UNI-DESIGN JEWELLERY P. LTD.,MUMBAI vs. DY CIT RANGE-8(3), MUMBAI

The Appellant has raised the following grounds of appeals:

The relevant facts, in brief, are that the Appellant is a company engaged in the business of manufacturing and export of diamond jewellery from its two units (named as Unit-I and Unit- II) located at SEEPZ, Andheri (East), Mumbai. The Appellant filed return of income for the Assessment Year 2005-06 on 31.10.2005. The case of the Appellant was selected for scrutiny. During the assessment proceedings, the Assessing Officer noted that the Appellant had claimed deduction under Section 10A of the Act in respect of Unit-II. The Appellant was asked to explain why the other income amounting to INR 17,85,152/- (including Designing Charges of INR 13,10,700/-) should not be excluded for the purpose of computing deduction under Section 10A of the Act. In response, the Appellant filed reply contending, inter alia, that Design Charges of INR 13,10,700/- were in the nature of business income. For the purpose of Section 10A of the Act the quantum of deduction is required to be computed taking into account the profits of the business. The Design Charges which are nothing but recovery of cost incurred for manufacture of jewellery exported out of India, and therefore, the same are to be treated as business income of the undertaking for computing deduction under Section 10A of the Act. However, the Assessing Officer treated Design Charges as „Income from Other Sources‟ and excluded the same while computing deduction under Section 10A of the Act at the time of framing assessment under Section 143(3) of the Act vide order, dated 30.12.2008.

Being aggrieved, the Appellant has preferred the present appeal.

The Ld. Authorised Representative for the Appellant submitted that the Design Charges were directly connected with the manufacturing and export of jewellery by Unit-II of the Appellant which is eligible for deduction under Section 10A of the Act. In order to support the aforesaid contention, he relied upon the following documents placed before us in the form of paper-book:

We have heard the rival contention and have perused the material on record including the documents placed before us in the form of paper-book by the Appellant. As per „Schedule 9 – Sales‟ forming part of the financial statements for the relevant previous year, the Appellant has earned income of INR 99,96,14,737/- from export of jewellery which has been accepted by the Revenue. Before the Assessing Officer and the CIT(A), the Appellant had contended that Design Charges recovered are nothing but recovery of cost incurred by the Appellant. We note that on 11.03.2005 Unit-II of the Appellant had raised Debit Note for USD 30,000/- on Cavrois UNI-D SA towards product development, designing, and model making expenses incurred by the Appellant for developing designs. Thereafter on 25.05.2005, inward remittance of USD 30,000/- was received by the Appellant as per credit advise issued by the banker. The aforesaid income by way of Design Charges has been earned by Unit-II the undertaking of the Appellant eligible for deduction under Section 10A of the Act. In view of the aforesaid, we do not find merit in the contention of the Revenue that the Appellant has not been able to show that the Design Charges are not related to export of jewellery.

In view of the above, we hold that the Appellant has been able to establish that income by way of Design Charges are in the nature of business income as the same are inherently 4

In the result, the present appeal by the Assessee is allowed.