DCIT, CHENNAI vs. MAARS SOFTWARE INTERNATIONAL LTD., CHENNAI

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ITA 631/CHNY/2017Status: DisposedITAT Chennai19 June 2017AY 2002-033 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 foreign exchange gains derived from export business are eligible for deduction under Section 10A, following the jurisdictional High Court's decision in CIT Vs. Pentasoft Technologies Ltd.

What were the facts?

The Revenue appealed against the deletion of disallowance of deduction under Section 10A on foreign exchange gain. The assessee did not appear for the hearing.

What were the issues?

Whether foreign exchange gains arising from export activities are eligible for deduction under Section 10A of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 10A

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, B/“SMC” BENCH, CHENNAI

Before: SHRI CHANDRA POOJARI

Hearing: 19.06.2017

आदेश / O R D E R

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

1.

This appeal is filed by the Revenue, aggrieved by the order of the Learned Commissioner of Income Tax(A)-8, Chennai dated 06.01.2017 pertaining to assessment year 2002-03.

2.

The only ground in this appeal is with regard to deletion of disallowance of deduction u/s.10A of the Act on foreign exchange gain of `37,28,199/- by Ld.CIT(A).

3.

At the time of hearing, none appeared on behalf of the assessee. The case is taken for adjudication after hearing the ld.D.R.

4.

After perusing the material on record and hearing the ld.DR, the similar issue came for consideration before the jurisdictional High Court in the case of CIT Vs. Pentasoft Technologies Ltd., in (2012)

347 ITR 578(Madras) wherein held that:-

“4. In order to allow a claim under section 10A of the Act, what all is to be seen is whether such benefit earned by the assessee was derived by virtue of export made by the assessee. The exchange value based on upward or downward of the rupee value is not in the hands of the assessee. In other words, the assessee does not determine the exchange value of the Indian rupee. It has to be remembered but for the fact that the assessee is an export house, there was no question of earning any foreign exchange. Therefore, when the fluctuation in foreign exchange rate was solely relatable to the export business of the assessee and the higher rupee value was earned by virtue of such exports carried out by the assessee, there is no reason why the benefit of section 10A should not be allowed to the assessee”.

Being so, I do not find any infirmity in the order of Ld.CIT(A) wherein he has followed the binding decision of the jurisdictional High Court. Accordingly, the ground raised by the Revenue stands dismissed.

5. In the result, the appeal of Revenue is dismissed.

Order pronounced on 19th June, 2017 at Chennai.

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