WEST BENGAL ELECTRONIC INDUSTRIES DEVELOPMENT CORPORATION LIMITED,KOLKATA vs. A.C.I.T CIR - 1,KOLKATA, KOLKATA

Webel Electro Optics Ltd 69,02,500 Webel Consumer Electronics Ltd 28,31,940 Total Investments Written Off 97,34,440 The break up of the same is as under:-

Equity shares of Webel Electro Optics Ltd of Rs 10 each Fully paid up 1,82,73,000 Less: Provision already made in the books written back 1,13,70,500 ------------------- 69,02,500 Shares of Webel Consumers Electronics Ltd of Rs 10 each Fully paid up and 15% Cumulative Preference Shares of Rs 100 each fully paid up 28,31,940 ------------------- 97,34,440 ------------------- 2.3. During the course of assessment proceedings, it was submitted that the shares of the aforesaid subsidiaries were taken over with a a view to have joint venture projects with renowned industrial houses for promotion of IT & ITES industry in West Bengal. Thereafter, these investments were written off considering the net worth of the companies based on the latest audited financial statements.

2.4. The ld AO sought to disallow the claim of write off of investments made in the aforesaid subsidiaries on the following grounds:- a) Assessee is not engaged in money lending / financing business. b) Financing the subsidiaries is not the business of the assessee.

4 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 c) Advances were given to the subsidiaries for setting up new business as admitted in the explanation.

Accordingly the ld AO disallowed the claim of write off of investments in the sum of Rs 97,34,440/- for the Asst Year 2008-09 in the assessment. This action of the ld AO was upheld by the ld CITA. Aggrieved, the assessee is in appeal before us.

2.5. The ld AR stated that 3% of the shares of the assessee company were held by West Bengal Industrial Development Corporation and 97% were held by the Government of West Bengal. The ld AR stated that the assessee company is engaged in the business of promoting the growth of electronics and allied sectors in the State of West Bengal by making investments in subsidiaries, assisted sectors and joint ventures. During the year under consideration, the assessee acquired the shares of the aforementioned companies from the outsiders at different prices and sought to value the same at Re 1 in its balance sheet under the head ‘Investments’. The difference between the purchase price and Re 1 was sought to be written off due to permanent reduction in the value of investments as there is no scope for recovery of these investments from those companies in view of erosion of their net worth. He further stated that these further investments were made during the year in those companies only to make those subsidiaries as wholly owned subsidiaries of the assessee company. This was done in order to have absolute control over those companies to proceed to enter into joint venture projects with renowned industrial houses for promotion of IT and ITES industry in the State of West Bengal. The ld AR pleaded that the very purpose of formation of these subsidiaries itself were for the purpose of the business of the assessee company as its main endeavour is to promote the growth of electronics industry in the State of West Bengal. Hence it was argued that the lending of monies and investment in shares in these subsidiaries were only meant for the purpose of business and if those investments were not realizable and due to valuation difference in the same between the purchase price and realizable value, 4

5 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 the difference in amounts thereon which were written off, would only be a trading loss to the assessee allowable u/s 28 of the Act. He placed reliance on the decision of Hon’ble Madras High Court in the case of CIT vs Tamil Nadu Industrial Investment Corporation Ltd (TIIC) reported in (2017) 88 taxmann.com 528 (Mad HC) dated 15.2.2017.

2.6. On the contrary, the ld DR argued that the assessee had made certain investments in subsidiaries which were merely pure and simple investments and had written off the same in its books. This write off is only a capital loss in the hands of the assessee company and hence cannot be allowed as deduction. He argued that assessee is not an investment company. The reliance placed by the ld AR on the decision of Hon’ble Madras High Court is not applicable in as much as the assessee in that case was an Industrial Investment Company and has got a broader object of promoting industries by way of financing . The assessee before us is not engaged in the business of financing. The assessee before us is a manufacturing company and hence every investment made in subsidiaries cannot be stretched further to have been made for the purpose of business. He further argued that the investments made by the assessee company in the aforesaid subsidiaries were not meant for survival needs of the subsidiary companies.

2.7. We have heard the rival submissions. From the objects contained in the Memorandum of Association of the assessee company, we find that the assessee company was engaged in promoting the growth of electronics, IT and ITES sectors in the State of West Bengal. The relevant clauses of the object clause in the memorandum of association are as under:-

The Clause (1) of the Memorandum of Association of the assessee company stated as follows:-

6 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 “To develop electronics and allied industry through establishment of manufacturing, research and development activities and such other means as will be conducive to the growth of electronics and allied technology.”

The Clause (46) of the Memorandum of Association of assessee company stated as follows:- “To promote and undertake the formation of any institution or company for the purpose of acquiring all or any of the property and liabilities of the company or for any other purpose which may seem directly or indirectly calculated to benefit this company or form subsidiary company or companies. To carry on any business which may seem capable of being carried on conveniently with business or object of the company and to acquire any interest in any industry or undertaking.”

2.7.1. In fulfilling the aforesaid objectives, the assessee company had made certain investments in subsidiaries, wholly owned subsidiaries, assisted sectors and joint venture companies. Hence it could be safely concluded that the investments made thereon in equity shares and preference shares were meant for the purpose of business of the assessee company in consonance with its objects and purpose of formation of the assessee company. It is not in dispute that the subsidiaries in which the assessee had made investments had huge losses and had eroded their net worth. When there is a diminution in the value of these investments made , the assessee had resorted to value those investments in its books at Re 1 for the purpose of retaining those investments in the balance sheet and had sought to write off the valuation difference, being the difference between the purchase price and realizable value, and claim the same as business loss of the assessee. It is not in dispute that the investments made in the aforesaid subsidiaries would not fetch any realizable value to the assessee. Hence the fact of irrecoverability of the same is proved beyond doubt due to erosion of net worth. We hold that the main object of the assessee company itself is to promote the growth of electronics industry in the State of West Bengal and hence the investments made thereon are to be considered as stock in trade and connected to the business of the assessee company. Hence any loss arising on account of valuation of those investments 6

7 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 due to erosion of net worth of investee companies, would only have to be considered as a trading loss. This fact is directly addressed by the Hon’ble Madras High Court in the case of CIT vs Tamil Nadu Industrial Investment Corporation Ltd (TIIC) reported in (2017) 88 taxmann.com 528 (Mad HC) dated 15.2.2017 wherein the questions raised before the Hon’ble High Court were as under:-

3. Whether in the facts and circumstances of the case, the Tribunal was right in allowing the re-valuation of only loss making shares at market value ?

In that case, TIIC Ltd was a State Government Undertaking and had made certain investment in shares of industrial companies and lent monies to those companies. M/s TIIC Ltd sought to write off the advances given and value of investments in those industrial companies and claimed the same as deduction in its returns. The Hon’ble High Court held as under:-

6. The note also proposes the write-off of an amount of Rs.33.82 lakhs being 90% of the advances made to two companies, M/s. Upper India Bearings Limited and M/s. Nedumbalam Samiappa Annapoorani Mills Limited, where creditors had approached the High Court seeking their winding-up and receivers had been appointed.

8. The order of the tribunal is confirmed and the departmental appeal dismissed answering all Substantial Questions of Law in favour of the assessee and against the department. No costs.

2.7.2. We find that the ld DR placed reliance on the decision of the Hon’ble Jurisdictional High Court relied upon by the ld CITA in the case of W.B.Financial Corporation vs DCIT reported in 263 ITR 332 (Cal). In that case, the assessee was a State Financial Corporation and had invested in shares of various companies to the tune of Rs 14,05,785/- and the assessee wrote off the above sum as a bad investment in Asst Year 1992-93 on the ground that there was no possibility of getting any amount against the investment in shares of those companies. The Tribunal in that case had held that 8

9 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 those investments by the assessee were not loans and the assessee never treated the shares as stock in trade. The Tribunal further held that if the shares were sold at a lesser value than the acquiring value, as and when that might be done, the assessee might be eligible to claim loss arising out of such sale. This was upheld by the Hon’ble Jurisdictional High Court in favour of the revenue. The SLP filed by the assessee before the Hon’ble Supreme Court was also dismissed. In our considered opinion, this judgement is distinguishable on facts in as much as the assessee before us had not made any investments in shares of subsidiaries as a pure and simple investment. It was done as a measure to promote the growth of electronics industry in the State of West Bengal. Moreover, in that case, the value of investments were completely written off in the books and deduction claimed for write off. Whereas in the instant case, the assessee continues to show the value of investments at Re 1 in its balance sheet, which conduct itself, proves that the investments were not made as a mere pure and simple investment for the purpose of earning dividends. On the contrary, these investments in subsidiaries were made with a view to promote the growth of electronics industry in the State of West Bengal. Moreover, the assessee had not completely written off in the books the value of investments. We find that the issue on diminution in value of investments was not before the Hon’ble Jurisdictional High Court . Whereas, in the case before us, the assessee had claimed partial write off in respect of diminution in value of investments after coming to a conscious conclusion that the value of investments is not realizable. We find that the decision of Hon’ble Madras High Court referred to supra would be squarely applicable to the facts of the instant case as it duly addresses the issue of diminution in value of investments. Moreover, we have already held that the investments though shown in the balance sheet as investments, the same were to be considered only as stock in trade as it was invested in consonance with the main objects stated in the memorandum of association of the assessee company, so as to make those companies wholly owned subsidiaries. It is also not in dispute that the assessee despite knowing the fact that the subsidiaries had incurred huge losses, had bothered to acquire 9

10 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 the shares from outsiders during the year so as to enter into joint venture with renowned industrial houses for promoting the growth of IT and ITES sectors in the State of West Bengal. It is also not in dispute that the assessee company’s proposal to enter into joint venture with renowned industrial houses had been abandoned and hence the assessee had no other choice after making investments in shares but to write off the same. This conscious business decision of the assessee cannot be questioned by the revenue and if the shares held by the assessee results in any gain in future on sale of the same, the same would any way get taxed as income in the hands of the assessee company. We find that the objects of the assessee company includes financing also and that the financing could be by way of lending to parties by way of loans or by way of investing in shares of those companies. In effect the assessee had only brought down the value of investments on the ground of non-realisability of the value thereon. Hence we hold that the assessee is entitled for deduction in respect of write off of investments by respectfully following the decision of Hon’ble Madras High Court supra. Accordingly, the Ground No.1 raised for the Asst Years 2008-09 and 2009-10 by the assessee is allowed.

3. DISALLOWANCE OF PROVISION FOR INVESTMENT, LOANS & ADVANCES WHILE COMPUTING BOOK PROFITS U/S 115JB OF THE ACT– RS 4,98,23,842/- Ground No. 2 of Asst Year 2008-09 in Assessee’s Appeal The brief facts of this issue are that the assessee debited a sum of Rs 4,98,23,842/- towards provision for investments and loans and advances in its profit and loss account and claimed the same as deduction while computing the book profits u/s 115JB of the Act. The break up of the said provision amounts are as under:-

Provision made for Investments Invt in 300 shares of Zenerex Pvt Ltd 3,000 Invt in 320000 shares of Millenium Information 10 Provision made for Loans 31.3.08 31.3.09 Difference Webel Consumer Electronics Ltd 16,29,10,517 12,68,32,375 3,60,78,142 Webel Communication Ind Ltd 12,56,33,109 11,50,90,409 1,05,42,700 ------------------ 4,66,20,842 ------------------ Total Provision for Investments & Loans and Advances 4,98,23,842 The assessee had reflected in the balance sheet as under:-

Under the head Investments Schedule 31.3.08 31.3.07 Zenerex Pvt Ltd 300 Nos. Equity shares of Rs 10 each fully paid up 3,000 3,000 Less: Provision 3,000 0 ----------- -------------- SUB-TOTAL 0 3,000 ----------- -------------- Millenium Information Systems P Ltd 320000 Nos. Equity shares of Rs 10 each fully paid up 32,00,000 32,00,000 Less: Provision 32,00,000 0 ------------------ --------------- SUB-TOTAL 0 32,00,000 ------------------ --------------- Under the head Loans & Advances 31.3.08 31.3.07 Difference Webel Consumer Electronics Ltd 16,29,10,517 12,68,32,375 3,60,78,142 Less: Provision for doubtful advance 16,29,10,517 12,68,32,375 3,60,78,142 ------------------------------------------------------ Figure in Balance sheet 0 0 0 11 Webel Communication Ind Ltd 12,56,33,109 11,50,90,409 1,05,42,700 Less: Provision for doubtful advance 12,56,33,109 11,50,90,409 1,05,42,700 ------------------------------------------------------ Figure in Balance sheet 0 0 0 ------------------------------------------------------ Total Provision (3000+3203000+36078142+10542700) = 4,98,23,842 3.1. The ld AO sought to add the aforesaid provision of Rs 4,98,23,842/- while computing the book profits u/s 115JB of the Act based on the amendment in Explanation 1 to section 115JB of the Act brought by the Finance (No.2) Act, 2009 with retrospective effect from 1.4.2001 in clause (i) as under:- (i) the amount or amounts set aside as provision for diminution in the value of any asset.

3.2. This action of the ld AO was upheld by the ld CITA. Aggrieved, the assessee is in appeal before us.

3.3. The ld AR placed reliance on the decision of the Hon’ble Supreme Court in the case of Vijaya Bank vs CIT reported in 190 Taxman 257 (SC) wherein the assessee bank argued as under:- Once a provision stood created and , ultimately, carried to the balance sheet wherein Loans and Advances or Debtors depicted stood reduced by the amount of such provision, then, there was actual write off because, in the final analysis, at the year end, the so-called provision does not remain and the balance sheet at the year end only carries the amount of loans and advances or debtors, net of such provision made by the assessee for the impugned bad debt. Based on this, the Hon’ble Apex Court considered the following question for consideration :-

13 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 The second question which arises for determination in these civil appeals is, whether it is imperative for the assessee bank to close the individual account of each debtor in its books or a mere reduction in the “Loans and Advances Account: or Debtors to the extent of the provision for bad and doubtful debt is sufficient?

The ld AR argued that the Hon’ble Apex Court had held that even if the provision is made and the same is reduced from the value of loans & advances and debtors, and the figures depicted in the balance sheet is net of such provision on the assets side of the balance sheet, the assessee would be entitled for deduction towards the provision made. Accordingly, he argued that the provision for doubtful investments and doubtful loans and advances in the sum of Rs 4,98,23,842/- would have to be allowed as deduction while computing the book profits u/s 115JB of the Act. In response thereto, the ld DR stated that the provisions of section 115JB of the Act has been amended by the Finance (No.2) Act, 2009 and the same would rule the field. Moreover, the decision in Vijaya Bank case was rendered by the Hon’ble Apex Court in the context of allowability of deduction towards provisions for assets under normal computation provisions of the Act and not u/s 115JB of the Act.

3.4. We have heard the rival submissions. We find that the Explanation 1 to section 115JB clause (i) is directly against the assessee which clearly states that any provision made for diminution in the value of any asset is to be added back to the book profits u/s 115JB of the Act. The provisions of section 115JB of the Act are self-contained code in itself and the book profits determined in the manner stipulated thereon shall be deemed to be the total income of the assessee subject to fulfillment of conditions stipulated thereon. Hence the said provisions are to be strictly construed. We are inclined to agree with the arguments of the ld DR that the decision in Vijaya Bank case was rendered in the context of normal provisions of the Act and not u/s 115JB of the Act. However, we find that the ld AR placed reliance on the decision of the Hon’ble Gujarat High Court in the case of CIT vs Vodafone Essar Gujarat Ltd reported in (2017) 13

14 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 85 taxmann.com 32 (Guj) dated 4.8.2017 wherein after considering amendment in Explanation 1 in clause (i) to section 115JB of the Act, the decision has been rendered in favour of the assessee. In this regard, we find that the findings given by the Hon’ble Gujarat High Court while rendering the decision would be relevant to be discussed here. In the said decision, we find that the Hon’ble Gujarat High Court had given a finding that the provision in that case actually tantamount to write off of the debt and the same was reduced from the total value of assets in the balance sheet. Whereas, in the instant case, it is not in dispute that the assessee had made only provision for doubtful investments and doubtful loans and advances in the sum of Rs 4,98,23,842/- which was not written off in the books by the assessee. Infact we find that the assessee had voluntarily added back the said provision of Rs 4,98,23,842/- under the normal computational provisions of the Act and had not disputed the same before the revenue. Hence it could be safely concluded that the amounts provided towards doubtful investments and advances were only in the nature of mere provisions and not write off. Accordingly, the decision of Hon’ble Gujarat High Court would not come to the rescue of the assessee. In the instant case, the provisions of section 115JB of the Act, being a complete code in itself having a deeming fiction , need to be strictly construed and and amendment has been brought by way of inserting clause (i) in Explanation 1 to section 115JB of the Act with retrospective effect from 1.4.2001 by the Finance (No. 2) Act, 2009. Accordingly, we hold that the addition of Rs 4,98,23,842/- while computing the book profits u/s 115JB of the Act by the ld AO is in order. The Ground No. 2 raised by the assessee for the Asst Year 2008-09 is dismissed.

4. At the time of hearing, the ld AR stated that the Ground No. 3 raised by the assessee is not pressed for the Asst Year 2008-09. The same is reckoned as statement from the Bar and accordingly, the Ground No. 3 for Asst Year 2008-09 is dismissed as not pressed.

15 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 5. The Ground No. 4 for Asst Year 2008-09 is general in nature and does not require any specific adjudication.

Let us take up Revenue Appeal for Asst Year 2008-09 in ITA No. 1945/Kol/2013

7. The only issue to be decided in this appeal of the revenue is as to whether the ld CITA was justified in accepting the apportionment of expenses towards rental income , in the facts and circumstances of the case.

7.1. The brief facts of this issue are that the ld AO observed that the assessee has shown rental income of Rs 10,14,92,881/-. The assessee owned certain buildings and roads and part of the land and building, so possessed, were used for company’s own business and part was let out for earning rental income. The ld AO observed that separate details of income and expenditure in respect of both categories of building were not produced by the assessee. The ld AO observed further that major expenditures directly related to building i.e municipal tax, repairs & maintenance of building, watch & ward, gardening expenses (included in miscellaneous expenses) etc have not been shown separately. According to ld AO, these information are required for the reason that all expenses directly or indirectly related /attributable to rental portion are not allowable as business expenditure since assessee claimed deduction u/s 24(a) of the Act in the computation. In the computation of total income, the assessee itself disallowed expenditure of Rs 52,24,523/- on account of ‘building repairing’ debited to profit and loss account and Rs 46,06,824/- being 100% of the depreciation of the block of building. The ld AO observed that since part of the building was also used by the assessee for the purpose of its own business, disallowance of 100% of depreciation would be improper. He 15

16 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 observed that in Asst Year 2007-08 , the assesee itself had shown 75% of the expenditures as attributable to rental income. Taking that as a benchmark, the ld AO proceeded to apportion the following expenditure at 75% as attributable towards rental income :-

Head of Expenditure Total Amt Disallowance Disallowance made by assessee to be made @ 75% Repairs & Maintenance (Building) 1,02,90,657 52,24,525 77,17,927 Municipal Tax 5,10,205 5,10,205 3,82,653 Depreciation 46,06,824 46,06,824 34,55,118 Watch & Ward 64,68,493 0 48,51,369 Gardening Expenses 16,46,380 0 12,34,785 -------------------------------------------- Total 1,03,41,554 1,76,41,852 -------------------------------------------- The ld AO recomputed the entire income of the assessee by starting from Net Profit as per Profit and Loss Account and then proceeded to make disallowance of Rs 1,76,41,852/- under the head ‘income from business’ towards aforesaid expenditure attributable to earning rental income. The ld AO also granted standard deduction u/s 24(a) of the Act in respect of expenses towards rental income under the head ‘income from house property’.

7.2. The assessee stated before the ld CITA that the watch and ward expenditure incurred by the assessee does not require to be apportioned towards earning of rental income in as much as both the assessee as well as the tenant had appointed separate personnel to provide security of their respective areas. It was submitted that the gardening activity is carried on only in the premises used by the assessee for its business and hence no portion of expenditure towards gardening is required to be attributable

17 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 towards earning of rental income. The tenant was not allowed to use the garden at all. The entire upkeep of the garden is the responsibility of the assessee only. With regard to the disallowance made suo moto by the assessee towards repairs and maintenance of building, the assessee had incurred expenditure towards the maintenance cost for let out property in the sum of Rs 52,24,525/- and hence the same was disallowed by the assessee. The ld CITA appreciated all these submissions of the assessee and deleted the addition made by the ld AO and directed him to retain the disallowances made voluntarily by the assessee. Aggrieved, the revenue is in appeal before us.

7.3. We have heard the rival submissions. We find that the ld AR stated that the similar issue in earlier years had come up before this tribunal in assessee’s own case in (A.Y.2005-06); 1163/Kol/2014 (A.Y.2006-07) and 606/Kol/2014 (A.Y.2007-08) in assessee’s appeals and I.T.A. No. 515/Kol/2014 (A.Y.2007-08) in revenue appeal dated 31.05.2018 and the tribunal had remanded this issue to the file of the ld AO for de novo adjudication. Respectfully following the decision of this tribunal in assessee’s own case, we remand this issue to the file of the ld AO for de novo adjudication in accordance with law. Accordingly, the grounds raised by the revenue are allowed for statistical purposes.

Let us take up Assessee Appeal for Asst Year 2009-10 in ITA No. 1982/Kol/2013

18 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 10. The Ground No. 2 raised by the assessee was stated to be not pressed by the ld AR. The same is reckoned as a statement from the Bar. Accordingly, the Ground No. 2 raised by the assessee is dismissed as not pressed.

11.1. We have heard the rival submissions. We find that the ld AR argued that the ld AO did not record any satisfaction as mandated in Section 14A(2) and Rule 8D(1) of the Rules having regard to the accounts of the assessee by clearly stating as to why the claim of the assessee that no expenditure was incurred for earning exempt income, was incorrect. It is axiomatic that this is a condition precedent for the ld AO before invoking the computation mechanism provided in Rule 8D(2) of the IT Rules. In this regard, the Hon’ble Supreme Court in its recent decision in the case of Maxopp Investment Ltd vs CIT reported in (2018) 91 taxmann.com 154 (SC) had held as under:- 41. Having regard to the language of section 14A(2) of the Act, read with Rule 8D of the Rules, we also make it clear that before applying the theory of apportionment, the AO needs to record satisfaction that having regard to the kind of the assessee, suo moto disallowance under section 14A was not correct. It will be in those cases where the assessee in his return has himself apportioned but the AO was not accepting the said apportionment. In that eventuality, it will have to record its satisfaction to this effect. Further, while recording such a satisfaction, nature of loan taken by the assessee for purchasing the shares/ making the investment in shares is to be examined by the AO. 18 11.2. Further the provisions of section 14A(3) of the Act clearly stipulates as under:- (3) The provisions of sub-section (2) shall also apply in relation to a case where an assessee claims that no expenditure has been incurred by him in relation to income which does not form part of the total income under this Act.

11.3. Hence it could be safely concluded that even when the assessee claims that no expenditure was incurred by it for the purpose of earning exempt income, still it is incumbent on the part of the ld AO to record satisfaction having regard to the accounts of the assessee in terms of section 14A(2) / 14A(3) of the Act as to why the claim so made by the assessee is incorrect. Only after recording such satisfaction, he could resort to computation mechanism provided in Rule 8D(2) of the Rules. In the instant case, we find that the ld AO had recorded in his order as under for resorting to Rule 8D :-

As per provision of Section 14A93) of the Act if the assessee claims that no expenditure has been incurred by him in relation to income which does not form part of the total income under this act, the Ao has to determine the amount of expenditure in accordance to Rule 8D of the I.T. Rules. In view of the above the amount of expenditure is calculated below as per Rule 8D of the I.T. Rules.

11.4. We hold that the above referred para does not reflect the recording of satisfaction by the ld AO as mandated in section 14A(2) / 14A(3) of the Act read with Rule 8D(1) of the Rules in as much as the ld AO had not referred to the accounts of the assessee by identifying individual account heads and link the same with the investments made by the assessee so as to conclude whether at all any expenditure could be attributable towards such exempt income. In the absence of any such recording of satisfaction, we hold that no disallowance u/s 14A of the Act read with Rule 8D of the Rules could be made by the ld AO.

11.5. We also find that that there is no finding given by the ld AO that the borrowed funds were utilized by the assessee for making investments which in turn had yielded 19

20 M/s West Bengal Electronics Industry Development Corporation Ltd. A.Yrs. 2008-09&2009-10 dividend income which was claimed as exempt. We find that the assessee is having sufficient own funds as is evident from the balance sheet. Reliance in this regard is placed on the decision of Hon’ble Bombay High Court in the case of Reliance Utilities and Power Ltd reported in 313 ITR 340 (Bom). The ld AR also argued that the assesee had earned huge interest income which is much more than the interest paid. Hence there is no positive interest expenditure available for making disallowance thereon in second limb of Rule 8D(2) of the IT Rules. In support of this proposition, he placed reliance on the co-ordinate bench decision of this tribunal in the case of DCIT vs Trade Apartment Ltd in ITA No. 1277/Kol/2011 dated 30.3.2012 for Asst Year 2008-09. In any case, he argued that only investments which had yielded dividend income should be considered for working out the disallowance under second and third limb of Rule 8D(2) of the IT Rules. Reliance in this regard was placed on the co-ordinate bench decision of this tribunal in the case of REI Agro Ltd reported in 144 ITD 141 (Kol Trib). We are in complete agreement with the various alternative arguments advanced by the ld AR and since we have already held that no satisfaction was recorded by the ld AO for resorting to computation mechanism provided in Rule 8D(2) of the Rules, which is a condition precedent, as per the provisions of the Act and Rules and also as per the decision of the Hon’ble Apex Court referred to supra, we have no hesitation in directing the ld AO to delete the disallowance made u/s 14A of the Act in the sum of Rs 6,93,046/- in the facts and circumstances of the case. Accordingly, the Ground Nos. 3 (a) to 3(c ) raised by the assessee for the Asst Year 2009-10 are allowed.

Order pronounced in the Court on 24.08.2018