DY COMM OF INCOME TAX, CENTRAL CIRCLE-6(4), MUMBAI vs. KOSMO ONE BUSINESS PARK PVT LTD., DELHI

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ITA 627/MUM/2023Status: DisposedITAT Mumbai10 May 2023AY 2018-194 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, stating that disallowance under Section 14A cannot exceed exempt income earned. The retrospective application of the Explanation to Section 14A was also rejected based on judicial precedent.

What were the facts?

The Revenue appealed the deletion of disallowance under Section 14A. The assessee claimed no exempt income was earned, and the CIT(A) deleted the disallowance on the grounds that it cannot exceed exempt income.

What were the issues?

Whether the disallowance under Section 14A can exceed the exempt income earned, and whether the Explanation to Section 14A introduced by the Finance Act, 2022, applies retrospectively.

Which sections of the Income-tax Act were involved?

Section 14A

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Income Tax Appellate Tribunal, MUMBAI BENCH “H” BENCH

Before: SHRI VIKAS AWASTHY & SHRI AMARJIT SINGHvk-vk-la- 627@eaqcbZ@2023 ¼fu-oa- 2018&19½

Hearing: 09/05/2023Pronounced: 10/05/2023

vihykFkhZ }kjk@Appellant by : Shri Sanjeev Ranjan, Sr. AR izfroknh }kjk@Respondent by : Shri K. Gopal, Advocate lquokbZ dh frfFk@Date of hearing : 09/05/2023 ?kks”k.kk dh frfFk@Date of pronouncement : 10/05/2023 vkns’k/ ORDER

PER VIKAS AWASTHY, JM:

1.

This appeal by the Revenue is directed against the order of Commissioner of Income Tax (Appeals)-54, Mumbai (hereinafter referred to as “the CIT(A)”) dated 27.12.2022, for the assessment year 2018-19.

P a g e | (A.Y.2018-19) KOSMO ONE BUSINESS PARK PVT. LTD.

2.

Shri Sanjeev Ranjan representing the Department submits that the Department in appeal is assailing delating of addition u/s 14A of the Income Tax Act, 1961 (hereinafter referred to as “the Act”). The CIT(A) has erred in deleting the disallowance u/s 14A of the Act on the ground that disallowance cannot exceed exempt income earned. The CIT(A) while deciding the issue has failed to take note of the fact that Explanation to Section 14A introduced w.e.f. 01.04.2022 by the Finance Act, 2022 operates retrospectively.

3.

Per contra, Shri K. Gopal appearing on behalf of the assessee submitted that it is a settled law that disallowance u/s 14A r.w.r. 8D cannot exceed exempt income earned. Insofar as the amendment introduced by the Finance Act, 2022, the Hon’ble Delhi High Court in the case of PCIT vs. Era Infrastructure (India) Limited, 448 ITR 674 has held that the amendment would operate prospectively. The CIT(A) has allowed the appeal of assessee, inter-alia considering the aforesaid decision of the Hon’ble Delhi High Court.

4.

We have heard the submissions made by rival sides and have examined the orders of authorities below. The limited issue in present appeal is with respect to deleting of disallowance u/s 14A of the Act. The Assessing Officer (AO) invoking the provisions of Rule 8D made disallowance of Rs.7,25,14,360/- u/s 14A of the Act. The case of the assessee is that the assessee has not earned any exempt income during the relevant period. This fact has not been disputed by the Department. It is no more res-intergra that disallowance u/s 14A of the Act cannot exceed exempt income earned during the relevant period. Hence, in the instant case, no disallowance u/s 14A of the Act could have been made by the AO.

5.

The Finance Act, 2022 has inserted an Explanation to Section 14A w.e.f. 01.04.2022. The contention of the Revenue is that the said Explanation would apply retrospectively. The Hon’ble Delhi High Court in the case of PCIT vs. Era

P a g e | (A.Y.2018-19) KOSMO ONE BUSINESS PARK PVT. LTD. Infrastructure (India) Limited (supra) after examining the Memorandum Explaining the Provisions of the Finance Bill, 2022 (440 ITR (St.) 226) held that the Memorandum explicitly stipulates that the amendment made to section 14A of the Act will take effect from 01.04.2022 and will apply in relation to the assessment year 2022-23 and subsequent assessment years. The amendment to section 14A which is “for removal of doubts” cannot be presumed to be retrospective even where such language is used, if it alters or changes the law as it earlier stood.

6.

Thus, in light of the facts of case and the settled law, we find no infirmity in the impugned order. The order of CIT(A) is uphold and appeal of the Revenue is dismissed, being devoid of any merits.

Order pronounced in the open court on Wednesday the 10th day of May 2023.

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