M/S PRIVILEGE POWER & INFRASTRUCTURE PVT. LTD,MUMBAI vs. DCIT CENTRAL CIRCLE- 5(4), MUMBAI

आदेश / O R D E R PER M. BALAGANESH (A.M):

M/s. Privilege Power & Infrastructure Pvt. Ltd.,

“1) The Learned CIT (A) has erred in law & on facts in upholding the Learned AO's action of disallowing interest expenses u/s 43B of the IT Act, 1961 to the tune of Rs.4,49,41,230/- capitalized/added to closing Work-in- progress as on 31-03-2015. 2) a) The Learned CIT (A) has erred in law & on facts in upholding the Learned AO's action of making addition of Rs.47,85,500/- (gross) u/s 43CA of the IT Act, 1961 based on 26AS/AIR. b) The Learned CIT (A) has erred in law & on facts in upholding the Learned AO's action of disallowing cost of sales while making addition of Rs.47,85,500/- (gross) u/s 43CA of the IT Act, 1961 based on 26AS/AIR. 3)The Learned CIT (A) has erred in law & on facts in upholding the Learned AO's action of imposing interest under Section 234B & 234C of the Income Tax Act, 1961. 4) The Appellant craves leave to add to and/ or amend and/ or delete and/ or modify and/or alter the aforesaid grounds of appeal as and when the occasion demands. 5) All the aforesaid grounds of appeal are independent, in the alternative and without prejudice to one another.”

3. None appeared on behalf of the assessee. We have heard the ld. DR and perused the materials available on record. At the outset, we find that assessee is engaged in the business of real estate development. The return of income for the A.Y.2015-16 was filed by the assessee company on 30/09/2015 declaring total income of Rs.55,59,050/-. The assessment was completed by the ld. AO u/s.143(3) of the Act after making various disallowances. The subject matter of dispute before us is disallowance of interest of Rs.4,49,41,230/- which according to the ld. AO need to be capitalised and added to the work in progress. According to the ld. AO, the said interest though debited to profit and loss account represents

M/s. Privilege Power & Infrastructure Pvt. Ltd., interest payable to banks but the same was not remitted on or before the due date of filing of return. Accordingly, the same was to be disallowed u/s.43B of the Act. Having said so, the ld. AO had also stated that the said interest requires to be capitalised to work in progress. We find that the ld. AO seems to have taken dual stand with regard to the issue and since there was no assistance from the side of the assessee to explain the facts of the case, we deem it fit and appropriate to remand this issue to the file of the ld. AO for denovo adjudication in accordance with law. The assessee is at liberty to furnish all evidences in support of its contentions. Accordingly, this ground No.1 is allowed for statistical purposes.

3.1. The ld. AO had also made further addition in the sum of Rs.47,85,500/- u/s.43CA of the Act towards the sale of land / FSI based on the difference in figures reflected in Form 26AS and the figure reflected by the assessee. In the interest of natural justice, we deem it fit and appropriate that one more opportunity is required to be given to the assessee to explain the discrepancy between AIR / 26AS statement and with the books of accounts in this regard. Accordingly, the ground No.2 is allowed for statistical purposes.

M/s. Privilege Power & Infrastructure Pvt. Ltd.,

Order pronounced on 28/09/2022 by way of proper mentioning in the notice board.