SUDHA APPARELS LIMITED ,KOLKATA vs. DCIT, CIRCLE - 10(2), KOLKATA, KOLKATA

After hearing both the parties and on perusal of the computation as well as the assessment order it reveals that the assessee is assessed under the normal computational provision and not under book profit under MAT. So, in that view of the matter, the disallowance u/s. 14A of the Act of Rs.94,72,341/- added back u/s. 115JB of the Act which was deleted by Ld. CIT(A) and now urged in appeal by the revenue has no tax effect for the simple reason that the assessee company was finally assessed under the normal computational provision by the AO himself and the computation of book profit was only of academic interest having no bearing on the tax liability of the assessee, therefore, this ground of appeal of revenue is also to be dismissed. So, overall, we note that the tax effect in both the grounds of appeal below the threshold limit prescribed by the CBDT Circular No. 3/2018 dated 11.07.2018 and, therefore, the appeal of the revenue is dismissed.

Coming to assessee’s appeal. The sole ground of appeal raised by the assessee is as under:

Briefly stated facts are that during the year the assessee company filed its return of income u/s. 139(1) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”) showing a total income of Rs.8,23,14,780/- besides disclosing exempt dividend income of Rs.40,89,455/- u/s. 10(34) of the Act. In respect to the said exempt income, assessee suo moto made a disallowance in the return of Rs.59,17,185/- u/s. 14A of the Act on account of expenses relatable to earning of exempt income. The AO, however, calculated the disallowance on account of interest expenses under Rule 8D2(ii) by taking all investments whether yielding exempt income or not. Similarly, disallowance for other expenses under rule 8D(2)(iii) was worked out taking depreciation claim of Rs.21,00,707/- and included the said amount of depreciation of Rs.21,00,707/- enhancing the disallowance u/r 8D(2)(iii) of the Rules. Aggrieved, assessee preferred an appeal before the Ld. CIT(A), who upheld the action of AO. Aggrieved, assessee is before us.

After having heard both the parties the question whether depreciation claimed by the assessee u/s. 32 of the Act can be considered for the purpose of computing disallowance u/s. 14A of the Act is no longer res integra in view of the decision of the Special bench of the Tribunal in the case of Vishnu Anant Mahajan Vs. ACIT 16 ITR 621, wherein the Tribunal held as under: “8. Coming to the question regarding depreciation being an expenditure or not, it has been held in the case of Hoshang D. Nanavati (supra) that section 14A deals only with the expenditure and not any statutory allowance admissible to the assessee. The decision has been arrived at after considering the decision in the case of Nectar Bebverages Pvt. Ltd. Vs. DCIT (2009) 314 ITR 314. The ld. CIT (DR) has not been able to displace the ratio of these cases. Thus, on consideration, we find that section 14A uses the words “expenditure incurred by the assessee in relation to income”. A statutory allowance under section 32 is not an expenditure. Therefore, we are in agreement with the decision of the Division Bench in the case of Hoshang D. Nanavati.”