ASSISTANT COMMISSIONER COMMISSIONER OF INCOME TAX CORPORATE CIRCLE 1 1, CHENNAI vs. IL AND FS TAMILNADU POWER COMPANY LIMITED, CHENNAI

93. Taxmann 502 however held the view that the impugned income was of revenue in nature. While doing so, he also relied upon decision of CIT Appeal in assessee’s own case for AY-2010-11 confirming AO’s action. Consequently he added the amount of Rs.6,27,70,128/- as income from other sources. In appeal the assessee succeeded before the First Appellate Authority who after considering assessee’s argument deleted the addition.

5.0 It is the case of the revenue that the relief accorded by Ld. CIT(A) is erroneous and bad in law. As per averments made in the ground of appeal number 2 and 3 the Ld.CIT(A) has merely reproduced the submissions of the assessee in his appellate order without applying his own mind. It has been argued that the reliance upon the decision in the case of Indian Oil Panipat Power Consortium Ltd of the Hon’ble Delhi High Court is misplaced. The Ld. DR argued in favour of order of the Ld. Assessing Officer and submitted that the decision of Hon’ble Apex Court in Tuticorn Alkali Chemical and Fertilizers Ltd supra supports the stand of the revenue.

6.0 We have heard the rival submissions in the light of material available on records. We have noted that the Ld. First Appellate Authority has discussed the issue on para 3.2 page-7 to para 3.2.4 on page-10 of his order. We have noted that it is not a case where Ld. CIT(A) has merely reproduced the arguments of the assessee and given a decision in favour. Para 3.2.3 of the impugned appellate order a clear finding of having considered the facts of the case and the judgement in appellant own case has been given. Thus a case of application of mind is evident. The Ld. Counsel for the assessee would like us to believe regarding the correctness of the order of the Ld.First Appellate Authority. As regards controversy at hand we have noted that the Ld. CIT(A) has while giving relief , inter-alia, considered decision of Hon’ble Coordinate Bench of this Tribunal in assessee’s own case in AY-2012-13 to AY 2014-15 vide dated 03.08.2022 . It is noted that the decision of Hon’ble Apex Court in the case of Tuticorn Alkali Chemical and Fertilizers supra was considered by the Hon’ble Coordinate Bench. Relevant part of the impugned order is reproduced hereunder:-

….7. After hearing rival contentions and going through the facts, we noted that the facts are undisputed and the assessee has earned interest income by depositing the loans received from banks as temporary deposit of funds with banks and group companies. We also noted that it is undisputed fact that this interest earned will go to reduce the expenditure incurred during construction period and as such, it should be deposited against capital work-in-progress. This view of ours is supported by the decision of Hon’ble Supreme Court in the case of Bokaro Steel Ltd., supra wherein the Hon’ble Supreme Court has considered the identical issue and observed as under:- “The company may also, as in that case, keep the surplus funds in shortterm deposits in order to earn interest. Such interest will be chargeable under Section 56 of the Income-tax Act. This Court also emphasised the fact that the company was not bound to utilize the interest so earned to adjust it against the interest paid on borrowed capital. The company was free to use this income in any manner it liked. However, while interest earned by investing borrowed capital in short-term deposits is an independent source of income not connected with the construction activities or business activities of the assessee, the same cannot be said in the present case where the utilisation of various assets of the company and the payments received for such utilisation are directly linked with the activity of setting up the steel plant of the assessee. These receipts are inextricably linked with the setting up of the capital structure of the assessee-company. They must, therefore, be viewed as capital receipts going to reduce the cost of construction. In the case of Challapalli Sugars Ltd. v. Commissioner of Income-tax, A.P. ([1975] 98 ITR 167), this Court examined the question whether interest paid before the commencement of production by a company on amounts borrowed for the acquisition and installation of plant and machinery would form a part of the actual cost of the asset to the assessee within the meaning of that expression in Section 10(5) of the Indian Income-tax Act, 1922 and whether the assessee will be entitled to depreciation allowances and development rebate with reference to such interest also. The Court held that the accepted accountancy rule for determining cost off fixed assets is to include all expenditure necessary to bring such assets into existence and to put them in working condition. In case money is borrowed by a newly started company which is in the process of constructing and erecting its plant, the interest incurred before the commencement of production of such borrowed money can be capitalised and added to the cost of the fixed assets created as a result of such expenditure. By the same reasoning if the assessee receives any amounts which are inextricably linked with the process of setting up its plant and machinery, such receipts will go to reduce the cost of its assets. These are receipts of a capital nature and cannot be taxed as income.

7.1 Similarly, the Hon’ble Supreme Court in the case of Karnal Cooperative Sugar Mills,supra held as under:- 2. In the present case, the assessee had deposited money to open a letter of credit for the purchase of the machinery required for setting up its plant in terms of the assessee's agreement with the supplier. It was on the money so deposited that some interest has been earned. This is, therefore, not a case where any surplus share capital money which is lying idle has been deposited in the bank for the purpose of earning interest. The deposit of money in the present case is directly linked with the purchase of plant and machinery. Hence, any income earned on such deposit is incidental to the acquisition of assets for the setting up of the plant and machinery. In this view of the matter the ratio laid down by this court in Tuticorin Alkali Chemicals and Fertilizers Limited v. CIT , will not be attracted. The more appropriate decision in the factual situation in the present case is in CIT v. Bokaro Steel Ltd. . The appeal is dismissed. There will be no order as to costs.

8.0 The next issue raised by the revenue vide ground of appeal number 4 and 5 is regarding disallowance u/s 14A r.w. rule-8D made by the Ld. AO and which has been deleted by the Ld.CIT(A). The Ld. DR invited our attention to para 3.3 to 3.3.2 of the order of the Ld. CIT(A) whereby addition made by the AO u/s 14A amounting to Rs.52,37,549/- has been deleted. It is the case of the revenue that the Ld. CIT(A) has erred in giving the relief as disallowance can be made even when there is no exempt income and that rule-8D is applicable after insertion of explanation to section 14A by finance act 2022. The Ld. Counsel for the assessee argued that the relief accorded by Ld.CIT(A) is based upon correct understanding of the facts of the case and is in accordance with contemporaneous law and judicial pronouncements on the matter. It was submitted that the decision of Hon’ble Special Bench of ITAT Delhi in the case of Cheminvest Ltd, relied upon by the Ld. AO, stands overruled by Hon’ble Delhi High Court in 378 ITR

33. The Appellant placed reliance upon the decision of Hon’ble Supreme Court in Chettinad Logistics 95 taxman.com 250 and Redington India Ltd 392 ITR 633 Hon’ble Madras High Court etc in support of its contentions.

9.0 We have heard the rival submissions in the light of material available on records. We have noted that the decision of Ld. CIT(A) to delete the impugned disallowance u/s 14A on account of the fact that the appellant had admittedly not earned any exempt income during the year as well as favorable judicial rulings is based upon correct understanding of facts of the case and does not require any interference at this stage. Accordingly, we confirm the findings of the Ld.CIT(A) and the grounds of appeal numbers 4 & 5 raised by the revenue are dismissed.

10.0 The next issue raised by the revenue vide ground of appeal number 6 is regarding the action of the AO of making a adjustments to the book profit under 115JB qua additions u/s 14A. The Ld. DR placed reliance upon the action of the Ld. Assessing Officer. The assessee had contended before the Ld. CIT(A) that section 14A section is confined to computation of tax liabilities under five heads of income enumerated in section 14 under normal provisions of the act. The assessee had argued that computation of book profit u/s 115JB falls in Chapter-XIIB of the act, distinct from chapter in which section 14A falls. The Ld. CIT(A) accorded the relief placing reliance upon submissions of the assessee as well as decision of her predecessor CIT(A) in assessee’s own case for AY-2013-14.

12.0 The next issue raised by the revenue vide ground of appeal number 7 & 8 is regarding decision of CIT(A) of directing the AO to verify the nature of disallowance in respect of interest income and the related TDS liability u/s 40(a)(ii). The Ld. DR informed that the issue at hand is discussed by the Ld. CIT(A) on para 3.4 on page 13 to para 3.4.2 on page 16 of his order. It is the case of the assessee that the Ld. AO had erroneously disallowed Rs.1,49,589/- u/s 40(a)(ii). It was argued that interest on delayed remittance of TDS cannot be disallowed u/s 40(a)(ii) and that it was not penal interest but merely compensatory in nature. In support of its contentions the appellant had relied upon a catena of judgements in support of its case. On the issue of adjustments qua MAT addition the assessee placed reliance upon the decision of Supreme Court in Apollo Tires and in the case of Malayala Manorama. The assessee has further urged that it had never conceded the issue before the Ld. AO, as noted by him in the assessment order.

13.0 We have heard the rival submissions in the light of material available on records. We have noted that the Ld. CIT(A) has rightly contended that the issue at hand is whether interest paid on delayed remittance of TDS u/s 40(a)(ii) is in the character of income tax or not. Accordingly, the directions issued to the Ld. AO to verify the true characters of expenditure whether it is interest or income tax and accordingly take a decision, has been found to be in order and a decision