SHRI GAURANG M.DOSHI,AHMEDABAD vs. THE ACIT.,CENT.CIRCLE-2(1), AHMEDABAD

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ITA 2321/AHD/2010Status: DisposedITAT Ahmedabad23 March 2021AY 2006-073 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found the disallowance to be on the higher side and lacking a reasonable basis, especially for the assessment year 2006-07 prior to the insertion of Rule 8D. The disallowance was reduced to Rs. 15,956.

What were the facts?

The assessee, engaged in share trading, claimed dividend income as exempt. The Assessing Officer disallowed 30% of this income under Section 14A, amounting to Rs. 35,956, on an estimation basis.

What were the issues?

The primary issue was the reasonableness and basis for estimating disallowance under Section 14A for exempt income in the absence of specific rules.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD

Hearing: 24/03/2021

PER RAJPAL YADAV, VICE-PRESIDENT:

1.

Present appeal is directed at the instance of the assessee against order of the ld.CIT(A)-III, Ahmedabad dated 17.5.20210 passed for the Asstt.Year 2004-05 to 2006-07. Assessment year involved in the present appeal is 2006-07.

2.

The assessee has raised as many as eight grounds in the grounds of appeal attached in the form no.36. However, ld.counsel for the assessee has pressed only ground no.3.1, vide which the assessee has aggrieved by action of the ld.CIT(A) in partly confirming the disallowance under section 14A to Rs.35,956/-. Therefore, we take only this issue for adjudication and dispose of the appeal.

3.

Brief facts necessary for disposal of this issue is that the assessee is an individual engaged in share trading. He has filed return of income on 12.7.2007 declaring total income at Rs.4,01,330/-. The return was thereafter selected for scrutiny assessment by issuance of notice under section 143(2). During the assessment proceedings, the ld.AO noticed that the assessee has claimed dividend income of Rs.1,19,854/- as exempt income. To the show cause by the ld.AO as to why disallowance under section 14A should not be made in respect of exempt income, the assessee submitted that since this income and related were reflected in the profit & loss account, no disallowance was called for. The ld.AO however treated 30% of such dividend income on an estimate basis as disallowance under section 14A of the Act and accordingly made addition of Rs.35,956/- being 30% of Rs.1,19,854/-. This issue was agitated before the ld.first appellate authority without success. Assessee is now before the Tribunal.

4.

Before us the ld.counsel for the assessee reiterated submissions as were made before the Revenue authorities. He further submitted that since the issue related to the assessment year 2006-07, and as such estimation of disallowance without any basis is not justified. On the other hand, the ld.DR supported the orders of the Revenue authorities.

5.

We have considered rival submissions and gone through the record carefully. We find that the assessee has claimed exempt income which was not disputed by the AO, dispute is with regard to reasonableness of the AO in estimating quantum of disallowance. Prior to 1.4.2007, there was no methodology for calculation of disallowance under section 14A of the Act. Thereafter, Rule 8D was 2

inserted so as to provide the manner and method in which the amount of expenditure incurred in relation to exempt income is to be determined by the Assessing Officer. In the instant case, assessment year involved is 2006-07, and the assessee earned a small amount of Rs.1,19,854/-by way of exempt income. Section 14A provides that expenses incurred can be allowed only to the extent they are relatable to the earning of taxable income. The assessing officer has determined the disallowance under section 14A of the Act on estimation basis, which in our view is very much on the higher side more so in the absence of any details for determining quantum of disallowance. The AO has not disputed meager exempt income earned by the assessee, and has not adopted a reasonable method for effecting the impugned disallowance. Therefore, adhoc disallowance without any basis cannot be justified. Thus, by taking a pragmatic view, we incline to reduce the disallowance made by the Revenue to the extent of Rs.15,956/-. In other words, the assessee would get a further relief of Rs.20,000/- and restrict disallowance to Rs.15,956/-. Thus, we partly allow this ground of the appeal.

6.

In the result, appeal of the assessee is partly allowed.

Order pronounced in the Court on 25th March, 2021 at Ahmedabad.

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