THE COMMISSIONER OF INCOME TAX vs. M/S COMFUND FINANCIAL SERVICES P LTD

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

Dated this the 1st day of April, 2013 PRESENT

THE HON’BLE MR. JUSTICE N KUMAR

AND

THE HON’BLE MR. JUSTICE B. MANOHAR

ITA No. 117 OF 2007

BETWEEN:

1 The Commissioner of Income Tax Central Circle C R Building Queens Road Bangalore

2 The Deputy Commissioner of Income Tax Company Circle –4(2) C R Building Queens Road Bangalore

…Appellants

(By Sri K.V. Arvind, Advocate)

AND:

M/s. Comfund Financial Services P. Ltd., Raheja Towers, West Wing

2 26-27, M.G. Road Bangalore – 560 001

…Respondent

(By Sri S. Parthasarathi, Advocate)

This ITA filed under Section 260A of I.T. Act 1961 arising out of order dated 14-07-2006 passed in ITA No.1432/Bang/2003 for the Assessment year 1993-94, praying to (i) formulate the substantial questions of law stated therein; (ii) allow the appeal and set aside the order passed by the ITAT, Bangalore in ITA No.1432/Bang/2003 dated 14-07-2006 confirming the order of the Appellate Commissioner and confirm the order passed by the Deputy Commissioner of Income-Tax, Company Circle-4(2), Bangalore.

This ITA coming on for hearing this day, N. KUMAR J., delivered the following:

J U D G M E N T

The learned Counsel appearing for the parties submitted that in view of the order dated 07.12.2007 in ITRC No.49/2000, where, after allowing the reference, the matter was remanded to the Assessing Officer for fresh consideration and this appeal has become infructuous.

3 2.

The said submission is placed on record. Appeal is dismissed as having become infructuous.

Sd/- JUDGE

Sd/- JUDGE

ksp/-