ACIT, CIRCLE- 17(1), NEW DELHI vs. MVL CREDIT HOLDINGS & LEASING LTD., NEW DELHI

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ITA 4344/DEL/2017Status: DisposedITAT Delhi18 November 2021AY 2012-137 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 upheld the CIT(A)'s decision to restrict the disallowance under Section 14A to the extent of dividend income. It also confirmed the deletion of disallowances related to interest on delayed TDS payment and repair and maintenance charges.

What were the facts?

The Revenue appealed against the CIT(A)'s order which reduced the disallowance under Section 14A and deleted other disallowances. The assessee company is in real estate development and earned dividend income.

What were the issues?

Whether disallowance under Section 14A can exceed exempt income, and whether interest on delayed TDS payment and repair expenses are allowable business expenditures.

Which sections of the Income-tax Act were involved?

Section 14A,Section 37(1)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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

Before: SHRI ANIL CHATURVEDI & SHRI KULDIP SINGH

For Appellant: Shri Arun Kishore, CA
For Respondent: Shri Manu Chaurasiya, Senior DR
Hearing: 03.11.2021

PER KULDIP SINGH, JUDICIAL MEMBER :

1.

Appellant, ITO, Ward 16 (3), New Delhi (hereinafter referred to as ‘the Revenue’) by filing the present appeal sought to set aside the impugned order dated 18.04.2017 passed by the Commissioner of Income-tax (Appeals)-6, Delhi qua the assessment year 2012-13 on the grounds inter alia that :-

“1. Whether on facts and in circumstances of the case, the Ld. CIT(A) is legally justified in reducing disallowance of Rs.1,85,95,109/- to Rs.9,45,651/- u/s 14A of the Income Tax Act, 1961 without considering the legislative intent to introducing section 14A by the Finance Act, 2001 as clarified by the CBDT Circular No.5/2014 dated 10.02.2014? 2. Whether on facts and in circumstances of the case, the Ld. CIT(A) is legally justified in holding a principal that quantum of expenditure cannot be exceed the income of the assessee? 3. Whether on facts and in circumstances of the case, the Ld. CIT(A) is legally justified in deleting the disallowance of Rs.98,430/- u/s 37(1) of the Act on account of ‘interest on delayed payment of TDS’ on the basis of the AIR information by holding that interest paid on default occurred by the assessee in payment of Govt. Dues was a revenue expenses and by ignoring the explanation-1 to section 37(1) of the Act? 4. Whether on facts and in circumstances of the case, the Ld. CIT(A) is legally justified in deleting the disallowance of Rs.3,41,848/- u/s 37(1) of the Act on the account of ‘repair and maintenance charges’ by ignoring the facts that the assessee failed to discharge its onus to prove that the expenses were incurred for the purpose of its business? 2. Briefly stated the facts necessary for adjudication of the controversy at hand are : Assessee company is into the business of real estate development, marketing and allied activities. During the scrutiny proceedings, Assessing Officer (AO) noticed that the assessee has earned dividend income of Rs.9,45,651/-. Being not satisfied with the contention of the assessee that no expenditure has been incurred by the assessee to earn the dividend income, AO proceeded to invoke the provisions contained u/s 14A of the Income-tax Act, 1961 (for short ‘the Act’) read with Rule 8D of Income-tax Rules, 1962 (for short ‘the Rules’) and thereby computed the disallowance as under :-

S.No Particulars Amount Amount . (Rs.) (Rs.) (i) Expenditure Directly relating to income which does not form part of total income NIL

(ii) Expenditure incurred by way 1,74,25,912 of interest (A*B/C)

A = Amount of interest 3,08,77,136 B = Average value of investments Investment as on 01.04.2011 12,86,32,549 Investment as on 31.03.2012 33,90,46,382 46,76,78,931 Average value of investments (467678931/2) 23,38,39,465

C = Average of Total Assets Total Assets as on 01.04.2011 40,54,70,851 Total Assets as on 31.03.2012 42,32,13,915 82,86,84,666 Average value of assets 41,43,42,333 (828684666 / 2)

A*B/C subject to maximum of A (iii) One half % of Average value of investment income from which does not form part of total income

Investment as on 01.04.2011 12,86,32,549 Investment as on 31.03.2012 33,90,46,382 46,76,78,931 Average value of investments 23,38,39,465

One half % of average value 11,69,197 of investment(233839465X0.5% ) Subject to Maximum of exp.

TOTAL DISALLOWANCE AS 1,85,95,109 PER RULE 8D

3.

AO also made disallowance of Rs.98,430/- u/s 37(1) of the Act on account of interest on account of delayed payment of Tax Deducted at Source (TDS) on the basis of AIR information. AO also made disallowance of Rs.3,41,848/- u/s 37(1) of the Act on account of repair and maintenance charges and thereby assessed the total income at Rs.1,36,66,910/-.

4.

Assessee carried the matter before the ld. CIT (A) by way of filing the appeal who has partly allowed the same. Feeling aggrieved by the order passed by the ld. CIT(A), the Revenue has come up before the Tribunal by way of filing the present appeal.

5.

We have heard the ld. Authorized Representatives of the parties to the appeal, gone through the documents relied upon and orders passed by the revenue authorities below in the light of the facts and circumstances of the case.

GROUNDS NO.1 & 2 6. Assessee company has earned dividend income of Rs.9,45,651/- without making any suo motu disallowance. AO by invoking the provisions contained u/s 14A read with Rule 8D proceeded to make disallowance at Rs.1,85,95,109/-.

Ld. CIT (A) following the decision rendered by Hon’ble 7.

Delhi High Court in case of Joint Investments (P.) Ltd. vs. CIT 372 ITR 694 restricted the disallowance to the extent of dividend income i.e. Rs.9,45,651/- earned by the assessee company during the year under consideration by returning following findings :-

“3.2.3 The contentions of the AO and submissions of the appellant have been duly considered. Respectfully following the judgment of jurisdictional High Court of Delhi in the case of Joint Investment (Pvt.) limited, of 25/02/2015, the disallowance made under section 14A, read with rule 8D is restricted to Rs.9,45,651/- i.e. upto extent of exempt income. Relief of Rs.1,76,49,458/- is allowed to the appellant (1,85,95,109 -9,45,651).”

8.

By now, it is settled principle of law that disallowance u/s 14A read with Rule 8D cannot be more than the dividend income earned and in this view of the matter, we find no illegality or infirmity in the findings returned by ld. CIT (A), hence grounds no.1 & 2 are determined against the Revenue.

GROUND NO.3

9.

AO after noticing from the AIR report showing total TAN defaults of Rs.98,430/- as late payment interest made disallowance of the same amount i.e. Rs.98,430/- by adding the same back to the total income of the assessee on the ground that no supporting document/evidence has been brought on record by the assessee.

However, ld. CIT (A) by accepting the contention made by the assessee company that interest on delayed payment of TDS is not a penalty but it is compensatory in nature, so cannot be classified as part of the Income-tax liability of the assessee and relied upon the decision of Hon’ble Karnataka High Court in case of Oriental Insurance Co. Ltd. vs. CIT (2009) 183 taxman 186.

10.

Following the decision rendered by Hon’ble Karnataka High Court in case of Oriental Insurance Co. Ltd. vs. CIT (supra) wherein it is held that, “similar deduction towards payment of interest on delayed payment of TDS was allowed”. Since this payment made by the assessee cannot be treated as a tax but compensatory in nature, hence allowable expenses u/s 37 of the Act. So, finding no infirmity or perversity in the impugned findings, ground no.3 is determined against the Revenue.

GROUND NO.4 11. AO made a disallowance of Rs.3,41,848/- @ 10% of the total expenses on ad hoc basis claimed by the assessee company towards repair and maintenance expenses. Since AO has not disputed audited financials of the assessee company rather proceeded to make an ad hoc disallowance merely on the basis of surmises which is not sustainable in the eyes of law. Ld. CIT (A) after thrashing the facts proceeded to delete the disallowance of the expenses in question claimed by the assessee by treating the same having been incurred for the purpose of business. So, finding no illegality or perversity in the impugned findings, ground no.4 raised by the Revenue is hereby dismissed.

12.

Resultantly, the appeal filed by the Revenue is dismissed. Order pronounced in open court on this 18th day of November, 2021.

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