ASST CIT CIRCLE- 7 (3)(3), MUMBAI vs. M/S PIRAMAL GLASS LTD, MUMBAI

This appeal by the Revenue is directed against the order of Commissioner of Income Tax (Appeals)-13, Mumbai [in short ‘the CIT(A)] dated 22/10/2019 for the Assessment Year 2003-04.

Shri Ronak Doshi appearing on behalf of the assessee submitted at the outset that Revenue in appeal has raised eight effective grounds. Majority of the grounds raised in appeal by Revenue are either covered by the order of Tribunal in assessee’s own case in for Assessment Year 2001-02 decided on 02/08/2016 or by the order of Hon'ble Bombay High Court in the case of assessee titled PCIT vs. Piramal Glass Ltd. in Income Tax Appeal No.556 of 2017 decided on 11/06/2019.

Per contra, Shri Minlind Chavan representing the Department vehemently defending the assessment order prayed for reversing the findings of CIT(A) and upholding the additions made in the assessment order. However, ld. Departmental Representative fairly stated that substantial issues raised in the appeal have been considered by the Tribunal in assessee’s own case for preceding Assessment Years.

In ground no.1 and 2 of appeal, the Revenue has assailed the findings of CIT(A) in deleting disallowance of depreciation claimed on Non-compete Fee. We find that before the Hon'ble Bombay High Court in the case of PCIT vs. Piramal Glass Ltd. (supra) one of the question of law for adjudication was:

In ground No.3 of appeal, the Revenue has assailed deleting of disallowance of interest on borrowed funds u/s. 36(1)(iii) of the Act by the CIT(A). The ld. Authorized Representative for the assessee pointed that CIT(A) has deleted the addition by following the order of Tribunal in assessee's own case in A.Y.2001-02, A.Y. 2005-06 to A.Y. 2009-10 and A.Y. 2011-12. The facts in the impugned Assessment Year are identical to the facts in the aforesaid Assessment Years. The ld. Authorized Representative for the assessee further pointed that the Hon'ble Bombay High Court in Income Tax Appeal No.556 of 2017(supra) has also considered the issue of disallowance of interest on borrowed funds in the appeal by the Revenue and has dismissed the question of law on this point. The Revenue has not been able to controvert the findings of the CIT(A) or has been able to demonstrate that the facts in the Assessment Year under appeal are in any manner different from the facts in the Assessment Years, wherein this issue has been decided in favour of the assessee by Co-ordinate Bench of the Tribunal. Hence, we see no reason to interfere with the findings of CIT(A) on this issue. The ground No.3 of the appeal is dismissed being devoid of any merit.

In ground No.4 of appeal, the Revenue has assailed disallowance of interest. The ground No.4 is connected to ground No.3 above. Since, we have dismissed ground No.3 of the appeal, ground No.4 raised in the appeal by Revenue has become infructuous and the same is dismissed as such.

In ground No.5 & 6 of appeal, the Revenue has assailed the findings of CIT(A) in deleting disallowance of interest on borrowed funds given to the sister concern and also disallowance of interest received from sister concern. It has been pointed by the ld. Authorized Representative for the assessee that facts in the Assessment Year under appeal are identical to the facts in Assessment Year 2001-02 and in the subsequent Assessment Years i.e. A.Y. 2006-07 to 2009-10. The Tribunal in (supra) has deleted the addition and gave categoric findings that the advances were given to the sister concern out of commercial expediency. The ld. Authorized Representative for the assessee to further assert placed reliance the decision of Hon'ble Supreme Court in the case of S.A. Builders vs. CIT reported as 288 ITR 1.

In ground No.7 of appeal, the Revenue has assailed the findings of CIT(A) in deleting addition made u/s. 41(1) of the Act in respect of sundry creditors exceeding more than three years. The ld. Authorized Representative for the assessee pointed that in the Assessment Year 2001-02 similar addition was made by Assessing Officer. The CIT(A) deleted the addition. The Department accepted the findings of CIT(A) on this issue as no further appeal was filed by the Revenue on this ground. The ld. Authorized Representative for the assessee further submitted that for the Assessment Year 2005-06, A.Y. 2007-08 to A.Y 2009-10 the addition u/s. 41(1) of the Act was deleted by CIT(A) in the orders for the respective Assessment Years. The Department never preferred an appeal against the orders of CIT(A) for the aforesaid Assessment Years. It clearly shows that the Revenue has accepted the findings of the First Appellate Authority. We find that the CIT(A) has deleted the addition u/s. 41(1) of the Act by following the orders of CIT(A) for the Assessment Years 2005-06, A.Y. 2007-08 to 2009-10. Facts being identical in the impugned Assessment Year we find no reason to interfere with the findings of the CIT(A) on this issue. Consequently, ground No.7 raised in the appeal is dismissed being devoid of any merit.

In ground No.8 of appeal, the Revenue has assailed the findings of CIT(A) in deleting the disallowance on deferred revenue expenditure. The ld. Authorized Representative for the assessee pointed that the assessee had claimed expenditure amounting to Rs.1,05,33,550/- as deduction u/s. 37(1) of the Act and the aforesaid expenditure was incurred for implementing profitability and cost optimization measures, pre- payment of premium on loans, repayment of loans, etc. The expenditure was treated as deferred revenue expenditure. The Assessing Officer held expenditure to the extent of Rs.98,83,350/- is on capital account and disallowed the same. The CIT(A) after examining the facts of the case and various decisions held that the expenditure is allowable being revenue in nature and deleted the addition.

The ground No.9 of the appeal is general in nature, hence, need no adjudication.

In the result, appeal by the Revenue is dismissed.