DCIT, CIRCLE- 18(1), NEW DELHI vs. NCR BUSINESS PARK PVT. LTD., NEW DELHI

The facts in brief are that the return of income declaring NIL income was filed on 30.09.2014. Loss for the current year was claimed at Rs.39,07,343/-. The case was selected for scrutiny through CASS and notice u/s 143(2) dated 17.09.2015 was issued. The assessee stated its business as of providing infrastructure services. During the assessment proceedings, it was observed that the assessee had received Rs.590/- as share capital on conversion of fully convertible debentures (FCDs) into equity shares and had also received share premium amounting to Rs.6,72,03,810/-, the ledger account of which was furnished.

The ld AO had called for explanation in regard to addition in share capital and share premium, identity and creditworthiness of the share holders, valuation report. However, being unsatisfied the ld AO observed that the Assessee has failed to discharge its onus of proving the identity and creditworthiness of the investors and genuineness of the transaction. Hence, the amount of share capital and share premium totaling to Rs. 6,72,04,400/- was added to the income of the Assessee as unexplained credit u/s 68 of the Act. Further, the ld AO observed from the copy of Memorandum of Association it was observed that he main object for which he company had been incorporated was to carry on the business of builders and colonizers. However, from the details of revenue as appearing in the financial Statement, it was seen that he assessee had not carried out any business activities during the year and had earned income from other sources only. Vide order sheet entry dated 26.10.2016 the assessee was asked to show cause as to why his claim of business expenses may not be disallowed. In response it was submitted that the expenses claimed were indirect expenses to safeguard the interest of the company. The reply was not acceptable to ld AO who held that any claim on deduction has to be judged by its admissibility with respect a particular head of income under which he deduction would be admissible. It was further held that in absence of any business activity, which is an admitted fact, he claim of business expenses cannot be allowed. The ld AO referred to the provisions of section 2(13) and section 14 and observed that that there was no activity on which income had been earned from income under the head "Profit and gains of business or profession". Hence, expenditure claimed by the assessee, except bank charges and audit fee, amounting to Rs.41,61/481/-, were held to be inadmissible and were disallowed.

However, in appeal the ld CIT(A) had set aside the addition made u/s 68 f the Act by finding as under:-

Now the revenue is in appeal vide raising following grounds of appeal :-

The Assessee is in appeal vide raising following grounds of appeal as under:-

Heard and perused the records.

On behalf of the revenue the ld DR submitted that the ld CIT(A) has fallen an error in not considering the remand report in correct perspective while holding that provision of section 68 of the Act are not applicable. It was submitted that the Assessee has merely adopted a method of introducing unaccounted money by changing description of non existing liability in the form convertible debentures. At the same time the ld DR supported the findings of the ld CIT(A) in regard to sustaining the disallowances of expenditure on the ground that Assessee was not having any business activity in the relevant year.

On the other hand on behalf of the Assessee it was submitted that the ld CIT(A) has rightly relied upon the provision of law with regard fact that if no cash is credited in the relevant Assessment Year provision of section 68 cannot be invoked. However, supporting the grounds raised in its appeal it was submitted that leaving opportunity with the ld AO to invoke provision of section 68 in relevant previous years is not justified when otherwise it is established that in the previous year also the money was received in the form of fully convertible debentures as per relevant provision of FEMA and Companies Act. He relied upon the judgments of Hon’ble Madras High Court in case of VR Global Pvt. Ltd Vs. ITO in IT Appeal No. 246/2017 dated 06.08.2018 to contend that Hon’ble High Court has held that cash credit towards share capital was of book adjustment, so additions u/s 68 of the Act cannot be made. It was further submitted in regard to grounds challenging the sustenance of disallowance of expenditure by the ld CIT(A), the ld AR submitted in the Assessment Year 2012-13 no such disallowances was made while in those years also there was no business activity.

Appreciating the matter on record in regard to ground No. 1 in the revenue appeal and ground No. 2 of the Assessee’s appeal there appears to be no error in the findings of the ld CIT(A) as admittedly no credit entry of cash has been made in the relevant Assessment Year. Admittedly during the relevant year no cash was actually infused in the fund flow of company. There was mere dressing of accounts. As for the purpose of invoking Section 68 of the Act, Hon’ble Madras High Court in the case of VR Global Energy Pvt. Ltd. ITO, 407 ITR 145 (Madras) has held that where the assessee allotted shares to a company in settlement of pre-existing liability of assessee to the said company by way of adjustment and since no cash was involved in transaction of said allotment of shares, conversion of these liabilities into share capital and share premium could not be treated as unexplained cash credit u/s 68 of the Act. It was held that since the cash credits towards share capital were only by way of book adjustment and not actual receipts, therefore, the same could not be treated as receipt towards share subscription money. Since no cash was involved in transaction of said allotment of shares, conversion of these liabilities into share capital and share premium could not be treated as unexplained cash credits u/s 68 of the IT Act. The Revenue challenged this decision of the Hon’ble Madras High Court before the Hon’ble Supreme Court and the Hon’ble Supreme Court dismissed the SLP filed by the Revenue reported in 268 taxmann.com 392. The same has also been relied by Co-ordinate Bench at Delhi in ITO Vs Zexus Air Services Pvt. Ltd. (ITAT Delhi) Date of ; Order : 23/04/2021. Thus there is no error in the finding of Ld CIT(A) and no substance in the Ground no 1 raised by the revenue. At the same time as no conclusive direction is given for any action against the present assessee under any other provision of Act there is also no substance in ground no 2 raised by the Assessee. Both grounds are dismissed.

In regard to ground No. 1 and 3 of the Assessee’s appeal it can be observed from the matter on record that during the relevant Assessment Year the Assessee has claimed following expenditure as reflected in the audited final accounts for the period under consideration and placed on record at page No. 38 of the paper book.

This bench is of considered view that there are two kinds of provisions under the Act, one in respect of what is allowable and other in respect of what is not allowable, i.e., they override the provisions. The overriding provisions should first be applied and then only one can decide the allowability of expenditure. If any expenditure is not allowable due to any provisions, then that expenditure is not allowable. These are specific and general provisions which do not allow the expenditures. Expenditure means a cost relating to the operations of an accounting period or to the revenue earned during the period or the benefits of which do not extend beyond the period. While determining whether a particular expenditure is deductible or not, the first requirement must be to enquire whether the deduction is expressly prohibited under any other provision of the Income tax Act. If it is not so prohibited, then alone the allowability may be considered under Sec. 37(1). As such Sec. 40 and 40A provides for nondeductible expenses or payments and under Sec. 43B certain deductions are to be allowed only on actual payment. So there cannot be as such no allowance or disallowance of expenditures, beyond these provisions. 13.1 When expenditure means a cost relating to the operations of an accounting period then it encompasses not only active operations but even dormant operations which may not be generating any revenue or income. So disallowance on basis of lack of business activity or non reporting income under PGBP cannot be sole ground of disallowing expenditure.

Coordinate Bench at Delhi vide order dated 24.09.2021, in ITA.No.404/Del./2020 titled Dhanyata Enterprises Private Limited V The DCIT, Circle-7(2), New Delhi dealt with a similar controversy where referring to the decision of Hon’ble Delhi High Court in the case of CIT vs., Integrated Technologies Ltd., in ITA.No.530/2011 Dated 16.12.2011, Ld. Counsel of Assessee in that case, had submitted that the Hon’ble jurisdictional High Court has upheld the order of the Tribunal wherein the Tribunal under similar circumstances has allowed the claim of depreciation on plant and machinery on the footing that they were ready for use in the business once it got revived and that amounted to passive use of the assets, which would meet the requirements of Section 32 of the I.T. Act, 1961. Further referring to the decision of Mumbai Bench of the Tribunal in the case of Sai Fragrance & Flavours (P.) Ltd., 169 ITD 235 (Mumbai.Tribu.), he had submitted that under identical circumstances the Tribunal has allowed the claim of various expenses incurred by the assessee to keep the corporate status and the expenses were allowed as deduction under section 37(1) of the I.T. Act, 1961. The Coordinate Bench sustaining the contentions had held; “8. I have considered the rival arguments made by both the sides, perused the orders of the A.O. and the Ld. CIT(A) and the paper book filed on behalf of the assessee. I have also considered the various decisions cited before me. I find the A.O. in the instant case disallowed expenses of 12 ITA.No.404/Del./2020 Dhanyata Enterprises Private Limited, Delhi. Rs.9,94,872/- on the ground that assessee has not carried out any business activity and no business income has been declared and the assessee failed to produce the complete books of account, bills and vouchers etc. I find the Ld. CIT(A) upheld the action of the A.O, the reasons of which have already been reproduced in the preceding paragraph. It is the submission of the Learned Counsel for the Assessee that it has not stopped its business and is maintaining an office and there is simply lull in the business activity. It is also his submission that due to less number of students the assessee thought it prudent not to admit any student for this year to minimize its expenses. According to him, merely because there is no business income during the year and when the assessee otherwise has maintained its corporate identity and has kept everything ready for reviving the coaching/teaching activities at right time, the Revenue Authorities should not have disallowed the expenditure merely on the ground that there is no business activity carried-out during the year or no business income has been shown during the year.”

Rajasthan High Court in CIT vs. Udaipur Mineral Development Syndicate AL Ltd [2004] 269 ITR 0263 upheld deduction of power charges and engine hire charges though no business in the was carried on during the year. Further ITAT Amritsar Bench in Shingar Lamps Ltd V. Additional Commissioner of Income Tax Special Range, Jalanadhar [2006] -(15O)- TAXMAN -- 0017, has held that the expenses were allowable which are essential for maintenance of the company even if no business was carried on. Thus it appears that Ld Tax Authorities below have fallen in error in disallowing the expenses on the ground of lack of business activities alone.