M/S. A.G. PERIPHERALS,NEW DELHI vs. PR. CIT- 14, NEW DELHI

Heard and perused the record.

As the case was called for hearing, non-appeared for the assessee on 27.06.2023. Record shows earlier on 6.10.2022, non-appeared for assessee. Thereafter, on 18.04.2023 Sh. Ankit Dawar had appeared and filed the authority letter and again today none has appeared. Ld. DR pointed out that information is received from the AO that in consequence to the order of ld. PCIT the effect giving order u/s 263/143(3) of the Act has been passed. No further opportunity by way of notice is justified.

It comes up from the record that assessment order dated 27.02.2015 was made subject to the revision u/s 263 by Ld. PCIT as he had found the assessment order to be erroneous and prejudicial to the interest of the revenue for the failure of Ld. AO to examine the issue of deduction in excess of eligibility u/s 80IC of the Act. The expansion of industrial unit of the assessee was undertaken by installing new plan and machinery of Rs. 25,787,858/- in the F.Y. 2011-12 and it was more than 50% of existing plant and machinery for which assessee claimed. There was substantial expansion as per the provision of Section 80IC (8)(ix) of the Act.

Ld. CIT(A) observed that Ld. AO had given benefit without taking into consideration the Chandigarh Tribunal decision in Hycron Electronics, Baddi Solan v. ITO Ward-2, Baddi ITA No. 798/Chd./2012 wherein it was observed that this benefit of substantial expansion is not available to the assessee. As it is only industrial undertaking which is already claiming 100% deduction u/s 80IC of the Act as newly established unit cannot be allowed to claim 100% deduction u/s 80IC on substantial expansion undertaken by the same firm simultaneously. The Ld. AO was apprised on behalf of the assessee that Hon’ble Himachal Pradesh High Court in the case of Hycron Electronics dated 28.11.2017 has held the issue in favour of the assessee and the Chandigarh Tribunal judgment has been reversed. However, Ld. AO

Ld. DR submitted that in a subsequent judgment of Hon’ble Supreme Court in the case of CIT vs. M/s. Classic Binding Industries order dated 20.08.2018 Civil Appeal no. 7208 of 2018 has settled the issue. The assessee will be entitled for deduction of remaining assessment years @ 25% as there cannot be two initial assessment years within the span of 10 years from the initial assessment year. However, Ld. DR has escaped the judgment of Hon’ble Supreme Court of India in DCIT vs. M/s. Aarhan Softronics dated 20.02.2019 in Civil appeal no. 1784 of 2019 wherein judgment in Classic Binding Industries case was held to be not good law.