Karnataka High Court
The Commissioner Of Income Tax vs The United Insurance Co Ltd on 21 October, 2008
Bench: K.Sreedhar Rao, C.R.Kumaraswamy
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-.'.E€¥°$§&fi&L Q?FIfiEw§ "Tgififia ?Q§ER5 .,'¥§ éasfif KA$T¥EBA aman "»§é§%%;GRE 5&3 ggz ... RESEQNEEHT 'E§'h2?.a YEP». is: fiiaed uf5..3éff3-.?% stsf I:?I.&E:t; ififil. aaxiaimg mat: mi $}:§§.fi.'£" dateé 6--9--2CiS? gaaaezfi. in E'E';% 535%». 1? é§fE%§§;'2i3$5; far: the C£}/rid 5 2 3 £5 Ru 0 E D o u :1: E I E er 5 :5 IL 0 § :3 8 I Q r 5 S < 2 Z 5 In 3 E Z} 3 J E 2 E E E {J1 Em. aka abava ?§%ai; tha fiallawing smbatanziai quaatiafia at Bax ara fmrmaiatefi far manfiidaratimnz as.
we fimifiixg that mm ifitfiififit néedfyfi fiaifi by thé aaaaaéafi ffifi mfln d§&u§ti¢nV Qf 5§$$§§e§m afiasagmegaialé after h&$§mg héifi' t%ét "the &ESQfiEfi% waa iiabia t§~«£afififit f§§».afi tha interaat ¢am§$nQnt~§$i§ by gafiifig ramanfied ta vgzfify certaix f$§§$_ $%$=V$é%§§mpate tha ifitaréfit? A A V AL .«VV ii} %§§§héfi; tEe« T£i%§fia§§ wag carreata in hmifii:fw%fi&$ t§éf& #$a m%W$p§¢ific p£QViEififl fig fififiégt'E$$ §éf§z% i§§£fiti$n af Clause ix :9 zaatiam :§§E§3§.é§'fiE£4Efi§ aad thazefara, the asafiaaaa fiflfiui & §§fififififi anfi xeaacfiabla cauaa %Vfi§&§$tefi tax and bgmsa; ma inxereat V$d§éz 3a¢ti$fi"2&3§:%§ was iaviabia when such a fiiaé was fiat taifigd? "
7.6. ?ga3tzi%un&l halfi thgt thg raapmndamta A"-§:a _§at entitlad; tc §ay intaraat an the *.fimi§éwcta£ ?ES amafimt ainsa tha Said Eiabiiity ~~ia in ?fi% natuze fif yanaifiyfi In this regard, thfi ixifianaé zeiiad Qfififi the fieciaisu 95 thi3 :3 Ehethar thfi T:i%am§2~waa; ¢@f:ectCififi w§NAfA}<A ms"
.,, .............w. mun mum or xnnwmwm. MJGH couR1'0%kA ?. fin tfia Mittai §tQ§i aasg, tha p:§vi5é'tfi ' 55$. 2%; wag gmfier canaiflfifiaaicng _.?h§ aaidfl §E$¥iSfi smpmwera 192? mf généiy ifi tbs iE$* éééustian is mat affaéfiafi fi@$W_§$ffl%?aiid ffififififlu ffimwavaz, agaa '3§#f;£?g i$ Ha:»di%tinct gzmwiaiax. fig £a§§f wia;gg§%fi:'kf§r dalayed xemitaanmg. 'fit iafifi éhé §:a§%i%% Qf revenue that fax -§$;$%§§j_§§ym§fi%$ gf Ht&x fax any 3aa§$fi%§£fl r§%§§@r.*¥¥% :a&Ee3%ee ia liable ta gay fi$$ér&§f= fig fiéfié; rate cf 12% §.a. fi1mi;a$l?g,f$r :%fum§$; rfivemae gays intamest _Vta 5&3 *&a$£§$%g.M, $hQ§QffifiQ, {ha lavy at n%a:aat=,u{$v_2%2ii%E aanamt at any' rata be £$m$:$u§&f~m£"1 ggmalty, Ea that view, Eng .a@nf%z ffififiimg af tfia txifianai is $3: agida. i%£*qn$s%é@n3 at law are anawared in favau: of ,§m:fiwmmm 3» it ia pfirtiaant ta mete that mast 05 tfia wifitima in the Kata: ¥@&1c$e acaident whm $3: aamgfimaatimm baioag ta gmazex atrata sf ck.
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tfié fiflfliéfiv. Tkey' may' mat incur any_ tax iiabilitya Eua tzibusai hag rightly siiifiétefiu that thy interagt gaid abavs R3.5§§%Q§§w.is tQ"1"
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fiata inigreat ia fiirectad t&'§3 §aifi til§"' gaymemt. if the sgxgafip egék _i$ xgifiénw in majcrity' mf aaaas, the ~t$a§3nd&fii* may net imam: iiahiiity tfl gag-any??fi§;: I&Vtha evant, E? the ZEih§L&%g 1&3 gavségs is éireétsfi ta Eaifi aaa_gfi$%5ge§gfi;:§ kg iasuimg nwtice ta finfi ggt*Wh§i:'taK"iiabiiity ax the interaat ,vxea&A#$£@ If i: is.feund that there ia a tax ';iia%;ii§y_Q$>:ha pezsag wancfirned, the revenue géwfiifi z£$12é&t tag tax frag: tha ggrsan «aon&érnéfi" ax& zafuné tag amaunt tn the :Efi%§fi%§é§t« S9 aifim, if theta is a¢ tax .jiia$i?£ty an tag _§$z3cm. gancaraed, the TBS w &§3Ee$ted aheuifi ha refunfied ts the raapmmfignfi, mi aguraa with intarest in aither as »3 333:: ané gyraafi Gvaz tfia~$e:im&Mf:§mx$heI Q m < 'Si 2 5 LL.
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