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NON-REPORTABLE   IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.5759 OF 2012

M/S JAGRAON EXPORTS APPELLANT                                                                     VERSUS

C.I.T-I LUDHIANA     RESPONDENT    

WITH CIVIL APPEAL NO.5760 OF 2012

WITH CIVIL APPEAL NO.5761 OF 2012

WITH CIVIL APPEAL NO.5762 OF 2012

WITH CIVIL APPEAL NO.5763 OF 2012

WITH CIVIL APPEAL NO.5764 OF 2012

WITH CIVIL APPEAL NO.5765 OF 2012

WITH CIVIL APPEAL NOS.5766-5771 OF 2012

WITH CIVIL APPEAL NO.5772 OF 2012

WITH CIVIL APPEAL NO.2531 OF 2013

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WITH

CIVIL APPEAL NO.10916 OF 2013 J U D G M E N T

KURIAN, J.                        

1. The  issue  in  these  appeals  pertains  to  the  question  whether the  proceeds generated from the sale of scrap would be  included in the total turnover. 2. In the recent decision of this Court in Commissioner of  Income Tax Vs. Punjab Stainless Steel Industries & Ors. reported  in [2014] 364 ITR 144 (SC) it has been held that sale proceeds  generated from the sale of scrap would not be included in the  total turnover for the purpose of deduction under Section 80HHC  of the Income Tax Act, 1961. 3. The appeals are allowed in terms of the judgment referred to  above.

        .................J.   [KURIAN JOSEPH]

 ....................J.       [ROHINTON FALI NARIMAN]

NEW DELHI;  FEBRUARY 18, 2016

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