NIRPAN SECURITIES PVT. LTD.,MUMBAI vs. ACIT 4 (2)(1), MUMBAI

आदेश / O R D E R PER M. BALAGANESH (A.M):

3.1. We find that assessee company had earned exempt income in the form of dividend of Rs.54,000/- and had made suomoto disallowance of Rs.21,28,837/- u/s.14A of the Act in the return of income. We find that the ld. AO had sought to substitute this disallowance by applying the computation mechanism provided in Rule 8D(2)(ii) and Rule 8D(2)(iii) of the Rules and made disallowance of Rs.40,95,352/- over and above the disallowance voluntarily made by the assessee.

3.2. We find that assessee had contended before the ld. CIT(A) that it is flooded with own funds, hence, there cannot be any disallowance of interest under second limb of 8D(2) of the Rules in support of which the assessee placed reliance on the decisions of the Hon’ble Jurisdictional High Court in the case of Reliance Utilities and Power Ltd., reported in 313 ITR 340 and HDFC Bank Ltd., reported in 366 ITR 505. We find that the ld. CIT(A) appreciating the said contention of the assessee directed the ld. AO to delete the disallowance of interest of Rs.45,38,317/- made under second limb of Rule 8D(2) of the Rules.

M/s. Nirpan Securities Pvt. Ltd., 3.3. With regard to disallowance of administrative expenses under the third limb of Rule 8D(2) of the Rules, the ld. CIT(A) directed the ld. AO to restrict the disallowance u/s.14A of the Act only to the extent of exempt income of Rs.54,000/-. The ld. CIT(A) also observed in his order that the suomoto disallowance made by the assessee u/s.14A of the Act in the revised return of Rs.21,28,837/- be ignored and also observed that the suomoto disallowance made by the assessee cannot be reduced while giving effect to the appellate order as the same was voluntarily done by the assessee in the return of income. With these directions, the ld. CIT(A) directed the ld. AO to restrict the disallowance u/s.14A of the Act to Rs.21,28,837/- being the suomoto disallowance made by the assessee.

M/s. Nirpan Securities Pvt. Ltd., pronouncements which would also be in consonance with the Article 265 of the Constitution of India. The CBDT Circular dated 11/04/1955 also categorially states that it is the duty of the ld. AO to educate the assessee on his legitimate rights and should not take advantage of the ignorance of the assessee. If the assessee is entitled for some relief / claim / deduction, then the same should be granted to the assessee even if it is not claimed by the assessee. The decision of Hon’ble Apex Court in the case of Goetze India Ltd reported in 284 ITR 323 (SC) that any claim of assessee could be entertained only by way of a valid return filed in that regard. However, the very same decision also states that the restriction imposed in that judgement shall not apply to appellate authorities. We also find that the Hon’ble Gujarat High Court in the case of Milton Laminates Ltd., vs. CIT reported in 37 Taxmann.com 249 had upheld the said proposition and had endorsed the view that assessed income could go below returned income if assessee is legally entitled for some relief even if erroneously offered by him in the return of income. In view of the aforesaid observations and respectfully following the judicial precedents referred hereinabove, we direct the ld. AO to restrict the disallowance u/s.14A of the Act to Rs.54,000/- only and reduce the differential sum of Rs.20,78,837/- (Rs.21,28,837/- - 50,000/-) from the final assessed income. Accordingly, the grounds raised by the assessee are allowed.

6.1. We have heard rival submissions and perused the materials available on record. We find that the claim made by the assessee is purely a legal issue and does not involve verification of fresh facts. Hence, we

M/s. Nirpan Securities Pvt. Ltd., deem it fit and admit the additional ground and consider the same for our adjudication.

6.2. We find that the issue in dispute herein is squarely covered by the decision of the Hon’ble Jurisdictional High Court in the case of Sesa Goa Ltd., vs. JCIT reported in 117 Taxmann.com 96 wherein the Hon’ble High Court had categorically held that education cess paid on Income Tax and surcharge would be eligible for deduction u/s.37(1) of the Act. Respectfully following the said decision, we direct the ld. AO to grant deduction of Rs.12,43,456/- while framing the assessment pursuant to this Tribunal order. Accordingly, the additional ground raised by the assessee is allowed.

Order pronounced on 18/12/2020 by way of proper mentioning in the notice board.