ACIT (LTU), CHENNAI vs. TAMILNADU PETRO PRODUCTS LIMITED, CHENNAI

PDF · subscribers
ITA 3296/CHNY/2019Status: DisposedITAT Chennai14 October 2020AY 2009-104 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 disallowance under Section 14A read with Rule 8D can only be made if exempt income is earned. Since the assessee had not earned any exempt income, the Revenue's appeal was dismissed.

What were the facts?

The Revenue appealed against the CIT(A)'s order which directed the AO to re-compute disallowance under Section 14A read with Rule 8D. The CIT(A) held that disallowance is only applicable when exempt income is earned.

What were the issues?

Whether disallowance under Section 14A read with Rule 8D is permissible when no exempt income has been earned by the assessee.

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(3)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI V. DURGA RAO & SHRI S. JAYARAMAN

Hearing: 14.10.2020Pronounced: 14.10.2020

आदेश / O R D E R

PER S. JAYARAMAN, ACCOUNTANT MEMBER:

1.

The Revenue filed this appeal against the order of the Commissioner of Income Tax (Appeals)-9, Chennai in dated 20.09.2019 for the assessment year 2009-10.

2.

M/s. Tamilnadu Petroproducts Limited, the assessee, is engaged in manufacturing and trading of petrochemical products. The AO reopened the assessment for the assessment year 2009-10 and completed the reassessment U/s.143(3) r.w.s 147 of the Act, making disallowance U/s.14A r.w.Rule 8D and restricting the brought forward loss. Aggrieved, the assessee filed an appeal before the CIT(A). The Ld.CIT(A), relying on the jurisdictional High Court decisions in the case of Reddington India Ltd., vs. The Addl. CIT, 77 taxmann.com 257 and CIT vs. Chettinad Logistics Pvt. Ltd., (2017) 80 taxmann.com 221, which has been reiterated by the Apex Court in CIT, Central-1 vs. Chettinad Logistics Pvt. Ltd., (2018) 95 taxmann.com 250 (SC) held that disallowance U/s.14A r.w.Rule 8D can be made only when there is exempt income. Only those investments which yielded exempt income during the relevant assessment year under consideration ought to be included for the purpose of average value of investment for computing disallowance as per third limb of Rule 8D(2) and accordingly directed the AO to re- compute the applicable disallowance U/s.14A r.w.r 8D. Aggrieved against that order, the Revenue filed this appeal with the following grounds of appeal:-

“1. The order of the learned CIT(A) is contrary to law and facts and circumstances of the case.

2.1 The learned CIT(A) has erred and held that the disallowance u/s.14A r.w.Rule 8D can be made only when there is exempt income.

2.2 The learned CIT(A) has erred and held that only those investments which yielded exempt income during the relevant assessment year under consideration, ought to be included for the purpose of average value of investment for computing disallowance as per third limb of Rule 8D(2).

2.3 The learned CIT(A) has erred and directed the AO to recomputed the applicable disallowance u/s14A r.w.Rule 8D on the above lines.

2.3 The learned CIT(A) failed to note as the Hon’ble Supreme Court held in the case of ‘Maxopp investments’ interpreted in a strict manned to held that dominant or main object would not be a relevant consideration for disallowance u/s.14A of the Act.

2.4 The learned CIT(A) failed to note that the CBDT has issued circular No.5/2014 dated 11.02.2014 provides for disallowance of the expenditure even whether tax payer in a particular year has not earned any exempt income.

3. For these and other grounds that may be adduced at the time of hearing, it is prayed that the order of the learned CIT(A) may be set aside and that of the Assessing Officer be restored.

3.

The case was heard through video conferencing. The Ld.DR presented the case on the lines of grounds of appeal. Per contra, the Ld.AR submitted that the assessee has not received any exempt income during the relevant assessment year and hence no disallowance could be made U/s.14A r.w.r8D and in this regard, relied on the decisions, supra.

4. We heard the rival submissions and gone through relevant material. Since, the assessee claims that it has not earned any exempt income during the relevant period under consideration, the fact of which is not disputed by the Revenue, we do not find any reason to interfere with the order of the Ld.CIT(A). Therefore, we dismiss the Revenue’s appeal.

5.

In the result, the appeal filed by the Revenue is dismissed.

Order pronounced in the open court on the 14th October, 2020 at Chennai.

More judgments on Section 14A

All 15,875 judgments and leading authorities on Section 14A →

Recent GST High Court judgments

Search GST case law →