M/S SOBHA INTERIORS PVT. LTD.,,BANGALORE vs. DCIT, BANGALORE

Per Sunil Kumar Yadav, Judicial Member

All these three appeals preferred by the assesses for the assessment years 2007-08 & 2009-10 were heard together and are disposed of by this common order for the sake of convenience.

ITA Nos.1607 & 1692/Bang/2012

These appeals are preferred by the assessee against the respective order of the CIT(Appeals) on the common grounds, which are as under:-

“[1] The orders of the authorities below in so far as they are against the appellant are opposed to law, equity, weight of evidence, probabilities, facts and circumstances of the case. [2] The learned CIT[A] is not justified in upholding the ALV adopted by the learned AO at Rs. 52,16,768/- rejecting the income reported by the appellant under the facts and in the circumstances of the appellant's case. [3] Without prejudice to the right to seek waiver with the Hon'ble CCIT/DG, the appellant denies itself liable to be charged to interest u/s. 234-B and 234-C of the Act, which under the facts and in the circumstances of the appellant's case and the levy deserves to be cancelled. [4] For the above and other grounds that may be urged at the time of hearing of the appeal, your appellant humbly prays that the appeal may be allowed and Justice rendered and the appellant may be awarded costs in prosecuting the appeal and also order for the refund of the institution fees as part of the costs.”

ITA Nos.1607, 1630 & 1692/B/2012 Page 3 of 17

of annual value of the property let out to the assessee’s sister concern,

M/s. Sobha Developers Ltd. The house property including land

appurtenant thereto was let out to Sobha Developers ltd. vide lease deed

dated 1.4.2006 for a market rent of Rs.5 lakhs per month. By

supplementary lease deed entered on 29.3.2007, the monthly rent was

refixed and reduced to Rs.25,000 per month from Rs.5 lakhs per month.

While reducing the monthly rent, interest free security deposit was also

negotiated whereby the lessee would pay the assessee an interest-free

deposit of Rs.25 crores. The assessee accordingly reduced the annual

letting value (ALV) of the rented property at Rs.3 lakhs which was not

accepted by the Assessing Officer and he assessed the ALV at

Rs.52,16,768 by estimating the market value of the same at Rs.7/- per

sq.ft. on the basis of local enquiries made by him.

support of the arrangement made through supplementary lease deed, the

assessee has stated that it had taken certain trade advances from Sobha

Developers Pvt. Ltd., its sister concern, which were used for the

construction of its factory shed. Since the assessee was not in a position

to return these advances after the sale of its assets & liabilities, these

advances were converted into interest free security deposit and on account

of these security deposits, rent was reduced from Rs.5 lakhs per month to

Rs.25,000 per month with effect from the date of execution of the

ITA Nos.1607, 1630 & 1692/B/2012 Page 4 of 17

supplementary lease deed i.e., 29.3.2007. It was also contended that the

AO does not have the power to enhance the ALV on the basis of higher

deposit in view of the decision of the Calcutta High Court in the case of

Satya & Company, 75 Taxman 183.

interim period of one year i.e., from 1.4.2006 to 29.3.2007, no payment of

rent appears to have actually made to the assessee by the lessee, M/s.

Sobha Developers Ltd. and as on 1.4.2006, the so-called trade liability of

Rs.25 crores should be appearing in the balance sheet of the assessee, for

the same to be converted into interest free advance of rent. However, this

item does not seem to appear in the Loans & Advances grouping of the

appellant as on 31.3.2006 i.e., on the day before the sale. The AO

accordingly issued show cause notice to the assessee detailing the figures

of liabilities as per the sale deed which do not match the figures in the

appellant’s balance sheet.

bare position of law for determination of ALV under the Income-tax Act and,

secondly, implication of business expediency and advantage which is

sought to be harnessed from the arrangement with reference to an adverse

effect upon the revenue. He also examined the contentions of the

assessee that on account of commercial expediencies the rent was

reduced from Rs.5 lakhs to Rs.25,000 per month. The CIT(A) has

ITA Nos.1607, 1630 & 1692/B/2012 Page 5 of 17

examined the legal position for determination of ALV in the light of commercial expediencies and has come to the conclusion that the AO has rightly worked out the ALV in the light of first lease deed in which the rent was fixed at Rs.5 lakhs per month. The relevant observations of the CIT(Appeals) is extracted hereunder for the sake of reference:-

“4.12. On a consideration of the submissions, I find therein several glaring discrepancies. Firstly, the Advances from Customers represent trade advances and hence they are grouped under "Current Liabilities" in Schedule-9 of the Balance sheet. The appellant's claim that these were used for building the factory is neither borne out by the nature of the entry in the accounts, and neither by evidence at the time of assessment or appellate hearings. Infact, it is clear that the appellant has been a regular supplier of interior materials to M/s SDL over several years, and hence the entry in respect of Current Liabilities cannot per se be said to relate to a loan given out for construction activities. Secondly, by a mere change of accounting appellation from Advances from Customers, the appellant has claimed to have transferred this current liability as a rent advance, which moves it from the grouping itself to Loan liabilities. I find no mention of this sudden shift of liabilities from Advances to Loans in the Notes on Account or the Director's report, inspite of the magnitude of the amount and its long-term implication on the appellant's rental incomes. Thirdly, the AO has noted that no property tax documents were produced in spite of being given several opportunities, which also speaks its own story. Lastly, the AO has mentioned at Para 5 of his assessment order that the appellant's arrangement was made in the context of the impending public issue in the case of the parent company, and the Rs. 25 crores in the balance sheet of the appellant on 31.3.2007 cannot represent a rent deposit as claimed. I find this argument of the AO to be persuasive and based on a reasonable interpretation of the facts and circumstances of the transaction. 4.13. In the circumstances, I find no reason to accept this kind of artificial accounting jugglery indulged in by the appellant merely to justify the charging of a lower rental after already

ITA Nos.1607, 1630 & 1692/B/2012 Page 6 of 17

having entered into an agreement earlier to charge a much higher rate (in-fact, twenty times higher than the reduced rate adopted later). The circumstances of this claim do not carry credibility in view of the manipulative nature of the transaction which is claimed to have been entered into on grounds of commercial expediency. I have already mentioned above that there was an impending public issue in the case of M/s SDL at the time, and the so-called "commercial expediency" appears to have been connected to that in the form of some kind of window-dressing exercise. 4.14. In connection with the above discussion on commercial expediency, I also observe that the justification of the appellant towards reduction of rent is found to be based on a convenient arrangement whereby, from a taxation point of view, the parent body (SDL) receives no interest income on the loan advanced of Rs. 25 crores (reckoned at Rs. 3.00 crores @ 12% for the first year itself) and at the same time, the appellant does not receive any rental income to the extent of the differential value of Rs. 57 lakhs from M/s SOL with the rent being reduced from Rs. 60 lakhs per annum to Rs. 3,00,000/-. If the arrangement had included payment of interest @ 12% (the notional rate adopted by the appellant in his notes on arguments) by the appellant to the principal and also full payment of the agreed rent, M/s SDL would still have had to account for a net income of Rs. 2,40,00,000/- [Rs. 3,00,00,000 (-) Rs. 60,00,000 being the payment of rent claimed as business expenses]. At the same time, the appellant would have clocked up a house property income of Rs 42,00,000/- (Rs 60 lakhs less 30% for repairs) since the interest payment would not be covered as a deduction u/s 24 in the absence of the so-called "loan" appearing in its books prior to 1.4.2006 at all; and in any case the so-called trade advances cannot automatically be termed a loan given for construction of the buildings, which were already very much in existence at the time of the lease deed coming into force, and never having been shown as such in the appellant's accounts earlier to 31.3.2007. 4.15. It is obvious to me therefore, that the cause of revenue has been completely subverted within this arrangement entered into by the appellant, and the so-called "commercial expediency" claimed by it is actually just a case of aggressive tax avoidance. It is significant to note that though the so-called "loan" of Rs.25 crores is claimed to have existed in the form of advances towards

ITA Nos.1607, 1630 & 1692/B/2012 Page 7 of 17

land and buildings, this aspect was not considered relevant enough for a full year from 3.4.2006 till 3l.3.2007 in fixation of the rental rate for the properties of the appellant. For apparently inexplicable reasons from an accounting point of view, the supplementary rental agreement was suddenly entered into after a year, and the justification given for the same of "commercial expediency" on account of the so-called loan was now advanced. I have already mentioned above that the appellant has failed to adequately clarify the entries with regard to the existence of this loan in the balance sheet as on 31.3.2006 in course of the appellate hearings. The explanations offered only reflect a rather desperate attempt to juggle figures in the balance sheet from one head to another, making light of established accountancy principles whereby current trade liabilities have been made to change their character overnight to loans simply by means of a journal entry. 4.16. In this connection, I note that it is made clear by the Ld. Supreme Court in the McDowell case (154 ITR 148) that where a transaction was found to be colorable, the AO would be within his rights to treat it as a sham one when it is seen that apart from the satisfaction of legal formality and documentation, there existed an angle of lack of credibility and the flavor of an intention towards tax evasion. Though the appellant has challenged the decision of the AO in bringing the FMV of the property to tax on the ground that the law does not empower him to do so, it is patently clear that the appellant has entered into a sham transaction and been unable to defend it at the appellate stage inspite of being given sufficient opportunity on several occasions. In the circumstances, I am not convinced with the arguments of the appellant, and his claims remain unsubstantiated even at the appellate stage. 4.17. With respect to the appellant's claim that even if the ALV was to be revised upwards, only the municipal value of Rs. 1.60 per sq ft was to be adopted as against the Rs.7 taken by the AO, I find the claim is not made with any factual basis. The AO has adopted the rate of Rs. 7 on the basis of local enquiries and reference to a comparable case in the locality, since he found no consistency in the appellant's approach, as detailed at Para 3.4(k) of the assessment order. The comparable cases of MTR Food Products and MTR Foods Ltd. were taken by the AO since the type and constitution of the leased properties were similar to the

ITA Nos.1607, 1630 & 1692/B/2012 Page 8 of 17

appellant's case. On the other hand, the appellant in the course of the appeal could not adduce any specific reason why the comparison is invalid. Apart from stating that the two cases may not be comparable, no specific items of difference are pointed out. As such, I do not find the argument raised by the appellant in this matter to be sufficient. The appellant's alternative argument that the AO was bound to accept the ALV at Rs. 1.60 as per the municipal value is without basis, as held by the Ld. Supreme Court in the case of Mrs. Sheila Kaushish Vs CIT 131 ITR 435(SC) wherein the Ld. Court held that standard rents fixed by authorities or the Rent Control Act need not be binding while determining annual value where the actual rent is found to be far higher. In the present case, it is the appellant itself that had signed a lease deed fixing the rent at Rs. 5 lakhs per month, which was suddenly and inexplicably reduced to Rs. 25000 per month citing reasons which have already been found to be completely unsubstantiated and even sham ones. Hence, the appellant does not in the case command the credibility or bona-fides required to interpret the Supreme Court's judgment referred to above to its advantage. The ground raised is accordingly dismissed.”

ITA Nos.1607, 1630 & 1692/B/2012 Page 9 of 17

building for a period of 25 years at a monthly rent of Rs.25,000 per month.

The outstanding amount was converted into interest free security deposit

with the assessee. The AO has estimated the ALV of the property u/s.

23(1)(a) of the Act at Rs.54,88,798 calculated at Rs.7/- per sq.ft., being the

rent as per lease deed between M/s. MTR Distributors and MTR Foods Ltd.

It was further contended that while determining the ALV, interest free

security deposit taken by the assessee cannot be taken into account as the

same amount is to be refunded on vacation of the property. Only the rent

fixed between the parties can be considered while fixing the ALV.

Therefore, the AO has wrongly adopted the ALV at Rs.7/- per sq.ft. of the

let out property. It was further contended that ALV has to be computed in

the light of rates prescribed by the municipal authorities and the municipal

authorities have prescribed the rates for the impugned property at Rs.1.60

per sq.ft., therefore for computing the ALV the rate at Rs.1.60 per sq.ft.

should be adopted. In support of the contentions, he has placed reliance upon the order of the Tribunal of this Bench in the case of DCIT v. Rajiv

Chandrashekar in ITA No.1440/Bang/2013 and ITO v. Surge Enterprises

Ltd., ITA No.1593/Mum/2010.

initially let out the property in question for Rs.5 lakhs per month through

lease deed dated 1.4.2006 which was later on reduced to Rs.25,000 per

month against the interest free security deposit of Rs.25 crores. The ALV

of the property is to be computed as per the provisions of section 23(1)(a)

ITA Nos.1607, 1630 & 1692/B/2012 Page 10 of 17

& (b) of the Act. As per section 23(1)(a), the annual value of any property

shall be deemed to be the sum for which the property might reasonably be

expected to let from year to year. Whereas as per section 23(1)(b), where

the property is let and the actual rent received or receivable by the owner in

respect thereof is in excess of the sum referred to in clause (a), the amount

so received or receivable shall be the annual letting value. Therefore, while

computing the ALV as per section 23(1)(b), actual rent received or

receivable is to be taken into account. Undisputedly, the property was let

out for a sum of Rs.5 lakhs per month to its sister concern, SDPL, through

lease deed dated 1.4.2006, but later on through supplementary lease deed

dated 29.3.2007, the rent was reduced from Rs.5 lakhs to Rs.25,000 per

month. Merely by reduction of rent, the ALV originally computed cannot be

reduced without looking into the factum of receipt of interest free deposit of

Rs.25 crores.

assessee are not applicable. The facts in those cases are that the property

was not let out and ALV was computed as per provisions of section

23(1)(a) of the Act. When the property is let out, the ALV is to be computed

as per section 23(1)(b) of the Act. The ld. DR placed heavy reliance upon the judgment of Hon’ble Punjab & Haryana High Court in the case of CIT v.

K. Streetlite Electric Corporation, 336 ITR 348 (P&H) in which it has been

categorically held that interest free security deposit taken by the assessee

hugely disproportionate to monthly rent charged is a device to circumvent

ITA Nos.1607, 1630 & 1692/B/2012 Page 11 of 17

liability to income tax. Therefore, notional interest on security deposit is to

be treated as income from house property. Copy of the judgment is placed

on record. The ld. DR further contended that the issue is squarely covered

by the judgment of Hon’ble Punjab & Haryana High Court.

issue in dispute in the light of rival submissions and we find that

undisputedly the property in question was let out to its sister concern vide

lease deed dated 1.4.2006 for a monthly rent of Rs.5 lakhs. At that time,

no interest free security deposit was given or credited to the assessee’s

account. By supplementary lease deed dated 29.3.2007, the terms of the

lease were modified and monthly rent was reduced to Rs.25,000 per month

from Rs.5 lakhs per month. At that time, interest-free security deposit was

also negotiated and as per the revised terms of lease deed, the lessee

would pay the appellant an interest-free security deposit of Rs.25 crores.

Meaning thereby that on receipt of substantial amount of Rs.25 crores,

monthly rent was reduced from Rs.5 lakhs to Rs.25,000 per month.

Therefore, the notional rent earned on this Rs.25 crores cannot be ignored

at the time of computing the ALV of the property.

assessee and we find that in those judgments, ALV was computed as per

the provisions of section 23(1)(a) of the Act. Section 23(1)(a) of the Act

would apply where the property was not let out and the AO has worked out

ITA Nos.1607, 1630 & 1692/B/2012 Page 12 of 17

the ALV of the property which shall be deemed to be the sum for which the

property shall be reasonably be expected to let from year to year. But,

where the property has been let out, the ALV shall be deemed to be the

actual rent received or receivable by the owner in respect thereof is in

excess of the sum referred to in clause (a), the amount so received or

receivable. Undisputedly, the amount received or receivable is certainly

higher than the annual rent as contended by the assessee on the basis of

municipal value as per the provisions of section 23(1)(a) of the Act. The

rent was reduced from Rs.5 lakhs to Rs.25,000 per month on account of

interest free security deposit of Rs.25 crores. Now the question arises

whether the proportionate receipt of interest-free security deposit can be

taken into account while computing the ALV or the ALV is to be computed

on the basis of actual rent received, ignoring the other surrounding facts

and circumstances. According to us, while computing the ALV all

surrounding factors should be looked into and more particularly the

interest-free security deposit received by the assessee while letting out the

property should be taken into account. In most of the cases, substantial

amount of interest-free security deposit is being taken and annual rent is

fixed on the lower side in order to avoid the tax implication. This aspect

was examined by the Hon’ble Punjab & Haryana High Court in the case of CIT v. K. Streetlite Electric Corporation, 336 ITR 348 (P&H) and Their

Lordships have categorically held that interest-free security deposit taken

by the assessee hugely disproportionate to monthly rent charged is a

ITA Nos.1607, 1630 & 1692/B/2012 Page 13 of 17

device to circumvent liability to income-tax. Therefore, notional interest on security deposit is to be treated as income from house property. The relevant observations of the Hon’ble High Court along with the facts of the case are extracted hereunder for the sake of reference:-

“The assessee earned rental income from letting facilities of factory, land, building and offices. The assessee had taken interest-free security of Rs. 35 lakhs from two parties to whom the assets were leased out, but the assessee showed a very low rental income of Rs. 1.50 lakhs as annual letting value in respect of those properties. There was no provision in the agreement for increase in rent from year to year. The Assessing Officer determined the annual value at Rs. 7,80,000 by adding notional interest of Rs. 6,30,000 calculated at the rate of 18 per cent. per annum on Rs. 35 lakhs taken as security deposit, to the value of Rs. 1.50 lakhs shown by the assessee. The Commissioner (Appeals) deleted the notional interest of Rs. 6,30,000. The Tribunal affirmed the order of the Commissioner (Appeals). On further appeal: Held, allowing the appeal, that under the lease deeds and on a conjoint reading of all the documents and an analysis of the factual aspects, the security deposit of Rs. 35 lakhs which amounted to 140 times the monthly rent was disproportionate to the actual contractual rent of Rs. 25,000 per month, i.e., total Rs. 12,500 per month for land and building, etc. and Rs. 12,500 per month for furniture, fixtures, plant and machinery, etc. It had no rationale with the agreed rent and the assessee had adopted a device to circumvent its liability to tax. Further, the rent deed did not contain any provision for increase of rent from year to year. Moreover, the security deposit of Rs. 35 lakhs where the value of the property let out was Rs. 17.62 lakhs, plant and machinery of Rs.l. 69 lakhs and furniture of Rs. 48,673 could not be held to be justified as a genuine transaction. Therefore the security deposit was a sham device to avoid tax and had no real basis with the actual rent that was received by the assessee. According to section 23(1)(b) of the Income-tax Act, 1961where the property was actually let out, the actual amount of rent received or receivable would form part of the income from house property. Ordinarily, the notional interest that may accrue on the security deposit would not form part of income from house

ITA Nos.1607, 1630 & 1692/B/2012 Page 14 of 17

property. However, where payment of the security deposit was to circumvent liability to tax on the real rent, it would fall within the ambit of income from house property. Therefore the interest on the security deposit amount of Rs.35 lakhs would be treated as income of the assessee. Interest at the rate of 9 per cent per annum on the security amount of Rs.35 lakhs would be just to meet the ends of justice and it would be treated as taxable income of the assessee under the head “Income from house property” relating to the land and building.”

ITA No.1630/Bang/2012

“[1] The orders of the authorities below in so far as they are against the appellant are opposed to law, equity, weight of evidence, probabilities, facts and circumstances of the case.

ITA Nos.1607, 1630 & 1692/B/2012 Page 15 of 17

[2] The learned CIT[A] is not justified in upholding the ALV adopted by the learned AO at Rs. 21,81,669/- rejecting the income reported by the appellant under the facts and in the circumstances of the appellant's case. [3] Without prejudice to the right to seek waiver with the Hon'ble CCIT/DG, the appellant denies itself liable to be charged to interest u/s 234-B and 234-C of the Act, which under the facts and in the circumstances of the appellant's case and the levy deserves to be cancelled. [4] For the above and other grounds that may be urged at the time of hearing of the appeal, your appellant humbly prays that the appeal may be allowed and Justice rendered and the appellant may be awarded costs in prosecuting the appeal and also order for the refund of the institution fees as part of the costs.”

ITA Nos.1607, 1630 & 1692/B/2012 Page 16 of 17

Rs.25,000 per month @ Rs.3 lakhs, but it was not accepted by the AO and

he assessed it at Rs.24,12,039 on the estimated fair market value of the

same at Rs.7/- per sq.ft. on the basis of local enquiries made by him.

helped by its sister concern, SDPL, and once the assessee was not able to

return the amount, the liability was converted into interest-free security

deposit. The facts of this case are almost similar to the earlier case and

similar arguments were also raised before us. Under similar set of facts,

we have examined the issue of determination of ALV and we have held in

the foregoing appeals that interest-free security deposit is to be taken into

consideration while computing the ALV. In the instant case also, the

assessee has received interest-free security deposit of Rs.11 crores which

certainly cannot be ignored while computing the ALV. Therefore, following

the reasons and the view taken in the foregoing appeals, we hold that

CIT(Appeals) has properly adjudicated the issue in the light of given facts

and circumstances of the case and we find no infirmity therein.

Accordingly, we confirm the same.

the Act. Since it is consequential in nature, it does not require any

independent adjudication.

ITA Nos.1607, 1630 & 1692/B/2012 Page 17 of 17

Pronounced in the open court on this 23rd day of November, 2016.

Sd/- Sd/-

( S. JAYARAMAN ) (SUNIL KUMAR YADAV ) Accountant Member Judicial Member

Bangalore, Dated, the 23rd November, 2016.

/D S/

Copy to:

By order

Assistant Registrar, ITAT, Bangalore.