DCIT CEN CIR 7(3), MUMBAI vs. ROSELAB FINANCE LTD, MUMBAI

आदेश / O R D E R PER SHRI SAKTIJIT DEY - JM:

- 2 - 3. Briefly the facts are, the assessee is a resident company and is engaged in the business of security trading and finance Services. For the year under dispute assessee filed its return of income on 30.09.2012, declaring loss of Rs. 98,87,895/-. During the assessment proceeding, the Assessing Officer while verifying the return of income and other material on record noticed that during the year under consideration the assessee has earned exempt income by way of dividend amounting to Rs. 13,34,625/-. Whereas, the assessee has not disallowed any expenditure u/s 14A of the Act. Noticing the above, the Assessing Officer called upon the assessee to explain why disallowance u/s 14A r.w.r. 8D(2) of Income Tax Rules should not be made. In reply, it was submitted by the assessee, since, it has not incurred any expense for earning the exempt income, no disallowance should be made. The Assessing Officer, however, was not convinced with the submission of the assessee and proceeded to compute disallowance of expenditure u/s 14A of the Act by applying Rule 8D. Ultimately, the Assessing Officer - 3 - worked out the disallowance at Rs. 1,57,09,274/- comprising of interest expenditure under Rule 8D(2)(ii) amounting to Rs. 1,50,72,449/- and administrative expenditure under rule 8D(2)(iii) amounting to Rs. 6,36,825/-. Contesting the above said disallowance assessee preferred appeal before learned Commissioner (Appeals). After considering the submissions of the assessee in the context of facts and materials available on record as well as judicial precedents cited before him, the learned Commissioner (Appeals) restricted the disallowance to the exempt income earned during the year i.e Rs. 13,34,625/-.

5. The learned Authorized Representative, on the other hand, strongly relying upon the order of the learned Commissioner (Appeals) submitted, the Assessing Officer has not brought any material on record to show that the investments in shares and securities have direct nexus with the borrowed funds. He submitted, in absence of any such finding based on cogent material no disallowance of interest expenditure can be made. He submitted, it is fairly well settled disallowance u/s 14A of the Act cannot exceed the exempt income earned during the year. Therefore, he submitted, learned Commissioner (Appeals) was justified in restricting disallowance u/s 14A of the Act to the exempt income earned during the year. In support of such contention learned Authorized Representative relied upon the following decisions: 1. PCIT Vs. State Bank of Patiala (99 taxmann.com 286) (SC).

- 5 - 2. PCIT Vs. HSBC Invest Direct (Ind) Ltd., (ITA No. 1672 of 2016).

- 6 - Departmental Representative that there is a direct nexus between the borrowed funds and investment made. However, on perusal of the assessment order, we do not find any such observation by the Assessing Officer. He has not brought any material, to show that borrowed fund has been utilized for making investments in exempt income yielding assets. Absolutely, there is no observation of Assessing Officer in this regard. Whether, it is evident, the Assessing Officer has not found any material to show that there is any direct nexus between borrowed funds and the investments made, as, we were not made any disallowance under Rule 8D(2)(i). That being the case, we are unable to accept the submissions of the learned Departmental Representative that there is nexus between the borrowed funds and investment made. Even, otherwise also the decision of learned Commissioner (Appeals) in restricting the disallowance u/s 14A of the Act to the quantum of exempt income earned during the year is unassailable. Now, it is fairly well settled that the disallowance u/s 14A of the Act in a - 7 - particular assessment year cannot exceed the exempt income eared in that year. The decisions cited by the learned Authorized Representative, as referred to above clearly support this view. In view of the aforesaid, we have no hesitation in confirming the order of learned Commissioner (Appeals) on the disputed issue. Ground raised is dismissed.

7. In the result, the appeal filed by the Revenue is dismissed. This Order is pronounced in Open Court on 22.01.2020 Sd/- Sd/- (SAKTIJIT DEY) (RAJESH KUMAR) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai, Dated 22.01.2020 KRK, PS आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / The CIT(A) 4. आयकर आयु�त(अपील) / Concerned CIT �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Mumbai 5. 6. गाड� फाईल / Guard file.