ASSOCIATED BIOTECH vs. DY.COMMISSIONER OF INCOME TAX, PARWANOO

IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’B’, CHANDIGARH

BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER

ITA Nos.1220 & 1221/Chd/2016 Assessment Year: 2012-13 & 2013-14

M/s Associated Biotech Vs. The Dy. CIT Vill, Kishanpura, P.O Circle, Parwanoo Gurumajra, Nalagarh Solan

PAN No. AALFA5132G

(Appellant) (Respondent)

Assessee By : Sh. Kanav Kaushal Revenue By : Smt. Chanderkanta

Date of hearing : 05/02/2018 Date of Pronouncement : 06/04/2018

ORDER PER BENCH.

Both the above appeals have been filed by the Assessee against the separate order of the Ld. CIT(A), Shimla dt. 26/09/2016

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 Unit.

the issue involved in this appeal 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.

(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)].”

decision of the Hon'ble jurisdictional High Court.

aside and the AO is directed to grant to the assessees deduction 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) after due examination.

Order pronounced in the open court.

Sd/- Sd/- (DIVA SINGH) (B.R.R.KUMAR) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated : 06/04/2018 AG Copy to: The Appellant, The Respondent, The CIT, The CIT(A), The DR