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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF DECEMBER, 2015
PRESENT
THE HON'BLE MR. JUSTICE VINEET SARAN
AND
THE HON’BLE MRS. JUSTICE S.SUJATHA
ITA No. 25/2010 C/W ITA No.27/2010, ITA No. 23/2010, ITA No. 24/2010 ITA No. 26/2010
IN ITA Nos.25/2010 & 23/2010
BETWEEN:
THE COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, C.R.BUILDING, QUEENS ROAD, BANGALORE.
THE INCOME TAX OFFICER, WARD-11(2), BANGALORE. …APPELLANTS
(COMMON)
(BY SRI.K.V.ARAVIND & MS.PREETHI.J.D-ADVs)
AND:
M/S IQURA TECHNOLOGIES PVT. LTD., NO.5/1, 87, HOSUR MAIN ROAD, MADIWALA, BANGALORE – 560 068. ... RESPONDENT
(COMMON) (BY SRI.CHYTHANYA.K.K-ADV)
IN ITAs Nos.27/2010, 24/2010 & 26/2010
BETWEEN
THE COMMISSIONER OF INCOME TAX C.R.BUILDING, QUEENS ROAD, BANGALORE.
THE INCOME TAX OFFICER, WARD-11(2), BANGALORE.
...APPELLANTS
(COMMON)
(BY SRI. K.V. ARAVIND & MS. PREETHI.J.D-ADV)
AND:
M/S IQURA TECHNOLOGIES PVT. LTD., NO.5/1, 87, HOSUR MAIN ROAD, MADIWALA, BANGALORE-560 068.
... RESPONDENT
(COMMON)
(BY SRI.CHYTHANYA.K.K-ADV)
THESE ITAs ARE FILED UNDER SECTION 260A OF INCOME TAX ACT, 1961, PRAYING TO SET ASIDE THE ORDER PASSED BY THE ITAT, BANGALORE IN ITA Nos.282/BNG/2009, 284/BNG/2009, 280/BNG/2009, 281/BNG/2009 AND 283/BANG/2009 RESPECTIVELY DATED: 21.8.2009, ETC.
THESE ITAs COMING ON FOR HEARING THIS DAY, VINEET SARAN J., DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellants-Revenue has placed before us a recent Circular No.21/2015 dated 10.12.2015, issued by the Central Board of Direct taxes, wherein the monetary limit of the tax effect for filing appeals before the High Court has been enhanced from Rs.10 lacs to Rs.20 lacs. In paragraph-10 of the said Circular, it has been clarified that the same will apply retrospectively to pending
appeals also, which, if below the specified tax limits, may be withdrawn/not pressed.
Learned counsel for the appellants has stated that the tax effect in the present appeals is below the specified limit of Rs.20 lacs.
Accordingly, in view of the Circular No.21/2015 dated 10.12.2015, the tax effect in these appeals being less than Rs.20 lacs, the appeals stand dismissed.
Sd/-
JUDGE
Sd/-
JUDGE TL