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Income Tax Appellate Tribunal, “C” BENCH, CHENNAI
Before: SHRI CHANDRA POOJARI & SHRI CHALLA NAGENDRA PRASAD
आदेश / O R D E R
PER CHANDRA POOJARI, ACCOUNTANT MEMBER
These two appeals by assessee are directed against different orders of Commissioner of Income Tax (Appeals)-15, Chennai for the assessment years 2010-2011 and 2011-2012. Since certain issues in these
2 ITA Nos.512 & 513/Mds/2015
two appeals are common in nature, these appeals are combined, heard
together, and disposed of by this common order for the sake of convenience.
The first common grounds is with regard to confirming the addition by
the Commissioner of Income Tax (Appeals) which was made by the Assessing
Officer u/s.14A r.w. Rule 8D. The facts narrated in ITA No.512/Mds/2015 for
the assessment year 2010-11 are considered for adjudication as the facts are
similar in both years.
The Assessing Officer made a disallowance of �9,53,58,713/- u/s. 14A
r.w. Rule 8D for the assessment year 2010-2011. The assessee earned
exempt income of �23,82,25,782. The assessee incurred total expenditure in
the year of �46,37,20,957/-. The exempt income formed part of 27.75% of
total receipts of the assessee. According to the Assessing Officer, the
expenditure relating to exempt income has to be considered for disallowance
in view of provision 14A r.w. Rule 8D of the Act. Accordingly, the Assessing
Officer computed disallowance u/s14A as per method prescribed in Rule 8D
which is as under:-
According to clause (i) No direct expenditure of Rule 8D According to clause (ii) 8,63,34,000 X 670,98,30,500 �6,18,09561/- of Rule 8D 937,21,17,974 According to clause (i) 0.5% of 670,98,30,500 �3,35,49,152/- of Rule 8D Total �9,53,58,713/-
Average assets = (827,38,22,646 + 1047,04,13,303)/2 = 937,21,17,974/-
3 ITA Nos.512 & 513/Mds/2015
Average investments = (789,89,19,000 + 552,07,42,000)/2 = 670,98,30,500/-.
3.1 According to AO the disallowance of the expenditure to be
made according to the provisions of the Rule 8D read with section
14A works out at Rs.9,53,58,713. This amount constitutes 20.56%
of the total expenditure claim of Rs. 46,37,20,957 (as per return of
income). On the other hand, the income claimed as exempt of �
23,82,25,782 constituted 27.75% (23,82,25,000x100
/85,81,74,000) of the total receipts of the assessee. Hence,
disallowance according to the provisions of section 14A, is at
20.56% of the total expenditure as against proportionate
expenditure of 27.75% in relation to total receipts to be considered
in the normal course.
3.2 According to Assessing Officer, there is an excess claim for
deduction of expenditure of Rs. 9,53,58,713 and the same needs
to be disallowed. It was noted by the AO that the determination of
the expenditure in relation to the exempted income is to be worked
out according to Rule 8D read with section 14A, in accordance with
decision of the Tribunal the case of Income Tax Officer vs Daga
Capital Management (P) Limited (117 ITD 169) (Mumbai), where
in it was held that the provisions of section 14A of the Act are
applicable with respect of the dividend income earned by the
4 ITA Nos.512 & 513/Mds/2015
assessee engaged in the business of dealing with shares and
securities, and the disallowance under sec. 14A is required to be
computed with reference to the mandate of section 14A read with
rule 8D. Further, he relied on the order of the Tribunal, Delhi, 'F'
Bench, in the case of Renaissance Asset Management Co. Pvt.Ltd
Vs. Assistant Commissioner of Income Tax, in ITA
No.181/Del/2012, was held that any expenditure relatable to
investment activity has to be construed as expenses incurred for
earning dividend income and the same cannot be allowed as per
section 14A, supports this view.
3.3 Therefore, the expenditure claim of the assessee to an extent
of �.9,53,58,713 was disallowed by Assessing Officer and added
back to the income returned holding the same as the expenditure
incurred in relation to the exempted income as per the provisions
of Rule 8D red with section 14A. Aggrieved, the assessee preferred
an appeal before the Commissioner of Income Tax (Appeals).
On appeal , the Commissioner of Income Tax (Appeals) observed
that the assessee was not able to controvert the findings of the
Assessing Officer with sufficient evidence giving the reasons for
not making disallowance. The ld. Authorised Representative for
assessee could not dispute the fact of incurring expenditure
5 ITA Nos.512 & 513/Mds/2015
towards establishment and administration, which was also
consciously involved in making investments. The assessee was
earning income from both exempted category of income and non
exempted category of income. The exempted category of income
consists of 27.75% of the total receipts of the assessee. The gross
receipts accounted by the assessee during the period under
consideration was �85,81,74,000/- which consists of dividend on
shares of �23,93,40,000/- other income �42,96,02,000/-, artistic
copy and fees received �1,89,232/- . Out of the gross income,
dividend received was �23,93,40,000/- On the other hand the
expenses claimed in the accounts was �46,37,22,000/- which
consists of interest and finance charges of �.8,63,34,000/-,
personal expenses �1,80,60,000/- other expenses �35,30,95,000/-
and depreciation was �62,33,000/-. No books of accounts were
separately maintained for earning dividend income and other
incomes which are chargeable to tax. Large part of the expenses
incurred were common. The entire top management of the
company was fully involved in making strategic decisions and
improving the profitability of the company. According to
Commissioner of Income Tax (Appeals), therefore, it cannot be
said that only few employees were involved in earning the
exempt income. Had it been so, the assessee could have
6 ITA Nos.512 & 513/Mds/2015
separately formed a new entity and earned exempt income to
claim benefit from the taxation. Therefore, he agreed with the
view of the AO that large portion of the expenditure incurred
could be attributable towards earning of dividend income. It is
also not disputed that the assessee incurred huge expenditure of
�8,63,34,000/- as finance charges on its borrowed capital which
was also claimed as deduction in the P&L Account. The P&L
Account consists of dividend income as well as other incomes
which are chargeable to tax. The quantum of the expenditure on
the basis of the proportionate exempted income at the rate of
27% also works out to more than �12.52 crores which is more
than the amount disallowed by the Assessing Officer. According
to CIT(A), the assessee could not furnish with an evidence like
cash flow to prove its claim that no part- of the interest borrowed
fund was utilized for investing in subsidiaries which are source of
earning exempt income. According to CIT(A), mere claim made in
the submissions without furnishing sufficient evidence would not
entitle the assessee for the claim of exemption for computation of
the expense for disallowance for the purpose of sec.14A of the IT
Act. Regarding the legal position for computation of disallowable
expenditure u/s 14A r.w.Rule 8D under sub clause (ii) with
respect to claim of interest expenditure, the CIT(A) relied on
7 ITA Nos.512 & 513/Mds/2015
judgment of jurisdictional High Court in Tax case(appeal) No.681
of 2013 dated 02.12.2013 in the case of Bench Minerals Co. Pvt.
Ltd. held at para 11 as under:-
"11 - We do not agree with the said submission. The mere fact of availability of ₹46 crores and odd by itself cannot be taken as furnishing of good explanation as regards the investments. Even with the reserve in surplus figure quoted in balance sheet, we feel that the assessee has the responsibility of explaining the interest expenditure of ₹4,09,99,104/-
4.1 The Commissioner of Income Tax (Appeals) observed that in the
instant case, the assessee could not furnish satisfactory explanation
with respect to claim of expenditure of �8,63,34,000/- in the P&L
Account particularly when the quantum of the exempted income i.e.
dividend income declared was �23,82,25,000/-. The ratio of the
exempt income i.e. dividend income. to the gross receipts of the
assessee was 27.75%. Non earning of exempt income for the
particular investment giving rise to exempt income in future years is
also not relevant for making computation of expense under the
provisions of sec. 14A of the IT Act. In the instant case, the Assessing
Officer was not satisfied with the claim of the assessee that no
expenditure was incurred for earning exempt income. Regarding legal
position, the CIT(A) relied on the order of the Tribunal, Chennai Bench
in the case of Siva Industries & Holding, Ltd. vs. ACIT reported in 54
SOT 49 Chennai(2012), held that even in a year, where no exempt
8 ITA Nos.512 & 513/Mds/2015
income was earned or received by the assessee, the disallowance u/s
14A can be made. The Tribunal while delivering the order has followed
the order, of the Delhi Special Bench reported in 121 ITD 318 in the
case of Chem Invest Ltd. vs. ITO wherein it was held that disallowance
u/s.14A can be made even in the year where no exempt income has
been earned or received by the assessee. The High Court of Bombay
in the case of M/s. Godrej & Boyce. Mfg. Co. Ltd. vs CIT reported in 328
ITR 81 held that the AO is duty bound to determine the expenditure
which had been incurred in relation to income which did not form part
of the total income. It is further held by the High Court of
Bombay that the AO had to enforce the provisions of sub section(1) of
Sec.14A even prior to A.Y. 2008-09. This same issue also came up
before the Tribunal, Chennai Bench in the case of M/s. Lakshmi Ring
Travellers Vs. ACIT, Company Circle I (1), Coimbatore [ITA
No.2083(Mds)/ dt. 02.11.2012] for the A.Y. 2008-09 and Hon'ble ITAT
at page 4 of the said order has held that - "Rule 8D has already been prescribed. Sub-section 3 further provides that even in a case where the assessee claims that no expenditure was incurred, the assessing authority has to presume the incurring of such expenditure as provided in sub-section 2 read with the rule prescribed. Therefore, it becomes clear that even in a case where the assessee claims that no such expenditure was so incurred, the statute has provided for presumptive expenditure which has to be disallowed by force of the statute. In a distant manner, literally speaking, it may even be considered for the purpose of convenience as a deeming provision. When such deeming provision is made on the basis of statutory presumption, the requirement of factual evidence is
9 ITA Nos.512 & 513/Mds/2015
replaced by statutory presumption and the Assessing Officer has to follow the consequence stated in the statute. It means that even in a case where no expenditure 'is stated to have been incurred, the Assessing Officer has to apply Rule 8D.’’
4.2 Regarding the recording of the satisfaction note for invoking Rule
8D, the Commissioner of Income Tax (Appeals) placed reliance on the
order of Tribunal, Calcutta Bench in the case of ACIT, Circle-10 Vs.
Champion Commercial Co. Ltd. reported in [2012] 26 Taxmann.com
342(Kol) held as under:
"Therefore, a plain reading of the statutory provisions of Section 14A(2) and (3) shows that when assessee offers a disallowance under section 14A, the provisions of Section 14A(2), read with rule BD cannot be invoked unless the Assessing Officer is satisfied about incorrectness of the disallowance so offered, but when assessee does not offer any disallowance under section 14 A on his own, the provisions of section 14A(2) read with rule 8D can be invoked without there being any need to express satisfaction about incorrectness of such a claim. The facts of the present case are stronger and loaded in favour of revenue. The Hon'ble ITAT,: Mumbai Bench (Special Bench) in the case of ITO v. Daga Management (P) Ltd. [117 ITD 169] held that what is relevant is to work out expenditure in relation to exempt income and not to examine the expenditure incurred by the assessee which has resulted in exempt income or taxable income.
4.3 Regarding the legislative intent with respect of disallowance of
expenditure u/s 14A, the Commissioner of Income Tax (Appeals) placed
reliance on the judgement of Supreme Court in C.I.T. vs. Walfort Share
and Stock Private Limited, reported in 41 DTR 233, wherein Supreme
Court explained the reason for the insertion of Section 14A as follows:
10 ITA Nos.512 & 513/Mds/2015
“The insertion of Section 14A with retrospective effect is the serious attempt on the part of the Parliament not to allow deduction in respect of any expenditure incurred by the assessee in relation to income, which does not form part of the total income under the Act against the taxable income (see Circular No.14 of 2001 dated 22.11.2001). In other words, Section 14A clarifies that expenses incurred can be allowed only to the extent they are relatable to the earning of taxable income. In many cases the nature of expenses incurred by the assessee may be relatable partly to the exempt income and partly to the taxable income. In the absence of Section 14A, the expenditure incurred in respect of exempt income was being claimed against taxable income. The mandate of Section 14A is clear. It desires to curb the practice to claim deduction of expenses incurred in relation to exempt income against taxable income and at the same time avail the tax incentive by way of exemption of exempt income without making any apportionment of expenses incurred in relation to exempt income. The basic reason for insertion of Section 14A is that certain incomes are not includible while computing total income as these are exempt under certain provisions of the Act. In the past, there have been cases in which deduction has been sought in respect of such incomes which in effect would mean that tax incentives to certain incomes was being used to reduce the tax payable on the non exempt income by debiting the expenses, incurred to earn the exempt income, against taxable income. The basic principle of taxation is .to tax the net income, i.e. gross income minus the expenditure. On the same analogy, the exemption is also in respect of net income. Expenses allowed can only be in respect of earning of taxable income. This is the purport of Section 14A '',.
Further, the Commissioner of Income Tax (Appeals) observed that it
was evident from the decision of the Supreme Court of India cited
(supra) that only net income is taxable and consequently, the
disallowance of expenses incurred u/s 14A with respect to Rule 8D is
required to be done with respect to dividend income received or
receivable in all the cases irrespective of the nature of business carried
on by the assessee.
4.4. The Commissioner of Income Tax (Appeals) observed that no
evidence was also furnished before him to prove its claim that assessee
was engaged in the business of investments and the entire investments
11 ITA Nos.512 & 513/Mds/2015
were held as stock in trade in the books of accounts. The income on
sale of equity, if any, in future years would be taxable under the head
capital gains and not under the head business income. No consolidated
accounts of the group companyies were maintained to prove that
business of the assessee is only business of promotion of investment.
Even otherwise, the claim of the assessee that provisions of sec.14A
would not be applicable in the case of the assessee carrying the
business of, investments is not legally tenable. The ratio of the decision
rendered by Tribunal (Special Bench) in the case of ITO v. Daga
Management (P) Ltd. [117 ITO 169] (Mumbai) further held that the
provisions of section 14A would be applicable with respect to dividend
income earned by the assessee engaged in business of dealing in
shares and securities, on shares held as stock-in-trade when earning of
the such dividend income was incidental to trading in shares. The ratio
of the decision rendered by Tribunal Mumbai Special Bench in the case
of ITO v. Daga Management (P) Ltd. [117 ITD 169] squarely applies to
the facts of the case. Therefore, contention of the assessee that
provisions of sec.14A are not attracted in the case of the assessees
carrying on the business of investment promotion was not accepted by
Commissioner of Income Tax (Appeals). It was the stand of the
assessee that the Tribunal in the assessee's own case has held that
provisions of the section 14A are not attracted. According to
12 ITA Nos.512 & 513/Mds/2015
Commissioner of Income Tax (Appeals) the stand taken by the
assessee on this issue is not factually correct. In fact, the Assessing
Officer during the assessment year 2005-06 has computed 2% as the
expenditure incurred for earning exempt income and disallowed the
same u/s.14A of the I.T. Act. On appeal, the Tribunal in Appeal in ITA
No.638/Mds/2012 dated 04.02.2013 in the assessee's own case has
confirmed the stand of the revenue and modified the quantum of the
disallowance to �10,00,000/-. The relevant paras are mentioned below:
"2.8 We considered this issue. We, are not on the question whether the income was earned without incurring any, mechanical expenditure like clearance charges, collection charges etc. or not. We are concerned about the expenditure by way of remuneration paid to top management and executives. The top management and executives of the assessee company would be required to decide about the investments, whether to continue or liquidate etc. Investment is a very important part of the assets of the assessee company. Therefore, even though there is no direct mechanical expenditure in realizing the dividend income, definitely some management expenditure has to be attributed towards earning of tax-free dividend income. . 2.9 But in the present case, the investments were so 'old and those investments have been held by the assessee company in a consistent manner and as such, the scope of indirect expenditure also would be little lessor. Taking into consideration all the aspects of the case, we modify the disallowance to lumpsum amount of ₹10 lakhs. This ground is partly allowed.’’
4.5 The similar disallowance made by the Assessing Officer for A.Y.
2008-09 was also confirmed in Tribunal No.640/Mds/2012 is as under:- ‘’6.2The next issue raised by the assessee is regarding disallowance of Rs.50,000/- which relates to general and administrative expenses, pertaining to dividend income and investments in the past year. For the reasons stated in our order for A. Y. 2005-06 in ITA No. 638/Mds/2012, we uphold the disallowance and it is confirmed
13 ITA Nos.512 & 513/Mds/2015
4.6 According to Commissioner of Income Tax (Appeals) from the above
legal proposition laid by the Tribunal in the assessee’s own case in the earlier
years, it is clear that Tribunal had in principle upheld the disallowance of
expenditure u/s.14A of the I.T. Act. Regarding the applicability of the
provision of sec.14A with respect to claim of management expenses for
the assessment year 2001-02, the jurisdictional High Court in Tax
case(appeal) No.2621 of 2006 dated 15.10.2012 in the case of M/s
Simpson and Co. Ltd. upheld that disallowance of expenditure on
estimation basis at 2% of the gross total income. Prior to A.Y. 2008-09,
the disallowance u/s.14A was not required to be computed under Rule
8D of the I.T. Rules but reasonable estimation of expense for the
purpose of disallowance was required to be done. However, from the
A.Y. 2008-09 and onwards, the computation of disallowance under Rule
8D is mandatory as the said Rule 8D was notified in the month of March
2008. This view was taken by Bombay High Court in the case of of M/s
Godrej & Boyce. Mfg. Co. Ltd. vs CIT reported in 328 ITR 81. The
purpose of investment is not relevant for determination of the quantum
of disallowance u/s.14A of the I.T. Act. According to the CIT(A), the
provisions of Section 14A are applicable to all the classes of the
assessees who hold investments, giving rise to exempt income. The
provisions of Section 14A are very clear and unambiguous to that effect.
14 ITA Nos.512 & 513/Mds/2015
Therefore, the stand of the AR of the assessee that provisions of section
14A are not applicable to-the assessee for the year under consideration
is rejected by CIT(A).
4.7 Regarding exclusion of interest paid on TDS, FBT,ST and IT of
�1,40,95,404/- for the purpose of disallowance under Rule 8D (ii) of the
I.T. Rules, the assessee stated before CIT(A) that if this is taken into
account the amount of disallowance works out to �.517,80,237/- as
against the amount computed by the AO at �.618,09,561/-. The claim of
the assessee is not accepted by Commissioner of Income Tax (Appeals)
as the Rule 8D(ii) does not prescribe for exclusion of such expenditure.
The Rule 8D(ii) prescribes the quantum of the interest expenditure to be
disallowed i.e. amount of expenditure by way of interest other than the
amount of interest included in Clause (i) of Rule 8D(ii) during the
previous year in proportion of the average value of investment to the
average value of total assets but does not exclude interest expenditure
of the type referred in. Therefore, the plea of the assessee to exclude
an interest of �1,40,90,404 for the purpose of computation of
disallowance under Rule 8D(ii) is rejected by CIT(A). The claim of the
assessee that the investments made with Shriram Holdings (Madras) (P)
Ltd alone is required to be considered for the purpose of computation of
quantum of disallowance under Rule 8D, is also rejected by CIT(A) on
15 ITA Nos.512 & 513/Mds/2015
the reason that the provisions of section 14A are applicable even in case
no dividend income was earned in respect of the particular investment
which give rise to dividend income.
4.8 According to Commissioner of Income Tax (Appeals) the quantum
of the disallowance u/s. 14A worked out by the Assessing Officer is
correct. Therefore, placing reliance on the order of Special Bench of
Tribunal, Delhi, in the case of M/s. Chem Invest Ltd.(supra) and Chennai
Bench in the case of M/s. Siva Industries & Holding Ltd (supra), M/s.
Lakshmi Ring Travellers, Coimbatore cited (supra), Calcutta Bench in the
case of Champion Commercial Co. Ltd, High Court of Bombay in the
case of M/s. Godrej & Boyce. Mfg. Co. Ltd. vs CIT reported in 328 ITR
81, Tribunal Mumbai (Special Bench) in the case of in the case of ITO v.
Daga Management (P) Ltd. [117 ITD 169], Supreme Court in the case
of C.I.T. vs. Walfort Share and Stock Private Limited, reported in 41
DTR 233, Madras High Court in the cases of M/s. Simpson & Co. Ltd.,
(supra) M/s. Beach Minerals Company Ltd. cited (supra), he confirmed
the order of the Assessing Officer in making the disallowance of
�9,53,58,713/- u/s. 14A of the IT Act. Against this, the assessee is in
appeal before us.
We have heard both the parties. The ld. Authorised Representative for
assessee submitted that a similar issue was considered by this Tribunal in the
16 ITA Nos.512 & 513/Mds/2015
case of Shriram Capital Limited in ITA Nos. 638 to 640/Mds/2012 for the assessment years 2005-06 to 2008-09 vide order dated 4th February, 2013
held as under:-
…‘’2.4. We find that this issue of disallowance of interest to the extent of ₹1,72,02,624/- is covered by the above said order of the Tribunal passed in assessee’s own case. It is to be seen that the business of the assessee is investment in shares. It is in the course of carrying on of the said business that the assessee has invested in shares of Shriram Investments Limited and Shriram Transport Finance Company Limited. Whether the dividends arising out of those shares will be exempted from taxation or not, is entirely a different question. The first thing to be examined is the purpose of investments made by the assessee in shares on the testing ground of “commercial expediency”. In the present case, the assessee engaged in the business of investing in shares, has made investments in shares of group companies viz., Shriram Investments Limited and Shriram Transport Finance Company Limited. In that way, the assessee company is strengthening the capital and liquidity base of those two companies viz., Shriram Investments Limited and Shriram Transport Finance Company Limited. The strengthening of the capital base and liquidity of those associate concerns will definitely enhance the turnover and the profit of the group concerns. It is a fact that in group concerns some companies are carrying on operational activities and other companies are acting as catalysts to boost the performance of those operating companies. 2.5. Viewed in the above perspective, we cannot say that the assessee company has made investments in shares of Shriram Investments Limited and Shriram Transport Finance Company Limited just for the simple purpose of earning tax-free dividend income. As rightly pointed by the assessee, when those investments in shares are liquidated by the assessee company, it is accountable for capital gains taxation. Therefore, there is no case of unconditional exemption from taxation as far as the investments made by the assessee are concerned. 2.6. In the facts and circumstances of the case, the investments being made as a business proposition and in the light of the decision of the Tribunal rendered in assessee’s own case for the earlier assessment year 2002-03, we hold that the lower authorities have erred in disallowing ₹1,72,02,624/- against the claim of expenditure made by the assessee under the head interest. This disallowance is accordingly deleted.
17 ITA Nos.512 & 513/Mds/2015
2.7. The second issue raised in the appeal is regarding disallowance of ₹22,98,746/- being 2% of the dividend income earned by the assessee. The assessing authority has disallowed an amount of ₹22,98,746/- as expenditure attributable to dividend income earned by the assessee. It is the case of the assessee that the disallowance made by the assessing authority works out to ₹2 lakhs per dividend warrant received by the assessee company. It is also the case of the assessee that the disallowance works out to 2% of the total dividend of ₹11,49,37,339/- earned by the assessee. It is the case of the assessee that it has not incurred any expenditure on this income, as it was received by cheques and no other work was necessary for obtaining the said income.
2.8. We considered this issue. We are not on the question whether the income was earned without incurring any mechanical expenditure like clearance charges, collection charges etc. or not. We are concerned about the expenditure by way of remuneration paid to top management and executives. The top management and executives of the assessee company would be required to decide about the investments, whether to continue or liquidate etc. Investment is a very important part of the assets of the assessee company. Therefore, even though there is no direct mechanical expenditure in realizing the dividend income, definitely some management expenditure has to be attributed towards earning of tax-free dividend income.
2.9. But in the present case, the investments were so old and those investments have been held by the assessee company in a consistent manner and as such, the scope of indirect expenditure also would be little lessor. Taking into consideration all the aspects of the case, we modify the disallowance to a lumpsum amount of ₹10 lakhs. This ground is partly allowed.’’
According to ld. Authorised Representative for assessee, investment
made by assessee is strategic investment and there is no question of
disallowance u/s. 14A of the Act. In the present case, the assessee made
investment in Shriram Retail Holdings Pvt. Ltd alongwith another group
company Shriram Enterprise Holdings Pvt. Ltd having controlling interest in
18 ITA Nos.512 & 513/Mds/2015
Shriram City Union Finance Ltd., a public limited company, whose equity
shares are listed in stock exchanges. Similarly Shriram Credit Company Ltd.,
has controlling interest in M/s. Shriram Insight Share Brokers Ltd. The
investments are made to acquire controlling interest. The facts of the
investment made by the assessee in acquiring controlling interest was not
disputed by the Revenue. In such circumstances, we are not in a position to
appreciate the arguments of the ld. Departmental Representative that
assessee received dividend exempted from tax for which assessee incurred
expenditure also so that section 14A r.w. Rule 8D is applicable. In our
opinion, the issue considered by the Tribunal in the case of Shriram Capital
Ltd (cited supra) is squarely applicable to the facts of case wherein the
Tribunal observed that when the assessee made an investment in companies
on the ground of ‘’commercial expediency’’ which are assessee’s sister/group
companies with the a view to strengthen the capital base and that investment
in that company cannot be construed as made for the purpose of earning
dividend u/s.14A r.w. Rule 8D. Further, in the case of M/s. J.M. Financial
Limited for the assessment year 2009-2010 in ITA No.4521/Mum/2012 vide
order dated 26.03.2014, the Tribunal considered similar issue and held as
under:-
Having considered the rival submissions as well as relevant material on record, we note that so far as applicability of Rule 8D is concerned, there is no quarrel on this point that for the A.Y. under consideration Rule 8D is applicable. Further for the A.Y. 2008-09, the Tribunal held in para 15 as under:-
19 ITA Nos.512 & 513/Mds/2015
“We have considered the rival arguments made by both the sides, perused the orders of the AO and CIT(A) and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us. In the instant case, the only dispute is regarding determination of disallowance of expenditure for earning tax free dividend income of Rs. 18,17,68,458/- the assessee disallowed on its own Rs. 16.50 lakhs u/s 14A. Despite being asked by the AO to furnish the disallowance under rule 8D, the assessee did not furnish the details. The provisions of rule 8D inserted by the IT (Fifth Amendment) Rules 2008 with effect from 24.3.2008 are applicable for A.Y. 2008-09 and onwards. Therefore, the revenue authorities are bound to follow the mandatory provisions for calculation of disallowance u/s 14A. Therefore, we do not find any infirmity in the order of the CIT(A) upholding the action of the AO for disallowing the deduction u/s 14A read with rule 8D. The contention of the assessee that the AO without satisfaction being reached invoked the provisions of Rule 8D, in our opinion, does not hold good especially in absence of non-furnishing of details for the purposes of calculation of disallowance at Rs. 16.50 lakhs by the assessee on its own. In this view of the matter and in absence of any distinguishable feature brought to our notice by the learned Counsel for the assessee against the order of the CIT(A), we do not find any infirmity in the same. Accordingly the same is upheld and the ground raised by the assessee is dismissed.”
As it is clear from the finding of Tribunal that the assessee failed to furnish the details of disallowance under section 14A and, therefore, the disallowance made by the AO was found by the Tribunal without any infirmity. For the year under consideration the assessee has specifically raised a point before the AO that 97.82% of the investment is in the subsidiary companies and joint venture companies and, therefore, no expenditure was incurred for maintaining the portfolio on these investments or for holding the same. The assessee has also pointed out that these investments are long term investment and no decision is required in making the investment or disinvestment on regular basis because these investments are strategic in nature in the subsidiary companies on long term basis and, therefore, no direct or indirect expenditure is incurred. We find that the department has not disputed this fact that
20 ITA Nos.512 & 513/Mds/2015
out of the total investment about 98% of the investment are in subsidiary companies of the assessee and, therefore, the purpose of investment is not for earning the dividend income but having control and business purpose and consideration. Therefore, prima facie the assessee has made out a case to show that no expenditure has been incurred for maintaining these long term investment in subsidiary companies. The AO has not brought out any contrary fact or material to show that the assessee has incurred any expenditure for maintaining these investments or portfolio of these investments. In the case of Godrej & Boyce Mfg. Co. Ltd. (supra) Hon’ble Jurisdictional High Court while dealing with the issue of disallowance u/s 14A and application of Rule 8D has recorded the principles as laid down by the Hon’ble Supreme Court in the case of Walfort Share and Stock Brokers P. Ltd. [2010] (326 ITR 1,) in para 31 as under:- (a) “The mandate of section 14A is to prevent claims for deduction of expenditure in relation to income which does not form part of the total income. (b) Section 14A(1) is enacted to ensure that only expenses incurred in respect of earning taxable income are allowed; (c) The principle of apportionment of expenses is widened by section 14A to include even the apportionment of expenditure between taxable and non taxable income of an indivisible business;
(d) The basic principle of taxation is to tax net income. This principle applies even for the purpose of section 14A and expenses towards non-taxable income must be excluded; (e) Once a proximate cause for disallowance is established – which is the relationship of the expenditure with income which does not form part of the total income – a disallowance has to be effected. All expenditure under the provisions of the Act has to be disallowed under section 14A Income which does not form part of the total income is broadly adverted to as exempt income as an abbreviated appellation.”
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After considering these principles as emerged from the decision of Hon’ble Supreme Court in the case of Walfort Share and Stock Brokers P. Ltd. (supra), Hon’ble Jurisdictional High Court has held in para 32 and 33 as under:-
“32. Sub-section (2) and (3) to section 14A were inserted by an amendment brought about by the Finance Act of 2006 with effect from April 1, 2007. Sub-Sections(2) and (3) provide as follows:- "14A.(2) The Assessing Officer shall determine the amount of expenditure incurred in relation to such income which does not form part of the total income under this Act in accordance with such method as may be prescribed, if the Assessing Officer, having regard to the accounts of the assessee, is not satisfied with the correctness of the claim of the assessee in respect of such expenditure in relation to income which does not form part of the total income under this Act. (3) The provisions of sub-section (2) shall also apply in relation to a case where an assessee claims that no expenditure has been incurred by him in relation to income which does not form part of the total income under this Act :
Provided that nothing contained in this section shall empower the Assessing Officer either to reassess under section 147 or pass an order enhancing the assessment or reducing a refund already made or otherwise increasing the liability of the assessee under section 154 for any assessment year beginning on or before the 1st day of April, 2001."
(The proviso was inserted earlier by the Finance Act of 2002 with retrospective effect from May 11, 2001)
Under sub-section (2), the Assessing Officer is required to determine the amount of expenditure incurred by an assessee in relation to such income which does not form part of the total income under the Act in accordance with such method as may be prescribed. The method, having regard to the meaning of the expression "prescribed" in section 2(33), must be prescribed by rules made under the
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Act. What merits emphasis is that the jurisdiction of the Assessing Officer to determine the expenditure incurred in relation to such income which does not form part of the total income, in accordance with the prescribed method, arises if the Assessing Officer is not satisfied with the correctness of the claim of the assessee in respect of the expenditure which the assessee claims to have incurred in relation to income which does not part of the total income. Moreover, the satisfaction of the Assessing Officer has to be arrived at, having regard to the accounts of the assessee. Hence, sub-section (2) does not ipso facto enable the Assessing Officer to apply the method prescribed by the rules straightaway without considering whether the claim made by the assessee in respect of the expenditure incurred in relation to income which does not form part of the total income is correct. The Assessing Officer must, in the first instance, determine whether the claim of the assessee in that regard is correct and the determination must be made having regard to the accounts of the assessee. The satisfaction of the Assessing Officer must-be arrived at on an objective basis. It is only when the Assessing Officer is not satisfied with the claim of the assessee, that the Legislature directs him to follow the method that may be prescribed. In a situation where the accounts of the assessee furnish an objective basis for the Assessing Officer to arrive at a satisfaction in regard to the correctness of the claim of the assessee of the expenditure which has been incurred in relation to income which does not form part of the total income, there would be no warrant for taking recourse to the method prescribed by the rules. For, it is only in the event of the Assessing Officer not being so satisfied that recourse to the prescribed method is mandated by law. Sub-section (3) of section 14A provides for the application of sub-section (2) also to a situation where the assessee claims that no expenditure has been incurred by him in relation to income which does not form part of the total income under the Act. Under the proviso, it has been stipulated that nothing in the section will empower the Assessing Officer, for an assessment year beginning on or before April 1,2001, either to reassess under section 147 or pass an order enhancing the assessment or reducing the refund
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already made or otherwise increasing the liability of the assessee under section 154.”
It has been made clear by the Hon’ble High Court that sub -section (2) does not ifso facto empower the AO to apply the method prescribed by Rules straightaway without considering whether the claim made by the assessee is correct.
The assessee has relied upon various decisions of this Tribunal wherein an identical issue has been considered. In the case of Garware Wall Ropes Limited Vs. Addl. CIT (supra), the Tribunal while deciding an identical issue has held in para 2.4 as under:-
“We have considered the rival submission and carefully perused the relevant records. So far as the issue regarding disallowance u/s 14A in the case where no dividend has been received, the same is covered against the assessee by the order of Tribunal in assessee’s own case for the assessment year 2008-09, wherein the Tribunal has followed the decision of special bench of Tribunal while deciding the issue. Therefore, we do agree with the finding of the Tribunal on this point. Further since the assessee has raised the new plea in the year under consideration that no expenditure had been incurred by the assessee for earning the exempt income or for the investment in question. We find merit and substance in the contention of the assessee on this point because the investment has been made by the assessee in the group concern and not in the shares of any un- related party. Therefore, the primary object of investment is holding controlling stake in the group concern and not earning any income out of investment. Further the investment were made long back and not in the year under consideration. Therefore, in view of the fact that the investment are in the group concern we do not find any reason to believe that the assessee would have incurred any administrative expenses in holding these investments. The AO has not brought on record any material to show that the assessee has incurred any expenditure in relation to the income which does not form part of the total income. Section 14A has within it implicit the notion of apportionment in the cases where the expenditure is incurred for composite/indivisible activities in which taxable and non taxable income is received
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but when no expenditure has been incurred in relation to the exempt income then principle of apportionment embedded in section 14A has no application. The object of section 14A is not allowing to reduce tax payable on the non exempt income by deducting the expenditure incurred to earn the exempt income. In the case in hand it is not the case of the revenue that the assessee has incurred any direct expenditure or any interest expenditure for earning the exempt income or keeping the investment in question. If there is expenditure directly or indirectly incurred in relation to exempt income the same cannot be claimed against the income which is taxable. For attracting the provisions of section 14A- “there should be proximate cause for disallowance which has relationship with the tax exempt income as held by the Hon’ble Supreme Court in case of CIT Vs. Walfort Share and Stock Brokers P. Ltd. ( 326 ITR 1). Therefore, there should be a proximate relationship between the expenditure and the income which does not form part of the total income. In the case in hand the assessee has claimed that no expenditure has been incurred for earning the exempt income, therefore, it was incumbent on the AO to find out as to whether the assessee has incurred any expenditure in relation to income which does not form part of the total income and if so to quantify the expenditure of disallowance. The AO has not brought on record any fact or material to show that any expenditure has been incurred on the activity which has resulted into both taxable and non taxable income. Therefore, in our view when the assessee has prima facie brought out a case that no expenditure has been incurred for earning the income which does not form part of the total income then in the absence of any finding that expenditure has been incurred for earning the exempt income the provisions of section 14A cannot be applied. Accordingly we delete the addition/disallowance made by AO u/s 14A r.w. Rule 8D.”
A similar view was taken by the Delhi Bench of this Tribunal in the case of M/s Oriental Structural Engineers (P) Ltd (supra) which has been confirmed by the Hon’ble Delhi High Court vide decision dated 15.01.2013 in para 6.3 as under:-
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“'6.3 We have carefully considered the submissions and perused the records. We find that Ld. Commissioner of Income Tax (Appeals) has given a finding that only interest of Rs 2,96,731/- was paid on funds utilized for making investments on which exempted income was receivable. Further, Ld. Commissioner of Income Tax (Appeals) has observed that in respect of investment of Rs 6,07,775,000/- made in subsidiary companies as per documents produced before him, they are attributable to commercial expediency, because as per submission made by the assessee, it had to form Special Purpose Vehicles (SPY) in order to obtain contracts from the NHAI and the SPVs so formed engaged the assessee company as contract to execute the works awarded to them (i.e. SPVs) by the NHAI. In its profit and loss account for the year, the assessee has shown the turnover from execution of these contracts and therefore no expense and interest attributable to the investments made by the appellant in the PSVs can be disallowed u/s 14A LW. Rule 8D because it cannot be termed as expense/ interest incurred for earning exempted income. Under the circumstances, Ld. Commissioner of Income Tax (Appeals) is correct in holding that disallowance of a further sum Rs 40,556/- calculated@2%ofthedividend earned is sufficient. Under the circumstances, we do not find any infirmity in the order of the Ld. Commissioner of Income Tax (Appeals), hence we uphold the same.” 13. In view of the above discussion and facts and circumstances of the case we agree with the view taken by this Tribunal in the above stated cases and accordingly hold that the assessee has brought out a case to show that no expenditure has been incurred for maintaining the 98% of the investment made in the subsidiary companies, therefore, in the absence of any finding that any expenditure has been incurred for earning the exempt income, the disallowance made by the AO is not justified, accordingly the same is deleted.
In the case of Interglobe Enterprises Ltd for the assessment year
2008-09 & 2009-10 in ITA No.1362 & 1032/Del/2013, the Tribunal vide
order dated 04.04.2014 held as under:-
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We have heard the rival submissions of both the parties and have gone through the material available on record. First, we take up the appeal for assessment year 2008-09. In this year, the assessee had three type of investments one relating to investment in subsidiary companies the amount of which is ₹101.74 crores. The second category relates to long term unquoted shares the amount of which is ₹31.53 crores. The third category is of equity shares the value of which is ₹14.88 lakhs and the last category is investment in units of mutual funds amounting to ₹10.15 crores. These facts and figures are verifiable from paper book page 204A. As regards the first category of shares in the form of investment into subsidiary companies we find that investment into this category of shares had increased from ₹78.17 lakhs to ₹101.74 crores which is due to increase in investment in preference shares and other equity shares. During this period, the interest bearing funds had decreased from ₹1.49 crores to ₹87,30 lakhs as is apparent from paper book page 203 and further most of the interest bearing loans are for vehicle loans as mentioned in paper book page 203. During this year under consideration, the assessee has earned a cash profit of ₹11 crores. The cash flow statement at paper book page 200 reflects cash from operating activities including cash profits of ₹49.28 crores. The assessee has also raised an amount of ₹50.80 crores by issue of fresh preference shares as is apparent from paper book page 200. In view of the above facts and figures it is apparent that assessee had utilized interest free funds for making fresh investments and that too into its subsidiaries which is not for the purpose of earning exempt income and which are for strategic purposes only. 8. In view of the above facts, we hold that no disallowance of interest is required to be made under rule 8D(i) & 8D (ii) as no direct or indirect interest expenditure has incurred for making investments.
As regards disallowance under Rule 8D(iii) we find that assessee had invested in four debt oriented schemes of DSP Merile Lynch, reliance Liquid Plus, Reliance Monthly Interval Mutual Funds and SBI Liquid Plus Funds. We find that these are not really investments and these are in fact parking of surplus funds in a more tax efficient manner. However, since these gives rise to exempt income in the form of dividend section 14A read with Rule 8D is applicable as held by Hon'ble Delhi High Court in the case of Maxopp In vestments. The Hon'ble Delhi High Court had held as under:- “24. We do not agree with the submission of the learned counsel appearing on behalf of the assessees that a narrow meaning ought to be ascribed to the expression "in
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relation to" appearing in section 14A of the said act. The context does not suggest that a narrow meaning ought to be given to the said expression. It is pertinent to note that the provision was inserted by virtue of the Finance Act, 2001 with retrospective effect from 01/04/1962. In other words, it was the intention of Parliament that it should appear in the statute book, from its inception, that expenditure incurred in connection with income which does not form part of total income ought not to be allowed as a deduction. The factum of making the said provision retrospective makes it clear that Parliament wanted that it should be understood by all that from the very beginning, such expenditure was not allowable as a deduction. Of course, by introducing the proviso it made it clear that there was no intention to reopen finalized assessments prior to the assessment year beginning on 01/04/2001. Furthermore, as observed by the Supreme Court in Walfort (supra), the basic principle of taxation is to tax the net income, i.e., gross income minus the expenditure and on the same analogy the exemption is also in respect of net income. In other words, where the gross income would not form part of total income, it's associated or related expenditure would also not be permitted to be debited against other taxable income.
We are of the view that the expression "in relation to" appearing in Section 14 A of the said act cannot be ascribed a narrow or constricted meaning. If we were to accept the submission made on behalf of the assessees then sub-section (1) would have to be read as follows:- "For the purposes of computing the total income under this Chapter, no deduction shall be allowed in respect of expenditure incurred by the assessee with the main object of earning income which does not form part of the total income under this Act.”
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That is certainly not the purport of the said provision. The expression “in relation to” does not have any embedded object. It simply means “in connection with” or “pertaining to”. If the expenditure in question has a relation or connection with or pertains to exempt income, it cannot be allowed as a deduction even if it otherwise qualifies under the other provisions of the said Act. In Walfort (supra), the Supreme Court made it very clear that the permissible deductions enumerated in sections 15 to 59 are now to be allowed only with reference to income which is brought under one of the heads of income and is chargeable to tax. The Supreme Court further clarified that if an income like dividend income is not part of the total income, the expenditure/deduction related to such income, though of the nature specified in sections 15 to 59, cannot be allowed against other income which is includable in the total income for the purpose of chargeability to tax. Similarly the Hon'ble Bombay high Court in the case of Godrej & Boyce Manufacturing Co. Ltd. observed as under:- “In order to determine the quantum of the disallowance there must be a proximate relationship between the expenditure and the income which does not form part of total income. Once such a proximate relationship exists the disallowance has to be affected., All expenditure incurred in the earning of income which does not form part of total income has to be disallowance subject to compliance with the test adopted by Supreme Court in Walfort and it would not be permissible to restrict the provision of section 14A by an artificial method of interpretation.”
However, we find that the calculation of disallowance under Rule 8D(iii) made by the Assessing Officer and upheld by Ld CIT(A) is not correct In view of the fact that Assessing Officer had included the value of total investments for calculation of disallowance whereas in our opinion the value of those investments should have been included which were made for the purpose of earning exempt income. The assessee had made significant investments in the shares of subsidiary companies which are definitely not for the purpose of earning exempt income. The Hon'ble Tribunal in I.T.A. No.3349/Del/2011 in the case of Promain Ltd., after relying upon a Kolkatta judgment of Tribunal in I.T.A. No.1331 has held that strategic investment has to be excluded for the purpose of arriving at disallowance under Rule 8D(iii). The Tribunal had relied upon the findings of Kolkatta Tribunal in the case of Rei Agro Ltd. v.
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DCIT in I.T.A. No./ 1331/Del/2011 dated 29.7.2011. The relevant portion of Tribunal findings as contained in the Kolkatta Tribunal are reproduced below:- “(iii) Further in Rule 8D(2)(ii), the words used in numerator B are “the average value of the investment, income from which does not form or shall not form part of the total income as appearing in the balance sheet as on the first day and in the last day of the previous year”. The Assessing Officer was wrong in taking into consideration the investment of `₹103 crores made during the year which has not earned any dividend or exempt income. It is only the average of the value of the investment from which the income has been earned which is not falling within the part of the total income that is to be considered. Thus,. It is not the total investment at all beginning of the year and at the end of the year, which is to be considered but it is the average of the value of investments which has given rise to the income which does not form part of the total income which is to be considered. The term “average of the value of investment” is used to take care of cases where there is the issue of dividend striping. iv) Under Rule 8D(2)(iii), what is disallowable is an amount equal to ½ percentage of the average value of investment the income from which does not or shall not form part of the total income/. Thus, under sub clause (iii), what is disallowed is ½ percentage of the numerator B in Rule 8D(2)Iii). This has to be calculated on the same lines as mentioned earlier in respect of Numerator B in the Rule 8D(2)(ii). Thus, not all investments become the subject matter of consideration when computing disallowance u/s 14A read with Rule 8D. The disallowance u/s 14A read with Rule 8D is to be in relation to the income which does not form part of the total income and this can be done only by taking into consideration the investment which has given rise to this income which does not form part of the total income. (A.Y.) (I.T.A. No.1331/Kol/2011 dated 29.7.2011.” Following the above judicial precedents, we held that value of strategic investments should be excluded for the purpose of
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disallowance under Rule 8D)iii) facts, we direct the Assessing Officer to calculate the disallowance under Rule8D(iii) by excluding the value of strategic investments in the calculation of disallowance. As regards disallowance under Rule 8D(i) and 8D(ii) we have already held that no disallowance is warranted.
In the case of M/s. Pioneer Radio Training Services Pvt. Ltd for the
assessment year 2009-2010 in ITA No. 4448/Del/2013 and
C.O.No.11/Del/2014, the Tribunal vide order dated 19.01.2015 observed as
under:-
We have heard both the counsel and perused the records. We have also gone through the orders of the lower authorities, Synopsis, Paper Book filed by the assessee and the case laws relied upon by the assessee. We find that Ld. CIT(A) has adjudicated the issue as under:- “3. Ground No. 1 & 2 are against the disallowance of Rs.17,77,733/- u/s 14A and ground No. 2 specifically states that the disallowance made is excessive. As per assessment order, the AO had made this disallowance on the presumption that the appellant had incurred expenses on management and on meeting of the board of directors etc. which can be attributed to the appellant's exempt income. The appellant's AR's submission during the appellate proceedings is that no expenses was incurred as remuneration to the directors or as meeting fee paid to the directors. As per the P&L A/c, the expenditure incurred is basically under four heads of expenses only. The preliminary expense written off was already added back by the appellant in the computation statement and the other head was depreciation. The major expenses incurred are under two heads namely personal expenses and administrative expenses. As per the appellant's AR, the entire personal expense of Rs.51,12,123/- was incurred for the salary of two employees who are not directors of the company. The details of administrative expenses were also furnished and the same is as follows: Head of expenses Amount (Rs.) Bank charges 3070
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Communication expenses 88223 Services Tax 2387 Auditors remuneration 25000 Legal & professional charges 184400 Consultancy charges 3912217 Maintenance expenses 4368 Entertainment/business promotion 226304 Newspapers, Books & Periodicals 54988 Rent 24000 Traveling/Conveyance expenses 553923 ROC filing fee 7500
Total expenses 5086380 3.1. As per the appellant's AR, the above. expenses are directly attributable to the appellant's income earned from training as expenses like consultancy charges, entertain/business promotion, traveling/conveyance etc. have nothing to do with the investments made by the company. As per the balance sheet, there are no fresh investments during the relevant assessment year and as per the appellant's AR, the source of these investments is out of interest free unsecured loans. Further, no interest expenses are debited in the P&L A/c. The only expenses which can be attributed to exempt income likely to be earned in future are the auditor's remuneration and legal & professional charges. Considering this aspect and the peculiar facts of the case, I am of the view that a disallowance of Rs.50,OOO/- would serve the interest of justice and therefore the appellant gets Rs. 17,27,733/- from the disallowance made by the AO under Rule 8O(2)(iii). Thus, grounds Nos. 1 & 2 are partly allowed as the disallowance of Rs. 50,000/- is sustained.”
9.1 In view of the above, we find that Ld. CIT(A) was right to some extent in deleting the disallowance of RS. 17,27,733/-, but on the other hand we find no basis on which he has sustain the adhoc disallowance of Rs. 50,000/-. In this regard, we find considerable cogency and force in the submissions of the assessee’s counsel as discussed above that there was no basis for the Ld. CIT(A) to sustain ad-hoc disallowance of Rs.50,OOO/- by holding that "the only expenses which can be attributed to exempt income likely to beearned in future are the auditor's remuneration and legal & professional charges". The auditor's remuneration and legal & professional charges incurred for maintenance of statutory books and its audit etc. were required to be incurred irrespective of whether the Company had any income or not and hence, there was
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absolutely no basis for considering a part of such expenditure towards earning of exempt income. In this connection, reliance is placed on Gujarat High Court judgment in the case of CIT vs. Suzion Energy Ltd. 354 ITR 630, in which the Court confirmed the deleting of disallowance u/s 14A in respect of interest expenses incurred for investments in subsidiaries and administrative expense such as staff salary of corporate office, audit fees, building rent and communication expenses. In view of the above, the cross objection filed by the assessee deserve to be allowed.
9.2 We also find that the case law cited by the Ld. Counsel of the assessee i.e. Hon’ble Jurisdictional Delhi High Court judgment dated 5.9.2014 in the case of Commissioner of Income Tax-IV vs. Holcim India P. Ltd. in ITA No. 486/2014 & ITA No. 299/2014 has dealt the similar issue and decide the issue against the Revenue by adjudicating as under “3. The respondent-assessee, a subsidiary of Holderind Investments Ltd., Mauritius, was formed as a holding company for making downstream investments in cement manufacturing ventures in India. In he return of income filed for the Assessment Year 2007-08, therespondentassessee declared loss of Rs. 8.56 Crores approximately. The respondent-assessee had declared revenue receipts of Rs. 18,02,274/- which included interest of Rs. 726/- from Fixed Deposit Receipts and profit on sale of fixed assets of Rs. 16,52,225/-. As against this, the respondent assessee had claimed administrative and miscellaneous expenses expenditure written off amounting to Rs. 8.75 Crores. For the Assessment Year 2008-09, the assessee had filed return declaring loss of Rs. 6.60 Crores approximately. The assessee had declared revenue receipts in the form of foreign currency fluctuation difference gain of Rs. 12,46,595/-. It had claimed expenses amounting to Rs. 7.02 Crores as personal expenses, operating and other expenses, depreciation and financial expenses. 4. In the two assessment orders, the Assessing Officer held that the respondent-assessee had not commenced business activities as they had not undertaken any manufacturing activity or made downstream investments. The respondent-assessee, after receiving approval of Foreign Investment Promotion Board (FIPB) dated 20.12.2000 acquired shares capital of Ambuja Cement India Ltd. This, the Assessing Officer felt, was not sufficient to indicate or hold that the respondent
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assessee had started their business. He accordingly disallowed the entire expenditure of Rs. 8.75 Crores for the Assessment Year 2007-08 and Rs.7.02 Crores for the Assessment Year 2008- 09.
The CIT(A), by two separate orders did not agree with the findings recorded by the Assessing Officer that the business of the respondent- assessee had not been set up or commenced. The CIT(A) observed that the respondent-assessee had been set up with the business objective of making investment in cement industry after due approval given by the Government of India, Ministry of Commerce and Industry vide letter dated 18.12.2002 and 20.12.2012. In fact, the respondent-assessee was not to undertake any manufacturing activity themselves. He referred to the FIPB approval vide letter dated 30.03.2005 granted by Government of India, Ministry of Finance permitting them to make investment in Ambuja Cement Ltd. by acquiring majority stake from the earlier shareholders. Thereupon, the respondent-assessee had purchased shares in the said company of Rs. 1850.91 Crores. Reference was then made to the expenditure as per the financial statement. Section 3 of the Act was elucidated upon to observe that business would be established when the assessee was ready to commence. Revenue expenditure incurred after setting up business should be allowed under Section 37 of the Act but expenditure incurred prior to setting up of business cannot be allowed. The CIT (A) accordingly held:-
“5.6 In view of the above discussions, I hold that the appellant is engaged in the business of holding of investment is entitled to claim expenditure provided there is a direct connection between expenditure incurred and business of the assessee company. In the instant case. the expenditure incurred is on salaries of employees of the assessee company and other operating expenses of the company. The appellant has also admitted that the said expenditure have been incurred in order to protect their
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investment as well as exploration of new investments”. 6. For the Assessment Year 2008-09, the same reasoning was adopted and followed. 7. However, the CIT(A) issued notice and called upon assessee, why Section 14A should not be invoked? The Section postulates that for the purpose of computing total income under Chapter IV, no deduction shall be allowed in respect of the expenditure incurred in relation to income which does not form part of the total income. Since the business of the respondent-assessee was to act as a holding company for downstream investments and as it was an accepted fact that they had incurred expenses to protect their investments and explore new avenues of investments, the provisions of Section 14A were applicable. The exact reasoning given by the CIT(A) in this regard in respect of the Assessment Year 2007-08 is as under:- “5.8....Thus, as admitted by the appellant; since business of the appellant exclusively is to act as a holding company for downstream investment in order (sic) companies and the admitted fact that they incurred the expenses to protect their investments and to explore new avenues of investments clearly show, that in the facts of the appellant's case the provision of Section 14A of the Act are clearly applicable”. [underlining is as per the original order of CIT(A)] 8. The aforesaid reasoning given by CIT(A) was ambiguous and unclear, hence, clarity was sought from the counsel for the appellant Revenue on their stand and stance. Learned senior standing counsel for the appellant Revenue was asked to elucidate and has stated that “the stand of the assessee contained a contradiction to the extent that on the issue of setting up of business, it was stated that the assessee had incurred expenditure on acquiring the shares, therefore, the assessee could not now take a different stand than the one taken in the first issue”. (The aforesaid submission has been recorded verbatim). 9. The said statement has left us equally confused and perplexed. Is it the Revenue‟s contention that expenditure made by investment companies should be disallowed under Section 14A of the Act as income or investment is not taxable? This is not clearly stated. We proceeded to read and examine the subsequent observations and findings of the CIT(A).
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Thereafter, the CIT(A) has referred to the contentions of the assessee that they had not earned dividend income and therefore, Section 14A of the Act was not applicable. The CIT(A) did not agree that as no exempt income was “claimed”, no disallowance under Section 14A was warranted. The CIT(A) relied on the decision of Special Bench of the Tribunal (Delhi) in the case of Cheminvest Ltd. Vs. ITO., [2009] 317 ITR (A.T.) 86. Reference was made to Maxopp Investment Ltd. Vs. CIT, [2012] 347 ITR 272 to observe that Rule 8D of the Income Tax Rules, 1962 was not applicable in the assessment year 2007-08. Judgment of the Bombay High Court in Godrej and Boyce Manufacturing Co. Ltd.Vs. DCIT, [2010] 328 ITR 81 was also quoted. As per Maxopp Investment Ltd. (supra), the correctness of the claim of the assessee in respect of expenditure incurred in relation to the income which did not form part of total income had to be first ascertained and in case, the assessee claimed that no expenditure was incurred, the Assessing Officer should verify the correctness of the claim. Where the Assessing Officer was satisfied that no expenditure was incurred, no disallowance should be made under Section 14A. In other cases, the Assessing officer would have to determine the amount of expenditure incurred in relation to the income which did not form part of the total income and the said basis had to be reasonable and based on the acceptable method of apportionment. Expounding the expression “in relation to” appearing in Section 14A as interpreted in Maxopp Investment Ltd. (supra), the CIT(A) held that the said expression could not be given a narrow meaning. The expression “in relation to” would include “in connection with” or “pertaining to”. No deduction should be allowed in respect of the expenditure incurred by the assessee with the main object of earning income which did not form part of the total income. He accordingly held that disallowance under Section 14A had no relation with the “dominant and immediate connection” between the expenditure and exempt income. Thereafter, in paragraphs 5.13 to 5.15, the CIT(A) held as under:- “5.13 With regards to inapplicability of Section 14A of the Act the appellant stated that they had not utilized any borrowed funds for making such investment and hence, no expenses on account of interest had been debited and claimed. It has been also contended that in absence of any clear finding or nexus between expenses incurred and exempt income or without bringing on record, specific material, no adhoc disallowance under section 14A of the Act is warranted. This contention raised by the appellant is unfound for the reason that they are based on contradiction. When it comes to the claim of expenditure, it is stated that, such expenditure has been incurred in the course of business of holding investments and in order to protect their investments and to
36 ITA Nos.512 & 513/Mds/2015
explore new avenues of investments and, when it comes to applicability to Section 14A, it is argued to the contrary. This contradiction belies the claim made by the appellant. There is no adhoc disallowance. As regards, findings or nexus, specific opportunity has been granted to the appellant based on the facts and submissions made by the appellant, I am satisfied that the expenditure has been incurred by the appellant company in relation to investments which gives rise to income which does not form part of total income.
5.14 Thus from the above discussions, I am of the considered view that once the business of the appellant is of holding investment then it has to be held that in view of specific provisions contained in Section 14A and despite the fact that there is no exempt income that expenditure incurred was for holding and maintaining Investment.
5.15 Therefore, by applying the above judicial decision to the facts of the instant case, I find admittedly and indisputable, entire expenditure incurred to the tune of Rs. 8,75,35,452/- has been incurred for investment and hence in the light of the above factual position, the entire expenditure is not allowable in view of Section 14A of the Act. Thus, disallowance made by the Assessing Officer is confirmed though on a different ground and as such, the appeal preferred by the appellant is dismissed”.
The CIT(A) did not refer to the factual matrix in his order for the assessment year 2008-09 but applied his earlier order dated 02.08.2012 for the Assessment Year 2007-08. We may note that for the Assessment Year 2008-09, Rule 8D as per the decision in the case of Maxopp Investment Ltd. (supra) is applicable. The said Rule was not invoked. The reasoning given by the CIT(A) reads thus:
"4....While deciding the appeal for A.Y. 2007-08, vide my order dated 01.08.2012, I have given the finding that AO was not correct in disallowing the expenses on the ground of noncommencement business. In the said order however I have upheld the disallowance u/s 14A by giving a detailed finding therein.
37 ITA Nos.512 & 513/Mds/2015
Since in the year underconsideration the same facts exists as were existing in assessment year 2007- 08 and the appellant has also made the same submissions as were given during the appellate proceedings for assessment year 2007- 08, therefore relying on my order dated 01.08.2012 vide which I have adjudicated the appellant's appeal for assessment year 2007-08, I hold that in the year under consideration also that no disallowance can be made on account of noncommencement of business. However the addition of Rs. 7,02,54,564/- is to be made on account of disallowance u/s 14A because the appellant has admitted time and again that their main business activity is to act as a holding company for downstream investment in other companies which are engaged in manufacturing cement and that the expenses of Rs. 7,02,54,564/- have been incurred by them under to protect their investments and to explore new avenues of investments.
Thus in view of the findings given in assessment year 2007-08, the addition of Rs. 7,02,54,564/- stands confirmed on account of disallowance under section 14A.
In the result, the appeal is dismissed”.
As noticed above, the Tribunal has reversed the said finding by their common order dated 27.09.2013. It was specifically recorded that the business had been set up. We note that the Revenue did not prefer any appeal or file cross-objection against the finding on the question whether the business had been set up. The Tribunal specifically noticed that the CIT(A) did not make disallowance on the ground that the respondent-assessee had invested in the shares for earning of the dividends but, on the ground that the respondent- assessee had acquired controlling interest in the respective companies and this was their line of business. Therefore, the Tribunal observed that there was a contradiction in the submissions made by the departmental representative that the assessee had acquired shares for earning of dividends. After referring to a decision of Chandigarh Bench of the Tribunal in M/s Spray Engineering Devices Ltd., ITA No. 701/Chd./2009 dated 22.06.2012, the appeal of the respondent assessee was allowed.
We are confused about the stand taken by the appellant-Revenue. Thus, we had asked Sr.Standing Counsel for the Revenue, to state in
38 ITA Nos.512 & 513/Mds/2015
his own words, their stand before us. During the course of hearing, the submission raised was that the shares would have yielded dividend, which would be exempt income and therefore, the CIT(A) had invoked Section 14A to disallow the entire expenditure. The aforesaid submission does not find any specific and clear narration in the reasons or the grounds given by the CIT(A) to make the said addition. Possibly, the CIT(A), though it is not argued before us, had taken the stand that the respondentassessee had made investment and expenditure was incurred to protect those investments and this expenditure cannot be allowed under Section 14A.
On the issue whether the respondent-assessee could have earned dividend income and even if no dividend income was earned, yet Section 14A can be invoked and disallowance of expenditure can be made, there are three decisions of the different High Courts directly on the issue ITA and against the appellant-Revenue. No contrary decision of a High Court has been shown to us. The Punjab and Haryana High Court in Commissioner of Income Tax, Faridabad Vs. M/s. Lakhani Marketing Incl., ITA No. 970/2008, decided on 02.04.2014, made reference to two earlier decisions of the same Court in CIT Vs. Hero Cycles Limited, [2010] 323 ITR 518 and CIT Vs. Winsome Textile Industries Limited, [2009] 319 ITR 204 to hold that Section 14A cannot be invoked when no exempt income was earned. The second decision is of the Gujarat High Court in Commissioner of Income Tax-I Vs. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj.). The third decision is of the Allahabad High Court in Income Tax Appeal No. 88 of 2014, Commissioner of Income Tax (Ii) Kanpur, Vs. M/s. Shivam Motors (P) Ltd. decided on 05.05.2014. In the said decision it has been held: “As regards the second question, Section 14A of the Act provides that for the purposes of computing the total income under the Chapter, no deduction shall be allowed in respect of expenditure incurred by the assessee in relation to income which does not form part of the total income under the Act. Hence, what Section 14A provides is that if there is any income which does not form part of the income under the Act, the expenditure which is incurred for earning the income is not an allowable deduction. For the year in question, the finding of fact is that the assessee had not earned any tax free income. Hence, in the absence of any tax free income, the corresponding expenditure could not be worked out for disallowance. The view of the CIT(A), which has been affirmed by the Tribunal, hence does not give rise to any substantial question of law. Hence, the deletion of the disallowance of Rs.2,03,752/- made by the Assessing Officer was in order” .
39 ITA Nos.512 & 513/Mds/2015
Income exempt under Section 10 in a particular assessment year, may not have been exempt earlier and can become taxable in future years. Further, whether income earned in a subsequent year would or would not be taxable, may depend upon the nature of transaction entered into in the subsequent assessment year. For example, long term capital gain on sale of shares is presently not taxable where security transaction tax has been paid, but a private sale of shares in an off market transaction attracts capital gains tax. It is an undisputed position that respondent assessee is an investment company and had invested by purchasing a substantial number of shares and thereby securing right to management. Possibility of sale of shares by private placement etc. cannot be ruled out and is not an improbability. Dividend may or may not be declared. Dividend is declared by the company and strictly in legal sense, a shareholder has no control and cannot insist on payment of dividend. When declared, it is subjected to dividend distribution tax. 16. What is also noticeable is that the entire or whole expenditure has been disallowed as if there was no expenditure incurred by the respondent-assessee for conducting business. The CIT(A) has positively held that the business was set up and had commenced. The said finding is accepted. The respondent-assessee, therefore, had to incur expenditure for the business in the form of investment in shares of cement companies and to further expand and consolidate their business. Expenditure had to be also incurred to protect the investment made. The genuineness of the said expenditure and the fact that it was incurred for business activities was not doubted by the Assessing Officer and has also not been doubted by the CIT(A). 17. In these circumstances, we do not find any merit in the present appeals. The same are dismissed in limine.” 10. In the background of the aforesaid discussions and precedents, we find that the present issue is squarely covered by the aforesaid judgment dated 5.9.2014 of the Jurisdictional Delhi High Court in the case of Commissioner of Income Tax-IV vs. Holcim India P. Ltd. in ITA No. 486/2014 & ITA No. 299/2014 in favor of the assessee and against the Revenue. Respectfully following the above precedent, we dismiss the Appeal of the Revenue and allow the Cross Objection filed by the Assessee.
Further, in the case of Piem Hotels Limited for the assessment
years 2006-07, 2007- 2008 & 2008-09 in ITA Nos. 240, 241 &
850/Mum/2012, the Tribunal vide order dated 20.03.2015 observed as
under:-
40 ITA Nos.512 & 513/Mds/2015
‘’5.We have heard the rival submission and perused the material before us. We find that while deciding the appeal for the AY.2005- 06 the FAA had deleted the addition made by the AO following his order for the AY.2004-05,that the then FAA had held that assessee was holding strategic investment, that same was inherent part of overall planning, that there was no change in facts of the case that year as compared to the facts of AY.2004-05.
It is found that assessee had made investment in Taj group of companies only and it is part of Taj Group, that except for one or two companies most of the companies wherein it had made investment are in the same business or in the business related with the hotel industries. It is a fact the AO has not pinpointed as to what was the expenditure that was incurred by the assessee for earning tax free income. Incurring of expenditure by an assessee, is the precondition for making disallowance u/s.14A of the Act. The logic behind introducing the section was that the assessee should not claim or get two deductions-.i.e. offering no tax exempt income on one hand and claiming expenditure on other hand. Incurring of expenditure for earning exempt income has to be proved as a matter of fact. There cannot be any guess work or presumption about incurring of expenditure. If the assessee claims interest expenditure or other expenditure (administrative)for earning exempt income, definitely a disallowance can be made. But,if no claim is made then the AO should not invoke the provisions of section 14A.The assessee must have incurred some expense is a very general and vague phrase and does not indicate the incurring of expenditure. The word may leave the door open. In the case of J.M. Finance (supra),to which one of us was the party, it has been held that if no expenditure was incurred for earning tax free income no disallowance should be made.
It is said that fact of each case are different so, without highlighting the facts of that case no addition should be made on the basis of general presumption. The FAA in the present case, had held that the every assessee would keep watch over the market to maximise its profit but he had missed one important aspect that the assessee was holding the shares of group concerns for strategic purposes and for selling and buying and selling them frequently. In absence of the finding as to how much was the sum incurred by the assessee under the head administrative expenses ,it is not possible for us to uphold the order of the FAA for the year under consideration. We further find that the FAA had not brought on record as to how the facts of earlier two AY.s. were different from the facts of the year consideration. In the case of Aroni Commerci - als Ltd.(362ITR403)the Hon’ble Bombay High Court has held as under:
41 ITA Nos.512 & 513/Mds/2015
Though the principle of res judicata is not applicable to tax matters as each year is separate and distinct ,nevertheless where facts are identical from year to year, there has to be uniformity and in treatment. Hon’ble jurisdictional High Court in the case of Gopal Purohit (336ITR287)has held that that there should be uniformity in treatment and when facts and circumstances for different years were identical particularly in the case of the same assessee Analysis of the above two judgments lay down that the principle of consistency can be ignored only in certain conditions and without pinpointing the difference of facts for a particular year with the facts of earlier year/s consistency should be maintained. Considering the peculiar facts and circumstances of the case, we are reversing the order of the FAA. Effective ground of appeal raised by the assessee for the year under consideration, is allowed in its favour.
ITA/850/Mum/2012-AY.2008-09.
6.The facts of the case under consideration are similar to the facts of earlier year-the only difference is of disallowance made. The AO had made disallowance of Rs.6.19 Lakhs for the year under appeal as against the disallowance of Rs.6.55 lakhs made for the earlier year. Following our order for the earlier year, we decide the effective ground of appeal in favour of the assessee.
7.The effective ground for the year under appeal is identical to the grounds raised in the two earlier assessment years i.e. disallowance u/s. 14A of the Act. During the year the assessee had received dividend income of Rs. 1.07 Crores and it was claimed exempt u/s. 10(34) of the Act. The assessee itself offered disallowance of Rs. 1.18 Lakhs u/s. 14A of the Act. The disallowance consisted of entire interest expenditure and a portion of administrative expenses. Applying the provisions of Rule 8D of the Income-tax Rules, 1962 the AO made a disallowance of Rs. 7.16 Lakhs. During the appellate proceedings, the FAA after considering the submission of the assessee upheld the order of the AO. We find that the assessee itself had made disallowance of interest expenditure and part of administrative expenses for the year under consideration. As the facts and circumstances of the matter are almost similar to the facts of earlier two assessment years, therefore, following the same we decide the effective ground of appeal in favour of the assessee.
42 ITA Nos.512 & 513/Mds/2015
Considering totality of the facts of the present case, in our opinion it
cannot be said that the assessee made investment in the shares of Shriram
Retail Holdings Pvt. Ltd, Shriram Credit company Limited, Shriram Holdings
(Madras) Pvt. Ltd and Shriram Life Insurance company limited, for the
purpose of earning tax free dividend income. On the other hand, the
assessee invested to have a controlling internal in these companies and
strengthen the capital base and liquidity base of these companies. Thus in
the group companies, the assessee company have controlling interest in
Shriram City Union Finance Ltd, a public limited company whose equity shares
are listed in stock exchange. Shriram Credit Company Ltd has controlling
interest in M/s.Shriram Insight Share Brokers Ltd. These facts were not
contradicted by the Department and finally these facts will definitely enhance
the profitability of the assessee company as well as market share of the
assessee’s business by this investment. Being so, in our opinion disallowance
made by the Assessing Officer at �9,53,58,713/- for the assessment year
2010-2011 and 11,56,55,300/- for the assessment year 2011-12 is at very
high side. Thus considering the earlier order of the Tribunal on this issue for
the assessment year 2008-09 in assessee own case, we are of the opinion
that the above entire expenditure cannot be disallowed. However, we cannot
rule out the incurring of management expenses by the assessee to earn
exempt income and considering this aspect, we are inclined to direct the
43 ITA Nos.512 & 513/Mds/2015
Assessing Officer to disallow `15 lakhs for each assessment year. In the
result, this ground of the assessee is partly allowed in both appeals.
The next ground in ITA No.512/Mds/2015 is with regard to confirming
the addition by Commissioner of Income Tax (Appeals) made by the
Assessing Officer under the head ‘’providing access to branch network’’ of
�25,00,00,000/-.
The facts of the issue are that the assessee made a claim for
deduction of �25 crores towards providing access to branch net work. The
Assessing Officer asked the assessee company to explain the nature of
expenditure, names and address of the persons to whom these amounts were
paid and details of TDS made. The assessee took a plea before the
Assessing Officer that the expenditure was incurred to bind or commit the chit
fund companies for a period of 10 years to agree to provide access to their
branch network and agency force. It was the plea of the assessee before the
Assessing Officer that these payments by themselves do not entitle
assessee or its nominees to get any service free of cost. The Chit
companies are not obliged to provide any service free of cost to assessee
or its nominees. It has to pay for services if they avail of any services.
The payments made by assessee was only for ensuring that the chit
companies shall provide services and the details for payment of 25.00
crores are as follows:-
44 ITA Nos.512 & 513/Mds/2015
SHRIRAM CHITS TAMIL NADU PVT LTD �. 8,00,00,000
SHRIRAM CHITS PVT LTD �. 7,00,00,000
SHRIRAM CHITS (KARNATAKA) PVT LTD �10,00,00,000 ---------------------------- Total ` 25,00,00,000/- ---------------------------
It was pleaded by the assessee before AO that the payment
being made by assessee to access the branch network and agency
force of Shriram Chits. Shriram Chits is not required to provide or
render any services or to do any other act free of cost for the
consideration received, other than to keep its branch network in
act and ready for use, whenever requested for by assessee or its
nominees.
12.1 Further, it was submitted by the assessee before AO that the
assessee holds 74% of shares Shriram Life Insurance Company (SLIC)
and Shriram General Insurance Company (SGIC) and the three chit fund
companies to whom amounts were paid, has vast network of branches,
agency force and information, which are beneficial for SLIC and SGIC,
and on account of these payments, the three chit fund companies are
under obligation to keep the branch network intact and ready to use
whenever requested for by the assessee or its nominees. It is also
45 ITA Nos.512 & 513/Mds/2015
stated that the datas would enable the insurance companies to do
insurance business.
12.2 The assessee also submitted before AO that it had hold 74% of
shares in Shriram General Insurance Company Limited & Shriram Life
Insurance Company Limited and also stated that Shriram Chits
Tamilnadu Private Limited, Shriram Chits (Karnataka) Private Limited,
Bangalore and Shriram Chits Private Limited, Hyderabad are engaged in
the business of Chit funds and has a vast net work of branches and
agency force.
12.3 It was submission of the assessee before the AO that the above amount was paid to the 3 Chit Companies viz Shriram Chits Tamilnadu Private Limited, Shriram Chits (Karnataka) Private Limited, Bangalore and
Shriram Chits Private Limited, Hyderabad to keep the branch network of
the three chit companies intact and ready to use whenever requested for
by assessee or its nominee. It is not paid to create new network. It is
paid' for keeping the infrastructure and human resource intact i.e.
ready to use condition so as to enable SCL or its nominees to use any
time.
12.4 According to the assessee these datas would enable the insurance
companies to do insurance business. As the assessee is having interest
in the business of these companies, assessee’s business interest is
46 ITA Nos.512 & 513/Mds/2015
involved. The expenditure has been incurred for the purpose of
assessee’s business. According to assessee in the earlier year, a similar
claim made has been allowed by the Assessing Officer only after
consideration of all these facts and circumstances. The three chit
companies have accounted for the amount paid by the assessee
company as revenue receipt only in their books of accounts and offered
for taxation.
12.5 In view of the above, the assessee took a plea before the AO that
the above expenditure incurred by the assessee is not Capital
Expenditure. By this payment, no asset has been created. Payment
made in the course of and for the purpose of carrying on business or
in the field of trading activity it is to be treated as revenue expenditure
even though the payment is of a large amount and may not have to be
made periodically. For the above reasons, it was submitted by the
assessee that the expenditure is allowable as business expenditure and
it cannot be Capital Expenditure.
12.6 However, the above arguments of the assessee was rejected by
the AO and treated it as capital expenditure and disallowed the same.
12.7 Against this, the assessee carried the appeal before the
Commissioner of Income Tax (Appeals).
47 ITA Nos.512 & 513/Mds/2015
The ld. Commissioner of Income Tax (Appeals) observed that
the assessee company entered into an agreements with Shriram Chits
Private Ltd, Hyderabad, Shriram Chits (Karnataka) Private Limited,
Bangalore and Shriram Chits Tamil Nadu Private Limited, Chennai on
01.12.2008 for doing the Life insurance business in India on the
representation of the assessee. The terms of the agreements entered
by the assessee with three companies were identical and discussed in
the assessment order. By virtue of the entering of three agreements
on 01.12.2008 with three chit fund companies, the assessee was
required to pay a total consideration of �.58 crores and payment was
made in two instalments i.e. �.33 crores during the A.Y. 2009-10 and
�.25 crores during the A.Y. 2010-11. It is seen from the terms of
agreements that the consideration was paid for the right of access to
entire branch network of the chit fund, companies for a period of 10
years. The chit fund companies have a wide network in the state of
Tamilnadu, Karnataka and Andhra Pradesh as stated by the assessee,
The nature of assets such as obtaining of right to access the branch
network of chit fund companies is an intangible asset. The right of
access to the entire network branch and agency force both present
and future owned by chit fund companies was made available to the
assessee company i.e. SCL for a period of 10 years and consideration
48 ITA Nos.512 & 513/Mds/2015
was paid towards acquiring right to access to the network. This
particular right was acquired by the assessee company vide
agreements dated 01.12.2008. The nature of the rights acquired by
the assessee company was akin to business or commercial rights of
similar nature being intangible assets as defined under Explanation 3
to sec.32(1) of the IT Act. The benefit for the use of the right
extends over a period of 10 years. The network was already owned
by chit fund companies. The assessee company acquired the right to
access the network of the subsidiary companies for a period of 10
years by way of agreements executed on 01.12.2008. The Sunlan
Life Insurance Ltd. and Sunlan Ltd. have recognized that the
assessee company possessed the established brand but the assessee
company did not have branch network to distribute its various
financial products. Therefore, the assessee company acquired the
right of access to the entire branch network of subsidiaries for a
specified consideration. The 3 chit companies were not supposed to
do any work for "assessee company. The right of access to network
of the chit fund companies for a period of 10 years was granted to
the assessee for a specified consideration. The consideration was
required to be paid in 2 instalments in the financial year 2008-09 and
also financial year 2009-10. The CIT(A) observed that the manner of
payment is not relevant for deciding whether the expenditure
49 ITA Nos.512 & 513/Mds/2015
incurred for acquiring intangible asset was a capital or a revenue
expenditure. Therefore, Commissioner of Income Tax (Appeals) of
the considered view that the nature of the claim of expenditure
incurred by the assessee is not a revenue expenditure but a capital
expenditure for acquiring an intangible asset like business or
commercial right to access the network of its subsidiaries and
associates. According to the Commissioner of Income Tax (Appeals)
this intangible right was acquired by the assessee during the FY 2008-
09 relevant to Ay 2009-10 and therefore same is not allowable as
revenue expenditure during the assessment year under consideration.
The stand taken by the assessee that the impugned expenditure is
revenue expenditure placing reliance on High Court of Punjab &
Haryana in the case of CIT vs. Groz Asia Ltd. reported in 214 Taxman
205 is not acceptable to the CIT(A) as the decision rendered by the
Punjab & Haryana High court was on the different set of facts and the
issue was not under consideration of sec.32(1)(ii) and Explanation 3 of
the IT Act. The issue under consideration is whether right of access is
a intangible asset and whether such right was acquired by the
assessee for use of 10 years for a specified consideration in view of
the specific provision in the law u/s 32(1)(ii) and Explanation 3 of the
IT Act. In view of the specific facts the case, the CIT(A) observed that
the nature of expenditure of �.58 crores incurred by the assessee is a
50 ITA Nos.512 & 513/Mds/2015
capital expenditure. Since the entire claim of expenditure is treated as
incurred towards acquiring intangible asset and nature of expenditure
is treated as capital expenditure, he observed that the question of
disallowing the same u/s 40(a)(ia) does not arise in this case. Against
this, the assessee is in appeal before us.
We have heard both the parties. In this case, the assessee
entered into an agreements with three companies viz. Shriram Chits
Private Limited, Hyderabad, Shriram Chits (Karnataka) Private
Limited, Bangalore and Shriram Chits Tamil Nadu Private Limited
Chennai on 01.12.2008 for doing the life insurance business in India
on the representation of the assessee company. The terms of the
agreements entered by the assessee with three companies were
identical. By virtue of entering of three agreements the assessee
company was required to pay a total consideration of �58 crores and
payment was made in two instalments i.e �33 crores during the A.Y.
2009-2010 and �25 crores during the assessment year 2010-2011. It
was seen from the terms of agreements that the consideration was
paid for the right of access to entire branch network of the chit fund
companies for a period of ten years. The chit fund companies have a
wide network in the state of Tamilnadu, Karnataka and Andhra
Pradesh as stated by the assessee. The right of access to the entire
51 ITA Nos.512 & 513/Mds/2015
network branch and agency force both present and future owned by
chit fund companies was made available to the assessee company
i.e. SCL for a period of 10 years and consideration was paid towards
acquiring right to access to the network. This particular right was
acquired by the assessee company vide agreements dated
01.12.2008. The benefit for the use of the right extends over a
period of 10 years. The issue here is not about creation of network.
The network was already owned by chit fund companies. The
assessee company acquired the right to access the network of the
subsidiary companies for a period of 10 years by way of agreements
executed on 01.12.2008. The Sunlan Life Insurance Ltd. and Sunlan
Ltd. have recognized that the assessee company possessed the
established brand but the assessee company did not have branch
network to distribute its various financial products. Therefore, the
assessee company acquired the right of access to the entire branch
network of subsidiaries for a specified consideration. The 3 chit
companies were not supposed to do any work for "assessee
company. The right of access to network of the chit fund companies
for a period of 10 years was granted to the assessee for a specified
consideration. The consideration was required to be paid in 2
instalments in the financial year 2008-09 and also financial year
2009-10. The manner of payment is not relevant for deciding
52 ITA Nos.512 & 513/Mds/2015
whether the expenditure incurred for acquiring intangible asset was a
capital or a revenue expenditure. Therefore, Commissioner of Income
Tax (Appeals) of the considered view that the nature of the claim of
expenditure incurred by the assessee is not a revenue expenditure but
a capital expenditure for acquiring an intangible asset like business or
commercial right to access the network of its subsidiaries and
associates. The stand taken by the assessee is that the impugned
expenditure is revenue expenditure placing reliance on High Court of
Punjab & Haryana in the case of CIT vs. Groz Asia Ltd. reported in 214
Taxman 205.
In the present case opinion expressed by the Commissioner of
Income Tax (Appeals) that the expenditure incurred towards right of
access to data as capital expenditure on the reason that consideration
was paid for the purpose of acquiring of right of access to entire
branch network of the chit fund companies for the period of ten years.
In our opinion, the payment in a lump sum which is for a period of
ten years does not necessarily make the payment a capital one. It may
still possess Revenue character in the same way as a series of
payments. If there is a lump sum payment but there is no possibility of
a recurrence, it is probably of a capital nature, though this is by no
means a decisive test. If the payment of a lump sum closes the liability
53 ITA Nos.512 & 513/Mds/2015
to make repeated and periodic payments in the future, it may
generally be regarded as a payment of a revenue character and also if
the ownership of the money whether in point of fact or by a resulting
trust be still in the taxpayer, then there is acquisition of a capital asset
and not an expenditure of a revenue character. Further, income tax
law does not allow all the deduction as expenses, which a prudent
trader would make in computing its profits. The money may expend
on grounds of commercial expediency but not of necessity. The test
of necessity is whether the intention was to earn trading receipts or to
avoid future recurring payments of a revenue character. Expenditure
in this sense is equal to disbursement which, to use a homely phrase,
means something which comes out of the trader’s pocket. Thus, in
finding out what profits there be, the normal accountancy practice
may be to allow as expense any sum in respect of liability which have
accrued over the accounting period and to deduct such sums from
profits. But the income tax laws do not take every such allowance as
legitimate for purpose of tax. A distinction is made between an actual
liability in praesenti and a liability de future which, for the time being,
is only contingent. The former is deductible but not the latter. Thus in
our opinion payment in lump sum cannot be a reason to treat as
capital expenditure and disallowed the same. If the expenditure is
incurred for the purpose of business, is made possible as obligation
54 ITA Nos.512 & 513/Mds/2015
and there is possibility that such made necessary in view that
expenditure cannot be held as enduring benefit.
We have to see the nature of liability of net value of the
payment and whether the expenditure is capital or revenue which is
wholly and exclusively used for the purpose of business carried on
by the assessee.
If the assessee incurred expenditure as commercial
expediency, it is to be allowed. When it is incurred wholly and
exclusively for the purpose of business, then reasonableness of the
expenditure is to be judged from the point of view of the
businessmen and the commercial expediency is a matter entirely left
to the judgment of the assessee as held by Madras High Court in the
case of Amarjothi pictures vs. CIT 69 ITR 755 and Aluminium
Corporation of India Ltd vs. CIT 86 ITR 11(SC). In our opinion, the
businessman is only the best judge to determine the business
expediency and therefore when he claims that he has incurred
certain expenditure for the business expediency, his version is
ordinarily be accepted. Further, it does not mean that the Assessing
Officer cannot be entitled to enquire or investigate as to whether the
said expenditure was actually incurred by the businessman. If it is
incurred wholly and exclusively for business consideration, a
55 ITA Nos.512 & 513/Mds/2015
businessman is the best judge of his business expediency but it does
not affect, right and duty of the Assessing Authorities to know
whether it was incurred for the business purpose and for any other
purpose.
17.1 In the case of CIT vs. IBM Global Services India P. Ltd,
366 ITR 293, the Karnataka High Court held as under:-
‘’As per the agreement entered into between the parties, the assessee had paid consideration to the transferor company. While filing the returns, the said transaction has been disclosed by the assessee and claimed it as revenue expenditure. In the instant case, insofar as payment for getting domestic customer database is concerned, it was clear that, assessee had only got right to use that database; the company which has provided such database was not precluded from using such database. Hence, the expenditure incurred was for the use of database and not for acquisitions of such database.’’
17.2 In the case of Wipro GE Medical Systems Ltd. vs. Deputy
Commissioner of Income Tax 81 TTJ (Bang) 455, the Tribunal held
as under:-
‘’The payments in question are made under a tripartite agreement and such agreement was entered into the normal course of business. The entire payment was for the benefit of the assessee’s business both in the short run and in the long run. As regards the compensation paid to retrenched employees, the payment is for business consideration and it is a part of recruitment expenses. The assessee, by virtue of the agreement with IGE, got a composite package covering even the employees who were manning the medical diagnostic equipment division and approximately 2/3rd of the total strength of that division aggregating to 150 in number were taken over by the assessee and to the extent remaining 69 employees the assessee and GE together contributed �45 lakhs as subsidy for the employees who were to be allowed to voluntarily retire from service. By
56 ITA Nos.512 & 513/Mds/2015
terminating the employees of the erstwhile company and paying compensation thereof, the assessee did not get any benefit of an enduring nature and did not acquire any capital asset at all. Therefore, this payment if part of regular business expenditure incurred by the assessee for the purpose of its business. The payment of �22,50,000 paid by the assessee is just like recruitment cost. The cost of recruiting the rest of the employees were necessary for the purpose of business.. Therefore, the compensation payment of �22,50,000 is revenue expenditure. As regards the payment made towards access to information base and for transition of customer order filing this payment again, is for business consideration and it cannot be accepted that the amount was paid for obtaining information useful for a long period and that the same could be treated as plant. There is no question of acquisition of any asset when the assessee made the payments and acquired the information about the customer base. That will help the assessee to carry on its business very efficiently and in a more profitable manner. The payment of �28.80 lakhs, is, therefore, a proper business expenditure allowable as deduction.
In the present case, the Assessing Officer was of the opinion that
expenditure resulted in enduring benefit. Thus, he disallowed the claim of
the assessee by treating it as capital expenditure. According to ld. AR the
expenditure incurred has not resulted in acquiring any tangible or
intangible property or acquiring any asset of enduring benefit so as to treat
it as capital expenditure. Basically, the expenditure would be capital in
nature if it is made with a view to bring into a profit making asset or
business advantage which resulted in bringing enduring benefit. The
purpose of incurring the expenditure is to be seen if the expenditure is
incurred with a view to bring into existence an asset or advantage for
enduring benefit of the business it would, unless the circumstances show
otherwise, be in the nature of a capital expenditure. The quantum of the
57 ITA Nos.512 & 513/Mds/2015
expenditure cannot be reason to decide nature of expenditure. The
amount spent no matter, the nature of the expenditure depend upon the
acquisition of assets in permanent nature and if the aim and object of
expenditure is to bring new asset into existence or on the other hand if it is
incurred for running a business or working it with a view to produce profit
it would be revenue expenditure. Usually, while deciding the nature of
expenditure one has to see the following points:- i) If the expenditure is with the intention or for acquiring or bringing into existence an asset or advantage of an enduring benefit to the business i.e. being carried on, or for existence of the business i.e. going on, or for a substantial replacement of an existing business asset it would be capital expenditure. ii) If on the other hand, the expenditure, although for the purpose of acquiring an asset or advantage is for running of the business or for working out that asset with a view to produce profit, it would be revenue expenditure. iii) If the outgoing is so related to the carrying on or the conduct of the business that may be regarded as an integral part of the profit earning process or operations and not for acquisition of asset of a permanent nature the condition of which is the precedent for the running of the business then it would be expenditure of a revenue nature.
iv) Special knowledge or technical knowledge, or patent or a trade mark, is an asset if it is acquired for payment for use and exploitation for a limited period and what is acquired is not an asset or advantage of an enduring nature and at the end of the agreed period that advantage or asset reverts back to the giver of that special knowledge or owner or patent or trade mark it would be expenditure of revenue nature. v) If it is intrinsically a capital asset, it is immaterial whether the price for it is paid once and for all or periodical or whether it is paid out of capital or income or linked up with
58 ITA Nos.512 & 513/Mds/2015
the net sales. The out going in such a case would be of the nature of capital expenditure.
vi) If the amount is incurred for acquisition of an asset of an enduring nature is in the capital field though payment has been made in small amounts or periodical instalments. vii) A lumpsum amount incurred would not cease to be revenue expenditure or get into or converted into capital expenditure merely because it is payment made in lumpsum. It is the intention and object with which expenditure incurred and not the method or the manner in which the payment is made or the sources of such payment. viii) If the expenditure is recurring and incurred during the course of business or manufacturing it would be revenue expenditure. ix) An asset or advantage of an enduring nature does not mean that it may last for ever. If the capital asset, in its nature, a short lived one, the expenditure incurred over it does not, for that reason, cease to be a capital expenditure.
x) It is not the law that if an enduring advantage is obtained the expenditure for securing it must be treated as capital expenditure if advantage acquired is to carry on the business then it would be revenue expenditure.’’ 18.1 On the above proposition, we find that though the expenditure
incurred by the assessee got the benefit to the assessee for more than
one year that expenditure itself cannot be called/treated as capital
expenditure on the simple reason that it does not bring into existence
any new asset in the field of capital or in other words no new asset was
developed by incurring that expenditure and even the accounting
treatment given by the assessee cannot be conclusive to treat
expenditure as capital. In this case, expenditure for the purposes of
59 ITA Nos.512 & 513/Mds/2015
access to data relating to business of the assessee so as to increase the
‘Business’ of the assessee. This expenditure stands incurred for the
purpose of running the business. It is not per se capital in nature. By
incurring this expenditure, it cannot be said that any capital asset stands
acquired by the assessee and it was incurred for the purpose of running
the business and such nature of expenditure cannot be said that
resulted in enduring benefit. The ld. DR argued that the assessee having
admittedly incurred the expenditure in capital field, it cannot be
retracted from the same; its books of accounts reflecting its
understanding represents its current state of affairs. However, it is to be
noted that the assessee has not considered the expenditure in the field
of capital account. The assessee has treated it as Revenue expenditure
only. As such, there is no force in the argument of the ld. DR that the
expenditure shall be always treated as capital expenditure. As the
expenditure has not resulted in capital asset, so has to be recorded as
expenditure in capital field. It should be noted that the assessee had to
incur this kind of expenditure year after year so as to be in business
subsequently even the advantage secured from earlier expenditure
would get dissipated. Further, we place reliance on the judgment of
Supreme Court in the case of Alembic Chemical Works vs. CIT (177 ITR
377) wherein held that just because an expenditure is debited in books
towards the business being competitive and prudence and conservatism
60 ITA Nos.512 & 513/Mds/2015
being fundamental accounting assumptions, capitalization of such
expenses or ascribing lasting abiding value to such expenses, could only
be done on sound footing and cogent basis. Thus, in our opinion the
expenditure cannot be attributed to capital expenditure.
Further total payment made by assessee is �58 crores, �33
crores for assessment year 2009-10 and �25 crores for assessment
year 2010-2011 and payment of �33 crores is subject matter of
dispute. In the assessment year 2009-2010, the Assessing Officer
allowed the claim of �33 cores as Revenue Expenditure. This was a
subject matter of proceeding u/s.263 of the income by the
Commissioner of Income Tax and the Commissioner of Income
Tax vide order dated 18.02.2014 observed as under:- ‘’(1) The assessee company had claimed an expenditure of ₹33 crores towards proving access to branch network. (2) The assessee company had made the aforesaid payment to M/s. Shriram chits Karnataka Pvt. Ltd for obtaining information and services for the purpose of business requirements of Shriram Life Insurance Co.Ltd and M/s. Shriram General Life Insurance Ltd, wherein the assessee company had 74% stake. (3) The Assessing Officer had accepted the assessee company’s agreement and allowed the above expenditure as revenue without verification .
3.2 The Ld. CIT further opined that :- (i) The assessee company had substantial interest in M/s. Shriram Life Insurance Co. Ltd and M/s. Shriram General Life Insurance Ltd. and the expenditure incurred towards the same is not the business expenditure of the assessee company. (ii) The amount paid to the three chit companies mentioned herein
61 ITA Nos.512 & 513/Mds/2015
above was in lieu of the rights for obtaining services over a period of ten years. (iii) The assessee company had entered into agreement with the above said three companies giving arise to contractual obligations however tax was not deducted at source for the payments made in accordance with Section 194C of the Act, thereby attracting the provisions of section 40(a)(ia) of the Act. 3.3 Based on the above findings, the ld. CIT held as follows:- ‘’ I have gone through carefully the facts available on the record and the arguments put forth by the Executive Director. From the nature of transaction, it is clear that the transaction is nothing but contractual in nature. The assessee company has not deducted the tax deductible at source as per the provisions of Section 194C of the Act. As per the provisions of 40(a)(ia), if the TDS liable to be deductible is not deducted by the assessee, then the expenditure has to be disallowed and the same can be allowed as expenditure only in the year in which, the assessee deducts tax at source as per the provisions of Income Tax Act. Accordingly, the expenditure of ₹33 crores claimed by the assessee cannot be allowed for the assessment year 2009-2010. It can be allowed in the year in which, the assessee deducts the tax and remits the same to the Government of India account. 8. In view of the above, the Assessing Officer is hereby directed to re-do the assessment of the assessee for the assessment year 2009-2010 accordingly’’. 19.1 The assessee carried the appeal before the Tribunal. The
Tribunal has decided the issue in favour of the assessee in ITA
No.724/Mds/2014, dated 02.1.2015 by observing that
5.1. We have heard both the parties and carefully perused the materials available on record. From the above facts, we find that the Ld.CIT had made several observations based on the materials which have already been examined by the Ld. Assessing Officer while passing the assessment order. Having made such observations the Ld.CIT had finally concluded as follows:- (i) The nature of transactions amounts to contractual obligations (ii) The assessee company did not deduct at source for the payments made.
62 ITA Nos.512 & 513/Mds/2015
(iii) Provisions of section 40(a)(ia) of the Act will be attracted in this case. (iv) Accordingly the expenditure of `33 crores claimed by the assessee cannot be allowed for assessment year 2009-10 however, it can be allowed in the year in which the assessee deducts the tax and remits the same to the Government of India account.
5.2. From the above it is apparent that the Ld.CIT has only examined the agreement which have been already considered by the Ld. Assessing Officer. Though he has made several observations, there were no other findings other than, non deduction of tax at source and applicability of Section 40(a)(ia) of the Act. The Ld. A.R. during the course of proceedings before the Ld.CIT had submitted the letters from the recipients of the payments from the assessee company wherein they have stated that they had declared the amount received from the assessee as their income and paid the tax duly. The amended second proviso to Section 40(a)(ia) of the Act was also referred. The Tribunal in the case of Rajeev Kumar Agarwal Vs. Additional Commissioner of Income Tax in ITA No.337/Agra/2013 vide order dated 29th May, 2013 has held that “the insertion of second proviso to Section 40(a)(ia) is declaratory and curative in nature and it has retrospective effect from 1st April, 2005, being the date from which sub clause (ia) of section 40(a) was inserted by the Finance (No.2) Act, 2004.” In such circumstances, it cannot be construed that the Ld. Assessing Officer had passed the order without application of mind. He has considered all these facts and had consciously decided the matter. From the above facts, it appears that the Ld.CIT has passed the order U/s.263 based on difference of opinion and by reviewing the issue which was already decided by the Ld. Assessing Officer. Moreover, it is pertinent to mention at this juncture that the decision rendered in the case of Merilyn Shipping and Transports Vs. Additional CIT in 16 ITR (Trib) 1 is also in favour of the case of the assessee. In the aforesaid case the order of the learned Judicial Member was upheld by the Hon’ble Vice President sitting as the Third Member wherein it was held that:- “the provisions of Section 40(a)(ia) are applicable only to the amounts of expenditure which are payable as on the dated 31st March of every year and it cannot be invoked to disallow which had been actually paid during the previous year, without deduction of TDS”. Considering all these facts and the discussions mentioned herein above, we are of the considered view that the Ld.CIT has erred in setting aside the order of the Ld. Assessing Officer by invoking Section 263 of the Act and directing the Ld.A.O to re-do the assessment of the assessee for the Assessment year 2009-10. Therefore, we hereby quash the order passed by the Ld.CIT U/s.263 of the Act.
63 ITA Nos.512 & 513/Mds/2015
In the result, the appeal of assessee is allowed.’’
19.2 Thus, it means for the assessment year 2009-2010, the same
issue was considered by the Tribunal and decided in favour of the
assessee by annulling the order of CIT passed under section 263 of
the Income Tax Act by observing that the provisions of
sec.40(a)(ia) cannot be applied, so as to disallow the expenditure
by placing reliance on the order of the Special Bench Merilyn
Shipping and Transports cited Supra as the amount is not
outstanding at the end of the close of the financial year and it was
already paid by the assessee. In other words, the Tribunal accepted
the impugned expenditure as revenue expenditure and it has to be
allowed though it was not subject to TDS.
19.3 Further, it is also brought to our notice that the
Commissioner of Income Tax (Appeals), while disposing the appeal
for the assessment year 2010-2011, made an observation that the
Assessing Officer is at liberty to take remedial measures after
following the due process of law for claim of �33 crores as
deduction for the assessment year 2009-2010. It is to be here
noted that the Commissioner of Income Tax (Appeals) is concerned
with the adjudication of issues raised before him for the assessment
year 2010-2011. In our opinion, the Commissioner of Income Tax
64 ITA Nos.512 & 513/Mds/2015
(Appeals) cannot travel beyond the assessment year in appeal
before him. He has exceeded his jurisdiction in making such
observation for assessment year 2010-2011 as there is no dispute
before him for the assessment year 2009-2010. More so, when this
issue was decided by Tribunal in favour of the assessee vide order
dated 02.01.2015, the Commissioner of Income Tax (Appeals) not
justified in giving such direction. Accordingly, we expunge the
above observations by placing reliance on the order of the co-
ordinate bench in the case of Sun Metal Factory (I) (P) Ltd vs.
ACIT, 124 ITD 14, wherein held that
‘’The appellant authority can give findings and directions only in respect of year/period which is before that authority and no direction or finding can be given in respect of other years. The Commissioner of Income Tax (Appeals) after holding that the addition made by the Assessing Officer are not based on the evidence found during the search, the same cannot enlarge the scope of appeal for giving the direction to the Assessing Officer for reopening of the assessment for the assessment year 1999-2000. The Commissioner of Income Tax (Appeals) has failed to record a categorical finding justifying the direction given to the Assessing Officer when the Assessing Officer himself had not chosen for reopening the assessment. Asst. CIT vs. Rajaram & Brothers (2005) 193 CTR (MP) 248; (2005) 274 ITR 122 (MP) followed; CIT & Anr. Vs. Foramer France (2003) 185 CTR (SC) 512; (2003) 264 ITR 566 (SC), CIT vs, Banwarilal & Sons (P) Ltd, ( 2002) 175 CTR (Del) 124; (2002) 257 ITR 518 (Del), ITO vs. Murlidhar Bhagwan Das (1964) 52 ITR 335 (SC), Pt. Hazari Lal vs. ITO (1960) 39 ITR 265 ( All),Raj Kishore Prasad vs. ITO (1990) 88 CTR (All) 152; (1992) 195 ITR 438 (All) and Abdul Wahid Gehlot vs. ITO (2005) 93 TTH (Jd) 232 relied on.
19.4 Being so, taking consistent view, we are of the opinion
65 ITA Nos.512 & 513/Mds/2015
that expenditure is to be allowed as revenue expenditure only.
Thus, this ground is allowed
The second common ground in both appeals is with regard to
confirming the addition relating to expenditure incurred for exempt
income while computing the book profit u/s.115JB.
The facts of the case in ITA No.512/Mds/2015 for the assessment
year 2010-2011 are that the assessee was against the action of the
Assessing Officer in disallowing an interest of �9,53,58,713/- u/s.14A of
the Income Tax Act while computing the book profit u/s.115JB towards
expenses relating to exempt income. The ld. Authorised Representative
for assessee reiterated the submissions regarding the computation of the
book profit u/s.115JB of the I.T. Act. The Commissioner of Income Tax
(Appeals) has already confirmed the finding of the Assessing Officer for
determining the disallowance of �9,53,58,713/- u/s.14A r.w.r 8D of I.T.
Rules for the same reasons, the CIT(A) confirmed the disallowance made
by the Assessing Officer for the purpose of computation of book profit
u/s.115JB.
We have heard both the parties. This issue of disallowance made
by the Assessing Officer for these two assessment years by invoking
provision u/s.14A r.w. Rule 8D, was already adjudicated by us in our
66 ITA Nos.512 & 513/Mds/2015
earlier para of this order. In our opinion, disallowance made u/s.14A r.w.
Rule 8D cannot be added while computing book profit u/s.115JB of the
Act that the disallowance is only disallowance for the purpose of
computing taxable income of the assessee in the normal course. There is
no provision in the Act to add these kind of disallowance while computing
book profit u/s.115JB and it cannot change the book profit on this count.
Therefore even if there is an addition in view of provision u/s.14A r.w.Rule
8D, that cannot be added back to compute the book profit u/s.115JB.
This ground is allowed.
In the result, the appeals filed by the assessee in ITA Nos.512 &
513/Mds/2015 are partly allowed.
Order pronounced on Friday, the 26th day of June, 2015, at Chennai.
Sd/- Sd/- (च�ला नागे�� �साद ) (चं� पूजार� ) (CHALLA NAGENDRA PRASAD) (CHANDRA POOJARI) �या�यक सद�य/ JUDICIAL MEMBER लेखा सद�य/ ACCOUNTANT MEMBER चे�नई/Chennai. �दनांक/Dated:26.06.2015. KV आदेश क� ��त�ल�प अ�े�षत/Copy to: 1. अपीलाथ�/Appellant 2.��यथ�/ Respondent 3. आयकर आयु�त (अपील)/CIT(A) 4. आयकर आयु�त/CIT 5. �वभागीय ��त�न�ध/DR 6. गाड� फाईल/GF.