DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 14, PUNE vs. MAHARASHTRA STATE WAREHOUSING CORPORATION, PUNE

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

3. At the outset, we note that this Tribunal on similar issue basing on identical facts decided in favour of the assessee from A.Ys. 2008-09 and 2009-10 onwards. We find the latest being A.Y. 2014-15 at Page No. 9 of the paper book. It is noted that the Co-ordinate Bench while deciding the issue in favour of the assessee held the facts and circumstances are similar to that of A.Y. 2013-14 in wherein, we note that the Co-ordinate Bench therein for A.Y. 2013-14 in turn relying on the orders for A.Ys. 2008-09 and 2009-10 held the assessee is eligible for deduction u/s. 80IA(4) of the Act. The relevant portions at Para Nos. 9 and 10 in ITA No. 2871/PUN/2017 for A.Y. 2014-15 are reproduced here-in- below for ready reference : “9. We further find that Ld.CIT(A) has followed the decision of Coordinate Bench of the Tribunal in assessee’s own case for the assessment year 2013- 14 in ITA No.649/PUN/2012 order dt.28.02.2019, wherein it has given finding as under : “6. We have perused the case records and have given thoughtful consideration to the judicial pronouncements placed before us. We observe that Ld. CIT(Appeals) in his detailed order has provided relief to the assessee on the issue of deduction u/s.80IA(4) of the Act on the basis of decision by the Pune Bench of the Tribunal in assessee’s own case for assessment years 2008- 09 and 2009-10 wherein the Tribunal has ruled in favour of the assessee allowing the claim of deduction u/s.80IA(4) of the Act. We further observe that the Ld. AR at the time of hearing has placed before us the copy of order passed by the Pune Bench of the Tribunal in ITA No.1014/PUN/2015 for the assessment year 2011-12 again in assessee’s own case where the Tribunal has followed its own order for assessment year 2008-09 and 2009- 10 in the case of assessee and provided relief to the assessee. Therefore, relief granted by the Ld. CIT(Appeals) to the assessee on the issue are not only covered by the assessee’s own case for assessment years 2008-09 and 2009-10 as well but also for assessment year 2011-12. We do not find any infirmity with the findings of the Ld. CIT(Appeals) and relief provided to the assessee herein is sustained.” 10. Before us, no material has been placed on record by the Revenue to demonstrate that the decisions of Tribunal that were followed by the Ld.CIT(A) while dismissing the appeals of Revenue have been set aside /stayed or overruled by the higher Judicial Authorities. Before us, Revenue has not placed any material on record to point out any distinguishing feature in the facts of the case for the year under consideration and that of earlier years nor has placed any contrary binding decision in its support. In view of the aforesaid facts, we find no reason to interfere with the order of Ld.CIT(A) and hence, the relief provided to the assessee herein is sustained. Thus, the grounds of Revenue are dismissed.”

Order pronounced in the open court on 04th July, 2022.