M/S RAGIGUDDA SRI PRASANNA ANJANEYA SWAMY BHAKTHA MANDALI TRUST vs. INCOME TAX OFFICER,

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ITA/141/2025HC KarnatakaKAHC01049013202505 January 2026Bench: S.G.PANDIT,K. V. ARAVIND2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court of Karnataka, on January 5, 2026, considered the appeal filed by M/s. Ragigudda Sri Prasanna Anjaneya Swamy Bhaktha Mandali Trust. The learned counsel for the appellant filed a memo dated December 12, 2025, seeking leave of the Court to withdraw the appeal. The memo was placed on record. Consequently, the Court dismissed the appeal as withdrawn. No decision was made on the merits of the issues raised by the appellant regarding set off of excess application or deduction under Section 11(1)(d).

What were the facts?

The appellant, M/s. Ragigudda Sri Prasanna Anjaneya Swamy Bhaktha Mandali Trust, filed an appeal before the High Court of Karnataka against an order dated February 14, 2025, passed by the Income Tax Appellate Tribunal (ITAT), Bangalore Bench. The appeal pertained to assessment years 2015-16 and 2016-17. The trust sought to set aside the ITAT's order and consequently sought the benefit of set off of excess application from earlier assessment years and deduction under Section 11(1)(d) of the Income Tax Act, 1961. The appeal was filed under Section 260-A of the Income Tax Act, 1961.

What were the issues?

1. Whether the High Court should allow the appeal and set aside the order dated 14.02.2025 passed by the Income Tax Appellate Tribunal, Bangalore Bench in ITA No.1082 and 1083/BANG/2023 relating to assessment years 2015-16 and 2016-17. 2. Whether the appellant trust is entitled to the benefit of set off of excess application pertaining to earlier assessment years. 3. Whether the appellant trust is entitled to deduction under Section 11(1)(d) of the Income Tax Act, 1961. The appellant (assessee) sought to allow the appeal and set aside the ITAT's order, consequently allowing the benefit of set off of excess application from earlier assessment years and deduction under Section 11(1)(d). The respondent is the Income Tax Officer, Ward 2 (Exemption), Bengaluru. The judgment does not record specific arguments made by the revenue.

Which sections of the Income-tax Act were involved?

Section 260-A,Section 11(1)(d)

AI-generated summary — verify with the full judgment below

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HC-KAR NC: 2026:KHC:28-DB ITA No. 141 of 2025

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 5TH DAY OF JANUARY, 2026 PRESENT THE HON'BLE MR. JUSTICE S.G.PANDIT AND THE HON'BLE MR. JUSTICE K. V. ARAVIND INCOME TAX APPEAL NO. 141 OF 2025

BETWEEN:

M/S. RAGIGUDDA SRI PRASANNA ANJANEYA SWAMY BHAKTHA MANDALI TRUST 9TH BLOCK, JAYANAGAR BANGALORE - 560 069. …APPELLANT (BY SRI. SHREEHARI KUTSA, ADV.)

AND:

INCOME TAX OFFICER, WARD 2 (EXEMPTION) BENGALURU UNITY BUILDING ANNEXE, MISSION ROAD, BENGALURU, KARNATAKA- 560027. …RESPONDENT

THIS INCOME TAX APPEAL IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, PRAYING TO ALLOW THE APPEAL AND SET ASIDE THE ORDER DATED 14.02.2025 PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE B BENCH IN ITA NO.1082 AND 1083/BANG/2023 RELATING TO THE ASSESSMENT YEARS 2015-16 AND 2016-17, AND CONSEQUENTLY ALLOW THE BENEFIT OF SET OFF OF EXCESS APPLICATION PERTAINING TO EARLIER ASSESSMENT YEARS AND DEDUCTION UNDER SEC. 11(1)(D) OF THE INCOME TAX ACT, 1961 AS PER THE FINDINGS OF THE INCOME TAX APPELLATE TRIBUNAL.

THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

Digitally signed by NANJUNDACHARI Location: HIGH COURT OF KARNATAKA

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HC-KAR NC: 2026:KHC:28-DB ITA No. 141 of 2025

CORAM: HON'BLE MR. JUSTICE S.G.PANDIT AND HON'BLE MR. JUSTICE K. V. ARAVIND

ORAL JUDGMENT (PER: HON'BLE MR. JUSTICE S.G.PANDIT)

Learned counsel for the appellant has filed a memo dated 12.12.2025 seeking leave of this Court to withdraw the appeal.

2.

Memo is placed on record.

3.

Appeal is dismissed as withdrawn.

Sd/- (S.G.PANDIT) JUDGE

Sd/- (K. V. ARAVIND) JUDGE

NC CT:bms List No.: 1 Sl No.: 1

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