ABHAICHAND VENDRAVAN (HUF),COIMBATORE vs. ITO NON CORPORATE WARD I(4), COIMBATORE

During assessment proceedings, it transpired that the assessee maintained common pool of funds and it paid interest of Rs.181.03 Lacs. The assessee made investment in equity shares and earned exempt income of Rs.4.59 Lacs. Accordingly, Ld. AO proceeded to compute disallowance u/s 14A. The assessee submitted that no expenditure was incurred to earn the exempt income. However, rejecting the same, Ld. AO applied Rule 8D and computed aggregate disallowance of Rs.20.58 Lacs which was interest disallowance u/r 8D(2)(ii) for Rs.18.55 Lacs and indirect expenditure disallowance u/r 8D(2)(iii) for Rs.2.03 Lacs. The income was thus computed at Rs.20.58 Lacs. The Ld. AO further noted that the assessee had carry forward of losses to the extent of Rs.16.07 Lacs and considering the assessed income, there would be no carry forward loss for future years. The Ld. CIT(A) upheld the action of Ld. AO against which the assessee is in further appeal before us.

The submissions of Ld. AR are limited i.e., the disallowance should be restricted to the extent of exempt income earned by the assessee during the year. Concurring with the same, we direct Ld. AO to restrict the disallowance to the extent of exempt income earned by the assessee during the year. Another plea is the correct computation of carry forward of losses. It would be suffice on our part to direct Ld. AO to re-compute the carry forward and set-off of losses in accordance with law. The assessee is directed to provide necessary computations, in this regard. No other ground has been urged before us.

The appeal stand allowed to the extent indicated in the order.