DLF UTILITIES LIMITED,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 7(1), DELHI

The assessee has taken the following grounds of appeal:-

Brief facts are that the assessee company is engaged in the business of generation of power through gas, turbines and gas engines, running of multiplex theatres, providing facility management services and real estate development. It e-filed its return for AY 2016-17 on 30.11.2016 declaring loss of Rs. 1,23,84,02,885/-.The case was selected for complete scrutiny under CASS. Statutory notice(s) were issued and duly served upon the assessee. In response, assessee filed requisite details and produced books of account, bills and vouchers etc. which were examined on text check basis.

The appeal of the assessee before the Ld. CIT(A) was unsuccessful as he declined to interfere with the order of the Ld. AO. This has brought the assessee before the Tribunal and all the grounds relate thereto.

The Ld. AR submitted that the Ld. AO did not record mandatory dissatisfaction in terms of section 14A(2) with regard to suo moto disallowance of Rs. 6,14,286/- made by the assessee under section 14A r.w. Rule 8D. Even the suo-moto disallowance made by the assessee has not been given effect to in making the impugned disallowance. The Ld. AR further submitted that in the absence of nexus between interest bearing 3 funds and investment appearing in the balance sheet, there is no justification for attributing any indirect interest expense under Rule 8D of Income Tax Rules, 1962. According to Ld. AR no tax free (exempt) income has been earned during the year, hence provisions of section 14A r.w. Rule 8D cannot be applied. He urged that confirmation of impugned disallowance by the Ld. CIT(A) is not sustainable.

The Ld. Sr. DR supported the order of the Ld. AO/CIT(A).

We have carefully considered the submission of the parties and perused the record. It is not in dispute that during the year the assessee did not earn any exempt income. It is also not in dispute that the assessee on its own disallowed an amount of Rs. 6,14,286/- under section 14A of the Act. Sub. Section (2) of section 14A ordains that the Ld. AO, having regard to the accounts of the assessee, has to record reasons why he is not satisfied with the correctness of the expenditure disallowed by the assessee suo moto. In para 1.1 of his order at page 2 the Ld. AO says only that for carrying out the activity of investment and to earn exempt income, some more expenditure than what the assessee itself disallowed has to be necessarily incurred. This is only a surmise and guess not based on any cogent reason whereas the assessee explained that the suo-moto disallowance made by it is equivalent to salary of an official looking after the activity of investment etc. A bald satisfaction of the Ld. AO is not envisaged under section 14A(2) of the Act. He has to record his satisfaction over the assessee’s claim ‘having regard to the accounts of the assessee’ which has not been done. In such a case disallowance made by the Ld. AO is not sustainable as held by the Hon’ble Delhi High Court in Pr. CIT vs. Keshav Power Ltd. (2019) 112 taxmann.com 323 (Del) and Hon’ble Bombay High Court in Pr. CIT vs. Reliance Capital asset Management Ltd. (2017) 251 Taxman 68 (Bom). It may be stated that Revenue’s SLP filed before Hon’ble Supreme Court against the orders (supra) of the Hon’ble Delhi and Bombay High Court’s stand dismissesd as reported in (2020) 268 Taxman 331(SC) and (2018) 259 Taxman 83 (SC) respectively. Moreover, the contentions raised by the assessee before the Ld. AO could not be countered by the Ld. AO as also by the Ld. CIT(A). We, therefore hold that disallowance of Rs. 41,17,215/- made by the Ld. AO under section 14A r.w. Rule 8D and confirmed by the Ld. CIT(A) is not justified. The appeal of the assessee is decided in its favour.

In the result, the appeal of the assessee is allowed.