Karnataka High Court
The Pr. Commissioner Of vs M/S Mphasis Ltd., on 20 July, 2017
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ITA No.228/2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF JULY 2017
PRESENT
THE HON'BLE MR. JUSTICE H.G.RAMESH
AND
THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
INCOME TAX APPEAL NO.228/2017
BETWEEN :
1. THE PR. COMMISSIONER OF
INCOME TAX-4
C.R.BUILDINGS
QUEENS ROAD, BANGALORE
2. THE DEPUTY COMMISSIONER
OF INCOME TAX, CIRCLE 12(1)
BANGALORE ...APPELLANTS
(BY SRI E.I.SANMATHI, ADVOCATE)
AND :
M/S. MPHASIS LTD.
ABACUS SQUARE
BAGMANE TECHNOLOGY PARK WTC
3, BLOCK-B, 1ST FLOOR
K.R.PURAM, MARATHHALLI
OUTER RING ROAD
DODDENEKUNDI
BANGALORE - 560 048 ...RESPONDENT
THIS ITA IS FILED UNDER SECTION 260-A OF I.T. ACT
PRAYING TO SET ASIDE THE APPELLATE ORDER DATED
25.07.2016 PASSED IN IT (TP) A NO. 882/BANG/2015 FOR A.Y.
2006-2007, BY THE ITAT, 'A' BENCH BENGALURU, AS SOUGHT
FOR IN THE ABOVE CASE.
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ITA No.228/2017
THIS ITA COMING ON FOR ADMISSION, THIS DAY,
H.G.RAMESH J., DELIVERED THE FOLLOWING:
JUDGMENT
H.G.RAMESH, J. (Oral):
Learned counsel for the appellants fairly submits that the question raised in this appeal is answered against the appellants by this Court in Commissioner of Income Tax-III vs. Mphasis Software and Service India Pvt. Ltd. [(2015)234 TAXMAN 732 Kar]. The appeal is accordingly dismissed.
Appeal dismissed.
Sd/-
JUDGE Sd/-
JUDGE hkh.