DCIT, CIRCLE- 13(2), NEW DELHI vs. JINDAL ITF LTD., NEW DELHI

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ITA 6871/DEL/2018Status: DisposedITAT Delhi08 December 2021AY 2015-163 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 CIT(A) correctly restricted the disallowance under Section 14A to the amount of exempt income earned by the assessee, which was Rs. 382. This decision aligns with established High Court precedents.

What were the facts?

The Assessing Officer (AO) made a disallowance of Rs. 21,15,14,527 under Section 14A based on the assessee's significant investments. The assessee's total exempt income for the year was only Rs. 382.

What were the issues?

Whether the disallowance under Section 14A can exceed the total exempt income earned by the assessee.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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

Before: SHRI ANIL CHATURVEDI & SHRI AMIT SHUKLA

For Respondent: Shri Kumar Padmapani Bora, Sr.DR
Hearing: 08.12.2021

impugned order dated 16.08.2018 passed by the ld. CIT (A)-5, Delhi for the quantum of assessment passed under section 143(3) of the Income-tax Act, 1961 (for short ‘the Act’) for the assessment year 2015-16.

2.

In various grounds of appeal

, the only issue raised by the Revenue is restricting the disallowance of Rs.21,15,14,527/- to Rs.382/- by the ld. CIT (A) made u/s 14A of the Act which was exempt income earned by the assessee.

3. From the bare perusal of the impugned order passed by the ld. CIT (A), we find that the total exempt income earned by the assessee during the year was Rs.382/-. Ld. AO noted that assessee has huge investments mainly on unquoted strategic investments in subsidiary companies and proceeded to make a disallowance u/s 14A at Rs.21,15,14,527/- u/s 14A of the Act read with Rule 8D(2) of the Income-tax Rules, 1962. Ld. CIT (A) referring to the judgments of Hon’ble Delhi High Court in case of Cheminvest Limited 378 ITR 33 and CIT vs. Holcim India Pvt. Ltd. (2014) 90 CCH 081 (Del.) held that disallowance u/s 14A cannot exceed the exempt income. The aforesaid finding of the ld. CIT (A) is in accordance with law as propounded by the Hon’ble Delhi High Court. So, we do not find any infirmity in the findings returned by the ld. CIT (A) and the same is accordingly upheld. Consequently, the appeal filed by the Revenue is hereby dismissed. Order pronounced in open court on this 8th day of December, 2021 after the conclusion of the hearing. Sd/- sd/- (AMIT SHUKLA) (ANIL CHATURVEDI) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated the 8TH day of December, 2021/TS

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