Karnataka High Court
The Commissioner Of Income Tax vs M/S Canbank Financial Services Ltd on 29 May, 2012
Bench: D.V.Shylendra Kumar, B.Sreenivase Gowda
V -I
IN THE HiGH COURT OF KARNATAKA AT BANGALORE
DATED -mis THE 29'' DAY OF MAY 2012
PRESENT
THE HON'BLE MR.JUSTICE D.V.SHYLENDRA KUMAR
AND
THE HON'BLE MR. JUSTICE B. SREEN1VASE GOWDA
Income Tax Appeal No.1003/2006
C/w
Income Tax Appeal No.1002/2006
C/w
Income Tax Appeal No.1391/2006
I.T.A. No.1003/2006
BETWEEN:
1. The Commissioner of income-Tax.
Central Circle,
C.RBuflding,
Queens Road.
Bangalore.
2. The Deputy Commissioner of Income-Tax
Special Range-6.
C.R Building,
Queens Road,
Bangalore. APPEUANTh
..
(By Sri.G.Kamaladhar. Adv.)
AND:
M/s. Canbank Financial Services Ltd..
No.19/b, Kareem Towers
Cunningham Road
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JUDGMENT
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Instnuion as per Scetlotis 2(5k) and 2158) •)f tli lntercsr ra t' as the maui businc-&-. ac tWIt% nf i . assc '--.er niateb t• 'iii (jflV l'nt' lrasir.e. nv rcILa!at hanlciag. hrc.keragc..
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h Mr Karnal ic.U ar le ni I tat! lit S )urscI for tlit' zcvenue jhjc tfljj('fl U% ili;'ugi' 'he jr'kr'- cd the tin sir T'rn'I 'ii ia r id ' n lit r )i J( it in %','fl o irdir t it flit øø( tclIVit't% iii. iliti'-- it asiii_ iiafl%cttIi fl', •1 (1 it CUb S a 1% if Ta 'a ti t 1' it .1 I'• ) ) 1 •. 4. IC I t I. • ci Cu In.. '----' 't r' i- I!- 'I.' 4 1' •1 '-C fi !1. 1.1' 111 flt a' . 1 -I EL' Iii ;
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lots it quail 'mitt an 4 th.' clauses (I) to (.J of
Se ioi 213[3) of thc & i is an 'rroi Iii law • onirnltttd by
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1 refore. tiic' nrdqar ci tl'e tribunal de.nves a, In 'Ci
aid
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COMMISSIONER OP INC.OML lAX VS. MOT OR AND GENERAL FINANCE LIMITED ':).P .11 i"rnl:. ,1,
t) •, sin r
-- a •' •t• 'S It leaimg with vqLupxnnn lIt' t %im a('tIVilie% is to be uncle %lflocI t i loan C (flfll'clifl ri liii e - ( nmj.aii
-Ml' in' iiit b,aii j:,.l • hirghv ii'' ' 1 'ud 'V fl the subnn',siuii lit-it the ii a'n 'it fl ir- l tte t,sc ''t e.
( s 1) irg 'eisiis I' 'c If! K U tb 'z c i In
tIc 1 it t -- i ai bit
1!... hr tunal claar us al ' plac er. reliant
a dvi'ion B 'b h Je ciIozi c,f this fl.t'rr in hit ca%e of
C mmlssioner of Iiwc;me 1 .'x MausLalure Vs. Mi
Bhan" Ii Mills Pt ft atti' 1 L ? i' C .1 ."rrfr'eretl on 2:' ('ete,Ixr 2010 in '."i.. Nn '11 i/"0e o'tn - ird wait I T N,%hl29u(t7w)t; i13'i'i0 1- tt 'i ii ltTr 1 i ii vat 1 '' rpuy 1 ii %t.i)IV1_(Lt 1 't t Si ( 1' 1 jaiji ' '1 ' 3 TV the rp •. ' - .' a! il-I,.-- 41' 1 '4"J 1 --
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13. Mr. Kasnaladhar has also brought to our attention the definition of the word merchant bank as indicated in wikipedia. the free encyclopedia.
"A Merchant Bank is a financial institution which provides capital to companies in the form of share ownership instead of loans. A merchant bank also provides advisory on corporate matters to the firms they lend to."
and on the basis of such definition, urges that a merchant bank could also be taken to be a financial institution within the scope of the provisions of Section 2(5A) read with Section 2(58) of the Act.
14. Mr. Kamaladhar has also drawn our attention in specific to Section 2(5A)(i) of the Act and Section 51 of the Banking Regulation Act, 1949. to submit that assessee --Company being a subsidiary of Canara Bank. a scheduled Bank. that it fits into the definition of a credit institution within the meaning of fr -
Stctioii 2( s\jt) d 'he \%
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t' II 'h bunal in ."sehz It as,' stt (C inpa: y ft ri tlit
) ) i it i ) hitch irr (1 1 1 At' f ctlur I 4'(.I is
lit fther v411d jiisflftiblt
If. On tht ntlwi ham. •Pc submission
f Sri
Stinaiiarr'ana Ic i ned junsci to tin responclenr -
-l'esce Is hat the Sc opc (S chars and 1
1 u (TSOi) on
iiiorn tha thaige is I' b 1
b',terc s d 1 r c '. r fl
ic rnbIons U SectAnls 1 :1 d 5 tad with S action
5A ml 2(313) jIll r Au li t '1' •isess e - C.'mpan
is no at Iiict. Its into eitlit ti d.flmtinr 1 a
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"2(5A) "credit institution" means,--
(1) a banking company to which the Banking Regulation Act, 1949 (10 of 1949). applies (Including any bank or banking institution referred to In section 51 of that Act) 21 * 9:
(ii) a public financial Institution as defined in section 4-A of the Companies Act, 1956 (1 of 1956):
(iii) a State Financial Corporation established under section 3 or section 3-A or an institution notified under Section 46 of the State Financial Corporations Act, 1951 (63 of 1951); and (lv) any other financial company;
2(5B) "financial company" means a company, other than a company referred to In sub-clauses (i), (ii) or (Ill) of clause (5-A), being--
(i) a hire-purchase finance company, that is to say, a company which carries on, as its principal business, hire-purchase transactions or the financing of such transactions;
(ii) an investment company, that is to say, a company which carries on, as its principal business, the acquisition of shares. stock. bonds, debentures, debenture stock, or securities Issued by the Government or a local authority, or other marketable securities of a like nature;
4---
i)I ii ii Ii it t. if)) ti t s 1compar whsl. es on. as its principal 'an lflI%iik-%% the I'U'4iifl%% i tin fInau ing of )r c ii ) icli'r b(jt11sitiotI 'U (It%I'l(JI)fl1t I'! ft Ian') IP ' ('fliw(ik.n tht rr i'Ii:
(i') a I'an un pati1 that N to 1 a ci'nipan% (not lint. a ccnu. in n r 'd to n iii ci us , i) a Ii ifl wi cli cai-i s cn. (% it% prim TM bust ws the l)LNIIIC'S' of pros idin flna'we. whether 1w iii as d ii tli w (vj a in'n u-ti bn"-tit fInance compn ih ii to r a hi ito jnii htisinesr. the hucine%s ul a eeptance of deposlt% from a it n bets iti wi act is ck 'hared b if ( at d k 'rut ii a It s ct )fl 62) o ti Coinpaiiies Act. 195b (1 of 1956j tu be a idbi 0?
fvut a Be '1 9 1 I *
(3 isda oh 1'' 11. 1 I
than a financial nnilpanv refrrrr (1 • !fl s'ib
1au 's 'iJ LII ( ii jig ',r (' ii I 10 S
e njn lith ((1' ':' rI fi') t .i e at
(hem. or ;irrJilflt'iflCfll i, nhat.a en na're r'tlecl L I. jt 1 6 hr r • i N nil dii 1 to_i a ceiL' 1 1
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submission of Sri Suryanarayana is that the assessee --
Company is not a banking Comp any within the meaning of Section 2(5A)(i) of the Act; tha t though a subsidiary Company of MIs. Canara Bank.
by itself, it is not a banking company. Section 2(5Afl
i) of the Act does not apply as this provision of law applies only to a subsidiary bank and not to all sub sidiaries of a banking institution. It is consequently urged tha t even assuming for argument sake tha t a leasing transaction can be taken within the scope of loan transaction, but not conceding the point, as the view taken by the Delhi High Court has been reversed by the Supreme Court In the case of MOTOR AND GENE RAL FINANCE LTD. VS.
COMMISSIONER OF INCOME TAX reported In 334 ITR 33 and the Supreme Court having set aside the judgement rendered by Delhi High Court and the matter having gone back to the Hig h Court and in turn, to the lower forum, the matter is not conclusive one way or the other to hold that a Comp any carrying on leasing activity is also iii the nature of a loan Company and in "V a titii, till% Ic t I Its ;
Pt'I the ItIif11i114 til l i T e .\%',t'SiflL :'tITIiOrIt\ . It IslflL €h lI 11% iii IIL' a%'•s' c' C ..Ml%tllLttt t'fl!' .ib;tit 2t" )( ic cii tin ( i dc %s (na' nctiisxV- ii L'ee 1 oc caifi w"tlvitit s n en IlL wrnl of Set lion 2(513) rlausr (vu c'I the Ad. the .as%e%%re ( nmptuw "ors nut quauI5 for tI:t of iii I nitn t ic r ic ( ( tat U -t'Ius hhIgrtn Fs ( t (1 rto 1 31%C' d 11(11 t'cjn'titiiii the ieiiit uhilch i' ext"L;isjyciv r .jlfl ,sf ('V'i1i',iri (alike ! Gil L'v lit- .-ss'es,ce )t)c.' ritini I ittit leic ieF, shi 'thu f1 u a at nd ti r, ,I 'ui•'1 Ii )% ! t--tl tIlt t 11 fl. 4 l "L$fufleq ,;s i,r .apq V)t) T. 1 ( !i' r". t 4i tInt J_ '$\ 4 f ii ti 'I• 'i----.I 1 ', --
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RE. I.T.A. No.1002/2006 CJW ITA No.1391/2006 These two appeals by the revenue arc also relating to the very assessee as was Inv olved In the above appeal. The question also being the same.
arising In respect of a different assessment years. namely. In I.T.A. No.1002/2006 relating to the assessment year 1993-1994 and l.T.A. No.1391/200 6 relating to the assessment year 1997-1998, the question which Is common in these appeals Is answe red as in the above appeal.
In ETA. No.1002/2006, though the other question relating to the validity of reopening of the assessment Is also involved as the main matter Itse lf has been decided against the revenue, the question relating to reopening of assessments becomes academic and does not survive for an Independent answer.
In view of our disposal of I.T.A. No .1003/2006 above and answering the questio n in favour of the .1 41 L 'ii lb
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