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Income Tax Appellate Tribunal, “C” BENCH, KOLKATA
Before: SHRI SANJAY GARG, HON’BLE & DR. MANISH BORAD, HON’BLE
O R D E R PER BENCH : Both these appeals are directed at the instance of the assessee against the order of the National Faceless Appeal Centre - Delhi (hereinafter the “ld. CIT(A)”) dt. 27/10/2023 for the Assessment Year 2018-19 and dt. 06/11/2023 for the Assessment Year 2020-21 passed u/s 250 of the Income Tax Act, 1961 (“the Act”). 2. The assessee has raised the following grounds of appeal for Assessment Year 2018-19:- “1. Disallowance of Rs.68,13,600 u/s 14A r.w.r. 8D(2)(ii) is liable to be deleted for the following reasons since the undisputedly the appellant had NIL exempt income and that the entire investments are made in port related strategic entities out of its own funds. a) As duly mentioned in Paragraph No.8.7 of the impugned order, the issue of whether the Explanation to section 14A inserted w.e.f. 01.04.2022 is prospective or retrospective is not settled and Hon'ble High Court of Delhi has held it to be applicable prospectively, namely w.e.f. AY 2022-23, which subsequent to the subject AY 2018-19. 2 & 1412/Kol/2023 Assessment Year: 2018-19 & 2020-21 Syama Prasad Mookerjee Port b) This disallowance is to be restricted to Rs.NIL as per ratio held in the case of PCIT v State Bank of Patiala [2018] 99 Taxmann.com 285 (Haryana) affirmed by the Hon'ble Apex Court reported as [2018] 99 taxmann.com 286 (SC), since the undisputedly the appellant had NIL exempt income. c) This disallowance is made @ 1 % of the "average of Opening balance and Closing balance of Investments" which is other than what is prescribed in rule 8D((2)(ii), namely @ 1% of the "annual average of the monthly averages of the opening and closing balances of the value of investment".
2. The appellant prays the permission to add, modify any further grounds and to furnish additional evidences during the course of appellate proceedings.”
2.1. The assessee has raised the following grounds of appeal for Assessment Year 2020-21:- “1. Disallowance of Rs.21,13,100 u/s 14A r.w.r. 8D(2)(ii) is liable to be deleted for the following reasons since the undisputedly the appellant had NIL exempt income and that the entire investments are made in port related strategic entities out of its own funds. a) As duly mentioned in Paragraph No.8.7 of the impugned order, the issue of whether the Explanation to section 14A inserted w.e.f. 01.04.2022 is prospective or retrospective is not settled and Hon'ble High Court of Delhi has held it to be applicable prospectively, namely w.e.f. AY 2022-23, which subsequent to the subject AY 2020-21. b) This disallowance is to be restricted to Rs. NIL as per ratio held in the case of PCIT v State Bank of Patiala [2018] 99 Taxmann.com 285 (Haryana) affirmed by the Hon'ble Apex Court reported as [2018] 99 taxmann.com 286 (SC), since the undisputedly the appellant had NIL exempt income. c) This disallowance is made @ 1 % of the "average of Opening balance and Closing balance of Investments" which is other than what is prescribed in rule 8D((2)(ii), namely @ 1% of the "annual average of the monthly averages of the opening and closing balances of the value of investment".
2. Addition of Rs.5,35,626 u/s 41(1) is liable to be deleted for the following reasons.
3 & 1412/Kol/2023 Assessment Year: 2018-19 & 2020-21 Syama Prasad Mookerjee Port a) This addition is made solely based on the ledger sheets provided by 2 parties for the relevant previous year without verifying whether each of the transaction recorded in the ledger sheets (including opening balances) by these 2 parties leading to a debit balance in the name of the appellant is correct or not; b) This addition is made without providing an opportunity to the appellant to cross examine these 2 parties to validate / negate the genuineness of each of the transaction recorded in these ledger sheets which led a debit balance in the name of the appellant.
The appellant prays the permission to add, modify any further grounds and to furnish additional evidences during the course of appellate proceedings.”
3. The first common issue involved in both these appeals is against the disallowance u/s 14A r.w.r. 8D(2) of the Act. Undisputedly, the assessee had not earned any exempt income during the year. We find that the ratio laid down in the case of PCIT Vs. Era Infrastructure (India) Ltd. (ITA 204/2022) judgment dt. 20/07/2022, wherein the Hon’ble Court has held that the amendment made in Section 14A of the Act by Finance Act, 2022, will be applicable prospectively and also held that disallowance u/s 14A of the Act should not exceed the exempt income earned by the assessee during the year, is squarely applicable and no disallowance is called for in the present case. The common issue raised in both the years are allowed.
Another issue solely raised for Assessment Year 2020-21, pertains to the addition u/s 41(1) of the Act at Rs.5,35,626/-. Facts in brief pertaining to this ground are that the assessee which is a Government of India undertaking filed its return of income for Assessment Year 2020-21 on 30/03/2021. Case selected for complete scrutiny followed by issuance of notice u/s 143(2) & 142(1) of the Act.
4 & 1412/Kol/2023 Assessment Year: 2018-19 & 2020-21 Syama Prasad Mookerjee Port So far as the issue relating to addition u/s 41(1) of the Act is concerned at Rs.5,35,626/-, the ld. Assessing Officer was in possession of information as per which M/s. Premco Rail Engineers Ltd. and Ripley & Company Limited, booked the expenditure under the head bad debts written off at Rs.1,00,000/- and Rs.4,35,626/- claimed to be irrecoverable from the assessee company. Based on this information, the ld. Assessing Officer asked the assessee to reply as to whether it had booked any income in the books of accounts. However, the assessee stated that it had no closing balance of these concerns in its books but the ld. Assessing Officer was not satisfied and he made and addition u/s 41(1) of the Act at Rs.5,35,626/-.
Appeal against this addition before the ld. CIT(A) did not bring an relief to the assessee, even when the ledger accounts were filed, stating that no such balance is appearing and the last transactions which took place with these companies were before many years and the same were squared off.
Aggrieved the assessee is now in appeal before this Tribunal.
The ld. Counsel for the assessee submitted that they have not dealt with these two companies in the year under appeal nor there is any brought forward balance of these concerns as sundry creditors. Though there were certain transactions entered with these concerns in the past, but they were squared off. He further submitted that if an opportunity is granted, it can be explained before the lower authorities that no addition is called for u/s 41(1) of the Act as there was no liability standing in the name of the two companies, namely, M/s. Premco Rail Engineers Ltd. and Ripley & Company Limited.