Income Tax Appellate Tribunal - Hyderabad
Creamline Dairy Projects Limited, ... vs Dy. Commissioner Of Income Tax , ... on 6 May, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
HYDERABAD BENCHES "B" : HYDERABAD
(THROUGH VIDEO CONFERENCE)
BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER
AND
SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER
I.T.A. No. 937/HYD/2018
Assessment Year: 2014-15
Creamline Dairy The Deputy Commissioner
Projects Limited, Vs of Income Tax,
HYDERABAD Circle-1(2),
[PAN: AABCC6780D] HYDERABAD
(Appellant) (Respondent)
For Assessee : Shri K.C.Devdas, AR
For Revenue : Shri Rohit Mujumdar, DR
Date of Hearing : 09-02-2021
Date of Pronouncement : 06-05-2021
ORDER
PER S.S. GODARAA, JM :
This assessee's appeal for AY.2014-15 arises from the CIT(A)-1, Hyderabad's order dated 18-12-2017 passed in case No.0227/CIT(A)-1/Hyd/2016-17/2017-18, in proceedings u/s.143(3) of the Income Tax Act, 1961 [in short, 'the Act'].
Heard both the parties. Case file perused.
2. The assessee has raised the following substantive grounds in the instant appeal:
"2. The Ld.CIT(A) ought to have observed that the assessing officer erred in arriving at the conclusion that the expenditure incurred would come into the ambit of provisions of section 14A of the I.T.Act.
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3. The Ld.CIT(A) ought to have directed the assessing officer that in the facts and circumstances of the case there was no scope for applying provisions of section 14A and disallow expenditure of Rs.14,90,000/-
4. The ld.CIT(A) ought to have observed that the assessing officer erred in working out the disallowance at Rs.14,90,000/- by invoking provisions of section 14A and therefore, the same liable to be deleted."
3. At the outset, learned authorised representative submitted that there is no dividend income earned in the relevant previous year. In this connection, he relied on the following case law:
i. CIT Vs. Chettinad Logistics Pvt. Ltd., [80 taxmann.com 221] (Madras);
ii. CIT Vs. Corrtech Energy Pvt. Ltd., [223 Taxman 130] (Guj); iii. Cheminvest Ltd., Vs. CIT (2015) [378 ITR 33] (Del) Their lordships hold that Section 14A read with Rule 8D applies only in relation to an assessee's exempt income and not otherwise. We therefore delete the impugned disallowance.
4. This assessee's appeal is allowed in above terms.
Order pronounced in the open court on 06 th May, 2021 Sd/- Sd/-
(LAXMI PRASAD SAHU) (S.S.GODARA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Hyderabad,
Dated: 06-05-2021
:- 3 -:
ITA No. 937/Hyd/2018
*gmv
Copy to :
1.Creamline Dairy Projects Limited, C/o B.Narsing Rao & Co., Chartered Accountants, Plot no.554, Road no.92, Jubilee Hills, Hyderabad. - 500 096
2.The Dy.Commissioner of Income Tax, Circle-1(1), Hyderabad.
3.CIT(Appeals)-1, Hyderabad.
4.Pr.CIT-1, Hyderabad.
5.D.R. ITAT, Hyderabad.
6.Guard File.