PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-4 vs. M/S MMTC LTD.

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ITA - 508 / 2022HC Delhi05 December 20222 pages
For Petitioner: VIBHOOTI MALHOTRA
AI SummaryPartly Allowed

What did the High Court hold?

The High Court condoned the delay in filing the appeal and allowed the revenue to file legible annexures. The court listed the matter for further hearing on the substantive issue regarding the disallowance under Section 14A.

What were the facts?

The revenue filed an appeal with a delay of 79 days, which was condoned by the High Court. The main issue concerns the disallowance made by the Assessing Officer under Section 14A of the Income Tax Act.

What were the issues?

The primary issue is the sustainability of the disallowance made under Section 14A of the Income Tax Act, considering the application of Rule 8D as it stood at the relevant time.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

$~48 * IN THE HIGH COURT OF DELHI AT NEW DELHI

+ ITA 508/2022 & CM Nos.52442-43/2022

PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-4

..... Appellant Through: Mr Ajit Sharma, Sr. Standing Counsel with Mr A. Renganath, Adv.

versus

M/S MMTC LTD.

..... Respondent

Through: Mr Aniket D. Agrawal, Adv.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

O R D E R %

05.12.2022 [Physical Hearing/Hybrid Hearing (as per request)] CM No.52443/2022 [Application filed on behalf of the appellant seeking condonation of delay of 79 days in re-filing the appeal] 1. This is an application filed on behalf of the appellant/revenue seeking condonation of delay in re-filing the instant appeal. 1.1 According to the counsel for the appellant/revenue, there is a delay of 79 days. 2. Mr Aniket D. Agrawal, who appears on behalf of the respondent/assessee, says that he does not oppose the prayer made in the application. 3. The prayer made in the application is allowed. The delay in re-filing the appeal is condoned. ITA 508/2022

page 1 of 2 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 14:01:41

4.

The application is, accordingly, disposed of. CM No.52442/2022 5. Allowed, subject to the appellant/revenue filing legible copies of the annexures, at least three days before the next date of hearing. ITA 508/2022 6. The broad issue which arises for consideration is as to whether the disallowance made under Section 14A of the Income Tax Act, 1961 [in short, “Act”] by the Assessing Officer (AO) is sustainable in the facts and circumstances arising in the instant case. 6.1. The Income Tax Appellate Tribunal [in short “Tribunal”] has ruled in favour of the respondent/assessee. 7. Mr Ajit Sharma, who appears on behalf of the appellant/revenue, says that if Rule 8D of the Income Tax Rules 1962 [in short “Rules”] is applied, as it stood at the relevant point in time, then the AO’s order should have been sustained. 7.1 This is disputed both on facts and in law by the counsel for the respondent/assessee. 8. List the matter on 14.04.2023. 9. In the meanwhile, the counsel for the parties will file their written submissions, not exceeding three pages each, at least five days before the next date of hearing.

RAJIV SHAKDHER, J

TUSHAR RAO GEDELA, J

DECEMBER 5, 2022

Click here to check corrigendum, if any ITA 508/2022

page 2 of 2 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 14:01:41

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