COMMISSIONER OF INCOME TAX-V vs. AREEZ P KHAMBHATA

TAXAP/187/2012 1/4 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL No. 187 of 2012 For Approval and Signature: HONOURABLE MR.JUSTICE V. M. SAHAI

HONOURABLE MR.JUSTICE N.V. ANJARIA ========================================================= 1 Whether Reporters of Local Papers may be allowed to see the judgment? No 2 To be referred to the Reporter or not? No 3 Whether their Lordships wish  to see the  fair copy of the judgment? No 4 Whether this case involves a substantial question of law as to the interpretation of the constitution of India, 1950 or any order made thereunder? No 5 Whether it is to be circulated to the civil judge? No ========================================================= COMMISSIONER OF INCOME TAX-V Versus AREEZ P KHAMBHATA ========================================================= Appearance : MRS MAUNA M BHATT for Appellant(s) : 1, None for Opponent(s) : 1, ========================================================= CORAM : HONOURABLE MR.JUSTICE V. M. SAHAI and HONOURABLE MR.JUSTICE N.V. ANJARIA Date : 16/08/2012 ORAL JUDGMENT (Per : HONOURABLE MR.JUSTICE V. M. SAHAI) 1.0 We have   heard Mr. M. R. Bhatt, learned senior standing counsel assisted by Mrs. Mauna Bhatt, learned counsel appearing of

TAXAP/187/2012 2/4 JUDGMENT the Revenue in this Tax Appeal. 2.0 This Tax Appeal has been filed on the following proposed substantial questions of law. “[1]  Whether the Appellate Tribunal is right in law and on facts in allowing assessee deduction u/s 80IB of I.T. Act without considering that the conditions laid   down   u/s   80IB   of   I.T.   Act   have   not   been fulfilled? [2] Whether the Appellate Tribunal is right in law and on facts in allowing assessee deduction of salary amount   of   Rs.   1,50,000/­   being   not   actually spent? [3] Whether the Appellate Tribunal is right in law and on facts in setting aside the view of AO that in view of sectioned 80AB no profit from Industrial undertaking is included in the gross total income and   hence   such   deduction   would   not   be permissible?” 3.0 While   rejecting   the   appeal   of   the   Revenue,   the   Tribunal recorded following findings. “3.   We have considered rival submissions, perused the material on record and have gone through the orders of authorities below. We find that in assessment year 2003­ 04 also, this very issue was there before the Tribunal for this assessee itself as to whether the assessee is eligible for deduction u/s 80­IB or not. In that year also, it was the   basis   of   the   A.O.   for   rejecting   the   claim   of   the assessee   that   the   number   of   workers   attending   the factory and working in the manufacturing process was less   than   10.   This   issue   has   been   decided   by   the Tribunal in favour of the assessee in his own case as per para 6 & 8 of the Tribunal order which are reproduced below:

“6.   We   have   considered   rival   contentions,

TAXAP/187/2012 3/4 JUDGMENT carefully gone through the orders of the authorities below and found from the record that on the basis of loose muster roll sheets found during the course of survey the A.O. has held that assessee was not having more than 10 workers, therefore, not eligible for claim of deduction u/s.80IB. By the impugned order, the CIT(A) has analyzed the statement recorded by the A.O. during the course of survey and its replies filed by him vis­a­vis, inspection report of factory inspector on two occasions and the inspection report of ESI Inspector, wherein number of workers and also the name of workers engaged in the bottle washing unit was mentioned. From the records we find that A. O. has only considered workers engaged in one unit, whereas the assessee was having another washing unit of same activity, therefore, the   workers   engaged   in   bottle   washing   unit   was   also required to be taken into consideration while computing total number of workers employed by the assessee. From the   record   we   find   that   as   per   the   wages   register, attendance register and inspection reports of factory and ESI Inspectors fully support the conclusion drawn by the CIT(A) to the effect hit assessee was having bottle washing unit also, and the workers engaged therein are also to be taken into consideration for computing the total number of workers employed. The muster roll on which the AO has relied did not contain the names of the workers. The name of workers engaged in bottle washing unit were not entered into   muster   roll,   however,   in   the   wages   register   and attendance register the names of all these workers were duly   mentioned.   The   detailed   finding   recorded   by   the CIT(A) has not been controverted by the department by bringing  any  positive  material   on  record to  this   effect. Accordingly, we do not find any reason to interfere in the finding recorded by the CIT(A) thereby treating the assessee as illegible for claim of deduction u/s.80IB on the basis of number of workers employed in its Industrial Undertaking. 8.   The next ground of the Revenue relates to deleting the disallowance of salary expenses incurred on the workers. In view of the finding that assessee was employing more than 10 workers, the actual salary paid to them was held to be allowable   by   the   CIT(A).   Accordingly,   on   the   same

TAXAP/187/2012 4/4 JUDGMENT reasoning   as   given   in   ground  No.I   of   the  department's appeal, we do not find any infirmity in the order of the CIT(A) for allowing claim of deduction on account of salary expenses of the employees. Accordingly ground taken by the Revenue in both the years on account of salary expenses are dismissed.”

4.0 While recording the finding, the Tribunal has relied on its decision   with   respect   to   the   respondent   assessee   for   earlier Assessment Year 2003­04. The judgment of the Tribunal has already been affirmed by this Court in Tax Appeal No. 78 of 2012 on 9th August 2012. Since earlier judgment of the tribunal which has been relied on in the impugned order has been affirmed by this Court, and there is no change of circumstances, this Tax Appeal is covered by decision rendered in Tax Appeal No. 78 of 2012. Accordingly, we do not find that either of the three questions raised by the appellant raise any substantial question of law. 5.0 For the aforesaid reasons, this Tax Appeal, being devoid of any merits, is dismissed. [V. M. SAHAI, J.] [N. V. ANJARIA, J.] Amit