Nissan Export vs Commissioner of Income Tax

Mr. Gourab Banerji, learned Additional Solicitor General for the Revenue, fairly submits that in view of the decision of this Court Topman Exports Vs. Commissioner of Income Tax, Mumbai, 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:--

The aforesaid discussion would show that where an Assessee has an export turnover exceeding Rs. 10 crores and has made profits on transfer of DEPB under Clause (d) of Section 28, he would not get the benefit of addition to export profits under third or fourth proviso to Sub-section (3) of Section 80HHC, but he would get the benefit of exclusion of a smaller figure from "profits of the business" under Explanation (baa) to Section 80HHC of the Act and there is nothing in Explanation (baa) to Section 80HHC to show that this benefit of exclusion of a smaller figure from "profits of the business" will not be available to an Assessee having an export turnover exceeding Rs. 10 crores. In other words, where the export turnover of an Assessee exceeds Rs. 10 crores, he does not get the benefit of addition of ninety percent of export incentive under Clause (iiid) of Section 28 to his export profits, but he gets a higher figure of profits of the business, which ultimately results in computation of a bigger export profit. The High Court, therefore, was not right in coming to the conclusion that as the Assessee did have the export turnover exceeding Rs. 10 crores and as the Assessee did not fulfil the conditions set out in the third proviso to Section 80HHC(iii), the Assessee was not entitled to a deduction u/s 80HHC on the amount received on transfer of DEPB and with a view to get over this difficulty the Assessee was contending that the profits on transfer of DEPB u/s 28(iiid) would not include the face value of the DEPB. It is a well-settled principle of statutory interpretation of a taxing statute that a subject will be liable to tax and will be entitled to exemption from tax according to the strict language of the taxing statute and if as per the words used in Explanation (baa) to Section 80HHC read with the words used in Clauses (iiid) and (iiie) of Section 28, the Assessee was entitled to a deduction u/s 80HHC on export profits, the benefit of such deduction cannot be denied to the Assessee.

The impugned judgment and orders of the Bombay High Court are accordingly set-aside. The appeals are allowed to the extent indicated in this judgment. The Assessing Officer is directed to compute the deduction u/s 80HHC in the case of the Appellants in accordance with this judgment....

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 u/s 80HHC of the income tax Act, 1961 in the light of the observations made by this Court in Topman Exports as noted above.

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

Delay condoned. Civil Appeals are allowed in terms of signed order with no order as to costs.