GALA PRECISION TECHNOLOGY PVT. LTD.,THANE vs. ACIT RANGE - 6(3), MUMBAI

आदेश / O R D E R Per Manoj Kumar Aggarwal (Accountant Member)

stands dismissed.

4. The second issue pertains to addition of CENVAT credit for Rs.10,80,330/- u/s 145A. The Ld. AR drew attention to the fact that this issue is also recurring in nature and already delved upon by the Tribunal in AYs 2005-06 & 2006-07 where the matter has been remitted back with certain directions. Upon perusal of the cited order of the Tribunal in assessee’s own case for AY 2006-07, we concur with the stand of Ld.

Gala Precision Technology Private Limited Assessment Year 2007-08 AR and find that the matter has been remitted back by the Tribunal in earlier years with following directions:- 5.4 The contention of the assessee was that it was following consistently exclusive method of MODVAT account and it has added unutilized MODVAT credit to the closing stock. However, the AO has added unutilized MODVAT credit to closing stock of raw material. By the impugned order, CIT(A) confirmed the addition by observing that mandatory provision of Section 145A is applicable. We found that exactly similar issue has been considered by the Tribunal in assessee’s own case in the immediately preceding year 2005-06, where matter has been restored to the file of the AO with the following observations :- “9. The next grievance of the assessee relates to addition of MODVAT of Rs.32,43,539/- under Section 145A. We found that exactly similar issue was decided by the Tribunal in aforementioned order dated 30-7-2010, wherein the matter was restored to the file of AO with the following observations :- “7. The next ground was with respect to addition of closing balance of MODVAT credit of Rs. 4,78,362/- as a part of the closing stock The Ld. CIT(A) upheld the contention of the AO by adding closing balance of Modvat credit of Rs. 4,78,362/- to the closing stock. We find that the issue is covered in assessee's own case in ITA No·5760/M/2005 for the A.Y. 2003-04 wherein it has been held as follows :- "since the issue under consideration is identical to that of Hawkins Cookers Ltd. in vide order dtd.11.8.2008, we remit the matter back to the file of the AD with a direction to decide the issue by following the guidelines given in Hawkins Cookers' Ltd. Thus this ground of the appeal of the assessee is allowed for statistical purposes" Respectfully following the earlier year order we remit back the issue to the file of the AD and redo the working in the light of the decision of Hawkins Cookers Ltd.(supra).” We have considered rival contentions. As facts and circumstances during the year under consideration are the same as discussed by the Tribunal in its order dated 30-7-2010, therefore, we restore this ground with regard to addition on account of MODVAT to the file of the AO for deciding afresh in terms of direction given by the Tribunal as quoted above.” 5.5 As the facts and circumstances during the year under consideration are same, respectfully following the order of Tribunal in assessee’s own case, the issue is restored back to the file of the AO for deciding afresh as per the direction given by the Tribunal in its order dated 30-7-2010. We direct accordingly.

Since a view has already been taken, respectfully following the same, the matter stands remitted back to the file of Ld. AO on similar lines for re-adjudication. This ground stands allowed for statistical purposes.

Gala Precision Technology Private Limited Assessment Year 2007-08 5. In nutshell, the assessee’s appeal stands partly allowed for statistical purposes. Order pronounced in the open court on 15th March, 2018.