M/S. HEMA ENGINEERING INDUSTRIES LIMITED,NEW DELHI vs. DCIT, NEW DELHI

This is assessee’s appeal against the order dated 20.02.2014 passed by the ld. CIT(A)-XV, New Delhi, relating to A.Y. 2010-11.

by the assessee in its appeal is as under: “Disallowance u/s 14A read with rule

80. The Hon'ble CIT(A) has directed Ld. DCIT to recompute the disallowance u/s 14A without accepting the contention that the assessee had sufficient funds available viz General Reserve/ Own Funds to make investments than using the borrowed funds as assumed by the Ld. DCIT. Also the assessee offered calculations u/s 14A read with rule 80 where the assessee netted the interest paid against interest received on funds given to parties other than interest on FOR, the disallowance u/s 14A stood at Rs. 41,64,746/- which was also turned down and directed the Ld. A.O. to recompute the disallowance accordingly. The disallowance by the CIT(A) is arbitrary, unjustified and prayed to be either restored to NIL or be maintained at Rs. 41,64,746/- as submitted by the assessee”.

However, assessee had not offered to tax any disallowance on account of expenses incurred in order to earn tax free income. After considering the assessee’s reply the AO determined the disallowance under Rule 8D at Rs. 77,22,196/- as per the computation given in the assessment order.

“On careful consideration, I am of the view that since the interest income IS already included in "taxable income", therefore, the scheme of Rule 8D would automatically, by disallowing expenses against exempt income, will have the effect of leaving the balance expenses (including interest expenses) as allowable against taxable income (including interest income) and hence therefore, there is no ground for netting off of interest income against interest expenses. Accordingly, this plea of appellant is dismissed. However, regarding (b), since interest on term loans is specifically for business purposes including for acquisition of fixed assets, the same cannot be taken for apportionment against the exempt income under Rule 80D. The Id. A.O. is therefore directed to re-compute disallowance under Rule 80 to that extent. The appellant gets partial relief accordingly”.

“24. The Hon’ble Delhi High Court in the case of Joint Investment Pvt. Ltd. Vs. CIT, vide its order dated 25-2-2015, has held that disallowance under section14A cannot exceed the amount of exempt income. The Delhi High Court in the case of Holcim India Pvt. Ltd., reported in (2014) 272 CTR 282(Del), has held that there can be no disallowance under section 14A in the absence of any exempt income. The rationales behind these judgments are that the amount of disallowance should not exceed the exempt income.

“The assessee’s grievance was that the entire tax exempt income (Rs. 48,90,000) was lower than the disallowance. It, therefore, appealed to the commissioner (Appeals) but met with no success. Its further appeal to the Tribunal likewise met the same fate.” 8. Further, in para 9 the Hon’ble High Court has observed as under:

“In the present case, the assessing officer has not firstly disclosed why appellant/assessee's claim for attributing Rs. 2,97,440 as a disallowance under section '14A had to be rejected. Taikisha (supra) says that the jurisdiction to proceed further and determine amounts is derived after examination of the accounts and rejection if any of the assessee's claim or explanation. The second aspect is there appears to have been no scrutiny of the accounts by the assessing officer-van aspect which is completely unnoticed by the Commissioner (Appeals) and the Tribunal. The third, and in the opinion of this Court, important anomaly which we cannot be unmindful is that whereas the entire tax exempt income is Rs. 48,90,000, the disallowance ultimately directed works out to nearly 110 per cent of that sum, i.e., Rs. 52,56,197. By no stretch of imagination can section 14A or rule 80 be interpreted so as to mean that the entire tax exempt income is to be disallowed, The window for disallowance is indicated in section 14A, and is only to the extent of disallowing expenditure "incurred by the assessee in relation to the tax exempt income". This proportion or portion of the tax exempt income surely cannot swallow the entire amount as has happened in this case.