THE COMMISSIONER OF INCOME TAX(EXEMPTIONS) vs. SHRI KSHATRIYA GHANCHI SAMAJ SANGHATANA

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.108/2016

BETWEEN:

THE COMMISSIONER OF INCOME TAX(EXEMPTIONS) MANGALORE. ... APPELLANT

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

AND:

SHRI. KSHATRIYA GHANCHI SAMAJ SANGHATANA, BHATI HOUSE, #2212/B, KODIBAG KARWAR, UTTARKANNADA – 581 303, PAN NO:AAMTS7180D. ... RESPONDENT

(NOTICE NOT ORDERED IN R/O RESPONDENT)

2 THIS ITA IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 10/06/2015 PASSED IN ITA NO.100/PNJ/2014 PRAYING TO DECIDE THE FOREGOING QUESTION OF LAW AND/OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON’BLE COURT AS DEEMED FIT AND SET ASIDE THE APPELLATE ORDER DATED 10.06.2015 PASSED BY THE ITAT, PANAJI BENCH, PANAJI, AS SOUGHT FOR, IN THE RESPONDENT-ASSESSEE’S CASE, IN APPEAL PROCEEDINGS IN ITA NO.100/PNJ/2014 & 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 Meenakshi Amma Endowment Trust in ITA No.152/2010 dated 10.11.2010.

Hence, the present appeal is dismissed.

SD/- JUDGE

SD/- JUDGE

PMR/-