DCIT CIRCLE-27(1), NEW DELHI vs. UEM INDIA PVT. LTD., DELHI

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ITA 6506/DEL/2019Status: DisposedITAT Delhi19 September 2022AY 2016-174 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 upheld the CIT(A)'s decision, following the Delhi High Court's ruling that Section 14A disallowance is not applicable if no exempt income is earned. The amendment to Section 14A was held to be prospective.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting a disallowance made under Section 14A read with Rule 8D. The assessee had not earned any exempt income during the assessment year.

What were the issues?

Whether disallowance under Section 14A read with Rule 8D is applicable when no exempt income is earned. Whether the amendment to Section 14A is retrospective.

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(2)Show list

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Income Tax Appellate Tribunal, [ DELHI BENCH “H” NEW DELHI ]

Before: SHRI G. S. PANNUSHRI CHALLA NAGENDRA PRASAD

For Appellant: Shri Anuj Garg
Hearing: 19/09/2022

आदेश / O R D E R PER C. N. PRASAD, J. M. :

1.

This appeal filed by the Revenue is against the order of the ld. Commissioner of Income Tax (Appeals)-9 [hereinafter referred to as CIT (Appeals)] New Delhi, dated 21.05.2019 for the assessment year 2016-17 in deleting the disallowance made under section 14A read with Rule 8D of the Income Tax Rules. 1

2.

At the outset, the ld. Counsel for the assessee submits that during the assessment year the assessee did not receive any exempt income and the ld. CIT (Appeals) deleted the disallowance, following the decision of the Hon’ble Delhi High Court in the case of Cheminvest Limited Vs. CIT (378 ITR 33). The ld. Counsel further submits that in a recent decision, the jurisdictional High Court in the case of PCIT Vs. Eros Infrastructure (India) Ltd. In ITA. 204/Del/2022 dated 20.07.2022 held that the Amendment brought in by the Finance Act, 2022 to the provisions of section 14A of the Act clarifying even if there is no exempt income the provisions of section 14A read with Rule 8D have application was held to be applicable only prospectively.

3.

The ld. DR supported the order of the Assessing Officer.

4.

Heard rival submissions perused the orders of the authorities below. We observe that the ld. CIT (Appeals) deleted the disallowance made under section 14A of the Act for the reason that the assessee did not claim any exempt income during the assessment year under consideration. The ld. CIT (Appeals) followed the decision of the Hon’ble Delhi High Court in the case of Cheminvest Limited Vs. CIT (supra). We further observe that recently the Hon’ble Delhi High Court in the case of PCIT Vs. Eros Infrastructure (India) Ltd. (supra) following the decisions of Apex court in the case of Sedco Forex International Drill. Inc Vs. CIT [(2005) 12 SCC 717] and in the case of M.M. Aqua Technologies Ltd. Vs. CIT in Civil Appeal Nos. 4742 and 4743 of 2021 (dated 11.08.2021) held that the amendment to section 14A of the Act was for removal of doubts cannot be presumed to be retrospective. Thus, we do not see any infirmity in the order passed by the ld. CIT (Appeals) in deleting the disallowance made under section 14A read with Rule 8D of the Act. Grounds raised by the Revenue are rejected.

5.

In the result, appeal of the Revenue is dismissed.

Order pronounced in the open court on : 19/09/2022.

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