COMMISSIONER OF INCOME TAX vs. AMOLI ORGANICS PVT LTD

Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment   and   order   passed     by   the   learned   Income   Tax   Appellate Tribunal (hereinafter referred to as the “ITAT”) dated 12.03.2010 passed in ITA No.3096/AHD/2007 for AY 1999­2000, the revenue has preferred the present Tax Appeal to consider the following substantial questions of law. A.Whether the Appellate Tribunal is right in law and on facts in holding that the excise duty and sales will not be included in   the   total   turnover   while   calculating   the   deduction   u/s 80HHC of the Act in contravention of the provisions of Section 145A, duly amended with effect from 01.04.1999? B. Whether the Appellate Tribunal was right in holding that while computing the profit of the business under Explanation (baa) of Section 80HHC 90% of the profits on transfer of DEPB should be excluded, not the total amount received by the assessee ?

Heard Shri Sudhir Mehta, learned advocate for the revenue. At the outset, it is required to be noted that so far as question no.1 whether the Appellate Tribunal is right in law and on facts in holding that the excise duty and sales will not be included in the total turnover while calculating the deduction u/s 80HHC of the Act is concerned, the same is now not res­integra in view of the decisions of the Hon’ble Supreme Court in the case of Commissioner of Income­Tax vs. Lakshmi Machine Works reported in 290 ITR 667 and the decision of the Hon’ble (Supra), the Hon’ble Supreme Court has observed and held as under: “16.The   principal   reason   for   enacting   the   above   formula   was   to disallow   a   part   of   80HHC   concession   when   the   entire   deduction claimed could not be regarded as relatable to exports.   Therefore, while interpreting the words "total turnover" in the above formula in Section 80HHC one has to give a schematic interpretation to that expression.     There   is   one   more   reason   for   giving   schematic interpretation.  The various amendments to Section 80HHC show that receipts by way of brokerage, commission, interest, rent etc. do not form part of business profits as they have no nexus with the activity of exports.   If interest or rent was not regarded by the legislature as business profits, the question of treating the same as part of the total turnover in the above formula did not arise.  In fact, Section 80 HHC had   to   be   amended   several   times   since   the   formula   on   several occasions gave a distorted figure of export profits when receipts like interest,  rent,  commission  etc. which did not have the element  of turnover got included in the profit and loss account and consequently became   entitled   to   deduction.     This   was   clarified   by   the   above amendment to Section 80HHC commencing from 1.4. 92. The said amendment   made   it   clear   that   though   commission   and   interest emanated from exports, they did not involve any element of turnover and merely for the reason that commission, interest, rent etc. were included in the profit and loss account, they did not become eligible to deduction.   We have to give purposeful interpretation to the above section.    The  said  section  is entirely  based  on the formula.    The amendments from time to time indicate that they became necessary in order   to   make   the   formula   workable.     Hence,   we   have   to   give schematic interpretation to Section 80HHC of the Act. 17.Shri   P.P.   Malhotra,   leaned   senior   counsel   appearing   for   the Department (appellant), submitted that one has to give plain and unambiguous meaning to the word "turnover" in the above formula; that   there   was   no  need   to   call   for   any   rule   of   interpretation   or external aid to interpret the said word; that having regard to the plain words of the section, excise duty and sales tax ought to have been included in the "total turnover".  Learned counsel submitted that the word "turnover" even in the ordinary sense would include the above two items.   Learned counsel urged that the formula should be read strictly.   In this connection, he pointed out that the legislature had expressly excluded items of freight and insurance and not sales tax and excise duty from the said definition.   It was urged that while construing a taxing statute strict interpretation should be given by the Courts.  It was urged that the definition of the words "total turnover" did not include freight/insurance.  He urged that since the legislature had excluded only insurance and freight, it was not open to the courts to   exclude   excise   duty   and   sales   tax   from   the   concept   of   "total turnover" in the said formula.  He contended that the word "turnover" referred to the aggregate amount for which the goods were sold and since sales tax and excise duty formed part of the value of the goods, the said two items were includible in the definition of the words "total turnover".  In this connection, learned counsel placed reliance on the judgment of the Supreme Court in the case of M/s. Chowringhee Sales Bureau (supra).  Reliance was also placed on "The Law and Practice of Income Tax" by Kanga and Palkhivala (eighth edition) at page 123. 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. 18.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).

Applying the ratio of law laid down by the Hon’ble Supreme Court in the case of Lakshmi Machine Works (Supra), Shiva Tex Yarn Limited (supra) as well as decision of this Court in Tax Appeal No. 884 of 2006 and other allied matters, question no. 1 is answered against the revenue.

Now, so far as question No.B i.e. Whether the Appellate Tribunal was right in holding that while computing the profit of the business under Explanation (baa) of Section 80HHC 90% of the profits on transfer of DEPB should be excluded, not the total amount received by  the assessee is concerned, the same is also answered against the revenue by the decision of the Hon’ble Supreme Court in the case of 49(SC). The Hon’ble Supreme Court in para 20 has observed and held as under: “Explanation (baa) under Section 80HHC states that "profits of the business" in the aforesaid formula means the profits of the business as computed under the head "Profits and Gains of Business or Profession" as reduced by (1) ninety per cent of any sum referred to in clauses (iiia), (iiib), (iiic), (iiid) and (iiie) of   Section   28   or   of   any   receipts   by   way   of   brokerage, commission,   interest,   rent,   charges   or   any   other   receipt   of similar nature including any such receipts and (2) the profits of any branch, office, warehouse or any other establishment of the assessee situated outside India. Thus, ninety per cent of the DEPB which is "cash assistance" against exports and is covered under clause (iiib) of Section 28 will get excluded from the "profits   of   the   business"   of   the   assessee   if   such   DEPB   has accrued to the assessee during the previous year. Similarly, if during the same previous year, the assessee has transferred the DEPB and the sale value of such DEPB is more than the face value of the DEPB, the difference between the sale value of the DEPB and the face value of the DEPB will represent the profit on transfer of DEPB covered under clause (iiid) of Section 28 and   ninety   per   cent   of   such   profit   on   transfer   of   DEPB certificate will get excluded from "profits of the business". But, where the DEPB accrues to the assessee in the first previous year  and  the  assessee transfers  the DEPB  certificate  in the second  previous   year,   as  appears   to  have  happened  in the present batch of cases, only ninety per cent of the profits on transfer of DEPB covered under clause (iiid) and not ninety per cent of the entire sale value including the face value of the DEPB will get excluded from the "profits of the business". Thus, where the ninety per cent of the face value of the DEPB does not   get   excluded   from   "profits   of   the   business"   under explanation (baa) and only ninety per cent of the difference between the face value of the DEPB and the sale value of the DEPB gets excluded from "profits of the business", the assessee gets a bigger figure of "profits  of the business"  and this is possible when the DEPB accrues to the assessee in one previous year and transfer of the DEPB takes place in the subsequent previous year. The result in such case is that a higher figure of "profits of the business" becomes the multiplier in the aforesaid formula   under   sub­section   (3)(a)   of   Section   80HHC   for arriving at the figure of profits derived from exports.

Applying   the   law   and   ratio   laid   down   by   the   Hon’ble Supreme Court in the case of Topman Exports (supra) to the facts of the case on hand, even question no. B is answered against the revenue.

In view of the above and for the reasons stated above, both the questions raised in the present Tax Appeal are answered against the revenue. Consequently, present Tax Appeal is dismissed. ­ (M.R.SHAH, J.) ­ (R.D.KOTHARI, J.) Kaushik