What did the High Court hold?

The High Court dismissed the appeal filed by the Revenue. The order of the Income-tax Appellate Tribunal was confirmed.

The Revenue filed an appeal before the High Court against an order of the Income-tax Appellate Tribunal. The Revenue's counsel conceded that the appeal should be dismissed.

What were the issues?

The primary issue was whether the Revenue's appeal had merit, which was conceded by the Revenue's counsel.

CIT vs Agricultural Market Committee | Telangana High Court 2012

THE HON’BLE SRI JUSTICE GODA RAGHURAM AND THE HON’BLE SRI JUSTICE M.S. RAMACHANDRA RAO

ITTA .No.513 of 2012

Commissioner of Income Tax, Rajahmundry

V Agricultural Market Committee Gopalapuram.

THE HON’BLE SRI JUSTICE GODA RAGHURAM AND THE HON’BLE SRI JUSTICE M.S. RAMACHANDRA RAO

ITTA No.513 of 2012

Order : ( Per Sri GR, J )

Sri S.R. Ashok, learned Senior Counsel representing the Revenue conceded that this appeal requires to be dismissed in the light of the judgment of this Court reported in COMMISSIONER OF INCOME TAX v. AGRICULTURAL MARKET COMMITTEE.[1] Recording the submission, this appeal is dismissed. Consequently, the order of the Income-tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam dated 14.7.2009 passed in ITA No.121/Vizag/08 stands confirmed. No costs.

___________________ GODA RAGHURAM, J

________________________ M.S. RAMACHANDRA RAO, J

Date :20-11-12 kk

THE HON’BLE SRI JUSTICE GODA RAGHURAM AND THE HON’BLE SRI JUSTICE M.S. RAMACHANDRA RAO

ITTA No.513 of 2012

Dated 20-11-2012

[1] (2011) 336 ITR 641

Commissioner of Income Tax, vs. Agricultural Market Committee,

What did the High Court hold?

What were the facts?

What were the issues?

Recent GST High Court judgments