THE PRINCIPAL COMMISSIONER OF vs. M/S CHITRADURGA DISTRICT

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

ON THE 9TH DAY OF NOVEMBER, 2018

BEFORE

THE HON'BLE MR. JUSTICE RAVI MALIMATH

AND

THE HON’BLE MR. JUSTICE A.S.BELLUNKE

INCOME TAX APPEAL NO.155 OF 2018

BETWEEN:

(BY SRI ARAVIND K.V, ADVOCATE)

AND:

M/S CHITRADURGA DISTRICT CO-OPERATIVE CENTRAL BANK LIMITED

2 CDCC BANK BUILDING CHITRADURGA – 577 501 PAN: AAALC 0069M. ... RESPONDENT

THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260A OF THE INCOME-TAX ACT, 1961 ARISING OUT OF ORDER DATED 28.09.2017 PASSED IN ITA NO.1523/BANG/2016, FOR THE ASSESSMENT YEAR 2010- 2011, VIDE ANNEXURE-C PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE, ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME TAX APPELALTE TRIBUNAL, BENGALURU IN ITA NO.1523/BANG/2016 DATED 28.09.2017 VIDE ANNEXURE-C AND CONFIRM THE ORDER OF THE APPELLATE COMMISSIONER CONFIRMINGTHE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, DAVANGERE AND TO PASS SUCH OTHER SUITABLE ORDERS AS THIS HON’BLE COURT DEEMS FIT TO GRANT IN THE FACTS AND CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.

*****

THIS INCOME TAX APPEAL COMING ON FOR ADMISSION THIS DAY, RAVI MALIMATH J., DELIVERED THE FOLLOWING:

JUDGMENT

The learned counsel for the appellants submit that the appeal is not maintainable in view of the monetary limits and also in terms of Circular No.3 of 2018 dated

3 11.07.2018 passed by Director (ITJ), Central Board Direct Taxes, New Delhi.

SD/-

SD/- JUDGE

JUDGE

*bgn/-