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Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI D. KARUNAKARA RAO, AM & SHRI VIKAS AWASTHY, JM
आदेश आदेश / ORDER आदेश आदेश
PER VIKAS AWASTHY, JM :
These two appeals have been filed by the Revenue. ITA No.2654/PUN/2016 is directed against the order of Commissioner of Income-tax (Appeals)-6, Pune dated 30-08-2016 for the assessment year 2006-07 in reassessment proceedings u/s.147 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’). In ITA No.2653/PUN/2016, the Revenue has assailed the order of Commissioner of Income-tax (Appeals)-6, dated 31-08-2016 for the assessment year 2010-11.
2 ITA Nos. 2653 & 2654/PUN/2016 M/s. Kala Genset Pvt. Ltd.,
ITA No.2654/PUN/2016 for A.Y. 2006-07 :
The brief facts of the case as emanating from the records are;
the assessee is engaged in the business of manufacture and
assembling of Generator sets. The assessee filed its return of income
for the impugned assessment year on 22-11-2006 declaring total
income of Rs.1,71,42,956/-. The assessee claimed deduction
u/s.80IB(5) in respect of manufacturing unit located at Silvassa. In
scrutiny assessment proceedings, the assessee’s claim of deduction
u/s.80IB(5) was allowed vide order dated 04-11-2008. Subsequently,
the Assessing Officer (in short ‘AO’) reopened the assessment to reject
assessee’s claim of deduction amounting to Rs.1,63,06,945/-
u/s.80IB(5) of the Act. The AO vide order dated 08-03-2013 passed
u/s.143(3) read with section 147 disallowed the assessee’s claim of
deduction u/s.80IB(5) of the Act.
Aggrieved by reopening of assessment and disallowance of claim
of deduction u/s.80IB(5), the assessee filed appeal before the CIT(A).
The First Appellate Authority vide impugned order held that the
assessee is eligible for claiming the deduction u/s.80IB(5) and reversed
the findings of AO. Against the order of CIT(A), the Revenue is in
appeal before the Tribunal.
Shri Yogesh Kamat representing the Department submitted that
the CIT(A) has erred in coming to the conclusion that ‘assembling’
amounts to ‘manufacturing’. The CIT(A) while allowing the appeal of
assessee has placed reliance on the decision of Pune Bench of the
3 ITA Nos. 2653 & 2654/PUN/2016 M/s. Kala Genset Pvt. Ltd.,
Tribunal in assessee’s own case for the assessment years 2007-08 and
2008-09 in ITA Nos. 2056 & 2057/PUN/2012 decided on 28-02-2014.
The Department is in appeal before the Hon’ble High Court against the
said order of Tribunal. The ld. DR fairly conceded that the appeal of
the Revenue may not be accepted by the Hon’ble High Court as the tax
effect in the appeal is below the monetary limit as has been recently
notified by the CBDT vide Circular No.21/2015. The ld. DR placed
reliance on the decision of Hon’ble Calcutta High Court in the case of
CIT Vs. Babcock & Wilcox of India Ltd. reported as 241 ITR 583 to
contend that assembling of parts cannot be equated with ‘manufacture
of an article or a thing’. The ld. DR contended that the provisions of
section 10A and 10B have been amended by the Finance Act, 2000
whereby definition of ‘manufacturing’, which included any process or
assembling has been deleted w.e.f. 01-04-2001.
On the other hand, Shri Nikhil Patkak appearing on behalf of the
assessee submitted that the assessee claimed deduction u/s.80IB(5)
for the first time in the assessment year 2005-06. The Revenue
initially allowed the assessee’s claim of deduction. Thereafter, the
assessment was reopened and the assessee’s claim of deduction
u/s.80IB(5) was denied. The assessee carried the matter in appeal
before the First Appellate Authority. The CIT(A) deleted the addition.
Thereafter, the Department did not agitate the issue in appeal before
the Tribunal on account of low tax effect. In assessment years 2007-
08 and 2008-09, the assessee’s claim of deduction was again
disallowed. In the first appeal before the CIT(A), the assessee’s claim
of deduction u/s.80IB(5) in respect of Silvassa unit was allowed. The
Department carried the issue in appeal before the Tribunal in ITA Nos.
2056 & 2057/PUN/2012 (supra). The Tribunal upheld the order of
4 ITA Nos. 2653 & 2654/PUN/2016 M/s. Kala Genset Pvt. Ltd.,
CIT(A) in holding assessee eligible for claiming deduction. The ld. AR
referred to the above order of Tribunal placed at pages 21 to 37 of the
paper book. The ld. AR submitted that the Tribunal has held that
‘manufacturing’ includes assembly of parts. The ld. AR further
pointed that the Tribunal while allowing assessee’s claim has
considered the decision rendered in the case of CIT Vs. Babcock &
Wilcox of India Ltd. (supra).
We have heard the rival submissions and have perused the
orders of the authorities below. The solitary issue in the appeal by
Revenue is against allowing assessee’s claim of deduction of
Rs.1,63,06,945/- u/s.80IB(5). The assessee is engaged in the
business of assembling and manufacture of Diesel Generator Sets for
industrial and commercial applications. As per the contentions of the
Revenue, assembling of various components does not amount to
‘manufacture’. We find that, for similar reasons, the assessee’s claim
of deduction u/s.80IB(5) was denied by the Department in assessment
years 2007-08 and 2008-09. The issued travelled to the Tribunal. The
Tribunal after placing reliance on the decisions rendered in the case of
Chiranjeevi Wind Energy Ltd. reported as 2011-TIOL-91-HC-MAD-IT,
Tata Locomotive & Engineering Ltd. reported as 68 ITR 325 (Bom.),
CIT Vs. Jackson Engineers Ltd. reported as 341 ITR 518 (Delhi) upheld
the order of CIT(A) in allowing assessee’s claim of deduction
u/s.80IB(5). We further find that the Coordinate Bench of the
Tribunal while deciding the issue in favour of the assessee has also
considered the decision rendered in the case of CIT Vs. Babcock &
Wilcox of India Ltd. (supra). Since this issue has already been
considered and decided in favour of the assessee by the Tribunal, we
find no reason to take a contrary view, especially when the facts are
5 ITA Nos. 2653 & 2654/PUN/2016 M/s. Kala Genset Pvt. Ltd.,
identical. Accordingly, the impugned order is upheld and the appeal of
the Revenue is dismissed.
In the result, the appeal of the Revenue is dismissed.
ITA No.2653/PUN/2016 for A.Y. 2010-11 :
The Revenue in appeal has assailed the order of CIT(A) in
deleting the addition of Rs.1,37,66,943/-.
The ld. DR submitted that as per the information received from
the Sales Tax Department, Govt. of Maharashtra the assessee has
indulged in bogus purchases of material from Hawala operators. The
assessee has obtained book entries indicting purchase of building
material from the following hawala dealers amounting to
Rs.1,37,66,943/- :
Ajkshar Distributors Pvt. Ltd. 2. Ramdev Trading Company 3. Darshat Trading Pvt. Ltd., 4. Evershine Enterprises 5. Reliance Enterprises
The assessee failed to substantiate with cogent evidence that the
material was procured from the aforesaid dealers. Consequently, the
AO made addition. However, in the first appeal, the CIT(A) deleted the
addition of bogus purchases on the ground that the assessee might
have obtained the material locally in cash and only for the purpose of
availing VAT credit the bills have been sought from the Hawala
operators. The findings of CIT(A) are erroneous as they are merely
based on presumptions and assumptions.
6 ITA Nos. 2653 & 2654/PUN/2016 M/s. Kala Genset Pvt. Ltd.,
On the other hand, ld. AR vehemently defended the findings of
CIT(A) in deleting the addition. The ld. AR submitted that, even if the
purchases are admitted to be bogus, the construction of the building
has not been disputed by the Department. The cash available with the
assessee against bogus purchases of construction material have been
invested for construction of the building. Therefore, the said amount
can be set off against work-in-progress.
We have heard the submissions made by the representatives of
rival sides and have perused the orders of the authorities below. The
solitary issue raised in appeal by the Department is against deleting
the addition of Rs.1,37,66,943/- on account of bogus purchase of
building material from the hawala operators by the assessee. The
contention of the Revenue is that the assessee has never purchased
the material for construction of the building. It has merely obtained
the accommodation entries from hawala dealers. At the same time,
construction of building by the assessee has not been disputed by the
Department. The CIT(A) has deleted the addition by considering the
fact that cash available with the assessee against alleged bogus
purchases has been utilized towards construction of building and
hence, it is part of work-in-progress. For the sake of completeness,
the relevant extract of the findings of CIT(A) are reproduced herein
below :
4.3.1 ………………… ………………………… Considering this evidence and the fact that the WIP has been certified by the auditors, I am of the view that there has been a construction work which has been carried out during the year. The value as per valuation report is Rs.1,56,55,200/- and the WIP as per the books is shown at Rs.1,51,26,000/-. The material purchased from the alleged bogus suppliers is Rs.1,37,66,943/-. It is quite possible that the appellant may have incurred this expenditure by purchasing the material locally in cash and only for the purpose of
7 ITA Nos. 2653 & 2654/PUN/2016 M/s. Kala Genset Pvt. Ltd.,
availing any VAT credit he may have sought the bills from these hawala operators. In view of the fact that the building has been constructed, it could not have been possible without purchasing the material. Therefore, the action of the AO in not considering the withdrawals made from the books as not having been invested in capita; WIP is erroneous. Therefore the addition made by the AO treating the investments in the WIP has unexplained investment is deleted. Further, as the withdrawn amounts have been utilized for the purpose of business, the disallowance of interest made by the AO is without any basis and hence deleted.”
We find that the reasons given by the CIT(A) in deleting the
addition are plausible and hence, we concur with the same. We find
no reason to interfere with the findings of CIT(A). Accordingly, the
appeal of the Revenue is dismissed.
In the result, the appeal of the Revenue is dismissed.
Order pronounced on Monday, the 31st day of December, 2018.
Sd/- Sd/- (D. KARUNAKARA RAO) (VIKAS AWASTHY) ACCOUNTANT MEMBER JUDICIAL MEMBER
पुणे / Pune; �दनांक / Dated : 31st December, 2018 Satish आदेश क� �ितिलिप अ�ेिषत आदेश क� �ितिलिप अ�ेिषत / Copy of the Order forwarded to : आदेश क� आदेश क� �ितिलिप अ�ेिषत �ितिलिप अ�ेिषत
अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. आयकर आयु� (अपील) / The CIT(A)-6, Pune 3. आयकर आयु� / The Pr.CIT-5, Pune 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, “ए” ब�च, 5. पुणे / DR, ITAT, “A” Bench, Pune. गाड� फ़ाइल / Guard File. 6.
//स�यािपत �ित // आदेशानुसार / BY ORDER,
// True Copy // Senior Private Secretary, आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune
8 ITA Nos. 2653 & 2654/PUN/2016 M/s. Kala Genset Pvt. Ltd.,
Date 1. Draft dictated on 26-12-18 Sr.PS 2. Draft placed before author 27-12-18 Sr.PS 3. Draft proposed & placed before the AM second member 4. Draft discussed/approved by Second AM Member. 5. Approved Draft comes to the Sr.PS/PS Sr.PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.