VKS PROJECTS LIMITED,MUMBAI vs. INCOME TAX OFFICER 15(3)(4), MUMBAI

The brief facts are that the assessee is a company engaged in business of providing Engineering Services and EPC Solutions. The assessee company has filed his return of income dated 30.09.2013 declaring total income of Rs.1,56,10,903/-. The assessee’s case was selected for scrutiny and assessment order u/s 143(3) of the Act was passed on 29.03.2016 determining total income of Rs.4,68,69,526/- by making the impugned additions/disallowances. The assessee was in appeal before the learned CIT(A) as against the said additions/disallowances. The learned CIT(A) confirmed the additions made by the Assessing Officer (AO). The assessee is in appeal before us challenging the order of the learned CIT(A).

P a g e | (A.Y.2013-14) VKS PROJECTS LTD. 3. Ground No. 1, 2 and 3 are general in nature and needs no adjudication. 4. Ground No. 4 It is observed that the assessee has claimed expenses of Rs.2,03,45,678/- alleged to be IPO related expenses and that the assessee company has incurred expenses of Rs.1,95,00,000/- during the impugned year where, the assessee company has made IPO and also assessee has received of Rs.55,00,0000/- which are utilised as under:

Investment in capital equipment Rs.1006 lakhs 2. Working capital requirement Rs.4299 lakhs 3. IPO expenses Rs.195 lakhs 4. Total Rs.5500 lakhs It is observed that the assessee had claimed the entire amount of IPO related expenses as deduction. The AO has restricted the same to 1/5th of the said expenditure as per provisions of section 35D. The assessee is said to have raised funds for Primary Securities Market and has submitted that the main object of raising the funds was to meet the working capital requirements and to procure new machinery to reduce the overheads and other costs. The assessee has also claimed that 80% of the funds were utilised to meet the working capital requirements. The AO as well as the learned CIT(A) has held that the objectives of the IPO as per the P a g e | (A.Y.2013-14) VKS PROJECTS LTD. prospectus of the assessee company was for long term and the working capital requirement of the assessee seems to be for a long term. Further, to this the learned CIT(A) has stated that the assessee has raised funds for extension of business as per the provisions of section 35D(1)(ii) of the Act and whether, the impugned expenses pertaining to IPO are covered u/s 35D and whether the same has to be amortized over a period of 5 years was the issued before the lower authorities and not the nature and quantum of IPO expenses was disputed. The learned CIT(A) held that the IPO expenses are covered under the provision of section 35D(2)(c)(iv) of the Act and further, the funds raised by the assessee are for long term objectives and that the assessee is eligible to claim the deduction u/s 35D of the Act over a period of 5 years. The assessee’s claim of the entire expenses amounting to Rs.1,95,00,000/- was rejected by the AO and the CIT(A) as excess claim u/s 35D related to the IPO expenses and the assessee was allowed to claim only 1/5th of the IPO expenses u/s 35D and the remaining amount was to be amortised in subsequent years.