MANGALORE CHEMICALS & FERTILIZERS LTD., ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(2), BENGALURU

5. The Appellant further states that based on the decision of Hon’ble Apex Court in the case of Mahalaxmi Sugar Mills Co.Ltd Vs CIT (1980) 3 Taxman 52(SC) and LachmandasMathuradas Vs CIT (2002) 122 Taxman 828(SC), the interest payment on late remittance of additional Customs Duty shall be considered as only compensatory in nature and is therefore allowable u/s.37 of Income tax Act, 1961.

6. Further, the penalty of which has been levied by the Central Excise Department during later Assessment Year. has been disallowed by the Appellant itself in the computation of income.

Mangalore Chemicals & Fertilizers Ltd., Bangalore Page 4 of 13 2.1 Aggrieved by the order dated 28.11.2019 passed u/s. 143(3) r.w.s 147 of The Act, the assessee filed an appeal before the then CIT(A)-4, Bengaluru on 20.12.2019. During the appellate proceedings, the assessee was given an opportunity of being heard vide notice dated 14.03.2020. In response to the same, the assessee vide letter dated 09.11.2020 filed its submissions. This appeal was later assigned to the National Faceless Assessment Centre on 20.11.2020. The assessee was given opportunities of being heard vide notices dated 24.12.2020& 24.01.2023. In response to the same, the assessee vide letters dated 04.01.2021 & 30.01.2023 respectively, filed its submissions. This appeal was later assigned to the NFAC on 22.08.2023 under the E-appeals Scheme, 2023. The assessee was given opportunities of being heard vide notices dated 21.11.2023 & 10.04.2024. In response to the same, the assessee vide letters dated 24.11.2023 & 13.04.2024 filed its submissions again before NFAC. 2.2 The assessee in its submissions mainly contended that the interest paid was not penal in nature but was compensation for delay in payment of taxes and hence the same is allowable as revenue expenditure u/s 37 of the Act. Further, in support of its claim, the assessee has relied upon the decision of the Apex Court in the case of Mahalaxmi Sugar Mills Co. Ltd. Vs CIT and decision of Hon'ble Rajasthan High Court in the case C.G. Sanghi Vs CIT and also on the decision made by the Hon’ble Supreme Court in the case of Lachmandas Mathuradas Vs CIT, [2002] 122 Taxman 828 (SC).

3. The ld. D.R. submitted that the facts in the assessee’s case are entirely different from the facts in the decisions relied upon by the assessee. In the case of Mahalaxmi Sugar Mills Co. Ltd. Vs. CIT (1980) 3 Taxman 52 (SC), the assessee claimed deduction of interest paid on arrears of cess under the UP Sugarcane Cess Act, Mangalore Chemicals & Fertilizers Ltd., Bangalore Page 5 of 13 cannot be described as a penalty paid for an infringement of the law. In the case of Lachmandas Mathuradas V. CIT (2002) 122 Taxman 828 (SC), the Hon’ble Supreme Court held that interest on arrears or on outstanding balance of sales tax is compensatory in nature and would be allowable as deduction in computing profits of a business. In the case of C.G. Sanghi V. CIT (1985), 156 ITR 95 (Raj), the Hon’ble Rajasthan High Court held that the interest payable u/s 11B of the Rajasthan Sales Tax Act, is not a penalty but an expenditure which is revenue in nature and is an allowable deduction u/s 37(1) of the Act. 3.1 She further submitted that as can be seen from the assessment order and other details filed by the assessee, the assessee had imported 3 consignments of Bright Yellow Sulphur Crude and during the course of investigation carried by the DRI authorities, it was found that the assessee had misclassified these import consignments and paid the customs duty at a lower rate. The Hon'ble Custom and Central Excise Settlement Commission in its order dated 19.03.2015 had upheld the action of Customs and Central excise Authorities regarding various violations of the provisions of Customs Act, 1962, by the assessee and has stated that had it not been for the investigation conducted by the officers of Directorate of Revenue Intelligence, the loss of Revenue would have gone unnoticed. The Settlement Commission, Chennai bench vide order dated 19.03.2015 held that the Assessee company had misclassified the three imported consignments with an intention to evade payment of countervailing duty. This Act of the assessee exhibited certain amount of dishonesty and accordingly the Settlement Commission ordered the assessee to pay additional customs duty of Rs.l,40,87,305/- and interest of Rs. 1,25,46,377/- . Over and above, the additional Customs Duty and interest, penalty of Rs.9,00,000/- was also levied by the Settlement Commission. The learned Assessing Officer has disallowed interest Mangalore Chemicals & Fertilizers Ltd., Bangalore Page 6 of 13 paid on additional customs duty of Rs.4,26,569/- in the Asst. Year 2013-14. This interest payment was due to misclassification and suppression of facts by the assessee. Hence, she submitted that the said interest payment of Rs. 4,26,569/- is an expenditure incurred by the assessee for a purpose which is an offence or which is prohibited by law and shall not be deemed to have been incurred for the purpose of business or profession of the assessee and no deduction or allowance of such expenditure can be made as per the Explanation to Section 37(1). Therefore, the AO's action of disallowing the amount of Rs.4,26,569/- being interest payment on Customs Duty is to be Upheld.

4. The ld. CIT(A) dismissed the appeal of the assessee by relying on the following decisions:

1. 1. PCIT Vs. Sushil Gupta (2019) 102 taxmann.com 409/262 Taxman 41 (Bom.) wherein the Hon’ble court has held that the fine or penalty for redemption for goods for irregularities or illegalities committed in the process of imported goods is not an allowable deduction.

2. CIT Vs. Rane Brake Linings Ltd. (2001) 115 Taxman 367 (Mad.) CIT Vs. Jayaram Metal Industries (2007), 158 Taxman 169 (Kar.) wherein held that penalty and fine in lieu of confiscation of goods levied under rule 173Q of the Central Excise Rules for removal of goods without making entries in the register are not admissible deductions.

3. Swadeshi Cotton Mills Ltd. V. CIT(1998) 233 ITR 199 (SC), wherein held that where penalty was imposed not on account of any delayed payment of central sales tax but was for contravention of provisions of Central Sales Act, 1956, the penalty levied on assessee could not be allowed as deduction.

4.1 Aggrieved by the order of ld. CIT(A) the assessee is in appeal before us.

37(1) Any expenditure (not being expenditure of the nature described in sections 30 to 36 [* * *] [ Certain words omitted by Act 32 of 1985, Section 11 (w.e.f. 1.4.1986).] and not being in the nature of capital expenditure or personal expenses of the assessee), laid out or expended wholly and exclusively for the purposes of the business or profession shall be allowed in computing the income chargeable under the head "Profits and gains of business or profession".

Explanation 1.—For the removal of doubts, it is hereby declared that any expenditure incurred by an assessee for any purpose which is an offence or which is prohibited by law shall not be deemed to have been incurred for the purpose of business or profession and no deduction or allowance shall be made in respect of such expenditure.

Explanation 2.—For the removal of doubts, it is hereby declared that for the purposes of sub-section (1), any expenditure incurred by an assessee on the activities relating to corporate social responsibility referred to in section 135 of the Companies Act, 2013 (18 of 2013) shall not be deemed to be an expenditure incurred by the assessee for the purposes of the business or profession.

[Explanation 3.—For the removal of doubts, it is hereby clarified that the expression "expenditure incurred by an assessee for any purpose which is an offence or which is prohibited by law" under Explanation 1, shall include and shall be deemed to have always included the expenditure incurred by an assessee,— (i)for any purpose which is an offence under, or which is prohibited by, any law for the time being in force, in India or outside India; or (ii)to provide any benefit or perquisite, in whatever form, to a person, whether or not carrying on a business or exercising a profession, and acceptance of such benefit or perquisite by such person is in violation of any law or rule or regulation or guideline, as the case may be, for the time being in force, governing the conduct of such person; or (iii)to compound an offence under any law for the time being in force, in India or outside India.]”

5.1 From the plain reading of above section, it can be safely inferred that any expenditure not being expenditure of the nature described in section 30 to 36 of the Act can be allowed if the following conditions are satisfied:

Mangalore Chemicals & Fertilizers Ltd., Bangalore Page 9 of 13 a) Expenses are in the nature of revenue. b) It is not personal expenses of the assessee. c) Laid out or expended wholly and exclusively for the purpose of business/profession. 5.2 Further, the explanation (1) uses the expression “expenditure incurred by an assessee for any purpose, which is an offence or which is prohibited by law”. Explanation (3) clarifies the expression “Expenditure incurred by an assessee for any purpose, which is an offence or which is prohibited by law used in explanation (1)”. In our view, assessee has claimed interest as an expenditure which is nothing but a compensation for delay in payment of taxes and thus, compensatory in nature. The claim of interest as revenue expenses is in accordance with provisions of section 37(1) of the Act since in our view the same is neither the capital expenditure nor personal in nature and it is incurred wholly and exclusively for the purpose of business. Further, we also note that for any infringement/violation of any law, penalty is levied separately as can be seen in the present case apart from interest of Rs.1,25,73,583/- on delayed payment of custom duty, the penalty of Rs.9 lakhs was also levied. The assessee company in his computation of income for the Asst. year 2016-17 has already disallowed the sum of penalty as it is in the infringement/violation of law. Therefore, in our opinion, interest paid for delayed payment of customs duty cannot be at par with the penalty paid for any infringement of law. There is no dispute that the payment of interest represents expenditure laid out wholly or exclusively for the purpose business. There is also no dispute that it is in the nature of revenue expenditure.

5.3 Further, ld. D.R. submitted the compilation of decisions relied upon by the revenue as detailed below- a) CIT Vs. Jayaram Metal Industries (2006) 286 ITR 403 (Kar.HC).

Mangalore Chemicals & Fertilizers Ltd., Bangalore Page 10 of 13 b) Swadeshi Cotton ills Ltd. Vs. CIT (1998) 233 ITR (SC) c) PCIT Vs. Sushil Gupta (2019) 411 ITR 678 (Bom.) d) CIT Vs. Rane Brake Linings Ltd. (2002) 255 ITR 218 (Mad.) 5.4 We have gone through all these decisions relied upon by the ld. DR. In our view all the above decisions are distinguishable on present facts and issues under consideration. In the case of CIT Vs. Jayaram Metal Industries cited (supra), the issue was in case the Central Excise authority raided business premises of the assessee and confiscated finished goods valued at 18200kgs. Brass etc. and had levied penalty upon assessee under Rule 173Q (1) of the Central Excise Rules, 1944 for contravention of relevant provisions of the law. Assessee however, opted for payment of redemption fine of Rs.2 lakhs and claimed the same as business expenditure.

5.5 Further, in the case of Swadeshi Cotton Mills Company Ltd. cited (supra), the issue was whether whenever payment of impost is found to be partly of compensatory in nature and partly of penal in nature, whether the authorities are obligated to bifurcated to components of impost and give deduction to that component which is compensatory in nature and refused to give deduction to that component which is penal in nature. 5.6 Further, in the case of PCIT Vs. Sushil Gupta cited (supra), the issue was whether fine or penalty for redemption of goods ordered to be confiscated for breach of import conditions is allowable as deduction or not? 5.7 In the case of CIT Vs. Rane Brake Linings Ltd. cited (supra), the issue was whether penalty paid for violating law in course of conduct of business can be regarded as deductible expenditure? 5.8 Thus, it can be seen that all the decisions relied upon by the ld. D.R. are distinguishable on present facts and issue under consideration in the present case. In fact, in the present case, the Mangalore Chemicals & Fertilizers Ltd., Bangalore Page 11 of 13 sole consideration is whether payment of interest is compensatory in nature or is equal to penalty for breach or infringement of any law.

5.9 We are of opinion that on the similar issue, the Hon’ble Supreme Court in the case of Mahalakshmi Sugar Mills Company Ltd. Vs. CIT reported in (1980) 3 Taxman 52 (SC) dated 9.4.1980 held as under:

“10. In our opinion, the interest paid under section 3(3) of the Cess Act cannot be described as a penalty paid for an infringement of the law. As that is the only ground on which the revenue resists the claim of the assessee to a deduction of the interest under section 10(2)(xv) of the 1922 Act, the assessee is entitled to succeed. There is no dispute that the payment of interest represents expenditure laid out wholly or exclusively for the purpose of the business. There is also no dispute that it is in the nature of revenue expenditure.”

5.10 Further, Hon’ble Supreme Court in the case of Lachmandas Mathuradas Vs. CIT reported in 254 ITR 799 (2002) (SC) held as under:

5.11 Even the Jurisdictional Hon’ble Karnataka High Court in the case of CIT Vs. Mysore Electrical Industries Ltd. reported in 196 ITR 884 (1992) has held as under: 3. The assessee in the instant case failed to pay the contribution under the provisions of the Employees' Provident Funds Act to the concerned trust. consequently, the company had to pay interest thereon. This interest is nowclaimed as a deduction by the assessee under section 37 of the Income Tax Act, 1961, as if it is an expenditure. The contention of the Revenue is that the payment of interest was actually a penalty not deductible and that the payment Mangalore Chemicals & Fertilizers Ltd., Bangalore Page 12 of 13 was to penalise the assessee for the delayed payment. This contention was not accepted by the Appellate Tribunal. Hence, this reference.

5. The decision of this court in Commissioner of Income Tax, Karnataka-Il Vs. Mandya National Paper Mills Ltd., ILR (1985) KAR 1298, again highlights these principles. Under section 13(2) of the Karnataka Sales Tax Act, delayed payment of sales tax, "penalty" is levied. This penalty under section 13(2). of the Sales tax Act was held to be interest payable for delayed payment consequently, this court held that the same was deductible under section Income Tax Act, 1961. We are of the view that this is a stronger case in the assessee, applying the principle stated by the Supreme Court in Sugar Mills Co. Vs. Commissioner of Income Tax, Delhi, AIR 1980 SC

5.12 We respectfully following the above decisions of Hon’ble Supreme Court as well as jurisdictional High Court, are of the opinion that since interest is paid on delayed payment of custom duty, which calculated at certain percentage and on time basis is nothing but compensation for delay in payment of taxes and accordingly compensatory in nature. Further, the interest expenses are incurred wholly and exclusively for the purpose of business and the same is neither personal in nature nor capital in nature and Mangalore Chemicals & Fertilizers Ltd., Bangalore Page 13 of 13 therefore cannot be treated at par with the penalty at any point of time. The Interest due to delayed payment of custom duty is deductible u/s 37 of the Act as it is an accretion to the main payment and not a penalty and accordingly allowable as deduction.