Income Tax Appellate Tribunal - Chandigarh
Dcit, C-I, Ludhiana vs M/S R. N. Gupta & Co. Ltd., Ludhiana on 13 December, 2018
आयकर अपील
य अ धकरण,च डीगढ़ यायपीठ, "बी", च डीगढ़
I N T H E I NC O ME T A X A P PE L L A T E T RI B U N AL
D I VI S I O N B E NC H , ' B ' , C H AND I G AR H
ी संजय गग , या यक सद य एवं ीमती अ नपण
ू ा ग'ु ता, लेखा सद य
BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND
Dr. B.R.KUMAR, ACCOUNTANT MEMBER
आयकर अपील सं./ ITA No. 4 0 3 / C H D / 2 0 1 8
नधा रण वष / Assessment Year : 2014-15
The DCIT, Circles-1 Vs. M/s R.N. Gupta &Company
Ludhiana बनाम Limited,
C-55, Focal Point,
Ludhiana
थायी लेखा सं./PAN NO: AABCR9636F
अपीलाथ /Appellant यथ /Respondent
नधा रती क ओर से/Assessee by : Sh Subhash Aggarwal, Advocate
राज व क ओर से/ Revenue by : Sh. Manjit Singh, Sr.DR.
सन
ु वाई क तार%ख/Date of Hearing : 29.11.2018
उदघोषणा क तार%ख/Date of Pronouncement : 13.12 . 2018
आदे श/Order
Per Sanjay Garg, Judicial Member:
The present appeal has been preferred by the Revenue against the order dated 08.01.2018 of the Commissioner of Income Tax-I, Ludhiana [hereinafter referred to as 'CIT'].
2. The Revenue has taken the following effective grounds of appeal:-
1. Whether upon the facts and circumstances of the case, the Ld. CIT(A) was justified in law and on facts in allowing relief on account of capitalization of interest as per proviso to section 36(1)(iii) on investment in fixed assets, capital work in progress and capital advances?
ITA No. 403-Chd-2018- M/s R.N. Gupta & Company Ltd., Ludhiana 2
2. Whether upon the facts and circumstances of the case, the Ld. CIT(A) was justified in law and on facts in allowing relief on account of disallowing loss on foreign currency fluctuation ignoring the facts of the case.?
3. Ground No.1 : Vide Ground No.1, the Revenue has agitated the action of the CIT(A) in deleting the addition made by the Assessing officer u/s 36(1)(iii) of the Income-tax Act, 1961 (in short 'the Act') out of the interest expenditure in respect of investments made in fixed assets capital work in progress and capital advances.
4. We have heard the rival contentions. The CIT(A) in this case after considering the facts and circumstances of the case has given a categorical finding that assessee was possessed of sufficient own interest free funds to cover the capital work in progress and capital advances. He, therefore, relying upon the decision of the Jurisdictional High Court in the case of 'Bright Enterprises Pvt Ltd Vs. CIT, Jalandhar' 381 ITR 107 and also considering the fact that the assessee had not borrowed any specific loans for the aforesaid capital advances and capital work in progress, deleted the additions so made by the Assessing officer.
5. The issue is now squarely covered by the various decisions of the High Courts including that of the decision of the Hon'ble Jurisdictional High Court in the case of 'Bright Enterprises Pvt. Ltd Vs. CIT, Jalandhar' (supra), 'CIT Vs. Kapsons Associates' (2016) 381 ITR 204 (P&H) and the latest decision of the Coordinate Bench of the Tribunal (incidentally consisted of both of us) in the case of 'ACIT Vs. Janak Global Resources Pvt Ltd' ITA No. 470/Chd/2018 order dated 16.10.2018, wherein, the issue ITA No. 403-Chd-2018- M/s R.N. Gupta & Company Ltd., Ludhiana 3 has been decided in favour of the assessee by also considering the decision of the Hon'ble Apex Court in the case of 'Hero Cycles Vs. CIT' 379 ITR 347 (SC) and also findings arrived in the case of Avon C ycl es Ltd. Vs . CIT in ITA No.27 7 of 2013. The Hon'ble Courts have held that if the assessee is possessed of sufficient own interest free funds to meet the investments / interest free advances, then, under the circumstances, presumption will be that interest free advances / investments have been made by the assessee out of own funds / interest free funds.
In view of this, there is no merit in this ground of the Revenue and the same is accordingly dismissed.
6. Ground No.2: In ground No.2, the Revenue has agitated the action of the CIT(A) in allowing the relief on account of disallowance made b y the Assessing officer on loss on foreign currency fluctuation.
7. The relevant discussion has been made by the CIT(A) in para 5 of the impugned order. The Ld. CIT(A) has given a categorical finding that the loan in foreign currency was taken by the assessee at a lower rate of 7.5% as against the normal rate of 12% per annum. The sole purpose was to get the benefit of the lower rate of interest thereby improving the income by way of saving the interest cost. The Ld. CIT(A) while relying upon the decision of the Hon'ble Pune Bench of the Tribunal in the case of 'Cooper Corporation Private Limited' ITA No.866/PN/2004, AY2008- 09 order dated 29.4.2016, on identical facts, has deleted the additions holding that the conversion in foreign currency loan which led to the impugned losses, were dictated by Revenue considerations towards saving ITA No. 403-Chd-2018- M/s R.N. Gupta & Company Ltd., Ludhiana 4 interest cost and further held that the said loss was on Revenue account and was an allowable expenditure under the provisions of section 37(1) of the Act.
8. The Ld. DR could not point out any distinguishing facts or case laws in this respect. In view of this, we do not find any infirmity in the order of the CIT(A).
There is no merit in the appeal of the Revenue and the same is accordingly dismissed.
Order pronounced in the Open Court on 13.12.2018 Sd/- S/d-
( बी,आर.आर. कुमार / B.R.R. KUMAR) (संजय गग / SANJAY GARG ) लेखा सद य/ Accountant Member या यक सद य /Judicial Member Dated : 13.12.2018 "आर.के."
आदे श क त,ल-प अ.े-षत/ Copy of the order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आय/ ु त/ CIT
4. आयकर आय/ ु त (अपील)/ The CIT(A)
5. -वभागीय त न2ध, आयकर अपील%य आ2धकरण, च4डीगढ़/ DR, ITAT, CHANDIGARH
6. गाड फाईल/ Guard File आदे शानस ु ार/ By order, सहायक पंजीकार/ Assistant Registrar