Karnataka High Court
The Commissioner Of Income Tax vs Shri Ravindra Upadrashta on 6 February, 2023
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
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ITA No. 108 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF FEBRUARY, 2023
PRESENT
THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
AND
THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
INCOME TAX APPEAL NO. 108 OF 2020
Digitally signed by
YASHODHA N BETWEEN:
Location: HIGH
COURT OF 1. THE COMMISSIONER OF INCOME TAX
KARNATAKA INTERNATIONAL TAXATION
7TH FLOOR BMTC BUILDING
80 FEET ROAD,
KORAMANGALA
BENGALURU - 560 095
2. THE INCOME-TAX OFFICER
INTERNATIONAL TAXATION, WARD-2(1)
7TH FLOOR, BMTC BUILDING
80 FEET ROAD
KORAMANGALA
BENGALURU - 560 095 ...APPELLANTS
(BY SHRI. M. DILIP, STANDING COUNSEL FOR
SHRI. K.V. ARAVIND, SENIOR STANDING COUNSEL)
AND:
SHRI RAVINDRA UPADRASHTA
IBM INDIA PVT LTD.
EMBASSY GOLF LINKS
RING ROAD,KORAAMANGALA OFF
INDIRANAGAR
BENGLAURU - 560 071
PAN: AAUPU 8848A ...RESPONDENT
(BY SHRI. N. ANAND, ADVOCATE FOR
SHRI. B.G. CHIDANANDA, ADVOCATE)
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ITA No. 108 of 2020
THIS ITA IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961,
ARISING OUT OF ORDER DATED: 28/08/2019 PASSED IN ITA
NO.2342/BANG/2018, FOR THE ASSESSMENT YEAR 2014-2015,
PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED THEREIN AND ALLOW THE APPEAL, SET ASIDE THE ORDERS
PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN
ITA NO. 2342/BANG/2018 DATED: 28/08/2019 FOR ASSESSMENT
YEAR 2014-2015 ANNEXURE-C CONFIRMING THE ORDER OF THE
APPELLATE COMMISSIONER AND CONFIRM THE ORDER PASSED BY
THE INCOME TAX OFFICER, INTERNATIONAL TAXATION, WARD-2(1),
BENGALURU AND ETC.
THIS ITA, COMING ON FOR FINAL HEARING, THIS DAY,
P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING:
JUDGMENT
This appeal by the Revenue challenging the order dated 28.08.2019 in ITA No.2342/Bang/2018 passed by the ITAT1, "B" Bench, Bangalore, has been admitted to consider following question of law:
"Whether on the facts and circumstances of the case and in law, the Tribunal is right in law in setting aside the disallowance made under section 54F of the Act by holding that the investment made by assessee outside India satisfies the condition for seeking deduction under section 54F even 1 Income tax Appellate Tribunal, Bengaluru Bench -3- ITA No. 108 of 2020 though the conditions for claiming exemption under section 54F is not satisfied by the assessee since assessee has to make investment within geographical limits of India and not outside India as prescribed in said section which is a mandatory condition?"
2. Heard Shri. M. Dilip, learned Standing Counsel for the appellants-Revenue and Shri. N. Anand, learned Advocate for the respondent-Assessee.
3. At the outset, Shri Anand submits that issue involved in this appeal is covered by the decision of this Court in Commissioner of Income Tax and another Vs. Mr.Vinay Mishra2 holding the question of law in assessee's favour.
4. The said submission is not disputed by Shri Dilip, in his usual fairness.
5. In view of the above, the following:
ORDER
(i) Appeal is dismissed;2
ITA No.75/2013 DD 31.08.2020 -4- ITA No. 108 of 2020
(ii) The substantial question of law is answered in favour of the Assessee and against the Revenue. No costs.
Sd/-
JUDGE Sd/-
JUDGE YN List No.: 1 Sl No.: 59