SANJAY MADHUKAR PENDSE,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 3, PUNE

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ITA 527/PUN/2018Status: DisposedITAT Pune13 December 2022AY 2012-137 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the issue of computing the disallowance under Section 14A read with Rule 8D(2)(ii) to the Assessing Officer. The AO was directed to allow netting if proportionate interest expenditure is disallowed, following the jurisdictional High Court's decision.

What were the facts?

The assessee appealed against the CIT(A)'s order disallowing interest expenditure under Section 14A. The assessee argued for a netting method, deducting interest income from interest paid on unsecured loans.

What were the issues?

Whether interest income should be netted against interest expenditure for calculating disallowance under Section 14A, and whether the netting method should be applied for proportionate interest expenditure.

Which sections of the Income-tax Act were involved?

Section 14A

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Income Tax Appellate Tribunal, PUNE BENCH “A” : PUNE

Before: SHRI SATBEER SINGH GODARA & DR. DIPAK P. RIPOTE

Hearing: 05.12.2022Pronounced: 13.12.2022

This Assessee’s appeal for assessment year 2012-13, arises against the CIT(A)-3, Pune’s order dated 04.01.2018, passed in case No.PN/CIT(A)-3/Cir.3,Pn/166/2015-16, involving proceedings under Section 143(3) of the Income Tax Act, 1961 (in short “the Act”).

2.

The assessee has pleaded the following substantive grounds

1.

“On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals-3), Pune has erred in not allowing deduction of interest income

2 ITA.No.527/PUN./2018 Mr. Sanjay Madhukar Pendse, Pune. of Rs.25,74,144/- against the interest paid on unsecured loans, while calculating disallowance u/s 14A of the Income Tax Act, 1961, without appreciating the fact that the learned Dy. Commissioner of Income Tax Circle 3, Pune had allowed the same in the assessment made u/s 143(3) of the Income Tax Act, 1961.

2. On the facts and circumstances of the case, the learned Commissioner of Income Tax (Appeals-3), Pune has erred in not considering net interest expenditure (i.e. deduction of interest income from interest expenses) for calculating disallowance u/s 14A of the Income Tax Act, 1961.

3.

The appellant craves leave to add/modify/amend/alter all or any of the grounds of appeal.”

3. Both the learned representatives next invited our attention to the CIT(A)'s detailed discussion affirming Assessing Officer’s action invoking sec.14A r.w. Rule 8D disallowance of Rs.18,22,335/- as follows :

3 ITA.No.527/PUN./2018 Mr. Sanjay Madhukar Pendse, Pune. 4 ITA.No.527/PUN./2018 Mr. Sanjay Madhukar Pendse, Pune. 5 ITA.No.527/PUN./2018 Mr. Sanjay Madhukar Pendse, Pune.

6 ITA.No.527/PUN./2018 Mr. Sanjay Madhukar Pendse, Pune. 3.1. Learned counsel’s sole substantive argument during the course of hearing is that both the lower authorities ought to have followed netting method for the purpose of computing the impugned disallowance as it has come on record that this assessee has also received interest income totalling to Rs.48,87,664/- from M/s. Kishore Paranjape Pendse Associates and interest from banks, involving varying sums. Mr. Vora further quoted CIT vs., Jagat Enterprises Pvt. Ltd., [2019] 416 ITR 58 (Bom.) that such an interest ought to be disallowed on netting formula only, as held by various learned coordinate benches decisions.

4.

The Revenue has strongly supported the impugned disallowance made by both the lower authorities.

5.

We have given our thought consideration to rival stands. It is noted during the course of hearing from perusal of the foregoing judicial precedents that the issue therein was that of proportionate interest expenditure u/s. 8D(2)(ii) of the Act. Both the authorities are unable to throw any light on the assessment discussion as to whether the Assessing Officer has disallowed direct or proportionate interest expenditure, as the case may be. Faced with the situation, we deem it appropriate to restore the instant sole issue of computation of impugned disallowance u/s.14A r.w.Rule 8D(2)(ii) to the Assessing Officer with a clearcut direction that in case it is found that assessee had incurred any direct expenditure, it would not be entitled for any netting, but, if it emerges in 7 ITA.No.527/PUN./2018 Mr. Sanjay Madhukar Pendse, Pune. consequential proceedings that proportionate interest expenditure deserves to be disallowed, he shall follow netting method in view of hon’ble jurisdictional high court decision (supra) in consequential proceedings as per law. Ordered accordingly.

6.

This assessee’s appeal is partly allowed for statistical purposes in above terms.

Order pronounced in the open Court on 13.12.2022.

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