COMMISSIONER OF INCOME TAX(EXEMPTIONS) vs. M/S NORTH WEST KARNATAKA ROAD CORPORATION

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 1ST DAY OF JULY, 2016

PRESENT

THE HON’BLE MR.JUSTICE JAYANT PATEL AND THE HON’BLE MR.JUSTICE B.SREENIVASE GOWDA ITA NO.109/2016

BETWEEN:

COMMISSIONER OF INCOME TAX, HUBLI. ... APPELLANT

(By SRI. E. I. SANMATHI, ADV.)

AND:

M/S. NORTH WEST KARNATAKA ROAD CORPORATION, GOKUL ROAD, HUBLI. PAN NO.AAATN5043Q. ... RESPONDENT

(NOTICE NOT ORDERED IN R/O RESPONDENT)

2 THIS ITA IS UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 08/05/2015 PASSED IN ITA NO.846/BANG/2011 PRAYING TO DECIDE THE FOREGOING QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON’BLE COURT AS DEEMED FIT AND SET ASIDE THE APPELLATE ORDER DATED 08.05.2015 PASSED BY THE ITAT, ‘A’ BENCH, BENGALURU, IN APPEAL PROCEEDINGS NO. ITA NO.846/BANG/2011 & TO GRANT SUCH OTHER RELIEF AS DEEMED FIT, IN THE INTEREST OF JUSTICE.

THIS ITA COMING ON FOR ORDERS THIS DAY, JAYANT PATEL J., PASSED THE FOLLOWING:

O R D E R

Sri. E.I. Sanmathi, learned counsel for the appellant-Revenue states that the matter is covered by the decision of this Court in the case of DIT(E) vs. KIADB in ITA No.261/2013 dated 07.11.2014.

Hence, the present appeal is dismissed.

SD/- JUDGE

SD/- JUDGE

PMR/-