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1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF FEBRUARY 2016
PRESENT
THE HON’BLE MR.JUSTICE JAYANT PATEL AND THE HON’BLE MRS.JUSTICE S SUJATHA ITRC NO.26 OF 1997 c/w ITRC No.27 OF 1997
BETWEEN:
Commissioner of Income Tax Karnataka – I, Bangalore. …Petitioner (By Sri.E.I.Sanmathi, Advocate)
AND:
M/s.Fibre Boards Pvt.Ltd, Bangalore. …Respondent (By Sri.K.R.Prasad, Advocate)
The Assistant Registrar of the Income Tax Appellate Tribunal, Bangalore Bench, has forwarded a reference under Sec.256(2) of the Income Tax Act, 1961,
2 in RA Nos.26 & 27/Bang/1996 arising out of ITA Nos.767 & 768/Bang/1995 for the assessment year 1991-1992 for the opinion of the Hon’ble Judges of this High Court, on the questions of law as stated in these references, etc.
These Income Tax Referred Cases coming on for Orders this day, JAYANT PATEL J., delivered the following this day: ORDER
The matter is ultimately finalized and decided by the Apex Court in its order dated 11.08.2015 in Civil Appeal Nos.5525-5526/2005.
Under the circumstances as required under Section 260 of the Income Tax Act, the matter shall now be sent to the Tribunal for passing appropriate orders in conformity with the above referred decision of the Apex Court.
Petitions shall stand disposed of.
Sd/- JUDGE
Sd/- JUDGE
JT/-