DCIT, CHENNAI vs. BEST & CROMPTON ENGINEERING LTD., CHENNAI

PDF · subscribers
ITA 368/CHNY/2016Status: DisposedITAT Chennai28 October 2016AY 2010-116 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal confirmed the CIT(Appeals)'s decision on the employees' contribution issue. However, for the Section 14A disallowance, the Tribunal found that the CIT(Appeals) did not properly consider Rule 8D and remitted the matter back for reconsideration.

What were the facts?

The Revenue appealed against the CIT(Appeals)'s order concerning disallowance of employees' contribution and expenditure under Section 14A. The assessee did not appear for the hearing.

What were the issues?

Whether the disallowance under Section 14A should be restricted to the extent of exempt income earned, and the applicability of Rule 8D in such computations.

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(4)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI D.S. SUNDER SINGH

Hearing: 28.09.2016Pronounced: 28.10.2016

आदेश /O R D E R

PER N.R.S. GANESAN, JUDICIAL MEMBER:

1.

This appeal of the Revenue is directed against the order of the Commissioner of Income Tax (Appeals) -1, Chennai, dated 14.12.2015 and pertains to assessment year 2010-11.

2.

No one appeared for the assessee inspite of service of notice by RPAD. The Registry has placed on record the postal acknowledgement as proof of service of notice on the assessee.

Therefore, we heard the Ld. Departmental Representative and proceeded to dispose of the appeal on merit.

3.

Shri Shiva Srinivas, the Ld. Departmental Representative, submitted that the first issue arises for consideration is disallowance of employees’ contribution. According to the Ld. D.R., the assessee could not pay the employees’ contribution within the due date prescribed under the provisions of the relevant Act, however, it was paid within the due date for return of income. The CIT(Appeals) by placing reliance on the judgment of Madras High Court in CIT v.

Nexus Computer (P) Ltd. (2009) 313 ITR 414, allowed the claim of the assessee. The Ld. D.R. submitted that he is placing his reliance on the observation made by the Assessing Officer.

4.

We have considered the submissions Ld. Departmental Representative and perused the relevant material available on record. The CIT(Appeals), in fact, placed his reliance on the judgment of jurisdictional High Court in Nexus Computer (P) Ltd. (supra). The CIT(Appeals) has also referred to the judgment of Delhi High Court in AIMIL Ltd. (321 ITR 508). In view of the judgment of Madras High Court in Nexus Computer (P) Ltd. (supra), this Tribunal has no reason to interfere with the order of the lower authority and accordingly, the same is confirmed.

5.

The next ground of appeal is with regard to disallowance made by the Assessing Officer under Section 14A of the Act.

6. Shri Shiva Srinivas, the Ld. Departmental Representative, submitted that the Assessing Officer disallowed the expenditure for earning the exempt income by applying the provisions of Rule 8D of the Income-tax Rules, 1962. However, the CIT(Appeals) found that the disallowance has to be confined only to the extent of income earned by the assessee. Referring to the provisions of Rule 8D, the Ld. D.R. submitted that there are three limbs in Rule 8D(2). The Assessing Officer has to compute the expenditure in all the three limbs and the aggregate of all the three limbs has to be taken into consideration. Referring to the assessment order, the Ld. D.R. submitted that the Assessing Officer found that there was no direct expenditure for earning the exempt income. However, the assessee has borrowed funds for the business and the interest paid by the assessee cannot be attributable to any part of income of the assessee. Therefore, according to the Ld. D.R., the interest expenditure, which is not attributable to any part of the income of the assessee, has to be computed in a method prescribed under limb (ii) of Rule 8D(2). Moreover, under limb (iii) of Rule 8D(2), 0.5% of average investment during the year under consideration, which resulted in income, has to be taken into consideration.

Therefore, according to the Ld. D.R., only for the purpose of computing expenditure under third limb of Rule 8D(2), the disallowance has to be restricted to the income which does not form part of total income. In respect of other two limbs, there is no question of restriction towards the income earned by the assessee.

Therefore, according to the Ld. D.R., the CIT(Appeals) is not justified in allowing the claim of the assessee.

7.

We have considered the submissions of the Ld. Departmental Representative and perused the relevant material available on record. We have also gone through the judgment of Delhi High Court in Cheminvest Ltd. v. CIT (378 ITR 33). The Delhi High Court found that when the assessee has not earned any taxable income in the relevant assessment year in question, the corresponding expenditure could not be worked out for disallowance. Referring to the judgment of Apex Court in CIT v.

Rajendra Prasad Moody (1978) 115 ITR 519, the Delhi High Court found that the judgment of Apex Court cannot be used in the reverse to contend that even if no income has been received, the expenditure incurred can be disallowed under Section 14A of the Act. The Delhi High Court had no occasion to consider the provisions of Rule 8D of the Income-tax Rules, 1962. So long as Rule 8D remains in the statute book, this Tribunal being statutory creation under the Income-tax Act, cannot ignore the provisions of Rule 8D. Section 14A(2) clearly says that the Assessing Officer shall determine the expenditure incurred in accordance with the method prescribed under Rule 8D of the Income-tax Rules, 1962.

The Delhi High Court had no occasion to consider the provisions of Section 14A(2) of the Act and Rule 8D of Income-tax Rules, 1962.

The CIT(Appeals) without considering the provisions of Rule 8D(2), simply allowed the claim of the assessee by placing reliance on the judgment of Delhi High Court. Therefore, this Tribunal is of the considered opinion that the matter needs to be reconsidered by the CIT(Appeals) by applying the provisions of Rule 8D(2) of the Income-tax Rules, 1962. Accordingly, the order of the CIT(Appeals) is set aside and the issue of disallowance made under Section 14A of the Act is remitted back to the file of the CIT(Appeals). The CIT(Appeals) shall re-examine the matter afresh in the light of Rule 8D and thereafter decide the issue in accordance with law, after giving a reasonable opportunity to the assessee.

8.

In the result, the appeal filed by the Revenue is partly allowed.

Order pronounced on 28th October, 2016 at Chennai.

More judgments on Section 14A

All 15,875 judgments and leading authorities on Section 14A →

Recent GST High Court judgments

Search GST case law →