THE COMMISSIONER OF INCOME TAX vs. TOPLINE CREDITS LTD

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 10TH DAY OF OCTOBER 2013

PRESENT

THE HON’BLE MR.JUSTICE DILIP B.BHOSALE

AND

THE HON’BLE MR.JUSTICE B.MANOHAR

ITA NO.401/2007

BETWEEN:

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

2.The Assistant Commissioner of Income-Tax Circle – 12(3) C.R.Building Queens Road Bangalore.

… Appellants.

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

AND:

Topline Credits Ltd., No.3353, 5th Cross HAL II Stage, 12 A Main Bangalore-560 008.

… Respondent

(By Sri.Shyam Sundar Bajpekar, Adv.)

This ITA is filed u/S.260-A of I.T. Act, 1961 arising out of Order dated 30-11-2006 passed in ITA No.11/Bang/2005 for the Assessment Year 1998-99, praying that this Hon’ble Court may be pleased to:

i. formulate the substantial questions of law stated therein,

ii. allow the appeal and set aside the order passed by the ITAT, Bangalore in ITA No.11/Bang/2005 dated 30-11-2006 confirming the order of the Appellate Commissioner and confirm the order passed by the Asst. Director of Income Tax, Circle-12(3), Bangalore, in the interest of justice and equity.

This ITA is coming on for hearing this day, DILIP B. BHOSALE J., delivered the following:

P.C.

This Income Tax Appeal is directed against the order dated 30th November 2006 passed by the Income Tax Appellate Tribunal (for short ‘the Tribunal’) in ITA Nos.9, 10 & 11/Bang/2005 whereby all the three appeals filed by the Revenue were partly allowed. The present appeal, however, arises from the order passed in ITA No.11/Bang/2005.

3 2. This Court is informed that the order dated 30-11-2006 was passed by the Tribunal in ITA Nos.9, 10 and 11/Bang/2005 for the assessment years 1996-97, 1997-98 and 1998-99 based on its (the Tribunal) order dated 22-09-2004 in ITA Nos.39-41/Bang/2003. In other words, the impugned order, in the present appeal, is based on the order passed by the Tribunal in ITA Nos. 39-41/Bang/2003 dated 22-09-2004. The order dated 22-09-2004 passed in ITA Nos.39-41/Bang/2003 was carried by the Revenue in appeals, under Section 260-A of the Income Tax Act, before this Court being ITA Nos.1552, 1553 and 1554 of 2005 and ITA Crob. Nos. 1 and 2 of 2006. The questions raised in those appeals and in the present appeal are similar. Those appeals were allowed. The cross-objections filed by the assessee were also allowed and the order of the Tribunal came to be set aside and the matters were remanded to the Tribunal to consider the issue with regard to the applicability of the Act as well as in respect of giving a finding on the nature

4 of the transaction in question in the light of observations made in the said judgment.

(ii) What is a credit institution under the Interest-tax Act?

(iii) What is the difference between simple hire purchase and hire purchase financing?

(iv) If the assessee’s income is chargeable to Interest-tax Act, whether the entire hire purchase charges are chargeable to Interest-tax?

5 interest in the Hire Purchase transactions of the assessee and to bring only the interest portion to tax under the Interest-Tax Act.

6 No.11/Bang/2005 to file and direct the Tribunal to decide ITA No.11/Bang/2005 afresh in terms of the judgment of this Court dated 15-06-2010 after giving an opportunity of hearing to the respondent.

All contentions on merits are kept open.

Sd/-

JUDGE

Sd/- JUDGE

mpk/-*