TAMIL NADU URBAN DEVELOPMENT FUND,CHENNAI vs. DCIT, CHENNAI

These appeals by the assessee are arising out of different orders of the learned Commissioner of Income Tax (Appeals)-2, Chennai in dated 30.11.2016 for the 2 1468, 1469, 1470 /Chny/2017 & 573 & 574/Chny/2020 assessment year 2013-14, ITA No. 141, 140 & 139/CIT(A)-2/2016- 17 dtaed 31.03.2017 for the assessment years 2010-11 to 2012-13 & ITA No.202/2016-17 & 103/2017-18/CIT(A)-2 dated 23.01.2020 for the assessment years 2014-15 & 2015-16. The assessments were framed by the DCIT, Non-Corporate Circle-2, Chennai u/s. 143(3) / 143(3) r.w.s. 147 of the Income Tax Act, 1961 (hereinafter ‘the Act’) for the assessment years 2010-11 to 2015-16.

At the outset, the ld.Counsel for the assessee Smt. Pushya Sitaraman, stated that in 1469 & 1470/Chny/2017 for assessment years 2010-11, 2011-12 & 2012-13, the first issue is as regards to assumption of jurisdiction by the AO for reopening of assessment u/s.147 of the Act. She stated that reopening is beyond 4 years and original assessment was completed u/s.143(3) of the Act. However, she stated that on merits, the issue in all these appeals is as regards to the disallowance of interest paid on units and this issue is covered by the decision of Hon’ble High Court of Madras in assessee’s own case for the assessment years 2008-09 & 2009-10 in Tax Case Appeal Nos.122 and 123 of 2019 vide order dated 11.02.2019. The ld. Counsel for the assessee stated that the lone issue is assessment year 2013-14 in ITA No.388/Chny/2017

Brief facts relating to this issue are that during the year under consideration amongst us, the debit towards financial cost, a new item ‘interest on units’ was included. The AO noted, during the course of assessment proceedings that this particular nomenclature of expenditure was brought in by the assessee for the first time from assessment year 2010-11 onwards. The AO further noted that 4 1468, 1469, 1470 /Chny/2017 & 573 & 574/Chny/2020 there was no such expenditure claimed or paid on account of interest on units in prior years. During the assessment proceedings, the AO required the assessee to furnish details of claim of this expenditure i.e., interest on units. The assessee explained that units comprises borrowed funds and contented that as per accounts of the assessee and it particularly referred to schedule ‘C’ which relates to other funds and the unit which signifies that the same is towards borrowed funds and it does not belongs to own funds. The assessee explained that actually the interest was claimed on borrowed funds but the nomenclature was given as other funds under the head ‘units’. The AO examined the records and noted that the assessee Tamilnadu Urban Development Fund came into existence in assessment year 1997-98. He also noted that as per the G.O. passed by the Government of Tamilnadu authorizing the creation of this fund, the assessee entered into a Trust Deed dated 29.11.1996 and the contribution agreement dated 18.11.1996 was entered into. The term contribution has been defined in the contribution agreement and similarly, the term contributors / beneficiaries has been defined, as the person who have made or agreed to make contribution to the trust in accordance with this contribution agreement. Consequently, the trust deed and also the 5 1468, 1469, 1470 /Chny/2017 & 573 & 574/Chny/2020 contribution agreement, the amount received from contributors was no doubt mentioned as a loan or a borrowing, this was actually loan as per assessee but the AO noted that interest on capital is allowable only in case of AOP (Firm) u/s.40(b)(iii) of the Act. But he noted that in the present case under consideration, the assessee is not an AOP i.e., Firm but as AOP i.e., Trust. He noted that even in the case of firms which do not comply with the provisions of section 184 of the Act, interest on capital cannot be allowed as per the provisions of section 185 of the Act on being treated as an AOP. Accordingly, he disallowed the claim made u/s.36(1)(iii) of the Act. Aggrieved assessee preferred appeal before CIT(A). The CIT(A) also confirmed the action of the AO on the same reasoning. Aggrieved, now assessee is in appeal before Tribunal.

Before us, the ld.counsel for the assessee first of all argued that the assessee’s Trust is a revocable trust and it is to be assessed as an AOP at maximum marginal rate as decided by ITAT in assessee’s own case for assessment years 2008-09 & 2009-10 in & 2317/Mds/2016, order dated 23.03.2017. She stated that the Tribunal held that the Trust being revocable one, the income can only be taxed in the hands of the contributions and not 6 1468, 1469, 1470 /Chny/2017 & 573 & 574/Chny/2020 in the hands of the trustees. She stated that this order of the Tribunal is affirmed by the Hon’ble Jurisdictional High Court in Tax Case Appeal No.122 & 123 of 2019, order dated 11.02.2019, wherein questions raised before Hon’ble Madras High Court and adjudicated reads as under:- i) Whether the Tribunal was right in conceding that the Assessee Trust was a revocable one entitled to claim status under section 61 when the Trust Deed itself clearly state that as per clause 29 it was an irrevocable Trust which would come to an end only when all the contributors as a whole decide to put an end to it? ii) Whether the Tribunal was right in treating the Assessee is not a commercial in nature especially when the Assessee has submitted Form 3CB and 3CD complying with the provisions of Section 44AB which would imply that the Assessee is a commercial enterprise? iii) Whether the finding of the Tribunal is correct especially when the Assessee Trust is an indeterminate one as per Explanation 1(ii) to Section 164 read with Section 160(1)(vi) and that the liability is fashioned to the representative Assessee only especially when the name of the beneficiaries and their respective shares is not spelt out in the Trust Deed but only in the supplementary contribution agreement?

Contra, the ld.CIT-DR Shri M. Murali could not controvert the above arguments when the judgment of Hon’ble Madras High Court was confronted to him. He only relied on the order of CIT(A) and that of the AO.

We have heard rival contentions and gone through the facts and circumstances of the case. We noted that the trust is a revocable trust, whether it ought to be assessed as an AOP at maximum marginal rate or beneficiaries are to be taxed. This issue was decided by the Co-ordinate Bench of the Tribunal in assessee’s own case for assessment years 2008-09 & 2009-10 in 2317/Mds/2016 (cited supra), wherein the Tribunal after considering the objects of the trust decided the issue in para 10 as under:-

The contention raised by the learned counsel appearing for the Revenue on the anvil of Section 164 of the Act falls to the ground on the bare reading of the Section itself which provides that Section 164 will be applicable only if the share of the beneficiaries is unknown or indeterminate. The facts are otherwise. Not only the 3 companies in question viz., HDFC, ICICI and IL&FS but the Government of Tamil Nadu itself contributed the funds from time to time in the said Trust Fund created in the Trust Deed. Both of them were entitled to revoke the same after a period of 3 years. The number of shares, their extent of benefits and their identity have not been found in dispute. Therefore, the question of applying Section 164 of the Act to the facts of the present case does not simply arise.

Therefore, we are satisfied that the Tribunal was perfectly justified in invoking Section 62(2) of the Act read with Section 61(1) of the Act which would apply only to the Revocable Transfer of the funds made for a period which is not specified and these above circumstances, it would be taxable in the hands of the Transferor/beneficiaries and not in the hands of the Trust. As a matter of fact, the findings rendered by the Tribunal are mere findings of facts and on application of relevant provisions of the Act which, in the facts of the case, does not give rise to a substantial question of law requiring our consideration under section 260A of the Act. The appeals are, thus, found devoid of merits and the same are liable to be dismissed. Accordingly, they are dismissed. No order as to costs. The connected miscellaneous petition is closed.

Coming to next issue only in ITA 388/Chny/2017 i.e., disallowance of interest relatable to exempt income by invoking the provisions of section 14A of the Act read with rule 8D(2)(iii) of the Income Tax Rules, 1962 (hereinafter the ‘Rules’). For this, assessee has raised Ground No.3, which is argumentative and which need not be reproduced.

We have heard rival contentions on this issue and gone through facts and circumstances of the case. We noted that the assessee has claimed exempt income to the tune of Rs.2,92,790/- out of the investment made with Madurai Corporation in Unsecured redeemable non convertible tax free blonds amounting to Rs.81,83,469/-. The AO during the course of assessment proceedings made disallowance by invoking Rule 8D(2)(iii) of the Rules i.e., 0.5% of the average value of 11 1468, 1469, 1470 /Chny/2017 & 573 & 574/Chny/2020 investment at Rs.2,21,225/- as against ‘nil’ disallowance made by the assessee. The CIT(A) also affirmed the action of the AO. Aggrieved, assessee is in appeal before the Tribunal.

Now before us, the ld.counsel for the assessee only made submission that the disallowance under Rule 8D(2)(iii) may be restricted to the extent of investments / instruments giving raise to exempt income are to be considered for making disallowance. On this, ld.CIT-DR stated that for considering this plea, the matter can be referred back to the file of the AO, he will identify the investments which give raise to exempt income and accordingly recomputed the disallowance. We find the plea of both the sides reasonable and accordingly, we remand the matter back to the file of the AO, who will identify the investments giving raise to exempt income and will consider only those investments for making disallowance while computing 0.5% average value of investment for the purpose of disallowance of administrative expenses. We order accordingly.