The Commissioner Of Income Tax vs M/S Edgeverse Systems Ltd
2022 Latest Caselaw 9275 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 21ST 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.238 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
        KORMANGALA
        BENGALURU - 560 095.
                                      ....APPELLANTS

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

AND:

M/s. EDGEVERSE SYSTEMS LTD.,
44/97A KONAPPANA AGRAHARA
HOSUR ROAD, ELECTRONIC CITY
BENGALURU - 560 100.
                                      ...RESPONDENT

(BY Ms. MAHIMA GOUD, ADVOCATE FOR
    Ms. TANMAYEE RAJKUMAR, ADVOCATE)
                                   2




       THIS ITA IS FILED UNDER SECTION 260-A OF THE
INCOME       TAX   ACT    1961,       ARISING    OUT    OF    ORDER
DATED:10.09.2020 PASSED IN IT(IT)A NO.12/BANG/2020,
FOR    THE    ASSESSMENT         YEAR   2017-2018      PRAYING     TO
FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AND
ETC.



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



                           JUDGMENT

Ms.Mahima Goud, learned Advocate for the

respondent-assessee submits that the tax effect is less

than Rs.One Crore, i.e., Rs.97,41,315/-. She has filed

a memo dated 16.11.2021 indicating the tax effect.

2. Shri K.V.Aravind, 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 Rs.One Crore.

3. In view of the Circular dated 24.06.2019,

the tax effect in this appeal being less than

Rs.One Crore, the appeal stands dismissed.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

YN