THE COMMISSIONER OF INCOME-TAX vs. SRI PRAJA CREDIT

PDF · subscribers
ITA/186/2015HC KarnatakaKAHC01036135201526 September 2015Bench: B.MANOHAR,VINEET SARAN3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted that the questions involved in the appeal were covered by a previous decision of the same court. Consequently, the appeal was dismissed in light of that precedent.

What were the facts?

The Income Tax Department appealed an ITAT order that confirmed an earlier appellate commissioner's decision. The appeal was filed under Section 260A of the Income Tax Act, 1961.

What were the issues?

Whether the High Court's prior judgment on similar issues applies to the present appeal, thereby warranting dismissal.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 26TH DAY OF SEPTEMBER, 2015

PRESENT THE HON’BLE MR. JUSTICE VINEET SARAN

AND

THE HON’BLE MR. JUSTICE B MANOHAR

ITA No.186/2015

BETWEEN:

1.

THE COMMISSIONER OF INCOME TAX C R BUILDING QUEENS ROAD BANGALORE

2.

THE INCOME TAX OFFICER WARD 6(4) RASHTROTHANA BHAVAN NRUPATHUNGA ROAD BANGALORE – 560 001 ... APPELLANTS

(BY SRI:K V ARAVIND, ADV)

AND:

SRI PRAJA CREDIT CO-OPERATIVE SOCIETY LTD. NO.1561/50, 3RD MAIN NAGAPPA BLOCK, SRIRAMPURAM

BANGALORE – 560 01 PAN:AAAJS1557Q

... RESPONDENT

THIS ITA IS FILED UNDER SECTION 260A OF INCOME TAX ACT, 1961 ARISING OUT OF ORDER DATED 10.10.2014 PASSED IN ITA NO.1674/BANG/2013 FOR THE ASSESSEMNT YEAR 2009-2010 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE AND ALLOW THE APPEAL AND SET ASIDE THE ORDER PASSED BY THE ITAT, BANGALORE IN ITA NO.1674/BANG/2013 DATED 10.10.2014 CONFIRMING THE ORDER OF THE APPELLATE COMMISIONER AND CONFIRM THE ORDER PASSED BY THE INCOME TAX OFFICER, WARD 6(4), BANGALORE.

THIS ITA IS COMING ON FOR ADMISSION THIS DAY, VINEET SARAN, J., DELIVERED THE FOLLOWING:

J U D G M E N T

Heard Sri K V Aravind, learned Counsel for the appellants and perused the records.

2.

The questions involved in this appeal are covered by the decision of this Court in the case of Commissioner of Income Tax Vs Sri Biluru Gurubasava Pattina Sahakari Sangha Niyamitha Bagalkot in ITA No.5006/2013 decided on 05.02.2014.

In the light of the aforesaid judgment, this appeal stands dismissed.

Sd/- JUDGE

Sd/- JUDGE

*bgn/-

Recent GST High Court judgments

Search GST case law →