QUANTUM ADVISORS ESOP TRUST ,MUMBAI vs. THE INCOME-TAX OFFICER (EXEMPTIONS), MUMBAI

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ITA 4548/MUM/2023Status: DisposedITAT Mumbai28 May 2024AY 2017-18Bench: SHRI PRASHANT MAHARISHI (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that disallowance under Section 14A of the Act cannot exceed the extent of exempt income earned by the assessee. Relying on various High Court judgments, it was established that disallowance in excess of exempt income is not sustainable.

What were the facts?

The assessee, Quantum Advisors ESOP Trust, filed an appeal against the CIT(A)'s order confirming a disallowance under Section 14A of the Income-tax Act, 1961. The assessee had earned exempt dividend income of ₹3 lacs but had total expenditure of ₹28,43,443/-. The Assessing Officer made a disallowance of ₹28,43,433/- under Section 14A read with Rule 8D.

What were the issues?

Whether the disallowance under Section 14A of the Income-tax Act can exceed the amount of exempt income earned by the assessee?

Which sections of the Income-tax Act were involved?

Section 14A,Section 10(34),Section 143(3),Section 8D

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Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI PRASHANT MAHARISHI, AM & SHRI SUNIL KUMAR SINGH, JM

For Appellant: Mr. Ninad A Patade, AR, Shri Rajesh Meshram, DR
Hearing: 21.05.2024Pronounced: 28.05.2024

This appeal is filed by Quantum Advisors ESOP Trust 1. (assessee /appellant) for A.Y. 2017-18, against the appellate order passed by the National Faceless Appeal Centre, Delhi [the learned CIT (A)] dated 17th October, 2023, wherein the appeal filed by the assessee against the assessment order Therefore, the assessee is aggrieved with the same and has 2. raised following grounds of appeal:-

“1:0 Re: disallowance u/s 14A of the Income-tax Act, 1961 amounting to ₹28,43,433/-.

1:1 The Commissioner of Income-tax (Appeals). Has erred in confirming the disallowance of ₹28,43,433/- under Section 14A r.w.r 8D of the Income-tax Rules, 1962, while computing the appellant’s total income for the year under consideration.

1:2 The Appellants submit that considering the facts and circumstances of its case and the law prevailing on the subject, no disallowance under Section 14A of the Income-tax Act, 1961 is called for the Commissioner of Income-tax (Appeals) ought to have held as such.

1:3 The Appellant submits that the Assessing Officer be directed to delete the disallowance so made by him and to re-compute its total income accordingly.

Without prejudice to the foregoing and even otherwise 1:4 The Commissioner of Income-tax (Appeals) has erred in not restricting the disallowance under Section 14A to extent of exempt income of ₹3,00,000/-.

2:0 Re.: General:

Before us, the only grievance of the assessee which has been 3. raised and argued is that disallowance under Section 14A of the Act should be restricted to the extent of exempt income of ₹3,00,000/-. For this proposition the learned Authorized Representative has submitted the decision of the Hon'ble Bombay High Court in of 2017, M/S Nirved Traders Pvt. Ltd. Vs. DCIT dated 23rd April, 2019, wherein it has been held that the disallowance under Section 14A of the Act in excess of exempt income is not sustainable.

4.

The brief fact shows that assessee is a Trust created by the company Quantum Advisors Pvt. Ltd. for employees’ stock option plans. The assessee has earned dividend income of ₹3 lacs which is claimed as exempt under Section 10(34) of the Income-tax Act, 1961 (the Act). On that basis, the return of income was filed on 1st August, 2017, at a taxable income of ₹34,21,630/-. As the assessee has earned exempt income and has debited total expenditure of ₹28,43,443/-, including interest of ₹25,98,082/-, the learned Assessing Officer questioned about the provisions of Section 14A of the Act and disallowance therein. The assessee stated that it has earned exempt income of only ₹3 lacs and has not incurred any expenditure to earn such income. The learned Assessing Officer rejected the contention of the assessee and computed disallowance under Section 14A of ₹31,51,890/-. He restricted The assessee preferred the appeal before the learned CIT (A), 5. who passed an appellate order on 17th October, 2023, confirmed the above disallowance. Therefore, the assessee is in appeal before us.

The learned Authorized Representative submitted that the 6. disallowance under Section 14A of the Act cannot exceed the exempt income. He submits that exempt income earned by the assessee is merely about ₹ 3 lacs and therefore, disallowance made by the learned Assessing Officer of ₹28.43 lacs is not sustainable.

The learned Departmental Representative supported the order 7. of the lower authorities.

We have carefully considered the rival contentions and 8. perused the orders of the lower authorities. Undisputed fact shows that assessee has earned exempt income of ₹3 lacs during the year. The assessee did not offer any disallowance and stated that it has not incurred any expenditure which earned the exempt income. The learned Assessing Officer invoked the provisions of Section Rule 8D of the Act and made disallowance of ₹28,43,433/- to the extent of total expenditure incurred. Now it is a settled position of law that disallowance in excess of exempt income cannot be sustained under Section 14A of the Act. Hon'ble Karnataka High Court All other grounds are not pressed hence dismissed. 9.

In the result, the appeal of the assessee is partly allowed. 10.

Order pronounced in the open court on 28.05. 2024.

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