M.G. CONSULTING PVT. LTD.,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 10(2)(2), MUMBAI

The Ld. AO after considering relevant submission of the assesee and also taken note of various loans and advances given to sister concerns noted that although, the assessee has advocated the theory of business expediency in advancing loans to sister concerns, but failed to substantiate its claim with necessary evidences to establish the fact that really there is a business connection between the assessee and the sister concerns. The Ld. AO further observed that if you go through the financial statements filed by the assessee, it is noted that during the year under consideration the long term borrowing were increased to Rs. 4,00,52,040/- from Rs. 2,40,27,850/-, whereas the short term loans and advances were increased to Rs. 3,34,26,600/- to Rs.2,61,92,760/-. He, further noted that the financial statement for the year end shows that there is no utilization of the loans taken for the purpose of business other than diverting them to give loans and advances to sister concerns without charging any interest. Therefore, he opined that the case laws relied upon by the assessee, in the case of SA builders Ltd. vs CIT (supra) has no application and accordingly, by taking note of rate of interest paid by the assessee towards loans borrowed from banks and other sources, adopted 15% rate of interest per annum on the total interest free loans given to sister concerns and worked out interest disallowances of Rs. 50,13,990/-. However, by taking note of the fact that a sum of Rs. 20,73,421/- has already been disallowed u/s 40(a)(ia), the balance sum of Rs. 29,40,569/- has been disallowed u/s 36(1)(iii) of the Act.

Being aggrieved by the assessment order, the assessee preferred an appeal before the Ld.CIT(A). Before the Ld.CIT(A), the assessee has reiterated its submissions made before the Ld. AO along with the decision of Hon’ble Supreme Court, in the case of SA builders Ltd. vs CIT (supra) and argued that loans and advances are given to sister concerns/associates towards business purpose and the element of commercial expediency is involved in giving loans and therefore, no interest can be disallowed u/s 36(1)(iii) of the I.T.Act, 1961. The assesee had also taken an alternative argument, in light of the decision of Hon’ble Bombay High Court, in the case of CIT vs Reliance Utilities and Power Ltd. 178 taxmann.com 135 (bom.) and submitted that if, there are funds available both, interest free and over draft and, or loans are taken, then a presumption would arise that loans and advances are out of interest free funds generated are available with the assessee. If interest free funds are sufficient to meet the loans and advances, then no disallowances could be made u/s 36(1)(iii)of the I.T.Act, 1961.

The Ld.CIT(A) after considering relevant submission of the assessee and also taken note of various case laws cited during the course of appellate proceedings held that although, the assessee has advocated the theory of commercial expediency, but failed to substantiate its claim with the facts that there is a business connection with the assessee and sister concerns. He, further noted that although, the assesee has relied upon the decision of Hon’ble Bombay High Court, in the case of Reliance Utilities and Power Ltd (supra), but even during appellate proceedings, it has not been clarified ,how the principles of said judgment is applicable to the facts of the instant case. He, further noted that the Hon’ble Bombay

The Ld. AR for the assesee submitted that the Ld.CIT(A) was erred in confirming interest disallowances u/s 36(1)(iii) towards loans and advances given to sister concerns, without appreciating the fact that there is a commercial expediency in advancing loans to sister concerns and the ratio laid down by the Hon’ble Apex Court, in the case of S.A Builders Ltd. (supra) has squarely applicable to assessee case. The ld. AR, further submitted that although, the assessee has made an alternative plea, in light of the decision of Hon’ble Bombay High court, in the case of Reliance Utilities and Power Ltd (supra), but the Ld.CIT(A) rejected arguments without explaining how said judgment is not applicable to the facts of the assessee case. The Ld. AR further referring to financial statements filed for the year submitted that the assessee has interest free funds of Rs. 203.58 crores, which is available for explaining loans and advances, but the Ld. AO has rejected the explanation furnished by the assessee without recording any reasons. The Ld. AR has also 6 & 7233/Mum/2018 M.G. Consulting Pvt.Ltd. made an alternative arguments, in light of total loans and advances considered by the Ld. AO to disallow interest u/s 36(1)(iii) and submitted that if you go through the schedule of short term loans and advances, only a sum of Rs. 2,58,72,000/- has been given to related parties and other loans and advances are either for security deposits, loans and advances to employees and other obligations in the normal course of business . Therefore, if at all interest needs to be disallowed, the Ld. AO may be directed to restrict interest disallowances to the extent of utilization of funds to advances and loans to related parties.

The Ld. DR , on the other hand, strongly supporting order of the Ld.CIT(A) submitted that the assessee has failed to make out a case of business expediency and also, availability of own funds to cover-up loans and advances given to the sister concerns and hence, there is no reasons to deviate from the findings recorded by the Ld.CIT(A) to confirm interest disallowances u/s 36(1)(iii) of the Act.

We have heard both the parties, perused the material available on record and gone through orders of the authorities below. It is an admitted fact that the assesse has made huge borrowing from banks and other financial intuitions and diverted part of such funds to sister concerns to give interest free loans and advances. Further, as per the provisions of section 36(1)(iii), if any borrowed funds is diverted for non business purposes, then interest paid to that extent is not allowable as deduction. In light of the above factual and legal background, if you examine the claim of the assesee that it has given loans and advances to the sister concerns out of business expediency, we find that the assessee has failed to substantiate its 7 & 7233/Mum/2018 M.G. Consulting Pvt.Ltd. claims with the fact that there is an established business connection with the assessee and the sister concerns. No doubt, the principles laid down by the Hon’ble Supreme Court ,in the case of SA builders Ltd. vs CIT (supra) has applicable, if the assessee made out a case of business expediency in advancing loans to sister concerns. Since, the assessee has failed to make out a case of business connection, we are of the considered view that the case laws relied upon the by the assesee in the case of S.A builders Ltd. vs CIT (supra) has no application to the facts of the present case.

Coming back the second arguments of the assesee, in light of decision of Hon’ble Bombay High court, in the case of Reliance Utilities and Power Ltd. The assessee has made an alternative argument, in light of above judgment that if own funds is in excess of loans and advance or there is mixed funds, including own funds, then the presumption goes in favour of the assesee that loans and advances given is out of interest free funds. In this case, on perusal of facts available on record, including financial statements of the assesee, we find that for the year under consideration, the assessee has incurred losses from its business. Further the net worth of the assesee has been reduced substantially due to losses incurred from the business. At the same time, the long term borrowings and short term borrowings are increased substantially. From the above, it is very clear that there is no interest free fund available with the assesee to explain loans and advances given to sister concerns. Therefore, we are of the considered view that the ratio laid down by the Hon’ble Bombay high court, in the case of Reliance utility power ltd, is also not applicable to the facts of the present case. As regards, another arguments of the assesee, in light of financial statements for the year that the Ld. AO has incorrectly taken loans

In the result, appeal filed by the assessee for AY 2013-14 is partly allowed for statistical purpose.

The facts and issues involved in this appeal is identical to the facts and issues, which we had considered in . The reasons given by us in preceding paragraphs in shall mutatis-mutandis apply to this appeal, as well. Therefore, for similar reasons, we partly allowed appeal filed by the assessee for statistical purpose and direct the Ld. AO to follow directions given by the Tribunal for AY 2013-14.

As a result, both appeals filed by the assessee are treated as partly allowed for statistical purpose.