RELIANCE CAPITAL LTD.,NAVI MUMBAI vs. DCIT 3(3)(1), MUMBAI

PDF · subscribers
ITA 181/MUM/2019Status: DisposedITAT Mumbai28 January 2020AY 2015-165 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal directed the Assessing Officer to recompute the disallowance under Rule 8D(2)(iii) considering only investments that yielded dividend income during the year. For book profit computation under Section 115JB, the disallowance was directed to be deleted.

What were the facts?

The assessee challenged the disallowance of expenses relatable to exempt income under Section 14A read with Rule 8D. The Assessing Officer and CIT(A) confirmed the disallowance, but the assessee argued that only investments yielding exempt income should be considered.

What were the issues?

Whether disallowance under Section 14A r.w. Rule 8D should include investments not yielding exempt income, and whether such disallowance is permissible while computing book profit under Section 115JB.

Which sections of the Income-tax Act were involved?

Section 14A,Section 115JB

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)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, MUMBAI BENCH “D”, MUMBAI

Before: SHRI MAHAVIR SINGH & SHRI MANOJ KUMAR AGGARWAL

For Appellant: Shri Jitendra Sanghavi &, Shri Amit Khatiwala
For Respondent: Shri K. Madhusudan
Hearing: 28/01/2020Pronounced: 28/01/2020

PER MAHAVIR SINGH, VICE PRESIDENT

1.

This appeal is filed by the assessee against the order of CIT(A)-8, Mumbai dated 18.10.2018 for assessment year 2015-16, which in turn has arisen from order of Assessing Officer passed under Section 143(3) of the Income Tax Act, 1961 (in short ‘the Act’) dated 29.12.2017.

2.

The first issue in this appeal of assessee is with regard to disallowance of expenses relatable to exempt income made by the Assessing Officer and confirmed by CIT(A) by invoking provisions of Section 14A of the Act read with Reliance Capital Ltd. Rule 8D of the Income Tax Rules, 1962 (in short ‘the Rules’). For this, assessee has raised the following grounds :-

“A. DISALLOWANCE U/S. 14A OF THE INCOME TAX ACT, 1961 (“the Act”) R.W.R. 8D OF THE INCOME TAX RULES, 1962 (“the Rules”)

1.

On the facts and in circumstances of the case and in law, the Learned Commissioner of Income Tax (Appeals) – 8, Mumbai *“CIT(A)”+ erred in confirming the action of the Deputy Commissioner of Income Tax, Circle – 3(3)(1), Mumbai (“Assessing Officer”) in disallowing of Rs.49,96,22,344/- u/s. 14A of the Act r.w.r. 8D(2)(iii) of the Rules as against Rs.2,94,36,557/- worked out by the Appellant as expenditure attributable to exempt income and thereby confirming the disallowance of Rs.47,01,85,787/- (i.e. Rs.49,96,22,344/- less Rs.2,94,36,557/- suo-moto disallowed by the Appellant.)

The appellant submits that the above disallowance u/s. 14A of the Act r.w.r. 8D(2)(iii) of the Rules is wrongly made and the same ought to be deleted.

2. On the facts and in circumstances of the case and in law, the Learned CIT(A) erred in confirming the action of the Assessing Officer in computing the disallowance under Rule 8D(2)(iii) of the Rules taking all investments including investments on which income was not received during the year.

The Appellant submits that the Assessing Officer be directed to re-calculate the disallowance u/s. 14A of the Act r.w.r. 8D(2)(iii) of the Rules after excluding the investments that have not yielded any exempt income during the year under consideration.”

3.

At the outset, the learned counsel for the assessee made submissions that only those investments which yielded dividend income during the year should be considered for computing the disallowance under Rule 8D(2)(iii) r.w.s. 14A of the Act. In this regard, he relied on the decision of the Special Bench of the Tribunal in the case of ACIT vs Vireet Investment (P.) Ltd., [2017] 165 ITD 27 (Delhi - Trib.) (SB).

Reliance Capital Ltd. 4. When this fact was confronted to the learned Senior DR, Shri K. Madhusudan, he fairly agreed that the Assessing Officer can be directed that only those investments which yielded dividend income during the year should be considered for computing disallowance of expenses relatable to exempt income under Rule 8D(2)(iii) of the Rules.

5.

We have heard the rival contentions and gone through the facts of the case. We noted that in assessment year 2008-09, in assessee’s own appeal being the Tribunal vide order dated 13.09.2017 has, on identical facts, referred the matter back to the file of Assessing Officer. Respectfully following the said decision and also relying on the decision of Special Bench in the case of Vireet Investment (P.) Ltd. (supra), we restore this issue back to the file of Assessing Officer with the direction to recompute the disallowance under Rule 8D(2)(iii) of the Rules r.w.s. 14A of the Act considering only those investments which yielded dividend income during the year for computation of disallowance of expenses relatable to exempt income. Thus, this ground of assessee’s appeal is allowed for statistical purposes.

6.

The next issue in this appeal of assessee is in respect of disallowance of expenses relatable to exempt income made under Section 14A of the Act r.w.r 8D(2) of the Rules while computing book profit under Section 115JB of the Act. We noted that this issue is covered by the decision of our co-ordinate Bench in assessee’s own case being dated 13.09.2017 wherein it has been held as under :- “8. We find that this issue also decided by the Coordinate Bench observing as under :-

Reliance Capital Ltd. “20. The second common ground of appeal is in respect of disallowance u/s. 14A while computing the book profit u/s 115JB of the Act.

21.

This issue is also covered by the decision of the Special Bench Delhi in the case of ACIT v. Vireet Investments Private Limited (supra) wherein it has been held that computation under Clause (f) of Explanation 1 to section 115JB(2) is to be made without resorting to the computation as contemplated u/s 14A r.w. Rule 8D of I.T. Rules. Thus, respectfully following the said decision we direct the Assessing Officer to compute the book profits u/s 115JB of the Act in accordance with the directions of the Special Bench (supra). This common ground of appeal is allowed for statistical purpose.”

9. Thus, respectfully following the said decision we direct the Assessing Officer to compute the book profits in accordance with directions of Hon'ble Special Bench in the case of ACIT v. Vireet Investments Private Limited (supra).”

7. We noted that no disallowance can be made for expenses relatable to exempt income by invoking provisions of Section 14A of the Act r.w.r. 8D(2)(iii) of the Rules while computing book profit under Section 115JB of the Act in view of decision of Special Bench in the case of Vireet Investment (P.) Ltd. (supra). Respectfully following the same, we direct the Assessing Officer to delete the disallowance. Thus, this issue of assessee’s appeal is allowed.

8.

In the result, appeal of assessee is partly allowed for statistical purposes.

Order pronounced in the open court on 28th January, 2020.

More judgments on Section 14A

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

Recent GST High Court judgments

Search GST case law →