THE BOMBAY OIL PVT LTD.,MUMBAI vs. DY CIT CIRCLE-8 (3)(1), MUMBAI

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-14 dated 29.08.2019 and pertains to assessment year 2010-11.

1.The Learned Commissioner of Income Tax (Appeals) {"Ld. CIT(A)"} has erred in confirming the action of the Learned Assessing Officer ("Ld. AO") in disallowing interest on delay in payment of rent to Bombay Port Trust of Rs.39,69,999/- u/s 57(l)(iii) of the Act while assessing occupancy charges under the head "income from other sources". On the basis of facts and in the circumstances of the case and in law, the disallowance made ought to have been deleted.

3. In this case, the earlier round, ITAT has passed following order in this case:-

“The appeal of the assessee is directed against the order dated 20-08- 2014 passed by Ld CIT(A)-20, Mumbai and it relates to the assessment year 2010-11. The assessee is aggrieved by the decision of Ld CIT(A) in upholding the assessment of interest receipts under the head Income from other sources as against the claim of the assessee to assess the same under the head Income from business. The assessee is also aggrieved by the decision of Ld CIT(A) in confirming disallowance of various expenses claimed by the assessee.

2. We heard the parties and perused the record. The assessee is engaged in the business of investment into financial instruments, mutual funds etc. The assessee received interest income and miscellaneous income as detailed below during the year under consideration:- Interest on income tax refund - 18,87,297 Interest on deposits with Bank - 7,47,260 Interest on deposits/ICD with corporate - 33,97,892 Interest received from a concern - 10,421 ------------------ 60,42,870 ========== The assessee offered the above said interest income under the head Business. The assessing officer noticed that the assessee’s application for getting status of “Non- Banking Financial Company” (NBFC) was rejected by RBI. Further the assessee’s objective was to make investments in financing/mutual funds. Accordingly he held that the deposits made with banks/corporate cannot be treated as business activity of the assessee. Accordingly he assessed the above said income under the head income from other sources. The assessee had claimed various expenses in its profit and loss account. The AO rejected them, since there was no business income assesable in the hands of the assessee, as the AO had assessed the interest income under the head Income from other sources. The Ld CIT(A) also confirmed the same and hence the assessee has filed this appeal.

4. The Ld A.R submitted that the rejection of the application for securing NBFC status would not render the assessee business less and the income derived by the assessee would not lose business character. In this regard, he placed reliance on the decision rendered by the co-ordinate bench in the case of Preimus Investment and Finance Ltd (ITA No.4879/Mum/2012 dated 13- 05-2015), wherein the Tribunal has expressed the view that the denial of registration by RBI as NBFC does not decide the issue of carrying on business. Accordingly the Ld A.R pleaded that the order passed by the tax authorities should be reversed.

10. In the result, the appeal filed by the assessee is partly allowed.”

"The assessee company had taken 'a property on lease situated at Plot R R No. 1972 at Sewree, Mumbai for a lease of 30 years in 1995. The said property was given to Marico Ltd on which assessee was earning rent.

As stated above the property was taken on lease for 30 years, which got expired in 1985 vide its letter dated 23,4.1985, the assessee requested for the renewal of lease term for further period of 30 years. However, BPT re/used to renew (he lease and issued a notice to quit the premise. Further, BPT has also filed an eviction suit in 1986 with the Small Cause Court against the assessee in this matter. During the FY 2002-03, Marico Ltd had shown interest in getting the lease directly renewed in its name and accordingly paid an advance of Rs. 1.20 crore to BPT, Daring the year under consideration, BPT withdrew its eviction suit against the company vide Small Cause Court's order dated 23.11.2009(copy enclosed at page no. 88 to 98). Thereafter, during the year, out of deposit of Rs. },25,W,000/- BPT adjusted Rs. 87,69,1507- towards lease rent and interest thereon of Rs. 39.69.999/-(including TDS of Rs. 3.60.909/-J. We are enclosing herewith copy of adjustment letter received from BPT and ledger account of interest paid to BPT, same was claimed as deduction while computing the business income. ,., -Without prejudice to above, even if rental income from Marico is taxable wider the head "Income from Other Sources " the assessee is entitled for deduction for rent and interest paid to BPT from the said rental income. "

The submissions of the assessee have been duly considered. It is not in dispute that the rental Income(Occupancy charges") earned by the assessee from Marico is taxable as "Income from Other Sources", This has been confirmed by the Ld.CIT(A) and the assessee has not taken re matter to the Hon'ble ITAT, Thus, it has also, accepted that the rental income is not taxable the head Business Income. Further, it did not raise a ground before the Hon'ble ITAT that this interest expenditure on rent be allowed against the occupancy charges. The Hon'ble ITAT has the undersigned to examine the claim of expenses against the business income. This claim of expenditure cannot be allowed against the business income which consists of interest of the above discussion, the interest expenditure of delay in payment of rent to Rs, 39.69,999/- is hereby disallowed.”

5. The Ld.CIT(A) confirmed the AO’s action by following order:- “So far as the second ground of appeal challenging the disallowance of interest expenditure on delay in payment of rent to BPT amounting to Rs. 39,69,999/- is concerned, I am in agreement with the finding of the AO that the issue does not arise out of order of honourable ITAT dated 29/12/2017, the effect to which has been given by the AO and which is the subject matter of this appeal Occupancy charges earned by the appellant from Marico were taxed by the AO as income from other sources. This action of the AO was confirmed by the learned CIT(A) who also did not allow deduction in respect of interest Expenditure on delay in payment of rent to BPT, amounting to Rs. 39,69,999/- to the appellant, even though a specific submission was made by the appellant before him in this regard. The appellant did not take the matter of computation of rental income under the head income from other sources to the honourable ITAT. Thus, the issue of computation of rental income under the head income from other sources has already reached finality. Accordingly, disallowance of Rs. 39,69,999/- made by the AO is upheld and the second ground of appeal is dismissed.”

The learned Commissioner of Income Tax (Appeals) [‘CIT(A)] has erred in confirming the action of the learned Assessing Officer in treating interest income of JRs.60,42,870/- as 'Income from Other Sources' as against 'Income from Business or Profession'. On the facts and circumstances of the case, the income ought to be assessed under the head 'Income from Business or Profession'. The learned CIT(A) has erred in confirming the disallowance of following expenses while computing the taxable income of the assessee: Particulars Amount Employees Remuneration (After adjustment 7,32,250/- u/s 43B items] Repairs to Building 12,66,795/-

Electricity charges 54,003/-

Auditors Remuneration 8,39,147/-

Interest on delayed payment of rent to 36,09,090/- Bombay Port Trust Legal & Professional charges 4,84,291/-

Miscellaneous Expenses 3,12,946/- Security charges 2,07,202/- Communication expenses 61,056/- Traveling, conveyance & vehicle expenses 53,376/- Bank charges 1,405/-

Depreciation (as per Income Tax) 1,14,751/- Total 77,36,312/- The aforesaid expenses ought to b allowed while computing the income of the assessee under the head “Income from Business or profession" or under the head 'Income from other sources'.

As stated above the property was taken on lease for 30 years, which got expired in 1985 vide its letter dated 23,4.1985, the assessee requested for the renewal of lease term for further period of 30 years. However, BPT re/used to renew (he lease and issued a notice to quit the premise. Further, BPT has also filed an eviction suit in 1986 with the Small Cause Court against the assessee in this matter. During the FY 2002-03, Marico Ltd had shown interest in getting the lease directly renewed in its name and accordingly paid an advance of Rs. 1.20 crore to BPT, Daring the year under consideration, BPT withdrew its eviction suit against the company vide Small Cause Court's order dated 23.11.2009(copy enclosed at page no. 88 to 98). Thereafter, during the year, out of deposit of Rs. },25,W,000/- BPT adjusted Rs. 87,69,1507- towards lease rent and interest thereon of Rs. 39.69.999/-(including TDS of Rs. 3.60.909/-J. We are enclosing herewith copy of adjustment letter received from BPT and ledger account of interest paid to BPT, same was claimed as deduction while computing the business income. ,., -Without prejudice to above, even if rental income from Marico is taxable wider the head "Income from Other Sources " the assessee is entitled for deduction for rent and interest paid to BPT from the said rental income. "

9. From the above, it is amply clear that the amount involved is duly allowable as claimed. The plank of the authorities below in denying that this was not before ITAT is wrong and not sustainable. Hence, I set aside the order of Ld.CIT(A) and decide the issue in favour of the assessee.

Pronounced in the open court on 14.12.2021