ACIT CORPORATE CIRCLE 5(2), CHENNAI vs. PHOTON INFOTECH (P) LTD., CHENNAI

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ITA 2856/CHNY/2017Status: DisposedITAT Chennai10 April 2018AY 2013-144 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, stating that it followed the judicial discipline by adhering to the decisions of a co-ordinate bench and the Delhi High Court. Therefore, there was no reason to interfere with the CIT(A)'s decision.

What were the facts?

The Revenue appealed against the CIT(A)'s order which restricted the disallowance under Section 14A to the extent of exempt income. The assessee had earned dividend income and relied on High Court and Tribunal decisions.

What were the issues?

Whether the disallowance under Section 14A should be restricted to the extent of exempt income, following established judicial precedents.

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 GEORGE MATHAN, JUDICIAL MEMBER:

1.

This appeal of the Revenue is directed against an order of the Commissioner of Income-tax (Appeals)-3, Chennai in Income-tax Appeal No.152/16-17/A-3 dated 30.08.2017 for assessment year 2013-14.

2.

Mr.N.Madhavan, ACIT represented on behalf of Revenue and Mr.Saroj Kumar Parida, Advocate represented on behalf of assessee.

It was submitted by the ld.D.R that the only issue in this 3. appeal of Revenue 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 `7,35,556/- for impugned assessment year. 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 raised in this appeal 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 the order of the CIT(Appeals) and the appeal filed by the Department stands dismissed.

6.

In the result, the appeal of the Revenue is dismissed.

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

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