Income Tax Appellate Tribunal - Hyderabad
Dy. Commissioner Of Income Tax , ... vs Ksk Electricity Financing India ... on 4 September, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
HYDERABAD BENCH "B", HYDERABAD
BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND
SHRI M. BALAGANESH, ACCOUNTANT MEMBER
ITA No. 800 & 801/Hyd/2019
Assessment Years: 2014-15 & 2016-17
(THROUGH VIDEO CONFERENCE)
Dy. Commissioner of Income- vs. KSK Electricity Financing
tax, Circle - 2(1), Hyderabad. India Pvt. Ltd., Hyderabad.
PAN - AACCK7257L
(Appellant) (Respondent)
Revenue by : Shri YVST Sai
Assessee by : Shri S. Rama Rao
Date of hearing : 04/09/2020
Date of pronouncement : 04/09/2020
O RDE R
PER M. BALAGANESH, A.M.:
Both these appeals filed by the Revenue are directed against the separate orders of CIT(A) - 2, both dated 22/03/2019, Hyderabad for AY 2014-15 & 2016-17.
2. To dispose of these appeals, we refer to the facts in AY 2014 -
15. The only effective issue to be decided in this appeal is , as to whether the ld. CIT(A) was justified in upholding the disallowance u/s 14A read with rule 8D of the IT Rules.
3. We have heard the rival submissions and perused the material available on record.
4. We find that the assessee is a company engaged in the business of financing, acquiring and owning power generation projects. In view of the huge investments made by the assessee, the 2 ITA Nos. 800 & 801/Hyd/19 KSK Electricity Financing India Pvt. Ltd., Hyd.
ld. AO show-caused the assessee as to why disallowance u/s 14A of the Act should not be made in accordance with rule 8D(2) of the Rules in respect of interest on borrowed funds and towards disallowance of administrative expenses. We find that the assessee had relied before the ld. AO that it had not been derived any exempt income from investments made and accordingly, it had not made any disallowance of expenses u/s 14A of the Act. The assessee also pleaded that the provisions of section 14A would not be applicable in the instant case in the absence of exempt income.
4.1 We find that the ld. AO, however, did not heed to this contention of the assessee and proceeded to make disallowance in accordance with the computation mechanism provided in the Rule 8D(2) of the rules as under:
1. Under rule 8D(2)(i) - Rs. 9,46,69,601/-
2. Under rule 8D(2)(iii) - Rs. 86,99,650/-
Total disallowance - Rs.10,33,69,251/-
=============== The said disallowance u/s 14A of the Act was made by the ld. AO both under the normal provisions of the Act as well as in computation of book profits u/s 115JB of the Act. This disallowance was further enhanced by the ld. AO in the proceedings u/s 154 of t he Act.
5. The ld. CIT(A) deleted the disallowance by appreciating the contention of the assessee that since there was no exempt income, provisions of section 14A would not come into operation. The ld. CIT(A) also placed reliance on the decision of this Tribunal in the case of DCIT Vs. Maheswari Mega Ventures Ltd., Hyderabad in ITA No. 367/Hyd/2013, dated 03/02/2017 in support of his decision.
6. Aggrieved, the revenue is in appeal before us.
3ITA Nos. 800 & 801/Hyd/19 KSK Electricity Financing India Pvt. Ltd., Hyd.
7. We find that the law is now very well settled tha t when there is no exempt income derived by the assessee from the investments made, provisions of section 14A of the Act would not come into operation at all. Reliance in this regard is placed on the decision of Hon'ble Delhi High Court in the case of Join t Investments Pvt. Ltd. Vs. CIT reported in 372 ITR 694. Similar views were taken by various High Courts in the following decisions:
1. CIT Vs. Chettinad Logistics (P) Ltd., [2017] 80 Taxmann.com 221 (Madras HC).
2. CIT Vs. Holcim India Pvt. Ltd. in ITA n o. 486/2014 (Delhi HC)
3. Cheminvest Ltd Vs. CIT, 378 ITR 33 (Delhi HC)
4. CIT Vs. Lakhani Marketing in ITA No. 970/2008, dated 02/04/2014 ( P&H HC).
5. CIT Vs. Corrtech Energy Pvt. Ltd., 223 Taxman 130 (Guj.)
6. CIT Vs. Shivam Motors Pvt. Ltd., in ITA No. 88 of 2014 (All.
HC)
7. Pr. CIT Vs. IL & FS Energy Development Co. Ltd., [2017] 399 ITR 483 (Del.)
8. The ld. DR before us heavily relied on the Circular of the CBDT No. 5/2014 by arguing that the Department believes that provisions of section 14A of the Act would come into operation even when there is no exempt income derived by the assessee. We find that this Circular No. 5/2014 had been duly considered in the decision of Hon'ble Delhi High Court in the case of IL & FS Energy Development Co. Ltd. referred to supra and still relief was granted to the assessee.
9. Respectfully following the aforesaid decision s, we do not find any infirmity in the order of ld. CIT(A) in deleting the disallowance made by the AO u/s 14A of the Act. Accordingly, we uphold the order of CIT(A) and dismiss the grounds raised by the revenue in this regard.
4ITA Nos. 800 & 801/Hyd/19 KSK Electricity Financing India Pvt. Ltd., Hyd.
10. As the facts and grounds in AY 2016 -17 are identical to that of AY 2014-15, following the decision therein, we uphold the order of CIT(A) and dismiss the grounds raised by the revenue.
11. In the result, both the appeals of the revenue are dismissed.
Pronounced in the open Court on 4 th September, 2020.
Sd/- Sd/-
(C.N. PRASAD) (M. BALAGANESH)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Hyderabad, Dated: 4 th September, 2020.
kv
Copy to:-
1) DCIT, Circle - 2(1), Room No. 514, 5 th Floor, Signature Towers, Kondapur, Hyderabad - 500 084
2) M/s KSK Electricity Financing India Pvt. Ltd., 8 -2-293/82/A/431/A, Road No. 22, Jubilee Hills, Hyderabad - 500 033.
3) CIT(A) - 2 Hyderabad.
4) Pr. CIT - 2, Hyd.
5) The Departmental Representative, I.T.A.T., Hyderabad.
6) Guard File