Kerala High Court
The Commissioner Of Income Tax vs M/S.Thiruvananthapuram Service ... on 18 August, 2016
Author: Antony Dominic
Bench: Antony Dominic, Dama Seshadri Naidu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
&
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
THURSDAY, THE 9TH DAY OF MARCH 2017/18TH PHALGUNA, 1938
ITA.No. 8 of 2017 ()
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AGAINST THE ORDER/JUDGMENT IN ITA 145/COCH/2016 of I.T.A.TRIBUNAL,COCHIN
BENCH DATED 18-08-2016
APPELLANT(S)/RESPONDENT/RESPONDENT/REVENUE :
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THE COMMISSIONER OF INCOME TAX,
THIRUVANANTHAPURAM.
BY ADVS.SRI.CHRISTOPHER ABRAHAM, INCOME TAX DEP
SRI.K.M.V.PANDALAI, INCOME TAX DEPARTMENT
RESPONDENT(S)/APPELLANT/APPELLANT/ASSESSEE:
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M/S.THIRUVANANTHAPURAM SERVICE CO-OPERATIVE BANK LTD.
PRESS ROAD, THIRUVANANTHAPURAM - 695 001.
THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON
09-03-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ITA.No. 8 of 2017 ()
APPENDIX
PETITIONER'S ANNEXURES:
ANNEXURE A : TRUE COPY OF THE ORDER U/S 143(3) OF THE INCOME TAX
ACT, 1961 OF THE ASSESSING OFFICER DATED 26.02.2014.
ANNEXURE B : TRUE COPY OF THE ORDER OF THE COMMISSIONER OF
INCOME TAX (APPEALS), THIRUVANANTHAPURAM DATED
30.12.2015.
ANNEXURE C : TRUE COPY OF THE ORDER OF THE ITAT IN ITA
NO.145/COCH/2016 FOR THE ASST. YEAR 2011-2012 DATED
18.08.2016.
RESPONDENTS' ANNEXURES: NIL
//TRUE COPY//
P.A. TO JUDGE.
rv
ANTONY DOMINIC & DAMA SESHADRI NAIDU, JJ.
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Income Tax Appeal No. 8 of 2017 ( )
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Dated this the 9th day of March, 2017.
JUDGMENT
Antony Dominic,J.
In the light of the decision of this Court in Chirakkal Service Co-operative Bank Ltd. v. Commissioner of Income Tax1, the issue involved in this case is covered against the appellant.
Accordingly, this appeal is dismissed.
ANTONY DOMINIC, JUDGE.
DAMA SESHADRI NAIDU, JUDGE.
Rv 1 (2016) 384 ITR 490 (Ker) W.P.(Crl.) No. -2-