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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI
आदेश / ORDER PER R.S.SYAL, VP : These two appeals by the Revenue relate to the assessment years 2011-12 & 2012-13. For the sake of convenience, these appeals have been clubbed for disposal by a consolidated order. A.Y. 2011-12 : 2. The first issue raised in this appeal is against the deletion of addition of Rs.48,78,668/- on account of interest. 3. Briefly stated, the facts of the case are that the assessee at the material time has been engaged in the business of sale
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and purchase of shares and also earning income from salary,
rent and profit from partnership firm. During the course of
assessment proceedings, the Assessing Officer (AO) observed
that the assessee had shown huge cash balances, that is, Tijori
Account Rs.3.96 crore and Cash of Rs.10,55,565/-. On being
called upon to explain the necessity of such huge cash in hand,
the assessee submitted that he was in the business of
development of land and plot and the cash was required to be
kept in hand for meeting the business requirements. The AO
noted that the assessee had availed interest bearing funds.
Applying 12% interest rate on such cash in hand maintained
by the assessee at Rs.3.96 crore plus Rs.10,55,565/-, he made
addition of Rs.48,78,668/- on the premise that interest bearing
funds were kept idle. The ld. CIT(A) deleted the addition,
against which the Revenue has approached the Tribunal.
We have heard the ld. DR and gone through the relevant
material on record. There is no appearance from the side of
the assessee despite several notices issued from time to time.
Since the appeal is on board since 2019 and has been marked
as an old appeal, the same requires to be disposed off on
merits, albeit ex parte qua the assessee.
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It is seen that the AO made disallowance of interest at
12% amounting to Rs.48.78 lakh on the ground that the
assessee kept huge interest bearing funds idle in the form of
cash in hand. We are unable to comprehend the reasoning
given by the AO for the obvious reason that retaining cash in
hand during the course of business is the assessee’s
prerogative. Disallowance of interest can be warranted if
interest bearing funds are diverted for non-business purpose.
If the funds are kept in the business itself, there can be no
question of making any disallowance of interest on the cash in
hand available with the assessee. We, therefore, approve the
view taken by the ld. CIT(A). This ground fails.
The second ground is against the deletion of addition of
Rs.2,02,86,856/- made by the AO on account of disallowance
of interest u/s.40(a)(ia) of the Act. The AO observed that the
assessee made interest payment of Rs.2,02,86,856/- to
Bhaichand Hirachand Raisoni Multi State Co-operative Credit
Society Ltd. (in short ‘BHR’) without deduction of tax at
source. On being called upon to explain as to why payment of
interest was made without deduction of tax at source, the
assessee submitted that the TDS provisions were not
4 ITA Nos.1397 & 1398/PUN/2017
applicable on such interest paid to BHP. Not convinced, the
AO made the disallowance, which came to be deleted in the
first appeal.
We have heard the ld. DR and gone through the relevant
material on record. It is seen that the assessee paid interest to
BHR. The business of BHR is of banking. Section
194A(3)(iii)(a) provides that no deduction of tax at source is
required in respect of interest paid to “any cooperative society
engaged in carrying on the business of banking (including
cooperative land mortgage bank)”. The assessee paid interest
to BHR, which is engaged in the business of banking. The ld.
CIT(A) deleted the addition by relying on the judgment of
Hon’ble Madras High Court in SBI Staff Co-op. Society Ltd.
Vs. ITO (1998) 234 ITR 104 (Mad.) holding that : “A
cooperative society which undertakes the business of banking,
such as, lending money to its members or accepting deposits
or raising loans from financial and banking institutions and
advancing the same to its members is definitely engaged in the
business of banking.” He also referred to another decision of
Hon’ble Madras High Court in Syndicate Bank Employees Co-
op. Thrift and Credit Society Vs. ITO (2006) 287 ITR 40
5 ITA Nos.1397 & 1398/PUN/2017
(Mad.) reiterating the same proposition. Then he also referred
to certain Tribunal orders on page 30 of its order taking similar
view. The ld. DR could not point out any direct decision on
the point contrary to those considered and decided by the ld.
CIT(A). In the absence of any such decision, we respectfully
follow the precedents cited by the ld. CIT(A) and accord our
imprimatur to the view canvassed. This ground fails.
The third ground is against restricting the disallowance
u/s.14A to Rs.1,35,010/- as against Rs.70,25,949/- made by
the AO. Succinctly, the factual scenario of this ground is that
the assessee earned exempt income of Rs.1,35,010/- and
offered suo motu disallowance u/s.14A of the Income-tax Act,
1961 (hereinafter also called `the Act’) at Rs.51,363/-. Not
satisfied, the AO invoked the provisions of Rule 8D and
computed the disallowance at Rs.70,25,949/-. The ld. CIT(A)
directed to restrict the disallowance to the amount of the
income claimed as exempt or the disallowance offered by the
assessee at Rs.51,363/-, whichever is higher.
The Hon'ble Delhi High Court in Cheminvest Ltd. vs.
CIT (2015) 378 ITR 33 (Del) has held that if there is no
exempt income, there can be no question of making any
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disallowance u/s 14A of the Act. Similar view has been taken
by the Hon'ble Delhi High Court in CIT vs. Holcim India P.
Ltd. (2014) 90CCH 081-Del-HC. More recently, the Hon’ble
jurisdictional High Court in Pr. CIT VS. Kohinoor Projects
Pvt. Ltd. (2020) 425 ITR 700 (Bom) has held that in the
absence of any exempt income, there cannot be any
disallowance of expenses u/s 14A of the Act. As the ld.
CIT(A) in the instant case has restricted the disallowance to
the amount of exempt income or disallowance suo motu offeed
by the assessee at Rs.51,363/-, whichever is higher, we hold
that the same is in order and does not call for any interference.
This ground is not allowed.
A.Y. 2012-13 :
The only issue raised in this appeal is against the
confirmation of addition of Rs.9,93,06,354/- made by the AO
u/s.68 of the Act.
Tersely stated, the facts of the case are that the assessee
declared eight unsecured loans with closing balances at
Rs.24,04,99,100/-. On being called upon to prove the
genuineness of the loans along with identity and capacity of
the creditors, the assessee submitted the account ledgers of the
7 ITA Nos.1397 & 1398/PUN/2017
said parties along with respective confirmations. Also the
bank account extracts of the lenders were attached. The AO
observed from the bank accounts of the lenders that they
provided unsecured loans to the assessee from their cash credit
accounts maintained with BHR. The AO addressed a letter to
the Manager, BHR asking him to provide papers submitted by
the above persons for loan processing along with security for
mortgage offered by them, loan sanction letters and purpose of
loan. On examination of the reply furnished by the society,
the AO came to know that in most of the cases property of the
assessee was mortgaged by the borrowers for obtaining loans
from the society, which were thereafter given as loan to the
assessee. He, therefore, made an addition of Rs.9,93,06,354/-
representing fresh loans received from six persons during the
year as under :
Sl.No. Name Amount 1 Shri Prakash Sitaram Baviskar Rs.2,06,11,590/- 2 Shri Subhash Fulchand Chaudhary Rs.2,42,49,000/- 3 Shri Vishal Shalik Koli Rs.2,41,06,500/- 4 Shri Suresh Namdev Jiri Rs.99,00,000/- 5 Shri Sukdeo Shankar Bormale Rs.77,23,844/- 6 Shri Ishwar Shriram Koli Rs.1,27,15,420/- Total Rs.9,93,06,354/-
The ld. CIT(A) deleted the addition.
8 ITA Nos.1397 & 1398/PUN/2017
Having heard the ld. DR and gone through the relevant
material on record, it is found that the AO made the addition
u/s.68 of the Act. One can escape from the rigor of section 68
by establishing three ingredients, namely, the identity and
capacity of the lenders along with the genuineness of the
transaction. We are confronted with a situation in which the
assessee received fresh loans during the year amounting to
Rs.9.93 crore from six parties mentioned above. All these six
parties had, in turn, taken loans from the BHR which were
then advanced to the assessee. The AO has also not denied
this factual scenario. His objection was that the loan creditors
did not furnish their securities, which were actually provided
by the assessee. All these facts amply indicate that the loans
were obtained by the above six persons from BHR which were
then advanced to the assessee. In view of these clear-cut
findings, we do not see how section 68 comes to play. Once
the identity of the unsecured lenders was established; there
was no doubt that they took loans from BHR for giving further
loans to the assessee; and that it was the same amount of loans
taken by them, which was deposited in their respective bank
accounts from which the loans were advanced to the assessee,
9 ITA Nos.1397 & 1398/PUN/2017
we see no reason as to the applicability of section 68 to the
facts of the extant case. If the assessee colluded with certain
individuals for taking indirect loans from BHR in violation of
the rules of the society, remedy lies elsewhere and not in
making addition u/s.68 of the Act. We, therefore, countenance
the view taken by the ld. CIT(A) on this score.
In the result, both the appeals are dismissed. Order pronounced in the Open Court on 24th February,
2022.
Sd/- Sd/- (S.S.VISWANETHRA RAVI) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; �दनांक Dated : 24th February, 2022 Satish
आदेश क� ��त�ल�प अ�े�षत/Copy of the Order is forwarded to: 1. अपीलाथ� / The Appellant; 2. ��यथ� / The Respondent; 3. The CIT(A)-2, Nashik 4. The Pr.CIT-2, Nashik िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे “B” / 5. DR ‘B’, ITAT, Pune गाड� फाईल / Guard file 6.
आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune
10 ITA Nos.1397 & 1398/PUN/2017
Date 1. Draft dictated on 23-02-2022 Sr.PS 2. Draft placed before author 24-02-2022 Sr.PS 3. Draft proposed & placed before the JM second member 4. Draft discussed/approved by Second JM Member. 5. Approved Draft comes to the Sr.PS/PS Sr.PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *