COMMISSIONER OF INCOME TAX AND ANOTHER v. SWARNAGIRI WIRE INSULATIONS P. LTD.

The Commissioner of Income Tax vs. M/S Jindal Aluminium Limited

In the result, we do not find any merit in this

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 8TH DAY OF OCTOBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.450 OF 2013 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R. BUILDING, QUEENS ROAD BANGALORE. 2. THE ASSISTANT COMMISSIONER OF INCOME-TAX CIRCLE-11(5), RASHTROTHANA BHAVAN NRUPATHUNGA ROAD, BANGALORE. ... APPELLANTS (BY Mr. K.V. ARAVIND, ADV.,) AND: M/S. JUNDAL ALUMINIUM LIMITED JINDAL NAGAR, TUMKUR ROAD BANGALORE-560073. ... RESPONDENT (BY Ms. JINEETHA CHATERJEE, ADV., FO…

The Commissioner of Income Tax vs. M/S Jindal Aluminum Limited

In the result, the appeal is dismissed

Bench: ALOK ARADHE,M.NAGAPRASANNA

…counsel for the respondent submitted that the issue involved in this appeal is squarely covered by an order dated 27.05.2011 passed in the case of COMMISSIONER OF INCOME TAX AND ANOTHER 4 Vs. SWARNAGIRI WIRE INSULATIONS P. LTD. (2012) 349 ITR 245 (KAR). 4. In view of the aforesaid submission, learned counsel for the revenue was unable to dispute the aforesaid legal proposition. 5. Therefore, the substantial questions of law are answered against the revenue. In the result, the appeal is dismissed. Sd/- JUDGE Sd/- JUDGE RV…

The Commissioner of Income Tax CIT(A) vs. M/S. Jindal Aluminium Ltd

In the result, the appeal is dismissed

Bench: ALOK ARADHE,M.NAGAPRASANNA

…today, learned counsel for the respondent submitted that the issue involved in this appeal is squarely covered by an order dated 27.05.2011 passed in the case of COMMISSIONER OF INCOME TAX AND ANOTHER Vs. SWARNAGIRI WIRE INSULATIONS P. LTD. (2012) 349 ITR 245 (KAR). 4 4. In view of the aforesaid submission, learned counsel for the revenue was unable to dispute the aforesaid legal proposition. 5. Therefore, the substantial questions of law are answered against the revenue. In the result, the appeal is dismissed. Sd/- JUDGE Sd/- JUDGE RV…

The Commissioner of Income-Tax CIT(A) vs. M/S. Jindal Aluminium Ltd

In the result, the appeal is dismissed

Bench: ALOK ARADHE,M.NAGAPRASANNA

…today, learned counsel for the respondent submitted that the issue involved in this appeal is squarely covered by an order dated 27.05.2011 passed in the case of COMMISSIONER OF INCOME TAX AND ANOTHER Vs. SWARNAGIRI WIRE INSULATIONS P. LTD. (2012) 349 ITR 245 (KAR). 4. In view of the aforesaid submission, learned counsel for the revenue was unable to dispute the aforesaid legal proposition. 4 5. Therefore, the substantial question of law is answered against the revenue. In the result, the appeal is dismissed. Sd/- JUDGE Sd/- JUDGE RV…

Commissioner of Income Tax-I vs. Agricultural Market Committee

Bench: V.V.S.RAO,RAMESH RANGANATHAN