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Income Tax Appellate Tribunal, CHANDIGARH BENCHES ‘A’, CHANDIGARH
Before: SHRI SANJAY GARG & Ms. ANNAPURNA GUPTA
Per Bench:
The captioned appeals have been preferred by the assessees against the separate orders of the Commissioner of Income Tax
ITA Nos. 1668 to 1670/Chd/2017- Iscon Remedies and Digital Vision, HP 2 (Appeals), [hereinafter referred to as CIT(A)], Shimla dated
27.10.2017 (in ITA No. 1668/Chd/2017) and dated 24.10.2017 (in
ITA Nos 1669 & 1670/Chd/2017).
The sole issue raised in these appeals relates to the action of the
CIT(A) in disallowing the claim of deduction @ 100% us 80IC of the
Income-tax Act, 1961 (in short 'the Act') on account of substantial
expansion of the Units.
During the course of hearing before us, it was brought to our
notice that the issue involved in these appeals has already been
adjudicated by the Hon’ble Himachal Pradesh High Court vide their
order dt. 28 November 2017 in the group of cases with the lead case
titled as M/s Stovekraft India vs. Commissioner of Income Tax, ITA
No.20 of 2015, and it was pointed out that the Hon’ble High Court had
decided the issue in favour of the assessee, holding that there is no bar
in the said section denying the benefit of hundred percent deduction to
new units undertaking substantial expansion. Our attention was drawn
to the relevant conclusions of the Hon’ble High Court in this regard at
para 55 of the order as under:
“55.Thus, in view of the above discussion, these appeals are allowed and orders passed by the Assessment Officer as well as the Appellate Authority and the Tribunal, in the case of each one of the Assesses, are quashed and set aside, holding as under: (a) Such of those undertakings or enterprises which were established, became operational and functional prior to 7.1.2003 and have undertaken substantial expansion between 7.1.2003 upto 1.4.2012, should be entitled to benefit of Section 80-IC of the Act, for the period for which they were not entitled to the benefit of deduction under Section 80-IB.
ITA Nos. 1668 to 1670/Chd/2017- Iscon Remedies and Digital Vision, HP 3 (b) Such of those units which have commenced production after 7.1.2003 and carried out substantial expansion prior to 1.4.2012, would also be entitled to benefit of deduction at different rates of percentage stipulated under Section 80-IC. (c) Substantial expansion cannot be confined to one expansion. As long as requirement of Section 80-IC(8)(ix) is met, there can be number of multiple substantial expansions. (d) Correspondingly, there can be more than one initial Assessment Years. (e) Within the window period of 7.1.2013 upto 1.4.2012, an undertaking or an enterprise can be entitled to deduction @ 100% for a period of more than five years. (f) All this, of course, is subject to a cap of ten years. [Section 80-IC(6)]. (g) Units claiming deduction under Section 80-IC shall not be entitled to deduction under any other Section, contained in Chapter VI-A or Section 10A or 10B of the Act [Section 80- IB(5)].”
Ld. DR fairly admitted that the issue is squarely covered by the
above decision of the Hon'ble jurisdictional High Court. It was,
however, submitted that the issue be restored to the file of the
Assessing officers for verification as to whether the assessees have
actually carried out the substantial expansion to be entitled to claim
deduction u/s 80IC of the Act.
We do not agree to the above contention raised by the Revenue at
this stage. A perusal of the order of the Assessing officers reveals that
the Assessing officers have not disputed that the assessees units have
carried out substantial expansion as provided under clause (b) of sub
section (2) read with clause (ix) of sub section (7) of section 80IC of
the Act. Almost similar view has also been taken by the Hon'ble
Himachal Pradesh High Court in the case of ‘M/s Stovekraft India vs.
ITA Nos. 1668 to 1670/Chd/2017- Iscon Remedies and Digital Vision, HP 4
Commissioner of Income Tax’ (supra) in the following concluding para
of the order:-
“58. On facts, we may clarify that the Revenue has not disputed, (a) the units having carried out substantial expansion within the definition of the Section, (b) their entitlement and extent of deduction would be dependent upon interpretation of the relevant provisions.”
We, therefore, do not find any justification at this stage to give the
Assessing officers a second innings to re-examine undisputed facts.
In view of the above discussion, the impugned orders of the
CIT(A) are set aside and the AOs are directed to grant to the assessee
deduction at the rate of hundred percent of its eligible profits, as per
the ruling of the jurisdictional High Court in this regard in the case of
‘M/s Stovekraft India vs. Commissioner of Income Tax’ (supra).
In the result, the appeals of the assessee, therefore, stands
allowed.
Order pronounced in the Open Court
Sd/- Sd/- (ANNAPURNA GUPTA) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 26.03.2018 Rkk Copy to: 1. The Appellant 2. The Respondent 3. The CIT 4. The CIT(A) 5. The DR