MR/ RAJASHEKHAR BASAPPA MALAGIHAL,CHENNAI vs. DCIT, CHENNAI

आदेश / O R D E R

In this appeal filed by the assessee, it has raised the following grounds:-

ITA No. 2873/Mds/2016 :- 2 -:

3. Neither the AO nor the learned CIT (A) has given any findings or reasons on the disallowances made. 4. The order passed by learned CIT (A) is very vague and CIT (A) has mentioned that no documentary evidence was submitted failing to recognize that the AO himself has no reason to disallow the same in first place.

Facts apropos are that assessee an employee of HDFC Bank 2. had filed return of income for the impugned assessment year disclosing an income of �45,38,200/-. Total income consisted of salary, income from house property and income from other sources.

Under the head ‘’income from other sources’’, assessee had interest on term deposits and interest on saving bank account, against which bank interest/charges of �13,525/- and Audit fees of �6,000/- were claimed as deduction. Apart from this, under the head income from House Property assessee returned a negative figure of �1,50,000/-, claiming it as interest on housing loan. Assessment was completed by the ld. Assessing Officer disallowing the claim of interest on housing loan and claim of bank charges/interest and audit fees. Assessing Officer did not allow 80G deduction which was claimed by the assessee.

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Ld. Commissioner of Income Tax (Appeals) specifically directed the ld. Assessing Officer to furnish the reasons for disallowance and why assessee’s claim u/s.80G of the Income Tax Act, 1961 was not allowed. In the remand report what was mentioned by the ld. Assessing Officer is reproduced hereunder:-‘

‘’On perusal of the Assessment order dated 13.12.2004, it is observed that by oversight the assessee claim for deduction u/s.80G of �1,800/- was not given.’’.

Based on the remand report, ld. Commissioner of Income Tax (Appeals) allowed the claim u/s.80G of the Act. However, viz-a-viz disallowance of interest on housing loan claimed under the head income from house property and disallowance of bank interest and audit fees totaling �19,525/- claimed under the head ‘’other sources’’, ld. Commissioner of Income Tax (Appeals) was of the opinion that assessee could not submit any evidence in support. He confirmed these disallowances.

Now before me, ld. Authorised Representative strongly 4. assailing the orders of the lower authorities submitted that viz-a-viz

ITA No. 2873/Mds/2016 :- 4 -: interest on housing loan, assessee had produced certificate dated 30.05.2012 for interest of �2,57,544/- paid on a housing loan from M/s. HDFC Bank. In so far as bank charges/ interest of �13,525/- and audit fees of �6,000/- claimed under the head income from other sources, submission of the ld. Authorised Representative was that these were incurred for earning interest income and allowable u/s.57(iii) of the Act.

Per contra, ld. Departmental Representative strongly 5.

supported the orders of the authorities below.

I heard rival submissions and perused the orders of the 6. lower authorities. In so far as claim of interest on housing loan is concerned a certificate dated 30.05.2012 from M/s.HDFC is available.

The contents of the certificate is reproduced hereunder:-

TO WHOMSOEVER IT MAY CONCERN This is to certify that for the financial year April 1, 2011 to March 31, 2012, the employee Rajashekhar Basappa Malagihal, has repaid the following amount in respect of the housing lona.

Principal Repayment : �28607 Interest Payment : �257544 Notes: 1. Principal repayment qualifies for deduction under section 80C. 2. Interest repaid on the loan is allowed as a deduction under section 24’’.

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The claim is clearly allowable. In so far bank charges and interest of �13,525/- and Audit fees of �6,000/- claimed as expenditure u/s.57(iii) of the Act, admittedly assessee was unable to produce any evidence to show that such expenditure are incurred for earning the income returned under the head income from other sources. Thus while I delete the disallowance of interest of �1,50,000/- under the head income from house property, disallowance of �13,525/- and �6,000/- under the head income from other source are confirmed.