Income Tax Appellate Tribunal - Delhi
Tricone Projects India Ltd., New Delhi vs Department Of Income Tax on 30 November, 2011
IN THE INCOME TAX APPELLATE TRIBUNAL
[ DELHI BENCH "H" DELHI ]
BEFORE SHRI U. B. S. BEDI, JM AND SHRI K. D. RANJAN, AM
I. T. Appeal No. 3769 (Del) of 2011.
Assessment year : 2008-09.
Asstt. Commissioner of Income-tax, M/s. Tricone Projects India Ltd.,
C i r c l e : 13 (1), Vs. 1 A-D, Vandana Building,
N E W D E L H I. 11 - Tolstoy Marg,
N E W D E L H I.
P A N / G I R No. AAC CT 3297 K.
( Appellant ) ( Respondent )
Assessee by : N O N E;
Department by : Shri B. R. R. Kumar, Sr. D. R.;
O R D E R.
PER K. D. RANJAN, AM :
This appeal by the Revenue for assessment year 2008-09 arises out of order of the ld. CIT (Appeals)-XIX, New Delhi.
2. The ground of appeal raised by the Revenue reads as under :-
" On the facts and in the circumstances of the case, the ld. CIT (Appeals) has erred in deleting disallowance of Rs.24,43,290/- by incorrectly holding that payment of valuation charges directly related to the projects of the assessee company were in the nature of administrative expenses and hence were to be treated as revenue expenditure instead of capital expenditure as treated by the assessing officer. "2
I. T. Appeal No. 3769 (Del) of 2011.
3. The only issue for our consideration relates to deleting the disallowance of Rs.24,43,290/- by holding that the payment of valuation charges related to projects were in the nature of administrative expenses. The facts of the case stated in brief are that during the year under consideration the assessee company was engaged in the business of real estate development. The assessee claimed legal and professional expenses of Rs.49,35,893/- in profit and loss account, which included valuation fee paid to various parties in respect of valuation of work in progress of Indore Khandwa, Indore Nihalpur, Patiala and Ludhiana Projects. The amount paid was of Rs.24,43,290/-. The assessing officer observed that the expenditure incurred was directly related to projects of the assessee company shown as work in progress. Therefore, the expenses incurred on valuation of work in progress should have been capitalized by the assessee. The assessing officer treated the amount of Rs.24,43,290/- as part of work in progress and disallowed the claim of the assessee.
4. Before the ld. CIT (Appeals) it was submitted that the assessee had paid valuation fee to Kushman Wakefield India Pvt. Ltd. and C. B. Richards Ellis for the valuation of work in progress [inventory] at its project sites where the construction was going on. The construction of houses and flats under housing project was the main business activity of the assessee. The assessee develops and constructs the flats which were meant for sale in the market. The houses and flat under construction form part of inventories being work in progress of the company. The work in progress, inter alia, included cost of land and cost of construction of houses and flats, which were under development pending completion. The main purpose of getting the valuation done was the compliance with the provisions of Schedule VI to the Companies Act, 1956 and accounting standard-2 "Valuation of inventories" issued by Institute of Chartered Accountants of India. To comply with the above requirements, the assessee has to get valuation of works in progress done from an authorized valuer. The assessee in order to fulfill the statutory requirements incurred the said expenditure. Therefore, the expenditure was in the nature of regular administrative business expenditure such as audit fee, legal opinion, compliance charges etc., which are incurred regularly year after year and has to be treated as revenue expenditure. The ld. CIT (A) after considering the facts of the case came to the conclusion that expenditure incurred was indirect expenditure like any other administrative expenses, which need not be 3 I. T. Appeal No. 3769 (Del) of 2011.
capitalized. The assessee being in real estate business, had taken all the direct expenses as work in progress, since there was no income accrued as on 31st March, 2008. The expenditure incurred on valuation of work in progress was related to valuation of inventory and, therefore, could not be capitalized. He accordingly deleted the addition.
5. Before us, none appeared on behalf of the assessee. We have heard the ld. Sr. DR, who has supported the order of the assessing officer strongly.
6. We find that the expenditure incurred on valuation is indirect expenditure. The assessee has incurred the expenditure as required under AS-2 and Part II, Schedule VI to the Companies Act, 1956, which requires that disclosure to this effect should be made as per clause 3(iii). Since the expenditure incurred is like legal expenses, which has been allowed by the assessing officer, in our considered opinion, the ld. CIT (Appeals) was justified in deleting the addition of Rs.24,43,290/- which was capitalized as part of the project cost. Accordingly, we do not find any infirmity in the order passed by the ld. CIT (Appeals) treating the same as administrative expenditure.
7. In the result, the appeal filed by the Revenue is dismissed.
The order pronounced in the open court on : 30th November, 2011.
Sd/- Sd/-
[ U. B. S. BEDI ] [ K. D. RANJAN ]
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated : 30th November, 2011.
*MEHTA*
4
I. T. Appeal No. 3769 (Del) of 2011.
" Copy of the order forwarded to : -
1. Appellant.
2. Respondent.
3. CIT,
4. CIT (Appeals),
5. DR, ITAT, NEW DELHI.
True Copy. By Order.
Assistant Registrar, ITAT."