MAHABIR INDUSTRIES Vs PRINCIPAL COMMISSIONER OF INCOME TAX
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE ASHOK BHUSHAN
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: C.A. No.-004765-004766 / 2018
Diary number: 9646 / 2018
Advocates: JAY SAVLA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 4765-4766 OF 2018
MAHABIR INDUSTRIES .....APPELLANT(S)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX .....RESPONDENT(S)
W I T H
CIVIL APPEAL NO. 4767 OF 2018
J U D G M E N T
A.K.SIKRI, J.
A short question of law arises for consideration in these
appeals. All the appeals are filed by the same party, namely,
Mahabir Industries (hereinafter referred to as the ‘assessee’) in
which common respondent is Principal Commissioner of Income
Tax (hereinafter referred to as the ‘Department’). Before stating
the question of law, it may be necessary to mention in brief the
background under which the said question of law has arisen
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inasmuch as this background would be an enabling factor in
understanding the true ambit and scope of the question of law.
The assessee manufactures polythene for which it is having
its factory in Shimla, Himachal Pradesh. The activity undertaken
by the assessee, an industrial undertaking, qualified for
exemption from income tax under Section 80-IA of the Income
Tax Act (hereinafter referred to as the ‘Act’). Section 80-IA of the
Act provides for deductions in respect of profits and gains from
industrial undertakings or enterprises engaged in infrastructure
development etc. if it fulfills the conditions mentioned in sub-
section (4) thereof. Such a deduction is of an amount equal to
hundred per cent of the profits and gains derived from such
business for ten consecutive Assessment Years. In nutshell,
those undertakings or enterprises, which fulfill the conditions
mentioned in sub-section (4) of Section 80-IA of the Act, are
entitled to total deductions of their profits, which means, no tax is
payable and the period for which such undertakings or
enterprises are exempted from payment of tax is ten consecutive
Assessment Years. The assessee admittedly qualified for this
deduction which it started availing from the Assessment Year
1998-99. This deduction under Section 80-IA was claimed and
allowed for two Assessment Years i.e. 1998-99 and 1999-2000.
Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 2 of 15
2. Section 80-IA of the Act was originally introduced in the year 1991
by the Finance (No.2) Act, 1991 w.e.f. April 1, 1991. There were
amendments in the Section from time to time. This Section was
amended by the Finance Act, 1999 w.e.f. April 1, 2000. Along
with this provision, Section 80-IB was also introduced for the first
time by the same Finance Act, 1999. This provision allows
deduction in respect of profits and gains from certain industrial
undertakings other than infrastructure development undertakings.
Deduction from such profits and gains is of an amount equal to
such percentage and for such number of Assessment Years as
specified in Section 80-IB. Sub-section (4) of Section 80-IB
provides for hundred per cent deduction for a period of five years
and thereafter twenty-five per cent. First proviso thereto states
that total period of deduction is not to exceed ten consecutive
Assessment Years. Second proviso is a specific provision for
industries in the North-Eastern Region to which we shall advert to
at the appropriate stage. Sub-section (2) enumerates the
conditions which are to be fulfilled by such industrial undertakings
in order to qualify for deductions from profits and gains under that
provision.
Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 3 of 15
3. As mentioned above, for the Assessment Years 1998-99 and
1999-2000 (i.e. two Assessment Years), the assessee was
allowed deduction under Section 80-IA. From the Assessment
Year 2000-01 to Assessment Year 2005-06, the assessee
claimed deduction under Section 80-IB.
4. Interestingly, another provision in the form of Section 80-IC was
inserted by Finance Act, 2003 w.e.f. April 1, 2004. As per this
provision, certain undertakings or enterprises in certain special
category States are allowed deduction from such profits and
gains, as specified in sub-section (3) of Section 80-IC. The
provisions of Section 80-IC provided deduction to manufacturing
units situated in the State of Sikkim, Himachal Pradesh and
Uttaranchal and North-Eastern States. The deduction was
provided to new units established in the aforesaid States, and
also to existing units in those States if substantial expansion was
carried out. The deduction was available @100% for ten
Assessment Years for the units located in North-Eastern and in
the State of Sikkim and for the units located in Himachal Pradesh,
the deduction was available @100% for five years and @25% for
next five years. The assessee completed substantial expansion
(by investing in new plant and machinery of value more than 50%
of the value of plant and machinery already installed as on 1 April, Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 4 of 15
2005) to the manufacturing unit situated at Baddi, Himachal
Pradesh in the Assessment Year 2006-07. In view of the
substantial expansion, the accused claimed deduction under
Section 80-IC @100% for Assessment Years 2006-07 and 2007-
08, which was also allowed by the Assessing Officer (AO) after
passing the order under Section 143(3) of the Act.
5. Sub-section (3), as noted above, mentions the period of ten
Assessment Years commencing with the initial Assessment Year.
Sub-section (6) may also be taken note of at this stage which
reads as under:
“(6) Notwithstanding anything contained in this Act, no deduction shall be allowed to any undertaking or enterprise under this section, where the total period of deduction inclusive of the period of deduction under this section, or under the second proviso to sub-section (4) of section 80- IB or under section 10C, as the case may be, exceeds ten assessment years.”
6. As noted above, the assessee had carried out substantial
expansion in the Assessment Year 2006-07 and, therefore,
claimed exemption under Section 80-IC of the Act for Assessment
Year 2006-07 onwards. Deductions for the year 2006-07 and
2007-08 were allowed. However, thereafter, deductions for the
Assessment Year 2008-09 and Assessment Year 2009-2010 were
rejected by the AO on the ground that this was 11 th and 12th year
of deduction and as per Section 80-IC(6), total deductions under
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Section 80-IC and Section 80-IB cannot exceed the total period of
ten years. Commissioner of Income Tax (Appeals) {CIT(A)} and
Income Tax Appellate Tribunal (ITAT) upheld the order of the AO.
The High Court took up the appeals of the assessee along with
other similar enterprises who had claimed the benefits. It framed
the following question in those appeals:
“The moot issue involved in these appeals, inter alia, is as to whether an “undertaking or an enterprise” (hereinafter referred to as the Unit), established after 7th January, 2003, carrying out “substantial expansion” within the specified window period, i.e. between 7.1.2003 and 1.4.2012, would be entitled to deduction on profits @100%, under Section 80-IC of the Income Tax Act. Also, if so, then for what period.”
7. This question has been decided in favour of all the assessees.
However, insofar as the assessee herein is concerned, keeping in
view that there is a ceiling of ten years as stipulated under
Section 80-IC(6), the High Court has held that ten years period
shall be counted from the Assessment Year 1998-99 when the
assessee had claimed deduction for the first time under Section
80-IA and, therefore, deductions for the Assessment Years 2008-
09 and 2009-2010 would not be allowed. This is clear from the
following discussion in the High Court judgment:
“46. The moment “substantial expansion” is completed as per Section 80-IC (8)(ix), the statutory definition of “initial assessment year” [Section 80-IC(8)(v)] comes into play. And consequently, Section 80-IC(3)(ii) entitles the unit to 100% deduction for five years commencing with completion
Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 6 of 15
of “substantial expansion”, subject to maximum of ten years as per Section 80-IC(6).
47. A unit that started operating/existed before 7.1.2003 was entitled to 100% deduction for first five years under Section 80-IB(4). If this unit completes substantial expansion during the window period (7.1.2003 to 31.3.2012), it would be eligible for 100% deduction again for another five years under Section 80-IC(3)(ii), subject to ceiling of ten years as stipulated under Section 80-IC(6).
48. Applying the aforesaid interpretation, we find there can be different fact situations, some of which, we have tried to illustrate; (i) a “Unit” established prior to 7.1.2003, claiming deduction under Section 80-IB, post insertion of Section 80-IC carries out substantial expansion, would be entitled to deduction only under Section 80-IC, at the admissible percentage, for the remaining period, which in any case when combined, cannot exceed ten years, (ii) just as in the case of the present assessee, a unit established after 7.1.2003, carries out substantial expansion only in the 8th year of its establishment, for the first five years would have already claimed deduction @ 100%; for the 6th and 7th years @ 25%, and then for the period post substantial expansion, in our considered view, the initial year of assessment being in the 8th year, would be entitled for deduction @ 100%, subject to the cap of ten assessment years, (iii) the assessee establishes a unit after January 2003, say in the year 2005-06 and claims deduction under Section 80-IC for the first time in the assessment year 2006-2007 @ 100% of its profits. Thereafter, substantially expands the Unit in the year 2009-10, relevant to Assessment Year 2010-11 can claim deduction @ 100% for next five years subject to the cap of ten assessment years, (iv) an existing unit not claiming any deduction under Section 80-IA, 80-IB or 80-IC substantially expands in the year 2003 and claims deduction under Section 80-IC first time in Assessment Year 2004-2005 and then substantially expands in the year 2007-2008, can claim deduction @ 100% w.e.f. Assessment Year 2008-2009 for next five years, (v) the assessee sets up its unit in the year 2000- 2001, claiming deduction under Section 80-IB till the Assessment Year 2003-2004 and thereafter under Section 80-IC as per law. Carrying out Substantial expansion in the Assessment Year 2004-2005, now claims deduction @ 100% w.e.f. Assessment Year 2004-05 again substantially expands in the Assessment Year 2008-2009 can claim
Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 7 of 15
100% deduction w.e.f. 2008-2009, (vi) the assessee sets up a unit in the year 2005-2006 and does not undergo substantial expansion at all can claim deduction under Section 80-IC.”
8. As can be discerned, all other aspects are decided in favour of
the assessees except what is illustrated at (i) and (iv). However,
the effect thereof is that insofar as appeals of the assessee
herein are concerned, they are dismissed on the ground that it
cannot claim deduction under Sections 80-IC, 80-IB or 10C for a
period exceeding ten years.
9. In this backdrop, the questions of law which have been framed by
the assessee in these appeals are the following:
“(a) Whether the Hon’ble High Court was justified in holding that the petitioner was not entitled to deduction under Section 80-IC of the Act by virtue of provision sub-section (6), when the same was not even applicable to the petitioner?
(b) Whether the Hon’ble High Court was justified in holding that the provisions of Section 80-IC(6) of the Act apply to all the undertaking claiming deduction under Section 80-IB(4) of the Act when 80-IC(6) refers to only those undertakings which are covered by second proviso to Section 80-IB(4)?
(c) Whether the Hon’ble High Court was justified in holding that the petitioner is not eligible for deduction under Section 80-IC for a period of 10 assessment years when substantial expansion was carried out by the Petitioner and a substantially new unit was claiming deduction under Section 80-IC of the Act?
(d) Whether the Hon’ble High Court was justified in holding that the petitioner was not entitled to deduction under Section 80-IC of the Act for assessment year 2008-09 and
Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 8 of 15
2009-10 when the total period of deduction of ten years was expiring after assessment year 2009-10?”
10. As can be seen from the reading of paras 46 and 47 of the High
Court judgment, it has taken a categorical view that the moment
‘substantial expansion’ is completed as per Section 80-IC(8)(ix),
the statutory definition of ‘initial assessment year’ {Section 80-
IC(8)(v)} comes into play. As a consequence, Section 80-IC(3)(ii)
would entitle the unit to hundred per cent deduction for five years
commencing with completion of ‘substantial expansion’ followed
by twenty-five per cent deduction for next five years i.e. subject to
maximum of ten years. Thus, the High Court accepts that when
the substantial expansion is done in a particular Assessment Year
and that is made during the period mentioned in sub-section (2)
of Section 80-IC, not only benefit admissible under Section 80-IC
shall get triggered, the year in which such substantial expansion
is completed is to be treated as ‘initial assessment year’. Having
said so, it has put a cap of ten years by invoking the provision of
Section 80-IC(6). We have already reproduced the provisions of
sub-section (6) of Section 80-IC. As per this provision, no
deduction is allowed to any undertaking or enterprise under this
Section, where the total period of deduction inclusive of the
period of deduction under this Section, or under the second
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proviso to sub-section (4) of Section 80-IB or under Section 10C,
as the case may be, exceeds ten assessment years. The total
period of ten years, thus, is to be counted in the following three
circumstances:
(a) When the deduction has been given under Section 80-IC for
a period of ten years, no further deduction is admissible.
(b) When the deduction is given under second proviso to sub-
section (4) of Section 80-IB. The said second proviso reads as
under:
“Provided further than in the case of such industries in the North-Eastern Region, as may be notified by the Central Government, the amount of deduction shall be hundred per cent. of profits and gains for a period of ten assessment years, and the total period of deduction shall in such a case not exceed ten assessment years.”
This provision pertains to those industries which are in the
North-Eastern Region.
(c) When the deduction is claimed under Section 10C. It is
again a special provision in respect of certain industrial
undertakings in North-Eastern Region.
11. The assessee in the instant case has not got deduction under
Section 80-IC for a period of ten years as he started claiming
deduction under this provision w.e.f. Assessment Year 2006-07.
Situation Nos. (b) and (c) mentioned above would not apply to the
Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 10 of 15
assessee as it’s undertaking/enterprise is not established in
North-Eastern Region. It is, thus, clear that the High Court has
failed to appreciate that the provisions of Section 80-IC(6) of the
Act state that the total period of deduction under Section 80-IC
and Section 80-IB cannot exceed ten assessment years only if
the manufacturing unit was claiming deduction under second
proviso to Section 80-IB(4) of the Act i.e. units located in the
North-Eastern State.
12. The matter can be looked into from another angle. Under Section
80-IA, deduction is provided to such industrial undertakings or
enterprises which are engaged in infrastructure development etc.
provided they fulfill the conditions mentioned in sub-section (4)
thereof. Section 80-IB makes provisions for deduction in respect
of those industrial undertakings, other than infrastructure
development undertakings, which are enumerated in the said
provision. On the other hand, the intention behind Section 80-IC
is to grant deduction to the units making new investments in the
State by establishing new manufacturing unit or even to the
existing manufacturing unit which carried out substantial
expansions. The purport behind the three types of deductions
specified in Section 80-IA, Section 80-IB and Section 80-IC is,
thus, different. Section 80-IC stipulates the period for which Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 11 of 15
hundred per cent deduction is to be given and then deduction at
reduced rates is to be given. If the assessee had earlier availed
deduction under Section 80-IA and Section 80-IB, that would be
of no concern inasmuch as on carrying out substantial expansion,
which was carried out and completed in the Assessment Year
2006-07, the assessee became entitled to deduction under
Section 80-IC from the initial year. The term ‘initial year’ is
referable to the year in which substantial expansion has been
completed, which legal position is stated by the High Court itself
and even accepted by the Department as it has not challenged
that part of the judgment. The inclusion of period for the
deduction is availed under Section 80-IA and Section 80-IB, for
the purpose of counting ten years, is provided in sub-section (6)
of Section 80-IC and it is limited to those industrial undertakings
or enterprises which are set-up in the North-Eastern Region. By
making specific provision of this kind, the Legislature has shown
its intent, namely, where the industry is not located in North-
Eastern State, the period for which deduction is availed earlier by
an assessee under Section 80-IA and Section 80-IB will not be
reckoned for the purpose of availing benefit of deduction under
Section 80-IC of the Act.
Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 12 of 15
13. Learned counsel for the Revenue could not dispute that sub-
section (6) of Section 80-IC would get attracted when the industry
is located in the North-Eastern Region. Having faced with this
situation, he raised an altogether different argument for
consideration by referring to Section 15C of the Income Tax Act,
1922 (hereinafter referred to as the ‘1922 Act’), which was also a
provision which granted exemption from income in respect of
newly established industrial undertaking. He submitted that this
Court in Textile Machinery Corporation Limited, Calcutta v.
The Commissioner of Income Tax, West Bengal, Calcutta1
has held that the true test for ascertaining whether industrial
undertaking is ‘formed by reconstruction of business already in
existence’ (which was the expression used in Section 15C of
1922 Act), is not whether the new industrial undertaking connotes
expansion of the existing business of the assessee but whether it
is a new and identifiable undertaking separate and distinct from
existing business. In fine, the endeavour of learned senior
counsel was that the assessee cannot be treated as an industrial
undertaking which has reconstructed the business i.e. made
substantial expansion. This argument has to be rejected for at
least two reasons:
1 (1977) 2 SCC 368 Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 13 of 15
(i) Section 15C of the 1922 Act provided exemption from tax to
newly established industrial undertaking if they are not ‘formed by
reconstruction of business already in existence’. Thus, under the
said provision, if it was found that an industrial undertaking is
formed by reconstruction of business already in existence, then it
was entitled to any exemption under Section 15C. It is in that
context the Court was considering the meaning of reconstruction
of business. On the other hand, the words under Section 80-IC
are ‘substantial expansion’. Thus, discussion contained in the
said judgment would have no application to the instant case.
(ii) Insofar as the factum of substantial expansion of the
assessee’s unit in the Assessment Year 2006-07 is concerned,
the same is not subject matter of any controversy in the instant
case. It has been accepted by the Department that assessee had
carried out substantial expansion. Precisely, for this reason, the
AO had allowed deduction for Assessment Years 2006-07 and
2007-08. Therefore, issue is not as to whether there is a
substantial expansion or not. The issue is only as to how a
period of ten years is to be calculated, namely, whether those
Assessment Years in respect of which deduction under Section
80-IA and Section 80-IB was allowed are to be counted for the
purpose of giving deduction under Section 80-IC.
Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 14 of 15
14. Thus, we are of the opinion that it was wrong on the part of the
AO not to allow deduction to the assessee under Section 80-IC
for the Assessment Years 2008-09 and 2009-2010. As a result,
the judgment of the High Court on this aspect is set aside and the
appeals are accordingly allowed.
.............................................J. (A.K. SIKRI)
.............................................J. (ASHOK BHUSHAN)
NEW DELHI; MAY 18, 2018.
Civil Appeal No(s). 4765-4766 of 2018 & Anr. Page 15 of 15