DCIT, CIRCLE- 36(1), NEW DELHI vs. MNC HERS, NEW DELHI

ORDER PER O.P. KANT, AM:

These two appeals by the revenue are directed against a common order dated 13/12/2017 passed by the Ld. CIT(Appeals)- 12, New Delhi [in short the Ld. CIT(A)] for assessment year 2013-14 and 2014-15. As common issues are involved, both these appeals were hard together and disposed off by way of this consolidated order for convenience.

MNC HERS (A.Y. 2013-14)

“1. The Ld. CIT(A) erred in law and on fact in deleting the addition of Rs. 1,34,77,105/- for A.Y. 2013-14 & Rs. 55,00,478/- for A.Y. 2014-15 by holding that the assessee is eligible to claim further deduction @ 100% u/s 80IC of the Act by making substantial expansion even after the assessee has already availed 100% deduction u/s 80IC of the Act for the initial five years after the commencement of manufacturing or production of the industrial undertaking. The Ld. CIT(A) has not appreciated the provisions of sub- clause (ii) of sub-section 3 of section 80IC which enumerates that the deduction referred to in sub-section 1 shall be restricted to 100% of such profit and gains for five assessment years commences with the initial assessment year and thereafter 25% of the profit and gains.

2. The Ld. CIT(A) erred in law and fact by not appreciated the fact that section 80IC of the I.T. Act, 1961 has been enacted in order to promote industrial growth and employment generation in a backward area either through commencement of manufacturing or production by a new industrial unit or substantial expansion by a pre- existing industrial unit. The law has been enacted in such a way that the pre-existing undertaking or enterprises do not suffer from any handicap merely on account of the fact that they were existing prior to the introduction of section 801C. The condition of substantial expansion has made a pre-requisite for allowing deduction u/s 80IC in the case of old undertaking or enterprise. It is however, clear that there is no overlapping of the two kinds of undertaking or enterprises made eligible for deduction u/s 80IC. These are two distinct categories with distinct conditions of eligibility laid down for deduction u/s 80IC. Since the pre-existing units cannot possibly crossover into the zone of new undertakings or enterprises, the new undertakings also obviously cannot be allowed to cross over into the zone meant for old, pre-existing undertakings. The rules have to be same for all the participants or stakeholders.

3. The Ld. CIT(A) erred in law and on fact by not considering the decision of the ITAT, Chandigarh in the case of M/s Hycron Electronics Vs. ITO, Baddi and the CBDT Circular 1/2016 dated 15.02.2016 wherein it has been held that an assessee who is eligible to claim deduction u/s 80IA has the option to choose the initial/first year, he shall be entitled to claim deduction for ten consecutive years from the year in respect of which he has exercised such option subject to the fulfillment of the conditions prescribed in the section.

4. The Ld. CIT(A) erred in law and on fact in interpreting Section 80IC of the IT Act in manner whereby substantial expansion in the new units is interpreted on basis of deduction at the rate of 100% which will lead to absurdity as that would mean that deduction would become perpetual as long as assessee has carried out substantial expansion but such interpretation would render provisions of sub section 6 of Section 80IC otiose/meaningless/redundant and therefore such interpretation cannot be permitted.

5. The Ld. CIT(A) erred in law and on fact in accepting claim of deduction of assessee u/s 80IC of IT Act by allowing changing of “initial assessment” year, whereas as per Clause V of Sub section 8 of Section 80IC it can be either on commencement of operation or at completion of substantial expansion but it cannot be both.

6. Notwithstanding, the tax effect is also above the monetary limit as prescribed by the CBDT circular No. 21/2015 dated 10.12.2015, therefore, further appeal is recommended in this case.”

MNC HERS (A.Y. 2014-15)

“1. The Ld. CIT(A) erred in law and on fact in deleting the addition of Rs. 1,34,77,105/- for A.Y. 2013-14 & Rs. 55,00,478/- for A.Y. 2014-15 by holding that the assessee is eligible to claim further deduction @ 100% u/s 80IC of the Act by making substantial expansion even after the assessee has already availed 100% deduction u/s 80IC of the Act for the initial five years after the commencement of manufacturing or production of the industrial undertaking. The Ld. CIT(A) has not appreciated the provisions of sub-clause (ii) of sub-section 3 of section 80IC which enumerates that the deduction referred to in sub-section 1 shall be restricted to 100% of such profit and gains for five assessment years commences with the initial assessment year and thereafter 25% of the profit and gains.

2. The Ld. CIT(A) erred in law and fact by not appreciated the fact that section 80IC of the I.T. Act, 1961 has been enacted in order to promote industrial growth and employment generation in a backward area either through commencement of manufacturing or production by a new industrial unit or substantial expansion by a pre-existing industrial unit. The law has been enacted in such a way that the pre-existing undertaking or enterprises do not suffer from any handicap merely on account of the fact that they were existing prior to the introduction of section 80IC. The condition of substantial expansion has made a pre-requisite for allowing deduction u/s 80IC in the case of old undertaking or enterprise. It is however, clear that there is no overlapping of the two kinds of undertaking or enterprises made eligible for deduction u/s 80IC. These are two distinct categories with distinct conditions of eligibility laid down for deduction u/s 80IC. Since the pre-existing units cannot possibly crossover into the zone of new undertakings or enterprises, the new undertakings also obviously cannot be allowed to cross over into the zone meant for old, pre-existing undertakings. The rules have to be same for all the participants or stakeholders.

3. The Ld. CIT(A) erred in law and on fact by not considering the decision of the ITAT, Chandigarh in the case of M/s Hycron Electronics Vs. ITO, Baddi and the CBDT Circular 1/2016 dated 15.02.2016 wherein it has been held that an assessee who is eligible to claim deduction u/s 80IA has the option to choose the initial/first year, he shall be entitled to claim deduction for ten consecutive years from the year in respect of which he has exercised such option subject to the fulfillment of the conditions prescribed in the section.

4. The Ld. CIT(A) erred in law and on fact in interpreting Section 80IC of the IT Act in manner whereby substantial expansion in the new units is interpreted on basis of deduction at the rate of 100% which will lead to absurdity as that would mean that deduction would become perpetual as long as assessee has carried out substantial expansion but such interpretation would render provisions of sub section 6 of Section 80IC otiose/meaningless/redundant and therefore such interpretation cannot be permitted.

5. The Ld. CIT(A) erred in law and on fact in accepting claim of deduction of assessee u/ s 80IC of IT Act by allowing changing of “initial assessment” year, whereas as per Clause V of Sub section 8 of Section 80IC it can be either on commencement of operation or at completion of substantial expansion but it cannot be both.

Order pronounced in the open court. Order pronoun ced in the open court. Order pronoun Order pronoun ced in the open court. ced in the open court.