THE COMMISSIONER OF INCOME TAX vs. JIKAR A SAIYED

Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order dated 02.03.2007 passed by the learned Income Tax Appellate   Tribunal   (hereinafter   referred   to   as   the   “ITAT”)   in   ITA No.2816/AHD/2003   for   AY   2001­02,   the   revenue   has   preferred  the present Tax Appeal to consider the following substantial question of law. “Whether on the facts and circumstances of the case and in law was the Appellate Tribunal right in holding that deduction u/s 80IB is allowable from the income from sale of scrap?”

That the assessee filed return of income for AY 2001­02 declaring total income at Rs.21,34,149/­ and agricultural income of Rs. 1,92,558/­. That the  assessee is  manufacturing card board boxes of various sizes and supplies the same to various parties. During the year, the appellant had also earned income from sale of scrap to the tune of Rs.   3,20,508/­   In   spite   of   the   said   income   from   sale   of   scrap   the Assessing Officer held that only such profits which are directly derived from the business of Industrial undertaking shall be allowable under the deduction under Section 80IB of the Act.   The Assessing Officer also observed and held that there was no direct nexus between the profits and  gains   and  the   industrial   undertaking,   accordingly   the   Assessing Officer   has   held   that   the   sale   of   scrap   is   not   derived   from   the manufacturing activity and is therefore, not entitled to deduction under Section 80IB of the Act.

Feeling aggrieved and dissatisfied with the order passed by the   Assessing   Officer   in   making   deduction   under   Section   80IB   of Rs.3,20,508/­ , the same being related to sale of scrap being an amount not eligible for deduction under Section 80IB on the ground that the same  is   not  an   income  derived   by   the   assessee   from   the   industrial undertaking, the assessee preferred appeal before the learned CIT(A) and by order dated 28.03.2003 the learned CIT(A) allowed the said appeal deleting the disallowance of deduction  under Section 80IB of Rs. 3,20,508/­. 2. 2. Feeling aggrieved and dissatisfied with the order passed by the   CIT(A)   in   making   deletion   of   disallowance   of   deduction   under Section  80IB of Rs.3,20,508/­, the same being related to scrap, the revenue preferred appeal before the learned ITAT and by impugned judgment and order relying upon the decision of the Division Bench of this Court in the case  DCIT vs. Harjivandas Juthabhai Zaveri & Anr reported in 258 ITR 785 (Guj), the learned ITAT has dismissed the said appeal confirming the order passed by the learned CIT(A) deleting the disallowance of the deduction under Section 80IB of Rs.3,20,508/­.

Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment   and   order   passed   by   the   learned   ITAT,   the   revenue   has preferred   the   present   Tax   Appeal   to   consider   the   following   the substantial question of law. “Whether on the facts and circumstances of the case and in law was the Appellate Tribunal right in holding that deduction u/s 80IB is allowable from the income from sale of scrap?”

Heard Shri Sudhir Mehta, learned advocate for the revenue and Shri B.D. Karia, learned advocate appearing for Shri R.K. Patel, learned advocate for the assessee.

The short question which is posed for consideration of this Court is whether on the facts and circumstances of the case and in law the  Appellate Tribunal is  right  in holding  that  the  deduction  under Section 80IB is allowable from the income from sale of scrap  ? It is also required to be noted at this stage that while passing the impugned judgment and order, the learned ITAT has relied upon the decision of the   juri ictional   High   Court   in   the   case   of  Harjivandas  Juthabhai Zaveri and Anr (supra). In the case of Harjivandas Juthabhai Zaveri and Anr (supra)  while answering the question whether the Appellate Tribunal is right in law and on facts in allowing deduction under Section 80IB of the Act on the items (i)  Job work receipt, (ii) sale of empty soda ash bardana, (iii) sale of empty barrels and (iv) sale of plastic waste. The Division Bench has observed and held as under: “So far as question No. 5 is concerned, learned counsel Mr. Soparkar drew our attention to section 80.I  of the Act and submitted that this section is meant for deduction in respect of profit and gains from industrial undertakings. With regard to   the   question   raised   by   the   Revenue   that   the   amount received on sale of jute bags, barrel etc. ought to have been deducted from the cost of the material, Mr. Soparkar, learned advocate for the assessee submitted that it would not make any difference if the amount received by the sale of empty barrel or ‘bardan’ (jute bags) is deducted from the cost of the raw material. He submitted that if the cost is reduced by deducting the sum so received, the profit will increase and ultimately, the total would be the same. He submitted that the Commissioner of Income Tax (Appeals) and the Tribunal has rightly come to the conclusion that the items covered by question   No.   5   are   covered   by   section   80.I   of   the   Act inasmuch  the  amount  received  can  be said  to have  been received from the activities undertaken by the Assessee. He submitted   that   no   question   of   law   is   raised,   more particularly, when a Division Bench of this Court in Income Tax Application No. 70 of 1997 had considered a similar question and held that “it was, however, found that the items of kasar and sale of empty soda ash bardans, as directly connected with the manufacturing activities of the assessee and should be allowed”. It is required to be noted that if the Assessee was not engaged in industrial activities, there was no   question   of   empty   barrels   or   bardans.  Instead   of manufacturing if the assessee was doing trading activities I.e. dealing  in raw material and if the assessee had sold the material   on   retail   basis   and   earned   amount   by   sale   of bardans, then obviously this section will not apply.” 5.0. manufacturing   process.   The   activity   of   forging   was   “manufacturing” within the ambit of section 80IB. It was immaterial that the assessee was doing the job of forging also for customers and was charging them on job work  basis or on the  basis  of  labour charges. It  would still  be qualified as carrying on eligible business   under Section 80­IB. The activities of the assessee were in giving heat treatment for which it had earned labour charges and job work charges. It could thus be said that the assessee had done a process on the raw material which was nothing but a part and parcel of the manufacturing process of the industrial undertaking. These receipts could not be said to be independent income of the manufacturing activities of the undertaking of the assessee and thus could not be excluded from the profits and gains derived from the industrial undertaking for the purpose of computing deduction under Section 80­IB. These were gains derived from the industrial undertaking and so entitled for the purpose of computing deduction under Section 80­IB. There could not be any two opinions that manufacturing activity of the type of material being undertaken by the assessee would also generate scrap in the process of manufacturing. The receipts from sale of scrap being part and parcel of the activity and being proximate thereto would also be within the ambit of gains derived from the industrial undertaking for the purpose of computing deduction under Section 80­ IB.

Applying the ratio / law laid down by this Court in the case of Harjivandas Juthabhai Zaveri and Anr (supra) as well as Delhi High Court in the case of Sadhu Forging Ltd (supra), to the facts of the case on hand, it cannot be said that the learned Tribunal has committed any error in holding that the deduction under Section 80­IB of the Act is allowable for the income from sale of scrap. Under the circumstances, substantial   question   of   law   raised   is   answered   against   the   revenue. Hence,   present   appeal   deserves   to   be   dismissed   and   is   accordingly dismissed. ­ (M.R.SHAH, J.) ­ (R.D.KOTHARI, J.) Kaushik