DCIT CC-31, NEW DELHI vs. A.D. HYDRO POWER LTD., NEW DELHI

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ITA 5932/DEL/2019Status: DisposedITAT Delhi13 July 2022AY 2016-174 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that income from the sale of Carbon Credits is capital in nature and not taxable under normal provisions or under Section 115JB of the Income Tax Act. The CIT(A)'s order was sustained.

What were the facts?

The Revenue appealed against the CIT(A)'s order treating income from Carbon Credits as a capital receipt and excluding it from MAT provisions. The assessee argued that this issue was decided in favour of its holding company.

What were the issues?

Whether income from Carbon Credits is a capital or revenue receipt and its taxability under normal provisions and MAT.

Which sections of the Income-tax Act were involved?

Section 115JB

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, [ DELHI BENCH “A” : DELHI ]

Before: SHRI CHALLA NAGENDRA PRASADSHRI PRADIP KUMAR KEDIA

For Appellant: Shri P. K. Jain, C. A.;
For Respondent: Shri Amaresh Singh
Hearing: 21/06/2022

आदेश / O R D E R PER C. N. PRASAD, J. M. :

1.

These appeals are filed by the Revenue against the common order of the ld. Commissioner of Income Tax (Appeals)-30 {hereinafter referred

I.T.A. Nos. 5930 to 5934/Del/2019 to CIT (Appeals)] New Delhi, dated 30.04.2019 for assessment years 2013-14 to 2017-18.

2.

In all these appeals the following common grounds of appeal have been raised by the Revenue:-

“1. Whether on the facts and in the circumstances of the case, the Ld. CIT (A) was legally justified in treating the income earned from Carbon Credits as capital receipt ignoring the facts that Carbon Credit is a revenue receipt and has been treated as income from other sources.

2. Whether on the facts and in the circumstances of the case, the Ld. CIT (A) was legally justified in excluding the income earned from sale of Carbon Credit from MAT provision while computing book profit u/s 115JB of the Income Tax Act.”

3.

At the outset, the ld. Counsel for the assessee submits that both the above grounds have been decided in favour of the assessee in the case of its Holding company M/s. Malana Power Company Limited for assessment years 2009-10 to 2011-12 and 2013-14 holding that Carbon Credit income as capital receipt neither taxable under normal provisions of the Act nor taxable under Section 115JB of the Income Tax Act, 1961 (the Act) vide orders dated 27.04.2018 in 3100/Del/2013; ITA. Nos. 3957, 4685/Del/2015; ITA. Nos. 1550, 2319/Del/2015 and order dated 4.05.2022 in ITA. Nos. 5055/Del/2019 for assessment year 2013-14.

4.

The ld. DR supported the orders of the authorities below.

5.

Heard rival submissions perused orders of the authorities below and the decision relied on by the assessee in the case of its Holding company M/s. Malana Power Company Limited and find that the grounds in the appeals before us are squarely covered in favour of the assessee wherein it has been held that income from sale of Carbon Credits is 2

I.T.A. Nos. 5930 to 5934/Del/2019 capital in nature. It was further held that since the income/profits from the sale of Carbon Credits is essentially in the nature of capital receipts and it cannot be brought to tax under the provisions of minimum alternate tax under Section 115JB of the Act. While holding so the Tribunal followed the decision of the Jaipur Bench of the Tribunal in the case of Shree Cements Ltd. reported in 49 taxmann.com 274. We observe that the ld. CIT (Appeals) following the order of the co-ordinate bench of the Tribunal in the case of M/s. Malana Power Company Limited, which is the Holding company of the assessee decided the grounds in favour of the assessee holding that sale of Carbon Credits is capital receipt not exigible to tax under normal provisions of the Act and also while computing the book profits under Section 115JB of the Act, we see no infirmity in the order passed by the ld. CIT (Appeals). The same is sustained. Grounds raised by the Revenue are rejected.

6.

In the result, all the appeals filed by the Revenue are dismissed.

Order pronounced in the open court on : 13/07/2022.

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