DY. COMMISSIONER OF INCOME TAX , CIRCLE-3(2), HYDERABAD vs. SRK CONSTRUCTION PROJECTS PRIVATE LIMITED, HYDERABAD

4 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 6. The appellant craves leave to add to, amend or modify the above grounds of 6 appeal either before or at the time of hearing of the appeal, if it is considered necessary.”

5 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 treatment of more than 1 year and finally demised on 08.11.2022 which is one of the reason for not giving attention to the income tax matters including filing of the present appeal before the Tribunal. Further, after receipt of the assessment order passed by the Assessing Officer u/sec.143(3) r.w.s 263 of the Act on 30.03.2022, an application was made to the learned PCIT on 07.04.2022 under RTI to provide details of service of notice and also copy of the order. The learned PCIT stated that the order was served on email available in PAN data and a copy of the order passed u/sec.263 was also provided. Therefore, the Learned Counsel for the Assessee submitted that, the appellant was not aware of the proceedings before the learned PCIT taken-up u/sec.263 of the Act. Further, it has come to the knowledge only after receipt of the consequential assessment order passed by the Assessing Officer on 30.03.2022. Thereafter, the appellant has moved an application to the learned PCIT and obtained relevant copy of the order passed by the learned PCIT and filed the appeal on 16.08.2022 before the Tribunal, which caused

6 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 delay of 445 days in filing the appeal. Learned Counsel for the Assessee further referring to the decision of Hon’ble Supreme Court in M.A.No.21 of 2022 dated 10.01.2022 submitted that, in view of the order of Hon’ble Supreme Court by considering Covid-2019 pandemic, the limitation for various proceedings pending under Courts/Tribunals has been finally extended up-to 01.03.2022 with a grace period of 90 days and if the Tribunal exclude the said period covered by Hon’ble Supreme Court, then, the actual delay is only 79 days, which is on account of collecting relevant information from the authorities including DGIT Systems, New Delhi to ascertain documents with regard to filing of return of income and generation of all relevant acknowledgements by DGIT Systems, New Delhi. Therefore, he submitted that, delay in filing of the appeal is neither wilful nor for want of any undue benefit, but, beyond the control of the appellant. Therefore, the delay in filing of the appeal may be condoned in the interest of justice.

7 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 4. The Learned CIT-DR Shri LV Bhaskara Reddy, on the other hand. submitted that, there is no merit in the petition filed by the appellant for condonation of delay of 445 days which is evident from the reasons provided therein and if we go by the reasons, there is no ‘sufficient and reasonable cause’ for the appellant by virtue of filing appeal on or before the due date provided under the Act by filing appeal before the Tribunal. Although, the appellant claims to have not aware of the show cause notice issued by the learned PCIT dated 29.03.2021, but, going by the proceedings before the learned PCIT, the appellant represented before the learned PCIT in the proceedings u/sec.263 of the Act, which is evident from the order of the learned PCIT passed u/sec.263 of the Act. Further, the appellant has also appeared before the Assessing Officer in the consequential assessment proceedings taken up in pursuant to the directions of the learned PCIT, which is evident from the assessment order passed by the Assessing Officer u/sec.143(3) r.w.s 263 of the Act dated 30.03.2022. Further, as admitted by the appellant itself in their petition

8 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 filed for condonation of delay, it was stated that after receipt of the assessment order passed u/sec.143(3) r.w.s 263 of the Act dated 30.03.2022, an application was made to the learned PCIT on 07.04.2022 under RTI to collect relevant information about service of notice and also copy of the order. From the above, it is very clear that, the appellant was aware of the proceedings before the learned PCIT and also appeared in response to show cause notice and, therefore, the pleading of the appellant in the condonation of delay petition that, it was not aware of the show cause notice issued by the learned PCIT is devoid of merits and cannot be considered as “reasonable” and “bonafide” reasons for not filing the appeal in time before the Tribunal. The ld. DR, referring to the application of the appellant in light of the ill-health of the Managing Director of the Company submitted that, although, the appellant claims that the Managing Director of the appellant company was admitted to hospital on 06.08.2022 and finally demised on 08.11.2022 and because of this, it could not file appeal before the Tribunal, but, the fact remains that, in between

9 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 i.e., on 16.08.2022, the appellant has filed appeal against the order passed by the learned PCIT u/sec.263 of the Act. Therefore, the arguments of the appellant in light of the ill health of the Managing Director of the company is also devoid of merit and cannot be accepted. He, therefore submitted that delay in filing of the appeal should not be condoned and appeal filed by the appellant should be dismissed as un-admitted.

5. We have heard both the parties and perused relevant reasons given by the appellant in the petition filed for condonation of 445 days delay in filing the appeal before the Tribunal. Admittedly, there is a delay of 445 days in filing the appeal before the Tribunal and this fact is not disputed by the appellant and the Revenue. The learned PCIT has passed order u/sec.263 of the Act on 29.03.2021 and in ordinary course, an appeal should have been filed on or before 28.05.2021. But the appellant has filed appeal on 16.08.2022 and thus, there is a delay of 445 days in filing the appeal before the Tribunal. The appellant has given two reasons for not filing the appeal before the Tribunal on or 10 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 before the due date and the first and foremost reason given by the appellant is, order passed by the learned PCIT u/sec.263 of the Act dated 29.03.2021 was not noticed because the same might have been or may have been sent to the email ID rkandco@gmail.com as per PAN data base and this fact has been confirmed by the learned PCIT in reply to RTI application. The appellant further contended that, the Managing Director of the appellant-company was suffering from cancer and was admitted to hospital for treatment and demised on 08.11.2022. This is one of the reasons for not filing the appeal. It was further contended that, after receipt of consequential assessment order passed by the Assessing Officer u/sec.143(3) r.w.s 263 of the Act dated 30.03.2022, the appellant has filed RTI application on 7.04.2022 to the learned PCIT to provide the details of service of notice and also copy of the order and due to this reason, there is a delay of 445 days. Further, the said delay is neither willfull nor for any undue benefit, but, beyond the control of the appellant. Therefore, submitted that delay may be condoned in the interest of justice.

11 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 6. The condonation of delay in filing of the appeal before any Court or Tribunal is the sole discretionary power of the authorities, considering the reasons given by the appellant in the application filed for condonation of delay. There is no hard and fast Rule for condonation delay, but, it depends only on facts of each case and the reasons given by the appellant. Various Court’s including Hon’ble Supreme Court in the case of Collector, Land Acquisition vs., MST. Katiji (1987) 167 ITR 471(SC) held that, when merits and technicalities are pitted against each other, then, merit alone deserves to be prevailed because if we throw-out a meritorious case out of judicial scrutiny on the ground of technicality, then, we may deprive right of filing and pursuing case on merits. In the very same Judgment, the Hon’ble Supreme Court very categorically held that, it is the duty of the petitioners to explain each and every day delay with “sufficient cause”. Therefore, the delay in filing of the appeal needs to be condoned by considering the relevant reasons which prevented an appellant to file the appeal before the time allowed under the Act. Therefore, while 12 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 exercising the powers of condonation of delay, the Court’s must always give preference to the merits of the case, rather than technicalities. Keeping in view of the above legal position, if we examine the facts of the present case, we need to understand, whether the reasons given by the appellant in the petition filed for condonation of 445 days delay is sufficient and bonafide reasons for condonation of delay or not. The appellant has filed appeal against the order passed by the learned PCIT u/sec.263 of the Act dated 29.03.2021 on 16.08.2022 with a delay of 445 days and claimed that, said order was not served on the appellant or un-noticed by the appellant because as admitted by the learned PCIT, the same has been served to the email ID provided in the PAN database.

17 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 Therefore, we are of the considered view that, the reasons given by the appellant on this account also cannot be accepted.

18 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 ITA.No.1415/Hyd./2019 – A.Y. 2016-2017 :

1. “The Ld. CIT (A) erred both in law and on facts of the case.

2. On the facts and circumstances of the case and in law, whether the Ld. CIT(A) is correct in deleting the addition made u/s 801A amounting to Rs.4,09,53,977/- without appreciating the fact that the assessee earned the profit from the execution of work awarded to JV ad consortium by ignoring the fact that the assessee has not entered into an agreement with the Central Government or a state Government or a local Authority or any other Statutory Body.

3. Whether the Ld. CIT(A) is correct in not appreciating the fact that the assessee herein is not a developer but merely a contractor in respect of the profit related to JV, whereas Section 801A(4) applies to any enterprise carrying a business of developing or operating or developing, operating and maintaining any infrastructure facility. 4. Any other ground(s) that may be urged at the time of hearing.”

19 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 13. Brief facts of the case are that, the assessee company is engaged in the business of infrastructure development, filed it’s return of income for the assessment year 2016-2017 on 18.10.2016 admitting income of Rs.28,06,85,620/- under normal provisions of the Income Tax Act, 1961 [in short “the Act”]. The assessee filed it’s revised return of income on 23.08.2017 and admitted income of Rs.7,00,46,470/- after claiming deduction u/sec.80IA of Rs.21.06,39,150/- towards profit derived from development of infrastructure projects. The case was selected for scrutiny under CASS and during the course of assessment proceedings, the Assessing Officer noticed that the assessee has executed various infrastructure projects and claimed deduction u/sec.80IA of the Act for profit derived from the said projects and, therefore, called-upon the assessee to file relevant evidences including agreement, if any, entered with Central or State Government or any Local Authority for development of infrastructure projects etc., In response, the assessee has filed complete details of works awarded by various Central or State Government or 20 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 any Local Authority for development of infrastructure projects and also furnished relevant agreements and work orders in respect of claiming deduction u/sec.80IA(4) of the Act. The assessee has also supported it’s claim of deduction u/sec.80IA(4) of the Act in light of decision of ITAT, Hyderabad Bench in the case of M/s. Sushee Hi-tech Constructions in ITA.No.26/Hyd./2009 dated 16.03.2012.

21 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 Since the assessee has furnished relevant evidence to prove satisfaction of various conditions provided u/sec.80IA(4) of the Act in respect of infrastructure projects where the assessee has directly awarded by the work done by various Central or State Government or any Local Authority/Body, has allowed deduction claimed u/sec.80IA(4) of the Act. However, in respect of two projects viz., Holangi [BPL-SRK JV] and MJ-03 [SRK-KCL-JV] denied the claim of deduction u/sec.80IA(4) of the Act on the ground that in the above two projects, the agreement was entered into by the Joint Venture [in short “JV”] and not by the Assessee and, therefore, wherever the JV is entered into agreement with the Authorities, the assessee cannot claim deduction u/sec.80IA(4) of the Act. In otherwards, out of the total deduction claimed by the assessee for Rs.21,06,39,150/-, the Assessing Officer allowed deduction towards profit derived from four projects referring to in Sl.No.1, 3, 5 and 6 of table provided by the Assessing Officer in page-2 of his order. However, denied deduction in respect of Sl.Nos. 2 and 22 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 4 of the table provided at page-2 of the assessment order and made addition of Rs.4,09,53,977/-.

“VIII). Ground Nos. 2 and 3 in appeal relate to the appellant's claim u/s.801A despite the appellant complying with the condition as required and despite the decision of the ITAT, Visakhapatnam in the case of M/s Transtroy India Ltd., (134 ITD 269). Facts of the case, grounds of appeal, assessment order and submissions of the appellant were perused. It is noted that the disallowance of Rs.4,09,53,977/- was on account of contract being allotted in names Joint Ventures and the same was executed by the appellant being a constituent of the JVs. It is seen from the facts and issues, the decision of the Hon'ble ITAT, Visakhapatnam relied upon by the appellant in the case of M/s Transtroy India Ltd. merits consideration. In this decision, it was held that practically the contract was awarded to the constituent of JVs and the works was executed by them and therefore, it was held that as per the provisions of Section 801A(4), the benefit of deduction was to be given only to the enterprise/constituent who carried on the business. The facts and circumstances of the appellant's case and that of the case M/s. Transtroy India Ltd. are similar. The appellant also relied on the case of DCIT vs Megha Engineering & Infrastructure Ltd. It is noted that the Hon'ble ITAT, Hyderabad in DCIT vs Megha Engineering & Infrastructure Ltd. (in 608, 609 & 610/H/2016, 1375/H/16 & 1540/H/17) for A.Ys 2010-11 to 2013-14, 2014-15 & 2015-16 vide order dated 15.02.2019, dismissed the grounds taken by revenue. In this judgement, the Hon'ble ITAT, Hyderabad had held in Para 9.2 as under :-

25 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 "9.2. With regard to other issue, i.e. contracts awarded to JVs and whether the assessee can claim the same as a constituent of the above JVs, the coordinate bench of ITAT, Visakhapatnam in the case of Transstory (India) Ltd. (supra) held that the constituents of JVs are eligible to claim deduction u/s 801A. For the sake of clarity, we reproduce the findings of the Bench in the said case, as under :- "Undisputedly the joint venture or the consortium was formed only to obtain the contract from the Government bodies. At the time of execution of the joint venture or the consortium, it has been made clear that work/project awarded to the joint venture would be executed by the joint venturers or the constituents. As per mutually agreed terms and conditions between them, it was also agreed that each party shall be responsible for the provisions of contract without limitation on resources required for the purpose of fulfilment of the scope and also solely responsible for the performance of its scope of work and shall bear all technical, commercial and facing risk involved in performing its scope of work. It was also agreed that none of the party shall assign its rights and obligations to any other party without written consent of other party. From a careful perusal of this joint venture agreement and the consortium agreement, it is evidently clear that the joint venture and the consortium was formed only with an object to bid contract. Once the project or contract is awarded to the joint venture or the consortium, it is to be executed by its constituents or the joint ventures in a ratio agreed upon by the parties. In the instant case in case of a joint venture agreement, the 26 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 assessee was entitled to execute the 40 per cent of total work awarded by the Andhra Pradesh Government to the joint venture and in case of a consortium it was agreed that the entire work is to be executed by the assessee itself. Therefore for all practical purposes, it was the assessee who executed the work contract or the project awarded to the joint venture. No doubt the joint venture is an independent identity and has filed its return of income and was also assessed to tax but it did not offer any profit or income earned on this project/works awarded to it nor did he claim any exemption/deduction under s.801A(4). These facts clearly indicates that the joint venture was only a de jure contractor but in fact the assessee was a de- facto contractor. There is no dispute with regard to the fulfilment of other requisite conditions. The dispute was only raised that the contract was awarded only to the joint venture and not to the assessee and therefore assessee is not entitled for deduction. Joint venture and the consortium was formed only to obtain the contract from the Government body and they in fact did not execute the work awarded to it. In a joint venture agreement or a consortium agreement, it was agreed that the awarded work had to be executed by the joint venturers or parties to the agreement in an agreed manner. The work was awarded by the Andhra Pradesh Government and the KSHIP, a body of the State Government of Karnataka to the JV and consortium but the work was executed by the assessee and the other constituents. In case of joint venture agreement, 40 per cent works were executed by the assessee and in case of consortium, the 100 per cent work was executed by the assessee. Whatever bills were raised by the 27 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 assessee for the work executed on JV and consortium the ITAN joint venture and consortium in turn raised the further bill of the same amount to the Government. Whatever payment was received by the joint venture, it was accordingly transferred to their constituents. Therefore, the joint venture or the consortium was only a paper entity and has not executed in contract itself. They have also not offered any income out of the work executed by its constituents, nor did they claim any deductions under & 80-1A/4). Therefore, in all practical purposes, the contract was awarded to the constituents of the joint venturers through joint venture and the work was executed by them. As per provisions of s 80-1A/4), the benefit of deduction under this section is to be given only to the enterprise who carried on the classified business. Therefore, in the light of this legal proposition, the assessee is entitled for the deductions under s. 80-1A(4) on the profit earned from the execution of the work awarded to JV and consortium." Respectfully following the above decision, we dismiss the ground raised by the revenue in this regard." The decisions of the jurisdictional ITAT are binding on the Revenue Authorities under its jurisdiction and in this case, the decision of the ITAT, Vishakapatnam and the Hon'ble ITAT, Hyderabad is binding, unless the said order is stayed or suspended by a Superior Court or a different view is taken by the another Tribunal in the said jurisdiction. The canons of judicial discipline which have been brought out by the Hon'ble Supreme Court in Jain Exports (P) Ltd., and Others vs. Union of India. &. Others (3 SCC 579), Union of India & Others vs Kamlakshi Finance Corporation 155 ELT 433](SC) and 28. ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 the Hon'ble AP High Court in the case of State of Andhra Pradesh vs. CTO (169 ITR 564/68 STC 177) are respectfully followed. The Hon'ble AP High Court in the case of State of Andhra Pradesh vs. CTO (169 ITR 564) while adjudicating a contempt of court case held: "It is clear from the judicial pronouncements above referred to that the authorities and the tribunals functioning within the jurisdiction of the court in respect of whom this court has the pouer of superintendence under article 227 are bound to follow the decisions of this court unless on an appeal, the operation of the judgment is suspended. It is not permissible for the authorities and the Tribunals to ignore the decisions of this court or to refuse to follow the decisions of this court on the pretext that an appeal is filed in the Supreme Court which is pending or that steps are being taken to file an appeal. If any authority or the tribunal refuses to follow any decision of this court on the above grounds, it would be clearly guilty of committing contempt of this court and is liable to be proceeded against. We have come across innumerable instances where the authorities below, especially authorities entrusted with the collection of taxes and excise duties, refused to follow the decisions of this court on the around that appeals were ether filed or steps were being taken to file appeals, and raised fantastic tax demand and initiated proceedings for recovery of such tuxes. The result was that this court was flooded with innumerable writ petitions. We need hardly observe that all this is totally irregular and should have been avoided. We cannot help putting on notice all the authorities concerned that this court would not hesitate to take stem action for contempt if decisions of this court are disregarded unless the operation of the 29. ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 judgments of this court is suspended by the Supreme Court." The ratio of the division bench decision of the Bombay High Court [S.H. Kapadia & V.C. Daga, JJ.) in the case of Bank of Baroda vs H.C. Shrivatsava (256 ITR 385) as brought out in Para 16 of the judgment/findings are brought to note as they are on the issue of judicial discipline. Para 16 of the judgment reads as follows: "At this juncture, we cannot resist from observing that the judgment delivered by the Tribunal was very much binding on the assessing officer. The assessing officer was bound to follow the judgments in its letter and spirit. It was necessary for the judicial unity and discipline that all the authorities below the Tribunal must accept as binding the judgment of the Tribunal. The Assessing Officer being inferior officer vis-a-vis the Tribunal, was bound by the judgment of the Tribunal and the assessing officer should not have tried to distinguish the same on untenable grounds. In this behalf, it will not be out of place to mention that in the hierarchical system of courts which exists in our country, it is necessary for each lower tiers including the High Court, to accept loyally the decisions of the higher tiers. It is inevitable in hierarchical system of courts that there are decisions of the Supreme Appellate Tribunals which do not attract the unanimous approval of all members of the judiciary. But the judicial system only works if someone is allowed to have the last word, and that last word once spoken is loyally accepted. The better wisdom of the court below must yield to the higher wisdom of the court above as held by the Supreme Court in the matter of CCE v. Dunlop India Ltd. AIR 1985 SC 330.”

30 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 Considering the totality of the facts, issues and circumstances of the instant case and respectfully following the canons of judicial discipline, it is held that the claim of the appellant of deduction u/s.801A is held to be allowable and Ground Nos.2 & 3 in appeal are allowed.”

33 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 Ltd., and others vs., Union of India & others 3 SCC 579 and Judgment of Hon’ble A.P. High Court in the case of State of A.P. vs., CTO 169 ITR 564 and other cases. He accordingly submitted that since it is the settled position of law to allow the deduction claimed by the assessee u/sec.80IA(4) of the Act and as the assessee has fulfilled all the conditions therein, the learned CIT(A) has rightly allowed the claim of deduction u/sec.80IA(4) of the Act. He, therefore, pleaded that the order of the learned CIT(A) be confirmed in the interest of justice.

35 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 "Undisputedly the joint venture or the consortium was formed only to obtain the contract from the Government bodies. At the time of execution of the joint venture or the consortium, it has been made clear that work/project awarded to the joint venture would be executed by the joint venturers or the constituents. As per mutually agreed terms and conditions between them, it was also agreed that each party shall be responsible for the provisions of contract without limitation on resources required for the purpose of fulfilme nt of the scope and also solely responsible for the performance of its scope of work and shall bear all technical, commercial and facing risk involved in performing its scope of work. It was also agreed that none of the party shall assign its rights and obligations to any other party without written consent of other party. From a careful perusal of this joint venture agreement and the consortium agreement, it is evidently clear that the joint venture and the consortium was formed only with an object to bid contract. Once the project or contract is awarded to the joint venture or the consortium, it is to be executed by its constituents or the joint ventures in a ratio agreed upon by the parties. In the instant case in case of a joint venture agreement, the assessee was entitled to execute the 40 per cent of total work awarded by the Andhra Pradesh Government to the joint venture and in case of a consortium it was agreed that the entire work is to be executed by the assessee itself. Therefore for all practical purposes, it was the assessee who executed the work contract or the project awarded to the joint venture. No doubt the joint venture is an independent identity and has filed its return of income and was also assessed to tax but it did not offer any profit or income earned on this project/works awarded to it nor did he claim any exemption/deduction under s. 80 - IA(4). These facts clearly indicates that the joint venture was only a de jure contractor but in fact the assessee was a de facto contractor.

36 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 There is no dispute with regard to the fulfilment of other requisite conditions. The dispute was only raised that the contract was awarded only to the joint venture and not to the assessee and therefore assessee is not entitled for deduction. Joint venture and the consortium was formed only to obtain the contract from the Government body and they in fact did not execute the work awarded to it. In a joint venture agreement or a consortium agreement, it was agreed that the awarded work had to be executed by the joint venturers or parties to the agreement in an agreed manner. The work was awarded by the Andhra Pradesh Government and the KSHIP, a body of the State Government of Karnataka to the JV and consortium but the work was executed by the assessee and the other constituents. In case of joint venture agreement, 40 per cent works were executed by the assessee and in case of consortium, the 100 per cent work was executed by the assessee. Whatever bills were raised by the assessee for the work executed on JV and consortium, the joint venture and consortium in turn raised the further bill of the same amount to the Government. Whatever payment was received by the joint venture, it was accordingly transferred to their constituents. Therefore, the joint venture or the consortium was only a paper entity and has not executed in contract itself. They have also not offered any income out of the work executed by its constituents, nor did they claim any deductions under s. 80-IA(4). Therefore, in all practical purposes, the contract was awarded to the constituents of the joint venturers through joint venture and the work was executed by them. As per provisions of s. 80-IA(4), the benefit of deduction under this section is to be given only to the enterprise who carried on the classified business. Therefore, in the light of this legal proposition, the assessee is entitled for the deductions under s.80- A(4) on the profit earned from the execution of the work awarded to JV and consortium."

37 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 20. In view of the above and since the learned CIT(A) has followed the decisions of Coordinate Bench of ITAT, Visakhapatnam and Hyderabad, Judgment of A.P. High Court besides the Judgment of Hon’ble Supreme Court referred to hereinabove in the preceding paragraph of this order, respectfully following the ratio laid down in the above decisions, we dismiss the ground raised by the Revenue in this regard. Accordingly, the appeal of the revenue is dismissed.

21. In the result, ITA.No.1415/Hyd./2019 for the assessment year 2016-2017 is dismissed. ITA.No.389/Hyd./2020 – A.Y. 2017-2018 :

22. The assessee has raised the following grounds in the instant appeal: 1. “The order of the learned Commissioner of Income Tax (A) is against the law, weight of evidence and probabilities of case.

2. The learned Commissioner erred in confirming the order of the Assessing Officer wherein, deduction claimed u/s 801A is disallowed to the extent of Rs.3,95,39,247/-.

3. The learned Commissioner ought to have appreciated that the entire work allotted to AOP (Joint Venture) was executed by the assessee, therefore, the assessee is eligible for making claim u/s 801A and therefore, erred 38 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 in confirming the order of the Assessing Officer wherein, an amount of Rs.3,95,39,247/ was disallowed as not eligible u/s 801A of the IT Act.

23. Briefly stated facts of the case are that, the assessee is engaged in the business of infrastructure development. The assessee company filed it’s return of income for the impugned assessment year 2017-18 on 23.08.2018 declaring total income of Rs.1,52,13,203/-, under normal provisions of the Act, apart from Rs.30,22,18,526/-, as book profit u/sec.115JB of the Act. However, since the tax calculated u/sec.115JB of the Act, is more than the tax as per the normal provisions of the Act, the assessee disclosed its taxable income/total income in 39 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 terms of provisions of sec.115JB of the Act, and claimed refund of Rs.3,26,41,410/-. The case of the assessee company was selected for scrutiny under CASS. Accordingly, the Assessing Officer issued the statutory notices u/s. 143(2) and 142(1) of the Act, and called for information. In response to the said notices, the assessee company has filed it’s submissions. The Assessing Officer noted that the assessee company has claimed deduction u/sec.80IA of the Act to the tune of Rs.28,09,17,916/-. Therefore, the Assessing Officer asked the assessee company to furnish project-wise details of 80IA profit. In response, the assessee company filed it’s project details. The Assessing Officer noted that the assessee company had carried-out 04 projects, out of which, 02 projects were awarded to JV/Consortiums in which the assessee company had share in MJ-03(SRK-KCL JF)-Kadapa project at 74% and Gadekal (DOTT-SRK JV) project at 26% which are noted by the Assessing Officer in his assessment order at page-2 of the order. The Assessing Officer after examining the submissions of the assessee, allowed the 80IA deduction 40 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 only to the extent of assessee-company’s proportionate share with respect to the works executed through JV/Consortium and disallowed excess claim of Rs.3,95,39,247/- in respect of the above two projects.

24. On being aggrieved by the order of the Assessing Officer, the assessee company carried the matter in appeal before the learned CIT(A).

25. Before the learned CIT(A), it was the submission of the assessee that the assessee company has executed 04 projects viz., (1) MJ--03(SRK-KCL-JV)-Kadapa, (2) Marripadu (3) Nandipalli and (4) Gadekal (DOTT-SRK JV). Out of the above 04 projects, the assessee has executed 02 projects through JV/Consortium i.e., MJ--03(SRK-KCL-JV)- Kadapa, [Having 74% share] and Gadekal (DOTT-SRK JV) [Having 51% share]. He submitted that, although, the assessee has executed two projects as a constituent of the JVs, however, the entire project work was executed by the assessee-company itself by taking the other constituent's share on back-to-back sub-contract. He submitted that 41 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 though as per the agreements, the work has to be executed by the constituents in their agreed proportion, however, because of taking the other constituent's share on back-to- back sub-contract by the assessee-company in both the JVs, the entire project work was executed by the assessee itself, and, therefore, the profits derived from such projects to the extent of 100% is eligible for deduction u/sec.801A of the Act, in the hands of the assessee. However, the learned CIT(A) confirmed the order of the Assessing Officer to the extent of proportionate share of the assessee-company in respect of the above mentioned 02 projects executed through JV/Consortium.

26. Aggrieved by the order of the learned CIT(A), the assessee-company, carried the matter in appeal before the Tribunal.

27. Shri Mohd. Afzal, Learned Counsel for the Assessee, submitted that the assessee-company had executed 04 infrastructure projects, out of which, the assessee-company had executed 02 projects viz., MJ-03 42 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 (SRK-KCL-JV)-Kadapa, and Gadekal (DOTT-SRK JV) through JV/Consortium. In respect of these 02 projects, though, the JV/Consortium has to execute the work in respect of the above 02 projects to the extent of their proportionate share, however, the assessee-company had executed the remaining share of JV/Consortium project work also on back-to-back agreement with the JV/Consortium. Thus, the assessee-company had executed 100% project work in respect of these 02 projects also and, therefore, the assessee-company is eligible for sec.80IA deduction @ 100%. However, the learned CIT(A) without considering the submissions of the assessee has confirmed the order of the Assessing Officer, which is not in accordance with law. He, accordingly, submitted that the order of the learned CIT(A) be set aside.

28. Dr. Sachin Kumar, Sr. AR for the Revenue, strongly relied on the orders of the authorities below. He submitted that the Assessing Officer had allowed sec.80IA deduction to the assessee-company in respect of 02 projects to the extent of proportionate work executed by it through 43 ITA.No.359/Hyd./2022, ITA.No.1415/Hyd./2019 And ITA.No.389/Hyd./2020 JV/Consortium and had not disallowed the total deduction claimed by the assessee company u/sec.80IA of the Act. Therefore, the learned CIT(A), confirmed the order of the Assessing Officer in absence of any contrary material brought to his notice during the course of First Appellate Proceedings. He, accordingly, submitted that there is no infirmity in the order of the learned CIT(A) and, therefore, the order of the learned CIT(A) be confirmed in the interest of justice.