PATAN SOLAR PVT. LTD.,MUMBAI vs. DCIT - 10(3)(2), MUMBAI

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ITA 2164/MUM/2018Status: DisposedITAT Mumbai19 February 2020AY 2013-145 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that interest income should be taxed under 'income from other sources' as the business had not commenced. However, it allowed deduction of interest expenditure against this income, and also allowed depreciation on factory premises and motor car.

What were the facts?

The assessee company, incorporated for a renewable energy business, had not commenced operations. It borrowed funds and advanced loans, earning interest income, while also incurring interest expenses. The Assessing Officer treated interest income as 'income from other sources' and disallowed interest expenditure.

What were the issues?

Whether interest income earned on loans advanced should be taxed as business income or income from other sources, and whether interest expenditure is deductible against such income. Also, the allowability of salary, wages, and depreciation expenses.

Which sections of the Income-tax Act were involved?

Section 57,Section 56

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Income Tax Appellate Tribunal, “C”, BENCH

Before: SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM

For Appellant: Shri K Gopal / Shri Tanmay Phadke
For Respondent: Shri Kumar Padmapani Bora
Hearing: 30/01/2020Pronounced: 19/02/2020

आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in A.Y.2013-14 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-51, Mumbai in appeal No.CIT(A)-17/IT-19/E-file/17-18 dated 12/02/2018 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 10/03/2016 by the ld. Dy. Commissioner of Income Tax – 10(3)(2), Mumbai (hereinafter referred to as ld. AO).

2.

The first issue to be decided in this appeal is as to whether the interest income of Rs.2,30,04,499/- received by the assessee on loans

1.

M/s. Patan Solar P. Ltd. granted by it should be assessed as income under the head ‘income from other sources’ or income under the head ‘profits and gains of business or profession’. The interconnected issue involved therein is that whether the assessee is entitled for deduction of interest expenditure of Rs.2,26,07,021/- against the said interest income irrespective of the head of income in which it is taxed.

3.

We have heard the rival submissions and perused the materials available on record. We find that the assessee company was incorporated with the objective of business related to renewable energy sources. The return of income was filed on 15/09/2013 for the A.Y.2013-14 declaring loss of Rs.40,45,449/-. In the course of scrutiny assessment proceedings, the ld. AO noted that though the company’s main business was dealing in renewable energy source, for setting up of solar plant, however, suitable land could not be acquired by the assessee for the same. Hence, the ld. AO concluded that the assessee had not commenced its business activity for which it was incorporated. The assessee company had already raised certain funds by way of borrowings. Those borrowings were utilised for advancing to certain parties on which interest income was earned by the assessee. The assessee also paid interest on the borrowings made by it. The assessee offered the interest income on loans given by it as income from other business and set off the interest expenditure on borrowings with the same. The ld. AO by placing reliance on the decision of the Hon’ble Supreme Court in the case of Tuticorin Alkali Ltd. vs. CIT reported in 227 ITR 172, treated the interest income under the head ‘income from other sources’ and correspondingly declined to give deduction and the interest expenditure paid on borrowings. This action of the ld. AO was upheld by the ld. CIT(A).

M/s. Patan Solar P. Ltd. 3.1. From the perusal of the balance sheet of the assessee as on 31/03/2013, we find that the assessee has short term borrowings of Rs.28,36,42,157/-. The assessee also had advanced loans and intercorporate deposits to certain parties and also had placed deposits with certain parties to the tune of Rs.25,34,16,575/-. Hence, nexus of borrowed funds being used for making short term loans and intercorporate deposits is proved from the bare perusal of the balance sheet. It is not in dispute that the borrowed funds on which interest was paid by the assessee had been utilised for deposits made to certain parties and with the banks on which interest income was earned by the assessee. Hence, one to one nexus of interest bearing funds being utilised for the purpose of making investment in deposits with banks is proved by the assessee in the instant case. At the same time, we find that the assessee had not commenced its business of setting up of solar plant. Hence, the interest income, if any, derived on deposits should be brought to tax only under the head ‘income from other sources’. Since, the nexus of borrowed funds being utilised for making investment in deposits had been proved by the assessee beyond doubt, the assessee is indeed entitled for deduction of interest payment u/s.57(iii) of the Act against the interest income. The ld. AO is directed accordingly. Accordingly, the ground Nos. 1-3 raised by the assessee are disposed off in the aforesaid manner.

4.

The ground No.4 raised by the assessee is with challenging the action of the ld. CIT(A) in confirming the disallowance of salary and wages of Rs.10,23,417/- and depreciation on factory premises and motor car of Rs.10,36,015/-.

4.1. We have heard rival submissions. We have already held that assessee had not commenced its business activity of setting up of solar

M/s. Patan Solar P. Ltd. plant and hence, it is not entitled for deduction of expenses towards salary and wages of Rs.10,23,417/- under the head business. The same would not be allowable as deduction under the head ‘income from other sources’ as incurrence of its expenditure could not be termed as expenditure incurred for the purpose of earning interest income by the assessee which is taxed under the head income from other sources. Hence, we hold that the ld. CIT(A) had rightly disallowed the salaries and wages.

4.2. With regard to disallowance and depreciation is concerned in the sum of Rs.10,36,015/-, we find that the depreciation in any case is allowable as deduction u/s.57(ii) of the Act. We have already held that the interest income is taxed under the head ‘income from other sources’ u/s.56 of the Act, the assessee is entitled for depreciation u/s.57(ii) of the Act. The ld. AO is directed accordingly.

5.

In the result, appeal of the assessee is partly allowed.

Order pronounced in the open court on this 19/02/2020

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