ACIT, CIRCLE-13(2), NEW DELHI vs. JYESTHA INFRASTRUCTURE PVT. LTD., NEW DELHI

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ITA 3496/DEL/2019Status: DisposedITAT Delhi08 June 2022AY 2015-163 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 the disallowance under Section 14A cannot exceed the exempt income earned by the assessee. The Revenue's grounds of appeal were found to be without substance.

What were the facts?

The assessee declared a loss but earned significant exempt income like dividend and STCG. The AO disallowed expenses under Section 14A read with Rule 8D, exceeding the exempt income. The CIT(A) restricted the disallowance to the quantum of exempt income.

What were the issues?

Whether the disallowance under Section 14A can exceed the exempt income earned by the assessee.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCH “H”: NEW DELHI

Before: SHRI SHAMIM YAHYA & SHRI ANUBHAV SHARMA

For Respondent: Ms. Anupama Singhla, Sr. DR
Hearing: 06/06/2022Pronounced: 08/06/2022

PER ANUBHAV SHARMA, J. M.:

1.

1. 1. The appeal has been preferred by the revenue against the order dated 30.01.2019 of Ld Commissioner of Income Tax (Appeals)-5, New Delhi (hereinafter referred as Ld. First Appellate Authority or in short Ld. „FAA‟) in appeal No. 5/0103/2017-18 arising out of an appeal before it against the order dated 15.12.2017 u/s 143(3) of the Income Tax Act, 1961 (hereinafter referred as „the Act‟) passed by the ld. Assessing Officer, ACIT, Circle-13(2), New Delhi (hereinafter referred as the Ld. AO).

2. Facts in brief are the appellant submitted its return of income on 24.09.2015, declaring loss of Rs. 3,07,39,510/-. During the scrutiny proceedings, it was observed by the AO that Assessee has earned various exempt income mainly consisting of dividend income amounting to Rs. 4 crores and STCG amounting to Rs. 2,56,31,166/. However, no disallowance has been made by the Assessee u/s 14A of the Act. The Assessee was given show cause notice for disallowance of Rs. 13,60,88,805/- as worked out after applying the calculation as per Rule 8D of the IT Rules. The submission of the Assessee in this regard was not considered favorably by the AO and the said amount has been added in total income. A subsequent rectification was made by AO vide order dated 17.01.2018, and the disallowance has been restricted to Rs. 10,95,02,855/- to the extent of the total expenditure incurred. Therefore, the revised income has been determined at Rs. 7,87,61,827/-. However, during the appeal before Ld CIT(A), relying on the judgment of the Hon‟ble High Court in Joint Investment Pvt. Ltd Vs. CIT, in and Delhi Bench of ITAT in ITA No. 919/Del/2014 Ganga Kaveri Credit and Holding Pvt. Ltd case it was held that disallowances cannot exceed the exempt income.

3.

The revenue has raised the following grounds of appeal:-

1. Whether on the facts and in the circumstances of the case & in law, the Ld. CIT(A) erred in holding that the disallowance u/s 14A has to be limited to the quantum of income not forming part of the total income of the assessee even when clear, explicit and unambiguous provision of Section 14A read with Rule 8D do not stipulate such restriction.

2. Whether in the facts and circumstances of the case & in law, the Ld. CIT(A) is legally justified in holding a principal that quantum of expenditure attributable for the purpose of section 14A cannot exceed the exempt income earned by the assessee.”

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