M/S MORANI CARS PVT. LTD.,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX , CIRCLE-6, JAIPUR

During the course of hearing, the ld AR submitted that remuneration paid to Mr. Jawahar Morani, Director of the company is not in dispute. It is duly supported by resolution passed at the Board meeting held on 29.09.2009. The only dispute is whether remuneration paid for the period April, 2009 to September, 2009 is allowable or not. The AO has observed that a beneficial resolution cannot have retrospective effect whereas a beneficial resolution always has a retrospective effect. Similarly, the observation of Ld. CIT(A) that the date on which work of Director was being performed was not backed by any authority is incorrect as the same is backed by the Board Resolution and as per the master data of the company downloaded from MCA website, it can be noted that Mr. Jawahar Morani is working as a director of the company from 26.06.2007 but he was paid remuneration only from 01.04.2009.

It was further submitted by the ld AR that under the Income tax Act, remuneration paid to director can be disallowed u/s 40A(2) if the remuneration so paid is excessive or unreasonable having regard to the FMV of the services or facilities for which payment is made. In the present case, it is not the case of lower authorities that remuneration paid to Mr. Jawahar Morani is excessive or unreasonable. The remuneration so paid is reasonable. Hence, the lower authorities have incorrectly disallowed the expenditure.

The ld. DR is heard who has relied on the findings of the lower authorities.

We have heard the rival contentions and perused the material available on record. The Director of the assessee company has been working since 26.06.2007 and therefore, for the period starting 1.4.2009 onwards, he was working for the company and the company in turn is benefitted by his services. The assessee company took a decision on 29.09.2009 at its Board’s meeting by passing an appropriate resolution to pay remuneration to its Director w.e.f 1.4.2009 and thus the remuneration so paid is duly authorized and paid for the period he has rendered services to the assessee company. There is nothing which has been brought on record to suggest that a resolution passed at the Board meeting cannot have a retrospective effect from start of the financial year. There are decisions where are taken verbally at times and which are subsequently reduced in writing and such decisions so long as taken in the interest of the company after due application of mind and in absence of any patent illegality or malafide cannot be challenged by the Revenue. It is also not the case of the Revenue that the Director has not shown the remuneration in his return of income and has not paid taxes thereof. Therefore, we donot see any infirmity in the assessee company decision in absence of any loss to the Revenue. In light of the same, disallowance of Director’s remuneration is hereby directed to be deleted.

In ground no. 2, briefly the facts of the case are that during the course of assessment proceedings, the AO observed that assessee has made payment of audit fees amounting to Rs.64,000/-. However, since assessee failed to deduct TDS as required u/s 194J, he disallowed Rs.64,000/- u/s 40(a)(ia) of IT Act and which has been confirmed by the ld CIT(A).

At the outset, the ld AR submitted that assessee has not claimed expenditure on payment of audit fees at Rs.64,000/-. It has made provision for audit fees at Rs.55,000 + 10.3% service tax, totaling to Rs.60,665/- which is credited to audit fees payable account. Thus, the claim of audit fees is Rs.60,665/- and not Rs.64,000/-. Therefore, disallowance of Rs.64,000/- is incorrect and the same be restricted to Rs.55,000/-.

It was further submitted by the ld AR that the audit was carried out in subsequent period by M/s Khilnani & Associate. The audit report was signed on 25.08.2010. The actual payment was made on 10.11.2011 when it was actually paid the audit fees for FY 2009-10 & 2010-11 at Rs.1 lacs on which tax was deducted at source of Rs.10,000/-. Thus, when services was provided in FY 2010-11 and tax is also deducted at source subsequently, disallowance u/s 40(a)(ia) is not justified. In case it is held disallowable, then AO be directed to allow the same in AY 2012-13 when actual payment is made.

We have heard the rival contentions and perused the material available on record. We don’t see any infirmity in the action of the lower authorities in disallowing the audit fee in terms of section 40(a)(ia), at the same time, the AO is directed to allow the same in the year of actual payment subject to verification. In the result, the ground is disposed off.

In respect of ground no. 3, briefly the fact of the case are that during the course of assessment proceedings, the AO observed that assessee has made payment of rent amounting to Rs.18,81,000/- to the following parties:-

M/s Chiman Enterprises S-137, RIICO Industrial Rs.2,52,000/- Rs.60,000/- Area, Sitapura S-137, RIICO Industrial 2. Smt. Vimla Barwa Rs.1,89,000/- Rs.45,000/- Area, Sitapura

M/s Morani Motors (P) Ltd. Sitabari, Tonk Road, Rs.12,00,000/- Rs.1 crore Jaipur The interest free security deposit in respect of properties mentioned at S.No.1 & 2 is in agreement with lease deed and is nearly equal to an amount of rent for three months which is general market trend. However, security deposit in respect of property mentioned at S.No.3 is not in agreement with relevant lease agreement. No such condition has been laid down in the lease agreement. The amount of security deposit is at higher side with reference to the market trend. The rent paid by the assessee in respect of property is quite reasonable and cannot be said to be at lower side. The owner of the property, i.e. M/s Morani Motors (P) Ltd. is a sister concern of the assessee company. Further, the assessee has taken premises on rent for construction of workshop from M/s General Handicrafts (Jaipur) Pvt. Ltd. at Sitapura Industrial Area, Jaipur and has deposited interest free security deposit of Rs.74 lacs. However, no supporting evidence in this regard has been furnished. The locality of premises under reference is exactly same as of the premises mentioned at S.No.1 & 2 above. The assessee has allowed unreasonable interest free deposit with M/s General Handicrafts (Jaipur) Pvt. Ltd. Moreover, M/s General Handicrafts (Jaipur) Pvt. Ltd. is a sister concern of the assessee company. The own funds available with the assessee were not sufficient to meet the business requirements. Hence, the assessee has raised interest bearing loans from various banks & private parties and has allowed undue profit to its related parties in the shape of interest free security deposits within the meaning of provisions of section 40A(2)(b) of the IT Act. Accordingly, interest @12% (as assessee company has raised interest bearing loans on identical rates), i.e. Rs.17,60,000/- (as per the working given at Pg 8 of the AO’s order) was disallowed.

On appeal, the Ld. CIT(A) confirmed the disallowance by holding that in view of the provisions of section 40A(2)(b) of the Act, any undue benefit to specified persons as covered by these provisions is required to be disallowed to the extent provided and thus, AO has rightly made the addition of Rs.17,20,000/- u/s 40A(2)(b) of the Act.

During the course of hearing, the ld. AR submitted that assessee has given Rs.1 crore to M/s Morani Motors Pvt. Ltd. in earlier years and Rs.74 lacs to M/s General Handicrafts (Jaipur) Pvt. Ltd. during the year. From both the parties, the assessee has taken the premises on rent. From M/s Morani Motors Pvt. Ltd., a showroom measuring 4752 sq. ft. at Main Tonk Road is taken on rent in the year under consideration for which rent of Rs.1 lacs per month is paid. Thus, there is a commercial expediency in providing interest free deposit of Rs.1 crore to M/s Morani Motors Pvt. Ltd. Similarly, interest free deposit of Rs.74 lacs was provided to M/s General Handicrafts (Jaipur) Pvt. Ltd. from whom property situated at G-227,Sitapura Industrial Area, Jaipur having area of 2041 sqm. is taken on rent from 01.04.2010 at Rs.50,000/- p.m. Thus, the interest free deposit is provided in commercial expediency. The Hon’ble Supreme Court in case of CIT Vs. S.A. Builders 288 ITR 1 has held that interest on monies borrowed from bank and lent to sister concern without charging interest is admissible if made as a measure of commercial expediency. Therefore, disallowance of interest by calculating notional interest on such amount @ 12% p.a. is unjustified.

The ld. AR further submitted that that assessee has interest free funds by way of share capital, share application money and reserve & surplus to the extent of Rs.2,29,86,932/-. This is more than the interest free security deposit of Rs.1.74 crores. Thus, when interest free funds are more than the interest free security deposit, no disallowance out of interest can be made. In support, reliance was placed on the following decisions:- • Hero Cycles Pvt. Ltd. Vs. CIT (2016) 379 ITR 347/ 236 Taxman 447 (SC)

The ld. DR is heard who has relied on the findings of the lower authorities.

We have heard the rival contentions and perused the material available on record. The assessee has explained the business necessity of taking the premises on rent and placing the security deposit. Further, the AO has not established the nexus between the interest bearing borrowed funds and amount placed as security deposit. Therefore, where the interest free funds are sufficient towards placing the security deposit and the commercial expediency of taking the premises on rent having been established and the rent payment has been allowed, there is no basis for notional disallowance of interest expenses. In the result, the addition so made by the AO is hereby set- aside. In the result, the ground of appeal is allowed.