Tally Solutions Pvt Ltd vs Deputy Commissioner Of Income Tax
2022 Latest Caselaw 8788 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 14TH DAY OF JUNE, 2022

                        PRESENT

     THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

                            AND
       THE HON'BLE MR. JUSTICE C.M. POONACHA

                I.T.A NO.109 OF 2021

BETWEEN:

TALLY SOLUTIONS PVT LTD
NO.331-336, RAHEJA ARCADE
3RD FLOOR, KORAMANGALA
BENGALURU-560 095
REPRESENTED HEREIN BY ITS
ASSOCIATE VICE PRESIDENT
ANNAMMA THOMAS                                ...APPELLANT

(BY MS. TANMAYEE RAJKUMAR, ADVOCATE)

AND:

1.     DEPUTY COMMISSIONER OF
       INCOME TAX, CIRCLE - 7(1)(1)
       (FORMERLY DEPUTY COMMISSIONER
       OF INCOME-TAX CIRCLE -12(4))
       BMTC BUILDING, 6TH BLOCK
       KORAMANGALA
       BANGALORE-560 095

2.     PRINCIPAL COMMISSIONER OF INCOME TAX
       BMTC BUILDING, 6TH BLOCK
       KORAMANGALA
       BANGALORE-560 095                 ...RESPONDENTS

(BY SHRI. K.V. ARAVIND, ADVOCATE)

       THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 29.11.2016 PASSED IN
IT(I.T)A NO.1463/BANG/2014 FOR THE ASSESSMENT YEAR
2009-2010    PRAYING    TO  FORMULATE    THE   SUBSTANTIAL
QUESTIONS OF LAW AND ALLOW THE APPEAL AND SET ASIDE THE
ORDER OF THE TRIBUNAL PRONOUNCED ON 29.11.2016 IN
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IT(IT)A NO.1463/BANG/2014 (ANNEXURE-D) TO THE EXTENT
QUESTIONERS HEREIN AND ETC.,

      THIS ITA COMING ON FOR ORDERS, THIS             DAY,
P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING:

                       JUDGMENT

Ms.Tanmayee Rajkumar, learned advocate for the

appellant and Shri K.V.Aravind, learned advocate for the

respondents jointly submit that after disposal of the

matter before the Tribunal, certain proceedings were

initiated under Section 201 of Income Tax Act, 1961.

2. Ms.Tanmayee submits that appellant would be

satisfied if this appeal is disposed of with an observation

that the fresh proceedings shall be considered wholly

uninfluenced by the observations made by the Tribunal.

3. Shri Aravind has no objection.

4. Ordered accordingly. Appeal disposed of.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

AV