DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), BANGALORE vs. M/S KARNATAKA STATE INDUSTRIAL INVESTMENTS & DEVELOPEMNT CORPORATION LIMITED , BANGALORE
In the result, the assessee’s appeal is allowed for statistical purposes
ITA 1514/BANG/2017[2012-13]Status: DisposedITAT Bangalore02 Jan 2019AY 2012-13
Bench: Shri A.K.Garodia & Shri Pavan Kumar Gadaledeputy Commissioner Of Income-Tax, Circle 4(1)(1), Bengaluru. … Appellant Vs. Karnataka State Industrial Investment & Development Corporation Ltd., ‘Khanija Bhavan’, 4Th Floor, East Wing, 49, Race Course Road, Bengaluru-560001. … Respondent Pan:Aaack 5531 H Appellant By : Shri M.Vijay Kumar, Addl.Cit(Dr) Respondent By : Shri R.E.Balasubramaniam, Ca. Date Of Hearing : 01/01/2019 Date Of Pronouncement: 02/01/2019 O R D E R Per Pavan Kumar Gadale, Jm : The Revenue Has Filed The Appeal Against The Order Of The Cit(A)-4, Bengaluru, In Ita No.353/185/Dcit-C- 4(1)(1)/Cit(A)-4/14-15 Dated 28/02/2017. 2. The Revenue Has Raised The Following Grounds Of Appeal:
For Appellant: Shri M.Vijay Kumar, Addl.CIT(DR)For Respondent: Shri R.E.Balasubramaniam, CA
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 40A(9)
…and the learned Departmental Representative relied on the order of the AO. Per contra, the ld. AR submitted that the matter was dealt by the co-ordinate bench of Tribunal in the assessee’s own case for assessment years 2008-09 and 2010-11 reported in (2017) 54 ITR (Trib) 425 (ITAT, Bang) and furnished copy and prayed for dismissal of the Revenue’s appeal. 6. We heard rival submissions and perused material on record. Prima facie, the revenue has filed the appeal on the two additions deleted by the CIT(A). Whereas ld. AR relied on ITA No.1514/Bang/20117 Page 4 of 5 the order of the co-ordinate bench of the Tribu…
