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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF DECEMBER, 2019
PRESENT
THE HON’BLE MR. JUSTICE ARAVIND KUMAR AND
THE HON’BLE MR. JUSTICE SURAJ GOVINDARAJ
W.T.A.NO.13/2018
BETWEEN:
SRI. M.R. JANAKIRAM(HUF) REP. BY ITS KARTHA SRI. M.R. JANAKIRAM GOKULA HOSUE GOKULA, MATHIKERE BENGALURU – 560 054. … APPELLANT
(BY SRI. A. SHANKAR, SR. COUNSEL A/W SRI. S. ANNAMALAI AND SRI. M. LAVA, ADVOCATES)
AND:
THE ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE6(3)(1) BMTC BUILDING, KORAMANGALA BENGALURU – 560 095. … RESPONDENT
(BY SRI. K.V. ARAVIND, ADVOCATE)
THIS WEALTH TAX APPEAL IS FILED UNDER SECTION 27A OF THE WEALTH TAX ACT, 1957, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS STATED ABOVE AND ANSWER THE SAME IN FAVOUR
OF THE APPELLANT AND TO ALLOW THE APPEAL OF THE APPELLANT AND SET ASIDE THE FINDINGS TO THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH BANGALORE IN CO.NO.39/BANG/2018 ARISING OUT OF WTA 29/BANG/2017 FOR THE ASSESSMENT YEAR 2007-2008 DATED:17.08.2018 VIDE ANNEXURE-A.
THIS APPEAL COMING ON FOR ADMISSION THIS DAY, ARAVIND KUMAR J, DELIVERED THE FOLLOWING:
JUDGMENT
We have heard Sri.A.Shankar, learned Senior counsel appearing for appellant and Sri.K.V.Aravind, learned panel counsel appearing for respondent.
We find that grounds urged, issue involved and substantial question raised in this appeal are all academic in nature, inasmuch as substantial relief which appellant had sought for before tribunal has been granted. However, issue relating to right of the Assessing Officer to issue notice under Section 17 of the Wealth Tax Act, 1957 for re-opening the assessment has not been dealt by the tribunal, though assessee had
filed cross-objections. Hence, the present appeal has been preferred by the assessee, being aggrieved by the order of rejection of cross-objections by tribunal.
Sri.A.Shankar, learned senior counsel appearing for appellant is correct in contending that in the event of revenue were to come in appeal against the order of the tribunal granting relief to the assessee, appellant herein should be permitted to pursue its grievance with regard to the very jurisdiction of the Assessing Officer in issuing the notice for re-opening.
The issue relating to re-opening of assessment being academic in nature and as on date there being no appeal filed by the revenue against grant of relief to assessee, we do not propose to go into the right of Assessing Officer to reopen the assessment particularly in the backdrop of revenue having not filed any appeal against the order of the tribunal whereunder substantial relief to the assessee has already been granted. As such, this appeal is dismissed with liberty
to the assessee to revive this appeal in the event of revenue preferring or filing appeal against the order of tribunal dated 17.08.2018. SD/- JUDGE
SD/- JUDGE