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Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI
Before: SHRI N.R.S. GANESAN & SHRI A. MOHAN ALANKAMONY
आदेश /O R D E R
PER N.R.S. GANESAN, JUDICIAL MEMBER:
All these appeals of the Revenue are directed against the
respective orders of the Commissioner of Income Tax (Appeals),
Chennai, for the assessment years 2007-08, 2006-07, 2008-09,
2010-11 and 2011-12. Since common issue arises for consideration
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in all these appeals, we heard these appeals together and disposing
of the same by this common order.
Dr. Milind Madhukar Bhusari, the Ld. Departmental
Representative, submitted that the assessee-company is engaged
in the business of software development and claimed deduction
under Section 10A of the Income-tax Act, 1961 (in short 'the Act').
Referring to the order of the Assessing Officer, the Ld. D.R.
submitted that the unabsorbed loss should not be adjusted before
allowing deduction under Section 10A of the Act. The Assessing
Officer found that this Tribunal in the case of Amnet Systems has
decided the matter in favour of the assessee. Since the issue was
pending before the High Court, to keep the matter alive, the
Assessing Officer rejected the claim of the assessee. However, on
appeal, the CIT(Appeals) by following the order of this Tribunal in
Amnet Systems (supra), directed the Assessing Officer to delete `
87,18,036/-. According to the Ld. D.R., since the matter is pending
before the High Court, the CIT(Appeals) ought not have followed the
order of this Tribunal.
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On the contrary, Dr. C.P. Ramaswami, the Ld.counsel for the
assessee, submitted that Section 10A of the Act is a provision for
exemption and not a deduction. The losses suffered by other
eligible unit cannot be set off against the profit of Section 10A unit
before giving exemption. According to the Ld. counsel, the benefit
of Section 10A of the Act is available to the assessee in respect of
eligible unit independently and the losses of non-eligible unit needs
to be carried forward and set off against the income in the
subsequent years. A similar view was taken by this Tribunal in
Amnet Systems (supra). The CIT(Appeals) has followed the order
of this Tribunal. The Assessing Officer, after taking note of the
decision of this Tribunal, decided the matter against the assessee
only with an intention to keep the matter alive. According to the Ld.
counsel, the Assessing Officer is bound to follow the order of this
Tribunal.
We have considered the rival submissions on either side and
perused the relevant material available on record. The issue arises
for consideration is set off of business loss / depreciation of the
other units for computing deduction under Section 10A of the Act.
This Tribunal in Amnet Systems (supra) examined the issue and
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found that the eligibility of exemption under Section 10A of the Act
has to be considered independently and the losses of other units
cannot be set off. In fact, the order of this Tribunal in Amnet
Systems was brought to the notice of the Assessing Officer. The
Assessing Officer found that the Department had preferred appeal
befoe the High Court, therefore, to keep the matter alive, he rejectd
the claim of the assessee. This Tribunal is of the considered
opinion that when the matter is pending before the High Court, that
cannot be a ground for not following the order of this Tribunal. It is
not the case of the Revenue that the Madras High Court has stayed
the order of this Tribunal in Amnet Systems (court). When the order
of this Tribunal in Amnet Systems (supra) is not stayed, the
Assessing Officer ought to have followed the order of this Tribunal.
Since the Assessing Officer failed to follow the order of this
Tribunal, the CIT(Appeals) has rightly directed the Assessing Officer
to follow the order of this Tribunal and delete the addition.
Therefore, this Tribunal do not find any reason to interfere with the
order of the lower authority and accordingly the same is confirmed.
The next ground of appeal is with regard to claim of the
assessee under Section 10A of the Act.
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Dr. Milind Madhukar Bhusari, the Ld. Departmental
Representative, submitted that in respect of XIUS India Ltd., the
assessee has not filed any declaration upto assessment year 2005-
06 for opting out of the scheme. The assessee has not opted for
deduction under Section 10A of the Act in the initial assessment
year. The first year of the operation of the assessee-company was 2002-03. XIUS India Ltd. suffered a loss of ` 1,07,41,343/-.
However, the book profit to the extent of ` 41,00,700/- was brought
to taxation under Section 115JB of the Act. For the assessment
year 2004-05, the income of the assessee as per regular computation was ` 79,82,112/-. However, the same was set off
against the carry forward losses for assessment year 2002-03 and the book profit of ` 78,09,173/- was taxed under Section 115JB of
the Act. The income determined under regular computation to the extent of ` 79,82,112/- was set off against the carry forward loss of
` 78,09,173/-. The assessee filed Form 56F claiming that the initial
date of registration of STPI unit was 30.03.2001 and the date of
commencement of manufacturing activity was 01.11.2003.
According to the Ld. D.R., the information furnished by the
assessee in Form 56F is contrary to the information available on
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record for the assessment year 2002-03. The assessee claimed
before the Assessing Officer that even though STPI unit was
registered on 30.03.2001, the assessee had chosen to avail
exemption under Section 10A of the Act from the assessment year
2006-07.
Referring to Section 10A(1) of the Act, the Ld. Departmental
Representative submitted that deduction under Section 10A(1) of
the Act is available in respect of profits and gains derived by an
undertaking for a period of ten consecutive assessment years
beginning with assessment year in which the undertaking began to
manufacture or produce the computer software. The Ld. D.R.
further submitted that sub-section (8) of Section 10A provides an
option to the assessee for opting out of the scheme by furnishing
return of income under Section 139(1) of the Act. The XIUS India
Ltd. had not furnished any declaration upto assessment year 2005-
06 for opting out the scheme. However, it expressed its negative
option by returning the book profits for taxation under Section 115JB
of the Act for assessment years 2003-04 and 2004-05. In the
assessment year 2005-06, XIUS India Ltd. was classified as non-
STPI unit. Therefore, according to the Ld. D.R., the assessee is not
7 I.T.A. No.2560/Mds/14 I.T.A. Nos.1250 to 1252/Mds/15 I.T.A. No.1416/Mds/15
eligible for deduction under Section 10A of the Act. However, on
appeal by the assessee, the CIT(Appeals) found that when there
was loss in a particular year, the question of opting out of the
scheme under Section 10A of the Act does not arise for
consideration. The CIT(Appeals) has also found that the assessee
has filed Form 56F along with return of income. The CIT(Appeals)
has found that when there is statutory obligation to pay tax under
Section 115JB of the Act, it would not tantamount to exercising a
negative option under Section 10A of the Act. The observation of
the CIT(Appeals) is not correct. When the assessee has no taxable
income and paid the tax under Section 115JB of the Act on the book
profit, it has to be presumed that the assessee had exercised
negative option. Therefore, according to the Ld. D.R., the
CIT(Appeals) is not justified in allowing the claim of the assessee.
On the contrary, Dr. C.P. Ramaswami, the Ld.counsel for the
assessee, submitted that the Assessing Officer denied the claim of
the assessee under Section 10A of the Act on the ground that the
assessee has not furnished the declaration upto assessment year
2005-06 for opting out the scheme. According to the Ld. counsel,
the Assessing Officer has also found that XIUS India Ltd. was a
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STPI unit. According to the Ld. counsel, declaration under Section
10A(8) of the Act, before the due date for filing of the return under
Section 139(1) of the Act would be necessary if the assessee
intends to keep away itself of the scheme. Referring to sub-section
(8) of Section 10A of the Act, the Ld.counsel for the assessee
submitted that it may not be necessary for the assessee to file each
year the declaration with the Department for opting out of the
scheme. Section 10A(8) of the Act begins with non-obstante clause
which indicates that a right was conferred on the assessee to
declare that the provisions of the Act would not be applicable to the
assessee. Therefore, according to the Ld. counsel, it is obvious that
the assessee can exercise the option for opting out the scheme
under Section 10A of the Act. Section 10A of the Act also provides
an option to the assessee to select first year of the ten years and
once this option was exercised, the assessee will get the benefit of
exemption under Section 10A of the Act for the next consecutive
years. Once Form 56F was filed within the time limit, it was deemed
that the assessee has exercised the option and from that year, the
benefit is automatic. It is not necessary that the assessee has to
opt out of the scheme in the earlier years. Once the assessee
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chosen the first year, the same benefit would continue for next ten
consecutive years without any interruption. The assessee, in fact,
opted the assessment year 2006-07 as first year and therefore, it
will continue to have the benefit for the next consecutive ten years.
Dr. C.P. Ramaswami, the Ld.counsel for the assessee,
further submitted that the declaration is required to be filed in the
case the assessee intends to opt out of the scheme. The scheme is
spread over for a period of fifteen years. The assessee was given
the option of selecting the initial year. Even assuming for argument
sake, according to the Ld. counsel, the assessee has opted out of
the scheme, such option would be confined only to that particular
year and the assessee’s opting out of the scheme may deny itself
the benefit of Section 10A of the Act for that particular year. In the
subsequent year, if it does not opt out again, by virtue of default
clause in Section 10A of the Act, should again be applicable to the
assessee. In case there was no profit, the provisions of Section
10A of the Act should not be applicable at all. When the assessee
suffered a loss in a particular year, the question of opting out of the
scheme does not arise at all since Section 10A of the Act may not
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be applicable. According to the Ld. counsel, Section 10A of the Act
would come into opportunity when there is a positive income.
The Ld.counsel for the assessee further submitted that since
the assessee has opted the benefit from the assessment year 2006-
07, the CIT(Appeals) has rightly found that the assessee is eligible
for exemption under Section 10A of the Act. When Section 10A of
the Act provides an option to the assessee to select the first year of
operation, and the assessee chooses to prefer assessment year
2006-07, there is no reason for rejecting the claim of the assessee.
When the assessee exercised the option for the assessment year
2006-07, the benefit would continue for next ten consecutive year.
Therefore, according to the Ld. counsel, the CIT(Appeals) has
rightly allowed the claim of the assessee.
We have considered the rival submissions on either side and
perused the relevant material available on record. The assessee
claimed exemption under Section 10A of the Act in respect of XIUS
India Ltd., Hyderabad, the claim of the Revenue appears to be that
XIUS India Ltd., Hyderabad was classified as non-STPI unit in the
assessment year 2005-06. The Revenue has also contended that
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the assessee has not filed any declaration upto assessment year
2005-06 opting out of the scheme as provided in Section 10A(8) of
the Act. Therefore, the Assessing Officer disallowed the claim of
the assessee.
We have carefully gone through the order of the
CIT(Appeals) and provisions of Section 10A of the Act. Section 10A
of the Act provides for deduction for ten assessment years out of 15
assessment years. An option was given to the assessee to select
the assessment year in which the deduction is to be allowed. When
the assessee has not claimed any deduction for earlier assessment
years and selected the assessment year 2006-07, this Tribunal is of
the considered opinion that the CIT(Appeals) has rightly allowed the
claim of the assessee. For the assessment year 2005-06, XIUS
India Ltd. suffered a loss. The loss suffered in the assessment year
2005-06 was carried over to set off against the income of the
assessment year 2006-07. When the assessee selected the initial
assessment year 2006-07, this Tribunal is of the considered opinion
that the CIT(Appeals) has rightly allowed the claim of the assessee.
This Tribunal do not find any reason to interfere with the order of the
lower authority and accordingly the same is confirmed.
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The Revenue has raised one more ground for the
assessment year 2006-07 towards bad debt.
Dr. Milind Madhukar Bhusari, the Ld. Departmental
Representative, submitted that it is only a provision, therefore, it
cannot be allowed.
On the contrary, Dr. C.P. Ramaswamy, the Ld.counsel for
the assessee, submitted that while computing book profit under
Section 115JB of the Act, the Assessing Officer disallowed a provision for doubtful debt to the extent of `1.30 Crores. According
to the Ld. counsel, the Assessing Officer failed to consider
Explanation 1 to Section 115JB of the Act. Referring to the
judgment of Supreme Court in CIT v. HCL Comnet Systems &
Services Ltd. (305 ITR 409), the Ld.counsel submitted that the debt
payable by the assessee is different from the debt receivable by the
assessee. In this case, the debt is not payable by the assessee but,
receivable by the assessee. Therefore, the provision for bad and
doubtful debt was made to cover the probable diminution in the
value of asset. Hence, the CIT(Appeals) has rightly allowed the
claim of the assessee.
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We have considered the rival submissions on either side and
perused the relevant material available on record. It is not in
dispute that what was claimed as bad debt is the amount receivable
by the assessee and not payable by the assessee. Therefore,
Explanation 1 to Section 115JB of the Act may not be applicable.
The debt payable by the assessee was reflected in the asset side in
the balance sheet which is not in dispute before the authorities
below. Therefore, this Tribunal do not find any reason to interfere
with the order of the lower authority and accordingly the same is
confirmed.
The next ground of appeal raised for the assessment year
2006-07 is with regard to adjustment made by the Assessing Officer towards arm's length price to the extent of `57,16,936/- on
corporate guarantee.
We have heard Dr. C.P. Ramaswamy, the Ld.counsel for the
assessee also. This Tribunal is of the considered opinion that there
is no bearing on profits, income, losses or assets of the assessee.
The CIT(Appeals) by following the order of this Tribunal in
Redington (India) Ltd. v. JCIT (40 taxmann.com 146) found that
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corporate guarantee given by the assessee does not have bearing on profits, income or assets of the assessee. Therefore, there is no any arm's length price adjustment. In view of the above, this Tribunal do not find any reason to interfere with the order of the lower authority and accordingly the same is confirmed.
In the result, all the appeals of the Revenue stand dismissed.
Order pronounced on 24th August, 2016 at Chennai.
sd/- sd/- (ए. मोहन अलंकामणी) (एन.आर.एस. गणेशन) (A. Mohan Alankamony) (N.R.S. Ganesan) लेखा सद�य/Accountant Member �या�यक सद�य/Judicial Member
चे�नई/Chennai, �दनांक/Dated, the 24th August, 2016.
Kri.
आदेश क� ��त�ल�प अ�े�षत/Copy to: 1. अपीलाथ�/Appellant 2. ��यथ�/Respondent 3. आयकर आयु�त (अपील)/CIT(A)-IV, Chennai 4. आयकर आयु�त/CIT – IV, Chennai 5. �वभागीय ��त�न�ध/DR 6. गाड� फाईल/GF.