CIT vs. DLF COMMERCIAL PROJECT CORPORATION

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engaged in acquiring licenses from relevant State authorities as well as land from various land-holders. The AO observed that M/s DLF Ltd., for financial year ending 31.03.2007, treated the advance given to the assessee as „stock‟. Similarly, CBDL had also shown the same treatment in the annual accounts under the head “money and advance – advance for land purchased”. Based on this, the AO sought an explanation from the assessee as to why these advances received from M/s DLF Ltd. and CBDL should not be treated as sale for the purpose of determining total income. The AO inferred that since the assessee was in the business of purchase and sale of development rights, it had sold development rights in the financial year in question. The AO was of the opinion that while development rights were actually sold the same did not reflect in the sales account- due to understated values in the Cash Flow Statement as compared to the Balance Sheet. After working out the difference between Current Liabilities and Stock, an addition of ₹ 30,37,15,779/- was made to the income of the assessee. 4. Similarly, for AY 2008-09, the AO added ₹ 15,70,196/- on account of undisclosed sale of development rights. Further, the AO added a sum of ₹ 19,09,83,236/- under Section 40(a)(ia) of the Act for non-deduction of TDS on reimbursement expenditure paid to M/s DLF Land Ltd., though the latter entity had deducted TDS on the payments made by it as a facilitator on behalf of the assessee. 5. The assessee appealed against the AO‟s orders for the two assessment years before the Commissioner of Income Tax (Appeals) (hereafter “CIT(A)”). The CIT(A) held that no rights had crystallized in the financial years in question, and the AO had not furnished any evidence to prove the contrary. In the second appeal, on the issue of addition of ₹ 19,09,83,236/-

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for non-deduction of TDS as well, the CIT(A) ruled in favour of the assessee and deleted this amount. Thus, the appeals were decided in favour of the assessee for both the assessment years. The Revenue‟s appeals in both the cases were dismissed by the ITAT, which upheld the findings of CIT(A). Aggrieved, the Revenue is in appeal before this Court. Submissions on Behalf of Revenue: 6. Mr. N.P. Sahni, learned counsel for the Revenue, assails the decisions of the ITAT in respect of the first issue on the ground that the stock and current liabilities shown in the cash flow statement do not match with that shown in the balance sheet. He submits that the decreased stock in cash flow statement implies that the assessee has actually sold the development rights during the year while decreased amount under current liabilities is receipt against the decrease in stock. 7. Learned counsel submits that in terms of the assessee's accounting policy, sale of developed plots was recognized in the financial year in which the agreement to sell is executed. The AO had rightly concluded that the assessee had not declared the net receipts of sale of development rights in its income-tax return. He submits that by agreement to sell dated 02.08.2006, the assessee agreed to assign or transfer the development rights to M/s DLF Ltd. or its affiliate and the MoU dated 06.12.2006 entered into with CBDL established that the development rights purchased by the assessee till 06.12.2006 were sold to M/s DLF Ltd. The payment received by the assessee pursuant to such sale of development rights was now being claimed as advance received by the assessee.The assessee‟s submission that the same

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was shown as income for subsequent assessment years is nothing but deferment of tax liability to other years. 8. On the second issue arising in ITA No. 507 of 2013, learned counsel submits that the assessee ought to have deducted TDS on the total amount reimbursed by it to M/s DLF Land Ltd., and the TDS actually deducted by the assessee towards M/s DLF Land Ltd.‟s service charge does not suffice. Therefore, the CIT(A) and ITAT were wrong in deleting the addition of ₹ 19,09,83,236/- made by the AO. Submissions on Behalf of Assessee: 9. Mr. Ajay Vohra, learned senior counsel appearing on behalf of the assessee supports the findings of the CIT(A) and ITAT and submits that the AO erroneously added the amounts on account of income arising from sale of development rights in the two assessment years in question. 10. Mr.Vohra contends that the assessee had itself not acquired development rights in the lands which, according to the Revenue, had been transferred to DLF Ltd. In fact, the assessee was in the final stages of negotiations for acquisition of development rights for certain lands situated in Gurgaon, Haryana from various land owning companies, and there was no way it could assign or transfer development rights either to M/s DLF Limited or to CBDL. It was further contended that transfer/sale of development rights is dependent on various terms and conditions of such agreements. These agreements contain clauses which give the option to parties to terminate the arrangement if certain conditions are not fulfilled. It was pointed out by the assessee that it mainly received these amounts as advance as per its regular system of accounting and that no income has

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actually accrued or arisen to the assessee from such agreements. The assessee follows the mercantile system of accounting. The assessee submits that in terms of consistently followed accounting practice, sales and purchases are recognized only on registration of sale/purchase deed. Till the sale deed is registered, the amount received from M/s DLF is treated as “advance” and the amounts paid to land owning companies also be treated as advance paid only. Assessing Officer has misunderstood this position and tried to imply that the assessee is following Cash System of accounting and has accordingly made the addition.The amount received by the assessee cannot be treated as income in the hands of the assessee. 11. Mr.Vohra further submits that deletion of amount paid to M/s DLF Land Ltd. from the income of the assessee under Section 40(a)(ia) of the Act is justified as the payment was made for the purposes of reimbursement of expenses handled by M/s DLF Land Ltd. on behalf of the assessee, and the assessee had duly deducted TDS on the service charges paid to M/s DLF Land Ltd. by the assessee. The assessee entered into an agreement dated 01.04.2007 with the said company to carry out activities like maintenance of books of accounts and getting the accounts audited, maintenance of secretarial records, filing with various statutory authorities etc. M/s DLF Land Ltd. was entitled to service charges @ 5% of the total expenditure incurred. During AY 2008-09, the assessee reimbursed ₹ 19,69,83,236/- and also paid service charges @ 5% on it amounting to ₹ 98,49,106/-. It deducted TDS amounting to ₹10,35,057/- and deposited the said amount. Since the reimbursement of expenses was not taxable, learned senior counsel submits that the assessee was not required to deduct TDS on the entire amount.Reliance is placed on this Court‟s rulings in CIT v. Industrial

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Engineering Projects Pvt. Ltd., 202 ITR 1014 (Delhi) and CIT v. Fortis Health Care Ltd., [2009] 181 Taxman 257 and the Supreme Court‟s decision in Hindustan Coca Cola Beverage Pvt. Ltd. v. CIT, [2007] 293 ITR 226 (SC). Analysis and Conclusions: Question No. 1 12. The assessee was engaged in the business of development of land for various purposes. It acquired development rights from various LOCs, who were also responsible for obtaining the necessary licences from statutory authorities. The Revenue‟s case is based on the premise that the assessee sold development rights of certain land to M/s DLF Ltd. and CBDL and the income generated from the same was not disclosed. However, the ITAT rejected the Revenue‟s contention on the ground that there was no material to support a finding of sale of development rights by the assessee to aforesaid two entities. The ITAT observed as follows: “…Undeniably, as observed by the ld. CIT(A), the AO has not been able to bring anything on record to show that during the year, the assessee acquired any development rights. Now, in the absence of acquisition of development rights, as to how any development rights could have been transferred or assigned to M/s. DLF is beyond comprehension. The observations/findings of the AO in this regard were, correctly held by the CIT(A), to be wrong. Such development rights did not get to be acquired, since there was no acquisition at all, during the year, of land by the land owning companies, “LOCs”. In the absence of acquisition of land, the approval/licence from the Town and Country Planning Authorities could not even be applied for, much less obtained. Therefore, by no stretch of imagination can it be, said that there were any development rights in existence at all during the year, with the LOCs. There being no such development rights

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in existence, there arises no question of any such rights being transferred. Moreover, the AO also did not bring on record any details apropos the rights allegedly transferred, the LOCs concerned, the details of licence obtained from the concerned authorities with regard to the development rights.”

Further, the discrepancy between the figures with respect to current liabilities and stock appearing in the Balance Sheet and Cash Flow Statement, was, in this Court‟s opinion, adequately explained by the CIT(A) as follows: “The learned AO ought to have appreciated that cash flow statement only reflects transactions made in cash, and therefore, the figures of current liabilities and stock will match with the balance sheet only if all transactions were made in cash.”

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alleged sale by the assessee to M/s DLF Ltd. and CBDL was of „development rights‟ acquired from LOCs. However, as held above, since no rights were in fact sold in the two assessment years in question by the assessee to either M/s DLF Ltd. or CBDL, no income from such sale can be brought to tax by the Revenue. 15. The assessee follows the accrual system of accounting. The accrual system of accounting takes into consideration all gains and losses pertaining to the accounting period for which income is being ascertained, irrespective of whether income has been actually received or whether expenses were paid out. Similarly, every receipt is not treated as an income of the assessee. The assessee‟s accounting policy is provided for in Accounting Standard 4, Schedule 9. Para 3 of the schedule deals with recognition of Revenue and Related costs: “Sale of development rights is recognized on accrual basis in the financial year in accordance with the terms of the agreements entered into with the customers”.

In the instant case, since no sale occurred, no income can be said to have accrued to the assessee.The assessee's submission that sale is deemed to have taken place when proper conveyance is executed, in the circumstances is sound. In the absence of any sale, the revenue‟s attempt to bring to tax the advances received by the assessee must also fail, given that such advances were not towards any income that the assessee was entitled to receive in the two assessment years. Indeed, the Business Development Agreement dated 02.08.2006 between M/s DLF Ltd. and the assessee and the Memorandum of Understanding dated 06.12.2006 between M/s DLF Ltd., the assessee and CBDL indicate that the advances received by the assessee from M/s DLF

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Ltd. and CBDL were for sale of development rights. Since the assessee failed to sell any such rights in the two years in question, the advances received cannot be classified as income. 16. Therefore, this Court affirms the ITAT‟s ruling on the first question of law and holds that the AO had erroneously added the amounts to the assessee‟s income on account of sale of development rights for AY 2007-08 and AY 2008-09. Question No. 2 17. The AO disallowed the amount of ₹ 19,69,83,236/- as deduction for the reason that the assessee deducted TDS only on the service charges paid by it to M/s DLF Land Ltd. According to the AO, TDS ought to have been deducted under the amount paid by the assessee towards reimbursement expenses to M/s DLF Land Ltd. This Court holds that the CIT(A) and the ITAT rightly set aside the AO‟s order, ruling that the assessee was not required to deduct TDS on reimbursement expenses paid to M/s DLF Land Ltd. 18. The assessee has correctly relied upon this Court‟s ruling in Industrial Engineering Projects Pvt. Ltd., (supra). A Division Bench of this Court in that case specifically held that “reimbursement of expenses can, under no circumstances, be regarded as revenue receipt” and therefore, it is not liable to income tax. The Court relied upon the Supreme Court‟s decision in CIT v. Tejaji Farasram Kharawalla Ltd., [1968] 67 ITR 95 (SC), where the Court had held that it is only the amount that exceeds the expenditure incurred by the agent that would be liable to tax. More recently, this Court in Fortis Health Care Ltd. (supra) has also held that amount received towards reimbursement of expenses is not taxable under the Act.

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expenses, other than what is defined as "income". The law thus obliges only amounts which fulfil the character of "income" to be subject to TDS in such cases; for other payments towards expenses, the deduction to those entitled (to be made by the payeee) the obligation to carry out TDS is upon the recipient or payee of the amounts. 21. The facts of this case are identical to those in Gujarat Narmada Valley (supra) and for the reasons stated above, this Court does not find any compelling ground to arrive at a different conclusion. Thus, the ITAT‟s ruling in this regard is upheld. 22. In light of the above, both questions of law are answered in favour of the assessee and against the revenue. The ITAT‟s decisions in ITA Nos. 627 of 2012 and 507 of 2013 are upheld. ITA 627/2012 and ITA 507/2013 are accordingly dismissed. There shall be no order as to costs.

S. RAVINDRA BHAT (JUDGE)

R.K. GAUBA (JUDGE) JULY15, 2015