PRINCIPAL COMMISSIONER OF INCOME TAX - 3 vs. ESCORT HEART INSTITUTE & RESEARCH CENTRE LTD.

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ITA/1094/2017HC DelhiDLHC01427258201704 December 2017Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA2 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that no substantial question of law arose. The disallowance of interest was not warranted due to the Assessee's adequate surplus, and depreciation on assets received without consideration was permissible.

What were the facts?

The Revenue appealed against an ITAT decision concerning disallowance of interest on a loan to a sister concern and depreciation on assets received without consideration. The Assessee had substantial reserves, and similar disallowances were not permitted in reassessment.

What were the issues?

Whether interest paid to a sister concern is disallowable when the assessee has sufficient reserves, and whether depreciation is allowable on assets received without consideration.

Which sections of the Income-tax Act were involved?

Section 36(1)(iii)

AI-generated summary — verify with the full judgment below

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ITA 1094/2017 Page 1 $~38 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1094/2017 PRINCIPAL COMMISSIONER OF INCOME TAX - 3..... Appellant Through : Mr Sanjay Kumar and Mr Rahul Chaudhary, Advocates. versus ESCORT HEART INSTITUTE & RESEARCH CENTRE LTD. ..... Respondent Through : Mr Simran Mehta, Advocate. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SANJEEV SACHDEVA O R D E R % 04.12.2017 1. The Revenue urges two questions in this Appeal – for Assessment Year 2008-2009, under Section 260A of the Income Tax Act, 1961. 2. The first question relates to disallowance of Rs.3,07,63,223/- on account of interest payment made to the extent of loan advance to the Assessee sister concern, under Section 36(1)(iii) and the second question relates to depreciation to the tune of Rs.1,00,30,472/- towards assets received by the Assessee without consideration. 3. The Assessee provides Health Care Services; its return for the concerned Assessment Year were scrutinized by the Assessing Officer on the ground that the interest free advance given to the sister concern be disallowed under Section 36(1)(iii).

ITA 1094/2017 Page 2 4. The Commissioner of Income Tax (Appeals) granted relief in this aspect; the Income Tax Appellate Tribunal(ITAT) confirmed those findings. 5. Both the said authorities noticed that the Company had adequate surplus and reserves – to the extent of Rs.188 crores. 6. In the circumstances, disallowance was not warranted. On this aspect, the question having been considered by the CIT(A) and confirmed by the ITAT, the Court is of the opinion that no question of law arises. 7. So far as the question on account of depreciation rule is concerned, the Court notices that firstly, similar disallowances were not permitted – when re-assessment was sought to be made. 8. Furthermore, such depreciation is also permissible in accordance with the principles enunciated in CIT versus Sheth Manilal Ranchhoddas Vishram Bhavan Trust, 198 ITR 598(Guj.) and other subsequent decisions. 9. In the light of the foregoing discussions, this Court is of the opinion that no substantial question of law arises. 10. The Appeal is, therefore, dismissed. S. RAVINDRA BHAT, J SANJEEV SACHDEVA, J DECEMBER 04, 2017 ‘Sn’

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