Madras High Court
M/S.Royal Sundaram General vs The Deputy Commissioner Of Income Tax on 12 December, 2018
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam, N.Sathish Kumar
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.12.2018
CORAM
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
and
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
Tax Case Appeal Nos.846, 849 and 850 of 2018
M/s.Royal Sundaram General
Insurance Co. Ltd.,
“Sundaram Towers”,
45 & 46, Whites Road,
Chennai-600 002.
PAN AABCR7106G. ... Appellant in all the Appeals
(Cause title accepted vide Court order dated 13.11.2018
made in C.M.P.Nos.15577 to 15584 and 15736 to 15745 of 2018)
-vs-
The Deputy Commissioner of Income Tax,
Large Tax Payer Unit,
Chennai-600 001. ... Respondent in all the Appeals
Tax Case Appeals filed under Section 260A of the Income-tax
Act, 1961 against the common order of the Income-tax Appellate
Tribunal Chennai 'A' Bench, dated 06.08.2018, in I.T.A.Nos.1629, 1630
and 1628/Chny/2011, for the assessment years 2007-08, 2008-09 and
2006-07 respectively.
For Appellant : Mr.Percy Pardiwallia,
(In all the Appeals) Senior Counsel
assisted by
: Mr.Sandeep Bagmar
: Mr.Bharat R. Srinivas
http://www.judis.nic.in
2
: & Ms.Neelaya Dakshi
For Respondent : Mr.M.Swaminathan,
(In all the Appeals) Senior Standing Counsel
assisted by
: Mrs.V.Pushpa,
Junior Standing Counsel
******
COMMON JUDGMENT
(Delivered by T.S.Sivagnanam, J.) These appeals, filed by the assessee, are directed against the common order passed by the Income-tax Appellate Tribunal Chennai 'A' Bench (for brevity “the Tribunal”), dated 06.08.2018, in I.T.A.Nos.1629, 1630 and 1628/Chny/2011, for the assessment years 2007-08, 2008-09 and 2006-07 respectively. The substantial question of law raised in these appeals, de hors the other questions which we have already decided in T.C.A.Nos.754 of 2018 and etc., batch dated 12.12.2018, is as hereunder:-
“Depreciation on EPABX
(xiii) Whether the Tribunal was correct in treating the EPABX as part of electrical fittings eligible for depreciation at a rate of 10% instead of as part of computers eligible for depreciation at a rate of 60%.”
2.One more issue is with regard to the eligibility of http://www.judis.nic.in 3 depreciation at higher rate of 60%. The assessee claimed depreciation on EPABX at the rate of 60% for three of the assessment years, viz., 2006-07, 2007-08 and 2008-09.
3.The Assessing Officer appears to have called for details from the assessee and came to the conclusion that EPABX cannot be considered as part of IT equipment and the assessee was directed to show cause as to why depreciation should not be restricted to 15%. In response to that, the assessee submitted that the EPABX is integral part of the IT equipment and hence to be included under the IT equipment and 60% depreciation can be claimed as per law.
4.The Assessing Officer referred to the decision of the Delhi Tribunal in the case of Nestle India Ltd. vs. Deputy Commissioner of Income Tax, (2007) 111 TTJ Delhi 498, which held that UPS is not an integral part of computer and also referred to a decision of the CIT(A)-LTU in the assessee's own case for the assessment year 2005-
06, in I.T.A.No.70/2007-08/LTU(A), dated 29.08.2008 wherein, it was held that UPS is not an integral part of computer. Accordingly, excess depreciation claimed by the assessee was disallowed. Aggrieved by the same, the assessee preferred appeal to the CIT(A), who confirmed the said order. On appeal to the Tribunal, it was pointed out that this http://www.judis.nic.in 4 Court found that UPS is a part of computer system and eligible for depreciation at the rate of 60%. Similar view taken by the Tribunal in Sundaram Asset Management Co. Ltd. vs. DCIT in 145 ITD 17 was relied on. The Tribunal after considering the contentions raised, came to the conclusion that EPABX is not a computer part.
5.Heard Mr.Percy Pardiwallia, learned Senior Counsel for the appellant and Mr.M.Swaminathan, learned Senior Standing Counsel for the respondent.
6.The Tribunal, after considering the rival submissions on either side and perusing the relevant material available on record, held that the equipment in question is a telecommunication system for transmitting voice signal from one end to another end and the computer, which is used for processing the data and EPABX is used for transmitting voice signal from one end to another end. Therefore, it was held that EPABX cannot be construed as a computer part and not eligible for depreciation at the rate of 60%.
7.We fully subscribe the view taken by the Tribunal. At best, it can be construed as an equipment, plant or a machinery in an establishment.
http://www.judis.nic.in 5
8.The work done by the EPABX is transmission of voice signal. It may be true that there may be certain electrical parts in the equipment that by itself will not make a computer or an information technology product. We are supported by the decision of the High Court of Kerala in Federal Bank Ltd. vs. Asstt. CIT & Anr., (2011) 332 ITR 0319, wherein it was held that the Tribunal rightly held that the equipments are not computers entitling the assessee for depreciation at 60%.
9.As pointed out earlier, the Assessing Officer has examined the matter, considered the type of function performed by the EPABX and rendered a finding. This finding of fact was affirmed by the CIT(A) and confirmed by the Tribunal. Thus, we find there is no substantial question of law arises for consideration.
10.It is pointed out by the learned counsel for the assessee that for the assessment year 2006-07, the Assessing Officer, construed the same as plant and machinery / equipment, granted depreciation at the rate of 15%, whereas for the assessment years 2007-08 and 2008-09, the Assessing Officer has treated the same as electrical fittings and granted depreciation at the rate of 10%. In the preceding paragraphs, we have pointed out that the equipments, viz., EPABX can http://www.judis.nic.in 6 be construed as a plant and machinery and therefore, the assessee will be entitled for depreciation at the rate of 15%. Accordingly, the Assessing Officer is directed to extend the benefit for the assessment years 2007-08 and 2008-09 and we allow the appeals in part. No costs.
(T.S.S., J.) (N.S.K., J.)
12.12.2018
abr
To
The Income Tax Appellate Tribunal Chennai 'A' Bench. http://www.judis.nic.in 7 T.S.Sivagnanam, J.
and N.Sathish Kumar, J.
(abr) T.C.A.Nos.846, 849 and 850 of 2018 12.12.2018 http://www.judis.nic.in