DCIT, TIRUPPUR vs. R.S.YARNS AND POWER P LTD., TIRUPPUR

आदेश / O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

ITA No. 2138/Mds/2015 :- 2 -:

The only ground raised by the Revenue in this appeal is with 2. regard to reduction of addition made on account of disallowance of �21,46,473/- made u/s.80IA of the Income Tax Act, 1961.

The brief facts of the case is that the assessee company filed 3. return of income for the assessment year 2011-12 on 29.09.2011 declaring an income of �15,46,300/-. The case was selected for scrutiny and the assessment was completed on 25.03.3014 disallowing �21,46,473/- under section 80IA of the Act by notionally bringing in and setting off the brought forward loss for determining the profits qualifying for deduction u/s.80IA from the initial assessment year being the year relevant to the financial year in which operations relating to the windmill infrastructure commenced. Aggrieved, the assessee preferred an appeal before the Commissioner of Income Tax (Appeals).

On appeal, the Commissioner of Income Tax (Appeals) 4. observed that the issue is covered by the jurisdictional High Court order in the case of CIT vs. Velayuthasamy Spinning Mills 231 CTR 368 and allowed the claim of the assessee. Against this, the Revenue is in appeal before us.

ITA No. 2138/Mds/2015 :- 3 -:

None appeared on behalf of the assessee, thus we dispose 5. the case on merits after hearing the Departmental Representative. The only issue arises for consideration is with regard to deduction claimed by the assessee under Section 80-IA of the Act in respect of windmills.

The Assessing Officer rejected the claim of the assessee on the ground that the Department has filed a Special Leave Petition against the judgment of Madras High Court in Velayudhaswamy Spinning Mills (P)

Ltd vs. ACIT 231 CTR 368. However, the Commissioner of Income Tax (Appeals) by following the judgment of Madras High Court allowed the claim of the assessee.

Now the only contention of the Department before this 6.

Tribunal is that the Revenue has not accepted the judgment of Madras High Court and an appeal has already been filed along with Special Leave Petition and the same is pending before the Apex Court. This Tribunal is of the considered opinion that mere pendency of Special Leave Petition before the Apex Court cannot be a reason to take a different view. The judgment of Madras High Court is binding on all the authorities in the State of Tamil Nadu and Union Territory of Pondicherry. Therefore, the Commissioner of Income Tax (Appeals) has rightly allowed the claim of the assessee by following the binding

ITA No. 2138/Mds/2015 :- 4 -: judgment of Madras High Court in Velayudhaswamy Spinning Mills (P) Ltd (supra). Therefore, this Tribunal do not find any infirmity in the order of the Commissioner of Income Tax (Appeals).

Order pronounced in the open court on Wednesday, the 16th day of December, 2015, at Chennai.