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ITA No.512/2016 C/W ITA NOs.214/2017, 217/2017 & 230/2017
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JANUARY 2018
PRESENT
THE HON’BLE MR.H.G.RAMESH ACTING CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE P.S.DINESH KUMAR INCOME TAX APPEAL NO.512/2016 C/W INCOME TAX APPEAL NOs. 214/2017, 217/2017 & 230/2017
ITA NO.512/2016: BETWEEN :
PR. COMMISSIONER OF INCOME TAX-4
BMTC COMPLEX, KORMANGALA
BANGALORE
DY.COMMISSIONER OF
INCOME TAX, CIRCLE 12(1)
BANGALORE
...APPELLANTS
(BY SRI SANMATHI E.I, ADVOCATE)
AND :
M/S MC CREADE SOFTWARE (ASIA) PVT.LTD. NO.811, 23RD MAIN, 12TH ‘A’ CROSS 2ND PHASE, J.P.NAGAR BENGALURU – 560 078
...RESPONDENT
THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF I.T.ACT, 1961 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AND TO SET ASIDE THE
ITA No.512/2016 C/W ITA NOs.214/2017, 217/2017 & 230/2017
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ORDER DATED 08.03.2016 PASSED BY THE ITAT, BANGALORE BENCH ‘A’ IN IT(TP)A.NO.392/BANG/2013 FOR THE ASSESSMENT YEAR 2008-2009.
ITA NO.214/2017: BETWEEN :
THE PR. COMMISSIONER OF INCOME TAX-6
BMTC COMPLEX, KORMANGALA
BANGALORE
THE INCOME TAX OFFICER
WARD-12(2), 4TH FLOOR
RASHTROTHANA BHAVAN
NRUPATHUNGA ROAD
BANGALORE – 560 001
...APPELLANTS
(BY SRI SANMATHI E.I, ADVOCATE)
AND :
M/S SYMBOL TECHNOLOGIES INDIA PVT. LTD. RMZ-ECOSPACE, 4TH FLOOR, BLOCK 3B SARJAPUR OUTER RING ROAD DEVARADISANAHALLI, VARTHUR ROAD BANGALORE – 560 037
...RESPONDENT
THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF I.T.ACT, 1961 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AND TO SET ASIDE THE ORDER DATED 26.10.2016 PASSED BY THE ITAT ‘B’ BENCH, BENGALURU IN IT(TP)A.NO.177/BANG/2014 FOR THE ASSESSMENT YEAR 2009-2010.
ITA NO.217/2017: BETWEEN :
PR. COMMISSIONER OF INCOME TAX-5
BMTC COMPLEX, KORMANGALA, BANGALORE
DY.COMMISSIONER OF
INCOME TAX, CIRCLE 12(1)
BANGALORE
...APPELLANTS (BY SRI SANMATHI E.I, ADVOCATE)
ITA No.512/2016 C/W ITA NOs.214/2017, 217/2017 & 230/2017
-3-
AND :
M/S NORTHERN OPERATING SERVICES PVT. LTD. 2ND FLOOR, RMZ ECO SPACE CAMPUS I C, SARJAPUR OUTER RING ROAD BELLANDUR VILLAGE VARTHUR HOBLI BANGALORE – 560 013
...RESPONDENT
THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF I.T.ACT, 1961 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AND TO SET ASIDE THE ORDER DATED 08.09.2016 PASSED BY THE ITAT ‘A’ BENCH, BENGALURU IN IT(TP)A.NO.112/BANG/2015 FOR THE ASSESSMENT YEAR 2010-2011.
ITA NO.230/2017: BETWEEN :
PR. COMMISSIONER OF INCOME TAX-7
BMTC COMPLEX, KORMANGALA
BANGALORE
THE DEPUTY COMMISSIONER OF
INCOME TAX, CIRCLE 12(4)
BANGALORE
...APPELLANTS
(BY SRI SANMATHI E.I, ADVOCATE)
AND :
M/S TELELOGIC INDIA PVT. LTD. C/O IBM INDIA PVT. LTD. 3RD FLOOR, SUBRAMANYA ARCADE NO.12, BANNERGHATTA MAIN ROAD BANGALORE
...RESPONDENT
THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF I.T.ACT, 1961 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AND TO SET ASIDE THE ORDER DATED 10.06.2016 PASSED BY THE ITAT ‘B’ BENCH,
ITA No.512/2016 C/W ITA NOs.214/2017, 217/2017 & 230/2017
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BENGALURU IN MP NO.46/BANG/2016 IN IT(TP)A NO.1599/BANG/2012 FOR THE ASSESSMENT YEAR 2008-2009.
THESE INCOME TAX APPEALS COMING ON FOR ADMISSION, THIS DAY, THE ACTING CHIEF JUSTICE,DELIVERED THE FOLLOWING:
JUDGMENT Ag.CJ (Oral):
Learned Counsel appearing for the appellants fairly submits that the question raised in these appeals is answered against the appellants by this Court in CIT v. Tata Elxsi Ltd. [(2012) 349 ITR 98 (Karn)]. The appeals are accordingly dismissed.
Appeals dismissed.
Sd/-
ACTING CHIEF JUSTICE
Sd/-
JUDGE