TRIVITRON HEALTH CARE PVT. LTD.,CHENNAI vs. DCIT, CHENNAI

आदेश / O R D E R

PER G. MANJUNATHA, ACCOUNTANT MEMBER:

This appeal filed by the assessee is directed against the order of the

Principal Commissioner of Income Tax-3, Chennai, dated 22.03.2019

passed u/s.263 of the Income Tax Act, 1961, and pertains to assessment

year 2014-15.

The order passed by the Principal Commissioner of Income Tax - 3, Chennai is erroneous considering the facts and circumstances of the case. The Appellant wish to submit as under:

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As per provisions of section 263 of the IT Act, a commissioner can issue notice only if he / she comes to the conclusion that the order passed by the AO is considered as erroneous and prejudicial to the interest of revenue, where AO passed order:-.

1) without making any inquiries/verification which he/she is required to make.

2) without making inquiry into a claim which is claimed by assessee and allowed such claim.

3) which is not in accordance with any order/direction/instruction (i.e. circulars) issued by CBDT u/s 119 of Income Tax Act, 1961.

4) which is not in accordance with any decision of jurisdictional High Court or Supreme Court which is prejudicial to the assessee or any other person. In other words, where jurisdictional High Court or Supreme Court's decision is against the assessee or any other personal and AO passed their order without considering such judgment then such order shall be considered as erroneous and prejudicial to the interest of revenue.

The Appellant respectfully submit that AO had called for all the records and documents in connection with the assessment under section 143 (3) and took several months to pass the order on 29/12/2016. The assessee submitted voluminous records and documents in respect of their claim including Court order relating to amalgamation, provision for warranty and disallowance of Rule 8D. The AO had made roving enquiries on claims made by the company and only after that passed the order under section 143 (3). Accordingly, the AO must have considered all aspects of the claim and have passed the order only after considering the validity of such claim. In view of the above, clause 1 and clause 2 of the Proviso to section 263 cannot be a ground for issue of show cause notice under section 263.

Merely because the AOs order is silent on a particular point, does not mean that there is lack of application of mind on the part of AO. The order must be erroneous and prejudicial to the revenue, that is both conditions have to be concurrently satisfied in order to invoke section 263 (CIT Vs Seshasayee Paper Boards Ltd (2000 242 ITR 490, 500 -Madras).

The CIT Appeals has set aside all the 3 issues namely Depreciation on goodwill, Provision for warranty and Disallowance under 14A read with Rule 8D to the Assessing Officer for verification.

The Appellant submits:

a) There is no ground to revise the order passed earlier under section 143(3) by the AO under section 263 of the IT Act;

b) The order passed by the AO is not erroneous and not prejudicial to the interest of the Company.

The Appellant prays that the order passed under section 263 be squashed.

The Appellant may be permitted to furnish additional grounds if any at the time of hearing.

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business of manufacturing of diagnostic equipment, filed its return of

income for the AY 2014-15 on 28.11.2015 declaring total income of

Rs.10,52,92,870/-. The case has been selected for scrutiny and the

assessment has been completed u/s.143(3) of the Act, on 22.12.2016 and

determined total income of Rs.10,53,20,918/- by disallowing belated

remittances of PF & ESI amounting to Rs.28,048/- u/s.36(1)(va) of the Act.

The case has been, subsequently taken up for revision proceedings by the

Principal CIT, Chennai-3, and issued show cause notice u/s.263 of the

Income Tax Act, 1961 dated 07.02.2019 and called upon the assessee to

explain as to why assessment order passed by the Assessing Officer shall

not be revised. The Principal CIT, in the said show cause notice observed

that assessment order passed by the Assessing Officer is erroneous, insofar

as it is prejudicial to the interests of Revenue, because the Assessing Officer

has allowed depreciation on goodwill, even though 5th proviso to section

32(1) of the Act, very clearly restricts claim of depreciation to successor

company on amalgamation, as if such succession has not taken place.

However, the Assessing Officer has allowed claim of depreciation on

goodwill without considering necessary provisions in right perspective of

law which rendered assessment order passed by the Assessing Officer as

erroneous, in so far as it is prejudicial to the interests of Revenue and thus,

called upon the assessee to file its objections, if any, to the proposed

revision.

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debited as provision for warranty for the AY 2014-15 as against Rs.50 lakhs

debited for the AY 2013-14. This amount was not added back in the

statement of taxable income nor disallowed by the AO in the assessment

order, although, the assessee has not explained rational behind substantial

increase in provision for warranty expenses. The PCIT further observed that

the assessee has earned dividend income of Rs.1,04,39,190/- and claimed

the same as exemption u/s.10(34) of the Act. However, made suo moto

disallowance of Rs.16,13,602/- u/s.14A of the Act, has been made, even

though, the Auditor in Form No.3CD for amalgamation company has

quantified disallowance u/s.14A of the IT Act, at Rs.68,94,556/-. The AO

without verifying the relevant facts has completed assessment order.

Therefore, issued a show cause notice and called upon the assessee to

explain, as to why, the assessment order passed by the AO, shall not be

revised in terms of provisions of Sec.263 of the Act.

written submissions on the issue which has been reproduced at para 5 to

5.11 on page 2 to 5 of the learned PCIT order. The sum & substance of

arguments of the assessee before the PCIT are that the assessment order

passed by the Assessing Officer is neither erroneous nor prejudicial to the

interests of Revenue, because the Assessing Officer has considered issue

of depreciation claimed on goodwill arising out of amalgamation and after

considering necessary facts with reference to provisions of section 32(1) of

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the Act, has allowed depreciation. Therefore, view taken by the Assessing

Officer is one of the possible view and thus, PCIT cannot hold that order

passed by the Assessing Officer is erroneous, in so far as, it is prejudicial

to the interests of Revenue, unless view taken by the Assessing Officer is

unsustainable in law. The assessee had also argued the issue in light of

certain judicial precedents and submitted that 5th proviso to section 32(1)

of the Act, has no application to the facts of the present case, because as

per said provisions aggregate depreciation claimed by the amalgamating

and amalgamated company in the case of amalgamation should not exceed

in any previous year deduction calculated at the prescribed rate as if

succession or amalgamation or demerger, as the case may be, had not

taken place and such deduction shall be apportioned between predecessor

and successor in ratio of number of days for which the assets were used

by them. In other words, if an assessee acquires certain assets on

amalgamation and claimed higher depreciation, then as per 5th proviso,

such depreciation should be restricted in proportionate to number of days

both predecessor and successor utilized the asset, as if, said amalgamation

or succession has not been taken place. In this case, the assessee has not

acquired any goodwill from amalgamating company. Further, goodwill in

the present case arose out of amalgamation, because the assessee has

paid consideration for acquisition of asset over and above net asset of

amalgamating company, therefore, submitted that proposed revision on

the issue of depreciation on goodwill is incorrect.

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has been thoroughly examined by the AO, where, the assessee has filed

detailed reply in response to show cause notice issued by the AO and thus,

merely because, the assessment order does not find place on the issue, it

cannot be said that the AO has not verified the issue. Further, provision

for warranty expenses is estimated on the basis of past history and

scientific method, based on previous financial years’ experience, because,

the assessee is engaged in the business of manufacturing of diagnostic

equipments and further provides warranty to its customer, in case any

defects in the machines. Therefore, such provision is in accordance with

ratio laid down by the Hon’ble Supreme Court in the case of Rotork Controls

India (P) Ltd., v. CIT [314 ITR 62] (SC). The assessee had also explained

why the AO has accepted disallowance computed u/s.14A r.w.r.8D of IT

Rules, 1962.

assessee and also taken note of various decisions including decision of the

ITAT., Bangalore bench in the case of DCIT Vs United Breweries Ltd. (TS-

553-ITAT 2016-Bang) opined that the assessment order passed by the

Assessing Officer is erroneous, in so far as it is prejudicial to the interests

of Revenue, because the assessment order passed by the Assessing Officer

is silent on the issue. The PCIT further observed that order of the Assessing

Officer becomes erroneous, if it has been passed without making inquiries

or verification which the Assessing Officer should have been made. The

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order is also erroneous, if it is prejudicial to the interest of the Revenue,

and if the assessment is on wrong assumption of facts or incorrect

application of law. Although, the assessee claimed depreciation on goodwill

arising out amalgamation, the Assessing Officer has allowed such

depreciation contrary to 5th proviso to section 32(1) of the Income Tax Act,

1961. The PCIT further noted that the Tribunal in the case of DCIT v. United

Breweries Ltd (supra) had considered an identical issue and held that

claiming depreciation on enhanced cost of goodwill, in case of succession

or amalgamation, contrary to 5th proviso to section 32(1) of the Act, which

restricts claim in the cases specified thereunder is not permissible.

Therefore, the PCIT rejected arguments of the assessee and also case laws

cited in support of its arguments and set aside order passed by the

Assessing Officer u/s.143(3) of the Act, and direct the Assessing Officer to

examine applicability of 5th proviso to section 32(1) of the Act.

necessary enquiries with regard to provision for warranty and thus, the

issue requires proper verification on the basis of submissions made by the

assessee and also in light of the decision of the Hon’ble Supreme Court in

the case of Rotork Controls India (P) Ltd. (supra). The PCIT had also opined

that the AO has not carried out required enquiries in so far as disallowance

of expenditure u/s.14A of the Act, even though, the Tax Auditor of

amalgamation company, has been quantified higher disallowance u/s.14A

of the Act. Therefore, the PCIT opined that the assessment order passed

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by the AO u/s.143(3) of the Act, is erroneous in so far as it is prejudicial to

the interest of the Revenue and thus, set aside the assessment order

passed by the AO and directed the AO to examine the issues taken up in

263 proceedings and re-do the assessment in accordance with law. The

relevant findings of the PCIT are as under:

"Provided also that the aggregate deduction, in respect of depreciation of buildings, machinery, plant or furniture, being tangible assets' or know-how, patents, copyrights, trademarks, licenses, franchises or any other business or commercial rights of similar nature, being intangible assets allowable to the predecessor and the successor in the case of succession referred to in clause (xiii), clause (xiiib) and clause (xiv) of section 47 or section 170 or to the amalgamating company and the amalgamated company in the case of amalgamation, or to the demerged company and the resulting company in the case of demerger, as the ease may he, shall not exceed in any previous year the deduction calculated at the prescribed rates as if the succession or the amalgamation or the demerger, as the case may be, had not taken place, and such deduction shall be apportioned between the predecessor and the successor, or the amalgamating company and the amalgamated company, or the demerged company and the resulting company, as the case may he, in the ratio of the number of days for which the assets were used by them. "

4.1 The assessee has stated that merely because the AO has been silent on the issue, it does not mean that the issue has not been examined. It has been contended that voluminous material was placed before AO who considered all of this before allowing the claim of depreciation on goodwill.

4.2 An order of the AO is erroneous if it has been passed without making inquiries or verification which should have been made. An order is also erroneous in so far as it is prejudicial to the interests of the revenue if the assessment is made on (i) wrong assumption of facts, (ii) Incorrect application of law or (iii) without due application of mind (CIT Vs Jawahar Bhattacharya (341 ITR 434)). It was also held by Rajasthan High Court in the case of CIT Vs Energy Shoe Manufacturing Co (213 ITR 343) held that failure to apply the correct provisions of law may Inapplicable to the facts of the case would result in an erroneous order.

4.3 In this case, the provisions of the Income Tax Act have not been correctly applied by the AO. The proviso under section 32(1) clearly prescribes that in the case of an amalgamation, the aggregate deduction in respect of depreciation of tangible and intangible assets shall not exceed in any previous year, the deduction calculated at the prescribed rates, as if the amalgamation had not taken place.

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4.4 The Supreme Court in the case of M/s.Smifs Securities has only held that goodwill is an intangible asset, but has not gone in to the question of whether depreciation on good will is available to the amalgamated company. The Hon'ble Supreme Court has also recorded its decision in the context of the proviso to Section 32(1) of the Act.

4.5 In the case of United Breweries., the Bangalore Bench of the ITAT has considered the issue of depreciation on goodwill. In that case the assessee has submitted that '"when the assets are introduced in the books of the assessee being the balancing figure of excess consideration over the value of the tangible assets then 5th proviso to Section 32(1) is not applicable. He has further submitted that in all the cases before the Hon'ble Supreme Court as well as Hon'ble High Courts, the revenue has not raised this objection of restricting the claim of depreciation by applying 5th proviso to Section 32(1) of the Act. Therefore, the revenue cannot raise this objection when it was not raised in the other cases before the Hon'ble Supreme and Hon’ble High Courts”.

4.6 The ITAT after considering the issue held that "there is another aspect involved in this issue of claiming depreciation on the enhanced cost of goodwill in cases of succession / IT A Nos.722, 801, 1065 & 1066/Bang/2014 amalgamation as it is restricted, in the hand of successor or amalgamated company only to the extent as apportioned between the amalgamating and amalgamated company in the ratio of number of days for which the assets used by them. Further, the deduction shall be calculated at the prescribed rate as if the amalgamation has not taken place".

4.7 Placing reliance on the Proviso u/s.32(1) the ITAT held "This proviso provides that depreciation allowable in the case of succession, amalgamation or merger, demerger should not exceed the depreciation allowable had the succession not taken place. In other words, the allowance of depreciation to the successor / amalgamated company in the year of amalgamation would be on the written down value of the assets in the books of the amalgamating company and not on the cost as recorded, in the books of amalgamated company. The case of amalgamation is not regarded as transfer for the purpose of capital gain as provided under Section 47 (vi) of the Act and therefore, such cases are exempted from, capital gain which is Otherwise chargeable to tax on transfer of assets. In the case on hand the business of the subsidiary was transferred to the assessee by way of amalgamation therefore it would not be regarded as transfer of asset for the purpose of capital gain. Hence, the claim of depreciation on the assets acquired under the scheme of amalgamation is restricted only to the extent if such amalgamation has not taken place. The Assessing Officer made a reference to 5th proviso to Section 32 in para as under:

As highlighted above, the company paid Rs.180.52 Crores in the preceding year as consideration for acquiring shares of KBDL from original owners and thereby KBDL became a subsidiary last year. Thus, the consideration paid is for shares hut not for individual assets.

It is not the case of the assessee that the subsidiary has claimed any depreciation of goodwill. Therefore, by virtue of 5th proviso to Section 32(1), the depreciation on the hands of the assessee is allowable only to the extent if such succession has not taken place. Therefore, the assessee being amalgamated company cannot claim or he allowed depreciation on the assets acquired in the scheme of amalgamation more than the depreciation is allowable to the amalgamating company. As regards the decision of Hon'ble Supreme Court in the case of CIT Vs. Smiff Securities Ltd. (2012)

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348 ITR 302, the said ruling of the Hon'ble Supreme Court is only on the point whether the goodwill falls in the category of intangible assets or any other business or commercial rights of similar nature as per the provisions of section 32(1) of the Act. Therefore, there is no quarrel on the issue that goodwill is eligible for depreciation. However, the said ITA Nos.722, 801, 1065 & l066/Bang/2014 judgment would not over-ride the provisions of 5th proviso to Section 32(1) of the Act which restricts the claim in the cases specified there under. The consideration paid by the assessee for acquiring the shareholding of the subsidiary in the earlier years is not relevant for the issue of depreciation on the assets taken under amalgamation and for the purpose of 5th proviso to Section 32(1) of the Act. Accordingly, in view of the above facts and circumstances of the case as well as the above discussion, we hold that the claim of depreciation in the hands of the assessee is subjected to the 5th proviso to Section 32(1) of the Act. Accordingly, this issue is decided against the assessee".

4.8 In view of the above discussions, the issue is set aside to the AO. The AO is directed to examine the applicability of the 5th Proviso to Sec.32(1) of the Act. The assessee has further sought to distinguish the facts of this case from the facts in the case of M/s United Breweries where the decision of Bangalore Bench of the ITAT has held that depreciation on goodwill cannot be claimed by the company on amalgamation. The AO is directed to consider the contentions of the assessee examine the facts of the case and decide the issue after giving the assessee an opportunity to be heard.

5.1 The assessee had stated that the said issue has been examined in detail during the course of Assessment and we have made a detailed submissions with regard to warranty liability, vide letter dated 30.11.2016. The AO has examined these submissions and based on such submissions only he had accepted the claim and therefore reopening under section 263 was objected by the assessee.

5.2 The assessee has further stated that there is no ground lo withdraw the deduction on following facts:

a) The company had created the liability towards warranty commitment in terms of mandatory Accounting Standards and on sound scientific basis only and it is submitted that the same is not made on an adhoc basis,

h) Though the term used in the Accounts is "Provision for warranty ", in reality it is a liability which the company had undertaken based on Industry norms.

c) The amount of provision varies depending on the number of instruments sold, nature of instruments sold, customer requirements, tender norms etc..... Certain customers may be given 1-year warranty and others 3 years depending upon the negotiation carried out at the time of finalization of sales and it cannot be expected that the amount of warranty has to be same year after year.

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d) Similarly, certain warranties may include only the service and others may require Pads replacement as well as service. Again this may vary year to year and hence it is submitted that warranty liability need not be consistent year after year,

e) It is industry norms that anything between 2% to 5% would be the liability towards warranty commitment and hence 1.68%, is quite normal for a company of this nature particularly when the company is dealing with medical and electronic equipment with very heavy obsolescence, wear and tear and where the break down instances are many and common.

f) The Company in the subsequent year (Financial Year 2014-15) had utilized a sum of Rs.1,98,09,774/- from the provision made in FY 2013-14, which justifies the provision of Rs.2,25,71,530/- made in the FY 2013-14.

g) In view of the above it is submitted that the Provision for warranty is made on scientific and systematic basis and there has been significant utilization of such warranty in the subsequent year and as such it is an allowable deduction

h) Warranty becomes an integral part of the sale price of the product. In other words, warranty stood attached to the sale price of the product- As stated above, obligations arising from past events have to be recognized as provisions. These past events ae known as obligating events. In the present case, therefore, warranty provision needs to be recognized because the appellant is an enterprise having a present obligation as a result of past events resulting in an outflow of resources. Lastly, a reliable estimate can be made of the amount of the obligation.

i) The assessee relied on the decision of Rotork Controls Vs CIT (Supreme Court) 314 1TR 62 civil Appeal No.3506-3510 of 2009 arising out of SLP NO. 14178-14182 OF 2007 wherein it was held that Provision for Warranty is an ascertained Liability and hence allowable as a genuine business expenditure.

j) High court of Punjab & Haryana at Chandigarh Income Tax Appeal No, 434 of 2014df 19.05.2015 held in the case of the CIT vs. M/s Carrier Air-Conditioning and Refrigeration that provision for warranty made on based on experience and past trends is an allowable expenditure.

k) Hence it is submitted that the same has to be fully allowed and there cannot be any disallowance.

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considering only, the third leg, disallowance of Rs.16,13,602/- has been made. Further, in the form 3CD for the amalgamation company, i.e Trivitron Healthcare P. Ltd., certified by a qualified Auditor, disallowance u/s.14A shown as Rs.68,94,556/- which was not considered by the Assessing Officer.

7.1 The assessee had stated that the said issue has been examined in detail during the course of Assessment and they have made detailed submissions with, regard to 14A disallowance vide letter dated 30.11.2016 and therefore we object to the issue of Notice Under section 263 of IT Act with regard 14A disallowance.

7.2 The assessee has further stated the following facts in support of his claim;

a) It is submitted that dividend income from company pertains to the dividend declared by Kiran Medical Systems Private Ltd, which was merged with the Company with effect from 01/04/2013 vide court order dated 19/03/2015.

b) As the merger scheme was approved only on 10/03/2015, the dividend declared by Kiran Medical Systems Private Ltd in the year was disclosed in the audited accounts of the assesse, which was adopted in the Board Meeting held on 29.09.2014 much before the court order which was received only on 19/03/2015.

c) Consequent to the merger effective from 01/04/2013, when both asseesee's financials and Kiran Medical Systems accounts are merged, the dividend earlier received from the amalgamating company loses it nature of dividend as no company can declare a dividend for itself and accordingly the same cannot be treated as dividend for the purpose of section I4A.

d) Accordingly, dividend received from Kiran Medical systems Private Ltd., becomes only a profit and loss surplus and cannot be called as dividend.

e) Besides, the Tax audit report of Trivitron Healthcare Private Ltd was filed before the merger was approved by the Court and the disallowance may be relevant at that time. Once the merger order is received and approved with retrospective effect, the accounts of both entities are consolidated. On consolidation, the dividend income loses its nature and the disallowance and quantification will not be relevant for the purpose of assessment.

f) When the individual lax audit report of the assessee company was compiled by the Tax Auditors and signed on 29.11.2014, they have included investment made by the Company in Kiran Medical Systems Private Ltd in the calculation of 14A disallowance. As effective from 1st April 2013 Kiran Medical Systems Pvt. Ltd has been merged with the assesse company vide court order dated 19/03/2015, the total investments as on 01/04/2013 and 31/03/2014 have to be reworked by excluding investments in Kiran Medical Systems Private Ltd. Also there are certain investments made outside the country such as Star Trivitron FZLLC (Dubai), Trivitron Navakrama Medical systems Private Ltd (Srilanka) and Lab Systems OY (Finland) have to be excluded from opening as well as closing investments in order to arrive at the average investments. All these have been carried out and based on such revised calculations, the assessee themselves

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offered Rs.16,13,602/- as per calculation attached. In the above circumstances, based on the argument that the 'Lax auditors have in the Form 3CD have quantified a sum of Rs.66,94,556/- as disallowance under section 14A is not a valid ground for invoking section 263. I! is once again reiterated that Tax Audit report was filed on 29.11.2014 and the court order approving merger of Kiran Medical systems Private Ltd was received on 19/03/2015 and hence the Tax auditors couldn’t have considered the elimination of cross investments relating to Kiran Medical Systems Private Ltd, while calculating 14 A disallowance.

g) Also none of the investments were made out of borrowed funds and entire investment has been made only out of Equity contribution and internal generations.

h) Based on the above working assessee has voluntarily disallowed a sum of Rs.16,13,302/- under the third leg and hence no further disallowance is needed.

three issues in revision proceedings u/s.263 of the Act. The first and

foremost issue taken up by the PCIT is depreciation on goodwill arise out

of amalgamation. The assessee has claimed depreciation u/s.32(1) of the

Act, on goodwill which has been arisen to the assessee on amalgamation

of assessee company with M/s.Kiran Medical Systems w.e.f.01.04.2013 in

a scheme amalgamation approved by the Hon’ble Madras High Court vide

order dated 28.04.2015. The very same issue has been subject matter of

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263 proceedings by the PCIT for the AY 2015-16, where the PCIT has

directed the AO to verify depreciation claimed on goodwill in light of 5th

proviso to section 32(1) of the Act. The assessee has challenged 263 order

passed by the PCIT before ITAT. The Tribunal in ITA No.97/Chny/2021

dated 24.06.2022, has considered very same issue and held that the

assessee is entitled for depreciation on goodwill and 5th proviso to

Sec.32(1) of the Act, has no application to the facts of present case.

Therefore, he submitted that the issue is squarely covered by the decision

of ITAT in the assessee’s own case for the AY 2015-16 and thus, assumption

of jurisdiction by the PCIT on this issue is fails.

Book filed by the assessee argued that the AO has examined the issue of

provision for warranty expenses in light of reply filed by the assessee vide

letter dated 30.11.2016, in response to a specific question raised by the

AO during the course of assessment proceedings. The AO after considering

the relevant facts has rightly allowed the claim of the assessee. Further,

provision for warranty expenses is estimated on the basis of past history

and scientific method based on expenses incurred for earlier years and such

provision is in accordance with ratio laid down by the Hon’ble Supreme

Court in the case of Rotork Controls India (P) Ltd. (supra). He further

submitted that the AO had also examined disallowances of expenditure

u/s.14A of the Act, in light of dividend income earned by the assessee and

after considering relevant submissions of the assessee dated 30.11.2016,

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has accepted suo moto disallowance made by the assessee. Further, on

merits, the assessee has earned dividend income from M/s.Kiran Medical

Systems, which was later merged with the assessee company w.e.f.

01.04.2013 and thus, dividend declared by merged company and received

by amalgamated company losses its nature of dividend as no company

declared a dividend for itself and accordingly, the same cannot be treated

as dividend for the purpose of s.14A of the Act. The AO after considering

relevant facts allowed the claim of the assessee and thus, the PCIT erred

in revision of assessment order on this issue.

CIT(A) submitted that the assessment order passed by the Assessing

Officer is erroneous, in so far as it is prejudicial to the interests of Revenue,

because assessment order passed by the Assessing Officer, is silent on the

issue of depreciation claim on goodwill arising out of amalgamation and

thus, it cannot be argued that the Assessing Officer has considered issue

and has taken one possible view. The learned DR further submitted that by

insertion of Explanation 2 to section 263 of the Income Tax Act, 1961,

revisionary powers of the PCIT has been enlarged and an order passed by

the Assessing Officer shall be deemed to be erroneous, insofar as it is

prejudicial to the interests of Revenue, if in the opinion of the PCIT, the

order is passed without making inquiries or verification which should have

been made and further, the order is passed allowing any relief without

inquiring into claim. In this case, the Assessing Officer has allowed claim

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of depreciation on goodwill without making any inquiry or verification

contrary to 5th proviso to section 32(1) of the Act, and thus, the PCIT has

rightly invoked jurisdiction u/s.263 of the Act and set aside the assessment

order.

powers conferred u/s.263 of the Act, on the issue of provision for warranty

expenses, because, the AO has not carried out required enquiries, he ought

to have been carried out. Similarly, on the issue of 14A disallowance also,

the powers exercised by the PCIT in accordance with law. Therefore, he

submitted that the order of the PCIT should be upheld.

record and gone through orders of the authorities below. The PCIT has set

aside assessment order passed by the AO in exercise of powers u/s.263 of

the Act, on three issues – i) depreciation claimed on goodwill arise out of

amalgamation, ii) provision for warranty expenses & iii) disallowance

u/s.14A r.w.r.8D of Income Tax Rules, 1962. As regards, the first issue of

depreciation on goodwill arise out of amalgamation, we find that similar

issue had been considered by the Tribunal in the assessee’s own case for

the AY 2015-16 in ITA No.97/Chny/2021 dated 24.06.2022, where on

identical set of facts and on identical reasons, the PCIT has revised

assessment order passed by the AO u/s.263 of the Act, on the issue of

depreciation on goodwill in light of 5th proviso to sec.32(1) of the Act. The

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Tribunal after considering relevant facts and also applicability of 5th proviso

to sec.32(1) of the Act, held that depreciation claimed on goodwill arose

out of amalgamation, is not hit by 5th proviso to sec.32(1) of the Act and

thus, set aside the order of the PCIT u/s.263 of the Act, on this issue. The

relevant findings of the Tribunal are as under:

“Provided also that the aggregate deduction, in respect of depreciation of buildings, machinery, plant or furniture, being tangible assets or know-how, patents, copyrights, trademarks, licences, franchises or any other business or commercial rights of similar nature, being intangible assets allowable to the predecessor and the successor in the case of succession referred to in clause (xiii), clause (xiiib) and clause (xiv) of section 47 or section 170 or to the amalgamating company and the amalgamated company in the case of amalgamation, or to the demerged company and the resulting company in the case of demerger, as the case may be, shall not exceed in any previous year the deduction calculated at the prescribed rates as if the succession or the amalgamation or the demerger, as the case may be, had not taken place, and such deduction shall be apportioned between the predecessor and the successor, or the amalgamating company and the amalgamated company, or the demerged company and the resulting company, as the case may be, in the ratio of the number of days for which the assets were used by them.

Explanation 1. -Where the business or profession of the assessee is carried on in a building not owned by him but in respect of which the assessee holds a lease or other right of occupancy and any capital expenditure is incurred by the assessee for the purposes of the business or profession on the construction of any structure or doing of any work in or in relation to, and by way of renovation or extension of, or improvement to, the building, then, the provisions of this clause shall apply as if the said structure or work is a building owned by the assessee.

Explanation 2. -For the purposes of this sub-section "written down value of the block of assets" shall have the same meaning as in clause* (c) of sub- section (6) of section 43.

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Explanation 3.- For the purposes of this sub-section, the expression "assets" shall mean-

(a) tangible assets, being buildings, machinery, plant or furniture;

(b) intangible assets, being know-how, patents, copyrights, trade marks, licences, franchises or any other business or commercial rights of similar nature.”

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completely go out of reckoning of said proviso and thus, in our considered view, basis of the PCIT to invoke his jurisdiction u/s.263 of the Act is incorrect.

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amalgamation there was a goodwill in the books of account of amalgamating company. Further, in a scheme of amalgamation, goodwill has been revalued and shown higher value. The amalgamated company on succession has claimed higher depreciation on goodwill arose out of amalgamation. Under those facts, the Tribunal came to the conclusion that in terms of 5th proviso to section 32(1) of the Act, predecessor and successor company can claim depreciation on proportionate basis for number of days assets used by them, however, they cannot claim depreciation over and above normal depreciation allowable on a particular asset.

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in preceding paragraphs and non-applicability of 5th proviso to section 32(1) of the Income Tax Act, 1961, to the facts of the present case, there cannot be error in relation to the view taken by the Assessing Officer while framing the original assessment. Therefore, in absence of any such error in the assessment order, assumption of jurisdiction u/s.263 of the Act, by the learned PCIT should be reckoned as invalid. Hence, we quash impugned order passed by the learned PCIT u/s.263 of the Income Tax Act, 1961. 14. In this view of the matter and by following the decision of the ITAT,

in the assessee’s own case for the AY 2015-16, we are of the considered

view that the assessee has rightly claimed depreciation on goodwill arise

out of amalgamation, because, 5th proviso to sec.32(1) of the Act, has no

application to the facts of the present case. Therefore, we are of the

considered view that assumption of jurisdiction by the PCIT on this issue is

fails.

proceedings. The PCIT has questioned provision for warranty expenses

amounting to Rs.2,25,71,530/-. According to the PCIT, there is a five times

increase in provision for warranty expenses for the AY 2014-15 when

compare to AY 2013-14. Although, the assessee has not explained rational

behind substantial increase in expenses, the AO has allowed the claim

without carrying out required enquiries, he ought to have been carried out.

Therefore, the PCIT opined that the assessment order passed by the AO on

this issue is erroneous in so far as it is prejudicial to the interest of the

Revenue. We find that the assessee is in the business of manufacturing

diagnostic equipments is required to provide warranty on goods

manufactured and sold to customers. The assessee is making provision for

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warranty expenses on the basis of past history and such provision has been

made on scientific basis considering the facts including past history and

experience and warranty provided to customers. In our considered view,

provision for warranty expenses provided by the assessee in the books of

accounts is on the basis of past history and further, such provision has been

made on scientific basis. Further, it is in accordance with the decision of

the Hon’ble Supreme Court in the case of Rotork Controls India (P)

Ltd.(supra), wherein, it was held that provision for warranty expenses is

ascertained liability and hence, allowable as business expenditure. As

regards, the allegation of the PCIT on the powers of the AO in not examining

the issue in right perspective of law, we find that during the course of

assessment proceedings, the AO has issued a specific show cause notice on

the issue and the assessee vide letter dated 30.11.2016 filed a detailed

reply and explained how provision for warranty is allowable expenses. The

AO after considering the relevant facts has rightly allowed the claim of the

assessee. No doubt, there is no specific discussion on the issue in the body

of the assessment order, however, just because there is no specific

discussion on the issue in the assessment order, it does not mean that the

AO has not carried out necessary enquiries. In this case, on the basis of

details furnished by the assessee, what we noted that the issue has been

thoroughly examined by the AO and has allowed the claim of the assessee.

Therefore, we are of the considered view that assumption of jurisdiction by

the PCIT on this issue also fails.

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proceedings. The PCIT has set aside the assessment order passed by the

AO on the issue of disallowance u/s.14A r.w.r.8D of IT Rules. According to

the PCIT, although, the Tax Auditor of amalgamation company i.e. the

assessee has quantified the disallowance u/s.14A of the Act, at

Rs.68,94,556/-, but the assessee has made disallowance of Rs.16,13,602/-

in the statement of total income. The AO without verifying the relevant

facts has simply allowed the claim of the assessee which rendered the

assessment order passed by the AO to be erroneous in so far as it is

prejudicial to the interest of the Revenue. We do not find any merits in the

findings of the PCIT on the issue of disallowance u/s.14A of the Act. First

of all, the issue has been thoroughly examined by the AO during original

assessment proceedings, which is evident from the fact that the AO had

issued a specific questionnaire on disallowance of expenditure u/s.14A

r.w.r.8D of IT Rules, for which, the assessee vide letter dated 30.11.2016

has filed a detailed Written Submissions and explained how disallowance

computed u/s.14A of the Act, in accordance with law. Therefore, we are of

the considered view that once the issue on which the PCIT wants to

assumption of jurisdiction u/s.263 of the Act, has been examined by the

AO, during the course of assessment proceedings, then, there is no scope

for the PCIT to revise assessment order on the said issue. Further, on

merits also computation of disallowance of expenditure u/s.14A r.w.r.8D of

IT Rules, is in accordance with law for two reasons. The first reason is that

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dividend income of Rs.1,04,39,190/- received during the year, has been

received from M/s.Kiran Medical Systems, the amalgamated company. As

we have already noted in the first issue on goodwill, M/s.Kiran Medical

Systems, has been amalgamated with the assessee company

w.e.f.01.04.2013 vide the Hon’ble High Court order dated 19.03.2015.

Consequent to the merger effective from 01.04.2013, when both the

assessee’s financials and M/s.Kiran Medical Systems’s financials are

consolidated, the dividend income earlier received from amalgamating

company losses its nature of dividend as no company can declare a dividend

for itself and accordingly, the same cannot be treated as dividend for the

purpose of s.14A of the Act. Further, the Tax Auditor has quantified higher

disallowance u/s.14 of the Act, in the case of the assessee, but such

quantification has been made by taking into account dividend income

received by the assessee and relevant expenditure incurred for the

assessment year. However, once after amalgamation dividend income

becomes ‘nil’, and the question of disallowance expenditure relatable to

dividend income does not arise. Therefore, in our considered view the AO

has rightly accepted the claim of the assessee on the issue of disallowance

u/s.14A of the Act and thus, we are of the considered view that assumption

of jurisdiction by the PCIT on this issue also fails.

circumstances of the case, we are of the considered view that assessment

order passed by the AO u/s.143(3) of the Act dated 22.12.2016 is neither

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erroneous nor prejudicial to the interest of the Revenue. The PCIT without

appreciating the facts simply set aside the assessment order passed by the

AO u/s.263 of the Act, on three issues. Therefore, we quashed the order of

the PCIT u/s.263 of the Act.

Order pronounced on the 12th day of October, 2022, in Chennai.

Sd/- Sd/- (महावीर िसंह) (जी. मंजूनाथा) (G. MANJUNATHA) (MAHAVIR SINGH) लेखा सद�य/ACCOUNTANT MEMBER उपा�� /VICE PRESIDENT चे�ई/Chennai, �दनांक/Dated: 12th October, 2022. TLN आदेश क� �ितिलिप अ�ेिषत/Copy to: 1. अपीलाथ�/Appellant 4. आयकर आयु�/CIT 2. ��यथ�/Respondent 5. िवभागीय �ितिनिध/DR 3. आयकर आयु� (अपील)/CIT(A) 6. गाड� फाईल/GF