Karnataka High Court
The Commissioner Of Income Tax vs M/S Microchip Technology Designs on 24 October, 2011
Bench: N.Kumar, Ravi Malimath
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ggssjggzz THE H@:\3*'B:_,E: r«s:«Rm%g'53'éf§iL%;*;': éfis.-§<.:3i~«*%A€r§"' THE HQNBLE :vm3,1_L}3:z.§:'E :RAv:" suigafi-:~4ATH 1 TH E:"CGMA:«zi5S:§:';§Eé'Q.? :Né§f)'M'é TAX C.R.'au:._mm:3.,"--._" _ ' - -
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arieing out of Greer dated ;?;9.GS;?«_GQ8 .g§§32.se;1'--..'.~§r:'-; 1TA,NG.116:X8NG/2067, fer the Aseiessmerfiz ';;ea.r ';2?.G'{'3'3-e--:__{3«'§~:;,g praying to formuiaie the 3;:bstar*:ti_ai*__ques{;Qn's3. ef"
stated therein; aéiow the appTea§_ and-_se%: agiedefixe eglder _ v passed by the ITAT, eangassre'-m=:TA.Ne.,:L':6;/eh:G}'20o?, datefi 29.88.2308 eenfirm "'-the efiiers ref the A3st.Commissi0ner e-f~.__ Enr;'0":'n*e_:"' "Tale, '€:%re¥e»12(1), Bangafere. " ' This fifix commg en,gérieheériegess"eaeg, NKUMAR 1., deiivered the §QE«é'O.W_ing:;;f 1, . ' 'wig _a_§;'§§3'e._a;i the Revenue egamsi the eréer gassed §b;:_ ékge' Question that arisee 'fer Ceneigieretienf 'this egeeei fie whethegr the Tfibunai was ' 7€e;f§*eét Eéeidingvgfiet when C0f§"'if3%.£t§§'§§ the :'ei§e§ Leader A*eée-signfiefsigf'e§?~:he Eeeeme Tax Act; 395: tee emeent Q? ::ee':««me:j:::3:.%~en e><pe§":ses;'f§*eég%":¥:; iegereeeeg "--. ":e%ece:wer:éer:i<;a::§es: exeeeses end exeeeeee incurreé in %/ foreign currency shame be excluded from {h_eV..V_:'te§e_i tumever fer the eeree are refiueee free: expert _ 2, This; queetien has CGFi' §€ .é befere this {leurt in the «:e'::.e INCQME TAX vs, '::e:'A ELXSI 1T,s;'.r\;{5;e:%e;é:}e§" and other eemeeted eases.:3£~s_pese5"e'?§.:':'ee"e'3_Qm '!§ii§AuS"f:, 26:15 After referring to referring 1:0 verieus expeneei%Qi':_ computing the ceizeieeretéegn" export turnover; the expenses' 1;, ~§ewee:=cV§e A' 'fe'*veE.g?izt; teéecommunication charges:;."e:*1 ».'a;44"t:v'~c..;*_:§:§'--~;:'.*'ce"eEe Its the detivery ef the ertédes e;*"'e:!i;iegsV"e_rVeemezzter sefeeare eutetde Eadie, er e><ee§15.€eeee'~%f em? "ée::;,2rrea:¥: in fereégn exchange in ereviding the%*eC?1,e%ea-§.4 §'er:ziee ezstsiee Eeeée eheuifi net be Eneéuéeei "E"%:_eT3z3xd'g%'§':.§e%:Vf 'eeesee E3; the Tgiezmai fie én zeeeeraenee _ :»;i:§':"'€:?ze..__§Ee'::e.«ieeeieree be ibis (Seer: "fizereferef we {fie fie:
VL ée.eVeer23z eéerii fie gee epeeei, in favgur The substantéai questésn af Eaw is answ-<3r§é'd., sf the assessee and agaénst the Ré;;%_vsn::.=;$.fjv The appeaé E5 dismissed;