Income Tax Appellate Tribunal - Chennai
Dcit, Villupuram vs M/S. Kallakurichi Co-Op. Sugar Mills ... on 4 May, 2017
आयकर अपील य अ धकरण, 'बी' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
'B' BENCH, CHENNAI
ी एन.आर.एस. गणेशन, या यक सद य एवं
ी ड.एस. सु दर $संह, लेखा सद य केसम)
BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND
SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER
आयकर अपील सं./ITA No.2990/Mds/2016
नधा+रण वष+ / Assessment Year : 2012-13
The Deputy Commissioner of M/s Kallakurichi Co.Op. Sugar
Income Tax, v. Mills Ltd., Unit - II,
Villupuram Circle, Kachirapalaym, Kallakurichi T.K.,
Villupuram - 605 602. Villupuram District.
PAN : AAAAK 0655 Q
(अपीलाथ//Appellant) (01यथ//Respondent)
अपीलाथ/ क2 ओर से/Appellant by : Shri Sasikumar, JCIT
01यथ/ क2 ओर से/Respondent by : Shri S. Venogopalan, FCA
सन
ु वाई क2 तार ख/Date of Hearing : 17.04.2017
घोषणा क2 तार ख/Date of Pronouncement : 04.05.2017
आदे श /O R D E R
PER N.R.S. GANESAN, JUDICIAL MEMBER:
This appeal of the assessee is directed against the order of the Commissioner of Income Tax (Appeals)- Puducherry, Chennai, dated 05.07.2016 and pertains to assessment year 2012-13.
2. Shri Sasikumar, the Ld. Departmental Representative, submitted that the assessee-co-operative society established and 2 I.T.A. No.2990/Mds/16 running a sugar mill. According to the Ld. D.R., during the year under consideration, the Assessing Officer disallowed `1,79,81,500/- being the interest payable on loans from National Co-operative Development Corporation under Section 43B of the Income-tax Act, 1961 (in short 'the Act'). However, according to the Ld. D.R., the CIT(Appeals) deleted the addition made by the Assessing Officer on the basis of the order of this Tribunal in the assessee's own case in I.T.A. No. 1079/Mds/2012 dated 14.12.2012 for the assessment year 2006-07. According to the Ld. D.R., the interest was paid to National Co-operative Development Corporation and not to State Government. Therefore, the CIT(Appeals) ought not to have deleted the addition.
3. On the contrary, Shri S. Venugopalan, the Ld. representative for the assessee, submitted that National Co-operative Development Corporation sanctioned loan to the State of Tamil Nadu and released to the extent of `50 Crores which is obvious from the letter of National Co-operative Development Corporation. By letter dated 31.07.2004, the Director of Sugar distributed the loan amount on the basis of the sanction granted by the State Government to various co-operative sugar mills for clearing the 3 I.T.A. No.2990/Mds/16 cane price arrears as on 30.09.2003. This Tribunal examined this issue in the assessee's own case for assessment year 2006-07 and found that Government of India permitted the Government of Tamil Nadu to go for open market and raise funds. After availing loan from National Co-operative Development Corporation, Government of Tamil Nadu distributed the amount to various co-operative sugar mills in the State of Tamil Nadu. The Government of Tamil Nadu, in fact, recovered interest from the respective co-operative sugar mills. Therefore, this Tribunal found that interest paid to the Government is not subject provisions of Section 43B of the Act.
4. We have considered the rival submissions on either side and perused the relevant material available on record. We have also gone through the order of this Tribunal in the assessee's own case for assessment year 2006-07. Since facts are identical for year under consideration, this Tribunal is of the considered opinion that the CIT(Appeals) has rightly followed the order of this Tribunal. Therefore, this Tribunal do not find any reason to interfere with the order of the lower authority and accordingly the same is confirmed. 4 I.T.A. No.2990/Mds/16
5. In the result, the appeal filed by the Revenue stands dismissed.
Order pronounced on 04th May, 2017 at Chennai.
Sd/- Sd/-
ु दर $संह)
( ड.एस. स (एन.आर.एस. गणेशन)
(D.S. Sunder Singh) (N.R.S. Ganesan)
लेखा सद य/Accountant Member या यक सद य/Judicial Member
चे नई/Chennai,
th
8दनांक/Dated, the 04 May, 2017.
Kri.
आदे श क2 0 त$ल9प अ:े9षत/Copy to:
1. अपीलाथ//Appellant
2. 01यथ//Respondent
3. आयकर आयु;त (अपील)/CIT(A)-Puducherry, Chennai
4. Principal CIT, Puducherry
5. 9वभागीय 0 त न ध/DR
6. गाड+ फाईल/GF.