IN THE HIGH COURT OF DELHI AT NEW DELHI
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ITA 598/2012
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CIT ..... Appellant
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Through Mr. Sanjeev Sabharwal, sr. standing counsel with Ms. Gayatri
Verma, Adv.
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versus
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INDO ASIAN FUSEGEAR PVT LTD ..... Respondent
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Through
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CORAM:
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HON'BLE MR. JUSTICE S. RAVINDRA BHAT
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HON'BLE MR. JUSTICE R.V.EASWAR
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O R D E R
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16.10.2012
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The revenue claims to be aggrieved by the order dated 6.5.2011 of
the Income Tax Appellate Tribunal (?Tribunal?, for short) and urges that
the Tribunal fell into error in directing deletion of disallowance to the
extent of ` 12,40,27,143/- on account of deduction under Section 80IC of
the Income Tax Act, 1961 (?Act?, for short).
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The assessee had filed a return for the assessment year 2006-07,
claiming deduction to the extent of `16,73,09,270/- out of the total
income in the business shown at `18,30,57,005/-. The assessee stated
that its claim was for the unit situated at Parwanoo, Himachal Pradesh
which was the newly established unit w.e.f. 20.5.2003. The Assessing
Officer proceeded to exclude the profits, earned with respect of Parwanoo
unit and brought the amount to tax; the profit calculated by the
Assessing Officer was `12,40,27,143/-. The assessee went in appeal to
the Commissioner who granted relief holding that the Parwanoo unit
qualified for benefit of exemption. The revenue?s appeal to the Tribunal
was unsuccessful. At the outset this Court has been informed that in
respect of the previous year i.e. assessment year 2005-06, the Tribunal
has followed an identical order allowing the claim for relief in respect
of Parwanoo unit under Section 80IC. That order was carried in appeal by
revenue in ITA No.826/2011; the appeal was dismissed by this Court on
16.1.2012. This Court has seen the said order. In view of the reasons
given in the order, this Court does not find that any substantial
question of law arises. The appeal consequently fails and is dismissed.
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S. RAVINDRA BHAT, J
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R.V.EASWAR, J
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OCTOBER 16, 2012
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vld
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$ 49
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