THE COMMISSIONER OF INCOME TAX vs. M/S HEALTH CARE GLOBAL ENTERPRISES LTD

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.278/2013

BETWEEN:

... APPELLANTS

(BY SRI.K.V.ARAVIND, ADV. FOR SRI.G.KAMALADHAR, ADV.)

AND:

M/S HEALTH CARE GLOBAL ENTERPRISES LTD., NO.8, HCG TOWER, P KALINGA RAO ROAD,

2 SAMPANGIRAMANAGAR, BANGALORE – 560 010.

... 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 18/01/2013 PASSED IN ITA NO.451/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.451/BANG/2012 DATED 18/01/2013 CONFIRMING THE ORDER OF THE APPELLATE COMMISSIONER AND CONFIRM THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-5(1), BANGALORE.

THIS APPEAL COMING ON FOR HEARING THIS DAY, JAYANT PATEL J., DELIVERED THE FOLLOWING:

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

3 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 appeal shall stand disposed of as not pressed.

Sd/- JUDGE

Sd/- JUDGE

Sk/-