Karnataka High Court
The Commissioner Of Income Tax vs M/S Vijaya Enterprises on 19 December, 2018
Bench: Ravi Malimath, K.Natarajan
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 19TH DAY OF DECEMBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
AND
THE HON'BLE MR.JUSTICE K.NATARAJAN
INCOME TAX APPEAL NO.618 OF 2006
BETWEEN:
1. THE COMMISSIONER OF INCOME TAX
C. R. BUILDING
QUEENS ROAD
BENGALURU.
2. THE INCOME TAX OFFICER (TDS)
WARD-16(2),
BENGALURU.
... APPELLANTS
(BY SRI K. V. ARAVIND, ADVOCATE)
AND:
M/S. VIJAYA ENTERPRISES
"CHANDRA KIRAN",
NO.10 OF A, KASTURBA ROAD
BENGALURU - 560 001.
... RESPONDENT
2
THIS INCOME TAX APPEAL IS FILED UNDER
SECTION 260-A OF THE INCOME-TAX ACT 1961, PRAYING
TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW;
ALLOW THE APPEAL AND SET ASIDE THE ORDER PASSED
BY THE INCOME TAX APPELLATE TRIBUNAL BENGALURU
BENCH, IN INCOME TAX APPEAL NO.42/BANG/2004
DATED 28.10.2005 AND CONFIRM THE ORDER PASSED BY
THE INCOME TAX OFFICER (TDS), WARD-16(2),
BENGALURU AND TO PASS SUCH OTHER SUITABLE
ORDERS AS THIS HON'BLE COURT DEEMS FIT TO GRANT
IN THE FACTS AND CIRCUMSTANCES OF THE CASE IN THE
INTEREST OF JUSTICE AND EQUITY.
*****
THIS INCOME TAX APPEAL COMING ON FOR
ORDERS THIS DAY, RAVI MALIMATH J., DELIVERED THE
FOLLOWING:
JUDGMENT
The connected appeals were filed in Income Tax Appeal Nos.619 of 2006 and 620 of 2006 arising out of the very same common order. By the order dated 24.08.2011, the appeals were dismissed.
2. In view of the dismissal of connected appeals, nothing further would survive for consideration. This appeal too is dismissed in terms of the order dated 3 24.08.2011 passed in Income Tax Appeal Nos.619 of 2006 and 620 of 2006.
Sd/- Sd/-
JUDGE JUDGE
*bgn/-