ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(3), HYDERABAD vs. INDUR AVENUES AND FOODS PRIVATE LIMITED, NIZAMABAD

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ITA 1798/HYD/2017Status: DisposedITAT Hyderabad11 April 2018AY 2014-153 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, stating that the issue was covered by High Court precedents. The disallowance under Section 14A was deleted because the assessee had not earned any exempt income during the assessment year.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting the disallowance made under Section 14A read with Rule 8D(2)(iii). The CIT(A) had deleted the disallowance on the grounds that the assessee had not earned any exempt income.

What were the issues?

Whether disallowance under Section 14A is permissible when no exempt income is earned by the assessee. Whether CIT(A) erred in deleting the disallowance without appreciating the scope of Rule 8D(2)(ii).

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, Hyderabad ‘ A ‘ Bench, Hyderabad

Before: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

Hearing: 09.04.2018Pronounced: 11.04.2018

Per Smt. P. Madhavi Devi, J.M.

This is Revenue’s appeal for the A.Y 2014-15, against the order of the CIT(A)-5, Hyderabad, dated31.08.2017. The Revenue has raised the following grounds of appeal: “1. Whether on the facts and circumstances of the case, and in law, the Id. CIT (A) erred in deleting the disallowance made u/s 14A r.w.r 8D(2)(ii) without appreciating that the AO has rightly made disallowance having regard to the provisions of the Act? 2 Whether on the facts and circumstances of the case, and in law, the Id. CIT (A) ought to have confirmed the disallowance made u/s 14A rwr 8D(2)(ji) also when he has confirmed the disallowance made u/s 14A rwr 8D(2)(iii)? 3. Whether on the facts and circumstances of the case, and in law, the Id. CIT (A) erred in deleting the disallowance made u/s 14A rwr 8D(2)(ii) without appreciating the fact that the method for determining

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ITA No 1798 of 2017 Indur Avenues and Foods P Ltd Nizamabad.

amount of disallowance u/s 14A as given in Rule 8D(2)(ii) not only includes the investment, income from which DOES NOT form part of the total income but also the investment, income from which SHALL NOT form part of the total income? 4. Whether on the facts and circumstances of the case, and in law, the Id. CIT (A) erred in holding that the CBDT Circular cannot override the express provisions of section 14A rwr 8D without appreciating that the CBDT in exercise of its powers under section 119 of the Act has clarified that Rule BD read with section 14A of the Act provides for disallowance of the expenditure even where taxpayer in a particular year has not earned any exempt income which does not amount to overriding of any provision”.

2.

Having regard to the rival contentions and the material on record, we find that the CIT (A) has deleted the disallowance made by the AO u/s 14A r.w.r 8D(2)(iii). The CIT (A) deleted the disallowance on the ground that there is no exempt income earned by the assessee. We find that this issue is covered in favour of the assessee by the decision of the Hon'ble Delhi High Court in the case of Cheminvest Ltd, reported in (2015) 378 ITR 33 (Del.) and the Hon'ble Madras High Court in the case of Redington Co. in T.C.A.No.520 of 2016 dated 8.11.2016. Since the order of the CIT (A) is in consonance with the precedents of the issue, we see no reason to interfere with the order of the CIT (A). Respectfully following the orders of the Hon'ble Delhi High Court and Madras High Court (Supra), the Revenue’s appeal is dismissed. 3. In the result, Revenue’s appeal is dismissed.

Order pronounced in the Open Court on 11th April, 2018. Sd/- Sd/- (S.Rifaur Rahman) (P. Madhavi Devi) Accountant Member Judicial Member

Hyderabad, dated 11th April 2018. Vinodan/sps

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ITA No 1798 of 2017 Indur Avenues and Foods P Ltd Nizamabad.

Copy to:

1 ACIT, Central Circle 2(3) 6th Floor, Aayakar Bhavan, Basheerbagh, Hyderabad 2 M/s. Indur Avenues & Foods Pvt Ltd, H.No.11-1-1941/2, Kanteshwar Road, Gangasthan, Nizamabad 3 CIT (A)-5, Hyderabad 4 Pr. CIT – 5, Hyderabad 5 The DR, ITAT Hyderabad 6 Guard File

By Order

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