TABLEZ FOOD COMPANY PRIVATE LIMITED,KOCHI vs. CORPORATE CIR 2(1), KOCHI

PDF · subscribers
ITA 831/COCH/2025Status: DisposedITAT Cochin28 November 2025AY 2016-17Bench: SHRI INTURI RAMA RAO (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that in the absence of any exempt income, no disallowance under Section 14A of the Income Tax Act can be made. Following established legal precedents, the Tribunal concluded that the AO was not justified in making the disallowance.

What were the facts?

The appellant, Tablez Food Company Pvt. Ltd., a restaurant business, filed its ITR for AY 2016-17 declaring a loss. The Assessing Officer completed the assessment under Section 143(3) and disallowed Rs. 1,51,800/- under Section 14A of the Act. The CIT(A) confirmed the AO's action, leading the appellant to file an appeal before the Tribunal.

What were the issues?

Whether disallowance under Section 14A of the Income Tax Act is justified even in the absence of any exempt income.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 14A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)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, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM

For Respondent: Ms. Neethu S. Sr. DR
Hearing: 27.11.2025Pronounced: 28.11.2025

Assessment Year: 2016-17 Tablez Food Company Pvt. Ltd. .......... Appellant 971/B Y Tower, MKK Nair Road Vazhakkala, Kochi 682030 [PAN: AADCT6643G] vs. ITO, Corporate Ward -2(4), Kochi .......... Respondent Assessee by: ------- None ------- Revenue by: Ms. Neethu S. Sr. DR Date of Hearing: 27.11.2025 Date of Pronouncement: 28.11.2025 O R D E R This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals), Panaji [CIT(A)] dated 29.08.2025 for Assessment Year (AY) 2016-17.

2.

Brief facts of the case are that the appellant is a private limited company engaged in the business of running of restaurants. The appellant filed the return of income for AY 2016-17 on 15.10.2016 declaring loss of Rs. 3,30,247/-. Against the said return of income, the assessment was completed by the Income Tax Officer, Corporate Ward – 2(4), Kochi (hereinafter called "the AO") vide order dated Tablez Food Company Pvt. Ltd. 11.12.2018 passed u/s. 143(3) of the Income Tax Act, 1961 (the Act) at a loss of Rs,. 1,26,000/-. While doing so, the AO made disallowed Rs. 1,51,800/- u/s. 14A of the Act.

3.

Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned order confirmed the action of the AO.

4.

Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal.

5.

I heard the rival contentions and perused the material available on record. The issue that arises for my consideration is whether the CIT(A) was justified in confirming the disallowance u/s. 14A of the Act even in the absence of any exempt income. Now, it is a settled position of law that in the absence of exempt income, no disallowance u/s. 14A of the Act can be made. Reliance in this regard is placed on the following judgments:

(1) CIT vs. Tamilnadu Road Development Company Ltd (2021) 435 ITR 323 (Mad.) (2) Tamil Nadu Development Co Ltd vs. DCIT, 436 ITR 298 (3) PCIT vs. Nam Estates P Ltd, 434 ITR 154 7. Respectfully following the ratio of the above decisions, we hold that the AO was not justified in making the disallowance u/s. 14A in the absence of exempt income.

Order pronounced in the open court on 28th November, 2025. 6.

More judgments on Section 14A

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

Recent GST High Court judgments

Search GST case law →