ACIT - 9(3)(2), MUMBAI vs. FUTURE HUMAN DEVELOPMENT LTD., MUMBAI

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ITA 5163/MUM/2016Status: DisposedITAT Mumbai15 November 2017AY 2012-134 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 held that Section 14A disallowance cannot be made in the absence of any exempt income earned or receivable by the assessee during the relevant assessment year. Therefore, the deletion of disallowance by the CIT(A) was upheld.

What were the facts?

The assessee-company did not earn any exempt income during the assessment year 2012-13. The Assessing Officer disallowed Rs.47,48,343/- under Section 14A read with Rule 8D, assuming expenses were incurred for investments. The CIT(A) deleted this disallowance.

What were the issues?

Whether disallowance under Section 14A can be made when no exempt income is earned by the assessee. Whether the CIT(A) erred in deleting the disallowance made by the AO.

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, MUMBAI BENCH “I” MUMBAI

Before: SHRI C.N. PRASAD & SHRI N.K. PRADHAN

For Appellant: Ms. Namrata Kasale, AR
For Respondent: Mr. Saurabh Kumar Rai, DR, Ms. Namrata Kasale, AR
Hearing: 02/11/2017Pronounced: 15/11/2017

ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the Revenue. The relevant assessment year is 2012-13. The appeal is directed against the order of the Commissioner of Income Tax (Appeals)-16, Mumbai and arises out of the assessment completed u/s 143(3) of the Income Tax Act 1961, (the ‘Act’). 2. The sole ground raised by the Revenue in this appeal is that the Ld. CIT(A) has erred in granting relief to assessee u/s 14A when the M/s Future Human Development Ltd. assessee has used common pool of funds for making investments and running business, wherein, it is impossible to conclude that funds were specifically used for business, as claimed by the assessee, even though the assessee has not been able to prove by filing documentary evidence that only own funds were used for making investments in shares for earning exempt income.

3. Briefly stated, the facts of the case are that the assessee-company had not earned any exempt income during the impugned assessment year. However, the Assessing Officer (AO) made a disallowance of Rs.47,48,343/- u/s 14A r.w. Rule 8D of the Income Tax Rules, 1962.

4. Aggrieved by the order of the AO, the assessee filed an appeal before the Ld. CIT(A). We find that the Ld. CIT(A) has followed the judgment of the Hon’ble Delhi High Court in Cheminvest Ltd. vs. CIT in (Del) and the order of the ITAT Mumbai in J.M. Financial vs. ACIT dated 30.04.2014 and Garware Wall Ropes Ltd. vs. ACIT dated 21.02.2014 and deleted the above disallowance of Rs.47,48,343/-.

5. On the other hand, the Ld. DR supports the order passed by the AO. He relies on the Circular No. 5/2014 issued by CBDT which reads as under: “The usage of term ‘includible’ in the Heading to section 14A of the Act and also the heading to Rule 8D of I.T. Rules, 1962 which indicates that it is not necessary that exempt income should be necessarily be included in a particular year’s income, for disallowance to be triggered. Also section 14A of the Act does not use the word “income of the year” but “income under the Act”. This also indicates that for invoking disallowance u/s 14A, it is not M/s Future Human Development Ltd. material that assessee should have earned such exempt income during the financial year under consideration.”

6.

We have heard the rival submissions and perused the relevant materials on record. The facts remains that in the instant case the assessee-company has not earned any exempt income during the financial year 2011-12 relevant to the assessment year 2012-13. In the case of CIT v. Shivam Motors (P) Ltd. (2015) 55 taxmann.com 262 (All), it has been held that in absence of any tax free income earned by the assessee, disallowance u/s 14A could not be made. In a similar vein, it has been held in Cheminvest Ltd. (supra) that section 14A will not apply if no exempt income is received or receivable during the relevant previous year. Respectfully following the above judgments, we hold that the Ld. CIT(A) has rightly deleted the disallowance of Rs.47,48,343/- made by the AO u/s 14A r.w. Rule 8D.

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