THE COMMISSIONER OF INCOME-TAX-24,MUM. vs. M/S SHAH ORIGINALS

The Appeal filed by the Revenue under Section 260­A of the   Income   Tax   Act,   1961   has   been   admitted   on   the   following question of law : CNR No : HCBM020059282008 Uploaded on - 21/08/2020 “(a) Whether on the facts and in  circumstances of the case, and in law, the Hon’ble Tribunal was right in holding that the receipts on account of Foreign Exchange Fluctuation on EEFC Account and interest on EEFC Account can be treated as part of business income and accordingly included in the profit of business while calculating deduction u/s .80HHC?”

The Appeal arises out of proceedings for Assessment Year 2000­01. The order of the Income Tax Appellate Tribunal dated 25 October 2007 is a common order which governs Assessment Years 2000­01, 2001­02, 2002­03, 2003­04 and 2004­05. The assessee filed a return of income for Assessment Year 2000­01 declaring a total income of Rs.28,25,080/­.  An order of assessment was passed under Section 143(3) on 25 March 2003  accepting the income as returned. The assessee had claimed a deduction under Section 80­HHC in the amount   of   Rs.4.16   Crores   on   the   basis   that   the   export   turnover amounted to Rs.8.27 Crores.  According to the Revenue, during the previous   year,     the   actual   export   turnover   was   Rs.8   Crores,   the differential amount of Rs.26.62 lacs being on account of gains arising out   of   foreign   currency   fluctuation.     The   assessment   came   to   be reopened upon a notice under Section 148, the contention of the Uploaded on - 21/08/2020 Revenue   being   that   the   gains   on   account   of   foreign   currency fluctuation had no relationship with the exports made during the year and that these receipts were accordingly liable to be excluded from the export turnover for computing the deduction under Section 80­ HHC.

The assessee, it is common ground before the Court, had opened an Exchange Earners Foreign Currency   (EEFC) Account in the   earlier   year.       According   to   the   assessee   the   balance­sheet reflected the conversion of the balance at the end of the year into Indian rupees at the prevailing exchange rate.   The fluctuation on account   of   foreign   exchange   rates   was   predicated   to   the   foreign exchange  account.

The Assessing Officer found that the Reserve Bank of India allows exporters to keep a specified percentage of receipts on account of export in the EEFC Account.  The option lies with the exporter to decide whether the total amount of the export proceeds should be Uploaded on - 21/08/2020 received in  rupee equivalent or whether a certain percentage should be kept in the EEFC Account in accordance with the prescriptions of the Reserve Bank.  The Assessing Officer noted that the assessee had realized the full amount on account of export.   If the amount was kept in a rupee account, there would be no receipt on account of foreign exchange fluctuation.  The fluctuation was as a result of the assessee keeping a portion  of the receipts  of export  in the EEFC Account.  The Assessing Officer noted that this was not a case where there was a delayed realization of export proceeds consequent upon which   an   exchange   fluctuation   arose.     Consequently,   the   entire receipt   of   Rs.26.62   lacs   on   account   of   exchange   fluctuation   was treated as income under the head of income from other sources.  The assessee also received interest income of Rs.31.29 lacs from the EEFC Account.  This receipt was also treated as income under the head of income from other sources.

The order of the Assessing Officer was  affirmed on these two   aspects by the Commissioner of Income Tax (Appeals).   The Uploaded on - 21/08/2020 Commissioner of Income Tax (Appeals) also observed that the export transaction stood concluded upon the receipt of the entire export proceeds.  The subsequent user of the sale proceeds by maintaining an EEFC Account would not alter the situation and this was distinct and independent from the transaction of export which already stood concluded.   The Commissioner noted that the gains on account of exchange fluctuation arose subsequent to the transaction of export and it had no relationship with the export activity.  Consequently, the gain   was   regarded   as   not   amounting   to   business   income.     The Commissioner of Income Tax (Appeals) also noted that under Section 80­HHC profits arising out of the export of goods could be claimed as a deduction.  Hence, the income which arose on the subsequent user of the export proceeds would be altogether of a different nature and could not be said as derived from export activity.  The Commissioner of Income Tax (Appeals) also clarified that this was not a case where the exchange fluctuation occurred as a result of  a delayed realization of the export proceeds.  Similarly, the interest which was received on the deposit in the EEFC Account was also classified as income from Uploaded on - 21/08/2020 other sources.

The Tribunal has reversed the findings of the Commissioner of Income Tax (Appeals)  by its impugned order.  The Tribunal has simply relied upon its own judgments  in certain other cases  and following the view of its co­ordinate benches the appeal filed by the assessee was allowed.

Counsel appearing on behalf of the Revenue submits that the transactions pertaining to export stand concluded and the entire quantum   of   export   proceeds   was   received.     Subsequent   to   the

On the other hand, counsel appearing on behalf  of  the assessee submitted that (i) The ambit of the expression ‘business’ includes not only buying and selling for the purposes of export, but all ancillary activities; (ii) The intention of the assessee in keeping a portion of the sale proceeds  of export in the EEFC Account was not to gain from a foreign exchange fluctuation but, to facilitate the meeting of future business liabilities and (iii) The deposits held in the EEFC Account had arisen purely as a result of the export profits.

In evaluating the rival submissions, due regard must be had to the intendment of Parliament as evidenced by the language used in sub   section   (1)   of   Section   80­HHC.     The   statute   contemplates   a deduction where an assessee, being an Indian company or a person resident in India, is engaged in the business of  export out of India of Uploaded on - 21/08/2020 any goods or merchandise to which the Section applies.   In such a case,   the   assessee   is   allowed,   in   computing   the   total   income   a deduction to the extent of profits derived by the assessee from the export  of goods  or merchandise.   The  deduction  in other words, relates to the profits that are derived by the assessee from export. Sub section (2)(a) postulates that the Section applies to all goods or merchandise where the sale proceeds of the export out of India are received   in   or   brought   into   India   by   the   assessee   in   convertible foreign exchange within a period of six months from the end of the previous   year   or   within   such   further   period   as   the   competent authority may allow in this behalf.

The resolution of the issues which fall for determination in this appeal must essentially turn on whether the receipts in question on   account   of   exchange   fluctuation   and   of   interest   earned   on deposits held in the EEFC Account can be regarded as being derived from the export of goods or merchandise.   Now it is a well settled principle   of   law   that   the   expression   ‘derived’   is   of   a   narrower Uploaded on - 21/08/2020 connotation  than  the  expression   ‘attributable   to’.     The  expression ‘derived’ postulates the   existence of a direct and proximate nexus with the export activity.  The expression ‘derived from’ was explained in   the   judgment   of   the   Supreme   Court   in  Pandian   Chemicals Limited v. Commissioner of Income Tax1 in the context of the use of that expression in Section 80­HH.   In that case the assessee had placed a deposit with an electricity board for obtaining the supply of electricity   and   the   submission   of   the   assessee   was   that   the undertaking   itself   could   not   run   in   the   absence   of   electricity. Consequently, it was urged that the interest received on the  deposits placed with the electricity board must be regarded as being derived from the industrial undertaking.   The Supreme Court rejected this submission,   holding   that   the   expression   derived   from   “must   be understood as something which has direct or immediate nexus”.  The Court held that though electricity may be required for the industrial undertaking, the deposit required for such supply “is a step removed from the business” and the derivation of profits on the deposit made “cannot be said to flow directly from the industrial undertaking itself”

The assessee admittedly in the present case received the entire proceeds of the export transaction.  The Reserve Bank of India, has granted a facility to certain categories of exporters to maintain a certain proportion of the export proceeds in an EEFC Account.  The proceeds of the account are to be utilized for bonafide payments by the account holder subject to the limits and the conditions prescribed. An assessee who is an exporter is not under an obligation of law to maintain the export  proceeds  in the EEFC Account but, this is a facility which is made available by the Reserve Bank. The transaction of export is complete in all respects upon the repatriation of the proceeds.  It lies within the discretion of the exporter as to whether the export proceeds should be received in a rupee equivalent in the entirety or whether a portion should be maintained in convertible (2007) 295 ITR 228. Uploaded on - 21/08/2020 foreign exchange in the EEFC Account.  The exchange fluctuation that arises,   it   must   be   emphasized,   is   after   the   export   transaction   is complete and payment has been received by the exporter.  Upon the completion of the export transaction, what the seller does  with the proceeds, upon repatriation, is a matter of his option. The  exchange fluctuation in the EEFC Account arises after the completion of the export activity and does not bear a proximate and direct nexus with the export transaction  so as to fall within the expression “derived” by the assessee in sub section (1) of Section 80­HHC.  Both the Assessing Officer and the Commissioner of Income Tax (Appeals) have made a distinction,  which  merits emphasis.    The exchange  fluctuation,  as both those authorities noted, arose subsequent to the transaction of export.  In other words, the exchange fluctuation was not on account of   a  delayed   realization   of   export   proceeds.     The   deposit   of   the receipts in the EEFC Account and the exchange fluctuation which has arisen  therefrom  cannot  be  regarded as  being part  of  the profits derived by the assessee from the export of goods or merchandise. Uploaded on - 21/08/2020

The interest which has arisen as a result of the deposits maintained in the EEFC Account can similarly not be regarded as representing the business income of the assessee.  The business of the assessee consists of the manufacture and export of garments.   The interest income which was generated  from the deposits held in the EEFC Account would not fall for classification as income under the head of business and profession but, would fall for classification as income from other sources.   Undoubtedly as counsel appearing on behalf of the assessee submits, in determining under which head, income would fall, the Court must be guided by the principle laid down by the Supreme Court in Nalinikant Ambalal Mody v. S.A.L. Narayan Rao, CIT3     The Supreme Court held that “whether an income falls under one head or another has to be decided according to the common notions of practical men, for the Act does not provide any guidance  in the matter”.    The interest  which  accrued to the assessee on the deposits held in the EEFC Account cannot be treated as business income.

The Tribunal has merely relied upon decisions of its co­ ordinate benches and there is merit in the submission of counsel appearing on behalf of the Revenue that the Tribunal ignored the plain meaning and intendment of the words used by Parliament while legislating upon Section 80­HHC.  The fluctuation in the present case is not on account of the sale proceeds or for that matter on account of a delayed realization of the sale proceeds.  The fluctuation has arisen in the deposits maintained by the assessee in the EEFC Account in convertible   foreign   exchange   after   the   completion   of   the   export transaction.

For these reasons, we are of the view that the appeal would have to be allowed and that the question of law as formulated would have to be answered in favour of the Revenue   and against  the assessee.     There   shall   be   an   order   in   these   terms.     In   the circumstances of the case, there shall be no order as to costs. (Dr. D.Y.Chandrachud, J.)