MACK STAR MARKETING PVT LTD,MUMBAI vs. NFAC, DELHI

Representatives of both the sides were heard at length. Case records carefully perused and with the assistance of the counsel we have considered the relevant documentary evidences brought on record in the light of Rule 18(6) of ITAT Rules.

The assessee also moved an application dated 09.11.2023 for admission of additional evidences.

The assessee company is stated to be engaged in the business of building construction activity since last several years. For the year under consideration total receipts credited to the profit and loss account include lease rental of ₹.8,98,83,457/- and sale receipt of tenancy rights of ₹.33 lakhs. While scrutinizing the return of income the Assessing Officer noticed that the assessee has shown short term capital loss of ₹.118,40,32,101/-which is claimed to be carried forward to subsequent assessment year. The assessee was asked to furnish copies of purchase agreements and sale agreements of office premises sold. Assessee filed the requisite details and on perusal of the same the Assessing Officer noticed that the assessee had started construction of project “Kaledonia” situated at Sahar road, Andheri (East) during the F.Y. 2007-08 and the same was completed during the previous year under consideration. The Page No. 4 & 1812/MUM/2023 (A.Ys: 2012-13 & 2014-15) Mack Star Marketing Private Limited Assessing Officer observed that the instead of declaring this activity as business the assessee has shown it under the head “investments”. From the financial statements, the Assessing Officer found the total cost of the commercial project Kaledonia at ₹.1107,10,38,584/- as on 31.03.2012. Considering the nature of business of the assessee, the Assessing Officer out rightly rejected the claim of investments and treated the activities of the assessee as business activity and disallowed the short term capital loss on sale of office premises in the project Kaledonia and further, went on to disallow the same as business loss. Since, according to the Assessing Officer the assessee has not discharged its primary onus of substantiating the loss claimed with supporting evidences.

Proceeding further, the Assessing Officer was of the opinion that for the cost of construction of ₹.1107,10,38,584/- claimed by the assessee, no details whatsoever has been furnished by the assessee. Assessing Officer further observed that the major portion of the cost of construction of ₹.963,85,96,369/- was incurred during the Financial year 2007-08 but since the assessee has wrongly classified the activity as investment the veracity of this huge claim of construction expenses and the source of this so-called investment has not been examined at any stage since there was not scrutiny assessment done in the case of the Page No. 5 & 1812/MUM/2023 (A.Ys: 2012-13 & 2014-15) Mack Star Marketing Private Limited assessee. The Assessing Officer commented that the scrutiny assessment for the A.Y. 2008-09 to 2011-12 are being reopened under section 147 of the Act in order to examine the claim of cost of construction of ₹.1107,10,38,584/-.

Before us, counsel has explained the underlying facts in the issue, pointing out that HDIL Promoter Entities has misappropriated and siphoned off funds belonging to the assessee. It was further pointed out that even the activity of the assessee in the construction of Kaledonia Project has been wrongly stated as investment and after coming to the knowledge of the fraudulent activities, the assessee took steps to modify the object clause of the memorandum of association as under: -

The counsel fairly considered that the short term capital loss disallowed by the Assessing Officer is correct in as much as the Kaledonia Project is the business activity of the assessee and not investment. However, at the same time it has been strongly claimed that once the activities of the assessee has been accepted as business activities then the income / loss should have been computed as per the relevant provisions of the Act allowing all the expenditure incurred in furtherance of the business.

We find that for the A.Y. 2009-10 the assessment is framed under section 143(3) r.w.s. 147 of the Act in which at Para No. 6.11 the Assessing Officer has observed as under: - “6.11 In the year under, consideration, there are no sales affected. As per the above, discussion, the project "Kaledonia" being considered as Business activity of the assessee and the investments shown in the Balance sheet, is held and treated as WlP, However the WIP shown as Rs.10,42,37,61,960/- which includes the WIP of Rs. 96,38,55,96,369/- incurred in the F.Y.2007-08 relevant to A.Y. 2008-09 which is pending for verification. The assessee has not provided any bills or vouchers and other supporting documents in respect of the expenses Incurred during the year when it was aware that the case has been reopened for the purpose of verification of WIP expenses. It has only submitted ledgers of various heads of expenses

In A.Y. 2008-09 again assessment order is framed under section 143(3) r.w.s. 147 of the Act wherein the Assessing Officer at Para No. 6.5 has observed as under: -

Thus the observations of the Assessing Officer that the assessee has not filed any details to substantiate its cost of construction is not acceptable, since the Assessing Officer himself has assessed the Work-in-Progress as mentioned hereinabove. Since the business activities in Kaledonia Project is common from A.Y. 2008-09, therefore, it becomes imperative to determine the cost of construction shown by the Page No. 8 & 1812/MUM/2023 (A.Ys: 2012-13 & 2014-15) Mack Star Marketing Private Limited assessee in its books of accounts. Therefore, in the interest of justice, we deem it fit to send the matter back to the file of the Assessing Officer.

Since there is no dispute that the assessee is engaged in the business, therefore, the Assessing Officer is directed to decide the impugned quarrel afresh in the light of the fact that the assessee is engaged in business activities. The assessee is directed to justify its claim of cost of construction / Work-in-Progress by submitting necessary documentary evidences and the Assessing Officer is directed to examine / verify the same and decide the issue afresh after affording reasonable and adequate opportunity of being heard to the assessee.

The contention that some of the sales are illegal and since no sale consideration has been received the same should be excluded from the business receipts of the assessee need to be verified in the light of the decision of this Tribunal in the case of M/s. Sagar Developers v. ACIT in and 3726/MUM/2014 dated 20.08.2014. The assessee has filed copies of FIR filed with Enforcement Department, CBI etc., as additional evidences, which are admitted and the Assessing Officer is expected to consider the same while deciding the issue afresh.

While scrutinizing the return of income and the details of the immovable property as on 31.03.2012 the Assessing Officer noticed that Page No. 10 & 1812/MUM/2023 (A.Ys: 2012-13 & 2014-15) Mack Star Marketing Private Limited out of total 45 units of the project, 8 units were sold as on 31.03.2012 26 units are vacant and 11 units are given on leave and licence. The Assessing Officer found that the assessee has not offered any rental income in respect of 26 vacant units. Since the commercial project Kaledonia has been completed during the year under consideration and the assessee has in fact earned lease rental of ₹.8,98,83,457/- invoking provisions of section 23(4) of the Act. The Assessing Officer went on to determine the deemed rent in respect of vacant units in Kaledonia Project and made addition of ₹.26,98,74,180/-.

After giving thoughtful consideration to the findings of the Assessing Officer we find that the Assessing Officer has drawn support from the decision of the Hon’ble Delhi High Court in the case of CIT v. Ansal Housing finance & leasing Co. Ltd., [(2013) 29 taxmann.com 303] whereas while confirming the assessment the Ld. CIT(A) drew support from specific provision inserted by the Finance Act, 2017 in section 23(5) of the Act.

We are of the considered view that both the Assessing Officer and Ld. CIT(A) erred. The Ld. CIT(A) has erred in as much as it relied upon the provisions brought into statute by Finance Act, 2017 and we are in Page No. 11 & 1812/MUM/2023 (A.Ys: 2012-13 & 2014-15) Mack Star Marketing Private Limited A.Y.2012-13 and section 23(5) has not been held to have a retrospective effect. Assessing Officer has erred in drawing the support from the decision of the Hon’ble Delhi High Court (supra) in as much as the decision of the Hon’ble Delhi High Court is for the provisions prior to the year 2001 and after introduction of section 23(1)(c) of the Act the assessee is eligible for vacancy allowance. Therefore, if the rental income has been taxed then the assessee is equally eligible for the vacancy allowance as per section 23(1)(c) of the Act for the vacant commercial units in Kaledonia Project. Considering the facts in the light of the relevant provisions of Act, we direct the Assessing Officer to delete the addition of ₹.2,69,87,480/-. This ground is allowed.

The last grievance of the assessee is on account of addition based upon mismatch of Form 26AS, we find that the bone of contention is the income inclusive of service tax and the income shown in the TDS Form 26AS is exclusive of service tax. Assessee is directed to file a reconciliation statement and the Assessing Officer is directed to examine and verify the same and give credit to taxes paid as per the provisions of the law.

In the result, appeal is allowed in part for statistical purposes.

Coming to A.Y. 2014-15 in the grievance of the assessee read as under: -

In (supra) we have discussed the issue of business activities vis-à-vis investment in Kaledonia Project, for our

The Ground No. 6 relates to the disallowance of interest under section 36(1)(iii) of the Act to the tune of ₹.3,84,38,821/-. The underlying facts in the issue are that, the assessee had borrowed term loan from Yes Bank on which it paid interest @13% and accordingly, paid interest of ₹.6,24,56,032/-. The Assessing Officer found that the assessee has lended money to M/s. Sapphire Land Development Pvt Ltd., without any interest. The assessee was asked to justify its claim. On receiving no plausible reply, the Assessing Officer again asked the assessee to furnish the details. The Assessing Officer found that the reserves and surplus of the assessee company are negative and was of the opinion that the assessee has forwarded the borrowed loan bearing interest to M/s. Sapphire Land Development Pvt Ltd., interest free without justifying the commercial expediency and disallowed the same. Since the assessee itself has disallowed the sum of ₹.2,40,17,212/- the Assessing Officer disallowed balance of ₹.3,84,38,821/-.

We have carefully considered the order of the authorities below. It is true that the assessee has provided interest free loans and Page No. 15 & 1812/MUM/2023 (A.Ys: 2012-13 & 2014-15) Mack Star Marketing Private Limited advances to its sister concern M/s. Sapphire Land Development Pvt Ltd., amounting to ₹.40,44,27,517/- as on 01.04.2013. During the year under consideration the assessee provided further loan amounting to ₹.51,14,95,856/- and received back ₹.20,88,03,927/-, thus leaving a closing balance of ₹.70,71,19,446/-, we find that the details of this transaction was furnished to the Assessing Officer vide submission dated 19.08.2016.

It is equally true that during the year under consideration the assessee has availed term loan of ₹.43,39,90,306/- from Yes Bank on which it paid interest of ₹.6,24,56,032/-. We find that out of this interest expenditure the assessee has suomoto disallowed ₹.2,40,17,217/- as not attributable to business purpose. The undisputed fact is that the sister concern M/s. Sapphire Land Development Pvt Ltd., is also engaged in the business of real-estate development and has utilized this amount towards development of the real estate business. Therefore, it cannot be said that the assessee has failed to justify the business necessity of these advances. Considering the fact that the assessee has suomoto disallowed the interest of ₹.2,40,17,212/- we are of the opinion that this should suffice any necessity for the disallowance. Therefore, the Page No. 16 & 1812/MUM/2023 (A.Ys: 2012-13 & 2014-15) Mack Star Marketing Private Limited Assessing Officer is directed to delete the addition of the balance amount of ₹.3,84,38,821/-. This ground is allowed.

The next grievance relates to the addition on account of deemed rent, this quarrel has been elaborately discussed by us in (supra) for our detailed discussion therein, this ground is allowed.

The last grievance relates to the disallowance of prior period expenses. The underlying facts in this issue are that during the year under consideration the assessee has debited an amount of ₹.52,35,842/- to the profit and loss account as prior period expenses. The details of such expenses are as below: -

It is true that these expenses pertain to period prior to the year under consideration. But it is equally true that these expenses were capitalised in value of capital Work-in-Progress of Kaledonia Project and Page No. 17 & 1812/MUM/2023 (A.Ys: 2012-13 & 2014-15) Mack Star Marketing Private Limited were never debited to the profit and loss account of earlier assessment years. It appears that the Assessing Officer has never called any documentary evidences to corroborate this claim. Therefore, in the interest of justice and fair play, we set-aside this issue to the file of the Assessing Officer. The assessee is directed to justify its claim that the impugned expenses crystalized during the year under consideration and the Assessing Officer is directed to examine the same and decide the issue afresh after affording reasonable and adequate opportunity of being heard to the assessee.

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

To sum-up, both the appeals of the assessee are allowed in part for statistical purposes.