M/S. STEER ENGINEERING PVT. LTD.,BENGALURU vs. ADDITIONAL COMMISSIONER OF INCOME-TAX, RANGE-12, BENGALURU

It has been submitted by the Ld.AR that the above referred grounds were inadvertently not adjudicated while passing the order dated 23/10/2019. Assessee filed miscellaneous petition pointing out this inadvertent mistake. This Tribunal vide order dated 14/09/2020 refixed the appeal for hearing for limited issue to adjudicate Ground No.3 (ii) - (iii) and Ground 4 (ii) reproduced hereinabove. Ground No. 3(ii)-(iii) 3. The Ld.AR submitted that, authorities below erred in adopting incorrect figures of profit of business of undertaking for purpose of computing deduction under section 10B of the Act. He submitted that, authorities below held that foreign exchange gain earned from export oriented unit is not part of profit of undertaking thereby reducing the said amount while computing deduction under section 10B of the Act. The Ld.AR in support of his arguments placed reliance on decision of Hon’ble Karnataka High Court in case of CIT vs Infosys Technologies Ltd., reported in (2012) 18 Taxmann.com 169 and decision of Hon’ble Madras High Court in case of CIT vs. Pentasoft Technologies Ltd., reported in (2013) 33 Taxmann.com 570. 3.1 The Ld.AR submitted that, foreign exchange has a direct nexus from export sales made and therefore needs to be considered as a part of profits of business, export turnover and total turnover.

On the contrary the Ld.Sr.DR could not controvert the above submissions of Ld.AR.

We have perused submissions advanced by both sides in the light of records placed before us. The decision relied by the Ld.AR of Hon’ble Karnataka High Court in case of CIT vs Infosys Technologies Ltd. (supra) has considered an identical issue. Hon’ble Court while deciding the issue held as under: “8. We have heard the Ld.Counsel appearing for the parties and scrutinise the material on record. Both the first appellate authority and the appellate Tribunal answered the above said substantial question of law in favour of assessee and against the revenue. The said concurrent findings arrived at by the authorities is justified as the fluctuation in the valuation of currency which has to be converted to foreign currency has direct nexus to the export of software and can never be included as income from other sources. Wherefore, the said finding does not suffer from any error or illegality as to call for interference in this appeal.” 5.1 It is not the case of the revenue that the said foreign exchange gain does not arise out of the export oriented undertaking and therefore the benefit of such gain forming part of the profits of the undertaking cannot be denied to assessee. 5.2 Respectfully following the view taken by Hon’ble jurisdictional High Court and Hon’ble Madras High Court, referred to and relied by Ld.AR hereinabove, we direct the Ld.AO to recompute the deduction under section 10A of the Act by including the foreign exchange gain as a part of profits earned from the export oriented undertaking. Accordingly this ground raised