COMMISSIONER OF INCOME-TAX, HUBLI v. KARNATAKA VIKAS GRAMEEN BANK
79 Taxmann.com 359High Court2017#9889 most cited
What is COMMISSIONER OF INCOME-TAX, HUBLI v. KARNATAKA VIKAS GRAMEEN BANK authority for?
Income-tax appeals raising specific questions of law are covered against the revenue by the decision in Commissioner of Income-tax, Hubli Vs. Karnataka Vikas Grameen Bank, where such questions were answered in favour of the assessee. This precedent dictates that similar questions of law in subsequent appeals should also be decided against the revenue.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2022.
Also referred to as
Commissioner of Income-tax · Hubli Vs. Karnataka Vikas Grameen Bank · 79 Taxmann.com 359 · income tax appeal · revenue appeal · assessee favourable ruling · covered question of law · ITAT remand · Assessing Officer · Karnataka High Court
