PRINCIPAL COMMISSIONER OF INCOME TAX-5 vs. THE STATE BANK OF

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

ON THE 05TH 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.601 OF 2017

BETWEEN:

AND:

THE STATE BANK OF MYSORE EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LIMITED AVENUE ROAD BENGALURU - 560 001 PAN AADFT7539A.

... RESPONDENT

2 THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 22.03.2017, PASSED IN ITA NO.733/BANG/2016, FOR THE ASSESSMENT YEAR 2008- 2009, PRAYING THIS HON'BLE COURT TO DECIDE THE FOREGOING QUESTION OF LAW AND/OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON'BLE COURT AS DEEMED FIT AND SET ASIDE THE APPELLATE ORDER DATED 22.03.2017 PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, 'A' BENCH, BENGALURU IN APPEAL PROCEEDINGS IN ITA NO.733/BANG/2016 FOR ASSESSMENT YEAR: 2008-2009, AS SOUGHT FOR IN THIS APPEAL; AND TO GRANT SUCH OTHER RELIEF AS DEEMED FIT, IN THE INTEREST OF JUSTICE.

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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 substantial question of law that arises for consideration in this appeal is covered by the judgment of this Court in the case of COMMISSIONER OF INCOME TAX AND ANOTHER VS SRI BILURU GURUBASAVA PATTINA SAHAKARI SANGHA NIYAMITHA, BAGALKOT in ITA

3 No.5006 of 2013 reported in (2014) 369 ITR 0086 (Karn), wherein it is held against the revenue. Hence, he pleads that the appeal be dismissed.

The appeal is accordingly disposed off.

SD/-

SD/- JUDGE

JUDGE

*bgn/-