Gujarat High Court
Commissioner Of Income Tax vs Ace Software Exports ... on 20 January, 2014
Bench: Akil Kureshi, Sonia Gokani
O/TAXAP/688/2012 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 688 of 2012
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
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1 Whether Reporters of Local Papers may be allowed to see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the judgment ?
4 Whether this case involves a substantial question of law as to the
interpretation of the Constitution of India, 1950 or any order made
thereunder ?
5 Whether it is to be circulated to the civil judge ?
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COMMISSIONER OF INCOME TAX....Appellant(s)
Versus
ACE SOFTWARE EXPORTS LTD....Opponent(s)
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Appearance:
Mr PRANAV G DESAI, ADVOCATE for the Appellant(s) No. 1
Mr MANISH J SHAH, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE Mr. JUSTICE AKIL KURESHI
and
HONOURABLE Ms. JUSTICE SONIA GOKANI
20th January 2014
ORAL JUDGMENT (PER : HONOURABLE Mr. JUSTICE AKIL KURESHI)
Revenue is in appeal against the judgment of the Income Tax Appellate Page 1 of 7 O/TAXAP/688/2012 JUDGMENT Tribunal, Rajkot {"Tribunal" for short} dated 22nd May 2012. Following questions have been framed in the Tax Appeal : {i} "Whether in the circumstances and the facts of the case and in law, the Appellate Tribunal is right in holding that deduction claimed by the assessee u/s. 10A of the I.T Act in respect of STP Rajkot unit should be allowed without adjustment of losses of other units and without adjustment of brought forward losses/unabsorbed depreciation of either years ?"
{ii} "Whether in the circumstances and the facts of the case and in law, the Appellate Tribunal is right in deleting the addition of Rs. 83,01,730/= made on account of disallowance of claim of deduction u/s. 10A of the I.T Act ?"
{iii} "Whether in the circumstances and the facts of the case and in law, the Appellate Tribunal is right in holding that the income and expenditure attributable to eligible undertaking u/s. 10A of the I.T Act has to be allowed in the case of the assessee while computing the book profit u/s. 115JB of the I.T Act ?"
2. Previously, in our order dated 25th March 2013, we had issued notice to the respondent only with respect to Question {iii}. In the said order, we had Page 2 of 7 O/TAXAP/688/2012 JUDGMENT given reasons for not entertaining Questions {i} & {ii}, even for issuance of notice. Such reasons read as under : "3. We have heard learned counsel Shri Pranav Desai for the Revenue. It is candidly pointed out to us that questions no (i) and
(ii) are already considered in case of this very assessee in earlier assessment years in Tax Appeals No.687/2012 and 831/2012, whereby this Court has not entertained this issue. Relevant findings in Tax Appeal No.687/2012 are as follows :
"2. Short issue is whether deduction claimed by the assessee under Section 10A of the Income Tax Act, 1961 should be allowed without adjustment of losses of other units and without adjustment of brought forward losses and/or its depreciation of earlier years.
3. The Tribunal considered such question in light of a decision of Bombay High Court in case of Commissioner of Income Tax Vs. Black and Veatch Consulting Pvt. Ltd. reported in [2012] 348 ITR 72 (Bom) and decided the issue in favour of the assessee.
4. We have perused the said decision of the Bombay High Court. In the case of Income Tax Vs. Black and Veatch Consulting Pvt. Ltd. (supra) same issue cameup for consideration before the High Court which it was decided in the following manner :
"4. Section 10A is a provision which is in the nature of a deduction Page 3 of 7 O/TAXAP/688/2012 JUDGMENT and not an exemption. This was emphasized in a judgment of a Division Bench of this court, while construing the provisions of section 10B, in Hindustan Unilever Ltd. vs. Deputy CIT [2010] 325 ITR 102 (Bom) at paragraph 24. The submission of the Revenue placed its reliance on the literal reading of section 10A under which a deduction of such profits and gains as are derived by an undertaking from the export of articles or things or computer software for a period of ten consecutive assessment years is to be allowed from the total income of the assessee. The deduction under section 10A, in our view, has to be given effect to at the stage of computing the profits and gains of business. This is anterior to the application of the provisions of section 72 which deals with the carry forward and set off of business losses. A distinction has been made by the Legislature while incorporating the provisions of Chapter VIA. Section 80A(1) stipulates that in computing the total income of an assessee, there shall be allowed from his gross total income, in accordance with and subject to the provisions of the Chapter, the deductions specified in sections 80C to 80U. Section 80B(5) defines for the purposes of Chapter VIA gross total income to mean the total income computed in accordance with the provisions of the Act, before making any deduction under the Chapter. What the Revenue in essence seeks to attain is to telescope the provisions of Chapter VIA in the context of the deduction which is allowable under section 10A, which would not be permissible unless a specific statutory provision to that effect were to be made. In the absence thereof, such an approach cannot be accepted. In the circumstances, the decision of the Tribunal would have to be affirmed since it is plain and evident that the deduction under section 10A has to be given at the stage when the profits and gains of business are computed in the first instance. So construed, the appeal by the Revenue would not give rise to any substantial question of law and shall accordingly stand dismissed. There shall be no order as to costs.
5. We notice that this judgment is followed by the same High Court in case of Commissioner of Income Tax7 vs. Schmetz India (P.) Ltd., [2012] 211 Taxman 59=[2012] 26 taxman.com 336 (Bom).
6. Having perused the statutory provision contained in Section 10A of the Act as well as Section 80A, we see no reason to take a view different from the Bombay High Court as in the present case. Resultantly, tax appeal is dismissed."
3. The sole surviving question is with respect to computation of book profit for the purpose of Section 115JB of the Act. Issue is whether expenditure Page 4 of 7 O/TAXAP/688/2012 JUDGMENT attributable to undertaking of the assessee, which is eligible for deduction under section 10A of the Act, to be allowed while computing the book profit under section 115JB of the Act. CIT [A] considered the issue in the following manner : "5. Next ground is on non consideration of income and expenditure attributable to eligible undertaking u/s. 10A while computing the book profits u/s. 115JB. As held in para 4.3 above, the undertaking STP Rajkot has to be treated as a separate undertaking eligible for deduction u/s. 10A. Therefore, the amount of expenditure relatable to eligible to which section 10A applies should be first added back to the profit and then the amount of income of this unit has to be deducted for working out the book profit for the purpose of section 115JB of the I.T Act. The A.O has not worked out the book profits as is required to be done. The A.O is directed to do the needful as directed above."
4. The Tribunal rejected the Revenue's appeal. Hence, this appeal.
5. Having heard learned counsel for the parties, we notice that under sub section (1) of Section 115JB of the Act, in case of certain companies, the tax has to be levied on the basis of its book profit. For such purpose, original explanation contained the definition of "Book Profits" and included several clauses which specified the amounts by which the net profit of a company shown in the Profit & Loss Account would either be increased or decreased. We Page 5 of 7 O/TAXAP/688/2012 JUDGMENT are concerned with A.Y 200607. At the relevant time, as the provision stood, clause [f] of the explanation provided that such net profit would be increased by the amount or amounts of expenditure relatable to any income to which section 10 other than the provisions contained in clause (23G) thereof or section 10A or section 10B or section 11 or section 12 apply. Clause (ii) provided that such book profit would be reduced by the amount of income to which any of the provisions of section 10 other than the provisions contained in clause (23G) thereof or section 10A or section 10B or section 11 or section 12 apply, if any such amount is credited to the profit or loss account. The said explanation is renumbered as Explanation (i) and clause
(f) thereof was amended by the Finance Act, 2007 w.e.f 1st April 2008 by virtue of which the words, "Section 10A or section 10B or" were omitted. Corresponding changes were also made in clause (ii) by the same act where also, the words "section 10A or section 10B or" were omitted. Thus, prior to 1st April 2007, the explanation to Section 115JB referring to the term "Book Profit"
included the expenditure and income relatable to any income to which section 10A or section 10B applied for the purpose of increase in the book profit and the income itself for the purpose of decreasing the book profit. It is precisely therefore that the CIT [A] has given a direction for working out the book profit of the assessee by applying the said formula. This is in consonance with the provisions of Section 115JB and in particular explanation thereof, as it stood at Page 6 of 7 O/TAXAP/688/2012 JUDGMENT the relevant time. The said provision was materially changed, however, later on. Since CIT [A] has given direction, as were confirmed by the Tribunal which were in consonance with the statutory provisions prevalent at the relevant time, we see no reason to consider this question also.
In the result, Tax Appeal is dismissed.
{Akil Kureshi, J.} {Ms. Sonia Gokani, J.} Prakash* Page 7 of 7