Karnataka High Court
Pr. Commissioner Of vs M/S Ntt Data Global on 24 October, 2017
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
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ITA No.591/2016
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF OCTOBER 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.591/2016
BETWEEN :
1. PR. COMMISSIONER OF
INCOME TAX-5, BMTC COMPLEX
KORMANGALA, BANGALORE
2. DEPUTY COMMISSIONER
OF INCOME TAX, CIRCLE-11(5)
BANGALORE ...APPELLANTS
(BY SRI E.I.SANMATHI, ADVOCATE)
AND :
M/S. NTT DATA GLOBAL
DELIVERY SERVICES LTD.
(FORMERLY KNOWN AS KEANE
INTERNATIONAL (INDIA) PVT. LTD.)
NO.17, SOUTH END ROAD
BASAVANAGUDI
BANGALORE - 560 004 ...RESPONDENT
(BY SRI S.SHARATH, ADVOCATE)
THIS INCOME TAX APPEAL IS FILED UNDER SECTION
260-A OF I.T.ACT, 1961 PRAYING TO DECIDE THE FOREGOING
QUESTIONS OF LAW AND TO SET ASIDE THE ORDER DATED
06.04.2016 IN IT(TP)A NO.1496/BANG/2013 FOR THE
ASSESSMENT YEAR 2005-2006 PASSED BY THE ITAT 'A' BENCH,
BENGALURU.
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ITA No.591/2016
THIS INCOME TAX APPEAL COMING ON FOR ORDERS,
THIS DAY, THE ACTING CHIEF JUSTICE DELIVERED THE
FOLLOWING:
JUDGMENT
Ag.CJ (Oral):
1. Heard. In the interest of justice, delay of 16 days in filing the appeal is condoned. I.A.No.2/2016 is allowed accordingly.
2. Learned counsel appearing for the appellants fairly submits that question nos.3 to 5 do not arise for consideration and question nos.1 & 2 raised in this appeal are answered against the appellants by this Court in CIT v.
Caritor (India) P. Ltd. ([2014] 369 ITR 463 (Karn)) and CIT v. Tata Elxsi Ltd. ([2012] 349 ITR 98 (Karn)). The appeal is accordingly dismissed.
This order will not come in the way of the appellants to prosecute ITA No.590/2016.
Appeal dismissed.
Sd/-
ACTING CHIEF JUSTICE Sd/-
JUDGE hkh.