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1 IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 28TH DAY OF AUGUST, 2012
PRESENT
THE HON'BLE MR. JUSTICE K.SREEDHAR RAO
AND
THE HON'BLE MR. JUSTICE B.MANOHAR
I.T.A. No. 818 OF 2007
BETWEEN:-
The Commissioner of Income Tax, Central Circle, C.R. Building, Queens Road, Bangalore.
The Assistant Commissioner of Income Tax, Central Circle-2(2), C.R. Building, Queens Road, Bangalore. Appellants (By Sri K.V. Aravind, Advocate)
AND:-
M/s. Kwality Bar and Restaurant, No.120, Residency Road, 2nd Cross, Bangalore-560025. Respondent (By Sri A. Shankar & M. Lava, Advocates)
2 This I.T.A. is filed U/s.260-A of the I.T. Act, 1961 arising out of Order dated 08.06.2007 passed in IT(SS)A No.57/Bang/2005, for the Block Assessment Period 01.04.1995 to 21.03.2002, praying that this Hon’ble Court may be pleased to: (i) formulate the substantial questions of law stated therein and (ii) allow the appeal and set aside the order passed by the ITAT, Bangalore in IT(SS)A No.57/Bang/2005, dated 08.06.2007 confirming the order of the Appellate Commissioner and confirm the order passed by the Asst. Commissioner of Income Tax, Central Circle-2(2), Bangalore in the interest of justice and equity.
This appeal is coming on for final hearing this day, SREEDHAR RAO, J., delivered the following:
J U D G M E N T In respect of the block assessment, the Assessing Officer levied the tax for the previous years at the rate applicable for the year in which search took place. In respect of the amendment effected to Sec.113 of the I.T. Act, the question arose whether the amendment was retrospective or prospective. The Supreme Court has held that in the case of Commissioner of Income Tax Vs. Suresh Gupta the amendment is by way of clarification and the law as it stood even before the amendment permitted to levy of tax at the rate applicable for the year of search. The decision of the Supreme Court in Suresh Gupta’s case is referred to the Larger Bench in Commissioner of Income Tax Vs. Vatika
3 Township Pvt. Ltd., which is pending decision. In view of the above facts, it is to be noted that the rate of tax applicable for the block assessment should be dependant upon the decision of the Supreme Court in Vatika Township and other connected cases referred to the larger Bench.
In respect of monetary limit as prescribed under the Circular No.3/11 whether it applies to pending cases should also be the subject to the decision of the Supreme court in Ranka and Ranka Case pending in Special Leave Petition. In the event the decision of the Supreme Court is in favour of the revenue, the appellant is permitted to make an application for revival of the appeal for disposal in accordance with the decision of the Supreme Court. Accordingly, for the present the appeal is disposed of.
Sd/- JUDGE
Sd/- JUDGE psg*