M/S. JENMATA TRADERS P. LTD.,JAIPUR vs. DY CIT-CC-7(2), MUMBAI

Facts leading to filing of this appeal briefly stated are that the assessee is a company engaged in the business of trading in commodities and shares. The assessee e- filed its return of income on 29.11.2014 for A.Y. 2014-15 and declared total income of Rs.80,038/-. The return was selected for scrutiny and notices were issued to the assessee. The assessee furnished details sought for by the Assessing Officer (A.O. for short). The A.O. u/s.143(3) of the Act dated 14.12.2016 assessing the total income at Rs.32,67,770/- was passed by making addition of Rs.31,87,728/- as disallowance of interest u/s.36(1)(iii) of the Act.

Though the assessee is in appeal before us on the disallowance of interest expenses u/s.36(1)(iii) of the Act during the hearing of the appeal, the ld. AR contended that the quantum of loan for which the interest was computed was disputed before the ld. CIT(A) and having remanded back by the ld. CIT(A), the A.O. has not yet passed order pursuant to the said order. The ld. AR also stated that the loan advances of Rs.1,64,64,400/- made to ‘Shekhawati Agri Trade Pvt. Ltd.’ which does not relate to the A.Y. 2014-15 and pertains only to A.Y. 2013-14. It was further contended that there was no new loan advance given in the relevant year and only in the earlier year which the ld.CIT(A) has confirmed it to be from the own funds of the assessee to be granted as loan advance. The ld. AR stated that the ld. CIT(A) has not passed a detailed order in para 7.3.5 of the ld. CIT(A)’s order. The ld. AR also pointed out the mistake apparent on the record where the A.O. has considered the opening debit balance of Rs.1,64,64,400/- in the case of Shekhawati Agri Trade Pvt. Ltd. and opening credit balance of Rs.1,01,00,000/- in case of Shree Satyanandji Tradecom Pvt. Ltd. and alleged that it was not loan advances.

The ld. Departmental Representative (ld. DR for short), on the other hand, did not object to restoring the appeal back to the A.O. and states that there was no ambiguity in it as it includes only factual verification.

We have heard the rival contentions and perused the material on record. As both the ld. representatives have admittedly agreed to set aside the matter to the A.O. for recomputation of the total loan amount for the purpose of computing the interest for the relevant year under consideration, we hereby direct that the same may be remanded back to the ld. AO to consider the above specified factual aspect. It is needless to mention that (A.Y. 2014-15) M/s. Jenmata Traders P. Ltd. vs. Dy. CIT adequate opportunity of being heard shall be provided to the assessee. The grounds of the appeal of the assessee are allowed for statistical purpose.

In the result, the appeal of the assessee is allowed for statistical purpose. Order pronounced in the open court on 28.04.2022.