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Income Tax Appellate Tribunal, “G” BENCH, MUMBAI
PER PRASHANT MAHARISHI, AM:
Revenue’s Ground of appeal in ITA No. 84/Mum/2023:-
“"1. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) is justified in allowing the appeal of the assessee on accout of interest subsidy received under Technology Upgradation Fund Scheme of Rs.8,34,26,992/- without appreciating that the department had not accepted the ITAT decision in earlier years and further appeal was filed in A.Y.2010- 11, ITXA NO. 1785/2022.
2. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) is justified in allowing the appeal of the assessee on account of interest subsidy received under Technology Upgradation Fund Rs.8,34,26,992/- as the AO has not allowed the claim of the assessee following the decision of Hon'ble Apex Court in the case of M/s Goetz India Ltd Vs CIT reported in 284 ITR 323(SC).”
Assessee has also filed cross objection No. 356/Mum/2023 wherein it has raised following grounds:-
“The Appellant prefers an appeal against the order of the learned Commissioner of Income Tax (Appeals) - 47 [hereinafter referred as 'CIT(A)'] dated 03-11-
On the facts and in the circumstances of the case and in law, the learned CIT(A) erred in not directing the learned AO to consider correct amount of subsidy under Technology Upgradation Fund Scheme (TUF subsidy) amounting to Rs. 16,01,36,572/- as against Rs. 8,34,26,992/-.
2. On the facts and in the circumstances of the case and in law, the learned CIT(A) erred in not directing the learned AO to reduce TUF subsidy of Rs. 16,01,36,572/-, being a capital receipt, from Profit as shown in the statement of profit and loss, while computing book profit u/s 115JB of the Income-tax Act, 1961.
On the facts and the circumstances of the case and in law, the learned CIT(A) erred in not admitting the ground of appeal and ought to have directed the learned AO to treat the incentives under Focus Market Scheme amounting to Rs. 13,16,569/- as capital receipt not chargeable to tax.
4. On the facts and the circumstances of the case and in law, the learned CIT(A) erred in not admitting the ground of appeal and ought to have directed the learned AO to exclude incentives under Focus Market Scheme of Rs. 13,16,569/-, being a capital receipt, from Profit as shown in the statement of profit and loss, while computing book profit u/s 115JB of the Income-tax Act, 1961.”
The learned departmental representative vehemently contested the issue and submitted that while filing the return of income assessee company offered the subsidy as taxable income and now before the tribunal the assessee raised this ground. The additional ground raised was admitted by the coordinate bench and remitted back to the file of AO. He referred to the paragraph number 6.2 of the order of the learned AO stating that assessee has not filed any revised return and therefore the AO was correct
The learned authorised representative submitted that this issue is squarely covered in favour of the assessee by the decision of the coordinate bench in ITA number 4 to 20/M/2015 for assessment year 2010 – 11 dated 24/2/2020 in case of the assessee and in ITA number 6360 and 6361 for assessment year 2013 – 14 and 2014 – 15 by order dated 10/9/2020 in case of orbit exports Ltd.
We have carefully considered the rival contention and perused the orders of the lower authorities as well as the decision of the coordinate bench. During the course of hearing before the coordinate bench in ITA number 2525/M/2014 for assessment year 2009 – 10, assessee raised an additional ground stating that interest subsidy received under technology upgradation fund scheme amounting to ₹ 83,426,992/– is revenue receipt. The coordinate bench as per paragraph number 12 of that decision remanded back this issue to the file of the learned assessing officer for de novo adjudication in accordance with the law. This decision was arrived at by in the earlier years also this issue was remanded back to the file of the learned assessing officer. Therefore based on this the learned AO proceeded to examine the claim of the assessee that whether the interest subsidy received under technology upgradation fund scheme is revenue receipt or capital receipt. It is also to be noted that assessee itself has reduced the above subsidy from the interest expenditure debited to the profit and loss account. Thus, assessee itself treated it as a revenue income and not capital expenditure. However in assessee’s own case in
"On the facts and in the circumstances of the case and in law, the Id. CIT(A) erred in directing to treat the interest subsidy of ₹ 15,23,25,727/- as capital in nature."
38.1 In ground No.11 the Revenue has assailed the findings of CIT(A) in holding interest subsidy from Technology Up gradation Fund(TUF) ₹ 15,23,25,727/- as capital in nature. The ld. Authorized Representative for the assessee submitted that the Hon’ble Rajasthan High Court in the case of PCIT vs. Nitin Spinners Ltd. in DB Income Tax appeal No.31/2019 decided on 19/09/2019 has held subsidy received under TUF as capital in nature. Similar view has been taken by Mumbai Tribunal in the case of ACIT vs. SVG Fashions Ltd. in for assessment year 2012-13 decided on 17/07/2018. The ld. Authorized Representative for the assessee to further buttress his submissions placed reliance on the following decisions:-
(1) CIT vs. Gloster Jute Mills Ltd. ,96 taxmann.com 303 (Cal)
38.2 The ld. Authorized Representative for the assessee further submitted that CIT(A) has decided this issue after seeking remand report of Assessing Officer and examining TUF scheme in details. The ld. Authorized Representative for the assessee further submitted that the Tribunal in assessee’s appeal for assessment year 2009-10 (supra) has admitted this issue raised in additional ground of appeal and has restored to Assessing Officer for fresh adjudication.
The ld.Departmental Representative submitted that the issue may be restored to Assessing Officer for reconsideration in line with Tribunal order in assessee’s appeal for Assessment Year 2009-10.
Both sides heard. The assessee has received subsidy under TUF scheme. The assessee has claimed the subsidy as capital receipt, whereas, the Department treated the subsidy as Revenue in nature. We find that the Hon’ble Rajasthan High Court in the case of PCIT vs. Nitin Spinners Ltd.(supra) examined the scheme in the light of various decisions and held the subsidy under TUF scheme as capital in nature. Similar view has been taken by the Hon’ble Calcutta High Court in the case of CIT vs.Gloster Jute Mills Ltd.(supra). Thus, in view of above judgements of Hon’ble High Courts, we see
In the result, appeal of the Revenue is partly allowed for statistical purpose.”
Therefore in view of the above decision of the coordinate bench the issue is squarely covered in favour of the assessee wherein it has been held that interest subsidy received under technology upgradation fund scheme, though credited in the net off against the interest expenditure in the books of account is still capital in nature and therefore not chargeable to tax. Further the argument of the learned departmental representative has also been negated about the applicability of explanation 10 to section 43 (1) of the act by the decision of the coordinate bench in case of orbit exports (supra). In view of this both the grounds of appeal raised by the learned assessing officer are dismissed.
Assessee does not want to press the cross objection, and therefore same are also dismissed.
In the result, appeal of the learned AO as well as the cross objections filed by the assessee are dismissed.
Order pronounced in the open court 12.06.2023.