PEE KAY VANIJYA (P) LTD.,KOLKATA vs. CIT, CIR-7(1), KOLKATA, KOLKATA

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ITA 615/KOL/2023Status: DisposedITAT Kolkata08 September 2023AY 2012-134 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that no disallowance under Section 14A can be made if the assessee has not earned any exempt income during the year. Following the Delhi High Court's decision, the disallowance was deleted.

What were the facts?

The assessee, a non-banking finance company, appealed against a disallowance of Rs. 13,28,529/- made under Section 14A read with Rule 8D. The Assessing Officer applied Rule 8D as the assessee did not maintain separate books for exempt income.

What were the issues?

Whether disallowance under Section 14A is permissible when no exempt income has been earned by the assessee during the assessment year.

Which sections of the Income-tax Act were involved?

Section 14A,Section 250,Section 143(3),Section 234B,Section 234C

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH, KOLKATA

Before: SRI SANJAY GARG & DR. MANISH BORAD

order

: September 8th, 2023 ORDER

Per Manish Borad, Accountant Member:

1.

This appeal filed by the assessee pertaining to the Assessment Year (in short ‘AY’) 2012-13 is directed against the order passed u/s 250 of the Income Tax Act, 1961 (in short the ‘Act’) by ld. Commissioner of Income Tax (Appeals)-NFAC, Delhi [in short ‘ld. CIT(A)’] dated 27.04.2023 arising out of the assessment I.T.A. No.: 615/KOL/2023 Assessment Year: 2012-13 Pee Kay Vanijya Private Limited. order framed by the Assessing Officer (in short ld. 'AO') u/s 143(3) of the Act dated 08.03.2015.

2.

The assessee is in appeal before the Tribunal raising the following grounds: “

1. For that on the facts and in the circumstances of the case, the Ld. CIT(A) erred in confirming the order of the AO making disallowance of Rs. 13,28,529/- u/s 14A read with Rule 8D.

2. For that on the facts and circumstances of the case, the interest levied u/s 234B and 234C deserves to be reduced and/or deleted.

3. For that the appellant craves leave to submit additional grounds and/or amend or alter the grounds already taken either at the time of hearing of the appeal or before.”

3. The sole grievance of the assessee is that ld. CIT(A) erred in confirming the disallowance made u/s 14A of the Act at Rs. 13,28,529/- without considering the fact that the assessee has not earned any exempt income during the year.

4. We have heard rival contentions and perused the records placed before us. We notice that the assessee is a private limited company and is a non-banking finance company. Income of Rs. 40,32,330/- declared in the e-return filed for AY 2012-13 on 30.09.2012. During the course of assessment proceedings one of the issues raised by ld. AO was regarding disallowance u/s 14A of the Act. Since the assessee did not maintain any separate books of accounts for the purpose of ascertaining expenses incurred in relation to earning of income not includable in its total income ld. AO applied Rule 8D of the Income Tax Rules, 1962 and computed disallowance u/s 14A of the Act at Rs. 13,28,529/-. Before us ld. Counsel for the assessee, as an officer of Court stated that the I.T.A. No.: 615/KOL/2023 Assessment Year: 2012-13 Pee Kay Vanijya Private Limited. assessee company has not earned any exempt income during the year. We observe that Hon'ble Delhi High Court in the case of PCIT vs. Era Infrastructure (India) Ltd. reported in [2022] 141 taxmann.com 289 (Delhi) has held that no disallowance u/s 14A of the Act can be made if the assessee had not earned any exempt income during the year under consideration.

5. Thus, respectfully following the same, we find that there is no exempt income earned by the assessee during the year and therefore, disallowance u/s 14A of the Act is uncalled for and accordingly, we set aside the finding of ld. CIT(A) and deleted the addition u/s 14A of the Act at Rs. 13,28,529/-. Thus, ground no. 1 raised by the assessee is allowed.

6. Ground nos. 2 & 3 are general in nature which need no adjudication.

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