The Commissioner Of Income Tax vs M/S Edgeverse Systems Ltd
2022 Latest Caselaw 9179 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 20TH DAY OF JUNE, 2022

                       PRESENT

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

                         AND

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

                  ITA NO. 239 OF 2021



BETWEEN

1.     THE COMMISSIONER OF INCOME TAX
       INTERNATIONAL TAXATION
       4TH FLOOR, BMTC BUILDING,
       80 FEET ROAD, KORMANGALA,
       BENGALURU -560 095.

2.    THE DEPUTY COMMISSIONER OF INCOME TAX
      INTERNATIONAL TAXATION,
      CIRCLE-1(1),
      4TH FLOOR, BMTC BUILDING,
      80 FEET ROAD, KORAMANGALA,
      BENGALURU-560 095.
                                     ...APPELLANTS
(By Sri : ARAVIND K V, ADVOCATE)

AND

M/S EDGEVERSE SYSTEMS LTD
44/97A, KONAPPANA AGRAHARA,
HOSUR ROAD, ELECTRONIC CITY,
BENGALURU-560 100
                             2




PAN AADCE6300K
TAN BLRE06897C
                                     ...RESPONDENT
(By Sri T SURYANARAYANA, SENIOR COUNSEL
      FOR MS.TANMAYEE RAJKUMAR)

     THIS ITA IS FILED UNDER SECTION 260-A OF THE
INCOME TAX ACTR, 1961, IS ARISING OUT OF ORDER
DATED 10/09/2020 PASSED IN IT(IT)A NO.14/BANG/2020
FOR THE ASSESSMENT YEAR 2019-2020 PRAYING TO
FORMULATED THE SUBSTANTIAL QUESTIONS OF LAW
STATED AND ALLOW THE APPEAL AND ETC.,

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

                        JUDGMENT

Sri T. Suryanarayana, learned Senior Advocate for

the respondent/Assessee submits that the tax effect is less

than Rupees one crore i.e. Rs.82,53,237/-. He has filed a

memo dated 16.11.2021 indicating/showing the tax effect.

2. Sri Aravind K.V., learned Standing counsel for

the appellants submits that in similar cases this Court has

disposed of the appeal reserving liberty to the Revenue to

reopen the case in the event, the tax effect is more than

Rupees one crore.

3. In view of the Circular dated 24.06.2019, the

tax effect in this appeal being less than rupees one crore,

appeal stands dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

BS