M/S. VEGA INVESTMENT & LEASING CO. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 2009/DEL/2016Status: DisposedITAT Delhi20 February 2019AY 2012-136 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the AO failed to record satisfaction as required by the Supreme Court in Maxopp Investment Ltd. before making the disallowance under Section 14A. Therefore, the disallowance made by the AO was deleted.

What were the facts?

The assessee made a suo moto disallowance of Rs. 25,308/- under Section 14A. The Assessing Officer (AO) computed a disallowance of Rs. 1,03,740/- without recording any satisfaction regarding the sufficiency of the assessee's disallowance.

What were the issues?

Whether the Assessing Officer erred in confirming the disallowance under Section 14A without recording satisfaction regarding the assessee's suo moto disallowance.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCH ‘B’,

Before: SHRI N. K. BILLAIYA, & MS. SUCHITRA KAMBLE

For Appellant: Shri Vinod Kumar Bindal, CA, Ms. Rinky Sharma, ITP
For Respondent: Ms. Ashima Neb, Sr. DR
Hearing: 19/02/2019Pronounced: 20/02/2019

PER N. K. BILLAIYA, ACCOUNTANT MEMBER:

1.

This appeal by the assessee is preferred against the order of the ld. CIT(A) – 9, New Delhi dated 29.02.2016 pertaining to A.Y 2012-13.

2.

The solitary grievance of the assessee is that the ld. CIT(A) erred in confirming the disallowance of Rs. 1,03,740/- made u/s 14A of the Income-tax Act, 1961 [hereinafter referred to as 'the Act' for short] r.w.r 8D of the Rules.

3.

Briefly stated, the facts of the case are that the assessee filed return of income electronically, on 26.09.2012, which was selected for scrutiny assessment. During the course of scrutiny assessment proceedings, the assessee was asked to submit as to why the expenses in respect of investment may not be disallowed u/s 14A of the Act r.w.r 8D of the Rules. The Assessing Officer, accordingly, computed the disallowance at Rs. 1,03,740/- without recording any satisfaction in respect of suo moto disallowance made by the assessee amounting to Rs. 25,308/-.

4.

The assessee carried the matter before the ld. CIT(A) but without any success.

5.

Before us, the ld. counsel for the assessee stated that without recording any satisfaction and without considering the suo moto disallowance made by the Assessing Officer, the Assessing Officer has computed the disallowance u/s 14A r.w.r 8D which is against the ratio laid down by the Hon'ble Supreme Court in the case of Maxopp Investment Ltd 91 Taxmann.com 154..

6.

Per contra, the ld. DR pointed out that the assessee himself has agreed for disallowance, therefore, the contentions of the assessee are baseless.

7.

We have heard the rival submissions and have given thoughtful consideration to the orders of the authorities below. Exhibit 16, which is computation of income of the assessee, clearly shows that while computing its taxable income, the assessee has made disallowance of Rs. 25,308/-. The assessment order is completely silent on such suo moto disallowance made by the assessee. Moreover, the Assessing Officer has nowhere recorded his satisfaction whether the suo moto disallowance made by the assessee is not sufficient.

8.

Hon'ble Supreme Court in the case of Maxopp Investment [supra] has laid down the following ratio:

“41. Having regard to the language of Section 14A(2) of the Act, read with Rule 8D of the Rules, we also make it clear that before applying the theory of apportionment, the AO needs to record satisfaction that having regard to the kind of the assessee, suo moto disallowance under Section 14A was not correct. It will be in those cases where the assessee in his return has himself apportioned but the AO was not accenting the said apportionment. In that eventuality, it will have to record its satisfaction to this effect. Further, while recording such a satisfaction, nature of loan taken by the assessee for purchasing the shares/making the investment m shares is to be" examined by the AO.”

9.

In the light of the ratio laid down by the Hon'ble Supreme Court [supra] we are of the considered opinion that the disallowance made by the Assessing Officer is without recording satisfaction and deserves to be deleted. We, accordingly, direct the Assessing Officer to delete the impugned disallowance.

10.

In the result, the appeal of the assessee in is allowed.

Order pronounced in the open court on 20.02.2019.

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