Commissioner of Income Tax vs Colorplus Fashions Pvt. Ltd.

R. Sudhakar, J.—The Revenue has filed the above Tax Case (Appeals) as against the order of the Income Tax Appellate Tribunal, Madras ''A'' Bench, dated 09.02.2007 in ITA.Nos. 1652 and 1775/Mds/05 for the assessment years 2002-03 and 2003-04 and the same were admitted by this Court on the following questions of law:-

"1. Whether on the facts and circumstances of the case, the Tribunal was right in allowing deduction under Section 80IB when the assessee does not manufacture any goods by itself, but gets the same manufactured by others on job work basis ?

Whether in the facts and circumstances of the case, the Tribunal was right in allowing deducting under Section 80IB when the assessee only does the process of washing, pressing and packing which do not amount to manufacture? And

Whether on the facts and circumstances of the case, an assessee who gets the work done by a job worker can claim to be an industrial undertaking ?"

The assessment in these cases relate to the assessment years 2002-03 and 2003-04. The assessee is engaged in the manufacture and sale of readymade garments. The Assessing Officer completed the assessment under Section 143(3) of the Income Tax Act, 1961. While completing the assessment, the Assessing Officer denied the benefit claimed under Sections 80IA/80IB of the Income Tax Act. Aggrieved by the same, the assessee filed appeal before the Commissioner of Income Tax (Appeals). The Commissioner of Income Tax (Appeals) following assessee''s own case in respect of the earlier assessment year, partly allowed the appeals. Aggrieved by the same, both the Assessee and the Revenue filed appeals before the Income Tax Appellate Tribunal. The Income-Tax Appellate Tribunal answered the issues in favour of the assessee and partly allowed the appeals filed by the Revenue. Aggrieved by the same, the Revenue has filed the present Tax Case Appeals raising the above questions of law.

Learned Standing Counsel appearing for the Revenue fairly stated that the issue involved in this case is squarely covered by a decision of this Court in the case of The Commissioner of Income Tax, Coimbatore Vs M/s. Elgi Ultra Industries Limited, Coimbatore in Tax Case (Appeal) Nos. 451 of 2006 and 218 and 219 of 2007, dated 10.08.2012, reported in CIT Vs. Elgi Ultra Industries Ltd.--> .

It is also pertinent to note that the Tribunal followed the earlier Tribunal''s order, namely, M/s. Elgi Ultra Industries Limited, stated above and against that order the Revenue filed the appeal before this Court. In that matter, this Court answered the question in favour of the assessee and allowed the case.

In the light of the above, following the above decision of this Court cited supra, the questions of law raised herein are answered in favour of the assessee and against the Revenue. Accordingly, both the Tax Case Appeals are dismissed. No Costs.