JET DRILLING (S) PTE LTD,NEW DELHI vs. ASST DIT (IT) 3(1), MUMBAI

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ITA 6439/MUM/2014Status: DisposedITAT Mumbai07 July 2016AY 2011-123 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that service tax collected by the assessee is not includible in the gross receipts for the purpose of computing income under Section 44BB(1). This decision followed precedents from the Delhi High Court and ITAT Mumbai.

What were the facts?

The assessee, a non-resident company engaged in oil exploration services, collected service tax. The Assessing Officer included this service tax in the gross receipts for computing income under Section 44BB(1) of the Income Tax Act.

What were the issues?

Whether service tax collected by the assessee should be included in gross receipts for computing presumptive income under Section 44BB(1) of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 44BB

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Income Tax Appellate Tribunal, “J”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI SANJAY GARG, JM

Hearing: 07/07/2016Pronounced: 07/07/2016

PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A), Mumbai, for the assessment years 2011-2012. 2. The only grievance of the assessee relates to addition of service tax collected on behalf of the Government while computing income u/s.44BB(1) of the I.T.Act.

3.

Facts in brief are that the assessee is a non-resident company, which is engaged in the business of providing services and facilities in connection with the exploitation and production of mineral oil in India. While computing u/s.44B, the AO included services tax so collected by the assessee in its gross receipts and accordingly computed the income.

4.

The contention of ld. AR was that service tax is not includible in the gross receipts while computing profit u/s.44B of the I.T.Act. The issue under consideration is squarely covered by the decision of Hon’ble Delhi High Court in the case of Mitchell Drilling International (P) Ltd. [2016] 380 ITR 130 (Delhi), wherein the Court held that for the purpose of presumptive income of assessee under section 44BB, service tax collected by assessee was not be included in the gross receipts in terms of Section 44BB(2) r.w.s.44BB(1). This order of the Hon’ble Delhi High Court is dated 28-9-2015 and it has already considered by earlier decision of Hon’ble Uttarakhand High Court in the case of DIT Vs. Schlumberger Asia Services Ltd. [2009] 317 ITR 156 as cited by ld. AR.

5.

After the decision of Hon’ble Delhi High Court, ITAT Mumbai bench in the case of Oceaneering International GmbH, ITA No.1023/Mum/2014, order dated 6-11-2015 held that services tax is not includible while computing turn over u/s.44BB.

6.

Respectfully following the decision of Hon’ble Delhi High Court in the case of Mitchell Drilling International (P) Ltd (supra), we do not find any merit for inclusion of service tax in the total turnover, while computing income u/s.44BB(1) of I.T.Act.

7.

In the result, appeal of the assessee is allowed. Order pronounced in the open court on this 07/07/ 2016. (SANJAY GARG) (R.C.SHARMA) न्यानयक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER भुंफई Mumbai; ददनांक Dated 07/07/2016 प्र.कु.मभ/pkm, नन.स/ PS आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. प्रत्मथी / The Respondent. 2. आमकय आमुक्त(अऩीर) / The CIT(A), Mumbai. 3. आमकय आमुक्त / CIT 4. ववबागीम प्रनतननधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai 5. गार्ा पाईर / Guard file. 6. आदेशाि सार/ BY ORDER, सत्मावऩत प्रनत //// उप/सहायक पुंजीकार (Asstt.

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