M/S. RANA CASTINGS LTD.,MUZAFFARNAGAR vs. JCIT, MUZAFFARNAGAR

ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order of Ld.CIT(Appeals), Muzaffarnagar dated 13.02.2015 for A.Y 2010- 11 on following grounds of appeal: I) That, in view of the facts and circumstances, the assessment order passed u/s 143(3) by the assessing officer and the additions made is illegal, bad in law and without jurisdiction. 2) That, in view of the facts and circumstances, the assessing officer has erred in law and on facts in completing the assessment at Loss of M/s Rana Castings Ltd. vs. JCIT Rs.26,69,717.00 against the Returned Income at Loss of Rs.30,40,297.00. The CIT(A) has also erred in upholding the additions made. 3) That, the assessing officer has disallowed the expenses of Finance Charges at Rs.I,65,861.00 , which is highly arbitrary, unjustified and against the facts of the case & the Learned CIT A) has also erred in upholding the same. 4) That, the Assessing Officer has made separate addition at Rs.2,04,719.00 on account of Interest Income, Income from Other Sources, which is highly arbitrary, unjustified and against the facts of the case. The income has been wrongly assessed as income from Other Sources, since, it was adjusted against interest payable to Bank. The assessee appellant has already credited this income to Interest Account. The CIT (A) has also erred in upholding the same. 5) That the Assessing Officer, in view of the facts and circumstances of the case erred on facts and in law in making the ad-hoc additional disallowance on estimated basis, which is unjust, arbitrary, unlawful, highly excessive, based on surmises and conjectures and cannot be justified by any material on record. 6) The additions made and the observations made are unjust, unlawful and based on mere surmises and conjunctures. The additions made cannot be justified by any material on record. 7) That the explanation given evidence produced, material placed and available on record has not been properly considered and judicially interpreted and the same do not justify the additional allowances made. 8) That the impugned Assessment Order passed by the Assessing Officer and order passed by CIT(A) are against the principles of natural justice and the same has been passed without affording reasonable and adequate opportunity of being heard. 9) The appellant craves leave to add, amend, alter and or modify the grounds of appeal of the said appeal. All of the above grounds of appeal are without prejudice and are mutually exclusive to each other.”

M/s Rana Castings Ltd. vs. JCIT 2. Brief facts of the case are as under: Assessee filed its return of income for the year under consideration on 14/10/10 declaring total income of Rs. Nil. The case was selected for scrutiny and accordingly notice under section 143 (2) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) was issued, along with notice under section 142 (1). In response to the statutory notices, representative of assessee appeared before Ld. AO and attended the proceedings from time to time. 2.1. Ld. AO observed that assessee is a limited company and that during the year under consideration there was no business or manufacturing activity undertaken by assessee. It was submitted before Ld.AO that the only source of income was interest from FDR’s with Oriental Bank of Commerce and all the liabilities and assets of the company were old. Assessee submitted before Ld.AO that business of the company had totally shut since Assessment Year 2005-06 and that there is no change or increase in the paid up share capital with no fresh unsecured loans during the year under consideration. It was also submitted that assessee has not received any fresh liabilities and has not made any fresh investment. 2.2. Ld.AO show caused assessee vide questionnaire dated 15/11/12 regarding the interest which has been shown to have accrued to assessee whereas the FDR’s were still outstanding with assessee. In reply to the show cause notice assessee submitted that the interest on FDRs have fully been credited in interest from bank account in the FDR’s. Assessee also submitted M/s Rana Castings Ltd. vs. JCIT that it got pre-maturity of the FDRs before the due date and because of that an amount of Rs.3,45, 935/-has been debited from bank account on account of reverse of interest because of early payment. It was submitted that the alleged amount of Rs.1,58,794/-has duly been shown as income in interest. Assessee further submitted that it had obtained loan against FDR and loan interest has been debited against the assessee and after adjustment of debit and credit entry it was loss in interest from bank account but the bank has deducted TDS on account of interest and credited as such a sum of Rs. 2,00,191/-was due to OBC which has been duly considered in interest from bank account. Ld. AO rejected the submissions advanced by assessee and made an addition of Rs.1,65,861/-being disallowance of expenses debited under the head ‘Finance charges’.

M/s Rana Castings Ltd. vs. JCIT 5. At the outset Ld.Counsel submitted that the appeal has been filed belatedly with a delay of one day. He has also filed a request for condonation of delay before us today. Ld.Counsel submitted that the delay in filing of appeal was due to the absence of authorised signatory since the director was travelling out of town due to some urgent reason.