M/S INTERNATIONAL CUSTOMER RELATED MANAGEMENT SERVICES PVT. LTD.,MOHALI vs. DCIT, C-6(1), MOHALI

The present appeal has been preferred by the assessee against the order dated 28.3.2018 of the Commissioner of Income Tax (Appeals)-2 Chandigarh [hereinafter referred to as ‘CIT(A)’].

The assessee in this appeal has taken following effective grounds of appeal:-

Ground No.2 : vide ground No.2 the assessee has agitated the confirmation of disallowance of Rs. 11,25,132/- made by the Assessing Officer u/s 36(1)(iii) of the Income Tax Act, 1961 (in short 'the Act').

At the outset, Ld. Counsel for the assessee has submitted that the impugned disallowance has been made by the Assessing Officer out of interest expenditure on account of investment / interest free advances given by the assessee holding that the same were given out of the interest bearing funds. However, it was pleaded before the Ld. CIT(A) that investment made / interest free advances were given by the assessee out of own surplus funds / interest free funds available with the assessee. However, the Ld. CIT(A) decided the issue against the assessee holding that the advances / investment was not made for business purposes of the assessee. The Ld. Counsel for the assessee has further submitted that the issue is now squarely covered by the decision of the Hon'ble Supreme Court in the case of ‘Hero Cycles (P) Ltd Vs. CIT’ 379 ITR 347 (SC) and also by the decision of the Hon'ble Supreme Court in the case of ‘CIT (LTU) Vs. -2018 M/s International Customer Related Services Pvt Ltd, Mohali 3 Reliance Industries Ltd.’ [2019] 410 ITR 466 (SC).

I have considered the rival contentions of the Ld. Representatives of the parties and find that the issue is squarely covered by the various decisions of the High Courts as well as of the apex court of the country holding that if the assessee is possessed of sufficient own interest free funds to meet the investments / interest free advances, then, under the circumstances, presumption will be that interest free advances / investments have been made by the assessee out of own funds / interest free funds. Reliance in this respect can also be placed on the decision of the Hon'ble Supreme Court in the case of ‘Hero Cycles (P) Ltd Vs. CIT’ 379 ITR 347 (SC) and also on the decision of the Hon'ble Supreme Court in the case of ‘CIT (LTU) Vs. Reliance Industries Ltd.’ [2019] 410 ITR 466 (SC).

However, the factual aspect as to whether the assessee was possessed of sufficient own funds or not, to meet the advances / investment made is required to be examined at the hands of the Assessing Officer. In view of this, the matter is restored to the file of the Assessing Officer to examine as to whether the assessee was possessed of sufficient own / interest free funds to meet the investment and to decide the issue afresh in light of the observations made above. -2018 M/s International Customer Related Services Pvt Ltd, Mohali 4 7. Ground No.3: Vide ground No.3 the assessee has agitated the confirmation of disallowance made by the Assessing Officer with respect of land development expenditure amounting to Rs. 2,77,207/- The Assessing Officer made the impugned disallowance on the ground that the assessee could not furnish sufficient evidence to prove the incurring of the aforesaid expenditure. However, before the Ld. CIT(A) the necessary evidences were furnished and it was pleaded that in fact the Assessing Officer has not called for such evidences from the assessee. The Ld. CIT(A), however, did not consider the evidence produced by the assessee observing that the assessee has not moved a separate application u/s 46A of the Act for admission of additional evidence.

After considering the rival submissions of the parties, I am of the view that the evidences sought to be relied upon by the assessee go to the root of the case and are required to be looked into before making any disallowance in this respect.