Karnataka High Court
The Commissioner Of Income Tax vs M/S Microlabs Ltd on 11 March, 2016
Bench: Jayant Patel, B.V.Nagarathna
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF MARCH, 2016
PRESENT
THE HON'BLE MR. JUSTICE JAYANT PATEL
AND
THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA
I.T.A. NOs.472/2015 & 473/2015
BETWEEN:
1. THE COMMISSIONER OF INCOME-TAX,
LTU, JSS TOWERS,
BSK III STAGE,
BANGALORE - 560 085.
2. THE DEPUTY COMMISSIONER OF INCOME-TAX,
LTU, JSS TOWERS,
BSK III STAGE,
BANGALORE - 560 085. ... APPELLANTS
(BY SRI: K.V. ARAVIND, ADVOCATE)
AND:
M/S. MICROLABS LTD.,
NO.27, K.C.N. TOWERS,
RACE COURSE ROAD,
BANGALORE.
PAN: AABCM2131N. ... RESPONDENT
*****
THESE APPEALS ARE FILED UNDER SEC.260-A OF
INCOME TAX ACT 1961, ARISING OUT OF ORDER
DATED:05/03/2015 PASSED IN ITA NO.1429/BANG/2013 AND
ITA No.764/BANG/2014, FOR THE ASSESSMENT YEAR 2009-
2010.
THESE APPEALS COMING ON FOR ADMISSION THIS DAY,
JAYANT PATEL J., DELIVERED THE FOLLOWING:-
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JUDGMENT
Mr. Aravind, learned counsel appearing for the appellants fairly concedes that the questions raised in the present appeals are already covered by the decision of this Court in I.T.A.No.471/2015 decided today (11/3/2016).
2. In the circumstances, we find that no substantial question of law would arise for consideration in the present appeals. Hence, both the appeals are dismissed.
Sd/-
JUDGE Sd/-
JUDGE S*