THE PRINCIPAL COMMISSIONER OF INCOME TAX vs. SHRI BASAWESHWAR CO OP CREDIT SOCIETY

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ITA/100132/2015HC KarnatakaKAHC02009383201516 December 2015Bench: S.ABDUL NAZEER,P.S.DINESH KUMAR2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted the submission made by the learned counsel for the appellants (revenue) that they do not wish to press the appeal. This decision was stated to be in view of Circular No.21/2015 dated 10.12.2015. Consequently, the High Court placed the submission on record and dismissed the appeal as withdrawn. No costs were awarded. The specific grounds of the original appeal before the Tribunal, and the Tribunal's findings on those grounds, are not detailed in this High Court judgment.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax and the Income Tax Officer (appellants) against an order passed by the Income Tax Appellate Tribunal, Panaji Bench. The respondent is Shri Basaweshwar Co-op. Credit Society Ltd. The appeal is filed under Section 260A of the Income Tax Act, 1961, challenging the Tribunal's order in ITA No.16/PNJ/2015 dated 20.03.2015. The High Court of Karnataka, Dharwad Bench, heard the matter on 16th December 2015.

What were the issues?

The primary issue before the High Court was whether to entertain the appeal filed by the revenue against the order of the Income Tax Appellate Tribunal. The revenue, represented by its counsel, submitted that they do not wish to press the appeal. This submission was made in view of Circular No.21/2015 dated 10.12.2015. The judgment does not record any specific arguments from the respondent (assessee).

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH DATED THIS THE 16TH DAY OF DECEMBER, 2015 PRESENT THE HON’BLE MR.JUSTICE S. ABDUL NAZEER AND THE HON’BLE MR.JUSTICE P.S.DINESH KUMAR ITA No.100132 OF 2015 BETWEEN: 1 THE PRINCIPAL COMMISSIONER OF INCOME TAX, DR. B.R.AMBEDKAR ROAD, BELAGAVI. 2 THE INCOME TAX OFFICER, NIPANI, DIST:BELAGAVI.

… APPELLANTS (BY SRI Y.V.RAVIRAJ, ADV.) AND SHRI BASAWESHWAR CO-OP. CREDIT SOCIETY LTD., SOMWAR PETH, CHIKKODI, DIST:BELAGAVI, AAAAB 1335 Q … RESPONDENT THIS ITA IS FILED UNDER SECTION 260A OF THE INCOME TAX ACT, 1961 TO SET ASIDE THE ORDER PASSED

2 BY THE INCOME TAX APPELLATE TRIBUNAL,PANAJI BENCH, PANAJI, IN ITA NO.16/PNJ/2015, DTD:20.03.2015 AND ETC. THIS ITA COMING ON FOR ORDERS THIS DAY, P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING: JUDGMENT Sri Y.V.Raviraj, learned counsel appearing for the appellants submits that he does not press this appeal in view of the circular No.21/2015 in F.No.279/ Misc.142/2007-ITJ(Pt), dated 10.12.2015. 2. The submission of the learned counsel appearing for the appellants is placed on record. The appeal is dismissed as withdrawn. No costs.

Sd/- JUDGE.

Sd/- JUDGE. KLY/

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