DCIT CORPORATE RANGE 1 (OSD), CHENNAI vs. DISPLAYTRONICS READER DEVICES PVT. LTD., CHENNAI

आदेश /O R D E R PER MAHAVIR SINGH, VP:

2 2. The only issue in this appeal of Revenue is against the order of CIT(A) deleting the addition made by the AO treating the loan received by assessee as deemed dividend u/s.2(22)(e) of the Act. For this Revenue has raised various grounds which we need not to reproduce.

3. Brief facts are that the assessee company is engaged in the business of developing software and filed its return of income for the relevant assessment year 2014-15 on 30.09.2014. During the course of scrutiny assessment proceedings, the AO noticed from the balance sheet that the assessee has declared unsecured loans of Rs.5,59,51,942/- from M/s. Nine Star Information Technology Pvt. Ltd., as on 31.03.2014. The AO noted the opening balance has Rs.3,94,97,433/- and the closing balance at Rs.5,59,51,942/-. The AO noted that during the year under consideration the assessee received unsecured loans of Rs.1,64,54,508/-. According to AO, the amount received by the assessee falls under the purview of section 2(22)(e) of the Act as deemed dividend. According to AO, the shareholding pattern also describes that assessee company is a concern in which the shareholder M/s. Nine Star Information Technology Pvt. Ltd., has substantial interest. Hence, he disallowed the loan received during the year at Rs.1,64,54,508/- as deemed 3 dividend and added to the return of income of the assessee. Aggrieved, assessee preferred appeal before CIT(A). The CIT(A) following the Tribunal’s order in assessee’s own case for assessment year 2011-12 deleted the addition by observing in para 6 & 7 as under:- “6. In the course of appeal, the appellant placed on record order of the ITAT in their own case pertaining to A.Y. 2011-12. The appellant submitted that as the facts during the relevant previous year remain the same, the addition on account of deemed dividend be deleted. The Hon’ble ITAT has considered this issue from para 3 to para 6 of the order. The same is reproduced below for ready reference

4. Aggrieved, by the order of the AO, the assessee has filed an appeal with the CIT(A). In the appellate proceedings, the Ld. AR of the assessee argued the grounds and reiterated the submissions of the assessment proceedings. The Ld. CIT(A) considered the findings and provisions of section2(22)(e) of the act and the shareholders pattern of both the assessee company and Nine Star Technologies. The Ld. AR explained that the assessee company is not a shareholder in the sister concern M/s. Nine Star Technologies. But the shareholders of Assessee Company are also shareholders of Nine Star Technologies. The Ld. AR relied on the provisions of section 2(22)(e) of the Act CBDT Circular and judicial decisions. The Ld. CIT(A) considered the decision of the jurisdictional High Court m/s Printwave Services Private Limited 373 ITR 665(Mds) and observed that The dividend income can be taxable only in the hands of substantive shareholders. The Ld. CIT(A) viewed that the Director Mr. V. Gopalakrishnan hold 40% of the shares in the assessee company, though holds 40% shares in the Nine Star Technologies. The assessee company is not beneficial shareholder of Nine Star Technologies Limited and therefore no dividend can be taxed in the hands of the assessee company and the decision of Printwave Technologies ltd (supra), squarely apply to the assessee case. And the Assessing Officer can tax deemed dividend under the provisions of section 2(22)(e) in the hands of beneficial shareholders only but not on the assessee company and allowed the ground and partly allowed the appeal.

5. Aggrieved by the CIT(A) order, Revenue filed an appeal before the tribunal. The Ld. DR argued that the deemed dividend provisions are applicable to the assessee company and treated as concern in which the shareholders of Nine Star Technologies P. Ltd., having substantive interest and the financial transactions are not in the interest of business exigencies. Further, the jurisdictional High court decision of Print wave Services P. Ltd., (Supra) is not accepted by the Revenue and 5 relied on the judicial decisions On the other hand, the Ld. AR relied on the orders of the CIT(A).

6. We heard the rival submissions, perused the material on record and judicial decisions. We found on perusal of the Assessment Order, the company has disclosed Rs. 4,68,53,535/- as unsecured loans in balance sheet. Whereas, M/s. Nine Star Information Technologies has disclosed the said amount as loans and advances in their books of accounts. Since, the assessee company has disclosed the amount being in the nature of commercial transaction as unsecured loans and the assessee company is not the beneficial owner or registered owner. The ld Cit(A) relied on The jurisdictional High court decision in the case of Print wave Services P. Ltd., (Supra) held at Para 8 which read as under:

8. From a reading of the above provision, it is clear that section 2(22)(e) defines dividend, which is a payment by way of advance or loan to a shareholder, being a person who is the beneficial owner of shares holding not less than 10% of the voting power, or to any concern in which such shareholder is a member or a partner and in which he has a substantial interest. In the present case, the assessee is not the beneficial or registered owner of the shareholdings in the company. and allowed the appeal. We find the Commissioner of Income Tax (Appeals) has examined the facts on record vis-a-vis the explanations made by the Assessee. And relied on the binding jurisdictional High Court decision of CIT Vs Print waves Services P Ltd (Supra) and allowed the claim. we do not see any reason to interfere in the order of Commissioner of Income Tax (Appeals) and upheld the same and dismiss the grounds of Revenue.

Order pronounced in the court on 25th February, 2022 at Chennai.