Karnataka High Court
Pnb Metlife India Insurance Company ... vs The Assistant Commissioner Of Inocme ... on 5 December, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2025:KHC:51280
WP No. 49398 of 2019
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.49398 OF 2019 (T-IT)
BETWEEN:
PNB METLIFE INDIA INSURANCE COMPANY LIMITED
UNIT NO.701, 702 AND 703, 7TH FLOOR,
WEST WING, RAHEJA TOWERS,
26/27, M.G.ROAD,
BANGALORE - 560 001.
REP. HEREIN BY ITS MANAGING DIRECTOR,
MR. ASHISH KUMAR SRIVASTAVA.
...PETITIONER
(BY SRI. PERCY PARDIWALA, SENIOR COUNSEL FOR
SMT. TANMAYEE RAJKUMAR, ADVOCATE)
AND:
1. THE ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE 5(1)(2), 2ND FLOOR,
BMTC BUILDING, 80 FEET ROAD,
Digitally KORAMANGALA,
signed by BANGALORE - 560 095
MADHURI S
Location: High 2. THE PRINCIPAL COMMISSIONER OF INCOME TAX-5
Court of BMTC BUILDING, 80 FEET ROAD,
Karnataka KORAMANAGLA,
BANGALORE - 560 095
...RESPONDENTS
(BY SRI. E.I.SANMATHI, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
BEARING LETTER NO.ITBA/AST/F/17/2019-20/1017906693(1) DATED
11.09.2019 ANNEXURE.L PASSED BY THE 1ST RESPONDENT
REJECTING THE PETITONERS OBJECTION AS TO HIS
JURISDICTION IN RESPECT OF THE ASSESSMENT YEAR 2014-15
AND ETC.,
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NC: 2025:KHC:51280
WP No. 49398 of 2019
HC-KAR
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioner seeks the following reliefs:-
"(i) Quashing the order bearing Letter No.ITBA/AST/F/17/ 2019-20/1017906693(1) dated 11.09.2019 (Annexure
- L) passed by the 1st Respondent rejecting the Petitioner's objection as to his jurisdiction in respect of the assessment year 2014-15;
(ii) quashing the notice bearing No.ITBA/AST/S/148/ 2018-19/1015567834(1) dated 30.03.2019 (Annexure- G) issued by the 1st Respondent under Section 148 read with Section 147 of the Act for the assessment year 2014-15; and
(iii) pass such other or further order as this Hon'ble Court may deem fit in the facts and circumstances of the case, in the interest of justice and equity."
2. Heard learned Senior Counsel for the petitioner and learned counsel for the respondents and perused the material on record.
3. In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned counsel for the petitioner submits that while the present -3- NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR proceedings relate to the assessment year 2014-15, proceedings in relation to the earlier assessment years viz., 2011-12, 2012-13 and 2013-14 culminating in an order dated 30.08.2021 passed by the Hon'ble Division Bench of this Court in I.T.A.No.128/2018 C/w I.T.A.No.181/2017 and I.T.A.No.436/2018 whereby the appeals filed by the respondents - revenue were dismissed by the Hon'ble Division Bench arising out of the very same issue and subject matter which is involved in the present petition. It is therefore submitted that the present petition deserves to be allowed by quashing the impugned letter and notice issued by the 1st respondent.
4. Per contra, learned counsel for the respondents does not dispute the fact that the subject matter of the present petition is identical to the subject matter of the proceedings involved before the Hon'ble Division Bench in I.T.A.No.128/2018 C/w I.T.A.No.181/2017 and I.T.A.No.436/2018 in respect of the petitioner's own case in relation to the earlier assessment years and appropriate orders may be passed by making the said order subject to the disposal of C.A.No.3921/2016 pending before the Apex Court.
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5. In I.T.A.No.128/2018 C/w I.T.A.No.181/2017 and I.T.A.No.436/2018, the Hon'ble Division Bench of this Court has held as under:
"Since akin and common issues are involved in these matters, the same are clubbed, heard together and disposed of, by this common Judgment.
2. These appeals are filed by the revenue under Section 260 A of the Income Tax Act,1961 [Act' for short] against the order of the Income Tax Appellate Tribunal, Bengaluru Bench(Bengaluru) ('the Tribunal' for short), relating to the assessment year 2011-2012 in ITA No.181/2017, assessment year 2012-13 in ITA 128/2018 and assessment year 2013-14 in ITA No.436/2018.
3. The matters were admitted to consider the following substantial question of law raised in the appeals:-
"(1) Whether, on the facts and in the circumstances of the case, the Tribunal is justified in deciding that assessee -
company has correctly computed profits of Life Insurance business even though the assessee - company was not complying with the provision of Section 44 red with First Schedule of the IT Act and Section 115B of the IT Act ?
(2) Whether on the facts and in the circumstances of the case, Tribunal is correct in law in interpreting the special provision under Section 44 of the IT Act while granting benefits to assessee- company?"
4. The assessee Company is engaged in the business of life Insurance and filed return of income declaring loss which -5- NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR was computed by aggregating its reporting under shareholders account and policy holders account as prescribed under Insurance Regulatory and Development Authority(IRDA for short).
5. The Assessing Officer completed the assessment under Section 143(3) of the Act, treating the surplus under shareholders account as income from business and taxed at normal rates.
6. Being aggrieved, the assessee preferred an appeal before the Commissioner of Income Tax (Appeals). The first appellate authority dismissed the appeal. As such the assessee preferred an appeal before the Tribunal which came to be allowed by following the earlier order in ITA No.756/B/2016 and in so far as the deficit in the policy holders account to be sought for against the surplus as per the shareholders account under Section 70 of the Act as both constitute similar business. The Tribunal has placed reliance on the Judgment of the Mumbai Tribunal Bench in the case of ICICI Prudential Insurance Co. Ltd., V/a. Assistant Commissioner of Income-tax, Circle-6[1], Mumbai [(2012) 28 taxmann.com 257 (Mum.)] which has been confirmed by the Hon'ble Bombay High Court reported in the case of Commissioner of Income-tax-6 V/s. ICICI Prudential Insurance Co. Ltd., [(2016) 73 taxmann.com 201 (Bombay)] which is pending before the Hon'ble Apex Court in Civil Appeal No.3921/2016. Being Aggrieved by the order of the Tribunal, the revenue has preferred the present appeal.
7. The learned counsel Sri.E.I.Sanmathi appearing for the appellants-Revenue submitted that the Tribunal grossly erred in deciding that the assessee Company has correctly computed the profits of life insurance business albeit the assessee-Company not complied with the provisions of Section 44 read with First -6- NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR Schedule of the Act and Section 115B of the Act. It was further submitted that the appellate Tribunal failed to appreciate the special provision under Section 44 of the Act in right perspective while granting unintended benefits to the assessees. Placing reliance on the Judgment of the Hon'ble Apex court in the case of Munjal Sales Corporation V/s. Commissioner of Income Tax & Another, [76 CCH 02480 ISCC 448] and Oriental Fire & General Insurance Company Ltd., V/s. Commissioner Of Income Tax [143 ITR 379], submitted that the case on hand falls under Rule-5 Part B of First Schedule to the Act read with Section 44 and 115B of the Act. The income relating to policy holders being different from the income of the shareholders and both of such income derived from the different sources cannot be mixed up as life insurance business to avail concessional rate of tax. The provisions of the Insurance Act,1938 were referred to, in support of his contention that the share holders profits are to be taxed at normal rate of tax and the policy holders profits are to be at concessional rate of taxes. Thus, the income under different sources to be separately taxed and the losses if any arise in the course of business, the same has to be carried forward and set off against the profits derived under the same head as per the provisions under Sections 71,72 and 73 of the Act. The learned counsel further argued that the Judgment of ICICI Prudential Insurance Company Ltd., supra is not applicable to the facts of the present case. However, the Tribunal erred in placing reliance on the said Judgment in allowing the appeal filed by the assessee, holding that when Section 44 of the Act is applied, distinction between various heads of income pales into insignificance.
8. The learned Senior counsel Sri Percy Pardiwala, representing the assessee submitted that the Tribunal has rightly observed that in the assessee's very own case in ITA -7- NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR No.756/Bang/2015, the CIT himself has held the assessee was engaged in life Insurance business. Referring to the order of ICICI Prudential Insurance Company Ltd., supra, allowed the appeal holding that the surplus/deficit as per the shareholders account should be credited with surplus/deficit in the policy holders account for determining the profit/loss of the assessee under Section 44 of the Act.
9. The learned counsel argued that in terms of Section 44 read with First Schedule of the Act, Rule [2] of Part-A would be applicable for life insurance business. Rule (5) of Part-B would deal with computation of profit and gains of other insurance businesses which specifically excludes life insurance business. Hence, Sub-Rule [5] of First Schedule is not attracted.
10. We have heard the learned counsel appearing for the parties and perused the material on record.
11. Part-V of the Insurance Regulatory and Development Authority (Preparation of Financial Statements and Auditor's Report of Insurance Companies) Regulations, 2002, mandates that the Insurer shall prepare the Revenue Account(policy holders account) and profit and loss account(shareholders account) and the balance sheet in Form-A- RA Form A-PL and Form-A-BS as prescribed in the said part or as a ground thereof as circumstances permit.
12. Section 44 of the Act reads thus:-
"Notwithstanding anything to the contrary contained in the provisions of this Act relating to the computation of income chargeable under the head "Interest on Securities", "Income from house property", "Capital gains", or "Income from Other Sources" or in Section 199 or in Sections 28 to -8- NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR 43B, the profits and gains of Any business of insurance, including any such business carried on by a mutual insurance company or by a co-operative society, shall be computed in accordance with the rules contained in the First Schedule."
13. The First Schedule has three Parts i.e., A, B and C. Rule [2] of Part-A reads thus:-
"R.2. Computation of profits of life insurance business.- The profits and gains of life insurance business shall be taken to be the annual average of the surplus arrived at by adjusting the surplus or deficit disclosed by the actuarial valuation made in accordance with the Insurance Act, 1938 (4 of 1938), in respect of the last inter- valuation period ending before the commencement of the assessment year, so as to exclude from it any surplus or deficit included therein which was made in any earlier inter- valuation period.
Rule [5] of Part-B reads thus:-
"R.5. Computation of profits and gains of other insurance business. - The profits and gains of any business of insurance other than life insurance shall be taken to be the profit before tax and appropriations as disclosed in the profit and loss account prepared in accordance with the provisions of the Insurance Act, 1938 [4 of 1938], or rules made thereunder or the provision of the Insurance Regulatory and Development Authority Act, 1999 [41 of 1999], or regulations made thereunder] subject to the following adjustments: --9-
NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR [a] subject to the other provisions of this rule, any expenditure or allowance including any amount debited to the profit and loss account either by way of a provision for any tax, dividend, reserve or any other provision as may be prescribed which is not admissible under the provisions of sections 3o to 43B in computing the profits and gains of a business shall be added back;
[b] [i] any gain or loss on realisation of investments shall be added or deducted, as the case may be, if such gain or loss is not credited or debited to the profit and loss account;
[ii] any provisions for diminution in the value of investment debited to the profit and loss account, shall be added back;
[c] such amount carried over to a reserve for unexpired risks as may be prescribed in this behalf shall be allowed as a deduction.
Provided that any sum payable by the assessee under section 43B, which is added back in accordance with clause [a] of this rule, shall be allowed as deduction in computing the income under the said rule in the previous year in which such sum is actually paid."
14. In the case of Life Insurance Corpn. of India Vs. Commissioner of Income-tax [(1964) 51 ITR 773 (SC)], the Hon'ble Apex Court while considering Section 44 of the Act [corresponding to Section 10[7] of the Indian Income-tax Act, 1992] has held that in computation of surplus and profits and gains of insurance company, ITO has to accept annual average of surplus disclosed by actuarial valuation made in accordance with
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NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR the Life Insurance Act in respect of last inter-valuation period and then to arrive at average mentioned in Rule. It is completely governed by rules in Schedule and there is no power to do anything not contained in it.
15. In the case of Genral Insurance Corpn. of India V/s. Commissioner of Income-tax [(1999) 106 Taxman 389 (SC)], the Hon'ble Apex Court has held that Section 44 is the special provision governing computation of taxable income earned from business of insurance. It opens with a non obstante clause and, thus, has an overriding effect over other provisions contained in the Act. It mandates the assessing authorities to compute the taxable income from business of insurance in accordance with the provisions of the First Schedule.
16. The Insurance Regulatory and Development Authority [Preperation of Financial Statements and Auditor's Report of Insurance Companies] Regulations, 2002 contemplates the procedure for preparation of financial statements, management report and auditor's report. In terms of the said provision, an insurer carrying on life insurance business, after the commencement of these Regulations, shall comply with the requirements of schedule-A. Schedule-A consists of five parts. Part-V deals with preparation of financial statements. As per clause[1] of the said preparation of financial statements, an insurer shall prepare the Revenue Account [Policyholder's Account], Profit and Loss Account [Shareholder's Account] and the Balance Sheet in Form A-RA, Form A-PL and Form A-BS as prescribed in this Part, or as near threto as the circumstances permit. Audited financial statement for the relevant Asessment Years were prepared in terms of the said Regulations 2002.
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NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR
17. In the assessee's own case relating to the assessment year 2010-11, considering the challenge made to the order of the CIT that policyholder's account and Shareholders' account has to be considered separately and the benefit of Section 115B of the Act could be given only to the profits from life insurance business, Tribunal in the Assessee's own case relating the earlier year has held that there is no dispute that assessee was doing only life insurance business as regulated by the IRDA. It has been categorically observed that CIT himself has mentioned that assessee was engaged in life insurance business. The question whether policyholders' account and shareholders' account, in the case of an assessee carrying on only the business of life insurance business was to be separated or consolidated, being considered by the Tribunal of Mumbai Bench in ICICI Prudential Insurance Co. Ltd., supra, applied the same to the assesse's case thereby allowing the appeal of the assessee and the same has reached finality.
18. The order of the Tribunal of the Mumbai Bench in ICICI Prudential Insurance Co. Ltd., supra, was challenged by the Revenue before the High Court of Bombay wherein it is held thus:
"5. So far as Question No.8 is concerned, the grievance of the revenue is that the income on shareholders' account has to be taxed as income from other sources. This on the ground that the income earned on shareholders' account is not an income which represents income on account of Life Insurance Business. Therefore it is the revneue's contention that it has to be taxed as income from other sources. The impugned order while allowing the assessee's appeal holds that income earned on shareholders' amount has to be considered as
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NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR arising out of Life Insurance Business. Moreover in terms of Section 44 of the Act, such income has to be taxed in accordance with First Schedule as assessee is carrying on separate business other than life insurance business. Accordingly, the impugned order holding that the income from shareholders' account is also to be taxed as a part of Life insurance business cannot be found fault with in view of the clear mandate of Section 44 of the Act. Accordingly question No.8 also does not raise any substantial question of law. Thus not entertained."
19. For the subsequent assessment years, the Tribunal has followed the decision of the Tribunal in assesse's own case and has held that the surplus with deficit as per shareholders' account should be aggregated with surplus with deficit in the policyholders' account for determining the profit or loss of the assessee under Section 44 of the Act.
20. Section 3 [4] [f] of the Insurance Act, 1938 makes it clear that the Authority may suspend or cancel the registration of an insurer either wholly or insofar as it relates a particular class of insurance business, as the case may be, if the insurer carries on any business other than insurance business or any prescribed business.
21. Explanatory Notes to the Provisions of the Finance [No.2] Act, 2009 relating to the Taxation of investment income/loss of Non life insurance business indicates that the profits and gains of the non-life insurance business is computed under Section 44 read with Rule 5 of the First Schedule. Relying on this Explanatory Notes, though the revenue made an endeavor to contend that Rule 5 of the First Schedule would be attracted in the present set of facts, this Explanatory Note dealing with non-life insurance
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NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR business cannot be made applicable to life insurance business. Admittedly, the assessee is engaged in the life insurance business as could be seen from the assessment order wherein the nature of business at Sl.No.10 is shown as 'life insurance business'. Similarly, in the memorandum of appeal filed by the revenue, it is submitted that the assessee - company is engaged in the 'business of life insurance'. Relating to the earlier assessment orders referred to supra, CIT has categorically admitted that the assessee is engaged in the business of life insurance.
22. In the case of ICICI Prudential Insurance Company Ltd., supra, identical question having considered, the High Court of Bombay has held that shareholders' amount has to be considered as arising out of Life Insurance Business. We find no fault with the Tribunal in following this ruling which is squarely applicable to the case on hand. It is not the case of the revenue that the assessee is carrying on any other business other than life insurance business. Thus, Section 44 read with Rule 2 to Part-A of First Schedule to the Act is applicable to the facts of the present case, not Rule 5 of Part - B as canvassed by the Revenue.
23. It is brought to the notice of this Court that Civil Appeal No.3921/2016 filed by the Revenue against the judgment of the High Court of Bombay in ICICI Prudential Insurance Company Ltd., supra, is pending before the Hon'ble Apex Court.
24. Hence, for the reasons aforesaid, we answer the substantial questions of law in favour of the assessee and against the Revenue, however, subject to the result of C.A.No.3921/2016 pending before the Hon'ble Apex Court.
It is needless to observe that the consequential action shall follow on the disposal of C.A.No.3921/2016, if found necessary."
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NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR
6. In view of the aforesaid facts and circumstances and undisputed fact that the present petition relating to the assessment year 2014-15 while I.T.A.No.128/2018 C/w I.T.A.No.181/2017 and I.T.A.No.436/2018 pertains to the earlier assessment years in respect of the very same petitioner-assessee and the same subject matter identical, I deem it just and appropriate to allow and dispose of the petition by quashing the impugned letter and notice in terms of the order dated 30.08.2021 passed in I.T.A.No.128/2018 C/w I.T.A.No.181/2017 and I.T.A.No.436/2018 by the Hon'ble Division Bench of this Court.
7. In the result, I pass the following:
ORDER
(i) The petition is hereby allowed and disposed of in terms of order dated 30.08.2021 passed in I.T.A.No.128/2018 C/w I.T.A.No.181/2017 and I.T.A.No.436/2018 by the Hon'ble Division Bench of this Court.
(ii) The impugned order bearing letter No.ITBA/AST/F/17/2019-20/1017906693(1) at Annexure - L dated 11.09.2019 and the impugned notice at Annexure - G
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NC: 2025:KHC:51280 WP No. 49398 of 2019 HC-KAR dated 30.03.2019 passed / issued by 1st respondent are hereby quashed.
(iii) Liberty is reserved in favour of both petitioner and respondents to approach this Court once again if occasion so arises.
(iv) All rival contentions on all aspects of the matter are kept open and no opinion is expressed on the same.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE SV List No.: 2 Sl No.: 39