CORPORATION BANK vs. THE INCOME TAX OFFICER (TDS)

W.A. Nos. 6039-6042 of 2015 -1- IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH DATED THIS THE 14TH DAY OF MARCH 2016 PRESENT THE HON’BLE MR. JUSTICE H.G.RAMESH AND THE HON’BLE MR. JUSTICE G.NARENDAR W.A. Nos. 6039-6042 of 2015 (T-IT) BETWEEN : CORPORATION BANK REPRESENTED BY CHIEF MANAGER: SAMADEVI GALLI BRANCH 3445/1B, PARWATI COMPLEX, SAMADEVI GALLI, BELAGAVI. ... APPELLANT (BY SRIYUTHS B. S. N. PRASAD AND H.R. KAMBIYAVAR, ADVOCATES) AND : 1. THE INCOME TAX OFFICER (TDS) F.K.COMMERCIAL COMPLEX OPP. DISTRICT HOSPITAL DR.B.R.AMBEDKAR ROAD, BELAGAVI-560001 2. THE COMMISSIONER OF INCOME TAX (APPEALS) F.K.COMMERCIAL COMPLEX OPP. CIVIL HOSPITAL DR.B.R.AMBEDKAR ROAD, BELAGAVI-560001. ... RESPONDENTS (BY SRI Y.V. RAVIRAJ, ADVOCATE)

W.A. Nos. 6039-6042 of 2015 -2- THESE WRIT APPEALS ARE FILED U/S 4 OF THE KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED IN THE WRIT PETITION NOS.114367-114370 OF 2015 DATED 18/12/15. I.A. NO.2/2015 IS FILED FOR STAY. THESE W.As. A/W. I.A. COMING ON FOR PRELIMINARY HEARING THIS DAY, H.G. RAMESH J., DELIVERED THE FOLLOWING: JUDGMENT H.G.RAMESH, J. (Oral): 1. It is submitted by the learned counsel on both sides that these appeals are similar to the appeals in W.A. Nos.6035-6038 of 2015, which are disposed of today. They submit that these appeals may also be disposed of in the same terms. 2. In view of the above, we make the following order: The impugned order of the learned Single Judge dated 18.12.2015 in W.P. Nos.114367-114370 of 2015, and, the order of the First Appellate Authority dated 16.04.2015 rejecting the appellant’s application filed for interim stay, are set aside. The matter is remitted to the Appellate Authority, namely the Commissioner of Income Tax

W.A. Nos. 6039-6042 of 2015 -3- (Appeals), for reconsideration in accordance with law. The Appellate Authority shall inter alia consider as to whether the first proviso to Section 201(1) of the Income Tax Act, 1961 is applicable to the facts of the case or not. All contentions of both the parties are kept open. The appeals stand disposed of in the above terms. 3. In view of disposal of the appeals, I.A. No.2/2015 filed for interim stay does not survive for consideration; it stands disposed of accordingly. Appeals disposed of. Sd/- JUDGE Sd/- JUDGE hnm