COMMNR. OF INCOME TAX, KOLHAPUR vs. ICICI BANK LTD

THE COMMISSIONER OF INCOME TAX, KOLHAPUR v. ICICI BANK LTD. (Civil Appeal Nos. 7441-7443 of 2004) OCTOBER 13, 2008 [DR. ARIJIT PASAYAT AND DR. MUKUNDAKAM SHARMA, JJ.] The Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J. 1. Challenge in these appeals is to the judgment of final order passed by the Bombay High Court in a group of appeals filed by the revenue under Section 260A of the Income Tax Act, 1961 (in short the ‘Act’) read with Section 24 of the Interest Tax Act, 1974 (in short the ‘Interest Act’). Question involved was whether interest earned by the assessee bank on government securities was liable to be assessed under Section 2(7) of the Interest Act. The Income Tax Appellate Tribunal (in short the ‘Tribunal’) held that it was not chargeable. The High Court by the impugned judgment upheld the view of the Tribunal. The revenue filed the present appeals against the judgment of the High Court. It was submitted by learned counsel for the appellant that the Tribunal and the High Court were not justified in holding that loans and advances do not include interest on securities, bonds, debentures and therefore not liable to tax under the provisions of the Interest Act. It is submitted that interest on securities falls within the meaning of “Interest chargeable to tax” as defined under Section 2(7) of the Interest Act. 2. Learned counsel for the respondent, assessee-Bank on the other hand supported the judgment of the Tribunal as upheld by the High Court. 3. A similar question came up for consideration before this Court in Commissioner of Income Tax v. Corporation Bank (2008 (166) Taxman 388). This court held as follows: “Leave granted in special leave petitions.

The short point which arises in this batch of civil appeals is whether interest earned by the assessees-banks on dated Government securities was liable to be assessed under section 2(7) read with Section 4 of the Interest Tax Act, 1974. In our view, there is a basic difference between loans and advances on the one hand and investments/securities on the other. This difference is indicated in the provisions of the Income tax Act, the Companies Act as well as the Bank Regulation Act. These aspects have been discussed in detail in two decisions of the Bombay High Court, namely Discount and Finance House of India Ltd. v. S.K. Bhardwaj, CIT reported in MANU/MH/0628/2002, as also in another decision of the Bombay High Court reported in MANU/MH/0629/2002 in the case of CIT v. United Western Bank Ltd. It is not in dispute that the revenue has accepted the aforesaid two judgments of the Bombay High Court. We are in agreement with the view expressed by the Bombay High Court. For the aforestated reasons there is no merit in the civil appeals filed by the department. The same are dismissed No order as to costs.” 4. Learned counsel for the appellant submitted that this Court’s decision related to the interest on government securities. Learned counsel for the assessee submitted that in the instant case the interest earned was on government securities only. The stand is denied by learned counsel for the appellant. Let the Tribunal examine the factual position as to whether the interest involved in the present case is on government securities. If that be so, the ratio of the decision in Corporation Bank’s case (supra) will apply to the facts of the present case and if the interest earned is not solely on government securities, the ratio of the decision will not apply. 5. The appeals are disposed of accordingly.