DY. COMMISSIONER OF INCOME TAX, CIRCLE-2(1), HYDERABAD vs. ILABS HYDERABAD TECHNOLOGY CENTRE PRIVATE LIMITED, HYDERABAD

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ITA 891/HYD/2019Status: DisposedITAT Hyderabad10 September 2020AY 2014-153 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 held that Section 14A is applicable only when there is an earning of exempt income. Since the assessee did not earn any exempt income, the disallowance made by the AO was not justified.

What were the facts?

The Assessing Officer disallowed a significant sum under Section 14A for expenses related to investments, even though the assessee did not earn any dividend income from these investments. The CIT(A) deleted this disallowance.

What were the issues?

Whether disallowance under Section 14A is permissible when no exempt income has been 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(1)Show list

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Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad

Before: Smt. P. Madhavi Devi & Shri D.S. Sunder Singh

For Respondent: Shri Abhaya Rout
Hearing: 09/09/2020Pronounced: 10/09/2020

ORDER Per D.S. Sunder Singh, A.M. This is Revenue’s appeal for the A.Y 2014-15 against the order of the CIT (A) - 2, Hyderabad, dated 28.03.2019. All the grounds raised by the revenue in this appeal are related to the disallowance made by the AO u/s 14A r.w. Rule 8D of the I.T. Rules, which was deleted by the ld. CIT(A).

2.

During the assessment proceedings, the AO disallowed a sum of Rs. 2,38,22,132/- u/s 14A by observing that the assessee had invested in shares, the source of which was the HDFC OD account and accordingly, the AO calculated the direct expenditure of Rs. 1,10,61,505/- on the above investment and the indirect expenditure of Rs. 1,27,60,627/- and the total cumulative disallowance of Rs. 2,38,22,132/- was disallowed.

1.

M/s Ilabs Hyderabad Technology Centre Pvt. Ltd. . 3. When the assessee went on appeal before the CIT(A), the CIT(A) observed that the assessee has not earned any dividend income during the year on such investments. He, therefore, relying on the decision of this Tribunal in the case of DCIT Vs. Maheswari Mega Ventures Ltd., in dated 03/02/2017, deleted the disallowance of Rs. 2,38,22,132/- made by the AO u/s 14A of the Act.

4.

Aggrieved by the order of the CIT(A), the revenue is in appeal before us.

5.

When the appeal was taken up for hearing none appeared on behalf of the respondent-assessee. therefore, We have heard the ld. DR and gone through the orders of the authorities below. In the instant case, though the assessee has made investments, the assessee did not earn any exempt income. The ld. CIT(A) deleted the disallowance by relying on the decision of this Tribunal in the case of Maheswari Mega Ventures Ltd. (supra), wherein the Tribunal has held as under: "22. Considered the rival submissions and perused the material facts on record. As per the P&L account and balance sheet submitted before us, the assessee had not earned any exempt income. The provisions of section 14A will be applied to find the expenditure relating to exempt income. In the absence of such exempt income, no expenditure can be disallowed in relation to exempt income. Accordingly, we uphold the decision of CIT(A) and dismiss the ground raised by the revenue.”

5.1 The coordinate bench of this Tribunal also in the case of Prathista Industries Ltd., Secunderabad Vs. The DCIT, Circ1e-16(3), Hyderabad in dated 29.04.2016 for the A.Y. 2011-12, has held as under:

“6. Having regard to the rival contentions and the material on record, we find that section 14A clearly

M/s Ilabs Hyderabad Technology Centre Pvt. Ltd. . stipulates that the expenditure incurred for earning of any income which does not form part of the total income alone can be disallowed. In the case before us, when the assessee has not earned any exempt income, there can be no disallowance under section 14A of the Act. The Hon'ble Delhi High Court in the case of Cheminvest Ltd., reported in (2015) 378 ITR 33 (Del.) has held that section 14A will not apply where no exempt income is received or receivable during the relevant assessment year .. " Respectfully following the above decisions of Hon'ble ITAT in the said cases, we hold that since the appellant has not earned any exempt income during the relevant assessment year, the provisions of section 14A r.w. Rule 8D are not applicable in this case. Therefore, we uphold the order of the ld. CIT(A) as his decision is in consonance with the decisions of the ITAT and dismiss the grounds raised by the revenue on this issue.

6.

In the result, appeal of the revenue is dismissed. Order pronounced in the Open Court on 10th September, 2020.

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