DCIT, BANGALORE vs. M/S ADITYA AUTO PRODUCTS & ENGINEERING (I) PVT. LTD., BANGALORE

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ITA 433/BANG/2012Status: DisposedITAT Bangalore05 March 2015AY 2008-093 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the jurisdictional High Court's decision is binding. Therefore, whatever is excluded from export turnover must also be excluded from total turnover for the purpose of Section 10B deduction.

What were the facts?

The Assessing Officer (AO) excluded freight charges from export turnover while computing deduction under Section 10B. The assessee argued that freight charges should also be excluded from total turnover. The CIT(Appeals) agreed with the assessee, relying on a Karnataka High Court decision.

What were the issues?

Whether freight charges excluded from export turnover should also be excluded from total turnover when computing deduction under Section 10B.

Which sections of the Income-tax Act were involved?

Section 10B

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI N.V. VASUDEVAN & SHRI JASON P. BOAZ

For Appellant: Dr. P.K. Srihari, Addl. CIT(DR)
Hearing: 02.03.2015Pronounced: 05.03.2015

Per N.V. Vasudevan, Judicial Member

1.

This appeal is against the order dated 15.12.2011 of the CIT(Appeals)-I, Bangalore relating to assessment year 2008-09.

2.

The only issue that arises for consideration in this appeal is as to whether the CIT(Appeals) was justified in directing the AO to exclude freight charges of Rs.2,07,19,006 from the export turnover, without reducing the same from the total turnover also, while computing deduction u/s. 10B of the Act.

3.

According to the AO, as per the definition of export turnover given in clause (iv) to Explanation 2, the expenses incurred for freight expenses attributable to the delivery of the product or software outside India should be reduced from the export turnover. However, the provisions of section 10B do not provide for exclusion of such expenditure from total turnover. In the absence of a definition for total turnover in section 10B, the normal definition of total turnover has to be adopted and as such the expenses which are reduced from the export turnover in accordance with the specific definition cannot be reduced from the total turnover.

4.

On appeal by the assessee, the CIT(Appeals) following the decision of the Hon’ble High Court of Karnataka in the case of CIT v. Tata Elxsi Ltd., 349 ITR 98 (Karn), held that whatever is excluded from the export turnover, has also to be excluded from the total turnover.

5.

Aggrieved by the order of the CIT(Appeals), the revenue is in appeal before the Tribunal.

6.

The only grievance of the Revenue is that the decision of Hon'ble High Court of Karnataka in Tata Elxsi (supra) has not attained finality and a SLP by the department is pending before the Hon'ble Supreme Court. We are of the view that as of today, law declared by the Hon'ble High Court of Karnataka which is the jurisdictional High Court is binding on us. We therefore hold that the order of CIT(A) does not call for any interference and accordingly the same is confirmed.

7.

In the result, the appeal by the Revenue is dismissed.

Pronounced in the open court on this 5th day of March, 2015.

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