MODEL PROPERTIES P. LTD.,JAIPUR vs. ACIT, JAIPUR

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA Nos. 957 & 958/JP/2015 fu/kZkj.k o"kZ@Assessment Years : 2004-05 & 2005-06 cuke Model Properties Pvt. Ltd., Assistant Commissioner Vs. Golcha Trade Centre, M.I. Road, of Income Tax, Jaipur. Circle-1, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCM 4097 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri A.B. Dangyach (FCA) jktLo dh vksj ls@ Revenue by : Shri J.C. Kulhari (JCIT) lquokbZ dh rkjh[k@ Date of Hearing : 14/09/2018 mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 31/10/2018 vkns'k@ ORDER

PER: VIJAY PAL RAO, J.M.

These two appeals by the assessee are directed against the two

separate orders of ld. CIT(A)-I, Jaipur, both dated 14/09/2015 for the A.Y.

2004-05 and 2005-06 respectively. For the A.Y. 2004-05, the assessee has

raised following grounds of appeal: “1. On the facts and in circumstances of the case, the ld. CIT(A) was not justified in confirming the disallowance of following expenses claimed by appellant company as revenue expenses before lower authorities: (i) Interest on term loan Rs. 11,58,187/- (ii) Other interest Rs. 12,99,474/-

ITA 957 & 958/JP/2015_ 2 Model Properties Vs. ACIT (iii) Loan processing fee Rs. 8,700/- (iv) Bank Charges Rs. 475 2. On the facts and in circumstances of the case, the ld A.O. was not justified in disallowing the above expenses as revenue expenses. The above expenses should have been allowed as loss and should have been allowed to carried forward for set off against the income of succeeding assessment year of appellant company. 3. On the facts and in circumstances of the case the ld. CIT(A) has grossly erred in treating the land as capital asset and capitalizing the interest on the loan, processing fee and bank charges etc. incurred for purchase of land which has been shown as stock in trade of appellant company. 4. On the facts and in circumstances of the case, the ld. CIT(A) was not justified in disallowing following losses assessed U/s 143(1)(a) for carried forward and set off against the income of succeeding assessment years:- Assessment year 2002-03 Rs. 7,90,560/- Assessment year 2003-04 Rs. 19,59,896/- 5. The appellant craves leave to add, alter, amend or withdraw any ground or grounds of appeal at or before the hearing.”

The assessee purchased land from JDA during the financial year 2001-02

for a consideration of Rs. 2,95,65,124/-. The assessee took loan for

purchase of the said land. The assessee filed its return of income for the

A.Y. 2004-05 on 01/11/2004. During the scrutiny assessment, the

Assessing Officer noted that the assessee has claimed Rs. 22,66,836/- as

financial expenses on account of interest on term loan for purchase of

land. The Assessing Officer disallowed the said claim of expenses by

ITA 957 & 958/JP/2015_ 3 Model Properties Vs. ACIT treating the same as capital in nature and added the same to the income

of the assessee. The matter was carried to this Tribunal for both the

assessment years i.e. 2004-05 and 2005-06 wherein the assessee has

raised an additional ground regarding treating the loss declared by the

assessee as capital loss arising from sale of land whereas the land was

shown as stock in trade by the assessee. The Tribunal after considering

the arguments vide order dated 04/6/2010 held in para 5 to 7 as under:

“5. After considering the submissions and perusing the material on record, we are of the considered view that matter needs reverifications. It is seen that land in question was shown as stocking trade in past accordingly the sale proceeds were treated as business receipts by the assessee. However, the A.O. rejected the claim of the assessee by observing that assessee was required to file the details in support of the claim however assessee failed to file such details. The findings have been recorded in last but one para at page 2 of his order.

Therefore, the matter was set aside to the record of the Assessing Officer

with direction to pass a fresh order after affording an opportunity of

hearing to the assessee. In the order passed pursuant to the directions of

ITA 957 & 958/JP/2015_ 4 Model Properties Vs. ACIT the Tribunal, the A.O. has repeated the finding as the transaction and

activity of the assessee was only dealing in purchase and sale of capital

asset and the outcome of the transaction was treated as capital gain/loss.

Thus, the Assessing Officer disallowed the expenditure of Rs. 24,66,836/-

being interest on term loan and consequently the total income of the

assessee was assessed at Rs. 6,76,830/-.

the ld. CIT(A) and claimed that the interest expenditure is an allowable

claim U/s 36(1)(iii) of the Income Tax Act, 1961 (in short the Act). The ld.

CIT(A) called for a remand report from the Assessing Officer. In the

remand report, the Assessing Officer has stated that the assessee has not

furnished any further evidence after the matter was set aside by the

Tribunal and therefore, the disallowance made by the Assessing Officer in

the original assessment was not found to be disturbed. The ld. CIT(A) has

confirmed the order of the Assessing Officer on the ground that there was

no business and trading activity during the years under consideration as

well as for the assessment year 2002-03 and 2003-04 and the assessee

has shown only income as rental income from the properties taken by it

on lease from its group concern. Therefore, the financial charges claimed

as deduction against the lease rental income is not permissible in view of

the ld. CIT(A).

ITA 957 & 958/JP/2015_ 5 Model Properties Vs. ACIT 4. Before us, the ld AR of the assessee has submitted that the

Assessing Officer as well as the ld. CIT(A) has accepted the fact that the

land in question was shown by the assessee as stock in trade right from

the assessment year 2001-02 onwards and therefore, the interest

expenditure incurred by the assessee for purchase of land is an allowable

deduction which was debited by the assessee in the P&L account under

the head “financial expenses” and claimed as revenue expenses. Hence,

the ld AR has submitted that whatever expenditure incurred in purchase of

stock in trade be allowed as revenue expenditure. The ld AR has relied

upon the decision of the Hon’ble Jurisdictional High Court in the case of

CIT Vs. Vijay Solvex Ltd. 274 CTR 384. He has relied upon the following

decisions:

(i) K. Sampath Kumar Vs CIT 158 ITR 0025 (Mad)

(ii) Orient Cosmetics Ltd. Vs DCIT 69 TTJ 0490 (ITAT Madras)

business activity carried out by the assessee during all these years and

therefore, once the factum of no business activity of purchase and sale of

land is not in dispute then mere entries in the books will not decide the

nature of transaction. He has referred to the finding of the Assessing

Officer as well as the ld. CIT(A) and submitted that the assessee has

shown only lease rental income for all these years against which the

ITA 957 & 958/JP/2015_ 6 Model Properties Vs. ACIT financial charges has been claimed as deduction. Once it is not in dispute

that the financial charges claimed by the assessee are not incurred for

earning the lease rental income then the same cannot be allowed as the

said expenditure was not incurred for earning the said income. The claim

of the assessee was not found to be correct as to establish the activity as

business, the assessee has to show the continuity of the activity and the

same is done in an organized manner. There should be repeated purchase

and sale and in the business of multiplicity of the transaction a solitary

transaction of purchase of land cannot be treated as business activity. In

support of this contention, he has relied upon the decision of Hon'ble

Supreme Court in the case of Sutlej Cotton Mills Vs CIT 116 ITR 1 that the

entries made in the books of account is not determinative of the question

whether the assessee has earned any profit or suffered any loss. What is

necessary to be considered is true nature of transaction and whether in

fact it has resulted in profit or loss to the assessee. The ld DR has relied

upon the order of the ld. CIT(A).

material on record. It is clear from the earlier order of this Tribunal dated

04/06/2010 that the Assessing Officer was directed to verify the fact

whether the land in question was shown as stock in trade in past and

consequently the sale proceeds to be treated as business receipt. The

ITA 957 & 958/JP/2015_ 7 Model Properties Vs. ACIT scope of enquiry in the remand proceedings was only to ascertain whether

the land in question was shown by the assessee as stock in trade and

therefore, any income or expenditure incurred in respect of the stock in

trade would be revenue in nature. The Assessing Officer in the order

passed pursuant to the remand order of the Tribunal has observed and

held as under:

“From the above submission of the assessee, it was clear that it had done some operation for doing the business of so called sale of the plots/residential houses/commercial complexes. But for doing the business as claimed has one and only one that the activity for the booking of the units for sale, for which no activity has been done or any concrete steps taken for the same.

Thus the claim of the assessee that by making the expenses of Rs. 5,13,843/- he has qualified for doing the activity of business is wrong and the A.O. was right, in treating the so called asset claimed as stock in trade, as capital asset. Penalty proceedings are also being initiated for the furnishing of the wrong facts U/s 271(1)(c) of the Income Tax Act, 1961.”

The Assessing Officer has accepted that the assessee has done some

operation for doing business of so called sale of plots/residential

houses/commercial complexes. However, the Assessing Officer denied the

claim on the ground that the assessee has done only one activity i.e.

taking of units for sale for which no activity has been done or any concrete

steps taken for the same. During the appellate proceedings before the ld.

CIT(A), the assessee has reiterated its claim which was also referred to the

ITA 957 & 958/JP/2015_ 8 Model Properties Vs. ACIT Assessing Officer for filing the remand report even in the remand report,

the Assessing Officer has not disputed the fact that for the earlier years

i.e. the A.Y. 2002-03 onwards, the assessee has shown the land in

question as stock in trade, however, since the returns were processed U/s

143(1), therefore, the Assessing Officer did not accept the claim for the

year under consideration. The ld. CIT(A) has not disputed the fact that the

assessee has shown the property under consideration as stock in trade as

referred in para 3.1.2 (vii) page 17 and 18 as under:

“3.1.2(vii) The assessee has shown the property under consideration as stock in trade, however, it could be seen from the above discussion that it had not undertaken any activity which could lead to the inference that assessee was trading in immovable properties. It is a well established fact that substance takes over the form, therefore, it does not matter whether the assessee had shown the investment in properties as stock in trade in its books of accounts and financial statements.”

The fact of showing this land in the books of account as stock in trade is

not in dispute, however, the ld. CIT(A) has denied the claim on the ground

that the assessee has not undertaken any activity which could lead to the

inference that the assessee was trading in immovable properties. Though,

there was no sale by the assessee for all these years, therefore, the

transaction in question is only the purchase of land however, to determine

whether this is stock in trade or capital asset, the intention of the party

ITA 957 & 958/JP/2015_ 9 Model Properties Vs. ACIT has to be taken into consideration. The assessee has undisputedly right

from the year in which the land in question was acquired shown it as stock

in trade in the books of account from year after year and therefore, it is

not a case of claiming the land in question as stock in trade only for the

year under consideration. The revenue has not disputed that for the A.Y.

2002-03 and 2003-04, the assessee’s claim was accepted U/s 143(1) of

the Act and therefore, if non-scrutiny of the return of income cannot be

taken against the assessee once the fact of showing the land in question

as stock in trade is not in dispute. Accordingly, even if there is no sale

transaction after purchasing of land in question, but when the lands in

question is shown as stock in trade in the books of account then whenever

the assessee sales the land or any part of the land in question, the same

will be business income of the assessee and the expenditure which is

incurred for taking loan for purchase of land in question cannot be

disallowed on the ground that after purchasing the land, the assessee has

not carried out any business activity. Hence, in view of the undisputed fact

that the assessee has right from the year in which the land in question

was purchased treated the same as stock in trade in the books of account

then the Assessing Officer cannot substitute the business decision of the

assessee merely because there was no subsequent activity of sale of land.

Accordingly, the claim of the assessee is an allowable revenue expenditure

ITA 957 & 958/JP/2015_ 10 Model Properties Vs. ACIT and in absence of any business income, the same would be allowed as

carry forward of the losses for the A.Y. 2004-05.

grounds of appeal:

“1. On the facts and in circumstances of the case, the ld. CIT(A) was not justified in confirming the disallowance of following expenses made by A.O. which were rightly claimed by appellant company as revenue expenses: (i) Interest paid to the bank Rs. 5,29,936/- (ii) Other interest Rs. 11,38,908/- (iii) Pre payment charges of fee Rs. 1,44,550/- (iv) Bank Charges Rs. 252/- Rs. 18,13,646/- 2. On the facts and in circumstances of the case, the ld A.O. was not justified in confirming the order of Assessing Officer and assessing income to the extent of Rs. 6,35,885/- against the loss returned at Rs. 11,45,482/- by the appellant company. 3. On the facts and in circumstances of the case the ld. CIT(A) was not justified in not allowing above expenses (Loss) which should have been allowed and should be carried forward for set off against the income of the succeeding assessment year. 4. On the facts and in circumstances of the case, the ld. lower authorities were not justified in disallowing following expenses and treating land as capital assets and capitalizing the following expenses in hands of appellant company:- (i) Interest paid to the bank Rs. 5,29,936/- (ii) Other interest Rs. 11,38,908/- (iii) Pre payment charges of fee Rs. 1,44,550/-

ITA 957 & 958/JP/2015_ 11 Model Properties Vs. ACIT (iv) Bank Charges Rs. 252/- Rs. 18,13,646/- 5. The appellant craves leave to add, alter, amend or withdraw any ground or grounds of appeal at or before the hearing.”

to the issue raised in the appeal for A.Y. 2004-05, accordingly in view of

our finding on these issues that the expenditure incurred by the assessee

on account of financial charges are an allowable business expenditure and

consequently the losses brought forward from the assessment year 2005-

06 would be set off against the income if any for the A.Y. 2005-06. The

Assessing Officer is directed to allow the claim of carry forward of loss for

setting off against the income of the succeeding year. Hence, in this year

also, we set aside the order of the ld. CIT(A).

Order pronounced in the open court on 31/10/2018.

Sd/- Sd/- ¼foØe flag ;kno½ ¼fot; iky jko½ (VIKRAM SINGH YADAV) (VIJAY PAL RAO) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 31st October, 2018

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