THE COMMISSIONER OF INCOME TAX vs. M/S R.P.G. COKE PRODUCTS

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ITA/165/2017HC GauhatiGAHC01011022201721 March 20171 pages
AI SummaryDismissed

What did the High Court hold?

The Tribunal held that the appeal is unnecessary and ordered its dismissal. This decision was based on the admission made by the appellant's counsel that the Supreme Court, in the case of Commissioner of Income Tax vs. Meghalaya Steels Ltd. (2016) 383 ITR 0217 (SC), had ruled that the assessee is entitled to exemption under Section 80-IB and 80-IC of the Income Tax Act on account of transport subsidy. The reasoning was that the ratio of the Supreme Court judgment rendered the adjudication of the present appeal redundant. The operative direction was the dismissal of the appeal.

What were the facts?

The Income Tax Department (appellant) filed an appeal under Section 260A of the Income Tax Act against an order concerning the claim of income tax exemption for transport subsidy received by the assessee. The departmental authorities had previously held that the assessee was entitled to exemption under Section 80-IB and 80-IC of the Income Tax Act. The appeal was heard on admission. None appeared for the respondent (assessee).

What were the issues?

1. Whether the assessee is entitled to income tax exemption on the transport subsidy received, under Section 80-IB and 80-IC of the Income Tax Act. The appellant (Revenue) contended that the Supreme Court in Commissioner of Income Tax vs. Meghalaya Steels Ltd. (2016) 383 ITR 0217 (SC) has held that transport subsidy is eligible for exemption under these sections. Therefore, the appellant submitted that the appeal is unnecessary and should be dismissed. No arguments were recorded for the respondent.

Which sections of the Income-tax Act were involved?

Section 260A,Section 80-IB,Section 80-IC

AI-generated summary — verify with the full judgment below

ITA 165/2017 BEFORE HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN (Ajit Singh, C.J.) Mr. Sonjay Sarma, learned Standing Counsel, Income Tax Department for th e appellant. None for the respondent. Heard on admission. This Appeal relates to the claim of income tax exemption for the transpo rt subsidy amount received by the assessee. The departmental authorities declare d that the assessee is entitled to exemption to tax under Section 80-IB and 80-I C of the Income Tax Act and that is how, the Commissioner of Income Tax (CIT) ha s filed this Appeal, under Section 260(A) of the Income Tax Act. During the course of hearing, it was fairly admitted on behalf of the ap pellant that the Supreme Court recently in Commissioner of Income Tax vs. Meghal aya Steels Ltd. (2016) 383 ITR 0217 (SC), has held that the assessee is entitle d to exemption to tax under Section 80-IB and 80-IC of the Income Tax Act on acc ount of transport subsidy. Therefore adjudication of this Appeal is contended to be unnecessary and the departmental lawyer fairly submits that this Appeal shou ld be dismissed on account of the judgment rendered by the Supreme Court, in the Meghalaya Steels Ltd. (Supra). In view of the above submission made on behalf of the Income Tax Departm ent and having regard to the ratio in Meghalaya Steels Ltd. (Supra), we order di smissal of the Appeal.

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