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Facts
The Revenue filed appeals against the orders of the CIT(A) for AY 2017-18 & 2018-19 concerning the disallowance of expenses under section 14A. The AO made an addition of Rs. 7,02,37,609/-. The CIT(A) reduced the disallowance to Rs. 16,10,892/-, after considering investments yielding exempt income, and sustained the remaining amount after the assessee's initial disallowance.
Held
The Tribunal noted that the issue concerns the disallowance under section 14A, which was reduced by the CIT(A). The CIT(A) held that the disallowance should be calculated based on investments yielding exempt income. The assessee's AR submitted that similar issues in the assessee's own case were decided in favor of the assessee.
Key Issues
Whether the disallowance under Section 14A r.w.r 8D should be calculated only on investments yielding exempt income?
Sections Cited
14A, 8D
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Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI
Before: SHRI SHAMIM YAHYA & SHRI ANUBHAV SHARMA
Since issues are common and connected and the appeals were heard together, these are being consolidated and disposed off together by this order. For the sake of convenience, we are referring to Assessment Year 2017-18, since facts are similar.
The assessee is a company engaged in the business of manufacturing of automobile and auto parts. During the course of assessment proceedings, AO made addition of Rs.7,02,37,609/- on account of disallowance under section 14A of the Act. In the appellate proceeding, learned CIT(A) granted some relief. & 1733/Del/2023 DCIT vs. UNO Minda Ltd. 2 4. Against this order, Revenue has filed appeal before us.
Although, various grounds have been raised. The sole controversy is with respect to the disallowance of deduction under section 14A of the Act, which has been reduced by the learned CIT(A). After the disallowance made by Assessing Officer under section 14A of the Act, the matter was carried to the learned CIT(A). The CIT(A) held that AO is justified in making the disallowance under section 14A of the Act. But however, he noted that disallowance needs to be worked out considering the investment which have yielded the exempt income. He thereafter, on the basis of investments in shares which yielded exempt income worked out the total disallowance under section 14A at Rs.16,10,892/-. As the assessee has already made disallowance of Rs.4,06,140/- in the return of income, learned CIT(A) sustained the remaining amount of Rs.12,04,752/-.
We have heard both the parties and perused the records. Learned DR supported order of assessing officer.
Learned AR on the other hand reiterated the submissions made before lower authorities and further submitted that only those investments which yielded exempt income should be considered for working out disallowance u/s 14A r.w.r 8D as also held by Hon’ble Delhi High Court in the case of Caraf Builders & Constructions (P.) Ltd. [2019] 101 taxmann.com 167 (Delhi). He therefore submitted that no interference to the order of CIT(A) is called for. He further submitted that to the extent, the disallowance has been upheld by CIT(A) assessee is not in appeal.
ITA Nos.1732 & 1733/Del/2023 DCIT vs. UNO Minda Ltd. 3 8. It was further brought to our notice by the learned AR that ITAT in assessee’s own case in for A.Y. 2016-17 has sustained the CIT(A)’s order by order dated 07.09.2022 on similar issue by observing as under: “10. We have heard the rival submissions and perused the material available on record. The issue in the present ground is with respect to the disallowance u/s 14A r.w.r 8D. We find that CIT(A) after following the decision cited in his order has held that the disallowance u/s 14A r.w.r 8D of the Act is to be worked out only by considering those investments which have yielded exempt income. Before us, Revenue has neither pointed to any fallacy in the findings of CIT(A) nor has placed any contrary binding decision in its support. In such a situation, we find no reason to interfere with the order of CIT(A) and thus the ground of Revenue is dismissed.”
In the background of aforesaid discussion and precedents, we uphold the order of learned CIT(A). Hence, Revenue’s appeal is dismissed.
Our above order applies mutatis mutandis to assessment year 2018-19 also.
In the result, both the appeals filed by Revenue stands dismissed.
Order pronounced in the open court on 12.01.2024