COMMISSIONER OF Income Tax vs TAMIL NADU INDUSTRIAL INVESTMENT CORPORATION LTD. (NO. 1).

The judgment of the court was delivered by

THANIKKACHALAM J. - In compliance with the direction of the High Court, the Tribunal referred the following questions u/s 256(2) of the

Income Tax Act, 1961, for the assessment years 1972-73, 1973-74 and 1974-75 for our opinion :

Assessment year 1972-73 :

Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in holding that the income of Rs. 29,20,176

credited in the suspense interest account should not be included in the assessees case for the assessment year 1972-73 ?

Whether the Appellate Tribunals view that the method of accounting followed by the assessee in crediting the interest in the suspense account

with reference to sticky loans could be accepted is sustainable in law ?

Assessment year 1973-74 :

Whether, on the facts and in the circumstances of the case, the Appellate Tribunal as right in holding that the income of Rs. 60,41,528 credited

in the suspense interest account should not be included in the assessees case for the assessment year 1973-74 ?

Whether the Appellate Tribunals view that the method of accounting followed by the assessee in crediting the interest in the suspense account

with reference to sticky loans could be accepted is sustainable in law ?

Assessment year 1974-75 :

Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in deleting the inclusion of Rs. 43,12,656 being

interest, commitment charges and guarantee commission on accrual basis in the assessment year 1974-75 ?

Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in deleting the inclusion of Rs. 83,884 being the

interest accrued on the amounts due on which the assessee had obtained court decree for recovery ?

Whether the Appellate Tribunals view that the method of accounting followed by the assessee in crediting the interest in the suspense account

with reference to the sticky loans could be accepted is sustainable in law ?

The assessee is a State undertaking registered as a company incorporated for the purpose of providing finance for industry with a view to assist

industrial development in the State. The assessee followed the mercantile system of accounting and the accounting years relevant for the

assessment years 1972-73 and 1973-74 are the financial years ending with 31st March. In the assessment years 1972-73 and 1973-74, the

assessee credited the amounts of Rs. 29,20,176 and Rs. 60,41,528, respectively, to the suspense interest account by debiting the accounts of such

of these borrowers, whose accounts were considered ""sticky"". Since the recovery of the principal amount itself was doubtful of realisation, it was

considered not prudent to take credit for the interest debited in such accounts as income of the year. However, the Income Tax Officer as of the

view that since the assessee was following the mercantile system of accounting, there was no escape from inclusion of this amount as interest

income. On appeal, the appellate Assistant Commissioner deleted the addition on the ground that the credit of such interest on doubtful debts to

the suspense interest account and bringing it in the profit and loss account only when it is realised is also a method which cannot be said to be

inconsistent with the mercantile system of accounting. The Appellate Assistant Commissioner was of the view that the method adopted by the

assessee was consistent with the practice recognised by the Central Board of direct Taxes and the Reserve Bank of India and was also not

inconsistent with the mercantile system of accounting and had been consistent with method regularly followed thereafter by the assessee.

Accordingly, the Appellate Assistant Commissioner allowed the assessees claim as admissible. However, on appeal, the Tribunal came to the

conclusion that verification is necessary with regard to each item of sticky loan and the interest accrued thereon so as to find out whether the

interest credited in the books of account of the assessee is recoverable. For this purpose, the Tribunal remitted back this issue to the file of the

Income Tax Officer with a direction to consider each item of the amount mentioned under the head ""Sticky loan"" and decide the issue, according to

the evidence available on record.

For the assessment year 1974-75, the Income Tax Officer brought to tax the accrued interest of Rs. 83,884 being the interest on two amounts for

which the assessee had obtained a court decree for recovery. On appeal, the Appellate Assistant Commissioner found that the two loans under

consideration were sticky loans. Following his earlier order for the assessment year 1972-73, the Appellate Assistant Commissioner held that the

amounts credited in the suspense account cannot be taxed in the hands of the assessee on accrual basis. Accordingly, the Appellate Assistant

Commissioner deleted the addition of Rs. 83,884. On further appeal, the Tribunal following its own order in the case the of the same assessee in

the earlier years remitted back the assessment order to the Income Tax Officer for fresh disposal in the light of the observation made by it in its

order. So also the Income Tax Officer brought to tax Rs. 43,12,656 being the interest, commitment charges and guarantee commission on accrual

basis in this assessment year. On appeal, the Appellate Assistant Commissioner following his order for the earlier assessment year accepted the

assessees claim and on further appeal by the Revenue, the Tribunal following its earlier order I.T.A. Nos. 1824 and 1825/(Madras) of 1976-77

for the assessment years 1972-73 and 1973-74 dated July 31, 1978, upheld the order of the Appellate Assistant Commissioner.

We have heard learned standing counsel appearing for the Department as well as learned counsel appearing for the assessee. The point for

consideration in these references is whether the interest accrued on the sticky loans in a case where the assessee followed the mercantile system of

accounting can be included in the total income of the assessee for assessment purposes. This question came up for consideration before the

Supreme Court in State Bank of Travancore Vs. Commissioner of Income Tax, Kerala, , wherein the Supreme Court has held as under (headnote

:

The interest on sticky advances had accrued according to the mercantile system of accounting and the appellant had debited the respective parties

with the interest. After the close of the accounting year, the appellant, without giving up the interest, which it could have, as a bad debt, did not

offer it for taxation but carried it to the interest suspense account. Carrying a certain amount which had accrued as interest without treating it as a

bad debt or irrecoverable interest but keeping it in suspense account was repugnant to section 36(1)(vii) read with section 36(2) of the Income

Tax Act, 1961. The concept of real income could not be so read as to defeat the object and the provision of the statutory enactment. Even if in a

given circumstance, the amount might be taken to the interest suspense account for accounting purposes, that would not affect its taxability as such.

The interest on sticky advances was rightly treated as income which had accrued to the appellant.

This view was followed by the apex court in another decision in Kerala Financial Corporation Vs. Commissioner of Income Tax, . This court also

had an occasion to consider a similar question in Commissioner of Income Tax Vs. Annapurani Veerappan, , wherein this court following the

decision of the Supreme Court in State Bank of Travancore Vs. Commissioner of Income Tax, Kerala, held that interest accrued on sticky loans

where the assessee followed the mercantile system of accounting is includible in the total income of the assessee for assessment purpose. Thus, in

view of the decisions cited supra, we hold that the order passed by the Tribunal in remitting back this issue to the Income Tax Officer for fresh

disposal on verification of facts appears to be incorrect. The taxability of interest, commitment charges and guarantee commission, came up for

consideration before this court and guarantee commission, came up for consideration before this in T.C. Nos. 688 and 689 of 1982 for the

assessment years 1972-73 and 1973-74 in the case of the same assessee wherein this court held that all these items are includible in the total

income of the assessee. This was also in accordance with the decision in Commissioner of Income Tax Vs. Annapurani Veerappan, . Accordingly,

we answer the questions referred to us in all the references in the negative and in favour of the Department. Counsels fee is fixed at Rs. 1,000.