DODBALLAPUR SPINNING MILLS LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) IN this writ petition, the order of the CIT dated October 26, 1974, passed under s. 263 of the I.T. Act, 1961, directing withdrawal of the development rebate set off that had been allowed in the assessment for 1973-74, relating to the development rebate carried forward for the assessment year 1968-69, is challenged. The ground on which the CIT interfered with the order of the ITO was that no development rebate reserve had been created in the year in which the new machinery was installed. It is contended for the assessee that this view of the Commissioner is erroneous and opposed to the circulars issued by the department.

(2.) THE income computed for the assessment year 1968-69, was a loss before any allowance of development rebate. As there was no positive profit the assessee was unable and did not create a reserve. It transpires that for certain subsequent assessment years also development rebate allowable was computed, but was not actually allowed as there was no sufficient profit out of which it could be set off. Only in the assessment year 1973-74, there was sufficient profit out of which a portion of the development rebate that had been carried forward could be set off and also the specific reserve contemplated in that behalf under s. 34 of the Act had been created. In view of these circumstances, the ITO set off the unabsorbed development rebate that had been carried forward to the extent of the profits available in the assessment year 1973-74, and yet the unabsorbed development rebate was directed to be carried forward.

(3.) SECTION 33(2) of the Act, inter alia, provides that the sum to be allowed by way of development rebate for a particular assessment year shall be only such amount as is sufficient to reduce the said total income to nil and further makes provision for the unabsorbed development rebate computed in accordance with the provisions of law to be carried forward up to eight years. The condition required for the actual allowance of the development rebate by creation of a specific reserve in that behalf as provided under s. 34(3) does not control the carry forward of the development rebate computed in the earlier years and does not provide that if in the year when new machinery is installed such a reserve is not created, the development rebate allowable shall not be carried forward or shall not be allowable in any subsequent year when the condition is satisfied.