COMMISSIONER OF INCOME TAX vs. ELI LILLY & CO. INDIA PVT LTD

Whether Reporters of Local newspapers may be allowed to see the Judgment? 2. To be referred to the Reporter or not? 3. Whether the Judgment should be reported in the Digest?

In both these appeals issue involved is identical. These appeals pertain to the same assessee and the issue which has cropped up relate to assessment years 2000-01 and 2001-02. For the sake of convenience, we may take note of the facts which appear in ITA

The assessee had filed Income Tax Return showing losses. Since losses under the normal provisions were much higher than the loss computed as per the book profit under Section 115 JA of the Income-Tax Act (hereinafter referred to as the „Act‟), this return was processed under Section 143(1) of the Act and was completed on 7th March, 2002 after accepting the return as filed. The Assessing Officer, however, issued notice under Section 154/143 (1) of the Act as according to him a mistake apparent on the face of record had occurred while accepting the return vide assessment orders dated 7th March, 2002. We may point out here that the assessee had incurred losses in earlier years which remained unabsorbed and were being carried forward to successive assessment years. Likewise, there was unabsorbed depreciation as well. In the year in question, there were profits and as per the Assessing Officer the unabsorbed depreciation available for set off against the profits in this assessment year was just ` 80,38,600/- instead the figure of ` 1,39,36,000/- which was earlier taken as unabsorbed depreciation. Thus, the Assessing Officer passed orders dated 16th May, 2005 thereby allowing brought forward unabsorbed depreciation at ` 80,38,6000/- instead of ` 1,39,36,000/-. The assessee challenged this order by filing appeal before the CIT (A). In the first instance it was submitted by the assessee that it was not a mistake apparent on the face of record and, therefore, could not be corrected in exercise of jurisdiction under Section 154 of the Act. It was also submitted that in any case the aforesaid figures taken by the Assessing Officer, were incorrect. According to the assessee, the unabsorbed depreciation of ` 1,39,36,000/- was rightly brought forward and adjusted

Mr. Vohra, learned counsel for the respondent assessee has pointed out the circumstances under which the adjustment of ` 1,39,36,000 was made against the profits in the assessment year 2000- 01. He has pointed out that in the immediate previous year i.e. in the assessment year 1999-2000, there were profits and the return was filed under the normal provisions and not under Section 115 JA of the Act. At the same time, there were unabsorbed losses and unabsorbed depreciation of previous year which were carried forward to this year. He has clarified that in so far as unabsorbed depreciation is concerned, it was ` 1,39,36,000/-. The profits of the assessment year 1999-2000 were set off against the carried forward losses of the previous year which were more than 15 crores. Even after absorbing the entire profits of the year 1999-2000, against the carried forward losses, losses still remained unabsorbed and the unabsorbed depreciation was not even touched. This figure of unabsorbed depreciation i.e. ` 1,39,36,000/- remained as it is and it is under these circumstance, this figure was carried forward to the assessment year in question and this is how in the returns filed, the amount of unabsorbed depreciation of ` 1,39,36,000/- was set off being the lower of the two namely unabsorbed losses and unabsorbed depreciation, having regard to Clause (iii) to the

The aforesaid contention of Mr. Vohra carries sufficient strength. However, in an attempt to mollify the same, Mr. Sahni had produced the copies of the assessment in respect of assessment year 1999-2000 and submitted that the MAT computation done by the assessee itself in that year and assured that the carried forward depreciation was ` 80,38,600/- only. For this purpose, he referred to the following computation and given by the assessee in the assessment years 1999- 2000:-

On this basis it was claimed that in the next assessment year, the Assessing Officer has rightly corrected the error under Section 154 of the Act by setting off ` 80,38,600 instead of ` 1,39,36,000/-. This plea of Mr. Sahni is not correct. Mr. Sahni has only picked up the MAT computation done by the assessee in that year but knowing the fact that in that year the assessee had earned profits and actually it was only brought forward business loss of the previous year which was adjusted and unabsorbed depreciation of ` 1,39,36,000/- remained as it is without any adjustment. The manner in which the computation was done in the assessment years 1999-2000, 2000-01 and 2001-2002 is reproduced below which would clearly demonstrate that unabsorbed depreciation was in fact ` 1,39,36,000/- which was allowed to be set off in the assessment year 2000-01 while passing the original assessment order:- “Assessment year 1999-2000 as on 01.04.1998 (as per books)

When this is the position and the assessments were done in this manner it could not be stated that there was an error which could be corrected by invoking the provisions of Section 154 of the Act. The assessee had claimed the set off ` 1,39,36,000 in terms of Explanation III (of (2) proviso to Section 164 JA (2) of the Act) as against the brought forward loss as per the books at ` 15,01,82,00/-. Thus, the matter related to the interpretation of the effect which is to be given to the aforesaid provision and, therefore, it was not a mistake which was to be corrected for which jurisdiction under Section 154 of the Act could be exercised, as held by the Apex Court in Apollo Tyres Vs. Commissioner of Income Tax, 255 ITR 273 and T.S. Balaram Income Tax Officer, Company Circle IV, Bombay Vs. M/s Volkart Brothers, 82 ITR 50.

We, thus do not find any merits in these appeals. No question of law arises. These appeals are accordingly dismissed.