M/S. AMBIT CAPITAL PVT.LTD,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 4(1) (1) , MUMBAI

4. Without prejudice to what is stated in Ground No. 1, 2 and 3 above, the learned Commissioner of Income-tax (Appeals) erred in considering investment not generating exempt income while working out the disallowance under 3 Ambit capital private limited. section 14A of the Act read with Rule 8D(2)(ii) and (iii) of the Rules.

5. The appellant submits that the learned Assessing Officer be directed : (i) to delete additional disallowance of Rs.34,43,533/- under section 14A of the Act and to restrict the disallowance to Rs.15,41,4347-; (ii) without prejudice to what is stated in (i) above, to delete disallowance in .respect of interest expenses under Rule 8D(2)(ii) of the Rules. (iii) without prejudice to what is stated in (i) and (ii) above, to consider investment generating exempt income while making disallowance under Rule 8D(2)(iii) of the Rules and restrict disallowance to Rs.17,87,888/-; and to modify the assessment in accordance with the provisions of the Act.

2. The brief facts of the case are that, the assessee company is a member of BSE and NSE engaged in the business of providing equity broking services. The assessee has filed the return of income for the assessment year 2016-17 on 28.11.2016 disclosing a Total loss of Rs.6,02,78,033/- and the return of income was processed under Section 143(1) of the Act. Subsequently, the case was selected for scrutiny and notice under Section 143(2) and 142(1) of the Act along with the questionnaire was issued. The AO on perusal of the information found that the assessee has earned dividend income of Rs.15,15,673/- and claimed as exempt u/sec10(34) of the Act. Whereas, the assessee has made disallowance under Section 14A of the Act Rs.15,41,434/- in the computation of income. The assessee was called to explain the reasons and the 4 Ambit capital private limited. working of disallowance under Section 14A of the Act and the information was filed. The A.O without recording dissatisfaction on the working of assessee has relied on the judicial decisions and workout the disallowance under Section 14A r.w.s. 8D of Rs.34,43,533/- and assesseed the total loss of Rs.5,68,34,488/- and passed the order under Section 143(3) of the Act dated 23.12.2019.

, submissions of the assessee and findings of the scrutiny assessment, whereas, in respect of disallowance under Section 14A of the Act, the CIT(A) has confirmed the action of the AO and granted relief in other grounds of appeal and partly allowed the assessee appeal. Aggrieved by the order of the CIT(A) the assessee has filed an appeal before the HonbleTribunal.

4. At the time of hearing, the Ld.AR submitted that the CIT(A) has erred in confirming the action of the AO irrespective of the fact that the assessee has suo-motu made disallowance under Section 14A of the Act. The Ld.AR reiterated that the A.O. has not recorded dissatisfaction on the workings of the assessee and the Ld.AR further relied on the assessee own case wherein identical addition made by the A.O was deleted for the reason that the A.O. has not recorded dissatisfaction on the working of the disallowance by the assessee and prayed for allowing the appeal. Contra, the Ld.DR 5 Ambit capital private limited. submitted that the AO and CIT(A) has considered all these factual aspects and supported the order of CIT(A).

5. We heard the rival submissions and perused the material on record. The sole grievance of the Ld. AR that the CIT(A) has erred in confirming the disallowance under Section 14A of the Act irrespective of the facts that assessee had earned a dividend income and made suo motto disallowance and there is no satisfaction recorded by the A.O. The Ld. AR contentions are that on the similar issue the Hon’ble Tribunal in the assesseee’s own case has granted the relief wherein identical addition made by the A.O was deleted for the reason that the A.O. has not recorded dissatisfaction on the working of the disallowance by the assessee. Further, the assesseee’s books of accounts were produced and the facts were communicated supporting the calculation of disallowance. At this juncture, we considered it appropriate to refer to the findings of the Hon’ble Tribunal in the assesseee’s own case in A.Y. 2011-12 dated 07.11.2019 observed at page 4 Para 5 read as under: 5. We have gone through the relevant record and impugned order and heard both the parties it is clear that books of accounts were produced before the Ld. AO and he could not point out any nexus with the exempt income and that of the expenditure relatable to the exempt income. In several judicial proceedings Hon’ble Courts have held that there has to be some basis for making disallowance in support of its contention Ld. AR cited an order of Co-ordinate Bench wherein in similar facts and circumstances of the case relief was granted by the Co-ordinate Bench in assesseee’s own case for 6 Ambit capital private limited.

A.Ys. 2008-09, 2009-10, 2010- 11 and 2011-12 wherein in facts and circumstances of the case relief was granted to the assesseee relying on the earlier years ITAT orders in assesseee’s own case:- “ 8. We have heard the rival contentions and gone through the facts and circumstances of the case. We find that in the present case also the facts are not in dispute that the assesseee has incurred this expenditure mainly on brand promotion during the year including advertising in Media/ Magazine. It is also not disputed by Revenue. Now before us, that this expenditure is not a corporate advertising films, is in respect of ongoing business. Once, this is for the business and expenditure incurred on brand advertisement, the same is to be allowed as Revenue in nature. Respectively, following Hon’ble Bombay High Court in the case of Asian Paints India Limited (supra), we confirm the order of CIT(A) allowing the claim of the assesseee and dismiss this issue of Revenue’s appeal. Revenue’s appeal is dismissed.

for AY 2009-10, a sum of ₹ 3,24,441/- for AY 2010-11, and a sum of ₹ 1,80,077/- for AY 2011-12.

6.6 The insertion of section 14A with retrospective effect, from 1.4.1962, is a serious attempt on the part of the Legislature not to allow deduction in respect of any expenditure incurred by the assesseee in relation to income, which does not form part of the total Income under the Act, against the taxable income. The Legislature has further clarified its intention that the expenses incurred can be allowed only to the extent they arc relatable to the earning of the taxable income. The language has, therefore, made 8 Ambit capital private limited. an attempt to curb the practice used to reduce the tax payable on the exempt Income by debiting the expenses incurred to earn the exempt income against the taxable income The language used by the legislature in the statute makes it amply clear that the legislature was well aware that the deduction of expenses in respect of exempt income were being claimed in full, against the taxable income was therefore clarified that expenses incurred can be allowed only to the extent they are relatable to earning of the taxable income. Nature of the expenses incurred may, therefore, be related partly to the exempt income, 6 MUM/2018 Assessment Year: 2011-12 and partly to the taxable income, but the intention of the legislature to allow the expenses only to the extent they are relatable to the earning of taxable income. It has been clarified unambiguously that in computing the total income, no deduction shall be allowed in respect of expenditure incurred by the assesseee against the income which is claimed as exempt from tax. Circular No.14 of 2001 dated 22.11.2001, and Circular No.8 of 2002 dated 27.8.2002 have also explained the provisions wherein it has been clarified that no expenses relatable to an income exempt from tax would be allowed as a deduction.

6.7 The explanation filed by the assesseee is carefully perused and the same is not acceptable, in view of the above referred decisions, and decision of the i1on'ble ITA'F. Special Bench. Mumbai in the case of Daga Capital Management Pvt. Ltd. The assesseee has incurred expenses for earning dividend income which is evident from the fact that the assesseee itself has disallowed a sum of lts.6,48945/ on estimated basis. Since the expenses related to earning exempt income have been incurred, the same arc disallowed as per provisions of Section MA read with Rule 8D of the of the IT Rule. As per the provisions of See.14A, the disallowance u/s.14A has to be made in accordance with the Rule 81.) of the IT Rules 1962, which is computed as under:………”

9 Ambit capital private limited.

10 Ambit capital private limited.

of a sum of ₹ 3,81,528/-in AY 2008-09 be enhanced to as sum of ₹ 6,48,945/- as it has revised the disallowance. The AO will recompute the income accordingly in all these years. 14. In the result, the appeal of Revenue is dismissed and that of the assesseees’ appeals are allowed except for AY 2008-09, which is partly allowed.” Thus, in parity with the above said order we allow this ground of appeal.

of the assessee.