DCIT, CC-7(2), MUMBAI vs. M/S. ANCHOR HEALTH & BEAUTY CARE P. LTD., MUMBAI

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ITA 1665/MUM/2020Status: DisposedITAT Mumbai16 December 2021AY 2013-143 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the facts of the current assessment year were identical to earlier years where the Tribunal had ruled in favour of the assessee. Therefore, the appeal of the revenue was dismissed.

What were the facts?

The assessee claimed deduction under Section 80IC for manufacturing and trading of goods. The Assessing Officer reduced the claim, and the CIT(A) partly allowed the assessee's appeal. The revenue appealed against the CIT(A)'s order regarding the apportionment of expenses.

What were the issues?

Whether expenses, including depreciation, should be apportioned between manufactured and trading goods for calculating deduction under Section 80IC based on sales turnover.

Which sections of the Income-tax Act were involved?

Section 80IC

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “A” MUMBAI

Before: MS. SUCHITRA RAGHUNATH KAMBLE & SHRI PRASHANT MAHARISHI

For Appellant: Shri M. Subramanian, A.R
For Respondent: Shri Mehul Jain, D.R
Hearing: 16/12/2021Pronounced: 16/12/2021

Assessee by : Shri M. Subramanian, A.R Revenue by : Shri Mehul Jain, D.R Date of Hearing : 16/12/2021 Date of pronouncement : 16/12/2021 ORDER PER SUCHITRA RAGHUNATH KAMBLE, J.M:

This appeal is filed against the order dated 21.02.2020 passed by the CIT(A)-49, Mumbai for assessment year 2013-14. The revenue has raised before us the following grounds:

“1. On the facts and circumstances of the case and in law, the CIT(A) has erred in directing that all the expenses have to be apportioned between the Sale of manufactured products and Sale of trading goods on the basis of the Sales Turnover for the purpose of working out deduction u/s. 80IC of the Act without appreciating the fact that depreciation mainly pertains to the manufacturing unit and has to be adjusted against the profit on sale of manufactured goods.

2. On the facts and circumstances of the case and in law, the CIT(A) has erred in directing that all the expenses have to be apportioned between the Sale of manufactured products arid Sale of trading goods on the basis of the Sales Turnover for the purpose of working out deduction u/s. 80IC of the Act without appreciating the fact that depreciation mainly pertains to Plant & Machinery of the 2 DCIT,CC 7(2) Vs. M/s Anchor Health & Beauty Care Pvt. Ltd.

Manufacturing Unit, and apportioning the same on the basis of Sales Turnover will present an unrealistic picture as there is gross difference between the Sales Turnover of leading Goods, amounting to Rs.23.58 crores,viz-a-viz the Sales Turnover of the Manufactured Goods, amounting to Rs.305.89 crores."

2.

The assessee is a private limited company engaged in the business of manufacturing of toothpaste, tooth powder, tooth brush, soap at their unit at Haridwar and is also engaged in trading of the same goods. During the year, the assessee claimed the deduction u/s 80IC of the Income Tax Act, 1961 amounting to Rs.7,82,47,342/- which were reduced by the AO in the assessment order dated 23.03.2016.

3.

Being aggrieved by the assessment order the assessee filed the appeal before the CIT(A) the CIT(A) partly allowed the appeal of the assessee.

4.

The ld. D.R submitted that the issue is covered against the department by the decision of the Tribunal in assessee’s own case vide order dated 16.09.2019 being for A.Y. 2009-10 and ITA No 1051/Mum/2016 for A.Y. 2010-11.

5.

The ld. A.R reiterated the submissions of the ld. A.R.

6.

We have heard both the parties and perused all the relevant material available on record. It is pertinent to note that the facts are identical in the present assessment year as the assessee’s explanation with regard to claim of deduction u/s 80IC is identical to that of earlier years. The assessing officer also on the same footing disallowed the claim of the assessee in the present assessment year. Therefore, following the decision of the Tribunal in the assessee’s own case we are dismissing the appeal of the revenue.

3 DCIT,CC 7(2) Vs. M/s Anchor Health & Beauty Care Pvt. Ltd.

7.

In the result, the appeal of the revenue is dismissed.

Order pronounced in the open court on 16.12.2021

Sd/- Sd/- (Prashant Maharishi) (Suchitra Raghunath Kamble) Accountant Member Judicial Member Place: Mumbai Date 16.12.2021 PS. Rohit आदेश की प्रतितिति अग्रेतिि/Copy of the Order forwarded to : अपीलार्थी / The Appellant 1. 2. प्रत्यर्थी / The Respondent. 3. आयकर आयुक्त(अपील) / The CIT(A)- 4. आयकर आयुक्त / CIT 5. विभागीय प्रविविवि, आयकर अपीलीय अविकरण DR, ITAT, Mumbai 6. गार्ड फाईल / Guard file. सत्यावपि प्रवि //True Copy// आदेशानुसार/ BY ORDER,

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