THE PRINCIPAL COMMISSIONER OF INCOME TAX vs. KRISHNA COOPERATIVE CREDIT SOCIETY LTD

ITA/100204/2015HC KarnatakaKAHC02013932201516 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 he does not press the appeal in view of Circular No.21/2015 dated 10.12.2015. The submission was placed on record. Consequently, the appeal was dismissed as withdrawn. No costs were awarded. The specific findings or reasoning of the Tribunal or the Income Tax Officer are not discussed as the appeal was withdrawn at the High Court stage.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax and the Income Tax Officer against an order passed by the Income Tax Appellate Tribunal, Panaji Bench. The Tribunal's order in ITA No.96/PNJ/2015, dated 29.07.2015, was under challenge. The appellants sought to set aside the Tribunal's order and confirm the order passed by the Income Tax Officer, Ward-3, Belagavi. The assessee is Krishna Cooperative Credit Society Ltd. The assessment year(s) are not specified in the judgment.

What were the issues?

1. Whether the appeal filed under Section 260A of the Income-Tax Act, 1961, should be allowed and the order of the Income Tax Appellate Tribunal set aside. The appellants' contention is that the appeal should be allowed. The respondent's contentions are not recorded as they did not press the appeal. The appeal was not pressed in view of Circular No.21/2015 in F.No.279/Misc.142/2007-ITJ(Pt), dated 10.12.2015.

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.100204 OF 2015 BETWEEN: 1. THE PRINCIPAL COMMISSIONER OF INCOME TAX DR B R AMBEDKAR VEEDHI, BELAGAVI 2. THE INCOME TAX OFFICER, WARD - 1(4), BELGAVI ... APPELLANTS (By Sri. Y V RAVIRAJ, ADV.) AND: KRISHNA COOPERATIVE CREDIT SOCIETY LTD., JAINPETH, AT POST & TAL: ATHANI DIST: BELAGAVI PAN: AAAAK0261G ... 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 THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE

2 INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH PANAJI, IN ITA NO.96/PNJ/2015, DTD: 29.07.2015 AND CONFIRM THE ORDER PASSED BY THE INCOME TAX OFFICER, WARD-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. YN.

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