M/S. TRIPURA POLYMER (P) LTD,AGARTALA vs. INCOME TAX OFFICER,. WARD-UDAIPUR, AGARTALA

IN THE INCOME TAX APPELLATE TRIBUNAL GAUHATI BENCH “E” COURT AT KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L.Saini, Accountant Member ITA No.227/Gau/2018 Assessment Year :2014-15

M/s Tripur Polymer Pvt. V/s. Income Tax Officer, Ltd., Madhya banamalipur, Ward-Uddaipur, Tripura, Agartala-799001 agartala City [PAN No.AABCT 7101 K] Centre, Paradise Chowmuhani, Camp Agartala-799001 .. अपीलाथ� /Appellant ��यथ�/Respondent

Shri D.K.Biswas, Advocate अपीलाथ� क� ओर से/By Appellant Shri M.C Omi Ningshen, JCIT SR-DR ��यथ� क� ओर से/By Respondent 09-12-2019 सुनवाई क� तार�ख/Date of Hearing 13-12-2019 घोषणा क� तार�ख/Date of Pronouncement आदेश /O R D E R PER BEMCH:- This assessee’s appeal for assessment year 2014-15 arises against the Commissioner of Income Tax (Appeals)-Shillong’s order dated 27.06.2018 passed in case No. CIT(A)/SHG/10220/2016-17 involving proceedings u/s 143(3) of the Income Tax Act, 1961; in short ‘the Act’. Heard both the parties. Case file perused. 2. The assessee’s sole substantive grievance challenges correctness of both the lower authorities’ denying u/s 80IC deduction of ₹78,07,224/- in both the lower proceedings. The CIT(A)’s detailed discussion to this effect reads as under:- “5. Ground No.2

ITA No.227/Gau/2018 Assessment Year: 2014-15 M/s Tripur Polymer Pvt.Ltd. Vs. ITO Wd-Udaipur Page 2 The ground is against rejection of claim of deduction u/s. 80IC of the Act amounting to Rs.78,07,224/- assessee claimed deduction 2002-03.Therefore, the deduction 2014-15 as the period of 10 years had already elapsed. In view of that deduction u/s. 80IC was accordingly rejected. 5.2 Even after several opportunities of being heard, assessee had not represented its case before me, in absence of factual evidence to show that assessee 2014-15. I find no reason to interfere with the decision of the AO. This ground is therefore dismissed.” 3. A perusal of the above extracted CIT(A)’s reasoning makes it clear that the assessee’s “initial assessment year” for the purpose of impugned deduction was 2002-03 whereas we are in the assessment year 2014-15. Meaning thereby the assessee’s claim falls beyond a period of ten assessment year(s) and not allowable u/s 80IC of the Act as per the hon'ble apex court’s recent decision PCIT vs. Aarham Softronics (2019) (102 taxmann.com 343) (SC). We therefore uphold the CIT(A)’s action affirming the impugned disallowance. 4. This assessee’s appeal is dismissed in above terms. Order pronounced in the open court 13/12/2019 Sd/- Sd/- (A.L.Saini) (S.S.Godara) (Accountant Member) Judicial Member) Kolkata, *Dkp �दनांकः- 13/12/2019 कोलकाता/। आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. अपीलाथ�/Appellant-M/s Tripur Polymer Pvt. Ltd., Madhya Banamalipur, Agartala-799991 2. ��यथ� /Respondent-ITO Wd-Udaipur, Agartala City Centre, Paradisde Chowmuhani Camp, Agartala-799001 3. संबं*धत आयकर आयु-त / Concerned CIT Guahati 4. आयकर आयु-त- अपील / CIT (A) Guahati 5. 0वभागीय �3त3न*ध, आयकर अपील�य अ*धकरण, / DR, ITAT, Guahati 6. गाड7 फाइल / Guard file. By order/आदेश से, /True Copy/ Sr. Private Secretary, Head of Office/DDO आयकर अपील�य अ*धकरण, गूवाहाठ� ।