COMMISSIONER OF INCOME TAX vs. ARVIND CONSTRUCTION CO.LTD.


IN THE HIGH COURT OF DELHI AT NEW DELHI

% Date of Decision: December 4, 2007

ITA No. 1388/2006

COMMISSIONER OF INCOME TAX

..... APPELLANT

Through Ms. Prem Lata Bansal, Advocate

Versus

M/S. ARVIND CONSTRUCTION CO. LTD.

RESPONDENT

Through: Ms. Bhakti Pasrija, Advocate

ITA No. 705/2007

COMMISSIONER OF INCOME TAX

..... APPELLANT

Through Ms. Prem Lata Bansal, Advocate

Versus

M/S. ARVIND CONSTRUCTION CO. LTD.

.... RESPONDENT

Through: Ms. Bhakti Pasrija, Advocate

CORAM:

HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE DR. JUSTICE S. MURALIDHAR

ORDER

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No. 492/Del/2001 for the Assessment Year 1997-98. ITA No. 705/2007 is directe against an order dated 19^th January, 2007 passed by the Tribunal (Bench 'F') in ITA No. 1263/Del/2004 for the Assessment Year 2000-01. Since the same question of law is urged by the Revenue in both the appeals, they are being disposed by this common order.

- 2. The questions that have been urged by the Revenue for consideration in both these appeals are under: - (1) Whether interest earned by the Assessee on RBI Bonds is the income derived by it from the business of industrial undertaking so as to be eligible for deduction under Section 80HHB of the Income Tax Act, 1961? - (2) Whether the Tribunal was correct in law in allowing deduction under Section 80-IA of the Act to the Assessee on receipts from transportation of sleepers? - 3. The Assessee carried out certain construction works in two different projects in Iraq as a sub-contractor of the Indian Railway Construction Corporation ('IRCON'). On account of the outbreak of war in Iraq, the payments to IRCON were held up. Subsequently, by an agreement between the Governments of India and Iraq, a settlement was arrived at by which the payments would be made to

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IRCON on the deferred basis. The total sum due to the Assessee together wit interest was calculated at Rs.54.93 crores for the Assessment Year 1997-98 and the said sum was settled as under:

(i) RBI Bonds

Rs.42,69,91,452/-

(ii) ECGC Bonds

Rs. 5,61,12,153/-

(iii) Interest on RBI bonds

Rs. 6,61,83,046/-

the purposes of such deduction. Ms. Bansal further submitted that as regards the connected appeal (ITA No. 705/2007) in respect of the Assessment Year 2000-01 it stood on a different footing since the interest earned on the RBI bonds was not relatable to the said assessment year.

- 7. We are unable to agree with the submissions advanced made by learned counsel for the Revenue. We find that as regards the interest on the RBI bonds, this was part of the total settlement package by which the Assessee was to receive Rs.54.93 crores for the works undertaken in Iraq as a sub-contractor of the IRCON. In the facts and circumstances of the case, it is not possible to view the interest received on the RBI bonds as payment de hors the activity of the Assessee pursuant to the execution of the contract. We do not find any error in the orders of the CIT (A) as well as the Tribunal warranting any interference. No substantial question of law arises on this issue. - 8. As regards the payment received on account of transportation charges, the Tribunal has, in our view, rightly observed that the Assessee is transporting sleepers only to the railways at different sites and to no other entity. We are agree with the view expressed by the CIT(A), concurred with by the Tribunal, that business of the Assessee included not only manufacturing but all incidental ITA Nos 1388/2006 & 705/2007

2007:DHC:10253-DI

activities undertaken till the delivery of the manufactured goods was effected. The benefit of the deduction to the Assessee in terms of Section 80-IA of the Act cannot be denied since the receipts on account of transportation is a part of its business receipts. No substantial question of law arises in this regard either.

- 9. As regards the connected appeal (ITA No. 705 of 2007) for the Assessment Year 2000-01, we find that in para 6 of the order dated 19^th January, 2007 it has been observed by the Tribunal that "there is no dispute that facts of the case in the year under consideration are identical" with the facts of the Assessment Year 1997-98. In that view of the matter, it is not possible to accept the submissions made by learned counsel for the Revenue that the facts of the Assessment Year 2000-01 stood on different footing warranting a different treatment. - 10. For the aforementioned reasons, there is no merit in these appeals and they are dismissed as such.

MADAN B. LOKUR, J

S. MURALIDHAR, J

DECEMBER 04, 2007 rk

ITA Nos 1388/2006 & 705/2007

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