DCIT 9(1)(2), MUMBAI vs. ASIAN INFRA PROJECTS P.LTD, MUMBAI

2 We have carefully considered the rival arguments on condonation of delay. It is quite evident that the subject matter of dispute under appeal spread over multiple years and therefore, no useful purpose would be served by dismissing the appeal merely for want of condonation of delay. No doubt, the parties are expected to be vigilant in the matter of appellate proceedings, however, as per settled legal position, a liberal approach may be adopted by appellate authorities in the interest of justice. We are guided by the principles laid down by Hon’ble Supreme Court in the case of 167 ITR 471 (SC) Collector, Land Acquisition Vs. Katiji as under: -

The grounds raised by the revenue read as under: - i) Whether in the facts and circumstances of the case and in law, the Ld. CIT(A) erred in holding that there was a nexus between interest bearing borrowings and interest yielding advances ignoring that, at best, there was only partial nexus and not complete nexus as evidenced by the fact that interest earned was Rs.1,44,41,920/- whereas interest paid on borrowings made for making the interest yielding advances was Rs.2,38,56,459/-? ii) Whether in the facts and circumstances of the case and in law, the Ld. CIT(A) failed to appreciate that notwithstanding a partial nexus between interest paid on borrowings utilized for interest yielding advances, the entire interest attributable to borrowings not utilized for making interest yielding advances could not have been allowed as business loss in view of the fact that neither the business had commenced nor was it carried on during the year?" The appellant prays that the order of the CIT(A) on the above ground be set aside and that of the DCIT 9(1)(2) be restored.”

We have carefully heard the rival submissions including written submissions and documents placed on record. We have also deliberated on ITA Nos.5583-84/Mum/2016 Asian infraprojects Private Limited Assessment Years-2009-10 & 2011-12 judicial pronouncements as cited before us including decision rendered by Tribunal in assessee’s own case for AY 2012-13 in an appeal filed by the revenue vide ITA No.5582/Mum/2016 order dated 06/02/2017. 5.1 Facts on record would reveal that the assessee being resident corporate assessee stated to be engaged in the business of real estate, was assessed for year under consideration on 14/03/2014, wherein the income of the assessee was determined at Rs.146.65 Lacs after certain additions / adjustments as against returned loss of Rs.95.60 Lacs e-filed by the assessee on 27/09/2011. 5.2 During assessment proceedings, the perusal of Profit & Loss Account for the year under consideration as well as for the preceding year revealed that the assessee did not carry out any business activity of real estate. However, the assessee reflected interest income of Rs.144.41 Lacs which mainly consisted-off of interest on loans for Rs.136.57 Lacs and interest on Income Tax Refund for Rs.7.77 Lacs. The said income was offered as business income despite the fact that the business activity of the assessee was that of real estate and not money lending. Against interest income, the assessee claimed administrative and other expenses of Rs.1.64 Lacs as well as interest expenditure of Rs.238.56 Lacs.

3 As per the observations of Ld. AO, the loans obtained by the assessee appeared to have been diverted to directors / sister concerns. The assessee paid interest of 12% to couple of lenders and interest of 16% to one lender whereas it was receiving interest of 12% on its own lending which was evident from the fact that interest income was Rs.136.57 Lacs

4 The interest expenditure was also not allowed by invoking explanation to Section 37(1) since the assessee, in the opinion of Ld.AO, could not carry out the business of money lending and such activity was in violation of provisions of the Bombay Money Lenders Act. In the alternative, Ld. AO held that the excess interest of 4% amounting to Rs.40.96 Lacs being paid to one of the lender entities was to be disallowed u/s 36(1)(iii) / 57 of the Act.

5 Finally, the interest income was assessed under the head Income from other sources and total income was determined at Rs.146.65 Lacs. The interest expenditure of Rs.238.56 Lacs was not allowed as deduction either u/s 36(1)(iii) or u/s 57 of the Act.

1 Before learned CIT(A), the assessee, inter-alia, submitted that the assessee had borrowed funds for the purpose of its business. However, due to slowdown in the market, the projects could not be commenced whereas the assessee’s liability to pay interest on borrowed funds had ITA Nos.5583-84/Mum/2016 Asian infraprojects Private Limited Assessment Years-2009-10 & 2011-12 started. Therefore, the loans were advanced by the assessee so as to reduce the overall interest cost. It was also submitted that under normal circumstances when the assessee did not earn any income during the year, still the expenses would be allowable which would ultimately result into losses to the assessee. To avoid huge financial losses and to reduce overall financial burden towards interest liability, the assessee advanced money out of the borrowed funds to its associated entities. If such loans were not given, the resultant accumulated losses would even lead to bankruptcy or liquidation of the assessee. In the aforesaid background, the assessee pleaded that the interest was assessable under the head business income and interest expenditure would be an allowable deduction.

2 Regarding nexus between borrowed funds vis-à-vis lending made by the assessee, the attention was drawn to the fact that requisite details were filed by the assessee during the course of assessment proceedings vide letter dated 05/03/2014 which were not considered by Ld. AO while framing the assessment order. It was submitted that the funds were borrowed for business purposes and the lending were made to reduce overall interest cost as the project could not be started. Therefore, the interest expenditure having direct nexus with interest income was an allowable deduction.

3 Without prejudice, it was submitted that even if interest income was to be assessed as Income from Other Sources, the corresponding interest expenses having direct nexus with such income ought to have been allowed to be reduced / set-off therefrom since the prime intent of the assessee was to reduce the interest cost so as to avoid default in timely

4 Finally, the assessee also assailed the proportionate disallowance of Rs.40.96 lacs as proposed by Ld.AO, in the alternative, by submitting that interest expenses were incurred for the existence of business.

1 After due consideration of factual matrix, it was observed by learned first appellate authority that the assessee had already started real estate business and given and received advances for this purpose in earlier years also. In fact, the assessee earned profit from real estate business in AY 2008-09. To support the same, the details of income earned by the assessee during AYs 2008-09 to 2010-11 has already been tabulated in para 5.1.1 of the impugned order.

2 Upon perusal of various clauses of Memorandum of Association (MOA), it was seen that although the primary business of the assessee was to acquire / develop properties but the assessee could invest and deal with the money of the company not immediately required. The assessee could receive deposits as well as advance money and therefore, it could not be said that the said activity violated the objectives of the assessee. Reliance was placed, inter-alia, on the decision of Hon’ble Bombay High Court rendered in CIT V/s Lok Holdings (308 ITR 356) wherein it was held that interest received by the assessee property developer, on temporary deposits of surplus money out of advances received by from intending purchases was business income and not income from other sources. In the ITA Nos.5583-84/Mum/2016 Asian infraprojects Private Limited Assessment Years-2009-10 & 2011-12 above background, it was also noted that interest income as well as interest expenditure was accepted by the department in earlier years to be the business income of the assessee. Therefore, Ld. AO was directed to treat the interest income as business income and allow interest expenditure against the same. Alternatively, if the interest income was to be treated as Income from other sources, then interest expenditure would still be allowable u/s 57 of the Act. At the same time, Ld. CIT(A) confirmed the stand of Ld. AO in making proportionate disallowance of Rs.40.96 Lacs, being interest paid at excess rates since the borrowed capital was diverted at lower rates of interest.

3 The perusal of order giving effect dated 27/11/2015 passed by Ld. AO would reveal that ultimately, the income of the assessee was determined at a loss of Rs.53.85 Lacs, inter-alia, after disallowance of interest expenditure of Rs.40.96 Lacs. The interest income was assessed under the head business income. Aggrieved by aforesaid adjudication, the revenue is under further appeal before us.

Upon due consideration of factual matrix as enumerated in preceding paragraphs, we find that Ld. CIT(A) has clinched the issue in the right perspective. It is quite evident that the business of the assessee was already set-up since the assessee had already reflected income from real estate business during AY 2008-09. The perusal of assessee’s financial statements for year under consideration would show that the assessee has obtained unsecured loans of Rs.583.56 Lacs which has substantially been ITA Nos.5583-84/Mum/2016 Asian infraprojects Private Limited Assessment Years-2009-10 & 2011-12 advanced to directors & others (to the extent of Rs.185.45 Lacs) and to make-up for the accumulated losses of Rs.317.31 Lacs incurred by the assessee over the years. The assessee do not have any other source of fund except Share capital of Rs.1 Lac. Therefore, there was complete nexus between the borrowings and lending made by the assessee. This being the case, the interest expenditure having direct nexus with interest income was clearly allowable to the assessee.

So far as the question of applicability of head of income is concerned, rule of consistency favor’s assessee’s stand which is evident from the fact that the assessee was following consistent method of offering such income as business income. The Ld. AR has placed on record status of assessment for AYs 2008-09 to 2015-16, the perusal of which would reveal that similar interest income has been accepted by revenue as business income in scrutiny assessment proceedings u/s 143(3) for AYs 2013-14 to 2014-15. In AYs 2008-09, 2010-11 & 2015-16, there was no scrutiny assessment and assessee’s claim was accepted in self-assessment. Further, relying upon AY 2011-12, similar view was taken by Ld. CIT(A) in AY 2012-13, against which revenue preferred further appeal before this Tribunal vide ITA No. 5582/Mum/2016 order dated 06/02/2017 wherein the appeal of the revenue was dismissed.

Finally, the undisputed findings are that the assessee, in terms of its Memorandum of Association, could receive deposits as well as advance money and therefore, it could not be said that the said activity violated the objectives of the assessee. The ratio of decision of Hon’ble Bombay High

Keeping in view the entirety of facts and circumstances, we find that Ld. CIT(A) was correct in directing Ld.AO to assess the interest income as business income and allow interest expenditure against the same to the extent as specified in the impugned order. The ground stand dismissed to that extent.

Having said so, we find that factual matrix would require our indulgence only to the extent of interest on tax refund of Rs.7.77 Lacs earned by the assessee which is a part of overall interest income of Rs.144.41 Lacs. The said interest income, undisputedly, could not be held to be business income for the assessee rather it was assessable as Income from Other Sources. Therefore, we direct Ld.AO to modify order giving effect dated 27/11/2015 accordingly. The ground stand partly allowed to that extent. Resultantly, the appeal stands partly allowed in terms of our above order. ITA No.5584/Mum/2016: AY 2009-10

Facts are pari-materia the same in this year. The assessment was framed u/s 144 r.w.s.147 on 21/03/2015. The assessment framed in AY 2011-12 formed the basis to trigger reassessment proceedings in this AY.

The issue as well as factual matrix being identical as in AY 2011-12 and since we have decided the issue on merits in AY 2011-12, taking the same, we confirm the stand of Ld. CIT(A) in directing Ld.AO to accept interest income as business income. The interest on tax refund, if any, would be assessable as Income from other sources. No indulgence would be required against proportionate disallowance of Rs.75.39 Lacs u/s 36(1)(iii) as confirmed by Ld. CIT(A).

The appeal stands partly allowed in the same manner.

Both the appeals stand partly allowed in terms of our above order. Order pronounced in the open court on 03rd January, 2020. (Saktijit Dey) (Manoj Kumar Aggarwal) "ाियक सद" / Judicial Member लेखा सद" / Accountant Member