WAPCOS LTD.,NEW DELHI vs. ADDL. CIT, RANGE- 27, NEW DELHI

The brief facts of the case is that the assessee is a company engaged in the business rendering technical consultancy services and turnkey contracts in respect of hydel power. The assessee filed its return of income on 29.09.2013 declaring total income of Rs. 88,87,97,810/-. Assessment u/s 143(3) of the Act was passed on 29.02.2016. The ld AO disallowed CSR expenses of Rs. 15374000/- and sustainable development expenses of Rs. 2562000/-. The total income after certain other disallowances of depreciation was assessed at Rs. 92966110/-. The assessee preferred an appeal before the ld CIT(A) challenging the above disallowance wherein, the ld CIT(A) upheld the disallowance of CSR and sustainable development expenses applying the explanation 2 to section 37(1) of the Act introduced vide Finance Act No. 2 of 2014 w.e.f 01.04.2015. The ld CIT(A) was of the view that CSR expenditure even prior to the amendment are disallowable. He held that the intention of the legislature not to allow such expenses as business expenses always existed and to be followed in later and sprit. He further confirmed the disallowance of the expenditure relating to sustainable development holding that these are also in the nature of expenditure of CSR. Accordingly, against the confirmation of the disallowance the assessee is in appeal.

Adverting to the only issue involved in this appeal with respect to the CSR expenditure and sustainable development expenditure disallowance, the ld AR submitted that above explanation was inserted w.e.f 01.04.2015 and therefore, same is not applicable to Assessment Year 2013-14. He submitted that the issue is squarely covered by the decision of the coordinate bench in for Assessment Year 2011-12 dated 02.04.2018 and ITA NO. 123/Del/Cochi/2017 for Assessment Year 2012-12 dated 11.06.2018. The ld AR submitted the paper book stating that nature and expenditure of CSR and sustainable development Page | 2 WAPCOS Ltd Vs. Addl. CIT (Assessment Year: 2013-14) , activities undertaken. The CSR guidelines issued by Ministry of Heavy Industries and Public Enterprises dated 21.12.2010 were also submitted. The assessee also submitted the guidelines issued by the same Ministry for sustainable development dated 23.09.2011. He therefore, submitted that these expenditure have been incurred by the assessee for those specific project under the guidelines issued by the Govt. of India. Hence, same are allowable.

The ld DR vehemently supported the order of the lower authorities and submitted that CSR expenditure are disallowable by virtue of the explanation 2 to section 37(1) of the Act. He stated that though it has been introduced w.e.f 01.04.2015 but as same is explanatory and applicable for Assessment Year 2013-14 also.

We have carefully considered the rival contentions and also perused the orders of the lower authorities. The assessee is a Govt of India undertaking under Ministry of Water Resources, river development and Ganga rejuvenating and is engaged in providing concept to commissioning services in consultancy and engineering projects. It has incurred the CSR expenditure details of which are given at page 1 to 13 of the paper book. The nature of the activities include development of infrastructure facilities for providing electricity, solar lighting system in Rajasthan, adoption of backward village in Gujarat for making arrangement of drinking water facilities through hand pumps and water conservation awareness programme, promotion of education of water quality monitoring in certain village of Punjab and training and skill development in Chandigarh Area. Other activities include the harvesting structures in Meghlaya and educational and technical training in marginalized youth of slum area of New Delhi. Certain other similar activities were carried out by the assessee. The assessee carried out the expenses of CSR and sustainable development as per the government guidelines dated 21.12.2010 and 09.04.2010 for both these expenses. According to this guidelines the assessee was to incur these expenditure.