DIGANT LAXMIDAS KAPADIA,MUMBAI vs. THE DCIT CPC, BANGALORE

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ITA 622/MUM/2022Status: DisposedITAT Mumbai20 October 2022AY 2017-187 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee had consistently offered interest income on a receipt basis and had provided disclosures in Schedule TDS-2 explaining the carry forward of TDS for income not yet offered. Therefore, the addition made under Section 143(1) was deleted.

What were the facts?

The assessee consistently offered interest income on a receipt basis. For AY 2017-18, the CPC added interest income of Rs. 15,48,775/- based on Form 26AS, which exceeded the income offered by the assessee. The assessee argued this income was not yet received and would be offered in subsequent years.

What were the issues?

Whether interest income reflected in Form 26AS, but not yet received by the assessee, can be added to total income under Section 143(1) when the assessee follows a receipt basis of accounting.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 145

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SMC BENCH, MUMBAI

order : 20.10.2022 O R D E R Per Rahul Chaudhary, Judicial Member: 1. By way of the present appeal the Appellant has challenged the order, dated 15.03.2022, passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter referred to as „the CIT(A)‟] for the Assessment Year 2017-18, whereby the Ld. CIT(A) had dismissed the appeal filed by the Appellant against the intimation/order, dated 26.06.2019 passed by the Deputy Commissioner of Income Tax, CPC under Section 143(1) of the Income Tax Act, 1961 (hereinafter referred to as „the Act‟).

2.

The Appellant has raised the following grounds of appeal:

1.

Assessment Year: 2017-18 “1. The Learned Commissioner of Income-tax (Appeals), Income Tax Department has erred in confirming the assessment of interest income of RS. 15,48,775/- on the basis of Form 26AS though the interest income is not received by the appellant.”

3.

The relevant facts as emanating from the records are that the Appellant is an individual who has been consistently been offering interest income to tax on „receipt basis‟ under the head „Income from Other Sources‟. For the Assessment Year 2017-18, the Appellant filed original return of income on 01.08.2017 which was revised on 28.03.2019. A communication of proposed adjustment under Section 143(1) of Act was issued to the Appellant, whereby addition of INR 15,48,775/- was proposed to be made the total income of the Appellant. Since, income disclosed in Form 26AS (INR.30,06,671/-) exceeded the income offer to tax in the return of income (INR 14,57,896/-). In response to the aforesaid notice of proposed addition, the Appellant responded by stating that the excess interest income reflected in Form 26AS would be offered to tax on receipt basis in the subsequent assessment years and therefore, TDS in respect of the same has also not been claimed and has been carried forward to the subsequent assessment years. However, without considering the same the return of the income was processed taking interest income of INR 30,06,671/- (as opposed to INR 14,57,896/- offer to tax by the Appellant) as income taxable under the head „Income from Other Sources‟ for the relevant assessment year, and intimation/order, dated 26.06.2019, was issued to the Appellant under Section 143(1) of the Act.

Assessment Year: 2017-18 4. Being aggrieved the Appellant preferred appeal before CIT(A) which was dismissed. The relevant extract of the order of CIT(A) reads as under:

“ 4.3 Merits Of The Case: Section 5(1) of the Income Tax Act specifies to scope of total income as under "Scope of total income. 5. (1) Subject to the provisions of this Act, the total income of any previous year of a person who is a resident includes all income from whatever source derived which (a) is received or is deemed to be received in India in such year by or on behalf of such person, or (b) accrues or arises or is deemed to accrue or arise to him in India during such year, or (c) accrues or arises to him outside India during such year: Provided that, in the case of a person not ordinarily resident in India within the meaning of sub-section (6)* of section 6, the income which accrues or arises to him outside India shall not be so included unless it is derived from a business controlled in or a profession set up in India. It is evident that tax is chargeable on accrual basis. Further, it is settled law that where mercantile system accounting is followed interest has to be taxed on accrual basis. For instance, in the case of United Nilagiri Tea Estates Co. Vs Deputy Commissioner of Income-tax. Company Circle-1(1) (Madras High Court) )Appeal Number: TC Appeal No. 278 OF 2006 Date of Judgement/Order 17/07/2012) it was held that interest income was taxable on accrual basis even if the amount was irrecoverable. In this case, the Form 26AS clearly specifies that the interest income had accrued. The assessing officer was therefore justified in making the adjustment under section 143(1) of IT Act. Hence, the grounds raised by the appellant are dismissed”. (Emphasis Supplied) 3 Assessment Year: 2017-18

5. Being aggrieved, the Appellant has preferred the present appeal before the Tribunal challenging the addition of INR 15,48,775/- in the hands of the Appellant during the relevant assessment year on the basis of interest income reflected in Form 26AS.

6.

The Ld. Authorised Representative for the Appellant submitted that the Appellant has been consistently been offering interest income to tax on receipt basis for several assessment years. No additions on this account have been made in any of the preceding assessment years. In order to support his contention, he took us through the revised return wherein the Appellant had offered to tax income of INR 12,36,718/- during the relevant assessment year on receipt basis which included interest income of INR 9,73,020/- which had accrued during the financial year 2015 but was offered to tax during the relevant assessment year on receipt basis and interest income of INR 2,63,700/- which accrued and was received during the relevant previous year from BE Billimoria & Company. He submitted that the Appellant had claimed credit of the corresponding tax deducted at source amounting to INR 1,23,672/- which included TDS of INR 97,302/- brought forward from earlier years. Since, the Appellant had not received interest income of INR.27,42,972/- from DLK Commercial Pvt. Ltd. during the relevant previous year, the same was not offered to tax as income for the Assessment Year 2017-18. The relevant enclosures in this regard were also made in TDS-2 Schedule forming part of the revised return. In view of the aforesaid, he submitted that the addition of INR 15,48,775/- (INR.30,06,671 – INR.14,57,896/-) is liable to deleted.

Assessment Year: 2017-18 7. Per contra, the Ld. Departmental Representative submitted that while processing the income the amount of INR 15,48,775/- has been correctly added as out of the total income of INR 30,06,671/- reflected in Form 26AS only INR 14,57,896/- was offered to tax by the Appellant.

8.

We have considered the rival submissions. On perusal of material on record, we are satisfied that the Appellant has been consistently offering to tax interest income under the head „Income from Other Sources‟ on receipt basis in line with the provisions of Section 145 of the Act. Interest income of INR.30,06,671/- reflected in Form 26AS, has accrued to the during the relevant previous year, out of which interest income of INR 2,63,699/- received by the Appellant during the relevant previous year from B E Billimoria & Company has been offered to tax on receipt basis. In addition, interest income INR.9,73,020/- which had accrued is Financial year 2015 has also been offered to tax on receipt basis during the Assessment Year 2016-17. Taking the aggregate interest income received from BE Billimoria & Company offered to tax on receipt basis for the relevant assessment year at INR.12,36,719/-. Further, the Appellant had also offered to tax other interest income aggregating to INR 2,21,178/-. Thus, taking the total income offered to tax under the head income from other sources at INR 14,57,896/-. We note that while processing the revised return, the different between interest income of INR 30,06,671/- reflected in Form 26AS and income of INR 14,57,896/- offered to tax under the head Income from Other Sources amounting to INR 15,48,775/- has been added without having regard to the disclosures made by the Appellant in Schedule TDS-2 of the revised return wherein the Appellant had clearly disclosed that 5 Assessment Year: 2017-18 the Appellant is carrying forward TDS amount of INR 27,42,972/- as the corresponding income has not been further to tax during the relevant assessment year. The Appellant has been able to reconciliation the figure of interest income received offered to tax and carried forward to the subsequent years in proceedings before us. Accordingly, there was no error in the revised return of income requiring adjustment/addition in terms of Section 143(1) of the Act. Accordingly, we delete the addition of INR.15,48,775/-. Ground No. 1 raised by the Appellant is allowed.

9.

In result, present appeal is allowed.

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