DCIT CORPORATE CIRCLE 5(1), CHENNAI vs. RAJKUMAR IMPEX P LTD., CHENNAI

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ITA 2852/CHNY/2017Status: DisposedITAT Chennai10 April 2018AY 2014-154 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, following a coordinate bench decision and the Delhi High Court ruling. The disallowance was restricted to the extent of exempt income.

What were the facts?

The Revenue appealed against the CIT(A)'s decision to restrict disallowance under Section 14A read with Rule 8D to the extent of exempt income. The assessee had earned minor dividend income in the relevant assessment years.

What were the issues?

Whether disallowance under Section 14A read with Rule 8D should be restricted to the amount of 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, ‘ C’ BENCH : CHENNAI

Before: SHRI GEORGE MATHAN & SHRI S.JAYARAMAN

आदेश / O R D E R

PER BENCH

1.

These are appeals files by the Revenue against the separate orders of the Commissioner of Income-tax (Appeals)-3, Chennai in Income-tax Appeal No.231/16-17/A-3 dated 30.08.2017 for & 2852/CHNY/2017 :- 2 -: assessment year 2013-14, and in Income-tax Appeal No.230/16-17/A- 3 dated 30.08.2017 for assessment year 2013-14.

2.

Mr.N.Madhavan, ACIT represented on behalf of Revenue and Ms.Hemalatha, C.A represented on behalf of assessee.

It was submitted by the ld.D.R that the only issue in both 3. these Revenue’s appeals was against the action of the Ld.CIT(A) in restricting the disallowance made by the ld. Assessing Officer u/s.14A of the Income Tax Act,1961 (in short ‘the Act’) read with Rule-8D of Income Tax Rules, 1962 (in short ‘Rule’) to the extent of exempt income, following the decision of Co-ordinate Bench of this Tribunal in the case of M/s.Rayalla Corporation (P) Ltd. It was the submission that the Department has filed an appeal against the said decision before the Hon’ble Jurisdictional High Court and the same is pending. It was the submission that the order of Ld.CIT(A) was liable to be reversed and that the order of ld. Assessing Officer to be restored.

4.

In reply, ld.A.R submitted that the assessee had earned dividend income of `8,072/- for assessment year 2013-14, and dividend income earned by the assessee for assessment year 2014-15 & 2852/CHNY/2017 :- 3 -:

was only `10,796/-. It was the submission that the issue was squarely covered by the decision of the Hon’ble Delhi High Court in the case of Joint Investments Pvt Ltd., Vs. C.I.T reported in (2015) 372 ITR 0694 (Delhi), as also the decision in the case of Co-ordinate Bench of this Tribunal in the case of M/s.Rayalla Corporation (P) Ltd. in ITA No.908/Mds./2015 vide order dated 16.10.2015. It was the submission that the order of the CIT(Appeals) was liable to be upheld.

5.

We have considered the rival submissions and perused the materials available on record. As it is noticed that the issue in these appeals is squarely covered by the decision of the Co-ordinate Bench of this Tribunal in M/s.Rayalla Corporation (P) Ltd. referred supra wherein the Co-ordinate Bench of this Tribunal also followed the decision of the Hon’ble Delhi High Court in the case of Joint Investments Pvt Ltd., Vs. C.I.T referred supra and as it is noticed that, the Ld.CIT(A) has followed the judicial discipline in following the decision of Co-ordinate Bench of this Tribunal in M/s.Rayalla Corporation (P) Ltd. referred supra, we find no reason to interfere with & 2852/CHNY/2017 :- 4 -:

the order of the CIT(Appeals) and both the appeals filed by the Department stand dismissed.

6.

In the result, both the appeals of the Revenue for assessment years 2013-14 & 2014-15 are dismissed.

Order pronounced in the open court after conclusion of hearing on 10th April, 2018, at Chennai.

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