DCIT, CIRCLE-1, KOLHAPUR vs. KOLHAPUR ZILLA SAHAKARI DUDH UTPADAK SANGH LTD, KOLHAPUR

ITA 2/PUN/2020Status: DisposedITAT Pune15 June 2022AY 2016-174 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the jurisdictional High Court's decision, which came after the Supreme Court's ruling, had already settled the law in favor of the assessee regarding the payment of milk rate difference. Therefore, the CIT(A)'s findings were upheld.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting an addition made on account of distribution of profit as additional milk price. The assessee argued that the issue was covered by previous ITAT and Bombay High Court decisions in its own case.

What were the issues?

Whether the additional price paid for milk by a cooperative society to its members, after determining profits, constitutes a distribution of profits. Whether the CIT(A) was justified in deleting the addition based on previous favorable decisions.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

CIT v. Kolahpur Zilla Sahakari Dudh Utpadak Sangh Ltd.
315 ITR 304 · 2009 · HC
11 citing

Income Tax Appellate Tribunal, “A” BENCH,

Before: SHRI S.S.GODARA & DR.DIPAK P.RIPOTE

For Respondent: Shri Anurag Shivastava – DR

Hearing: 10/06/2022Pronounced: 15/06/2022

ORDER

PER S.S.Godara, JM:

This Revenue’s appeal for A.Y. 2016-17 is directed against the ld.Commissioner of Income Tax(Appeals)-1, Kolhapur’s order, dated 22.10.2019 passed in case no.KOP/10439/2018-19 involving proceedings u/s 143(3) of the Income Tax Act, 1961 in short “the Act”.

Case called twice. None appear at the assessee’s behest. It is accordingly proceeded ex-parte.

2. The Revenue pleads the following substantive grounds in the instant appeal: “1. On the facts and circumstances of the case and in law, the CIT(A) was not justified in deleting the addition made on account of distribution of profit in the garb of payment of additional price for purchase of milk, without taking note and direction of the Hon’ble Supreme Court of India in judgment dated 23.08.2011 on similar issue in Civil appeal no. 7227 of 2011 in the case of CIT-1, Kolhapur vs Shri Warana Sahakari Dudh Utpadak Prakriya Sangh.

On the facts and circumstances of the case and in law, the CIT(A) was not justified in not appreciating the fact that additional purchase price was paid only to the members of the society after determination of profit earned by the assessee society at the end of the financial year, which amounts to distribution of profits in terms of bye-laws of the assessee society.

3. The appellant prays that the order of the Ld. CIT(A) be vacated and that of the Assessing Officer’s order be restored.

4. The appellant craves leave to add, alter, amend, modify any of the grounds or raise any other ground at the time of proceedings before the Hon’ble Tribunal which may please be granted.”

We next note that the CIT(A) detailed discussion granting the impugned relief to the assessee reads as under: “4. Before me, Shri Pranjal Phadnis, Advocate & AR appeared and the case was heard and discussed. In respect of ground no. 1 the AR stated that this issue is squarely covered in favour of the assessee by the decision of Hon’ble ITAT in his case for AYs 1996-97 to 199-2000 and 2001-02 in to 405/PN/2005 dated 26/09/2005 and also by the decision of the Hon’ble Bombay High Court in assessee’s own case in 315 ITR 304. In respect of ground 2 also, the AR submitted that the matter is covered in his favour by the decision of the Hon’ble ITAT cited above as well as the decision of the Hon’ble Bombay High Court in the assessee’s own case in appeal (no. 1156 and 1157 of 2014 where the Departmental appeal has been dismissed.

I have carefully considered the matter and I find that the disallowance of the final rate difference is squarely covered in the case of the appellant by the decision cited as well as the issue in ground 2 of disallowance of depreciation after reducing the project subsidy is also covered in favour of for A.Y. 2016-17 DCIT vs. Kolhapur Zilla Sahkari Dudh Utpadak Sangh Ltd., (R) the appellant by the orders of the ITAT and Hon’ble Bombay High Court. Respectfully following the decisions of the ITAT and Hon’ble Bombay High Court in the case of the assessee in earlier years, the disallowances of Rs.63,92,45,825 and Rs 6,39,575 are deleted and grounds 1 and 2 are allowed.”

Learned Departmental Representative vehemently contended during the course of hearing that the ld.CIT(A) has nowhere considered the hon’ble apex court’s landmark decision in CIT-1 vs. Shri Warana Sahakari Dudh Utpadak Prakriya Sangh (supra) whilst accepting the assessee’s sole substantive ground in issue. He fails to dispute the clinching fact that the hon’ble jurisdictional high court decision come much after in 2014 (supra) has already settled the law regarding the assessee’s payment of final milk rate difference against the department. That being the case, we conclude that the CIT(A)’s findings in issue deserve to be upheld. Ordered accordingly.

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