COMMISSIONER OF INCOME TAX Vs. DEWA PROPERTIES LTD .

JUDGEMENT

(1.) The Court was held by Video Conference, as per the Resolution of the Full Court dated 3 July 2020, by Judges at the respective residence offices and the counsel, staff of the Court appearing from their respective residences.

(2.) Mr.T.Ravikumar, learned Senior Standing Counsel appearing for the appellant Revenue submitted that vide paragraph 6 of the order of the Tribunal, the Tribunal has held that disallowance of Rs.2.00 Lakhs in the facts and circumstances of the case, would be appropriate under Section 14A of the Act, which enables the Revenue to disallow the expenditure incurred in relation to earning an income which is exempt from payment of tax.

(3.) The order of the Tribunal in Paragraph 6 is quoted below for reference: