ITO, WARD - 3(1), KOLKATA, KOLKATA vs. M/S. PROGRO STOCKS PVT. LTD., KOLKATA

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ITA 1373/KOL/2017Status: DisposedITAT Kolkata19 February 2018AY 2011-124 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 disallowance under Section 14A cannot be made if no exempt income is received or receivable during the relevant previous year. Following the decision in Cheminvest Ltd., the Tribunal upheld the deletion of the disallowance.

What were the facts?

The Assessing Officer (AO) disallowed Rs. 2,16,006/- under Section 14A read with Rule 8D for expenditure related to investments in unquoted shares. The assessee contended that no exempt dividend income was received during the year, making Section 14A inapplicable.

What were the issues?

Whether disallowance under Section 14A can be made in the absence of exempt income earned or receivable by the assessee during the assessment year.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, KOLKATA BENCH ‘SMC’, KOLKATA

Before: Shri P.M. Jagtap, AM]

order : February 19, 2018 ORDER This appeal filed by the revenue is directed against the order of Ld. CIT (Appeals) – 1, Kolkata dated 26.04.2017 and in the solitary ground raised

1.

therein, the revenue has challenged the action of the Ld. CIT(A) in deleting the disallowance of Rs. 2,16,006/- made by the A.O. under section 14A read with rule 8D of the Income Tax Rules, 1962.

2. The assessee in the present case is a company which filed its return of income for the year under consideration on 20.03.2013 declaring its total income at nil. During the course of assessment proceedings, it was noticed by the A.O. that the assessee company has made substantial investment in unquoted shares. Since the income from the said investment in the form of dividend was exempt from tax, the assessee was called upon by the A.O. to explain as to why 2 Assessment Year: 2011-12 M/s. Progro Stocks Pvt. Ltd. disallowance under section 14A should not be made on account of expenditure incurred in relation to the said investment. In reply, it was explained by the assessee that there was no exempt dividend income received by it during the year under consideration and therefore the provisions of section 14A were not applicable. This explanation of the assessee was not found acceptable by the A.O. and he proceeded to make a disallowance of Rs. 2,61,006/- under section 14A read with rule 8D in the assessment completed under section 143(3) vide an order dated 14.03.2003.

3.

Against the order passed by the A.O. under section 143(3), an appeal was preferred by the assessee before the Ld. CIT(A) disputing the disallowance made by the A.O. under section 14A rule Rule 8D and after considering the submissions made by the assessee as well as the material available on record, the Ld. CIT(A) deleted the said disallowance for the following reasons given in his impugned order: “I have considered the A.Os finding and perused the written submissions and judicial decisions relied upon by the appellant. The A.O is found to have mechanically invoked the provisions of section 14A r.w. Rule BD to compute the disallowance of administrative expenditure amounting to Rs.403394/-, which was restricted to the total expenditure Incurred i.e, Rs.261006/-.The Appellant's A/R has mainly contended through the written submissions that the provisions of section 14A are only applicable in cases wherein the appellant had earned exempt income during the relevant assessment year, whereas the appellant did not earn any exempt income and the provisions of section 14A could not be invoked by the A.O. for this proposition, the A.R has relied upon the decisions of the Hon'ble Allahabad High Court in the case of CIT vs. M/s. Shivam Motors (P) Ltd, order dated 05.05.2014, held that Sec 14A provides that if there is any income which does not form part of the income under the Act, the expenditure which is incurred for earning the income is not an allowable deduction. In absence of any tax free income, the corresponding expenditure could not be worked out for disallowance. Reliance was also placed upon the judgment in the case of CIT vs. Cortech Energy Pvt. Ltd., order dated 24.03.2014, the Hon’ble Gujarat High Court held that no free income & no claim for exemption is made. (iii) That the I.T.A.T, Special Bench, Delhi’s decision in the case of Cheminvest Ltd. and has held that disallowance u/s.

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