MODERN IMPEX,KOLKATA vs. ACIT, CIRCLE - 32, KOLKATA, KOLKATA

Ground nos. 1 and 6 are general in nature, therefore, does not require any adjudication and hence, the same are dismissed.

Ground nos. 2 and 3 of assessee’s appeal are as under:

Briefly stated facts are that during the assessment proceedings the AO noticed that the assessee had paid freight charges of Rs.1,66,367/- and Rs.7,73,864/- to M/s. Jet Airways and M/s. Air India respectively without deduction of tax. The AO required the assessee to explain as to why payments have been made without TDS. In reply, the assessee stated that 2 Modern Impex, AY- 2012-13 TDS has not been deducted on air freight charges paid in Mumbai since the provider has made available the PAN to the assessee and according to assessee since the PAN having been made available there was no liability to deduct tax under the provision of Sec. 194C of the Income-tax Act, 1961 (hereinafter referred to as the “Act”). The AO did not accept the contention of the assessee and disallowed the same u/s. 40(a)(ia) of the Act. On appeal, the Ld. CIT(A) confirmed the action of AO. Aggrieved, assessee is before us.

We have heard both the parties and carefully gone through the facts and circumstances of the case. We note that assessee had paid freight charges to Jet Airways to the tune of Rs.1,66,367/- and Air India to the tune of Rs.7,73,864/- totaling to Rs.9,40,231/- without deducting TDS. So, AO invoked sec. 40(a)(ia) of the Act and disallowed the expenditure claimed by the assessee. The only limited prayer of the assessee before us is that after the amendment in sec. 200/201 of the Act, when the recipient of the amounts have shown in their return of income, the amount in question and has been assessed to tax, then disallowance is not warranted. We find force in the contention of the assessee and direct the AO to adjudicate the issue afresh. And direct that if the payees have reflected this payment in question towards them in their respective Return of Income and have taken into account this sum of amount in their Return of Income and has paid tax due on the income declared in the Return of Income, and fulfils the conditions stipulated u/s. 200 of the Act, then no disallowance u/s. 40(a)(ia) of the Act is warranted. Needless to say, the AO may call for the aforesaid details from the payees in case it is found necessary. So, we set aside the order of Ld. CIT(A) and remand the matter back to AO for fresh adjudication as directed above. Both these grounds of appeal of assessee are allowed for statistical purposes.

The facts of the case as noted by the AO in the assessment order are that - “In the instant case, Ripple P Doshi had 33.2% holding in M/s. Modern Solarum Pvt. Ltd. and had 25% share of profit in M/s. Modern Impex. Thus, the assessee satisfies the conditions of “any concern in which such shareholder is a member and in which he has a substantial interest”mentioned in section 2(22)(e) of Income Tax Act. The assessee company, during the 3 Modern Impex, AY- 2012-13 year, received an amount of Rs.55,00,000 from M/s. Modern Solaurum Pvt. Ltd., a company in which public were not substantially interested. A perusal of the details filed by the assessee company during the course of assessment proceedings revealed that M/s. Modern Solaurum Pvt. Ltd. had accumulated profits of Rs.89,930 as on 31.03.2012, thereby signifying that the said company was in possession of accumulated profits. Since the conditions attracting provisions of section 2(22)(e) of Income Tax Act are fully satisfied in respect of the loan received by the assessee company from M/s. Modern Solaurum Pvt. Ltd. it is held that the said amount of Rs.89,930 shall be deemed to be income of the assessee company u/s. 2(22)(e) of the Income Tax Act.

We have heard both the sides and gone through facts and circumstances of the case. We note that one of the partners of assessee firm Shri Ripple P. Doshi holds 33.20% in the assessee firm. And the firm had received advance/loan from a company called M/s. Modern Solaurum Pvt. Ltd. wherein Shri Ripple P. Doshi was having a shareholding of 25%. So, AO added the accumulated profit of M/s. Modern Solaurum Pvt. Ltd. of Rs.89,930/- as deemed dividend u/s. 2(22)(e) of the Act in the hands of the assessee firm . We note that assessee firm is not a shareholder of M/s. Modern Solaurum Pvt. Ltd. So, sec. 2(22)(e) of the Act is not attracted against the assessee firm and so the impugned addition invoking sec. 2(22)(e) of the Act cannot be sustained as held by the Hon’ble Delhi High Court in Ankitech pvt ltd 2011[5] TMI 325, wherein this principal/ratio has been held. So since the Firm being not a shareholder of the Pvt. Ltd. company which lent the money cannot be taxed by applying sec. 2(22)(e) of the Act. So, the addition is deleted. This ground of appeal of assessee is allowed.

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