Income Tax Appellate Tribunal - Mumbai
Luxite Industries Ltd, Mumbai vs Asst Cit Cir 6(3), Mumbai on 16 November, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL " A" BENCH, MUMBAI
BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM
ITA No. 805/Mum/2014
(A.Y. 2009-10)
Luxite Industries Ltd. The Income Tax Officer,
31A-32 Ideal Industrial W ard No. 6(3), Mumbai
Estate, Mathuradas Mills Vs.
Compound, Lower Parel,
Mum-400013
Appellant .. Respondent
PAN No. AAACL3832E
Assessee by : None,
Revenue by : Rajesh Kumar Yadav, DR
Date of hearing: 08-11-2017 Date of pronouncement : 16-11-2017
ORDER
PER MAHAVIR SINGH, JM:
This appeal by the Assessee is arising out of the order of Commissioner of Income Tax (Appeals)-12, Mumbai, [in short CIT(A)] in appeal No. CIT(A)-12/ACIT.6(3)/IT-78/11-12 dated 25.11.2013. The Assessment was framed by the Assistant Commissioner of Income Tax, Circle 6(3), Mumbai (in short ACIT) for the assessment year 2009-10 vide order dated 08-12-2011 under section 143(3) of the Income Tax Act, 1961(hereinafter 'the Act').
3. The only issue in this appeal of assessee is against the order of CIT(A) confirming the action of the AO in disallowing the expenses relatable to exempt income under section 14A of the Act read with Rule 2 ITA No. 805/Mum/2014 Luxite Industries Ltd. (A.Y. 2009 -10) 8D of the Income Tax Rules (hereinafter the Rules 1962) amounting to Rs. 7,47,874/-.
4. Briefly stated facts are that the assessee has claimed amount of Rs. 31,36,816/- has exempt under section 10(34) of the Act being dividend Income. But the assessee before the AO contended that it has not incurred any expenditure in relation to its exempt income and hence, no disallowance under section 14A read with rule 8D of the Rules is called for. The AO disallowed the interest component under rule 8D(2)(ii) at Rs. 3,13,366/- and under Rule 8D(2)(iii) at Rs. 4,34,508/- being 0.5% on average value of investment respectively. Aggrieved, assessee preferred the appeal before CIT(A), who also confirmed the action of the AO. Aggrieved, assessee preferred the appeal before Tribunal. Despite serving of notice, none is present from assessee's side.
5. We have heard the rival contentions and gone through the facts and circumstances of the case. We find that none of the details regarding capital or reserve and surplus fund available for investment and also filed no details before us. In such circumstances, we have no alternative except to remand the matter back to the file of the AO for deciding afresh in the light of recent decision on Hon'ble Bombay High Court in the case of CIT vs. HDFC Ltd. (2014) 366 ITR 505 (Bom). Accordingly, the orders of the lower authorities are set aside and the matter is remanded back to the file of the AO for fresh adjudication. The appeal of assessee is allowed for statistical purposes.
6. In the result, the appeal of assessee is allowed for statistical purposes.
Order pronounced in the open court on 16-11-2017.
Sd/- Sd/-
(N.K. PRADHAN) (MAHAVIR SINGH)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Mumbai, Dated: 16-11-2017
Sudip Sarkar /Sr.PS
3
ITA No. 805/Mum/2014
Luxite Industries Ltd. (A.Y. 2009 -10)
Copy of the Order forwarded to:
1. The Appellant
2. The Respondent.
3. The CIT (A), Mumbai.
4. CIT
5. DR, ITAT, Mumbai BY ORDER,
6. Guard file.
//True Copy//
Assistant Registrar
ITAT, MUMBAI