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ITA No.133/2016 C/W ITA No.134/2016
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF OCTOBER 2017
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.133/2016 C/W INCOME TAX APPEAL NO.134/2016
BETWEEN :
THE COMMISSIONER OF INCOME-TAX
TDS, 55/1, SHILPASHREE
VIDHYARANYA COMPLEX
VISHVESHWARANAGAR
MYSORE – 570 008
THE INCOME-TAX OFFICER
TDS WARD, 55/1, SHILPASHREE
VIDHYARANYA COMPLEX
VISHVESHWARANAGAR
MYSORE – 570 008
...APPELLANTS
(COMMON) (BY SRI E.I.SANMATHI FOR SRI K.V.ARAVIND, ADVOCATES)
AND :
M/S MYSORE MERCHANT CO-OPERATIVE BANK LTD. JAGANMOHAN PALACE ROAD MYSORE
...RESPONDENT
(COMMON) (BY SRI ARAVIND V. CHAVAN, ADVOCATE)
ITA No.133/2016 C/W ITA No.134/2016
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THESE INCOME TAX APPEALS ARE 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 29.06.2015 PASSED BY THE ITAT, BENGALURU IN ITA NOs.87/BANG/2015 & 86/BANG/2015 FOR THE ASSESSMENT YEAR 2012-2013 & 2011-2012 RESPECTIVELY.
THESE INCOME TAX APPEALS COMING ON FOR ADMISSION, THIS DAY, THE ACTING CHIEF JUSTICE, DELIVERED THE FOLLOWING:
JUDGMENT
Ag.CJ (Oral):
Sri E.I.Sanmathi, learned Counsel appearing for the appellants fairly submits that the questions raised in these appeals are answered against the appellants by this Court in CIT v. National Co-operative Bank Ltd. (Karn) [(2016) 387 ITR 702 (Karn)]. The appeals are accordingly dismissed.
Appeals dismissed.
Sd/-
ACTING CHIEF JUSTICE
Sd/-
JUDGE