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Bokaro Power Supply Co. (P) Ltd., New Delhi v. DCIT, New Delhi

Income Tax Appellate Tribunal
Jan 24, 2013
Smart Summary (Beta)

Structured Summary of the Tribunal Opinion (Accountant Member: B.C. Meena; Judicial Member: U.B.S. Bedi) — Delivered 24 January 2013

Factual and Procedural Background

Two appeals involving a common issue were heard together: ITA No.4921/Del/2010 (assessee's appeal for Assessment Year 2007-08) and ITA No.149/Del/2012 (revenue's appeal for Assessment Year 2008-09). The taxpayer is a company operating a thermal power plant at Bokaro and selling all power to the Steel Authority of India Limited; shares are held by Damodar Valley Corporation and SAIL. For AY 2007‑08 the return of income was filed on 30.10.2007 declaring income of Rs.86,81,98,000.

In AY 2007‑08 the Assessing Officer added back Rs.74,03,000 treating a provision for post‑retirement medical and settlement benefits as an "unascertained liability." The CIT(A) confirmed that addition. The assessee challenged CIT(A)'s confirmation in ITA No.4921/Del/2010.

For AY 2008‑09 a similar addition of Rs.29,70,000 was made; the CIT(A) allowed relief to the assessee, and the revenue filed ITA No.149/Del/2012 challenging that relief.

Legal Issues Presented

  1. Whether a provision for post‑retirement medical benefits determined on actuarial valuation and accounted for in accordance with Accounting Standard (AS)‑15 is an allowable deduction (vested/ascertained liability) for computing business profits or is an unascertained liability liable to be disallowed?
  2. Whether interest income earned on deposits/margin money (relating to project expansion and capital raising) can be netted off against interest expenses to be capitalized as Incidental Expenditure During Construction (IEDC) / otherwise be allowed for matching, or whether such receipts must be taxed separately (and the interest expense treated differently) — in particular, whether the proviso to section 36(1)(iii) precludes netting?

Arguments of the Parties

Appellant (Assessee) — Principal Arguments

  • The company is contractually liable to meet medical expenses of retired employees; the liability is known and determined (life entitlement under terms of employment).
  • Accounting Standard AS‑15 requires provision for known and determined terminal/post‑retirement benefits; post‑retirement medical benefits were provided on the basis of actuarial valuation and accordingly charged on a mercantile basis.
  • Provision was computed on a scientific/actuarial basis and thus is an allowable deduction (citing precedents such as Metal Box Company, Bharat Earth Movers, and others).
  • With respect to interest/margin money: interest incurred for expansion was capitalized as IEDC; interest earned on deposits/margin money should be adjusted against interest to be capitalized (matching principle). Reliance was placed on India Cements Ltd. v. CIT, Alembic Glass, Tata Chemicals decisions cited by the assessee.

Respondent (Revenue) — Principal Arguments

  • For the Rs.74.03 lakh provision, the Assessing Officer and CIT(A) relied on lack of particulars — the assessee did not file details showing how the figure was worked out; in absence of such details the liability was treated as unascertained and disallowed.
  • On the interest/margin money issue, the proviso to section 36(1)(iii) (w.e.f. 1.4.2004) shows legislative intent that interest on capital borrowed for acquisition/expansion should not qualify as deduction in certain circumstances; there is no statutory provision allowing interest earned on margin money to be netted against interest payable on borrowings.
  • The CIT(A)'s reliance on Shree Ram Honda Power Equipment (289 ITR 475) was said by the revenue to be unjustified because the facts did not establish that the margin money originated from the specific borrowed funds for the expansion; there was no established nexus.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Metal Box Company of India Ltd. vs. Their Workmen, 73 ITR 53 Contingent liabilities, when sufficiently certain and capable of valuation (discounted to present value), can be taken into account as trading expenses; estimated liabilities such as gratuity can be deducted even if not actually paid in that year. The Tribunal relied on Metal Box to support the proposition that a provision for post‑retirement benefits, if properly ascertained on actuarial basis and not a mere reserve, can be allowed as a deduction.
Bharat Earth Movers Ltd. vs. CIT, (reported at 235 ITR 428 / 245 ITR 428 in the text) Provisions for liabilities such as leave encashment, when proportionate to entitlement earned and properly quantified, are deductible in the accounting year when the provision is made; liability is not contingent. The Tribunal cited this Supreme Court authority to support allowing actuarial provisions for post‑retirement benefits.
CIT vs. Insilco Limited, 197 Taxman 55 (Delhi High Court) Where provisions are estimated on actuarial calculations, the deduction claimed by the assessee has to be allowed. The Tribunal reproduced and relied on this decision as supporting the deductibility of actuarially‑computed provisions.
CIT vs. Hewlett Packard India (P) Ltd., ITA 486/2006 (Tribunal, judgment dated 31.03.2008) Provision for warranties estimated on actuarial basis is deductible, applying the principle in Metal Box Company. The Tribunal referred to the Division Bench decision upholding deductibility of actuarial provisions for warranties as analogous support for allowing actuarial provisions for post‑retirement medical benefits.
India Cements Ltd. vs. CIT, 60 ITR 52 (SC) Authority cited by the assessee in support of the proposition that interest in certain circumstances can be treated with matching/capitalization principles (as relied upon by the assessee). The assessee relied on this Supreme Court authority in arguing for netting/adjustment of interest income against interest to be capitalized; the Tribunal recorded that the assessee cited it.
CIT vs. Alembic Glass Industries Ltd., 103 ITR 715 Case relied upon by the assessee in support of capitalization/interest treatment arguments. Noted by the Tribunal as one of the decisions the assessee cited for its interest/IEDC netting argument.
CIT vs. Tata Chemicals Ltd., 256 ITR 395 (Bom.) Case relied upon by the assessee concerning interest treatment and capitalization principles. Recorded by the Tribunal as cited by the assessee in relation to interest capitalization and netting arguments.
CIT vs. Shree Ram Honda Power Equipment, 289 ITR 475 (Delhi High Court) Decision relied upon to support treatment of interest receipts/expenses in a project/expansion context (as relied on by CIT(A)). The revenue challenged the CIT(A)'s reliance on this decision, arguing that the factual nexus between the borrowed funds and the margin money was not established in the present case; the Tribunal noted this dispute and remitted the issue to the AO for fresh decision.

Court's Reasoning and Analysis

The Tribunal analysed the matter in two distinct parts: (A) the deductibility of the provision for post‑retirement medical benefits, and (B) the treatment of interest income on margin money vis‑à‑vis interest to be capitalized.

A. Deductibility of Post‑Retirement Medical Provision (Rs.74,03,000 for AY 2007‑08 and Rs.29,70,000 for AY 2008‑09)

  • Factual foundation: the assessee had a contractual/corporate obligation to meet medical expenses of retired employees; historically the company claimed such expenses on actual payment basis but, following a change in Accounting Standard AS‑15, obtained actuarial valuation and made a provision on that basis.
  • Legal principle applied: the Tribunal relied on established authority (Metal Box; Bharat Earth Movers; Insilco; and Tribunal/High Court decisions such as Hewlett Packard) holding that where a liability is sufficiently certain and capable of valuation — even if the payment is to be made in future — an estimated/provisioned amount computed on a scientific (actuarial) basis can be a deductible expense rather than a forbidden "reserve" or merely contingent liability.
  • Application to facts: the Tribunal observed that actuarial valuation and adherence to mercantile accounting principles support characterisation of the provision as a known/determined liability. For the assessment year where the CIT(A) had deleted the addition (ITA No.149/Del/2012), the Tribunal sustained the deletion, finding that the provision made on actuarial basis was deductible.
  • On the specific point of particulars: the Assessing Officer and CIT(A) had earlier emphasised that the assessee did not file details explaining computation of Rs.74.03 lakhs, which CIT(A) relied upon to disallow. The Tribunal, however, ultimately concluded that where a provision is made on a scientific/actuarial basis in accordance with AS‑15 and the mercantile system, it is deductible, and accordingly set aside the CIT(A) order in ITA No.4921/Del/2010 and allowed the assessee's appeal.

B. Interest on Margin Money and Netting Against Interest to be Capitalized (IEDC)

  • Factual situation: for the expansion (9th Boiler Project) the company raised funds via share application money and term loan; interest/financial expenses of Rs.9,47,91,000 were incurred and interest income on deposits/margin money of Rs.25,45,000 (and other amounts) was earned. The assessee capitalized interest as IEDC and sought to adjust/credit interest earned against IEDC.
  • Statutory/contextual consideration: the Tribunal noted the proviso to section 36(1)(iii) (with effect from 1.4.2004) and the revenue's contention that the proviso demonstrates that netting of interest earned on margin money against interest payable on borrowings is not permissible unless a clear statutory nexus exists.
  • Evidence nexus issue: the Tribunal found that there was no specific finding on the record establishing the source of the margin money (i.e., whether the margin money represented amounts from the specific borrowed funds raised for expansion or from other borrowings/operational funds). Because the factual nexus between the borrowed funds and the margin money/interest receipts had not been established, the Tribunal considered it impossible to decide the netting question conclusively on the present record.
  • Result on this issue: rather than deciding the legal point finally, the Tribunal remitted the matter to the file of the Assessing Officer to decide the issue de novo, directing the AO to determine factual nexus and apply the law (including the proviso to section 36(1)(iii)) in the light of the evidence.

Holding and Implications

Holding (core rulings):

  • The assessee's appeal (ITA No.4921/Del/2010) is allowed. The Tribunal set aside the order of the CIT(A) in ITA No.4921/Del/2010 in respect of the disallowance of the actuarial provision for post‑retirement medical benefits and allowed the assessee's claim, treating the actuarial provision as an allowable deduction (applying AS‑15 and relevant precedents).
  • The Tribunal sustained the CIT(A)'s deletion in ITA No.149/Del/2012 on the same issue (deductibility of actuarial provision) and thereby addressed the revenue's appeal in that assessment year in accordance with the reasoning sustaining deductibility.
  • On the interest/margin‑money issue, the Tribunal neither upheld nor rejected the netting claimed by the assessee; instead it remitted the matter to the Assessing Officer for fresh consideration due to absence of requisite factual findings on the source/nexus of the margin money.
  • As reported in the order's closing paragraph: "the appeal of the assessee (ITA No.4921/Del/2010) is allowed and the appeal of the revenue (ITA No.149/Del/2010) is partly allowed for statistical purposes." This language appears in the final operative paragraph of the Tribunal's order as pronounced in court.

Implications:

  • Direct consequence: the assessee succeeds in obtaining deduction for actuarially computed provision for post‑retirement medical benefits (subject to factual/ documentary support as appropriate on remand or in assessment records); an AO who disallowed such a provision on the sole ground of treating it as unascertained must consider actuarial valuation and legal authorities that permit such provisions when sufficiently certain and capable of valuation.
  • For the interest/margin‑money point: because the Tribunal remitted the issue, the legal position remains fact‑dependent; the Assessing Officer must now examine and record whether the margin money/interest receipts were inextricably linked to the borrowed funds for expansion, and then apply the proviso to section 36(1)(iii) and relevant case law. The Tribunal did not lay down a new general rule on netting; rather it required a fact‑sensitive reconsideration.
  • No novel precedent was created by the Tribunal; the decision principally applies and re‑affirms existing authorities (Supreme Court and High Court/Tribunal decisions) permitting deductibility of actuarial provisions where the liability is ascertainable and valuated on a scientific basis.

Order pronounced in open court on 24 January 2013. Members: U.B.S. Bedi (Judicial Member) and B.C. Meena (Accountant Member). The text above is a condensed, structured summary confined to material and conclusions expressly contained in the provided opinion.

Show all summary ...

PER B.C. MEENA, ACCOUNTANT MEMBER : In both the appeals, one issue is common, therefore, both the appeals are being disposed off by this common order. ITA No.4921/Del./2010 ITA No.149/Del/2012

2. ITA No.4921/Del/2010 for the Assessment Year 2007-08 emanates from the order of CIT (Appeals)-VI, New Delhi dated 05.08.2010. The return of income was filed on 30.10.2007 declaring income at Rs.86,81,98,000/-. The company is engaged in generation of power by the operation of thermal power plant at Bokaro. The whole of the power generated is sold to the steel plant of Steel Authority of India Limited located at Bokaro. The shares of the company are owned by Damodar Valley Corporation and Steel Authority of India Limited. The Assessing Officer made an addition of Rs.74,03,000/- on account of provision for post retirement medical and settlement benefits treating the same as unascertained liability. The CIT (A) upheld the addition by holding as under :-

5. Briefly stated facts of the case are that the assessee has made a provision of Rs.74,03,000/- in the name of post retirement medical benefit. The Assessing Officer was of the view that it is an unascertained liability. He required the assessee to give details of post retirement medical benefit and to show cause as to why it should not be disallowed. It was explained by the assessee that employees, their spouses and dependents family members are eligible for medical treatment at empanelled hospitals. They are eligible for reimbursement of medical treatment in approved hospital. The fact of an employee having served and retired is a known and determined fact. The right to claim medical benefits for life is also known and determined fact. The liability on this count is definite and determined. However. This becomes an administratively complex uneconomical exercise of receiving the bills, processing and verifying them and then sending remittance. Therefore, the company obtains a Group Medical Claim insurance policy under which the retired employees make direct claims on the insurance company. In accordance to accounting standard (AS)-15 it is necessary to provide for all the known and ITA No.4921/Del./2010 ITA No.149/Del/2012 determined terminal/post retirement benefits. The post retirement benefits include gratuity and leave encashment etc. The view taken by auditors and other that the post retirement medical benefits are also part of the terminal benefits and thus they have to be provided in the accounts in terms of Accounting Standard (AS)-15. Therefore, the company has provided for the post retirement medical benefits to employees on the basis of actuarial valuation. However, the Assessing Officer rejected the assessee's submissions as the assessee did not file any details of the above amount and considering the fact that it is an 'unascertained liability', the same was disallowed. 5.2 During the proceedings before me, it was submitted that the company is liable for life to pay for the medical expenses for its retired employees in accordance to the terms of employment. The company was claiming the expenses in the year of incurring them till last year. However, due to a change in the Accounting Standards, AS-15, regarding the accounting of post-retirement benefits an actual valuation was obtained and necessary provision made in this year. Since the liability for post- retirement medical benefits is a known and determined liability, and has been provided on a scientific basis, it is an allowable provision in terms of the decision of the Hon'ble Supreme Court in the cases of Metal Box - 73 ITR 53 Bharat Earth Movers Ltd.

235 ITR 428. The Income tax Act has by Section 40A(7) and 43B(f) made the allowance of these on payment basis. No such restriction is there in the Act for not allowing the known and determined liability for "Post Retirement Medical Benefits". 5.3 I have carefully considered the submissions of ld. AR and have gone the assessment order. While making the disallowance, the Assessing Officer has specifically pointed out that the assessee has not filed any details for the amount or Rs.74,03,000/-. During the proceedings before me also no details and documents have been filed to show as to how this liability of Rs.74.03 lakhs has been worked out. In the absence of the same, it is not possible to ascertain the true nature of the expenditure and its allowability. Hence, the addition made by the Assessing Officer is upheld.

3. Assessee had challenged this in ground no.1 which read as under :- ITA No.4921/Del./2010 ITA No.149/Del/2012 The learned CIT (A) erred in confirming the action of the learned AO disallowing Rs.74.03 lakhs by holding the liability for post retirement medical benefits determined on an actuarial valuation and in accordance to Accounting Standards as an unascertained liability. Ground No.2 in this appeal is general in nature and does not require any adjudication, hence we dismiss the same.

4. Similar addition was also made in Assessment Year 2008-09 by Assessing Officer. The CIT (A) granted relief to the assessee. Now, revenue is in appeal and the ground no.1 in ITA No.149/Del./2012 read as under :- The CIT (A) has erred on facts and in law in directing the A.O. to allow the deduction claimed under the head post medical retirement benefits of Rs.29,70,000/-. Ground No.3 in this appeal is general in nature and does not require any adjudication, hence the same is dismissed.

5. We have heard both the sides on the issue. We have also perused the order of authorities below. The assessee company of was liable to pay for medical expenses of its retired employees in accordance with the terms of employment. Prior to this year, the assessee was claiming these expenses in the year of expenditure. Due to the change in the Accounting Standard in respect of the accounting of post retirement benefits, the assessee got done the actuarial valuation of these liabilities and started claiming the same on that basis. It is claimed in view of the Accounting Standard, AS-15. This claim was based on the valuation of liability on actuarial and scientific basis. In ITA No.4921/Del./2010 ITA No.149/Del/2012 such cases, the actual and exact quantification may not be possible, however, liability cannot be said to be a contingent one. Since the provision has been made on scientific basis and the assessee is following mercantile system of accounting, therefore, in our considered view, the CIT (A) was justified in deleting the addition while deciding ITA No.149/Del/2012. A liability which has already accrued though discharged on a future date would be entitled for deduction. While working out the profit & gain of the business the accrued receipts are brought to the tax, similarly, accrued liabilities due would also be entitled for deduction while working out the profit and gain of the business of the year. Computation of taxable profit for a particular year can be worked out only by deducting the actual payments made to the employees and present value of any payment in respect of the services in that particular year to be made in subsequent year. In view of this, we find the order of CIT (A) in ITA No.149/Del/2012 in order. We set aside the order of CIT (A) in ITA No.4921/Del/2010. For doing so, we also get support from the following decisions of Hon'ble Supreme Court and Hon'ble Delhi High Court. 5.1 Hon'ble Supreme Court in the case of Metal Box Company of India Ltd. vs. Their Workmen 73 ITR 53 has held as under :- Contingent liabilities discounted and valued as necessary, can be taken into account as trading expenses if they are sufficiently certain to be capable of valuation and if profits cannot be properly estimated without taking them into consideration. An estimated liability under a scheme of gratuity, if property ascertainable and its present value is discounted, is deductible from the gross receipts while preparing the profit and loss account. This is recognised in trade circles and there is ITA No.4921/Del./2010 ITA No.149/Del/2012 nothing in the Bonus Act which prohibits such a practice. Such a provision provides for a known liability of which the amount can be determined with substantial accuracy. It cannot, therefore, be termed a "reserve". Therefore, the estimated liability for the year on account of a scheme of gratuity should be allowed to be deducted from the gross profits. The allowance is not restricted to the actual payment of gratuity during the year. Where the fixed assets are revalued and the difference between its cost and the value fixed on such revaluation is credited to the capital reserve, unless the Tribunal finds that the revaluation is mala fide, the interest on the amount of the reserve should be allowed as a deduction from the gross profits. From the provisions of section 6(c) and section 7 of the Bonus Act, it is evident that the Tribunal must first estimate the amount of direct taxes on the balance of gross profits as worked out under sections 4 and 6, but without deduction bonus, then work out the quantum of taxes thereon at rates applicable during the year to the income, profits and gains of the employer and, after deducting the amount of taxes so worked out, arrive at the available surplus. This will be consistent with the rule laid down by courts and tribunals before the Act was enacted, that the bonus amount should be calculated after provision for tax was made and not before, from which Parliament does not appear to have made a departure. Hon'ble Supreme Court in the case of Bharat Earth Movers Limited vs. CIT

245 ITR 428 has held as under :- Held, reversing the decision of the High Court, that the provisions made by the assessee-company for meeting the liability incurred by it under the leave encashment scheme proportionate with the entitlement earned by the employees of the company, inclusive of the officers and the staff, subject to the ceiling on accumulation as applicable on the relevant date, was entitled to deduction out of the gross receipts for the accounting year during which the provision is made for the liability. The liability is not a contingent liability. Hon'ble Delhi High Court in the case of CIT vs. Insilco Limited 197 Taxman 55 has held as under :- Similarly it was held by the Hon'ble Delhi High Court in the case of CIT vs. Insilco Ltd. that where the provisions were estimated on the basis of actuarial calculations, the deduction ITA No.4921/Del./2010 ITA No.149/Del/2012 claimed by the assessee has to be allowed. The relevant extracts of the decision is reproduced below for ready reference:- "6. In the case of Shree Sajjan Mills Ltd (supra), the Supreme Court was examining the provision-made by the assessee towards gratuity under the Income Tax Act, 1961. The Supreme Court, after noticing the judgment in Metal Box Company (supra), crystallized its analysis at page 599 and made the following observations:- "It would thus be apparent from the analysis aforesaid that the position till the provisions of section 40A(7) were inserted in the Act in 1973 was as follows :-

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5. Provision made in the profit and loss account for the estimated present value of the contingent liability properly ascertained and discounted on an accrued basis as falling on the assessee in the year of account could be deductible either under Section 28 or section 37 of the Act." ITA 873/2008 & 1156/2008 Page 6 of 25

7. The Division Bench of this Court, while considering deductibility of a provision for warranties made by an assessee, which dealt in computers in the case of CIT vs Hewlett Packard India (P) Ltd, by its judgment passed in Appeal No. ITA 486/2006 dated 31.03.2008, upheld the deductibility of the provision for warranty on the ground that it was made on the basis of actuarial valuation being covered by the principle set out in Metal Box Company (supra). In view of the aforesaid decisions and given the fact that the provision was estimated based on actuarial calculations, we are of the opinion that the deduction claimed by the assessee had to be allowed. We find no fault with the reasoning of the Tribunal. No substantial question of law arises for our consideration." 5.2 Considering the facts of the assessees case and also the decision of Hon'ble Supreme Court and Hon'ble jurisdictional High Court, we sustain the ITA No.4921/Del./2010 ITA No.149/Del/2012 order of CIT (A) in ITA No.149/Del/2012 on this issue. We allow ITA No.4921/Del/2010 and dismiss revenues appeal on this ground.

6. The ground no.2 in ITA No.149/Del/2012 is against directing the Assessing Officer to allow the netting off of interest before determining the business profit of the assessee company.

7. The assessee company was in the process of expansion and setting up of new unit of 9th Boiler Project for generation of power. The company financed the expansion plan by raising the additional capital of Rs.30 crores by way of share application money from the shareholders, namely, Steel Authority of India Limited and Damodar Valley Corporation. The company also borrowed by way of term loan of Rs.185.66 crores. Interest/financial expenses of Rs.9,47,91,000/- were incurred during the year. The assessee company also earned interest of Rs.25,45,000/- on the deposits made with the bank by way of margin or advances for the purposes of expansion of adjusted/ credited to Incidental Expenses During Construction (IECD). Rs.4.07 crores of interest which was earned from the banks on deposits made from its temporary surplus fund as well as from employees from funds of the operational business has been admitted as taxable income to the assessee. The assessee claims that interest expenses on expansion of existing business are allowable as revenue expenditure u/s 36(1)(ii) of the Income-tax Act, 1961. The ld. AR also relied on the decision of India Cements Ltd. vs. CIT ITA No.4921/Del./2010 ITA No.149/Del/2012

60 ITR 52 (SC), CIT vs. Alembic Glass Industries Ltd. 103 ITR 715 and CIT vs. Tata Chemicals Ltd. 256 ITR 395 (Bom.). The ld. AR also submitted that interest expenses of Rs.9,47,91,000/- had been capitalized by way of transfer of incidental expenses during construction. On account of matching principle, the interest earned on deposits kept in relation to its expansion were credited to / reduced from the IEDC.

8. On the other hand, the ld. DR submitted that all the case laws relied upon by the ld. AR were related to the period prior to the insertion of proviso to section 36(1)(iii) of the Income-tax Act, 1961 w.e.f. 1.4.2004. By inserting this proviso, the legislature clearly shows their intention. This proviso does not provide that the interest accrued on the margin money invested for borrowing of capital for acquisition of an asset for extension of existing business or profession is adjustable against the interest to be paid on such borrowings. There is no provision in the law to allow such deduction. The assessee cannot be allowed to interpret the law in his own way for netting of the interest earned on the margin money. The interest income so earned on the margin money has to be taxed u/s 56 of the Income-tax Act, 1961. Interest paid on the borrowed funds cannot be claimed as expenses u/s 57 of the Income-tax Act, 1961 as the both are not inter-dependent. This interest payment was not wholly and exclusively for earning the interest income on the margin money. Ld. DR also submitted that the CIT (A) has granted the ITA No.4921/Del./2010 ITA No.149/Del/2012 relief without considering the fact that this margin money was not out of the borrowed fund which was borrowed for the purpose of expansion. The assessee has also paid the interest of Rs.508.83 lacs on other borrowings which have been claimed as revenue expenditure. Therefore, fund invested in the margin money are coming out of funds for which the interest has been claimed as revenue expenditure in the profit and loss account. Therefore, the interest earned on this FDRs with the bank cannot be allowed to be net of from the interest to be capitalized by way of transfer to incidental expenditure during construction. The CIT (A) has granted the relief without going into the fact that whether there was nexus between the borrowed funds for expansion and the margin money paid and interest earned thereon. Therefore, the reliance of CIT (A) on the decision of Hon'ble Delhi High Court in the case of CIT vs. Shree Ram Honda Power Equipment reported in 289 ITR 475 was not justified. He pleaded to set aside the order of the CIT (A).

9. We have heard both the sides on the issue. The proviso to section 36(1)(iii) of the Income-tax Act, 1961 enacts that any amount of the interest paid towards or in respect of capital borrowed for acquisition of an asset or for expansion of the existing business regardless of its capitalization in the books or otherwise would not qualify as deduction. When the assessee received the interest for the fixed deposits on the borrowed funds which could not be put to use for the purpose for which they were taken then the receipt is ITA No.4921/Del./2010 ITA No.149/Del/2012 inextricably linked to the setting of the project, it would be capital receipt and not liable to tax but ultimately be used to reduce the cost of the project. But, as pointed out by learned DR, there is no finding regarding the source of the margin money whether it was from the borrowed fund borrowed for the purpose of expansion or from the other borrowings for which the assessee has claimed the interest paid as the revenue expenditure. In absence of any such findings which could establish that such receipts were inextricably linked for expansion of the project it would not be possible to decide the issue at this stage. Therefore, we restore the issue to the file of the Assessing Officer to decide the issue de novo.

10. In the result, the appeal of the assessee (ITA No.4921/Del/2010) is allowed and the appeal of the revenue (ITA No.149/Del/2010) is partly allowed for statistical purposes. Order pronounced in open court on this 24th day of January, 2013. Sd/- sd/- (U.B.S. BEDI) (B.C. MEENA) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated the 24th day of January, 2013 Copy forwarded to: 1.Appellant 2.Respondent 3.CIT 4.CIT(A)-VI, New Delhi. 5.CIT(ITAT), New Delhi. AR, ITAT NEW DELHI.