S. VINODKUMAR DIAMONDS P.TLD,MUMBAI vs. DCIT 5(3), MUMBAI

This appeal by the assessee is directed against the order of Commissioner of income Tax-15 [Ld. CIT(A)], Mumbai, dated 10.10.2014 for the assessment year (A.Y.) 2009- 10. The assessee has raised the following grounds of appeal:

Brief facts of the case are that the assessee is a company, engaged in the business of manufacturing, selling and marketing of cut and polished diamonds. The assessee filed its return of income for the A.Y 2009- 10 on 29.09.2009, declaring income of Rs. 7,86,19,210/- under the normal provisions of the Act. Along with the return of income, the assessee furnished a report in Form–3CEB and reported following . V. Vinodkumar Diamonds P. Ltd.. - 4 - international transactions with its associated enterprises (AE). Sr. Description of Amount Most Appropriate No Transaction Method used 1 Purchase of raw 76,83,74,820 TNMM Materials 2 Purchase of 34,05,32,235 TNMM Polished diamonds 3 Sale of cut and 484,15,19,543 TNMM polished diamonds 3. Consequent upon reporting of international transaction of more than Rs. 15 Crore, the assessing officer (AO) made reference to the transfer pricing officer (TPO) for computation of arms length price (ALP) of the said transactions. 4. During the transfer pricing adjustment proceeding the TPO further noted that there is delay in realization of sales receivable from AEs and as well as none AEs. The TPO vide show cause notice dated 15.11.2012 asked the assessee to furnish notional interest working on all export receivable from AEs, where, which were beyond the notional credit period of business. The assessee filed its reply dated 09.11.2012 and 12.11.2012 and contended that there is no standard practice in the diamond industry, and the assessee does not charge interest to the customer be it AE or none AE for the payment beyond the normal credit period. No interest is . V. Vinodkumar Diamonds P. Ltd.. - 5 - recovered from delay in none AEs customers as well. The practice of not recovering interest from AEs customer for delay payment is an ALP. 5. In without prejudices contentions the assessee also furnished notional interest working adopting interest cost @ 6.60%. The assessee also furnished the working of notional interest of all export receivable from AEs beyond the normal credit period of the business, considering the ‘negative interest adjustment’ for the cases in which AEs have made payments to the assessee long before the due date of payment and hence as per the assessee there was negative notional interest credited.. The contention of the assessee was accepted by TPO, the TPO suggested an adjustment of Rs. 1.51 crore on account of interest on export receivable in its report dated 29.11.2012. On receipt of report of TPO the AO included adjustment suggested by TPO in assessment order. 6. The AO on perusal of profit and loss account noted that assessee has debited an amount of Rs. 2.86 crore as loss on forward contract. The assessee was asked to submit the details and show caused as to why the said losses should not be disallowed. The AO took his view that losses are notional losses and are settled after close to the financial years. The assessee furnished its reply . V. Vinodkumar Diamonds P. Ltd.. - 6 - dated 29.01.2013. In the reply the assessee contended that the assessee entered in to foreign currency forward contract with respect to receivable/ payable from its export / import orders in order to hedge against the risk of foreign currency fluctuation. The AO after considering the explanation of the assessee disallowed the said loss on account of forward contract by taking view that the contracts have been settled after close of financial year. The AO also followed the order for earlier year (AY 2008-09) wherein similar disallowance was made.

The AO, further, noted that assessee has shown dividend income of Rs. 1.62 lakhs as dividend income. The assessee was asked to furnish the details of expenditure incurred for earning such exempt income. The assessee filed its reply and contended that no expenses are incurred for earning such exempt income and hence no disallowance u/s 14A of the Act called for. The assessee also contended that during this relevant year the assessee had not made any new investment. The investments made in the past were out of the assessee’s own fund. Further, there are no indirect expenses for the purpose of earning dividend income during the year nor there is any use of fund borrowed during the year. The assessee in this without prejudices contentions furnished making of disallowances u/s 14A . V. Vinodkumar Diamonds P. Ltd.. - 7 - of the Act @ 0.5% of average value of exempt investment. Thus, the assessee offered disallowance u/s 14A of Rs. 2.49 lakhs. The contention of the assessee was not accepted by the AO, the AO disallowed the interest expenses of Rs. 30,13,853/- and indirect expenses @ 5% of average value of investment (that by assessee in its without prejudices contention). Thereby, the AO disallowed total of Rs. 32,62,934/- u/s 14A of the Act while passing the draft assessment on 10.05.2013. Copy of draft assessment was served upon the assessee.

We have heard the submissions of learned Senior Counsel Sh. P.J. Pardiwala (Ld. AR) of the assessee and the Ld. Senior Departmental representative (ld. DR) for the revenue and have gone through the orders of authorities below. Grounds No. 1 to 5 relates to transfer pricing adjustment / addition on account of notional interest on export receivables. The Ld. AR of the assessee submits that outstanding receivables are not international transaction for A.Y 2009-10, which is the . V. Vinodkumar Diamonds P. Ltd.. - 8 - assessment year under consideration. The outstanding receivable is merely incidental transaction of sale of goods and not per-se separate international transaction. The amendment in Sec. 92(B) by way of insertion of Explanation was brought in the statue book by Finance Act, 2012, which has no retrospective application. The Ld. AR for the assessee submits that the assessee has not charged / recovered interest in delayed receivable from both the AEs as well as none AEs customers. The assessee does not recover any interest from none AE customers also, the practice of not recovering interest from AEs customers is an ALP applying the internal CUP method and no TP adjustment on this account is warranted. In support of his submission the Ld. AR of the assessee relied upon the following decisions. � CIT Vs. Indo Americal Jewellery Ltd., [2014] 44 taxmann.com 310 (Bom), � CIT Vs. Livingstones [ITA No. 887 of 2014] (Bom), � Livingstones Vs. DCIT 16(3) [2014] 41taxmann.com 499 Mumbai - Trib), � ITO Vs. Frost & Sullivan (Ind) Pvt Ltd., and Frost & Sullivan (Ind) Pvt Ltd., Vs. ACIT [ITA 6721/Mum/2010 & IT (TP)A. No. 2290/Mum/2017] 10. In alternative submission the Ld. AR submits that once the sales transaction has been bench mark on transactional net margin method (TNMM) and found to . V. Vinodkumar Diamonds P. Ltd.. - 9 - be in order and thus no adjustment is warranted on account of delay in receivable. In support of his submission the Ld. AR relied upon the decision of Rushabh Diamonds Vs ACIT, [2016] 68 taxmann.com 141 (Mumbai-Trib).

The Ld. AR further submits transfer pricing officer ought to have appreciated that AEs have also made pre payment against their receivables even if the ALP to be computed then same had to be computed by aggregating the impact of delay in same cases pre payment in other cases reliance is made on the following cases: � Barclys Bank PLC Vs. ADIT, [2018] 100taxmann.com476 (Mumbai - Trib), � DCIT Vs. Indo American Jewellary Ltd., [2012] 50 SOT 528 (Mumbai), � Jewellmark India P. Ltd Vs. ITO (ITA No. 432/M/2014).

On the other hand, Ld. DR for the revenue submitted the order of TPO/CIT(A). The Ld. DR for the revenue submits that after the amendment in Sec. 92B of the Act any benefit arising out of capital finance is an international transaction.

We have considered the submissions of both the parties deliberated on various case laws relied upon by the AR of the assessee. We have noted that TPO while making bench mark accepted the international transaction on . V. Vinodkumar Diamonds P. Ltd.. - 10 - sale of cut and polished diamonds with its AEs. However, the TPO was of the view the delay in realisation of export receivable from these international transaction as a separate international transaction computed the notional interest @ 6.00 per annum on delayed realization of receivable. The contention of the assessee that there are certain pre payments were also not accepted by him. TPO worked out the adjustment of Rs. 1.51 crore on account of such notional interest on delay in export receivable. The Ld. DRP upheld the action of AO /TPO by applying the Explanation to Sec. 92B of the Act.

We have noted that explanation to Sec. 92B of the Act has been inserted vide Finance Act, 2012 and held as prospective by Coordinate Bench in ACIT Vs. Gitanjali Exports Corporation Ltd., 81 taxmann.com 452 (Mum). Further, we have noted that there is average delay in receivable from AE of 39 days and in case of none AEs 44 days. There is no dispute that the assessee is not charging interest from none AE on such export receivable. Coordinate Bench of Tribunal in Gitanjali Exports Corporation Ltd.(supra) also held that where no interest is charged from Non-AEs, i.e. independent transactions, as well, there cannot be any occasion to make an . V. Vinodkumar Diamonds P. Ltd.. - 11 - ALP adjustment, for notional interest, on delay in realisation of trade debts from AEs.

Considering the aforesaid facts and in view of the law as referred above, when the assessee is adopting the uniform policy for none charging interest on export receivable from AE and none AE and moreover the transaction with regard to sale of cut and polished diamonds has been accepted by the TPO at ALP, no notional interest was warranted. In the result Grounds No. 1 to 5 of the appeals are allowed.

A Ground No. 6 and 7 relates to disallowance of mark to market los of Rs. 2.86 crore. The Ld. AR of the assessee while explaining fact submits that assessee being an importer and exporter of diamond is expose to the risk of foreign export fluctuation in the price of foreign currencies. To safeguard the interest against such losses due to fluctuation in currency rates, being a prudent business man the assessee entered into foreign currency forward contract in respect of receivable / payable from its exports / import orders in order to hedge against the risk of foreign currency fluctuation. The assessee is following mercantile system accounting and AS-11, would revalue the outstanding foreign currency monitory items and the closing rate at the rate as on 31st March. Accordingly, the debtors and creditors, borrowing and . V. Vinodkumar Diamonds P. Ltd.. - 12 - uncertain forward contracts were restated at the yearend applying the closing rate of the foreign currency and gain / loss on such conversations were charged to profit and loss account. During the relevant period the assessee suffered foreign exchange fluctuation loss of Rs. 6.69 Crore. The details of which was furnished before the lower authorities. This included foreign exchange fluctuation loss of Rs. 2.86 Crore on yearend conversion of its outstand forward contracts, details of export invoices related to these contracts as on 31st March 2009 were furnished to the lower authorities. Copies of the same are placed at page no. 299 to 302 of the paper book. The AO disallowed Rs. 2.86 crore to yearend conversion of foreign forward exchange contract treating it to be a notional loss and by taking view that contracts were outstanding and settled in subsequent year. The assessee has been consistently following the treatment of revaluation of foreign currency transaction and has been allowed by the AO in all previous and subsequent years except in Assessment Year 2008-09 and 2009-10. The Ld. CIT(A) affirmed the action of AO by following the order of its predecessor in AY 2008-09 which was upheld by the Tribunal.

The Ld. AR submits that in AY 2008-09 the assessee incurred loss of Rs. 4.02 crore on yearend conversion of . V. Vinodkumar Diamonds P. Ltd.. - 13 - its outstanding forward contract. The AO disallowed mark to market loss relying on instruction No. 3 of 2010 dated 23.03.2010 by CBDT on the ground that the loss is a notional loss which has not crystallized during the year as contracts are yet to mature as on 31.03.2008. In so for as the loss incurred actual cancellation of foreign exchange forward contract during the year AO specifically recorded that such losses were allowable as business loss. The CIT(A) in appeal for AY 2008-09 though referred the provision of Sec. 43(5) relating to speculation loss, confirmed the assessment order that loss incurred by the assessee was a notional loss. The appeal of assessee was dismissed by the Tribunal holding that loss on valuation on un-matured forward contract as at the yearend as speculation loss u/s 43(5), which was not subject matter of the appeal before the Tribunal.

The Ld. AR for the assessee submits that the Tribunal in doing so took a contrary view to the decision of jurisdictional High Court in CIT Vs. Badridas Gauridu P Ltd., (261 ITR 256) (Bom). The Ld. AR further submits that the issue of allowability on loss of revaluation of un- matured foreign exchange forward contract is covered by the decision of Hon’ble Supreme Court in CIT Vs Woodward Governor India (P) Ltd., 312 ITR 254 (SC), . V. Vinodkumar Diamonds P. Ltd.. - 14 - wherein, the Hon’ble Court had held that such losses are not notional and are allowable as expenditure u/s 37(1). The Ld. AR further submits that when the claim of the assessee has been accepted by the revenue in assessment year other than 2008-09 and 2009-10 then it is not open for AO to take a different stand in those assessment years. The Ld. AR submits that a short issue before the Tribunal is whether the loss on revaluation “un-matured” foreign exchange forward contract is a notional loss or not. The AO has not invoked Sec. 43(5) of the Act to disallow the loss, Sec. 43(5) is not invoked is also clear from the fact that loss on foreign exchange forward contract mature during the year has been allowed.

The Ld. AR for the assessee further submits that the Hon’ble Bombay High Court in CIT Vs. D Chetan & Co. 390 ITR 36 (Bom), while considering the decision of Badridas Gauridu P Ltd., (supra) and order in assessee’s own case for AY 2008-09, held that the order of Badridas Gauridu P Ltd., (supra) was not brought to the notice of Tribunal when Tribunal rendered its decision in S. Vinod Kumar (supra). The Hon’ble High court held that forward contract in foreign exchange when incidental to carrying of business of exporter and then to cover up of losses on account of difference in foreign exchange valuation would . V. Vinodkumar Diamonds P. Ltd.. - 15 - not be speculative activity but a business activity. Accordingly, Ld. AR of the assessee submits that decision in earlier i.e AY 2008-09 should not be followed in the year under consideration.

The Ld. AR also relied upon the decision of the Tribunal in ACIT Vs. Shree BalKrishnan Exports, wherein it has been held that earlier year decision of Tribunal is no longer applicable in view of the later decision of High Court in case of D. Chetan & Co.(supra).

On the other hand, the Ld. DR for the revenue strongly relied upon the order of lower authorities.

We have considered the rival contentions of the parties and carefully gone through the orders of lower authorities. We have also deliberately on various case laws relied by the Ld. AR of the assessee. The Hon’ble Supreme Court in case of Woodward Governor India (P) Ltd., (supra) held that losses on revaluation of un- mature foreign exchange forward contract and such are not notional losses and are allowable as expenditure u/s 37 of the Act.

The Hon’ble Jurisdictional High Court in D. Chetan and Co (supra) while referring its earlier decision in Badridas Gauridu P Ltd., (supra) and the decision of Tribunal in assessee’s own case (AY 2008-09) held that forward . V. Vinodkumar Diamonds P. Ltd.. - 16 - contracts for purpose of hedging in course of normal business activities of import and export done to cover up losses on account of differences in foreign exchange valuations would not be speculative activity, but business activity. The relevant part of the decision is extracted below:

In the above view, the question of law, as formulated by the Revenue, does not give rise to any substantial of law. Thus, not entertained.”

Further, the Coordinate Bench of Tribunal in ACIT Vs. Shree Balkrishna Exports (supra) while considering the subsequent decision of Hon’ble Bombay High Court in D.

We have noted that the Hon’ble Bombay High Court in subsequent decision in D. Chetan & Co. (supra) while referring its earlier decision in Badridas Gauridu P Ltd., (supra) held that the order in Badridas Gauridu P Ltd., was not brought to the notice of Tribunal when it rendered the decision in Vinod Kumar Diamonds (assessee’s) case. It was reiterated by Hon’ble High Court that forward contracts for purpose of hedging when incidental to carrying on business of exporter and then cover up losses on account of difference in foreign exchange valuation, would not be speculative activity but a business activity.

Considering aforesaid factual and legal discussion and keeping in view the decision of Hon’ble Supreme Court in Woodward Governor India P. Ltd., (supra) that losses on revaluation of unmatured foreign exchange forward contract and such losses are not notional losses and are allowable as business expenditure u/s 37(1) of the Act. Further, in case of D Chetan & Co., wherein, the Hon’ble High Court reiterated its earlier decision in Badridas Gauridu P Ltd, that forward contract in foreign exchange when incidental for carrying on business of export and are done to cover up losses on account difference in . V. Vinodkumar Diamonds P. Ltd.. - 20 - foreign exchange valuation would not be speculative activity but a business activity. Therefore, we direct the AO to delete the disallowance. In the result, Ground No. 6 & 7of the appeal is allowed.

Ground No. 8 relates to disallowance Rs. 32,62,934/- u/s 14A read with Rule 8D(ii) & 8D(iii). The Ld. AR of the assessee submits that during the year the assessee claimed exempt income of Rs. 1.62 lakhs only and on its investment, there was no expenditure incurred in relation to exempt income earned by the assessee. The assessee earned exempt income from its past investments. The AO without establishing nexus between the exempt income and the expenditure incurred, disallowed interest expenditure under Rule 8D(ii) of Rs. 30,13,853/- and disallowance under Rule 8D(iii) of Rs. 2,49,081/-. The Ld. AR for the assessee submits that the assessee made investment in Diamond India Ltd., on 30.06.2006 and on 21.01.2007 of Rs. 50 lakhs each, thus, total investment of Rs. 1 crore. Further, 50 lakhs were invested on 31.01.2008 in Diamond Ltd., and Rs. 3.47 Crore in Reliance Power Ltd. All investments are old investments. The Ld. AR of the assessee submits that assessee has not invested out of the borrowed fund the assessee has sufficient interest free fund available with it. The assessee has share capital of Rs. 9.82 Crore . V. Vinodkumar Diamonds P. Ltd.. - 21 - and reserve and surplus of Rs. 93.24 Crore as on 31.03.2007. Further, during the financial year 2007-08 the assessee earned a profit of Rs. 18.25 Crore. Thus, the assessee’s own funds are in far excess than the investment. The Ld. AR of the assessee submits that when interest free funds are in far excess and no disallowance in view of the decision of Bombay High Court in Reliance Utility and Power Ltd,, 313 ITR 340 (Bom) and CIT Vs. HDFC Bank Ltd., 366 ITR 505(Bom). On the basis of the aforesaid submissions, the Ld. AR submits that no interest disallowance as provided u/s Rule 8(D)(ii) is warranted against the assessee. Even no disallowance under Rule 8D(2)(iii) is warranted.

In alternative submission (in written synopsis) the Ld. AR for assessee submitted that the disallowance u/s 14A of the Act cannot exceed to the amount of exempt income. The exempt income earned by the assessee is only Rs.1.62 lakhs and disallowance may be restricted to that extent only, in support of his submission the Ld. AR relied upon the following decisions: � PCIT Vs. HSBC Invest Direct (India) Ltd., � Daga Global Chemical Pvt Ltd, ITA No 5592/Mum2012 and, � Future Corporate Resources Ltd.,85 taxmann.com 190.

We have considered the rival submissions of both the parties and deliberated various case law relied upon by the assessee. We have noted that during the year under consideration the assessee has earned exempt income of Rs. 1.62 lakhs only. The AO disallowed interest expenses under Rule 8D(ii) of Rs. 30,13,853/-. We have perused the profit and loss account of the assessee copy of which is available in the paper book filed by the assessee. We have noted that the assessee’s reserves and surpluses as on 31.03.2007 is Rs. 93.24 Crore and share capital of Rs. 9.8 Crore. The total investment as per schedule 6 of profit and loss account is only Rs. 4.98 Crore. Moreover, most of the investments were made in past. Considering the decision of Jurisdictional High Court in HDFC Bank (supra) and Reliance Utility (supra) no disallowance under Rule 8(D)(ji) is warranted in case the reserve and surplus of the assessee are in far excess to the investment made by the assessee. Considering the decision of Jurisdictional High Court and the fact that the assessee has surplus reserve available with it at the end of financial year, when the investments were made foreign exempt income and therefore no disallowance under Rule 8(D)(ii) is warranted.

Further, considering the fact that disallowance u/s 14A of the Act cannot exceed the exempt income in view of the decision of Bombay High Court in PCIT Vs. HSBC Invest Direct (India) Ltd (supra), we direct the AO to restrict the disallowance u/s 14A of the Act at Rs. 1.62 lakhs only. In the result this ground of appeal