Karnataka High Court
The Commissioner Of Income Tax vs M/S Hewlett Packard Globalsoft Ltd on 23 January, 2018
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
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ITA No.812/2007
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF JANUARY 2018
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. 812/2007
BETWEEN :
1. THE COMMISSIONER OF INCOME-TAX
CENTRAL CIRCLE, C.R.BUILDING
QUEENS ROAD
BANGALORE
2. THE ASSISTANT COMMISSIONER OF INCOME-TAX
CIRCLE-11(2), C.R.BUILDING
QUEENS ROAD, BANGALORE ...APPELLANTS
(BY SRI K.V.ARAVIND, ADVOCATE)
AND :
M/S HEWELETT PACKARD GLOBALSOFT LTD.
(FORMERLY DIGITAL GLOBALSOFT LTD.)
39/40, ELECTRONICS CITY PHASE II
HOSUR ROAD, BANGALORE ...RESPONDENT
(BY SRI K.P.KUMAR FOR
M/S KING AND PARTRIDGE, ADVOCATES)
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 27.06.2007 PASSED BY THE ITAT, BANGALORE
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ITA No.812/2007
BENCH 'B' IN ITA NO.3433/B/2004 FOR THE ASSESSMENT YEAR
2001-2002.
THIS INCOME TAX APPEAL COMING ON FOR HEARING,
THIS DAY, THE ACTING CHIEF JUSTICE,DELIVERED THE
FOLLOWING:
JUDGMENT
Ag.CJ (Oral):
Sri K.V.Aravind, learned Counsel appearing for the appellants fairly submits that in view of the opinion of the Full Bench dated 30.10.2017 rendered in this appeal, the appeal is liable to be dismissed. The appeal is accordingly dismissed.
Appeal dismissed.
Sd/-
ACTING CHIEF JUSTICE Sd/-
JUDGE LB