COMMISSIONER OF INCOME TAX vs. ALPANIL INDUSTRIES

In support of the contention that a tax or duty is part of the dealer's   trading/business   receipts,   even   if   the   tax   or   duty   is charged separately or credited to a separate account.   Reliance was also placed on the judgment of the King's Bench Division in the case of Paprika, Ltd., and Another   v.   Board of Trade ­ (1944)1 All E.R. 372, in which it has been held that wherever a sale attracts purchase tax, that tax affects the price which the seller who is liable to pay the tax demands, but it does not cease to be the price which the buyer has to pay even if the price is expressed as cost x + purchase tax. Reliance was also placed on the judgment  of the Court of Appeal in the case of Love   v. Norman Wright (Builders), Ltd. # (1944) 1 All E.R. 618, in which it has been held that if a seller quotes a price of 'x' + purchase tax, the buyer has to pay the amount of the tax as part of the price and since the tax is charged on the wholesale value of the goods the tax element has to be taken into account.  It was urged   that   one   has   to   give   strict   interpretation  to   the  word "turnover".   It was urged that there was no question of giving purposeful   interpretation   to   the   word   "turnover"   in   the   said Section 80HHC of the Act. It was urged that the legislature had used the expression "total turnover" from which it became clear that the said expression referred to the aggregate amount for which the goods were sold and since the above two items formed part of the value of the goods, they were includible in the "total turnover".  Learned counsel urged that there was no merit in the contention advanced on behalf of the assessee that excise duty was the liability of the assessee to the Government and, therefore, it was not includible in the total turnover.  Learned counsel urged that there was no merit in the contention advanced on behalf of the assessee that the components of "export turnover" and "total turnover" should be the same in the above formula.   Learned counsel submitted that the formula would become unworkable if the components in the "export turnover" and the components in the "total turnover" are the same.   Learned counsel submitted that there was no merit in the argument advanced on behalf of the assessee that excise duty and sales tax did not form part of trading receipts.   Learned counsel submitted that there was no merit   in   the   contention   of   the   assessee   that   the   expression "business   profits"   in   Section   80HHC   did   not   include   receipts which did not emanate for exports and, therefore, such receipts did not constitute an element of turnover.

We do not find  any merit in the above contentions advanced on behalf of the Department.  It is important to note that tax under the Act is upon income, profits and gains.  It is not a tax on gross receipts.  Under Section 2(24) of the Act the word "income" includes profits and gains.  The charge is not on gross receipts but on profits and gains.   The charge is not on gross receipts   but   on   profits   and   gains   properly   so­called.     Gross receipts or sale proceeds, however, include profits.  According to "The Law and Practice of Income Tax" by Kanga and Palkhivala, the word "profits" in Section 28 should be understood in normal and proper sense.  However, subject to special requirements of the income tax, profits have got to be assessed provided they are real profits.  Such profits have to be got to be ascertained on ordinary principles of commercial trading and accounting.  However, the income tax has laid down certain rules to be applied in deciding how the tax should be assessed and even if the result is to tax as profits what cannot be construed as profits, still the requirements of the income tax must be complied with.  Where a deduction is necessary   in   order   to   ascertain   the   profits   and   gains,   such deductions should be allowed.  Profits should be computed after deducting   the   expenses   incurred   for   business   though   such expenses may not be admissible expressly under the Act, unless such expenses are expressly disallowed by the Act [SEE: page 455 of   "The   Law   and   Practice   of   Income   Tax"   by   Kanga   and Palkhivala].  Therefore, schematic interpretation for making the formula   in   Section   80HHC   workable   cannot   be   ruled   out. Similarly, purposeful interpretation of Section 80HHC which has undergone so many changes cannot be ruled out, particularly, when   those   legislative   changes   indicate   that   the   legislature intended   to   exclude   items   like   commission   and   interest   from deduction on the ground that they did not possess any element of "turnover" even though commission and interest emanated from exports.  We have to read the words "total turnover" in Section 80HHC as part of the formula which sought to segregate the "export profits" from the "business profits".  Therefore, we have to read the formula in entirety.  In that formula the entire business profits is not given deduction.  It is the business profit which is proportionately  reduced  by the above  fraction/ratio  of export turnover w total turnover which constitute 80HHC concession (deduction).    Income  in the nature  of "business  profits"  was, therefore, apportioned.  The above formula fixed a ratio in which "business   profits"   under   Section   28   of   the   Act   had   to   be apportioned.  Therefore, one has to give weightage not only to the words "total turnover" but also to the words "export turnover", "total export turnover" and "business profits".  That is the reason why we have quoted hereinabove extensively the illustration from the Direct Taxes (Income tax) Ready Reckoner of the relevant word.  In the circumstances, we cannot interpret the words "total turnover" in the above formula with reference to the definition of the word "turnover" in other laws like Central Sales Tax or as defined in accounting principles.  Goods for export do not incur excise   duty   liability.     As   stated   above,   even   commission   and interest formed a part of the profit and loss account, however, they were not eligible for deduction under Section 80HHC.  They were not eligible even without the clarification introduced by the legislature by various amendments because they did not involve any element of turnover.  Further, in all other provisions of the income tax, profits and gains were required to be computed with reference to the books of accounts of the assessee.  However, as can be seen from the Income Tax Rules and from the above Form No.10CCAC  in the case of deduction under Section 80HHC a report   of   the   auditor   certifying   deduction   based   on   export turnover   was   sufficient.     This   is   because   the   very   basis   for computing Section 80HHC deduction was "business profits" as computed   under   Section   28,   a   portion   of   which   had   to   be apportioned in terms of the above ratio of export turnover to total turnover.   Section 80HHC(3) was a beneficial section.   It was   intended   to  provide   incentives   to   promote   exports.     The incentive was to exempt profits relatable to exports.  In the case of combined business of an assessee having export business and domestic business the legislature intended to have a formula to ascertain export profits by apportioning the total business profits on the basis of turnovers.  Apportionment of profits on the basis of   turnover  was   accepted   as   a  method  of   arriving   at   export profits.  This method earlier existed under Excess Profits Tax Act, it existed in the Business  Profits Tax Act.   Therefore,  just as commission received by an assessee is relatable to exports and yet it cannot form part of "turnover", excise duty and sales tax also cannot form part of the "turnover". Similarly, "interest" emanates from exports and yet "interest" does not involve an element of turnover.  The object of the legislature in enacting Section 80HHC of   the   Act   was   to   confer   a   benefit   on   profits   accruing   with reference   to   export   turnover.     Therefore,   "turnover"   was   the requirement.  Commission, rent, interest etc. did not involve any turnover.  Therefore, 90% of such commission, interest etc. was excluded from the profits derived from the export.   Therefore, even without the clarification such items did not form part of the formula in Section 80HHC(3) for the simple reason that it did not emanate from the "export turnover", much less any turnover. Even if the assessee was an exclusive dealer in exports, the said commission  was  not includible as it did not spring  from  the "turnover".   Just as interest, commission etc. did not emanate from the "turnover", so also excise duty and sales tax did not emanate from such turnover.  Since excise duty and sales tax did not involve any such turnover, such taxes had to be excluded. Commission, interest, rent etc. do yield profits, but they do not partake of the character of turnover and, therefore, they were not includible in the "total turnover".   The above discussion shows that income from rent, commission etc. cannot be considered as part of business profits and, therefore, they cannot be held as part of the turnover also.   In fact, in Civil Appeal No.4409 of 2005, the above proposition has been accepted by the A.O. [See: page no.24 of the paper book], if so, then excise duty and sales tax also cannot form part of the "total turnover" under Section 80HHC(3), otherwise the formula becomes unworkable.  In our view, sales tax and excise duty also do not have any element of "turnover"   which   is   the   position   even   in   the   case   of   rent, commission, interest etc.   It is important to bear in mind that excise duty and sales tax are indirect taxes.  They are recovered by the assessee on behalf of the Government.  Therefore, if they are made relatable to exports, the formula under Section 80HHC would become unworkable.  The view which we have taken is in the light of amendments made to Section 80HHC from time to time.

Even in the subsequent decision in the case of Shiva Tex Yarn Ltd.  (Supra), the Hon’ble Supreme Court even with respect to assessment order after section 145A, has followed the decision of the Hon’ble Supreme Court in the case of Lakshmi Machine Works (Supra). 4. 0. Applying the ratio of law laid down by the Hon’ble Supreme Court in the case of Lakshmi Machine Works (Supra) to the facts of the cases on hand, the question  raised is held against the Revenue and it is held that the learned Tribunal has not committed any error in holding that the excise duty is excise duty is to be excluded for the purpose of computation of deduction u/s. 80HHC.

0 Under   the   circumstances,   Tax   Appeal   deserves   to   be dismissed and is, accordingly, dismissed.  No cost. ­ (M.R.SHAH, J.) ­ (R.P.DHOLARIA,J.) Kaushik