PARKER MULTI COMMODITIES (I) PVT.LTD.,AHMEDABAD vs. THE ACIT, CIRCLE-5, AHMEDABAD

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ITA 157/AHD/2015Status: DisposedITAT Ahmedabad30 January 2018AY 2010-112 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the disallowance under Section 14A cannot exceed the amount of tax-exempt income. Following the jurisdictional High Court's decision, the disallowance was restricted to the dividend earnings.

What were the facts?

The assessee challenged a disallowance of Rs. 6,93,413/- made under Section 14A of the Income Tax Act. The disallowance was made despite the dividend earnings being only Rs. 38,773/-.

What were the issues?

Whether the disallowance under Section 14A can exceed the exempt income earned. The applicability of the jurisdictional High Court's ruling on this issue.

Which sections of the Income-tax Act were involved?

Section 14A

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Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: Shri Pramod Kumar]

1.

By way of this appeal, the assessee appellant has challenged correctness of learned CIT(A)’s order dated 3rd September 2014 in the matter of assessment under section 143(3) of the Income-tax Act, 1961 for the assessment year 2010-11.

2.

Grievance raised by the appellant, in substance, is as follows:-

“The learned CIT(A) grossly erred in law and on facts of the case in confirming the action of the AO in making disallowance of Rs.6,93,413/- by invoking the provisions of Section 14A of the IT Act read with Rule 8D of the IT Rules out of expenditure incurred wholly and exclusively for earning the income chargeable to tax. ” 3. Learned Counsel for the assessee submits that the entire earnings from dividend is Rs.38,773/- and, therefore, in terms of Hon’ble jurisdictional High Court’s judgment in the case of CIT vs. Corrtech Energy Pvt Ltd [(2015) 372 ITR 97 (Guj.)], the disallowance under section 14A cannot exceed the tax exempt earnings itself. He further submits that, despite the above clear legal position, the disallowance made in the case of assessee is Rs.6,93,413/-; whereas the dividend earning is far less, i.e. Rs.38,773/-. He therefore urges me to restrict the disallowance under section 14A to the tax exempt amount, i.e. Rs.38,773/-. The learned Departmental Representative relies on the orders of the authorities below; but, nevertheless fairly accepts the position that the issue is now covered in favour of the assessee by the Hon’ble jurisdictional High Court’s judgement in the case of Corrtech Energy Pvt Ltd (supra) to the extent that the disallowance under section 14A cannot exceed the tax exempt earnings.

SMC-ITA No. 157/Ahd/2015 Parker Multi Commoditeis (I) Pvt Ltd (A) Vs. ACIT Assessment year: 2010-11 Page 2 of 2

4.

In view of the above discussions and respectfully following Hon’ble jurisdictional High Court’s judgment in the case of Corrtech Energy Pvt Ltd (supra), I deem it fit and proper to direct the Assessing Officer to restrict the disallowance to Rs.38,773/-. Ordered, accordingly.

5.

In the result, the appeal is partly allowed in the terms indicated above. Pronounced in the open court today on the 1st March, 2019. Sd/-

Pramod Kumar (Vice President) Ahmedabad, the 1st day of March, 2019 **bt

Copies to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order TRUE COPY Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad

1.

Date of dictation: ..... 01.03.2019 2. Date on which the typed draft is placed before the Dictating Member: ... 01.03.2019........ 3. Date on which the approved draft comes to the Sr. P.S./P.S.: …01.03.2019... 4. Date on which the fair order is placed before the Dictating Member for Pronouncement:… 01.03.2019 … 5. Date on which the file goes to the Bench Clerk : .. 01.03.2019.... 6. Date on which the file goes to the Head Clerk : ……………………………. 7. The date on which the file goes to the Assistant Registrar for signature on the order: …. 8. Date of Despatch of the Order: ………………......

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