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1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 31ST DAY OF OCTOBER, 2019
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
AND
THE HON’BLE MR. JUSTICE ASHOK S. KINAGI
INCOME TAX APPEAL NO.621 OF 2018
BETWEEN:
THE COMMISSIONER OF INCOME-TAX LTU, 7TH FLOOR, BMTC BUILDING 80 FEET ROAD, KORMANGALA BENGALURU-560 095.
THE INCOME-TAX OFFICER (OSD)( TDS) LTU, 7TH FLOOR, BMTC BUILDING 80 FEET ROAD, KORMANGALA BENGALURU-560 095. ...APPELLANTS
(BY SRI: DILIP, ADVOCATE FOR SRI: K.V. ARAVIND, ADVOCATE)
AND: M/S. KARNATAKA POWER TRANSMISSION CORPORATION LIMITED SUPERINTENDING ENGINEER (ELE) R.T. CIRCLE OFFICE
2 WEST OF CHORD ROAD RAJAJINAGAR BENGALURU-560 010. …RESPONDENT
(BY SRI: SHARATH, ADVOCATE FOR SRI: CHYTHANYA K.K., ADVOCATE)
THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 02.05.2018 PASSED IN ITA NO.2279/BANG/2017, FOR THE ASSESSMENT YEAR 2013- 2014, VIDE ANNEXURE-C, PRAYING THIS HON'BLE COURT TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE; ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME-TAX APPELLATE TRIBUNAL, BENGALURU IN ITA NO.2279/BANG/2017 DATED 02.05.2018, AND CONFIRM THE ORDER OF THE APPELLATE COMMISSIONER CONFIRMING THE ORDER PASSED BY THE INCOME TAX OFFICER (OSD) (TDS), LTU, BENGALURU AND TO PASS SUCH OTHER SUITABLE ORDERS AS THIS HON’BLE COURT DEEMS FIT TO GRANT IN THE FACTS AND CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.
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THIS INCOME TAX APPEAL COMING ON FOR FINAL HEARING THIS DAY, RAVI MALIMATH J., DELIVERED THE FOLLOWING:
JUDGMENT
The learned counsel for the appellants submit that the appeal is not maintainable in view of the monetary
3 limits in terms of Circular No.17 of 2019 dated 08.08.2019 passed by Director (ITJ), Central Board Direct Taxes, New Delhi.
In view of the submission made, the appeal is dismissed as such.
Sd/-
Sd/- JUDGE
JUDGE
*bgn/-