ITO, NEW DELHI vs. M/S. GREAT INDIAN TAMASHA COMPANY (P) LTD., NEW DELHI

I have heard Ld. Representatives of both the parties and perused the material on record.

The Revenue on Ground No.1 challenged the order of Ld.CIT(A) in deleting the protective addition of Rs.35,07,000/- on account of deemed dividend u/s 2(22)(e) of the I.T.Act, 1961 (in short “Act”).

The CIT(A) noted that the assessee company has received loans and advance of Rs.35,07,000/- from M/s Apra Auto (India) P.Ltd., during the year under consideration, on which the AO has made addition u/s 2(22)(e) of the Act in the hands of the assessee on protective basis. However, the assessee company does not hold any share in M/s Apra Auto (India) P.Ltd. Sh. Anumod Sharma, Director of the assessee company is having 50% and its 86.67% share holding in the assessee company and M/s Apra Auto (India) P. Ltd. respectfully as on 31.03.2013. The case of Sh. Anumod Sharma was also I.T.A .No.-4138/Del/2016 ITO vs Great India Tamasha Company P.Ltd.

Page 2 of 4 assessed u/s 143(3) of the Act, for assessment year under consideration and no addition on account of deemed dividend on the transaction of loans and advance given by M/s Apra Auto (India) P.Ltd. to the assessee company has been made on substantive basis, although Sh. Anumodh Sharma is a registered/ beneficial shareholder in both the companies. The AO alleged that since the transaction of the assessee company with the group company is clearly hit by provisions of section 2(22)(e) of the Act, therefore, the addition was made.

The assessee contended that the addition u/s 2(22)(e) on account of deemed dividend could be taxed in the hands of the shareholder only. Therefore, the provisions of sections 2(22)(e) are not applicable in the case of the assessee as assessee is not registered/ beneficial shareholders of M/s Apra Auto (India) P. Ltd. The same issue has been considered in the case of Sh. Anumod Sharma in which Sh. Anumod Sharma replied that he has given loan of Rs.6.70 crores to M/s Apra Auto (India) P. Ltd. having closing balance of Rs.1.36 crores as on 31.03.2013, therefore, no addition of Rs.35,07,000/- should be made on account of loan given by M/s Apra Auto (India) P. Ltd. out of the loan received from Sh. Anumod Sharma u/s 2(22)(e) of the Act. It was also submitted that no substantive addition has been made in the hands of Sh. Anumod Sharma. The copy of order u/s 143(3) for Assessment Year 2013-14 was filed before CIT(A). The CIT(A) accepted that since assessee is not registered/beneficial shareholder in M/s Apra Auto (India) P. Ltd., the addition on account of deemed dividend u/s 2(22)(e) cannot sustained. It was also noted that no substantive addition has been made in the hands of Sh. Anumod Sharma who is registered/beneficial shareholder, therefore, no protective addition could be made in the hands of the assessee. The addition was deleted and the appeal of the assessee was allowed.

On Ground No.2, the Revenue challenged the deletion of addition of Rs.64,468/- on account of disallowance of loss. The AO noted that since business activity of the assessee company has not commence during the year, loss of Rs.64,468/- was disallowed. The assessee pleaded before Ld.CIT(A) that it is incorporated during the F.Y. 2007-08 and was engaged in business of running plays, musical shows and other entertainment programmes for which it has purchased a piece of land in Kodagu District, Karnatka in October 2009 and constructing a theatre. It was submitted that expenses were incurred for statutory obligations for audit and other amortization of preliminary expenses. The Ld.CIT(A) noted that these expenses have been incurred wholly and exclusively for the purpose of business on going concern basis since the incorporation, loss was accordingly allowed. I.T.A .No.-4138/Del/2016 ITO vs Great India Tamasha Company P.Ltd.