HEXA SECURITIES & FINANCE COMPANY LIMITED.,NEW DELHI vs. DCIT CIRCLE-11(1), NEW DELHI

PDF · subscribers
ITA 1124/DEL/2020Status: DisposedITAT Delhi10 November 2022AY 2015-165 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted that the AO and CIT(A) generally cannot entertain claims not made in a revised return, as per the Supreme Court in Goetze (India) Ltd. However, the ITAT has the power to admit such claims. Since the relevant case laws were not presented before the lower authorities, the issue was remitted back to the AO for fresh consideration.

What were the facts?

The assessee company, engaged in lending and investments, earned interest income and a small amount of dividend income. The Assessing Officer (AO) made a disallowance under Section 14A, which was upheld by the CIT(A). The assessee argued that the disallowance should be limited to investments yielding exempt income or the exempt income itself.

What were the issues?

Whether the disallowance under Section 14A can be made on investments not yielding exempt income, and whether it should be restricted to the amount of exempt income earned. Also, the power of appellate authorities to entertain claims not made in a revised return.

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(4)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, DELHI BENCH ‘B’ : NEW DELHI

For Appellant: Shri Anil Jain, CA
For Respondent: Shri Rajendra Jha, Sr. DR
Hearing: 07.11.2022

ASSESSEE BY : Shri Anil Jain, CA REVENUE BY : Shri Rajendra Jha, Sr. DR Date of Hearing : 07.11.2022 Date of Order : 10.11.2022

ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : This appeal by the assessee is directed against the order of the ld.

CIT (Appeals)-4, New Delhi for the assessment year 2015-16. 2. The grounds of appeal read as under :- “1. On the facts and circumstances of the case and in law the ld. CIT (A) erred in upholding the disallowance of Rs.40,82,500/- made by AO in the assessable income of the appellant u/s 14A.

2. On the facts and circumstances of the case and in law the ld. CIT (A) erred in upholding AO’s act of computing the disallowance u/s 14A on the total average investment of appellant of Rs.157,99,71,658/- instead of average amount of

3. On the facts and circumstances of the case and in law the ld. CIT (A) failed to appreciate that it is settled principle of law that in any case the disallowance u/s 14A cannot exceed the amount of exempt dividend income of Rs.2,48,776/- earned by the appellant during the year.

4. The order passed by the ld. CIT (A) is against the judicial proprietary as he has failed to follow the decisions of the Hon’ble Supreme Court and jurisdictional High Court relied by the appellant in the appellate proceedings.

5. All the above grounds are independent and mutually exclusive.”

3.

Brief facts of the case are that assessee company is engaged in the business of lending money and making investment in shares of companies. During the year under consideration appellant's main income was from interest earned by lending funds to various corporate bodies.

Besides this it had earned small amount of dividend income on its investment in shares of companies in whom it had made investment amounting to Rs.18,14,589/-. It had further made investment of Rs.157.82 crores in shares of companies on which, no dividend income was earned. Return of income was filed declaring income of Rs.5,98,91,720/- which included disallowance of Rs.40,82,500/- u/s 14A.

During assessment proceedings, assessee revised its computation of disallowance u/s 14A and claimed that disallowance u/s 14A works out to Rs.9,073/- instead of Rs.40,82,500/-. It has been argued that the had earned exempt income and no disallowance could be made on investments which had not earned any exempt income as provisions of section 14A would not apply to them. It was further contended by the assessee that there was error in the computation of disallowance in the return and consequently it was pleaded that the disallowance should be considered only at Rs.9073/-, alternatively at the most to the amount of exempt income of Rs.2,48,776/-. Ld. CIT (A) noted that assessee has not filed revised return before the AO. However, he entertained the same by observing as under :-

“6.2 Citing the decision of Hon'ble Delhi High Court in the case of Pr. CIT vs. WESTERN INDIA SHIPYARD LIMITED 379 ITR 289 (DEL), wherein the Hon'ble High Court held that "While there was a bar on AD to entertain claim of deduction without a revised return filed by Assessee, there was no such restraint on CIT (A) for allowing such claim during appellate proceedings", it was argued that the claim of the appellant be entertained.”

4.

Ld. CIT (A) dismissed the assessee’s submissions that it has not incurred any expenditure in earning the exempt income or that disallowance should be limited to the exempt income earned. It was rejected by the ld. CIT (A) relying upon the decision of Hon’ble Bombay High Court in the case of Godrej & Boyce Manufacturing Company Ltd. vs. DCIT. heard both the parties and perused the records.

6.

Ld. Counsel of the assessee stated that this issue is squarely covered in favour of the assessee by the decision of Hon’ble jurisdictional High Court in the case of ACB India Ltd. vs. CIT 374 ITR 108 (Del.).

He further submitted that amendment in the Income-tax Act, 1961 (for short 'the Act') is prospective which has been so held in Pr.CIT (Central)- 2 vs. M/s. Era Infrastructure (India) Ltd. in ITA 204/2022 order dated 20.07.2022 and CBDT Circular No.23 dated 03.11.2022. As regards the alternative submission that disallowance should be restricted to the exempt income earned, ld. Counsel for the assessee placed reliance upon the decision of Hon’ble jurisdictional High Court in the case of Joint Investments Pvt. Ltd. vs. CIT 372 ITR 694 (Del.). On a query from the Bench about the applicability of Hon’ble Supreme Court decision in the case of Goetze (India) Ltd. – (2006) 284 ITR 323 (SC), ld. Counsel stated that the said decision was only applicable to the AO but not to ld. CIT (A).

7.

Upon hearing both the parties and perusing the records, we find that Hon’ble Apex Court in the case of Goetze (India) Ltd. (supra) clearly held that AO and CIT (A) have no power to entertain a claim otherwise than revised return of income. However, Hon’ble Apex Court has also return. We find that on the facts and circumstances of the case, various case laws which are now being cited by the ld. Counsel of the assessee were not relied upon and also not mentioned in the submissions of the assessee before the Revenue authorities below. Hence, in the interest of justice, we deem it appropriate to remit the issue to the file of AO. AO shall consider it afresh after taking into account various case laws cited by the assessee as above. Needless to add, assessee should be provided an opportunity of being heard.

8.

In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open court on this 10th day of November, 2022.

More judgments on Section 14A

All 15,875 judgments and leading authorities on Section 14A →

Recent GST High Court judgments

Search GST case law →