HOUSING & URBAN DEVELOPMENT CORPN. LTD. vs. THE DY.COMMISSIONER OF INCOME TAX

The common question framed in both these appeals filed by Housing and Urban Development Corporation Ltd. (HUDCO) against the orders

HUDCO is in the business of financing housing projects promoted by various organisations including the State Governments. It is stated that during the course of its business, HUDCO deposits with various companies the surplus funds that are available to it. In the AYs in question, surplus funds were deposited by HUDCO with the Steel Authority of India Limited (SAIL).

The Assessing Officer (AO) and the Commissioner of Income Tax (Appeals) [CIT(A)] rejected the plea of HUDCO that the interest earned on the deposit did not fall within the definition of 'interest' under terms of Section 2 (7) of the Interest Tax Act, 1974 (ITA). The ITAT by the aforementioned impugned orders affirmed the orders of the AO and the CIT (A). It concluded that since money had been placed at the disposal of the SAIL under a contract, it could partake the character of a loan for which compensation of interest has been paid by SAIL to the Assessee. The ITAT further observed that "as far as SAIL is concerned would be a loan because they have to repay it on the terms and conditions and since the amount is advanced in the form of a loan though it may be stated to have been deposit with the SAIL, it would fall within the definition of Section 2(7) of the

Ms. Neha Sangwan, learned counsel for HUDCO drew the attention of the Court to a decision of the Special Bench of the ITAT which dealt with the same issue, involving the assessments of HUDCO the for the AYs 1993- 94, 1996-97 and 1992-93 (Interest Appeal Nos. 6, 7 and 40/2000). The question addressed by the Special Bench reads as under:

After discussing the definition of interest as contained in Section 2(7) of the ITA and the decisions of the Supreme Court as well as of the High Courts, the Special Bench concluded that there is a distinction between the expression „deposit‟ and the term „loans and advances‟. It was held:

From the following speech of Finance Minister given at the time of introducing the act, it can be inferred that interest on deposit is not to be included in the definition of interest under this act:

From the foregoing discussion we are of the considered view that despite similarities, the two expressions “loans” and “deposits” are to be taken different and distinction can be summed up by stating that in the case of loan the needy person approaches the lender for obtaining the loan there from. The loan is clearly lent at the terms stated by the lender. In the case of deposit, however, the depositor goes to the depositee for investing his money primarily with the intention of earning interest. In view of this legal position it has to be held that interest on deposits representing investment of surplus funds would also not fall under the definition of interest as given in section 2(7) of the Act and as such would not be liable to interest tax. The answer to the question under reference in our humble opinion is that investments made by way of short term

The Special Bench then remanded the issue arising for the said three AYs to the AO for a fresh decision in light of the decision. Ms. Sangwan states that to the best of the information of HUDCO, the aforementioned decision of the Special Bench, which was delivered on 25th November, 2005 (subsequent to the order of the ITAT forming the subject matter of the present appeals), was not challenged and has attained finality.

Mr. Ashok K. Manchanda, learned Senior standing counsel for the Revenue first submitted that the definition of 'interest' under Section 2(7) of the ITA would include interest on deposits as well. According to him this was evident from the language of the definition. He submitted that since 'deposit' did not feature in the excluded category of the definition, it should be taken to be included within expression „loans and advances‟.

Section 2(7) of the ITA reads as under:

The definition to the extent it uses the word 'means' purports to be exhaustive. However, it has both an 'includes' and a 'does not include' portion. Apart from interest on „loans and advances‟, what is included are only two categories: (i) commitments charges and (ii) discounts on promissory notes and bills. There is no other transaction that is contemplated under the inclusive portion. As far as exclusionary portion is concerned, there are again only two categories excluded i.e. (i) interest referred to in Section 1B of Section 42 of the Reserve Bank of India Act and (ii) discount on treasury bills. There is no scope of going beyond the above definition of 'interest'. When a definition uses an expression means and that is followed by „interest on loans and advances‟ it should be considered as being exhaustive of the entire definition. However, the legislature has intended to 'include' other two transactions under the definition. Those two transactions do not include interest on deposits. It is not therefore possible to accept the submission of Mr. Manchanda that the expression „interest on loan and advances‟, occurring in Section 2(7) of the Act should include „interest on deposits‟ as well notwithstanding that there is no reference to such interest in the definition itself. 10. The Special Bench of the ITAT was conscious of this submission made before it and has rejected it and in view of this Court rightly. What the ITAT appears to have done in the impugned order is to re-characterise the contract

Apart from the above, the Special Bench of the ITAT has answered the question in favour of HUDCO for the AYs 1992-93, 1993-94, 1996-97. The present appeals pertain to AYs 1994-95 and 1995-96. Therefore, applying the rule of consistency, the Court holds that there is no reason why the Revenue should not be asked to follow the judgment rendered by the Special Bench of ITAT which view has been accepted by it and has attained finality.

For the aforesaid reasons, the question framed in both appeals is answered in negative i.e. in favour of the Assessee and against the Revenue. The impugned orders of the ITAT in both the appeals are set aside and both the appeals are allowed with no orders as to costs.