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Judgment
Heard Learned Counsel on both sides.
In these civil appeals, the short question involved is whether the Assessee has undertaken activity which results in production and, consequently, whether the Assessee is entitled to claim the benefit of investment allowance u/s 32A of the Income Tax Act, 1961 (for short, 'the Act') ?
On going through the record, we find that the Assessee has not led evidence before the AO as to the exact nature of activities undertaken by it in the course of mining, polishing and export of granites. This Court has repeatedly held that whenever Assessee claims investment allowance u/s 32A of the Act, it has to lead evidence to show that the process undertaken by it constitutes 'production'. This is because the word 'production' is the controlling word in Section 32Aof the Act.
For the above reasons, we set aside the impugned judgment of the High Court as well as of the Tribunal and we remit the case to the AO. The AO will give opportunity to the Assessee to produce relevant evidence. The entire inquiry shall be completed within three months from the date of receipt of the record.
The civil appeals are, accordingly, disposed of. No order as to costs.