INCOME TAX OFFICER, WARD-5(5), CHANDIGARH, CHANDIGARH vs. JAGAN INDUSTRIES PRIVATE LIMITED, CHANDIGARH

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ITA 316/CHANDI/2024Status: DisposedITAT Chandigarh03 September 2024AY 2011-12Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)3 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 dismissed the Revenue's appeal due to low tax effect, as per CBDT Circulars. The dismissal was not on merits, and the legal issues were left open.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order deleting an addition of Rs. 27,72,581/-. The CIT(A) had deleted the addition on the grounds that disallowance under Section 14A cannot be made without exempt income.

What were the issues?

Whether disallowance under Section 14A can be made in the absence of exempt income. The maintainability of the appeal due to low tax effect.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH

Before: SHRI A.D.JAIN & SHRI VIKRAM SINGH YADAV

For Respondent: Shri Danish Abdullah, JCIT, Sr.DR
Hearing: 28.08.2024Pronounced: 03.09.2024

आदेश/ORDER

PER A.D.JAIN, VICE PRESIDENT

This is an appeal filed by the Revenue against the order of the Ld. CIT(A) NFAC, Delhi dated 30.01.2024 pertaining to assessment year 2011-12, taking the following grounds :

1.

The Ld. C1T(A) has erred in deleting the addition of Rs 27.72.68 without appreciating the facts of the case.

2. That the Ld. C1T(A) has erred in deleting the disallowance of Rs.27,72,581/- u/s 144 of the Income Tax Action the ground that disallowance cannot be made where there is no exempt income without appreciating the fact that applicability of section I4A or Rule SD does not depend on earning of income.

3. That the Ld. CIT(A) has erred in ignoring the legislative intent expressed in clarificatory explanation inserted in section 14 as the provisions of this section shall apply and shall be deemed to have always applied in a case where the income, not forming part of the ITA 316/CHD/2024 A.Y. 2011-12 2 total income under thus Act, has not accrued or arisen or has not been received during the previous year relevant to an assessment year and the expenditure has been incurred during the said previous year in relation to such income not forming part of the total income"

4. That the ld. CIT(A) has erred in ignoring the legislative intent expressed in CBDT’s Circular No.5/2024 dated 15.03.2024; which explicitly state in 3.1 that where any under notification instruction or circular of the Board of the Government has been held to be to be illegal or ultra vires the Act or otherwise constitutionally invalid.

5. That the ld. CIT(A) has erred in holding that disallowance under Section 14A cannot be made where there is no exempt income, when Supreme Court has upheld the principles of appointment and department is in SLP on the same issue in the case of Moderate Leasing and Capital Services Ltd. in ?.?. 2000 10 and Mams Cellular Services (P) Ltd. in and SIP has also been approved against the decision of Hon'ble Jurisdiction High Court in the case of M/s Vardhman Chemtech Pvt. Ltd. in ITA No 322/2016.

6. The Ld. C1T( A) has erred in restricting the disallowance the self declared disallowance by the assessee without appreciating the fact that the disallowance has to be worked out as per the provision of Rule 8D specifically incorporated in the Income Tax Rules for this purpose.

7.

It is prayed that the order of the Ld.CIT(A) be revoked and that of the assessing officer may be restored.”

2.

None has put in appearance despite issuance of notice, which has not returned unserved. However, finding that the matter can be proceeded with in the absence of the assessee, we have heard the ld. DR.

3.

It is noted that the tax effect involved in the present appeal is Rs. 8,56,758/-. Accordingly, in terms of the CBDT Circular dated 08.08.2019 wherein the Department has specified the monetary limit for an appeal to be filed by the ITA 316/CHD/2024 A.Y. 2011-12 3 Revenue before the ITAT as Rs. 50 lacs, the appeal so filed by the Revenue is not maintainable.

4.

In view of the above facts and circumstances, the present appeal filed by the Department is dismissed due to low tax effect with a liberty to seek recall in case the matter falls under any of the exceptions so carved out in the aforesaid circular.

5.

It is, however, clarified that the dismissal of the above appeal shall not be taken to be affirmation of the order of the CIT(A) on merits. The legal issue raised by the Revenue is being left open to be adjudicated in an appropriate case.

6.

In the result the appeal of the Revenue is dismissed.

Order pronounced on 03.09.2024.

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