DY. COMMISSIONER OF INCOME TAX, CIRCLE-2(2), HYDERABAD vs. TELANGANA STATE POWER GENERATION CORPORATION LIMITED, HYDERABAD

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ITA 1602/HYD/2019Status: DisposedITAT Hyderabad05 October 2021AY 2016-173 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, stating that Section 14A read with Rule 8D applies only in relation to an assessee's exempt income. As the assessee had not derived any exempt income in the relevant previous year, the disallowance was deleted.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting the disallowance made under Section 14A read with Rule 8D. The assessee argued that since no exempt income was earned in the relevant year, the disallowance was not applicable.

What were the issues?

Whether Section 14A disallowance is applicable when the assessee has not earned any exempt income in the relevant assessment year.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, HYDERABAD BENCHES “B” : HYDERABAD

Before: SHRI S.S.GODARA & SHRI LAXMI PRASAD SAHU

BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2016-17 DCIT, Circle-2(2), M/s.Telangana State Power HYDERABAD Vs Generation Corporation Limited, HYDERABAD [PAN: AAFCT0257Q] (Appellant) (Respondent) For Revenue : Shri Y.V.S.T.Sai, CIT-DR For Assessee : Shri M.Chandramouleswara Rao, AR Date of Hearing : 23-09-2021 Date of Pronouncement : 06-10-2021 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal for AY.2016-17 arises from the CIT(A)-2, Hyderabad’s order dated 21-08-2019 passed in case No.10297/2018-19/CIT(A)-2, in proceedings u/s.143(3) of the Income Tax Act, 1961 [in short, ‘the Act’]. Heard both the parties. Case file perused.

2.

The Revenue has raised the following substantive grounds in the instant appeal:

1.The CIT(A) has ignored the findings of the AO brought out in the assessment order that provision of Sec.14A is clearly applicable in the case of the assessee. 2.The CIT(A) erred in not noticing the provisions of Sec.14A which start with “Expenditure incurred in relation to income not includible in total income and not appreciating that substituted Rule 8(D)(2)(ii) and erstwhile Rule 8D(2)(iii) envisages disallowance on average of investment, income from which does not or shall not form part of total income.

3.

The CIT(A) has erred in ignoring CBDT circular No.5/2014 dated 11.02.2014 which has clarified unambiguously the intent of the legislature, purpose and applicability of Sec.14A. 4.Any other ground that be urged at the time of hearing.”

3. At the outset, learned authorised representative submitted that since there is no dividend income earned in the relevant previous year the CIT(A)’s order deleting the impugned Section 14A disallowance r.w. rule 8D disallowance may be upheld. In this connection, he relied on the following case law: i. CIT Vs. Chettinad Logistics Pvt. Ltd., [80 taxmann.com 221] (Madras); ii. CIT Vs. Corrtech Energy Pvt. Ltd., [223 Taxman 130] (Guj); iii. Cheminvest Ltd., Vs. CIT (2015) [378 ITR 33] (Del) Their lordships hold that Section 14A read with Rule 8D applies only in relation to an assessee’s exempt income and not otherwise. It is an admitted fact that the assessee has not derived any exempt income in the relevant previous year. We therefore sustain the order of CIT(A) under challenge for this precise reason alone.

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