DEPUTY COMMISSIONER OF INCOME TAX, BANGALORE vs. NUANCE TRANSCRIPTION SERVICES I P L:TD, BANGALORE

PDF · subscribers
ITA 1635/BANG/2014Status: DisposedITAT Bangalore15 May 2015AY 2005-063 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the jurisdictional High Court's decision in CIT v. Tata Elxsi Ltd. is binding, even if a SLP is pending. Therefore, expenses excluded from export turnover must also be excluded from total turnover.

What were the facts?

The Revenue appealed against the CIT(Appeals)'s order directing the reduction of foreign currency expenses from both export and total turnover for Section 10A deduction. The AO had argued that such expenses should only be reduced from export turnover.

What were the issues?

Whether expenses incurred in foreign currency, deductible from export turnover under Section 10A, should also be deducted from total turnover for the purpose of calculating the deduction.

Which sections of the Income-tax Act were involved?

Section 10A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

Before: SHRI ABRAHAM GEORGE & SHRI GEORGE GEORGE K.

For Appellant: Dr. Shankar Prasad, K., Jt. CIT(DR)
Hearing: 12.05.2015Pronounced: 15.05.2015

Per George George K., Judicial Member

1.

This appeal by the Revenue is directed against the common order dated 30.9.2014 of the CIT(Appeals)-II, Bangalore relating to assessment years 2005-06 & 2006-07.

2.

The only issue that arises for consideration in these appeals is as to whether the CIT(Appeals) was justified in directing the AO to reduce the expenditure incurred in foreign currency, both from the export turnover as well as total turnover, for the purpose of computation u/s. deduction u/s. 10A 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 in foreign currency attributable to the delivery of the product or software outside India should be reduced from the export turnover. However, the provisions of section 10A do not provide for exclusion of such expenditure from total turnover. In the absence of a definition for total turnover in section 10A, 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 appeals 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 appeals by the Revenue are dismissed.

Pronounced in the open court on this 15th day of May, 2015.

More judgments on Section 10A

All 2,147 judgments and leading authorities on Section 10A →

Recent GST High Court judgments

Search GST case law →