DNV GL AS (FORMERLY KNOWN AS DET NORSKE VERITAS AS),MUMBAI vs. ADIT (INTERNATIONAL TAXATION) - 1(2), MUMBAI

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ITA 4687/MUM/2016Status: DisposedITAT Mumbai31 May 2017AY 2010-113 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that interest paid on delayed payment of TDS is a consequence of a statutory default and cannot be treated as a business expenditure deductible under Section 37(1) of the Act. Therefore, the disallowance was confirmed.

What were the facts?

The assessee claimed an expense of Rs. 73,923/- for interest paid on delayed payment of TDS. The Assessing Officer (AO) disallowed this claim, stating it was not a business expenditure. The CIT(A) upheld the AO's decision.

What were the issues?

Whether interest paid on delayed payment of TDS is allowable as a business expenditure.

Which sections of the Income-tax Act were involved?

Section 37(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

For Respondent: Shri M.C. Omi Ningshen, DR

DNV GL AS (formerly known as DET ADIT (International Taxation)-1(2) Norske Veritas AS) Mumbai Equinox Business Park, Tower 3, 6th Floor, Off Bandra Kurla Vs. Complex, L.B.S Marg, Kurla (W), Mumbai-400 070 PAN No. AABCD9812F Appellant .. Respondent .. Shri Virendra Singh Khurana, Assessee by AR Revenue by .. Shri M.C. Omi Ningshen, DR Date of hearing .. 11-05-2017 Date of pronouncement .. 31-05-2017 O R D E R PER MAHAVIR SINGH, JM:

This appeal by the assessee is arising out of the orders of CIT(A)-56, Mumbai, in appeal No. CIT(A)-56/ADIT(IT)-1(2)/2014-15/262-D dated 28-03- 2016. The Assessment was framed by ADIT (IT)-1(2), Mumbai for the A.Y. 2010-11 vide order dated 30-04-2014 u/s 144C (3) read with section of the Income Tax Act, 1961 (hereinafter ‘the Act’).

2.

The only issue in this appeal of assessee is against the order of CIT(A) confirming the action of the AO in disallowing the clam of expenses on interest paid on delayed payment of TDS as business income. For this assessee has raised following ground No. 1: -

1. Interest paid on delayed payment of TDS of Rs. 73,923/- On the facts and in the circumstances of the case and in law, the learned AO erred in disallowing a sum of Rs.

DNV GL AS AY:10-11 73,923/-, being interest paid the appellant on delayed payment of TDS.

The appellant prays that the interest of Rs. 73,923/- paid by the appellant on delayed payment of TDS be allowed to the appellant.”

3.

We have heard the rival contentions and gone through the facts and circumstances of the case. Brief facts are that the AO perusing the profit and loss account noticed that the assessee has paid an amount of Rs. 73,923/- being interest on delayed payment of TDS and he require the assessee as to explained as to why the same should not be disallowed. The assessee claimed that the TDS relates to payment to various traders and the same is in connection and for the purpose of business. The AO noted that this amount is incurred on delayed payment of TDS and TDS being tax on income and same cannot be allowed as business expenditure under section 37(1) of the Act. Accordingly, the same was disallowed. Aggrieved, assessee preferred the appeal before CIT(A). The CIT(A) confirmed the action of the AO by observing as under: - “ Considering the submissions made by the assessee and the reasons recorded by the AO & based on the above discussions and facts of the case, I am of the opinion that the said adjustment relating to Interest on delayed payments of TDS is not deductible as an expense under the Act and is therefore disallowed.

The expenses in this case were incurred for a very different purpose. When interest is paid for committing a default in respect of statutory liabilities, the amount paid and the expenditure incurred in connection to this are in no way connected to preserving or promoting the business of the appellant. In view of the same, the appellant is not allowed to take the benefit of interest paid on delayed payment of TDS as an eligible expense.”

DNV GL AS AY:10-11 4. We find that the facts are undisputed that the assessee has claimed interest as expense incurred for delayed payment of TDS. We find that this interest is paid for default in respect to statutory liabilities and this interest cannot be treated as business expenditure under section 37(1) of the Act. We find no infirmity in the order of CIT(A) and hence, the same is confirmed. The appeal of assessee is dismissed.

5.

In the result, appeal of assessee is dismissed.

Order pronounced in the open court on 31-05-2017.

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