WEIZMANN FOREX LIMITED (PREVIOUSLY KNOWN AS CHANAKYA HOLDING LIMITED),MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX RANGE-1(3)(2), MUMBAI

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ITA 4434/MUM/2017Status: DisposedITAT Mumbai10 August 2018AY 2014-155 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 disallowance under Section 14A read with Rule 8D is not permissible in the absence of any exempt income earned by the assessee. The order of the CIT(A) was set aside.

What were the facts?

The assessee company, engaged in foreign currency exchange, made significant investments in equity shares. The Assessing Officer (AO) disallowed expenses under Section 14A read with Rule 8D, even though the assessee claimed no exempt income was earned.

What were the issues?

Whether disallowance under Section 14A read with Rule 8D can be made when the assessee has not earned any exempt income.

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, MUMBAI BENCHES “G”, MUMBAI

Before: SHRI B.R. BASKARAN (AM) & SHRI RAM LAL NEGI (JM)

For Appellant: Shri AnujKisnadwala (CA)
For Respondent: Shri V. Vidhyadhar (DR)
Hearing: 16/07/2018Pronounced: 10/08/2018

O R D E R

PER RAM LAL NEGI, JM

1.

This appeal has been filed by the assessee against order dated 27.04.2017 passed by the Ld. Commissioner of Income Tax (Appeals) (for short ‘the CIT (A)’)-3, Mumbai, for the assessment year 2014-15, whereby the Ld. CIT (A) has dismissed the appeal filed by the assessee against assessment order passed u/s 143 (3) of the Income Tax Act, 1961 (for short ‘the Act’).

2.

Brief facts of the case are that the assessee company engaged in the business of sale of foreign currency and travelers cheques, filed its return of income for the assessment year under consideration declaring the total income of Rs. 31,09,73,081/-. The case was selected for scrutiny and in response to the notices u/s 143(2) and 142(1) the assessee furnished the details called for.

Since the assessee had made investments in equity shares value of which was Rs. 19,79,000/- as on 31.03.2013 and 21,04,04,697/- as on 31.03.2014 and the assessee had not made any disallowance, the AO asked the assessee to explain as to why disallowance u/s 14 A read with Rule 8D should not be made in respect of investment made. The assessee contended that since the assessee did not earn any exempt income under the assessment year under consideration, no question of addition u/s 14A read with rule 8D does arise. So far as investment is concerned since some of the investments are in foreign subsidiary therefore, the income there from is not exempt. Investments in cooperative banks do not yield exempt income and investment of 21.04 crores after reducing investment in foreign company and cooperative banks are in subsidiaries and associate companies as strategic investment. However, the AO did not accept the contention of the assessee and referring to the clarification issued by CBDT vide circular no. 5/2014 dated 11.02.2014 which contemplates that section 14A can be invoked even in those cases where no exempt income has been earned by the assessee, computed the disallowance u/s 14A read with rule 8D at Rs. 5,30,960/-.

3.

The assessee challenged the impugned order before the CIT (A) . The Ld. CIT (A) after hearing the assessee rejected the appeal and confirmed the addition made by the AO u/s 14A read with rule 8D . The assessee is in appeal against the said order.

4.

The assessee has preferred this appeal before the Tribunal on the following effective grounds:- “Ground No. 1:

“On the facts and in the circumstances of the case and in law, the learned CIT (A) grossly erred in upholding the disallowance of expenses under section 14A of the Act read with Rule 8D made by the AO, of Rs. 5,30,960/- under the normal provisions of the Act in absence of any exempt income. The appellant prays that the said disallowance is unjustified and may please be deleted.

Ground No. 2: On the facts and in the circumstances of the case and in law, the learned CIT (A) grossly erred in upholding the disallowance of expenses under section 14A of the Act read with Rule 8d made by the AO, of Rs. 5,30,960/- under section 115JB of the Act in absence of any exempt income. The appellant prays that the said disallowance is unjustified and may please be deleted.”

5.

Before us, the Ld. counsel for the assessee submitted that the assessee has not earned/claimed any exempt income during the assessment year under consideration. Since, the assessee has not claimed any exempt income, the question of disallowance does not arise. The Ld. counsel further submitted that this issue is covered by the judgment of the Nagpur Bench of the Hon’ble Bombay High Court PCIT Nagpur vs. M/s Ballarpur Industries Ltd., Income Tax Appeal No. 51 of 2016 and Hon’ble Delhi High Court in Cheminvest Ltd vs. CIT 281 CTR 447 (Del.). Since, the impugned order is not in accordance with the ratio laid down by the Hon’ble jurisdictional High Court, the same is liable to be set aside.

6.

On the other hand the Ld. departmental representative relied on the findings of the authorities below. 7. We have gone through the orders passed by the authorities below in the light of the contention of the assessee. The Hon’ble Bombay High Court has decided the identical issue in favour of the assessee in the case of PCIT Nagpur vs. M/s Ballarpur Industries Ltd.(supra) holding as under:-

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