LAWS(MAD)-2008-7-335

COMMISSIONER OF INCOME TAX Vs. ASWINI FISHERIES LIMITED

Decided On July 09, 2008
COMMISSIONER OF INCOME TAX Appellant
V/S
ASWINI FISHERIES LIMITED, KARAPAKKAM Respondents

JUDGEMENT

(1.) THE revenue came up on appeal against the order of the Income Tax Appellate Tribunal Madras 'A' Bench dated 5.8.2005 in I.T.A.Nos.1321 and 1322/Mds/2000. THE relevant assessment years are 1994-95 and 1997-98. THE common substantial questions of law formulated in these appeals are as follows:-

(2.) WHETHER in the facts and circumstances of the case, the Tribunal was right in holding that the sale receipts through export houses, forms part of export turnover for the purpose of determining the deduction under Section 80HHC? 2. As the issue involved in these appeals is one and the same, these appeals are taken together and are disposed of by this common order. The Tax Case (Appeal) No.890 of 2008 is taken as a typical case, the facts of which are as follows: The assessee is a sea food exporter. The return of income was filed on 20.2.1995 for the assessment year 1994-95 admitting nil income after deduction under Section 80HHC and 80I. The return was processed under Section 143(1)(a). The assessee company apart from exporting sea-food to the extent of FOB value of Rs.3,08,43,262/- directly for the assessment year 1994-95, also as supporting manufacturer exported through export house to the extent of FOB value of Rs.14,57,56,576/-. The assessee company has received an amount of Rs.64,72,768/- from the export houses as margin of sale price over and above the actual sale price of the exports. The assessee has claimed that this is additional sale consideration. The claim has not been accepted by the assessing officer on the premise that the amount paid by the export houses is nothing but a portion of export incentive earned by the export house on account of the exports made through them which is passed on to the supporting manufacturer and these receipts are squarely fall within the clause (baa) under the explanation to Section 80HHC(4A) as other receipt of similar nature. That order has been carried on appeal to the Commissioner of Income-tax (Appeals, who allowed the appeal by following the Tribunal's order in the assessee's own case for the assessment years 1994-95 and 1995-96 (I.T.A.Nos.54 and 1869/Mds/98). The revenue carried the matter on appeal to the Income-tax Appellate Tribunal, which confirmed the order of the Commissioner of Income-tax (Appeals). The correctness of the same is now put in issue before this Court in these appeals by formulating the above said question of law.

(3.) AS the questions of law now raised in this appeal have already been decided against the review in the above said judgment, following the said judgment, these appeals are dismissed. Consequently, the connected M.P.No.1 of 2008 is also dismissed.