L & T FINANCE LIMITED. ,KOLKATA vs. DCIT,CIR-5(1), KOLKATA. , KOLKATA

order : September 30, 2024 आदेश / ORDER संजय गग�, �याियकसद�य�ारा/ Per Sanjay Garg, Judicial Member: The captioned are the two appeals preferred by the assesseeagainst the separate orders, of even date 07.08.2023, of the National Faceless Appeal Centre [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’). ince common issues are involved in both the appeals, hence these have been heard together and are being disposed of by this common order.

&1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited “1. That on the facts and in the circumstances of the case, the Ld. CIT(Appeal) was not justified rather grossly erred in confirming the disallowance of deduction claimed u/s 80G under Chapter VIA in respect of donations which also qualifies as CSR expenditure and expressly disallowed by the appellant under Section 37(1) of the Income-tax Act, 1961.

2. That the appellant craves leave to add, amend, modify, rescind, supplement or alter any of the grounds stated hereinabove, either before or at the time of hearing of this appeal.”

3. The brief facts of the case are that during the year under consideration, the assessee has incurred Corporate Social Responsibility (in short, “CSR”) expenses as mandatorily required u/s 135 of the Companies Act, 2013 amounting to Rs.4,53,33,770/-. Out of total CSR expenditure, certain expenditure was made by way of donations to eligible institutions u/s 80G of the income Tax Act ( “the Act”) for the purpose of claiming admissible deduction out of expenditure. The assessee, accordingly, claimed deduction u/s 80G of the Act amounting to Rs.1,48,19,675/- in the return of income. The Assessing Officer, however, during the assessment proceedings carried out u/s 143(3) of the Act, held that in view of Explanation to section 37(1) of the Act, the CSR expenditure was not an allowable deduction out of expenditure u/s 37 of the Act. He further held that on the same analogy, the deduction claimed u/s 80G out of the CSR expenditure also warrant disallowance. He, accordingly, disallowed the deduction claimed by the assessee u/s 80G of the Act in respect of amount paid to the charitable institution out of the amount meant for CSR activity.

&1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited Provided that the provisions of this sub-rule shall not affect the CSR projects or programmes approved prior to the 01st day of April 2021. (b) Form CSR-1 shall be signed and submitted electronically by the entity and shall be verified digitally by a Chartered Accountant in practice or a Company Secretary in practice or a Cost Accountant in practice. (c) On the submission of the Form CSR-1 on the portal, a unique CSR Registration Number shall be generated by the system automatically. (3) A company may engage international organisations for designing, monitoring and evaluation of the CSR projects or programmes as per its CSR policy as well as for capacity building of their own personnel for CSR. (4) A company may also collaborate with other companies for undertaking projects or programmes or CSR activities in such a manner that the CSR committees of respective companies are in a position to report separately on such projects or programmes in accordance with these rules. (5) The Board of a company shall satisfy itself that the funds so disbursed have been utilised for the purposes and in the manner as approved by it and the Chief Financial Officer or the person responsible for financial management shall certify to the effect. (6) In case of ongoing project, the Board of a Company shall monitor the implementation of the project with reference to the approved timelines and year- wise allocation and shall be competent to make modifications, if any, for smooth implementation of the project within the overall permissible time period. ”.

&1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited “37. (1)Any expenditure (not being expenditure of the nature described in sections 30 to 36 [* * *] and not being in the nature of capital expenditure or personal expenses of the assessee), laid out or expended wholly and exclusively for the purposes of the business or profession shall be allowed in computing the income chargeable under the head "Profits and gains of business or profession". Explanation 2.—For the removal of doubts, it is hereby declared that for the purposes of sub-section (1), any expenditure incurred by an assessee on the activities relating to corporate social responsibility referred to in section 135 of the Companies Act, 2013 (18 of 2013) shall not be deemed to be an expenditure incurred by the assessee for the purposes of the business or profession.” 9.1. It is pertinent to mention here that before insertion of Explanation-2 to section 37(1) of the Act w.e.f.1.4.2015, various Benches of the Tribunal were of the view that since the CSR expenditure has been fastened upon the assessee under the Companies Act and that noncompliance of the same invites penal actions, therefore incurring of such expenditure is essential for running of the business of the company, therefore, the same would be allowable as business expenditure. However, with the insertion of explanation-2 to section 37(1) of the Act, it has been declared that the CSR expenditure would not be eligible for deduction as business expenditure. The aforesaid explanation has been brought into the Income Tax Act by way of Finance (No.2) Act, 2014 w.e.f. 01.04.2015. The “Explanatory Notes to the provisions of Finance (No.2) Act, 2014” issued by the Central Board of Direct Taxes vide its Circular No.01/2015 dated 21.1.2015 explaining the aforesaid amendment, read as under: “13. Corporate Social Responsibility (CSR) 13.1 Corporate Social Responsibility (CSR) Under the Companies Act, 2013 certain companies (which have net worth of Rs.500 crore or more, or turnover of Rs.1000 crore or more, or a net profit of Rs.5 crore or more &1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited during any financial year) are required to spend certain percentage of their profit on activities relating to Corporate Social Responsibility (CSR). Under the existing provisions of the Act expenditure incurred wholly and exclusively for the purposes of the business is only allowed as a deduction for computing taxable business income. 13.2 CSR expenditure, being an application of income, is not incurred wholly and exclusively for the purposes of carrying on business. As the application of income is not allowed as deduction for the purposes of computing taxable income of a company, amount spent on CSR cannot be allowed as deduction for computing the taxable income of the company. Moreover, the objective of CSR is to share burden of the Government in providing social services by companies having net worth/turnover/profit above a threshold. If such expenses are allowed as tax deduction, this would result in subsidizing of around one-third of such expenses by the Government by way of tax expenditure. 13.3 The provisions of section 37(1) of the Income-tax Act provide that deduction for any expenditure, which is not mentioned specifically in section 30 to section 36 of the Income-tax Act, shall be allowed if the same is incurred wholly and exclusively for the purposes of carrying on business or profession. As the CSR expenditure (being an application of income) is not incurred for the purposes of carrying on business, such expenditures cannot be allowed under the existing provisions of section 37 of the Income-tax Act. Therefore, in order to provide certainty on this issue, it is proposed to clarify that for the purposes of section 37(1) any expenditure incurred by an assessee on the activities relating to corporate social responsibility referred to in section 135 of the Companies Act, 2013 shall not be deemed to have been incurred for the purpose of business and hence shall not be allowed as deduction under section 37. However, the CSR expenditure which is of the nature described in section 30 to section 36 of the Income-tax Act shall be allowed deduction under those sections subject to fulfilment of conditions, if any, specified therein. 13.4 Applicability:-This amendment will take effect from 1st April, 2015 and will, accordingly, apply in relation to the assessment year 2015-16 and subsequent years.” 9.2. In para 13.2 of the explanatory notes, it has been explained that the objective of CSR is to share burden of the Government in providing social services by companies having net worth/turnover/profit above a threshold. It has been provided that if such expenses are allowed as tax deduction, this would result in subsidizing of around one-third of such expenses by the Government by way of tax expenditure. At this stage, it &1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited is pertinent to refer to the last lines to para 13.3 of the explanatory notes, wherein, it has been provided that though, the expenditure incurred towards CSRs is not an expenditure incurred for the purpose of business, “however, the CSR expenditure which is of the nature described in section 30 to section 36 of the Income-tax Act shall be allowed deduction under those sections subject to fulfilment of conditions, if any, specified therein”. Surprisingly, such an explanation has been given in explanatory notes explaining the insertion of “Explanation-2 to section 37(1) and not either in the relevant provisions of section 30 to 36 or any explanatory notes thereto.

9.3. At this stage it will be relevant to reproduce the relevant provisions of section 35 of the Act: “ Expenditure on scientific research. 35.(1) In respect of expenditure on scientific research, the following deductions shall be allowed- (i) any expenditure (not being in the nature of capital expenditure) laid out or expended on scientific research related to the business. [Explanation. - Where any such expenditure has been laid out or expended before the commencement of the business (not being expenditure laid out or expended before the 1st day of April, 1973) on payment of any salary [defined in Explanation 2 below sub-section (5) of section 40A to an employee engaged in such scientific research or on the purchase of materials used in such scientific research, the aggregate of the expenditure so laid out or expended within the three years immediately preceding the commencement of the business shall, to the extent it is certified by the prescribed authority (See rule 6(1). The prescribed authority under rule 6(1) is Director General (Income-tax Exemptions) in concurrence with Secretary, Department of Scientific and Industrial Research, Government of India.) to have been laid out or expended on such scientific research, be deemed to have been laid out or expended in the previous year in which the business is commenced; ] &1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited (ii) an amount equal to one and one-fourth times of any sum paid [Substituted by Act 27 of 1999, Section 15, for " any sum paid" (w.e.f. 1.4.2000).] to a scientific research association which has as its object the undertaking of scientific research or to a university, college or other institution to be used for scientific research [Provided that such association, university, college or other institution for the purposes of this clause- (A) is for the time being approved, in accordance with the guidelines, in the manner and subject to such conditions as may be prescribed; and (B) such association, university, college or other institution is specified as such, by notification in the Official Gazette, by the Central Government;] [Provided further that where any sum is paid to such association, university, college or other institution in a previous year relevant to the assessment year beginning on or after the 1st day of April, 2021, the deduction under this clause shall be equal to the sum so paid;] [(iia) any sum paid to a company to be used by it for scientific research: Provided that such company— (A) is registered in India, (B) has as its main object the scientific research and development, (C) is, for the purposes of this clause, for the time being approved by the prescribed authority in the prescribed manner, and (D) fulfils such other conditions as may be prescribed;] [(iii) [any sum paid to a research association which has as its object the undertaking of research in social science or statistical research or to a university], college or other institution to be used for research in social science or statistical research : [Provided that [such association, university], college or other institution for the purposes of this clause- (A) is for the time being approved, in accordance with the guidelines, in the manner and subject to such conditions as may be prescribed; and &1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited (B) [such association, university], college or other institution is specified as such, by notification in the Official Gazette, by the Central Government.” …. ----- [(2AA) Where the assessee pays any sum to a National Laboratory or a University or an Indian Institute of Technology or a specified person with a specific direction that the said sum shall be used for scientific research undertaken under a programme approved in this behalf by the prescribed authority, then— (a) there shall be allowed a deduction of a sum equal to one and one-half times the sum so paid ; and (b) no deduction in respect of such sum shall be allowed under any other provision of this Act:” -----. 9.3. A perusal of the above reproduced provisions of section 35 of the Act would reveal that a deduction, even in some cases more than 100% of the contribution, is allowed, if it is made to a research association, or to a university or to a college or other institution to be used for scientific research and to or to national laboratory or to an Indian Institute of technology etc. which are approved under section 35 of the Act and subject to the fulfilment of prescribed conditions.

9.4. It is very much surprising that the CBDT circular explaining the amendment brought to Income Tax Act by way of insertion of ‘Explanation 2’to section 37 (1) of the Act vide finance Act (2) of 2014, on the one hand states that the amount spent by a company towards it’s CSR activity will not be treated as expenditure incurred for the purpose of business, but, simultaneously, states that if an assessee contributes any sum to a research institute engaged in scientific research as provided u/s 35 of the Act (section 35 being covered between section 30 to section 36) and such an institution/activity is &1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited also covered under clause (ix) of Schedule VII, then such an assessee will be eligible, in respect of such a sum, not only for deduction as admissible u/s 35 of the Act but will also be treated as discharge of its obligation towards its CSR under Companies Act. This explanation is given in Para 13.3 of the explanatory notes is self-contradictory to the justification given regarding the disallowance of CSR expenses.However, that makes it clear that there is no embargo regarding the admissibility of CSR expenditure in any other provision of the Act, except under section 37(1) of the Act.

Deduction in respect of donations to certain funds, charitable institutions, etc. 80G. [(1) In computing the total income of an assessee, there shall be deducted, in accordance with and subject to the provisions of this section, [(i) in a case where the aggregate of the sums specified in sub-section (2) includes any sum or sums of the nature specified 3 [in sub-clause (i) or in 4 [sub-clause (iiia)] 5 [or in sub-clause (iiiaa) 6 [or in sub-clause (iiiab)] 7 [or in sub-clause (iiib)] 8 [or in sub-clause (iiie)] 9 [or in sub-clause (iiif)] 10[or in sub-clause (iiig)] 11[or in sub-clause (iiiga)] 12[or sub-clause (iiih)] 13[or sub-clause (iiiha) or sub-clause (iiihb) or sub-clause (iiihc)] 14[or sub-clause (iiihd)] 15[or sub-clause (iiihe)] 16[or subclause (iiihf)] 17[or sub-clause (iiihg) or sub-clause (iiihh)] 18[or sub-clause (iiihi)] 19[or sub-clause (iiihj)] or] 20[sub-clause (iiihk) or sub-clause (iiihl) or] 20[sub-clause (iiihm) or] in] sub-clause (vii) of clause (a) 21[or in clause (c)] 11[or in clause (d)] thereof, an amount equal to the whole of the sum or, as the case may be, sums of such nature plus fifty per cent of the balance of such aggregate; and] (ii) in any other case, an amount equal to fifty per cent of the aggregate of the sums specified in sub-section (2).] (2) The sums referred to in sub-section (1) shall be the following, namely:— (a) any sums paid by the assessee in the previous year as donations to— i) the National Defence Fund set up by the Central Government; or (ii) the Jawaharlal Nehru Memorial Fund referred to in the Deed of Declaration of Trust adopted by the National Committee at its meeting held on the 17th day of August, 1964; or &1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited (iii) the Prime Minister’s Drought Relief Fund; or 22[(iiia) the Prime Minister's National Relief Fund; or (iiiaa) the Prime Minister's Armenia Earthquake Relief Fund; or] (iiiab) the Africa (Public Contributions-India) Fund; or] (iiib) the National Children's Fund; or] (iiic) the Indira Gandhi Memorial Trust, the deed of declaration in respect whereof was registered at New Delhi on the 21st day of February, 1985; or] (iiid) the Rajiv Gandhi Foundation, the deed of declaration in respect whereof was registered at New Delhi on the 21st day of June, 1991; or] (iiie) the National Foundation for Communal Harmony; or] (iiif) a University or any educational institution of national eminence as may be approved by the prescribed authority in this behalf; or] (iiig) the Maharashtra Chief Minister’s Relief Fund during the period beginning on the 1st day of October, 1993 and ending on the 6th day of October, 1993 or to the Chief Minister’s Earthquake Relief Fund, Maharashtra; or] (iiiga) any fund set up by the State Government of Gujarat exclusively for providing relief to the victims of earthquake in Gujarat; or] iiih) any Zila Saksharta Samiti constituted in any district under the chairmanship of the Collector of that district for the purposes of improvement of primary education in villages and towns in such district and for literacy and post literacy activities. Explanation.—For the purposes of this sub-clause, “town” means a town which has a population not exceeding one lakh according to the last preceding census of which the relevant figures have been published before the first day of the previous year; or] (iiiha) the National Blood Transfusion Council or to any State Blood Transfusion Council which has its sole object the control, supervision, regulation or encouragement in India of the services related to operation and requirements of blood banks. Explanation.—For the purposes of this sub-clause,— (a) “National Blood Transfusion Council” means a society registered under the Societies Registration Act, 1860 (21 of 1860) and has an officer not below the rank of an Additional Secretary to the Government of India dealing with the AIDS Control Project as its Chairman, by whatever name called; (b) “State Blood Transfusion Council” means a society registered, in consultation with the National Blood Transfusion Council, under the Societies Registration Act, 1860 (21 of 1860) or under any law corresponding to that Act in force in any part of India and has Secretary to &1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited the Government of that State dealing with the Department of Health, as its Chairman, by whatever name called; or (iiihb) any fund set up by a State Government to provide medical relief to the poor; or (iiihc) the Army Central Welfare Fund or the Indian Naval Benevolent Fund or the Air Force Central Welfare Fund established by the armed forces of the Union for the welfare of the past and present members of such forces or their dependants; or] (iiihd) the Andhra Pradesh Chief Minister’s Cyclone Relief Fun d, 1996; or] (iiihe) the National Illness Assistance Fund; or] iiihf) the Chief Minister’s Relief Fund or the Lieutenant Governor’s Relief Fund in respect of any State or Union territory, as the case may be: Provided that such Fund is— (a) the only Fund of its kind established in the State or the Union territory, as the case may be; (b) under the overall control of the Chief Secretary or the Department of Finance of the State or the Union territory, as the case may be; (c) administered in such manner as may be specified by the State Government or the Lieutenant Governor, as the case may be; or] (iiihg) the National Sports Fund to be set up by the Central Government; or (iiihh) the National Cultural Fund set up by the Central Government; or] (iiihi) the Fund for Technology Development and Application set up by the Central Government; or (iiihj) the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities constituted under sub-section (1) of section 3 of the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 (44 of 1999); or] (iiihk) the Swachh Bharat Kosh, set up by the Central Government, other than the sum spent by the assessee in pursuance of Corporate Social Responsibility under sub-section (5) of section 135 of the Companies Act, 2013 (18 of 2013); or (iiihl) the Clean Ganga Fund, set up by the Central Government, where such assessee is a resident and such sum is other than the sum spent by the assessee in pursuance of Corporate Social Responsibility under sub-section (5) of section 135 of the Companies Act, 2013 (18 of 2013); or] (iiihm) the National Fund for Control of Drug Abuse constituted under section 7A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985); or] &1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited (iv) any other fund or any institution to which this section applies; or (v) the Government or any local authority, to be utilised 6 [for any charitable purpose other than the purpose of promoting family planning; or] (vi) an authority constituted in India by or under any law enacted either for the purpose of dealing with and satisfying the need for housing accommodation or for the purpose of planning, development or improvement of cities, towns and villages, or for both;] (via) any corporation referred to in clause (26BB) of section 10; or] (vii) the Government or to any such local authority, institution or association as may be approved in this behalf by the Central Government, to be utilised for the purpose of promoting family planning;] (b) any sums paid by the assessee in the previous year as donations for the renovation or repair of any such temple, mosque, gurdwara, church or other place as is notified by the Central Government in the Official Gazette to be of historic, archaeological or artistic importance or to be a place of public worship of renown throughout any State or States; (c) any sums paid by the assessee, being a company, in the previous year as donations to the Indian Olympic Association or to any other association or institution 2 [established in India, as the Central Government may, having regard to the prescribed guidelines, by notification in the Official Gazette, specify in this behalf] for— (i) the development of infrastructure for sports and games; or (ii) the sponsorship of sports and games, in India;] (d) any sums paid by the assessee, during the period beginning on the 26th day of January, 2001 and ending on the 30th day of September, 2001, to any trust, institution or fund to which this section applies for providing relief to the victims of earthquake in Gujarat.] (3) [Omitted by the Finance Act, 1994 w.e.f. 1-4-1994] (4) Where the aggregate of the sums referred to in sub-clauses (iv), (v), 6 [(vi), (via) and (vii)] of clause (a) and in 7 [clauses (b) and (c)] of sub-section (2) exceeds ten per cent of the gross total income (as reduced by any portion thereof on which income-tax is not payable under any provision of this Act and by any amount in respect of which the assessee is entitled to a deduction under any other provision of this Chapter), then the amount in excess of ten per cent of the gross total income shall be ignored for the purpose of computing the aggregate of the sums in respect of which deduction is to be allowed under subsection (1).] 5. ……”

&1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited

&1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited 12.2. The contribution made by a company toward the discharge of it’s CSR to a registered charitable institution, in our view, is akin to corpus donations. Section 11(1)(d) of the Income Tax Act speaks of the specific or corpus, donations, although it has not been defined under Income Tax Act, 1961. Corpus donations are donations wherein, the donor makes the donations to the donee for a specific purpose or object. Prior to the amendment made by amended CSR Rules of 2021, Rule 7 of the erstwhile CSR Rules permitted corpus contributions to charitable institutions as eligible CSR expenditure. Further, the Ministry of Corporate Affairs vide Circular No.21/2014 dated 18th June 2014 had also clarified that contribution to Corpus of a Trust/ society/ section 8 companies etc. will qualify as CSR expenditure, if such a donee institution or the said corpus has been created exclusively for a purpose related to the activities provided under the CSR framework. However, under the old rules, the mechanism to monitor and ensure that such donation has been actually spent on CSR activity was missing. The donor company would get absolved of its liability of CSR by just donating to the eligible trust/society/company, without ensuring that the amount has been actually spent by the donee on such specific object or purpose (CSR activity) for which it was donated. Therefore, Rule 7 of the CSR Rules, which permitted corpus contributions as eligible CSR expenditure, has been substitutedand under the amended CSR Rules of 2021, corpus contributions to any entity shall not be admissible as CSR expenditure. The object and purpose of the aforesaid amendment is to ensure that the expenditure made is actually utilised towards CSR activities. 12.3. Further, certain amendments have also been made in the Income Tax Act,vide Finance Act, 2021. In the Memorandum &1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited explaining on the Finance Bill, 2021 it has been noted that various public trusts or institutions claim corpus donations as exempt under Section 11(1)(d) of the IT Act, and simultaneously also claim application of these funds as part of the mandatory 85% application for non-corpus income exempted under Section 11(1). Therefore, to curb such practice of claiming double deduction, following amendments have been made in the Income Tax Act, 1961 vide the Finance Act, 2021: (i) Under Section 11(1)(d), an insertion has been made that corpus contributions shall be subject to the condition that such voluntary contributions are invested or deposited in one or more of the forms or modes specified under Section 11(5) specifically for such corpus. (ii) Explanation 4 to Section 11(1) has been inserted which provides that any application of income out of the corpus shall not be treated as application for charitable and religious purposes. However, if such amount is invested or deposited back to the corpus fund and in the prescribed form of investment/deposit, then such amount shall be allowed as application in the previous year in which it is deposited back to corpus. 12.4. These amendments have been made to ensure that the funds donated towards the discharge of CSR should be actually spent for the specific projects/purposes towards CSR activity. However, none of the amendments, except those, wherein, it has been specifically provided suggest that the contribution to a registered charitable Trust or Institution will not be eligible for deduction under section 80G of the Income Tax Act. Though, under the amended CSR Rules of 2021, simply a donation towards corpus of a charitable trust/society etc.

&1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited would not be treated as a discharge of CSR, but the donor has to ensure that such donation is actually spent on CSR activity, however, that is to belooked by the competent authority under the Companies Act. So far as the deduction, under section 80G of the Income Tax Act in respect of donations made towards compliance of CSR is concerned, as discussed above, such donations are akin to corpus donations, which are donated for specific object and purpose and the donor/assessee has to ensure also that such donations are actually spent on such specific object/CSR activity for claiming discharge of CSR under Companies Act. However, such donations for specific purpose/CSR activity do qualify for deduction under section 80G of the Act, unless specifically barred in respect of certain fund such as Swachh Bharat Kosh and Clean Ganga Fund. If the intention of the legislature was to prohibit the allowance of deduction under section 80G of the Act of the amount spent or contributed in discharge of CSR, it would have specifically mentioned so at the beginning of section 80G that such restriction would be applicable to all such donations as mentioned therein, as is clearly mentioned in the clauses (iiihk) and (iiihl) to section 80G(2)(a). Even, as noted above, though, vide explanation 2 to section 37(1) of the Act, deduction of expenditure incurred towards CSR has been made inadmissible, however, in the explanatory notes explaining the amendment to section 37(1), it has been clarified that if the funds meant for CSRs are spent and are in the nature of expenditure described u/s 30 to 36 of the Act, that shall be allowed as deduction under those sections.Therefore, the contention canvassed by the ld. DR, in our view, cannot be applied to hold that the amount contributed by the assessee to the charitable organisation would not fall within the definition and scope of the term donation under section 80G of the Act.

&1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited 12.5. It has been held time and again that the taxing statutes require strict interpretation. The Hon’ble Supreme Court in the case of CST vs. Modi Sugar Mill 1961 SCR (2) 189 (SC) (since relied upon by both the representatives of the parties) has held that a taxing statute must be interpreted in the light of what is clearly expressed. It cannot imply anything which is not expressed. It cannot import provisions in the statutes so as to supply any assumed deficiency. Reliance in this respect can also be placed on another decision of the Hon’ble Supreme Court in the case of Smt. Tarulata Shyam vs. CIT (1977) 108 ITR 345 (SC) holding that in a tax statute nothing is to be read and nothing is to be implied. That there is no scope of importing in the statute words which are not there. Even it has been held time and again that in interpreting a taxing statute, equitable considerations are out of place. When a taxing statute imposes a financial burden/tax liability even though the same appears to be harsh and not equitable, the courts have held that the fiscal statues are to be interpreted in strict terms and such liability cannot be set aside on the ground of equity or natural justice. The vice-versa is also true. Since, there is no bar to claim deduction under the relevant provisions of section 80G, except wherein so specifically barred i.e. in respect of donation towards Swachh Bharat Kosh and Clean Ganga Fund, the same cannot be denied to an assessee importing or reading the barring provisions of some other section to the entire provisions of section 80G.

&1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited

The facts and issue involved in this appeal is identical to that have been discussed above in therefore, our findings given above will mutatis mutandis apply to this appeal also. 12. In the result, both the appeals of the assessee stand allowed.

Kolkata, the 30th September, 2024.

[डॉ�टर मनीष बोरड /Dr. Manish Borad] [संजय गग�/Sanjay Garg] लेखा सद�य /Accountant Member �याियक सद�य/Judicial Member Dated: 30.09.2024. RS &1060/Kol/2023 Assessment Years: 2018-19 & 2019-20 L&T Finance Limited Copy of the order forwarded to: 1. L&T Finance Limited [Successor of L&T Infrastructure Finance Company Limited, nowMerger] 2. DCIT, Circle-5(1), Kolkata 3.CIT(A)- 4. CIT- , 5. CIT(DR), //True copy// By order Assistant Registrar, Kolkata Benches