Income Tax Appellate Tribunal - Chennai
Acit Corporate Circle 6(1) , Chennai vs Samco Metals & Alloys Pvt. Ltd. , Chennai on 20 February, 2023
आयकर अपीलीय अिधकरण 'डी/ एस एम सी' ायपीठ चे ई म। IN THE INCOME TAX APPELLATE TRIBUNAL 'D/SMC' BENCH, CHENNAI माननीय 0ी मनोज कुमार अ4वाल ,ले खासद8 के सम9। BEFORE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं ./ ITA No.1782/Chny/2019 ( िनधा?रण वष? / Assessment Year: 2004-05) DCIT M/s. Samco Metals & Alloys Pvt. Ltd.
बनाम Corporate Circle-6(1) No.29, 3rd Cross Street, VGP Murthy Square Chennai. / Vs. St. Thomas Mount, Chennai-600 016. थायी ले खा सं ./जीआइ आर सं ./PAN/GIR No. AAACS-3109-F (अ पीलाथ /Appellant) : ( थ / Respondent) अपीलाथ की ओरसे/ Assessee by : None थ की ओरसे /Revenue by : Shri Sanat Kumar Raha (Addl. CIT)-Ld. DR सुनवाई की तारीख/Date of Hearing : 20-02-2023 घोषणा की तारीख /Date of Pronouncement : 20-02-2023 आदे श / O R D E R
1. Aforesaid appeal by Revenue for Assessment Year (AY) 2004-05 arises out of the order of learned Commissioner of Income Tax (Appeals)-15, Chennai [CIT(A)] dated 29-03-2019 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s.143(3) r.w.s 147 of the Act on 30-12-2010. None has appeared for assessee. Accordingly, the appeal is proceeded with after hearing Ld. Sr. DR who pleaded for restoration of assessment as framed by Ld. AO. The sole issue that arises for adjudication is whether testing charges as received by the assessee should be treated as part of turnover and deduction u/s 80HHC attributable to this amount should be allowed or not?
ITA No.1782/Chny/2019 -2-2. From case records, it emerges that the assessee claimed deduction u/s 80HHC for Rs.6.99 Lacs. However, while computing the deduction, the assessee did not deduct 90% of testing charges for Rs.66.79 Lacs in terms of 80HHC(4C), Explanation baa(1). The assessee submitted that testing charges form part of sales and manufacturing activity and could not be equated with commission, service charge etc. as enumerated in Explanation baa(1). However, Ld. AO denied the deduction. Upon further appeal, Ld. CIT(A) following first appellate order for AY 2003-04 as well as the decision of Hon'ble High Court of Bombay in CIT vs. Bengluru Clothing Company (260 ITR 371) held that testing charges were part of operational income. The same should be considered as linked to manufacturing activity and export sales. Therefore, the same could not be excluded from business profits while computing impugned deduction. Aggrieved, the revenue is in further appeal before me.
3. I find that the findings rendered by Ld. CIT(A) remain undisputed before me. The testing charges form part of manufacturing activity and export sales of the assessee. Therefore, the same would partake the character of business profits and hence, not to be deducted for the purpose of Sec.80HHC. The same is not akin to incomes such as commission, service charge etc. mentioned in in explanation baa(1) to Sec.80HHC(4C). The case law of Hon'ble High Court of Bombay clearly supports the case of the assessee. Therefore, finding no reason to interfere in the impugned order, the appeal stand dismissed.
ITA No.1782/Chny/2019 -3-4. The appeal stand dismissed.
Order pronounced on 20th February, 2023.
Sd/-
(MANOJ KUMAR AGGARWAL) लेखा सद8 / ACCOUNTANT MEMBER चे)ई / Chennai; िदनां क / Dated : 20-02-2023 EDN/-
आदे श की Tितिलिप अ 4ेिषत/Copy of the Order forwarded to :
1. अपीलाथ /Appellant 2. यथ /Respondent 3. आयकर आयु /CIT
4. िवभागीय ितिनिध/DR 5. गाड फाईल/GF