RASANDIK ENGINEERING INDUSTRIES INDIA LTD.,GURGAON vs. DCIT (LTU), NEW DELHI

The grounds raised by the assessee in this appeal are against the disallowance of `14,38,422/- under Section 14A of the Income-tax Act, 1961 read with Rule 8D.

We have heard the arguments of both the sides and perused the assessment order. From the assessment order, it is clear that no dividend income was earned by the assessee during the previous year. We find this issue to be covered in favour of the assessee by the decision of Hon'ble Jurisdictional High Court in the case of Cheminvest

2 ITA-375/Del/2014 Limited Vs. CIT-VI in order dated 2nd September, 2015 and CIT-IV Vs. Holcim India P.Ltd. in ITA No.486/2014 & 299/2014, order dated 5th September, 2014, wherein Hon'ble Jurisdictional High Court has held that if there is no exempt income, then no disallowance u/s 14A of the Act can be made. Admittedly, in the case of the assessee, there is no exempt income. Therefore, respectfully following the above decisions of Hon'ble Jurisdictional High Court, we delete the disallowance of `14,38,422/- made by the Assessing Officer and sustained by learned CIT(A) u/s 14A of the Act. Ground Nos.1 & 2 are accordingly allowed.

In the result, the appeal of the assessee is allowed. Decision pronounced in the open Court on 27.05.2016.