ADDL.CIT, SPECIAL RANGE-3, NEW DELHI vs. DCM LTD., NEW DELHI

The Revenue has raised the following substantive grounds of appeal:-

Brief facts of the case are that, the assessee Company is engaged in the business of manufacturing cotton yarn, Grey Iron Castings, IT Infrastructure Services and Development of Real Estate Projects. The assessee filed return declaring business loss of Rs. (-) 15,80,34,714/- and taxable MAT income of Rs. 18,02,651/- further revised the said return by declaring the loss of Rs. (-)15,91,99,259/- and MAT income of Rs. 18,02,651/-. The said return was selected for scrutiny and a notice u/s 143(2) of the Act and questionnaire u/s 142(1) of the Act were issued. The representative of the assessee has represented the assessee during the assessment proceedings. The assessment order came to be passed on 20/12/2018 by making an addition of interest on interest free advance of Rs. 22,32,000/-, made disallowance u/s 14A at Rs. 1,75,92,000/-, further assessed the loss at Rs. 13,93,75,260/- under normal provisions and book profit of Rs. 1,93,94,650/-. As against the said assessment order, the assessee has preferred an appeal before the CIT(A). The Ld.CIT(A) vide order dated 25/04/2019 allowed the Appeal filed by the assessee by deleting the additions/disallowance made by the A.O.

Aggrieved by the order dated 25/04/2019, the Revenue has preferred the present Appeal on the grounds mentioned above.

The Ld. DR vehemently contended that the order of the Ld.CIT(A) is erroneous in deleing the disallowance of interest free advance of Rs. 22,32,000/- made by the A.O, further committed an error deleting the disallowance u/s 14A read with Rule 8D of Rs. 1,75,92,000/- made by the A.O and also contended that the Ld.CIT(A) has erred in deleting the adjustment made by the Assessing Officer in book profit u/s 115JB on account of disallowance u/s 14A read with Rule 8D amounting to Rs. 1,75, 92,000/-. Thus, the Ld. DR has relied on the order of the A.O.

Per contra, the Ld. Counsel for the assessee submitted that the similar issue involved in the present Appeal have been decided by the Coordinate Bench of this Tribunal in for Assessment Year 2015-16 wherein the Tribunal has dismissed the Appeal filed by the Revenue which was on the very similar grounds.

We have heard the parties, perused the material on record and gave our thoughtful consideration. The Ground No. 1 is in respect of disallowance of Rs. 22,32,000/- made by the Assessing Officer on account of notional interest on interest free advance to DCM Employee Trust which has been deleted by the Ld.CIT(A). The similar disallowance has been made in the Assessment Year 2015-16 also and the Department has filed an Appeal in before the Tribunal wherein the Co-ordinate Bench of the Tribunal vide order dated 30/09/2021 held as under:-

The Ground No. 2 is in respect of disallowance u/s 14A of the Act which has been deleted by the Ld.CIT(A). The very same disallowance was made u/s 14A of the Act has been deleted by the CIT(A) in the Assessment Year 2015-16 which has been questioned by the Department in ITA No. 8137/Del/2018. The Co-ordinate Bench of the Tribunal while deleting the said disallowance held as under:-

The Ground No. 3 of Revenue is in respect of adjustment in book profit of addition made as per Section 14A read with Rule 18D. It is well settled law that when there is no exempt income, no disallowance is called for. Apart from the same, the similar issue has already been decided in favour of the assessee by this Tribunal for the Assessment Year 2014-15 & 2015-16. Therefore, following the Rule of consistency we dismiss the Ground No. 3 of the Revenue.

In the result, the Appeal of the Revenue is dismissed.