THE COMMISSIONER OF INCOME TAX - 18, MUMBAI vs. M/S. RACHNA UDHOG

The appeal by the revenue arises out of the judgment of the Income Tax Appellate Tribunal dated 14th  October 2008 pertaining to assessment years CNR No : HCBM020073052009 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 07:58:12

The question in the appeal is as to whether the tribunal has committed an error in allowing a claim of deduction under Section 80IB in respect of certain specific incentives namely (1) Duty Drawback; (2) Export Entitlement; (3) DEPB licence, and (4) Exchange Rate difference.   In so far as the first three items are concerned, the judgment of the tribunal cannot be sustained in view of the law declared by the Supreme Court in Liberty India V/s. CIT, (2009) 317 ITR 218 (SC). This position is not in dispute before us.  In the circumstances, the judgment of the tribunal to the extent to which it holds that the deduction under Section 80IB was allowable in respect of duty draw back, export entitlement and DEPB license would have to be set aside.

However, in so far as the question of difference in the rate of exchange is concerned, the submission of the assessee before the assessing officer was that exchange rate fluctuation forms part of the sale proceeds eligible for deduction u/s. 80IB.  According to the assessee, the receipt was directly related to the process of carrying on the business of the industrial undertaking.  The export invoices were Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 07:58:12

Having heard the learned counsel appearing on behalf of the appellant and   learned   counsel   appearing   for   the   assessee,   we   are   of   the   view   that   the difference on account of exchange rate fluctuation is liable to be allowed under Section 80IB.  The exchange rate fluctuation arises out of and is directly related to the sale transaction involving the export of goods of the industrial undertaking. The exchange rate fluctuation between the rupee equivalent of the value of the goods exported and the actual receipts which are realized arises on account of the sale transaction.  The difference arises purely as a result of a fluctuation in the rate of exchange between the date of export and the date of receipt of proceeds, since there is no variation in the sale price under the contract.  The view which we have taken is also consistent with the view taken by a Division Bench of this Court on 15th December 2009 in the case of Syntel Limited (Income Tax Appeal Nos.1974, 1976 and 1978 of 2009).   In the circumstances, we would affirm the judgment of the tribunal in so far as the question of exchange rate fluctuation is concerned. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 07:58:12

In the circumstances, following the judgment of the Supreme Court in Liberty India (supra), we set aside the judgment of the tribunal in so far as the tribunal has allowed the claim of deduction under Section 80IB in respect of (1) duty draw back; (2) export entitlement; and (3) DEPB license.  The judgment of the tribunal is affirmed in so far as the claim of deduction under the head of exchange rate difference is concerned.  The appeal shall accordingly stand disposed of and the question of law stands answered accordingly.  There shall be no order as to costs. (J.P. Devadhar, J.) (Dr.D.Y. Chandrachud, J.) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 07:58:12 Powered by TCPDF (www.tcpdf.org)