RLF LTD.,NEW DELHI vs. ITO, WARD- 20(3), NEW DELHI

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ITA 1523/DEL/2018Status: DisposedITAT Delhi22 September 2021AY 2012-134 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the CIT(A) had already granted relief to the assessee in a prior order, deleting the disallowance under Section 14A. Therefore, the present appeal by the assessee was dismissed as no illegality was found in the CIT(A)'s order.

What were the facts?

The assessee company made a suo motu disallowance under Section 14A read with Rule 8D. The Assessing Officer made a further disallowance, adding a balance amount to the assessee's income. The assessee appealed to the CIT(A), who dismissed the appeal.

What were the issues?

Whether the disallowance made by the AO under Section 14A read with Rule 8D was justified, considering the relief already granted by the CIT(A) in a previous order.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

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

Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI

For Respondent: Ms. Kirti Sankratyayan, Senior DR
Hearing: 09.09.2021

PER KULDIP SINGH, JUDICIAL MEMBER :

1.

Appellant, M/s. RLF Limited (hereinafter referred to as ‘the assessee’) by filing the present appeal sought to set aside the impugned order dated 27.12.2017 passed by the Commissioner of Income - tax (Appeals)-7, New Delhi qua the assessment year 2012-13 on the grounds inter alia that:-

“That on the facts and in the circumstances of the case and under the provisions of law, the Commissioner of Income Tax (Appeals) has erred in upholding the order passed u/s 250 granting part relief out of disallowances made u/s 14A of I.T. Act read with Rule 8D of the Rules.”

2.

Briefly stated the facts necessary for adjudication of the controversy at hand are : Assessee company is into manufacturing and export of embroided fabrics. During scrutiny proceedings, Assessing Officer (AO) noticed investment in shares, income from which does not form part of the total income. Declining the contentions raised by the assessee that in the computation of income it had added Rs.25,53,328/- under Rule 8D of the Income- tax Act, 1961 (for short ‘the Act’), whereas no disallowances called for in view of the decision rendered by Hon’ble Delhi High Court in case of Holcim India Pvt. Ltd. – & ITA No.299/2014, the AO by invoking the provisions contained u/s 14A read with Rule 8D made disallowance of Rs.40,82,567/- out of which assessee has already made suo motu disallowance of Rs.25,53,238/- and balance amount of Rs.15,29,329/- is added back to the income of the assessee.

3.

Assessee carried the matter before the ld. CIT (A) by way of filing appeal who has dismissed the appeal u/s 250(6) of the Act.

Feeling aggrieved, the assessee has come up before the Tribunal by way of filing the present appeal.

4.

Assessee has not preferred to put in appearance despite issuance of the notice and consequently, we proceeded to decide the present appeal with the assistance of the ld. DR as well as on the basis of documents available on the file.

5.

We have heard the ld. Departmental Representative for the Revenue/appellant 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.

6.

Bare perusal of the impugned order passed by the ld. CIT(A) goes to prove that relief has already been granted to the assessee by ld.CIT (Appeals)-16 vide order dated 06.12.2016 and appeal effect has also been given, operative part of the findings returned by the ld. CIT(A) are as under :-

“3.2 I have carefully considered the assessment order and the submissions filed by the ld. AR. The CIT (Appeals)-16 has allowed relief to the appellant vide order No.143/2016-17 (Old appeal no.228/2015-16) dated 06.12.2016 and appeal effect already allowed to the appellant. Therefore, the disallowance u/s 14A of the Act read with rule 8D of the I.T. Rules made by the AO has already been deleted. Therefore, this ground of appeal is ruled against the appellant.”

7. Even assessee has filed the present appeal by raising vague and ambiguous ground from which it is difficult to discern as to what relief is being sought.

8. In view of what has been discussed above, finding no illegality or infirmity in the impugned order passed by the ld. CIT(A), present appeal filed by the assessee is hereby dismissed. Order pronounced in open court on this 22nd day of September, 2021.

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