Principal Commissioner Of Income Tax vs. M/S Canara Bank

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ITA/183/2024HC KarnatakaKAHC01029732202406 January 2026Bench: S.G.PANDIT,K. V. ARAVIND3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted the submissions of the Revenue that the appeal was filed by oversight and that the substantial questions of law were being pressed in another appeal. The Court disposed of the present appeal.

What were the facts?

The Revenue filed an appeal against an ITAT order which had dismissed their appeal as infructuous. The Revenue submitted that this appeal was filed by oversight and that the substantial questions of law were also raised in another pending appeal.

What were the issues?

Whether the present appeal, filed by oversight and raising issues also present in another appeal, should be proceeded with.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

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HC-KAR NC: 2026:KHC:426-DB ITA No. 183 of 2024

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 6TH 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. 183 OF 2024

BETWEEN:

1.

PRINCIPAL COMMISSIONER OF INCOME TAX BANGALORE.

2.

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(1) (1) KORAMANGALA, BANGALORE. …APPELLANTS (BY SRI. E.I. SANMATHI, STANDING COUNSEL)

AND:

M/S. CANARA BANK FM WING, HEAD OFFICE, 112, JC ROAD, BANGALORE-560002 PAN.AAACC6106G REP. BY ITS MANAGER. …RESPONDENT (BY SMT. TANMAYEE RAJKUMAR, ADV.)

THIS INCOME TAX APPEAL IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 22/12/2023 PASSED IN IT (TP) A NO.391/BANG/2023, FOR THE ASSESSMENT YEAR 2019-2020, PRAYING TO 1) DECIDE THE FOREGOING QUESTION OF LAW AND /OR SUCH OTHER

Digitally signed by NANJUNDACHARI Location: HIGH COURT OF KARNATAKA

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HC-KAR NC: 2026:KHC:426-DB ITA No. 183 of 2024

QUESTIONS OF LAW AS MAY BE FORMULATED BY THE COURT AS DEEMED FIT AND SET ASIDE THE APPELLATE ORDER DATED 22/12/2023 PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH, BANGALORE, AS SOUGHT FOR, IN THE RESPONDENT ASSESSEE’S CASE, IN APPEAL PROCEEDINGS IN ITA NO.391/BANG/2023 FOR A.Y. 2019-20 (ANNEXURE-A) AND GRANT SUCH OTHER RELIEF AS DEEMED FIT, IN THE INTEREST OF JUSTICE.

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

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)

Sri E.I. Sanmathi, learned Senior Standing Counsel for the appellants, would submit that the present appeal is filed against the order in ITA No.391/Bang/2023 passed by the Income Tax Appellate Tribunal, 'C' Bench, Bangalore, wherein the appeal has been dismissed as having become infructuous. It is submitted that the above appeal is presented by oversight. 2. Learned counsel would further submit that the substantial questions of law raised in this appeal are also raised in ITA No.190/2024 and the appellants would not

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HC-KAR NC: 2026:KHC:426-DB ITA No. 183 of 2024

press the present appeal without prejudice to the substantial questions of law raised in ITA No.190/2024. 3. Submissions of learned counsel for the appellants are placed on record.

4.

The above appeal stands disposed of accordingly, with liberty to urge the grounds and the substantial questions of law raised in this appeal in ITA No. 190/2024.

Sd/- (S.G.PANDIT) JUDGE

Sd/- (K. V. ARAVIND) JUDGE

MPK CT:bms List No.: 1 Sl No.: 62

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