Commissioner of Income Tax vs Indian Bank

R. Jayasimha Babu, J.—The assessee is a bank, which has its registered office within the jurisdiction of this court, and has branches outside

India including Ceylon and Singapore. It claimed the benefit of Section 35B of the Income Tax Act, 1961, by way of weighted deduction for the

expenditure incurred by it on its branches at Ceylon and Singapore for the assessment year 1978-79. The Income Tax Officer held that the

assessee was not entitled to weighted deduction on the expenditure of Rs. 1,04,62,703 spent by it, but only on Rs. 41,68,374 as in his view the

difference represented the gross interest paid by the assessee to its customers, who had made deposits with the bank, and such gross interest

could not be treated as expenditure, as in his view, it is only the amount of expenditure determined after setting off the interest received by the bank

from its customers against the interest paid by it, that was relevant for the purposes of Section 35B(1)(b) of the Act. That view of the Income Tax

Officer was affirmed by the Commissioner. The Tribunal, however, disagreed, and held that the assessee was entitled to the benefit of Section 35B

of the Act on the gross interest payments, as the interest was paid to its depositors who were different from the persons who had borrowed money

from the bank and paid interest to the bank on the loans obtained by them. The Tribunal was of the view that the interest receipts of the assessee

were not relevant for determining the expenditure incurred by the assessee by way of interest payments to its depositors.

It is not in dispute that Section 35B(1)(b) of the Act had been properly invoked by the assessee. The only dispute is as to whether the entire

amount of interest paid by the assessee to its depositors at that branch should be regarded as expenditure incurred by it for the purposes of

Section 35B(1)(b) of the Act, or as to whether that amount should be reduced by the amount of interest received by the bank from the customers

to whom it had lent monies.

The business of the assessee at its foreign branch was done in part with the aid of kinds obtained from its depositors to whom interest payments

had necessarily to be made. The expenditure so incurred was an expenditure for providing service to its customers at the foreign location. The

relevant statutory provision does not say that all income derived at the foreign location should first be set off against all the expenditure incurred,

and only the net expenditure should be regarded as being eligible for weighted deduction. Section 35B of the Act refers to ""any expenditure"".

Expenditure referred to an outgo. If the monies had been expended and such monies would qualify for the weighted deduction, provided the

expenditure was incurred for any one of the purposes referred to in Section 35B of the Act. In the absence of anything in the Section which would

require the expenditure to be ascertained only after first deducting or setting off the income from the use of those funds, it is not possible to accept

the argument advanced for the Revenue that the interest receipts should be set off against interest payments, when admittedly, interest had been

paid on the deposits received by the bank, and such payment amounted to expenditure for the purposes of the section. It is significant that the

section refers to ""any expenditure"". The use of the word ""any"" preceding the word ""expenditure"" would also indicate that the focus is on the

expenditure actually incurred by way of outgo, and once it is established that such expenditure had been incurred there is no occasion for making

any deductions therefrom on the ground that income had been received by that branch by the aid of the funds for securing which expenditure had

been incurred.

We, therefore, answer the question referred to us, viz.,

Whether, on the facts and in the circumstances of the case, the Tribunal was correct in law in holding that the assessee is entitled for weighted

deduction u/s 35B in respect of the gross interest payments made in foreign branches ?

In favour of the assessee, and against the Revenue.