IN THE HIGH COURT OF DELHI AT NEW DELHI
71
ITA 1223/2010
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PIONEER OVERSEAS CORPORATION ..... Appellant
Through Ms.Shashi Kapila, Advocate
versus
ADDITIONAL DIRECTOR OF INCOME TAX ..... Respondent
Through none
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MANMOHAN
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O R D E R
17.08.2010
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CM No.14685/2010 (exemption)
Allowed, subject to all just exceptions.
ITA No.1223/2010
The present appeal preferred under Section 260A of the Income Tax Act,
1961 is admitted on the following substantial questions of law:
1. Whether the tribunal erred in law in holding that appellant?s income
derived from cultivation and sale of parent seeds does not entirely fall within
the definition of ?agricultural income? under Section 2(1A) of the Income Tax
Act, 1961, even though there is no finding by the tribunal that no basic
operations on land were carried out by the appellant?
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2. Whether the tribunal wrongly applied sub-clause (ii) and (iii) of
Section 2(1A) holding that the research conducted several years prior to the
commencement of basic operations like tilling of land and sowing of breeder seed
this year constitutes ?process? which was applied to the produce of parent seed
harvested in the relevant previous year?
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3. Whether the tribunal erred in law in holding that Research and
Development of breeder / parent seed and its subsequent use as input for
cultivation of parent seed constitutes ?one single composite activity? and
therefore attributing ninety percent of parent seed to research and hence
treating it as business income under Rule 7 of the Income Tax Rules, 1962 read
with sub-clauses (ii) and (iii) of Section 2(1A)(b) of the Act?
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Issue notice.
Let this appeal be linked with ITA Nos.1210-1213/2010.
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CHIEF JUSTICE
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MANMOHAN, J
AUGUST 17, 2010
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