PR.COMMISSISONER OF INCOME TAX vs. M/S. BEML EMPLOYEES CO-OP SOCIETY LTD.

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ITA/394/2015HC KarnatakaKAHC01037651201508 September 2015Bench: B.MANOHAR,VINEET SARAN3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court observed that the question involved in the appeal was covered by a previous decision of the same court. Consequently, the appeal was dismissed.

What were the facts?

The Revenue filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The appeal was filed under Section 260-A of the Income Tax Act, 1961.

What were the issues?

Whether the High Court's previous judgment on a similar issue applies to the present appeal.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 8TH DAY OF SEPTEMBER, 2015

PRESENT

THE HON'BLE MR. JUSTICE VINEET SARAN

AND

THE HON’BLE MR. JUSTICE B.MANOHAR

ITA No.394/2015 BETWEEN

1.

Pr. Commissioner of Income Tax, Central

Revenue Buildings

Queens Road

Bangalore – 560 001.

2.

The Assistant Commissioner Of Income-Tax, Circle 7(1), Bangalore.

.. Appellants

(By Sri E I Sanmathi, Adv.)

AND

M/s.BEML Employees Co- Op. Society Ltd., Bangalore Complex New Thippasandra Bangalore-560075.

PAN AAALT 0698E

..Respondent

(By Sri A Shankar & Sri M Lava, Advs.)

This ITA is filed under Sec.260-A of Income Tax Act 1961, arising out of order dated 05.03.2015 passed in ITA No.1117/Bang/2014 for the assessment year 2010-2011 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 05.03.2015 passed by the Income Tax Appellate Tribunal, `A’ Bench, Bangalore, in appeal proceedings in ITA No.1117/Bang/2014 for assessment year 2010-2011 as sought for in this appeal.

This ITA coming on for admission this day, VINEET SARAN J. delivered the following:

JUDGMENT

Heard Sri E I Sanmathi, learned counsel for the appellants as well as Sri M Lava, learned counsel for the respondent and perused the records.

2.

The question involved in this appeal is 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 bkm

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