Karnataka High Court
The Pr. Commissioner Of Income Tax-4 vs M/S. Mphasis Ltd on 11 August, 2023
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
-1-
NC: 2023:KHC:28674-DB
RP No. 344 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF AUGUST, 2023
PRESENT
THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR
AND
THE HON'BLE MR. JUSTICE R. NATARAJ
REVIEW PETITION NO. 344 OF 2022
BETWEEN :
1. THE PR. COMMISSIONER
OF INCOME TAX-4
C.R. BUILDINGS, QUEENS ROAD
Digitally signed by
YASHODHA N BANGALORE.
Location: HIGH
COURT OF 2. THE ASSISTANT COMMISSIONER
KARNATAKA
OF INCOME TAX, CIRCLE 12(1)
BANGALORE. ...PETITIONERS
(BY SHRI. E.I. SANMATHI, ADVOCATE)
AND :
M/S. MPHASIS LTD.
ABACUS SQUARE
BAGMANE TECH PARK
C.V. RAMAN NAGAR
BYRASANDRA
BANGALORE.
PAN: AAACB6820C ...RESPONDENT
(BY Ms. TANMAYEE RAJKUMAR, ADVOCATE)
....
THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE 1 AND 2
OF CPC, PRAYING TO REVIEW THE JUDGMENT DATED 20/01/2021 IN ITA
NO. 918/2017 AND RESTORE THE APPEAL OF THE PETITIONER-
APPELLANT TO BE HEARD INDEPENDENTLY AFRESH AND ETC.
-2-
NC: 2023:KHC:28674-DB
RP No. 344 of 2022
THIS REVIEW PETITION COMING ON FOR ORDERS, THIS DAY,
P.S.DINESH KUMAR, J., MADE THE FOLLOWING:
ORDER
Heard. Shri. E.I. Sanmathi, learned Advocate for the petitioners and Ms. Tanmayee Rajkumar, learned Advocate for the respondent.
2. At the outset adverting to para 11.4 of ITAT's order, Ms. Tanmayee Rajkumar, learned Advocate for the assessee pointed out that assessee had pleaded before the ITAT1 that the applicability of Related Party Transaction filter could be 15% as against 25% of the sales applied by the TPO2 and the same has not been accepted by the Tribunal. Assessee had not challenged this finding. In that view of the matter, this review petition is filed on the ground that the said question has not been answered.
3. In view of the fact that the assessee had not challenged the finding recorded by the ITAT, the said question does not arise for consideration. Hence, we find no reason to interfere with the impugned order.
1 Income Tax Appellate Tribunal 2 Transfer Pricing Officer -3- NC: 2023:KHC:28674-DB RP No. 344 of 2022
4. Having considered the matter both on merits and delay, review petition is dismissed.
No costs.
Sd/-
JUDGE Sd/-
JUDGE SPS