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Income Tax Appellate Tribunal, DELHI BENCH ‘B’, NEW DELHI
Before: SH. N. K. BILLAIYA & MS. SUCHITRA KAMBLE
This appeal by the revenue is preferred against the order of the CIT(A)-3, Delhi dated 21.06.2016 pertaining to A.Y. 2012-13. 2. The solitary grievance of the revenue is that the CIT(A) erred in allowing deduction u/s. 80IAB of the Act to the assessee.
Representatives of both the sides were heard at length and case record carefully perused.
The assessee filed its return of income declaring income of Rs.66.37 lacs after claiming deduction u/s. 80IAB of the Act amounting to Rs.316.04 crores. The return was selected for scrutiny assessment and accordingly statutory notices were issued and served upon the assessee. 5. While scrutinizing the return of income the AO noticed that the assessee has claimed deduction u/s 80IAB of the Act amounting to Rs. 316.04 crores. The AO found that the assessee has claimed the said deduction on the rental income shown under the head “income from house property”. 6. The assessee was asked to show-cause why the claim of deduction u/s. 80 IAB of the Act should not be denied as the claim is made on the rental income and not from any profits and gains of business. 7. Assessee filed a detailed reply substantiating its claim of deduction and relied upon various judicial decisions in support of its claim. 8. The main contention of the assessee was that it is engaged in the eligible business of developing SEZ and the income arising to the assessee is from such eligible business. The assessee strongly contended that the relevant factor is profit and gain should be derived from the eligible business irrespective of the head of the income.
The claim of the assessee was considered by the AO but did not find any favour because the AO was of the firm belief that deduction u/s. 80IAB of the Act is available only from the profits and gains derived by an undertaking from any business and since income from house property does not qualify for deduction u/s.80 IAB of the Act, the claim was denied.
Assessee carried the matter before the CIT(A) and successfully got the claim of deduction. 11. There is no dispute in so far as the eligibility of the assessee is concerned. The assessee during the year under consideration has been engaged in developing, leasing as well as maintenance and operations of commercial properties under SEZ. The assessee company is an approved co-developer of the following notified SEZ projects :- S. Name of the Developer Project No. 1 DLF Info City Developers (Chennai) Manapakkam and Muglivakkam Villages, Kancheepuram, Tamil Nadu 2 DLF Cyber City Developers Ltd DLF Cyber City District, Gurgaon 3 DLF Limited Silokhera, Gurgaon 4 DLF Commercial Developers Ltd Ranga Reddy District, Andhra Pradesh
As per the scheme of the Income Tax Act the assessee has shown the rental income derived from its SEZ projects under the head “income from other sources”.
In our understanding, the scheme of SEZ is governed by the provision of law contained under the SEZ 2005. Section 51 of the SEZ Act 2005 provides that the SEZ Act shall have overriding effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having effect by virtue of any law other than this Act. In our considered opinion developing SEZ by itself is the business contemplated u/s. 80 IAB of the Act and the SEZ itself provides that the lease rental income generated in the hands of a developer engaged in setting up of the SEZ, is the profits and gains derived from the business of developing a SEZ. 14. The coordinate Bench of ITAT Chennai in the case of Coimbatore Hitech Infrastructure (P) Ltd. Vs. Addl. CIT, Range-4, Coimbatore in IT Appeal No.937 (MDs) of 2012 has held as under :-
"the assessee company is a company engaged in the business of developing sector specific SEZ for information Technology and Information Technology Enabled Services at Coimbatore. There is no dispute regarding the character of the business carried on by the assessee company. (Para 38)."
"Having confirmed the above fact, it is necessary to examine what would be the nature of income earned by the assessee. Sec. 80-IAB provides that where the gross total income of an assessee, being a Developer includes any profits and gains derived by an undertaking or an enterprise from any business of developing a SEZ, there shall be allowed one hundred percent of the profits and gains derived from such business as deduction. It is clear from the facts of the case that the assessee company is engaged in the business of developing a SEZ. The activity carried on by the assessee is developing a SEZ. It amounts to the business of developing a SEZ explained in sec. 80-IAB.(Para 39)."
"What is contemplated in section 80-IAB of the Income Tax Act, 1961 is the business of developing a SEZ. It is not the business of running eligible units approved by the competent authority. In the present case, assessee is the developer. It need not do any other business to claim the benefit of deduction under sec. 80-IAB. .. Assesseeis not required to run operating units in the sector of Information Technology like M/s Robert Bosch, M/s Cognizant Technology, KGISL IT Parks etc. to whom the assessee has leased out developed area within the SEZ.(Para 40).
Similar view was taken by the coordinate Bench ITAT Chennai in the case of Lulu Tech Park Pvt. Ltd. in ITA No.593/Mds/2016. The relevant findings of the coordinate bench read as under :-
Considering the facts of the case in the light of the decisions of the coordinate Bench (supra) we do not find any reason to interfere with the findings of the CIT(A) appeal filed by the revenue is accordingly dismissed.
In the result, the appeal filed by the revenue is dismissed.
Order pronounced in the open court on 25.01.2021.