THE PR. COMMISSIONER OF INCOME TAX -CENTRAL -1 vs. BLUE COAST HOTELS LTD.

ITA 797/2023 Page 1 of 4

$~37 * IN THE HIGH COURT OF DELHI AT NEW DELHI

Decision delivered on: 20.12.2023 + ITA 797/2023 & CM No.66364/2023

THE PR. COMMISSIONER OF INCOME TAX – CENTRAL -1

..... Appellant Through: Mr Ruchir Bhatia, Sr Standing Counsel.

versus

BLUE COAST HOTELS LTD.

..... Respondent Through: Mr Ved Jain, Mr Nischay Kantoor and Ms Soniya Dodeja, Advs.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

HON'BLE MR. JUSTICE GIRISH KATHPALIA

O R D E R %

20.12.2023

[Physical Hearing/Hybrid Hearing (as per request)] RAJIV SHAKDHER, J. (ORAL): CM No.66364/2023 [Application filed on behalf of the appellant seeking condonation of delay of 57 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 appeal. 1.1 According to the appellant/revenue, there is a delay of 57 days in re- filing the appeal. 2. Mr Ved Jain, counsel who appears on behalf of the respondent/assessee, says that he would have no objection if the delay in re- filing is condoned. Digitally Signed By:TARUN RANA Signing Date:29.12.2023 19:19:29 Signature Not Verified

ITA 797/2023 Page 2 of 4

2.1 It is ordered accordingly. 3. The application is, accordingly, disposed of. ITA 797/2023 4. This appeal concerns Assessment Year (AY) 2016-17. 5. Via the instant appeal, the appellant/revenue seeks to assail the order dated 17.03.2023 passed by the Income Tax Appellate Tribunal [in short, “Tribunal”]. 6. The only issue which arises for consideration in the instant matter is whether disallowance under Section 14A of the Income Tax Act, 1961 [in short, “Act”] can be ordered if the respondent/assessee has not earned any exempt income. 7. Concededly, this issue stands covered by various judgments of this court. For convenience, we may cite the relevant paragraphs of the judgment dated 13.10.2023 passed in ITA No.558/2023, titled Principal Commissioner of Income Tax, Delhi-7 v. Techno Trexim (India) Pvt. Ltd. 2023:DHC:7959-DB: “8. The record shows that the deletion of disallowance of deductions sustained via the impugned order amounted to Rs.3,81,71,231/-. 9. The stand taken by the appellant/revenue is that since huge investments had been made, amounting to nearly Rs.45.80 crores, expenses would have been incurred in managing such investments. 10. However, the record shows, something which is not disputed by Mr Rai, that in the period in issue, i.e., AY 2015-16, the respondent/assessee had not earned any exempt income. It is sought to be contended by Mr Rai that this position, i.e., the applicability of Rule 8D of 1962 Rules, is clarified by Finance Act, 2022. 11. We are unable to agree with the submissions advanced by Mr Rai as both issues stand covered by judgments of this court. 11.1 Insofar as the issue concerning whether Section 14A of the 1961 Act read with Rule 8D of the 1962 Rules could be triggered where no exempt income has been earned, it stands covered by the judgment rendered by this court in Principal Commissioner of Income Tax (Central)-3 v. Bhilwara Energy Ltd. (2023):DHC:5467-DB, wherein reference is made to other Digitally Signed By:TARUN RANA Signing Date:29.12.2023 19:19:29 Signature Not Verified

ITA 797/2023 Page 3 of 4

judgments on the point in issue. For convenience, the relevant observations contained therein are set forth hereafter:

“9. Via these appeals, the appellant/revenue seeks to assail the common order of the Income Tax Appellate Tribunal [in short, “Tribunal”] dated 02.08.2022. 10. Mr Abhishek Maratha, senior standing counsel, who appears on behalf of the appellant/revenue, submits that the issue that arises for consideration is whether the Tribunal was right in sustaining the deletion of disallowance under Section 14A of the Income Tax Act, 1961 [in short, “Act”] in view of the fact that no income exempt from tax had been earned during the relevant period. 11. According to us, the issue is covered by the following decisions: (i) judgement dated 02.09.2015 passed in ITA 749/2014, titled Cheminvest Limited v. Commissioner of Income Tax-VI. (ii) Commissioner of Income-tax, Central 1, Chennai v. Chettinad Logistics (P.) Ltd. [2017] 80 taxmann.com 221 (Madras). (iii) Order dated 30.05.2023 passed in ITA Nos. 316/2023 and 317/2023, titled Principal Commissioner of Income Tax Delhi 4 v. IL And FS Energy Development Co Ltd.”

ITA 797/2023 Page 4 of 4

9.1 Based on this, the Commissioner of Income Tax (Appeals) [in short, “CIT(A)”], via order dated 21.10.2019, deleted the aforementioned addition. This order was affirmed by the Tribunal. 10. Given the aforesaid position, both on facts and in law, according to us, no substantial question of law arises for our consideration. 11. The appeal is, accordingly, closed. 12. Parties will act based on the digitally signed copy of the order.

RAJIV SHAKDHER, J

GIRISH KATHPALIA, J DECEMBER 20, 2023 aj

Digitally Signed By:TARUN RANA Signing Date:29.12.2023 19:19:29 Signature Not Verified