Provisions for Site Restoration Expenses are Ascertainable Liabilities Deductible Under Section 37(1) of the Act

The assessee, Cairn Energy India Pvt. Limited (now Vedanta Limited), is a non-resident company engaged in the prospecting and production of mineral oil and gas in India under a joint venture agreement with the Government of India and ONGC

For Assessment Years (AY) 2002-03 and 2004-05, the assessee claimed deductions for "site restoration" provisions, totaling approximately ₹6.84 crore and ₹6.82 crore respectively, which were debited as operating expenses

The Assessing Officer disallowed these claims, asserting they were future liabilities that were not yet incurred and were unascertainable

The Income Tax Appellate Tribunal (ITAT) dismissed the assessee's appeal by following its own previous order for earlier years

Consequently, both the assessee and the Revenue filed cross-appeals before the High Court

Section 37(1) of the Income Tax Act, 1961, which serves as a residuary clause for business expenditure deductions

Bharat Earth Movers v. CIT (245 ITR 428) and Calcutta Co. Ltd. v. CIT (37 ITR 1), which establish that if a business liability has definitely arisen in the accounting year, it is deductible even if it is to be discharged at a future date, provided it is capable of being estimated with reasonable certainty

Distinguished between Section 33-ABA (incentive-based deductions requiring pre-deposit) and mandatory contractual obligations

The Court noted that site restoration is a mandatory contractual requirement for companies engaged in petroleum exploration

Relying on its own prior decision in T.C.A.Nos. 1299 to 1301 of 2010, the Court held that since the obligation to restore the site is certain and stems from the business contract, the provision made for it constitutes an ascertained liability rather than a contingent one

It reasoned that while Section 33-ABA offers an incentive via pre-deposit, it does not preclude an assessee from claiming a deduction under the residuary provision of Section 37(1) for a mandatory expenditure

Therefore, the Tribunal erred in confirming the disallowance, as the liability was not "unascertained" and met the criteria for business expenditure

It held that the provision for site restoration is an allowable deduction under Section 37(1) as an ascertained business liability

Consequently, the Court allowed the assessee’s appeals (T.C.A.Nos. 96 & 97 of 2013), dismissed the Revenue’s appeals (T.C.A.Nos. 456 & 457 of 2013), and set aside the order of the ITAT