ARRDY ENGINEERING INNOVATINS (P) LTD,ROURKELA vs. THE ACIT, CIRCLE - 3(1), VISAKHAPATNAM., VISAKHAPATNAM
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Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM
Before: SHRI DUVVURU RL REDDY, HON’BLE & SHRI S BALAKRISHNAN, HON’BLE
PER S. BALAKRISHNAN, Accountant Member :
Both the captioned appeals are filed by the assessee against the orders of the Ld. Commissioner of Income Tax (Appeals), Visakhapatnam in ITA Nos. 255/09-10/ACIT, Cir-3(1)/Vsp/12-13 and 256/09-10/Addl. CIT, R-3/VSP/12-13,dated
2 28/09/2012arising out of the order passed U/s. 143(3) r.w.s 147
of the Income Tax Act, 1961 [the Act] for the AY 2005-06 and
U/s. 143(3) of the Act for the AY 2007-08. Since the assessee
has raised identical grounds of appeal involving the similar
issues and therefore, both these appeals are clubbed, heard
together and disposed off in this consolidated order. Firstly, we
shall take up ITA No.431/Viz/2012 (AY: 2005-06) as a lead
appeal:
Brief facts of the case are that the assessee-company
carrying the business of production and sale of censors,
instruments and other related products which are used in Steel
Industry, filed its return of income on 01/11/2005 admitting a
total income of Rs. 3,74,72,380/- for the AY 2005-06. Thereafter
the assessee filed a revised return of income revising the income
to Rs. 3,75,63,580/-. While filing the return of income, the
assessee has claimed weighted deduction U/s. 35(2AB) of the Act.
The Ld. AO observed that there is an escapement of income with
respect to deduction claimed U/s. 35(2AB) of the Act and issued
notice U/s. 148 on 23/01/2009. During the assessment
proceedings, the Ld. AO rejected the weighted deduction claimed
by the assessee U/s. 35(2AB) of the Act apart from making
disallowance for Donation and for non-compliance U/s. 40(a)(ia)
of the Act. The Ld. AO also added the difference of interest
disclosed by the assessee thereby determining the assessed
income at Rs. 4,14,52,484/-. Aggrieved by the order of the Ld.
AO, the assessee filed an appeal before the Ld. CIT(A).
Considering the submissions made by the assessee and relying
on various judicial pronouncements, the Ld. CIT(A) partly allowed
the appeal. Aggrieved by the order of the Ld. CIT(A), the assessee
is in appeal before the Tribunal by raising the following grounds
of appeal:
“1. The Ld. CIT(A), Visakhapatnam erred in confirming the order of the Ld. AO in disallowing entire weighted deduction of Rs. 34,02,197/- claimed U/s. 35(2AB) of the Act on the ground that appellant was not carrying on research activity at the address mentioned in Form 3CL but incurred at Kalunga, Rourkela. Such disallowance has resulted in additional tax liability and interest thereon. 2. The Ld. CIT(A) erred in confirming the order of the Ld. AO which was challenged by appellant on the ground that intimation of reassessment proceedings U/s. 147 is not permissible merely on the basis of change of opinion because the AO for subsequent AY 2006-07 had taken a view that weighted deduction U/s. 35(2AB) cannot be allowed. 3. Even assuming (without admitting) that appellant was not eligible for weighted deduction U/s. 35(2AB) in respect of R&D expenditure towards field trials incurred at Rourkela (on the ground that the same was not covered under the definition of approved in-house R & D house and this is presently the subject matter of litigation before the Hon’ble AP High Court), the Ld. AO was not justified in denying even the plain 100% deduction for R & D expenditure in respect of both revenue and capital expenditure as provided U/s. 35(1)(i) and (iv) read with section 35(2)(ia) of the Act which does not provide for any such conditionality.
4 Therefore the Ld. CIT (A) erred in confirming the order of Ld. AO and ought to have at least allowed 100% deduction U/s. 35(1)&(iv) read with section 35(2)(ia) amounting to Rs. 22,68,131/- instead of the weighted deduction U/s. 35(2AB) as claimed by appellant. 4. Any other ground that the appellant may urge at the time of hearing.”
Further, the assessee has also raised additional ground 3.
vide its petition dated 22/11/2016 which reads as under:
“On the facts and circumstances of the case, whether the expenditure incurred by the appellant towards the Research and Development is eligible for deduction U/s. 35(1)(iv) of the Act?”
Grounds No. 1 & 3 relate to disallowance of entire weighted
deduction claimed U/s. 35(2AB) of the Act. The Ld. AR submitted
that the assessee has incurred these expenses subject to the
order of approval from the Ministry of Science and Technology,
Government of India. The Ld. AR further submitted that he
relevant Form-3CM and Form-3CL were enclosed in the paper
book. Further, the Ld. AR also submitted that Form-3CM and
Form-3CL contain the Registered Office address of the assessee
where as the Ld. AO rejected the claim of weighted deduction
stating that these expenses were incurred at Kalunga, Rourkela
wherein such address was not mentioned in the Form-3CM and
Form-3CL. The Ld. AR pleaded that the assessee may be allowed
the normal deduction which was not disputed by the Ld. Revenue
Authorities.
5 Per contra, the Ld. DR fully supported the orders of the Ld.
Revenue Authorities and pleaded to uphold the same.
We have heard both the sides and perused the material
available on record as well as the orders of the Ld. Revenue
Authorities. Admittedly, there is no dispute on the fact that the
assessee has incurred expenditure on research activities which
was approved by the Ministry of Science and Technology,
Government of India. The relevant Form-3CM and Form-3CL are
reproduced herein below for reference:
From From-3CL, we find that the total expenditure incurred for
in-house R & D facility eligible for deduction U/s. 35(2AB) is Rs.
22.68 Lakhs. The amount has been claimed U/s. 35(1) of the Act
8 as deduction by the assessee while filing the revised return of
income. The pleading of the Ld. AR is that the actual expenditure
which was not disputed by the Revenue and which is certified by
the Ministry of Science and Technology may be allowed during
the impugned assessment year without any weighted deduction
deserves consideration. We therefore are of the view that given
the facts and circumstances of the case, since the amount
certified by the Ministry of Science and Technology, Government
of India in Form-3CL amounting to Rs. 22.68 Lakhs corresponds
with the claim made by the assessee while filing the return of
income, we direct the Ld. AO to allow the actual expenditure
incurred by the assessee for in-house R & D facility. Accordingly,
these grounds raised by the assessee are allowed.
Since, Grounds No. 1 & 3 are decided in favour of the
assessee, Ground No.2 and the additional ground raised by the
assessee needs no adjudication.
In the result, appeal filed by the assessee is allowed.
ITA No. 432/Viz/2012 (AY 2007-08)
This appeal filed by the assessee against the order of the Ld.
CIT(A), Visakhapatnam dated 28/09/2012.
In this appeal, the assessee has raised the following grounds
of appeal:
The Ld. CIT(A), Visakhapatnam erred in confirming the order of the Ld. AO in disallowing entire weighted deduction to the extent of Rs. 1,05,85,292/- claimed U/s. 35(2AB) of the Act on the ground that appellant was not carrying on research activity at the address [9-30-4, Balaji Nagar, Siripuram, Visakhapatnam-530003] mentioned in Form 3CL / 3CM issued by the Department of Science & Industrial Research (DSIR), Ministry of Science and Technology, Government of India, but incurred part of the expenditure at Kalunga, Rourkela. Such disallowance has resulted in additional tax liability and interest thereon.
Even assuming (without admitting) that appellant was not eligible for weighted deduction U/s. 35(2AB) in respect of R&D expenditure towards field trials incurred at Rourkela (on the ground that the same was not covered under the definition of approved in-house R & D house and this is presently the subject matter of litigation before the Hon’ble AP High Court), the Ld. AO was not justified in denying even the plain 100% deduction for R & D expenditure in respect of both revenue and capital expenditure as provided U/s. 35(1)(i) and (iv) read with section 35(2)(ia) of the Act which does not provide for any such conditionality. Therefore the Ld. CIT (A) erred in confirming the order of Ld. AO and ought to have at least allowed 100% deduction U/s. 35(1)&(iv) read with section 35(2)(ia) amounting to Rs. 54,24,406/- instead of the weighted deduction U/s. 35(2AB) as claimed by appellant.
Any other ground that the appellant may urge at the time of hearing.”
Further, the assessee has also raised additional ground 10.
vide its petition dated 22/11/2016 which reads as under:
“On the facts and circumstances of the case, whether the expenditure incurred by the appellant towards the Research and Development is eligible for deduction U/s. 35(1)(iv) of the Act?
10 11. Grounds No. 1 & 2 raised by the assessee in this appeal are identical to that of the Grounds No. 1 & 3 of the assessee’s appeal for the AY 2005-06. Therefore, our decision given while adjudicating the Grounds No. 1 & 3 of the assessee’s appeal for the AY 2005-06 mutatis mutandis applies to the Grounds No. 1 & 2 of the assessee’s appeal for the AY 2007-08 also. Accordingly, these grounds raised by the assessee are allowed.
Ground No.3 is general in nature and need no adjudication. 13. Since Grounds No. 1 & 2 raised by the assessee are adjudicated in favour of the assessee, the additional ground raised by the assessee needs no adjudication.
In the result, appeal of the assessee is allowed.
Ex-consequenti, both the appeals filed by the assessee are allowed.
Pronounced in the open Court on 28th February, 2024.
Sd/- Sd/- (दु�वू�आर.एलरे�डी) (एसबालाकृ�णन) (DUVVURU RL REDDY) (S.BALAKRISHNAN) �या�यकसद�य/JUDICIAL MEMBER लेखासद�य/ACCOUNTANT MEMBER
Dated :28.02.2024
11 OKK - SPS आदेशक���त�ल�पअ�े�षत/Copy of the order forwarded to:- �नधा�रती/ The Assessee–M/s. Arrdy Engineering Innovations (P) Ltd 1. (Formerly known as M/s. Ardee Technologies (P) Ltd.k, BB-8 Area 7 & 8, Civil Township, Rourkela. राज�व/The Revenue –Asst. Commissioner of Income Tax, Circle- 2. 3(1), Infinity Tower, Shankaramatham Road, Santhipuram, Visakhapatnam, Andhra Pradesh – 530016. 3. The Principal Commissioner of Income Tax, आयकरआयु�त (अपील)/ The Commissioner of Income Tax 4. �वभागीय��त�न�ध, आयकरअपील�यअ�धकरण, �वशाखापटणम/ DR,ITAT, 5. Visakhapatnam गाड�फ़ाईल / Guard file 6. आदेशानुसार / BY ORDER
Sr. Private Secretary ITAT, Visakhapatnam
