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Deputy Commissioner Of Income Tax ... vs M/S Karnataka State Warehousing Corp. on 18 September, 2018

Bench: A.K. Sikri, Ashok Bhushan

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                                      IN THE SUPREME COURT OF INDIA
                                      CIVIL APPELLATE JURISDICTION


                                   CIVIL APPEAL   NO(S).   5046-5057/2014


     DEPUTY COMMISSIONER OF INCOME TAX BANGALORE                         APPELLANT(S)


                                                     VERSUS


     M/S KARNATAKA STATE WAREHOUSING CORP.                               RESPONDENT(S)



                                                  O R D E R

In these appeals the tax effect is less than Rs. 1 crore and it also appears that they do not come under any exception provided in Para 10 of the Circular dated 11.07.2018 as amended by Circular dated 20.08.2018.

These appeals are, accordingly, dismissed. However, it will be open to the Income-Tax Department to seek revival if the Department finds that these cases are covered under any exception of the said Circular.

......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;

SEPTEMBER 18, 2018.

ASHWANI KUMAR
Date: 2018.09.22
11:51:57 IST
Reason:
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ITEM NO.46                 COURT NO.5                  SECTION IV-A

                S U P R E M E C O U R T O F        I N D I A
                        RECORD OF PROCEEDINGS

Civil Appeal No(s). 5046-5057/2014 DEPUTY COMMISSIONER OF INCOME TAX BANGALORE Appellant(s) VERSUS M/S KARNATAKA STATE WAREHOUSING CORP. Respondent(s) WITH C.A. No. 6653/2014 (XII) C.A. No. 6652/2014 (XII) C.A. No. 6655/2014 (XII) C.A. No. 7224/2014 (XII) C.A. No. 6654/2014 (XII) C.A. No. 6656/2014 (XII) C.A. No. 7223/2014 (XII) C.A. No. 7221/2014 (XII) C.A. No. 6657/2014 (XII) C.A. No. 7222/2014 (XII) C.A. No. 6659/2014 (XII) C.A. No. 6658/2014 (XII) C.A. No. 8595/2014 (XII) Date : 18-09-2018 These appeals were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Mr. Vikramjit Banerjee, ASG Mr. Arijit Prasad, Adv.

Mr. Shubhendu Anand, Adv.

Mr. Siddhartha Sinha, Adv. Mr. Abhishek, Adv.

Mrs. Anil Katiyar, AOR For Respondent(s) Mr. K. V. Mohan, AOR Mr.R.K. Raghavan, Adv.

Mr. K.V. Balakrishnan, Adv.

Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

M/S. K J John And Co, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 6653/2014, C.A. No. 6652/2014, C.A. No. 6655/2014, C.A. No. 7224/2014, C.A. No. 6654/2014, C.A. No. 6656/2014, C.A. No. 7223/2014, C.A. No. 7221/2014, C.A. No. 6657/2014, C.A. No. 7222/2014, C.A. No. 6659/2014, C.A. No. 6658/2014 & C.A. No. 8595/2014 List in the usual course as the tax effect is more than Rs. 1 Crore.

Civil Appeal No(s). 5046-5057/2014 The appeals are dismissed in terms of the signed order.

Pending application(s), if any, stands disposed of accordingly.

(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)