CENTRAL-3 vs. CELLCAP INVOFIN INDIA PVT. LTD

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ITA/819/2015HC Delhi30 October 20153 pages
AI SummaryDismissed

What did the High Court hold?

The ITAT dismissed the Revenue's appeal, holding that the AO did not record that the assessees' claims were false. The High Court agreed, finding no substantial question of law and upholding the ITAT's decision.

What were the facts?

The assessees, non-banking finance companies, claimed a portion of their expenses as administrative and statutory expenses related to dividend income. The Assessing Officer levied a penalty under Section 271(1)(c) for allegedly not furnishing correct particulars of income.

What were the issues?

Whether penalty under Section 271(1)(c) can be levied without the AO recording a finding that the assessee's claims were false, and whether the ITAT correctly applied the principles laid down in CIT v. Reliance Petro Products Pvt. Ltd.

Which sections of the Income-tax Act were involved?

Section 14A,Section 271(1)(c),Section 260A

AI-generated summary — verify with the full judgment below

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ITA Nos. 819 & 823 of 2015

Page 1 of 3

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 12. +

ITA 819/2015

THE PR. COMMISSIONER OF INCOME TAX CENTRAL-3

..... Appellant Through: Mr. Rahul Chaudhary and Mr. Ruchir Bhatia, Advocates.

versus

CELLCAP INVOFIN INDIA PVT. LTD.

..... Respondent Through: Ms. Kavita Jha and Ms. Roopali Gupta, Advocates.

AND

16.

+

ITA 823/2015

THE PR. COMMISSIONER OF INCOME TAX CENTRAL -3

..... Appellant Through: Mr. Rahul Chaudhary and Mr. Ruchir Bhatia, Advocates.

versus

CELLPHONE CREDITS & CREDITS SECURITIES PVT. LTD.

..... Respondent Through: Ms. Kavita Jha and Ms. Roopali Gupta, Advocates. CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

30.10.2015

CM No. 24906 of 2015(exemption) in ITA No. 823 of 2015 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 04/04/2026 at 21:51:00

ITA Nos. 819 & 823 of 2015

Page 2 of 3

1.

Exemptions allowed subject to all just exceptions.

2.

The application is disposed of.

ITA Nos. 819 of 2015 & 823 of 2015

3.

These two appeals by the Revenue under Section 260A of the Income Tax Act, 1961 (‘Act’) are directed against a common order dated 17th April 2015 passed by the Income Tax Appellate Tribunal (‘ITAT’) in ITA Nos. 4364 and 4365/Del/2013 for Assessment Year (‘AY’) 2009-10.

4.

Both the Assessees are non-banking finance companies. In the return of income both Assessees had shown dividend income and claimed that 1% of the expenses had been incurred as administrative and statutory expenses and, therefore, should not be disallowed for the purposes of Section 14A of the Income Tax Act, 1961 (‘Act’) read with Rule 8-D of the Income Tax Rules, 1962 (‘Rules’).

5.

The Assessing Officer (‘AO’) formed an opinion that the Assessees had not furnished the correct particulars of income and proceeded to levy a penalty under Section 271 (1) (c) of the Act. The Commissioner of Income Tax (Appeals) [‘CIT (A)’] deleted the penalty levied by the AO and the Revenue went in appeal before the ITAT. The ground on which the ITAT 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 04/04/2026 at 21:51:00

ITA Nos. 819 & 823 of 2015

Page 3 of 3

dismissed the Revenue’s appeal was that nowhere in the assessment order or in the penalty order did the AO record that the Assessees’ claims were false. It was noted that the Rule 8D of the Rules would come into play only when the AO records a finding that, having regard to the accounts of the Assessee, he was not satisfied with the correctness of the claims of the Assessee in respect of the expenditure in relation to income which does not form part of the total income. Reliance was placed by the ITAT on the decision of the Supreme Court in CIT v. Reliance Petro Products Pvt. Ltd. [2010] 189 Taxman 322.

6.

Having heard learned counsel for the Revenue and having considered the orders of the CIT (A) as well as the ITAT, the Court finds that both decisions are based on the correct understanding of the legal position and that in the facts of the present case, no substantial question of law arises for determination. The appeals are dismissed.

S. MURALIDHAR, J

VIBHU BAKHRU, J OCTOBER 30, 2015/dn 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 04/04/2026 at 21:51:00

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