FINOVA CAPITAL PRIVATE LIMITED,JAIPUR vs PCIT-1, JAIPUR, JAIPUR

Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR

Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 149/JP/2024

For Appellant: CA &, CA jktLo dh vksj ls@

Hearing: 13/11/2024Pronounced: 13/12/2024

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 149/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Finova Capital Private Limited PCIT-1, 702, 7th Floor Unique Aspire, Vs. Jaipur, Jaipur Cosmo Colony, Vaishali Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCF 6521 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rohan Sogani, CA & Sh. Vikash Rajvanshi, CA jktLo dh vksj ls@ Revenue by : MS Alka Gautam, CIT lquokbZ dh rkjh[k@ Date of Hearing : 13/11/2024 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 13/12/2024 vkns'k@ ORDER

PER: RATHOD KAMLESH JAYANTBHAI, AM

Because the assessee aggrieved from the order of Pr. Commissioner of Income Tax, Jaipur-1 [ for short PCIT ] for the assessment year 2018-19 dated 28.03.2023 the present appeal is preferred. The ld. PCIT passed that order under challenge as per provisions of section 263 of the Income Tax Act, 1961 (for short “Act”) while examining the assessment record of the above-named assessee.

2 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT 2. In this appeal, the assessee has raised following grounds: -

“1. In the facts and circumstances of the case and in law, ld. Principal Commissioner of Income Tax has erred in assuming jurisdiction u/s 263 when the order of the ld. AO is neither erroneous nor prejudicial to the interest of the revenue. The action of the ld. Principal Commissioner of Income Tax is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by quashing the order passed u/s 263.

The assessee company craves its right to add, amend or alter any of the grounds on or before the date of hearing.”

At the outset of hearing, the Bench observed that there is delay of

262 days in filing the present appeal by the assessee for which the ld. AR

of the assessee filed an affidavit stating the reasons for delay and prayed

for condonation of delay, the content of the affidavit reads as under :-

I, Mohit Sahney, son of Late Mr. Kamal Krishna Sahney, resident of 55, Grenade Marg, Pratap Nagar, Khatipura Road, Vaishali Nagar, Jaipur-302021 (Rajasthan), hereby affirm and submit this affidavit to request condonation for the delay in filing appeal before the Income Tax Appellate Tribunal (‘ITAT’), Jaipur of Finova Capital Private Limited (the ‘Company’). 1. That I am a Director of the Company. 2. That on January 17, 2024, I have received mail on my personal id for notices u/s 263 from the Income Tax Officer (‘ITO’). Subsequently, it came to my attention that the Principal Commissioner of Income Tax (‘PCIT’), Jaipur-1, had issued an order on March 28, 2023. Regrettably, this order was dispatched to my personal email address at mohit.sahney@gmail.com, which was infrequently used by me. It is noteworthy that all pertinent correspondence is routinely directed to company email address. 3. That in April 2023, I faced health challenges that hindered my ability to access my personal email account. Consequently, I was unaware of the order issued by the ITO until the receipt of the notice on January 17, 2024. Following this, I promptly updated email information, replacing personal email (mohit.sahney@gmail.com) with the my Company’s Chief Financial Officer email (ravi@finova.in). Despite this update, I have observed that the department continues to send communications to former email address.

3 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT Due to the circumstances described above, a delay of 263 days occurred in filing the appeal and accordingly I respectfully request the honorable ITAT, Jaipur to kindly condone this delay. I acknowledge the significance of adhering to deadlines and sincerely apologize for any inconvenience caused. I want to assure you that corrective measures have been implemented to prevent similar delays in the future. Your understanding and consideration in this matter are highly appreciated.

Date: November 05, 2024 Mohit Sahney Place: Jaipur Deponent VERIFICATION I, Mohit Sahney s/o Kewal Krishna Sahney do hereby verify that the contents of the above para are true and correct to the best of my knowledge and belief.

Date: November 05, 2024 Mohit Sahney Place: Jaipur Deponent

On this issue during hearing, the ld. DR objected to assessee’s

application for condonation of delay stating that the serving of the notice at

the email is sufficient but at same time prayed that Court may decide the

issue as deem fit in the interest of justice.

We have heard the contention of the parties and perused the

materials available on record. The prayer by the assessee for condonation

of delay of 262 days has merit because the email id mentioned was of

personal of director and not of the company and the company on being

immediately corrected it. Both these Act i.e. on being aware immediately

filling the appeal and correcting the email address of the company on the

4 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT portal shows the assessee is vigilant and therefore, considering that aspect

of the matter as declared in the affidavit placed on record we concur with

the submission of the assessee. Thus the delay of 262 days in filing the

appeal by the assessee is condoned in view of the decision of Hon’ble

Supreme Court in the case of Collector, land Acquisition vs. Mst. Katiji and

Others, 167 ITR 471 (SC) as the assessee is prevented by sufficient cause

and therefore, we admit this appeal.

The brief facts related to the case are that the assessee

company is a Non Banking Financial Company (NBFC) registered

with Reserve Bank of India(R.B.I.). For the year under consideration

the assessee-appellant had filed return of income on 02.10.2018

declaring total income of Rs. 3,86,42,770/- for the year under

consideration. The case was selected for Complete Scrutiny

assessment under the E-assessment Scheme, 2019 to verify the

following issues:

i. Claim of Any Other Amount Allowable as deduction in Schedule BP ii. Short term Capital Gains u/s. 111A iii. Refund Claim iv. Share Premium v. Disallowance u/s. 40A(7)(Gratuity provision) vi. Share Capital / Other Capital

5 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT During the assessment proceedings u/s 143(3) of IT act, 1961, assessee

company has duly submitted reply along with all required documents and

clarification as required by the Ld. AO. Upon verification of the records so

produced ld. AO [ i.e. National eAssessment Centre, Delhi] completed the

assessment on 15.03.2021 accepting the returned income of the assessee.

On culmination of the assessment proceeding ld. PCIT called for the

assessment records as per power vested upon her in section 263 of the

act. Upon verification of the records ld. PCIT observed that as per

Schedule 23 (Provisions on Loan and Advances) to the Profit and Loss

account, an amount of Rs. 30,63,618/- was debited by the assessee for

Standard Assets Provisions which is not allowable as per provision of

sections of section 36(1)(via) of the Act. Further it was also noticed by her

that while computing taxable income as per Income Tax Act, on account of

“Syndication fees for CCPS issue (Convertible Cumulative preference

shares), an amount of Rs. 1,18,50,389/- was reduced by the assessee from

the taxable income. However, the same is not allowable as per provision of

section 37(1) of the Act, being an expenditure in the nature of capital in

nature. She also noticed that assessee debited expenses under the head

rates and rates of Rs. 37,23,416/- which is not allowable as per the

provision of section 40(a) of the Act. In view of these fact she noted that the

6 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT assessment order passed u/s. 143(3) r.w.s. 143(3A) & 143(3B) of the Act is

erroneous in so far as it is prejudicial to the interest of the revenue.

Accordingly she proposing to modify the order on the those issues under

the power vested upon her and accordingly on those issues assessee was

given a show cause notice on 10.03.2023 asking them to submit their reply

by 14.03.2023. In response the assessee filed reply on 14.03.2023 and

18.03.2023 opposing the revision proposed. After perusing the reply filed

by the assessee, the ld. PCIT has held as under :

“7. I have perused the reply of the assessee, order of the Assessing Officer as well as the documents placed on record. On verification of the assessment records, it is noticed that as per schedule 23(Provisions on Loans and Advances) to the Profit and Loss account, an amount of Rs. 30,63,618/- was debited for 'Standard Assets Provisions. As per section 36(1)(via) of the Act:- "in respect of any provisions for bad and doubtful debts made by a scheduled bank [ not being a bank incorporated by or under the laws of a country outside India] or a non- scheduled bank or a cooperative bank other than a primary agricultural credit society or a primary co-operative agriculture and rural development bank, an amount not exceeding eight and one-half per cent of the total income, the deductions provided shall be allowed in respect of the matters dealt with therein, in computing the total income referred to in section 28." 8. In view of above section, the provision is applicable only for bad and doubtful debts and not for "standard assets" and therefore the same was not allowable as a deduction. The assessee in its letter dated 14/03/2023 has stated that it is a Non Banking Financial Company (NBFC) registered with Reserve Bank of India. The assessee has relied upon the order of the Hon'ble ITAT in the case of DCIT v/s Nawanshahr Central Cooperative Bank on 3/01/2018 in ITA No.61/ASR/2017 for A.Y. 2013- 14 in support of its contention However, the Hon'ble ITAT in its order under reference has clearly stated that deduction u/s 36(1)(viia) of the Act is not allowable to NBFCs. From the perusal of assessment records it is noted that the Assessing Officer (AO) has allowed the same in the assessment order under reference.

7 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT 9. Perusal of the assessment order shows that an amount of Rs. 1,18,50,389/- has been deducted from the taxable income on account of "Syndication Fees for Convertible Cumulative Preference Shares(CCPS) issue". The same is not allowable as per provisions of section 37(1) of the Act which states as follows- "any expenditure (not being expenditure of the nature described in sections 30 to 36 and not being in the nature of capital expenditure, laid out or expended wholly and exclusively for the purposes of the business or profession shall be allowed in computing the income.” In the case of Punjab State Industrial Development Corporation Limited VIS CIT Supreme Court [1997] 225ITR 792 (SC), the Hon'ble Supreme court ruled out that the fee paid to the Registrar for expansion of capital base of the company was directly related to the capital expenditure incurred by the company and although incidentally that would certainly help in the business of the company and may also help in profit making marketing, it still retains the character of a capital expenditure since the expenditure was directly related to the expansion of the capital base of the company. Similarly, "Syndication Fees for CCPS issue" is a capital expenditure and the same should have been disallowed by the AO while passing the assessment order. 9. The assessee in its reply stated that stamp duty and ROC charges of Rs. 37,23,419/- for the having account name 'rate & taxes' which was allowable expenses. However, no supporting documents has been furnished. In absence of supporting documents claim of the assessee not acceptable. 10. Thus in view of the above, it appears that the AO failed to apply his mind on the material available on record and failed to invoke the applicable provisions of law. This in turn has resulted in passing of an erroneous order by the AO in the case due to non-application of mind to relevant material, an incorrect assumption of facts and an incorrect application of mind to the law which is prejudicial to the interest of the revenue and hence liable for revision under section 263 of the Act. The Hon'ble Supreme Court in the case of Malabar Industrial Limited V/s CIT 243 ITR it has held as under- ".... An incorrect assumption of facts or an incorrect application of law will satisfy the requirement of the order being erroneous. In the same category fall orders passed without applying the principles of natural justice or without application of mind." 11. Considering all the facts and circumstances of the case and for the reasons discussed above, the assessment order dated 15.03.2021 for A.Y. 2018-19 passed by the AO is held erroneous in so far as it is prejudicial to the interests of

8 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT the revenue for the purpose of section 263 of the Income Tax Act, 1961. The said order has been passed by the AO in a routine and casual manner without verification of the issues discussed above. The AO was required to make the disallowances discussed in the paras above which he failed to do. The order of the AO is therefore liable to revision under the explanation (2) clause (b) and clause (a) of section 263 of the Income Tax Act, 1961. The assessment order is set aside to be made afresh in the light of the observations made in this order. The AO is required to make necessary verification and finalize the assessment in accordance with the prevailing law to determine the correct income of the assessee liable to tax for the A.Y.2018-19 after allowing reasonable opportunity to the assessee.”

Feeling dissatisfied, with the above order of the PCIT passed u/s. 263

of the Act, the assessee filed the present appeal on the sole ground as

reproduced here in above. To support the various grounds so raised by the

assessee the ld. AR of the assessee relied upon the following written

submissions at the time of hearing of the appeal :

I. Assessee company is a Non-Banking Finance Company (“NBFC”), registered with Reserve Bank of India. For the year under consideration, assessee company filed its return of income at a total income of Rs.3,86,42,770. Thereafter, case of assessee company was selected for Scrutiny Assessment by the National Faceless Assessment Centre (“NFAC”), in a faceless manner. Subsequently notices under Section 142(1) was issued to assessee company. During the course of assessment proceedings, against such notices issued, assessee company filed, elaborate submissions. II. Considering the submissions filed by the assessee company, order under Section 143(3) was passed by the NFAC, on 15.03.2021 [PB: 3-5], without making any additions to the income of assessee company, thereby accepting the returned income of the assessee. All such proceedings were carried out by the Income Tax Department in a faceless manner . III. Thereafter, jurisdiction was assumed in the case of the assessee company, under Section 263 by the ld. Principal Commissioner of Income Tax, Jaipur-1 (“PCIT”). In this regard, Show Cause Notice, dated 10.03.2023, was issued to assessee company by the ld. PCIT. Pursuant to Show Cause Notice,

9 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT detailed submissions were filed by assessee company. Subsequently, order was passed by ld. PCIT on 28.03.2024, considering the order passed by the NFAC to be erroneous, in so far as it is prejudicial to the interest of the revenue. Submissions filed by assessee company before ld. PCIT, during the proceedings under Section 263, have also been reproduced by the ld. PCIT from Pages 2 to 7 of her order.

IV. Against such assumption of jurisdiction by ld. PCIT, the present appeal has been preferred by assessee company before the Hon’ble ITAT, Jaipur Bench, Jaipur.

V. In relation to the assumption of jurisdiction by ld. PCIT, under Section 263, ld. PCIT raked up three issues which are set out here under for the sake of ready reference. Each of the issues set out hereunder have been dealt in detail subsequently:- Issue No. 1: As per Schedule 23 (Provisions on Loans and Advances) to the Profit and Loss account, an amount of Rs. 30,63,618 was debited on account of ‘Standard Assets Provision’ which was not allowable in view of Section 36(1)(via). Issue No. 2: Assessee deducted amount of Rs. 1,18,50,389 from the total income on account of “Syndication fees for CCPS issue”. However, as per provisions of Section 37(1), expenditure so claimed being a capital in nature, was to be disallowed and added back to the income of the assessee. Issue No. 3: During the year, assessee debited expenses pertaining to Rates and Taxes, amounting to Rs. 37,23,416, in the Profit & Loss account which was not allowable as per Section 40(a). VI. ISSUE NO. 1

Assessee company is an NBFC, duly registered with the Reserve Bank of India (RBI). As part of its regulatory oversight, the RBI has issued specific guidelines mandating NBFCs to create Provisions for Bad and Doubtful Debts. In compliance with these guidelines, which are issued under the authority granted to the RBI by Section 45-JA of the Reserve Bank of India Act, 1934, the assessee duly created such provisions.

In this regard, appropriate disclosure was made by the assessee company, in its Audited Financial Statements, for the year under consideration. Same are referred as under: -

Notes on Financial Statements – PB : 16

10 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT Finova Capital Pvt. Ltd. vs. PCIT

Schedule 23

As per Sub-Clause Clause (d) of clause (viia) of Section 36(1), any provision (d) of clause (viia) of Section 36(1), any provision made by a Non-Banking Financial Company (NBFC) in respect of Banking Financial Company (NBFC) in respect of Banking Financial Company (NBFC) in respect of bad and doubtful debts is allowable as a deduction. doubtful debts is allowable as a deduction.

Such legal position was submitted before the ld. AO during the course of Such legal position was submitted before the ld. AO during the course of Such legal position was submitted before the ld. AO during the course of the assessment proceedings. It was also discernible from the Audited Financial roceedings. It was also discernible from the Audited Financial roceedings. It was also discernible from the Audited Financial Statements of the assessee company filed during the assessment proceedings. Statements of the assessee company filed during the assessment proceedings. Statements of the assessee company filed during the assessment proceedings. The ld. AO, after considering the factual and legal position, allowed the claim of The ld. AO, after considering the factual and legal position, allowed the claim of The ld. AO, after considering the factual and legal position, allowed the claim of the assessee company. the assessee company.

Ld. PCIT assumed jurisdiction under Section 263 by referring to Section sumed jurisdiction under Section 263 by referring to Section sumed jurisdiction under Section 263 by referring to Section 36(1)(viia) at page 7 of her order. Ld. PCIT referred to the Sub 36(1)(viia) at page 7 of her order. Ld. PCIT referred to the Sub 36(1)(viia) at page 7 of her order. Ld. PCIT referred to the Sub-Clause (a) of Clause (viia), which pertained to Scheduled Banks, Non Clause (viia), which pertained to Scheduled Banks, Non Clause (viia), which pertained to Scheduled Banks, Non-Scheduled Banks, Cooperative Banks etc. However, ld. PCIT ove Cooperative Banks etc. However, ld. PCIT overlooked the legal position that, as rlooked the legal position that, as per Sub-Clause (d) of Clause (viia) of Section 36(1), provision for bad and doubtful Clause (d) of Clause (viia) of Section 36(1), provision for bad and doubtful Clause (d) of Clause (viia) of Section 36(1), provision for bad and doubtful debts was allowable even to NBFCs. This provision was inserted by the Finance debts was allowable even to NBFCs. This provision was inserted by the Finance debts was allowable even to NBFCs. This provision was inserted by the Finance Act, 2016, with effect from 1 Act, 2016, with effect from 1-4-2017, accordingly the such deduction was allowed h deduction was allowed to the assessee company. to the assessee company.

Further, ld. PCIT misinterpreted the said Sub Further, ld. PCIT misinterpreted the said Sub-Clause by stating that the Clause by stating that the words used therein are "bad and doubtful debts." Accordingly, as per the ld. PCIT, words used therein are "bad and doubtful debts." Accordingly, as per the ld. PCIT, words used therein are "bad and doubtful debts." Accordingly, as per the ld. PCIT, the deduction for provision was not available to the deduction for provision was not available to the assessee in relation to the assessee in relation to Standard Assets but was only available for bad and doubtful debts. Standard Assets but was only available for bad and doubtful debts. Standard Assets but was only available for bad and doubtful debts.

In the case of NBFCs, the assets are either classified as Standard Assets In the case of NBFCs, the assets are either classified as Standard Assets In the case of NBFCs, the assets are either classified as Standard Assets or Non-Performing Assets. The provision made on such assets is always termed Performing Assets. The provision made on such assets is always termed Performing Assets. The provision made on such assets is always termed as Bad and Doubtful Debts. This position is also discernible from the Schedule 23, nd Doubtful Debts. This position is also discernible from the Schedule 23, nd Doubtful Debts. This position is also discernible from the Schedule 23,

11 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT which forms part of the Audited Financial Statements, screenshot of which is set out hereinbefore.

Ld. PCIT confused herself by considering that the provision made by the assessee company in relation to Standard Assets was not in relation to bad and doubtful debts. On the contrary, the practice adopted by NBFCs is that for different types of assets, provisioning is done, and all such provisioning is in relation to Bad and Doubtful Debts.

It is pertinent to note that subsequently, in the proceedings initiated pursuant to the order passed under Section 263, such legal position was accepted by the Assessing Officer, and accordingly, no additions were made to the income of the assessee company. Accordingly, no error was committed by the ld. AO, in the original proceedings, while allowing the claim of the assessee company in relation to “Standard Assets Provision”. VII. ISSUE NO. 2 1. Assessee company, during the year under consideration, paid Consultancy Fees in the form of Syndication Fees for raising Convertible Cumulative Preference Shares from Venture Capital “SCI Investment”. Such fees was paid as part of arranging for the Strategic Investor.

During the course of the proceedings before the ld. AO, all the details related to the capital raised by the assessee company, the expenses incurred in relation to consultancy, and the fees paid to the Registrar of Companies for increasing the capital base of the company were submitted along with the documentary evidence.

In this regard, attention is drawn to the Written Submissions filed by the assessee company, which are placed at PB Page 129 to 131.

All the details related to the capital infusion and investment received by the assessee company were submitted to the ld. AO. ld. AO had specifically requested all the details related to the increase in the capital of the assessee company.

Additionally, the details of the returns filed with the Registrar of Companies for the allotment of shares were also sought from the assessee company. In this regard, attention is drawn to the query letter issued during the course of the assessment proceedings, which is placed at PB Page 125 to 127.

Ld. AO, through these submissions, was well aware that the assessee company had raised funds from a strategic investor. Accordingly, fees was paid to the consultant for different services, which inter-alia include, identifying potential

12 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT

investors, strategizing the investment, exploring the best possible opportunities for the assessee company, providing guidance to the assessee company, in relation to type of the strategic investor, providing guidance of the type of securities to be issued and its ramification for the future etc.

After considering the submissions filed during the course of the assessment proceedings along with the documentary evidence, the Ld. AO took a conscious decision to allow the expenditure as revenue in nature.

Ld. PCIT, for the purpose of assuming jurisdiction under Section 263, placed reliance on the decision of the Hon'ble Supreme Court in the case of Punjab State Industrial Development Corporation Limited [1997] 225 ITR 792 (SC). In the said case, payment was made filing fee to the Registrar of Companies (ROC) for the enhancement of the company's capital base. However, the said case is not applicable to the present case of the assessee company. The expenditure sought to be disallowed by the Ld. PCIT is not in relation to the fees paid to the Registrar of Companies.

Attention is drawn towards the below mentioned judicial pronouncements, wherein similar type of expenses were held to be allowed as revenue in nature: - Case Law Ratio Laid Down JCT Electronics Section 37(1) of the Income-tax Act, 1961 - Business expenditure - Ltd [2010] 188 Allowability of -Assessment year 2004-05 - Whether where Tribunal had treated expenditure for restructuring and viability study and Taxman 191 (Punjab & preparation of restructuring proposal as revenue expenditure by recording findings of fact that expenses were incurred for purpose Haryana) of business and were in conformity with provisions of section 37, no question of law arose from Tribunal's order - Held, yes Lok Advisory Section 37(1) of the Income-tax Act, 1961 - Business expenditure - Services (P.) Ltd. Allowability of (Consultancy fee) - Assessment year 2012-13 - Delhi)/[2019] 264 Assessee-company was engaged in providingmanagerial, Taxman 39 (Delhi)[ technical, consultancy and investment research services to two overseas funds - Assessee-company entered into an agreement with its foreign associate entity 'LF' to help assessee in identifying potential investors and influence them to participate in said two overseas funds - Assessee paid Rs. 2.88 crores to LF as one time consultancy fee stating that due to efforts of one DP, co-founder of LF, total fund size of investments by said two funds had increased to huge amount - Assessee claimed said payment as deduction under section 37(1) - Same was disallowed - It was noted that revenue had accepted that fee was paid to LF for a gamut of services rendered by it namely, to identify and introduce potential investors in different countries, review and assist in preparation of material, influence potential investors, assist in negotiations to arrive at a commitment, move towards a closing and get a successful closure - Efforts had benefitted assessee in form of increased investment by said two overseas funds resulting in

13 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT increase in advisory fee being paid to assessee by said funds - Whether, on facts, impugned consultancy fee paid by assessee was expenditure wholly and exclusively for purpose of business and, therefore, same was to be allowed under section 37(1) - Held, yes [Paras 10 and 11] [In favour of assessee]

10.

Ratio laid down in the aforementioned is relevant for the case at hand, in deciding that view adopted by the ld. AO, during the course of assessment proceedings, was based on the plausible view available as per law and that nothing contrary to law was done by the ld. AO. Accordingly, no error was committed by the ld. AO, in the original proceedings, while allowing the claim of the assessee company in relation the consultancy fees paid.

ISSUE NO. 3 I.

During the year under consideration, assessee company paid Stamp Duty and ROC charges of Rs. 37,23,419, which formed part of “Rate & Taxes” in the Profit and Loss Account.

Only 1/5th of such expenses incurred was allowed, while filing the return of 2. income and the remaining 4/5th expenses were disallowed on its own by the assessee company. The same was also discernible from the computation of income/Income Tax Return form which had been submitted by the assessee company during the course of original assessment proceedings.

During the course of the assessment proceedings, a detailed query letter 3. [PB 126] was issued by the Ld. AO, seeking information in relation to the deductions claimed in the return of income by the assessee company. In response to such a query letter, detailed submissions were made by the assessee, providing information on all the different expenses incurred and the nature of such expenses [PB: 129-131]. Based on the details provided, the Ld. AO accepted the return of income of the assessee company and did not make any disallowance.

It is pertinent to note that subsequently, in the proceedings initiated 4. pursuant to the order passed under Section 263, such factual position was accepted by the Assessing Officer, and accordingly, no additions were made to the income of the assessee company.

IX. ORIGINAL ASSESSMENT PROCEEDINGS – FACELESS MANNER

It is pertinent to note that the assessment in the case of assessee for the

14 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT year under consideration was carried out in the “faceless manner”, by the NFAC. Any faceless assessment is carried out with Assessment unit, Technical unit, Review unit, Verification unit. Also, officers of level of Additional Commissioners are involved. The different units are headed by Principal Commissioner of Income tax. Accordingly, in a faceless regime, there cannot be a case of error of any kind being caused to the department, for the reason that there is application of mind by multiple officers of Department and not by a single officer.

X. LEGAL POSITION – RELEVANT FOR CASE AT HAND

Assessment order can be revised under section 263 only if the twin conditions of “error in the order” and “prejudice cause to the revenue” coexist. Hon’ble Supreme Court in the case of Malabar Industrial Co. Ltd [2000] 109 Taxman 66 (SC) held that “…A bare reading of this provision makes it clear that the pre-requisite to exercise of jurisdiction by the Commissioner suomotu under it, is that the order of the ITO is erroneous insofar as it is prejudicial to the interests of the revenue. The Commissioner has to be satisfied with twin conditions, namely, (i) the order of the Assessing Officer sought to be revised is erroneous; and (ii) it is prejudicial to the interests of the revenue. If one of them is absent - if the order of the ITO is erroneous but is not prejudicial to the revenue or if it is not erroneous but is prejudicial to the revenue - recourse cannot be had to section 263(1)…”

From the exhaustive material, already on record, and the enquiries conducted by ld. AO, it is abundantly clear that no prejudice, in any manner, was caused to the interest of the revenue:-

Hon’ble Calcutta High Court in Dawjee Dadabhoy and Co. v. S.P. Jain [1957] 31 ITR 872 (Cal.) at page 881 has explained the meaning of the expression "prejudicial to the interest of the Revenue" the following terms: “..The words ‘prejudicial to the interests of the Revenue’ have not been defined, but it must mean that the orders of assessment challenged are such as not in accordance with law, in consequence whereof the lawful revenue due to the State has not been realized or cannot be realized. It can mean nothing else…” G.R. Thangamaligai [2003] 259 ITR 129 (MAD.) “In the absence of any finding that there is loss of revenue, interference under section 263 of the Act was not justified. Eveready Industries India Ltd [2020] 181 ITD 528 (Kolkata -Trib.) “…The Hon'ble Supreme Court, held that for invoking powers conferred by S.263; the CIT should not only show that the AO's order is erroneous as a result of any of the situations enumerated above but CIT must also further show that as a result of an erroneous order, some loss is caused to the interest of the revenue…” 3. Provision of Section 263 no-where allows to challenge the judicial wisdom

15 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT of NFAC or to replace it/his wisdom in the guise of revision unless the view taken by NFAC is not at all sustainable in law. Extent of enquiry can be stretched to any level by forcing the ld. AO/NFAC to go through the assessment process again and again this proposition is not authorized by the law. Reliance is placed on the decision of the Hon'ble Jurisdictional High Court in the case of CIT vs. Ganpat Ram Vishnoi, 296 ITR 292 (Raj.) wherein at Para 11 of the Hon'ble Court held as under: "Jurisdiction under section 263 cannot be invoked for making short enquiries or to go into the process of assessment again and again merely on the basis that more enquiry ought to have been conducted to find something." 4. Unless prejudice to the interest of the revenue is “established”, any assumption of jurisdiction under Section 263, by the ld. PCIT, directing revision of order, is unjustified.

Above factual and legal position was submitted before ld. PCIT, during the course of proceedings before her. However, the same has been ignored by her in her order passed under Section 263. � Ld. PCIT simply mentioned at Page 8, of her order that NFAC/Assessing Officer, passed the order in a routine and casual manner. � It is here by submitted that ld. PCIT failed to bring out any evidence to prove that there was non-application of mind by the NFAC. Ld. PCIT has not been able to point out, based on the submissions made by the assessee before her, as to how the orders passed by the NFAC was erroneous. � As submitted above, the order passed by NFAC cannot be said to be erroneous. On the contrary, the factual position has been wrongly considered by ld PCIT, resulting into drawing erroneous conclusions.

In view of the above factual and legal position, ld. PCIT has grossly erred in assuming jurisdiction under section 263. Thus, the entire such proceedings initiated by the ld. PCIT deserves to the quashed.

To support the contentions so raised and in addition to the written

submission the ld. AR of the assessee also submitted a paper book

containing following documents which reads as under:-

S No. Particulars Page No. 1. Copy of Show Cause Notice issued by ld. PCIT in respect of 1-2 Revisionary proceedings under Section 263 of the Income Tax Act, 1961 (“ITA”) 2. Copy of original assessment order passed by ld. AO, in the case of the 3-5 assessee company, under Section 143(3) read with Sections 143(3A) & 143(3B) of the ITA

16 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT 3. Copy of Audited Financial Statements of the assessee company for the 6-28 relevant previous year 4. Copy of ITR filed by assessee company for the relevant previous year 29-105 5. Copy of Form 3CD filed by the assessee company for the relevant 106-124 previous year Copy of the notice, dated 23.11.2020 issued to assessee company 125-128 under Section 142(1) of the ITA, by ld. AO, during the course of 6. assessment proceedings along with replies submitted by assessee company. Copy of the reply filed by assessee company against the notice dated 129-131 7. 23.11.2020, issued by the ld. AO, during the course of assessment proceedings. Copy of the notice, dated 16.02.2021 issued to assessee company 132-133 under Section 142(1) of the ITA, by ld. AO, during the course of 8. assessment proceedings along with replies submitted by assessee company. Copy of the reply filed by assessee company against the notice dated 134-136 9. 16.02.2021, issued by the ld. AO, during the course of assessment proceedings.

10.

The ld. AR of the assessee in addition to the above written

submission so filed vehemently argued that the assessee the ld. PCIT has

ragged up three issues in her order and out of that two issue have even

though raised by the PCIT has been accepted by the ld. AO even after the

assessment order passed pursuant to the order of the assessment. The

left-out issue upon which ld. AO vide questionnaire dated 23.11.2020 called

for the details of deduction and exemptions claimed by the assessee which

was submitted vide reply dated 08.12.2020 point no. v page 130 and 131.

After considering that submission made by the assessee ld. AO has

considered the claim of the expenses as revenue expenses. Whereas the

ld. CIT(A) is propagating that the same are in the nature of capital

expenditure. To drive home to this contention the ld. AR of the assessee

17 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT relied upon the decision of Hon’ble Delhi High Court in the case of PCIT,

Delhi-5 Vs. Lok Advisory Services(P) Ltd. [ 104 taxmann.com 67(Delhi)

wherein the similar expenses were considered as revenue expense. Thus,

the view adopted by the ld. AO was one of the view and therefore, the ld.

PCIT cannot under the grab of 263 impose her view.

11.

The ld DR is heard who relied on the findings recorded in the order of

the ld. PCIT and submitted that though the claim on two issue accepted by

the ld. AO but after verification and on third issue the claim being of the long

term issue of shares issued the same should have been capitalized and the

same are required to be claimed overa period not in the year under

consideration.

12.

We have heard the rival contentions and perused the material placed

on record. The only solitary ground raised by the assessee in this appeal is

that the order of the ld. AO is neither erroneous nor prejudicial to the

interest of the Revenue and thereby the action of the ld. PCIT invoking the

provision of section 263 of the Act is illegal, unjustified, arbitrary and against

the facts of the case. The brief facts related to the case are that the

assessee company is a Non-Banking Financial Company (NBFC)

registered with Reserve Bank of India (R.B.I.). For the year under

consideration the assessee-appellant had filed return of income on

18 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT 02.10.2018 declaring total income of Rs. 3,86,42,770/- for the year under

consideration. The case was selected for Complete Scrutiny assessment

under the E-assessment Scheme, 2019 to verify the following issues:

13.

During the assessment proceedings u/s 143(3) of IT act, 1961,

assessee company duly submitted replies on the issue raised by the PCIT.

The submission made before the ld. AO was made on 08.12.2020 and

17.02.2021. Both the replies deals with the subject and issue raised for the

scrutiny. Ld. AO after considering the replies filed by the assessee

completed the assessment. After that ld. PCIT while exercising the power

vested upon her called for the assessment record and observed that as per

Schedule 23 (Provisions on Loan and Advances) to the Profit and Loss

account, an amount of Rs. 30,63,618/- was debited by the assessee for

Standard Assets Provisions which is not allowable as per provision of

sections of section 36(1)(via) of the Act. Further it was also noticed by her

that while computing taxable income as per Income Tax Act, on account of

“Syndication fees for CCPS issue (Convertible Cumulative preference

19 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT shares), an amount of Rs. 1,18,50,389/- was reduced by the assessee from

the taxable income. However, the same is not allowable as per provision of

section 37(1) of the Act, being an expenditure in capital in nature. She also

noticed that assessee debited expenses under the head rates and rates of

Rs. 37,23,416/- which is not allowable as per the provision of section 40(a)

of the Act. Thus, ld. PCIT has raised three issues out of that two issue has

already been considered even in the subsequent assessment proceeding

completed pursuant the revision proceeding. Thus, on that issue the order

of the ld. AO is neither erroneous nor prejudicial to the interest of the

revenue. So as regards the one issue of Syndication fees for CCPS issue

(Convertible Cumulative preference shares), for an amount of Rs.

1,18,50,389/- which was claimed by the assessee as per provision of

section 37(1) of the Act. On this issue the bench noted that the assessee

has in detailed replied to the AO vide questionnaire dated 23.11.2020

wherein ld. AO called for the details of deduction and exemptions claimed

by the assessee which was submitted vide reply dated 08.12.2020 point

no. v page 130 and 131 in the paper book filed. After considering that

submission made by the assessee ld. AO has considered the claim of the

expenses as revenue expenses as allowable u/s. 37(1) of the Act. Whereas

ld. CIT(A) is propagating that the same are capital expenditure. The issue

20 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT being debatable in nature cannot be taken as prejudicial or erroneous.

Thus, to examine that the view taken by the ld. AO was erroneous or

prejudicial to the interest of the revenue or not we would deal the complete

facts of the issue. As we note from the record that during the year under

consideration, the assessee paid Consultancy Fees in the form of

Syndication Fees for raising Convertible Cumulative Preference Shares

from Venture Capital “SCI Investment”. Such fees were paid as part of

arranging for the Strategic Investor. On this issue of claim of expenditure

while the proceeding before the ld. AO all the details related to the capital

raised by the assessee company, the expenses incurred in relation to

consultancy, and the fees paid to the Registrar of Companies for increasing

the capital base of the company were submitted along with the

documentary evidence. That records were also forms part of the paper

book filed by the assessee vide page no 129 to 131 and that submission

made were not disputed by the ld DR while arguing the case. Thus, we

note that all the details related to the capital infusion and investment

received by the assessee company were submitted to the ld. AO. ld. AO

had specifically requested all the details related to the increase in the

capital of the assessee company. The assessee also placed on record the

details of the returns filed with the Registrar of Companies for the allotment

21 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT of shares were also sought from the assessee company. In this regard,

attention is drawn to the query letter issued during the assessment

proceedings, which is placed at PB Page 125 to 127. When the ld. AO was

made aware of the issue by placing cogent evidence and based on the

submissions and records verified the claim and was considered the same.

It is also clear from the record that fees paid to the consultant for different

services, which inter-alia include, identifyin potential investors, strategizing

the investment, exploring the best possible opportunities for the assessee

company, providing guidance to the assessee company, in relation to type

of the strategic investor, providing guidance of the type of securities to be

issued and its ramification for the future etc. all these aspects as contended

were considered in the assessment proceedings along with the

documentary evidence, the Ld. AO took a conscious decision to allow the

expenditure as revenue in nature and we do not find that the said decision

was erroneous and prejudicial to the interest of the revenue. Before us in

support of the view taken by the ld. AO the assessee has relied upon the

judgments in the that the claim of the expenditure is duly allowable and as

such the view of the ld.AO is not prejudicial to the interest of the revenue

also when the legal precedent on the same very issue shows that the view

adopted by the ld. AO was one of plausible view. The bench noted that ld.

22 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT PCIT, for the purpose of assuming jurisdiction under Section 263, placed

reliance on the decision of the Hon'ble Supreme Court in the case of

Punjab State Industrial Development Corporation Limited [1997] 225 ITR

792 (SC). In the said case, payment was made filing fee to the Registrar of

Companies (ROC) for the enhancement of the company's capital base

whereas the same is not case of the assessee as the expenditure sought to

be disallowed by the Ld. PCIT is not in relation to the fees paid to the

Registrar of Companies and there that decision does not support the view

of the ld. PCIT. Thus, we are of the considered view that there is part of

the order of the ld. AO found be erroneous or prejudicial to the interest of

the revenue. The bench also noted that ld. PCIT has invoked the clause (a)

and clause (b) to explanation 2 to section 263. The clause (a) deals with

those reasons where the ld. AO has not made any enquiry and verification

of the claim. On this aspect of the matter we note from the submission so

made the ld. AO raised the issue, assessee filed all the details on the issue

and after application of mind ld. AO allowed the claim of the assessee.

Thus, clause (a) cannot be invoked. Clause (b) says that the order is

passed allowing any relief without inquiring into the claim this is also not the

case of revenue where the claim has been allowed raising questions and

taking all the relevant documents required on the issue. Thus, we note that

23 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT when the ld. AO on the two issue accepted the fact and order was not

found erroneous or prejudicial even after direction and on third issue the ld.

AO has already raised the issue and examined the claim of the assessee.

We also take note of the fact that every inadequacy of the enquiry

conducted by an AO as against the no enquiry cannot form a basis for

setting aside an assessment order which has been passed by the NeFAC

after raising the detailed enquiry on the issue flagged for scrutiny. In the

instance case as discussed herein above on all of the issue either the ld.

AO has raised the issue and taken a plausible view or the ld. AR of the

assessee placed on record relevant material so as to establish that on that

issue the order is not erroneous and that of the matter has not been

challenged by the ld. DR. Thus, when based on the submission and

discussion so recorded herein above as is evident that on all of the aspect

of the matter either the inquiry has been made or considering the

submission of the assessee the same is not prejudicial to the interest of the

revenue the order passed by the ld. AO cannot be held prejudicial to the

interest of the revenue as the twin condition laid down under the Act fails as

order of the ld. AO is neither erroneous on facts nor prejudicial to the

interest of the revenue. Therefore, the order passed by the ld. PCIT dated

28.03.2023 cannot be sustained in law merely because the original

24 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT assessment order does not exactly advert to the issue which the ld. PCIT is

seeing. Moreover, we note that the issue that has been discussed on which

the ld. AO took a possible view in the matter and even though the ld. AR of

the assessee demonstrated the same are not prejudicial to the interest of

the revenue. Hence, the PCIT could not have exercised the powers

conferred upon her u/s. 263 of the Act only on the reasons that she had a

different view or perspective in the matter. The principle of law enunciated

by the Supreme Court in Malabar Industrial Co. Ltd. has set up a standard

concerning the width and amplitude of power vested for exercising

revisionary jurisdiction under Section 263 of the Act. While exercising

power under the said provision, the concerned officer must be satisfied that

the twin conditions provided therein stand fulfilled, i.e., the order passed by

the AO, which is sought to be revised, is erroneous and is also prejudicial

to the interest of the revenue. In other words, if one of the two conditions is

not satisfied, the revisionary power under the said provision cannot be

invoked. One cannot quibble with the principle of law in the said case.

In view of foregoing discussion, we are of the considered view that

the Ld. PCIT was not justified in invoking the provision of section 263 to the

present case of the assessee. Being so, we quash the order passed by ld.

PCIT u/s 263.

25 ITA No. 149/JP/2024 Finova Capital Pvt. Ltd. vs. PCIT Order pronounced in the open court on 13/12/2024. Sd/- Sd/- ¼ Mk0 ,l- lhrky{eh ½ ¼ jkBksM deys'k t;UrHkkbZ ½ (Dr. S. Seethalakshmi) (Rathod Kamlesh Jayantbhai) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member

Tk;iqj@Jaipur fnukad@Dated:- 13/12/2024 *Ganesh Kumar, Sr. PS आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. The Appellant- Finova Capital Private Ltd, Jaipur 2. izR;FkhZ@ The Respondent- PCIT-1, Jaipur, Jaipur vk;dj vk;qDr@ The ld CIT 3. vk;dj vk;qDr¼vihy½@The ld CIT(A) 4. 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 6. xkMZ QkbZy@ Guard File (ITA No. 149/JP/2024) vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

FINOVA CAPITAL PRIVATE LIMITED,JAIPUR vs. PCIT-1, JAIPUR, JAIPUR