NISSAN EXPORT Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Mr. Gourab Banerji, learned Additional Solicitor General for the Revenue, fairly submits that in view of the decision of this Court in Topman Exports v. CIT, 2012 342 ITR 49 these Civil Appeals deserve to be allowed and the matters need to be sent back to the Assessing Officer. In Topman Exports this Court concluded as follows:--

(2.) For the same reasons, the impugned judgment and order of the Gujarat High Court is set aside and the Assessing Officer is directed to compute the deduction under Section 80HHC of the Income-tax Act, 1961 in the light of the observations made by this Court in Topman Exports as noted above.

(3.) Civil Appeals are allowed as above with no order as to costs.