ITO, CORP WARD 6(3), CHENNAI vs. SICAL IRON ORE TERMINALS LTD, CHENNAI

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ITA 638/CHNY/2019Status: DisposedITAT Chennai19 July 2019AY 2011-123 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the disallowance under Section 14A read with Rule 8D should be restricted to the extent of exempt income earned by the assessee, following the Delhi High Court's decision.

What were the facts?

The Assessing Officer disallowed expenses under Section 14A to the tune of ₹.2,42,88,095/-. The CIT(A) restricted this disallowance to the extent of exempt income earned by the assessee, which was ₹.93,46,582/-.

What were the issues?

Whether the disallowance under Section 14A should be restricted to the amount of exempt income earned by the assessee.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

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Before: Shri Duvvuru RL Reddy & Shri S. Jayaraman

Hearing: 04.07.2019Pronounced: 19.07.2019

आयकर अपीलीय अिधकरण, ‘‘सी’’ �ायपीठ, चे�ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI �ी धु�ु� आर.एल रे�ी, �ाियक सद� एवं �ी एस जयरामन, लेखा सद� के सम� Before Shri Duvvuru RL Reddy, Judicial Member & Shri S. Jayaraman, Accountant Member आयकर अपील सं./I.T.A.No.638/Chny/2019 िनधा�रण वष�/Assessment Year:2011-12 The Income Tax Officer, M/s. Sical Iron Ore Terminals Ltd., Corporate Ward 6(3), Vs. No. 73, South India House, Aayakar Bhavan, New Block, Armenian Street, 7th Floor, 121, M. G. Road, Chennai 600 001. Chennai 600 034. [PAN:AAKCS5773M] (अपीलाथ� /Appellant) (��थ�/Respondent) अपीलाथ� की ओर से / Appellant by : Shri R. Clement Ramesh Kumar, Addl. CIT ��थ� की ओर से/Respondent by : Shri R. Vijayaraghavan, Advocate सुनवाई की तारीख/ Date of hearing : 04.07.2019 घोषणा की तारीख /Date of Pronouncement : 19.07.2019 आदेश /O R D E R PER DUVVURU RL REDDY, JUDICIAL MEMBER:

This appeal filed by the Revenue is directed against the order of the ld. Commissioner of Income Tax (Appeals) 16, Chennai dated 28.12.2018 relevant to the assessment year 2011-12. The Revenue has challenged the order of the ld. CIT(A) in restricting the disallowance under section 14A of the Act r.w. Rule 8D to the extent of exempt income earned by the assessee.

2.

Brief facts of the case are that the assessee filed return of income for the assessment year 2011-12 on 08.09.2011 and revised return on 05.11.2011 and 28.08.2012 admitting a loss of ₹.3,09,25,602/-. The Assessing Officer completed scrutiny assessment under section 143(3) r.w.s. 147 of the Act determining the assessed total income at ₹. Nil after making disallowance of ₹.2,42,88,095/- under section 14A of the Act. On appeal, after considering the submissions of the assessee and facts of the case, the ld. CIT(A) directed the Assessing Officer to restrict the disallowance under section 14A of the Act to the extent the assessee earned the exempt income.

3.

Aggrieved, the Revenue is in appeal before the Tribunal. It was the submission of the ld. DR that the provision of section 14A of the Act does not permit any restriction and therefore, pleaded for reversing the order passed by the ld. CIT(A). On the other hand, the ld. Counsel for the assessee strongly supported the order passed by the ld. CIT(A) besides, placing reliance on the decision in the case of Joint Investments Pvt. Ltd. v. CIT 372 ITR 694 (Delhi).

4.

We have heard both the parties, peruse the materials available on record and gone through the orders of authorities below. In this case, the assessee has admitted dividend income of ₹.93,46,582/-, whereas, the Assessing Officer made disallowance of ₹.2,42,88,095/- under section 14A r.w. Rule 8D. By considering various decisions, the ld. CIT(A) directed the Assessing Officer to restrict the disallowance under section 14A of the Act to the extent of exempted income earned by the assessee. We have also perused the case law placed on record in the case of Joint Investments Pvt. Ltd. v. CIT (supra), wherein, the Hon’ble Delhi High Court has also held that the disallowance under section 14A r.w. Rule 8D should be restricted to the extent of exempt income earned. In view of the above, we find no reason to interfere with the order passed by the ld. CIT(A). Accordingly, the ground raised by the Revenue stands dismissed.

5.

In the result, the appeal filed by the Revenue is dismissed. Order pronounced on the 19th July, 2019 at Chennai.

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