Income Tax Appellate Tribunal - Pune
Ub Ajanta Breweries Pvt.Ltd,, ... vs Assistant Commissioner Of Income-Tax, ... on 18 January, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH "A", PUNE - VIRTUAL COURT
BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND
SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER
ITA No. 2952/PUN/2017
नधारण वष / Assessment Year : 2011-12
UB Ajanta Breweries Pvt. Ltd., Vs. ACIT,
(since merged with United Breweries Circle-2,
Ltd.,), Aurangabad
Plot No.H-9 to 11,
MIDC Waluj, Aurangabad
PAN : AABCA6594R
Appellant Respondent
Assessee by Shri Nitin S. Bangad
Revenue by Shri S.P. Walimbe
Date of hearing 17-01-2022
Date of pronouncement 18-01-2022
आदे श / ORDER
PER R.S.SYAL, VP :
This appeal by the assessee is directed against the order passed by the CIT(A) on 20-09-2017 confirming the disallowance of Rs.1,03,03,190/- made by the Assessing Officer (AO) u/s.36(1)(iii) of the Income-tax Act, 1961 (hereinafter also called 'the Act') in relation to the assessment year 2011-12.
2. Succinctly, the facts of the case are that the assessee is a company engaged in the business of manufacture and sale of beers. In the proceedings u/s.143(3) r.w.s. 263 of the Act, the AO noticed that the assessee made advance of Rs.1.30 crore to M/s. UB Nizam 2 ITA No. 2952/PUN/2017 UB Ajanta Breweries Pvt. Ltd., Breweries Pvt. Ltd. (UBPL) during the year with the closing balance standing at Rs.8.85 crore. The assesse had also paid interest amounting to Rs.5.21 crore on borrowed funds. Treating the amount paid to UBPL, a related concern, for non-business purposes, the AO made disallowance of interest u/s.36(1)(iii) of the Act at Rs.1,03,03,190/. The assessee remained unsuccessful before the ld. CIT(A), against which an appeal has been preferred before the Tribunal.
3. We have heard the rival submissions through Virtual Court and perused the relevant material on record. The AO has not accepted the assessee's contention of having advanced money to UBPL, its sister concern, for business purposes. In fact, the assessee failed to substantiate the advancement of such money to its sister concern for any business purposes. However, it is seen that the assessee's share capital with Reserves and Surplus as at the end of the year stands at Rs.96.55 crore with the opening balance at Rs.96.88 crore. As against that, the amount of advance given to sister concern during the year is Rs.1.30 crore with closing balance at Rs.8.55 crore. Thus, it is manifest that the assessee's shareholders' fund is much more than the amount of advance given to sister concern.
3ITA No. 2952/PUN/2017
UB Ajanta Breweries Pvt. Ltd.,
4. The Hon'ble Bombay High Court in CIT vs. Reliance Utilities and Power Ltd. (2009) 313 ITR 340 (Bom), has held that where an assessee possessed sufficient interest free funds of its own which were generated in the course of relevant financial year, apart from substantial shareholders' funds, presumption gets established that the investments in sister concerns were made by the assessee out of interest free funds and, therefore, no part of interest on borrowings can be disallowed on the basis that the investments were made out of interest bearing funds. In reaching this conclusion, the Hon'ble High Court relied on the judgment of the Hon'ble Supreme Court in the case of East India Pharmaceutical Works Ltd. Vs. CIT (1997) 224 ITR 627 (SC). Similar view has been taken by the Hon'ble Dehi High Court in CIT vs. Tin Box Company (2003) 260 ITR 637 (Del), holding that when the capital and interest free unsecured loan with the assessee far exceeded the interest free loan advanced to the sister concern, disallowance of part of interest out of total interest paid by the assessee to the bank was not justified. More recently, the Hon'ble Supreme Court in CIT(LTU) VS. Reliance Industries Ltd. (2019) 410 ITR 466 (SC) has reiterated the same view.
4ITA No. 2952/PUN/2017
UB Ajanta Breweries Pvt. Ltd.,
5. When we examine the amount of Investments at Rs.8.55 crore as against the availability of Share Capital and Reserves at Rs.96.55 crore, it becomes evident that the amount of such Investments is much less than the amount of shareholders' fund. Respectfully following the precedent, we order to delete the disallowance of interest amounting to Rs.1,03,03,190/-.
6. In the result, the appeal is allowed.
Order pronounced in the Open Court on 18th January, 2022.
Sd/- Sd/-
(S.S.VISWANETHRA RAVI) (R.S.SYAL)
JUDICIAL MEMBER VICE PRESIDENT
पण
ु े Pune; दनांक Dated : 18 January, 2022 th Satish 5 ITA No. 2952/PUN/2017 UB Ajanta Breweries Pvt. Ltd., आदे श क त ल प अ े षत/Copy of the Order is forwarded to:
1. अपीलाथ / The Appellant;
2. यथ / The Respondent;
3. The CIT(A)-2, Aurangabad
4. The Pr.CIT-2, Aurangabad
5. िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, पुणे "A" / DR 'A', ITAT, Pune
6. गाड फाईल / Guard file आदे शानस ु ार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune Date
1. Draft dictated on 17-01-2022 Sr.PS
2. Draft placed before author 17-01-2022 Sr.PS
3. Draft proposed & placed before the JM second member
4. Draft discussed/approved by Second JM Member.
5. Approved Draft comes to the Sr.PS/PS Sr.PS
6. Kept for pronouncement on Sr.PS
7. Date of uploading order Sr.PS
8. File sent to the Bench Clerk Sr.PS
9. Date on which file goes to the Head Clerk
10. Date on which file goes to the A.R.
11. Date of dispatch of Order.
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