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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI MAHAVIR SINGHAND SHRI MANOJ KUMAR AGGARWAL
आदेश आदेश /O R D E R आदेश आदेश
PER MAHAVIR SINGH, VP:
Out of these five appeals of the Assessee, two appeals
are arising out of two different orders of the Commissioner
of Income Tax (Appeals) – 15, Chennai for the Assessment
Years 2012 – 2013 and 2013 – 2014 in ITA No.218 &
219/2018-19/CIT(A)-15; dated 29.03.2019. For these two
assessment years, assessments were framed by the
Income Tax Officer, Corporate Ward – 6(2), Chennai
u/s.143(3) r.w.s.147 of the Income Tax Act, 1961
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(hereinafter “the Act”) vide orders dated 28.12.2018. The
other three appeals for the Assessment Years 2014 – 2015,
2015 – 2016 and 2016 – 2017 are arising out of the order
of the Commissioner of Income Tax (Appeals) – 15,
Chennai in ITA No.220, 213 & 222/2018-19/CIT(A)-15;
dated 29.03.2019. Assessments for these three
Assessment Years are made by the Income Tax Officer,
Corporate Ward – 6(2), Chennai u/s.143(3) r.w.s.147 of
the Act vide orders of different dates, i.e. 31.12.2018 and
26.12.2018.
The first common issue in these five appeals is as
regards to the order of the Commissioner of Income Tax
(Appeals) in confirming the action of the Assessing Officer
in disallowing the expenses claimed by the Assessee
without deduction of Tax Deducted at Source [TDS] and
thereby the Assessing Officer invoked the provision of
Section 40(a)(ia) of the Act and made a disallowance for
the office rent paid to the Directors, payments made to
Hypercube Architect, Directors remunerations, interest paid
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to Directors and salaries paid to employees, etc. The
Assessing Officer made the following disallowance by
invoking the provisions of Section 40(a)(ia) of the Act for
non-deduction of TDS and in the following Assessment
Years.
Assessment Years 2012 – 2013:
Sl. Particulars Amount No. [1] Office rent paid to Directors 12,00,000.00 [2] Payment made to Hypercube Architect 2,28,970.00 [3] Director remuneration – Mr. Ganesh 6,00,000.00 [4] Director remuneration – 6,00,000.00 Mr. Rathinavel [5] Interest paid to Shri Ganesh 14,27,080.00 (Director)
Assessment Years 2013 – 2014:
Sl. Particulars Amount No. [1] Brokerage paid to Shri Madhavan 10,90,000.00 [2] Director remuneration – Mr. Ganesh 9,00,000.00 [3] Director remuneration – 9,00,000.00 Mr. Rathinavel [4] Interest paid to Shri Ganesh 14,97,135.00 (Director)
Assessment Years 2014 – 2015:
Sl. Particulars Amount No. [1] Salary Ms. Selvi 3,04,600.00 [2] Director remuneration – Mr. Ganesh 6,00,000.00 [3] Director remuneration – 6,00,000.00 Mr. Rathinavel
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Assessment Years 2015 – 2016:
Sl. Particulars Amount No. [1] Director remuneration – Mr. Ganesh 3,00,000.00 [2] Director remuneration – 3,00,000.00 Mr. Rathinavel [3] Salary Mr. Giri 3,71,960.00 [4] Salary Ms. Selvi 3,59,000.00 Assessment Years 2016 – 2017:
Sl. Particulars Amount No. [1] Director remuneration – Mr. Ganesh 3,00,000.00 [2] Director remuneration – 3,00,000.00 Mr. Rathinavel [3] Salary Mr. Sathish 5,58,700.00 [4] Salary Ms. Selvi 3,84,000.00
The Commissioner of Income Tax (Appeals) also
confirmed the action of the Assessing Officer. Aggrieved,
the Assessee is now on appeal before the Tribunal.
The brief facts of the case are that the Assessee is a
building contractor and is also engaged in the business of
Joint Venture Agreements for developing buildings. A
survey u/s.133A of the Act was conducted at the business
premises of the Assessee on 02.08.2017 and accordingly a
notice u/s.148 of the Act was issued to the Assessee.
Consequent to the issuance of a notice u/s.148 of the Act,
the Assessment was completed u/s.147 r.w.s.143(3) of the
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Act in all these assessment years and the Assessing Officer
had made a disallowance of expenses claimed by the
Assessee for non-deduction of TDS by invoking the
provisions of Section 40(a)(ia) of the Act.
Now before us, during the course of hearing, the
learned Counsel for the Assessee had requested that in the
Assessment Year 2012 – 2013 only, there are two
disallowances, i.e. he challenged regarding the Director’s
remuneration paid to Mr. Ganesh amounting to
Rs.6,00,000/- and to Mr. Rathinavel amounting to
Rs.6,00,000/- and for the rest of the disallowance, i.e.
office rent paid to the Directors amounting to
Rs.12,00,000/- and the payment made to the Hypercube
Architect amounting to Rs.2,28,970/- and interest paid to
Shri Ganesh (Director) amounting to Rs.14,27,080/-, he
has instructions from the assessee not to press these
disallowances. Accordingly, the Assessee is not interested
to prosecute these disallowances for the reason that these
are debatable issues and hence he is ready to pay the taxes
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on the same. The learned Counsel for the Assessee before
us stated that the payments of remunerations to the
Directors are not subject to TDS and consequentially the
same are not subject to rigors of Section 201 of the Act for
the reason that the Assessee had disclosed the income with
respect to these two amounts received and included the
same in the return of income filed by these two recipients
and paid the taxes due thereon. The learned Counsel for
the Assessee further stated that these two Directors, Mr.
Ganesh and Mr. Rathinavel had disclosed the remuneration
received from the Assessee in their individual income tax
returns and discharged the taxes payable there under,
except for the Assessment Year 2014 – 2015 in the case of
Mr. S. Ganesh who has not filed the return of income for
that particular year.
When these facts were confronted to the learned
Senior Departmental Representative, he in principle had
agreed that in case the recipient Directors have included
these remuneration in their respective returns of income
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and paid taxes thereon, then in terms of the second proviso
to Section 40(a)(ia) of the Act, the disallowance can be
deleted by the Assessing Officer. For this, the learned
Senior Departmental Representative stated that this issue
can be remitted back to the file of the Assessing Officer for
verification of the facts only.
In counter, the learned Counsel for the Assessee
stated that the Assessee now in his paper-book has filed
copies of the returns filed by the said Directors that are
enclosed herewith with his proof of discharging of the tax
liability and the payment of proof are also enclosed. The
learned Counsel for the Assessee stated that once the
recipients have disclosed the remunerations in their
respective returns of income and discharged the payments
and complies with the filing of the return of income having
been completed, no disallowance can be made for the non-
deduction of TDS by invoking the provisions of Section
40(a)(ia) if the Act. In view of the second proviso to this
Section, we are in full agreement with the arguments of the
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learned Counsel for the Assessee, as well as the learned
Senior Departmental Representative that, in case the
recipients have disclosed the remunerations received from
the Assessee in their individual tax returns and discharged
the taxes payable there under, in those case, the
disallowance should not be made in terms of the second
proviso of Section 40(a)(ia) of the Act.
This will also apply to the salaries paid to the employees,
namely, salary for the Assessment Years 2014 – 2015,
2015 – 2016 and 2016 – 2017 and salaries paid to Shri
Sathish and Shri Giri for the Assessment Years 2016 – 2017
and 2015 – 2016 respectively. In terms of the above, in all
these years, i.e. 20-12 – 2013, 2013 – 2014, 2014 – 2015,
2015 – 2016 and 2016 – 2017, the directions will apply
accordingly. Thus, in principle we have decided the issue in
favour of the Assessee, but subject to the verification of the
facts by the Assessing Officer. Hence, this matter is
restored back to the file of the Assessing Officer for limited
purpose of verification of facts, as to whether the recipients
have disclosed the remunerations received on the salaries
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received from the Assessee in their individual tax returns
and discharged the taxes payable there under in terms of
the second proviso to Section 40(a)(ia) of the Act or not?
The Assessing Officer will accordingly allow the claim after
verifying the same. Thus, this common issue in all these
years is allowed partly as indicated above.
The next common issue in all these five appeals of
the Assessee is as regards to the order of the Commissioner
of Income Tax (Appeals) confirming the action of the
Assessing Officer in disallowing the claim of depreciation
and expenses on motor vehicles, i.e insurance, interest on
vehicle loan, vehicle maintenance and other repairs, etc. for
the reason that the aforesaid motor vehicles are registered
in the name of individual Directors of the Assessee
Company.
The brief facts are that the Assessing Officer had
disallowed the following motor vehicle expenses in the
following Assessment Year’s-:
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Particulars A.Y A.Y A.Y A.Y A.Y 2012-13 2013-14 2014-15 2015-16 2016-17
Depreciation 5,22,069 5,56,100 4,72,685 4,01,782 1,61,515
Insurance 14,980 36,570 1,44,533 56,688 53,943
Interest on 3,02,234 3,00,929 2,11,327 1,14,715 89,791 Vehicle Loan
Vehicle 2,56,623 3,33,391 4,93,178 5,07,096 4,54,705 Maintenance
Other Repair 64,946 97,482 70,296 34,670 0
Total 11,60,852 13,24,472 13,92,019 11,14,951 7,59,954
The Assessing Officer had disallowed the depreciation
and the related expenses of the aforesaid motor vehicle on
the ground that the registration certificate of the motor cars
are held in the name of the individual Directors. The
learned Counsel for the Assessee submitted that although
the motor vehicle are registered in the name of the
Directors, but the said motor vehicles are shown in the
books of the Assessee Company and are appearing in the
balance sheet as assets of the Assessee Company. It was
claimed that the said motor cars are used for the purpose
of the business of the Assessee Company and the payment
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towards the purchase of the said cars are made by the
Assessee Company. The Assessee has now contended
before us that, the entire invoices and bills although are in
the name of the Directors individually, but the entire
expenses, i.e. interest expenses, repair expenses and petrol
expenses are borne by the Assessee Company.
On the other hand, the learned Senior Departmental
Representative supported the orders of the lower
authorities.
After hearing the rival contentions and on going
through the facts and circumstances of the case, we noted
that the cars are registered in the name of the Directors but
the vehicles are used for the purpose of business of the
Assessee Company and even the funds towards the
purchase of the vehicles were provided by the Assessee
Company and they have been shown as assets of the
Assessee Company in the balance sheet and in the fixed
asset chart for claiming depreciation.
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In view of these facts, we are of the view that the
Assessee is entitled for the claim of depreciation and other
related expenses, but subject to the verification of the
Assessing Officer. This issue has been considered by the
Co-ordinate Bench of this Tribunal in the case of Edwise
Consultants Private Limited Vs. The Deputy Commissioner
of Income Tax, [2015] 44 ITR (Trib.) 236 (ITAT [Mum]),
wherein it is held as under:
“32. We have heard the parties on this issue and perused the record. We noticed that the Hon’ble Gujarat High Court has considered identical issue in the case of the Commissioner of Income Tax Vs. Aravali Finlease Limited [2012] 341 ITR 282 (Guj) and has taken the decision that the depreciation is allowable in the hands of the company, even if it is registered in the name of its Director provided that the vehicle is used for the purpose of business of the company and income derived there from was shown as income of the company. In the instant case there is no dispute with regard to the fact that the vehicles are used for the purpose of business of the Assessee Company. In the case of the Commissioner of Income Tax Vs. Basti Sugar Mills Company Limited [2002] 257 ITR 88 (Delhi), the Hon’ble Delhi High Court approved the decision of the Tribunal in holding that since the vehicle is a movable asset, the registration as required in the case of transfer of immovable property is not a condition precedent for legal ownership. In the instant case, the funds for purchase of vehicles have been provided by the Assessee Company and they have been shown as assets of the Assessee Company. Hence, in our view, the Assessee Company should be considered as owner for all practical purposes and hence it is entitled for depreciation. In view of the direct decision
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of the Hon’ble Gujarat High Court is available on this issue, we prefer to follow the same to that rendered by the Tribunal in the Assessee’s own case for the Assessment Year 2007 – 2008. Accordingly, we set aside the order of the learned Commissioner of Income Tax (Appeals) on this issue and direct the Assessing Officer to allow depreciation on vehicles.”
Respectfully following the Co-ordinate Bench’s decision,
we direct the Assessing Officer to allow depreciation and
other related expenses claimed by the Assessee. Thus, we
allow this issue accordingly. Hence, this issue in the
Assessee’s appeal in all the Assessment Years is allowed.
The next common issue for the Assessment Years
2014 – 2015 and 2015 – 2016 is as regards to the orders of
the Commissioner of Income Tax (Appeals) in confirming
the action of the Assessing Officer in making dual
disallowance u/s.40(a)(ia) as well as 40A(3) of the Act.
The Assessing Officer during the course of the
assessment proceedings made the following disallowance in
these two Assessment Years:
A.Y Particulars Section 40(a)(ia) Section 40A(3) of the Act of the Act 2014 – 2015 Salary to employees 3,04,600 2,85,400 2015 – 2016 Salary to employees 7,30,960 4,61,610 Total 10,35,560 7,47,010
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The Commissioner of Income Tax (Appeals) also had
confirmed both the disallowances.
Now before us, the learned Counsel for the
Assessee stated that the revenue has committed double
jeopardy in respect of these disallowances made on the
same set of expenses, i.e. both 40(a)(ia) of the Act for non-
deduction of TDS and 40A(3) of the Act for exceeding cash
payment of Rs.20,000/-. The learned Counsel for the
Assessee stated that the Tribunal in the earlier ground, i.e.
first issue, has already considered the disallowance
u/s.40(a)(ia) of the Act and had directed to be deleted, and
thus the provisions of 40A(3) of the Act cannot be invoked.
We are in agreement with the learned Counsel for the
Assessee that the disallowance can be made only by
invoking one provision, i.e. 40(a)(ia) of the Act, but since
we have deleted the addition, no disallowance can be made
on this count. Hence, this ground of the Assessee is
decided in favour of the Assessee in both the Assessment
Years. Thus, this issue in the Assessee’s appeal is allowed.
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The next issue for the Assessment Year 2016 –
2017 is as regards to the disallowance u/s.37(1) of the Act,
confirmed by the Commissioner of Income Tax (Appeals)
that is made by the Assessing Officer amounting to
Rs.60.00 lakhs in respect of the payment titled “Pannallur
Minister Expenses”.
The brief facts are that the Assessing Officer on
verification of the impounded books of accounts noticed
that on 03.11.2015, the Assessee has made a payment of
Rs.60.00 lakhs which is entered as cash paid towards the
“Pannallur Minister Expenses”. The Assessing Officer had
brought out this in his assessment order as under:
Date Particulars Vch. Type Vch. No. Debit
Ganesh Imprest: Cr. 03.11.2015 Cash paid towards Panallur Journal 1060 60,00,000 Minister Expenses details overleaf through Ganesh un- offi total 1,74,00,000/- already 4,00,000/- add Rs.60,00,000/- balance Rs.1,10,00,000/- (50.00 Lakhs singing of Minister and Rs.60.00 Lakh go singing tharanum)
The Assessing Officer has then treated the Rs.60.00
lakhs as hit by Explanation 1 to Section 37(1) of the Act
and stated that this expenditure incurred is clearly
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prohibited by law, because no payment can be made to
Minister’s expenses. There are no such expenses for the
purpose of business and therefore he disallowed the
payment of Rs.60.00 lakhs that was claimed as business
expenses.
The Commissioner of Income Tax (Appeals) also had
confirmed the same by observing in paragraph nos.6.3.1
and 6.3.2, as under:
“6.3.1. The Assessing Officer has disallowed certain payments claimed u/s.37 of the Act by referring to Explanation 1. The Assessing Officer has observed that the cash payment to the Government officials for approvals, building corrections, etc., are not allowable as legal expenses. The Assessing Officer has further observed that there was no proof of payment and any payment prohibited by law is not an allowable expenditure u/s.37 of the Act. Before the Commissioner of Income Tax (Appeals), the Appellant’s Authorized Representative has reiterated that the expenditure incurred was in line with the Appellant’s business and no proof can be submitted for the said payment. The Authorized Representative has submitted that a partial disallowance may be considered.
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6.3.2 I have considered both the point of view. It is admitted that there was no proof for any legal payment to the Government officials in connection with the Appellant’s business. If it was paid to the Government officials without any legal obligation, it is not an allowable expenditure as per the provisions of Section 37 of the Act. Therefore, the Assessing Officer’s disallowance is confirmed and the Appellant’s ground is dismissed.”
Aggrieved, the Assessee is now in appeal before the
Tribunal.
The Assessee claimed that the addition of Rs.64.00
lakhs pertains to Rs.60.00 lakhs on account of the
“Pannallur Minister Expenses” but Rs.4.00 lakhs is a cash
payment made on 23.09.2015 which forms a part of
Rs.18,04,800/- that is already been disallowed as illegal
payment by the Assessing Officer and this double addition
of Rs.4.00 lakhs should be deleted.
The learned Departmental Representative
vehemently opposed the arguments of the learned Counsel
for the Assessee.
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After hearing rival contentions and going through
the facts and circumstances of the case, we noted that the
addition that was made of Rs.64.00 lakhs should be
restricted to Rs.60.00 lakhs only for the reason that the
payment of Rs.60.00 lakhs made to the Minister on
03.11.2015, i.e. “Pannallur Minister Expenses” is clearly hit
by the Explanation 1 of Section 37(1) of the Act. We affirm
the findings of the lower authorities and this issue in the
Assessee’s appeal is dismissed.
As regards to the addition of Rs.4.00 lakhs, the
Assessing Officer will verify as to whether this Rs.4.00 lakhs
is already considered in the payments disallowed of
Rs.18,04,800/- and accordingly he will decide the claim of
the Assessee after verification. Thus, this issue in the
Assessee’s appeal is partly allowed.
The next issue in these appeals for the Assessment
Years 2015 – 2016 and 2016 – 2017 is as regards to the
disallowance in respect of the interest payment u/s.40A(3)
of the Act.
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The brief facts are that the Assessing Officer during
the course of the assessment proceedings has made the
following disallowance by invoking the provisions of Section
40A(3) of the Act being payment exceeding Rs.20,000/- as
mandated under the said Section, as under:
A.Y. 2015 – 2016 : Rs.1,15,99,772/-
A.Y. 2016 – 2017 : Rs.8,17,500/-
Now before us, the learned Counsel for the
Assessee stated that the Assessing Officer while culling out
the alleged cash payments made from the data seized
classified amounts entrusted for payment to the workers in
the construction sites besides other legitimate expenses
classified the imprest amount given in lumpsum to be
disbursed in smaller fractions to the workers and others.
Hence, these payments on any given day, which perse were
below the threshold limits as prescribed u/s.40A(3) of the
Act, if individual disbursals are considered.
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The learned Counsel for the Assessee, before us
filed copies of the legitimate accounts of the Assessee
Company that are at page nos.66 to 82 of the Assessee’s
paper-book; wherein various payments are made. He only
requested that the matter be remitted back to the file of
the Assessing Officer for verification, as to whether if the
payment for imprest amount payments are proved by the
Assessee and that the payments to individual workers are
below the threshold limit as prescribed by the provisions of
Section 40A(3) of the Act, then the Assessing Officer may
accordingly decide the claim. In case, the payments
exceed the threshold limit, he will disallow.
The learned Departmental Representative relied on
the orders of the lower authorities.
After hearing the rival contentions and on going
through the facts and circumstances of the case, we are
inclined to remit the matter back to the file of the Assessing
Officer who will verify individually the payments which are
disbursed to the workers at the construction site besides
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other legitimate expenses classified as the imprest amount
given in lumpsum to be disbursed in smaller fractions to the
workers. Accordingly, this issue in the Assessee’s appeal is
remitted back to the file of the Assessing Officer and is
allowed partly.
In the result, the appeals of the Assessee in I.T.A
Nos.:1654 to 1658/CHNY/2019 are partly allowed.
Order pronounced in the court on 7th September, 2022 at Chennai. Sd/- Sd/- (महावीर िसंह ) (मनोज कुमार अ�वाल) (MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL) उपा�य� /VICE PRESIDENT लेखा सद�य/ACCOUNTANT MEMBER
चे�ई/Chennai, �दनांक/Dated, the 7th September, 2022 IA, Sr. PS आदेशकी�ितिलिपअ�ेिषत/Copy to: 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु� (अपील)/CIT(A) 4. आयकरआयु�/CIT 5. िवभागीय�ितिनिध/DR 6. गाड"फाईल/GF