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Karnataka High Court

The Commissioner Of Income Tax vs Shree Basaveshwar Co-Op Bank Limited on 31 May, 2016

Author: Rathnakala

Bench: Rathnakala

                           -1-
                                   ITA No.100188 OF 2015



          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

        DATED THIS THE 31st DAY OF MAY 2016

                        PRESENT

        THE HON'BLE MR. JUSTICE H.G.RAMESH

                          AND

       THE HON'BLE MRS. JUSTICE RATHNAKALA

                ITA No.100188 OF 2015

BETWEEN

1.    THE COMMISSIONER OF INCOME TAX
      DR.B.R.AMBEDKAR VEEDHI, BELAGAVI

2.   THE DEPUTY COMMISSIONER OF INCOME TAX
     CIRCLE-1, BELAGAVI
                                     ... APPELLANTS
(By Sri Y.V. RAVIRAJ, ADV.)

AND

SHREE BASAVESHWAR CO-OP BANK LIMITED
CTS.NO.704 & 705, 1ST FLOOR,
RAVIVAR PETH, BELAGAVI. PAN:AAAAB3041M
                                         ... RESPONDENT

     THIS ITA IS FILED U/S.260A OF THE INCOME-TAX ACT
1961, PRAYING TO (a) FORMULATE THE SUBSTANTIAL
QUESTION OF LAW STATED ABOVE (b) ALLOW THE APPEAL AND
SET ASIDE THE ORDERS PASSED BY THE INCOME TAX
APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI, IN ITA
NO.420/PNJ/2014, DTD:13.07.2015 AND CONFIRM THE ORDER
PASSED BY THE ASSISTANT COMMISSIONER OF INCOME TAX,
BELAGAVI, IN THE INTEREST OF JUSTICE AND EQUITY.

      THIS ITA COMING ON FOR ADMISSION       THIS     DAY,
H.G. RAMESH J., DELIVERED THE FOLLOWING:
                              -2-
                                     ITA No.100188 OF 2015



                          JUDGMENT

H.G.RAMESH, J. (Oral):

Learned counsel appearing for the appellants fairly submits that the question raised in this appeal is answered against the appellants in ITA Nos.100047, 100048-49/2015 (DD 16.12.2015). Accordingly, this appeal is dismissed.

Appeal dismissed.

Sd/-

JUDGE Sd/-

JUDGE kmv