The Commissioner of Income Tax-I vs C.P.S. Textiles P. Ltd.

F.M. Ibrahim Kalifulla, J.—The Revenue has come forward with these appeals and seeks to raise the following question of law as

substantial question of law:

Whether on the facts and in the circumstances of the case, the income tax Appellate Tribunal was right in holding that in the computation of book

profits u/s 115JA/ 115JB, the deduction u/s 80HHC had to be allowed on the basis of book profits and not by applying the normal provisions of

the Act, for computation of the deduction?

It was fairly brought to our notice that this very question came up for consideration before the Hon''ble Supreme Court in the decision reported

in Ajanta Pharma Ltd. Vs. Commissioner of Income Tax-9, Mumbai, . The Hon''ble Supreme Court posed the question, namely, ""whether for

determining the ""book profits"" in terms of Section 115JB, the net profits as shown in the P&L account have to be reduced by the amount of profits

eligible for deduction u/s 80HHC or by the amount of deduction u/s 80HHC?

While examining the said question, the Hon''ble Supreme Court has observed as under in paragraph 9:

... Thus, Section 80HHC(IB) deals not with ""eligibility"", but with the ""extent of deduction"". As stated earlier, Section 115JB is a self-contained

code. It taxes deemed income. It begins with a non obstante clause. Section 115JB refers to computation of ""book profits"" which have to be

computed by making upward and downward adjustments. In the downward adjustment, vide cl.(iv) it seeks to exclude ""eligible"" profits derived

from exports. On the other hand, u/s 80HHC(IB) it is the extent of deduction which matters. The word ""thereof"" in each of the items u/s

80HHC(IB) is important....

Then, again in paragraph 10, the Hon''ble Supreme Court concluded as under:

... Thus, according to the Department, both ""eligibility"" as well as ""deductibility"" of the profit have got to be considered together for working of the

deduction as mentioned in cl.(iv) of Explanation to Section 115JB. We find no merit in this argument. If the dichotomy between ""eligibility"" of profit

and ""deductibility"" of profit is not kept in mind then Section 115JB will cease to be a self-contained code. In Section 115JB as in Section 115JA, it

has been clearly stated that the relief will be computed u/s 80HHC(3)/(3A), subject to the conditions under sub-cls. (4) and (4A) of that section.

The conditions are only that the relief should be certified by the chartered accountant. Such condition is not a qualifying condition, but it is a

compliance condition. Therefore, one cannot rely upon the last sentence in Clause (iv) of Explanation to Section 115JB [subject to the conditions

specified in sub-cls. (4) and (4A) of that section] to obliterate the difference between ""eligibility"" and ""deductibility"" of profits as contended on

behalf of the Department.

Having regard to the above dictum of Hon''ble Supreme Court and as the question raised is covered by the above referred to decision, these

appeals fail and the same are dismissed. No costs. Consequently, M.P. No. 1 of 2010 is also dismissed.