DCIT,CIR-1(2),KOLKATA, KOLKATA vs. M/S JWALA STEEL LIMITED, KOLKATA

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ITA 1796/KOL/2016Status: DisposedITAT Kolkata07 February 2018AY 2012-133 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 decision to allow preliminary expenses, finding no infirmity. It also dismissed the revenue's ground regarding Section 14A disallowance, following the Delhi High Court's ruling in Cheminvest Limited.

What were the facts?

The revenue appealed against the CIT(A)'s order allowing preliminary expenses and deleting disallowance under Section 14A. The CIT(A) allowed preliminary expenses based on past practice and deleted the Section 14A disallowance, stating no exempt income was earned.

What were the issues?

Whether preliminary expenses are allowable and if disallowance under Section 14A is permissible when no exempt income is earned.

Which sections of the Income-tax Act were involved?

Section 35D,Section 14A

AI-generated summary — verify with the full judgment below

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

Before: Sri J. Sudhakar Reddy & Sri Aby T. Varkey]

DCIT, Circle-1(2), Kolkata………………………….…………………………………….…….……...Appellant Aaykar Bhawan P-7, Chowringhee Square R. No. 14, 7th Floor Kolkata – 700 069 M/s. Jwala Steel Limited………………….………………………………..……………………..…. Respondent 8/C, Maharshi Devendra Road Kolkata – 700 007 [PAN : AAACJ 9638 E] Appearances by: None , appeared on behalf of the assessee. Shri Arindam Bhattacharya, Addl. CIT, Sr. DR, appearing on behalf of the Revenue. Date of concluding the hearing : January 25th, 2018 Date of pronouncing the order : February 8TH , 2018

O R D E R Per J. Sudhakar Reddy :-

This appeal filed by the revenue is directed against the order of the ld. Commissioner of Income Tax (Appeals)-1, (hereinafter the ‘ld. CIT (A)’), passed u/s 250 of the Income Tax Act, 1961 (the ‘Act’), dt. 08/06/2016, for the Assessment Year 2012-13, on the following grounds:- “

1. Whether on the facts and in the circumstances of the case and in law, the decision of Ld. CIT(A) erred in allowing preliminary expenses in full.

2. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in deleting disallowance u/s. 14A rw Rule 8D ground that the assessee did not earn exempt income, on investments in contradictions with CBDT Circular No. 5/2015.

3. The Revenue shall always crave for adding or altering any ground on or before the date of hearing”

Assessment Year: 2012-13 M/s. Jwala Steel Limited

2.

After hearing rival contentions, we hold as follows:-

3.

Ground No. 1, is on the deletion of an addition of Rs. 1,12,000/-, being preliminary expenses. 3.1. The ld. CIT(A) deleted the same by directing the Assessing Officer to allow deduction u/s 35D of the Act for the reason that similar deduction was granted during the earlier four years under the same Section. We find no infirmity in this finding of the ld. CIT(A). Hence we dismiss this ground of the revenue.

4.

Ground No. 2, is on the issue as to whether the disallowance u/s 14A rw Rule 8D, can be made in the case where the assessee has not earned any exempt income. 4.1. We find that this issue is covered against the revenue and in favour of the assessee by the judgement of the Hon’ble Delhi High Court in the case of Cheminvest Limited vs Commissioner Of Income Tax, dt. 02.09.2015. 4.1.1. Respectfully following the propositions of law laid down in the case of Cheminvest Limited vs Commissioner Of Income Tax (Supra), we dismiss this ground of the revenue.

5.

In the result, this appeal of the revenue is dismissed.

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