Karnataka High Court
The Commissioner Of The Income Tax, vs M/S. Flowserve Microfinish Valves Pvt. ... on 17 October, 2012
Bench: K.L.Manjunath, B.Manohar
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 17TH DAY OF OCTOBER 2012
PRESENT
THE HON'BLE MR. JUSTICE K. L. MANJUNATH
AND
THE HON'BLE MR. JUSTICE B.MANOHAR
I.T.A. No. 5015/2012
BETWEEN:
1. The Commissioner of Income Tax,
Navanagar, Hubli.
2. The Dy. Commissioner of
Income Tax, Circle-2(1),
Hubli.
- Appellants
(by Sri Y.V. Raviraj, Advocate)
and
M/s Flowserve Microfinish
Valves Pvt. Ltd.,
Industrial Area, Gokul Road,
Hubli.
- Respondent
THIS APPEAL IS FILED U/SEC.260-A OF THE INCOME
TAX ACT, 1961, AGAINST THE ORDER DATED 15.02.2012
PASSED IN ITA NO.477/BANG/2011 ON THE FILE OF THE
INCOME TAX APPELLATE TRIBUNAL, 'A' BENCH, BANGALORE,
AND ETC.
THIS APPEAL COMING ON FOR ORDERS REGARDING
NON COMPLIANCE OF OFFICE OBJECTIONS THIS DAY,
K.L.MANJUNATH, J, DELIVERED THE FOLLOWING:-
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JUDGMENT
In the connected appeal in I.T.A. No. 475/2009, a co-ordinate Bench of this Court on 11.11.2011, in which, one of us (Justice K.L. Manjunath) is a party, wherein the substantial question of law raised is answered against the revenue and in favour of the respondent. Therefore, for the reasons stated in I.T.A. No.475/2009 this appeal is dismissed.
Sd/-
JUDGE Sd/-
JUDGE bvv