Income Tax Appellate Tribunal - Mumbai
Shahid Kapoor, Mumbai vs Acit Cir (11)(1), Mumbai on 20 January, 2017
आयकर अपीलीय अिधकरण, मुंबई ायपीठ "ई'' मुंबई
IN THE INCOME TAX APPELLATE TRIBUNAL"E" BENCH, MUMBAI
BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI AMARJIT SINGH, JM
आयकरअपीलसं /I.T.A. No.6262/Mum/2013
(िनधारणवष Assessment Year: 2010-11)
/
Shahid Kapoor बनाम/ Asst. Commissioner of
1402, Raj Classic, Yari Road, Vs. Income Tax Range 11(1)
Versova, Andheri (W), Aayakar Bhavan,
Mumbai - 400 061 Room No.467, 4 t h Floor,
M. K. Road,
Mumbai - 400 020
थायीले खासं ./जीआइआरसं ./PAN/GIR No. ALOPK7994A
(अपीलाथ /Appellant) .. ( थ /Respondent)
Assessee by: Shri R. Prasad Rao
Revenue by: Shri A. K. Kardam
सु नवाईकीतारीख / Date of Hearing: 27.10.2010
घोषणाकीतारीख /Date of Pronouncement:. 20.01.2017
आदे श / O R D E R
PER AMARJIT SINGH, JM:
The assessee has filed the present appeal against the order dated 29.08.2013 passed by the Commissioner of Income Tax (Appeals)-3, Mumbai [hereinafter referred to as the "CIT(A)"] relevant to the A.Y.2010-11.
2. The assessee has raised the following grounds:-
"1. The Ld. CIT(A) - 3, seriously erred in law and on the facts and in the circumstances of the case, in confirming the disallowance made of Rs.5,96,022/-
ITA No.6262.M.13 A.Y. 2010-11 u/s.14A of the Act, by the Ld. Assessing Officer. The Ld. CIT(As) - 3, should have deleted the addition in view of the facts and circumstances of the appellant and the submissions made during the appeal proceedings. Your appellant prays that the said disallowance of Rs.5,96,022/- be deleted in full."
3. The brief facts of the case are that the assessee filed his return of income on 19.09.2010 declaring total income to the tune of Rs.12,63,72,972/-. The return was processed u/s.143(1)of the Income Tax Act, 1961 ( in short "the Act"). Subsequently, the case was selected for scrutiny, therefore, notice u/s.143(2) of the Act dated 26.08.2011 was issued which was duly served upon the assessee. Further, notice u/s.142(1) of the Act along with questionnaire was issued and served upon the assessee. The assessee showed his income from house property, business or profession and other sources. Under the year of assessment, the assessee received dividend income to the tune of Rs.1,20,71,704/- on his investment in Indian Companies and PPF Interest to the tune of Rs.17,595/-. The assessee claimed the said income as exempt. The Assessing Officer applied the section 14A R.W. Rule 8D of the Act and disallowed the expenditure to the tune of Rs.5,96,022/-. Feeling aggrieved the assessee filed the appeal before the CIT(A) who confirmed the said addition, therefore, the assessee has filed the present appeal before us.
ISSUE NO.1:-
4. Under this issue, the assessee challenged the confirmation of the addition to the tune of Rs.5,96,022/-. The learned representative of the assessee has argued that the exempt income comprises from PPF interest, 2 ITA No.6262.M.13 A.Y. 2010-11 Mutual Fund Dividend which were either credited through ECS or reinvestment in growth schemes or recorded by passing journal entry at the year end. Therefore, no expenditure was incurred to earn the exempt income, hence the provision u/s.14A read with Rule 8D of the Act is not applicable to the case of the assessee. The assessee did not pay any interest to earn the said exempt income. It is argued that in view of the note 4 of Schedule XII of the financial statements a sum of Rs.1,37,875/- was paid to Standard Chartered Bank for mutual transactions which is debited to drawings, therefore, in the said circumstances no expenditure is required to be assessed to earn the exempt income. In support of these contentions the learned representative of the assessee has placed reliance upon the order passed by the Hon'ble Income Tax Appellate Tribunal, Mumbai bench in ITA No.7293/Mum/2012 dated 15.09.2014 for A.Y.2009-10 in case titled as ACIT 11(I) Vs. Shri Hrithik Rakesh Nagrath. However, on the other hand the learned representative of the department has strongly relied upon the order passed by the CIT(A) in question. In view of the submission made by the both the parties, it came into the notice that the assessee has received dividend income to the tune of Rs.1,20,71,704/- on his investment in Indian Companies and PPF Interest to the tune of Rs.17,595/-. The assessee did not show any expenditure to earn the dividend income. The assessee received the exempt income from Income from PPF Income, Mutual Fund Divided income which were credited through ECS or reinvestment in growth schemes or recorded by passing a journal entry at the year end. No expenditure referable to such exempt income came into notice which leads to the application u/s.14A of the Act. An amount of Rs.1,37,875/- paid to 3 ITA No.6262.M.13 A.Y. 2010-11 Standard Chartered Bank for Mutual Fund Transactions which was debited to drawings. The account books of the assessee was not rejected. The Assessing Officer did not give any finding that the claim of the assessee was not correct in relation to the expenditure to earn the exempt income. There is no reason as to why the expenditure is liable to be disallowed in connection to earn the exempt income. Nothing was produced by revenue by bringing the positive evidence with regard to the expenditure incurred to earn the exempt income. The finding of the ITAT in case ITA No.7293/Mum/2012 dated 15.09.2014 for A.Y.2009-10 in case titled as ACIT 11(I) Vs. Shri Hrithik Rakesh Nagrath is quite applicable to the facts of the present case. In view of the said circumstances, we are of the view that the finding of the CIT(A) is wrong against law and facts and is not liable to be sustainable in the eyes of law. Therefore, the same is hereby ordered to be set aside.
5. In the result the appeal filed by the assessee is hereby Allowed.
Order pronounced in the open court on 20th January, 2017.
Sd/- Sd/-
(D.KARUNAKARA RAO) (AMARJIT SINGH)
लेखासद / ACCOUNTANT MEMBER ाियकसद/JUDICIAL MEMBER
मुंबई Mumbai; िदनां कDated : 20th January, 2017 MP 4 ITA No.6262.M.13 A.Y. 2010-11 आदे शकी ितिलिपअ ेिषत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. थ / The Respondent.
3. आयकरआयु (अपील)/ The CIT(A)-
4. आयकरआयु / CIT
5. िवभागीय ितिनिध,आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai
6. गाडफाईल /Guard file.
आदे शानुसार/ BY ORDER, स ािपत ित //True Copy// उप/सहायकपंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुं बई / ITAT, Mumbai 5