LEXICON COMMERCIAL ENTERPRISES LIMITED,KOLKATA vs. ITO, WD-1(4), KOLKATA, KOLKATA

Aggrieved, assessee preferred an appeal before ld. CIT(A). Before ld. CIT(A) the assessee submitted that the AO has misunderstood the current account maintained with State Bank of India as cash credit account. In fact the cash credit account No.30187727041 is the current account of the assessee and Commercial Enterprises Limited A.Y.2010-11 3 therefore the interest is not required to be disallowed. Further, the ld. CIT(A) disregarded the claim of the assessee by confirming the order of AO by observing as under :- “I have carefully considered the submissions and material on record. It is observed that the argument taken by the appellant that the transactions pertaining to investment of Rs.62,50,000/- in capital WIP were not from CC a/c. NO.30187727041 as per the AO's finding were funded from its current a/c. with SBI is found to be in the nature of an alternative plea. However, no supporting evidence was furnished by the appellant's AR either in the assessment or during the appellate proceedings in support of the plea now being taken. In this regard it is well settled that the onus lies upon the assessee to substantiate the genuineness of its claim with supporting evidence. In view of the above discussion, it is found that there is no infirmity in the finding of the AO and therefore, the disallowance interest of proportionate interest of Rs.5,79,837/- as capital expenditure is confirmed. These ground are not allowed.”

The ld. AR before us reiterated the submissions made before ld. CIT(A) and submitted paper book which is running pages 1 to 52 and copy of the bank statement of SBI A/c No.30187727041 to justify that it was not cash credit account. On the other hand the ld. DR vehemently supported the orders of the authorities below.

We have heard the rival contentions and perused the material available on record. The issue in the instant case relates to the diversion of funds from the cash credit account maintained with SBI towards capital work in progress of Rs.62.50 lakhs and the capital work-in-progress was categorized under the head “investment” in the balance sheet and therefore any interest paid on any loan in connection with this capital working progress is to be capitalized. As such, the interest on such loan cannot be claimed as revenue expenditure. However, both the lower authorities found that there is a diversion of funds from the cash credit account whereas the assessee claimed that there is no diversion of funds as observed by the lower authorities. On examination of the records, it was found that the account which the lower authorities treated as cash credit account is in fact the current account of the assessee. Therefore, the observations made by the ld. Counsel in their respective years are baseless. The ld. AR before us has submitted the bank statement from where the fund was invested in the capital work-in-progress. On perusal of the bank statement, we find that this is the current account of the assessee and not the cash credit account as held by the lower authorities. Therefore, we are in agreement with the submissions of the ld. AR. The ld. AR in support of his claim has submitted the bank book of the assessee which is placed on pages 42 to 45 of the paper book. The ld. AR also submitted that the current account of the assessee was classified under the head “current assets” in the audited financial statement, which are placed at pages 5 to 30 of the paper book. However, on perusal of the records we find that the bank statement was not submitted by the assessee before the lower authorities. Now the assessee before us has submitted copies of the bank statement which is additional document and needs to be verified by the AO. Therefore, we are inclined to restore this issue to the file of the AO for fresh adjudication in accordance with law and in the light of the above stated discussion this ground of appeal of the assessee is allowed for statistical purposes.

The second issue raised by the assessee in this appeal is that the ld. CIT(A) erred in confirming the order of AO by sustaining the disallowance of Rs.3 lakhs under the provision of section 40(a)(ia) of the Act.

The assessee in the year under consideration has debited an expenditure of Rs.3 lakhs under the nomenclature of Quality Care Expenses. The AO during the assessment proceedings observed that such expenses is in the nature of fees for professional and technical services and the same has been claimed without deducting TDS u/s 194J of the Act. Accordingly the AO called upon the assessee for the clarification on the non deduction of TDS. The assessee in compliance thereto submitted that the said amount was discharged by way of debit note and the same does not represent the professional services. Therefore, there is no question of deducting TDS on the aforesaid amount. However, the AO observed that the expenses has been claimed in the books of accounts and whether it was claimed by way of debit note or any other reason but the same was liable for the TDS provision which the assessee has failed to comply. Therefore, the same was disallowed under the provision of section 40(a)(ia) of the Act and added to the total income of the assessee.

Aggrieved, the assessee preferred an appeal before ld. CIT(A). The assessee before the ld. CIT(A) submitted that the party M/s Ford India Ltd has debited to the assessee for the aforesaid amount which represents the activities of quality care services to dealers. As such, it is not a fee in the nature of professional services and therefore not liable for TDS deduction. However, the ld. CIT(A) disregarded the contention of the assessee and confirmed the order of AO by observing as under :- “Hence, based upon a plain reading of section 194J read with explanation 9(1 )(vii) clearly shows that the expression "Fees for Technical Services” includes rendering any managerial services also. In the present case, the appellant company made the payment to a resident company i.e. Four India Ltd. in connection with providing the "Quality Care Services" which are in the nature of professional or technical services. It has been Commercial Enterprises Limited A.Y.2010-11 6

The ld.AR before us reiterated the submissions made before the ld. CIT(A) and drew our attention on pages 48 to 50 of the paper book where the adjustment of Rs.3 lakhs was made by way of debit note. The ld. AR however requested even if it is treated as professional services then also the aforesaid payment is not liable to be disallowed in the light of the amended provision of the Finance Act 2012 in section 40(a)(ia) of the Act. For this purposes, the ld. AR requested to restore the issue for fresh adjudication.

We have heard the rival contentions and perused the materials available on record. The issue in this instant case relates to the expenses claimed by the assessee without deducting TDS. The ld. AR before us inter-alia submitted that there is an amendment by the Finance Act 2012 which provides no disallowance if the recipient has included the payment by the assessee in its turnover and has Commercial Enterprises Limited A.Y.2010-11 7 paid the taxes thereon. In this regard we find force in the alternative arguments of the ld. AR. 11.1 At the outset we find that there is amendment in the 1st proviso to Sec. 201, wherein, if any payee has paid the taxes by offering / disclosing the said receipt in its return of income, then the payer (the assessee herein) should not be treated as assessee in default. The said proviso reads as under : Consequences of failure to deduct or Pay 201. (1) Where any person, including the principal officer of a company,— (a) who is required to deduct any sum in accordance with the provisions of this Act; or (b) referred to in sub-section (1A) of section 192, being an employer, does not deduct, or does not pay, or after so deducting fails to pay, the whole or any part of the tax, as required by or under this Act, then, such person, shall, without prejudice to any other consequences which he may incur, be deemed to be an assessee in default in respect of such tax: [Provided that any person, including the principal officer of a company, who fails to deduct the whole or any part of the tax in accordance with the provisions of this Chapter on the sum paid to a resident or on the sum credited to the account of a resident shall not be deemed to be an assessee in default in respect of such tax if such resident— (i) has furnished his return of income under section 139; (ii) has taken into account such sum for computing income in such return of income; and (iii) has paid the tax due on the income declared by him in such return of income, and the person furnishes a certificate to this effect from an accountant in such form as may be prescribed:] The said proviso though inserted by the Finance Act 2012 w.e.f. 1-4-2013 has been held to be retrospective in operation by recent decision of the Hon'ble Delhi High Court in the case of CIT v. Ansal Land Mark Township (P) Ltd. (2015) 61 taxmann.com 45 (Del) wherein the question raised before the court and the decision rendered thereon is reproduced herein below for the sake of clarity:- “Question: Whether the second proviso to Section 40(a)(ia) (inserted by the Finance Act, 2012), which states that TDS shall be deemed to be deducted and paid by a deductor if resident recipient has disclosed the Commercial Enterprises Limited A.Y.2010-11 8

In the result the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open court 17/03/2017 Sd/- Sd/- (�या�यक सद�य) (लेखा सद�य) (S.S.Viswanethra Ravi) (Waseem Ahmed) (Judicial Member) (Accountant Member)