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Income Tax Appellate Tribunal, “B” BENCH : BANGALORE
Before: SHRI N. V. VASUDEVAN & SHRI CHANDRA POOJARI
ITA Nos. and Appellant Respondent Assessment Year 1413/Bang/2019 M/s. Karnataka State ACIT, 2014-15 Financial Corporation, Circle – 4(1)(1), No.1/1 Thimmaiah Road, Bengaluru. Opp. to Cantonment Railway Station, Bengaluru – 560 052. PAN : AAACK 9480 H 1420/Bang/2019 ACIT, M/s. Karnataka State Financial 2014-15 Circle – 4(1)(1), Corporation, Bengaluru. Bengaluru – 560 052. PAN : AAACK 9480 H 3190/Bang/2018 M/s. Karnataka State DCIT, 2015-16 Financial Corporation, Circle – 4(1)(1), Bengaluru – 560 052. Bengaluru. PAN : AAACK 9480 H Assessee by: : Shri. A. C. Raju, CA Revenue by : Shri. Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru Date of hearing : 02.03.2021 Date of Pronouncement : 04.03.2021 O R D E R Per N. V. Vasudevan, Vice President: 1. 1420/Bang/2019 are cross appeals by the assessee and the Revenue against the order of CIT(A)-6, Bengaluru dated 31.03.2019, relating to Assessment Year 2014-15. ITA No.3190/Bang/18: This is an appeal by the Assessee against the order dated 9.8.2018 of CIT(A)-4, Bangalore relating to AY 2015-16. Since common issues are involved in these appeals, they were heard together. We deem it convenient to pass a common order.
First we shall take up for consideration Assessee for AY 2015-16 against the order of CIT(A), as the issue raised therein was adjudicated prior to the order of CIT(A) for AY 2014-15. The only issue that arises for consideration in this appeal by the Assessee is as to whether the revenue authorities were justified in disallowing a sum of Rs.13,80,10,000 being guarantee commission paid to Government of Karnataka, on the ground that the Assessee failed to deduct tax at source on the aforesaid payment made to Government of Karnataka by invoking the provisions of Sec.40(a)(iib) of the Income Tax Act, 1961 (Act).
The assessee was formed by the Govt. of Karnataka under the Central Act called State Financial Corporations Act, 1951. The Assessee was formed solely for the purpose of financing industries in Karnataka. The Assessee is authorised to raise working capital by inviting Fixed Deposits from public and floating of bonds at specified interest rates. Such bonds are guaranteed by Government of Karnataka pursuant to section 7 of the State Financial Corporation Act which is reproduced here under:
Section 7- Additional capital of Financial Corporation and its borrowing powers— (1) The Financial Corporation may issue and sell bonds and debentures for the purpose of increasing its working capital.
(2) The State Government may, on a request being made to it by the Financial Corporation, guarantee the bonds and debentures issued by the Financial Corporation as to the repayment of principal and the payment of interest at such rate as may be fixed by that Government. (3) Notwithstanding anything contained in the Acts hereinafter mentioned in this subsection, such of the bonds and debentures issued by the Financial Corporation as are guaranteed by the State Government as to the repayment of the principal and payment of interest and receipts issued by it for such of deposits as are guaranteed by the State Government as to the repayment of the principal and payment of interest shall be deemed to be included among the securities enumerated in section 20 of the Indian Trusts Act, 1882 (2 of 1882) and also to be approved securities for the purpose of the Insurance Act, 1938 (4 of 1938) and the Banking Regulation Act, 1949 (10 of 1949).
A Notification issued in this regard by Government is as reproduced below:
NOTIFICATION In pursuance of sub-section (2) of section 7 of the State Financial Corporation (amendment) Act, 2000, Government of Karnataka on the recommendations of the board of directors of KSFC here by guarantees the repayment of principal amount on the due date in respect of private placement bonds to the extent of normal value of Rs.200 Crore and payment of interest thereon, with the following particulars.
Size of the issue Rs. 200 Crore Rate of Interest payable half 9.08% p.a. yearly Tenor 12 Years Call option At par at the end of 7th year Pull option Nil Redemption At par 25% each at the end of 9th,10th,11th,12th year In issuing this guarantee it is understood that Karnataka State Financial Corporation will issue the bonds during the financial year 2012-13 as per the terms indicated above. This guarantee is unconditional and irrevocable and will be in force until the bonds issued by the Karnataka State Financial Corporation pursuant to the above and redeemed. Karnataka State Financial Corporation shall pay 1% guarantee commission to the government as per The Karnataka Ceiling on Government Guarantee Act 1999. Under section 5(1) of the Karnataka Ceiling on Government Guarantees Act, 1999, the Government shall charge a minimum of one percent as guarantee commission which shall not be waived under any circumstance.
Assessee made payment of guarantee commission every year whenever issued bonds. During the year under review the assessee paid Rs.11,82,78,750/- as guarantee commission. The Assessee is availing the services of Govt and has been paying guarantee commission right from the inception by debiting its profit and loss account, claiming the expenditure as expenditure wholly incurred for the purpose of business under section 37 of the Income Tax Act. The same procedure is being followed consistently right through the years. In none of years the expenditure was disallowed.
The AO in the course of assessment proceedings for AY 2015-16 was of the view that the Assessee ought to have deducted tax at source on the guarantee commission paid to Government of Karnataka as per the provisions of Sec.40(a)(iib) of the Act. The relevant provisions of Sec.40(a)(iib) of the Act which was inserted by the Finance Act, 2013 w.e.f. 1.4.2014 and which is part of Chapter IV of the Act that deals with computation of business income reads as follows:
“40. Notwithstanding anything to the contrary in sections 30 to 38, the following amounts shall not be deducted in computing the income chargeable under the head “Profits and gains of business or profession”.- (a)in the case of any assessee- (iib) any amount- (A) paid by way of royalty, licence fee, service fee, privilege fee, service charge or any other fee or charge, by whatever name called, which is levied exclusively on; or (B) which is appropriated, directly or indirectly, from, a State Government undertaking by the State Government. Explanation.—For the purposes of this sub-clause, a State Government undertaking includes— (i) a corporation established by or under any Act of the State Government; (ii) a company in which more than fifty per cent of the paid-up equity share capital is held by the State Government; (iii) a company in which more than fifty per cent of the paid-up equity share capital is held by the entity referred to in clause (i) or clause (ii) (whether singly or taken together); (iv) a company or corporation in which the State Government has the right to appoint the majority of the directors or to control the management or policy decisions, directly or indirectly, including by virtue of its shareholding or management rights or shareholders agreements or voting agreements or in any other manner; (v) an authority, a board or an institution or a body established or constituted by or under any Act of the State Government or owned or controlled by the State Government;”
Relevant portion of the 'Explanatory Note' appended to the amendment which introduced Section 40 (a) (iib), reads as follows;
In order to protect the tax base of State Government undertakings vis-a-vis exclusively levy of fee, charge, etc or appropriation of amount by the State Government from its undertakings, section 40 of the Income Tax Act has been amended to provide that any amount paid by way of fee, charge, etc, which is levied exclusively on, or any amount appropriated, directly or indirectly, from a State Government undertaking, by the State Government, shall not be allowed as deduction for the purposes of computation of income of such undertakings under the head – Profits and gains of business or profession. The expression – State Government Undertaking for this purpose includes- (i) a corporation established by or under any Act of the State Government; (ii) a company in which more than fifty per cent of the paid-up equity share capital is held by the State Government; (iii) a company in which more than fifty per cent of the paid-up equity share capital is held by the entity referred to in clause (i) or clause (ii) (whether singly or taken together); (iv) a company or corporation in which the State Government has the right to appoint the majority of the directors or to control the management or policy decisions, directly or indirectly, including by virtue of its shareholding or management rights or shareholders agreements or voting agreements or in any other manner; (v) an authority, a board or an institution or a body established or constituted by or under any Act of the State Government or owned or controlled by the State Government;
The Plea of the Assessee on applying the provisions of Sec.40(a)(iib) of the Act and disallowing guarantee commission paid to the Government of Karnataka was: (i) Guarantee Commission is not levy on a state Government undertaking by the State Government. It is purely a contractual
payment. To qualify as a “levy” within the meaning of Sec.40(a)(iib) of the Act, the payment to the State Government by a State Government undertaking should be based on a power on the part of the State Government to impose a levy. It should be a compulsory exaction by the State Government from the State Government Undertaking. Guarantee Commission is paid in consideration for the State Government agreeing to suffer a detriment in the event of the Assessee not repaying the value of the bonds on its maturity. (ii) For applying the provisions of Sec.40(a)(iib) of the Act there should be a levy of “royalty, licence fee, service fee, privilege fee, service charge or any other fee or charge, by whatever name called” , which is levied “exclusively on State Government undertaking by the State Government”. Guarantee commission is not a levy imposed exclusively on the State Government undertaking by the State Government. The State Government issues Guarantees on behalf of the Government Departments, Public Sector Undertakings, Local Authorities, statutory Boards and Corporations and Co-operative Institutions. Since guarantee commission is charged on any guarantee given to any department of Government, public sector undertaking of state Government, the 'exclusivity' is not there. It was contended that 'exclusivity' will be lost if it is levied from more than one State Government undertaking. (iii) Guarantee commission is a revenue expenditure and has to be allowed as deduction u/s.37 of the Act as held by the Hon’ble Supreme Court in the case of CIT Vs. Sivakami Mills Ltd. 227 ITR 465 (SC) and Hon’ble Andhra Pradesh High Court in the case of AP State Financial Corporation Vs. DCIT 372 ITR 315 (AP). Even after insertion of Sec.40(a)(iib) of the Act by the Fianance Act, 2013 w.e.f. 1.4.2014, to fall within the ambit of the said provision a payment should be in the nature of “royalty, licence fee, service fee, privilege fee, service charge or any other fee or charge, by whatever name called”. Guarantee Commission is not “royalty, licence fee, service fee, privilege fee, service charge”. It will also not fall within the ambit of the residuary limb “or any other fee or charge, by whatever name called” used in Sec.40(a)(iib) of the Act. It was submitted that guarantee commission is neither a “fee” nor a “charge” which is “levied” within the meaning of item (A) of Sec.40(a)(iib) of the Act because as per the rule of interpretation ‘noscitur a socii’ which mandates that words in a statute are to be interpreted with reference to accompanying words. The principle of interpretation of statute “ejusdem generis” (‘noscitur a sociis’) to be adopted where general words follow specific words, is to understand the scope of the meaning of the general words will be restricted to the scope of the meaning of the specific words. To illustrate, in the phrase “apples, oranges, guavas, bananas and other such food-items”, the phrase “other such food-items” can only include fruits. This is for the reason that the words “apples, oranges, guavas, bananas” create a genus, being fruits. The succeeding words “other such food-items” must be interpreted to fall only within that genus. The scope of “any other fee or charge” cannot extend beyond the genus created by the words “royalty, licence fee, service fee, privilege fee, service charge”. Reliance was placed on the decision of the Hon’ble Rajasthan High Court, in CIT v. Rajasthan State Beverages Corporation Ltd. [2017] 393 ITR 421, wherein the meaning of the term ‘privilege fees’ used in Sec.40(a)(iib) of the Act was held to be fee paid for granting right to manufacture and vend the liquor/sale of country liquor/ Indian made foreign liquor and Beer and determination of privilege fee was within the jurisdiction of the State authorities and levy of such fee cannot be termed as application of income or dividend as well. It was held that the levy of privilege fee was like licence fee. The Hon’ble Court thus held that the nature of the sums contemplated by sub-clause (iib) are only those sums mandatorily levied by the government as a precondition for carrying out operations. It was submitted that by applying the principle of ejusdem generis, the meaning of the words “any other fee or charge, by whatever name called” must be restricted to compulsory or mandatory levies only, and not to contractual payments such as guarantee commission. This according to the Assessee is by virtue of the import of the words “royalty, licence fee, service fee, privilege fee, service charge” is to be so restricted. It was submitted that the mischief sought to be remedied by the insertion of sub-clause (iib) related only to such mandatory levies and not to contractual or voluntary payments. It was argued that the plain meaning of the words “fee” and “charge” cannot not bring commission within their scope. Commission is distinguishable both in the manner in which it is computed and the nature of its legal existence. It is computed usually as a percentage of another amount. It comes into existence as consideration for a service of some sort and is dependent on another collateral financial transaction (here, the guarantee). These characteristics clearly distinguish commission from “fee” and “charge”.
The argument was rejected both by the AO and the CIT(A) by holding that the ambit of Sec.40(a)(iib) of the Act is very wide and it includes “any other fee or charge by whatever name called” levied on a state government undertaking by the State Government. Conseqently disallowance of expenses was made and the sum disallowed was added to the total income of the Assessee. The reasons given by the CIT(A) for confirming the action of the AO throw some light on the reasons for introduction of the provisions of Sec.40(a)(iib) of the Act. According to CIT(A), the legislative intent behind the introduction of section 40(a)(iib) was to offset the action of certain State Governments / and State government institutions / companies, in reducing the income-tax liability by diverting the same to the State-exchequer by way of notification. It cannot be disputed that the State-governments retain the statutory- authority over the state institutions yet, the 'income-tax Act’ being the union law is applicable to all State-government as a whole and provides the over- arching legal-framework for methodology of determination of final income. The legislative intent behind the insertion of the words 'Any charge or fee by whatever name called', clearly indicates that the profits of any taxable entity including a State-government corporation are subject to the norms of the Act, which are applicable across the board. The final observations of the CIT(A) was as follows:
In the present case, it is apparent that, the guarantee- commission paid of Rs. 13,80,10,000/- has been debited to the Assessee's P&L account, which has commensurately reduced the net-profit and the consequent income-tax liability! There appears to be no justification for charging commission by the State government from its own government-controlled corporation, in a strictly commercial sense, especially when such grants, accrue from the state government itself. In this view of the matter, the assessee's stand is not found to be acceptable.
In background of the above detailed discussion and facts & circumstances of' the present case and binding nature of the. section 40(a)(iib), I do not see enough justification to interfere in the AO's action. The assessee’s grounds of appeal in this regard are therefore disallowed.”
9. Aggrieved by the order of the CIT(A), the Assessee is in appeal before the Tribunal. The contentions of the parties are identical to the stand taken before the lower authorities. The learned counsel for the Assessee placed reliance on decision of Hon’ble Kerala High Court in the case of Kerala State Beverages (Manufacturing and Marketing) Corporation Ltd. Vs. ACIT (2020) 116 taxmann.com 555 (kerala). In the aforesaid decision, the issue for consideration was whether licence fee and shop rental (kist) paid by Assessee a State Government undertaking which was a company registered under the Companies Act, engaged in wholesale and retail trade of beaverages within the State of Kerala, has to deduct tax on sum paid to the State Government in the form of licence fee and shop rent (kist) in accordance with the provisions of Sec.40(a)(iib) of the Act. The argument on behalf of the Assessee in that case was similar to the argument of the Assessee in the present case viz., that the license fee and shop rent (kist) is not a levy exclusively on the Assessee and therefore does not fall within the ambit of Sec.40(a)(iib) of the Act. The Hon’ble Kerala High Court upheld the contention of the Assessee and held as follows: “16. With respect to licence fee and shop rental (kist) levied for the retail business is concerned, both sides have advanced conflicting arguments. The situation is that, the business of retail in foreign liquor is restricted to the appellant and to the Consumer Federation, both being state government undertakings. The trade in toddy or other kind of spirits cannot in any manner be equated with the business of retail sale in foreign liquor, for the purpose of human consumption. Contention of the appellant seems to be that, since the said business is permitted also to one another state government undertaking, namely the Consumer Federation, the exclusivity of the levy for the purpose of Section 40 (a) (iib) will be lost. It was argued that, provision under Section 40 (a) (iib) makes it abundantly clear that the levy imposed or the amount appropriated from a state government undertaking shall not be allowed as deduction when the levy is imposed exclusively on such a state government undertakings. Since the levy is made from one more state government undertakings, the 'exclusivity' is not there. In this regard, findings of the Tribunal is that, the wordings of Section 40 (a) (iib), “which is levied exclusively on” indicates that the fee or charge should be one exclusively levied from the state government undertakings, and it is not any fee or charge which is levied exclusively from the assessee by the state government. Therefore the question is whether the 'exclusivity' will be lost if it is levied from more than one State Government undertaking. Sub-clause (iib) of Clause (a) of Section 40 provides that, any amount paid by way of royalty, licence fee, service fee, privilege fee, service charge, or any other fee or charge “which is levied exclusively on” a state government undertaking by the State Government (emphasis supplied) alone will satisfy the ingredients for disallowance. The statute has not used the word; levied exclusively on the state government undertakings by the State Government. Instead, the word used is “exclusively on” “a state government undertaking”. Therefore, inorder to bring the disallowance within the ambit and scope of Section 40 (a) (iib), it should be an exclusive levy on the assessee, which should be a state government undertaking. Since the licence fee and shop rental (kist) are also levied from the Consumer Federation with respect to the FL-1 licence granted, it becomes out of the purview of the term 'levied exclusively on a state government undertaking, contained in 40 (a) (iib). Therefore we are persuaded to hold that the disallowance made with respect to the licence fee and shop rental (kist) paid with respect to the FL1 licences granted to the appellant for retail trade in foreign liquor, cannot be sustained.” (emphasis supplied)
We have considered the rival submissions. The facts of the case are not in dispute. The question is whether Guarantee commission paid by the Assessee to State Government can be said to fall within the ambit of Sec.40(a)(iib) of the Act. In this regard we find that the State of Karnataka has passed an Act called “Karnataka Ceiling on Government Guarantees Act, 1999”. The preamble to the Act gives the reasons for enactment of the relevant law as “An Act to provide for ceiling on Government Guarantees and other matters connected therewith. Whereas it is expedient to provide for ceiling on the Government guarantees issued on behalf of the Government Departments, Public Sector Undertakings, Local Authorities, statutory Boards and Corporations and Co-operative Institutions and for promoting fiscal discipline of the State; BE it enacted by the Karnataka State Legislature in the fiftieth year of the Republic of India, as follows:-“ 11. The statement of objects and reasons for passing the said Act were as follows:
Statement of objects and Reasons - Act 11 of 1999. - To give effect to the proposals made in the Budget Speech and also for implementing the recommendations of the Technical Committee of State Finance Secretaries to fix limit on Government Guarantees, it is considered necessary to bring out legislation to provide for limits on Government Guarantees issued on behalf of the Government Departments, Public Sector undertakings, Local Authorities, Statutory Boards and Corporations and Co-operative Institutions etc., for promoting fiscal discipline in the State. Hence the Bill. (Obtained from L.A. Bill No.13 of 1999
There was an Amendment to certain provisions of this Act by Act No.15 of 2002 and the reasons for such Amendment have been given in the statement of object and reason for the amendment as follows:
Act No. 15 of 2002. - It is considered necessary to amend the Karnataka Ceiling on Government Guarantees Act, 1999 (Karnataka Act 11 of 1999) to provide that no guarantee commission shall be charged in respect of guarantees extended during the period from 1.4.2001 to 31.3.2002 for loans granted by the Karnataka State Co- operative Apex Bank Limited and Karnataka State Co-operative Agriculture and Rural Land Development Bank Limited for the purpose of Agriculture and in turn to require them to reduce one percent interest in their lending rate in respect of the agricultural loans disbursed by them during the said period. Hence the Bill. (L.A. Bill No. 4 of 2002)
It is thus abundantly clear that the Guarantee is not exclusively given by the State Government only to the Assessee which is a State Government undertaking but to various Government Departments, Public Sector undertakings, Local Authorities, Statutory Boards and Corporations and Co- operative Institutions etc., and also to for loans granted by the Karnataka State Co-operative Apex Bank Limited and Karnataka State Co-operative Agriculture and Rural Land Development Bank Limited for the purpose of Agriculture and in turn to require them to reduce one percent interest in their lending rate in respect of the agricultural loans disbursed by them. The decision of the Hon’ble Kerala High Court in the case of Kerala State Beverages Corporation Ltd. Vs. ACIT (supra) clearly supports the plea of the Assessee that there is no “exclusivity” in terms of charging of “Guarantee Commission”. We quote the relevant observations of the Hon’ble Kerala High Court in this regard: ……. Therefore the question is whether the 'exclusivity' will be lost if it is levied from more than one State Government I.T. Appeal Nos. 135, 146 & 313/2019 -22- undertaking. Sub-clause (iib) of Clause (a) of Section 40 provides that, any amount paid by way of royalty, licence fee, service fee, privilege fee, service charge, or any other fee or charge “which is levied exclusively on” a state government undertaking by the State Government (emphasis supplied) alone will satisfy the ingredients for disallowance. The statute has not used the word; levied exclusively on the state government undertakings by the State Government. Instead, the word used is “exclusively on” “a state government undertaking”. Therefore, in order to bring the disallowance within the ambit and scope of Section 40 (a) (iib), it should be an exclusive levy on the assessee, which should be a state government undertaking. Since the licence fee and shop rental (kist) are also levied from the Consumer Federation with respect to the FL-1 licence granted, it becomes out of the purview of the term 'levied exclusively on a state government undertaking, contained in 40 (a) (iib). Therefore we are persuaded to hold that the disallowance made with respect to the licence fee and shop rental (kist) paid with respect to the FL1 licences granted to the appellant for retail trade in foreign liquor, cannot be sustained.”
We therefore accept the argument of the Assessee that for applying the provisions of Sec.40(a)(iib) of the Act there should be a levy of “royalty, licence fee, service fee, privilege fee, service charge or any other fee or charge, by whatever name called” , which is levied exclusively on State Government undertaking by the State Government. Guarantee commission is not paid directly to the State Government and they are not levies imposed exclusively on the Assessee. The State Government issues Guarantees on behalf of the Government Departments, Public Sector Undertakings, Local Authorities, statutory Boards and Corporations and Co-operative Institutions. Consequently, we hold that the disallowance made u/s.4- (a)(iib) of the Act cannot be sustained.
We are also of the view that Guarantee Commission is not in the nature of a “levy” on a state Government undertaking by the State Government. It is purely a contractual payment. According to Black's Law Dictionary Fifth Edition, the word "levy" means:- “To assess; raise; execute; exact: tax; collect: gather; take”. To qualify as a “levy” within the meaning of Sec.40(a)(iib) of the Act, the payment to the State Government by a State Government undertaking should be based on a power on the part of the State Government to impose a levy. It should be a compulsory exaction by the State Government from the State Government Undertaking. Guarantee Commission is paid in consideration for the State Government agreeing to suffer a detriment in the event of the Assessee not repaying the value of the bonds on its maturity. Guarantee Commission does not fall within the ambit of the mischief that was sought to be remedied by the legislature by inserting Sec.40(a)(iib) of the Act.
In view of the above conclusion, we do not wish to deal with the other contention of the Assessee that the Guarantee fee does not fall with the ambit of the expression “royalty, licence fee, service fee, privilege fee, service charge or any other fee or charge, by whatever name called” is not taken up for consideration.
In the result, the appeal by the Assessee being is allowed.
As far as the cross appeals for AY 2014-15 is concerned, the only issue to be decided in Assessee’s appeal being is the same issue of disallowance of guarantee commission by invoking the provisions of Sec.40(a)(iib) of the Act. The reasoning in the present AY 2014-15 is identical to the reasons given in AY 2015-16. For the reasons given while deciding the issue in AY 2015-16, we allow the appeal of the Assessee.
As far as appeal of the revenue for AY 2014-15 is concerned, the only issue to be decided is with regard to the quantum of disallowance to be made u/s.14A of the Act. The AO disallowed a sum of Rs.29,26,30,066 by invoking the provisions of Sec.14A of the Act. The disallowance comprised of a disallowance of a sum of Rs.27,03,33,380 u/s.14A read with Rule 8D(2)(ii) of the Income Tax Rules, 1962 (Rules) and another sum of Rs.2,22,96,686 being disallowance of other expenses in terms of Sec.14A read with Rule 8D(2)(iii) of the Rules. The disallowance under Rule 8D(2)(ii) of the rules is made by the following formula:
Total amount of indirect x Average amount of investments Interest pertaining to tax-exempt income ------------------------------------------------------------------------------------- Average amount of total assets.
The disallowance under Rule 8D(2)(iii) of the Rules is made at 0.5% of the average value of investments. The AO considered Rs.445,93,37,500 as the average value of investments. In making the disallowance in terms of Rule 8D(2)(ii)& (iii) of the Rules, the AO calculated average value of investments, by including investments that did not yield any investments during the relevant previous year. It was the plea of the Assessee before CIT(A) that the average value of investments should be computed by taking only those investments which yielded dividend income. The Schedule of investment of the Assessee as on 31.3.2014 was as follows:
Schedule of Investments as on 31/03/2014 SL Name of the Company No of Amount No. Shares 1 The South India Paper Mills ltd 15,000 9,00,000 (Dividend Received Rs. 1,32,000) 2 Strides Arco lab Ltd (Dividend 8,125 6,50,000 Received Rs. 40,78,750) 3 Silktex Ltd 1,00,000 10,00,000 4 Sri Jayalakshmi Auto spin Ltd 1,00,000 10,00,000 5 Mukunda Industrial Finance Ltd 1,41,500 21,22,500 6 K F S Ltd 40,000 10,00,000 7 B L Industries ltd 50,000 5,00,000 8 I D B I Bank Ltd (Dividend Received 34,200 44,46,000 Rs. 1,92,259) 9 Siddhartha Metal Coating Ltd 2,80,000 28,00,000 10 Sandur Laminates Ltd 50,000 10,00,000 11 Sangeetha Granites Ltd 66,600 9,99,000 12 South East Agro Ltd 1,00,000 10,00,000 13 Gujarat Petro Syn Ltd 20,000 10,00,000 14 Twin star Software Ltd 17,700 1,77,000 15 Metropoli Overseas Ltd 1,00,000 15,00,000 16 Laliji Manekji Ltd 2,20,900 22,09,000 Sub-Total 2,23,03,500 17 Kitven Fund (Venture Capital) 7,50,00,000 (Dividend Received Rs. 5,000)
18 Karnataka Asset Management Co. Pvt 1,65,000 16,50,000 Ltd 19 Karnataka Trustee Co. Pvt Ltd 500 50,000 (Dividend Received Rs. 1,65,000) Sub-Total 17,00,000 Share Application Money: 20 Cauveri Neeravari Nigam Limited 143,83,46,000 21 Karnataka Neeravari Nigam Limited 42,00,00,000 22 Krishna Bhagya Jala Nigam - Sub-Total 185,83,46,000 Share certificates issued 23 Karnataka Neeravari Nigam Limited 207,03,00,000 24 Krishna Bhagya Jala Nigam 217,13,54,000 Sub-Total 424,16,54,000 25 Investment in preference shares 79,52,000 26 NSC 2,000 27 Karnataka Enterprises Solution Limited 5,00,000 28 Investment in Insurance Co., for Leave 14,55,49,000 Encashment 29 Preference Shares: UNDER UNDERWRITING AGREEMENTS: 9.5% Redeemable Preference Shares Andhra Steel Corporation Limited, 2,995 2,99,500 Bangalore (Quoted) Saroj Alloys & Steels Ltd. Hospet 4,978 4,97,800 (Quoted) Shivmoni Steel Tubes Limited, Bangalore 2,930 2,93,000 (Quoted) OUT OF SPECIAL CAPITAL: Aluminum Transmission (p) Limited 1,00,000 Tristar Forgings (P)Limited 1,15,000 Thread Gauge Products (P) Limited 1,20,000 P M B Offset Printers (P)Limited 1,10,000 Therom Treat Engineering (P) Ltd 93,000 Sub-Total 16,28,300 Total 635,46,34,800
Less: Provisions 1,79,45,000 Grand Total 633,66,89,800
It can be seen from Sl.No.23 & 24 of the schedule that a sum of Rs.424.16 crores was investment in Shares of Karnataka Neeravari Nigam Limited and Krishna Bhagya Jala Nigam. The admitted position that the Assessee received dividend only on the following investments.
DETAILS OF DIVIDENDS Karnataka Trustee Co., Pvt ltd 1,65,000 I.D.B.I. Bank Ltd 1,92,259 Kitven Fund 5,000 South India Paper Mills Ltd 1,32,000 Strides Arco Lab 40,78,750 Total 45,73,009 21. The CIT(A) directed the AO not to consider the sum of Rs.424.16 crores being investments in shares of Karnataka Neeravari Nigam Limited and Krishna Bhagya Jala Nigam while calculating average value of investments because these investments did not yield any dividend during the previous year. In doing so he followed the decision of the Tribunal in for AY 2011-12 order dated 24.9.2018 wherein it was held following decision of Hon’ble Calcutta High Court in G.A.No.3581 of 2013 in the appeal against the order of the Tribunal in the case of REI Agro Ltd., and Special Bench of the Delhi Tribunal in the case of ACIT v. Vireet Investments Private Limited [82 Taxman.com 415] held that only those investments which yielded dividend income are to be considered for computing average value of investments for the purpose of Rule 8D(2) of the Rules.
The grievance of the revenue in the grounds of appeal is that the decision of the Tribunal for AY 2011-12 has not been accepted by the department and an appeal has been filed against the said order. In our view the decision of the Tribunal is applicable to the present AY 2014-15 also as the facts and circumstances are identical. We therefore do not find any grounds to interfere with the order of the CIT(A). Hence, revenue’s appeal is dismissed.
In the result, the appeals of the Assessee are allowed while the appeal by the revenue is dismissed.
Pronounced in the open court on the date mentioned on the caption page.