Karnataka High Court
The Commissioner Of Income Tax vs M/S Flowserve Microfinish Valves Pvt ... on 11 November, 2011
Bench: K.L.Manjunath, K.Govindarajulu
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 11TH DAY OF NOVEMBE--;%§"'20'.'1;'%;*T._f'
PRESENT %
THE HON'BLE MRJUSTICE
ANDT
THE HON'BLE MR.JUSTICE_'_1K;..:Q--Q_v1NDTAEAJTULU
ITA Nb;4--7s / {2fc:«d§Vf,jj .. T
BETWEEN: V
1. The Co_mIh4is'§ViOn'€*r' .Qf«..In:'ofne Tax,
C.R.BuW.1dTf1'g, N'3»V4é§i'TG.gar.;
2. The. Assist"a:T't.. sioner of
Inco'me--TaX,V "
C.R.B'u_i_1divng,_ Navafivagar,
H_1.1,b1i. '
S..r_Vi.Y_i."\A/..VRE'vi__raj, Advocate.)
» M.,/ s.F1o".yé;ierVe Microfinish
_ 'vaimg Pvt. Ltd., V
V' lflndustrial Area,
._G0"ku'l°Road, Hubli.
Sri.S.Parthasarathi, Advocate.)
Q3/T
.../XPPELLANTS
...RESPONDENT
I\) This ITA is filed under Section 260~A ofpt-he l.T.Ac:t, 1961, arising out of order dated pasaxl in ITA Nd941/BNG/2008, f¢l;;as,>r Assessment Year 2003--O4, praying Hon'ble Court may be pleased to--;"'"
i) formulate the substa-ntifal A. ique s'ti:ons law stated therein. __ _ .. .
ii) allow the appeal a'nd"t.set as.idegit5hie7_oirider Passed by the [TAT ITA No.941/BDM}/2008, da£a1\3QgL2Qo9,_confirnnng the order of the App_e_ll.ate :ggCo'mn'i.iVssioner and confirm the C1=:d1'er Assistant Commission-eirliefi:ln:eoirn'e.__iT~~apX';i_Cil._irele~3(l), Hubli, in the interest This for final hearing this day, K.L.Mgan_jun--at'h', ,.':L}";_Vi"V.de1iV€I.€d the following judgment:
i"JUDGMENT '._gi'Afteir' the matter, the learned counsel for the ..p'a;t':"es have brought to our notice that the iigjiestioniiiinvolved in this appeal is held against the 'v;piapp¢u;nt n1lTA No.5o29/2009 dated 2s.u12o11 "~«.pflbj%iifollowing the judgment in ITA No.70/2009 and other connected matters dated 30.8.2011. £54