NATESAN SYNCHROCONES P LTD.,CHENNAI vs. ACIT, CHENNAI

These three appeals filed by the same assessee are directed against different orders of the ld. Commissioner of Income Tax (Appeals) 8, Chennai dated 23.09.2015 and 23.02.2017 relevant to the assessment years 2011- 12, 2013-14 and 2012-13. The only common ground raised in all the appeals of the assessee is with regard to confirmation of disallowance made under section 14A of the Income Tax Act, 1961 [“Act” in short] r.w. Rule 8D of IT Rules. Since the issue and facts of the case are common in all the appeals,

Brief facts of the case are that the assessee is manufacturers of synchrocones and synchronizers rigs and generates electricity through wind mills. The assessee filed its return of income admitting an income of ₹.18,97,27,243/- for the assessment year 2011-12. The return filed by the assessee was processed under section 143(1) of the Act. Subsequently, the case of the assessee was selected for scrutiny and notice under section 143(2) of the Act was issued on 01.08.2012. Notice under section 142(1) of the Act was also issued on 18.04.2013 and the assessee has filed all the details as called for.

On being aggrieved, the assessee is in appeal before the Tribunal. The ld. Counsel for the assessee has submitted that the assessee has more than sufficient funds under ‘reserve & surplus’ for making investments and when the assessee got its own sufficient funds for making investments, the Assessing Officer cannot apply Rule 8D(2)(ii) and make the disallowance by relying on the decision in the case of CIT v. HDFC Bank Ltd. 366 ITR 505 (Bom) as well as the decision in the case of CIT v. Reliance Utilities and Power Ltd. 313 ITR 340 (Bom) and prayed that the disallowance made under section 14A r.w. Rue 8D shall be deleted. On the other hand, the ld. DR strongly supported the orders of authorities below.

We have heard both the sides, perused the materials available on record and gone through the orders of authorities below including paper book filed by the assessee. In the assessment order, the Assessing Officer has referred to the balance sheet with regard to the outstanding in secured and unsecured loan account amounting to ₹.13,50,23,594/- and ₹.7,50,000/- respectively and by invoking the provisions of section 14A r.w. Rule 8D, the Assessing Officer worked out the disallowance. But, the assessment order did not speak as to whether the assessee had any reserves and surplus for 4 & 1006 & 1007/M/17 making investments and utilized borrowed funds for making investments. In the appellate order also no complete facts are emanating and simply distinguished the case law.

Before us, by relying on the balance sheet of the assessee, the ld. Counsel has argued that the assessee has more than sufficient funds under ‘reserve & surplus’ for making investments and when the assessee got its own sufficient funds for making investments, the Assessing Officer cannot apply Rule 8D(2)(ii) and make the disallowance. We find force in the argument of the ld. Counsel. The Assessing Officer has not given any finding with regard to the quantum of interest free funds at assessee’s disposal for investments. In view of the above facts and circumstances, we set aside the orders of authorities below and remit the matter to the file of the Assessing Officer to examine the accounts of the assessee and decide the issue afresh with regard to the disallowance made under Rule 8D(2)(ii) in accordance with after giving an opportunity of hearing to the assessee by keeping in view of the decision of the Hon’ble Bombay High Court in the case of CIT v. HDFC Bank Ltd. (supra), wherein, its own decision in the case of CIT v. Reliance Utilities and Power Ltd. (supra) has been applied.

After verification of the accounts, if the Assessing Officer found that the assessee has not made any strategic investments, then the disallowance made under Rule 8D(2)(iii) can be sustained.

With regard to the assessment years 2013-14 and 2012-13, since facts are similar as that of assessment year 2011-12, we remit the matter for all the assessment years to the file of the Assessing Officer for pass speaking order as observed hereinabove at para 6. Thus, the ground raised by the assessee is allowed for statistical purposes.

In the result, all the appeals filed by the assessee are allowed for statistical purposes.