RAGHUKUL TRADING PVT. LTD.,NOIDA vs. ACIT, CIRCLE-2, GHAZIABAD

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ITA 1220/DEL/2018Status: DisposedITAT Delhi03 March 2021AY 2014-155 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that since the assessee did not earn any exempt income during the assessment year, no disallowance under Section 14A could be made. The addition was deemed wholly unjustified.

What were the facts?

The assessee company, engaged in finance and investment, claimed interest expenses. The Assessing Officer disallowed a portion of these expenses under Section 14A read with Rule 8D, citing the need to disallow expenses related to exempt income.

What were the issues?

Whether disallowance under Section 14A can be made when the assessee has not earned any exempt income during the year.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCHES “F” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA

Hearing: 03.03.2021Pronounced: 03.03.2021

This appeal by Assessee has been directed against the common Order of the Ld. CIT(A), Ghaziabad, Dated 28.12.2017, for the A.Y. 2014-2015, challenging the addition of Rs.24,27,800/- under section 14A of the I.T. Act, 1961 read with Rule 8D of the I.T. Rules, 1962.

2 ITA.No.1220/Del./2018 M/s. Raghukul Trading Pvt. Ltd., Noida. 2. We have heard the Learned Representatives of both the parties through video conferencing and perused the material on record.

3.

Briefly the facts of the case are that assessee filed return of income declaring income of Rs.42,05,790/-. The assessee company derives income from Finance and Investment. During the year the receipts were disclosed by the assessee company at Rs.1,34,84,607/- and declared net profit of Rs.41,59,822/-. The assessee claimed interest expenses of Rs.64,58,319/- in assessment year under appeal. The A.O. issued show cause notice as to why interest be not disallowed under section 14A of the I.T. Act, 1961. The A.O. while applying Rule 8D of the I.T. Rules, made disallowance of Rs.24,27,800/- under section 14A of the I.T. Act, 1961.

3.1. The assessee contended before the Ld. CIT(A) that since assessee has not claimed any exempt income in assessment year under appeal, therefore, the issue is covered by Judgment of the Hon’ble Delhi High Court in the case of Cheminvest vs., CIT [2015] 378 ITR 33 (Del.). The 3 ITA.No.1220/Del./2018 M/s. Raghukul Trading Pvt. Ltd., Noida. Ld. CIT(A) following his Order for the A.Y. 2012-2013 confirmed the addition and dismissed the appeal of assessee.

4.

After considering the rival submissions, we are of the view that the addition is wholly unjustified. Learned Counsel for the Assessee submitted that assessee has not earned any dividend income and has not claimed any exempt income earned in assessment year under appeal. In A.Y. 2012-2013 the ITAT, Delhi B-Bench, Delhi in the case of assessee in ITA.No.106/Del./2017 vide Order Dated 20.04.2017 had deleted the similar addition. The Order of the Tribunal in para-5 is reproduced as under :

“5. After considering the relevant finding given in the impugned order and also the submissions made by the parties, we find that it is an undisputed fact that the assessee has not earned any dividend or any kind of exempt income during the year. Whence there is no exempt income claimed by the assessee, then the ratio laid down by the Hon’ble Jurisdictional High Court in Cheminvest Ltd. vs.

4 ITA.No.1220/Del./2018 M/s. Raghukul Trading Pvt. Ltd., Noida. CIT (Supra) that if the assessee has not earned any exempt income or when there is no actual receipt of any income which does not form part of the total income, no disallowance u/s 14A can be made, is clearly applicable here. We therefore, respectfully following the said principle laid down by the Honhle Jurisdictional High Court, hold no disallowance u/s 14A can made in this year, because, admittedly there is no exempt income earned by the assessee in this year. Thus, the disallowance as confirmed by the Learned CIT(Appeals) stands deleted.”

4.1. He has, therefore, submitted that the issue is covered in favour of the assessee.

4.2. In view of the above, it is clear that assessee did not earn any exempt income in assessment year under appeal and that Ld. CIT(A) has followed his Order for the A.Y. 2012-2013 for dismissing the appeal of assessee. However, the Order of the Ld. CIT(A) for the A.Y. 2012-2013 have already been set aside and similar addition have been 5 ITA.No.1220/Del./2018 M/s. Raghukul Trading Pvt. Ltd., Noida. deleted by the Tribunal. The issue is, therefore, covered by the Order of the ITAT, Delhi B-Bench, Delhi Dated 20.04.2017 in the case of the same assessee for the A.Y. 2012-2013 (supra). Following the same, we set aside the Orders of the authorities below and delete the entire addition. Accordingly, appeal of the Assessee is allowed.

5.

In the result, appeal of the Assessee allowed.

Order pronounced in the open Court.

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