Commissioner of Income Tax vs SUNDARAM CLAYTON LTD.

N.V. Balasubramanian, J.

Two questions have been referred to us by the Income Tax Appellate Tribunal which read as under :

"1. Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in law in directing the assessing officer to exclude the expenditure incurred by the assessee on maintenance of the building owned by the assessee and used by the Managing Director as residence in computing the disallowance u/s 40(c) of the Act ?

Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in law in holding that the excise duty incentive should be included for the purpose of computing relief u/s 80HH ?"

As far as the first question of law referred to us is concerned, it is for the assessment year 1986-87. Learned counsel appearing for the assessee has submitted that the issue raised in the said question is liable to be answered in favour of the assessee, in view of the decision in the case of Commissioner of Income Tax Vs. T.V. Sundaram Iyengar and Sons, wherein the court has held that business expenditure incurred by the assessee on maintenance of the building cannot be treated as a perquisite within the meaning of section 40(c) of the Act. Following the said decision, we answer the first question of law referred to us in the affirmative in favour of the assessee and against the revenue.

As far as the second question of law referred to us is concerned, learned counsel for the revenue submitted that the said question has to be answered against the assessee and in favour of the revenue in view of the decision in Commissioner of Income Tax Vs. Jameel Leathers and Uppers, . Following the said decision, we hold that excise duty incentive does not qualify for deduction u/s 80HH of the Act and accordingly the second question is answered in the negative in favour of the revenue and against the assessee. However, there will be no order as to costs.