DCIT CIR 3(1), MUMBAI vs. AMFORGE INDUSTRIES LTD, MUMBAI

The brief facts of the case are that the assessee company is stated to be engaged in the business of manufacturing of automobile forgings, automobile & auto parts.

It was observed by the A.O. that the assessee has shown dividend income amounting to Rs.10,19,208/- which was claimed as exempt income u/s 10(34) of the Act. However no disallowance was made by the assessee u/s 14A of the Act of expenditure incurred in relation to earning of exempt income. The assessee was asked as to why the expenditure incurred for earning of the exempt income should not be disallowed u/s 14A of the Act. In reply, the assessee submitted that the assessee has not incurred any specific expenditure for earning of the exempt income, however, the assessee has disallowed an amount of Rs. 10,000/- towards expenditure incurred in relation to the earning of the exempt income u/s. 14A of the Act. The contention of the assessee was rejected by the A.O. . As per the A.O., the expenditure incurred by the assessee in relation to earning of exempt income is to be disallowed u/s. 14A of the Act. The expenditure has been incurred for the day to day activities of the assessee company, a part of which is relatable to the earning of the dividend income of Rs. 10,19,208/- which had been claimed as exempt by the assessee u/s 10(34) of the Act. The A.O. relied on the decision of Special Bench of ITAT in the case of Daga Capital Management Ltd. (2009) 117 ITD 169(Mumbai)(SB), whereby it was held that Section 14A of the Act is a special provision which deals with disallowance of expenditure incurred by the assessee in relation to income which does not form part of total income. The expenses falling under any head or section which are otherwise deductible as business expenditure or under other respective heads would call for disallowance to the extent to which those expenses have been ITA 4124/Mum/2014 4 incurred in relation to earning of income exempt from tax. Thus, the A.O. made the disallowance of expenses relying upon provisions of Section 14A of the Act read with Rule 8D of Income Tax Rules, 1962 @ 0.5% of the average value of investments of Rs.5,86,39,500/- held by the assessee, which disallowance worked out to Rs. 2,93,198/- u/r 8D(2)(iii) of Income Tax Rules, 1962 and was disallowed by the AO while computing income of the assessee vide assessment order dated 30-12-2009 passed by the AO u/s. 143(3) of the Act.

Aggrieved by the assessment order dated 30-12-2009 passed by the A.O. u/s 143(3) of the Act, the assessee filed its first appeal before the ld. CIT(A) whereby the assessee reiterated the submissions made before the A.O. . The ld. CIT(A) observed that the assessee has made investments in mutual funds as well as invested in equity shares of four public limited companies listed on stock exchanges. The A.O. applied Rule 8D of Income Tax Rules,1962 read with Section 14A of the Act , and computed disallowance u/r 8D(2)(iii) of Income Tax Rules, 1962 @ 0.5% of the average value of investment at Rs. 2,93,198/- read with Section 14A of the Act and disallowed the same while computing income of the assessee. The ld. CIT(A) observed that the year under consideration is assessment year 2007-08. The assessee contended that as held by the Hon’ble Bombay High Court in the case of Godrej & Boyce Mfg. Co. Ltd. v. CIT, (2010) 328 ITR 81(Bom.), Rule 8D of Income Tax Rules, 1962 is applicable from the assessment year 2008-09 and it cannot be applied for the current assessment year 2007-08 under appeal. It was submitted that the assessee has made a reasonable disallowance of Rs. 10,000/- u/s 14A of the Act and no further disallowance is called for. It was submitted that the assessee had made investments in mutual funds for which ITA 4124/Mum/2014 5 a form is to be filled and a cheque is to be issued for making investment hence no further clerical exercise was required which entails expenditure. It was further submitted that investments in shares have been made through broker and the brokerage amount is not claimed as expenditure but it was treated as cost of the investment. Thus, it was submitted that the disallowance made by the A.O. u/s 14A of the Act of Rs. 2,93,198/- be deleted. The assessee filed additional evidences and the learned CIT(A) called for remand report from the AO. The AO in remand report justified the disallowance of Rs.2,98,198/- u/s 14A of the Act. It was submitted in remand report that the AO has recorded satisfaction in length to establish the justification of application of disallowance u/s 14A of the Act. Thus, it was submitted in remand report that the disallowance of Rs.2,98,198/- u/s 14A of the Act be confirmed.

Aggrieved by the appellate order dated 20-03-2014 passed by the ld. CIT(A), the Revenue is in appeal before the Tribunal.

The ld. D.R. submitted that the A.O. has made the disallowance of Rs. 2,93,198/- towards expenditure incurred in relation to earning of exempt income u/s 14A of the Act keeping in view that the assessee has earned dividend income of Rs.10,19,208/- which was claimed exempt u/s 10(34) of the Act , which is very reasonable disallowance keeping in view the investment portfolio of the assessee which is to the tune of Rs702.99 lacs as at 31-03-2006 and Rs.469.80 lacs as at 31-03-2007. The assessee has earned exempt income to the tune of Rs. 10,19,208/- by way of dividend which is claimed exempt u/s 10(34) of the Act. Further, the ld. D.R. supported the order of the A.O.

The ld. Counsel for the assessee, on the other hand, relied on the order of the ld. CIT(A) and submitted that the ld. CIT(A) has rightly restricted the disallowance u/s 14A of the Act to Rs. 1lac.

We have considered the rival contentions and also perused the material available on record. We have observed that the assessee has received ITA 4124/Mum/2014 7 dividend income of Rs. 10,19,208/- which income was claimed as exempt from tax u/s 10(34) of the Act. The assessee has made investment in mutual funds and in the shares of listed public limited companies. The assessee’s investments as on first day of the previous year were Rs. 702.99 lacs and the last day of the previous year was Rs. 469.80 lacs. The A.O. has applied Rule 8D of the Income Tax Rules, 1962 while computing disallowance u/s 14A of the Act of the expenditure incurred in relation to earning of exempt income, however, as per the decision of Hon’ble Bombay High Court in the case of Godrej & Boyce Mfg. Co. Ltd. v. CIT, (2010) 328 ITR 81(Bom.) wherein it was held that Rule 8D of Income Tax Rules, 1962 cannot be applied for the assessment year 2007-08 and earlier years for computing disallowance u/s. 14A of the Act of the expenditure incurred in relation to earning of exempt income in view of decision of Hon’ble Bombay High Court in the case of Godrej and Boyce Manufacturing Company Limited(supra). However, Reasonable disallowance has to be made in view of provisions of Section 14A of the Act to disallow expenditure incurred in relation to earning of exempt income having regard to the accounts of the assesseee as per mandate of Section 14A of the Act. We have observed that the assessee has earned dividend income of Rs. 10,19,208/- which was claimed as exempt income u/s. 10(34) of the Act and the ld. CIT(A) has restricted the disallowance u/s 14A to Rs. 1 lac. In our considered view, the disallowance of Rs. 1 lac u/s 14A of the Act keeping in view factual matrix of the case is quite reasonable. The A.O. has not undertaken any exercise to work out the disallowance having regard to the accounts of the assessee and merely applied Rule 8D of Income Tax Rules, 1962 in a mechanical manner which cannot be applied for the assessment year 2007-08 and earlier years in view of Hon’ble Bombay High Court decision in the case of Godrej and Boyce Manufacturing Company ITA 4124/Mum/2014 8 Limited(supra) . Keeping in view of the peculiar facts and circumstances of the case , the ground raised by the Revenue in this appeal w.r.t. computation of disallowance u/s 14A of the Act of the expenditure incurred by the assessee in relation to earning of exempt income lacks merit and is hereby dismissed and we confirm the disallowance u/s 14A of the Act to be at Rs 1 lacs for the assessment year 2007-08 as sustained by learned CIT(A). Thus, the order of the learned CIT(A) in this regard is upheld/sustained in which we donot find any infirmity in the order of learned CIT(A). This disposes of ground no1 raised by the Revenue. We order accordingly.

Ground No. 2 raised by Revenue in this appeal is with respect to the deletion of disallowance by learned CIT(A) of 1,99,00,801/- with respect to addition made by the A.O. on account of provision for write off of the dies without appreciating the fact that no actual sale or disposal of dies has taken place during the year of the old dies which has been shown as written off whereas actually the amount written off is in the nature of provision only.

The brief facts of the case are that the assessee has claimed deduction of Rs. 1,99,00,801/- on account of write off of old and obsolete dies. The A.O. asked the assessee to justify the allowability of the same with necessary evidences in respect of disposal, sale, etc., of the dies whereby the assessee submitted that it has written off the old and obsolete dies as per accounting policy. It was submitted that the write-off is difference in valuation of dies and the cost at which it is being carried in the Balance Sheet, as on 31-03-2007. The A.O. held that the claim of the assessee is not allowable as the amount written off was in the nature of provision only. The A.O. held that during the year, no actual sale or disposal of dies has taken place, which may give rise to ITA 4124/Mum/2014 9 business loss. The amount written off cannot be claimed during the relevant year and it may be allowable only when actual event disposing off the dies takes place. Accordingly, the A.O. disallowed the deduction of Rs. 1,99,00,801/- claimed by the assessee on account of write off of dies vide assessment order dated 30-12-2009 passed by the AO u/s. 143(3) of the Act.

Aggrieved by the assessment order dated 30-12-2009 passed by the A.O. u/s. 143(3) of the Act, the assessee filed its first appeal before the ld. CIT(A).

Before the ld. CIT(A), the assessee contended that the assessee company is in the business of manufacturing automobile forging for which on regular basis the assessee company in-house manufactures dies and moulds. It was submitted that pursuant to the Scheme of Arrangement between the assessee and M/s Mahindra Forging Ltd.( hereinafter called “the MFL”)(Earlier known as Mahindra Automotive Steels Private Limited), the Chakan Plant of the assessee was demerged from the assessee company and merged with MFL. Till the year ended 31st March, 2006 , the assessee company was having two plants at Chakan and Chinchwad both located at Maharashtra. The Chakan Plant was producing the forged articles all of which were suitable for four wheelers. The Chinchwad Plant was producing the forged articles all of which were mainly suitable for two wheelers. Since M/s. MFL took over the business of Chakan Plant, M/s MFL requested the assessee not to compete with them in the manufacture of forged articles similar to the ones produced at Chakan Plant and accordingly Non-Compete Agreement was entered into. It was submitted that it was the accounting practice of the assessee company to claim deduction of the dies manufactured and consumed during the year. Similarly obsolete dies were being written off from time to time. Attention was ITA 4124/Mum/2014 10 invited to Schedule 21 to the Audited Account wherein accounting policies are given which is reproduced as under:-

Aggrieved by the appellate order dated 20-03-2014 passed by the ld. CIT(A), the Revenue is in appeal before the Tribunal.

The ld. D.R. submitted that the assessee has written off an amount of Rs. 1,99,00,801/- on account of write off of dies. The ld. D.R. took us through the assessment order and submitted that write off is merely a provision and the said dies were not sold during the previous year relevant to the instant assessment year and it is merely a provision for reducing value of dies in the books and to reduce profits. The ld. D.R. relied upon the order of the A.O..

The ld. Counsel for the assessee submitted that pursuant to the Scheme of Arrangement/demerger, Chakan plant of the assessee was demerged and taken over by MFL. The assessee entered into agreement with MFL for demerger of Chakan Plant. In view of agreement with MFL persuant to demerger of Chakan Plant, the assessee cannot produce the same items as per the agreement with MFL so as to compete with MFL which is not allowed in view of terms and condition of agreement . The ld. Counsel submitted that these dies have become obsolete and cannot be used. He drew our attention to page 46 of the paper book whereby the details have been given w.r.t dies for the year from 2001-02 to 2012-13. He submitted that these dies were sold in the assessment year 2012-13 for Rs. 99,93,400/- and the said amount is ITA 4124/Mum/2014 14 offered as income of the assessee company for taxation in the assessment year 2012-13. The learned counsel submitted that the matter may be set aside to the file of the A.O. so that the assessee can produce all the relevant documents for verification before the AO and then the matter may be adjudicated by the AO on merits in accordance with law. Further, the ld. Counsel relied upon the order of the ld. CIT(A).

We have considered the rival contentions and also perused the material available on record. We have observed that the assessee has two manufacturing plants, one at Chakan and another at Chinchwad. It is the contention of the assessee that the Chakan plant was demerged and taken over by MFL . It is the say of the assessee that the dies left with the assessee with respect to Chakan Plant cannot be used because of the various restrictions on the assessee due to the non-compete agreement clauses. It is the say of the assessee that now these dies cannot be used by the assessee and also have became obsolete because of the agreement with MFL whereby the assessee agreed not to compete with MFL in persuant to demerger of Chakan Plant in favour of MFL and non compete-agreement with MFL. As per the assessee these dies were sold in the assessment year 2012-13 for a cost of Rs. 99.93 lacs which has been offered for taxation. All this above contentions of the assessee needs verification and examination both on facts and on legal grounds about the validity and legality of the allowability of the claim of the assessee with respect to write off of old and obsolete dies to the tune of Rs.1,99,00,801/- and in our considered view, the matter/issue needs to be set aside and restored to the file of the A.O. for necessary verification and examination , and de-novo determination of the issue by the AO on merits in accordance with law . The AO shall decide the issue on merits in accordance ITA 4124/Mum/2014 15 with law uninfluenced by any of our observations in this order and shall be entitled to make all necessary and relevant enquiries, verifications and examinations etc. as may deem fit to adjudicate the above issue. The assessee shall be allowed by the AO to produce all necessary and relevant evidences and explanations before the AO which shall be admitted by the AO and the matter be adjudicated by the AO accordingly on merits in accordance with law. Needless to say that proper and sufficient opportunity of being heard be provided to the assessee by the AO in accordance with principles of natural justice in accordance with law. We order accordingly.

The next ground i.e. ground no. 3 raised by Revenue is with respect to the deletion by the learned CIT(A) of disallowance of debit balance of creditors written off to the tune of Rs. 69,55,477/- made by AO without appreciating that the assessee failed to prove that the advances were given for the purpose of business and efforts were made for collection of the amounts advanced to the sundry creditors. The last effective ground i.e. ground No. 4 raised by the Revenue is with respect to the deletion by the learned CIT(A) of addition of sundry balances written off of Rs.1,10,00,000/- made by the AO without appreciating the fact that assessee has not been able to explain the nature of such receivable amount and the same shall be treated as the amount paid by the assessee for internal settlement in respect of valuation of various balance sheet items in the scheme of demerger.Both the grounds are taken together.

The A.O. observed that the assessee company has written off debit balances of Rs.69,55,477/-. The assessee was asked to substantiate the allowability of such write off with necessary evidences. In reply, the assessee submitted that these are advances paid in earlier years and there were no ITA 4124/Mum/2014 16 chances of any recovery and accordingly the same have been written off but, however, the assessee failed to give the party-wise details of advances made and also failed to prove that the advances given were for the purpose of business. The assessee also did not submitted any evidence regarding the efforts made for the recovery of these advances before the AO and hence claim of the assessee was rejected by the AO vide assessment order dated 30-12- 2009 passed by the AO u/s 143(3) of the Act.

Before the ld. CIT(A) the assessee reiterated the submissions what were made before the A.O. and submitted that during the year the assessee has written off Rs. 69.56 lacs as debit balances w.r.t. advances made in earlier years by the assessee. These were included in the list of creditors as there may have been earlier transactions with the same parties when the assessee owed them and later gave payments to them. This amount has been netted off against credit balance written back of Rs.22.22 lacs. The amount of Rs.43.05 lacs is pertaining to one of assessee’s closed plant i. e., Faridabad. These amounts are written off as there may be no corresponding invoices received after the advance paid by the assessee. The assessee also filed statement giving party-wise details of debit balances in creditors accounts which amounts are written off in the year ended 31st March, 2007. It was submitted that these debit balances in the creditors account were carried forward prior to the accounting year ending on 31st March, 2003 and are reflected in the trial balance of the assessee for all the earlier years. The copies of trial balances reflecting the debit balances in the creditors account which are written off in the year under consideration which were reflected in the assessment years 2002-03 to 2006-07 were submitted. Similarly it was submitted that these advances were given as advance for supply of goods or services in the course of business but the said amount was not claimed as business expenditure in the respective years as the goods were not supplied or partly supplied or the services were not fully rendered and therefore, these amounts were shown as debit balances in the creditors' accounts in the books of the assessee company in the earlier years. In the year under consideration ITA 4124/Mum/2014 18 the assessee company finally decided that these amounts are not recoverable from these parties and therefore, these debit balances in creditors' accounts were written off. It was submitted that the shareholders have vide their Resolution adopted the accounts and copy of the Resolution was submitted and claimed that the amount be allowed as deduction while computing income of the assessee.

With respect to the disallowance of sundry balances written of Rs. 110 lacs, it was submitted by the assessee before the learned CIT(A) that the A.O. disallowed the amount on the ground that the assessee company could not explain the nature of such receivable amounts. The assessee submitted that the assessee had three plants; plant at Faridabad, plant at Chinchwad, Maharashtra and plant at Chakan, Maharashtra. In the year 2005, the assessee company demerged its Chakan Plant with MFL to sell the same to Mahindra Automotive Steels Private Limited(Now known as MFL) . To this effect, application was filed by the assessee with the Hon’ble Bombay High Court along with the Scheme of Demerger for the Chakan Plant with effect from 1st April, 2005 , which scheme of demerger was approved by the Hon’ble Bombay High Court on 27th March, 2006. During the course of the business, the assessee company had advanced various amounts from time to time to its Chakan Plant and accordingly in the books of the Chakan Plant for the year ended 31st March, 2006, the amounts were outstanding due and payable to the assessee. Similarly, in the books of the assessee there was ledger account known as Chakan Unit, for the year ended 31st March, 2006. As per the aforesaid ledger account the assessee company had to receive a sum of Rs. 3,91,46,732/- as on 31st March, 2006 from the Chakan Plant. As all the assets and liabilities of the Chakan Unit were demerged and transferred to ITA 4124/Mum/2014 20 MFL the assessee company had to receive the aforesaid amount of Rs. 3.91 crores from MFL as the Chakan Plant was taken over by it. As per demerger, the Chakan Plant had sundry debtors as on 31st March, 2005 which were considered to be good of Rs.17.69 crores. On due diligence made by MFL., it was found that certain debtors of Chakan Plant were not good and hence MFL had refused to take the said debtors as part of the Chakan Plant. Similarly as per the Scheme of Demerger the inventory of raw-materials and components, work-in-progress, finished goods, stores and spares and dies which were aggregating to Rs.42.65 crores were not found to be correct by MFL and hence MFL reduced the value of the inventory by Rs. 1.78 crores. These facts were stated by MFL in its letter dated 13-10-2006 which was submitted before the learned CIT(A). Thus, after negotiations between the assessee company and MFL , it was decided that MFL will deduct a sum of Rs. 110 lacs from the amount payable by the Chakan Plant to the assessee company on account of bad debts as well as the reduction in the value of the inventories of the Chakan Plant taken over by MFL. While evaluating these sundry debtors and the inventories it was agreed by the assessee company that those sundry debtors as well as the inventories are bad and not recoverable to the extent of Rs. 110 lacs and hence the assessee company had written off those sundry debtors as well as the inventories in its books of account in the year under consideration and thereafter the balance sundry debtors as well as the inventories were transferred in the Scheme of Demerger to MFL. The assessee accordingly prayed that the said write off amount of Rs. 110 lacs being the sundry debtors and inventories by the assessee should be allowed as deduction while computing the income of the assessee company.

Aggrieved by the appellate order dated 20-03-2014 passed by the ld. CIT(A), the Revenue is in appeal before the Tribunal.

Before the Tribunal, the ld. D.R. submitted that the debit balance to the sundry creditors to the tune of Rs. 69.56 lacs were written off and similarly sundry debtors and inventories to the tune of Rs.110 lacs have been written off. Proper and complete details were not submitted by the assessee before ITA 4124/Mum/2014 22 the AO in assessment proceedings nor in remand report proceedings . The ld. D.R. relied on the order of the A.O. and submitted that verification and examination of the both the claims of the assessee is required in this regard by the Revenue as to the legality and validity of the claims filed of the assessee.

The ld. Counsel for the assessee, on the other hand, submitted that complete details were given vide paper book pages 48,55 & 57. The ld. Counsel also invited our attention to paper book page 136-37 and 158 and contended that all the details were given to justify the bonafide of the claims made by the assessee. The ld. Counsel also drew our attention to the agreement entered into with MFL,(Earlier known as Mahindra Automotive Steels Private Liimited) which is placed at paper book page No. 158-180 and contended that deduction should be allowed on merits.The learned counsel relied on orders of learned CIT(A).

We have heard the rival contentions and also perused the material available on record. We have observed that the assessee has written off of sundry advances to the tune of Rs. 69,55,477/- and also there was a claim of deduction by MFL of Rs. 1.78 crores in the scheme of demerger of Chakan Plant whereby there was a claim of diminution in the value of debtors and inventories by MFL from the assessee , which was settled for at Rs.1.10 crores between MFL and the assessee whereby MFL will deduct these amounts from the consideration payable to the assessee and the assessee wrote off the said amount in its books of accounts. The assessee submitted that all the details were given before the Revenue while revenue is disputing the same as complete details were not given nor justification for claiming as business loss ITA 4124/Mum/2014 23 or business expenditure as per provisions and scheme of the Act was not given by the assessee with respect to advances of Rs. 69.55 lacs written off and also with respect to the other claim of Rs.110 lacs . In our considered view, the details submitted by the assessee requires verification and examination of both the claims by the AO on merits in accordance with law . We, accordingly, in the interest of justice based on facts and circumstances of the case are inclined to set aside and restore both the matters/issues back to the file of the A.O. for de-novo determination of the issues’ on merits in accordance with law by the AO. The relevant and necessary explanations and the evidences submitted by the assessee before the AO be admitted by the A.O. before de-novo adjudication of the both the maters/issues’ on merits in accordance with law and the assessee should be given proper and sufficient opportunity of being heard in accordance with principles of natural justice in accordance with law. We order accordingly.

In the result, appeal filed by the Revenue in 2007-08 is partly allowed as indicated above.