UNION BANK OF INDIA,MUMBAI vs. ACIT LTU, MUMBAI

आदेश / O R D E R Per Ashwani Taneja (Accountant Member): This appeal has been filed by the assessee against order of Ld. Commissioner of Income Tax(Appeals)-24, Mumbai, {(in short ‘CIT(A)’}, dated 25.09.2014 passed against assessment

2 Union Bank of India order u/s 143(3) of the Act, dated 14.03.2015 for the A.Y.2002-03 on the following grounds: “The learned CIT (A) erred in not directing the AO to grant interest u/s 244A on the interest due to the appellant and withheld by the department as held by the decision of the Apex Court in the case of HEG Ltd (324 ITR 331). The CIT (A) ought not to have relied on the Apex Court decision in the case of Gujarat Flouro Ltd (358 ITR 291) which is not applicable to the facts of the appellant's case. The CIT (A) failed to appreciate that the method of working of interest by the AO is incorrect. The CIT (A) ought to have appreciated that the AO in the computation of interest assumed that the balance to be refunded is always the interest portion and the tax portion is presumed to have been refunded which is untenable since while charging interest from the assessees, the department first adjusts the amount paid towards interest so that the principal amount of tax payable remains outstanding and they are entitled to charge interest till the entire outstanding is paid. But when it comes to granting of interest on refund of taxes, the refunds are first adjusted towards the taxes and then the balance towards interest. The CIT (A) erred in distinguishing the decision of the Hon'ble ITAT in appellant's own case in ITA. 571,574/Mum/2013 on the ground that the decision of the Apex Court in 358 ITR 291 was not considered in the above decision without appreciating that the said decision is not applicable to the facts of the appellant's case. The CIT (A) ought to have appreciated that the method followed by the appellant is in the same manner as followed by the department in computing interest since the refund granted is first adjusted against the interest first and then the balance, if any, towards tax amount.”

3 Union Bank of India the Assessee and by Shri G.M. Doss, Departmental Representative (DR) on behalf of the Revenue. 3. The solitary ground taken up before us was with regard to granting lesser amount of interest u/s 244A by the AO while computing refund arising as a result of passing impugned order for giving effect to CIT(A)’s order (i.e. appeal effect order) for Rs.64,53,58,824/- as against the correct amount of Rs.65,73,42,440/- as claimed by the assessee. The discrepancy pointed out by the Ld. Counsel in the computation made by the AO was that the AO ought to have adjusted the refund granted to the assessee first against interest refund due and thereafter against the principal amount of tax refund due instead of adjusting the same first against the principal (tax) refund due and keeping the interest amount aside. In this regard, the assessee made detailed submissions before the Ld. CIT(A). The relevant part of the same is reproduced hereunder for the same of ready reference: “1.Short granting of interest v/s 244A The AO in the order had granted interest at Rs. 64,53,58,824/- as against the correct amount of Rs. 65,73,42,4401-. The difference in the interest granted to the appellant on account of the AO adjusting the part refunds granted against the tax refund due instead of first adjusting the same against the interest refund due and thereafter against the tax refund due. The issue that arises for consideration is the method to be followed for adjustment of the pact refund granted to the appellant when there is a tax refund and interest refund due to the appellant. The contention of the Appellant is that: In terms of sec 244A, interest is payable on any sum to be refunded, and no distinction be made whether the refund is on account of interest or tax. Reliance is placed on the decision of Apex Court in the decision in CIT v HEG Ltd

4 Union Bank of India (324 ITR 331). Further, when part refund is granted, the same is to be first adjusted against the interest refund due and thereafter against the tax refund due as is done in the case of payment of tax made u/s 140A. Reliance is placed on the decision of Delhi High Court in the case of India Trade Promotion Organisation vs CIT (361 ITR 646). The AO over looked the provisions of the sec 244A wherein the section provides that where, as a result of an order under 250 or section 254 or section 260 the amount on which interest was payable under sub-section (1) has been increased or reduced, as the case may be, the interest shall be increased or reduced accordingly. In the present context interest u/s 244A was calculated by the AO as a first step upto June 2009 which amounted to Rs 18,51,43,880/-. The refund due at that point of time was arrived at Rs.246,85,85,068/- and together with interest of Rs. 18,51,43,880/- the total refund due was Rs.265,37,28,948/-. The refund made at that point of time was Rs 41,68,22,890/-. it is our submission that the said refund should be adjusted first against the Interest due of Rs. 18,51,43,880/- and the balance of Rs. 23,16,79,010/- should be adjusted against the tax refund due. Therefore the tax refund due would amount to Rs. 223,69,06,058/- on which the AO should have granted further interest. However the A 0 had granted further interest only on Ps. 205,17,62,178/- excluding the interest of Rs. 18,51,43,8801. The AO had neither refunded the said amount of Rs. 18,51,43,880/- nor granted interest on the said amount for the period from July 2009 to March 2010 when it was refunded. The appellant submits that there is no reason for the AO not granting interest for the period for which the interest was withheld. This issue has been decided in favour of the appellant by ITAT in ITA no. 571/Mum/2013 dated 23.06.2014. Copy of the said decision is enclosed in annexure 2.” 3.1. Ld. CIT(A) considered the submissions of the assessee and also the orders passed by the Tribunal in assessee’s own case wherein claim of the assessee was accepted, but he did not follow the orders passed by the Tribunal for the earlier

5 Union Bank of India year on the ground that judgment of Hon’ble Supreme Court in the case of CIT vs Gujarat Fluoro Chemicals 358 ITR 291 was not considered which provides that while issuing the refund no interest can be granted on the amount of interest. The relevant part of reasoning given by the Ld. CIT(A) is reproduced hereunder for the sake of ready reference: “Second part of assessee's ground of appeal number 2 relates to method of adjustment of refund towards refund payable by the department to the assessee and postulates that the method prescribed in section 140A of I.T. Act, 1961 of adjustment of payment of self assessment tax should be followed and deemed to have been imported in section 244A as well as section 245 of I.T. Act, 1961 especially when there is no specific method prescribed in section 244A and/or 245 of I.T. Act, 1961. Section 244A/245 of I.T. Act, 1961 does not prescribe any such method and reliance cannot be placed on section 140A of IT. Act, 1961 while interpreting section 244A/245 of IT, Act, 1961 and even otherwise, interest u/s 244A of I.T. Act, 1961 was quantified and granted vide order dated 25/06/2013 and therefore cannot be said to have become due and payable earlier and part of refund due to the assessee earlier. The amount of interest u/s. 244A was quantified, granted and refunded to the assessee vide order dated 25/06/2013 and therefore, the question of including the interest due and payable on the dates of issue of refunds earlier, as refund due does not arise and therefore, interest u/s. 244A of I.T. Act, 1961 does not arise at all. This follows from the decision of Supreme Court in the case of Guajarat Fluoro Limited 358 ITR 291(SC) which is directly on the issue of grant of interest u/s. 244A of I.T. Act, 1961 on interest and which was not considered and examined by 1TAT, Mumbai while delivering the decision dated 23/06/2014 in the case of assessee for AY 1988-89 and AY 2001-02. Therefore, reliance placed by the assessee on ITAT, Mumbai decision dated 23/06/2014 for AY 1988-89 'and AY

6 Union Bank of India 2001-02 is misplaced and erroneous in facts of the case, in law and in light of Supreme Court decision in 358 ITR 291 (SC). In nutshell, second part of ground no.2 in appeal is also rejected in facts of the case, on merits and in law.” 3.2. During the course of hearing before us, Ld. Counsel strongly relied upon the orders of the Tribunal in assessee’s own case for A.Y. 1988-89 (ITA No.571/Mum/2013) and A.Y. 2001-02 (ITA NO.574/Mum/2013) disposed by the order dated 23.06.2014 and also upon the order dated 22.07.2015 in ITA No.918/Mum/2014 for A.Y. 2005-06. It was further submitted by him that this issue stands squarely covered in favour of the assessee by the judgment of Hon’ble Delhi High Court in the case of India Trade Promotion Organization vs CIT 361 ITR 646 (Del) which has been considered by the Tribunal while deciding this issue in favour of the assessee. It was also submitted that the assessee is not claiming interest on interest; and the only prayer of the assessee is to make adjustment of the refund issued earlier in the same manner as tax paid by the assessee to the department is treated in view of explanation to section 140A(1) of the Act, wherein it has been provided that the tax paid by the assessee shall first be adjusted against the interest payable and the balance if any shall be adjusted against tax payable, and the same procedure needs to be followed in respect of refund to the assessee. 3.3. Per Contra, Ld. DR fairly submitted that u/s 140A (1), the procedure prescribed is clear that amount paid by the assessee shall first we adjusted against interest payable and then balance amount shall be adjusted the tax payable. It was contended that similar procedure has not been prescribed u/s 244A. It was also contended that in view of judgment of

7 Union Bank of India Honb’le Supreme Court in the case of CIT vs Gujarat Fluoro Chemicals (supra), Ld. CIT(A) has rightly declined to follow the order of the Tribunal for earlier years. 3.4. We have gone through the facts of this case and submissions made by both sides, provisions of law as well as judgments placed before us. It is noted that the only issue to be decided by us is that while granting the refund in pursuance to the appeal effect order, whether the amount of refund granted earlier should be adjusted first against the interest component of the earlier refund and thereafter the balance amount should be adjusted against the principal component of tax in the refund granted earlier order OR vice- versa as has been done by the AO. It is noted that this issue is not coming for the first time before the Tribunal as the same has arisen for A.Ys. 1988-89, 2001-02 & 2005-06. Copies of the orders were placed before us and it was contended by the Ld. Counsel that the Tribunal had already decided this issue in favour of the Tribunal therefore, before proceeding further we find it appropriate to first reproduce and discuss the reasoning given by the Tribunal in earlier years. The relevant part of order dated 23.06.2014 is reproduced hereunder for the sake of ready reference: “4. Undisputedly for A.Y. 1988-89 the assessee is entitled to refund of Rs. 14.07 crores as per assessment order and interest payable thereon works out to Rs. 1.58 crores; thus total refund due is Rs.15.65 crores. The Assessing Officer granted refund of Rs.12.03 crores. The dispute between the Assessing Officer and the assessee is with regard to adjustment of refund; according to the assessee refund should first be adjusted against interest

8 Union Bank of India payable and only the balance amount shall be adjusted against tax refundable and in this process the balance refund due would work out to Rs. 3,52,28.442/- on which the assessee is entitled to interest u/s. 244A of the Act whereas the Assessing Officer calculated the balance refund clue at Rs. 2,03,99,541/-(tax component) and Rs. 1,58,28,901/- (interest component). Reason for such calculation was that according to the Assessing Officer no interest is payable on interest due in which event, even if there is substantial delay in interest payable, the assessee can be made to wait unendingly without payment of interest. Though, before the Assessing Officer as well learned CIT(A), the assessee's claim of interest u/s 244A is not properly focused but sum and substance of the assessee's case before us is that in the event of adjustment of refund against interest due to the assessee tax refund due shall work out to Rs. 3.62 crores on which the assessee would be entitled to get interest u/s. 244A of the Act. In this regard the assessee relied upon the order of Hon'ble Delhi High Court in the case of India Trade Promotion Organisation Vs. CIT (361 ITR 646) wherein the Court observed that under Explanation to section 140A(1) of the Act, when an assessee is duty bound to pay the outstanding tax, amount paid by the assessee shall first be adjusted against interest payable and the balance shall be adjusted against tax payable, the same procedure needs to be followed in respect of refund due to the assessee i.e., the amount shall first be adjusted towards interest payable and balance, if any, shall be adjusted towards lax payable (in the instant case tax refundable to the assessee). 5. Learned counsel, appearing on behalf of the assessee, pleaded accordingly. On the other hand learned Departmental Representative submitted that the assessee is not entitled to interest on interest. However with regard to the plea of the assessee that ii does not amount to payment of interest on interest but only adjustment of the refund from the Revenue against interest component first and thereafter against tax component, in which event u/s. 244A assessee is entitled to interest on the tax component,

9 Union Bank of India learned Departmental Representative could not place any decision contrary to the decision of Hon'ble Delhi High Court cited by learned counsel for the assessee 6. We have carefully considered the rival submissions. As rightly pointed out by the assessee Hon'ble Delhi High Court rightly explained that the amount refunded by the Revenue has to be adjusted towards interest payable to the assessee and the balance, if any, shall be adjusted towards tax. On this principle there is no contrary decision placed before us, we therefore agree, with the plea of the assessee and direct the Assessing Officer accordingly.” 3.5. From the perusal of the above, it is noted by us that the Tribunal has relied upon the judgment of Hon’ble Delhi High Court in the case of India Trade Promotion Organisation vs CIT (supra), wherein it was inter-alia held that in a situation where only part amount is refunded by the department, then payment of interest on the balance amount due from the department to the assessee, on a particular date, does not amount to payment of interest on interest. Their lordships, taking support from the judgment of Hon’ble Supreme Court in the case of CIT vs HEG Ltd, observed as under: “.......14. Matter was taken by the Revenue before the Supreme Court in the case of HEG Limited and the SLP was granted and civil appeal was registered. The Supreme Court thereupon answered the question against the Revenue in the following words:- “Therefore, this is not a case where the assessee is claiming compound interest or interest on interest as is sought to be made out in the civil appeals filed by the Department. The next question which we are required to answer is – what is the meaning of the words “refund of any amount becomes due to the assessee” in Section 244A? In the present case, as stated above, there are two

10 Union Bank of India components of the tax paid by the assessee for which the assessee was granted refund, namely TDS of Rs.45,73,528 and tax paid after original assessment of Rs.1,71,00,320. The Department contends that the words “any amount” will not include the interest which accrued to the respondent for not refunding Rs.45,73,528 for 57 months. We see no merit in this argument. The interest component will partake of the character of the “amount due” under Section 244A. It becomes an integral part of Rs.45,73,528 which is not paid for 57 months after the said amount became due and payable. As can be seen from the facts narrated above, this is the case of short payment by the Department and it is in this way that the assessee claims interest under Section 244A of the Income-Tax Act. Therefore, on both the afore-stated grounds, we are of the view that the assessee was entitled to interest for 57 months on Rs.45,73,528/-. The principal amount of Rs.45,73,528 has been paid on December 31, 1997 but net of interest which, as stated above, partook of the character of “amount due” under Section 244A.” 15. A reading of the aforesaid passage from the decision of the Supreme Court in HEG Limited (supra) indicates that it would be incorrect and improper to regard payment of interest when part payment is made as interest on interest. What has been elucidated and clarified by the Supreme Court is that when refund order is issued, the same should include the interest payable on the amount, which is refunded. If the refund does not include interest due and payable on the amount refunded, the Revenue would be liable to pay interest on the shortfall. This does not amount to payment of interest on interest. An example will clarify the situation and help us to understand what is due and payable under Section 244A of the Act. Suppose Revenue is liable to refund Rs.1 lac to an assessee with effect

11 Union Bank of India from 1st April, 2010, the said amount is refunded along with interest due and payable under Section 244A on 31st March, 2013, then no further interest is payable. However, if only Rs.1 lac is refunded by the Revenue on 31st March, 2013 and the interest accrued on Rs.1 lac under Section 244A is not refunded, the Revenue would be liable to pay interest on the amount due and payable but not refunded. Interest will not be due and payable on the amount refunded but only on the amount which remains unpaid, i.e, the interest element, which should have been refunded but is not paid. In another situation where part payment is made, Section 244A would be still applicable in the same manner. For example, if Rs.60,000/- was paid on 31st March, 2013, Revenue would be liable to pay interest on Rs.1 lac from 1st April, 2010 till 31st March, 2013 and thereafter on Rs.40,000/-. Further, interest payable on Rs.60,000/-, which stands paid, will be quantified on 31st March, 2013 and on this amount, i.e., interest amount quantified, Revenue would be liable to pay interest under Section 244A till payment is made....................” 3.6. The facts of the case before us are similar in the sense that here also only part amount was refunded in the first phase by the department and when the balance amount was paid by the department in the second phase, the assessee was entitled for interest on the balance amount of refund due. Thus, from the aforesaid observations of Hon’ble Delhi High Court, we can say that it is not a case of payment of interest on interest. Thus, in view of these facts and aforesaid judgments, Ld Counsel contended that Ld. CIT(A) had wrongly applied the judgment of Hon’ble Supreme Court in the case of CITvs Gujarat Fluoro Chemicals, since it was not applicable on the facts of this case.

12 Union Bank of India 3.7. Further, it was also held by Hon’ble High Court that the department ought to follow the same procedure and rules while collecting tax and while issued refunds. We have gone through the provisions of section 140A(1); explanation to the aforesaid section provides as under: “Explanation- Where the amount paid by the assessee under this sub-section falls short of the aggregate of the tax and interest as aforesaid, the amount so paid shall first be adjusted towards the interest payable as aforesaid and the balance, if any, shall be adjusted towards the tax payable.” 3.8. Thus, from the perusal of the above, it is clear that where the amount of tax demanded is paid by the assessee then it shall first be adjusted towards interest payable and balance if any whatever tax payable. Now, if we go through section 244A, we find that no specific provision has been brought on the statute with respect to adjustment of refund issued earlier for computing the amount of interest payable by the revenue to the assessee on the amount of refund due to the assessee. Thus, the law is silent on this issue. Under these circumstances, fairness and justice remands that same principle should be applied while granting the refund as has been applied while collecting amount of tax. The revenue is not expected to follow double standards while dealing with the tax payers. The fundamental principle of fiscal legislation in any civilized society should be that the state should treat its citizens (i.e. tax payers in this case) with the same respect, honesty and fairness as it expects from its citizens. It is further noted by us that Hon’ble Delhi High Court has already decided this issue in clear words which has been followed by

13 Union Bank of India the Tribunal in assessee’s own case in the earlier years. It is further noted by us that assessee is not asking for payment for interest on interest. It is simply requesting for proper method of adjustment of refund and for following the same method which was followed by the department while making collection of taxes. Under these circumstances, we find that judgment of Hon’ble Supreme Court in the case of Gujarat Fluoro Chemicals (supra) is not applicable on the facts of the case before us and thus Ld. CIT(A) committed an error in not following the decisions of the Tribunal of earlier years in assessee’s own case as well as judgment of Hon’ble High Court in the case of India Trade Promotion Organisation (supra). 3.9. Before parting with, we are reminded of a recent judgment of Hon’ble Supreme Court in the case of Union of India v. Tata Chemicals Ltd. 363 ITR 658 (SC) wherein Hon’ble Supreme Court has discussed at length about moral and legal obligation of the department to refund the amount of tax collected from the tax payers which was more than the amount actually due as per law, along with interest. Some of the useful observations are reproduced hereunder for the sake of better clarity in deciding the issue before us:

“37. A “tax refund” is a refund of taxes when the tax liability is less than the tax paid. As per the old section an assessee was entitled for payment of interest on the amount of taxes refunded pursuant to an order passed under the Act, including the order passed in an appeal. In the present fact scenario, the deductor/assessee had paid taxes pursuant to a special order passed by the assessing officer/Income Tax Officer. In the appeal filed against the said order the assessee has succeeded and a direction is issued by the appellate authority to refund the tax paid.

14 Union Bank of India The amount paid by the resident/ deductor was retained by the Government till a direction was issued by the appellate authority to refund the same. When the said amount is refunded it should carry interest in the matter of course. As held by the Courts while awarding interest, it is a kind of compensation of use and retention of the money collected unauthorizedly by the Department. When the collection is illegal, there is corresponding obligation on the revenue to refund such amount with interest in as much as they have retained and enjoyed the money deposited. Even the Department has understood the object behind insertion of Section 244A, as that, an assessee is entitled to payment of interest for money remaining with the Government which would be refunded. There is no reason to restrict the same to an assessee only without extending the similar benefit to a resident/ deductor who has deducted tax at source and deposited the same before remitting the amount payable to a non-resident/ foreign company. 38. Providing for payment of interest in case of refund of amounts paid as tax or deemed tax or advance tax is a method now statutorily adopted by fiscal legislation to ensure that the aforesaid amount of tax which has been duly paid in prescribed time and provisions in that behalf form part of the recovery machinery provided in a taxing Statute. Refund due and payable to the assessee is debt- owed and payable by the Revenue. The Government, there being no express statutory provision for payment of interest on the refund of excess amount/tax collected by the Revenue, cannot shrug off its apparent obligation to reimburse the deductors lawful monies with the accrued interest for the period of undue retention of such monies. The State having received the money without right, and having retained and used it, is bound to make the party good, just as an individual would be under like circumstances. The obligation to refund money received and retained without right implies and carries with it the right to interest. Whenever money has been received by a party which ex aequo et bono ought to be refunded, the right to interest follows, as a matter of course.”

15 Union Bank of India 3.10. It is noted from the observations of the Hon’ble Supreme Court that it has been observed that whatever money has been received by the department, it ought to be refunded ex aequo et bono. It is a Latin phrase which means ‘what is just and fair’ or ‘according to equity and good conscience’. Something to be decided ex aequo et bono is something that is to be decided by principles of what is fair and just. A decision-maker who is authorized to decide ex aequo et bono is not bound by legal rules but may take account of what is just and fair. Thus, if we decide the issue before us ex aequo et bono, then it would be decided by the principles of what is fair and just and not necessarily as per strict rule of law. Thus, since the statute itself has already prescribed a particular method of adjustment in explanation to section 140A(1), then justice, fairness, equity and good conscience demands that same method should be followed while making adjustment for refund of taxes, especially when no contrary provision has been provided. Under these circumstances and aforesaid discussion, we find that the judicial proprietary demands that order of the Tribunal of earlier years must be followed and therefore we direct the AO to re-compute the amount of interest u/s 244A by first adjusting the amount of refund already granted towards the interest component and balance left if any shall be adjusted towards the tax component. Thus, with these directions, the appeal of the assessee is allowed.

16 Union Bank of India 4. In the result, the appeal filed by the assessee is allowed.

Order pronounced in the open court on 11th August, 2016.

Sd/- Sd/- (Amit Shukla ) (Ashwani Taneja) �या�यक सद�य / JUDICIAL MEMBER लेखा सद�य / ACCOUNTANT MEMBER मुंबई Mumbai; �दनांक Dated : 11 /08/2016 ctàxÄ? P.S/.�न.स.

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. आयकर आयु�त(अपील) / The CIT, Mumbai. 4. आयकर आयु�त / CIT(A)- , Mumbai 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, मुंबई / DR, ITAT, Mumbai 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, स�या�पत ��त //True Copy// उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील�य अ�धकरण, मुंबई / ITAT, Mumbai