M/S INDITRADE CAPITAL LTD (PREVIOUSLY KNOWN AS ,KOCHI vs. THE ITO, CORPORATE WARD1(1),, KOCHI

Briefly, the facts of the case are that the appellant is a company incorporated under the provisions of Companies Act, 1956. It is engaged in the business of share broking and trading in securities. The return of income for the assessment year 2011-2012 was filed on 30th September, 2011 disclosing a loss of Rs.1,47,96,114. Against the said return of income, the assessment was completed by the Assistant Commissioner of Income-tax, Circle 1(2), Kochi (hereinafter “the AO"), vide order dated 3rd February, 2014 passed u/s.143(3) of the Income-tax Act, 1961 (hereinafter “the Act”) at a total loss of Rs.54,21,114. While doing so, the AO disallowed the claim for allowance of depreciation on non-compete fee of Rs.93,75,000. The factual backgrounds leading to the above addition are as under.

The appellant-company had entered into a non-compete agreement on 29th April, 2009 with the promoter of the company, wherein the promoters had agreed not to operate and carry on the business related to the appellant company for a period of three years from the date of agreement. In consideration of the same, the appellant company paid a lump sum compensation amounting to Rs.5 crore to the promoters, for not to operate and carry on the business of the appellant company for a period of three years, within the territory of India. It is contended before the AO that pursuant to this agreement, the company & Ors. M/s.Inditrade Capital Limited. had acquired a commercial right, which would fall within the ambit of “intangible asset” in terms of the provisions of section 32(1)(ii) of the Act. Accordingly, the appellant made a claim for allowance of depreciation at the rate of 25% of the sum paid, placing reliance on the following decisions :- (i) Pentasoft Technologies Ltd. v. DDCIT, Tax case (Appeals) No.1195 by Hon’ble Madras High Court. (ii) Ind Global Corporate Fiannce (P) Ltd. v. ITO (2013) 33 taxmann.com 388 (ITAT Mumbai Bench) (iii) ACIT v. Real Image Tech (P) Ltd 177 Taxmann (Chennai) (Mag.) (iv) Scott Glass India (P) Ltd. (ITA No.1698/Mum/2003) (ITAT Mumbai) (v) Sri.B.Ravendran Pillai v. CIT (194 Taxman 477) (Kerala HC) (vi) CIT v. Best & Co. 60 ITR 11 (SC) 6. However, the AO was of the opinion that the claim of allowance of depreciation cannot be allowed, placing reliance on the decision of the Hon’ble Delhi High Court in the case of Sharp Business Solution v. CIT (2012) 254 CTR 233 (Delhi). Accordingly, made the disallowance of depreciation claimed as non-compete fee of Rs.93,75,000.

Being aggrieved by the above assessment order, an appeal was filed before the CIT(A), who vide the impugned order, confirmed the disallowance of depreciation on account of non-compete fee, placing reliance on the decision of the Hon’ble Delhi High Court in the case of & Ors. M/s.Inditrade Capital Limited. Sharp Business Solutions, cited supra, which was subsequently followed by the Hon’ble Delhi High Court in the case of Fortis hospitals Limited v. ACIT in ITA No.132/2021 (judgment dated 29th July, 2021).

Being aggrieved, the appellant is in appeal before the Tribunal, in the present appeal. It is contended that on account of payment of non- compete fee, the appellant company had acquired a right, which not only provide enduring benefit but also protected the assessee’s business against competition. The right so acquired is intangible asset, which qualifies for allowance of depreciation u/s.32(1)(ii) of the Act. The appellant also placed reliance on the following judgments:-

It is further submitted that the decision of the Hon’ble Delhi High Court in the case of Sharp Business Solution v. CIT (2012) 254 CTR 233 (Delhi) was distinguished on facts by the Hon’ble Madras High & Ors. M/s.Inditrade Capital Limited. Court in the case of CIT v. Areva T & T India Ltd. (129 taxmann.com 55). It is further submitted that in any event, in view of the decision of the Hon’ble Supreme Court in the case of CIT v. Vegetable Products Ltd (88 ITR 192), if two reasonable construction of taxing provision are possible, that construction which favours the assessee must be adopted.

On the other hand, the learned Senior DR submits that the decision of the Hon’ble Delhi High Court in the case of Sharp Business Solution v. CIT (2012) 254 CTR 233 (Delhi) is squarely applicable to the facts of the case and does not require any interference on this Tribunal.

We heard the rival submissions and perused the material on record. The sole issue that arises for our consideration is whether or not the depreciation is allowable in respect of the right acquired in terms of non-compete agreement entered into by the appellant-company with its earlier promoters. We have perused the non-compete agreement entered into by the appellant-company with the promoters on 29th April, 2009. The agreement had showed a payment of consideration of Rs.5 crore in consideration of the promoters not carrying on the business relates to the appellant for a period of three years within the territory of India. The department does not dispute the existence of such an agreement nor there was any allegation that it is a sham document. The non-compete fee paid by the appellant-company was for the purpose of its business having enduring benefit resulting in an acquisition of intangible asset, which qualifies for allowance of depreciation u/s.32(1) of the Act, as held by the following High Courts :-

The decision of the Hon’ble Delhi High Court in the case of Sharp Business Solution, cited supra, was distinguished by the Hon’ble Madras High Court in the case of Asianet Communications Ltd. v. CIT (2018) 407 ITR 706 (Mad.). The relevant observations of the Hon’ble Madras High Court, reads as under:-

In the result, the appeal filed by the assessee stands allowed.

Briefly, the facts of the case are that the return of income for the assessment year 2012-2013 was filed by the appellant on 30th September, 2012 disclosing Nil income after claiming carried forward loss of Rs.5,21,57,391. Against the said return of income, the assessment was completed by the AO vide order dated 27th March, 2015, passed u/s.143(3) of the Act at a total loss of Rs.1,79,04,252. While doing so, the AO made following disallowances:-

Being aggrieved by the above additions, an appeal was filed before the CIT(A), who vide the impugned order, confirmed the disallowance of belated remittance to the contribution to ESI and Labour Welfare Funds, placing reliance on the judgment of the Hon’ble Supreme Court in the case of Checkmate Services Pvt. Ltd. v. CIT (2022) 448 ITR 518 (SC). The learned CIT(A) also confirmed the addition u/s.14A, placing reliance on explanation inserted to sec.14A of the Act by the Finance Act, 2022. The learned CIT(A) also confirmed the disallowance of expenditure incurred in connection with the proposed rights issue of Rs.1,18,19,512, placing reliance on the judgment of the Hon’ble Supreme Court in the case of Brook Bond India Limited v. CIT (1997) 225 ITR 798 (SC) and CIT v. Kodak India Limited (2002) 253 ITR 445 (SC). However, directed the AO to delete the addition on account of audit fees of Rs.41 lakh. The learned CIT(A) also confirmed the disallowance of depreciation on account of non- compete fee paid relying upon the decision of the Hon’ble Delhi High Court in the case of Sharp Business Solution, cited supra. However, the CIT(A) granted relief in respect of disallowance of interest u/s.36(1)(iii) of the Act and difference for TDS credit. Thus, the appeal filed by the assessee stands partly allowed.

Being aggrieved, the appeal is in appeal before the Tribunal, in the present appeal. Grounds of appeal No.1 challenges the disallowance & Ors. M/s.Inditrade Capital Limited. of belated remittance of the employees’ contribution to ESI and Labour Welfare Fund amounting to Rs.1,64,173 paid before the due date for filing the return of income. The said issue is no longer res integra, as it stood settled by the Hon’ble Supreme Court in the case of Checkmate Services Pvt. Ltd. v. CIT (2022) 448 ITR 518 (SC). Since the decision of the learned CIT(A) is in consonance with the law laid down by the Hon’ble Apex court, we do not find any merit in the grounds of appeal raised by the assessee. Accordingly, this grounds of appeal stand dismissed.

The grounds of appeal No.2 challenges the disallowance u/s.14A of the Act as confirmed by the CIT(A). The AO made the disallowance of Rs.52,77,806 u/s.14A of the Act by holding that the provision of sec.14A are attracted even in the absence of exempt income. On appeal before the CIT(A), the CIT(A) has confirmed the disallowance, placing reliance on the explanation inserted to sec.14A by the Finance Act, 2022. It is settled position of law that before insertion of explanation to sec.14A of the Act by the Finance Act, 2022, in the absence of any exempt income no disallowance can be made by resorting to the provisions of sec.14A of the Act. Reliance can be made to the following judgments :-

Grounds of appeal No.3 challenges the disallowance of rights issue expenditure of Rs.1,18,19,512. It is submitted that the appellant had incurred a total expenditure of Rs.1,18,19,512 towards proposed rights issue, which was abundant subsequently. The learned AR relied on the decision of the co-ordinate bench of the Tribunal in the case of

On the other hand, the learned Senior DR, relying on the decision of Brook Bond India Limited v. CIT (1997) 225 ITR 798 (SC), submits that the expenditure was incurred on capital account, it cannot be allowed as deduction.

We heard the rival submissions and perused the material on record. Undisputedly, the expenditure was incurred by the appellant on a proposed rights issue expenditure, which was abandoned for the reasons best known to the appellant-company. The expenditure was not incurred during the previous year relevant to the assessment year under consideration. Thus, the condition precedent for allowance of deduction as revenue expenditure u/s.37(1) of the Act, does not stand settled and there was no material on record to show that even the proposed rights issue was abandoned during the previous year relevant to the assessment under consideration. Moreover, any expenditure incurred on the expansion of capital base of the appellant-company is nothing but a capital expenditure as allowed by the Hon’ble Apex Court in the case of Brook Bond India Limited v. CIT and CIT v. Kodak India Limited, cited supra. Thus, we do not find any infirmity either in law or in facts in the orders of the authorities below. This grounds of appeal is dismissed.

Grounds of appeal No.4 challenges the disallowance of depreciation on non-compete fees. This issue, we dealt with in & Ors. M/s.Inditrade Capital Limited. assessee’s appeal in ITA No.239/Coch/2023 for assessment year 2011- 2012. Thus, for the reasoning and findings given by us therein, this grounds of appeal is also allowed.

In the result, the appeal filed by the assessee stands partly allowed.

Grounds of appeal No.2 challenges the disallowance of depreciation on non-compete fees. This issue, we dealt with in assessee’s appeal in for assessment year 2011- 2012. Thus, for the reasoning and findings given by us therein, this grounds of appeal stands allowed.

In the result, the appeal filed by the assessee stands allowed.

Grounds of appeal No.2 challenges the disallowance of depreciation on non-compete fees. This issue, we dealt with in assessee’s appeal in for assessment year 2011- 2012. Thus, for the reasoning and findings given by us therein, this grounds of appeal stands allowed.

In the result, the appeal filed by the assessee stands allowed.

Grounds of appeal No.2 challenges the disallowance of depreciation on non-compete fees. This issue, we dealt with in assessee’s appeal in for assessment year 2011- 2012. Thus, for the reasoning and findings given by us therein, this grounds of appeal stands allowed.

Grounds of appeal 3 challenges denial of brought forward MAT credit for the year under consideration. No material was shown to us the availability of brought forward MAT credit. In view of above, we do

In the result, the appeal filed by the assessee stands partly allowed.

To sum up, the appeal in (i)