Karnataka High Court
Commissioner Of Income Tax vs M/S Building A Better Tomorrow ... on 18 October, 2022
Author: P.S. Dinesh Kumar
Bench: P.S. Dinesh Kumar
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF OCTOBER, 2022
PRESENT
THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR
AND
THE HON'BLE MR. JUSTICE T.G. SHIVASHANKARE GOWDA
INCOME TAX APPEAL NO.1/2020(T-IT)
BETWEEN:
COMMISSIONER OF INCOME TAX
(EXEMPTIONS), UNITY BUILDING ANNEXE
MISSION ROAD, BANGALORE - 560 027. ...APPELLANT
(BY SRI SANMATHI E I, STANDING COUNSEL)
AND:
M/s. BUILDING A BETTER
TOMORROW FOUNDATION
LEVEL 3, COMCORDE BLOCK
UB CITY, No.24, VITTAL MALLYA ROAD
BENGALURU.
PAN:AADTB3451 H. ...RESPONDENT
(BY SMT. GEETHA RANI, ADVOCATE FOR
SRI NARENDRA KUMAR JAYANTILAL JAIN, ADVOCATE,)
THIS I.T.A. IS FILED UNDER SECTION 260A OF THE
INCOME TAX ACT 1961, ARISING OUT OF THE ORDER DATED
19/07/2019 PASSED IN ITA No.3364/BANG/2018, FOR THE
ASSESSMENT YEAR 2018-2019 PRAYING TO DECIDE THE
FOREGOING QUESTION OF LAW AND / OR SUCH OTHER
QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON'BLE
COURT AS DEEMED FIT AND ETC.
-2-
THIS APPEAL COMING ON FOR HEARING, THIS DAY
P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:-
JUDGMENT
Smt. Geetha Rani, learned Advocate for the respondent
- Assessee submits that the issue involved in this appeal is covered by a decision in the case of Ola Foundation Economic Laws Practice Vs. CIT (E) in I.T.A. No. 169/2019 decided on 19.03.2021.
2. To a pointed question by this Court, Sri. E.I. Sanmathi, learned Advocate for the appellant - Revenue does not dispute the position of law.
3. In view of the above, the appeal stands dismissed. The questions of law are held against the Revenue and in favour of the Assessee.
No costs.
Sd/-
JUDGE Sd/-
JUDGE LRS.