THE COMMISSIONER OF INCOME TAX vs. M/S SATISHCHANDRA HEGDE

1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 1ST DAY OF OCTOBER 2012 PRESENT: THE HON’BLE MR.JUSTICE K.SREEDHAR RAO AND THE HON’BLE MR.JUSTICE B.MANOHAR INCOME TAX APPEAL No.39/2008

BETWEEN:

... APPELLANTS

(By Sri E.SANMATHI INDRA KUMAR, ADV.)

AND:

M/S.SATISHCHANDRA HEGDE FAMILY TRUST AJJARKAD UDUPI.

... RESPONDENT

(By SMT.VANI.H., Adv.)

2 This I.T.A. is filed under Section 260-A of I.T.Act, 1961 arising out of order dated 24-08-2007 passed in ITA.No.516/Bang/2007 for the Assessment Year 2001- 2002, praying that this Hon'ble Court may be pleased to:

i. Formulate the substantial questions of law stated therein,

ii. Allow the appeal and set aside the order passed by the ITAT, Passed in ITA No.516/Bang/2007 dated 24.08.2007 and confirm the order of the Assessing authority.

This Appeal coming on for hearing, on this day, SREEDHAR RAO, J., delivered the following:

J U D G M E N T

It is the contention of the respondent-assessee that the monetary limit is less than Rs.4,00,000/- and the appeal is not maintainable in view of the circular No.2/2005, issued by the Ministry of Finance, Government of India.

3 Accordingly, the appeal is dismissed as not maintainable.

Sd/-

JUDGE

Sd/- JUDGE

Bsv