THE COMMISSIONER OF INCOME TAX-I vs. THE FERTILIZERS & CHEMICALS TRAVANCORE LTD.

By order dated 31.03.2003 the GOI approved deferment of interest outstanding as on 31.03.2003. Hence, no provision for interest was made in the accounts for the year ending 31.03.2004. For the following year, ie., ending 31.03.2005, the assessee provided a provision for interest on Rs.50,97,23,074/- for the financial year 2004-05. Later, before the assessments for the two years were completed, the GOI had permitted waiver of interest upto 31.03.2005 (including the interest payable in the two assessment years, which is the subject matter of this appeal). The assessee hence filed a revised return in the first year 2005-06, deleting the provision made and adding it to the profit. The original return filed by the assessee showed a loss of Rs.100,43,93,711/- and a negative book profit of Rs.32,50,56,501/-. On the GOI permitting waiver of the interest for the said year, the assessee added back the same to the profits and reduced it from the losses. The book profit as per the revised computation was negative at Rs.81,97,27,138/-. Hence, there was no tax payable even under Section 115JB for the said year. The Commissioner by Annexure B order produced in I.T.A.No.102/2012 interfered with the assessment order under Section 263 of the Income Tax Act, 1961 (for short “the Act”). The interference was on the specific ground that if the assessee is allowed to make the adjustment in the assessment year 2005-06, then the assessee would effectively absolve itself from the liability to tax on Rs.40 crores in the subsequent year being 2006-07. 3. I.T.A.No.102/2012 is from the order under Section 263. The order under Section 263 was not given effect to and the matter was pending before the Tribunal. Even before the order under Section 263, when the revised order passed under Section 143(3) of the Act for the year 2005-06 was subsisting, the Assessing Officer proceeded to assess the book profits under Section 115JB in the second year, ie., 2006-07 as if the revised assessment order had not been passed. Tax was demanded on the book profit, under Section 115JB

The learned Counsel for the Revenue would rely on the decision of the Hon'ble Supreme Court in Keshav Mills Ltd. v. C.I.T., [1953] 33 ITR 230 and C.I.T. v. Shiv Prakash Janak Raj & Co.Pvt.Ltd., [1996] 222 ITR 583 to contend that the assessee followed the mercantile system of accounting and hence cannot escape from the interest liability which accrued in the year, merely on the basis of the subsequent waiver of such liability. It is also contended that the Commissioner had interfered with the assessment order for the earlier year under Section 263, which would enable the book profit to be assessed under Section 115JB for the second year.

The learned Counsel for the assessee emphatically pointed out that the order under Section 263 of the Act was dated 19.02.2010 while the assessment order for the subsequent year was prior and dated 30.12.2008. It is the contention of the assessee that the order under Section 263 was passed only to validate the earlier order for the assessment year 2006-07. 7. We find that the assessment for the year 2006- 07 was completed, after the assessment for the earlier year, 2005-06, had been completed accepting the revised return filed by the assessee. The revised return was filed by the assessee within the time provided for the same and there is no contention taken regarding the limitation having worked out against the assessee. In such circumstances on that basis alone the subsequent assessment passed in the year 2006-07 has to be found to be without any authority.

Further, it is to be noticed that the issue arise only if there exists a book profit for the year 2006-07; which would not be there if the revised assessment for the assessment year 2005-06 is permitted to stand. Only if the adjustments for the earlier year were not permitted, the book profit would turn positive by virtue of the credit made to the profit and loss account; of the provision for interest for the two years. We find that there is no question of accrual of interest, especially since the assessee had filed revised return within the time provided for the same; after the interest was waived by the GOI. We, hence, answer the question of law in favour of the assessee and against the Revenue. We uphold the order of the Tribunal and reject the appeals, leaving the parties to suffer their respective costs. K.VINOD CHANDRAN JUDGE ASHOK MENON dkr JUDGE