TEWARI AND GANGAHAR INFRASTRUCTURE PVT. LTD.,NEW DELHI vs. ACIT, CIRCLE- 25(2), NEW DELHI

As per the grounds of appeal, the assessee has challenged the disallowance of interest of secured loan stated to be incurred for the purposes of business amounting to Rs.28,80,527/-.

Briefly stated, the assessee filed return of income declaring loss of Rs.33,22,070/- for the Assessment Year 2014-15 in question.

Aggrieved, the assessee preferred appeal before the CIT(A). The CIT(A) however declined for any relief .

Further aggrieved, the assessee has knocked the door of the Tribunal.

When the matter was called for hearing, the ld. counsel for the assessee at the outset referred to the sanctioned letter from the NBFC, Reliance Capital Ltd. to submit that the company has obtained license for development of MEGA City from Punjab Urban Development Authority (PUDA) for development of 121.08 acres of land and the aforesaid loan from Reliance Capital Ltd. was utilized for disbursement against demand note raised by PUDA. The MEGA City Project was the only project at the relevant time and the other project namely, Global City had not commenced, the loan was thus solely utilized for MEGA City Project. In this backdrop, the ld. counsel further submitted that the assessee has generated revenue income from the sale of inventory in MEGA City Project and has been duly accounted as income from revenue operations. The corresponding interest cost attributable and linked to such revenue income was thus rightly claimed as revenue expenditure. The ld. counsel next submitted that similar interest of different amount were debited in Financial Year 2007-08 onwards and the same were allowed against the revenue generated from the MEGA City Project in all these years. The assessment under Section 143(3) were carried out for Assessment Year 2015-16 as well as 2017-18 and the interest expenses claimed in those years were also allowed and therefore, the doctrine of principle of consistency should not be disturbed without any tangible reason. The ld. counsel also referred to the judgment as rendered in the case of CIT vs. Lokhandwala Construction Inds. Ltd. (2003) 260 ITR 579 (Bom) for the proposition that where the assessee-company was engaged in construction of building and undertook a project and obtained certain loans for such work in progress and where the project obtained constituted stock-in-trade, the interest paid on borrowed capital was allowable deduction under Section 36(1)(iii) of the Act. The ld. counsel submitted that the facts are identical in the present case and the assessee has also shown the inventory in the nature of trading asset. The ld. counsel thus submitted that the respective orders of both the lower authorities suffers from the vice of misunderstanding of facts and law and thus requires to be modified.

The ld. DR for the Revenue, on the other hand, relied upon the order of the authorities below.

We have considered the rival submissions and perused the material available on record.

The question before us is whether the interest expenses incurred are capital in nature and requires to be capitalized with the cost of the development project or whether such interest expenses can be treated as revenue expenses as claimed by the Assessee.

On appraisal of the facts brought out on record on behalf of the assessee, we observe that the interest expenses is being claimed from last several years and is being claimed in the subsequent assessment years as well. The Revenue has accepted the stand of the assessee that interest expenses incurred are revenue in nature in the identical facts situation in all these years except the assessment year 2014-15 in question. Some of the assessment has been subjected to scrutiny and the assessment has been framed under Section 143(3) of the Act. We also simultaneously notice that the assessee has declared the inventory of the MEGA City Project as current asset/trading asset in the ordinary course of the business. The revenue generated from the project has been accounted for as revenue income in different assessment years based on the sales carried out.

In the result, the appeal of the assessee is allowed. Order pronounced in the open Court on 20/09/2023