KERUL KIRAN PARIKH,MUMBAI vs. ACIT 19(2), MUMBAI

I heard the parties and perused the record. The AO noticed that the assessee has claimed interest expenditure of Rs.5,71,177/- against interest income of Rs.23,222/- . The AO asked the assessee to justify the claim. The assessee submitted that he had taken loans to purchase a flat. He also submitted that he has also invested funds in two partnership concerns and one proprietary concern. Accordingly, the assessee submitted that the interest income may be adjusted against business income or house property income. The AO rejected the claim of the assessee and accordingly disallowed interest expenditure of Rs.5.71 lakhs. The Ld CIT(A) also confirmed the same.

I notice from the record that the assessee has claimed to have used the loan funds to part finance purchase of flat. He has also stated that he has made investments in two partnership concerns and one proprietary concern. It is well settled proposition that the interest payable on loan is deductible, if the loan is used for earning income. The interest payable on loan borrowed for purchase of flat is deductible u/s 24 against income from house property. Similarly, if the loan is invested in business, the interest is deductible against business income.

In the instant case, I notice that the assessee has not demonstrated the nexus between the loan funds and the investment made in flat/business concern. Without showing the said nexus, it would be difficult for anyone to accept the claim for deduction of interest. Since it involves verification of factual aspects, I am of the view that this issue needs to be examined afresh. Accordingly I set aside the order passed by Ld CIT(A) and restore the same to the file of the AO for examining the claim of the assessee. I also direct the assessee to furnish the details of usage of loan funds and also explain the section under which the interest expenditure/part of interest expenditure is allowable. After examining the submissions of the assessee, the AO may take appropriate decision in accordance with the law.

In the result, the appeal of the assessee is treated as allowed for statistical purposes.