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Income Tax Appellate Tribunal, “A” BENCH, CHENNAI
Before: SHRI SANJAY ARORA & SHRI G. PAVAN KUMAR
आदेश /O R D E R
PER G. PAVAN KUMAR, JUDICIAL MEMBER:
The appeal filed by the Revenue against the order of Commissioner of Income-Tax (Appeals)-3 Coimbatore, for the assessment year 2013-14
:-2-: I.T.A.No.2488/Mds/2016 passed u/s. 143(3)and 250 of the Income Tax Act, 1961 (herein after referred to as 'the Act').
The only issue arises for consideration is with regard to deduction eligible to the assessee u/s. 80IA of the Income Tax Act, 1961 (in short 'the Act') in respect of windmills Turbine Generator.
The Brief facts of the case that the assessee filed Return of income for the assessment year 2013-2014 on 26.09.2013 disclosing total income of Rs. 1,10,33,070/- and Agricultural income of Rs. 5,45,000/- and assessment was completed u/s. 143(3) of the Act. The Ld. AO, relying on provisions of section 80IA(5) denied the assessee deduction u/s. 80IA, claimed at Rs. 35,97,079/-, by notionally bringing forward and setting off loss of the eligible business of the earlier years. This issue, even as admitted by the parties before us, is squarely covered by the decision by the Hon'ble Jurisdictional High Court in M/s. Sri Velayudhaswamy Spinning Mills Pvt. Ltd., Vs. CIT (231 ITR 368). The Hon'ble Court has therein clarified, that notwithstanding provisions of section 80IA(5), such losses, already set off, cannot be notionally brought forward and adjusted for computing deduction u/s. 80IA of the Act. Further, the Revenue has not accepted the judgment of Madras High Court and filed Special Leave Petition (SLP) in the Hon'ble Supreme Court.
The Ld. Counsel of the assessee submitted that the Hon'ble Supreme Court in :-3-: I.T.A.No.2488/Mds/2016 Civil Appeal No. 2596/2012 has dismissed the Special Leave Petition filed by the Revenue in orders dated 23.09.2016. Therefore, this Tribunal is of the considered opinion that since Special Leave Petition filed before the Apex Court is dismissed. The judgment of Madras High Court is binding on all the authorities in the State of Tamil Nadu and Union Territory of Pondicherry.
Therefore, the Commissioner of Income Tax (Appeals) has rightly allowed the claim of the assessee by following the judgment of Madras High Court in Velayudhaswamy Spinning Mills (P) Ltd., (Supra). Accordingly, the Tribunal do not find any infirmity in the order of the Commissioner of Income Tax (Appeals). The appeal of the Revenue is dismissed.
In the result, the Revenue Appeal for the assessment year 2013- 14 is dismissed.
Order pronounced on Friday, the 16th day of December, 2016 at Chennai.