COMMISSIONER OF INCOME TAX-I vs. AMBUJA INTERMEDIATES LTD

ORAL JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH)

“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 so called.  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.”