THE COMMISSIONER OF INCOME TAX vs. M/S PASHUPATI MERCANTILES PVT LTD

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ITA/166/2017HC GauhatiGAHC01021652201721 March 20171 pages
AI SummaryDismissed

What did the High Court hold?

The Tribunal decided that the appeal should be dismissed. This decision was based on the submission made by the appellant (Revenue) that the Supreme Court, in the case of Commissioner of Income Tax vs. Meghalaya Steels Ltd. (2016) 383 ITR 0217 (SC), had held that an assessee is entitled to exemption from tax under Section 80-IB and 80-IC of the Income Tax Act on account of transport subsidy. Consequently, the Revenue conceded that further adjudication of the present appeal was unnecessary. The Tribunal, having regard to the ratio in the Meghalaya Steels Ltd. case, ordered the dismissal of the appeal. No specific issue was left undecided; the appeal was disposed of based on the binding precedent.

What were the facts?

This appeal was filed by the Commissioner of Income Tax (CIT) under Section 260A of the Income Tax Act, 1961, challenging an order that granted the assessee exemption from tax on transport subsidy. The departmental authorities had previously determined that the assessee was entitled to this exemption under Section 80-IB and 80-IC of the Income Tax Act. The appeal was heard on admission, with the appellant represented by Mr. Sonjay Sarma, learned Standing Counsel for the Income Tax Department. No one appeared for the respondent assessee.

What were the issues?

1. Whether the assessee is entitled to exemption from tax on transport subsidy under Section 80-IB and 80-IC of the Income Tax Act, 1961. The appellant (Revenue) argued that the Supreme Court in Commissioner of Income Tax vs. Meghalaya Steels Ltd. (2016) 383 ITR 0217 (SC) has held that an assessee is entitled to exemption under Section 80-IB and 80-IC of the Income Tax Act on account of transport subsidy. Therefore, the appellant contended that adjudication of this appeal is unnecessary and it should be dismissed in light of the Supreme Court's judgment. The respondent assessee did not present any arguments.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

ITA 166/2017 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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