DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(1), HYDERABAD vs. INDU PROJECTS LIMITED, HYDERABAD

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ITA 2044/HYD/2018Status: DisposedITAT Hyderabad04 May 2021AY 2014-154 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 decision, following various judicial pronouncements that the disallowance under Section 14A cannot exceed the exempt income earned by the assessee. The Revenue failed to provide any contrary precedent.

What were the facts?

The Revenue appealed against the CIT(A)'s order which restricted the disallowance under Section 14A read with Rule 8D to the extent of exempt income earned by the assessee. The Assessing Officer had computed a much higher disallowance.

What were the issues?

Whether the disallowance under Section 14A read with Rule 8D should be restricted to the amount of exempt income earned by the assessee.

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

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

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

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

O R D E R PER S.S.GODARA, J.M. :

This Revenue’s appeal for AY.2014-15 arises from the CIT(A)-12, Hyderabad’s order dated 23-07-2018 passed in appeal No.10102 / 2017-18 in proceedings u/s.143(3) of the Income Tax Act, 1961 [in short, ‘the Act’]. Heard both parties. Case file perused.

2.

The Revenue’s sole substantive grievance raised in the instant appeal directing the Assessing Officer to restrict Section 14A r.w. Rule 8D disallowance of Rs.28,94,60,727/- to the extent of exempt income only amounting to Rs.11.60 lakhs as under:

5.3 I have carefully considered the submissions made by the appellant as well as the observations of the AO in the impugned order. The various judicial pronouncements on the subject, relied upon by the Assessing Officer as well as by the appellant's AR, have been perused. The appellant's AR has quoted a number of decisions in support of his contention that disallowance u/s.14A has to be restricted to the exempt income earned by the assessee during the relevant Assessment year. The facts of the present case are that exempt income of Rs.11,60,000/- has been earned by the appellant during the year under consideration. This fact has not been disputed by the Assessing Officer also, who, however, has relied upon case- laws on different aspects of this issue, and has computed the disallowance as per the provisions of Section 14A r.w.Rule 8D(2), at Rs.28,94,60,727/-. After perusing the various judgements on the issue, it is seen that, now it is settled position of law that the disallowance u/s 14A read with Rule 8D should be restricted to the exempt income earned during the year. The decisions are as under: (i) Joint Investment Pvt. Ltd. (Hon'ble Delhi High Court) (372 ITR 694) (ii) Nimbus Communications Ltd. (Hon'ble ITAT, Mumbai) 47 ITR(T) 496 (iii) Daga Global Chemicals Pvt. Ltd. (Hon'ble ITAT, Mumbai) (ITA No.5592/Mum/2012) (iv) Pest Control India Pvt Ltd vs DCIT (Mum ITAT) (ITA No. 5048/Mum/2016 & (v) Pr.CIT vs M/s Empire Package Pvt. Ltd. (Punjab& Haryana HC) (ITA No. 415 of 2015) (vi) Sanghavi Exports International P Ltd vs ACIT (ITA No. 3405/Mum/2015) In its recent judgement dated 22-05-2018 in the case of M/s.Jasper Industries Private Limited, Vs. DCIT, Circle-2(1), Hyderabad (ITA No.1403/Hyd/2017), the Hon'ble ITAT 'A' Bench, Hyderabad, held as under:

3. The learned DR supported the order of the AO and also placed reliance upon the decision of the Coordinate Bench of the Tribunal at ITAT Amritsar in the case of Lally Motors India (P) Ltd vs. Pr.CIT reported in (2018) 93 Taxmann.com 39 (Amritsar - Trib.) whereas the learned Counsel for the assessee has placed reliance upon the following decisions: i) Hon'ble Delhi High Court in the case of Jt.Investments (P) Ltd vs. CIT in ITA No.117/2015 dated 25th February 2015. ii) ITAT Hyderabad in the case of Kamadhenu Sukrit Put Ltd vs. ITO in ITA No.460/Hyd/ 2017, dated 22.11.2017 iii) ITAT Hyderabad in the case of M/s. TGV Projects & Investments (P) Ltd vs. Asstt. CIT in dated 28.02.2017. iv) Hon'ble High Court of Punjab & Haryana in the case of Pr.CIT vs. Empire Package (P) Ltd reported in (2017) 81 Taxmann.com 108 (P&H HC) dated 12th January, 2016.

4. Having regard to the rival contentions and the material on record, we find that this issue is covered in favour of the assessee by the decision of the Hon'ble Delhi High Court (Supra), wherein it has been clearly held that the disallowance u/s 14A cannot exceed the exempt income earned by the assessee. In similar cases, the Coordinate Benches of this Tribunal have been following the decisions of various High Courts to the effect that when there is no exempt income, there cannot be any disallowance u/s 14A of the Act and further that the disallowance u/s 14A cannot exceed the exempt income earned by the assessee. Therefore, we see no reason to interfere with the order of the CIT (A). Accordingly, Revenue's appeals is dismissed". Respectfully following the judgement of the jurisdictional Tribunal, therefore, the addition made by the Assessing Officer on this issue is ordered to be deleted”.

3.

It has come on record that the CIT(A)’s order has duly considered a catena of case law (supra) to uphold the impugned 14A r.w. Rule 8D disallowance in principle but to be restricted to the extent of exempt income only for the purpose of quantification thereof. No judicial precedent to the contrary has been quoted from the Revenue’s side. We thus affirm the CIT(A)’s action restricting the same in foregoing terms.

4.

This Revenue’s appeal is dismissed.

Order pronounced in the open court on 4th May, 2021

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