Commissioner of Income Tax vs Petro-fils Co-operative Ltd.

At the instance of CIT, Baroda, the Tribunal, Ahmedabad Bench ''C'' has referred the following question of law for the opinion of this Court which arose out of its order in ITA No. 1239/Ahd/1982 for the asst. yr. 1978-79 :

"Whether, on the facts and in the circumstances of the case, the Tribunal was right in coming to the conclusion that the interest earned on the deposits was not liable to be assessed as income under the IT Act, 1961 ?"

As per the facts found by the Tribunal, during the assessment year in question assessee has not commenced its business, but was in the process of setting up of business of manufacturing yarn. The production had not commenced. The assessee had taken a loan for establishing and manufacturing apparatus. As the assessee could not utilise all the funds, he kept the same in short-term deposits and earned interest amounting to Rs. 81,270 during the year. The ITO taxed the same under the head income from other sources and did not allow the assessee''s claim to set off against the interest liability of the assessee, thereby reducing the said expenditure for the purpose of capitalisation. This finding was reversed by CIT and in appeal the said finding was affirmed by the Tribunal, allowing the deduction of interest paid on money borrowed thereby reducing the interest liability of the assessee for being capitalised.

The question arising in this case is similar to one that arose in the case of Tuticorin Alkali Chemicals and Fertilizers Ltd., Madras Vs. Commissioner of Income Tax, Madras, before the Supreme Court. The Supreme Court held :

"The expenditure incurred by the assessee for the purpose of setting up its business could not be allowed as deduction, nor could it be adjusted against any other income under any other head. Similarly any income from a non-business source could not be set off against the liability to pay interest on funds borrowed for the purpose of purchase of plant and machinery even before commencement of the business of the assessee."

The Court also held :

"An assessee-company may have raised its capital by issue of shares or debentures or by borrowing. But when that capital or a portion of it was utilised for whatever reason, even for a short period, to earn interest, that interest must be treated as revenue receipt and will have to be taxed accordingly."

Following the aforesaid decision of the Supreme Court, this Court in assessee''s own case for asst. yr. 1977-78 in IT Ref. No. 295 of 1983 decided on 16th April, 1998 [reported as CIT vs. Petro-Fils Co-operative Ltd. had answered the like question against the assessee and in favour of the Revenue.

In the aforesaid circumstances, the question referred to us in this case is also answered in the negative in favour of the Revenue and against the assessee. This reference stands disposed of accordingly.

There shall be no orders as to costs.