HDFC BANK LTD. vs. THE DEPUTY COMMISSIONER OF INCOME-TAX 2 (3) AND ORS.

PDF · subscribers
WP/1753/2016HC BombayHCBM01006342201625 February 2016Author: HON'BLE SHRI JUSTICE B.P. COLABAWALLA,HON'BLE SHRI JUSTICE M.S. SANKLECHA33 pages
AI SummaryRemanded

What did the High Court hold?

The High Court held that the Tribunal had exceeded the bounds of its authority by disregarding the binding decisions of the High Court. The Court found that the Tribunal's reasoning, particularly its reliance on the doctrine of estoppel not applying and its attempt to distinguish the High Court's earlier judgments, was unsustainable. The Court emphasized that a lower forum or tier is bound by the orders of a higher tier until set aside by a further higher forum. The Tribunal's dismissal of the appeal, despite the binding precedents on identical issues for the same assessee, was characterized as judicial indiscipline. The Court set aside the impugned order of the Tribunal and restored the issue to the Tribunal to decide afresh, strictly following the High Court's binding decisions.

What were the facts?

The assessee, HDFC Bank Ltd., filed a writ petition challenging an order of the Income Tax Appellate Tribunal (Tribunal) for Assessment Year 2008-09. The Tribunal had dismissed the assessee's appeal concerning the applicability of Section 14A of the Income Tax Act, 1961, to disallow interest expenditure on borrowed funds used for tax-free investments. The assessee argued that it had sufficient interest-free funds and that the investments were stock-in-trade. The Assessing Officer had disallowed Rs. 3.39 crores as interest and Rs. 0.27 crore as other expenses, totaling Rs. 3.66 crores, under Section 14A read with Rule 8D. The CIT(A) upheld this disallowance. The Tribunal, however, dismissed the assessee's appeal, disregarding previous High Court decisions.

What were the issues?

1. Whether the Tribunal erred in disregarding the binding decision of the High Court in the assessee's own case (CIT vs. HDFC Bank Ltd., 366 ITR 505) concerning the disallowance of interest expenditure under Section 14A when the assessee possessed interest-free funds exceeding its tax-free investments? (Question of law) 2. Whether the Tribunal erred in disregarding the binding decision of the High Court in CIT vs. India Advantages Securities Ltd. (ITA 1131/13) regarding the disallowance of expenditure under Section 14A when tax-free securities are held as stock-in-trade? (Question of law) Assessee's arguments: The assessee contended that the issue regarding interest-free funds was concluded by the High Court's decision in its own case. It also argued that the tax-free securities were stock-in-trade, and therefore, no disallowance under Section 14A was permissible, citing the High Court's decision in India Advantages Securities Ltd. The assessee argued that the Tribunal wrongly relied on Godrej and Boyce Manufacturing Co. Ltd. vs. Deputy Commissioner of Income Tax (328 ITR 81) and that the India Advantages Securities Ltd. decision was binding. Revenue's arguments: The Revenue argued that the High Court should not exercise its extraordinary jurisdiction under Article 226 as an alternative remedy of statutory appeal under Section 260A was available.

Which sections of the Income-tax Act were involved?

Section 14A,Section 254(1),Section 260A,Section 143(3),Section 36(1)(iii)

AI-generated summary — verify with the full judgment below

Cited by 408 judgments on BharatTax

See all citing judgments →

Counted from the text of the judgments hosted here. Most recent first.

1753-16-cwp=.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURI ICTION WRIT PETITION NO.  1753 OF 2016 HDFC Bank Ltd. Mumbai .. Petitioner v/s. The Deputy Commissioner of Income Tax­2(3), Mumbai & Ors. .. Respondents Mr. J.D. Mistry, Senior Counsel a/w Madhur Agarwal a/w Atul Jasani for the petitioner Mr. Suresh Kumar a/w Ms. Samiksha Kanani for the respondent

CORAM : M.S. SANKLECHA &

B.P. COLABAWALLA, J.J.

DATED  : 25th FEBRUARY, 2016. PER COURT : ­

1.

Heard.   Rule.   Respondents wave service.  By consent of the parties, Rule is made returnable forthwith.

2.

This petition under Articles 226 and 227 of the Constitution of India challenges the order dated 23rd September, 2015 passed by the Income Tax Appellate Tribunal (Tribunal) under Section 254(1) of the Income Tax Act, 1961 (the Act).   By the impugned Uday S. Jagtap 1 of 33

1753-16-cwp=.doc order   dated  23rd  September,   2015,   the   Tribunal   dismissed   the petitioner's appeal relating to the Assessment Year 2008­09  on the issue   of  applicability   of  Section   14A  of  the   Act  to   disallow a portion   of   the   interest   paid   on   borrowed   funds   in   respect   of investments made in tax free securities. This when it has own funds in excess of investments made in the securities and further these securities are held as stock in trade.  This dismissal of the appeal, submit the petitioner, inspite of the issue being concluded on both the  grounds in its favour by the binding decisions of this Court.

3.

However, Mr. Suresh Kumar the learned Counsel for the Revenue   urged   that   as   there   is   an   alternative   remedy   of   an statutory  appeal available under Section 260A of the Act  from impugned order of the Tribunal this court should not exercise its extraordinary juri iction under Article 226 of the Constitution of India. It is submitted that issue raised in this petition could be examined in appeal.  It is true that an order passed under Section 254(1) of the Act by the Tribunal, such as the impugned order  is amenable to an appeal to this Court under Section 260A of the Uday S. Jagtap 2 of 33

1753-16-cwp=.doc Assessment   Year  2001­02   on   identical   issue   of   applicability  of Section 14A of the Act to partially disallow interest expenditure when interest free funds available with the Petitioner are in excess of investments made in tax free securities. Thus, the endeavor of the   petitioner   is   to   bring   to   our   notice   that   in   passing   the impugned   order   dated   23   September   2015   the   Tribunal   has exceeded the bounds of its authority, by disregarding the binding decisions of this Court, which if not corrected, may sound the death knell of two established practices of our judicial system viz. doctrine   of   Precedent   i.e.   treating   like   cases   alike   and   the hierarchical structure of our judicial system/jurisprudence where each lower forum / tier is bound by the orders of the higher tier on like issues till such time as it is  set aside by a further higher forum. It is in the aforesaid circumstances, that we are compelled Uday S. Jagtap 3 of 33

1753-16-cwp=.doc to examine the grievance of the petitioner in the context of our supervisory juri iction under Article 227 of the Constitution of India.

4.

Factual Matrix :­ (a) For the Assessment Year 2008­09, the petitioner filed its return of income declaring an income of Rs.241.72crores.   The petitioner had in its return of income also declared an income of Rs.5.81crores   from   the   investments   in   securities   which   were exempt   from   tax.     These   investments   were   treated   by   the petitioner as stock in trade. The petitioner had during the subject Assessment year paid interest on borrowed funds and had claimed the   same   as   an   expenditure.   However   the   petitioner   did   not disallow any expenditure on the income earned on the tax free securities on the ground that the investments in tax free securities was made out of its own tax free funds as is evidenced by the fact that it had ample funds of its own to make investments. Thus no disallowance was made on the expenditure claimed as the interest paid on borrowed funds. (b) By   an   order   dated   22nd  December,   2010   passed   under Uday S. Jagtap 4 of 33

1753-16-cwp=.doc Section   143(3)   of   the   Act,   the   Assessing   Officer   assessed   the petitioner's income at Rs.1067.93crores.  This after  disregarding the petitioner's contention that Section 14A of the Act would not apply in respect of its tax free securities as it had ample interest free funds available and the same was  utilized  from a common pool consisting of interest bearing funds and interest free funds to purchase the tax free securities. This only on the ground that the petitioner   was   not   able   to   indicate   /   lead   evidence   that   the investments made in tax free securities came out of its interest free funds.   In the circumstances the Assessing officer invoked Section 14A of the Act r/w Rule 8D of the Income Tax Rules (Rules) to disallow an amount of Rs. 3.39crores on account of interest and Rs.0.27crore as other expenses aggregating to Rs.3.66crores under Section   14A   of   the   Act   as   being   an   expenditure   incurred   for earning tax exempt income of Rs.5.81crores. (c )       Being aggrieved with the order dated 22nd December, 2010 of the Assessing Officer, the petitioner preferred an Appeal to the Commissioner of Income Tax (Appeals) [CIT(A)].    By an order dated 21st November, 2011, the CIT(A) dismissed the petitioner's appeal upholding the order of the Assessing Officer. Uday S. Jagtap 5 of 33

1753-16-cwp=.doc (d)  Being aggrieved, the petitioner inter alia carried the issue of disallowance   of   interest   to   the   extent   of   Rs.3.39crores   under Section 14A r/w Rule 8D of the Rules in appeal to the Tribunal. Before the Tribunal, the petitioner raised two grounds with regard to the above issue as under:­ (i) It possessed interest free funds which were more than the tax free investments. Thus no disallowance of expenditure on account of interest paid could be made in view of the binding  decision of this Court in the petitioner's own case in HDFC Bank Ltd. (supra); and (ii) Securities Ltd. ITA 1131/13 decided on 30th April, 2014. However,   the     Tribunal   by   the   impugned   order   did   not accept   the   petitioner's   submission   on   both   the   grounds.     It disregarded the binding decision of this Court by holding that an earlier decision of this Court in Godrej and Boyce Manufacturing Uday S. Jagtap 6 of 33

1753-16-cwp=.doc Advantage Securities Ltd. (supra) dismissed the Revenue’s appeal at the stage of admission on the ground that no question of law arises for consideration from the order of the Tribunal. Submissions :­

5.

Mr. Mistry, learned Senior Counsel in support of the petition submits  as under :­ (a) The issue which arose for consideration before the Tribunal with regard to applicability of Section 14A of the Act in respect of the tax free income earned on investments in case of a party possessed of interest free funds in excess of the investments made in tax free securities stood concluded in favour of the petitioner by the binding decision of this Court as rendered in the petitioner's Uday S. Jagtap 7 of 33

1753-16-cwp=.doc own   case   viz.   HDFC   Bank   Ltd   (supra)   on   identical   facts. Nevertheless the binding decision is disregarded by seeking to hold that the issue is covered by an earlier decision of this Court in Godrej and Boyce Manufacturing Co. Ltd(supra), when in fact it has not decided the issue; (b)   There is no conflict between the decisions of this Court in Godrej and Boyce Manufacturing Co. Ltd.(supra) and HDFC Bank Ltd(supra). This is for the reason that this Court has in Godrej and Boyce Manufacturing Co. Ltd.(supra) has not ruled on the issue of disallowance   of  interest  under Section  14A of  the  Act   on the ground of presumption where sufficient interest free funds are available to make investment in tax free instruments. This issue was only decided later by this Court for the first time in the petitioner’s own case in HDFC Bank Ltd.(supra). (c) In view of the fact that there is only one decision viz. HDFC Bank Ltd(supra) of this court reigning,   it was not open to the Tribunal to  disregard a decision of this court by merely holding the decision in HDFC Bank Ltd. (supra) was per incuriam.  This on the ground that in HDFC Bank Ltd. (supra) attention was not invited   to   the   decision   of   this   Court   in   Godrej   and   Boyce Uday S. Jagtap 8 of 33

1753-16-cwp=.doc Manufacturing Co. Ltd.(supra).  This is more particularly so  when Godrej   and   Boyce   Manufacturing   Co.   Ltd.   (supra)   has   no application to the present facts; (d) In fact the Tribunal has been consistently following the ratio of the decision of this Court  in HDFC Bank (supra) in other cases before it, but HDFC Bank itself i.e. the petitioner does not get its benefit. (e)     Similarly,   the   alternative   submissions   urged   before   the Tribunal that these investments in securities are its stock in trade and consequently Section 14A of the Act is not applicable is also concluded in favour of the petitioner   as held by this Court in India Advantages Securities Ltd. (supra).   However the impugned order ignores the same on the ground that this Court in the above case only dismissed the Revenue’s appeal before it and therefore not binding. Further the impugned order also places reliance upon the decision of this Court in Godrej and Boyce Manufacturing Co. Ltd.(supra) even when it has no application to the facts before it.

6.

Per contra   Mr. Suresh Kumar, learned Counsel for the Revenue in support of the impugned order submits as under :­ Uday S. Jagtap 9 of 33

1753-16-cwp=.doc (a) This   petition   should   not   be   entertained   as   there   is   an alternative remedy available to the petitioner under Section 260A of the Act by way of an appeal to this Court from the impugned order of the Tribunal. (b) The appeal filed by the petitioner before the Tribunal arose from orders of the Assessing Officer and the CIT(A) holding that the petitioner was unable to establish that its interest free funds were   utilized   for   the   purposes   of   investment   in   securities. Consequently, it is submitted that the decision of this Court in HDFC Bank Ltd. (supra)  would not have any application to the facts of the present case. (c) In the facts of the present case the decision of this Court in Godrej and Boyce Manufacturing Ltd. (supra) was applicable and not the decision rendered by this Court in HDFC Bank Ltd. (supra). In support reliance is placed upon the impugned order of the Tribunal. (d) The alternative  contention that the investment in securities are petitioner’s in stock in trade, was raised for the first time only before the Tribunal and thus could not be entertained. In any case the   decision   of   this   Court   in   India   Advantage   Securities   Ltd Uday S. Jagtap 10 of 33

1753-16-cwp=.doc (supra) would have no application as the revenue’s appeal was dismissed by this court at the stage of admission.

It is, therefore, submitted that the impugned order passed by the   Tribunal   calls   for   no   interference   by   this   Court   in   its extraordinary   juri iction     under   Articles   226   and   227   of   the Constitution of India. Consideration :­

7.

In our system of Jurisprudence the theory of Precedents and the   hierarchical   structure   are   an   inherent   part   of   our   dispute resolution/justice obtaining  apparatus i.e. Courts / Tribunal. The observes at para 7, 8 and 9 thereof as under:­ Uday S. Jagtap 11 of 33

1753-16-cwp=.doc "

7.

India is governed by a judicial system identified by a hierarchy of courts, where the doctrine of binding precedent is a cardinal feature of its jurisprudence.  …....

8.

Taking   note   of   the   hierarchical   character   of   the judicial system in India, it is of paramount importance that the law declared by this Court should be certain, clear and consistent. It is commonly known that most decisions of the courts are of significance not merely because they constitute an adjudication on the rights of the parties and re­ solve the dispute between them, but also because in doing so they embody   a   declaration   of   law   operating   as   a   binding principle  in   future  cases.   In   this   latter   aspect   lies   their particular value in developing the jurisprudence of the law.

9.

The doctrine of binding precedent has the merit of promoting a certainty and consistency in judicial decisions, and enables an organic development of the law, besides providing assurance to the individual as to the consequence of  transactions   forming  part   of  his   daily  affairs.    And, therefore, the need for a clear and consistent enunciation of legal principle in the decisions of a Court.”

(emphasis supplied)

8.

Further the Apex Court in the case of  Collector of Central under :­ “We desire to add and as was said in Cassell and Co. Ltd. V. Broome (1972) AC 1027 (HL), we hope it will never be necessary for us to say so again that “in the hierarchical system   of   courts”   which   exists   in   our   country,   “it   is Uday S. Jagtap 12 of 33

1753-16-cwp=.doc necessary for each lower tier”,  including the High Court, “to   accept   loyally   the   decisions   of   higher   tiers.”    It   is inevitable in a hierarchical system of courts that there are decisions of the supreme appellate tribunal which do not attract   the  unanimous   approval   of   all   members   of   the judiciary   …....   But   the   judicial   system   only   works   if someone is allowed to have the last word and that last word, once spoken, is loyally accepted”   (See observations of Lord Hailsham and Lord Diplock in Broome V. Cassell). The better wi om of the court below must yield to the higher wi om of the court above.  That is the strength of the hierarchical judicial system.     In Cassell V. Broome (1972) AC 1027, commenting on the Court of Appeal's comment that Rookes V. Barnard (1964) AC 1129, was rendered per incuriam, Lord Diplock observed (p.1131). “The Court of Appeal found themselves able to disregard the decision of this House in Rookes V. Barnard by applying to it the label per incuriam.   That label is relevant only to the right of an appellate court to decline to follow one of its own  previous   decisions,  not  to  its  right  to  disregard a decision of a higher appellate court or to the right of a judge of the High Court to disregard a decision of the Court of Appeal.” It is needles to add that in India under article 141 of the Constitution, the law declared by the Supreme Court shall be binding on all Courts within the territory of India and Uday S. Jagtap 13 of 33

1753-16-cwp=.doc under art. 144 all authorities, civil and judicial, in the territory of India shall act in aid of the Supreme Court.” (emphasis supplied)

9.

Although both the above decisions are rendered in the SC 1893 wherein it has been held as under:­ “29. …...     This   raises   the   question   whether   an administrative tribunal can ignore the law declared by the highest court in the State and initiate proceedings in direct violation of the law so declared.       Under Art.215, every High Court shall be a court of record and shall have all the powers of such a court including the power to punish for contempt of itself.   Under Art. 226, it has a plenary power to   issue   orders   or   writs   for   the   enforcement   of   the fundamental   rights   and   for   any   other   purpose   to   any person or authority, including in appropriate cases any Government, within its territorial juri iction.       Under Art. 227, it has juri iction over all courts and tribunals throughout the territories in relation to which it exercises juri iction.       It would be anomalous to suggest that a tribunal over which the High Court has superintendence can   ignore   the   law   declared   by   that   court   and   start proceedings in direct violation of it.   If a tribunal can do Uday S. Jagtap 14 of 33

1753-16-cwp=.doc so, all the subordinate courts can equally do so, for there is no specific provision, just like in the case of Supreme Court, making the law declared by the High Court binding on subordinate   courts.      It   is   implicit   in   the   power   of supervision conferred on a superior tribunal that all the tribunals subject to its supervision should conform to the law   laid   down   by   it.     Such   obedience   would   also   be conducive to their smooth working: otherwise, there would be confusion in the administration of law and respect for law would irretrievably suffer.     We, therefore, hold that the   law   declared   by   the   highest   court   in   the   State   is binding   on   authorities   or   tribunals   under   its superintendence, and that they cannot ignore it either in initiating a proceeding or deciding on the rights involved in such a proceeding.  If that be so, the notice issued by the authority signifying the launching of proceedings contrary to the law laid down by the High Court would be invalid and   the   proceedings   themselves   would   be   without juri iction.” (emphasis supplied)

Thus, the  law declared by the decisions of the High Court will be  binding  upon  all authorities and  Tribunals functioning within the State.  Consequently, the decisions of this Court would be binding upon all Authorities, Tribunals and Courts subordinate to the High Court within the State of Maharashtra.

10.

One more aspect which needs to be adverted to and that is that a decision would be considered to be a binding precedent only if it deals with/decides an issue which is subject matter of Uday S. Jagtap 15 of 33

1753-16-cwp=.doc consideration/decision before a coordinate or subordinate court. It securities, for the following two reasons :­ (a) The petitioner was possessed of sufficient interest free funds of Rs.2153 crores as against the investment in tax free securities of Rs.52.02 crores.   Consequently, there is a presumption that the investment which has been made in the tax free securities has Uday S. Jagtap 16 of 33

1753-16-cwp=.doc come out of the interest free funds available with the petitioner. This is so as it has been held by this Court in the petitioner's own case for an earlier Assessment year being HDFC Bank Ltd.(supra). This   decision   on   the   above   issue   has   been   accepted   by   the Revenue. This is evidenced by the fact although an appeal has been filed to the Supreme Court   with regard to another issue arising from the order in HDFC Bank Ltd. (supra) namely broken period   interest,   no   appeal   on   this   issue   as   raised   before   the Tribunal has been challenged before the Supreme Court;  and (b) In any event, the tax free investment in securities were the petitioner's   stock   in   trade.   Consequently,   there   would   be   no occasion to invoke Section 14A of the Act as held by this Court in India Advantage Securities Ltd. (supra) wherein the Revenue’s appeal from the order of the Tribunal was dismissed, to contend that no disallowance can be made under Section 14A of the Act in respect of exempted Income arising from stock in trade.

12.

The impugned order of the Tribunal in so far as contention (a) above is concerned, chose to disregard the binding decision of this court in petitioner’s own case being HDFC Bank Ltd.(supra). Uday S. Jagtap 17 of 33

1753-16-cwp=.doc The impugned order of the Tribunal after recording that it is conscious   that   the   decision   of   this   Court   are   binding   upon   it proceeds on the basis that it had to decide which of the two decisions rendered in Godrej and Boyce (supra) and   HDFC Bank Ltd. (supra)  is to be followed. Thereby implying and proceeding on the basis that there is a conflict between the two decisions rendered by this Court in Godrej and Boyce Manufacturing Co. Ltd. (supra) and  HDFC Bank Ltd. (supra).     We are unable to understand on what basis the impugned order has proceeded on the basis  that there is a conflict between the two decisions. This is so as with the assistance of the Counsel we closely examined the decision of this court in Godrej and Boyce Manufacturing Co. Ltd. (supra).   On examination   we find that the issue arising in this case   before   the   Tribunal   viz.   where   interest   free   funds   are available with an Assessee which are more than the investments made in the tax free securities, then a presumption arises that the investments   were   made   from   its   interest   free   funds,   was   not decided therein.  In fact, no view even as an obiter dictum on the issue was expressed  by this court in the above case.    This  issue Uday S. Jagtap 18 of 33

1753-16-cwp=.doc 1753-16-cwp=.doc decided the issue of applicability of Reliance Utilities and Power Ltd. (supra) inasmuch as it has restored the entire issue to the Assessing   officer   after   upholding   the   constitutional   validity   of Section 14A of the Act.

14.

The only basis for proceeding on the basis that there is a conflict between the two decisions of this court which emerges from the impugned order is that in petitioner's own case in HDFC Bank Ltd. (supra), reliance  was placed upon the decision of this Court in Reliance Utilities and Power Ltd. (supra) to conclude that where both   interest free funds and interest bearing funds are available   and   the   interest   free   funds   are   more   than   the investments made, the presumption is that the investment in the tax free securities would have been made out of the interest  free funds available with the assessee.    Though, the decision of this Court in Reliance Utilities and Power Ltd. (supra) was rendered in the context of Section 36(1)(iii) of the Act, it was consciously applied by this Court while interpreting Section 14A of the Act in HDFC Bank Ltd. (supra).     The impugned order of the Tribunal proceeds on the basis that Godrej and Boyce Manufacturing Co. Uday S. Jagtap 20 of 33

1753-16-cwp=.doc Ltd. (supra) had considered the decision of this Court in Reliance Utilities and Power Ltd. (supra), which is factually not so.    The decision of this Court in Godrej and Boyce Manufacturing Co. Ltd. (supra) only makes a reference to the decision of this Court in Reliance Utilities and Power Ltd. (supra) and gives no findings on the   issue   which   arose   in   that   case   and   its   applicability  while interpreting Section 14A of the Act.    This Court in Godrej and Boyce Manufacturing Co. Ltd. (supra) has in fact restored all the issues to the Assessing Officer for fresh consideration.  This court in   Godrej   and   Boyce   Manufacturing   Co.   Ltd.   (supra)   did   not decide       whether or not the principles laid down in Reliance Utilities and Power Ltd. (supra) can be invoked while applying Section 14A of the Act. Thus by no stretch of reasoning can it be countenanced that there is conflict in the decisions of this Court in Godrej and Boyce Manufacturing Co. Ltd.(supra) and HDFC Bank Ltd.(supra). The decision in  Godrej and Boyce Manufacturing Co. Ltd.(supra) is not a precedent for the issue arising before the Tribunal and could not be relied upon in the impugned order of the Tribunal to disregard the binding decision in HDFC Bank Ltd. (supra). Uday S. Jagtap 21 of 33

1753-16-cwp=.doc

15.

It is clear that for the first time in the case of  HDFC Bank Ltd. (supra)   that this Court took a view that the presumption which has been laid down in Reliance Utilities and Power Ltd. (supra) with regard to investment in tax free securities coming out of assessee's own funds in case the same are in excess of the investments made in the securities (notwithstanding the fact that the   assessee   concerned   may   also   have   taken   some   funds   on interest) applies, when applying Section 14A of the Act.  Thus, the decision of this Court in HDFC Bank Ltd. (supra) for the first time on 23rd July, 2014 has settled the issue by holding that the test of presumption as held by this Court in Reliance Utilities and Power Ltd. (supra) while considering Section 36(1)(iii) of the Act would apply while considering the application of Section 14A of the Act. The aforesaid decision of this Court in HDFC Bank Ltd. (supra)  on the above issue has also been accepted by the Revenue inasmuch as even though they have filed an appeal to the Supreme Court against that order on the other  issue therein  viz. broken period interest, no appeal has been preferred by the Revenue on the issue Uday S. Jagtap 22 of 33

1753-16-cwp=.doc of   invoking   the   principles   laid   down   in   Reliance   Utilities   and Power Ltd. (supra) in its application to Section 14A of the Act. Therefore,   the   issue   which   arose   for   consideration   before   the Tribunal had not been decided by this Court in Godrej and Boyce Manufacturing Co. Ltd.(supra).   It arose and was so decided for the first time by this Court in  HDFC Bank Ltd. (supra).     Thus, there is no conflict as sought to be made out by the impugned order.   Thus,   the   impugned   order   has   proceeded   on   a fundamentally erroneous basis as the ratio decindi of the order in Godrej and Boyce Manufacturing Co. Ltd.(supra) had nothing to do with the test of presumption canvassed by the petitioner before the Tribunal on the basis of the ratio of the decision of this Court in HDFC Bank Ltd.(supra).

16.

At the hearing Mr. Suresh Kumar, learned Counsel for the Revenue urged that on the facts of this case no fault can be found with the order of the Tribunal. It is submitted that, the petitioner was not able to establish before the Assessing Officer and the CIT(A) that the amounts invested in the interest free securities came out of interest free funds available with the petitioner.  In Uday S. Jagtap 23 of 33

1753-16-cwp=.doc that view of the matter, it is submitted by him that the order of this Court in HDFC Bank Ltd. (supra) would not apply to the facts of the present case.     We are unable to understand the above submission.   The Assessing Officer passed the Assessment order on   22nd  December, 2010 under Section 143(3) of the Act.  The CIT (A) passed an order on 21st  November, 2011 dismissing the petitioner’s appeal.   On both the dates, when the orders were passed by the Assessing Officer and CIT (A), the authorities did not have the benefit of the order of this Court in HDFC Bank Ltd. (supra) rendered on 23rd July, 2014. Once the issue is settled by the decision of this Court in HDFC Bank Ltd. (supra), there is now no   need   for   the   assessee   to   establish   with   evidence   that   the amounts which has been invested in the tax free securities have come out of interest free funds available with it.   This is because once the assessee is possessed of interest free funds sufficient to make the  investment in tax free securities, it is presumed that it has been paid for out of the interest free funds.    Consequently, we do not find any merit in the above submission made at the hearing  on behalf of the Revenue. Uday S. Jagtap 24 of 33

1753-16-cwp=.doc

17.

At the hearing before us the Petitioner drew our attention to various orders of the Tribunal where a consistent view has been taken by the coordinate benches of the Tribunal in applying the presumption laid down by this Court in Reliance Utilities and  Ltd. (supra) as well as the  decision of this Court in HDFC Bank Ltd. (supra)  while deciding on application of Section 14A of the Act to disallow interest claimed as expenditure.  Besides reliance is also placed upon a decision of this Court  in the case of the petitioner itself before this Court in Income Tax Appeal No.860 of 2012 rendered   on   24th  September,   2014   wherein   question   (b)   as formulated   by   the   Revenue   raised   the   same   issue   namely applicability   of   the   Godrej   and   Boyce   Manufacturing   Co.   Ltd. (supra) while interpreting Section 14A of the Act in the context of the   test   of   presumption   as   arising   in   the   appeal   before   the Tribunal. For the purposes of this order, we are not taking into account the above decisions as they were not cited at the hearing before the Tribunal. Thus we are only examining whether the action of the Tribunal is within the bounds of its authority on the basis of the materials placed before it leading to the impugned Uday S. Jagtap 25 of 33

1753-16-cwp=.doc order and we   unfortunately find   it is not so.   This is for the reason that it failed to follow the binding precedent in HDFC Bank Ltd. (supra).

18.

The alternative submission (b) which was put forth by the petitioner before the Tribunal that the investment in securities are its stock in trade.   Consequently, Section 14A of the Act would be inapplicable by placing reliance upon the decision of this Court in India Advantage Securities Ltd. (supra). However this was also disregarded by the impugned order on the ground that this Court did not entertain an appeal of the Revenue from the order of the Tribunal holding that Section 14A of the Act is inapplicable where the   investment   has   been   made   in   stock   in   trade.   This   non entertainment of an appeal being on the ground that this Court found no substantial question of law.   Therefore, the impugned order   holds   that   the   decision   relied   upon   in   India   Advantage Securities Ltd. (supra) does not lay down any binding proposition of law.

19.

We are unable to comprehend how and why the impugned Uday S. Jagtap 26 of 33

1753-16-cwp=.doc order  of  the   Tribunal  is  of  the   view  that  if  an  appeal is not admitted from an order of the Tribunal, then   it is open to the Tribunal in another case to decide directly contrary to the view taken by the earlier order of the Tribunal, which is not entertained by this court in appeal.  This without even as much as a whisper of any explanation with regard to how and why the facts of the two cases are different warranting a view different from that taken by the Tribunal earlier.   In fact when an appeal is not entertained then the order of the Tribunal holds the field and the coordinate benches of the Tribunal are obliged to follow the same unless there is some difference in the facts or law applicable and the difference in fact and / or law should be reflected in its order taking a different view.     Moreover the impugned order of the Tribunal places reliance upon the decision of this Court in Godrej and Boyce Manufacturing Co. Ltd.(supra) to deny the claim. On this issue no decision was rendered by this court in Godrej and Boyce Manufacturing Co. Ltd.(supra) and therefore how could it be  relied upon  to deny  the  claim of the  petitioner  is  beyond comprehension.   This again shows that the Tribunal has acted beyond the limits of its  authority. Uday S. Jagtap 27 of 33

1753-16-cwp=.doc

20.

Mr. Suresh Kumar on behalf of the Revenue states that this ground was raised for the first time before the Tribunal and not urged before the lower authorities and therefore no fault can be found   with   the   order   of   the   Tribunal.   Once   Tribunal   has considered the issue on merits and dealt with it in detail, it is not open to the Revenue to urge an objection when the Tribunal has itself decided the issue on merits.

21.

The  impugned order of the Tribunal seems to question the decision of this Court in  HDFC Bank Ltd. (supra)   to the extent it relied upon the decision of this Court in Reliance Utilities and Power   Ltd.   (supra).   This   is   by   observing   that   the   decision   in Reliance Utilities and Power Ltd.(supra) it  must be appreciated was rendered in the context of Section 36(1)(iii) of the Act and its parameters are different from that of Section 14A of the Act. This Court in its order in   HDFC Bank Ltd.(supra) consciously applied the principle of presumption as laid down in Reliance Utilities and Power Ltd. (supra) and in fact quoted the relevant paragraph to emphasize that the same principle / test of presumption would Uday S. Jagtap 28 of 33

1753-16-cwp=.doc apply  to   decide   whether  or  not   interest   expenditure   could  be disallowed under Section 14A of the Act in respect of the income arising out of tax free securities.  It is not the office of Tribunal to disregard a binding decision of this court.   This is particularly so when the   decision in  Reliance Utilities and Power Ltd. (supra) has  been   consciously   applied  by  this  Court   while   rendering a decision in the context of Section 14A of the Act.

22.

We also note that the impugned order of the Tribunal has an observation therein that there is no such thing as estoppel in law and by virtue of that gives itself a licence to decide the issue before it ignoring the binding precedent in the petitioner’s own case in HDFC Bank Ltd(supra).  Once there is a binding decision of this Court, the same continues to be binding on all authorities within the State till such time as it stayed and / or set aside by the Apex   Court   or   this   very   Court   takes   a   different   view   on   an identical factual matrix  or larger bench of this Court takes a view different from the one already taken.

23.

We are conscious of the fact that we are fallible and, Uday S. Jagtap 29 of 33

1753-16-cwp=.doc therefore, an order passed by us may not meet the approval of all and   some   may   justifiably   consider   our   order   to   be   incorrect. However the same has to be corrected/rectified   in a manner known to law and not by disregarding binding decisions of this Court.     In   fact   our  court   in  Panjumal  Hassomal Advani  Vs. Harpal Singh Abnashi Singh Sawhney & Ors. AIR 1975(Bom) 120 has observed that a coordinate bench cannot refuse to follow an earlier decision on the ground that it is incorrect and / or rendered   on   misinterpretation.     This   for   the   reason   that   the decision of a co­ordinate bench would continue to be binding till it is corrected by a higher Court.  This principle laid down in respect of   a   co­ordinate   Court   would   apply   with   greater   force   on subordinate Courts and Tribunals.  We are also conscious of the fact that we are not final and our orders are subject to appeals to the   Supreme   Court.   However,   for   the   purposes   of   certainty, fairness and uniformity of law, all authorities within the State are bound to follow the orders passed by us in all like matters, which by itself implies that if there are some distinguishing features in the matter before the Tribunal and, therefore, unlike, then the Tribunal is free to decide on the basis of the facts put before it. Uday S. Jagtap 30 of 33

1753-16-cwp=.doc However till such time as the decision of this court stands it is not open   to   the   Tribunal   or   any   other   Authority   in   the   State   of Maharashtra to disregard it while considering a like issue.   In case we are wrong,  the aggrieved party can certainly take it up to the Supreme Court and have it set aside and / or corrected or where the same issue arises in a subsequent case the issue may be re­ urged before the Court to   impress upon it   that the decision rendered earlier, requires reconsideration.   It is not open to the Tribunal to sit in appeal from the orders of this Court and not follow it. In case the doctrine of precedent is not strictly followed there would complete confusion and uncertainty. The victim of such arbitrary action would be  the  Rule of law of which we as the Indian State are so justifiably  proud.

24.

It is in the above circumstances that we are of the view that we   have     to   exercise   our   powers   under   Article   227   of   the Constitution of India.  This is in view of the manner in which the impugned order of the Tribunal has chosen to disregard and/or circumvent the binding decision of this Court in respect of the same assessee for an earlier assessment year.  This is a clear case Uday S. Jagtap 31 of 33

1753-16-cwp=.doc of judicial indiscipline and creating confusion in respect of issues which stand settled by the decision of this Court.

25.

It is in the above view, that  we set aside the impugned order of the Tribunal dated 23rd  September, 2015 in its entirety and restore the issue to the Tribunal to decide it afresh on its own merits and in accordance with law.  However the Tribunal would scrupulously follow the decisions rendered by this Court wherein a view a has been taken on  identical issues arising  before it. It is not open to the Tribunal to  disregard the binding decisions of this Court, the grounds indicated in the impugned order  which are not at all sustainable.   Unless the Tribunal follows this discipline, it would result in uncertainty of the law and confusion among the tax paying public as to what are their obligations under the Act. Besides   opening   the   gates   for   arbitrary   action   in   the administration   of   law,   as   each   authority   would   then   decide disregarding the binding precedents leading to complete chaos and anarchy in the administration of law. Uday S. Jagtap 32 of 33

1753-16-cwp=.doc

26.

Accordingly, the Rule is made absolute in above terms. No order as to costs.

(B.P. COLABAWALLA, J.) (M.S. SANKLECHA, J.) Uday S. Jagtap 33 of 33

More judgments on Section 14A

All 15,875 judgments and leading authorities on Section 14A →

Recent GST High Court judgments

Search GST case law →