SURESHKUMAR H. CHANDARANA,RAJKOT-GUJARAT vs. THE INCOME TAX OFFICER, WARD-2(1)(5), RAJKOT-GUJARAT

आदेश/O R D E R PER BENCH:

1. The grounds of appeal mentioned hereunder are without prejudice to one another.

2. The learned Commissioner of Income-tax (Appeals)-2 [hereinafter referred to as the ld.CIT(A)] erred on facts as also in law in confirming disallowance of interest expense of Rs.25,33,075/- u/s.14A r.w.s. 8D of the Act by holding that appellant has paid interest for funds borrowed which was invested in earning exempt income. The disallowance made by the AO and as confirmed by the ld.CIT(A) is totally unjustified on facts as also in law and may kindly be deleted.

3. Your Honor’s appellant craves leave to add, amend, alter or withdraw any or more grounds of appeal on or before the hearing of appeal.

3. The only issue raised by the assessee is that the learned CIT-A erred in confirming the disallowance of Rs. 25,33,075.00 under the provisions of section 14A read with rule 8D of Income Tax Rule.

Interest on unsecured Loan X Excess rate (5%) Average interst rate 12% =Rs.60,79,380 X 5% = Rs.25,33,075/- 12% From the above computation, it can be seen that interest received from the partnership firm is taken into consideration. Only the difference of average rate of interest and interest recovered from the firm is considered for the determination of disallowance of interest. Accordingly, the excess interest of Rs.25,33,075/- is disallowed and added back to the total income of the assessee.

Thus it can be said that assessee having charged lesser interest from firm and having earned profit, which is exempt u/s Sec 10(2A), the assessee is liable for provision of Section 14A. In view of above, it is held that AO has correctly invoked provision of Section 14A in this case. I also find that the plea that the investments were made out of own capital is also not tenable as the capital of assessee is only Rs. 3.52 crores whereas his investments amounts to Rs. 7.23 crores and the loans raised by assessee amount to Rs. 14.81 cr. This contention is therefore rejected. As a corollary, the plea that nexus between funds borrowed and invested for earning exempt income is not established is also not .tenable. The plea that no new investments have been made during the year is also not tenable because in the given case the investments have been made from borrowed funds and the charging of interest low rate on partners capital and paying higher interest on borrowings is a continuous process. The interest paid for funds borrowed and invested in earning exempt income do attract Section 14A. The case laws cited by the assessee are distinguishable on facts and therefore do not apply to case of the assessee. This plea of assessee is therefore rejected. . . As regards to the contention that assessee has earned interest of Rs. 48,02,414/- and AO ought to have netted interest expenses I find that this contention has no merit as there is not such provision in Section 14A or the Rule 8D. Therefore, I am of the considered opinion that the action of AO calls for no interference. Disallowance is confirmed. Ground of Appeal is rejected.

9. The learned AR before us filed a paper book running from pages 1 to 61 and contended that no borrowed fund has been used for making the investments in the partnership firm. As such the assessee from the partnership firm was also earning remuneration as well which was taxable in his hands. Accordingly the learned AR submitted that no disallowance is warranted under the provisions of section 14-A read with rule 8D of Income Tax Rules.

10.1 Likewise, at what rate the assessee should contribute capital in the partnership firm is the prerogative of the partner of the firm. The revenue cannot question on the same. It is because that it is the business decision taken by the assessee. Both the partner and the partnership funds are related and interconnected to each other. If the partnership firm is paying higher rate of interest than the firm will claim greater deduction on account of interest and vice versa. As such the amount of interest paid by the partnership firm to the partner is generally viewed as tax neutral exercise.

10.2 Undeniably, the assessee is also earning share of profit form from the partnership firm which is exempted in the hands of the assessee and therefore the same can be made subject to the disallowance under the provisions of section 14A read with rule 8D of Income Tax Rule. In the given case, the dispute relates to the fact that the rule 8D was not invoked by the AO but made the disallowance on ad hoc and summarily manner considering the rate of interest paid by the assessee as excessive. It is also significant to note that there was the interest income earned by the assessee amounting to ₹ 48,02414.00 which have not been considered while calculating the amount of disallowance. As such the revenue was supposed to take net amount of interest for the purpose of disallowance under the provisions of section 14A of the Act.

10.3 Once the AO was not satisfied with the books of accounts of the assessee in the context of making the disallowance under the provisions of section 14A of the Act, the only option left with the revenue was to resort to the provisions of rule 8D of income tax rule, having regard to the books of accounts of the assessee. However, we note that the revenue has nowhere invoked the provisions of rule 8D of Income Tax Rule. Accordingly we hold, in the light of the above stated discussion, that the disallowance has been made by the AO on ad hoc, surmise and conjecture basis without referring to the provisions of rule 8D of income tax rule. Thus, such disallowance made by the AO which was subsequently confirmed by the learned CIT-A is not sustainable. Accordingly, we set aside the finding of the learned CIT-A and direct the AO to delete the addition made by him. Hence the ground of appeal of the assessee is allowed.

Order pronounced in the Court on 16/09/2022 at Ahmedabad.