VEER JAGDEORAO KAPUS UTPADAK SAHAKARI SOOT GIRNI LTD.,MALKAPUR vs. A.C.I.T., AKOLA CIRCLEA, AKOLA

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ITA 123/NAG/2017Status: DisposedITAT Nagpur14 February 2023AY 2007-086 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that Section 43B is not applicable to interest payable on loans taken from the State Government. Since the provision for interest was on a loan from the Government of Maharashtra, the disallowance made by the AO was incorrect.

What were the facts?

The assessee had taken loans from banks, which were later repaid by the Government of Maharashtra. The assessee made a provision for interest on the loan from the Government of Maharashtra. The AO disallowed this interest under Section 43B, considering it as unpaid interest on bank loans.

What were the issues?

Whether the provision for interest on a loan taken from the State Government is disallowable under Section 43B of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 43B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH : : NAGPUR

Before: S.S.GODARA & DR. DIPAK P. RIPOTE

For Appellant: Shri S.C.Thakar – AR
For Respondent: Shri G.J.Ninawe – DR
Hearing: 17/11/2022Pronounced: 14/02/2023

Assessee by Shri S.C.Thakar – AR Revenue by Shri G.J.Ninawe – DR Date of hearing 17/11/2022 Date of pronouncement 14/02/2023 आदेश/ ORDER

PER DR. DIPAK P. RIPOTE, AM:

1.

This is an appeal filed by the Assessee against the order of ld.Commissioner of Income Tax(Appeals)-1, Nagpur dated 21.12.2016 emanating from the order of ACIT(AO), Akola under section 143(3) of the Act, 1961, dated 30.10.2009 for A.Y. 2007-08. The Assessee has raised the following grounds of appeal : “1] Learned C.I.T.(A) erred in disallowing the assessee’s appeal and confirming the addition amounting to Rs.1,89,80,888/- U/s.43B made by the A.O.

A.Y.2007-08 Veer Jagdeorao Kapus UtpadakSahakari Soot Girni Ltd., [A]

2] Learned C.I.T.(A) erred in confirming the disallowance of interest made by the A.O.

3] Learned C.I.IT(A) erred in not properly consider/understood the appellant’s submission and various documents filed before her.

4] Appellant craves to urge additional grounds at the time of hearing, if necessary.”

2.

Brief facts: The Assessing Officer (AO) disallowed interest amount of Rs.1,89,80,888/- under section 43B of the Act. In this case, assessee had taken following loans : a. ICICI Bank Rs.1,55,45,000 b. IDBI Bank Rs.3,00,30,000 c. IFCI Rs.1,23,60,000 Total : Rs.5,79,35,000 3. These loans were taken in earlier years i.e. 1993-94 as mentioned in the assessment order. Subsequently, Co-operative Marketing and Textile Ministry, Government of Maharashtra repaid these loans by sanctioning loan to the assessee under a scheme, in the year 2003-04, as Government of Maharashtra was Guarantor for the loans taken from the Banks by the assessee. Assessee has provided for interest in his books for the loan given by the Government of Maharashtra. The AO stated that the loans pertain to Banks and assessee has not paid the interest amount, whereas the interest shown

A.Y.2007-08 Veer Jagdeorao Kapus UtpadakSahakari Soot Girni Ltd., [A] by the assessee in the books of Rs.1,89,80,888/- is on the basis of accrual, therefore, it is not allowable as per section 43B of the Act. Aggrieved by the order of the AO, the assessee filed appeal before the ld.CIT(A). The ld.CIT(A) held as under: “As per AO, unpaid interest of Rs. 1,89,80,888/- pertains to the period from F.Y 2002-03 to 2006-07 in respect of loans received from ICICI, IDBI & IFCI & remaining outstanding. In my considered view, AO is found justified in making the said disallowance. There has been me/e restructuring of the earlier loans which have been taken from scheduled commercial Banks & Financial Institutions. The mere fact that Government of Maharashtra, in exercise of its sovereign and state functions, has paid outstanding principal amounts to the banks & then disbursed assistance amounts to specified spinning mills does not take away the nature & character of these amounts as loans. Further, letter dated 22.10.2002 issued by concerned Government Department itself mentions that disbursed amounts been sanctioned on terns & conditions mentioned therein with interest chargeable at prevailing rates. Thus, the appellant’s contention that it was under belief that these amounts been sanctioned interest free is not found correct. No interest been found paid which .as now been become a statutory enforceable liability nor even any provision made for any of the intervening years from F.Y. 2002-03 till 2006-07. However for the assessment year under consideration, provision of Rs.1,89,80,888/- made by the appellant in its books of accounts & as mentioned in notes to Accounts (SI. No. 9) in the Auditor’s Report. Appellant’s reliance on decision of Hon’ble AAR passed in case of Jodhpur Vidyut Vitaran Nigam (Supra) is not found acceptable being distinguishable on facts & given in the context of allowability of prior period expense as business expenditure u/s 36(1) of the IT

A.Y.2007-08 Veer Jagdeorao Kapus UtpadakSahakari Soot Girni Ltd., [A]

Act. )”

4.

Aggrieved by the order of ld.CIT(A), the assessee filed appeal before this Tribunal.

5.

We have heard both the parties and perused the records. The only issue for our consideration is whether assessee is eligible for claiming deduction of Rs.1,89,80,888/-. There is no dispute in the fact that Government of Maharashtra has repaid the loan taken by the assessee from following banks : a. ICICI Bank Rs.1,55,45,000 b. IDBI Bank Rs.3,00,30,000 c. IFCI Rs.1,23,60,000 Total : Rs.5,79,35,000 These repayments were in the year 2002-03 and 2003-04 as mentioned by the Ld.CIT(A) in the order.

6.

Section 43B as applicable for A.Y.2007-08 is reproduced as under:- 43B. 55Notwithstanding anything contained in any other provision of this Act, a deduction otherwise allowable under this Act in respect of— 56[( a) any sum payable by the assessee by way of tax 57 , duty, cess or fee, by whatever name called, under any law for the time being in force, or] (b ) any sum payable by the assessee as an employer by way of contribution to any provident fund or superannuation fund or gratuity fund or any other fund for the welfare of employees, 58[or]

A.Y.2007-08 Veer Jagdeorao Kapus UtpadakSahakari Soot Girni Ltd., [A]

59[( c) any sum referred to in clause (ii ) of sub-section (1) of section 36,] 60 [or] 60[( d) any sum payable by the assessee as interest on any loan or borrowing from any public financial institution 61[or a State financial corporation or a State industrial investment corporation], in accordance with the terms and conditions of the agreement governing such loan or borrowing 62[, or] 62[( e) any sum payable by the assessee as interest on any 63[loan or advances] from a scheduled bank in accordance with the terms and conditions of the agreement governing such loan 64 [or advances],] 65[or]…………………

7.

Thus, after 2003-04, there was no loan outstanding in the books of the assessee in the name of ICICI, IDBI and IFCI Banks. The loan outstanding in the books of assessee was the loan given by Government of Maharashtra. As per Audit Report, notes to accounts at Sr.No.9 the Auditor has mentioned as under: “During the year provision has been made for interest on term loan obtained from Government of Maharashtra at Rs.1,89,80,888/-.”

8.

The AO has reproduced the above mentioned Auditor’s Remarks in the assessment order. The AO has not disputed this fact that since 2003-04 the loan outstanding in the account of the assessee was loan given by Government of Maharashtra. Section 43B does not apply to interest payable on loan taken from State Government. In this case, assessee has obtained loan from State Government. Therefore, Section 43B is not applicable on interest payable of Rs.1,89,80,888/- on the loan obtained from State Government.

A.Y.2007-08 Veer Jagdeorao Kapus UtpadakSahakari Soot Girni Ltd., [A] Therefore, the disallowance made by AO is bad in law and AO is directed to delete it. Accordingly, grounds of appeal of the assessee are allowed.

9.

In the result, appeal of the assessee is allowed. Order pronounced in the open Court on 14th February, 2023.

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