COMMISSIONR OF INCOME TAX IV AHMEDABAD vs. SHREE RAMA MULTI TECH. LTD

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6391 of 2013 The Commissioner of Income Tax­IV, Ahmedabad …..Appellant(s) Versus M/s. Shree Rama Multi Tech Ltd …..Respondent(s) WITH CIVIL APPEAL NO. 8336 OF 2013 J U D G M E N T R.K. Agrawal, J. 1) The   present   appeal   has   been   preferred   against   the impugned final judgment and order dated 18.12.2012 passed by the High Court of Gujarat in Tax Appeal No. 235 of 2012 whereby the Division Bench of the High Court dismissed the appeal filed by the Revenue­the appellant herein against the judgment and order   dated   21.10.2011   passed   by   the   Income   Tax   Appellate Tribunal (in short ‘The Tribunal”) in ITA No.1039/Ahd./2007 and ITA No. 240/Ahd./2008. 1 Digitally signed by SWETA DHYANI Date: 2018.04.24 17:14:42 IST Reason: Signature Not Verified

2) Brief facts:­ a) The   Respondent   ­   M/s.   Shree   Rama   Multi   Tech   Ltd.   is engaged   in   the   manufacture   of   multi­layer   tubes   and   other specialty   packaging   and   plastic   products.   The   dispute   in   the present case relates to Assessment Years 1999­2000, 2000­2001 and 2001­2002. The Respondent filed its return of income for the Assessment   Year   2000­2001   declaring   a   total   income   of   Rs 20,00,59,650/­. However, the Assessing Officer, vide order dated 31.03.2003, passed an order of assessment assessing the taxable income at Rs 27,61,14,254/­. But the same came to be modified in light of the decision given by the Tribunal dated 16.12.2004 in ITA No. 1481/Ahd./2004 and ITA No. 1685/Ahd./2004 wherein the Tribunal has directed for re­adjudication on certain matters including that of set­off as claimed under the head of interest on share application money.  In pursuance of the Order passed by the   Tribunal   dated   16.12.2004,   the   total   income   was   re­ determined at Rs. 17,30,88,691/­ by the Assessing Officer vide order dated 29.12.2004 but was restricted to 20,00,59,650/­ in 2

view of proviso to Section 240(b) of Income Tax Act, 1961 (in short ‘the IT Act’). (b) Aggrieved by the aforesaid order, the Respondent went in appeal  before   learned   Commissioner   of   Income   Tax  (Appeals). Learned CIT (Appeals), vide order dated 09.01.2006, allowed the appeal   filed   by   the   Respondent   while   directing   the   Assessing Officer to grant relief by re­computing the income and modifying the tax calculation without applying the proviso to Section 240 of the IT Act. In the meanwhile, re­assessment proceedings were initiated in accordance with Section 147 of the IT Act on the ground   that   the   Assessing   Officer   has   reason   to   believe   that income for the said Assessment Year has escaped assessment. Finally,   on   21.03.2006,   the   Assessing   Officer   determined   the total income at Rs 20,66,29,165/­. (c) Being   aggrieved   by   the   order   dated   21.03.2006   in   not allowing set off of the interest income against the public issue expenses in accordance with the directions of the Tribunal while rejecting the claim for the deduction of interest income of Rs. 1,71,30,212/­ from public issue expenses, the Respondent went 3

in   appeal   before   the   CIT   (Appeals)   by   filing   CIT   (A)   ACITC 8/74/2006­2007.   Learned   CIT   (Appeals),   vide   order   dated 05.01.2007, partly allowed the appeal filed by the Respondent while   affirming   the   findings   of   the   Assessing   Officer   in   not allowing set off of interest income from share application money. (d) Being   aggrieved   by   the   order   passed   by   learned   CIT (Appeals),   both   the   parties   filed   cross­appeals   before   the Tribunal.   The   Tribunal,   by   a   common   judgment   dated 21.10.2011, allowed the claim of the Respondent with respect to the deduction on account of interest income of Rs 1,71,30,212 and remanded the matter back to the Assessing Officer on other issues. (e) Being   aggrieved,   the   Revenue   filed   an   appeal   before   the High Court being ITA No. 235 of 2012. A Division Bench of the High Court, vide order dated 18.12.2012, dismissed the appeal on the point of taxability of the interest income. (f) Aggrieved by the order dated 18.12.2012, the appellant has filed this appeal before this Court. 4

3) Heard   learned   counsel   for   the   parties   and   perused   the factual matrix of the case. Point(s) for consideration:­ 4) Whether in the facts and circumstances of the present case, interest   accrued   on   account   of   deposit   of   share   application money is taxable income at the hands of the Respondent? Rival contentions:­ 5) Learned   counsel   appearing   on   behalf   of   the   Appellant contended that the impugned  final  order passed  by  the High Court is against law and facts of the present case. He further contended that the High Court grossly erred in relying on its earlier order dated 26.07.2011 passed in Tax Appeal No. 315 of 2010   titled  Assistant   Commissioner   of   Income   Tax  vs. Panama Petrochem Ltd. and not appreciating the fact that the Department could not file a petition for special leave before this Court due to low tax effect being Rs. 9,81,541/­ wherein it was held that the  interest income occurred by keeping the amount of share application money in a bank account is liable to be set­off against the public issue expenses. 5

6) Learned counsel for the appellant finally contended that the law is well settled that the interest income is always regarded as of revenue nature unless it is received by way of damages or compensation. The present case is not related either to damages or compensation and the High Court erred in arriving on such a conclusion which is not in accordance with law and is liable to be aside. 7) Per   contra,   learned   counsel   appearing   on   behalf   of   the Respondent submitted that the case is squarely covered under the  Commissioner   of   Income   Tax  vs.  Bokaro   Steel   Ltd. reported   in  (1999)  236   ITR   315  (SC).   Learned   counsel  finally submitted that the judgment of the High Court was well within the parameters of law and requires no interference. Discussion:­ 8) The Respondent company had come out with initial public issue during the year under consideration and the amount of share application money received was deposited with the banks on which interest of Rs. 1,71,30,202/­ was earned which was shown in the return of income originally filed as income from 6

other sources which was also referred to in Col. 13(d) of the Tax Audit report filed under Section 44AB of the IT Act.  Even though initially the income from the interest was shown as income from other sources in the return of income, however, the Respondent had raised an additional ground before the Tribunal to allow the set off of such interest against the public issue expenses. The issue was examined by the Tribunal and was set aside for fresh adjudication by the Assessing Officer.  During the course of fresh proceedings, an opportunity was given to the Respondent to file the   details   of   interest   on   share   application   money.     The Respondent stated that the details of interest income on share application money was already furnished at Annexure No. 7 of their letter dated 11.03.2003 at the time of original assessment. The verification of the said Annexure reveals that the Respondent had earned the interest income on FDRs placed with the bank, however, the period for which such FDRs were placed and the specific period of the interest earned was not found to have been mentioned.     Under   the   circumstances,   it  was   not   possible to identify   as   to   what   portion   of   interest   earned   on   FDRs   was 7

relating to the period prior to the allotment of shares or after the allotment of shares.  Keeping in view the specific guidelines of the Tribunal in this regard and in the absence of specific working of interest for pre­allotment and post­allotment, the claim of the Respondent was not allowed and added to the total income under the head income from the other sources as was declared in the original return of income filed by the Respondent. 9) Coming back to the facts of the case, we may reiterate that the   Respondent   was   statutorily   required   to   keep   share application money in the separate account till the allotment of shares was completed. Interest earned on such separately kept amount was to be adjusted towards expenditure for raising share capital.   We are, therefore, of the opinion that interest earned was inextricably linked with requirement of company to raise share capital and was thus adjustable towards the expenditures involved for the share issue.   Though learned counsel for the Appellant contended that part of the share application money would normally have to be returned to unsuccessful applicants, and   therefore,   the   entire   share   application   money   would   not 8

ultimately be appropriated by the Company, insofar as present case is concerned, we do not see how this factor would make any significant   difference.     Interest   earned   from   share   application money statutorily required to be kept in separate account was being adjusted towards the cost of raising share capital.  In that view of the matter, we are of the opinion that the High Court was right in allowing such deduction. 10) In light of the above developments in the case, the question of law has been decided by this Court in case in Bokaro Steel Ltd. (supra), wherein the company was set up to produce steel. When the construction of plant was yet not completed, company earned interest on advances to contractor, rent from quarters let out to employees of the contractor as well as other income such as hire charges on plant and machinery let out to contractor, royalty   on   stones   removed   from   its   land.   It   was   in   this background that this Court held that the amounts were directly connected   to   and   incidental   to   construction   of   plant   by   the company, amounts were capital receipts and not income from any independent source. 9

11)  Further, the rationale of judgment of  Bokaro Steel Ltd. (supra)  was   followed   in  Commissioner   of   Income   Tax  vs. Karnal Co­operative Sugar Mills Ltd. (2000) 243 ITR 2 (SC). In this case, the company had deposited certain amount with the bank to open letter of credit for purchase of machinery for setting up plant. On the money so deposited, it earned interest. In that background, this Court observed that this is not a case where any surplus shares capital money which was lying idle had been deposited in the bank for the purpose of earning interest. The deposit of money is directly linked with the purchase of plant and machinery. 12)  The common rationale that is followed in all these judgment is that if there is any surplus money which is lying idle and it has   been   deposited   in   the   bank   for   the   purpose   of   earning interest then it is liable to be taxed as income from other sources but if the income accrued is merely incidental and not the prime purpose of doing the act in question which resulted into accrual of some additional income then the income is not liable to be assessed and is eligible to be claimed as deduction. Putting the 10

above   rationale   in   terms   of   the   present   case,   if   the   share application money that is received is deposited in the bank in light of the statutory mandatory requirement then the accrued interest is not liable to be taxed and is eligible for deduction against the public issue expenses. The issue of share relates to capital structure of the company and hence expenses incurred in connection with the issue of shares are to be capitalized because the   purpose   of   such   deposit   is   not   to   make   some   additional income   but   to   comply   with   the   statutory   requirement,   and interest  accrued   on   such  deposit   is   merely   incidental.   In the present case, the Respondent was statutorily required to keep the share application money in the bank till the allotment of shares was complete. In that sense, we are of the view that the High Court was right in holding that the interest accrued to such deposit of money in the bank is liable to be set­off against the public  issue  expenses  that  the  company  has  incurred  as the interest earned was inextricably linked with requirement of the company to raise share capital and was thus adjustable towards the expenditure involved for the share issue. 11

13)  In view of the forgoing discussion, we are of the view that the   High   Court   was   right   in   upholding   the   decision   of   the Tribunal dated 21.10.2011 that the interest income earned out of the share application money is liable to be set off against the public   issue   expenses.   The   judgment   passed   by   the   Division Bench of the High Court in remanding the matter to the Tribunal on other issues requires no interference. 14) The appeals are accordingly dismissed. The parties to bear their own cost.

…….....…………………………………J. (R.K. AGRAWAL) …….…………….………………………J. (ABHAY MANOHAR SAPRE) NEW DELHI; APRIL  24, 2018.