INCOME TAX OFFICER, WARD-16(1), HYDERABAD vs. NSL NAGAPATNAM POWER VENTURES PRIVATE LIMITED, HYDERABAD

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ITA 28/HYD/2025Status: DisposedITAT Hyderabad23 April 2025AY 2018-19Bench: us :13 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 CIT(A) deleted the disallowance, a decision upheld by the Income Tax Appellate Tribunal (ITAT). The ITAT ruled that, as per the pre-amended Section 14A (before Finance Act, 2022), no disallowance could be made if the assessee had not earned any exempt income in the relevant assessment year, relying on various High Court and Supreme Court judgments. The Tribunal clarified that the 'Explanation' inserted in Section 14A by the Finance Act, 2022, is prospective, effective from April 1, 2022, and thus not applicable to A.Y. 2017-18.

What were the facts?

The assessee, NSL Nagapatnam Power Ventures Private Limited, filed its return for A.Y. 2017-18 declaring a loss. The Assessing Officer (AO) made a disallowance of Rs. 3,60,86,885/- under Section 14A read with Rule 8D, arguing that the assessee had invested Rs. 3,69,69,63,500/- in equity of subsidiary companies and claimed interest/other expenses, which should be disallowed even if no exempt income (dividend) was actually earned. The assessee contended that no exempt income was derived during the subject year and the investments were for business development.

What were the issues?

1. Whether disallowance under Section 14A of the Income Tax Act, 1961, read with Rule 8D, can be made when no exempt income is actually earned by the assessee during the relevant assessment year (A.Y. 2017-18). 2. Whether the 'Explanation' inserted in Section 14A by the Finance Act, 2022, has retrospective applicability.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 143(2),Section 14A,Section 119

AI-generated summary — verify with the full judgment below

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

Pronounced: 23.04.2025

आदेशकी प्रनतनलनप अग्रेनर्त/ Copy of the order forwarded to:-

1. 1. निर्धाररती/The Assessee : NSL Nagapatnam Power Ventures Private Limited, 8-2-684/2/A, 4th Floor, NSL Icon Road No.12, Khairatabad, Banjara Hills, S.O., Hyderabad – 500034, Telangana. 2. रधजस्व/ The Revenue : The Income Tax Officer, Ward – 16(1), Hyderabad.

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