Karnataka High Court
Mphasis Ltd vs Assistant Commissioner Of Income Tax ... on 31 October, 2022
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
-1-
ITA.280/2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF OCTOBER, 2022
PRESENT
THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
AND
THE HON'BLE MR JUSTICE T G SHIVASHANKARE GOWDA
INCOME TAX APPEAL NO. 280 OF 2019
BETWEEN:
MPHASIS LTD.
1ST FLOOR, WING A
BAGMANE WORLD TECHNOLOGY
CENTRE, WTC 3
K R PURAM, MARATHAHALLI
OUTER RING ROAD
MAHADEVPURA
BANGALORE-560048
REPRESENTED HEREIN BY ITS
SENIOR VICE PRESIDENT
MR ARIJIT GANGULY. ...APPELLANT
(BY SRI K. SURYANARAYANA, SENIOR ADVOCATE FOR
SMT.TANMAYEE RAJKUMAR, ADVOCATE)
AND:
1. ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE 12(1)
BANGALORE
Digitally signed BMTC BUILDING 80 FEET ROAD
by MALA K N KORAMANGALA 6TH BLOCK
Location: HIGH BANGALORE-560 095.
COURT OF
KARNATAKA 2. PRINCIPAL COMMISSIONER OF INCOME TAX-1
BANGALORE
BMTC BUILDING 80 FEET ROAD
-2-
ITA.280/2019
KORAMANGALA 6TH BLOCK
BANGALORE-560 095. ...RESPONDENTS
(BY SRI E.I. SANMATHI, STANDING COUNSEL)
THIS ITA FILED UNDER SECTION 260-A OF INCOME TAX ACT
1961, ARISING OUT OF ORDER DATED 07/06/2017 PASSED IN
IT(TP)A NO.1104/BANG/2012, FOR THE ASSESSMENT YEAR 2005-
2006, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF
LAW STATED ABOVE AND ETC,.
THIS ITA COMING ON FOR FINAL HEARING THIS DAY,
P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:
JUDGMENT
1. This appeal by the assessee is directed against order dated June 7, 2017 in I.T.(T.P.)A No.1104/Bang/2012 passed by the Income Tax Appellate Tribunal (ITAT).
2. Assessee has raised two questions of law. In our opinion, only following question arises for consideration in this appeal:
"Whether, on the facts and in the circumstances of the case and on a reading of the relevant provision as interpreted the Courts, the Tribunal holding that interest income is not includible in the profits of the business of the Relevant Unit -3- ITA.280/2019 eligible for deduction under Section 10B of the Act rendered a decision which is ex facie perverse?"
3. Briefly stated the facts of the case are, assessee is a 100% Software Export Company. It had earned some interest by virtue of money being parked in the bank in the form of fixed deposits. The Assessing Officer held that assessee is not entitled for deduction under Section 10B of the Income Tax Act, 1961 ('Act' for short) to the extent of the interest earned by the assessee.
4. The Commissioner of Income Tax (Appeals) confirmed the Assessing Officer's order and on further appeal, the Income Tax Appellate Tribunal has also concurred with the view taken by the Assessing Officer holding that the income from the deposits in the bank had no direct first degree nexus with the business activity of the undertaking and accordingly dismissed the appeal. -4- ITA.280/2019
5. Sri.K.Suryanarayana, learned Senior Advocate placing reliance on para-37 in Commissioner of Income Tax -vs- Hewlett Packard Global Soft Ltd.1 Submitted that issue is no more res integra and covered by the decision of the Full Court.
6. Sri.E.I.Sanmathi, learned advocate for the Revenue argued opposing the appeal.
7. We have carefully perused the rival contentions and perused the records.
8. The Full Bench in Hewlett Packard's case (supra) has held as follows:
"37. . . . . . . . . . . The incidental activity of parking of Surplus Funds with he Banks or advancing of staff loans by such special category of assessees covered under Section 10-A or 10-B of the Act is integral part of their export business activity and a business decision taken in view of the commercial expediency and the interest income earned incidentally cannot be de-linked from its profits and gains derived by the Undertaking engaged in the export of Articles as envisaged under Section 10-A or Section 10-B of 1 (2017) 87 TAXMANN.COM 182 (Karnataka)(FB) -5- ITA.280/2019 the Act and cannot be taxed separately under Section 56 of the Act."
(emphasis supplied)
9. In view of the law laid down by the Full Bench of this Court, this appeal merits consideration. Hence the following;
ORDER
(a) Appeal is allowed.
(b) Question of law is answered in favour of the assessee and against the revenue.
No costs.
Sd/-
JUDGE Sd/-
JUDGE KNM/-