DCIT, NEW DELHI vs. M/S SHILPI CABLE TECHNOLOGIES PVT. LTD., NEW DELHI

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ITA 96/DEL/2016Status: DisposedITAT Delhi05 November 2019AY 2011-123 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 held that the appeal filed by the Revenue was not maintainable due to the moratorium declared by the NCLT. The appeal was dismissed with liberty to refile after the moratorium period.

What were the facts?

The Revenue filed an appeal against the deletion of disallowance under Section 14A and disallowance of LC discounting charges. During the hearing, it was brought to the tribunal's notice that the NCLT had passed an order under the Insolvency and Bankruptcy Code, 2016, declaring a moratorium.

What were the issues?

Maintainability of the appeal due to moratorium under the Insolvency and Bankruptcy Code, 2016.

Which sections of the Income-tax Act were involved?

Section 14A,Section 14

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES ‘D’, NEW DELHI

Before: Sh. BHAVNESH SAINIDr. B. R. R. Kumar

For Appellant: Ms. Barkha – present for Official Liquidator)
For Respondent: DR Assessee by : None, Ms. Barkha – present for Official Liquidator)
Hearing: 14.10.2019

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the Revenue against the order dated 05.10.2015 passed by the Ld. CIT(Appeals)-1, New Delhi relating to AY 2011-12 on the following grounds of appeal: 1. “That on the facts and in the circumstances of the case, the Ld. CIT(A) has erred in law and on facts in deleting the addition of Rs. 7,02,832/- made u/s 14A of the I.T. Act, without appreciating the contents of the Circular dated 11.02.2014 which categorically states that disallowance u/s 14A has to be made irrespective of the exempt income.

2. That on the facts and in the circumstances of the case, the Ld. CIT(A) has erred in law and on facts in deleting the disallowance u/s 14A amounting to Rs. 7,02,832/- without appreciating he fact that the 2 Shilpi Cable Technologies P. Ltd. provision of Section 14A does not stipulate any exception in case of strategic investment.

3. That on the facts and in the circumstances of the case, the Ld. CIT(A) has erred in law and on facts in deleting the disallowance u/s 14A amounting to Rs. 7,02,832/- by relying on the judgment of the jurisdictional High Court given in case of CIT vs. Oriental Structural Engineers Pvt. Ltd. without appreciating that in the above case the Hon’ble High Court dismissed the appeal of the Revenue with the comments that no substantial question of law is involved.

4. Ground no. 4, 5 and 6 are inter-related relate to disallowance of LC Discounting Charges.

2.

During the arguments, it was brought to our notice by the representative of the official liquidator that the Hon’ble NCLT has passed an order u/s 9 of the insolvency and bankruptcy code 2016. The Hon’ble NCLT has also declared moratorium under section 14 of the code and appointed insolvency resolution professional for carrying out further proceedings.

3.

In view of the provisions of the section 14 of the code the appeals filed by the Revenue are not maintainable till the conclusion of the resolution proceedings. Keeping in view, the order of the Hon’ble NCLT, the appeal of the Revenue is hereby dismissed with liberty to prefer the same on completion of the moratorium period. 4. In the result, the appeal of the Revenue is dismissed. .

Order Pronounced in the Open Court on 05/11/2019.

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