Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6914 OF 2009
(Arising out of S.L.P. (C) No.26391 of 2008)
Assistant Commnr of Income Tax, Indore ...Appellant(s)
Versus
M/s. Neo Sack Private Limited ...Respondent(s)
O R D E R
Leave granted.
By consent, the matter called out and taken up for
hearing.
In our view, an important question of law arises
for interpretation of Section 80IA of the Income Tax Act
[for short, “the Act”]. The question, as framed at Page 5
of the special leave petition, reads as under:
“Whether on the facts and circumstances of the
case the learned Courts below were right in
holding that the assessee was entitled to the
deduction under section 80IA of the Act on the
amount of entire eligible income without
reducing the amount of export incentive from the
same?”
The above question has neither been answered by
Income Tax Appellate Tribunal nor by the High Court.
We grant liberty to the appellant herein to move
the High Court and raise the issue specifically,
particularly in view of the fact that an important
...2/-
- 2 -
question of law on interpretation of Section 80IA of the
Act arises for determination.
In case the High Court finds that the answer to the
above question needs factual finding(s), it may remit the
case to Income Tax Appellate Tribunal for disposal on
merits the above question only in accordance with law.
Accordingly, civil appeal stands disposed of.
No order as to costs.
......................J.
[S.H. KAPADIA]
......................J.
[AFTAB ALAM]
New Delhi,
October 09, 2009.