Karnataka High Court
The Commissioner Of Income Tax vs M/S Bhartiya Reserve Bank Note Mudran ... on 28 June, 2010
Bench: N.K.Patil, B.V.Nagarathna
BETWEEN:
1.
IN THE HIGH COURT OF KARNATAKA AT
DATED THIS THE 28% DAY OF JUNE, 20I1:G:ff%<V
: PRESENT :
THE HON'BLE MR. JUSfFICE«1\LK.
AND
THE HON'BLE MRS. JU$'I"I;(j§EH ,B.V". NAGARA:fI§iiYA
I.T.A 3.19.1 1.91' 01% V2j"o0§ H
The C0mmissiQ_ner oIi.F.nI.;0:ne'
CR. Building?' .
Queen's Road, V .
Barlgalolkfi' »
The Depufy 7'31)n11'11VissiQ'r1I:r of _income~'.I'aX
Circie-1 .1 {I}. ' ' .
C.R. Bziilding,' H' ._ V'
Queen's'R_oad, '
Bangaloref _
.. Appellants
. «.{§fax§ind & Sri. M.V. Seshachaia, Advocates)
M / s.""E3ha-19tiya".Vi?eserve Bank Note
71y:udran~~ pv: Ltd..
H H V' ':N,oI3H and
_ 15' Phase.
Layout,
Bangalore.
.. Respondent
(By Sri. K.P. Kumar for M/s. King ('St Partridge} This ITA is filed under Section 260--A of the Income Tax Act, 1961, praying to formulate the substantial questions of law stated therein and to allow the appeal and set aside the orders passed by the Income-Tax A.ppe_li.at43 Tribunal, Bangalore in l.T.A. No.1902/Bang/2004;jdated:'<A 21-4-2006 and confirm the order passed by'...the-AAsDVepuity_'e Commissioner of Income Tax, Circle ~1 1(1). . This {TA coming on for Hearing,-..ihi;sl}:iay,,l J ., delivered the following:
This lRev.ev;'lue arises out of the impugned April 2006 passed in I.T.A.No.ll9Q2;'Blarig;{20(l4 by the Income Tax Appellate Bar1gal'or--e--«Bench 'A', for consideration of the _ folllowiiig'si.ibstantial questions of law:
_ . iii" Vx/"nether the law declared by this 4' H--on"o"le Court in M/s. Kwaiity Biscuits h_0l~ding that no levy of interest can be made ,_ under Section 23413 & 234C of the Act when computation of total income is made under Section 115} of the Act can also be extended to computation of total income made under Section l15J the Act which commences J I 5/ that, following the said judgment- the instant appeal may also be disposed of.
4. Placing the submission of the learned counsel for both parties, as stated supra on rec:o1§:1.,_<ll'-and following the judgment of the Division Court dated 21st June 2010 i_n..I.fI_flA.NoQl3'?§?f.éOO_?7V('Fhé"gs Commissioner of Income Ta.>c"'1.Aar:lC:il"lllnoliherl Samson Distilleries Pvt. IgL}:I._,_)"~a'11d thsi?easo'ns 'statetlsl therein, the appeal fi-l§:d byAlR€:\fenli:s.is also-di.sposed of.
____ $3/"
EUDGE.