ASSOCIATED CAPSULES PVT LTD. vs. DY. COMMISSIONER OF INCOME TAX CENERAL CIR -4 3 AND ANR.

This appeal was admitted on 23rd August 2010 on two questions of law.  However, at the hearing of the appeal, the said two questions were re­framed into one question of law, which reads thus :­ “Whether   the   Tribunal   was   justified   in   holding   that   Section 80IA(9) of the Income Tax Act, 1961 mandates that the amount of profits allowed as deduction under Section 80IA(1) of the Act has to be reduced from the profits of the business of the undertaking while   computing   deduction   under   any   other   provisions   under heading ‘C’ in Chapter VI­A of the Income Tax Act, 1961 ?”

The assessment year involved herein is A.Y. 2003­2004. 3. The   appellant   (herein   after   referred   to   as   ‘the   assessee’)   is engaged in the business of manufacture of Empty Hard Gelatin Capsules and Uploaded on - 21/08/2020 PVDC   Capsules.     For   the   above   business,   the   assessee   has   set   up   four industrial undertakings at Kandivali, Mumbai and two industrial units at Pune.  Out of the above industrial undertakings / units, one undertaking at Kandivali, Mumbai and one unit at Pune are eligible for deduction under Section 80IA and Section 80HHC of the Income Tax Act, 1961 (‘the said Act’ for short).

In   the   assessment   year   in   question   i.e.   A.Y.   2003­2004,   the assessee claimed deduction under Section 80IA at 30 per cent of the profits and gains derived from the business and deduction under Section 80HHC at 50 per cent of the profits derived from the export of goods or merchandise determined on the basis of the formula set out in Section 80HHC of the Act.

The   assessing   officer   in   his   assessment   order   passed   under Section   143(3)   of   the   Act   disagreed   with   the   quantum   of   deduction computed by the assessee under Section 80HHC of the Act.   According to the assessing   officer,   where   deduction   under   Section   80IA   is   claimed   and allowed,   then   Section   80IA(9)   of   the   Act   requires   that   the   quantum   of deduction allowable under any section under heading ‘C’ of Chapter VI­A has to be computed not on the total profits of the business but on the profits of the business as reduced by the profits of business allowed as deduction under Section 80IA(1) of the Act.  In other words, according to the assessing officer, if the assessee is entitled to deduction under Sections 80IA and 80HHC, then, deduction under Section 80IA( 1) has to be computed and allowed on the Uploaded on - 21/08/2020 profits of the business and the deduction allowable under Section 80HHC has to be computed on the profits of the business as reduced by the profits allowed as deduction under Section 80IA of the Act.

On appeal filed by the assessee, the Commissioner of Income Tax (Appeals) by his order dated 10th May 2005 allowed the appeal, by holding that Section 80IA (9) does not authorize the A.O. to reduce the amount of profits of business allowed as deduction under Section 80IA from the total profits   of   business   while   computing   deduction   under   Section   80HHC. According to the Commissioner of Income Tax (Appeals), where the assessee is entitled to deduction under Section 80IA and Section 80HHC, then the deduction under both the Sections have to be computed independently and thereafter, the deduction computed under Section 80IA has to be allowed in full and the deduction computed under Section 80HHC has to be restricted to the profits of the business reduced by the profits allowed under Section 80IA, so that the deductions under both the Sections (80IA and 80HHC in the present case) do not exceed the profits of the business of the undertaking.

Challenging   the   order   of   the   Commissioner   of   Income   Tax (Appeals), the Revenue filed an appeal before the Income Tax Appellate Tribunal (‘Tribunal’ for short).  By the impugned order dated 15th December 2009, the Tribunal reversed the decision of the Commissioner of Income Tax (Appeals) by following the Special Bench decision of the Tribunal in the case of  Assistant Commissioner of Income Tax V/s. Hindustan Mint & Agro Uploaded on - 21/08/2020 Products (P) Limited reported in 2009 (119) ITD 107 (Del.).  The Tribunal held that Section 80IA(9) affects the computation of deduction under Section 80HHC of the Act and not allowance of deduction computed under Section 80HHC of the Act.  Being aggrieved by the aforesaid order of the Tribunal dated 15th December 2009, the assessee has filed the present appeal.

Mr.Mistri, learned Senior Advocate appearing on behalf of the assessee and Dr.K. Shivram, Mr.V. Sridharan, Mr.Jitendra Jain as well as Mr. F.B. Andhyarujina, Senior Advocate appearing as Counsel for the intervenors submitted that in the present case, the restriction imposed by Section 80IA(9) is not applicable at the stage of computation of deduction under Section 80HHC (3) but is applicable at the stage of allowing deduction under Section 80HHC (1).   It is submitted that plain reading of Section 80IA(9) does not in any way suggest that the deduction allowable under Section 80HHC has to be computed by reducing the amount of profits allowed as deduction under Section 80IA.  Referring to Section 80HHB (5), 80HHBA (4), 80HHD (7) and Section 80P(3) of the Act,   it is submitted that whenever, the legislature intended   that   the   deduction   allowed   under   one   Section   shall   affect   the computation of deduction allowable under other Section, the legislature has specifically stated so.   For example, in Section 80HHB(5), it is provided that notwithstanding anything contained in any other provision under heading ‘C’ of Chapter VI­A, no part of the consideration or of the income covered under Section 80HHB (1) shall qualify for deduction for any assessment year under Uploaded on - 21/08/2020 any other provision.   Similarly, Section 80HHD (7) provides that where a deduction under Section 80HHD (1) is claimed and allowed in respect of profits derived from the business of a hotel,  such part of profits shall not qualify to that extent for deduction for any assessment year under any other provisions of Chapter VI­A under the heading ‘C’.  Since the words ‘such  part of profits shall not qualify’ is missing in Section 80IA(9), it is submitted that no   inference   can   be   drawn   that   Section   80IA(9)   contemplates   that   the amount   of   profits   claimed   and   allowed   under   Section   80­IA   has   to   be deducted from  the  profits  of business  while computing  deduction  under Section 80HHC.

It   is   further   contended   on   behalf   of   the   assessees   that   the expression ‘profits of the business’ for the purpose of deduction under Section 80HHC   is   defined   in   clause   (baa)   of   Section   80HHC.   If   the   legislature intended that the deduction allowed under Section 80IA has to be excluded from the profits of business while computing the deduction under Section 80HHC, then the legislature would have used the non obstante provision as found in Sections 80HHB (5) and 80HHBA (4).  It is submitted that unless the restriction is placed by way of non obstante provision, it would not be possible for the Revenue to tinker with the method / manner of computation of deduction allowable under Section 80HHC of the Act.

Counsel   for   the   assessees   further   submitted   that   the   Special Bench of the Tribunal in the case of  Hindustan Mint & Agro Products P. Uploaded on - 21/08/2020 Limited  (supra) as also in the case of  Commissioner of Income Tax V/s. Rogini Garments reported in 108 ITD 49 (Chen) have failed to appreciate that the effect of Section 80IA(9) has to be given at the stage of allowing deduction and not at the stage of computing deduction.   Counsel for the assessees submitted that the restriction under Section 80IA(9) is in respect of the amount of profits for which deduction is claimed and allowed under Section 80IA(1).  Therefore, in order to apply Section 80IA(9) it is necessary to establish that on the very same amount of profits on which deduction is allowed under Section 80IA(1), deduction is also claimed under any other provisions under the heading ‘C’ of Chapter VI­A (in the present case Section 80HHC).  There is no material on record to suggest that on the very same amount of profits on which deduction is allowed under Section 80IA(1), the assessee is claiming deduction under Section 80HHC.  Therefore, there is no scope for reducing the amount allowed as deduction under Section 80IA from the profits of business while computing deduction under Section 80HHC.

Counsel for the assessees further submitted that the deduction under Section 80IA is computed on the basis of profits and gains derived by an eligible undertaking, whereas, deduction under Section 80HHC is based on the profits and gains derived by an assessee from the export of goods and merchandise, as computed under the head profits and gains of the business of the assessee.  Thus, the basis for deduction under Section 80IA and 80HHC are   totally   different.     Therefore,   the   restriction   imposed   under   Section Uploaded on - 21/08/2020 80IA(9)  has  no  relation  to   the  computation  of deduction  under  Section 80HHC.

Counsel for the assessees further submitted that Section 80HHC comprehensively set out the method of computation of deduction and the conditions to be fulfilled for allowing deduction under Section 80HHC.  In the case of a manufacturer exporter, the deduction under Section 80HHC (1) is to be computed by applying the formula set out under Section 80HHC(3) (a) as follows :­ Export turnover Deduction under Profits of the   x ­­­­­­­­­­­­­­­­­­­­­­­ Section 80HHC (1) = business Total turnover In the case of a trader exporter, Section 80HHC (3)(b), provides that the deduction under Section 80HHC (1) shall be on the export turnover as reduced by the direct costs and the indirect costs attributable to the export of trading goods from the amount of export turnover.  Section 80IA(9) does not seek to disturb the above method of computation of deduction provided under Section 80HHC, but it merely seeks to restrict the deduction computed under Section 80HHC to the extent of profits of business reduced by the amount   of   profits   allowed   under   Section   80IA   so   that   the   aggregate deduction under heading ‘C’ of Chapter VI­A does not exceed the profits of the business.

It is further contended that the two restrictions contained in Uploaded on - 21/08/2020 Section 80IA(9) viz. the deduction allowed under Section 80IA shall not be allowed under any other provisions under the heading ‘C’ of Chapter VI­A and that in no case the deduction shall exceed the profits and gains of such eligible business of undertaking or enterprise have to be read together and on reading so, it becomes clear that the restrictions in Section 80IA(9) are with reference to allowability and not computability of deduction under other provisions in heading ‘C’ of Chapter VI­A of the Act.

Referring   to   the   memorandum   explaining   the   reasons   for inserting Section 80IA(9) by Finance Bill, 1998 and the Board’s circular No. 772 dated 23­12­1998, it is contended that the object of inserting Section 80IA(9) was that in certain cases it was noticed that the assessee’s were allowed deduction in excess of the profits and gains of the undertaking and, therefore, with a view to prevent the tax­payer from taking undue advantage of the existing provisions of the Act by claiming repeated deductions in respect   of   the   same   amount  of   eligible   income,   in­built   restriction   were provided by introducing Section 80IA(9) so that unintended benefits are not passed   on   to   the   assessees.     Thus,   Section   80IA(9)   restriction   is   with reference to the allowability of deduction and not computation of deduction under other provisions in heading ‘C’ of Chapter VI­A of the Act.  In other words, it is argued, that the object of inserting Section 80IA(9) is that where deduction is allowable under Section 80IA(1) and any other provision under heading ‘C’ of Chapter VI­A, then deduction should be first allowed under Uploaded on - 21/08/2020 Section   80IA   and   the   deduction   computed   under   other   Sections   under heading ‘C’ of Chapter VI­A has to be allowed on the profits reduced by the profits allowed under Section 80IA(1), so that the overall deduction shall not exceed the profits and gains of the business of the eligible undertaking.

Alternatively, it is contended that if Section 80IA(9) is held to affect the computation of deduction under Section 80HHC, then it needs to be considered that the deduction under Section 80HHC is not claimed on the profits on which deduction is claimed under Section 80IA. In the present case, deduction under Section 80IA is on one part of the profits, while deduction under Section 80HHC is on the profits derived from exports and thus deduction under Section 80IA & 80HHC are not allowed on the same profit.   In this connection, reliance is placed on a decision of the Calcutta High Court in the case of Woolcombers of India Limited V/s. Commissioner of Income Tax reported in 134 ITR 219 (cal), which is upheld by the Apex Court   in   the   case   of  East   India   Pharmaceutical   Works   Limited   V/s. Commissioner of Income Tax reported in 224 ITR 627 (S.C.).

Mr.Vimal Gupta, Mr.Suresh Kumar and Mr.Sahadevan, learned Counsel appearing on behalf of the Revenue submitted that a plain reading of Section 80IA(9), clearly shows that the deduction to the extent of profits claimed and allowed under Section 80IA cannot be taken into account while computing deduction under Section 80HHC.  Therefore, the assessing officer as well as the Tribunal were justified in reducing the amount of profits Uploaded on - 21/08/2020 allowed as deduction under Section 80IA while computing the   deduction under Section 80HHC of the Act.

Counsel for the Revenue further submitted that Section 80IA(9) was introduced to avoid repeated deductions in respect of the same profits claimed and allowed under Section 80IA, which may be eligible for deduction under any other Section covered under part C of Chapter VI­A.  Section 80IA (9) is intended to check the misuse of double deduction on the same profits eligible for deduction under Part C of Chapter VI­A.  Therefore, to give effect to Section 80IA(9) of the Act, it is necessary to exclude the deduction to the extent of profits claimed and allowed under Section 80IA from the profits available for deduction under Section 80HHC of the Act.

Relying   on   the   decision   of   the   Apex   Court   in   the   case   of Commissioner of Income Tax V/s. K. Ravindranathan Nair reported in 295 ITR 288(S.C.), it is submitted by the Counsel for the Revenue that Section 80HHC is not a self­contained code and hence open to the restrictions and

The decision of the Special Bench in the case of Hindustan Mint and Agro Products (P) Limited (supra) has been affirmed by the Delhi High Court   in   the   case   of  M/s.Great   Eastern   Exports   V/s.   Commissioner   of Income Tax (Tax Appeal No.267 of 2008) decided on 29­11­2010. Similar view has also been taken by the Kerala High Court in the case of  Olam Exports  (India)   Limited   V/s.  Commissioner  of  Income   Tax  reported  in (2009) 184 Taxman 373. In these circumstances, it is submitted that similar view be taken in the matter so that there is consistency or uniformity of decision on the question raised in this appeal.

Lastly, it is contended on behalf of the Revenue that Section 80IA(9) affects whole of Section 80HHC and it cannot be said that even though   Section   80HHC   is   subject   to   Section   80IA(9),   the   manner   of computation   of   deduction   under   Section   80HHC   is   not   affected.     It   is submitted that the words ‘profits of business’ defined under clause (baa) of the Explanation to Section 80HHC would be subject to further restriction contained in Section 80IA(9).  It is submitted that the expression ‘profits of business’ under Section 80HHC is subject to the restrictions contained in clause (baa) and 80HHC (4B) and the restriction in Section 80IA(9), if the undertaking   avails   deduction   under   Section   80IA.     Accordingly,   it   is submitted that the question raised in this appeal be answered in favour of the Revenue and against the assessee. Uploaded on - 21/08/2020

We have carefully considered the rival submissions as also the decisions of two High Courts, wherein similar question has been answered in favour of the Revenue.  However, we find it difficult to concur with the views expressed therein for the reasons enumerated herein below.

Chapter VI­A of the Act provides for variety of deductions to be made in computing the total income.  Chapter VI­A is divided in to four parts viz. Part A, B, C & D. Part A (Sections 80A to 80B) deals with general provisions, Part B (Sections 80C to 80GGC) deals with deductions in respect of certain payments,  Part C (Sections 80H to 80TT) provides for deductions in respect of certain incomes and Part D (Sections 80U to 80VV) deals with other deductions.

As per Section 80A(2) in part A of Chapter VI­A, the aggregate amount of deduction allowed under Chapter VI­A shall not exceed the gross total income.  Thus, the overall deduction allowed under Chapter VI­A cannot exceed   the   gross   total   income.   However,   on   noticing   that   several undertakings were availing deductions under Chapter VI­A within the overall limit of gross total income but exceeding the profits of the undertaking, the legislature introduced sub Section 9A in Section 80IA by Finance Act 1998 with effect from 1­4­1999. By Finance Act, 1999, Section 80IA(9A) has been renumbered as Section 80IA(9).

The object of amending Section 80IA by Finance Act 1998 as is Uploaded on - 21/08/2020 evident from the memorandum explaining the provisions in the Finance Bill 1998 [231 ITR (ST) 252] is that it was noticed that certain assessees were claiming more than 100% deduction on the profits and gains of the same undertaking, when they were entitled to deductions under more than one section under heading ‘C’ of Chapter VI­A.  With a view to prevent the tax­ payer taking undue advantage of the existing provisions of the Act, Section 80IA was amended by Finance Act 1998 so that the deductions allowed under Section 80IA and various Sections under heading ‘C’ of Chapter VI­A are restricted to the profits of the business of the undertaking / enterprise.

There is no dispute that in the present case, the assessee is an undertaking entitled to deduction under Section 80IA at 30% of the profits and gains derived from the business and deduction under Section 80HHC at 50% of the profits of the business.   Further, there is no dispute that the deduction under Section 80IA has to be computed on the total profits derived from the business.  However, the dispute is in computing the deduction under Section 80HHC in view of the insertion of Section 80IA(9) by the Finance Act, 1998. According to the Revenue, Section 80IA(9) mandates that the deduction under Section 80HHC has to be computed not only on the profits of the business as reduced by the amounts specified in clause (baa) and clause (4B) of Section 80HHC but also by reducing the amount of profits and gains allowed as deduction under Section 80IA(1) of the Act.  According to the assessee, even after the introduction of Section 80IA(9), the deduction Uploaded on - 21/08/2020 under Section 80HHC has to be computed in the manner specified under Section 80HHC on the profits of the business computed under the head ‘profits & gains of business or profession’ as reduced by the amount set out in clause (baa) of Section 80HHC / 80HHC(4B) as the case may be and there is no scope for reducing the profits of business by the amount of profits allowed under Section 80IA(1) of the Act.  According to the assessee, Section 80IA(9) merely affects the allowability of the deduction computed under Section 80HHC so that the combined deduction under Section 80IA(1) and 80HHC does not exceed the profits and gains of the undertaking.

To illustrate, if the profits and gains of the eligible undertaking is Rs.100/­, the deduction allowable under Section 80IA(1) is 30% and the deduction allowable under Section 80HHC is 80%, then according to the Revenue, deduction to be allowed under Section 80IA would be Rs.30/­ (30% of Rs.100/­) and in view of Section 80IA(9), the deduction under Section 80HHC has to be computed not on the profits of the business of Rs. 100/­ but on Rs.70/­ being the profits of the business reduced by the amount of   profits   allowed   under   Section   80IA(1).     According   to   the   assessee, deduction under Section 80HHC has to be computed on the profits of the business   of   Rs.100/­  and   not   on   Rs.70/­  as   contended  by   the   Revenue, because,   according   to   the   assessee,   Section   80IA(9)   does   not   affect   the computation of deduction under Section 80HHC but affects the allowance of deduction computed under Section 80HHC, so that the aggregate deduction Uploaded on - 21/08/2020 does not exceed the profits of the business.

The question, therefore, to be considered is, whether Section 80IA(9) seeks to disturb the mechanism of computing the deduction provided under Section 80HHC (3) of the Act or Section 80IA(9) comes in to operation only at the stage of allowing the deduction computed under Section 80HHC, so that the combined deduction under Section 80IA and 80HHC does not exceed the total profits of the business of the undertaking.

Section 80IA(9) consists of three parts:­ First   Part  ­   where   any   amount   of   profits   and   gains   of   an undertaking / enterprise is claimed and allowed under Section 80IA(1) for any assessment year, then Second   Part  ­   deduction   to   the   extent   of   profits   and   gains allowed under Section 80IA(1) shall not be allowed under any other provisions under heading ‘C’ of Chapter VI­A of the Act; and Third Part ­ in no case the deduction allowed shall exceed the profits and gains of the business of the undertaking enterprise.

The dispute in the present case is, whether the second part of Section 80IA(9) seeks to disturb the mechanism of computing the deduction provided under Section 80HHC (3) of the Act ?  The second part of Section Uploaded on - 21/08/2020 80IA(9) provided that the deduction to the extent of profits allowed under Section 80IA(1) shall not be allowed under any other provisions.  It obviously means that the deductions that is allowable under other provisions under heading ‘C’ of Chapter VI­A would be allowed to the extent of profits as reduced by the profits allowed under Section 80IA(1).  The second part of Section 80IA(9) does not even remotely refer to the method of computing deduction under other provisions under heading ‘C’ of Chapter VI­A.  Thus, Section   80IA(9)   seeks   to   curtail   allowance   of   deduction   and   not computability of deduction under any other provisions under heading ‘C’ of Chapter VI­A of the Act.

How to compute deduction allowable under Section 80HHC (1) is set out in Section 80HHC (3).   In the case of a manufacturer exporter, Section 80HHC (3)(a) provides that the deduction under Section 80HHC (1) has to be computed as per the formula : Export turnover Profits of the   x ­­­­­­­­­­­­­­­­­­­­­­­ business Total turnover Clause (baa) in Section 80HHC defines the term ‘profits of the business’ for the purposes of Section 80HHC to mean the profits of the business   as   computed   under   the   head   ‘profits   and   gains   of   business   or profession’ as reduced by the amounts specified therein.  Therefore, in the case of a manufacturer exporter, deduction under Section 80HHC (1) is statutorily required to be computed on the profits of the business as reduced Uploaded on - 21/08/2020 by the amounts specified in clause (baa) of Section 80HHC.   Unless, it is specifically provided by the statute, the profits of the business for the purpose of Section 80HHC cannot be reduced by any amount save and except the amount specified in clause (baa) of Section 80HHC itself.   Section 80IA(9) of the Act does not expressly or impliedly provide that the amount of profits allowed as deduction under Section 80IA(1) should be reduced from the profits of the business for the purpose of computing deduction under Section 80HHC or computing deduction under any other provisions in heading ‘C’ of Chapter VI­A and, therefore, the contention of the Revenue to that effect cannot be accepted.

In the case of a trader exporter, Section 80HHC (3)(b) provides that the deduction under Section 80HHC(1) has to be computed on the export turnover reduced by the direst costs and indirect costs attributable to the goods or merchandise exported by the assessee.   The argument of the Revenue that under Section 80IA(9) the amount of profits allowed under Section 80IA has to be deducted from the profits of business while computing deduction   under   Section   80HHC   is   accepted,   then   the   Section   becomes unworkable, because in the case of a trader exporter, the deduction under Section 80HHC is computed on the exporter turnover and not on the profits of the business.   The words ‘export turnover’ and ‘ profits of business’ are separately defined under Section 80HHC.  Therefore, in the case of a trader exporter, Section 80IA(9) can be applied only after the deduction under Uploaded on - 21/08/2020 Section 80HHC(3)(b) is computed.  Similarly, in the case of a manufacturer / processor exporter, Section 80IA(9) would be applicable while allowing the deduction computed under Section 80HHC(3)(a) of the Act.

If the words used in Section 80IA(9) were ‘shall not qualify’, then, probably it could be said that the legislature intended to affect the quantum of deductions computable under other provisions under heading ‘C’ of Chapter VI­A, because the amount that qualifies for deduction alone forms the basis for computing the deduction.  The word ‘qualify’ is an expression relatable to the computation of deduction.  The word ‘ allowed’ is relatable to allowing the deduction that is computed.   The word ‘allowed’ cannot be equated with the word ‘qualify’.  Since Section 80IA(9) uses the words ‘shall not be allowed’, in our opinion, the section seeks to restrict the allowance of deduction and not the computation of deduction under any other sections under heading ‘C’ of Chapter VI­A of the Act.

Wherever the legislature intended that the deduction allowed under one section should affect the computation of deduction under other provisions of the Act, the legislature has expressly used words to that effect. It may be noted that Section 80HHD(7) and 80IA(9A) [presently 80IA(9)] were introduced by Finance Act, 1998 with effect from 1­4­1999. Section 80HHD (7) provides that the deduction allowed under Section 80HHD(1) shall not qualify to that extent for deduction under any other provisions of Chapter VI­A under the heading ‘C’, whereas, Section 80IA(9A) provides that Uploaded on - 21/08/2020 the deduction allowed under Section 80IA(1) shall not be allowed under any other provisions of Chapter VI­A under heading ‘C’.   Similarly, in Section 80IC(5), the words used are that notwithstanding anything contained in any other provision of the Act, in computing the total income of the assessee, no deduction shall be allowed under any other Section contained in Chapter VI­ A or Section 10A or Section 10B in relation to the profits and gains of the undertaking.     Thus,   the   legislature  has   used   specific   words   whenever  it intended to affect the computation of deduction.     As the words used in Section 80IA(9) relate to allowance and not computation of deduction, it cannot be inferred that Section 80IA(9) is inserted with a view to affect computation of deduction under any other provisions under heading ‘C’ of Chapter VI­A.

It is well established in law that the language of the statute must be read as it is, and the statute must not be read by adding or substituting the words unless it is absolutely necessary to do so.  Since Section 80IA(9) uses the words ‘shall not be allowed’, it is not permissible to read Section 80IA(9) by substituting the above words with the words ‘shall not qualify’ or by adding the words ‘shall not be allowed in computing’ the deduction under any other provisions under heading ‘C’ of Chapter VI­A of the Act.  When the plain and simple meaning of Section 80IA(9) can be ascertained from the words used in the section, it would not be proper to construe the section by substituting or adding words as suggested by the Revenue. Uploaded on - 21/08/2020

In   these   circumstances,   in   our   opinion,   the   reasonable construction of Section 80IA(9) would be that where deduction is allowed under Section 80IA(1), then the deduction computed under other provisions under heading ‘C’ of Chapter VI­A has to be restricted to the profits of the business that remains after excluding the profits allowed as deductions under Section 80IA, so that the total deduction allowed under the heading ‘C’ of Chapter VI­A does not exceed the profits of the business.

Strong reliance was placed by the Counsel for the Revenue on the Notes on Clauses explaining the reasons for inserting Section 80IA(9A) [presently 80IA(9)], by Finance Act, 1998, wherein it is stated that the profits allowed under Section 80IA(1) shall not qualify for deductions under any other provisions under heading ‘C’ of Chapter VI­A.   As noted earlier, the words used in Section 80IA(9) are ‘shall not be allowed’ and not the words ‘shall   not   qualify’   or   ‘shall   not   be   allowed   in   computing   deduction’..... Therefore, reading the Section 80IA(9) in the light of the words used in the section,  we have no hesitation in holding that the restriction therein relates to the allowance of deduction and not computation of deduction.

Strong reliance was also placed by the Counsel for the Revenue on the Special Bench decisions of the Tribunal in the case of Rogini Garments (supra) and  Hindustan Ming & Agro Products (P) Ltd. (supra), which are affirmed by the Delhi High Court in the case of Great Eastern Exports (supra). Uploaded on - 21/08/2020 Reliance is also placed on decision of the Kerala High Court in the case of Olam Exports (India) Ltd. (supra) which supports the case of the Revenue.

We find it difficult to subscribe to the views expressed by the Delhi High Court in interpreting the provisions of Section 80IA(9).  In that case, in fact, the Counsel for the Revenue had argued (see para­38 of the judgment) that Section 80IA(9) applies at the stage of allowing deduction and not at the stage of computing deduction under other provisions under heading ‘C’ of Chapter VI­A.   It was argued that in the matter of grant of deduction, the first stage is computation of deduction and the second stage is the allowance of the deduction.  Computation of deduction has to be made as provided in the respective sections and it is only at the stage of allowing deduction   under   section   80IA(1)   and   also  under   other   provisions   under heading ‘C’ of Chapter VI­A, the provisions of Section 80IA(9) comes into operation.  While accepting the arguments advanced by the Counsel for the Revenue,   it   appears   that   the   Delhi   High   Court   failed   to   consider   the important   argument   of   the   Revenue   noted   in   para­38   of   its   judgment. Moreover,   without   rejecting   the   argument   of   the   Revenue   that   Section 80IA(9) applies at the stage of allowing the deduction and not at the stage of computing the deduction, the Delhi High Court could not have held that Section 80IA(9) seeks to disturb the method of computing the deduction provided under other provisions under heading ‘C’ of Chapter VI­A of the Act. In these circumstances, we find it difficult to concur with the views expressed Uploaded on - 21/08/2020 by the Delhi High Court in the case of Great Eastern Exports (supra).  For the same reason, we find it difficult to subscribe to the views expressed by the Kerala High Court in the case of Olam Exports (supra).

In the result, we hold that Section 80IA(9) does not affect the computability of deduction under various provisions under heading ‘C’ of Chapter VI­A, but it affects the allowability of deductions computed under various provisions under heading ‘C’ of Chapter VI­A, so that the aggregate deduction under Section 80IA and other provisions under heading ‘C’ of Chapter VI­A  do not exceed 100% of the profits of the business of the assessee.  Our above view is also supported by the C.B.D.T. Circular No.772 dated   23­12­1998,   wherein   it   is   stated   that   Section   80IA(9)   has   been introduced with a view to prevent the tax­payers from claiming repeated deductions in respect of the same amount of eligible income and that too in excess of the eligible profits.  Thus, the object of Section 80IA(9) being not to curtail the deductions computable under various provisions under heading ‘C’ of Chapter, it is reasonable to hold that Section 80IA(9) affects allowability of deduction and not computation of deduction.  To illustrate, if Rs.100/­ is the profits of the business of the undertaking, Rs.30/­ is the profits allowed as deduction under Section 80IA(1) and the deduction computed as per Section 80HHC is Rs.80/­, then, in view of Section 80IA(9), the deduction under Section   80HHC   would   be   restricted   to   Rs.70/­,   so   that   the   aggregate deduction does not exceed the profits of the business. Uploaded on - 21/08/2020

Accordingly, the appeal is allowed by answering the question raised here­in  in the negative, that is, in favour of the assessee and against the Revenue.  There shall be no order as to costs. (R.M. Savant, J.) (J.P. Devadhar, J.) Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)