M/S TASK INFOTECH (P) LTD.,GURGAON vs. ITO, NEW DELHI

The brief facts of the case are as per Assessing Officer’s order at pages 1 and 2 which is reproduced for the sake of convenience as under: “Assessee was asked to explain the detail of interest debited to Profit & loss account amounting to Rs.1,06,89,687/-. It is seen from the detail filed by the assessee that assessee has received unsecured loan of Rs.35,10,00,000/- (35 crore 10 lacs) at the rate of 4% per annum from M/s. Sweta Estate (P) Ltd. It is further observed that assessee has invested major amount of out of this in the purchase of land and an amount of Rs.4,69,95,021/-invested in the fixed deposits from which assessee has declared interest income of Rs.30,91,083/-.The business of the assessee

Learned CIT(A) confirmed the action of the Assessing Officer.

I have heard the rival contentions and perused the facts of the case. It was argued by the ld. counsel for the assessee, Mr. K.V.S. Krishna, C.A. that interest on FDR earned is in the pre-commencement period which in fact has been declared in the P&L account and has been reduced from the pre- commencement period expenses which in fact has been capitalized, i.e., the capital cost has been reduced. I find no infirmity in the treatment given to the said interest income by the assessee. The reliance is placed upon the decision of Hon’ble High Court of Delhi in the case of NTPC Sail Power Company (P) Ltd. Vs. CIT, reported in (2012) 210 Taxman 358 (Del) (Hon'ble High Court). The relevant portion of the decision is reproduced hereinbelow: “10. It is no doubt correct that the proviso to section 36(1)(iii) of the Income Tax Act enacts that any amount of the interest paid towards (“in respect of”) capital borrowed for acquisition of an asset or for extension of existing business regardless of its capitalization in the books or otherwise, “for any period beginning from the date on which the capital was borrowed for acquisition of the asset till the date on which such asset was first put to use” would not qualify as deduction. However, in all these cases, when the interest was received by the assessee towards interest paid for fixed deposits when the borrowed funds could not be immediately put to use for the purpose for which they were taken, this Court, and indeed the Supreme Court held that if the receipt is “inextricably linked” to the setting up of the project, it would be capital receipt not liable to tax but ultimately be used to reduce the cost of the project. By the same logic, in this case too, the funds invested by the assessee company and the interest earned were inextricably linked with the setting up of the power plant. It may be added that the Tribunal has not found that the deposits made as margin monies were not limited to the construction activity connected to the expansion of the business by way of setting up of a new power generation plant.” 4.1 The reliance is also placed upon the decision of Hon’ble Delhi High Court in the case of Indian Oil Panipat Power Consortium Ltd. vs. ITO, reported in (2009) 315 ITR 255 (Del) and the relevant portion of the decision is reproduced hereinbelow: “It is clear upon a perusal of the facts as found by the authorities below that the funds in the form of share capital were infused for a specific purpose of acquiring land and the development of infrastructure. Therefore, the interest earned on funds primarily brought for infusion in the business could not have been classified as income from other sources. Since the income was earned in a period prior to commencement of business it was in the nature of capital receipt and hence was required to be set off against pre-operative expenses. In the case of Tuticorin Alkali Chemicals (supra) it was found by the authorities that the funds available with the assessee in that case were „surplus‟ and, therefore, the Supreme Court held that the interest earned on surplus funds would have to be treated as „income from other sources‟. On the other hand in Bokaro Steel Ltd (supra) where the assessee had earned interest on advance paid to contractors during pre-commencement period was found to be „inextricably linked‟ to the setting up of the plant of the assessee and hence was held to be a capital receipt which was permitted to be set off against pre-operative expenses.”

In the facts and circumstances of the case, I find no infirmity in the treatment made by the assessee with regard to the pre-commencement period income and accordingly no addition on this account can be made and same cannot be treated as income from other sources.

In the result, the appeal of the assessee is allowed. Order pronounced in the open court on this day 28th April, 2017