Principal Commissioner Of Income Tax, Central, Kolkata-2 Vs M/S. Suprabha Industries Limited

Calcutta High Court 18 Jan 2022 IA No. GA/2/2021 In ITAT No. 11 Of 2021 (2022) 01 CAL CK 0055
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

IA No. GA/2/2021 In ITAT No. 11 Of 2021

Hon'ble Bench

T.S. Sivagnanam, J; Hiranmay Bhattacharyya, J

Advocates

P. K. Bhowmick, Soumen Bhattacharjee, Anil Kumar Dugar, Rajarshi Chatterjee

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 2(22)(e), 40A(2)(b), 143(3), 153A, 260A, 263

Judgement Text

Translate:

T.S. Sivagnanam, J

This appeal by the revenue filed under Section 260A of the Income Tax Act, 1961 [the Act, in brevity] is directed against the order dated 03.05.2019

passed by the Income Tax Appellate Tribunal, “Aâ€​ Bench, Kolkata [the Tribunal] in ITA no.541/Kol/2018 for the assessment year 2012-13.

The revenue has raised the following substantial questions of law for our consideration:

a. Whether the learned Tribunal has committed substantial error in law in setting aside the order passed by Pr. CIT, Central-2, Kolkata under section

263 of the Income Tax Act, 1961 holding that section 2[22][e] was not applicable to the loan amounts in question received by the assessee during the

year under consideration from other group companies ?

b. Whether the learned Tribunal has committed substantial error in law in setting aside the order passed by Pr. CIT, Central-2, Kolkata under section

263 of the Income Tax Act, 1961 completely ignoring the facts that the Assessing Officer in original assessment order passed under section

153A/143[3] of the Income Tax Act, 1961, erroneously not added income being deemed dividend under section 2[22][e] of Income Tax Act, 1961

chargeable to tax without making any enquiry and verification whatsoever which rendered the assessment order erroneous so as to prejudicial to the

interest of the revenue ?

c. Whether the learned Tribunal has committed substantial error in law in setting aside the order passed by Pr. CIT, Central-2, Kolkata under section

263 of the Income Tax Act, 1961 on account of its purported finding that the Assessing Officer has not only made the enquiry or verification as

required but a conscious decision was taken by him that section 2[22][e] of the Income Tax Act, 1961 is not applicable to the loan transaction which is

arbitrarily, unreasonaable and perverse ?

We have heard Mr. P. K. Bhowmick, learned senior standing counsel appearing for the appellant and Mr. Dugar, learned counsel appearing for the

respondent/assessee.

Two issues arise for consideration. Firstly, whether the Principal Commissioner of Income Tax, Central-2, Kolkata [PCIT] was justified in invoking his

power under Section 263 of the Act and setting aside the order of assessment passed by the Assessing Officer under section 153A read with Section

143(3) dated 30.03.2016. The second issue is whether Section 2(22)(e) of the Act could have been invoked by the PCIT and directed the Assessing

Officer to re-do the assessment by applying the said provision and cause necessary examination of the issue and re-computed the assessee’s

income. So far as the second issue is concerned, on going through the order passed by the Tribunal, we find that the revenue has not disputed the legal

position that Section 2(22)(e) of the Act would be wholly inapplicable in the loan transaction and the question of deemed dividend arising therefrom

does not arise, specially when on facts the assessee’s case was that a sum of Rs.40 lakhs was availed as an unsecured loan and the interest was

also paid. In paragraph 7 of the impugned order the Tribunal recorded the stand taken by the revenue accepting the legal position. However, the

argument of the revenue was that the Assessing Officer while completing the assessment did not take note of the legal position in a proper manner

and no enquiry was conducted. This argument was rejected by the Tribunal. We find on facts that the relevant documentary evidence was called for

by the Assessing Officer during the course of assessment proceeding and the same were furnished by the assessee. The details of shareholders

holding more than 10% shares in the assessee-company was also called for by the Assessing Officer, which was furnished by the assessee. In the tax

audit report filed by the assessee along with the return of income, the unsecured loan of Rs.40 lakhs received by the assessee during the year under

consideration from M/s. Vijayshree Industries Pvt. Ltd. and squared off in the year itself was recorded and even interest paid thereon was shown in

the tax audit report in the details of payments made to related persons as specified under Section 40A(2)(b). Thus, the assessee was able to

demonstrate before the Tribunal that all relevant records were available in the file of the Assessing Officer and he rightly applied the legal position and

granted relief to the assessee. These aspects were examined by the Tribunal and it was found that there was no justification for invoking the power

under Section 263 of the Act. Furthermore, the Tribunal noted that the Assessing Officer has taken a conscious decision bearing in mind the legal

position that section 2(22)(e) of the Act was not applicable to the loan amount of Rs.40 lakhs received by the assessee.Thus, we find that the Tribunal

rightly allowed the appeal filed by the assessee and granted relief. The said decision of the Tribunal, therefore, does not call for any interference. In

the result, the appeal filed by the revenue is dismissed and the substantial questions of law are answered against the revenue. The application, IA

No.GA/2/2021 for stay also stands dismissed.

No costs.

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