Income Tax Appellate Tribunal - Chennai
Dcit Corporate Circle 5(1) , Chennai vs Regen Powertech Pvt Ltd. , Chennai on 8 February, 2018
आयकर अपील
य अ धकरण, 'बी' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
'B' BENCH, CHENNAI
ी एन.आर.एस. गणेशन, या यक सद य एवं ी एस जयरामन, लेखा सद य केसम$
BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND
SHRI S. JAYARAMAN, ACCOUNTANT MEMBER
आयकर अपील सं./ITA No.2050/Mds/2017
नधा'रण वष' / Assessment Year : 2010-11
The Deputy Commissioner of M/s Regen Powertech Pvt. Ltd.,
Income Tax, v. KRM Plaza, 7th floor, North Tower,
Corporate Circle - 5(1), No.2, Harrington Road,
Chennai - 600 034. Chennai - 600 031.
PAN : AADCR 5531 M
(अपीलाथ+/Appellant) (,-यथ+/Respondent)
अपीलाथ+ क. ओर से/Appellant by : Smt. Ruby George, CIT
,-यथ+ क. ओर से/Respondent by : Sh. B. Ramakrishnan, CA
सन
ु वाई क. तार
ख/Date of Hearing : 31.01.2018
घोषणा क. तार
ख/Date of Pronouncement : 08.02.2018
आदे श /O R D E R
PER N.R.S. GANESAN, JUDICIAL MEMBER:
This appeal of the Revenue is directed against the order of the Commissioner of Income Tax (Appeals)-3, Chennai, dated 28.10.2016 and pertains to assessment year 2010-11.
2. There was a delay of 185 days in filing this appeal by the Revenue. The Revenue has filed a petition for condonation of delay. We have heard the Ld. D.R. and the Ld. representative for 2 I.T.A. No.2050/Mds/17 the assessee. We find that there was sufficient cause for not filing the appeal before the stipulated time. Therefore, we condone the delay and admit the appeal.
3. The only issue arises for consideration is addition of VAT subsidy received by the assessee from Government of Andhra Pradesh.
4. Smt. Ruby George, the Ld. Departmental Representative, submitted that the assessee received VAT subsidy of Government of Andhra Pradesh. According to the Ld. D.R., the assessee received the subsidy after commencement of business operation year after year. The incentive was a supplementary trading receipt. After the receipt of subsidy, the assessee has discretion to use the same in the way in which it desires. According to the Ld. D.R., when the assessee was receiving subsidy in the course of business activity, the same has to be naturally treated as revenue receipt, therefore, it has to be added to the total income. Placing reliance on the judgment of Apex Court in Sahney Steel & Press Works Limited v. CIT (1997) 94 Taxman 368, the Ld. D.R. submitted that the subsidy was not granted for production or bringing into existence any new asset. However, it was granted year after year 3 I.T.A. No.2050/Mds/17 after setting up of a new industry and commencement of production. According to the Ld. D.R., such a subsidy has to be treated as revenue receipt. Referring to the order of this Tribunal for assessment year 2011-12 in the assessee's own case, the Ld. D.R. pointed out that the Revenue has filed an appeal before the High Court and the same is pending.
5. On the contrary, Sh. B. Ramakrishnan, the Ld. representative for the assessee, submitted that as per the Industrial Investment Promotion Policy promoted by Government of Andhra Pradesh, VAT subsidy was announced for the industrialists who preferred to set up industry in the State of Andhra Pradesh. According to the Ld. representative, the VAT subsidy was an incentive for the industrialists to set up an industry in the State of Andhra Pradesh. It is not for running the business of the assessee. Placing reliance on the judgment of Apex Court in CIT v. Shree Balaji Alloys (2017) 80 taxmann.com 239, the Ld. representative submitted that when the subsidy was received in pursuance of industrial policy of State Government, it has to be treated as capital receipt. The Ld. representative further submitted that a similar view 4 I.T.A. No.2050/Mds/17 was taken by this Tribunal in the assessee's own case for assessment year 2011-12 in I.T.A. No. 766/Mds/2016.
6. We have considered the rival submissions on either side and perused the relevant material available on record. It is not in dispute that the VAT subsidy was granted to the assessee in pursuance of industrial promotion policy promoted by Government of Andhra Pradesh. The very object of Industrial Investment Promotion Policy is to invite the industrialists to prefer the State of Andhra Pradesh as their destination for establishment of industry. The Apex Court in the case of Shree Balaji Alloys (supra) examined the issue and after considering its earlier judgment in CIT v. Ponni Sugars & Chemicals Ltd. (2008) 306 ITR 392 and CIT v. Meghalaya Steels Ltd. (2016) 383 ITR 217, found that refund of excise duty and interest subsidy received by the assessee in pursuance of industrial policy of Government of State would be capital receipt. In view of the above, this Tribunal do not find any reason to interfere with the order of the lower authority and accordingly the same is confirmed.
7. In the result, the appeal filed by the Revenue is dismissed. 5 I.T.A. No.2050/Mds/17
Order pronounced on 8th February, 2018 at Chennai.
sd/- sd/-
(एस जयरामन) (एन.आर.एस. गणेशन)
(S. Jayaraman) (N.R.S. Ganesan)
लेखा सद य/Accountant Member या यक सद य/Judicial Member
चे नई/Chennai,
th
5दनांक/Dated, the 8 February, 2018.
Kri.
आदे श क. , त6ल7प अ8े7षत/Copy to:
1. अपीलाथ+/Appellant
2. ,-यथ+/Respondent
3. आयकर आयु9त (अपील)/CIT(A)-3, Chennai-34
4. Principal CIT- 5, Chennai
5. 7वभागीय , त न ध/DR
6. गाड' फाईल/GF.