THE PRINCIPAL COMMISSIONER OF INCOME TAX vs. KARNATAKA KARAVALI URBAN COOPERATIVE CREDIT

ITA/100198/2015HC KarnatakaKAHC02013969201516 December 2015Bench: S.ABDUL NAZEER,P.S.DINESH KUMAR2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court noted the submission of the learned counsel for the appellants that the appeal was not pressed in view of Circular No. 21/2015 dated 10.12.2015. The Court placed the submission on record and dismissed the appeal as withdrawn. No specific findings were made on the merits of the case, and no substantial questions of law were formulated or decided. The operative direction was to dismiss the appeal as withdrawn, with no costs.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax and the Income Tax Officer against an order of the Income Tax Appellate Tribunal, Panaji Bench. The respondent is Karnataka Karavali Urban Cooperative Credit Society Ltd. The assessment year(s) are not specified. The appellants sought to set aside the Tribunal's order and confirm the order passed by the Income Tax Officer. The appeal was filed under Section 260A of the Income-Tax Act, 1961.

What were the issues?

1. Whether the appeal should be allowed to formulate substantial questions of law and set aside the order of the Income Tax Appellate Tribunal, thereby confirming the order of the Income Tax Officer. The appellants' contention was that they did not press the appeal in view of Circular No. 21/2015 dated 10.12.2015. The judgment does not record any specific arguments from the respondent.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH PANAJI,

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.100198 OF 2015 BETWEEN: 1. THE PRINCIPAL COMMISSIONER OF INCOME TAX, DR.B.R.AMBEDKAR VEEDHI, BELAGAVI. 2. THE INCOME TAX OFFICER, WARD-1(4), BELAGAVI. ..... APPELLANTS (BY SRI. Y V RAVIRAJ, ADV.) AND: KARNATAKA KARAVALI URBAN COOPERATIVE CREDIT SOCIETY LTD., SHARI BAZAR, ATHANI, DIST: BELAGAVI. PAN: AAAAK 7952 Q ..... RESPONDENT THIS ITA IS FILED UNDER SECTION 260A OF THE `INCOME-TAX ACT, 1961 PRAYING TO (a) FORMULATE THE SUBSTANTIAL QUESTION OF LAW STATED ABOVE; (b) ALLOW

2 THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH PANAJI, IN ITA NO.101/PNJ/2015, DTD: 30.07.2015 AND CONFIRM THE ORDER PASSED BY THE INCOME TAX OFFICER, WARD-1(1), BELAGAVI. 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. Naa

Recent GST High Court judgments

Search GST case law →