THE DY.C.I.T.(ASSTT.) vs. M/S. ADANI EXPORTS

As both these appeals arise out of the impugned common judgment   and   order   passed   by   the   learned   Income   Tax   Appellate Tribunal (hereinafter referred to as the ‘ITAT”) and between the same parties, these appeals are disposed of by this common judgment an O/TAXAP/607/2003 JUDGMENT order.

Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order passed by th learned ITAT dated 29.11.2002 passed in ITA No.4975/AHD/95, by which, the learned ITAT has allowed the said appeal preferred by the assessee by holding that the reopening of the assessment proceedings with respect to the assessment year 1990­91 was bad in law  and consequently quashed and set aside the same, Revenue has preferred present appeal with the following substantial question of law. “Whether the Hon’ble Appellate Tribunal is right in law and   on   facts   in   reversing   the   order   of   the   learned Commissioner of Income Tax (Appeals) and holding that the assessment was not validity reopened under section 147 r.w.s 148 and cancelled accordingly?”

Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order passed by the learned ITAT dated   29.11.2002 passed in ITA No.5124/AHD/95, by which, learned ITAT directed the Assessing Officer to exclude the interest and commission from the total turnover for computing deduction under Section 80HHC of the Act, the Revenue has preferred present appeal with the following substantial question of law. “Whether the Hon’ble Appellate Tribunal is right in law and on facts in confirming the order of the Learned Commissioner of Income Tax (Appeals) and directing the Assessing Officer to exclude the interest and commission from the total turnover for computing deduction under Section 80HHC of the I.T Act?”

At the outset, it is required to be noted that Tax Appeal No. 608 of 2003 was ordered to be heard along with Tax Appeal No.4 of 2000, in which similar substantial question of law was framed. The said O/TAXAP/607/2003 JUDGMENT Tax Appeal No. 4 of 2000 came up for hearing before the Division Bench and   by   judgment   and   order   dated   30.07.2007   and   considering   the decision of the Hon’ble Supreme Court in the case of  CIT v. Lakshmi Machine Works  reported in (2007)  290  ITR 667 (SC),  the Division Bench has dismissed the said appeal and held the aforesaid issue against the revenue.

In view of the above and even considering the decision of the   Hon’ble  Supreme  Court  in   the  case  of  Lakshmi   Machine   Works (supra), by which, the issue has been decided in favour of the assessee that brokerage, commission, interest, rent etc, excise duty and sales tax also do not form part of the total turnover for the purpose of benefit under Section 80HHC of the Act as they are to be deducted from total turnover. In view of the above and following view taken by the Hon’ble Supreme Court in the case of Lakshmi Machine Works (supra), Tax Appeal No. 608 of 2003 deserves to be dismissed. Consequently, when disallowance  under Section 80HHC made by the Assessing Officer is to be deleted, the issue raised in Tax Appeal No.607 of 2003 become academic and therefore, the same is not required to be gone into. Under the   circumstances,     Tax  Appeal   No.  607   of  2003   is   required  to   be disposed of.

In view of the above and for the reasons stated above, Tax Appeal No. 608 of 2003 is dismissed and Tax Appeal No. 607 of 2003 is ordered to be disposed of in view of dismissal of Tax Appeal No. 608 of 2003 on merits. No costs. sd/­ (M.R.SHAH, J.) sd/­ (R.P.DHOLARIA,J.) Kaushik