KOKAN MERCANTILE CO OP BANK LTD,MUMBAI vs. DCIT 17(1), MUMBAI

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ITA 2729/MUM/2015Status: DisposedITAT Mumbai16 May 2018AY 2010-116 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal confirmed the disallowance of Rs. 1,00,000/- under Section 14A read with Rule 8D, relying on the Bombay High Court's decision in Godrej & Boyce Mfg. Co. Ltd. The issue of 'investment depreciation reserve' was restored to the AO for fresh adjudication.

What were the facts?

The assessee bank claimed a deduction for 'investment depreciation reserve' and also incurred expenditure related to dividend income. The Assessing Officer disallowed a portion of the expenditure under Section 14A and the CIT(A) confirmed this disallowance.

What were the issues?

Whether the disallowance under Section 14A for expenses related to dividend income was justified, and whether the claim for 'investment depreciation reserve' should be allowed.

Which sections of the Income-tax Act were involved?

Section 14A

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Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, MUMBAI BENCH “I” MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI N.K. PRADHAN

For Respondent: Mr. Anoop Hiwase, DR
Hearing: 10/05/2018Pronounced: 16/05/2018

ORDER

PER N.K. PRADHAN, AM

1.

This is an appeal filed by the assessee. The relevant assessment year is 2010-11. The appeal is directed against the order of the Commissioner of Income Tax (Appeals)-32, Mumbai [in short ‘CIT(A)’] and arises out of the assessment completed u/s 143(3) of the Income Tax Act 1961, (the ‘Act’). Though the case was fixed for hearing on 07.05.2018 and 10.05.2018, neither the assessee nor its authorized representative appeared on the above dates. Thus we are proceeding to dispose of this appeal after going through the relevant record and hearing the Ld. DR.

2.

The effective grounds of appeal

filed by the assessee read as under:

1. On the facts and in the circumstances of the case and in law the Ld. CIT(A) erred in approving the action of the AO in disallowing an amount of Rs.1,00,000/- by invoking the provisions of section 14A read with Rule 8D I.T. Rules, 1962.

2. On the facts and in the circumstances of the case and in law the Ld. CIT(A) erred in not accepting and dismissing the ground of appeal pertaining to “investment depreciation reserve’ claim amounting to Rs.1,17,00,000/-.

3. We begin with the 1st ground of appeal. During the course of assessment proceedings, the Assessing Officer (AO) noticed that the assessee had received dividend income from UTI Master Value Fund of Rs.14,01,050/-, but no expenditure had been stated as having been incurred in relation to this income, which is not includible in the total income. Accordingly, the AO requested the assessee to file the details and also a note on section 14A r.w. Rule 8D. The assessee submitted before the AO that the investments were specifically on UTI Master Value Fund of Rs.2,00,00,000/- and it was stated that since dividend was received on this specific investment, 0.5% of total investment should not be taken and it was contested that even this investment should not be taken for such disallowance. However, the AO was not convinced with the above explanation of the assessee and estimated disallowance @ 0.5% on Rs.2,00,00,000/- u/s 14A r.w.Rule 8D and the same comes to Rs.1,00,000/-.

4. Aggrieved by the order of the AO, the assessee filed an appeal before the Ld. CIT(A). The Ld. CIT(A) relying on the decision in Godrej & Boyce Mfg. Co. Ltd. (2010) 328 ITR 81 (Bom) confirmed the disallowance of Rs.1,00,000/- made by the AO.

5. Before us, the Ld. DR relies on the order passed by the Ld. CIT(A).

6.

We have heard the Ld. DR and perused the relevant materials on record. In Godrej & Boyce Mfg. Co. Ltd. (supra), the Hon'ble Bombay High Court has explained Rule 8D as under : “As regard Rule 8D(2)(iii), it had been submitted that some mechanism or formula had to be adopted for attributing part of the administrative / managerial expenses to tax-exempt investment income. The administrative expenses attributable to tax-free investment income have a fixed component and a variable component. A view was taken that the disallowance should also be linked to the value of the investment rather than the amount of exempt income. Under Portfolio Management Schemes (PMS), the fee charged ranges between 2 and 2.5 per cent of the portfolio value which would be inclusive of a profit element for the portfolio manager. While the fixed administrative expenses were excluded on the ground that in the case of a large corporate taxpayer they would be spread over a large number of voluminous activities, the variable expenses were computed at one-half per cent of the value of the investment.” 6.1 In view of the above position of law, we confirm the disallowance of Rs.1,00,000/- made by the AO u/s 14A r.w. Rule 8D. Thus the 1st ground of appeal

is dismissed.

7. Now we turn to the 2nd ground of appeal. The Ld. CIT(A) observed that the claim of ‘Investment Depreciation Reserve’ of Rs.50,00,000/- had been raised for the first time before him and it was not taken up before the AO. The assessee had contended that the claim of this deduction was made before the AO vide letter dated 15.11.2011 during the assessment proceedings. However, the Ld. CIT(A) found that in the said letter, the assessee had not given any written submission on the above issue. Therefore, the Ld. CIT(A) dismissed the additional ground filed by the assessee in respect of ‘Investment Depreciation Reserve’. The Ld. CIT(A) further held that premium on investment amortized of Rs.1,28,03,000/- is to be allowed, since the bank had to purchase the government securities to maintain the SLR as per RBI guidelines and as per CBDT Instruction No. 17 dated 26.11.2008, the premium should be amortized over the period remaining to maturity. However, the Ld. CIT(A) held that the ‘Investment Depreciation Reserve’ claimed of Rs.1,17,00,000/- cannot be allowed, since said claim did not seem to have been raised before the AO during the assessment proceedings.

8.

We have heard the Ld. DR and perused the relevant materials on record. We find that similar arose before the ITAT ‘A’ Bench Mumbai in assessee’s own case for the AY 2009-10 (ITA No. 979/Mum/2014). The Tribunal held as under: “22. We shall now take up the contention of the assessee that the CIT(A) had erred in not accepting and dismissing the ground of appeal pertaining to “Investment Depreciation Reserve” claim of the assessee amounting to Rs. 50,00,000/-. We find that the CIT(A) observed that the aforesaid claim of deduction of Rs 50,00,000/- on account of investment depreciation reserve was raised by the assessee for the first time before him, and was not taken up before the A.O at all. We further find that the claim of the

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