MCDOWELL HOLDINGS LIMITED,BANGALORE vs. INCOME TAX OFFICER WARD-4(1)(3), BANGALORE

PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is filed by assessee against the order dated 22/02/2019 passed by Ld CIT(A)-9, Bangalore for assessment year 2014-15 on following grounds of appeal.

3. That the Learned authorities below erred in disallowing Rs. 5,97,95,329/- u/s 14A rwr 8D(2)(ii) of the Act.

5. That the Learned authorities below erred in disallowing Rs.31,45,250/- u/s 14A rwr 8D(2)(iii) of the Act solely on the premise that the same was disallowed by the assessee.

6. That the Learned authorities below erred in failing to determine the exact disallowance as per law thereby overlooking the Circular No.014 (XL-35) dt.11.04.1955.

4. Ld CIT(A) upheld the disallowance u/R 8D2(ii) since assesee failed to prove that interest expenditure was not attributable to exempt income earned. Ld.CIT(A) also opined that, assessee maintained mixed funds consisting of own and borrowed funds, and therefore it cannot be assumed that interest payment towards borrowed funds could not be attributable to investments made, from which assessee earned exempt income. Ld.CIT(A) also noted that assessee suo moto disallowed Rs.31,30,161/- and disallowance as u/s R.8.D2(iii) by Ld.AO was Rs.31,45,250/-. He thus restricted disallowance as computed by Ld.AO under R.8D(2)(iii).

7. The only issue that arises out of order passed by Ld.CIT(A) in respect of disallowance computed u/R8D(2)(ii) which is raised by assessee in Ground 2-3. Ground No.2-3: Before us, Ld.AR submitted as under:- (a) the investments are held by assessee since 2005-06 onwards and (b) the inter corporate loan amounting to Rs.7000.00 lakhs was taken by the assessee during F.Y 2011-12.

8. It is also submitted that assessee repaid a part of secured loan during F.Y 2013-14 to Reliance Capital Ltd., amounting to Rs.11,56,830/-. The Ld A.R submitted that there is no nexus between interest expenditure and investments made in preceding year. He thus submitted that Ld.AO was not justified in invoking provisions of Rule 8D(2)(ii) for computing disallowance out of interest expenditure. 9. The Ld D.R, on the contrary, submitted that the Ld.AO rightly applied provisions of Rule 8D(ii) to compute disallowance and hence the disallowance. Ld.Sr.DR submitted that as assessee maintained mixed funds, it is the burden on assessee to establish the nexus. He further submitted that as the investments are old, the inter corporate loans taken by assessee are also in preceding year. He thus submitted no nexus needs to be established in the year of investments. However the year in which exempt income is earned nexus needs to be established. Ld D.R relied on decision rendered by Hon’ble Supreme Court in the case of Maxopp Investments Ltd. reported in 2018 91 taxmann.com 154 and also on decision rendered by Hon’ble Punjab & Haryana High Court in the case of M/s Avon Cycle in of 2013. 10. We heard both sides and perused the record. 11. We notice that Ld.CIT(A) restricted disallowance to Rs.5,97,95,325/- u/R 8D(2)(ii) of the Income-tax Rule. 12. The Ld A.R took us through the paper book in order to demonstrate that investments held by assessee was purchased in preceding year and the assessee is holding them since 2005- 06. He also took us through, the paper book to demonstrate the loan amounting to Rs.7000.00 lakhs were taken by it in January, 2012 and December, 2012. Accordingly, he submitted that the loan funds have not been used for making investments. We find some merit in the said contentions. We are of the view that there is no requirement to apply the provisions of Rule 8D(2)(ii), if assessee is able to prove that, there is no nexus between loan funds and investments. However, we notice that it is not clear as to whether assessee has raised these types of contentions before AO during the course of assessment proceedings. We notice that Ld.AO has not discussed these details. We are therefore of opinion that issue needs to be remanded to Ld.AO to examine details in order to find out existence nexus between the loan funds and investments, we restore this issue to the file of Ld.AO.