COMMISSIONER OF INCOME TAX-III, vs. M/S. ONMOBILE GLOBAL LTD

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ITA/338/2014HC KarnatakaKAHC01029994201418 January 2021Bench: ALOK ARADHE,R. NATARAJ3 pages
AI SummaryRemanded

What did the High Court hold?

The High Court quashed the ITAT's order and directed it to re-examine the assessee's claim for fringe benefits at the concessional rate. The court found that the assessee had not satisfied the ingredients of Section 115WC(2)(d) of the Act.

What were the facts?

The Revenue appealed against an ITAT order concerning the Assessment Year 2008-09. The core issue was whether the assessee was entitled to compute Fringe Benefits at a concessional rate of 5% instead of 20%.

What were the issues?

Whether the assessee satisfied the conditions for computing fringe benefits at a concessional rate of 5% as per Section 115WC(2)(d) of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 115WC(2)(d),Section 260-A

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 18TH DAY OF JANUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.338 OF 2014 BETWEEN: COMMISSIONER OF INCOME TAX-III C.R. BUILDINGS, QUEENS ROAD BANGALORE-560001. ... APPELLANT (BY SRI. E.I. SANMATHI, ADV.,) AND: M/S. ONMOBILE GLOBAL LTD., TOWER 1 94/1C, 94/2 VEERSANDRA VILLAGE ATTIBELE HOBLI ANEKAL TALUK ELECTRONIC CITY PHASE-I BANGALORE. ... RESPONDENT (BY SRI. K.R. VASUDEVAN, ADV.) - - - THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 14.03.2014 PASSED IN ITA NO.814/BANG/2013 FOR THE ASSESSMENT YEAR 2008-09, PRAYING TO: (i) DECIDE THE FOREGOING QUESTION OF LAW AND/OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON'BLE COURT AS DEEMED FIT. (ii) SET ASIDE THE COMMON APPELLATE ORDER DATED 14- 03-2014 PASSED BY THE ITAT, 'A' BENCH, BANGALORE IN APPEAL

2 PROCEEDINGS NO ITA NO.814/BANG/2013 FOR ASSESSMENT YEAR 2008-09. THIS I.T.A. COMING ON FOR HEARING, THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING: JUDGMENT This appeal under Section 260A of the Income Tax Act, 1961 (hereinafter referred to as the Act for short) has been preferred by the revenue. The subject matter of the appeal pertains to the Assessment year 2008-09. The appeal was admitted by a bench of this Court vide order dated 05.01.2015 on the following substantial questions of law: "Whether on the facts and circumstances of the case, the Tribunal is right in law in holding that the assessee is entitled for computing the Fringe Benefit at concessional rate of 5% and not at 20% even though the assessee has not satisfied the ingredients of section 115WC(2)(d) of the Act?". 2. For the reasons assigned by us in ITA No.340/2014 passed today, the impugned order dated

3 14.03.2014 is hereby quashed and the Tribunal is directed to decide the claim of the assessee with regard to fringe benefit at the concessional rate afresh in accordance with law. Accordingly, the appeal is disposed of. Sd/- JUDGE Sd/- JUDGE RV

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