SUN INVESTMENT P.LTD,MUMBAI vs. DCIT CEN CIR 8(3), MUMBAI

आदेश / O R D E R PER R.C.SHARMA (A.M):

2. On the facts and in circumstances of the case and in Law, the Learned CIT(A) has erred in confirming the action of Learned Assessing Officer in making an addition of Rs. 1,34,02,686 on M/s. Sun Investment Pvt. Ltd., account of disallowance made u/s.14A of the Income Tax Act, 1961, while computing the Book Profit u/s.115JB of the Income Tax Act, without considering the fact and circumstances of the case. 3. The appellant craves leave to add, amend, alter or delete the said ground of appeal.

3. At the outset, learned AR placed on record the order of the Tribunal in assessee’s own case dated 25/04/2018, wherein both the issues have been decided in favour of the assessee restricting disallowance of foreign travelling expenses to the extent of 25%.

4. We had also carefully gone through the nature of expenditure incurred during the year under consideration on account of foreign travel. Keeping in view totality of facts and circumstances of the case, vis-à-vis travelling undertaken for the purpose of business and also following the order of Tribunal in assessee’s own case, we direct the AO to restrict the disallowance to the extent of 25% of such expenses. We direct accordingly. 5. Issue with regard to addition u/s.115JB in respect of disallowance u/s.14A has also been decided by Tribunal in the very same year vide order dated 25/04/2018 after observing as under:- 34. In the appeals filed by the assessee in the A.Y.2006-07 A.Y.2010-11 ITA No.778/Mum/2015 and A.Y.2011-12 ITA No.779/Mum/2015, common grounds have been taken by the assessee with regard to addition of disallowance made u/s.14A while computing book profit u/s.115JB. The issue is squarely covered by the decision of ITAT Special Bench in case of M/s. Vireet Investment Pvt. Ltd., order dated 22/06/2017 wherein it was held that while computing book profit u/s.115JB, disallowance made by the AO u/s.14A r.w.rule 8D cannot be added in assessee’s book profit.

M/s. Sun Investment Pvt. Ltd., Respectfully following the order of the ITAT Special Bench, we do not find any justification for the additions so made on account of disallowance u/s.14A, while computing book profit u/s.115JB of the IT Act.