S.H Kapadia, J.—
Processing
Civil Appeal No. 5173 of 2007 arising out of SLP (C) No. 24617 of 2003 Civil Appeal No. 5174 of 2007 arising out of SLP (C) No. 5647 of 2004 Civil Appeal No. 5175 of 2007 arising out of SLP (C) No. 6267 of 2004 Civil Appeal No. 5181 of 2007 arising out of SLP (C) No. 12325 of 2004
1. Leave granted.
2. This is a batch of civil appeals filed by the Department. For the sake of convenience we state the facts occurring in Civil Appeal No. 5173 of 2007 arising out of SLP (C) No. 24617 of 2003 — CIT v. K. Ravindranathan Nair. The respondent assessee has a factory in which he processes cashew nuts which are grown in his farm. Thereafter he exports the cashew nuts as an exporter. For processing, the assessee has complete infrastructure. He has plant and machinery in his factory. At the same time, the assessee processes cashew nuts which are supplied to him by the exporters on job-work basis. After processing, the assessee returns the processed cashew nuts to the exporters. He earns processing charges. Therefore, the assessee is an exporter and a job-worker.
3. Computation of export incentive under Section 80-HHC(3) of the Income Tax Act, 1961 (“the IT Act”, for short), is the issue for determination in this batch of civil appeals.
4. The assessee made a claim for export incentive under Section 80-HHC(3) in his returns filed for Assessment Year 1993-1994. The assessee did not include processing charges (receipts) in his total turnover. In his return, he indicated his business profits at Rs 1,94,08,220. The figure of Rs 1,94,08,220 included the processing charges (receipts) amounting to Rs 1,54,68,811. However, the assessee did not include the processing charges amounting to Rs 1,54,68,811 in his total turnover. He contended that although the processing charges (receipts) amounting to Rs 1,54,68,811 constituted part of business profits as computed under Section 28 of the IT Act, since Section 80-HHC(3) was the formula to work out export incentive, the said figure of Rs 1,54,68,811 was not includible in the total turnover in the formula under the said Section 80-HHC(3) of the IT Act. According to the assessee, Section 80-HHC(3) provided for computation of export incentive/concession to be computed by allocating business profits in the ratio of export turnover ÷ by total turnover. This argument was not accepted by the Department.
5. The narrow dispute which arises for determination is: whether the Department was right in including processing charges, amounting to Rs 1,54,68,811, in the total turnover while arriving at export profits under Section 80-HHC(3) of the Act, as it stood at the material time.
6. According to AO, the gross total income of the assessee was Rs 1,94,08,220 from which an amount of Rs 1,74,13,200 (90%) was deducted in terms of Clause (baa) of the Explanation to Section 80-HHC to arrive at the business profits (see p. 52 of the SLP paper book).
7. Shri T.L.V Iyer, learned Senior Counsel appearing on behalf of the respondent assessee, submitted that Section 80-HHC(3) of the IT Act provided for export incentives. According to learned counsel, the object behind enactment of the said sub-section was to encourage exports. He, therefore, submitted that the above formula should be read to exclude processing charges from the total turnover in the above formula even though such charges constituted part of the business profits required to be calculated in terms of the provisions of Sections 28 to 44-D of the IT Act.
8. According to learned counsel, the word “turnover” includes all receipts from sale of goods and not from sale of services. According to learned counsel, the assessee had two independent businesses, in one case he processed and exported his own products and in the other he processed the raw material (cashew nuts) supplied by third parties which he processed for earning processing charges. According to learned counsel, income from works contract by way of processing charges were not includible in the denominator, in the above formula, namely, total turnover. According to learned counsel, if processing charges were to be included in total turnover then the export incentives would stand reduced and that would defeat the very object behind enactment of Section 80-HHC(3) of the IT Act.
9. Further, according to learned counsel, Section 80-HHC(3) had granted export incentives only in respect of receipts in foreign exchange from sale of goods and from processing provided such processing was done to goods which the taxpayer exported. That, he was not the exporter of goods which were only processed for third parties and, therefore, such processing charges were not includible in the total turnover even though, such charges were includible in the “business profits” under Clause (baa) of the said Explanation. In this connection, learned counsel contended that such processing charges had no nexus with the activity of exports and, therefore, such charges were not includible in the total turnover. In this connection, reliance was placed on the judgment of this Court in CIT v. Lakshmi Machine Works (2007) 11 SCC 126, (2007) 6 Scale 168.
10. Mr Vikas Singh, learned Additional Solicitor General appearing on behalf of the Department, contended that in view of Explanation (ba) read with Explanation (baa) to Section 80-HHC of the IT Act when the said processing charges were includible in the business profits the same were also simultaneously includible in total turnover in the above formula. According to learned counsel, Section 80-HHC provided for export profits; that, in order to compute the quantum of eligible deduction under Section 80-HHC of the IT Act, the Department was right in including the processing charges in the business profits and if such charges constituted part of business profits then such charges cannot be excluded from total turnover. That, business profits, under the above formula, was required to be calculated in accordance with Clause (baa) of the said Explanation.
11. According to learned counsel, keeping in mind the provisions of Explanation (ba) and Explanation (baa) it is clear that what was includible in the business profits in the above formula had to be included also in the total turnover. Therefore, according to learned counsel, the Tribunal as well as the High Court had erred in holding that processing charges were not includible in the total turnover. In this connection, learned counsel placed heavy reliance on the judgment of the Rajasthan High Court in CIT v. Sharda Gum and Chemicals (2007) 288 ITR 116 (Raj).
12. For the sake of convenience we quote hereinbelow Section 80-HHC as it stood at the material time which reads as follows:
“80-HHC. Deduction in respect of profits retained for export business.—(1) Where an assessee, being an Indian company or a person (other than a company) resident in India, is engaged in the business of export out of India of any goods or merchandise to which this section applies, there shall, in accordance with and subject to the provisions of this section, be allowed, in computing the total income of the assessee, a deduction of the profits derived by the assessee from the export of such goods or merchandise:
Provided that if the assessee, being a holder of an Export House Certificate or a Trading House Certificate (hereafter in this section referred to as an Export House or a Trading House, as the case may be,) issues a certificate referred to in clause (b) of sub-section (4-A), that in respect of the amount of the export turnover specified therein, the deduction under this sub-section is to be allowed to a supporting manufacturer, then the amount of deduction in the case of the assessee shall be reduced by such amount which bears to the total profits derived by the assessee from the export of trading goods, the same proportion as the amount of export turnover specified in the said certificate bears to the total export turnover of the assessee in respect of such trading goods.
(1-A) Where the assessee, being a supporting manufacturer, has during the previous year, sold goods or merchandise to any Export House or Trading House in respect of which the Export House or Trading House has issued a certificate under the proviso to sub-section (1), there shall, in accordance with and subject to the provisions of this section, be allowed in computing the total income of the assessee, a deduction of the profits derived by the assessee from the sale of goods or merchandise to the Export House or Trading House in respect of which the certificate has been issued by the Export House or Trading House.
(2)(a) This section applies to all goods or merchandise, other than those specified in clause (b), if the sale proceeds of such goods or merchandise exported out of India are received in, or brought into, India by the assessee (other than the supporting manufacturer) in convertible foreign exchange, within a period of six months from the end of the previous year or, where the Chief Commissioner or Commissioner is satisfied (for reasons to be recorded in writing) that the assessee is, for reasons beyond his control, unable to do so within the said period of six months within such further period as the Chief Commissioner or Commissioner may allow in this behalf.
(b) This section does not apply to the following goods or merchandise, namely—
(i) mineral oil; and
(ii) minerals and ores (other than processed minerals and ores specified in the Twelfth Schedule).
Explanation 1.—The sale proceeds referred to in clause (a) shall be deemed to have been received in India where such sale proceeds are credited to a separate account maintained for the purpose by the assessee with any bank outside India with the approval of the Reserve Bank of India.
Explanation 2.—For the removal of doubts, it is hereby declared that where any goods or merchandise are transferred by an assessee to a branch, office, warehouse or any other establishment of the assessee situate outside India and such goods or merchandise are sold from such branch, office, warehouse or establishment, then, such transfer shall be deemed to be export out of India of such goods and merchandise and the value of such goods or merchandise declared in the shipping bill or bill of export as referred to in sub-section (1) of Section 50 of the Customs Act, 1962 (52 of 1962), shall, for the purposes of this section, be deemed to be the sale proceeds thereof.
(3) For the purposes of sub-section (1),—
(a) where the export out of India is of goods or merchandise manufactured or processed by the assessee, the profits derived from such export shall be the amount which bears to the profits of the business, the same proportion as the export turnover in respect of such goods bears to the total turnover of the business carried on by the assessee;
(b) where the export out of India is of trading goods, the profits derived from such export shall be the export turnover in respect of such trading goods as reduced by the direct costs and indirect costs attributable to such export;
(c) where the export out of India is of goods or merchandise manufactured or processed by the assessee and of trading goods, the profits derived from such export shall,—
(i) in respect of the goods or merchandise manufactured or processed by the assessee, be the amount which bears to the adjusted profits of the business, the same proportion as the adjusted export turnover in respect of such goods bears to the adjusted total turnover of the business carried on by the assessee; and
(ii) in respect of trading goods, be the export turnover in respect of such trading goods as reduced by the direct and indirect costs attributable to export of such trading goods:
Provided that the profits computed under clause (a) or clause (b) or clause (c) of this sub-section shall be further increased by the amount which bears to ninety per cent of any sum referred to in clause (iii-a) (not being profit on sale of a licence acquired from any other person), and clauses (iii-b) and (iii-c) of Section 28, the same proportion as the export turnover bears to the total turnover of the business carried on by the assessee.
Explanation.—For the purposes of this sub-section,—
(a) ‘adjusted export turnover’ means the export turnover as reduced by the export turnover in respect of trading goods;
(b) ‘adjusted profits of the business’ means the profits of the business as reduced by the profits derived from the business of export out of India of trading goods as computed in the manner provided in clause (b) of sub-section (3);
(c) ‘adjusted total turnover’ means the total turnover of the business as reduced by the export turnover in respect of trading goods;
(d) ‘direct costs’ means costs directly attributable to the trading goods exported out of India including the purchase price of such goods;
(e) ‘indirect costs’ means costs, not being direct costs, allocated in the ratio of the export turnover in respect of trading goods to the total turnover;
(f) ‘trading goods’ means goods which are not manufactured or processed by the assessee.
(3-A) For the purposes of sub-section (1-A), profits derived by a supporting manufacturer from the sale of goods or merchandise shall be,—
(a) in a case where the business carried on by the supporting manufacturer consists exclusively of sale of goods or merchandise to one or more Export Houses or Trading Houses, the profits of the business;
(b) in a case where the business carried on by the supporting manufacturer does not consist exclusively of sale of goods or merchandise to one or more Export Houses or Trading Houses, the amount which bears to the profits of the business the same proportion as the turnover in respect of sale to the respective Export House or Trading House bears to the total turnover of the business carried on by the assessee.
(4) The deduction under sub-section (1) shall not be admissible unless the assessee furnishes in the prescribed form, along with the return of income, the report of an accountant, as defined in the Explanation below sub-section (2) of Section 288, certifying that the deduction has been correctly claimed in accordance with the provisions of this section.
(4-A) The deduction under sub-section (1-A) shall not be admissible unless the supporting manufacturer furnishes in the prescribed form along with his return of income,—
(a) the report of an accountant, as defined in the Explanation below sub-section (2) of Section 288, certifying that the deduction has been correctly claimed on the basis of the profits of the supporting manufacturer in respect of his sale of goods or merchandise to the Export House or Trading House; and
(b) a certificate from the Export House or Trading House containing such particulars as may be prescribed and verified in the manner prescribed that in respect of the export turnover mentioned in the certificate, the Export House or Trading House has not claimed the deduction under this section:
Provided that the certificate specified in clause (b) shall be duly certified by the auditor auditing the accounts of the Export House or Trading House under the provisions of this Act or under any other law.
Explanation.—For the purposes of this section,—
(a) ‘convertible foreign exchange’ means foreign exchange which is for the time being treated by the Reserve Bank of India as convertible foreign exchange for the purposes of the Foreign Exchange Regulation Act, 1973 (46 of 1973), and any rules made thereunder;
(aa) ‘export out of India’ shall not include any transaction by way of sale or otherwise, in a shop, emporium or any other establishment situate in India, not involving clearance at any customs station as defined in the Customs Act, 1962 (52 of 1962);
(b) ‘export turnover’ means the sale proceeds, received in, or brought into, India by the assessee in convertible foreign exchange in accordance with clause (a) of sub-section (2) of any goods or merchandise to which this section applies and which are exported out of India, but does not include freight or insurance attributable to the transport of the goods or merchandise beyond the customs station as defined in the Customs Act, 1962 (52 of 1962);
(ba) ‘total turnover’ shall not include freight or insurance attributable to the transport of the goods or merchandise beyond the customs station as defined in the Customs Act, 1962 (52 of 1962):
Provided that in relation to any assessment year commencing on or after the 1st day of April, 1991, the expression ‘total turnover’ shall have effect as if it also excluded any sum referred to in clauses (iii-a), (iii-b) and (iii-c) of Section 28;
(baa) ‘profits of the business’ means the profits of the business as computed under the head ‘Profits and gains of business or profession’ as reduced by—
(1) ninety per cent of any sum referred to in clauses (iii-a), (iii-b) and (iii-c) of Section 28 or of any receipts by way of brokerage, commission, interest, rent, charges or any other receipt of a similar nature included in such profits; and
(2) the profits of any branch, office, warehouse or any other establishment of the assessee situate outside India;
(c) ‘Export House Certificate’ or ‘Trading House Certificate’ means a valid Export House Certificate or Trading House Certificate, as the case may be, issued by the Chief Controller of Imports and Exports, Government of India;
(d) ‘supporting manufacturer’ means a person being an Indian company or a person (other than a company) resident in India, manufacturing (including processing) goods or merchandise and selling such goods or merchandise to an Export House or a Trading House for the purposes of export.”
13. Section 80-HHC has been the subject-matter of frequent amendments. The said section was inserted in 1983. It was substituted in 1985. Thereafter, it was amended in 1986, 1988, 1989, 1990, 1991, 1992, 1994, 1999, 2000, 2003 and 2005. Therefore, while considering the applicability of Section 80-HHC, it is very important to keep in mind the working of the said section as applicable in a given assessment year. In this civil appeal we are concerned with Assessment Year 1993-1994.
14. At this stage, we may mention that, according to the High Court, in order to include any amount in the total turnover the said amount must either be the purchase price or the sale price or an item incidental to the transfer of the goods dealt with by the assessee. According to the High Court, the assessee had processed raw cashew nuts belonging to third parties in his factory for which he received the said charges; that, the purpose behind the said formula was to find out the profits attributable to export turnover i.e profit on export sales.
15. Further, according to the High Court, in the above formula business income was to be computed in order to determine the quantum of eligible deduction. That, in the said formula, business income in the context of total turnover was income generated on purchase and sales. That, in the context of Section 80-HHC the total turnover referred to sales and purchase turnover and it did not include receipts in the nature of income which income was not attributable to sales.
16. Further, according to the High Court, even under the circulars (Circular No. 621 dated 19-12-1991) issued by CBDT a clarification was issued to the effect that to arrive at the quantum of eligible deduction under Section 80-HHC, in the case of an assessee having export and domestic business, a fraction of export turnover to total turnover had to be applied to business profits computed under Section 28 of the IT Act. According to the High Court, such processing charges with which we are concerned had no connection with the word “sale”, therefore, they were not liable to be included in the total turnover.
17. Being aggrieved by the impugned judgments holding that the said charges were not includible in the total turnover, the Department has come to this Court by way of civil appeals.
18. This batch of civil appeals pertains to Assessment Year 1993-1994, therefore, we have quoted the said section as it stood on the material date.
19. Section 80-HHC of the IT Act was not a charging section. It was an incentive provision. Its object was not to ascertain real income. Section 80-HHC(3) provided for the following formula:
20. Section 80-HHC had a head note. That head note said “deduction in respect of profits retained for export business”. The said head note was inserted by the Finance Act, 1985 w.e.f 1-4-1986. Under the original section as inserted by the Finance Act, 1983, the head note stated “deduction in respect of export turnover”. Therefore, the very basis shifted from “export turnover” to “retention of profits for export business”.
21. Under Section 80-HHC(1) of the IT Act it was inter alia provided that in computing the “total income” a deduction of the profits derived by the assessee from the export of goods shall be made. That, that the words “profits derived from exports” in the said sub-section was substituted for the words “whole of income” by the Direct Tax Laws (Amendment) Act, 1989 w.e.f 1-4-1989. The expression “derived from” in the said sub-section is narrower than the expression “attributable to”, therefore, it is only “profits derived from exports” which become the basis for working out the said formula in Section 80-HHC(3) of the Act. Similarly, by the Finance Act, 1991 w.e.f 1-4-1992, for the first time, the expression “profits of the business” stood defined to mean the “profits of the business” as computed under the head “profits and gains of business” under Sections 28 to 44-D of the IT Act. Therefore, before giving deduction under Sections 80-HHC(3)(a), (b) or (c) of the IT Act the gross total income of the assessee being profits from business had to be arrived at in terms of Clause (baa) of the said Explanation. However, one point needs to be noted, namely, while calculating “business profits” the same had to be done in terms of Section 28 to Section 44-D of the IT Act alone. Other provisions like Sections 70 and 71 of the IT Act were excluded. Therefore, in our view, if the said processing charges were a part of gross total income of the taxpayer being profits from business then it had to be included in the total turnover in the above formula. It is important that deduction has to be from profits as understood in the commercial sense. Moreover, under Clause (baa)(1), 90% of any amount referred to in clauses (iii-a), (iii-b) and (iii-c) of Section 28 of the IT Act or any receipts by way of brokerage, commission, interest, rent, charges or any other receipt of a similar nature included in such profits. The said expression “included in such profits” indicated that the said processing charges formed part of the gross total income being business profits. This has been clarified by Clause (baa) of the said Explanation which inserted the definition of “profits from business” in the said Section 80-HHC(3) of the IT Act.
22. In the present case the AO had worked out business profits of Rs 1,94,08,220 as gross total income on the basis of income received from cashew business (see pp. 50 and 52 of the SLP paper book). Even according to the assessees, in the above formula his business profits included the abovementioned processing charges. However, according to the assessees, the said charges were not to be included in the total turnover. We are not inclined to accept the contention of the assessees. The above discussion indicates that the formula in Section 80-HHC(3) of the IT Act provided for a fraction of export turnover divided by total turnover to be applied to business profits calculated after deducting 90% of the sums mentioned in Clause (baa) of the said Explanation. That, profit incentives and items like rent, commission, brokerage, charges, etc. though formed part of gross total income had to be excluded as they were “independent incomes” which had no element of export turnover. That, the said items distorted the figure of export profits.
23. In our view, for the above reasons, the said processing charges, which were part of gross total income, was an independent income like rent, commission, brokerage, etc. and, therefore, 90% of the said sum had to be reduced from the gross total income to arrive at the business profits and since the said processing charge was an important component of business profits, it also had to be included in the total turnover in the said formula to arrive at business profits in terms of Clause (baa) of the said Explanation.
24. One point still remains for consideration. On behalf of the assessees it has been vehemently urged that the abovementioned processing charges, earned by the assessees by processing raw cashew nuts for third parties, had no nexus with the export business and, therefore, such charges were not includible in the total turnover. It was also further argued that export incentives were admissible only in respect of profits on export sales. In this connection, it was submitted that the assessees earned processing charges from an activity which had no connection with exports. According to the assessees, no export turnover arose from processing of raw material by the assessees for third parties and, therefore, the said receipts did not constitute an element of total turnover. Therefore, according to assessees, the AO had erred in including the said charges in the total turnover. According to the assessees, profits derived from local sales were includible in business profits but not in the total turnover.
25. At the outset, we may state that, in the present case, we are dealing with the law as it stood during Assessment Year 1993-1994. At that time Section 80-HHC(3) of the IT Act constituted a code by itself. Subsequent amendments have imposed restrictions/qualifications by which the said provision has ceased to be a code by itself. In the above formula there existed four variables, namely, business profits, export turnover, total turnover and 90% of the sums referred to in Clause (baa) of the said Explanation. In the computation of deduction under Section 80-HHC all four variables had to be taken into account. All four variables were required to be given weightage. The substitution of Section 80-HHC(3) secures profits derived from the exports of eligible goods. Therefore, if all the four variables are kept in mind, it becomes clear that every receipt is not income and every income would not necessarily include element of export turnover. This aspect needs to be kept in mind while interpreting Clause (baa) of the said Explanation. The said clause stated that 90% of incentive profits or receipts by way of brokerage, commission, interest, rent, charges or any other receipt of like nature included in business profits, had to be deducted from business profits computed in terms of Sections 28 to 44-D of the IT Act. In other words, receipts constituting independent income having no nexus with exports were required to be reduced from business profits under Clause (baa).
26. A bare reading of Clause (baa)(1) indicates that receipts by way of brokerage, commission, interest, rent, charges, etc. formed part of gross total income being business profits. But for the purposes of working out the formula and in order to avoid distortion of arriving at export profits Clause (baa) stood inserted to say that although incentive profits and “independent incomes” constituted part of gross total income, they had to be excluded from gross total income because such receipts had no nexus with the export turnover. Therefore, in the above formula, we have to read all the four variables. On reading all the variables it becomes clear that every receipt may not constitute sale proceeds from exports. That, every receipt is not income under the IT Act and every income may not be attributable to exports. This was the reason for this Court to hold that indirect taxes like excise duty which are recovered by the taxpayers for and on behalf of the Government, shall not be included in the total turnover in the above formula (see CIT v. Lakshmi Machine Works (2007) 11 SCC 126, (2007) 6 Scale 168).
27. In the present case, the processing charges were included in the gross total income from cashew business. That, even according to the assessee the said charges constituted an important component of gross total income from cashew business. This is not disputed. Therefore, in terms of Clause (baa), 90% of the “independent income” had to be deducted from gross total income to arrive at business profits to which the fraction had to be applied. Since, the processing charges constituted independent income similar to rent, commission, etc., which formed part of the gross total income, the same had to be reduced by 90% as contemplated in Clause (baa) to arrive at business profits. Therefore, the said processing charges were includible in the total turnover in the formula under Section 80-HHC(3) of the IT Act.
28. Before concluding we state that the nature of every receipt needs to be ascertained in order to find out whether the said receipt forms part of/or that it has an attribute of an export turnover. When an indirect tax is collected by the taxpayer on behalf of the Government the tax recovered is for the Government. It may be an income in the conceptual sense or even under the IT Act but while working out the formula under Section 80-HHC(3) of the IT Act and while applying the four variables one has to ascertain whether the receipt has an attribute of export turnover. An indirect tax like excise duty does not have that element of export turnover as understood in the above formula. As stated above, it is recovered by the taxpayer on behalf of the Government. Therefore, in the present cases, our judgment in CIT v. Lakshmi Machine Works (2007) 11 SCC 126, (2007) 6 Scale 168 has no application.
29. Accordingly, the impugned judgments of the High Court and the Tribunal are set aside and the above civil appeals filed by the Department are accordingly allowed with no order as to costs.
Loss (negative profits)
Civil Appeal No. 5178 of 2007 arising out of SLP (C) No. 13747 of 2004 Civil Appeal No. 5179 of 2007 arising out of SLP (C) No. 13748 of 2004 Civil Appeal No. 3687 of 2005
30. Leave granted.
31. A short question which arises for determination in this batch of civil appeals filed by the Department is:
“Whether in the matter of computation of deduction, under Section 80-HHC(3)(c) of the IT Act, losses suffered by the taxpayer in the export of trading goods can be setoff/adjusted against profits from export of manufactured goods and vice versa and whether the assessee would be entitled to deduction if after such adjustments/setoff the net figure is a loss.”
32. In a recent judgment of this Court in A.M Moosa v. CIT (2007) 7 SCC 647, (2007) 294 ITR 1 this Court vide ITR para 11 has ruled as follows:
“8. … ‘15. … a plain reading of Section 80-HHC makes it clear that in arriving at profits earned from export of both self-manufactured goods and trading goods, the profits and losses in both the trades have to be taken into consideration. If after such adjustments there is a positive profit, the assessee would be entitled to deduction under Section 80-HHC(1). If there is a loss he will not be entitled to any deduction.’ ”
33. Accordingly, civil appeals filed by the Department stand allowed, the impugned judgments of the High Court are set aside and the matters are remitted to AO for fresh disposal of the cases in accordance with the judgment of this Court in A.M Moosa (2007) 7 SCC 647, (2007) 294 ITR 1. No order as to costs.
Processing and negative profits (loss)
Civil Appeal No. 5176 of 2007 arising out of SLP (C) No. 12609 of 2004
34. Leave granted.
35. The assessee is a company engaged in cashew business.
36. For Assessment Year 1993-1994 the assessee did not include processing charges in its total turnover for computing deduction under Section 80-HHC of the IT Act.
37. The assessee adjusted its losses from export of trading goods against profits from export of manufacturing goods for determining its export profits.
38. Therefore, two following questions arise for determination:
“Whether processing charges were includible in the ‘total turnover’ in the formula in Section 80-HHC(3), as it stood at the material time, for computing deduction under Section 80-HHC of the IT Act.
Whether in the matter of computation of deduction, under Section 80-HHC(3)(c) of the IT Act, losses suffered by the taxpayer in the export of trading goods can be setoff/adjusted against profits from export of manufactured goods and vice versa and whether the assessee would be entitled to deduction if after such adjustments/setoff the net figure is a loss.”
39. For the reasons given hereinabove, we answer both the above questions in favour of the Department and against the assessee. Accordingly civil appeal filed by the Department is allowed, the impugned judgment of the High Court is set aside and the matter is remitted to AO for fresh disposal of the case in accordance with law declared hereinabove on both the points. No order as to costs.
Civil Appeal No. 3167 of 2006
40. In view of the judgment in CIT v. Lakshmi Machine Works (2007) 11 SCC 126, (2007) 6 Scale 168 Civil Appeal No. 3167 of 2006 filed by the Department is accordingly dismissed with no order as to costs.