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NC: 2024:KHC:40542-DB ITA No. 129 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF SEPTEMBER, 2024 PRESENT THE HON'BLE MR JUSTICE S.G.PANDIT AND THE HON'BLE MR JUSTICE C.M. POONACHA INCOME TAX APPEAL NO.129 OF 2024 BETWEEN:
THE PR. COMMISSIONER OF INCOME TAX (2) BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BANGALORE.
THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 4(1)2-KORAMANGALA, BANGALORE. …APPELLANTS (BY SRI. SANMATHI. I, ADVOCATE) AND:
M/S. MFAR HOLDINGS PVT. LTD. NO.3, LAVELLE ROAD, BENGALURU - 560 001. PAN AABCM3804C, REP. BY ITS DIRECTOR PAN: AAAC6106G …RESPONDENT
THIS APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX ACT, 1961, ARISING OUT OF ORDER DATED 25/10/2023 PASSED IN ITA NO.1931/BANG/2017 FOR THE ASSESSMENT YEAR 2009-2010 AND ETC.
THIS APPEAL IS COMING ON FOR ADMISSION, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
Digitally signed by B LAVANYA Location: HIGH COURT OF KARNATAKA
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NC: 2024:KHC:40542-DB ITA No. 129 of 2024
CORAM: HON'BLE MR JUSTICE S.G.PANDIT AND HON'BLE MR JUSTICE C.M. POONACHA
ORAL ORDER (PER: HON'BLE MR JUSTICE S.G.PANDIT)
Heard the learned counsel Sri.Sanmathi.E.I., for the appellants/Revenue.
The Revenue is in appeal under Section 260-A of the Income Tax Act, 1961 (for short ‘the Act’) questioning the correctness and legality of order dated 25.10.2023 passed by the Income Tax Appellate Tribunal, ‘A’ Bench, Bengaluru (for short ‘Appellate Authority’) in ITA.No.1931/Bang/2017 for the assessment year 2009-10, raising the following substantial questions of law:
"Whether on the facts and in the circumstances of the case, the Tribunal's order is perverse in nature holding that assumption of jurisdiction by Assessing Authority is not correct as consolidated notice is issued under section 143(2) of the Act for year under consideration and quashed the assessment order ignoring that issue of notice under section 143(2) does not arise in present case as assessments
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NC: 2024:KHC:40542-DB ITA No. 129 of 2024
relates to Section1 53A/153C which is clear from the language referred to in Section 153C(2) of the Act"?
"Whether on the facts and in the circumstances of the case, the Tribunal's order can be said as perverse in nature in ignoring that nowhere in Section, it mandates that separate notices are to issues for each assessment year and a sit is case of block assessment year, no separate notices are required to be sent"?.
"Whether on the facts and in the circumstances of the case, the Tribunal's order is perverse in nature in nature as Tribunal failed to observe that purpose of issuing notice is served and assesse never objected for said notice during course of assessment proceedings"?
Learned counsel for the assessee submits that the tax effect in this appeal is less than Rs.2 Crores and therefore, the appeal should not be entertained at the instance of the revenue in view of the Circular No.09/2024 dated 17.09.2024 issued by the Central Board of Direct Taxes. It is also submitted that the aforesaid Circular binds the revenue.
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NC: 2024:KHC:40542-DB ITA No. 129 of 2024
On the other hand, learned counsel for the revenue submits that he be granted liberty to revive the appeal in case the matter falls within the exceptions under the aforesaid Circular dated 17.09.2024 and Circular No.5/2024 dated 15.03.2024.
In view of the aforesaid submissions, the appeal is disposed of with liberty as prayed for by the learned counsel for the revenue. However, the question of law is kept open to be adjudicated in an appropriate proceeding.
Sd/- (S.G.PANDIT) JUDGE
Sd/- (C.M. POONACHA) JUDGE
SMJ List No.: 3 Sl No.: 11