PARVATIYA PLYWOOD (P) LTD.,NEW DELHI vs. DCIT, WARD-19(2), NEW DELHI

(PAN : AAACP4522H) (APPELLANT) (RESPONDENT) ASSESSEE BY : None REVENUE BY : Shri Vivek Vardhan, Sr. DR Date of Hearing : 22.08.2023 Date of Order : 24.08.2023 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

This appeal filed by the assessee is directed against the order of ld. CIT (Appeals)-XXV, New Delhi dated 24.10.2018 pertaining to Assessment Year 2014-15.

taken by the assessee read as under :-

1. That on the facts and circumstances of the case, the Ld. CIT (Appeals) is not justified and has erred in law in upholding the order passed by A.O. which is erroneous and bad in law.

2. That on the facts and circumstances of the case, the Ld. CIT (Appeals) is not justified and has erred in law in upholding the denial of deduction of Rs. 52,98,229/- u/s 80 IC of the I.T. Act, 1961.”

3. In this case, Assessing Officer noted that assessee company’s plant is not installed in approved area as necessary for claiming exemption under section 80IC of the Income-tax Act, 1961 (for short 'the Act'), hence the deduction claimed under section 80IC was disallowed.

4. Upon assessee’s appeal, ld. CIT (A) elaborately noted the submissions of the assessee and held as under :- “ I have considered the submissions of the appellant, the assessment order and the facts of the case. The appellant has a matter also pending before Hon'ble Supreme Court on the issue of eligibility of claim u/s 80 IB. The AO has held that as per section (8) of section 80lC, deduction is available to any undertaking enterprise in "Industrial Are" which is a notified area. The appellant has submitted that the Khasra number on which this plant is located has not been notified by the government of Uttarakhand/Uttarachal as a notified area. Against non-inclusion of Khasra number in the notification, the appellant has filed SLP in the Hon'ble Supreme Court of India which was heard and 'Leave granted' on 22.09.2017. 'However, no hearing has taken place thereafter in this case of the appellant. In view of the facts as they stand today, the Khasra number of appellant has not been notified by the government of Uttarakhand. Though the appeal by the appellant is pending before Hon'ble Supreme Court, yet as on date the claim is not allowable. Accordingly, the action of AO in not allowing the deduction u/s 80IC, is upheld. The AO is also directed to give effect to the order of Hon'ble Apex Court as and when the order is received. The similar issue has also been decided by Ld CIT (A) 38 for AY 2013-14 on same lines. The same is followed here also.”