THE COMMISSIONER OF INCOME TAX vs. M/S. MUTHOOT BANKERS

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ITA/21/2013HC KeralaKLHC01025906201324 June 2021Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS4 pages
AI SummaryDismissed

What did the High Court hold?

The High Court, considering the CBDT Circular and its previous decisions, found the appeal to be dismissible. Both parties agreed to this course of action.

What were the facts?

The Income Tax Department filed an appeal against an order of the ITAT. The appeal was adjourned multiple times to allow the department to get instructions regarding its maintainability in light of a CBDT Circular.

What were the issues?

The primary issue was the maintainability of the appeal by the Department in view of a CBDT Circular, and whether the appeal should be dismissed on that ground.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943 ITA NO. 21 OF 2013 AGAINST THE ORDER IN ITA 223/2010 OF I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM APPELLANT/S: THE COMMISSIONER OF INCOME TAX-II COCHIN. BY ADV SRI.JOSE JOSEPH, SC, FOR INCOME TAX RESPONDENT/S: M/S. MUTHOOT BANKERS MUTHOOT TOWERS, M.G.ROAD, ERNAKULAM, KOCHI-682035. BY ADVS. SMT.BOBY M.SEKHAR SMT.DIVYA RAVINDRAN SRI.V.P.NARAYANAN SRI.T.M.SREEDHARAN SR. OTHER PRESENT: SR ADV. S SREEDHARAN. THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON 24.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

I.T.A. No.21/2013 -2- J U D G M E N T S.V. Bhatti, J. Heard learned Standing Counsel Jose Joseph for the appellant and learned Senior Advocate S. Sreedharan for respondent. 2. At the request of Mr. Jose Joseph the appeal stood adjourned from time to time, from 17.02.2021 till date, to enable him to find out and get instructions from the appellant on the maintainability of the appeal, at the instance of the Department, in view of the CBDT Circular. 3. The matter is taken up today. The learned Counsel appearing for both the parties submit that having regard to the CBDT Circular and also the view taken by this Bench on 17.03.2021 in I.T.A. Nos.281/2009, 188/2012, 1466/2009 &

I.T.A. No.21/2013 -3- 101/2010 the appeal could be dismissed. We place on record the statement of the learned Counsel and are satisfied the appeal could be dismissed accordingly. Hence the appeal is dismissed. Sd/- S.V.BHATTI JUDGE Sd/- BECHU KURIAN THOMAS JUDGE jjj

I.T.A. No.21/2013 -4- APPENDIX APPELLANT'S ANNEXURES A : TRUE COPY OF THE ORDER OF THE ASSESSING OFFICER DATED 29.12.2007 B : TRUE COPY OF THE ORDER OF THE COMMISSIONER OF INCOME TAX DATED 04.03.2010 C : TRUE COPY OF THE LETTER DATED 28.06.2010 D : CERTIFIED COPY OF THE ORDER OF THE TRIBUNAL DATED 27.07.2012 E : TRUE COPY OF THE CONSEQUENTIAL ORDER OF THE ASSESSING OFFICER DATED 26.07.2010

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