SUNDARAM INDUSTRIES PRIVATE LIMITED,MADURAI vs. DCIT, MADURAI

This appeal of the assessee is directed against the order of the Commissioner of Income Tax (Appeals)-1, Madurai, dated 07.10.2016 and pertains to assessment year 2007-08.

Shri S.A. Balasubramanyan, the Ld.counsel for the assessee, submitted that the Assessing Officer made an addition of `37,09,480/- under Section 14A of the Income-tax Act, 1961 (in short 'the Act'). According to the Ld. counsel, the assessee has made investment in subsidiary companies and sister concern for the purpose of business. The investment was made in the earlier assessment years and no expenditure was incurred. The Ld.counsel further submitted that the assessee invested its own surplus funds in the subsidiary companies and sister concern and received dividend income. Since no expenditure was incurred, according to the Ld. counsel, there cannot be any disallowance even on estimate basis. The Ld.counsel placed his reliance on the judgment of Apex Court in Godrej & Boyce Manufacturing Co. Ltd. v. DCIT (2017) 394 ITR 449. The Ld.counsel further submitted that the assessee is not maintaining any books of account for the purpose of investment made in subsidiary companies. Referring to the judgment of Apex Court in Godrej & Boyce Manufacturing Co.

On the contrary, Shri AR.V. Sreenivasan, the Ld. Departmental Representative, submitted that the assessee has earned `18,54,74,008/- as dividend income. However, the assessee has not claimed any expenditure for earning dividend income. The Ld. D.R. further submitted that the CIT(Appeals) by placing reliance on the order of this Tribunal in M/s Sri Vishnu Spinning Mills in dated 10.03.2006 confirmed the order of the Assessing Officer.

We have considered the rival submissions on either side and perused the relevant material available on record. The assessee claims before this Tribunal that no borrowed funds were used for making investment and the investment was made only in sister concern and subsidiary companies. From the material available on record, it appears that the assessee has borrowed loan from the banks / financial institutions. The judgment of Apex Court in Godrej & Boyce Manufacturing Co. Ltd. (supra) is a recent one. Both the authorities below had no occasion to consider the same. Since the assessee claims that only surplus funds were used in making investment, this Tribunal is of the considered opinion that the matter needs to be re-examined by the Assessing Officer to find out what were the surplus funds available on the date of investment made by the assessee. Moreover, the judgment of Apex Court in Godrej & Boyce Manufacturing Co. Ltd. (supra) also needs to be considered by both the authorities. Accordingly, the orders of the authorities below are set aside and the entire disallowance made by the Assessing Officer under Section 14A of the Act is remitted back to the file of the Assessing Officer. The Assessing Officer shall re- examine the matter afresh and bring on record the available surplus funds with the assessee on the date of investment and the details of the loan borrowed and thereafter decide the issue in accordance with law in the light of the judgment of Apex Court in Godrej & Boyce Manufacturing Co. Ltd. (supra).