Income Tax Appellate Tribunal - Cochin
M/S.Kinfra Exports Promotion, Cochin vs The Acit, Cochin on 19 April, 2018
1
IN THE INCOME TAX APPELLATE TRIBUNAL
COCHIN BENCH, COCHIN
BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM
I.T.A. No. 354/Coch/2014
Assessment Year : 2008-09
M/s. Kinfra Exports Promotion Vs. The Assistant Commissioner of
Industrial Parks Ltd., Income-tax, Circle-1(2), Kochi.
Ix/159a, Kusumagiri P.O.
Kakkanad, Kochi-682 030.
[PAN: AABCK 0004G]
(Assessee-Appellant) (Revenue-Respondent)
I.T.A. No.338/Coch/2014
Assessment Year : 2009-10
M/s. Kinfra Exports Promotion Vs. The Joint Commissioner of
Industrial Parks Ltd., Income-tax(OSD), Circle-1(2),
Ix/159a, Kusumagiri P.O. Kochi.
Kakkanad, Kochi-682 030.
[PAN: AABCK 0004G]
(Revenue-Appellant) (Assessee-Respondent)
Assessee by Shri Raja Kannan, Adv.
Revenue by Shri Shantham Bose, CIT(DR)
Date of hearing 17/04/2018
Date of pronouncement 19/04/2018
I.T.A. Nos.354 & 338/C/2014
ORDER
Per CHANDRA POOJARI, ACCOUNTANT MEMBER:
These two appeals filed by the assessee are directed against the order of the Commissioner of Income Tax(Appeals)-II, Kochi dated 30/03/2014 and pertain to assessment year 2008-09 and 2009-10.
2. The first common ground, Ground Nos. (A to C) in ITA No. 354/Coch/2014 and 338/Coch/2014 is with regard to non granting of deduction u/s. 80IA(4)(iv) of the I.T. Act.
3. After hearing both the parties we are of the opinion that issue came up for consideration before this Tribunal in assessee's own case in ITA No. 237/Coch/2012 dated 28/06/2013 for the assessment year 2007-08 wherein it was held as under:
4. We have heard the rival contentions and perused the record. The controversy in the first issue surrounds around the provisions of sec. 80IA(4)(iv) of the Act. Hence, it is necessary to refer to the said provision and for the sake of convenience, we extract the relevant portions of the same below:-
"80IA (1) Where the gross total income of an assessee includes any profits and gains derived by an undertaking or an enterprise from any business referred to in sub-section (4) (such business being hereinafter referred to as the eligible business), there shall, in accordance with and subject to the provisions of this section, be allowed, in computing the total income of the assessee, a deduction of an amount equal to hundred percent of the profits and gains derived from such business for ten consecutive assessment years.2
I.T.A. Nos.354 & 338/C/2014 .....
(4) This section applies to---
(i) ....
(ii) .....
(iii) ......
(iv) an undertaking which, -
(a) is set up in any part of India for the generation or generation and distribution of power if it begins to generate power at any time during the period beginning on the 1st day of April, 1993 and ending on the 31st day of March, 2009 (amended later as 2011)
(b) starts transmission or distribution by laying a network of new transmission or distribution lines at any time during the period beginning on the 1st day of April, 1999 and ending on the 31st day of March, 2009 (amended later as 2011) Provided that the deduction under this section to an undertaking under sub-clause (b) shall be allowed only in relation to the profits derived from laying of such network of new lines for transmission or distribution;
(c) undertakes substantial renovation and modernisation of the existing network of transmission or distribution lines at any time during the period beginning on the 1st day of April, 2004 and ending on the 31st day of March 2011.
Explanation _ For the purposes of this sub-clause, "substantial renovation and modernisation" means an increase in the plant and machinery in the network of transmission or distribution lines by at least fifty per cent of the book value of such plant and machinery as on the 1st day of April, 2004".
5. The case of the assessee is that it is covered by clause (b) of sec. 80IA(4)(iv), since it is transmitting or distributing electricity by laying a net work of new transmission or distribution lines. There is no dispute with regard to the fact that that the assessee has laid the net work of transmission or distribution lines during the time period specified in the 3 I.T.A. Nos.354 & 338/C/2014 above said section. The assessing officer took the view that the assessee has to cumulatively comply with clauses (a) to (c) of sec. 80IA(4)(iv) in order to become eligible for deduction u/s 80IA of the Act. Since the assessee is not generating power as specified in clause (a), the has taken that view that the assessee becomes ineligible to claim deduction u/s 80IA of the Act, since there is a failure on the part of the assessee to comply with clause (a). Accordingly, the assessing officer rejected the claim made by the assessee. The Ld CIT(A), however, held that the clauses (a) to (c) of sec. 80IA(4)(iv) are mutually exclusive and accordingly he did not agree with the view entertained by the assessing officer. However, the Ld CIT(A), by placing reliance to the proviso under clause (b) of sec. 80IA(4)(iv) of the Act, held that the deduction u/s 80IA has to be restricted to the profits derived from laying of such network of new lines of transmission or distribution. Accordingly, the Ld CIT(A) held that the mere distribution of power does not make the assessee to be eligible to claim deduction u/s 80IA of the Act within the meaning of sec. 80IA(4)(iv) of the Act. Since the assessee has claimed deduction u/s 80IA in respect of profit derived from sale of electricity purchased from Kerala State Electricity Board, the Ld CIT(A) also rejected the claim of the assessee.
6. Before us, the Ld D.R supported the view taken by the AO and accordingly contended that the assessee can claim deduction u/s 80IA only if it complies with all the three clauses, viz., Clauses (a), (b) and (c) of sec. 80IA(4)(iv) of the Act. Now the question that arise for our consideration is whether the three clauses enumerated in sub section 4(iv) of section 80-lA are mutually exclusive. In this regard, it is worth referring to the budget speech rendered by the then Finance Minister in Parliament on 27.02.1999, (236 ITR (St.) 25), which reads as under:-
"The financial condition of most of State Electricity Boards is extremely precarious. Many of the State Electricity Boards wish to remedy the situation by unbundling generation, transmission and distribution activities to separate companies. I propose to treat the activities of transmission and distribution of power, set up after 1.4.1999, as eligible activities for fiscal incentives available to infrastructure units. I am sanguine that this proposal will facilitate the restructuring and rehabilitation of the State Electricity Boards."
Thus it is seen that the legislative intention was to afford the tax benefit to all undertakings which were engaged in any of the three activities. We also notice that the clauses (a) and (b) of sub. Sec. 4(iv) to sec. 80IA was introduced with effect from 1.4.2000 and clause (c) was introduced only 4 I.T.A. Nos.354 & 338/C/2014 with effect from 1.4.2005, i.e., they were not introduced in one go. Accordingly, in our view, the three clauses, referred above are mutually exclusive to each other. Our view finds support from the decision of the Jaipur Bench of the Hon'ble ITAT in the case of DCIT Vs. Maharaja Shree Umaid Mills Ltd., reported in (2009) 29 SOT 278, wherein the has observed as under:-
"These three types of undertakings referred to in the said sub-clauses
(a), (b) and (c) are different and independent of each other. Thus while dealing with one sub-clause, inference need not and cannot be drawn from the other sub- clause."
Accordingly, we uphold the view taken by Ld CIT(A) that clauses (a), (b) and (c) of sec. 80IA(4)(iv) are mutually exclusive.
7. The next issue relates to the interpretation of clause (b) of sec. 80IA(4)(iv) of the Act. The Ld CIT(A) has taken the view that the said clause provides exemption only to the profit derived from laying a network of new transmission or distribution lines. Since the assessee was deriving income from sale of electricity, the Ld CIT(A) has held that the assessee is not eligible for deduction u/s 80IA in respect of profit derived from distribution of power. For arriving such a conclusion, the Ld CIT(A) has placed reliance on the proviso to clause (b) of sec. 80IA(4)(iv) of the Act.
8. At the cost of repetition, we extract below clause (b) and the proviso there under to sec. 80IA(4)(iv) of the Act.
(iv) an undertaking which,----
(a) .......;
(b) starts transmission or distribution by laying a network of new transmission or distribution lines at any time during the period beginning on the 1st day of April, 1999 and ending on the 31st day of March, 2009 (amended later as 2011) Provided that the deduction under this section to an undertaking under sub-clause (b) shall be allowed only in relation to the profits derived from laying of such network of new lines for transmission or distribution;
A plain reading of clause (b) suggests that an undertaking which starts transmission or distribution by laying a network of new transmission or 5 I.T.A. Nos.354 & 338/C/2014 distribution lines during the time period specified above shall be eligible for deduction u/s 80IA of the Act. However, the confusion starts on reading of the proviso. A plain reading of the proviso suggests that the deduction shall be allowed in relation to the profits derived from laying of such network of new lines for transmission or distribution.
9. For an undertaking, which has started the activity of distribution of power, the expenditure incurred on laying a network of new transmission or distribution lines would be a capital expenditure and hence the question of making any profit there from shall not arise. Hence, in order to understand the legislative intention and also the view of the revenue, we may refer to the Circular issued by the Central Board of Direct Taxes (CBDT). The Ld Counsel for the assessee invited our attention to Circular No.779 dated 14.9.1999 issued by the CBDT, which is reported in (1999)(240 ITR (St.) 3). Paragraph 39.3.2 of the said circular explains the amendment brought in by Finance Act, 1999 by inserting sec. 80IA of the Act. For the sake of convenience, we extract below the relevant portions of the Circular, referred above.
"39.3.2 To augment transmission and distribution of power in the country, similar benefits are also extended to undertakings setting up new transmission or distribution lines on or after 1-4-1999 on profits derived there from, as are available for generation or generation and distribution of power. The profits thereof shall be eligible for deduction if the undertaking sets up network of new transmission or distribution lines on or after 1-4-1999 but before 31-3-2003 under the restructured provisions of section 80-IA of the Income-tax Act. The deduction shall be confined to the profits derived from transmission or distribution of power through the new network".
As per the Circular, the intention of the proviso is to restrict the deduction u/s 80IA only in respect of profit derived from transmission or distribution of power through the new network of transmission or distribution lines.
10. We shall also try to understand the meaning of the proviso to clause
(b), extracted above. Sub-sec. (1) of sec. 80IA provides that the profits and gains derived by an undertaking referred to sub-section (4) are eligible for deduction u/s 80IA of the Act. Clause (iv) of sub-section (4) of sec. 80IA includes an undertaking which starts transmission or distribution by laying a network of new transmission or distribution lines at any time during the time period specified in that clause. Hence profits and gains derived by such kind of undertaking are eligible for deduction under sub-
6I.T.A. Nos.354 & 338/C/2014 sec. (1) of sec. 80IA of the Act upon satisfying the main condition that the transmission or distribution was carried out by laying a network of new transmission or distribution lines. The proviso, however, states that the deduction shall be allowed only in relation to the profits derived from laying of such network of new lines for transmission or distribution. The proviso appears to throttle down the benefit given by the main enactment.
11. At this stage, we feel it pertinent to discuss about the implications of a "proviso" inserted to an enactment. It is a well established rule of construction that a "proviso" cannot enable something to be done which is not to be found in the enacting clause itself, on the ground that otherwise the proviso would be meaningless and senseless (West Derby Union Vs. Metropolitan Life Assurance Society 1897 AC 647). It cannot be used as a lever to force plain words in the enactment to which it is appended, away from their natural meaning (IRC Vs. Johan Daw Staurt Ltd 91950)9 31 TC 274 (HL)). Where the language of the main enactment is clear, a proviso can have no repercussion on its interpretation so as to exclude from it by implication what clearly falls within it terms. (M.S.M. Railway Vs. Bezwada Municipality AIR 1944 PC 71; CIT Vs. Murlidhar Mathurawalla Mahajan Association 91948)(16 ITR 146 (Bom)).
12. In the preceding paragraphs, we have extracted relevant portions from the speech of the Finance Minister and also relevant portions from the circular issued by CBDT explaining the provisions of clause (b) of sec. 80IA(4)(iv) of the Act. On consideration of the same and also the legal effect of the proviso discussed above, in our view, the harmonious construction of clause (b) and the proviso there under, would be that the deduction u/s 80IA of the Act shall be allowed in respect of the profits derived from transmission or distribution of power through the new network. Had the intention of the parliament was to give deduction only to the undertaking which undertakes the work of laying network of new transmission or distribution lines and not to the undertaking which transmits or distributes the power, then clause (b) would have been worded accordingly and there would have been no necessity to insert a proviso for the said purpose.
13. In view of the foregoing discussions, we are not able to agree with the view entertained by the Ld CIT(A) with regard to the proviso to clause
(b) of sec. 80IA(4)(iv) of the Act. Accordingly, we set aside the order of ld CIT(A) and hold that the assessee is eligible for deduction u/s 80IA(4)(iv)(b) of the Act in respect of the profits derived from distribution of power though the new network.
7I.T.A. Nos.354 & 338/C/2014
14. During the course of hearing, the ld D.R submitted that the assessee was not entitled to charge more than the rates prescribed by the KSEB and accordingly expressed the view that the possibility of making profit from distribution of power is remote. The Ld A.R, in response thereto, filed an extract of the financial statement showing following details:-
Sale of Electricity 135048010
Electricity connection charges 455351
---------------
135503361
Purchase of power 104639853
Electricity Duty 5869037
Operation & Maintenance 935068
--------------- 111443958
----------------
Net income 24059403
=========
The ld D.R pointed out that the assessing officer did not examine the above said workings, since he took the view that the assessee is not eligible for deduction u/s 80IA of the Act. We find force in the submissions made by Ld D.R. As pointed out by Ld D.R, there was no occasion for the AO to verify the computation made by the assessee, since he had rejected the claim of the assessee outright. We notice that there was no occasion for the Ld CIT(A) also to examine the workings made by the assessee. Accordingly, in our view, the workings furnished by the assessee require examination at the end of the assessing officer. Accordingly we set aside this issue relating to examination of the workings furnished by the assessee for claiming deduction u/s 80IA of the Act to the file of the assessing officer with the direction to examine the working furnished by the assessee and take appropriate decision with regard to the quantum of deduction in accordance with the law."
3.1 Accordingly, we are in agreement with the contention of the Ld. AR that the assessee is entitled for deduction u/s. 80IA(4)(iv) of the I.T. Act. However, for the quantification of the same, we remit the issue to the file of the Assessing Officer for limited purpose. This ground of appeals of the assessee is partly allowed for statistical purposes.
8I.T.A. Nos.354 & 338/C/2014
4. The next ground, Ground No. (D) in ITA Nos. 354/Coch/2014 and 338/Coch/2014 is with regard to reduction of subsidy received by the assessee in the relevant years, from the written down value of fixed asset during the assessment years 2008-09 and 2009-10.
5. The facts of the case as narrated for the AY 2008-09 are that the assessee company received grant of Rs.3,75,88,500/- as ASIDE assistance for implement of the project "Augmentation of Infrastructure Facilities" at KINFRA Export Promotion Industrial Park. However, the assessee has put the same to capital reserve. It was noted that the grant was allowed to fund the expenditure in setting up permanent infrastructure facilities which is amply clear from the letter sanctioning the grant to the assessee by the export promotion committee and the assessee had utilized/utilizing the same also. Hence, following the provision of the Act (explanation 10, Section 43), the grant received during the assessment year 2008-09 was proportionately reduced from the fixed assets and the excess, depreciation claimed was disallowed in the computation. Against this the assessee is in appeal before the CIT(A).
6. We have heard the rival submissions and perused the record. As per Explanation 10 to sec 43(1) of the I.T. Act, subsidy relating to fixed assets cannot be included in the cost of assets and should be reduced from the same to arrive at the actual cost of that asset so as to compute depreciation of that 9 I.T.A. Nos.354 & 338/C/2014 asset. The contention of the Ld. AR is that it is general subsidy for acquisition of capital asset and it cannot be attributable to a particular asset. In our opinion, the Assessing Officer is in a position to identify the subsidy utilization specifically under the head of building, furniture, plant and machinery and computer software which could be reduced from the cost of such assets so as to arrive at the actual cost of assets. Hence, we do not find any infirmity in the order of the CIT(A) in applying Explanation 10 to sec. 43(1) of the Act to arrive at the actual cost of the fixed assets. Accordingly this ground of appeals of the assessee is dismissed.
7. The next issue in Ground No. (E) in ITA Nos. 354/Coch/2014 and 338/Coch/2014 is with regard to treating of interest income as income from other sources instead of business income since all deposits were made in the course of regular business operations only.
8. We have heard the rival submissions and perused the record. A similar issue came up for consideration in assessee's own case in ITA No. 237/Coch/2012 dated 28/06/2013 wherein the Tribunal decided the issue in favour of the Department by holding as follows:
"The moot point is that the deduction u/s 80IA is allowed in respect of "Profits and gains" derived from the eligible undertaking. The question is whether the interest income can be considered as "Profits and gains derived from the eligible undertaking" or not, even if it is assumed for a moment that interest income was assessed as business income. There is a difference 10 I.T.A. Nos.354 & 338/C/2014 between "income from business" and "Profits and gains derived from the eligible undertaking". Not all the business income can be classified as "Profits and gains derived from the eligible undertaking". As explained by the Hon'ble Supreme Court in the case of CIT Vs. Sterling foods (237 ITR 579), for application of the words "derived from", there must be a direct nexus between the profits and gains and the undertaking. In the instant case, the nexus of interest income with the business of the undertaking is not direct but incidental. The source of interest income is only bank deposits and security deposits. Hence, in our view, the Ld CIT(A) was right in law in rejecting the claim of deduction u/s 80IA of the Act in respect of interest income."
8.1 In view of the above order of this Tribunal cited supra, this ground of appeals of the assessee is dismissed.
9. The next issue in Ground No. (F) in ITA No. 338/Coch/2014 is as follows:
" The appellate authority erred in not considering the ground raised by the appellant where the assessing officer erred in treating certain income directly forming part of the business of the appellant as income from other sources. The function of the appellant mainly represents supply of electricity and water to the units functioning within the park. Such income is either directly related to the business of the appellant or are in nature of reimbursement of direct expenses incurred by the appellant and hence such income represents profits 'derived from' the infrastructural activities carried out by the appellant.
9.1 The assessee raised the above ground as Ground No. 4 before the CIT(A) which reads as follows:
4. The Ld. AO erred in treating certain income directly forming part of the business of the appellant as income from other sources. As could be seen from the statement of facts, the above incomes are either directly related to the business of the undertaking or in the nature of reimbursement of direct expenses. The finding of the Ld. AO that the above expenses does not have direct nexus with the business of the eligible undertaking is 11 I.T.A. Nos.354 & 338/C/2014 factually incorrect. The details of such income are given in annexure 4 attached. The above income is part of the main business of the appellant.
This fact was verified and accepted by the Ld. AO in the AY 07-08 and AY 08-09.
However this ground was not adjudicated by the CIT(A) Hence, we remit this ground to the file of the CIT(A) for giving a finding on this issue. Hence this ground of appeal of the assessee is partly allowed for statistical purposes.
10. In the result, the appeals of the assessee in ITA Nos. 354 and 338/Coch/2014 are partly allowed for statistical purposes.
Order pronounced in the open Court on this 19th April, 2018.
sd/- sd/-
(GEORGE GEORGE K.) (CHANDRA POOJARI)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Place:
Dated: 19th April, 2018
GJ
Copy to:
1. M/s. Kinfra Exports Promotion Industrial Parks Ltd., Ix/159a, Kusumagiri P.O. Kakkanad, Kochi-682 030.
2. The Assistant Commissioner of Income-tax, Circle-1(2), Kochi.
3. The Joint Commissioner of Income-tax(OSD), Circle-1(2), Kochi.
4. The Commissioner of Income-tax(Appeals)-II, Kochi
5. The Pr. Commissioner of Income-tax, Kochi
6. D.R., I.T.A.T., Cochin Bench, Cochin.
Y7. Guard File.
By Order (ASSISTANT REGISTRAR) I.T.A.T., Cochin 12 I.T.A. Nos.354 & 338/C/2014 13