THE PRINCIPAL COMMISSIONER OF INCOME TAX-1 vs. M/S ADANI INFRASTRUCTURE AND DEVELOPERS PVT. LTD.

ORAL ORDER (PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) 1 This Tax Appeal under Section 260A of the Income Tax Act, 1961 [for short, 'the Act, 1961'] is at the instance of the Revenue and is directed against the order passed by the Income Tax Appellate Tribunal, Ahmedabad Bench 'B', Ahmedabad dated  15th  May 2019 in the ITA No.2211/Ahd/2017 for the A.Y. 2013­14. 2 The   Revenue   has   proposed   the   following   solitary   substantial question of law for the consideration of this Court: “Whether the Appellate Tribunal has erred in law and on facts in deleting the disallowance of Rs.4,72,00,565/­ made under Section 14A of the Act read with Rule 8D of the Income Tax Rules?” 3 It appears from the materials on record that in the course of the C/TAXAP/66/2020 ORDER assessment proceedings, the Assessing Officer noticed that the assessee had made investment to the tune of Rs.27,78,87,305/­ on 31st  March 2012 and the same was enhanced to Rs.1,57,04,32,421/­ as on 31st March 2013. The Assessing Officer noticed that the assessee had not made any disallowance under Section 14A read with Rule 8D of the Income   Tax   Rules   in   respect   of   any   expenditure   incurred   for   the aforesaid   investment.   The   case   of   the   assessee   before   the   Assessing Officer was that the interest free funds were used for investing in equity shares and in such circumstances, no disallowance was required to be made under Section 14A read with Rule 8D of the Income Tax Rules. The asessee also declared that no exempt income has been claimed and

therefore the disallowance under Section 14A should not be made. The Assessing Officer rejected the case put up by the assessee and after referring to the CBDT circular No.5/2014 held that the disallowance can be made by invoking Section 14A of the Act, 1961 though no income had been earned by the assessee claimed as exempt during the year under consideration. 4 In such circumstances referred to above, the Assessing Officer computed disallowance under Section 14A read with Rule 8D of the Income Tax Rules to the amount of Rs.4,72,00,565/­ and added to the [2014] 45 taxmann.com 116. 6 The   Revenue   being   dissatisfied   with   the   order   passed   by   the CIT(A) went in appeal before the Tribunal. C/TAXAP/66/2020 ORDER 7 The Tribunal dismissed the appeal thereby affirming the order passed by the CIT(A). 8 In such circumstances, the Revenue is here before this Court with the present appeal. 9 We take notice of the following findings recorded by the Tribunal in its impugned order: “5 We have heard both the issues and perused the material on record carefully. We have noticed that it is undisputed fact that assessee has not earned any exempt  income during the year under consideration. Víde a number of judicial pronouncements the Co­ordinate Benches of the ITAT Ahmedabad have held that no disallowance shall be made under section 14A of the act if the assessee has not earned any exempt income otherwise the disallowance shall be restricted to the exempt income. Section 14A(1) provides that for the purpose of computing total income under chapter IV, no deduction shall be allowed in respect of expenditure incurred by the assessee in relation to income which does not form part of other total income under the act. We have noticed that Id. CIT(A) has followed the decision of the Co­ordinate Bench of the ITAT in the case of Shah Alloys Ltd. (2315/Ahd/2010 dated 27­03­2015 and the decision of the Hon’ble Taxmann.com 116) on identical issue of dísallowance u/s. 14A when no dividend income is earned by the assessee. The judicial findings of the Hon’ble jurisdictional  High Court and the decision  of the Co­ordinate Bench of the ITAT have been elaborated In the decision of the Ld. CIT(A) Víde which similar issue on identical facts have been decided in favour of the assessee. We have also perused the judicial pronouncement in the case of  CIT v Corrtech Energy (p) Ltd (2014) 45 taxmann.com. 116  of Hon’ble High Court of Gujarat wherein it is held that in a case assessee did not make any claim for exemption of any income from payment of taxes, in that case disallowance u/s 14A of the act could not be made. It is crystal clear that the jurisdictional High Court has decided that to attract the provision of section 14A it is required that assessee should have earned an exempt income, if the assessee has not earned an exempt income and not claimed so in the return of income then the provision of section 14A are not applicable. We find that during the year under consideration the assessee company has not earned any exempt income and has not claimed any such exempt income in the return of income therefore as per our considered opinion the provision of section 14A are not applicable. C/TAXAP/66/2020 ORDER In   view   of   the   above   mentioned   facts   and   circumstances   and following the decision of the Hon’ble jurisdictional High Court of Gujarat, we consider that the disallowance u/s. 14A r.w.s Rule 8D cannot be made as the assessee has not earned any exempt income. Accordingly, the appeal of the Revenue is dismissed.” 10 In   our   opinion,   the   CIT(A)   as   well   as   the   Appellate   Tribunal rightly applied the dictum as laid by this Court in the case of Corrtech Energy (supra). In Corrtech Energy (supra), this Court held that the assessee did not make any claim for exemption of any income from payment of tax. The disallowance under Section 14A of the Act cannot be made. To attract the provisions of Section 14A of the Act, 1961, it is necessary that the assessee should have earned any exempt income. If the assessee has not earned an exempt income and has not claimed so in the return of income, then the provision of Section 14A is not applicable. 11 The concurring findings of fact recorded by the two authorities is that in the year under consideration, the assessee company had not earned   any   exempt   income   and   had   not   claimed   any   such   exempt income in the return of income. 12 In   view   of   the   aforesaid,   this   Tax   Appeal   fails   and   is   hereby dismissed. (J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) CHANDRESH