THE COMMISSIONER OF INCOME TAX, vs. MINORITY CREDIT CO-OP. SOCIETY LTD.,

ITA/100045/2015HC KarnatakaKAHC02008493201501 June 2016Bench: H.G.RAMESH,RATHNAKALA2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court of Karnataka, Dharwad Bench, comprising Justice H.G. Ramesh and Justice Rathnakala, disposed of the appeal as having become infructuous. The Court did not delve into the merits of the case or decide any substantial questions of law. The reasoning provided is solely based on the submission made by the learned counsel for the appellants that the appeal is no longer relevant or actionable. Therefore, no findings on the original dispute between the assessee and the revenue were made, and no operative directions were issued concerning the ITAT's order or the Income Tax Officer's order.

What were the facts?

This is an appeal filed by the Commissioner of Income Tax and the Income Tax Officer against an order passed by the Income Tax Appellate Tribunal (ITAT), Bangalore Bench, in ITA No. 358/BANG/2014, dated December 29, 2014. The appeal challenges the ITAT's order which presumably favored the respondent, Minority Credit Co-op. Society Ltd. The appellants sought to set aside the ITAT's order and confirm the order passed by the Income Tax Officer, Ward-1, Bagalkot. The assessment years are not explicitly stated in this portion of the judgment. The appeal was filed under Section 260A of the Income Tax Act, 1961.

What were the issues?

The substantial question of law to be formulated and decided in this appeal is not explicitly stated in the provided text. However, the appeal is filed under Section 260A of the Income Tax Act, 1961, indicating that the High Court is expected to consider substantial questions of law. The appellants' contention, as presented by their learned counsel, is that the appeal has become infructuous. No arguments from the respondent are recorded in this excerpt.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

I.T.A. No. 100045/2015 -1- IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH DATED THIS THE 1ST DAY OF JUNE 2016 PRESENT THE HON’BLE MR. JUSTICE H.G.RAMESH AND THE HON’BLE MRS. JUSTICE RATHNAKALA I.T.A. No. 100045/2015 BETWEEN : 1. THE COMMISSIONER OF INCOME TAX, DR. B.R.AMBEDKAR ROAD, BELAGAVI. 2. THE INCOME TAX OFFICER, WARD-1, BAGALKOT. ... APPELLANTS (BY SRI Y V RAVIRAJ, ADVOCATE) AND : MINORITY CREDIT CO-OP. SOCIETY LTD., TMC BUILDING, NEW VEGETABLE MARKET ROAD, BAGALKOT. ... RESPONDENT THIS I.T.A. IS FILED UNDER SECTION 260A OF THE INCOME TAX ACT, 1961, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTION OF LAW STATED ABOVE AND TO ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, B BENCH, BANGALORE IN ITA NO.358/BANG/2014, DATED 29.12.2014 AND CONFIRM

I.T.A. No. 100045/2015 -2- THE ORDER PASSED BY THE INCOME TAX OFFICER, WARD-1, BAGALKOT. IA 1/2015 IS FILED FOR DISPENSATION: THIS I.T.A. COMING ON FOR ADMISSION THIS DAY, H.G. RAMESH J., DELIVERED THE FOLLOWING: JUDGMENT H.G.RAMESH, J. (Oral): Learned counsel appearing for the appellants submits that the appeal has become infructuous. The appeal is accordingly disposed of as having become infructuous. Appeal disposed of. Sd/- JUDGE Sd/- JUDGE Naa

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