THE COMMISSIONER OF INCOME TAX - 20 MUMBAI vs. KING METAL WORKS

ORAL JUDGMENT (PER DR.D.Y.CHANDRACHUD, J.) : The   appeal   by   the   Revenue   raises   the   following substantial questions of law: “a) Whether on the facts and in the circumstances of the case and in law, the Tribunal was justified in holding that, only the profit element of the sale of DEPB that is the amount in excess of sale proceeds over the face value is covered u/s. 28(iiid) and not the entire amount received on sale of DEPB entitlements   represents   profits   chargeable   under   Section 28(iiid) of the Income Tax Act, 1961; b) Whether on the facts and in the circumstances of the case CNR No : HCBM020087442010 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:54

2 ITXAL/801/10 and in law, the Tribunal was erred in holding that the entire amount   received   on   sale   of   DEPB     entitlement   does   not represent profit chargeable u/s.28(iiid) of the Act; c) Whether on the facts and in the circumstances of the case and in law, the Tribunal was erred in holding that the profit referred to in Section 28(iiid) requires any artificial cost to be interpolated; d) Whether on the facts and in the circumstances of the case and in law, the Tribunal was erred in holding that while computing direct cost attributable to export the freight and insurance amounting to Rs.1,71,87,614/­ should be excluded for arriving at export profits while computing the deductions u/s.80HHC.”

3 ITXAL/801/10 Re: Question (d):

4 ITXAL/801/10 Explanation (e) defines “indirect costs” to mean costs, not being direct costs, allocated in the ratio of the export turnover in respect of trading goods to the total turnover.

5 ITXAL/801/10 Freight   and   insurance   is,   therefore,   liable   to   be   excluded   in computing   the   export   turnover   in   pursuance   of   the   legislative object of ensuring that Section 80HHC is a provision for incentives to  export.

result of Explanation (b) to sub­section (4C) of the Section, freight and insurance must be treated as part of the direct costs and must then be deducted from the export turnover.     According to the Revenue, freight and insurance would be ‘costs directly attributable to the trading goods exported out of India’ within the meaning of Explanation (d) to sub­section (3).

6 ITXAL/801/10 expressly to be excluded from the sale proceeds received by the assessee, in computing the export turnover.  The expression “direct costs” is defined to mean costs directly attributable to the trading goods exported out of India including the purchase price of such goods.   Direct costs, therefore, cover the purchase price of the trading   goods   exported   and   costs   which   may   be   directly attributable to the trading goods.  Freight and insurance cannot be regarded as costs directly attributable to the trading goods within the meaning of clause (b) of the Explanation to sub­section (3).  As a matter of fact, freight and insurance attributable to the transport of goods or merchandise beyond the customs station is already excluded from the sale proceeds in computing the export turnover. Such freight and insurance cannot be regarded as part of the direct costs attributable to the trading goods.  To do so, would result in a situation where freight and insurance attributable to the transport of the goods beyond the customs station,  which has already been reduced from the sale proceeds received by the assessee, would, in addition, be added back as a part of the direct costs incurred by the   assessee.     Counsel   appearing   on   behalf   of   the   Revenue Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:54

7 ITXAL/801/10 submitted that on the language of the Section as it stands, freight and  insurance  would  have   to  be   factored  in  twice,   first  while excluding this component from the sale proceeds received by the assessee and once again while reducing the direct costs from the export turnover.  The language of the Section, in our view, does not warrant such a conclusion.  The plain meaning of the Section must be given effect to by the Court in advancing the legislative intent. As we have observed, freight and insurance attributable to the transportation   of   goods   beyond   the   customs   station   does   not constitute a part of the direct costs which are defined to mean costs directly attributable to the trading goods exported out of India.  The words, “exported out of India” are used in a descriptive sense.   In order that the costs can be regarded as direct costs within the meaning of Explanation (b), they must be attributable to the trading goods which are eventually exported out of India.

8 ITXAL/801/10 expression “costs directly attributable to the trading goods”, the Supreme Court observed thus: “Costs directly attributable to trading goods – These costs would generally embrace, apart from the purchase cost and related costs,   such   other costs   which  have  been  incurred either   in   relation   to   the   purchase,   or   in   relation   to   the transportation or storage of the goods prior to their export, or in relation to the movement of goods from the exporter’s godown, premises or warehouse to the customs station.  The use of the word “directly” signifies that there should be a proximate connection between the costs and the purchase of the   trading   goods.     In   other   words,   they   should   not   be “overhead costs.”

9 ITXAL/801/10 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:54

10 ITXAL/801/10 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:54 Powered by TCPDF (www.tcpdf.org)