THE COMMISSIONER OF INCOME TAX-6, MUMBAI vs. M/S. DRESSER RAND INDIA PVT. LTD. MUMBAI

Admit.

The   Appeal   arises   out   of   an   order   of   the   Income   Tax Appellate Tribunal dated 6th  June, 2008 in relation to Assessment Year 2002­03. The question of law which has been formulated by the Revenue in this Appeal under Section 260­A of the Income Tax Act, 1961 is as follows : “Whether on the facts and in the circumstances of the case, CNR No : HCBM020249422008 Uploaded on - 21/08/2020 the Tribunal was justified in law in holding that 90% of recovery   of   freight,   insurance   and   packing   receipts amounting   to   Rs.49,14,076/­,   sales   tax   set   off/refund amounting   to   Rs.38,33,148/­   and   service   income   of   Rs. 2,89,17,545/­   are   not   to   be   excluded   from   profits   of business within the meaning of clause (baa) of explanation to Section 80HHC of the Act for the purpose of computation of deduction u/s.80HHC of the Income Tax Act, 1961?”

The issue that has been the subject matter of submissions in this Appeal is whether 90% of the recovery of freight, insurance and packing receipts; sales tax set off/refund and service income are liable to be excluded from the profits of business in view of Explanation (baa)   to   Section   80HHC.     Sub   section   (1)   of   Section   80HHC contemplates a deduction to an assessee being an Indian company or a person resident in India and engaged in the business of the export out   of   India   of   any   goods   or   merchandise   to   which   the   Section applies.  The deduction is to be allowed in computing the total income of the assessee to the extent of profits referred to in sub section (1B) derived by the assessee from the export of such goods or merchandise. Clause (a) of sub section (3) of Section 80HHC provides a  formula for determining the profits derived from such export.   Where the export   out   of   India   is   of   goods   or   merchandise   manufactured   or Uploaded on - 21/08/2020 processed by the assessee, the profits derived from such export “shall be the amount which bears to the profits of the business”, the same proportion as the export turnover in respect of such goods bears to the total turnover of the business carried on by the assessee.  In other words,   the proportion   between  the export   turnover  and  the total turnover of the business is applied to the profits of the business, in order to determine the extent to which the profits  are to be regarded as being derived from export.  Explanation (baa) which was inserted by the Finance Act of 1991 defines the expression “profits of the business” as follows : “(baa) “profits of the  business” means the profits of the business as computed under the head “Profits and gains of business or profession” as reduced by ­ (1)ninety per cent of  any sum referred to in clauses (iiia), (iiib) and (iiic) of section 28 or of any receipts by   way     of   brokerage,   commission,   interest,   rent, charges   or   any   other   receipt   of   a   similar   nature included in such profits; and (2)the profits of any branch, office, warehouse or any other   establishment   of   the   assessee   situate   outside India.”

Profits   of   the   business,   as   explanation   (baa)   would Uploaded on - 21/08/2020 postulate have to be first computed under the head “Profits and gains of business or profession” under the provisions of Section 28 to 44D of the Income Tax Act, 1961. They have to be reduced by (i) ninety percent  of the incentive income referred to in clauses (iiia), (iiib) and (iiic)  of   Section   28   or   of   any   receipts   by   way     of   brokerage, commission, interest, rent, charges or “any other receipt of a similar nature included in such profits”; and (ii) The profits of any branch, office, warehouse or any other establishment of the assessee situate outside India.

The   Tribunal   in   the   present   case   noted   that   the Commissioner of Income Tax (Appeals) followed the decision of this Court in the case of   Commissioner of Income Tax v. Bangalore Clothing Co.

The   submission which has been urged on behalf of the Revenue is that  the issue in the Appeal is covered by the judgment of the   Supreme   Court   in  Commissioner   of   Income   Tax   v.   K. Ravindranathan Nair2. The Revenue submits on the basis of the decision in  Ravindranathan Nair  that independent incomes which are unrelated to the export activity are liable to be excluded in the computation  of business  profits  by virtue of Explanation  (baa) to Section 80HHC.   The contention of the Revenue is that processing charges   were   specifically   dealt   with   by   the   Supreme   Court   in   its judgment and that consequently the view of the Tribunal is ex facie erroneous.  Learned counsel submitted that  the other items which are referred to in the question formulated would also be governed by the same principle and being independent incomes, unrelated to exports these would be liable to exclusion in accordance with Explanation (baa) to Section 80HHC.

On behalf of the assessee the contention of the Revenue (2007) 295 ITR 228 (SC) Uploaded on - 21/08/2020 that the issue would be covered by the decision in Ravindranathan Nair is seriously contested.  Learned counsel urged that (i) If an item of income is closely linked with business operations, that is to say, it constitutes   operational   income,   then   it   cannot   be   excluded   under Explanation (baa) to Section 80HHC; (ii) The aforesaid proposition is directly supported by a decision of a Division Bench of this Court in Bangalore Clothing  (supra) which must be treated as having been impliedly   approved   by   the   Supreme   Court   in  Commissioner   of Income Tax v. Baby Marine Exports3; (iii) The reliance placed by the Revenue on the decision in Ravindranathan Nair’s case on this issue is misplaced because the issue which arises in this Appeal was not in issue before the Supreme Court; (iv) If the contention of the department is accepted, that would render the formula  prescribed by Section 80HHC (3) mathematically absurd.

The rival submissions would require the Court to determine in the first instance whether as contended by the Revenue the issue in appeal would  be governed by the decision in Ravindranathan Nair (2007) 290 ITR 323 (SC). Uploaded on - 21/08/2020 or whether   as urged on behalf of the assessee, the Supreme Court had no occasion to deal with the issue on the questions which arose in that case. In Ravindranathan Nair,  the facts were that the assessee carried out processing of cashew nuts at its factory which were then exported.  The assessee also processed cashew nuts for exports on a job work basis which were returned after processing.   The assessee earned processing charges.  Consequently, the assessee was both a job worker   and   an   exporter.     The   assessee   made   a   claim   for   export incentives under Section 80HHC(3) for Assessment Year 1993­94 but did not include the receipts on account of processing charges in his total turnover.   The business proceeds of Rs.1.94 Crores included receipts towards processing charges of Rs.1.54 Crores.  These receipts for processing charges were not included by the assessee in the total turnover.     The   issue   which   arose   before   the   Supreme   Court   was whether the Revenue was correct in including the processing charges amounting to Rs.1.54 Crores in the total turnover  while arriving at export profits  under Section 80HHC(3) as it stood at the material time.  The Supreme Court held that the expression “derived from” in Uploaded on - 21/08/2020 sub   section   (1)   of     Section   80HHC   is   narrowed   than   the   words ‘attributable   to’  and   consequently  it   is  only   profits   derived   from exports which become the basis for working out the formula provided in sub section (3).   The Supreme Court held that if the processing charges were a part of the gross total income,   being profits from business,  then they had to be included in the total turnover in the formula provided by sub section (3).   The expression “included in such profits”  indicated that the processing charges formed a part of the gross total income, being business profits.  The contention of the assessee that the processing charges were liable to be excluded from the total turnover was rejected by the Supreme Court.  The question as   to   whether   the   processing   charges   (i)   constitute   independent income like rent, commission and brokerage; and (ii) were liable to be excluded to the extent of 90% from the gross total income while arriving   at   business   profits     was   dealt   with   in   the   following observations : “In   our   view,   for   the   above   reasons,   the   said processing charges, which was part of gross total income, was   an   independent   income   like   rent,   commission, brokerage etc., and, therefore, 90 per cent  of the said sum Uploaded on - 21/08/2020 had to be reduced from the gross total income to arrive at the business profits and since the said processing charge was an important component of business profits, it also had to be included in the total turnover in the said formula to arrive at the business profits in terms of clause (baa) to the said Explanation.”

The Supreme Court emphasized   that Explanation (baa) requires that “receipts  constituting independent income  having no nexus with exports were required to be reduced from business profits under clause (baa)”.   Consequently, receipts by way of brokerage, commission, interest, rent, charges etc., though they formed  part of the gross total income, had to be excluded in order to avoid distortion in the computation of export profits.   Explanation (baa) postulates that though incentive profits and “independent incomes” constituted part of the gross total income, they have to be excluded from the gross total income “because  such receipts had no nexus with the export turnover”

The following observations of the Supreme Court place the matter beyond doubt : “Therefore, in terms of clause (baa), 90 per cent. of the “independent income” had to be deducted from gross total income to arrive at the business profits to which the fraction had to be applied.  Since, the processing charges constituted at paragraph 21 page 241. Uploaded on - 21/08/2020 independent   income   similar   to   rent,   commission,   etc., which formed part of the gross total income, the same had to be reduced by 90 per cent. as contemplated in clause (baa)   to   arrive   at   business   profits.     Therefore,   the   said processing charges were includible in the total turnover in the formula under section 80HHC(3) of the Income Tax Act.”

These observations of the Supreme Court explain the ambit of the expression “any other receipt of a similar nature included in such profits” under clause (1) of Explanation (baa).   The Supreme Court has held that “independent incomes” which do not bear any nexus with export are liable to be excluded to the extent of 90% as stipulated in the explanation.  This is in order to avoid the distortion in the application of the formula.

Counsel appearing on behalf of the assessee urged that the question as to whether processing charges formed part of the business profits and if so, if 90% of such receipts are liable to be excluded under Explanation (baa) did not fall for determination before the Supreme Court.   Learned counsel submitted that in that case the assessee had urged that the formula in Section 80HHC(3) should be Uploaded on - 21/08/2020 read to exclude processing charges   from the total turnover even though they constitute part of the business profits.  On behalf of the Revenue   it   was   urged   that   though   the   processing   charges   were includible  in business profits, they were simultaneously includible  in the total turnover.  Hence, it was submitted that the question as to whether processing charges, formed part of the business profits and if so, whether they would be susceptible to a reduction of 90% did not fall for determination of the Supreme Court.  We are unable to accept the submission.   The question which was formulated in the appeal before the Supreme Court was whether the department was right in including   the   processing   charges   of   Rs.1.54   Crores   in   the   total turnover while arriving at export profits under Section 80HHC(3). As the Supreme Court noted, in construing the provisions of Section 80HHC, there are four variables which are required to be considered viz. business profits, export turnover, total turnover and 90% of the sums referred to in Explanation (baa)

Consequently, the ambit of the controversy which was raised before the Supreme Court did as a matter of fact require a determination of the nature of the receipts of paragraph 22 page 241. Uploaded on - 21/08/2020 a similar nature which are liable to be excluded under Explanation (baa) though they constitute a part of the profits of business.   The Supreme Court has in several observations more particularly those in paragraphs 20 and 23 which have been extracted earlier clearly held that processing charges which formed part of the gross total income constitute independent income like rent, commission and brokerage and that therefore 90% of the sum had to be reduced from the gross total income to arrive at business profits.   Having said this,   the Supreme Court held that processing charges were includible in the total turnover as well in the formula prescribed by sub section (3). Consequently,   the   principles   laid   down   by   the   Supreme   Court   in Ravindranathan   Nair’s   case   constitute   the   ratio   of   the   judgment which would bind this Court.

On behalf of the assessee reliance was sought to be placed on   a  judgment   of   a   Division   Bench   of   this   Court     in  Bangalore Clothing  (supra).   In that case, the assessee claimed a deduction under Section 80HHC.  The Assessing Officer disallowed the claim of Uploaded on - 21/08/2020 deduction on the ground that the receipt of charges for the job work done by the assessee in India was not a part of the total turnover.  The Commissioner   of   Income   Tax   (Appeals)   held   that   the   job   work constituted a part of the business activity of the assessee which would entitle the assessee to deduction under Section 80HHC and that the Assessing Officer had erred in  reducing 90% of the job work turnover from the profits of business.  The Tribunal held that job work charges were not in the nature of brokerage, commission, rent or interest and that Explanation (baa) did not apply to such charges.   The issue before this Court was whether job work receipts stood excluded from the profits of business under Explanation (baa) to Section 80HHC and whether the Tribunal was right in holding that 90% thereof ought not to have been excluded from business profits.  The contention of the Revenue was that for the purpose of calculating the deduction under Section   80HHC   only   those   items   of   income   are   to  be   taken   into account as business profits  which have relation to export activity and the job work receipts had no nexus with export activity.  The Division Bench held  that there was no merit in the submission of the Revenue. Uploaded on - 21/08/2020 The  Division   Bench   held   that  in   every   case   the   Assessing   Officer would   have   to     determine   as   to   whether   a   receipt   of   interest, commission,   labour   charges   etc.   constitutes   a   part   of   operational income.   The Court   noted that though the receipt in question was called a labour charge, this nomenclature may not be accurate as the assessee was a manufacturer and exporter of garments.   The Court noted that there  was a finding of fact recorded by the Tribunal that there   was   no   difference   between   the   activities   relating   to   export business carried out by the assessee and the process carried out for manufacturing garments for others under job work contracts.   There was a finding of fact in the order of the Tribunal that there was an element of job work turnover and that the receipt of labour charges was not in the nature of brokerage, commission, rent, interest or charges as mentioned in Explanation (baa).  The processing charges earned were by using the entire undertaking of the company which was manufacturing garments for domestic sales and export sales and the processing charges were earned by incurring expenditure which was debited to the profit and loss account.  In these peculiar facts the Uploaded on - 21/08/2020 Division Bench held that it did not wish to interfere with the finding of fact that was recorded by the Tribunal.

We have dealt with the observations of the Division Bench in  Bangalore Clothing  in a considerable degree of detail   because reading the judgment, it is evident that the Court considered that to be a case where a finding of fact which was  arrived at by the Tribunal should not be disturbed.    Be that as it may,  the decision  of the Division Bench to the extent to which it lays down a proposition of law inconsistent with the subsequent judgment of the Supreme Court in  Ravindranathan Nair’s case cannot be regarded as laying down a binding   position   in   law.     In   Bangalore   Clothing,   the   specific contention of the Revenue was that only those items of income which have relation to export activity are liable to be taken into account while computing business profits under Section 80HHC.  The Division Bench did not find any merit in the argument advanced on behalf of the   Revenue.         In   this   background   we   must   reiterate     that   in Ravindranathan Nair’s case the Supreme Court has now categorically Uploaded on - 21/08/2020 held that independent incomes like rent, commission, brokerage etc., though  they formed  a part  of  the gross  total income  have  to be reduced by 90% as contemplated in Explanation (baa) in order to arrive at  business profits.  The rationale for this which is indicated in the judgment of the Supreme Court is that  profit incentives and items which constitute independent incomes   have no element of export turnover and are consequently liable to be excluded to the extent that is   stipulated   in   Explanation   (baa).       The   decision   in  Bangalore Clothing, to the extent to which it lays down  a principle of law at variance   with the subsequent judgment of the Supreme Court in Ravindranathan Nair’s case would not therefore hold the field after the judgment of the Supreme Court.

However, it was sought to be urged that the decision in Bangalore   Clothing  was   cited   before   the   Supreme   Court   in   its decision in  Baby Marine Exports  (supra).   The submission of the assessee   is   that   the   judgment   in  Bangalore   Clothing  must   be regarded as being impliedly approved by the Supreme Court in Baby Uploaded on - 21/08/2020 Marine  Exports.    The    issue  before  the  Supreme  Court  in  Baby Marine Exports was whether an export house premium received by the assessee is includible in the profits of the business of the assessee while computing the deduction under Section 80HHC.  The assessee was engaged in the business of selling marine products both in the domestic and international markets in pursuance of a contract which it had entered into with export houses.   The assessee received the entire FOB value of the exports together with a payment which was described as an export house premium of 2.25 % of the FOB value. The   Tribunal     in   that   case   held   that   the   export   house   premium received by the assessee was includible in the profits of the business under Section 80HHC.   The contention of the Revenue before the Supreme Court was that as a supporting manufacturer, the assessee was entitled to a deduction only on the sale price of its goods and the premium received could not be held to be derived from the business of export.   Before the Supreme Court reliance was placed by the assessee   on   the   judgment   of   the   Division   Bench   of   this   Court   in Bangalore Clothing  (supra) in support of the submission that if a Uploaded on - 21/08/2020 particular receipt  is in the nature of an operational income, it must be included in business profit.  The Supreme Court held that the assessee being a supporting manufacturer under Section 80HHC (1A) it was entitled to a deduction of the profit derived from the sale of goods or merchandise to an export house for the purposes of export.   The assessee, as consideration for the sale of the goods to an export house, received the entire FOB value of the goods and an export  house premium   of   2.25   %.     The   Supreme   Court   noted  in   its   following observations that as a matter of fact the premium was  a part of the sale price realized by the assessee : “The   Appellate   Tribunal   has   arrived   at   the   definite

The Supreme Court affirmed the finding of the Tribunal that the export house premium was an integral part of the sale price realized by the assessee from the export house.  The submission of the Revenue that the premium was totally unrelated to export was held to Uploaded on - 21/08/2020 be  lacking in merit.  The Supreme Court held that the submission was contrary to the specific terms of the agreement entered into by the assessee.  The export house premium, as held by the Supreme Court, could be included in the business profit “because it is an integral part of business operation of the respondent which consists of sale of goods by the respondent to the export house”.  The decision  of the Supreme   Court   in  Baby   Marine   Exports  therefore   rests   on   two foundations.   Firstly, the Supreme Court affirmed the finding of fact of the Tribunal that the export house premium was an integral part of the  consideration for the sale realized by the assessee, which was a supporting   manufacturer   for   an   export   house.     Secondly,   the premium, as a matter of fact, was related to the export activity since it formed   an   integral   part   of   the   business   of   the   assessee   which consisted of the sale of goods to an export house.  The Supreme Court has, as a matter of fact, in the course of the discussion not affirmed the judgment of this Court in  Bangalore Clothing.     The   decision undoubtedly was cited on behalf of the assessee but that in itself is not  a ground for this Court to hold that it was impliedly approved. Uploaded on - 21/08/2020 There is nothing in the judgment of the Supreme Court to suggest that the judgment in Bangalore Clothing was either expressly or impliedly approved.   The submission which has been urged on behalf of the assessee cannot therefore be accepted.   The ambit of Explanation (baa) has been considered by the judgment of the Supreme Court in Ravindranathan Nair’s case.   The legislative policy underlying the provision is that items which are unrelatable to the export activity must be excluded in the computation of business profits  in order to prevent   a   distortion   in   the   computation   of   the   deduction   under Section 80HHC.  What provision should be made consistent with the legislative policy underlying Section 80HHC is evidently a matter for Parliament to determine.   The duty of the Court is to interpret the language of the provision.  In the present case the interpretation of the provision by the Supreme Court is binding and has to be followed.

We may note at this stage that counsel appearing on behalf of the assessee has relied upon the decisions of the Supreme Court in Goodyear   India   Ltd.   v.   State   of   Haryana6,   Commissioner   of (1991) 188 ITR 402(SC). Uploaded on - 21/08/2020 Income   Tax   v.   Sun   Engineering   Works   Pvt.   Ltd.7,   Jayantibhai Manubhai Patel v.   Arun Subodhbhai Mehta8, Union of India v. Dhanwanti Devi9 and Municipal Corporation of Delhi v. Gurnam Kaur10, in order to urge that a precedent is followed for what is actually  decides and that a decision on a question which has not been argued cannot be treated as a precedent.  The submission which was urged   was   that   the   observations   of   the   Supreme   Court   in Ravindranathan Nair’s case on the issue as to whether independent incomes     are   liable   to   be   reduced   to   the   extent   of   90%   in   the computation of business profits was not an issue which arose before the Court and those observations would not constitute the ratio of the judgment.  As we have already indicated, the issue which was dealt with by the Supreme Court squarely arose for the decision in the case and the interpretation which has been rendered on the ambit of the provisions of Section 80HHC, including of Explanation (baa) arose for the decision and constitutes the ratio of the judgment. 7 (1992) 198 ITR 297 (SC) 8 1990 (26) ECR 1 (SC) 9 (1996) 6 SCC 44. 10 AIR 1989 (SC)

Uploaded on - 21/08/2020

During the course of the submissions, it is conceded by counsel for the assessee that the discussion in respect of the issue of processing charges as an independent income unrelated to export, would similarly apply to the other issues raised in the question of law framed by  the Revenue viz. in regard to recovery of freight, insurance and packing   receipts, sales tax refund and service income.   In the circumstances, the question of law shall stand answered in favour of the Revenue and against the assessee.   The Appeal is accordingly allowed. In the circumstances of the case, there shall be no order as to costs. (Dr. D.Y.Chandrachud, J.)