The Commissioner of Income Tax-I, vs. M/s. Bharat Mercantile Co-Operative Urban Bank Ltd.,

THE HON’BLE THE CHIEF JUSTICE SRI KALYAN JYOTI SENGUPTA AND THE HON’BLE SRI JUSTICE SANJAY KUMAR

I.T.T.A. No. 741 of 2014

DATED:21.01.2015

Between: The Commissioner of Income Tax-I, Hyderabad. … Appellant And

M/s. Bharat Mercantile Cooperative Urban Bank Ltd., Hyderabad.

….Respondent

THE HON’BLE THE CHIEF JUSTICE SRI KALYAN JYOTI SENGUPTA AND THE HON’BLE SRI JUSTICE SANJAY KUMAR

I.T.T.A. No. 741 of 2014

Judgment: (per the Hon’ble the Chief Justice Sri Kalyan Jyoti Sengupta)

On identical issue, this Court has been pleased to dismiss an appeal, being, I.T.T.A. No. 173 of 2012. Hence, we dismiss this appeal also. Consequently, the miscellaneous applications, if any pending, shall also stand closed. No order as to costs.

__________________ K.J. SENGUPTA, CJ

_________________ SANJAY KUMAR, J 21st January, 2015

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