ACIT, NEW DELHI vs. M/S. LEASEMEN FIN-VEST INDIA PVT. LTD., NEW DELHI

Second disuse in the appeal he noted that as per tax audit report the method of valuation of closing stock of shares is changed from „cost‟ to „cost or net realizable value whichever is lower‟. He further noted that due to this, profit of the assessee is understated by Rs. 40628975/-. Therefore, he issued show cause notice to the assessee on 06.01.2014. Assessee relied heavily on the accounting standard- 2 issued by ICAI and stated that method of valuation of the stock has been changed for the better presentation, acceptable method of stock valuation, bona fide and based on prudent accounting practices. The ld AO rejected the argument of the assessee and held that it is a device to evade the tax and he made the addition holding that it does not show the true computation of income notwithstanding that the system has been regularly employed by the assessee. He relied on the decision of the Kolkata High Court in case of CIT vs. UCO Bank 200 ITR 68. Consequently, assessment u/s 143(3) of the Act was passed on 31.01.2014 determining the total loss of Rs. 98822627/- against the returned loss of Rs. 141636242/-. Over and above two disallowance/additions discussed above, some minor disallowances were also made but same are not in dispute now. 5. The assessee carried the matter before the ld CIT(A), who deleted the disallowance u/s 14A of the Act. He held that as the assessee has voluntarily made the disallowance of Rs. 305815/- in its computation of total income, the disallowance to the extent of that sum should ACIT Vs. Leasemen Fin-Vest India Pvt. Ltd (Assessment Year: 2011-12) have been reduced. He further held that value of unquoted shares should not be considered while working out disallowance u/r 8D as those shares have not yielded any tax-free income during the year. He therefore, deleted the disallowance u/s 14A of Rs. 665592/-.

The ld CIT (A) with respect to the addition on account of change in the valuation of the closing stock held that it is correct method of valuation u/s 145A of the Act. He further noted that this method of valuation of closing stock of the share has been consistently followed by the assessee at „cost or net realizable value whichever is less „from Assessment Year 2007-08 to Assessment Year 2013-14. He further stated that valuation is in accordance with the accounting standard issued. Therefore, he deleted the addition of Rs. 40628975/-. The revenue aggrieved with the order has preferred an appeal before us.

The ld DR on ground No. 1 of the appeal has stated that the ld CIT (A) has deleted the addition on the basis that on investments of unquoted shares of Rs. 7.19 crores, no dividend is earned by the appellant during the year, therefore same cannot be considered for disallowance u/r 8 D. He submitted that when the rule 8 D applies there is no escape route for the exclusion of any sum from that under any pretext and only formulae needs to be applied in a mechanical manner. He further stated that the ld CIT (A) has relied upon the decision of Hon'ble Delhi High Court, which is not applicable to the facts of the case.

On the second ground, he submitted that the LD CIT (A) did not consider the fact that the assessee has valued the shares for this year adopting the method „At cost or net realizable value, whichever is less‟ without noting that in the past year, the assessee has valued shares „at cost‟ only. He submitted that merely because the valuation of the share has gone down for this year it could not be said that change in the method of the valuation of the closing stock is bonafide. He further ACIT Vs. Leasemen Fin-Vest India Pvt. Ltd (Assessment Year: 2011-12) submitted that the ld AO has given the detailed reasons for disallowing the loss of Rs. 40628975/-. He relied heavily on the order of the ld AO.

The ld AR submitted that the assessee has itself disallowed a sum of Rs. 305815/- and therefore, to that extent the disallowance cannot be upheld. With respect to the other aspect, she stated that from the unquoted shares, the assessee has not received any income and therefore, the disallowance has been correctly deleted by the ld CIT (A). She heavily relied upon the order of the ld CIT (A).

On the issue of change in the method of valuation of stock from „ At cost” to the “ at cost or market value , whichever is less‟ as per ground No. 2, she submitted that the assessee has valued closing stock this year adopting the method of „cost or net realizable value, whichever is less‟. She submitted that the assessee is a company and therefore, accounting standard_-2 requires to be mandatorily followed by the assessee. She stated that AO has made the addition only for the reason that why the assessee was following incorrect method in previous years. She submitted that when the assessee corrects itself in this year no fault could be found with the assessee. She further submitted that in the subsequent years the assessment u/s 143(3) of the Act was made where the same method of valuation adopted by the assessee in this year is accepted. She further stated that the correct method has been followed by the assessee consistently; now, it should be accepted, as it is bonafide, in accordance with the law and applicable rules and regulations. She further submitted a written synopsis on the issue.

We have carefully considered the rival contentions and perused the orders of the lower authorities. We have also perused the various decision cited by the parties.

Coming to ground No1, it is accepted fact that during the year assessee has earned dividend income of Rs. 59,62,173/- which is claimed as exempt income. Further long-term capital gain of Rs. 16.72 ACIT Vs. Leasemen Fin-Vest India Pvt. Ltd (Assessment Year: 2011-12) crores was also claimed as exempt income. Therefore, it is apparent that the assessee has claimed exempt income and issue of disallowance u/s 14A of the act arises. Therefore, the ld AO asked the assessee to explain that why disallowance u/s 14A of the Act should not be made. In response to this question, assessee has suo motto offered the disallowance under Rule 8D of Rs. 305815/- in the submission. However, such disallowance was not originally made in the return of income, the computation submitted by the assessee was verified by the ld AO, and he noted that the assessee has excluded the investment in unquoted shares for calculation of disallowance u/s 14A of the Act. Therefore, he rejected the working, computed the disallowance himself, and made the addition accordingly. The learned Commissioner of income tax appeals has allowed the appeal of the assessee relying on the decision of the Hon‟ble Delhi High Court in case of Holcim India Ltd. We have carefully perused the decision of the Hon‟ble Delhi High Court and find that issue before the Hon‟ble Delhi High Court was whether investment made by the assessee for controlling interest is required to be covered for disallowance under section 14A of the act or not. The Hon‟ble High Court held that disallowance under section 14A cannot be made where the dominant object of the investment is controlling interest. However the Hon‟ble Supreme Court in case of Maxxopp investments Ltd Vs. Commissioner of income tax (2018) 402 ITR 640 (SC) has held that the dominant purpose in making investment in shares is not relevant for the purpose of disallowance to be made under section 14 A of the act. In view of this we reverse the finding of the learned CIT appeal and restore the order of the assessing officer so far as disallowance under section 14 A of the act is concerned. However the learned assessing officer is further directed to give the credit of the disallowance already offered by the assessee of ₹ 3 05815/– under section 14 A of the Act which is already offered by the assessee. If the above amount has already been