JCIT(OSD), CIRCLE-16(2), NEW DELHI vs. MEDIA TRANSASIA INDIA PRIVATE LTD., NEW DELHI

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ITA 4849/DEL/2018Status: DisposedITAT Delhi20 December 2021AY 2014-154 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee's application under the Vivad Se Vishwas Act was accepted. Consequently, the appeal was treated as withdrawn and dismissed as infructuous.

What were the facts?

The Department filed an appeal against the CIT(A)'s order which allowed certain expenses and deleted disallowances. The assessee had applied for settlement under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the CIT(A) was justified in allowing expenses and deleting disallowances, and whether the appeal has become infructuous due to settlement under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 37(1),Section 14A

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCH ‘G’: NEW DELHI

ORDER PER ANADEE NATH MISSHRA, AM:

(A) This appeal by Department is filed against the order of Learned Commissioner of Income Tax (Appeals)-6, Delhi, [Ld.

CIT(A)”, for short], dated 20.04.2018 for Assessment Year 2014-15.

Grounds taken in this appeal of Assessee are as under:

“1 Whether on the facts and circumstances of the case, the Ld.CIT(A) is legally justified in allowing expenses of Rs.1,87,29,838/- and Rs.12,44,456/- on account of ‘advertisement & publicity expenses’ and ‘business promotion expenses’ respectively by ignoring the findings of the Assessing Officer (hereinafter referred as "the AO") and also the fact that the assessee had not discharged its initial onus u/s 37 (1) of the Income Tax Act, 1961 (hereinafter referred as "the Act”) by not furnishing any credible evidence that expenditure was actually incurred wholly and exclusively for the business purpose of the assessee?

2.

Whether on the facts and circumstances of the case, the Ld CIT(A) is legally justified in deleting the disallowance of Rs.2,51,968/- u/s 14A of the Act r. w. Rule 8D of the Income Tax Rules, 1962 ( hereinafter referred as ‘the Rules”) by not considering the provisions of Section 14 A of the Act which stipulate computation of disallowance u/s 14 A of the Act mandatorily under Rule 8D(2) of the Rules ?

3.

Whether on the facts and circumstances of the case, the Ld CIT (A) is legally justified in deleting the disallowance of Rs.2,51,968/- u/s 14A of the Act without considering legal principle that the allowability or disallowability of expenditure under the Act is not conditional upon the earning of the income as upheld by the Hon’ble Supreme Court in the case of CIT Vs. Rajendra Prasad Moody [1978] 115 ITR 519 and without considering ratio decidendi as upheld in the cases of CIT Vs. Walfort Share and Stock Brokers P. Ltd [2010] 326 ITR 1 (SC) and Maxopp Investment Vs CIT [2012] 347 ITR 272 (Delhi) on application of provisions of section 14A of the Act ? 4. That the appellant craves leave to add, amend, alter or forgo any ground/(s) of appeal either before or at the time of hearing of the appeal.”

(B) At the time of hearing, no one was present on behalf of the assessee, but through a written communication dated 01.10.2021 the Learned Authorized Representative (“Ld. AR”, for short) for the assessee informed us that Designated Authority has accepted the application of assessee company under ‘The Direct Tax Vivad Se

JCIT (OSD) vs. Media Transasia India Pvt. Ltd. Vishwas Act, 2020’ (“VSVS”, for short). A copy of Form-5 issued by the Designated Authority was also enclosed with the aforesaid letter dated 01.10.2021. Learned Senior Departmental Representative for Revenue submitted before us that this appeal may be treated as withdrawn and may be dismissed on account of the aforesaid VSVS.

After due consideration and in view of the foregoing, we are of the opinion that this appeal has become infructuous on account of aforesaid VSVS; and that this appeal may be treated as withdrawn on account of the aforesaid VSVS. Accordingly, this appeal having become infructuous, is treated as withdrawn and is hereby dismissed.

(B.1) Before we part, we hereby clarify, by way of abundant caution, that if for some reason the disputes under this appeal before us are not settled under the aforesaid VSVS, then the assessee will be at liberty to approach ITAT for restoration of this appeal in accordance with law.

(C) In the result, this appeal is dismissed.

JCIT (OSD) vs. Media Transasia India Pvt. Ltd. This order was already pronounced orally on 20th December, 2021 in Open Court, in the presence of Learned Sr.

Departmental Representative, after conclusion of the hearing. Now this order in writing is signed today on 20.12.2021.

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