COMMISSIONER OF INCOME TAX, DELHI-I vs. M/S. CONTAINER CORPORATION OF INDIA LTD

R  EPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8900 OF 2012 Commissioner of Income Tax, Delhi­1            …..Appellant(s) Versus M/s Container Corporation of India Ltd.       …..Respondent(s) WITH CIVIL APPEAL No. 8901 of 2012 CIVIL APPEAL No. 4409 of 2014 CIVIL APPEAL No. 4983 of 2015 CIVIL APPEAL No. 8546 of 2015 CIVIL APPEAL No. 66 of 2016 CIVIL APPEAL No. 8034 of 2016 CIVIL APPEAL No. 6982 of 2016 CIVIL APPEAL No. 6635 of 2016 CIVIL APPEAL No. 9651 of 2016 CIVIL APPEAL No. 7211 of 2016 CIVIL APPEAL No. 7210 of 2016 CIVIL APPEAL No. 7209 of 2016 CIVIL APPEAL No. 8033 of 2016 CIVIL APPEAL No. 8032 of 2016 CIVIL APPEAL No. 10336 of 2016 CIVIL APPEAL NO. 4487 OF 2018 (Arising out of Special Leave Petition (C) No. 24512 OF 2016) 1 Digitally signed by ANITA MALHOTRA Date: 2018.09.22 12:42:53 IST Reason: Signature Not Verified

CIVIL APPEAL No. 8755 of 2016 CIVIL APPEAL No. 9158 of 2016 CIVIL APPEAL No. 9157 of 2016 CIVIL APPEAL No. 8352 of 2016 CIVIL APPEAL No. 9159 of 2016 CIVIL APPEAL No. 10307 of 2016 CIVIL APPEAL No. 9744 of 2016 CIVIL APPEAL No. 9743 of 2016 CIVIL APPEAL No. 10308 of 2016 CIVIL APPEAL NO. 4543 OF 2018 (Arising out of Special Leave Petition (C) No. 30630 OF 2016) CIVIL APPEAL No. 10662 of 2016 CIVIL APPEAL No. 11709 of 2016 CIVIL APPEAL (C) NO. 4484 OF 2018 (Arising out of Special Leave Petition (C) No.11067 OF 2018 @ SLP(C)... (CC) No. 3354 OF 2017) CIVIL APPEAL No. 1441 of 2017 CIVIL APPEAL No. 4458 of 2017 CIVIL APPEAL NOs. 4493­4494 OF 2018 (Arising out of Special Leave Petition (C) Nos. 17056­17057 OF 2017) CIVIL APPEAL No. 4459 of 2017 CIVIL APPEAL No. 5571 of 2017 CIVIL APPEAL No. 5573 of 2017 CIVIL APPEAL No. 6800 of 2017 CIVIL APPEAL No. 11075 of 2017 CIVIL APPEAL NO. 4499 OF 2018 2

(Arising out of Special Leave Petition (C) No. 18849 OF 2017) CIVIL APPEAL No. 9364 of 2017 CIVIL APPEAL No. 9487 of 2017 CIVIL APPEAL No. 9277 of 2017 CIVIL APPEAL No. 10236 of 2017 CIVIL APPEAL No. 14900 of 2017 CIVIL APPEAL No. 16162 of 2017 CIVIL APPEAL No. 11202 of 2017 CIVIL APPEAL NO. 4548 OF 2018 (Arising out of Special Leave Petition (C) No. 23116 OF 2017) CIVIL APPEAL No. 15028 of 2017 CIVIL APPEAL No. 11117 of 2017 CIVIL APPEAL No. 15033 of 2017 CIVIL APPEAL No. 11160 of 2017 CIVIL APPEAL NO. 4547 OF 2018 (Arising out of Special Leave Petition (C) No. 23115 OF 2017) CIVIL APPEAL No. 15494 of 2017 CIVIL APPEAL No. 15497 of 2017 CIVIL APPEAL No. 17315 of 2017 CIVIL APPEAL NO. 4655 OF 2018 (Arising out of Special Leave Petition (C) No. 11525 OF 2018) (DIARY NO. (s) 26081 of 2017) CIVIL APPEAL No. 17534 of 2017 3

CIVIL APPEAL No. 17317 of 2017 CIVIL APPEAL No. 17318 of 2017 CIVIL APPEAL No. 18272 of 2017 CIVIL APPEAL No. 19491 of 2017 CIVIL APPEAL No. 19535 of 2017 CIVIL APPEAL No. 19935 of 2017 CIVIL APPEAL NO. 4645 OF 2018 (Arising out of Special Leave Petition (C) No. 32825 OF 2017) J U D G M E N T R.K.Agrawal, J. 1) Leave granted. 2) The present appeal has been filed against the judgment and order dated 11.05.2012 passed by the High Court of Delhi in   ITA   Nos.1411   of   2009,   ITA   Nos.   967   and   968   of   2011 wherein the Division Bench of the High Court while allowing 4

the above appeals filed by the respondent herein set aside the order dated 27.02.2009 passed by the Income Tax Appellate Tribunal (in short ‘the Tribunal’) holding that the respondent herein is entitled to claim the benefit of Section 80­IA of the Income Tax Act,1961(in short ‘the IT Act’). 3) Brief facts: (a) M/s Container Corporation of India Ltd. (CONCOR)­the respondent herein is a government Company and is engaged in   the   business   of   handling   and   transportation   of containerized   cargo   and   is   under   the   direct   administrative control   of   Ministry   of   Railways.   Its   operating   activities   are mainly   carried   out   at   its   Inland   Container   Depots   (ICDs), Container   Freight   Stations   (CFSs)   and   Port   Side   Container Terminals (PSCTs) spread all over the country. (b) The issue in the present case pertains to the assessment year   2003­04   to   2005­06.   The   respondent   herein   filed   the returns   on   the   income   for   all   these   years   and   claimed deduction   under   various   heads   including   deduction   under Section 80­IA of the IT Act. This issue is with regard to the 5

deduction claimed under Section 80­IA on the profits earned from the Inland Container Depots (ICDs) and on rolling stocks. The claim for deduction on the profits earned from the ICDs and further the deduction on account of rolling stocks has been rejected by the Assessing Officer vide Assessment Order dated 28.02.2006. (c) The   respondent   herein,   being   aggrieved   with   the aforesaid order, filed an appeal being No. 325/05­06 to the Commissioner of Income Tax (Appeals)­VI, New Delhi. Learned CIT (Appeals), vide order dated 29.05.2007, partly allowed the appeal while rejecting the deduction claimed under Section 80­IA of the IT Act. Being aggrieved, the respondent herein further preferred ITA Nos. 2851 & 3680/DEL./2007, 2753 & 4477/DEL/2007 before the Tribunal. The Tribunal, vide order dated 27.02.2009, partly allowed the appeal and held that the deduction under Section 80­IA can be claimed with regard to the rolling stocks of the company but not with regard to the ICDs. 6

(d) Being   aggrieved   by   the   order   dated   27.02.2009,   the respondent herein challenged the same before the High Court by filing three Income Tax Appeals being Nos. 967 of 2011, 1411 of 2009 and 968 of 2011. The Division Bench of the High Court, vide judgment and order dated 11.05.2012, allowed the appeals and held that the Respondent herein is entitled to claim deduction on the income earned from the ICDs for the relevant period under consideration under Section 80­IA of the IT   Act.   Being   aggrieved   by   the   judgment   and   order   dated 11.05.2012, the Revenue has preferred this appeal before this Court. 4) Heard learned senior counsel for the parties and perused the factual matrix of the case. Points for consideration:­ 5) The   only   point   for   consideration   before   this   Court   is whether in the facts and circumstances of the case the Inland Container Depots (ICDs) under the control of the Respondent, during   the   relevant   period,   qualified   for   deduction   under Section 80­IA(4) of the IT Act or not. 7

Rival contentions:­ 6) Learned   senior   counsel   appearing   for   the   appellant contended that the High Court was not right in holding that the Respondent is entitled to deduction under Section 80­IA of the IT Act as the activities undertaken by the assessee cannot be   said   to   fall   within   Explanation   (d)   of   Section   80­IA(4) defining the term infrastructure facility. 7) Learned senior counsel further contended that the High Court was wrong in placing reliance on the Notification dated 01.09.1998   issued   by   the   Central   Board   of   Direct   Taxes (CBDT)   to   hold   that   the   Respondent   is   allowed   to   claim deduction under Section 80­IA of the IT Act as the power of the said Board was taken away by the Finance Act, 2001 with effect   from   01.04.2002.     Learned   senior   counsel   further contended   that   in   view   of   the   aforesaid   amendment,   the Notifications issued by the CBDT with regard to treating the ICDs as infrastructure facility were applicable only upto the Assessment Year 2002­03. 8

8) Learned senior counsel finally contended that the ICDs cannot be termed as ports or inland ports within the meaning of Section 80­IA(4) so as to allow them to claim deduction under the said Section and the judgment rendered by the High Court is erroneous in the eyes of the law and is liable to be set aside. 9) Per   contra,   learned   senior   counsel   appearing   for   the Respondent   contended   that   the   High  Court  has   rightly   set aside the judgment and order dated 27.02.2009 passed by the Tribunal.  Learned senior counsel further contended that once the ICDs have been notified validly by the CBDT, by virtue of the powers conferred upon them, the fact that at a later point of time the power was taken away does not put an end to the validity or effect of the notification and as per the relevant Section   as   it   stood   at   the   time   when   the   notification   was issued, the Respondent was eligible for deduction for a period of   10   successive   assessment   years   which   covers   the Assessment Years 2003­04 to 2005­06 which are the years under appeal.  Learned senior counsel finally contended that 9

the judgment and order passed by the High Court does not call for any interference. Discussion: 10) As the whole point in dispute revolves around the ICDs, it would be appropriate to have an understanding about the same.   The   ICDs   function   for   the   benefit   of   exporters   and importers located in industrial centers which are situated at distance from sea ports. The purpose of introducing them was to promote  the   export  and  import in  the  country  as  these depots acts as a facilitator and reduce inconvenience to the person   who   wishes   to   export   or   import   but   place   of   his business is situated in a land locked area i.e., away from the sea. These   depots   reduce   the   inconvenience   in   import   and export in the sense that it reduces the bottlenecks that are arising   out   of   handling   and   customs   formalities   that   are required to be done at the sea ports by allowing the same to be done at these depots only that are situated near to them. The term ICDs was inserted in 1983 under Section 2(12) of the Customs Act, 1962 which defines ‘customs port’ and by the 10

provisions of Section 7(1)(aa) of the Customs Act,1962 power has   been   given   to   the   Central   Board   of   Excise   and Custom(CBEC) to notify which place alone to be considered as Inland Container Depots for the unloading of imported goods and the loading of export goods by Notification in the official Gazette. 11) With   the   purpose   of   boosting   country’s   infrastructure and specially the transport infrastructure, the Finance Act, 1995   which   came   into   effect   from   01.04.1996   brought   an amendment to the provisions of Section 80­IA of the IT Act. Section 80­IA of the IT Act talks about deduction in respect of profits and gains from industrial undertaking or enterprises engaged   in   the   infrastructure   development   etc.     The   said amendment for the first time brought a provision under which a   percentage   of   profits   derived   from   the   operation   of infrastructure   facility   was   allowed   a   deduction   while computing   the   income   of   the   assessee.   A   ten   years   tax concession allowed to the enterprises in accordance with the provisions of the Section subject to fulfillment of conditions 11

given  therein,   which   develops,   maintains   and   operates   any new   infrastructure   facility   such   as   roads,   highways, expressways, bridges, airports, ports and rail system or any other public facility of similar nature as notified. 12) The relevant portion of Section 80IA (as it stood then) reads as under: “Section 80­IA(4A):This section applies to:­­ any enterprise carrying on the business of developing, maintaining and operating any infrastructure facility which fulfills the following conditions, viz., Section 80­IA(5) clause(ia): in the case of enterprise referred   to   in   sub­section   (4A)   hundred   percent   of profits and gains derived from such business for the initial five assessment years and thereafter thirty per cent of such profits and gains.” 13) The term infrastructure facility had also been defined which at the relevant time stood as follows:­ “Section 80­IA(12)(ca): Infrastructure facility means:­ a road, highway, bridge, airport, port or rail system or any other public facility of similar nature as may be notified by the Board in this behalf in Official Gazette;” The   said   provision   gives   the   power   to   the   Board   to   notify certain other enterprises which can avail the benefit of Section 12

80­IA   of   the   IT   Act,   which   do   not   fall   within   any   of   the specified categories but carries out activities of similar nature. 14) Further,   Central   Board   of   Direct   Taxes   (CBDT),   in exercise   of   its   power   under   Section   80­IA(12)(ca),   vide Notification No.S.O.744(E) dated 01.09.1998 notified ICDs and CFSs as infrastructure facility. 15) In addition to the above, the Finance Act, 1998, which came   into   effect   on   01.04.1999,   made   a   change   in   the definition   of   ‘Infrastructure   facility’   as   is   relevant   to   the present case. The words ‘Inland water ways and inland ports’ were added in the definition of infrastructure facility. Now, the definition reads as under: “Infrastructure   Facility   means   road,   bridge,   airport,   port, inland waterways and inland ports, rail system by any other public facility of similar nature as may be notified by the Board in this behalf in official Gazette.” 16) A noticeable change was further brought by the Finance Act, 2001, which came into effect from  01.04.2002, in the terms that the power of the Board to extend the benefit of the said provisions to any infrastructure facility of similar nature by issuing a Notification was taken away. The new explanation 13

to   Section   80­IA(4)   of   the   IT   Act   as   is   substituted   by   the Finance Act, 2001 reads as under: For the purpose of this clause “infrastructure facility” means­ (a) a road including  toll road, a bridge or a rail system; (b) a highway project including housing or other activities being an integral part of the highway project; (c) a water supply project, water treatment system, irrigation project,   sanitation   and   sewerage   system   or   solid   waste management system; (d) a port, airport, inland waterways or inland port; 17) It was contended on behalf of the appellant that the High Court erred in relying on the Notification issued by CBDT to hold that the enterprises holding ICDs are allowed to claim deductions under Section 80­IA of the IT Act.   As the said power   of   the   Board   was   specifically   taken   away   by   the amendment made by Finance Act, 2001, in light of the said amendment, the Notifications which were issued by the CBDT would cease to operate after the Assessment Year 2002­03. 18) The argument put forward by learned senior counsel for the   appellant   does   not   have   much   force   as   the   said amendment is silent with regard to any effect it would have upon   the   Notifications   issued   earlier   by   the   Board   in   due exercise   of   its   power.   Had   it   been   the   intention   of   the 14

legislature that the Notifications issued by the Board earlier are of no effect after 2002­03, it would have had found a place in the said amendment. In the absence of the same, we are unable   to   concur   with   learned   senior   counsel   that   the Notifications which were issued in legitimate exercise of the power conferred on the Board would cease to have effect after the Assessment Year 2002­03. 19) Learned senior counsel for the appellant contended that the High Court committed a grave error in holding ICDs as Inland Ports. It was further contended that the ICDs are never understood to fall in the category of ‘Inland Port’ under the scheme   of   the   IT   Act.   The   argument   in   support   of   this contention is that if the word ‘Inland Port’, as used in the Explanation attached to Section 80­IA(4) of the IT Act defining ‘infrastructure facility’  includes ICDs, there would have been no need for the CBDT to separately exercise its power given under   the   said   Section,   as   it   stood   then,   to   notify   it   as infrastructure facility. However, the argument does not hold much weight behind it as the Notification which was issued by 15

the CBDT came into effect on 01.09.1998 i.e., the time when the   term   ‘Inland   Port’   was   not   in   itself   inserted   in   the provisions of Explanation attached to Section 80­IA(4) of the IT Act defining the term ‘infrastructure facility’. It was inserted through   Finance   Act,   1998   which   came   into   effect   from 01.04.1999.   So   there   seems   to   be   no   conflict   within   the Notification issued by the Board and the fact that the ICDs are Inland Ports or not. 20) Moreover, we find that the Respondent has been held entitled for the benefit of Section 80IA of the IT Act much before   the   Finance   Act,   2001   which   came   into   force   on 01.04.2002 and exemption for the period of 10 years cannot be   curtailed   or   denied   by   any   subsequent   amendment regarding the eligibility conditions under the period is modified or specific provision is made that the benefit from 01.04.2002 onwards shall only be claimed by the existing eligible units if they fulfill the new conditions. 21) Moving  further  to  the issue whether the  ICDs can be termed   as   Inland   Ports   so   as   to   entitle   deduction   under 16

Section   80­IA   of   the   IT   Act.   The   term   port,   in   commercial terms, is a place where vessels are in a habit of loading and unloading goods. The term ‘Port’ as is used in the Explanation attached   to   Section   80­IA(4)   seems   to   have   maritime connotation perhaps that is the reason why  the word airport is found separately in the Explanation. Considering the nature of work that is performed at ICDs, they cannot be termed as Ports. However, taking into consideration the fact that a part of   activities   that   are   carried   out   at   ports   such   as   custom clearance are also carried out at these ICDs, the claim of the respondent herein can be considered within the term ‘Inland port’ as is used in the Explanation. It is significant to note that the word ‘Inland Container Depots’ was first introduced in the definition of ‘Customs Port’ as is given in Section 2(12) of the Customs Act, 1962, through amendment made by the Finance Act, 1983 with effect from 13.05.1983. 22) The term ‘Inland Port’ has been defined nowhere. But the Notification   that   has   been   issued   by   the   Central   Board   of Excise & Customs (CBEC) dated 24.04.2007 in terms holds 17

that considering the nature of work carried out at these ICDs they   can   be   termed   as   Inland   Ports.   Further,   the communication   dated   25.05.2009   issued   on   behalf   of   the Ministry of Commerce and Industry confirming that the ICDs are Inland Ports, fortifies the claim of the respondent herein. Though   both   the   Notification   and   communication   are   not binding on CBDT to decide whether ICDs can be termed as Inland Ports within the meaning of Section 80­IA of the IT Act, the appellant herein is unable to put forward any reasonable explanation as to why these notifications and communication should  not  be   relied  to  hold   ICDs  as   Inland  Ports.  Unless shown otherwise, it cannot be held that the term ‘Inland Ports’ is used differently under Section 80­IA of the IT Act. All these facts taken together clear the position beyond any doubt that the ICDs are Inland Ports and subject to the provisions of the Section and deduction can be claimed for the income earned out of these Depots.  However, the actual computation is to be made in accordance with the different Notifications issued by 18

the Customs department with regard to different ICDs located at different places. 23) In light of the forgoing discussion, we are of the view that judgment of the High Court does not call for any interference and,   hence,   the   appeal   is   accordingly   dismissed.     All   the connected appeals are disposed of accordingly. The parties to bear cost on their own. …….....…………………………………J. (R.K. AGRAWAL) …….…………….………………………J. (ABHAY MANOHAR SAPRE) NEW DELHI; APRIL  24, 2018. 19