PRINCIPAL COMMISSIONER OF INCOME TAX DELHI- 04 vs. M/S NTPC LTD

PDF · subscribers
ITA - 502 / 2024HC Delhi24 September 20244 pages
For Petitioner: ABHISHEK
AI SummaryDismissed

What did the High Court hold?

The High Court upheld the Tribunal's decision that no disallowance under Section 14A was warranted because the tax-free bonds were issued to NTPC as a conversion of old debts and not acquired using borrowed funds. Therefore, no expenditure could be attributed to earning this exempt income.

What were the facts?

The assessee, NTPC Ltd., claimed exempt income from tax-free State Government bonds and dividend income. The Assessing Officer proposed disallowance of expenditure related to this exempt income under Section 14A. The bonds were issued to NTPC as part of a settlement scheme for State Electricity Boards' dues, not purchased with borrowed funds.

What were the issues?

Whether expenditure incurred in relation to exempt income from tax-free bonds, which were not acquired using borrowed funds but as part of a debt settlement, is disallowable under Section 14A of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

ITA 502/2024 & 503/2024

Page 1 of 4

$~76 & 77 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 502/2024 PRINCIPAL COMMISSIONER OF INCOME TAX DELHI- 04

.....Appellant Through: Mr. Abhishek Maratha, SSC with Mr. Apoorv Agarwal, Mr. Parth Samwal, JSCs, Ms. Nupur Sharma, Mr. Gaurav Singh, Mr. Bhanukaran Singh Jodha, Ms. Muskaan Goel & Mr. Himanshu Gaur, Advs.

versus

M/S NTPC LTD

.....Respondent Through: Mr. Ved Jain, Mr. Nischay Kantoor & Ms. Soniya Dodeja, Advs. 77 + ITA 503/2024

PRINCIPAL COMMISSIONER OF INCOME TAX DELHI-04

.....Appellant Through: Mr. Abhishek Maratha, SSC with Mr. Apoorv Agarwal, Mr. Parth Samwal, JSCs, Ms. Nupur Sharma, Mr. Gaurav Singh, Mr. Bhanukaran Singh Jodha, Ms. Muskaan Goel & Mr. Himanshu Gaur, Advs.

versus

M/S NTPC LTD.

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

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 14:30:37

ITA 502/2024 & 503/2024

Page 2 of 4

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE RAVINDER DUDEJA

O R D E R %

24.09.2024

CM APPL. 56047/2024 (3 Days Delay) & CM APPL. 56048/2024 (572 Days Delay in Refiling) in ITA 502/2024

Bearing in the mind the disclosures made, the delay of 03 days in filing the appeal and the delay of 572 days in re-filing the appeal is condoned. Applications shall stand disposed of. CM APPL. 56062/2024 (3 Days Delay) & CM APPL. 56063/2024 (464 Days Delay in Refiling) in ITA 503/2024

Bearing in the mind the disclosures made, the delay of 03 days in filing the appeal and the delay of 464 days in re-filing the appeal is condoned. Applications shall stand disposed of. ITA 502/2024 & ITA 503/2024

1.

The Principal Commissioner impugns the order of the Income Tax Appellate Tribunal [„Tribunal‟] dated 05 August 2022. 2. The solitary question which is sought to be urged for our consideration pertains to the disallowance under Section 14A of the Income Tax Act, 1961 [„Act‟]. 3. We take note of the following significant findings which have come to be recorded by the Commissioner of Income Tax (Appeals) [„CIT(A)‟] in this regard:- “3.14.l Ground No. 15 : Disallowance of expenditure u/s 14A of Income Tax Act : NTPC in its return of income had claimed income exempt u/s 10 of Income Tax Act towards income of Rs.1296.14 crore from 8.5% Tax Free State Govts. Bonds and dividend income of Rs.9.51 crores. The learned AO during the course of assessment 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 14:30:37

ITA 502/2024 & 503/2024

Page 3 of 4

proceedings has desired to show cause, why proportionate disallowance of expenditure incurred in relation to income not included in total income should not be made as per Rule 8D of Income Tax Rules, 1962. The assessee submitted the following facts before the AO during assessment proceedings.

3.14.2 Background of Issue of Bonds : The Govt. of India, Ministry of Power circulated a Scheme, known as "One Time Settlement of State Electricity Boards (SEBs) dues" vide Ref. F.No. 32012/10/R001-Fin dated 20th May 2002, for settlement of old outstanding dues payable by SEBs to Central Public Sector Undertakings. As per the scheme, the various State Govts., through Reserve Bank of India had issued 8.5% Tax free State Govt. Special Bonds to NTPC amounting to Rs.16410. 70 crores as on 31.3.2004 and Government of Delhi was given Long Term Loan amounting to Rs. 1060.03 Crore. The details of the same have been furnished in Schedule 9 "Investment" and Schedule 14 "loans and Advances" of the Annual Accounts annexed with the Return of Income. The Bonds and loan have a maturity period of 15 years and interest on the amount is payable on half yearly basis. NTPC has received Interest of Rs.1220.88 crores from State Govt. Bonds and Rs.75.26 crore from Loan to Delhi State Govt. The Tax free status of the above Bonds has been granted by Central Board of Direct Taxes vide Notification No 158/2003/F.No.200/10/2003 ITA-I dated 27.06.2003 and tax free status to Long Term Loan has been granted vide CBDT notification no: 281/2004 dated 18.11.2004. The Bonds by State Government have been issued based on Tripartite Agreement (forming part of One Time Settlement scheme), made among, the President of India; acting through Joint Secretary, Ministry of Finance, Govt. of India, the Governor of the respective State Govt. acting through the Finance Secretary of the respective State Govt. and the Reserve Bank of India (RBI) and Long Term Loan to Govt. of Delhi has been given as per Bipartite Agreement signed between Govt. of India and Govt. of Delhi.

3.14.3 It may be noted that these tax free bonds have not been purchased by the assessee out of any funds borrowed for the purpose. Instead under the One Time Settlement Scheme the old and accumulated Debtors were converted into this Investment and these tax free bonds were issued to NTPC. In addition, dividend has been received from the investment made by NTPC in its subsidiary/ joint venture companies. Since no funds have been borrowed for the aforesaid investments, it is the accumulated funds of the assessee which are in the shape of tax free bonds and as such any disallowance of expenses would be not in accordance to law.”

4.

It is the aforesaid view which has ultimately been upheld by the Tribunal. 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 14:30:37

ITA 502/2024 & 503/2024

Page 4 of 4

5.

In view of the aforesaid, we find that the appeals fail to raise any substantial question of law. The appeals, consequently, shall stand dismissed.

YASHWANT VARMA, J

RAVINDER DUDEJA, J SEPTEMBER 24, 2024/RW

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 14:30:37

More judgments on Section 14A

All 15,875 judgments and leading authorities on Section 14A →

Recent GST High Court judgments

Search GST case law →