COMMISSIONER OF INCOME TAX - III vs. SAI INFOSYSTEM -INDIA- PVT. LTD.

O/TAXAP/536/2014 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL NO. 536 of 2014 TO TAX APPEAL NO. 539 of 2014

FOR APPROVAL AND SIGNATURE:

HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE K.J.THAKER

====================================== 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 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 ? 5 Whether it is to be circulated to the civil judge ? ====================================== COMMISSIONER OF INCOME TAX - III....Appellant(s) Versus SAI INFOSYSTEM -INDIA- PVT. LTD.....Opponent(s) ====================================== Appearance: MR NITIN K MEHTA, ADVOCATE for the Appellant(s) No. 1 ====================================== CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE K.J.THAKER

Date : 24/06/2014 Page 1 of 5

O/TAXAP/536/2014 JUDGMENT

ORAL JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) 1. As common question of law and facts arise in these group of appeals and are arising out of the impugned common judgment and order passed by the Income Tax Appellate Tribunal (hereinafter referred to as ‘the tribunal’) raising the similar issues but with respect to different Assessment Years of the same assessee, all these appeals are decided and disposed of by this common order. 1.1. Tax Appeal No.536/2014 has been preferred by the revenue against the impugned judgment and order passed by the tribunal in ITA No.2508/Ahd/2009 dated 23/08/2013 for the Assessment Year 2004-05. 1.2. Tax Appeal No.537/2014 has been preferred by the revenue against the impugned judgment and order passed by the tribunal in ITA No.2509/Ahd/2009 dated 23/08/2013 for the Assessment Year 2005-06. 1.3. Tax Appeal No.538/2014 has been preferred by the revenue against the impugned judgment and order passed by the tribunal in ITA No.2510/Ahd/2009 dated 23/08/2013 for the Assessment Year 2006-07. 1.4. Tax Appeal No.539/2014 has been preferred by the revenue against the impugned judgment and order passed by the tribunal in ITA No.2511/Ahd/2009 dated 23/08/2013 for the Assessment Year 2007-08. Page 2 of 5

O/TAXAP/536/2014 JUDGMENT 2. In all these appeals, the following common question of law is proposed by the revenue; “Whether the tribunal is right in law and on facts to delete the disallowance of deduction under Section 80IB of the Income Tax Act, made by the Assessing Officer?” 3. We have heard Shri Nitin Mehta, learned advocate appearing on behalf of the revenue and perused the order of assessment passed by the Assessing Officer; the order passed by the Commissioner of Income Tax (Appeals) and the impugned common judgment and order passed by the tribunal. 3.1. It appears from the impugned common judgment and order passed by the tribunal that according to the revenue the activities of the assessee cannot be said to be manufacturing activity so as to enable the assessee to claim the benefit / deduction under Section 80IB of the Income Tax Act (hereinafter referred to as ‘the Act’). On the other hand it was the case of the assessee that the assessee is a buyer who buys basic computer items such as Monitor, Keyboard, Mouse etc. and is into the activity of assembling and, therefore, the question is, whether the activity carried out by the assessee can be said to be a manufacturing assembling. It is not in dispute that identical question came to be considered by the Division Bench of this Court in Tax Appeal No.1287/2010 as well as Tax Appeal No.12/2010 and in the case of one Shri Sunilbhai S. Kakad, who also happen to be a partner in the assessee firm and with respect to the similar activity it is held by the Division Bench of this Court that the activity carried out Page 3 of 5

O/TAXAP/536/2014 JUDGMENT by the assessee can be said to be manufacturing activity and not simple assembling as held by the Assessing Officer. It is held that the said activity is held to be manufacturing activity and the assessee is entitled to deduction under Section 80IB of the Act and the tribunal while passing the impugned common judgment and order has heavily relied upon the decision of the Division Bench of this Court in the aforesaid two Tax Appeals. 3.2. We have considered the decision of the Division Bench of this Court in the aforesaid two Tax Appeals and we are in complete agreement with the view taken by the Division Bench in Tax Appeal No.1287/2010 by which similar activity is held to be manufacturing activity and for which the assessee is entitled to deduction under Section 80IB of the Act. 3.3. Now, so far as the submission of Shri Nitin Mehta, learned advocate appearing on behalf of the revenue that as the assessee did not employee more than ten persons and, therefore, the conditions for getting the deduction under Section 80IB was not satisfied is concerned, it is required to be noted that as such there is specific finding given by the Commissioner of Income Tax (Appeals) that as such the Unit had employed atleast ten persons. The aforesaid being the question of fact, it cannot be said that the assessee was not entitled to the benefit of deduction under Section 80IB of the Act. 4. In view of the above and for the reasons stated in the order passed by the Division Bench of this Court in Tax Appeal No.1287/2010, the questions raised in the present Tax Appeals are held against the revenue and in favour of the assessee and Page 4 of 5

O/TAXAP/536/2014 JUDGMENT consequently all the Tax appeals deserve to be dismissed and are accordingly dismissed. (M.R.SHAH, J.) (K.J.THAKER, J) Siji Page 5 of 5