Delhi High Court
Cit vs Bhushan Steel Ltd. on 24 August, 2012
Author: S.Ravindra Bhat
* IN THE HIGH COURT OF DELHI AT NEW DELHI
DECIDED ON: 24.08.2012
+ ITA Nos. 324/2012
CIT ..... Appellant
Through : Mr. Rajiv Rajpal, Advocate
versus
BHUSHAN STEEL LTD. ..... Respondent
Through: Mr. Ajay Vohra with Ms. Kavita Jha &
Mr.Somnath Shukla, Advocates.
CORAM:
MR. JUSTICE S. RAVINDRA BHAT
MR. JUSTICE R.V. EASWAR
MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT)
%
1. This appeal impugns the order dated 3.7.2010 passed by the
Income Tax Appellate Tribunal (Tribunal, in short) in ITA No.
706/Del/2010 for the assessment year 2007-08 whereby the Tribunal
had partially allowed the assessee's appeal. The short question that
arises herein is regarding treatment of FBT (Fringe Benefit Tax) while
computing "book profit" in terms of Explanation 1 to Section 115JB
of the Income Tax Act, 1961 (the Act, in short).
2. The relevant facts are that during the assessment proceedings,
the Assessing Officer (AO) noticed that the assessee had reduced the
ITA 324/2012 Page 1
net profit for the relevant previous year (2007-08) by an amount of
`.1,17,68,617/- on account of Provision for Fringe Benefit Tax. The
AO by order dated 18.3.09 added back this amount holding that such
deduction is not permissible under Explanation 1 to Section 115JB of
the Act. In first appeal, the CIT(A) vide order dated 04.01.2010 held
as follows on this issue:
"6.3 Since the item Fringe Benefit is not included in the
above items [Explanation 2 to section 115JB], the provision
in respect of the same has to be reduced from the Book
profit for the purposes of calculating MAT liability and the
Ld. AO's action in this connection is uncalled for and
deserves to be negated."
3. In second appeal, relying upon another ITAT Delhi Bench
decision in ITO v. Vintage Distillers Ltd. (2010) 130 TTJ 79 (Del), the
Tribunal by order dated 22.09.2011 decided the issue in favour of the
assessee.
4. During the appeal, learned counsel for the revenue assailed the
Tribunal's decision on this issue on the ground that FBT is not a
permissible deduction under Section 115JB. Reliance was placed on
Explanation 1 to section 115JB to contend that none of the items
which are to be reduced from the net profit for computing "book
profit" for the purposes of the section included FBT.
5. Learned counsel for the assessee, on the other hand, relied on
the definition of "tax" in Section 2(43) and contrasted it with the
term income, under the Act to say that it is only tax on income
ITA 324/2012 Page 2
(defined or deemed to arise by operation of law) which has to be
added back.
6. The provisions of the Act relevant for deciding the issue at hand
are reproduced as under:
"Section 2(43): "tax" in relation to the assessment year
commencing on the 1st day of April, 1965, and any
subsequent assessment year means income-tax chargeable
under the provisions of this Act, and in relation to any
other assessment year income-tax and super-tax
chargeable under the provisions of this Act prior to the
aforesaid date and in relation to the assessment year
commencing on the 1st day of April, 2006, and any
subsequent assessment year includes the fringe benefit tax
payable under section 115WA.
Section 115JB as it existed during the relevant previous year (2007-
08):
115JB. (1) Notwithstanding anything contained in any
other provision of this Act, where in the case of an
assessee, being a company, the income-tax, payable on the
total income as computed under this Act in respect of any
previous year relevant to the assessment year commencing
on or after the 1st day of April, 2007, is less than ten per
cent of its book profit, such book profit shall be deemed to
be the total income of the assessee and the tax payable by
the assessee on such total income shall be the amount of
income-tax at the rate of ten per cent.
(2) ***
Explanation 1.--For the purposes of this section, "book
profit" means the net profit as shown in the profit and loss
ITA 324/2012 Page 3
account for the relevant previous year prepared under sub-
section (2), as increased by--
(a) the amount of income-tax paid or payable, and the
provision therefor; or
(b) the amounts carried to any reserves, by whatever
name called, other than a reserve specified under
section 33AC; or
(c) the amount or amounts set aside to provisions made
for meeting liabilities, other than ascertained
liabilities; or
(d) the amount by way of provision for losses of
subsidiary companies; or
(e) the amount or amounts of dividends paid or
proposed ; or
(f) the amount or amounts of expenditure relatable to
any income to which section 10 (other than the
provisions contained in clause (38) thereof) or
73[***] section 11 or section 12 apply; or
(g) the amount of depreciation,
(h) the amount of deferred tax and the provision
therefor,
if any amount referred to in clauses (a) to (h) is debited to
the profit and loss account, and as reduced by--
(i) the amount withdrawn from any reserve or provision
(excluding a reserve created before the 1st day of April,
1997 otherwise than by way of a debit to the profit and loss
account), if any such amount is credited to the profit and
loss account:
Provided that where this section is applicable to an
assessee in any previous year, the amount withdrawn from
reserves created or provisions made in a previous year
relevant to the assessment
year commencing on or after the 1st day of April, 1997
shall not be reduced from the book profit unless the book
profit of such year has been increased by those reserves or
ITA 324/2012 Page 4
provisions (out of which the said amount was withdrawn)
under this Explanation or Explanation below the second
proviso to section 115JA, as the case may be; or
(ii) the amount of income to which any of the provisions
of section 10 (other than the provisions contained in clause
(38) thereof)] or [section 10A or section 10B or section 11
78
or section 12 apply, if any such amount is credited to the
profit and loss account; or
(iia) the amount of depreciation debited to the profit and
loss account (excluding the depreciation on account of
revaluation of assets); or
(iib) the amount withdrawn from revaluation reserve and
credited to the profit and loss account, to the extent it does
not exceed the amount of depreciation on account of
revaluation of assets referred to in clause (iia); or
(iii) the amount of loss brought forward or unabsorbed
depreciation, whichever is less as per books of account.
Explanation.--For the purposes of this clause,--
(a) the loss shall not include depreciation;
(b) the provisions of this clause shall not apply if the
amount of loss brought forward or unabsorbed
depreciation is nil; or
(iv) the amount of profits eligible for deduction under
section 80HHC, computed under clause (a) or clause (b) or
clause (c) of sub-section (3) or sub-section (3A), as the
case may be, of that section, and subject to the conditions
specified in that section; or
(v) the amount of profits eligible for deduction under
section 80HHE computed under sub-section (3) or sub-
section (3A), as the case may be, of that section, and
subject to the conditions specified in that section; or
(vi) the amount of profits eligible for deduction under
section 80HHF computed under sub-section (3) of that
section, and subject to the conditions specified in that
section; or
(vii) the amount of profits of sick industrial company for
the assessment year commencing on and from the
ITA 324/2012 Page 5
assessment year relevant to the previous year in which the
said company has become a sick industrial company under
sub-section (1) of section 17 of the Sick Industrial
81
Companies (Special Provisions) Act, 1985 (1 of 1986) and
ending with the assessment year during which the entire
net worth of such company becomes equal to or exceeds the
accumulated losses.
Explanation.--For the purposes of this clause, "net worth"
shall have the meaning assigned to it in clause (ga) of sub-
section (1) of section 3 of the Sick Industrial Companies
(Special Provisions) Act, 1985 (1 of 1986); or
(viii) the amount of deferred tax, if any such amount is
credited to the profit and loss account.
Explanation 2.-- For the purposes of clause (a) of
Explanation 1, the amount of income-tax shall include--
(i) any tax on distributed profits under section 115-O or on
distributed income under section 115R;
(ii) any interest charged under this Act;
(iii) surcharge, if any, as levied by the Central Acts from
time to time;
(iv) Education Cess on income-tax, if any, as levied by the
Central Acts from time to time; and
(v) Secondary and Higher Education Cess on income-tax,
if any, as levied by the Central Acts from time to time.
CHAPTER XIIH INCOME-TAX ON FRINGE BENEFITS
B.--Basis of charge
115WA. Charge of fringe benefit tax.
(1) In addition to the income-tax charged under this Act, there
shall be charged for every assessment year commencing on or
after the 1st day of April, 2006, additional income-tax (in this
Act referred to as fringe benefit tax) in respect of the fringe
benefits provided or deemed to have been provided by an
employer to his employees during the previous year at the rate
of thirty per cent on the value of such fringe benefits.
ITA 324/2012 Page 6
(2) Notwithstanding that no income-tax is payable by an
employer on his total income computed in accordance with the
provisions of this Act, the tax on fringe benefits shall be payable
by such employer.
Section 40. Amounts not deductible.
Notwithstanding anything to the contrary in sections 30 to
38, the following amounts shall not be deducted in
computing the income chargeable under the head "Profits
and gains of business or profession",--
(a) in the case of any assessee--
***
(ic) any sum paid on account of fringe benefit tax under
Chapter XIIH"
Analysis
7. The basis for the AO's action of disallowing deduction was that
deduction on account of Provision for Fringe Benefit is not
permissible under Explanation 1 to Section 115JB. The CIT(A)
reasoned that FBT is not included in Explanation 2 to Section 115JB
to hold that provision in respect of FBT has to be reduced from the
book profit for the purposes of calculating MAT (maximum alternate
tax) liability. The Commissioner's order on this point, upon a plain
reading, appears to be in favour of the assessee; however, since
ultimate relief was not given to the assessee who went in appeal to the
Tribunal on this issue. The Tribunal's reasoning consists of reliance it
placed on the judgment in the Vintage Distillers' case (supra). The
relevant excerpts from the judgment are reproduced hereunder:
ITA 324/2012 Page 7
"10... [W]e find that as per Clause (a) of the Explanation,
provision for income-tax has to be added back if it was
debited to the P&L a/c. Now, the question is whether the
term income-tax includes FBT also.
11. From the definition of the term "tax", we find that the
term "tax" is a wider term than the term "income-tax". The
term "tax" includes "income-tax" as well as "FBT". By the
Finance Act, 2005 w.e.f. 1st April, 2006, there is an
amendment in Section 2(43) and in the definition of "tax",
in addition to "income-tax" and "super tax" chargeable
under the provisions of IT Act, 1961 "FBT" was also added
payable under Section 115WA of the IT Act, 1961. This
definition of the term "tax" proves beyond doubt that the
term "tax" includes both "income-tax" as well as "FBT"
and hence the term "income-tax" cannot include the term
"FBT". When there was amendment made in Section 2(43)
by the Finance Act, 2005 w.e.f. 1st April, 2006, no
amendment was made in Clause (a) of Explanation to
Section 115JB by either including the term "FBT" in
addition to the term "income-tax" or by substituting the
words "income-tax" by the term "tax" and thereby bringing
"FBT" also within the purview of Clause (a) of Explanation
to Section 115JB. The above discussion clearly proves that
as per Clause (a) of Explanation to Section 115JB,
payment or provision for "FBT" is not required to be added
back for the purpose of computing book profit under
Section 115JB of the IT Act, 1961. This is also important to
note that there was controversy as to whether provision for
"deferred income-tax" is required to be added back for
computing book profit under Section 115JB. As per
retrospective amendment w.e.f. 1st April, 2001 by the
Finance Act, 2008, a new Clause (h) was added in Expln. 1
to Section 115JB to the effect that if provision for deferred
tax is debited to the P&L a/c, the same is to be added back
for computing book profit. At this time also, there is no
such provision to add back provision for "FBT". It is also
ITA 324/2012 Page 8
worth noting that as per Section 40(a)(ic), it was provided
that FBT is not allowable as deduction for computing
taxable income. Hence it is seen that this is an expenditure
for the assessee company, which is specifically disallowed
as per Section 40(a)(ic) but there is no such provision for
adding back the same in Explanation to Section 115JB.
Hence, we do not find any reason to add back "FBT" for
computing book profit under Section 115JB. Board's
circular relied upon and followed by the learned CIT(A) is
in line with this decision of us without taking any help from
Board circular.
12... [W]e have seen that in the present case, the
provisions of Expln. 1 to Section 115JB are clear and as
per these provisions, payment or provision for "FBT" is not
required to be added back for the purpose of computing
book profit under Section 115JB of the Act because we
have seen that the term used in this clause of Explanation
is "income-tax", which does not include "FBT" and in spite
of this fact that there is a term "tax" already on the statute
book, which includes "FBT' also, the legislature has not
used that term and has used the term "income-tax" in
Explanation to Section 115JB."
8. This Court agrees with the reasoning employed and the
conclusion reached in Vintage Distillers' case (supra). Section 2(43)
defines tax as income tax chargeable under the Act, as well as FBT
payable under section 115WA. Even though this definition of "tax"
was amended after the introduction of the chapter on FBT, no
corresponding amendment was made in respect of Explanation 1(a) of
section 115JB. It is thus clear that for the purposes of Explanation 1(a)
to section 115JB, "income tax" does not include FBT. FBT, therefore,
need not be added back to net profit for computing book profit.
ITA 324/2012 Page 9
Crucially Section 115 WA enacts that FBT is a tax "in addition" to
income tax.
9. In Vintage Distillers's case (supra), the AO had, to compute
book profit for the purposes of section 115JB, added an amount
(provision for taxes) which included the provision for FBT. The
assessee claimed this as a deduction on the ground that FBT was not
included in "income tax" for the purposes of Explanation 1(a) to
section 115JB. Learned CIT(A), and the Tribunal, both had accepted
the assessee's contention, and allowed the deduction of the amount for
provision of FBT (or deleted the addition of the amount to net profit).
10. The question is accordingly answered in favour of the assessee
on the ground that the AO had wrongly added back FBT to net profit,
when the same is an allowable deduction as FBT does not fall under
the expression "income tax", under Explanation 1 to section 115JB
(2). Consequently the Revenue's contentions fail and its appeal is
dismissed.
(S.RAVINDRA BHAT)
JUDGE
(R.V. EASWAR)
24th August, 2012 JUDGE
ITA 324/2012 Page 10
