COMMISSIONER OF INCOME TAX vs. M/S INTERNATIONAL TRACTOR LTD.

ITA No.497/2004 Page 1

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI

Date of Decision: 30.11.2017 + ITA 497/2004

COMMISSIONER OF INCOME TAX ..... Appellant

Through: Mr. Ashok K. Manchanda & Mr. Raghvendra Singh, Advs.

versus

M/S INTERNATIONAL TRACTOR LTD. ..... Respondent Through: Mr. Ashish Gupta & Mr. Aniket D. Agrawal, Advs.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SANJEEV SACHDEVA

S. RAVINDRA BHAT, J.(ORAL) 1. The following two questions of law were framed on 18.05.2006: (i) Whether the Tribunal was correct in holding that for purposes of deduction U/s 80 (1A) of the Income Tax Act, 1961, the assessee should be a small scale undertaking on the last day of the previous year relevant to the initial/first assessment year and that the said requirement need not be satisfied in the subsequent assessments?

(ii) Whether the impugned order dated 1.3.2004 could be validly made having regard to the fact that one

ITA No.497/2004 Page 2

of the members of the Tribunal who was a party to the said order had retired before the said date?”

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of pronouncing the judgment in open court as it were, did not exist before the judgment in Commissioner of Income Tax v. Sudhir Choudhrie (2005) 278 ITR 490 (Del). As a result of that judgment, Rule 34 was inserted in the ITAT Rules to facilitate that procedure. The Court, in its order of 04.05.2017 noticed and held that since the change of Rule was prospective, there was no illegality – to an order on account of signature of Shri Ram Bahadur on 01.03.2004 even though its author had signed it earlier. 4. In the opinion of this Court, the merits of the issue is covered by the common judgment of 20.07.2017 in the other appeals (Commissioner of Income Tax v. M/s International Tractors Ltd., ITA No.1082/2005 and connected appeals noticed earlier). 5. Learned counsel for the Revenue/appellant urged that on the merits the Court has to resolve whether in fact the Commissioner could be faulted for issuing the order under Section 263 of the Act because for the first year i.e. A.Y. 1997- 98, the deduction under Section 80-1A of the Act had not been claimed by the assessee. It was contended that for the subsequent years too the assessee could not claim such status given the nature of its investment. 6. It is pointed out on behalf of the assessee, on the other hand, that the common judgment of this Court in

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M/s International Tractors Ltd. (supra), dated 20.07.2017 has in fact dealt with all issues including the permissibility of the benefit under Section 80-1A of the Act for subsequent years, when in the eventuality of the assessee not being granted that benefit for the first year. 7. This Court has considered the common judgment of 20.07.2017 for the other years, discusses the issue elaborately and notices it as follows:- “43. The ITAT in the said order agreed with the Assessee that Section 80-IA did not contemplate the carrying out of a yearly review to ensure that on the last date of other previous year, of the ten AYs for which the deduction was allowed, the eligibility condition stood fulfilled. As rightly pointed out by Mr. Vohra in the initial AY 1997- 98, the Assessee was facing a loss and, therefore, did not make a claim. Nevertheless that continued to remain the initial AY. The Assessee claimed deduction only in regard to the remaining years. The ten years would begin to be counted from the AY 1997-98 itself although the deduction was not claimed for that AY. It could not have been claimed for AY 1997-98 because under Section 80- IA, the aggregate deduction claimed of the Assessee could not have exceeded its gross total income. 44. The question is whether on the last day of the previous relevant to AY 1997-98 the Assessee fulfilled the eligibility condition? It was repeatedly urged by Mr. Manchanda that the investment in P&M on the last date of previous year was above Rs. 60 lacs. He referred to an order dated 11th

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July, 2003 passed by the CIT under Section 263 of the Act for AY 1999-00. However, relevant to AY 1998-99, the factual determination by the CIT(A) and the ITAT is that the Assessee did fulfil the eligibility condition. The total investment in P&M was worked out to be Rs. 41.19 lacs. This fact has not been controverted by the Revenue. *****

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***** 63. In view of the authoritative pronouncements of the Courts as discussed hereinbefore, the Court is unable to accept the plea of the Revenue in the present case that: (i) The Assessee here did not fulfil the eligibility condition for the initial AY i.e., 1997-98; and (ii) That notwithstanding that it may have fulfilled the eligibility conditions in the initial AY, it nevertheless had to fulfil the such eligibility condition for every one of the ten consecutive AYs inclusive of the initial AY in order to be eligible for the deduction.” 8. It is thus apparent that on the merits of the treatment or rather the claim to the deduction under Section 80-1A of the Act – in the Revenue’s appeals for subsequent and later years, this Court had ruled against the Revenue. The present case concerns A.Y. 1999-2000. The immediately preceding year i.e. 1998-99 and the succeeding year 2000-01, have been considered by this Court on identical issues. The facts in those appeals were that the claim in 80-1A of the Act was sought to be re-opened under Section 147/148 and under Section 263 (for A.Y. 2000-01) of the Act. The Court also had the occasion to exercise power

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under Section 263 for A.Y. 2001-02 in circumstances similar or rather identical to the present one. 9. Given these facts, the ruling of this Court in its judgment of 20.07.2017 covers the merits of the appeal i.e. question No.1 framed for its merits for A.Y. 1999-00 in this appeal. In these circumstances, this Court is of the opinion that as to the character of the order, even if the Revenue were to succeed, upon remission which would be the best order it can claim, the ultimate result would be the same i.e. since the ITAT would be bound by the judgment of 20.07.2017. 10. Having regard to the above facts, the question No.1 framed for this appeal is answered against the Revenue and in favour of the assessee. In the peculiar circumstances of the case, question No.2 is kept open for the parties to contend. 11. The appeal is consequently dismissed.

S. RAVINDRA BHAT, J

SANJEEV SACHDEVA, J NOVEMBER 30, 2017 kks