Income Tax Appellate Tribunal - Mumbai
Arjav Diamonds (India) P.Ltd, Mumbai vs Addl Cit 5(1), Mumbai on 25 March, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL "A", BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM ITA No.576/Mum/2016 (Assessment Year :2009-10) M/s. Arjav Diamonds (India) Vs. Addl. CIT - 5(1) Pvt. Ltd., Mumbai CC-9010, 9th Floor, Tower 'C' Bharat Diamond Bourse BKC, Bandra (E) Mumbai - 400 051 PAN/GIR No. AAGCA2472D Appellant) .. Respondent) ITA No.596/Mum/2016 (Assessment Year :2009-10) DCIT 5(1)(1) Vs. M/s. Arjav Diamonds (India) Aayakar Bhavan Pvt. Ltd., M.K. Road 314, Prasad Chambers, Mumbai - 400 020 Opera House Mumbai - 400 004 PAN/GIR No. AAGC A2472D Appellant) .. Respondent) Assessee by Shri Anuj Kisnadwala Revenue by Shri R.P. Meena Date of Hearing 06/03/2018 Date of Pronouncement 25/03/2018 आदे श / O R D E R PER R.C.SHARMA (A.M):
These are the cross appeals filed by assessee and revenue against the order of CIT(A)-10 Mumbai, dated 26/10/2015 for A.Y.2009- 10 in the matter of order passed u/s.143(3) of the IT Act.2 ITA No.576/Mum/2016 & 596/Mum/2016
M/s. Arjav Diamonds (India) Pvt. Ltd.,
2. In the appeal filed by assessee, assessee is aggrieved for treating loss incurred in share trading activity as 'speculation loss' instead of 'business loss'.
3. At the outset, learned AR fairly conceded that the issue is covered against the assessee by the decision of Jurisdictional High Court in case of Prasad Agents (P) Ltd.,333 ITR 275. Accordingly, we dismiss the ground raised by assessee being covered against it by the decision of the Bombay High Court.
4. In the result appeal of the assessee is dismissed.
5. The ground taken by the Revenue reads as under:-
1 (a) Whether on the facts and in the circumstances of the case, the Ld.CIT(A) erred in directing that the interest component for disallowance under limb (ii) of Rule 8D be taken at Rs. 51,51,4Q9/-
instead of Rs. 8,58,89,421/- by accepting the assessee's contention of proportionately allocating the interest expenditure to the earning of exempt income and earning of taxable income.
(b) Whether on the facts and in the circumstances of the case, the Ld. CIT (A) erred in not following the Hon'ble ITAT Mumbai 'D' Bench finding in the case of HDFC Bank Ltd (2015) 155 ITD 765 that in the event of the assessee' s inability to exhibit the exact funding of the tax free investments acquired over the years, the disallowance has to be worked out u/s 14A (1) . read with Rule 8D. 2 (a) Whether on the facts and in the circumstances of the case, the Ld. CIT(A) erred in directing that the loss of Rs . 26, 74, 50, 500/- on cancellation of forward contracts be treated as normal loss without treating it as speculative loss.
(b) Whether On the facts and in the circumstances of the case, the Ld. CIT(A) erred in holding loss of Rs. 26,74,50,5007- on cancellation of the forward contracts as normal loss by ignoring the A0fs finding that the assessee had entered into forward contracts which was not utilized by actual delivery of the goods in spite of the fact that the bills were settled later on by actual delivery of goods in an open position after the cancellation of the forward contracts.
3. The appellant prays that the order of the Ld. CIT(A) be set aside and the order of the AO be restored.
4. The appellant craves leave to amend or alter any ground or add any other grounds which may be necessary.
3 ITA No.576/Mum/2016 & 596/Mum/2016M/s. Arjav Diamonds (India) Pvt. Ltd.,
6. Rival contentions have been heard and record perused.
7. Facts in brief are that the assessee is a company engaged in the business of Manufacturing, Sales & Exports of rough and polished diamonds.
AO made disallowance u/s.14A amounting to Rs.1,11,50,986/- by observing that the assessee has shown dividend income of Rs.1,11,08,394/- in its computation of income and has claimed the same as exempt. The AO has also made a disallowance of Rs.31,34,062/- u/s 14A.
8. While computing disallowance of interest, the AO has taken the total interest debited to P & L Account amounting to Rs.8,58,89,421/-, whereas contention of assessee was that only interest of Rs.57,57,409/- was attributable to share capital activity.
9. By the impugned order, CIT(A) directed the AO to recompute the disallowance of interest by taking interest of Rs.57,57,409/- instead of Rs.8,58,89,421/- after having the following observation:-
―During the course of appellate proceedings before me the appellant has filed the details of own funds and borrowed funds bearing interest burden and work out the interest attributable to earning of exempt income and taxable income as under-
1. Own funds .
, share capital and reserves 149 cr interest free loan from directors 5 cr 154cr
2. Secured loans pre-shipment export credit 32
-post- shipment export credit 104 136cr
3. Investments 71.45cr
4. Interest expenditure Interest attributable to exempt income 0.57 interest attributable to taxable income 8.01 8.58cr As seen from the above, no doubt the appellant is having enough interest free funds when compared to the investments. It has also got borrowed funds but the same were utilized for specific purposes which has nothing to do with the earning of exempt income. Since a significant part of the borrowed funds have been utilized for the 4 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., business of the appellant in the form of pre-shipment and post- shipment export credit when compared to investment as on 31.3.09 own funds and interest free funds are quite high, relying on the decision of the jurisdictional High Court in the case of Reliance Utilities there should not be any disallowance as per limb (ii) of rule 8D. However, as the appellant has not succeeded in identifying the own funds and the borrowed funds deployed for earning of exempt income and taxable income, he has proportionately worked out the interest attributable to the earning of exempt income and earning of taxable income. The working of the interest relating to earning of exempt income being very reasonable I hereby direct the AO to rework the disallowance u/s. 14A read with rule 8D by adopting interest component as Rs. 57,57,409 in place of Rs. 8,58,89,421 adopted by him in his computation of limb (ii) of rule 8D (2). The argument of the AO that he followed the logic of the earlier years where the CIT (A) has confirmed the working of A component in limb
(ii) of rule 8D (2) is not proper since as per the provisions of rule 8D the A component should be "the amount which is not directly attributable to any particular income or receipt". In the of the above discussion the ground is accordingly allowed.‖
10. It was argued by learned DR that CIT(A) was not justified in accepting the assessee's contention that interest attributable to share capital activity was only Rs.57,57,409/- instead of interest debited to P & L account amounting to Rs.8,58,89,421/-.
11. On the other hand, it was contention of learned AR that disallowance u/s.14A r.w. Rule 8D 2(ii), should be in respect of interest attributable to share market activity / investment and not to the entire interest, major part of which is attributable to the regular business activity of the assessee. He further contended that CIT(A) had also observed that assessee was having interest free funds when compared to the investment. In support of this proposition, he relied on the decision of Jurisdictional High Court in case of Reliance Utilities and 5 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., Power Ltd., and stated that no disallowance of interest should be made when interest free funds were much more than investment.
12. We have considered rival contentions and carefully gone through the orders of the authorities below. We are in agreement with contention of learned AR that disallowance of interest under Rule 8D 2(ii) should be with reference to the interest attributable to the investment and not to the entire interest, accordingly, we confirm the action of CIT(A) for directing the AO to recompute the interest.
Disallowance by taking interest of Rs.57,57,409/- in place of Rs.8,58,89,421/-. We direct accordingly.
13. Revenue is also aggrieved for deleting disallowance of loss on cancellation of forward contract. In this regard, the AO noticed that the expenses claimed by the assessee under the head 'Administrative & Other Expenses' include a sum of Rs.25,89,49,527/- on account of 'Exchange Difference-Forward Contract' cancellation. On verification of submissions, the AO held that the assessee has entered into FCs with the financial institutions and where closed without actual delivery of goods in spite of the fact that bills were settled later on by actual delivery of goods in an open position after cancellation of Forward Contracts. Thus, the AO has come to the conclusion that the assessee is in the business of entering into FCs and the same cannot be said to be hedging transaction. In the instant case, the impugned forex/currency derivative transactions are not covered by any of the clause (a) to (d) u/s 43(5) of the Act. Therefore, the loss of Rs.25,89,49,527/- was treated as loss in the speculation business 6 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., and the same was not allowed to be set off against the income during the year under the head 'Business or Profession' as claimed by the assessee.
14. By the impugned order, CIT(A) deleted the disallowance after observing as under:-
6.2. I have carefully considered the facts of the case and submissions of the Id.AR. I have also gone through the decisions relied on by the AO and the Id.AR. The AO has invoked the provisions of sec. 43(5) and held that the loss incurred without delivery or transfer of the commodity or script is speculative in nature. The Ld.AR on the other hand argued that the PCs are part of hedging to reduce the future losses in the business out of foreign exchange fluctuations and has been accounted as per AS-11. As per the existing catena of cases on the issue, forex loss on account of hedging is an allowable deduction so long as it is revenue in nature. Reliance is placed on the decision of Hon'ble Supreme Court in the case of Woodward Governor India Pvt. Ltd. 312 ITR 254 (2009). Further, when the appellant is following AS-11 and closing the PCs on maturity, the loss arisen thereof should be allowed during the year From the losses claimed during the year as per the details given at para 6 above, (SI.3,4,5) the details of date of booking, date of closure and date of maturity etc., are as under:-
Sr. Date of Amt Date of Amt. Loss Date Remarks No. booking (INR) closure (INR) claimed of InCr. InCr. maturity
1. 20.2.08 120.22 30.1.09 146.97 26.74 30.1.09 Closed on maturity
2. 11.12.08 0.43 Other details not available
3. - - 19.2.09 - 0.01 -do-
Total... 27.18 As seen from the above table it is evident that the appellant has closed one FC dated 20. 2. 2008 on which loss of Rs.26,74,50,500/-
was claimed was closed only on maturity. Since as per the decision of jurisdictional ITAT in the case of London Star Diamonds Company (I) Ltd in ITA NO 6169/M/2012 dt.11.10.2013 which has ruled that if the PCs were closed on maturity or they were closed prior to the date of maturity with reasonable explanation, that should not be taken as speculative activity and loss claimed should be 7 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., allowed as expenditure for the year, the loss arising in the instant case on the closure of PCs on maturity will not constitute speculation. Respectfully following the above decision I hereby direct the AO to allow Rs.26,74,50,500/- as normal loss for the year without treating as speculative loss. However, with regard to other two heads stated in the table above in this para which were closed on 11.12.2008 and 19.2.2009 amounting to Rs.43,60,508 and Rs. 1,05,8597- (totalling to Rs.44,66,367/-), as the details of purchase and maturity dates were not furnished before me I, hereby direct the AO to disallow Rs.44,66,367/- under the head speculative loss. The ground is partly allowed.
15. We found that similar issue was decided by Tribunal in assessee's own case for the immediately preceding year 2008-09 vide order dated 17/05/2017 and held as under:-
6. Next grievance of assessee relates to not allowing setting off business loss which pertains to foreign currency Forward Action Contracts by treating the same as ‗Speculation Loss'. This loss pertains to cancellation of forward contracts, the lower authorities observed that transactions in future contracts lack transaction in stock and share of foreign exchange when settled otherwise by then actual delivery would be speculated transactions u/s. 43 (5) of the Act. Relying on the decision of Bombay High Court in case of Bharat R Ruia (2011) 241 CTR(Bom)1, the CIT(A) held that the future contracts are settled otherwise by then actual delivery cannot be bound to held that future contracts are not speculative contracts u/s. 43(5) of the Act.
7. We have considered rival contentions and found that assessee is engaged in export of diamonds. It entered into forward contract with the Banker, which minimised the risk / loss in the Forex market.
Accordingly, assessee entered into forward exchange contract with its bankers. Due to various commercial considerations and exigencies and also change in the forex market, assessee had to cancel all forward contracts which were booked during the accounting year relevant to the A.Y.2008-09 under consideration. Such cancellation of forward contracts in US dollars resulted into net loss. In terms of nature of business, assessee imports rough diamonds mainly from Diamond Trading Company (DTC). Assessee exports finished diamonds to various parties on credit. Credit term for the sales ranges between 90 to 150 days. Most of the customers have long term relationship with the assessee. As assessee imports rough diamonds and export finished diamonds, it receives and pay foreign currency. These 8 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., foreign currency transactions are incidental to the assessee's diamond business. Thus, foreign currency transactions were entered by the assessee for the purpose of meeting the requirement and for nothing else or for no other purpose. Thus, assessee's business and sources of borrowings are effectively in foreign currency and thus the assessee is exposed to adverse movements in foreign exchange which it receives and pays as part of its business. All these transactions entered by the assessee are incidental to its business activity of import and export and to protect against adverse movements in foreign exchange in a highly volatile global market. Thus, foreign exchange fluctuation is a risk which assessee has to face and therefore, it is prudent for it to mitigate it. The issue under consideration is squarely covered by the decision of co-ordinate Bench in case of Mahendra Brothers Exports Pvt. Ltd., wherein the Tribunal observed as under:-
15. We have carefully considered rival submissions and also perused the relevant findings given in the impugned orders as well as materials placed before us. The assessee imports rough diamonds which are its principle raw material for manufacturing of polished diamonds, procured mainly form Diamond Trading Company which allocates and indicates on annual basis in advance for supply of rough diamonds through ‗intention to offer'. The assessee also exports finished goods (polished diamonds) to various parties on credit and credit term ranges from 90 to 150 days. It is part and parcel of the assessee's business strategy to receive foreign currency for exports and pay foreign currency for imports. The assessee also meets its working capital by way of foreign currency loan from the bankers. Thus, the assessee's receipts and payments are in the form of foreign currency and hence it is integral and inseparable part of its business. In this process, the assessee is not only exposed to the risk of adverse price movements in the goods it deals in, but also wide fluctuations in foreign exchange rates in international markets having major impact on its revenue, receivables and payables. It is clearly evident that, due to large import and export of diamonds, which is the main business activity of the assessee, it is exposed to high risk of foreign exchange gain or loss which is arising only because of the said business only. In other words, all its receipts, payments, receivables and payables are in foreign currency which is inseparable and inextricably linked with the diamond business carried out by the assessee and, therefore, risk associated with the fluctuation of foreign currency also forms part and parcel of same business. To mitigate the foreign currency loss, RBI introduced the regulations so that exporters and importers can hedge the same through authorized dealers, mostly 9 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., Banks. The assessee had entered into hedging transaction through banks and the amount for which the hedging transactions are entered are within the amount of the underlying transactions of imports and exports. There is no independent transaction of foreign exchange on standalone basis. The details of transaction on which the assessee has made profit and loss on various foreign exchange contracts has already been discussed in the impugned orders along with the copy of the contract entered with the banks. Thus, such a loss cannot be in any manner equated with hedging of foreign currency alone, but ceases to fall within the realm of ‗speculation' albeit it is inextricable linked with the business of the assessee. This matter had already been decided by the Tribunal in the assessee's own case in the earlier years which has been upheld by the Hon'ble Bombay High Court following the ratio and principle laid down in the case of Badridas Gauridu (supra). We find that this issue is no longer res integra, because in various decisions as relied upon by Ld. Counsel before us, it has been consistently held that, if the assessee is not dealing in foreign exchange per se but has hedged against the foreign exchange loss in the forward market with the bank, then any loss or gain thereto is to be treated as business loss or business gain only. The Hon'ble Bombay High Court in the case of Badridas Gauridu (supra), held that, if the assessee is not dealer in foreign exchange but an exporter and has hedged against the foreign exchange losses and for that purpose it had booked foreign exchange in the forward market with the bank, then the losses incurred on foreign exchange would be considered as business loss, because the foreign exchange contract is only incidental to the assessee's regular course of the business. While coming to this conclusion, the Hon'ble High Court relied upon the decision of Hon'ble Calcutta High Court in the case of CIT v Soorajmull Nagarmull, reported in [1981] 129 ITR 169. That apart, Hon'ble Gujarat High Court in the case of CIT vs Star and Star Shipping P Ltd / Friends and Friends Shipping Pvt.
Ltd [2013] 35 taxmann.com 553 (Gujarat) came to the same conclusion and finding. ITAT Mumbai Bench in the case of London Star Diamond Company (I) P Ltd had also held and relied upon aforesaid decisions and held that, if the assessee is not a dealer in foreign exchange but in regular business of import and export then fluctuation in foreign exchange during the forward contract with the banks for the export would be business transaction and for the business purpose only and will not be in the category of speculation u/s 43(5). In the said case, the Hon'ble Tribunal after detailed discussion and relying upon various case laws, held that foreign exchange 10 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., loss in the course of the business occurred due to hedging transactions through advance is nothing but business gain or loss. Accordingly, in view of the myriad precedence, we also hold that, here in this case the foreign exchange loss of Rs.49,23,23,597/- is nothing but business loss which needs to be allowed.
16. So far as the CIT(A)'s contention that assessee has been unable to substantiate the underlying exposure of derivative contracts to the tune of Rs.8,23,26,649/- and, therefore, it should be substantiated, the assessee before us, has contended that in any genuine hedging transaction where there is huge volume of purchase exposure and sales exposure, the hedging transaction keeps on fluctuating. The Ld. CIT(A) has upheld the disallowance keeping in mind the fact that in any particular month the hedging transactions were higher than foreign exchange exposure, the excess cannot be accepted as for the purpose of business transaction. We find that such an observation in general may not prevail in every case, because in normal business practice the hedging is often done based on actual estimated exposure looking to the past transactions undertaken and based on that, hedging is done in respect of transaction yet to be done in the near future. Bill to bill or one to one basis exposure of hedging cannot be done in a continuum business and nothing has been brought on record that RBI puts such kind of condition or bar for hedging of foreign currency based on actual bill to bill exposure. Hedging contracts need not succeed the contract for sale and actual goods manufactured but may get settled within a reasonable time. Quantity and timing may not be relevant for a short period in a continuous transaction as long as transaction construed is based on genuine hedging and finally it coincides with the actual exposure undertaken. It is only at the year end that one can still reconcile the hedging transactions with the actual exposure or delivery and come to a conclusion whether hedging contract exceeded the actual exposure or not but certainly not on week to week or month to month basis. Thus, the disallowance of loss sustained by the Ld. CIT(A) of Rs.8,23,26,649/- cannot be upheld simply on the ground that the exposure do not tally with the month-wise transaction. In view of our above conclusion, we allow the claim of Rs.8,23,26,649/- and accordingly, the grounds raised by the assessee is allowed.
8. Similar view has been taken by ITAT Mumbai Bench in case of Hiraco India Pvt. Ltd., ITA No.2300/Mum/2015 vide order dated 20/01/2016, wherein the Tribunal held as under:-
11 ITA No.576/Mum/2016 & 596/Mum/2016M/s. Arjav Diamonds (India) Pvt. Ltd., The assessee has filed this appeal challenging the order dated 15.04.2013 passed by Ld CIT(A)-10, Mumbai and it relates to the assessment year 2009-10. The assessee is aggrieved by the decision of Ld CIT(A) in confirming the disallowance of claim of Rs.7.84 crores relating to the loss suffered in cancellation of foreign currency forward contracts by treating the same as speculation loss.
2. The facts necessary for the disposal of the above said issue are set out in brief. The assessee is engaged in the business of importer, manufacturer and exporter of diamonds.
It is also engaged in generation and distribution of power by windmill. The AO noticed that the assessee has entered into forward contracts in foreign exchange to hedge against foreign currency fluctuation risks. The assessee had declared a loss of Rs.7.84 crores on cancellation of foreign exchange forward contracts. It is pertinent to note that the assessee had revalued the outstanding receivables in foreign currency and declared a gain of Rs.20.39 crores. The assessee had also declared a loss of Rs.5.29 crores on revaluation of outstanding payable in foreign currency. The AO did not disturb both the items stated above.
3. The assessee submitted that it, being an exporter of diamonds, enters into sales transactions in US$ and hence it is required to hedge the foreign exchange loss by entering into forward contracts. Accordingly, it was contended that the same forms integral part of the export business. Accordingly, it was claimed that the loss of Rs.7.84 crores suffered on account of cancellation of foreign exchange forward contracts was allowable as business expenditure. However, the same was not acceptable to the assessing officer. The AO took the view that the assessee, being a dealer in diamonds, has entered into a separate business transaction of dealing in foreign currency and the same has been settled otherwise than by actual delivery. Accordingly the AO took the view that the forward contracts have not been entered into ‗diamonds‗ and hence the forward contracts entered into ―foreign currency‖ cannot be linked with the business of diamonds. He further took the view that the ―derivatives‖ is also a commodity. Accordingly, the AO took the view that the activity of the assessee in entering into forward contract in foreign currency is a speculative transaction and hence the loss suffered by the assessee is a speculative loss. In this regard, the AO took support from the 12 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., decision rendered by Bangalore bench of Tribunal in the case of ACIT Vs. K.Mohan & Co. (Exports) P Ltd reported in 126 ITD 59. The Ld CIT(A) confirmed the order of the AO by following the decision rendered in the case of M/s S.Vinodkumar Diamonds P Ltd (ITA No.506/M/2013).
4. We heard the parties and perused the record. The decision rendered by the Bangalore bench of Tribunal in the case of K. Mohan & Co. (Exports) P Ltd (supra) was considered by another bench of Bangalore Tribunal in the case of ACIT Vs. M/s Hanuman Weaving Factory in its order dated 28.10.2013 passed in ITA No.1112/Bang/2012. The issue before the Tribunal in the case of M/s Hanuman Weaving factory (supra) was identical to the one contested before us, viz., whether the expenditure incurred on cancellation of forward contract was a speculation loss or not. The above said assessee was exporter of silk fabrics and it has claimed the loss arising on cancellation of forward contract in foreign currency as deduction. The AO rejected the claim by holding the same was speculative loss and the same was confirmed by Ld CIT(A). The Tribunal proceeded to adjudicate the issue by duly considering the decision rendered in the case of K. Mohan & Co. (Exports) P Ltd, and held as under:-
―In K. Mohan Exports case, it was concluded by the Hon‗ble earlier Bench that-
―Assessee-exporter having entered into forward contracts in respect of foreign exchange receivable as a result of export in respect of the export turnover and settled the same without actual delivery, the profit from such forward contract is assessable as profit from speculation business in view of Expln. 2 to s. 28 r/w s. 43(5), and speculation business not being the business of assessee‗s undertaking, profit from forward contracts could not be included in the profits of the business of the undertaking for the purposes of computing deduction under s. 10B.‖ With due regards, we have perused the above findings and of the firm view that the issue itself was on 13 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., different footing. To be precise, the issue before the earlier Bench was deduction u/s 10B and whether the profits from forward contracts can be said to be derived from the assessee‗s undertaking for the purpose of deduction u/s 10B of the Act whereas the issue on hand is entirely different. The above reasoning has been fairly conceded by the CIT(A) in her findings. For ready reference, the relevant portion of her reasoning is extracted as under (at the cost of repetition):
―4.6......................................This aspect has been dealt with in detail by the Hon‗ble ITAT, Bangalore in the case of Shri K.Mohan Exports & Co in 126 ITD 0059 (Bang.). Although the issue on hand was in a different context as to whether income from speculation profits can be said to be income ‗derived from exports‗ for the purpose of section 10B or not,........‖
5.5.4 On the other hand, we find that the issue in question is squarely covered in favour of the assessee from the following judgments of Hon‗ble Bombay and Gujarat High Courts:
(i) CIT Vs. Badridas Gauridu (P) Ltd - (2003) 261 ITR 256 (Bom):......
(ii) CIT-III Vs. Panchmahal Steel Ltd (2013) 33 taxmann.com 10 (Guj)‖ Thus, the Bangalore bench of Tribunal has taken the view that the decision rendered by the co-ordinate bench in the case of K. Mohan & Co. (Exports) (supra) shall not be applicable to the facts considered by it.
Accordingly, by following the two decision of Hon‗ble Bombay and Gujarat High Courts (referred supra), the Bangalore bench concluded in the case of Hanuman Weaving Factory (supra) the loss on 14 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., cancellation of foreign exchange forward contract is allowable as deduction.
5. The Ld A.R brought to our notice the decision dated 11.10.2013 rendered by the co-ordinate bench of Mumbai Tribunal in the case of London Star Diamond Company (I)P Ltd Vs. DCIT (ITA No.6169/Mum/2012), wherein also the Tribunal considered the issue relating to the disallowance of loss arising on cancellation of foreign exchange forward contracts. It is pertinent to note that the co-ordinate bench also considered the decision rendered by another co-ordinate bench in the case of S.Vinod Kumar Diamonds Pvt Ltd (supra), on which the Ld CIT(A) had placed reliance. The Tribunal examined following two questions in the case of London Star Diamond Company (I) P Ltd (supra):-
(i) if the Forward Contracts entered into with the Bank constitutes the integral or incidental to the activity of export of the diamonds by the assessee, who is not the dealer in foreign exchange.
(ii) if the AO was justified in not setting off against the profits on actual realization or revaluation as speculative profits.
The co-ordinate bench also examined the provisions of sec. 43(5), which defines the expression ―Speculative transactions‖ and finally decided the issue in favour of the assessee. The relevant discussions made by the Tribunal are extracted below, for the sake of convenience:-
―17. Before declaring the decisions of the Tribunal on the issues raised before us, we find it relevant to scan the relevant provisions ie section 43(5) of the Act, Explanation to section 28 etc. Definitions of the speculation transaction on speculation business:15 ITA No.576/Mum/2016 & 596/Mum/2016
M/s. Arjav Diamonds (India) Pvt. Ltd.,
18. The provisions of section 43(5) provides for definition of „speculation transactions‟. The said provisions read as under:
―43. (1)...
(2)....
(3)...
(4)....
(5) "speculative transaction" means a transaction in which a contract for the purchase or sale of any commodity, including stocks and shares, is periodically or ultimately settled otherwise than by the actual delivery or transfer of the commodity or scrips:
Provided that for the purposes of this clause--
(a) a contract in respect of raw materials or merchandise entered into by a person in the course of his manufacturing or merchanting business to guard against loss through future price fluctuations in respect of his contracts for actual delivery of goods manufactured by him or merchandise sold by him; or
(b) a contract in respect of stocks and shares entered into by a dealer or investor therein to guard against loss in his holdings of stocks and shares through price fluctuations; or
(c) a contract entered into by a member of a forward market or a stock exchange in the course of any transaction in the nature of jobbing or arbitrage to guard against loss which may arise in the ordinary course of his business as such member; [or] [(d) an eligible transaction in respect of trading in derivatives referred to in clause [(ac)] of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956) carried out in a recognized stock exchange; [or]] 16 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd.,
(e) an eligible transaction in respect of trading in commodity derivatives carried out in a recognised association, shall not be deemed to be a speculative transaction..........‖
19. The above provision provides that a transaction in which a contract in respect of trading of ‗any commodity‗ including stocks and shares is settled otherwise than by the actual delivery or transfer of commodity / scrips. Here the meaning of expression "any commodity" is a matter of debate. This definition provides for exclusion of certain specified contracts discussed in clause (a) to
(e) of the proviso to section 43(5) of the Act. Clause (a) of the proviso deals with the hedging contracts entered into in the course of manufacturing and merchandizing of the business to guard against the losses through future price fluctuations in respect of contracts for actual deliver. Clause (b) deals with the contracts entered into by dealer or investor in respect of Stock Exchange and Clause (d) deals with an eligible transaction in respect of trading derivatives carried out in a recognized Stock Exchange. Clause (e) deals with eligible transactions in respect of the trading in commodity derivatives carried out in a recognized association. These five types of contracts / eligible transactions shall not be deemed as speculative transactions. Although there is decision of the Tribunal where it is held that the FCs are not commodities, considering the judgment of Hon‗ble High court of Calcutta in the case of Sooraj Muill Magarmull supra, which was followed by the judgment of jurisdictional High Court in the case of Badridas Gauridu Pvt Ltd (supra), needs to be followed by us. The principle of "judicial discipline‟ assumes importance and therefore, the ―commodity‖ includes the ‗forward contract‗. Thus, in principle, the forward contracts, being commodity, should fall in the definition of ‗speculation transaction‗ and the same is subjected to fulfillment of other conditions specified in sub-section (5) of section 43 of the Act. Having held so, we shall now examine if the impugned contracts/transactions constitute "hedging transactions‖ and covered by the exclusion provisions of clause (a) to the proviso to section 43(5) of the Act. The clause (a) of the proviso to section 43(5) provides for exclusion of the ‗hedging 17 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., transaction‗ from the definition of the ‗speculation transactions‗. There are number of judgments in support of the assessee and relevant „ratios‟ or conclusions are discussed in the succeeding paragraphs. 20. Before taking up these discussions, we shall now take up the provisions of the Explanation to section 28 of the Act, which also provide definition of ‗Speculative Business‟. The said explanation reads as under:
Explanation 2.--Where speculative transactions carried on by an assessee are of such a nature as to constitute a business, the business (hereinafter referred to as ―speculation business‖) shall be deemed to be distinct and separate from any other business.
21. Explanation to section 28 uses the expression ‗speculative transactions carried on by an assessee are of such a nature as to constitute a business‗, and thus, considering the nature of these transactions, the impugned FCs cannot be deemed as the speculation business without going into the "nature of the transactions‖. For analyzing the nature, we need to examine why the FC transactions are entered, how these transactions are dealt with during their sustenance till they are cancelled by the assessee or terminated by the Banks and if they constitute hedging transactions etc. Basing on the ―nature, certain speculation transactions shall constitute as speculation business and such speculation business shall be deemed to be distinguished and separate from any other business. Further, the provision of section 73 relating to "loss in speculation business‖ is another relevant provision in this regard. Thus, the Explanation 2 to section 73 also deals with deemed speculation business where there is some trading activity of shares by the assessee being other business activity. Now, we shall take up relevant judgments on the subject raised before us.
22. Relevant judgmental laws: In this regard, relevant decisions include the decision in the case of D Kishore kumar and Co supra, binding judgment of the Bombay High Court in the case of CIT vs. Badridas Gauridu Pvt Ltd (supra), judgment in the case of Sooraj Muill Magarmull 129 ITR 169 (para 3) from 18 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., Calcutta High Court. The judgments from the High Court of Ahmedabad in the cases of Friends and Friends Shipping Pvt. Ltd (supra) and in the case of Panchamahal Steel Ltd (supra) are also relevant. These decisions / judgments are unanimously relevant for the proposition that the FC transactions, when entered into with the banks for hedging the losses due to foreign exchange fluctuations on the export proceeds, are to be considered integral or incidental to the export activity of the assessee. Therefore, the losses or gains constitute the business loss or gains and not the speculation activities. In the preceding paragraphs of the order, in the portions assigned to the AR‗s arguments, we have analyzed these issues and the DR has not provided any reasons to reject the said arguments of Ld Counsel for the assessee. Therefore, in principle, we agree with the arguments of Ld Counsel for the assessee. Further, we also agree with the Ld Counsel‗s argument that the ‗fact of premature cancellation cannot alter the nature of the transaction‗. Thus, Ld Counsel‗s comments on CIT(A) conclusions on treating or equating the FCs as ‗derivatives‗ of currency is also allowed considering the specific definition provided to derivatives in section 2(ac) of Securities Contract Regulation Act, 1956 and it is not the requirement of the law that the 1:1 correlation between the FCs and the export invoices should exist and should be established by the assessee. So long as the total value of the FCs does not exceed, the claim of the assessee is sustainable as business loss. We have also analyzed the decisions relied on by Ld DR and find they are distinguishable. Now, we shall proceed to import some conclusions of the said decisions.
Relevant judgmental laws - Conclusions & Held portions
23. Relevant extracts from the cited judgments are inserted in the succeeding paragraphs here as under:
A. Held portion in the case of D. Kishorekumar 2 SOT 769 (Mum) ―The details of forward exchange contract clearly show that all the forward exchange contracts were in respect of each specific import order placed by the assessee. The purpose of these transactions was clearly 19 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., to minimise assessee‗s risk on account of fall in value of rupee, but the quantum of foreign exchange covered by these forward contracts was limited to the extent of assessee‗s actual exposure in respect of import value commitments. That aspect is not disputed. On these facts, even though the transactions having been settled without delivery, the conditions of s. 43(5), describing speculative transactions, are clearly fulfilled, the requirement of Expln. 2 to s. 28 is not fulfilled inasmuch as it cannot be concluded that the transactions are such a nature‟ as to constitute a business by itself. These transactions are genuine business transaction to hedge against increased cost of purchases of rough diamond imports. It is a commonly accepted part of the financial management practices today that the risk element, due rise in value of foreign currency in respect of the import transactions entered, is minimised by entering into forward contracts for purchase of that currency. This is particularly necessary in a market in which the value of domestic currency is falling, which is evident from the fact that the assessee realized profits on cancellation of those contracts.
These transactions are integral part of the export business and cannot be considered in isolation of the export business in the course of which the transactions have been entered into. As a matter of fact, this profit on cancellation of forward contracts is generally revenue neutral because the question of profit on cancellation of forward contracts can only arise in a situation when the value of foreign currency is increasing vis-avis domestic currency, and when the foreign exchange value is so increasing the ultimate payment made in foreign exchange by the assessee also increases. ...... Since it is an undisputed position that the imports, in connection with which the assessee had entered into forward contracts, actually took place, this profit on cancellation of forward foreign exchange contracts effectively only reduces the costs of purchases in respect of those imports, and cannot be, by any logic, construed as transactions independent of assessee‗s business of importing rough diamonds and exporting cut and polished diamonds. There is one more aspect of the 20 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., matter, and that is the reason as to why the forward contracts were cancelled midway and the profits were booked on the same instead of using these contracts to actually meet the foreign exchange requirements at the time of paying the import bills....... The due dates of payment at that point of time were only 16 days to 77 days away. The decision as to whether further hedging against the increase in foreign currency is warranted or not is essentially a commercial decision which depends on a number of factors, most important factor being the trend of currency markets at that point of time and businessman‟s perception about future trends of the currency market. For example, when a businessman perceives that the market value of foreign currency vis-a-vis the domestic currency will not go any higher or when the market starts the declining trend, he may see business expediency in cancellation of contract. The fact of premature cancellation, therefore, cannot alter the nature of transaction. For all these reasons, the credit shown in the P&L a/c as „profit on cancellation of forward contracts‟ is as integral part of the export business, as purchases or imports..... The assessee succeeds on this issue. In the result, the appeal is allowed
24. Although, the said decision was pronounced in the context of section 80HC of the Act, the ratio of the said decision is of paramount importance.
B. Bombay High Court judgment in the case of CIT vs. Badridas Gauridu (P) Ltd. [2004] 134 Taxman 376 (Bom.)
25. In this case, Honble High Court of Bombay answered the following question in favour of the assessee and the question reads that,-
―Whether, where assessee, not being a dealer in foreign exchange but an exporter of cotton, had booked foreign exchange in forward market with bank in order to hedge against losses, to claim deduction in respect of loss suffered by it as a business loss‖- Held yes.
25.1. Relevant finding is discussed in para 3 of the judgment and the same reads as follows:-
21 ITA No.576/Mum/2016 & 596/Mum/2016M/s. Arjav Diamonds (India) Pvt. Ltd., ―3. The assessee was not a dealer in foreign exchange. The assessee was a cotton exporter. The assessee was an export house. Therefore, foreign exchange contracts were booked only as incidental to the assessee‗s regular course of business. The Tribunal has recorded a categorical finding to this effect in its order. The Assessing Officer has not considered these facts. Under section 43(5) of the Income Tax Act, ―speculative transaction‖ has been defined to mean a transaction in which a contract for the purchase or sale of commodity is settled otherwise than by the actual delivery or transfer of such commodity. However, as stated above, the assessee was not a dealer in foreign exchange. The assessee was an exporter of cotton. In order to hedge against losses, the assessee had booked foreign exchange in the forward market with the bank. However, the export contracts entered into by the assessee for export of cotton in some cases failed. In the circumstances, the assessee was entitled to claim deduction in respect of Rs. 13.50 lakhs as a business loss. This matter is squarely covered by the judgment of the Calcutta High Court in the case of CIT vs. Sooraj Mull Nagarmull (1981) 129 ITR 169.‖ Judgment of Calcutta High Court in the case of CIT vs. Sooraj Mull Nagarmull [1981] 129 ITR 169 (Cal.) Held: The assessee used to carry on export and import of jute business. In the course of normal business it used to enter into foreign exchange contracts in order to cover up loss and difference in foreign exchange valuation. The assessee utilized part of the amount of the foreign exchange covered. This finding of fact has not been challenged. If in the course of normal carrying on of business certain loss or obligation or interest arise these must be deferrable to the carrying on the business and these must be incidental to the carrying on of the business. Undoubtedly, the contract for foreign exchange as such can be treated as a contract for commodity............22 ITA No.576/Mum/2016 & 596/Mum/2016
M/s. Arjav Diamonds (India) Pvt. Ltd., The Conclusion of this judgment as reported reads as under:
Where in the normal course of business of import and export of jute, the assessee entered into foreign exchange contract to cover up the losses and differences in exchange valuation, the transaction is not a speculative transaction.
26. The above extracts unanimously support that the FCs entered by the assessee, an exporter and not the dealer in foreign exchange, with the Banks as incidental to the export business, are business transactions and loss or gains is notof speculation nature. The only relevant decision cited by Ld DR is the one delivered in the case of S.Vinodkumar Diamonds Pvt. Ltd, (supra) and in this case, AO allowed the relevant loss as business loss and relevant portion is extracted as under:
―4...............He further held that losses incurred by theassessee during the year on account of change in value of currencies at the time of payment was allowed while finalising the assessment, that M to M losses were of notional losses and contingent in nature. Finally, loss on a/c. of outstanding forward contract as on 31.03.2008 were disallowed by him.........
33. Correlation of forward contracts vis-à-vis export invoices: Assessee filed a chart furnishing the export invoices raised in the year under consideration and related forward contracts booked and matured in the year under consideration. The details suggest that there is a broad connection is established and of course it is not up to the extent of rupee. It is the case of the Revenue that the correlation should be precise to the last rupee of the invoice amount. The said argument was made out by the assessee relying on the judgment of the Gujarat High Court in the case of Friends and Friends Shipping Pvt. Ltd (supra) and Panchamahal Steel Ltd (supra). Considering the above stated scope of the relevant provisions on one 23 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., side and the precedents on the other, now we shall take up the core issue of adjudication of the grounds raised in the appeal and the fate of the impugned losses of Rs.
4,69,42,680/-. Relevant portion from the judgment of the Gujarat High Court in the case of Friends and Friends Shipping Pvt. Ltd (supra) is as follows:
―It is true the CIT (A) has made some
that
observations would prima facie suggest that
which
there was no co-relation between the exchange
direct
document and precise contract. However, such
the
observations cannot be seen in
isolation................
.............We find that the decisions of the Bombay High Court and the Calcutta High Court noted above would cover the situation.
34. From the above analysis and summary of judgments, it is safely concluded that the impugned FCs are "commodities‖. However, considering the fact that these FCs are integral part or incidental to the core business of export of diamonds or the outstanding receivables of export proceeds, in principle, the impugned FCs constitute ―hedging transaction‟ and not the "speculative contracts‟. As such, the banks do not entertain FCs of speculative nature with the customers like the assessee, the exporter. As such, the extension of FCs, in case of non-receipt of export proceeds on the due dates, is not allowed without cancelling the existing FCs. However, the onus is on the assessee to explain satisfactorily why the assessee resorted to premature cancellation of some FCs. Further, it is not the requirement that there must be 1:1 precise correlation between FC and the corresponding export invoice. So long as the total FCs does not exceed the exports of the year plus outstanding export receivable, the FCs can constitute ‗hedging transaction‗. Further also, the ‗premature cancellation of FCs may not alter the above conclusions so long as the assessee has valid and acceptable explanation for such cancellations. It 24 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., should not be the case, to start with, FC can be a ‗hedging transaction‗ but the ending of such FC is ‗speculation‗. In the light of this synopsis of our views in the matter, we shall not deliberate on the impugned losses.
35. The subdivisions of the loss of Rs.
4,69,42,680/-: we have already tabulated above the three subdivisions of the impugned losses based on the timing of the cancellation of the FCs. Broadly the loss is divided into two types and the adjudication of the each subdivision of loss is given as under:
(a) Loss on Cancellation of Matured FCs amounting to Rs 4,14,88,805/- relates to the FCs cancelled or terminated on or after the due date. In other words, the FCs booked as integral part of the export invoices lived its booking period in full and they were either terminated by the Bank on or after due date of maturity date of the contract as the actual realization were not received in time. These are not premature cancellations by the assessee and therefore, in our considered view, the said loss of Rs 4,14,88,805/-, being related to the FCs which are integral or incidental to the exports of the diamonds, should be allowed as business loss in view of the binding High Court or Tribunal decisions/judgments in the case of D Kishore kumar and Co (supra), Badridas Gauridu Pvt Ltd (supra), Sooraj Muill Magarmull, (supra) etc. Thus, loss arising from cancellation of the matured contracts is allowed in favour of the assessee. Thus, this part of the ground of the assessee is allowed.
6. Accordingly, the Tribunal came to the conclusion that the Forward contracts entered into with the banks for hedging the losses due to foreign exchange fluctuations on the export proceeds are to be considered integral or incidental to the export activity of the assessee. It was further held that there is no requirement of law that there should be 1:1 correlation between the Forward Contracts and Export invoices and so long as the total value of forward contracts does not exceed, the claim of the assessee is sustainable as business loss. Accordingly, it was held that the forward contracts entered by 25 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., the assessee, an exporter and not the dealer in foreign exchange, with the Banks as incidental to the export business, are business transactions and loss or gains is not of speculation nature. It was further specifically held that the loss arising on cancellation of matured forward contracts was allowable as deduction and for arriving at this decision, the Tribunal has placed reliance on the following case laws:-
(a) CIT Vs. Badridas Gauridu Pvt Ltd (261 ITR
256)(Bom)
(b) CIT Vs. SoorajMull Magarmull (129 ITR
169)(Cal)
7. The Ld A.R submitted that the Gujarat High Court has taken identical view in the case of CIT Vs. Friends and Friends Shipping Pvt Ltd (217 Taxman 267) and also in the case of CIT Vs. Panchmahal Steel ltd (215 Taxman 140). The Chennai bench of Tribunal has also expressed identical view in the case of SCM Garments (P) Ltd Vs. DCIT (2015)(69 SOT 397) by following the decision rendered by the Hon‗ble Calcutta High Court in the case of Soorajmull Nagarmull (supra). Thus, we notice that the claim of the assessee is admissible in view of the availability of vast decisions on this issue.
8. In view of the foregoing, we are unable to agree with the view taken by the tax authorities on this issue. Accordingly, we set aside the order of Ld CIT(A) on this issue and direct the AO to allow the claim of Rs.7.84 crores relating to loss arising on cancellation of foreign exchange forward contracts.
9. In the result, the appeal filed by the assessee is allowed.
10. Respectfully following the judicial pronouncements as discussed above, we do not find any merit for not allowing the setting off loss arising out of cancellation of foreign exchange / forward contract.
16. On the other hand, learned DR relied on the decision of ITAT Chennai Bench in case of Cotton Blossom India (P) Ltd., 68 Taxmann.com 38, Shanti Commodities ITAT Pune Bench 63 26 ITA No.576/Mum/2016 & 596/Mum/2016 M/s. Arjav Diamonds (India) Pvt. Ltd., taxmann.com 350, Prasad Agents Pvt. Ltd., Bombay High Court 333 ITR 275.
17. We had also gone through the order of the Tribunal in assessee's own case and found that facts and circumstances during the year under consideration are parameteria and moreover, the CIT(A) after giving detailed finding at para 6.2 deleted the disallowance. The decisions cited by learned DR are distinguishable on facts. Therefore, respectfully following the order of the Tribunal in assessee's own case vis-à-vis finding recorded by CIT(A) at para 6.2, we do not find any reason to interfere in the order of CIT(A).
18. In the result, both the appeals of assessee and Revenue are dismissed.
Order pronounced in the open court on this 25/03/2018
Sd/- Sd/-
(AMARJIT SINGH) (R.C.SHARMA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai; Dated 25/03/2018
Karuna Sr.PS
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent.
3. The CIT(A), Mumbai.
4. CIT
DR, ITAT, Mumbai
5. BY ORDER,
6. Guard file.
सत्यापित प्रतत //True Copy//
(Asstt. Registrar)
ITAT, Mumbai