Karnataka High Court
The Pr.Commissioner Of vs M/S Huawei Technologies India Pvt.Ltd. on 6 December, 2017
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
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ITA No.833/2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF DECEMBER 2017
PRESENT
THE HON'BLE MR.H.G.RAMESH
ACTING CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR
INCOME TAX APPEAL NO.833/2017
BETWEEN :
1. THE PR. COMMISSIONER OF
INCOME-TAX, CIT(A)
5TH FLOOR, BMTC BUILDING
80 FEET ROAD, KORMANGALA
BENGALURU - 560 095
2. THE INCOME-TAX OFFICER
WARD-11(2), PRESENT ADDRESS
ACIT, CIRCLE-3(1)(2)
2ND FLOOR, BMTC BUILDING
80 FEET ROAD, KORMANGALA
BENGALURU - 560 095 ...APPELLANTS
(BY SRI K.V.ARAVIND & SRI DILIP, ADVOCATES)
AND :
M/S HUAWEI TECHNOLOGIES INDIA PVT. LTD.
REGD. OFFICE
SY.NOS. 37, 46, 45/3, 45/4 ETC.,
K.NO.1540, KUNDALAHALLI VILLAGE
BENGALURU - 560 037 ...RESPONDENT
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ITA No.833/2017
THIS INCOME TAX APPEAL IS FILED UNDER SECTION
260-A OF I.T.ACT, 1961 PRAYING TO FORMULATE THE
SUBSTANTIAL QUESTIONS OF LAW AND TO SET ASIDE THE
ORDER DATED 31.05.2017 PASSED BY THE ITAT, BENGALURU
IN IT(TP)A NO.395/BANG/2013 FOR THE ASSESSMENT YEAR
2008-2009.
THIS INCOME TAX APPEAL COMING ON FOR ADMISSION,
THIS DAY, THE ACTING CHIEF JUSTICE DELIVERED THE
FOLLOWING:
JUDGMENT
Ag.CJ (Oral):
Learned counsel for the appellants fairly submits that the question raised in this appeal is answered against the appellants by this Court in CIT v. Tata Elxsi Ltd. [(2012) 349 ITR 98 (Karn)]. The appeal is accordingly dismissed.
Appeal dismissed.
Sd/-
ACTING CHIEF JUSTICE Sd/-
JUDGE LB