Year:2013-14 M/s Budhia Agencies Pvt. Ltd. Page 3 coming from its group concerns by way of a running account does not attract deemed dividend u/s 2(22)(e) of the Act. Case law 2019-TIOL-1455-HC-AHM-IT PCIT vs. Dishman Pharmaceuticals and Chemicals Ltd. and Pradip Kumar Malhotra vs. CIT (2011)338 ITR 538(Cal) and deciion in 2019-TIOL-1354-ITAT-DEL DCIT vs. Shri Amit Kumar Jain hold that the impugned deeming fiction does not come into play in the case of a running account involving group entities meeting day to day business exigency(ies) with each other’s funds. We therefore hold that both the learned lower authorities have erred in making the impugned addition in assessee’s hands.

4.

We also sought now from both the parties as to whether these two entities satisfy statutory requirements of stake holding or not. We are informed that these two entities i.e the assessee herein the M/s Bhudia Agencies Pvt. Ltd. and M/s Republic Tractor Motor Pvt. Ltd. have common shareholders only. Be that as it may, since we have deleted the impugned addition on running account ground instead of loan transactions, we refrain ourselves from dealing with this latter aspect.

5.

This assessee’s appeal is allowed.

Order pronounced in open court on 16/09/2020.

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