PREMJI THAVER SHAH,MUMBAI vs. CIT (A)-53, MUMBAI

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ITA 235/MUM/2021Status: DisposedITAT Mumbai12 July 2022AY 2014-154 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 advances made to the sister concern were to protect the assessee's business interests and controlling stake. Therefore, the interest paid on borrowed funds used for these advances should be allowed as a deduction.

What were the facts?

The assessee paid interest on unsecured loans and advanced interest-free loans to its sister concern, in which it held a significant stake. The Assessing Officer disallowed a proportionate part of the interest paid, considering the interest-free advances to the sister concern.

What were the issues?

Whether interest paid on borrowed funds used for advancing interest-free loans to a sister concern is an allowable business expenditure.

Which sections of the Income-tax Act were involved?

Section 147,Section 143(3),Section 148

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, ‘SMC‘ BENCH

Before: SHRI VIKAS AWASTHY & SHRI M.BALAGANESHShri Premji Thaver Shah

For Appellant: Shri Vishwas Mehendale
For Respondent: Shri Vachashpati Tripathi
Hearing: 06/07/2022Pronounced: 12/07/2022

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

1.

This appeal in A.Y.2014-15 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-53, Mumbai in appeal No.CIT(A), Mumbai-53/10107/2019-20 dated 31/12/2020 (ld. CIT(A) in short) against the order of assessment passed u/s.147 of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 08/12/2019 by the ld. Asst. Commissioner of Income Tax, Central Circle-5(2), Mumbai (hereinafter referred to as ld. AO).

2.

The only issue to be decided in this appeal is as to whether the ld. CIT(A) was justified in confirming the disallowance of Rs.5,30,686/- on account of interest disallowance in the facts and circumstances of in the instant case.

3.

We have heard rival submissions and perused the materials available on record. The assessee is an individual and had electronically filed its return of income for the A.Y.2014-15 on 26/11/2014 declaring total income of Rs.13,82,310/-. The original assessment was completed u/s. 143(3) of the Act on 28/09/2016 assessing total income at Rs.13,82,310/- Later the assessment was sought to be reopened by issuance of notice u/s.148 of the Act on 29/03/2019. The assessee filed return of income on 06/11/2019 in response to notice u/s.148 of the Act declaring total income of Rs.13,82,310/- and requested to provide reasons recorded for reopening the assessment which were duly provided by the ld. AO vide letter dated 09/11/2019. The validity of re-assessment is not under challenge before us by the assessee. During the course of re-assessment proceedings, the ld. AO observed that the assessee had paid interest on unsecured loans to the extent of Rs.16,03,520/- on the loans borrowed by him. On the other hand, the assessee had given interest free loans and advances of Rs.63,16,175/- to its sister concern M/s. Symbolic Developers Pvt. Ltd., Accordingly, the ld. AO proceeded to disallow the proportionate interest on the borrowed funds and disallowed the sum of Rs.5,30,686/- in the assessment. This action was upheld by the ld. CIT(A).

3.1. It is not in dispute that the assessee is a proprietor of M/s. Amar Enterprises. It is not in dispute that assessee had formed a private limited company in the name of M/s. Symbolic Developers Pvt. Ltd., in which the assessee holds 45% of voting rights. The said company had bought the disputed tenant property called Joseph Mansion which was subject matter of re-development and re-construction. The said company was in requirement of funds for purchase of rights from the landlord for the said property and also to put the expertise to resolve the disputes of the disputed property. Accordingly, it was submitted that the Directors of the said company had agreed that the assessee would provide advance upto Rs.1,00,00,000/- as and when required in regard to tenanted property and assessee would be compensated by way of profit share of 2% in the project of re-development and re-construction. Hence, it was submitted by the ld. AR that the advance was made by the assessee to its sister concern during the course of its business. The ld. AR placed reliance on the decision of the Hon’ble Supreme Court in the case of SA Builders Ltd., vs. CIT reported in 288 ITR 1 among others.

3.2. It is a fact that assessee had advanced loans to its sister concern M/s. Symbolic Developers Ltd., wherein assessee is holding 45% voting share. The purpose of assessee advancing loans to the said sister concern has been elaborated above and the said fact has not been disputed by the Revenue. Hence, it could be safely concluded that the advance made by the assessee to its sister concern was only to protect the business interest of the assessee and to protect its controlling stake in the said company. Hence, the lending need to be construed as amounts advanced during the course of business, even if the borrowed funds have been utilised for the same. Hence, the interest paid on such borrowings becomes an allowable deduction in the hands of the assessee and no question of disallowance thereon would arise. Reliance in this regard is placed on the following decisions:-

(a) Decision of the Hon’ble Supreme Court in the case of SA Builders vs. CIT reported in 288 ITR 1 (b) Decision of the Hon’ble Calcutta High Court in the case of CIT vs. Rajeev Lochan Kanoria reported in 208 ITR 616 3.3. In view of the aforesaid observations and respectfully following the aforesaid judicial precedents, we direct the ld. AO to delete the addition made on account of interest and accordingly, the grounds raised by the assessee in this regard are allowed.

4.

In the result, appeal of the assessee is allowed.

Order pronounced on 12/07/2022 by way of proper mentioning in the notice board.

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