THE COMMISSIONER OF INCOMETAX vs. M/S. CONTINENTAL CONTAINER

T.C.A.Nos.553 and 554 of 2017 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 29.08.2019 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM and THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN Tax Case Appeals Nos.553 and 554 of 2017 The Commissioner of Income tax, Chennai. .. Appellant/Respondent in both Appeals -vs- M/s.Continental Container Freight Stations Pvt. Ltd., 81, Samy Complex, Thambu Chetty Street, Parrys Corner, Chennai-600 001. PAN: AADCC3448C .. Respondent/Appellant in both Appeals Appeals under Section 260A of the Income-tax Act, 1961, against the common order dated 25.11.2016 on the file of the Income Tax Appellate Tribunal 'C' Bench, Chennai, in I.T.A.No.1394/Mds/2014 and I.T.A.No.136/Mds/2014 for the assessment year 2009-10. For Appellant : Ms.R.Hemalatha, (In both Appeals) Senior Standing Counsel For Respondent : Mr.A.S.Sriraman for Mr.S.Sridhar (In both Appeals) ****** 1/4 http://www.judis.nic.in T.C.A.Nos.553 and 554 of 2017 COMMON JUDGMENT (Delivered by T.S.Sivagnanam, J.) These appeals by the appellant/Revenue filed under Section 260A of the Income-tax Act, 1961, are directed against the common order dated 25.11.2016, passed by the Income Tax Appellate Tribunal 'C'

Bench,

Chennai,

I.T.A.No.1394/Mds/2014

and I.T.A.No.136/Mds/2014 for the assessment year 2009-10. 2.The Revenue has raised the following substantial questions of law for consideration:- T.C.A.No.553 of 2017:- “Whether on the facts and in the circumstances of the case the Tribunal was correct in setting aside the order passed u/s.263 of the I.T. Act by the Commissioner of Income-tax holding that the earning from container freight station was eligible for deduction u/s.80IA(4) of the Income-tax Act?” T.C.A.No.554 of 2017:- “Whether on the facts and in the circumstances of the case the Tribunal was correct in holding that warehousing rentals received in Corporate office, Ennore facility and Pondy CFS, Transportation cost relating to Pondicherry CFS and Tuticorin CFS and Vehicle lease and rental charges etc should not be excluded from the turnover while computing deduction u/s.80IA(4)?” 3.We have heard Ms.R.Hemalatha, learned Senior Standing 2/4 http://www.judis.nic.in T.C.A.Nos.553 and 554 of 2017 Counsel for the appellant/Revenue; and Mr.A.S.Sriraman, learned counsel for Mr.S.Sridhar, learned counsel for the respondent/assessee. 4.It is not disputed by the Revenue that the substantial questions of law framed for consideration in these appeals have been answered against the Revenue by the Hon'ble Supreme Court in the case of CIT vs. Container Corporation of India Ltd., (2018) 404 ITR 0397 (SC). 5.We had an occasion to consider identical question in the case of M/s.A.S.Shipping Agencies Pvt. Ltd. vs. DCIT, Chennai [T.C.A.Nos.596 to 600 of 2019, dated 09.08.2019]. 6.Following the above decisions, these tax case appeals are dismissed and the substantial questions of law are answered against the Revenue. No costs. (T.S.S., J.) (V.B.S., J.) 29.08.2019 abr T.S.Sivagnanam, J. and 3/4 http://www.judis.nic.in T.C.A.Nos.553 and 554 of 2017 V.Bhavani Subbaroyan, J. (abr) To 1.The Assistant Commissioner of Income-tax, Company Circle-I(3), Chennai-600 034. 2.The Commissioner of Income-tax, Chennai-I, 121, Mahatma Gandhi Road, Chennai-600 034. 3.The Income Tax Appellate Tribunal 'C' Bench, Chennai. T.C.A.Nos.553 and 554 of 2017 29.08.2019 4/4 http://www.judis.nic.in