THE COMMISSIONER OF INCOME TAX vs. M/S UNITED BREWEIES LTD

PDF · subscribers
ITA/476/2009HC KarnatakaKAHC01063557200905 June 2015Bench: ARAVIND KUMAR,MOHAN M. SHANTANAGOUDAR5 pages
AI SummaryRemanded

What did the High Court hold?

The High Court set aside the ITAT's order and remanded the matter back to the Tribunal. This was due to a retrospective amendment to Section 115JA of the Act, which necessitated a fresh consideration of the issues.

What were the facts?

The Revenue appealed against an ITAT order concerning the assessment year 2004-05. The appeal involved questions regarding the addition of provisions for idle assets and doubtful debts/advances when computing profits under Section 115JB.

What were the issues?

Whether provisions for idle assets and doubtful debts/advances were correctly added back for Section 115JB computation, and the impact of a retrospective amendment on the applicability of a Supreme Court judgment.

Which sections of the Income-tax Act were involved?

Section 115JB,Section 115JA,Section 260-A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

- 1 -

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 5th DAY OF JUNE, 2015

PRESENT

THE HON’BLE MR.JUSTICE MOHAN M. SHANTANAGOUDAR

AND

THE HON’BLE MR.JUSTICE ARAVIND KUMAR

I.T.A. NO.476/2009

BETWEEN :

1.

The Commissioner of Income-Tax C.R. Building Queens Road Bangalore

2.

The Dy. Commissioner of Income-Tax Central Circle-2(3) C.R. Building Queens Road Bangalore

..Appellants (By Sri K.V. Aravind, Adv.,)

AND :

M/s. United Breweries Ltd., UB Towers, Level-4, UB City 24, Vittal Malya Road Bangalore

..Respondent (By Sri S. Parthasarathi, Adv.,)

- 2 -

This appeal is filed under Section 260-A of Income Tax Act, 1961 arising out of order dated 01.04.2009 passed in ITA No.705/Bang/2008 for the assessment year 2004-05, praying to formulate the substantial questions of law stated therein, allow the appeal and set aside the order passed by the Income-Tax Appellant Tribunal, Bangalore.

This appeal coming on for hearing, this day, MOHAN M. SHANTANAGOUDAR, J., delivered the following:-

J U D G M E N T

Revenue has preferred this appeal against the order dated 1.4.2009 passed in ITA.No.705/Bang/2008 in respect of the assessment year 2004-05.

2.

While admitting the appeal the following questions of law were framed on 6.10.2009:-

i) Whether the provision for idle assets of Rs.33,54,367/- was correctly added back by the Assessing Officer when computing profits under Section

- 3 -

115JB of the Act Income Tax Act, 1961 (‘Act’ for short) as was done by the assessee when computing the regular profits under the Act?

ii) Whether the provisions for doubtful debts of Rs.51,93,861/- and provision for doubtful advances of Rs.35,52,387/- was correctly added back by the Assessing Officer when computing profits under Section 115JB of the Act as was done by the assessee when computing the regular profits under the Act?

iii) Whether the amendment by Finance Act of 2009 with retrospective effect from 1.4.2001 by insertion of Explanation to Clause (g) to sub- Section (2) of Section 115JB of the Act, the judgment of the Apex Court in CIT Vs. HCL Comment Systems - 305 ITR 409, would not be applicable to the current assessment year 2004- 05 and the additions made by the

- 4 -

Assessing Officer in computing profits under Section 115JB of the Act would be correct?

3.

Learned counsel appearing on behalf of the Revenue submitted that Section 115JA of the Act, has been amended vide Finance Act, 2009 w.e.f. 1.4.1998 and the amendment may have some bearing on the decision of the issues framed in this appeal. In view of the retrospective amendment to Section 115JA of the Act, the Tribunal has to reconsider the matter afresh.

4.

Learned counsel appearing for the respondent- assessee does not dispute the statement made by the learned counsel for the Revenue and he also agreed for remanding the matter to the Tribunal for decision on the issue referred to above, in the light of retrospective amendment to Section 115JA of the Act.

5.

In the circumstances, we pass the following order:-

- 5 -

The order dated 1.4.2009 passed in ITA.No.705/Bang/2008 in respect of the assessment year 2004-05 is set aside. The matter is remitted to the Tribunal. The Tribunal shall consider the matter afresh and pass order on merits in accordance with law, as expeditiously as possible and preferably within a period of six months from the date of receipt of a copy of this order. All contentions of the parties are kept open.

Appeal is disposed of accordingly.

Sd/- JUDGE

Sd/- JUDGE

*ck/-

More judgments on Section 115JB

All 5,494 judgments and leading authorities on Section 115JB →

Recent GST High Court judgments

Search GST case law →