M/S TECHNICO OVERSEAS,KOLKATA vs. ITO, WARD-43(3), KOLKATA, KOLKATA

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ITA 1646/KOL/2016Status: DisposedITAT Kolkata02 December 2016AY 2008-093 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the restriction of Section 10B deduction to 90% was only applicable for AY 2003-04 and not for subsequent years. Therefore, the assessee is eligible for 100% deduction of export profits.

What were the facts?

The assessee, a partnership firm, claimed 100% deduction of export profits under Section 10B. The AO restricted this deduction to 90% based on an amendment applicable only for AY 2003-04, leading to disallowance of partner remuneration. The CIT(A) upheld the AO's order.

What were the issues?

Whether the restriction of Section 10B deduction to 90% of export profits is applicable for AY 2008-09, and consequently, the disallowance of partner remuneration.

Which sections of the Income-tax Act were involved?

Section 10B,Section 40(b)(v)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. The count shows how many other judgments on BharatTax rely on the same authority.

  • 258 ITR 13
    258 ITR 13 · 2002
    4 citing

Income Tax Appellate Tribunal, “D” BENCH: KOLKATA

Before: Shri M. Balaganesh, AM & Shri S.S.Viswanethra Ravi, JM]

Hearing: 25.11.2016Pronounced: 02.12.2016

ORDER

Per Shri M Balaganesh AM:

1.

This appeal by assessee is arising out of order of CIT(A)-13, Kolkata vide Appeal No. 331/CIT(A)-13/Kol/Cir-45/2014-15 dated 21.01.2016. Assessment was framed by ACIT, Circle-40, Kolkata u/s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for Assessment Year 2008-09 vide his order dated 31.12.2010.

2.

The only issue to be decided in this appeal is as to whether the ld. CIT(A) is justified in confirming the disallowance of remuneration paid to partners u/s. 40(b)(v) of the Act from the profits before considering deduction u/s. 10B of the Act in the facts and circumstances of the case.

3.

Brief facts of this issue is that the assessee is a partnership firm engaged in the business of export of computer engineering drawings. The assessee claimed deduction u/s. 10B of the Act for AY 2008-09 in the sum of Rs.20,64,670/-, being 100% of the profits derived from the said undertaking. The assessee filed the audit report in Form No. 56G along with the return of income wherein the tax auditor had computed the deduction u/s. 10B of the Act only at 90% of profits at Rs.18,58,204/-. During the course of assessment proceedings the assessee filed another audit report from the tax auditor claiming deduction to the tune of Rs.20,64,670/- being 100% of profits of the said undertaking. The Ld AO, however, restricted the said deduction to 90% of the profits of the export undertaking on the pretext that the amendment brought in assessment year 2003-04 is also applicable for subsequent years and accordingly, disallowed the remuneration paid to partners in the sum of Rs.1,53,922/- and completed the assessment. This action of the Ld AO was upheld by the Ld. CIT(A). Aggrieved, the assessee is in appeal before us.

M/s. Technico Overseas. AY 2008-09 4. The Ld. AR argued that deduction u/s. 10B of the Act was restricted to 90% of the export profits only for the AY 2003-04 and not thereafter. Accordingly, he argued that the assessee is entitled for 100% of profits eligible for deduction u/s. 10B of the Act and once that is done there would be no disallowance towards remuneration paid to partners in the sum of Rs.1,53,922/-. He also placed reliance on the Coordinate Bench decision of Delhi Tribunal in the case of Universal Precision Screws Vs. Addl. CIT, AY 2007-08 dated 10.01.2012 which clearly considered the CBDT Circular No. 8 of 2002 dated 27.08.2002, explanatory notes on provision relating to direct taxes reported in (2002) 258 ITR 13 (St.) and held that deduction u/s. 10B of the Act @ 90% of export profit was applicable only for AY 2003-04 and not for subsequent assessment years. In response to this, the Ld. DR argued that the assessee had not raised any specific ground for the difference in profits of 10% i.e. (100%-90%) in its ground of appeal and the ground related only the disallowance of remuneration paid to partners. Accordingly, he prayed for dismissal of the assessee’s ground of appeal in this regard.

5. In defence, the Ld. AR argued that assessee had clearly raised the ground vide ground no. 3 that disallowance u/s. 40(b)(v) should not have been done as per the law and spirit of the instruction issued by CBDT. Hence, arguments advanced now are well within the grounds raised by the assessee.

6.

We have heard rival submissions and gone through facts and circumstances of the case. We find lot of force in the arguments advanced by the Ld. AR that the arguments advanced by him on the claim of deduction u/s. 10B of the Act @ 100% export profits as against 90% thereof is applicable only for AY 2003-04 and not for subsequent years and we also find that the assessee had raised the ground in this regard based on the spirit of the language used in the grounds of appeal

. We find that the issue under appeal is squarely covered by the decision of the Delhi ITAT in the case of Universal Precision Screws, supra relied on by the Ld. AR wherein it was held as under: “2.2 Reliance has also been placed on circular no. 8 of 2002, dated 27.08.2002, regarding Finance Act, 2002 and explanatory notes on provisions relating to direct taxes, (2002) 258 ITR

13. (St.). In paragraph no. 19.4 of the circular, it is mentioned that in view of the need for resource mobilization for the short term, Finance Act, 2002 seeks to restrict the 100% deduction u/s 10A and 10B, for one assessment year 2003-04 to 90% of such profits and gains M/s. Technico Overseas. AY 2008-09 as are derived by an undertaking from the export of articles or things or computer software. 2.3 In reply, the Ld. senior DR relied on the orders of the authorities below.

3. We have considered the facts of the case and submissions made before us. The case involve interpretation of the provisions contained in the second proviso to section 10B and sub- section (1) of section 10B. The general rule for deduction is that the whole of the profit of eligible undertaking is deductible under sub-section (1). The second proviso carved out an exception for grant of the deduction @ 90% of such profit for the assessment year beginning on 01.04.2003, i.e., assessment year 2003-04. This exception is carved out only for one year and it does not apply to any subsequent year. In subsequent years, the provision contained in sub-section (1) is applicable. Therefore, on the face of it, the exception is not applicable to assessment year 2007-08, which is the year before us. This view is strengthened by the memorandum and the circular mentioned above. Accordingly, we are of the view that the Id. CIT(Appeals) erred in restricting the deduction to 90% of the profits.

4.

In the result, the appeal is allowed.”

7.

Respectfully following the said decision we hold that the assessee is eligible for deduction u/s. 10B of the Act at 100% of export profits for the AY 2008-09 and hence, in view of this decision, adjudication of other grounds in respect of disallowance of remuneration paid to partners would become infructuous and needs no adjudication.

8.

In the result, the appeal of the assessee is allowed.

Order pronounced in the open court on 02.12.2016.

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