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Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI
Before: SHRI MAHAVIR SINGH, VICE-
PER BENCH: Out of this bunch of 14 appeals, seven appeals each filed by
assesse and Revenue are directed against separate orders of
the learned Commissioner of Income Tax(Appeals)-11, Chennai
/ CIT(A), NFAC, New Delhi for the relevant assessment years.
2 ITA No. 1085/Chny/2017 & 13 Ors
The facts and issues involved in these cross appeals are
common and thus, all appeals were heard together and are being
disposed off, by this consolidated order for the sake of
convenience. It is admitted position that facts as well as issues
are quite identical in all the years and our adjudication in any one
year shall equally apply to the other years also. We take up the
assesse appeal in ITA No.1085/Chny/2017 for assessment year
2013-14 as lead year.
The learned counsel for the assesse, at the outset submitted that there was a delay of 61 days in filing the appeal of the assesse in ITA No.639/Chny/2020, the condonation of which has been sought by counsel for the assesse. We also find that there is delay in filing of appeals by Revenue in the following ITA Nos.:- 1. ITA No. 1670/Chny/2019 – 3 days delay 2. ITA No.1671/Chny/2019 – 3 days delay 3. ITA No.426/Chny/2021 - 377 days delay 4. ITA No.128/CHNY/2023 – 24 days delay 5. ITA No.129/Chny/2023 – 33 days delay 6. ITA No.130/Chny/2023 - 16 days delay 7. ITA No.1571/Chny/2017 - 8 days delay However, upon considering the petition / affidavit filed by the assesse as well as Revenue for condonation of delay, the Bench deem it fit to condone the delay keeping in view the sufficient
3 ITA No. 1085/Chny/2017 & 13 Ors
cause shown for the period of delay, we condone the delay and admit the appeals for adjudication. ITA No. 1085/Chny/2017 (AY 2013-14):
3.The grounds raised by the assesse read as under:-
“1.The Commissioner of Income Tax (Appeals) erred both in law and on the facts of the case in: i)upholding the disallowance upto the extent of 15% of the reinsurance premium ceded by the Appellant to non-resident reinsurers (NRRs) u/s 40(ia)(i) of the Act amounting to Rs. 91,85,50,704. ii)upholding the disallowance of Rs.21,26,33,319 being amortization of premium paid on purchase of securities; iii)restricting the deduction of Reserve for Unexpired Risk (URR) to the extent of the premium proportionate to the risk period of the subsequent year as against the claim of the Appellant of URR based on Rule 6E of the Rules; and iv)Upholding the amount added to the Book Profits to the extent of disallowance made by the Appellant u/s 14A of the Act under the normal provisions of the Act (Rs. 1,31,12,819). 2.The Commissioner of Income Tax (Appeals) (CIT(A)) erred in upholding the disallowance u/s 40(a)(i) upto the extent of 15% of the reinsurance premium ceded by the Appellant to the NRRs (other than countries where DTAAs provide specific exclusion clause with regard to non-taxability) on the ground that 15% of the reinsurance premium ceded by the Appellant is income chargeable to tax in India and that tax should have been deducted by the Appellant at source as per provisions of section 195 of the Act. 3.The CIT(A) failed to appreciate that the reinsurance premium ceded by the Appellant to the NRRs non-resident reinsurers was towards risk undertaken by the reinsurers outside India (for risks can be taken based on the financial capacity of the reinsurer which exists only in the country where all his assets exist-which admittedly is not in India) and therefore the reinsurance premium are not liable to tax in India. 4. Even assuming but not admitting, that the reinsurance premium ceded by the Appellant is taxable in India, the CIT(A) failed to appreciate the basic principle in insurance is that the reinsurers' results would be in the same pattern of the original insurer and in the Appellant's case (the original insurer) there has been a loss in its insurance operations and therefore there is no income that can be taxed in India. 5.The CIT(A) failed to appreciate that in respect of investments for which amortization of premium has been claimed: (a) related interest is offered to
4 ITA No. 1085/Chny/2017 & 13 Ors
income; (b) the amortization of premium is directly linked to the interest - therefore the expenses are revenue in nature, 6.The CIT(A) erred in not appreciating the fact that the amortization of premium paid on purchase of securities was made as per the guidelines of the regulations of the Insurance Regulatory Authority of India (IRDA) and that such amortization cannot be added in the absence of a specific provision to disallow the same. 7.The CIT(A) failed to appreciate that the amortization of premium paid on purchase of securities is neither an expense nor an allowance that can be disallowed under Rule 5 of First Schedule of Act and that the CIT(A) (as per the provisions of Section 44 of the Act) has the power to disallow only the expenses which are not admissible under the provisions of section 30 to 43B of the Act. 8.The Appellant submits while ascertaining the Book Profits: a)The CIT(A) failed to appreciate that the amount debited as Reserve for Unexpired Risk (URR) cannot be treated as a "reserve" as contemplated in Clause (b) to Explanation 1 to Section 115JB of the Act and the carry forward of Reserve for Unexpired Risk cannot be restricted only to the extent of the premium proportionate to the risk period of subsequent year. b.The CIT(A) erred in not appreciating the fact that the aforesaid change in the accounting treatment of URR would result in 'change in accounting policy' adopted by the Appellant and such changes are not in line with provisions of Section ll5JB of the Act. c.The CIT(A) erred in upholding the addition to the Book Profits (u/s 115JB of the Act) to the extent of the amount disallowed u/s 14A by the Appellant under the normal computation of the Act, even though the exempt income in the computation of Book Profits is lower than the amount under the normal provisions of the Act. 9.The Appellant therefore prays that: i) the disallowance of the reinsurance premium ceded to NRRs be deleted; ii.the disallowance of amortization of premium paid on purchase of securities be deleted; iii.no addition to book profits be made in respect of URR; and iv.addition to Book Profits u/s 14A of the Act be deleted.”
The facts in brief are that the assesse is a Public Sector
General Insurance Company, carrying on general insurance
5 ITA No. 1085/Chny/2017 & 13 Ors
business in India. The assesse filed its return of income for
assessment year 2013-14 on 25.09.2013 admitting loss of Rs.
9,70,50,297/- as per normal provisions and Rs.465,29,18,269/-
under provisions of section 115JB of the Act which was revised
on 31.03.2015 admitting loss of Rs.97,60,08,011/- and book
profits of Rs.465,29,18,269/-. The case was selected for scrutiny
and notice u/s.143(2) & 142(1) were issued and the assessment
was completed by the Assessing Officer on 27.3.2016 by
arriving at Rs.567,07,55,787/- after adjustment of brought
forward loss and assessed book profit of Rs.986,60,74,714/-.
Aggrieved, the assesse preferred an appeal before the
Ld.CIT(A), who partly allowed the appeal of the assesse against
which the assesse is in appeal before us.
The first and foremost common issue raised by the assesse
in its appeals for our consideration relevant to assessment years
2013-14 to 2016-17 and by the Revenue for the assessment
years 2017-18 to 2019-20 is against disallowance upto the
extent of 15% of the reinsurance premium ceded by the Appellant
to non-resident reinsurers (NRRs) u/s 40(a)(i) of the Act. At the
outset, the learned counsel for the assesse submitted that an
identical ground has been raised by the Revenue in assesses
6 ITA No. 1085/Chny/2017 & 13 Ors
own case for the assessment year 2007-08 and the co-ordinate
Bench of this Tribunal in ITA No.1692/Chny/2011 dated
28.06.2023 has considered the issue at length as per directions
of the Hon’ble High Court of Madras, since the assesse preferred
an appeal before the Hon’ble High Court, in favour of the assesse
and dismissed the ground raised by the revenue by following the
earlier decision of the Tribunal in ITA Nos.1673, 1688, 1689,
1691/Chny/2011 dated 26.08.2022 in assesses own case for
assessment years 2003-04 to 2006-07 and 2008-09 to 2010-11.
The Learned Sr.Standing Counsel for the Revenue also fairly
agreed that this issue is covered in favour of the assesse by the
decision of this Tribunal in assessee’s own case for earlier
assessment years.
We find that an identical issue has been dealt with by the
co-ordinate Bench of this Tribunal in assessee’s own case in ITA
No.1692/Chny/2011 dated 28.06.2023 by following the earlier
decision of the Tribunal in ITA Nos.1673, 1688, 1689,
1691/Chny/2011 dated 26.08.2022 in assessee’s own case
came to the conclusion that reinsurance premium ceded to
NRRs, is not taxable in India under the Income Tax Act, 1961 or
under DTAA between India and respective countries, where the
ITA No. 1085/Chny/2017 & 13 Ors
NRRs are tax residents, and thus, reinsurance premium cannot
be disallowed u/s.40(a)(i) of the Act, for non-deduction of TDS
u/s.195 of the Act. The relevant portion of the findings of the
Tribunal in para 6 & 7 of the order in ITA No.1692/Chny/2011
dated 28.06.2023 are extracted herein below:-
“6. We have heard both the parties, perused the materials available on record and gone through orders of the authorities below. We find that an identical issue has been considered by the Tribunal in the assessee’s own case in ITA Nos.1673, 1688, 1689, 1691/Chny/2011 for AYs 2003-04, 2004-05, 2005-06, 2006-07, order dated 26.08.2022, and after considering relevant facts held that reinsurance premium ceded to NRRs, is not taxable in India under the Income Tax Act, 1961 or under DTAA between India and respective countries, where the NRRs are tax residents, and thus, reinsurance premium cannot be disallowed u/s.40(a)(i) of the Act, for non-deduction of TDS u/s.195 of the Act. The relevant findings of the Tribunal are as under: 10. We have heard both the parties, perused material available on record and gone through orders of the authorities below. The assessee is an insurance company engaged in the business in General insurance in terms of IRDAI regulations and Insurance Act, 1938. The business of the assessee is regulated by IRDAI through various regulations. All the insurance companies which are carrying on insurance business in India have to necessarily comply with provisions of the Insurance Act, 1938 as amended and rules there under. The contract of insurance and contract of reinsurance are two separate and distinct contracts. The reinsurance contract is completely independent of contract of insurance between insured and insurer. The term ‘reinsurance’ was not defined under the Insurance Act, 1938 until 2015. However, by Insurance Laws (Amendment) Act, 2015, definition of term ‘reinsurance’ was inserted in the Insurance Act, 1938. As per which, the term ‘reinsurance’ means insurance of part of one insurer’s risk by another insurer, who accepts risk for mutually acceptable premium. Therefore, the assessee being in general insurance business as part of their strategy has taken reinsurance policy with reinsurance companies. Further, every insurance company in India has to place their reinsurance program 45 days prior
ITA No. 1085/Chny/2017 & 13 Ors
to commencement of financial year before the IRDAI in terms of para 3.4 of IRDAI (General insurance, Reinsurance) Regulation, 2000, and within 30 days of commencement of the financial year, every insurance company has to file reinsurance treaty slips with IRDAI in terms of para 3.5 of IRDAI (General insurance, Reinsurance) Regulation, 2000. As per IRDAI Regulation, 2000, the insurance companies in India have to mandatorily reinsure with the Indian reinsurer being General Insurance Corporation (GIC). However, over and above specified percentage of reinsurance, general insurance companies in India can have their reinsurance arrangement with foreign reinsurer in terms of para 3.7 of said regulations. In this case, there is no dispute with regard to fact that the assessee has complied with provisions of Insurance Act, 1938 and regulations made there under by the IRDAI. In fact, the Assessing Officer has accepted fact that the assessee has complied with reinsurance regulations by taking required percentage of reinsurance contract with General Insurance Corporation of India. But disputed reinsurance premium ceded to non-resident reinsurer companies. In the earlier round of litigation, the Tribunal had discussed the issue of payments made to non-resident reinsurer, in light of provisions of section Insurance Act, 1938 and IRDAI Regulations on reinsurance and concluded that the assessee has violated provisions of Insurance Act, 1938 and consequently, reinsurance premium ceded to NRRI is not deductible u/s.37 (1) Of the Income Tax Act, 1961. The matter travelled to the Hon’ble High Court of Madras and the Hon’ble High Court has remanded the issue back to the Tribunal and directed the Tribunal to decide the issue on three points:- i) Whether the Assessing Officer was right in disallowing reinsurance premium u/s.40(a)(i) of the Act; ii) Whether the CIT(A) was right in rejecting partially the appeal filed by the assessee; & iii) Whether the CIT(A) was justified in restricting claim of the assessee to 15% instead of confirming order passed by the Assessing Officer.
The Hon'ble High Court of Madras also observed that the Tribunal shall decide above questions alone and nothing more and decision shall be taken based on the available material and the assessee& the Revenue are not entitled to place any fresh materials before the Tribunal so as to enable the Tribunal to take decision. Therefore, from the above, it is very clear that controversy with regard non-compliance with provisions of Insurance Act, 1938 and regulations made there under by the IRDAI is put to rest by the Hon'ble High Court and the Tribunal does not have power to examine legality or otherwise of payment made by the assessee to non-resident reinsurance companies. Therefore, issue on hand should be decided only in the context of payment made by the assessee to NRRI in light of provisions of Income Tax Act, 1961, and relevant DTAA between India and other contracting States………………………………………………………………………………………………………… …………………………………………………………………………………………………………..
In this view of the matter and considering facts and circumstances of the case and also by following various case laws discussed hereinabove, we are of the considered view that reinsurance premium ceded to non-
9 ITA No. 1085/Chny/2017 & 13 Ors
resident reinsurer is not taxable in India under the Income Tax Act, 1961 or under DTAA between India and respective countries where NRRs are tax residents and thus, on impugned payments the assessee is not liable to deduct TDS u/s.195 of the Income Tax Act, 1961. Consequently, payments made to NRR cannot be disallowed u/s.40(a)(i) of the Act, 1961. Hence, we direct the Assessing Officer to delete additions made towards disallowance of reinsurance premium ceded to NRRs u/s 40(a)(i) of the Act. 7. In this view of the matter and consistent with view taken by the coordinate Bench in the assessee’s own case, we are inclined to uphold the findings of the Ld.CIT(A) and direct the AO to delete the disallowance of reinsurance premium paid to NRRs u/s.40(a)(i) of the Act, for failure to deduct TDS u/s.195 of the Act.”
In view of the above, respectfully following the said
decision of the co-ordinate Bench of this Tribunal, we set aside
order of the Ld.CIT(A) in restricting the claim of the assessee to
15% of payment made to NRRs of other countries and direct the
Assessing Officer to delete the additions made towards
disallowance of reinsurance premium ceded to NRRs
u/s.40(a)(i) of the Act for the assessment years 2013-14 to 2016-
Thus, the ground raised by the assessee on this issue
for the assessment years 2013-14 to 2016-17 is allowed and
that of the Revenue for the assessment years 2017-18 to
2019-20 is dismissed.
The second common ground raised by the assessee is
with regard to disallowance towards amortization of premium
10 ITA No. 1085/Chny/2017 & 13 Ors
paid on purchase of securities for the assessment years 2013-14
to 2019-20. The learned counsel for the assessee submitted that
similar issue had been raised by the assessee for consideration
in the assessment year 2003-04, wherein the Ld.CIT(A) decided
the issue against the assessee by following his predecessor’s
order and on further appeal, the Tribunal confirmed the order of
the CIT(A). Even in subsequent assessment years 2004-05 to
2013-14 also, the Tribunal decided the issue of amortization of
premium paid on purchase of securities against the assessee.
Pertinently, in ITA No.2107/Chny/2008, in assesse’s case for
AY 2004-05, the co-ordinate Bench of this Tribunal has observed
as under:-
“37. The next issue arises for consideration is amortization of premium on securities. This issue arises for consideration in the assessee's appeals for assessment years 2004-05 to 2013-14. 38. Shri P.H. Arvindh Pandian, the Ld. Sr. counsel for the assessee, submitted that the CIT(Appeals) decided the issue against the assessee by following his own order for assessment year 2003-04. On appeal by the assessee against the order of the CIT(Appeals) for assessment year 2003-04, according to the Ld. Sr. counsel, this Tribunal confirmed an identical order of CIT(Appeals). 39. We heard Shri M. Swaminathan, the Ld. Sr. Standing Counsel also. This Tribunal for the assessment year 2003-04, confirmed a similar disallowance towards amortization of premium on securities. For the reason stated by this Tribunal for assessment year 2003-04 in I.T.A. No.801/Mds/2007, this Tribunal do not find any reason to interfere with the order of the lower authority and accordingly the same is confirmed.”
11 ITA No. 1085/Chny/2017 & 13 Ors
After hearing both the sides, we find that the Tribunal has
already decided the issue against the assessee in earlier
assessment years 2004-05 to 2013-14 vide its order dated
28.08.2018. Accordingly, we see no reason to interfere with the
order of the CIT(A) for the assessment years 2013-14, 2014-
15, 2015-16, 2016-17, 2017-18, 2018-19 & 2019-20 on the issue
of disallowance towards amortization of premium paid on
purchase of securities. Therefore, the ground raised by the
assessee on this issue of amortization of premium paid on
purchase of securities for the assessment years 2013-14,
2014-15, 2015-16, 2016-17, 2017-18, 2018-19 & 2019-20 is
dismissed. 10. The next common issue that came up for our consideration
in the appeals of the assessee for the assessment years 2014-
15, 2015-16, 2016-17, 2017-18, 2018-19 & 2019-20 is
disallowance of provision for IBNR and IBNER.
The learned counsel for the assessee submitted that during
the relevant assessment years, the assessee has made
provision for claims incurred, but were not reported (IBNR) and claims incurred, which were not enough reported (IBENR) and
12 ITA No. 1085/Chny/2017 & 13 Ors
such provision has been made for all unsettled claims on the
basis of claim lodged by insured persons. According to the
learned counsel, date of damage/loss was considered for
recognizing the claim in a particular year. In certain
circumstances, damages / loss were not reported in the balance
sheet of the insurance company and such claims are known as
claims incurred, but not reported. Sometimes, damage/loss
incurred may be reported, however, it was not enough reported
and therefore, the assessee has made provision as per IRDAI
guidelines. The liability of the assessee company is determined
based on the actual loss / damage. Therefore, such provision is
in accordance with guidelines and norms issued by IDRAI and
thus, is deductible u/s.37(1) of the Income Tax Act, 1961.
On the other hand, the Ld. Sr. Standing Counsel for the
Revenue submitted that the assessee has created provision in
anticipation of settlement of claims that were not ascertained.
What is reported to the assessee is damage/ loss caused to the
insured persons. According to the Sr. Standing Counsel, the
assessee is yet to assess loss and determine amount to be
compensated. Therefore, it is unascertained liability and same
13 ITA No. 1085/Chny/2017 & 13 Ors
cannot be allowed as deduction. The Sr. Standing Counsel
further submitted that this issue is covered by the decision of the
ITAT., Chennai in assessee’s own case for earlier assessment
years, where the Tribunal has held that provision made for IBNR
and IBNER is not deductible, because merely incident happened
during the year which is basis for making claim, that cannot be a
reason for allowing compensation payable by the assessee in the
subsequent financial years.
After hearing both the parties and going through material
records, we find that an identical issue has been considered by
the Tribunal in assessee’s own case in ITA Nos. 2107/Chny/2008
&Ors. vide order dated 28.08.2018 for relevant assessment
years and after considering relevant facts held that provision for
IBNR & IBNER is not deductible u/s.37(1) of the Income Tax Act,
1961, because such provision is only on unascertained liability,
which is not accrued to the assessee for the relevant assessment
year. The relevant findings of the Tribunal are as under:-
“43. We have considered the rival submissions on either side and perused the relevant material available on record. Admittedly, the assessee made provision in respect of claims incurred but not reported and in respect of claims incurred but not enough reported. The compensation for making insurance claim arises on the date of loss or damage occurred to the insured property. But, the actual liability to make the payment
14 ITA No. 1085/Chny/2017 & 13 Ors
arises on the date on which the loss or damage was assessed and the amount was determined. In this case, the accident or loss was reported to the assessee but the actual loss or compensation was not determined during the assessment year 2009-10. Therefore, as rightly submitted by the according to the Ld. Sr. Standing Counsel for the Revenue, the liability to make the payment accrues to the assessee only in the year in which the loss or damage was ascertained and compensation payable to insured person is determined. Admittedly, the compensation payable to insured person was not determined during the assessment year 2009-10. Therefore, this Tribunal is of the considered opinion that merely because the incident happened during the year which is the basis for making claim, that cannot be a reason for allowing the compensation payable by the assessee for the assessment year 2009-10. In other words, the compensation payable by the assessee has to be allowed in the year in which the amount of compensation was determined. Since the amount was not determined during the year under consideration, this Tribunal is of the considered opinion that the same cannot be allowed for assessment year 2009-10. Hence, the CIT(Appeals) is not correct in allowing the claim of the assessee. Accordingly, the order of the CIT(Appeals) is set aside and that of the Assessing Officer is restored.”
In this view of the matter and consistent with view taken by
the co-ordinate Bench, we are of the considered view that the
assessee is not entitled for deduction towards provision created
for IBNR & IBNER and thus, we uphold the findings of the
learned CIT(A) on this issue for the assessment years 2014-
15, 2015-16, 2016-17, 2018-19 & 2019-20 and reject grounds
taken by the assessee. Further, the assessee has also pleaded
that with respect to AY 2017-18, the amount disallowable with
respect to provisions for IBNR and IBNER claims cannot exceed
Rs.1250.89 crores being the amount debited to the revenue
15 ITA No. 1085/Chny/2017 & 13 Ors
accounts of the assesse. The assesse submitted that the
additional amount of Rs.1582.58 crores being the amount not
debited to the profit & loss account be deleted. We are in
conformity with the views of the assessee that amount of monies,
as provisions, not debited to the profit & loss account cannot be
a part of the disallowance. Accordingly, the AO is directed to
recalculate the disallowance with respect to provisions for IBNR
and IBNER claims and restrict it to the extent of the amounts
debited to profit & loss account as per law during the assessment
year 2017-18. Accordingly, the grounds of appeal raised by
the assessee on this issue for AYs 2014-15 to 2016-17 and
2018-19 & 2019-20 are dismissed and that of the AY 2017-18
is treated as allowed for statistical purposes.
The next common issue in these appeals of the assessee
for assessment years 2014-15 to 2016-17 and 2018-19 and
appeal of the Revenue for assessment year 2013-14 is as
regards to disallowance of provision for IBNR and IBNER
claimed by the assessee in its return of income while computing
book profit u/s.115JB of the Act. The Ld.AO disallowed the claim
and the Ld.CIT(A) deleted the additions on this issue and allowed
16 ITA No. 1085/Chny/2017 & 13 Ors
the claim of the assessee for the assessment year 2013-14,
against which the Revenue came in appeal. Whereas, in respect
of AYs i.e 2014-15 to 2016-17 and 2018-19, the Assessing
Officer disallowed provision for IBNR and IBNER claim, and the
Ld.CIT(A) following the decision of the Tribunal, upheld the
orders of the Assessing Officer on this issue dismissed the claim
of the assessee, against which the assessee came in appeal for
AYs 2014-15 to 2016-17 and 2018-19. The learned counsel for
the assessee submitted that there was no disallowance of provision for IBNR and IBNER claim for the assessment years
2017-18 & 2019-20.
15.1 For this issue of provision towards IBNR and IBNER claim,
the assessee has raised the following ground which reads as
under:-
“8. The Appellant submits while ascertaining the Book Profits: (a)The CIT(A) failed to appreciate that the amount debited as Reserve for unexpired Risk (URR) cannot be treated as a "reserve" as contemplated in Clause (b) to Explanation to Section 115JB of the Act and the carry forward of Reserve for Unexpired Risk cannot be restricted only to the extent of the premium proportionate to the risk period of subsequent year.” The grounds raised by the assessee in other assessment years
is identically worded and facts and circumstances are exactly
17 ITA No. 1085/Chny/2017 & 13 Ors
similar and hence, we take up the facts for consideration from
assessment year 2013-14 in ITA No. 1085/Chny/2017 and will
decide the issue which will apply to other years also.
15.2 At the outset, the learned counsel for the assessee pointed
out that the Hon’ble High Court of Madras in Tax Case Appeal
Nos.339 & 342 of 2019 dated 08-12-2010 in the assessee’s own
case for the assessment year 2013-14 has remanded this issue
back to the file of the Tribunal for adjudicating the same on merits
by observing in para 7 as under:- “7. Since the provision has been made applicable to the Insurance companies as well with effect from 01.04.2003, the Tribunal has to decide the issue on merits for the assessment order 2013-2014 and decide as to whether the assessing officer was right in computing dis-allowance reserved for unexpired risk provision towards IBNR / IBNER claim and dis- allowance under section 14A read with Rule 8D and the Tribunal to take a decision on merits and in accordance with law, therefore, the matter has to be remanded to the Tribunal for fresh consideration, accordingly, the observations made by the Tribunal in the impugned order in Paragraph Nos. 55 and 56 are set aside, insofar as it relates to assessment year 2013-2014 and the matter is remanded to the Tribunal to decide the issue with regard to the computation under book profit and whether the assessing officer was right in his computation.”
15.3 In term of above, we take up these appeals and heard Shri
S.Sundararaman, learned counsel for the assessee and
Ms.Pushpa, Ld. Sr.Standing Counsel for the Revenue. The
Assessing Officer, while verifying the accounts of the assessee,
18 ITA No. 1085/Chny/2017 & 13 Ors
claimed that the assessee has deducted Rs.266,77,00,000/- in the profit & loss account and created provision towards ‘claim incurred but not reported’ (IBNR) and ‘claims incurred but enough reported’ (IBNER). The assessee was asked to explain as to why said provisions should not be disallowed and added back to the total income of the assessee. The assessee explained before the Assessing Officer the entire genet of the claim by filing a letter, which is reproduced in the order of the Assessing Officer. The Assessing Officer, while adjudicating the issue noted that provision for IBNR / IBNER is to be created considering the date of occurrence of the relevant event and not based on reporting of the event. Hence, the Assessing Officer noted that such provision for these two claims do not seem to be covered entire events that occurred during particular financial year but not reported. The assessee before the Assessing Officer explained this by filing the evidences that the same is based on actuarial valuation and relevant text of the letter reproduced by the Assessing Officer is being reproduced for the sake of clarity as under:-
19 ITA No. 1085/Chny/2017 & 13 Ors
“The provision for IBNR and IBNER made by the assessee for the relevant assessment year are based on actuarial valuation by an independent actuary. The valuation is worked based on an approved statistical model (approved by the Actuarial Society of India and IRDA) which takes into account various factors including (a) claims report, (b) claims paid; and (c) claims outstanding details from the Company for the past seven years. The Actuary, using the data furnished by the assessee based on the statistical model approved by Actuarial Society and IRDA, calculates the ultimate loss that will fall on the company under each portfolio (viz. Fire, Marine Cargo, Marine Hull,etc.) and on the so calculated amount reduces the Claims actually paid and also the Claims Outstanding accounted by the assessee to arrive at the shortfall on the ultimate loss. This shortfall will be certified by the Actuary to be the IBNR/IBNER to be accounted by the assessee. A copy of the report of the Actuary is enclosed for your reference (Annexure 3). From a reading of the report, one can appreciate that the Actuary recommended to the assessee to provide the above amount based on his study of the claim reporting pattern and the outstanding liability made in earlier years.”
15.4 According to the Assessing Officer, claim made by the
assessee, particularly with regard to third party motor insurance
claim, is without any time limitation and hence, claim made on
these two items by the assessee is unascertained liability and
hence, he disallowed provision created by the assessee by
observing that the assessee itself reverses the provision created in an earlier year, in subsequent year and creates new provision
based on reporting of the events. The Assessing Officer
20 ITA No. 1085/Chny/2017 & 13 Ors
disallowed this provision and also for similar reasons added back
this provision for the purpose of computation of book profit
u/s.115JB of the Act. Aggrieved, the assessee preferred appeal
before the learned CIT(A). The Ld.CIT(A), by following the earlier
year order for assessment year 2003-04 vide para 10.3.3 held
as under:-
“10.3.3 In A.Y. 2003-04, in the appellant's own case, my predecessor has made the following observation : "4.2 I have carefully considered the facts of the case and the various submissions made by the ld. AR. I have also gone through the decisions relied on by the ld. AR. I find that the appellant has provided for the above sums based on actuarial valuation which is a scientific basis. It was also submitted that it is the universal practice of all insurance companies to provide for IBNR/ IBNER and it is based on a statutory requirement. Hence, I am of the considered opinion, that the claim of the appellant has to be allowed. The Hon'ble Supreme Court in the case of Rotak Controls India (P) Ltd. (supra), has held as under: "The present value of a contingent liability, like the warranty expense, if properly ascertained and discounted on accrual basis can be an item of deduction under section 37. The principle of estimation of the contingent liability is not the normal rule. It would depend on the nature of the business, the nature of sales, the nature of the product manufactured and sold and the scientific method of accounting adopted by the assessee. It would also depend upon the historical trend and upon the number of articles produced. A provision is a liability which can be measured only by using a substantial degree of estimation. A provision is recognized when (a) an enterprise has a present obligation as a result of a past event; (b) it is probable that an outflow of resources will be required to settle the obligation ; and (c) a reliable estimate can be made of the amount of the obligation. If these conditions are not met, no provision can be recognised. The principle is that if the historical trend indicates that a large number of sophisticated goods were being manufactured in the past and the facts show that defects existed in some of the items manufactured and
21 ITA No. 1085/Chny/2017 & 13 Ors
sold, then provision made for warranty in respect of such sophisticated goods would be entitled to deduction from the gross receipts under section 37." The ratio of the above decision is applicable to the facts of the appellant. It is further seen that similar claims have been accepted in earlier as well as subsequent assessment years. In view of the above and respectfully following the above decision, the claim of the appellant is allowed. Accordingly, this ground is allowed." 10.3.4 In view of my predecessor's decision on the aforesaid issue, the AO's disallowance of the appellant's claim of provision of IBNR / IBNER amounting to Rs.266,77,00,000/- is deleted and the appellant's ground is allowed.”
15.5 Accordingly, the CIT(A) deleted the disallowance, against
which the Revenue is in appeal for AY 2013-14 and for the
assessment years 2014-15 to 2016-17 and 2018-19, the CIT(A)
by following the order of the Tribunal upheld the orders of the
Assessing Officer and thus, the assessee is in further appeal
before us.
15.6 The Tribunal in ITA No.1085/Chny/2017 for assessment
year 2013-14 has set aside the issue of IBNR/IBNER back to the
file of the Assessing Officer to determine as to whether provision
created towards IBNR/IBNER is ascertained liability or not. But,
the Tribunal has not adjudicated the issue and simplicitor decided
the issue on merits. But, as rightly observed by the Hon’ble
Madras High Court that the Tribunal has decided the issue of
applicability of provisions of section 115JB of the Act upto
22 ITA No. 1085/Chny/2017 & 13 Ors
assessment year 2012-13. This fact is noted by the Hon’ble
Madras High Court in its judgement in TCA No. 339 & 342 of
2019 dated 08.12.2019 vide para 4, 5 & 6 as under: 4. It may not be necessary for us to dwell deep into the factual matrix, as we find that the error crept in the order passed by the Tribunal while deciding the issue with regard to addition of reserve for unexpired risk while computing book profit under Section 115JB of the Act. The Tribunal in paragraph No.55 of the impugned Order has noted that this issue arises for consideration in the Revenue's appeal for the assessment years 2003- 2004, 2004-2005, 2007-2008 to 2013-2014 and in the assessee's appeals for the assessment years 2003-2004, 2007-2008 and 2012-2013. 5. It is not disputed by the learned counsel for the assesse that the issue does not arise for consideration for the assessment year 2013-2014. Both in the assessee's appeal as well as in the revenue's appeal, the issue arises only up to the year 2012-2013 and this is owing to the fact that there was an amendment to the Section 115 JB by substitution of Subsection 2 by Finance Act, 2012 with effect from 01.04.2013. The amended/ substituted Provision reads as follows:- ……….. ………… 6. In the light of the above, as per the amendment culled above in the Act, the issue has to be decided by the Tribunal, however, due to inadvertence, the Tribunal has observed in Paragraph No.56 of the Order that Section 115JB is not applicable to the insurance companies and therefore, held that there is no infirmity in the order passed by the CIT (Appeals).”
15.7 Now, before us, the learned counsel for the assessee
argued and admitted that the assessee is an insurance company
23 ITA No. 1085/Chny/2017 & 13 Ors
and it has not disputing applicability of provisions of section
115JB of the Act to it post-amendment to the Finance Act, 2013-
14 i.e AY 2013-14 onwards. He also stated that the Assessing
Officer has adjudicated this issue, but the CIT(A) again relying
on the earlier year order of the CIT(A) i.e for assessment year
2003-04, allowed the claim of the assessee on merits, but has
not adjudicated the issue whether this provision is allowable,
while computing book profit u/s.115JB of the Act and has not
also determined whether liability is ascertained or unascertained
in term of provisions of Explanation 1(c) to section 115JB of the
Act.
15.8 The Ld.Senior Standing Counsel for the Revenue has also
fairly agreed that this issue is neither adjudicated by the CIT(A)
nor the Tribunal, on merits and only some facts are available in
the order of the Assessing Officer. Hence, both the sides have
agreed that this issue can be remitted back to the file of the
Assessing Officer before whom the assessee will place all
evidences and will prove whether claim made by the assessee
is ascertained liability or unascertained liability. The Assessing
Officer will examine the claim and then decide the issue in
24 ITA No. 1085/Chny/2017 & 13 Ors
accordance with law as to whether liability is crystallized or not
during the relevant year in the given facts and circumstances of
the case.
15.9 After hearing both sides and going through the facts of the
case, we agree with the arguments advanced by both sides that
facts relating to provision created for IBNR/IBNER relating to
relevant assessment years are not available on record and
hence, the matter is to be restored back to the file of the
Assessing Officer for fresh adjudication for the reason that in
case, if the matter is restored to the file of CIT(A), he has to call
for remand report and the details cannot be examined at his
level. Hence, we remand this issue back to the file of the
Assessing Officer for detailed examination of this issue as to
whether provision created by the assessee on account of
IBNR/IBNER is ascertained liability or unacertained liability for
the purpose of computation of book profit u/s.115JB of the Act
only.
15.10 Accordingly, impugned orders of the Assessing Officer
and that of the CIT(A) on this issue are set aside and matter is
remitted back to the file of the Assessing Officer for fresh
adjudication in term of above. Consequently, identical issue
25 ITA No. 1085/Chny/2017 & 13 Ors
raised by the assessee for assessment years 2014-15 to 2016-
17 and 2018-19 and that of the Revenue for the assessment
year 2013-14 are remitted back to the file of the Assessing Officer
for fresh adjudication. Therefore, ground raised by the
assessee as well as Revenue on the issue of provision
created for IBNR/IBNER for computation of book profit
u/s.115JB of the Act in respect of assessment years 2014-
15 to 2016-17 and 2018-19 by the assessee and that of the Revenue for assessment year 2013-14 are treated as
allowed for statistical purposes.
The next common issue raised in the appeals of the
assessee for assessment years 2014-15 to 2016-17 and 2018- 19 and appeal of the Revenue for assessment year 2013-14 is
as regards to provision created for reserve for unexpired risk. The
learned counsel for the assessee submitted that no disallowance
was made by the Assessing Officer for the assessment years
2017-18 & 2019-20. The addition was made by the Assessing
Officer and confirmed by Ld.CIT(A) except assessment years
2017-18 & 2019-20, while computing book profit u/s.115JB of
26 ITA No. 1085/Chny/2017 & 13 Ors
the Act by observing that unexpired risk cannot be treated as
reserve as contemplated under clause (b) to Explanation 1 to
section 115JB of the Act. For this, the assessee has raised
following ground 8(b):-
8(b) The CIT(A) erred in not appreciating the fact that the aforesaid change in the accounting treatment of URR would result in 'change in accounting policy' adopted by the Appellant and such changes are not in line with provisions of Section 115JB of the Act.”
16.1 The Assessing Officer while framing assessment added
reserve for unexpired risk by observing that reason for
unexpired risk is nothing but solvency margin created as per
guidelines laid down under IRDA Rules as well as Insurance Act
and hence, this reserve created is nothing but, amount set aside
for making unascertained liabilities. The Assessing Officer, after
discussing provisions of section 115JB of the Act and noting that
assessee is allowed to make 100% provision for the purpose of
unexpired risk in some of the segments of insurance business,
i.e.,
i) Premium received on Marine Hull;
ii)Premium allocated for the terrorism pool &
27 ITA No. 1085/Chny/2017 & 13 Ors
iii) Premium received on Fire & Engineering Insurance
It means the entire premium received during particular
accounting period has been treated as reserve by the assessee
and same being reduced in the profit & loss account prepared as
per IRDA guidelines, but, in any way, the same cannot be called
as ascertained liabilities. Hence, the Assessing Officer
disallowed the reserve created for unexpired risk of
Rs.238,13,11,883/- adjusted during the current year from the
insurance premium received and added back to the book profit
computed u/s.115JB of the Act. Aggrieved, the assessee
preferred further appeal before Ld.CIT(A).
16.2 The Ld.CIT(A) exactly on identical facts as in the above
issue of creation of IBNR/IBNER provision claimed by the
assessee observed that provisions of section 115JB of the Act
does not apply to insurance companies following the order for
assessment year 2003-04. But, the learned counsel for the
assessee now before us, stated that the matter has been
remanded back by the Hon’ble Madras High Court as the above
issue of provision created towards IBNR/IBNER, hence, on the
same lines, the matter has to be set aside to the file of the
28 ITA No. 1085/Chny/2017 & 13 Ors
Assessing Officer, because the facts are not at all available in the
records of the CIT(A)’s order. To this proposition, the Ld.Senior
Standing Counsel for the Revenue also agreed.
16.3 After hearing both the sides and going through records of
the case, we noted that the issue has been remanded back to
the Tribunal by the Hon’ble Madras High Court vide its order
dated 08.12.2020 at para nos. 4 to 6 in Tax Case Appeal Nos.
339 & 342 of 2019 [details are noted above in para 15.9 of this
order while dealing with the issue of provision created for
IBNR/IBNER] Hence, taking a consistent view as agreed by both
learned counsels for assessee as well as Revenue, we remit
this issue also back to the file of the Assessing Officer with
similar directions to the Assessing Officer mentioned in para
No.15.10 of this order.
16.4 Here, it is pertinent to note one fact as argued by the
learned counsel for the assessee that earlier there was no
decision available on the issue of reserve for unexpired risk, but
now, the ITAT., Kolkata Benches of this Tribunal in the case of
DCIT Vs National Insurance Co. Ltd. in ITA No.983/Kol/2012
29 ITA No. 1085/Chny/2017 & 13 Ors
has categorically held that reserve created for unexpired risk
need not be added back for the purpose of computation of book
profit u/s.115JB of the Act. The Assessing Officer, while doing
fresh adjudication can consider the decision of ITAT., Kolkata
Benches of this Tribunal in the case of DCIT Vs National
Insurance Co. Ltd. in ITA No.983/Kol/2012 and then decide the
issue in accordance with law.
16.5 In term of above, the impugned orders of the Assessing
Officer and CIT(A) are set aside for the assessment years 2014-
15 to 2016-17 & 2018-19 raised by the assessee and that of the
Revenue for the assessment year 2013-14 on the issue of
creation of reserve for unexpired risk and matter is remitted back
to the file of the Assessing Officer to decide the issue afresh as
per law, after considering entire facts of this case. In the result,
appeals filed by the assessee for the assessment years
2014-15 to 2016-17 & 2018-19 and that of the Revenue for
the assessment year 2013-14 on the issue of creation of
reserve for unexpired risk are treated as allowed for
statistical purposes.
30 ITA No. 1085/Chny/2017 & 13 Ors
Similarly, the next common issue raised in the appeal of the
Revenue for assessment year 2013-14 is as regards to
disallowance of exempt income by invoking provisions of section
14A r.w.rule 8D of the Income Tax Rules, 1962, while computing
book profit u/s.115JB of the Act.
17.1 At the outset, learned counsel for the assessee stated that
this issue is squarely covered by the decision of Special Bench
of the Tribunal in the case of ACIT vs. Vireet Investments (P)
Ltd. [2017] 165 ITD 27 (Delhi – Trib.) (SB), wherein the Special
Bench has considered an identical issue and after considering
relevant facts held that computation under clause (f) of
Explanation 1 to section 115JB(2) of the Act is to be made
without resorting to computation as contemplated u/s.14A read
with Rule 8D of I.T. Rules, 1962.The relevant portion of the
decision of Special Bench of this Tribunal in the case of ACIT
Vs. Vireet Investments is reproduced as under:-
"6.22 In view of above discussion, we answer the question referred to us in favour of assessee by holding that the computation under clause (f) of Explanation I to section 115JB(2) is to be made without resorting to the computation as contemplated u/s 14A read with Rule 8D of the Income-tax Rules, 1962.”
31 ITA No. 1085/Chny/2017 & 13 Ors
17.2 For this proposition, the learned Sr.Standing Counsel could
not controvert the above position and could not bring any
contrary decision before us on this issue.
17.3 After hearing both the sides and going through the records
of this case, we find that the issue in hand is squarely covered by
the decision of the Special Bench of the Tribunal in the case of
ACIT Vs. Vireet Investments ( supra), wherein the Special Bench
has categorically held that provisions of section 14A read with
Rule 8D will not apply while computing the book profit u/s.115JB
of the Act. Respectfully following the Special Bench decision
cited above, we delete the disallowance made by invoking the
provisions of section 14A read with Rule 8D of Income Tax
Rules, 1962 while computing book profit u/s.115JB of the Act.
We, therefore, affirm the impugned order of Ld.CIT(A) on this
issue and allow the claim of the assessee for assessment year
2013-14 and reject the grounds taken by the Revenue for the
assessment year 2013-14. In the result, the ground raised by
the Revenue for assessment year 2013-14 on the issue of
disallowance by invoking the provisions of section 14A read
32 ITA No. 1085/Chny/2017 & 13 Ors
with Rule 8D of Income Tax Rules, 1962 while computing
book profit u/s.115JB of the Act is dismissed.
The next common issue that came up for our consideration
from the Revenue appeals for the assessment years 2014-15 to
2016-17 and 2018-19. The Assessing Officer has made
disallowance for assessment years 2014-15 to 2016-17 and
2018-19. However, for assessment years 2017-18 & 2019-20,
no disallowance was made by the Assessing Officer u/s.14A read with Rule 8D of the Income Tax Rules, 1962.
18.1 During the previous year relevant to assessment years
under consideration, the assessee has earned exempt income,
and made suomotu disallowance voluntarily towards
expenditure relatable to exempt income u/s.14A. The Assessing
Officer has disallowed expenditure relatable to exempt income
u/s.14A of the Act by invoking Rule 8D of Income Tax Rules,
1962, as substantial amount of investments in equities and
mutual funds have been made by the assessee and part of
remuneration and other expenses attributable to top executives are linked to this exempt income that would be earned out of
such investments and the assessee has also earned tax free
33 ITA No. 1085/Chny/2017 & 13 Ors
income. It was explanation of the assessee before the Assessing
Officer that provisions of section 14A of the Income Tax Act,
1961 does not apply to insurance companies and the assessee
relied on catena of judgements and urged that the Ld.CIT(A) has
decided the issue in favour of the assessee by placing reliance
on order of various High Courts in support of its claim. The
learned counsel for the assessee argued that there is no
satisfaction from the Assessing Officer as required u/s.14A(2) of
the Act having regard to books of account of the assessee that
suo motu disallowance made is not correct. The assessee relied
upon ITAT., Pune Bench in the case of M/s. Bajaj Alliance
General Insurance Company (ITA No. 1578/Pune/2008). The
assessee has also placed reliance on a plethora of judgements
on the matter of various Tribunals and High Courts viz., ITAT
Delhi: DCIT vs. Oriental Insurance Co. Ltd (2015-TIOL-139-
ITAT-DEL), Oriental Insurance Co. Ltd v s. ACIT (2009-TIOL-
172-ITAT-DEL), ITAT Mumbai in the case of DCIT v. ICICI
Prudential Life Insurance Co. Ltd (2015 (1) TMI 9), ICICI
Lombard General Insurance Co. Ltd vs. ACIT (ITA No.
4287/Mum/2009), Reliance General Insurance Co. Ltd vs. DCIT
(2010-TIOL-473-ITAT-MUM), Birla Sun Life Insurance Co. Ltd
34 ITA No. 1085/Chny/2017 & 13 Ors
vs. DCIT (2010-TIOL-535-ITAT-MUM), the Hon’ble Delhi High
Court in the case of Oriental Insurance Co. Ltd. In ITA No.172 of
2020 dated 04.03.2020 and other cases mandating that
provision of section 14A were not applicable in the case of
insurance companies which were taxed under the provisions of
section 44 of the Act. It was also submitted that the department
has accepted the order of the Ld.CIT(A) and not filed any appeal
before any appellate authority. The Ld. Sr. Standing Counsel,
however relied upon the order of the Assessing Officer on this
issue.
18.2. We have heard the rival submissions in the light of
materials available on records. Insurance Companies are liable
for taxation within the meaning of section 44 of the Act. The said
section begins with a non-obstante clause thus precluding
application of computation of income u/s.28 to 43 which has
bearing with section 14A . Accordingly, we concur with the
findings of the Hon’ble Tribunals cited supra as well as the
Hon’ble High Court of Delhi and hold that no interference can be
made to the assesse’s income by provisions of section 14A.
Accordingly, the grounds of appeal raised by the Revenue
35 ITA No. 1085/Chny/2017 & 13 Ors
for AY 2014-15 to 2016-17 and 2018-19 are therefore
dismissed and thus, the Ld.AO is directed to delete
additions made.
The next issue that came up for our consideration from the
assessee appeal for the assessment year 2017-18 is
disallowance of Rs.17.25 crores u/s.36(1)(va). The Ld.AO
disallowed a sum of Rs.17,25,27,756/- on account of failure to
deposit Employees’ contribution to PF before due date as
specified under the Act. On appeal, the Ld. CIT(A) confirmed the
disallowance of Employee’s Contribution made by the Assessing
Officer, as said late payments are not covered u/s.43B and by
following the latest decision of the Hon'ble Supreme Court in the
case of M/s.Checkmate Services dated 12.01.2022. Aggrieved
by the order of Ld.CIT(A), the assessee is in further appeal
before us.
19.1 Heard both sides and perused materials available on
record. Since the Ld.CIT(A) has followed binding judicial
precedent in the case of M/s.Checkmate Services dated
12.01.2022 by the Hon'ble Supreme Court, on the issue
disallowance of Employee’s Contribution to PF and confirmed
36 ITA No. 1085/Chny/2017 & 13 Ors
order of the Assessing Officer, the same do not require any
interference on our part. Thus, the ground raised by the
assessee on this issue is dismissed for the assessment year
2017-18.
The next common issue that came up for our consideration
from the Revenue appeals for the assessment years 2014-15 to
2019-20 is in regard to disallowance of commission paid to non-
residents u/s.40(a)(i) of the Act amounting to Rs.9.88 crores for
assessment year 2014-15. Briefly stated the facts are that the
Assessing Officer, while completing the assessment noticed that
the assessee debited commission payments in the profit & loss
account made to non-resident agents for receipt of reinsurance
premium during the year under consideration. During the course
of assessment proceedings, the assessee was required to
show-cause as to why payments made to foreign agents should
not be disallowed for non-deduction of TDS u/s.195 of the Act.
Though the assessee furnished reply, the Assessing Officer was
not convinced with the same and proceeded to disallow
commission expenses paid to foreign agents for non-deduction
of TDS under section 195 of the Acton account of the fact that
37 ITA No. 1085/Chny/2017 & 13 Ors
said commission has arisen and accrued to non-residents only
in India and there is also there is business connection between
the assessee and non-resident insurance companies. However,
on appeal, the Ld.CIT(A) by following decision of the Tribunal in
assessee’s own case in ITA Nos.1753 to 1610/Chny/2011 &Ors
dated 28.08.2018 for assessment years 2007-08 to 2013-14
allowed the claim of the assessee holding that amounts have
been paid to non-residents, who do not have any permanent
establishment or any distinct business activities in India and
further, amounts paid to non-residents were liable for taxation
for the respective foreign countries and thus, provision of
section 195 is not attracted in the present case. The learned
counsel for the assessee submitted that this has been decided
against the Revenue by the Hon’ble High Court of Madras in
TCA No.323 of 2019 in assessee’s own case and a copy of
which is placed on record as Annexure-3 at pages 162 to 173 of
the paper book filed by the assessee. In the impugned order, the
Hon’ble jurisdictional High Court, relying upon their own decision
in the case of M/s. Royal Sundaram Alliance Insurance
Company Ltd. In TCA No.41 of 2019, held that assessee is not
liable to deduct tax at source, qua, payments made to overseas
38 ITA No. 1085/Chny/2017 & 13 Ors
surveyors. The Ld.Sr. Standing Counsel has fairly agreed that
the issue is decided against the Revenue.
20.1 Heard rival submissions and perused materials available
on record. It emerges from record that assessee is not paying
any commission to insurance companies and such commission
was deducted by respective insurance companies themselves
from reinsurance premium. Therefore, when the assessee is not
making payment, the assessee is not liable to deduct tax. We
find that the Ld.CIT(A) has rightly allowed the claim of the assesseeby following the decision of this Tribunal in assessee’s
own case for assessment year 2007-08 to 2013-14. Further, the
order of the Tribunal dated 28.08.2018 on the issue of
commission paid for receipt of re-insurance premium in
assessee’s own case was affirmed by the Hon’ble High Court
of Madras in TCA No.323 of 2019 dated 14.06.2019. Thus,
respectfully following the said judgement, we confirm the
order of the CIT(A) on this issue and reject the grounds
raised by the Revenue in assessment years 2014-15 to 2019- 20.
39 ITA No. 1085/Chny/2017 & 13 Ors
The next issue that came up for our consideration from the
Revenue appeals for the assessment years 2014-15 to 2019-20
is in regard to disallowance of expenditure incurred for the
purpose of survey fees paid to non-residents. u/s.40(a)(ia) of the
Act amounting to Rs.22,85,363/- for assessment year 2014-15.
21.1 The Ld.Senior Standing Counsel contended that the
assessee has paid survey fees for the purpose of quantification
of claim for making payment on the insurance claim which was
incurred outside India and said payments were made without
deducting TDS. When the Ld.AO required the assessee to
furnish details of survey fees paid outside India, the assessee
submitted that provisions of section 195 is not applicable on the
survey fees paid to non-residents. Therefore, not satisfied with
the reply filed by the assessee, the Ld.AO rightly estimated the
disallowance @ Rs.10,415/- for every claim of Rs.1 crore
towards marine insurance and disallowed Rs.22.85 Lacs
observing that though amount of survey fees was reimbursed to
the claimant since survey has been done on behalf of Indian
insurer, said payment of fees was made by the assessee to non-
resident surveyors.
40 ITA No. 1085/Chny/2017 & 13 Ors
21.2. The learned counsel for the assessee, on the other hand,
submitted that whenever there was damage or claim, surveyors
examined the insured property and estimated damages and
entire services were outside India and the non-residents have no
business connection in India. Further, the income of the
surveyors is not liable for taxation in India, thus, the assessee is
not liable to deduct tax, which is nothing but reimbursement of
expenditure incurred by surveyors. Therefore, theLd.CIT(A) has
rightly allowed the issue in favour of the assessee by following
the order of this Tribunal dated 28.08.2018 in assessee’s own
case for earlier assessment years 2003-04, 2011-12 to 2013-14.
21.3. Heard rival submissions and perused materials available
on record. We find that order of the Tribunal dated 28.08.2018
in assessee’s own case on the issue of survey fees paid to
non-residents u/s.40(a)(ia) was affirmed by the Hon’ble High
Court of Madras in TCA No.323 of 2019 dated 14.06.2019.
Thus, respectfully following the said judgement, we confirm
the order of the CIT(A) on this issue and reject the grounds
raised by the Revenue in assessment years 2014-15 to 2019-
20.
41 ITA No. 1085/Chny/2017 & 13 Ors
The next issue that came up for our consideration from the
Revenue appeals for the assessment years 2014-15 to 2019-20
is in regard to disallowance of amount paid to motor car dealers
towards infra payment u/s.37 of the Act amounting to Rs.63.94
crores for assessment year 2014-15.
22.1 The learned counsel for the assessee, at the outset
submitted that this issue of payment made to motor car dealers
by the assessee towards infra payment u/s.37(1) of the Act is
also covered in favour of the assessee by the earlier decision
of this Tribunal dated 28.08.2018 in assessee’s own case for the
assessment year 2013-14, which was affirmed by the Hon’ble
High Court of Madras in TCA No.339 to 342 of 2019 vide order
dated 21.06.2019 and a copy of which is placed on record as
Annexure-4 at pages 174 to 181 of the paper book filed by the
assessee. The Ld. Senior Standing Counsel fairly agreed that the
issue is decided against the Revenue.
22.2 Heard rival submissions and perused materials placed on
record. In the judgement of the Hon’ble High Court of Madras
dated 21.06.2019, it was observed that the addition was made
as sequel to information received from the service tax
42 ITA No. 1085/Chny/2017 & 13 Ors
department whose own enquires had not reached finality. The
Hon’ble High Court laid down that the Revenue would be free
to exercise its authority under the Act in the event of Service
tax department holding against the assesse. Respectfully
following the said judgement of the Hon’ble High Court of
Madras dated 21.06.2019, we confirm the order of the CIT(A)
on the issue of infra payments made by the assessee to
motor car dealers and reject the grounds raised by the
Revenue in assessment years 2014-15 to 2019-20.
The next issues that came up for our consideration from the
assessee appeals is non-adjudication of following issues raised
by the assessee before CIT(A).
i) Taxes paid u/s.115O of the Act amounting to Rs.13,61,70,020/-
not given credit for AY 2017-18;
ii) Levy of interest u/s.115P of the Act to be restricted to
Rs.5,58,29,709/- for AY 2017-18,
iii) Addition of an amount of Rs.1,85,41,38,188/- under the head
‘profits and gains from business in tax computation sheet
annexed with assessment order for AY 2019-20,
iv) Non-credit u/s.115JAA of Rs.7,44,96,34,633/- for AY 2018-19.
43 ITA No. 1085/Chny/2017 & 13 Ors
v) Non-credit of TDS Rs.40,09,467/- for AY 2018-19.
23.1 The assessee also filed an additional ground in ITA
13/Chny/2023 seeking permission to adjudicate the issue of
credit for TDS amounting to Rs.2,29,99,898/- for AY 2017-18
and submitted that though the said ground was raised before the
Ld.CIT(A), which was omitted to be adjudicated by the Ld.CIT(A).
The Ld. Senior Standing Counsel has no objection to admit the
ground for adjudication as the same was non-adjudicated by the
Ld.CIT(A).
23.2 The Ld. Counsel for the assessee argued that the AO has
made the impugned additions / interference to its returned
income by ignoring material facts on the records and/or not
providing any basis for the proposed interference. The Ld.CIT(A)
omitted to adjudicate the above issues as raised in the
respective assessment years. The Ld.AR accordingly argued
that the matter may be restored back to the file of Ld.CIT(A) for
adjudication.
44 ITA No. 1085/Chny/2017 & 13 Ors
23.3 We have heard the rival parties and examined material on
records. The assessee is legally entitled for all benefits under the
Act as long as the facts supports its case. Accordingly, the
Ld.CIT(A) is directed to adjudicate the issues raised above which
were omitted to have been adjudicated in the light of material
placed by the assessee on records and as per law. The Ld..
Senior Standing Counsel did not have any objection to the same.
The assessee is directed to provide all necessary details to the
first appellate authority and comply with its notices. To that
extent, on the issue non-adjudication of grounds raised by
the assessee for AY 2017-18, 2018-19 and 2019-20 [on the
issues mentioned above in para 23 and 23.1 of this order]
and additional ground of appeal raised by the assessee
before us in ITA No.13/chny/2023 for assessment year 2017-
18 are remitted back to the file of the Ld.CIT(A) for fresh
adjudication. Therefore, these grounds raised by the
assessee for the relevant assessment years are allowed
for statistical purposes.
In the result, the appeals of the assessee and Revenue are
dealt as under:-
45 ITA No. 1085/Chny/2017 & 13 Ors
ITA Nos Assessment Result Year 1085/Chny/2017 2013-14 Appeal of the assessee is partly allowed for statistical purposes. 1585/Chny/2019 2014-15 Appeal of the assessee is partly allowed for statistical purposes 1584/Chny/2019 2015-16 Appeal of the assessee is partly allowed for statistical purposes 639/Chny/2020 2016-17 Appeal of the assessee is partly allowed for statistical purposes 13/Chny/2023 2017-18 Appeal of the assesse is partly allowed for statistical purposes 1108/Chny/2022 2018-19 Appeal of the assesse is partly allowed for statistical purposes 42/Chny/2023 2019-20 Appeal of the assessee is partly allowed for statistical purposes 1571/Chny/2017 2013-14 Appeal of the Revenue is Partly Allowed for statistical purposes 1670/Chny/2019 2014-15 Appeal of the Revenue is Partly Allowed for statistical purposes 1671/Chny/2019 2015-16 Appeal of the Revenue is Partly Allowed for statistical purposes
46 ITA No. 1085/Chny/2017 & 13 Ors
426/Chny/2021 2016-17 Appeal of the Revenue is Partly Allowed for statistical purposes 128/Chny/2023 2017-18 Appeal of the Revenue is Dismissed 129/Chny/2023 2018-19 Appeal of the Revenue is Dismissed 130/Chny/2023 2019-20 Appeal of the Revenue is Dismissed. Order pronounced on 19th July, 2024 at Chennai. Sd/- Sd/- (महावीर �संह) ( अिमताभ शु�ा ) (Mahavir Singh) (Amitabh Shukla उपा�य / Vice-President लेखा सद&य /Accountant Member चे(नई/Chennai, )दनांक/Dated: 19th July, 2024. KB/- आदेश क� ��त+ल,प अ-े,षत/Copy to: 1. अपीलाथ�/Appellant 2. ��यथ�/Respondent 3. आयकर आयु.त/CIT - Chennai 4. ,वभागीय ��त�न1ध/DR 5. गाड� फाईल/GF