DCIT, NEW DELHI vs. M/S. MANPOWER GROUP SERVICES INDIA PVT. LTD. (FORMERLY KNOWN AS MANPOWER SERVICES INDIA PVT. LTD), NEW DELHI

This is an appeal by the department against the order dated 25.02.2016 of ld. CIT(A)-19, New Delhi

Nobody was present on behalf of the assessee, we therefore, proceeded the ex-parte order qua the assessee and the appeal has been decided after considering the submissions of the ld. DR.

Following grounds have been raised in this appeal: “1. Whether on the facts and circumstances of the case & in law, the Ld. CIT(A) justified in deleting Manpower Group Services India Pvt. Ltd. the addition of Rs. 42,66,721/- made by AO u/s 14A of the Income Tax Act, 1961 (Act) read with Rule 8D of the Income Tax Rules, 1962 (Rules)? 2. Whether on facts and circumstances of the case and in law, the CIT(A) is justified in not upholding disallowance of Rs. 42,66,721/- made by the AO u/s 14A of the Act without considering legislative intend of introducing section 14A by the Finance Act 2001 as clarified by the CBDT Circular No. 5/2014 dated 10.02.2014? 3. Whether on facts and on circumstances of the case and in law, the CIT(A) is justified in not upholding disallowance of Rs. 1,34,19,838/- made by the AO u/s 14A of the Act without considering a legal principle that allowability of expenditure under the Act is not conditional upon the earning of the income as upheld by Hon'ble Supreme Court in case of CIT Vs. Rajendra Prasad Moody [1978] 115 ITR 519? 4. That the order of the Ld. CIT(A) is erroneous and is not tenable on facts and in law.

That the grounds of appeal

Being aggrieved the assessee carried the matter to the ld. CIT(A) and submitted that the investment of Rs.60,15,00,000/- was being carried forward and had not shown in the books of account and that the assessee had not Manpower Group Services India Pvt. Ltd. received any dividend nor claimed any amount received by the assessee company as dividend. It was further stated that the similar addition made in the previous year has been decided in favour of the assessee by the ld. CIT(A) vide order dated 21.05.2015.

The ld. CIT(A) after considering the submissions of the assessee deleted the addition by following the judgment of the Hon’ble Jurisdictional High Court in the case of Cheminvest Ltd. Vs CIT-IV (2015) 378 ITR 33 (Del.)

Now the department is in appeal.

We have considered the submissions of the ld. DR and the material on record. In the present case, the contention of the assessee that no exempt income was received during the year under consideration has not rebutted. On a similar issue the Hon’ble Jurisdictional High Court in the case of Cheminvest Ltd. Vs CIT-IV held as under: “The expression "does not form part of the total income" in section 14A of the Income-tax Act, 1961, envisages that there should be an actual receipt of income, which is not includible in the total income, during the relevant previous year for the purpose of disallowing any expenditure incurred in relation to the income. In other words, Manpower Group Services India Pvt. Ltd. section 14A will not apply if no exempt income is received or receivable during the relevant previous year.”

We, therefore, by keeping in view the ratio laid down in the aforesaid referred to case, do not see any merit in the appeal of the department and are of the confirmed view that the ld. CIT(A) was fully justified in deleting the disallowance made by the AO u/s 14A of the Act r.w.r. 8D of the Income Tax Rules, 1962, since no exempt income was claimed by the assessee.

In the result, the appeal of the department is dismissed. (Order Pronounced in the Court on 28/12/2017)