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1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF SEPTEMBER 2016
PRESENT
THE HON’BLE MR.JUSTICE JAYANT PATEL AND THE HON’BLE MR.JUSTICE ARAVIND KUMAR ITA NO.313/2013 C/W ITA.NO.314/2013
IN ITA NO.313/2013:
BETWEEN:
THE COMMISSIONER OF INCOME-TAX, C.R.BUILDING, QUEENS ROAD, BANGALORE.
THE INCOME-TAX OFFICER, WARD-4(1), C R BUILDING, QUEENS ROAD, BANGALORE.
... APPELLANTS
(BY SRI.K.V.ARAVIND, ADV. FOR SRI.G.KAMALADHAR., ADV.)
2 AND:
VASAVI SHELTERS NO.174/40, 22ND CROSS 8TH ‘F’ MAIN, 3RD BLOCK, JAYANAGAR, BANGALORE – 560 011.
... RESPONDENT
(BY SRI.A.SHANKAR & SRI.M.LAVA, ADVOCATES)
THIS ITA IS FILED UNDER SEC.260-A OF I.T. ACT, 1961, ARISING OUT OF ORDER DATED 22/02/2013 PASSED IN ITA NO.499/BANG/2012, FOR THE ASSESSMENT YEAR 2007-08, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN AND ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE ITAT, BANGALORE IN ITA NO.499/BANG/2012 DATED 22/02/2013 AND CONFIRM THE ORDER OF THE APPELLATE COMMISSIONER CONFIRMING THE ORDER PASSED BY THE INCOME TAX OFFICER, WARD-4(1), BANGALORE.
IN ITA NO.314/2013
BETWEEN:
THE COMMISSIONER OF INCOME-TAX, C R BUILDING, QUEENS ROAD, BANGALORE.
THE INCOME-TAX OFFICER , WARD-4(1), C R BUILDING , QUEENS ROAD, BANGALORE.
... APPELLANTS
(BY SRI.K.V.ARAVIND, ADV. FOR SRI.G.KAMALADHAR, ADV.)
AND:
VASAVI SHELTERS, NO. 174/40, 22ND CROSS, 8TH ‘F’ MAIN, 3RD BLOCK, JAYANAGAR, BANGALORE – 560 011.
... RESPONDENT
(BY SRI.A.SHANKAR & SRI.M.LAVA, ADVOCATES)
THIS ITA IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 22/02/2013 PASSED IN ITA NO.500/BANG/2012, FOR THE ASSESSMENT YEAR 2008-2009, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN AND ALLOW THE APPEAL AND SET ASIDE THE ORDER PASSED BY THE ITAT, BANGALORE IN ITA NO.500/BANG/2012 DATED 22/02/2013, AND CONFIRM THE ORDER OF THE APPELLATE COMMISSIONER CONFIRMING THE ORDER PASSED BY THE INCOME TAX OFFICER, WARD-4(1), BANGALORE.
THESE APPEALS ARE COMING ON FOR HEARING THIS DAY, JAYANT PATEL J., DELIVERED THE FOLLOWING:
4 JUDGMENT
When the matter is taken up for hearing, the learned counsel appearing for the Revenue states that as per the Circular dated 10.12.2015 issued by the Central Board of Direct Taxes (‘CBDT’ for short), as the monetary limit for pursuing the appeal is raised from Rs.10,00,000/- (Ten Lakhs) to Rs.20,00,000/- (Twenty lakhs) for the High Court litigation and same would apply to all pending matters and as the subject matter of the present appeal is not exceeding Rs.20 lakhs, he does not press the present appeal. Hence, the appeals shall stand disposed of as not pressed. Sd/- JUDGE
Sd/- JUDGE Sk/-