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

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ITA/100199/2015HC KarnatakaKAHC02013970201516 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 is not pressed in view of Circular No.21/2015 dated 10.12.2015. Placing the submission on record, the High Court dismissed the appeal as withdrawn. No costs were awarded. The specific findings of the ITAT or the Income Tax Officer, nor the reasoning behind the circular, are detailed in this judgment.

What were the facts?

This is an appeal filed by the Principal Commissioner of Income Tax and the Income Tax Officer (Appellants) against an order of the Income Tax Appellate Tribunal (ITAT), Panaji Bench. The appeal pertains to the assessment year(s) not explicitly stated in the judgment. The Appellants are challenging the ITAT's order in ITA No.99/PNJ/2015, dated 30.07.2015, and seek to set it aside, confirming the order passed by the Income Tax Officer, Ward-1(3), Belagavi. The Respondent is Karnataka Karavali Urban Cooperative Credit Society Ltd.

What were the issues?

The substantial question of law to be formulated and decided in this appeal is whether the High Court should allow the appeal and set aside the order passed by the ITAT, thereby confirming the order of the Income Tax Officer. The Appellants' counsel submitted that they do not press this 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

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.100199 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.99/PNJ/2015, DTD: 30.07.2015 AND CONFIRM THE ORDER PASSED BY THE INCOME TAX OFFICER, WARD-1(3), 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

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