Loading judgment…
No AI summary yet for this case.
Detected automatically from the text. The count shows how many other judgments on BharatTax rely on the same authority.
Income Tax Appellate Tribunal, BANGALORE BENCH ‘A’
Before: SHRI JASON P BOAZ & SHRI LALIT KUMAR
PER SHRI JASON P BOAZ, ACCOUNTANT MEMBER :
This appeal by Revenue is directed against the order of the CIT(A)-6, Bangalore dated 25.10.2016 for Assessment Year 2008-09. The assessee has also preferred Cross Objections in the matter.
Briefly stated, the facts of the case are as under:-
& C.O. No.90/Bang/2017 2 2.1 The assessee, a company engaged in the business of providing software development services, and IT enabled services (ITeS), filed its return of income for Assessment Year 2008-09 on 30.09.2008 declaring total income of Rs.1,46,96,077 after, inter alia, claiming deduction u/s. 10A of the Income Tax Act, 1961 (in short ‘the Act’) to the tune of Rs.29,08,55,171/-. The case was taken up for scrutiny and the assessment was completed u/s. 143(3) of the Act vide order dated 21.12.2011 wherein the assessee’s income was determined at Rs.3,30,41,389/- in view of, inter alia, the Assessing Officer (‘AO’) disallowing the assessee’s excess claim for deduction u/s. 10A of the Act to the extent of Rs.1,83,45,312/-. On appeal, the CIT(A)-6, Bangalore partly allowed the assessee’s appeal vide order dated 25.10.2016. In doing so, the ld. CIT(A) allowed the assessee’s claim for deduction u/s. 10A of the Act following the decision of the Hon’ble Karnataka High Court in the case of CIT v Tata Elxsi Ltd. (349 ITR 98) (Kar).
3.1 Aggrieved by the order of the CIT(A)-6, Bangalore dated 25.10.2016 for Assessment Year 2009-10, Revenue has filed this appeal, raising the following grounds:-
“1.The order of the CIT (Appeals) is opposed to law and the facts and circumstances of the case.
& C.O. No.90/Bang/2017 3
2. On the facts and in circumstances of the case, the CIT(A) erred in citing the ratio laid down by the Hon'ble High Court in the case of CIT Vs Tata Elxsi Ltd. reported in 349 ITR 98 and directing the AO to reduce expenses incurred in foreign currency, both from Export Turnover as well as from Total Turnover for the purpose of computation of deduction u/s 10A, without appreciating the fact that the statute allows exclusion of such expenditure ONLY from Export Turnover by way of a specific definition for Export Turnover in the Act. On the other hand, there is no specific provision in Section 10A warranting exclusion of the above expenses from the Total Turnover also.
For these and such other grounds that may be urged at the time of hearing, it is humbly prayed that the order of the CIT(A) in so far as it relates to the above grounds may be reversed and that of the Assessing Officer be restored.
The appellant craves leave to add, alter, amend or delete any of the grounds that may be urged at the time of hearing of the appeal.
3.2 The ld. DR was heard in support of the grounds raised
. & C.O. No.90/Bang/2017 4 3.3 We have heard the rival contentions and perused and carefully considered the material on record; including the judicial pronouncement cited. As regards the issue of reduction of the items of expenditure incurred in foreign currency such as telecommunication charges, professional and consultation fees, travelling and conveyance expenses etc.; which are attributable to the delivery of software outside India and in rendering of technical services outside India, the jurisdictional High Court of Karnataka in the case of CIT v Tata Elxsi Ltd (349 ITR 98) (Kar) has held that when certain expenses are excluded from the export turnover for the purposes of computing deduction admissible under the Act; like u/s. 10A of the Act, such expenses are also to be excluded from total turnover, as export turnover is a part of total turnover. The decision in the case of Tata Elxsi Ltd (supra) has also been followed by the Hon’ble Court in its order in the case of DCIT v Motor Industries Co. Ltd., (ITA No. 776/2006, 744/2007 and 1155/2006 dated 13.06.2014), holding that if any expenditure is sought to be removed from export turnover, then it should also be reduced from total turnover for the purposes of computing the eligible deduction u/s. 10A of the Act. In this legal and factual matrix of the case, as discussed above, we find no reason to interfere with or deviate from the finding rendered by the ld. CIT(A) on this issue, and therefore uphold the same. Consequently, the grounds S.Nos. 1 to 4 raised by revenue are dismissed. & C.O. No.90/Bang/2017 5 4.1 In its Cross Objections (C.O.), the assessee has raised the following ground :- “1. Adjustments made to the ‘export turnover’ while computing deduction under section 10A of Income Tax Act, 1961 (‘the Act’). 1.1 The ld. CIT(Appeals) erred in not holding that no expenditure should be reduced from the ‘export turnover’, while computing the deduction u/s.10A of the Act.” 4.2 As revenue’s appeal on the assessee’s claim for deduction u/s.10A of the Act is dismissed and the assessee’s C.O. is only an alternate ground raised on the deduction u/s.10A of the Act, which has already been decided, there is no requirement for adjudication of the C.O., which is accordingly dismissed.
5. In the result, Revenue’s appeal for Assessment Year 2009-10 and the assessee’s Cross Objections are both dismissed. Order pronounced in the open court on 13th Dec., 2017.