DCIT, CC 1 (4), MUMBAI vs. D. B.REALTY LIMITED, MUMBAU

The dispute in the present appeal is confined to deletion of disallowance made under section 14A of the Income Tax Act,1961 r.w.r. 8D, both, under the normal provisions as well as while computing book profit under section 115JB of the Act.

Briefly the facts are, the assessee is a resident company and is engaged in the business of real estate and infrastructure development. For the assessment year under dispute, assessee filed its return of income on 2 Assessment Year: 2015-16 13.09.2015 declaring loss of Rs. 31,63,39,334/-. In course of assessment proceedings, the assessing officer (AO) noticed that the assessee has made investment worth Rs. 1,70,97,98,720/- in unquoted preference shares. Being of the view that income from such shares would be exempt under the act, the AO called upon the assessee to explain why disallowance under section 14A r.w.r. 8D should not be made. In its reply to the show cause notice, the assessee submitted that no dividend income was received on the investment made in shares. However, the assessee submitted that it has received exempt income by way of share in the profit of a partnership firm amounting to Rs. 2,26,58,326/-. The assessee submitted, since, it had surplus interest free funds, disallowance under rule 8D(2)(ii) cannot be made. The assessee also made without prejudice submission that disallowance, if any, can be made only under rule 8D(2)(iii) and the assessee computed such disallowance at Rs. 79,37,164/-. The AO, however, did not accept the claim of the assessee and proceeded to compute disallowance under rule 8D(2)(iii) at Rs. 36,67,42,096/-. Further, the AO also made identical disallowance while computing book profit under section 115JB of the Act.

Assessee contested the aforesaid disallowance before learned Commissioner (Appeals). After considering the submissions of the assessee in the context of facts and materials on record, learned Commissioner (Appeals) directed the AO to compute the disallowance under section 14A r.w.r. 8D(2)(ii) and (iii) only on those investments which have yielded exempt income during the year. After verifying the computation furnished by the assessee on such disallowance, learned Commissioner (Appeals) ultimately directed the AO to 3 Assessment Year: 2015-16 restrict the disallowance to Rs.55,802/-. Further, learned Commissioner (Appeals) also held that no disallowance under section 14A r.w.r. 8D can be made while computing book profit under section 115JB of the Act. Being aggrieved, revenue is before us.