M/S. IPATH TECHNOLOGIES PVT. LTD.,CHENNAI vs. ITO, COMPANY WARD - II (1), CHENNAI

आयकर अपीलीय अिधकरण, ’बी’ �ायपीठ, चे�ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI �ी वी दुगा� राव �ाियक सद� एवं �ी जी. मंजुनाथा, लेखा सद� के सम� Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. Nos. 836 & 837/Chny/2020 िनधा�रण वष�/Assessment Years:2007-08 & 2008-09 M/s. Ipath Technologies Private Ltd, The Income Tax Officer, No. 79, Bazzullah Road, T. Nagar, Vs. Company Ward II(1)/ Chennai 600 017. Salary Ward I(2), Chennai. [PAN:AABCI0908F] (अपीलाथ�/Appellant) (��थ�/Respondent) अपीलाथ� की ओर से / Appellant by : Shri B. Ramanakumar, Advocate ��थ� की ओर से/Respondent by : Ms. Helen Ruby Jesindha, JCIT सुनवाई की तारीख/ Date of hearing : 13.04.2022 घोषणा की तारीख /Date of Pronouncement : 05.05.2022 आदेश /O R D E R PER V. DURGA RAO,, JUDICIAL MEMBER:

Both the appeals filed by the assessee are directed against different orders of the ld. Commissioner of Income Tax (Appeals) 6, Chennai, dated 17.02.2020 and dated 10.02.2020 relevant to the assessment years 2007-08 and 2008-09 respectively.

Satyam Computer Services (P) Ltd., to the effect that the software as per IPR is used in the business with M/s. Satyam Computer Services (P) Ltd., the Assessing Officer disallowed the claim of depreciation for both the assessment years 2007-08 & 2008-09.

5.1 Before the ld. CIT(A), the assessee furnished copies of (a) IPR certificate held by Shri R. Srinivasan and agreement with assessee company for exchange of the same for total consideration of ₹.1.50 crore and (b) purchase order issued by M/s. Satyam Computers dated 18.10.2005 which shows that the license was given to use iAllwayTM MIFS Server License to M/s. Satyam Computers for 12 months. The same was forwarded to the Assessing Officer for furnishing remand report. In his remand report, the Assessing Officer has also confirmed the above facts. It is clear from the remand report as well as purchase order issued by M/s. Satyam Computers dated 18.10.2005 that iAllwayTM MIFS Server License has been acquired and the IPR has been used in the assessee company business for a period of 12 months, which falls under the assessment year of 2007-08. Once the depreciation on IPR is not in dispute, there is clear cut evidence of purchase order is on the record and moreover, the iAllwayTM Server License was used in the assessee company business, we set aside the order of the ld. CIT(A) on this issue and direct the Assessing Officer to allow depreciation as claimed by the assessee for the assessment year 2007-08.

5.2 So far as claim of depreciation on IPR for the assessment year 2008-09 is concerned, in the remand report, the Assessing Officer has stated that the assessee has not contested this issue by way of fresh evidence and therefore, no report on this issue was submitted before the ld. CIT(A). Since the assessee has not furnished renewal of iAllwayTM Server License in subsequent period either before the ld. CIT(A) or before the Tribunal, we are not inclined to interfere with the order of the ld. CIT(A) in confirming the disallowance made by the Assessing Officer. Accordingly, the ground raised by the assessee for the assessment year is dismissed.

6.1 We have heard the rival contentions. In support of claim of unsecured loans, the assessee has filed ledger account copy before the ld. CIT(A). Accordingly, the ld. CIT(A) has called for remand report from the Assessing Officer. In the remand report, after verification of the bank statement of Shri R. Srinivasan with UTI Bank and ICICI Bank, the Assessing Officer has observed that in respect of loan receipt entry was found in the ledger copy but corresponding entry for an amount of ₹.2,48,000/- was not available in both the above two bank accounts of Shri R. Srinivasan. Since the assessee has not produced proof for the sum of ₹.2,48,000/-, the ld. CIT(A) has restricted the addition to the extent of ₹.2,48,000/- against the total unsecured loan of ₹.20,50,857/-.

6.2 Before us, the ld. Counsel for the assessee has submitted that against the total unsecured loan of ₹.20,50,857/-, the assessee has furnished nearly 89% of the details and could not furnish the evidence only to the extent of ₹.2,48,000/- for the reason that the assessee has misplaced and unable to trace it out and prayed for deleting the addition. We have considered the submissions of the ld. Counsel. It is not the case of the Department that the assessee has not availed any loan and more so, the assessee has produced all details available to the extent 89% of loan amount, which shows that the assessee has availed unsecured loans and moreover, loan receipt entry is very much available in the ledger accounts of Shri R. Srinivasan. Under the above facts and circumstances, the addition confirmed to the extent of ₹.2,48,000/- by the ld. CIT(A) is deleted. Thus, the ground raised by the assessee is allowed.

7.1 We have considered the rival contentions. The ld. Counsel for the assessee has by referring to the appellate order in para 5.5 against the addition on account of cash deposits to the tune of ₹.5,66,000/-, wherein, the ld. CIT(A) has accepted the submissions of the assessee about receipt of loan of ₹.5,00,000/- from M/s. Shreyas Investment through Shri R. Srinivasan and its repayment along with interest through Shri R. Srinivasan was not doubted by the ld. CIT(A) inasmuch as the assessee had shown the ledger account for interest payment.

Therefore, the ld. Counsel for the assessee has prayed that the addition restricted to the extent of ₹.5,00,000/- may be deleted. We find force in the arguments of the ld. Counsel. We have perused the appellate order and find that in para 5.5 under addition on account of cash deposits to the tune of ₹.5,66,000/-, the submissions of the assessee about receipt of loan of ₹.5,00,000/- from M/s. Shreyas Investment through Shri R. Srinivasan and its repayment along with interest through Shri R. Srinivasan was not doubted by the ld. CIT(A) inasmuch as the assessee had shown the ledger account for interest payment and accordingly, directed to delete the addition of ₹.5,00,000/- . The same submissions of the assessee made towards addition of ₹.96,04,957/- [in para 5.2 of the CIT(A)’s order] has been rejected by the ld. CIT(A) and confirmed the addition is not correct. Under the above facts and circumstances, the addition confirmed by the ld. CIT(A) is deleted.

Order pronounced on the 05th May, 2022 in Chennai.