Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The Commissioner Of Income - Tax vs M/S Biocon Ltd
2022 Latest Caselaw 13254 Kant

Citation : 2022 Latest Caselaw 13254 Kant
Judgement Date : 25 November, 2022

Karnataka High Court
The Commissioner Of Income - Tax vs M/S Biocon Ltd on 25 November, 2022
Bench: Alok Aradhe Byaaj, Askj
                          1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           ON THE 31ST DAY OF OCTOBER, 2019

                        BEFORE

        THE HON'BLE MR. JUSTICE RAVI MALIMATH

                         AND

        THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

           INCOME TAX APPEAL NO.652 OF 2013

BETWEEN:

1.     THE COMMISSIONER OF INCOME-TAX
       LTU, JSS TOWERS
       BSK III STAGE
       BENGALURU.

2.     THE DEPUTY COMMISSIONER OF INCOME-TAX
       LTU, JSS TOWERS
       BSK III STAGE
       BENGALURU.
                                      ...APPELLANTS

(BY SRI: DILIP, ADVOCATE FOR
   SRI: K.V. ARAVIND, ADVOCATE)

AND:

M/S. BIOCON LIMITED
20TH KM, HOSUR ROAD
ELECTRONIC CITY, HEBAGODI
BENGALURU-560 100.
                                        ...RESPONDENT
(BY SRI: T. SURYANARAYANA, ADVOCATE)
                              2



     THIS    INCOME    TAX       APPEAL   IS   FILED    UNDER
SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT
OF   ORDER     DATED    16.07.2013        PASSED       IN   ITA
NO.369/BANG/2010, FOR THE ASSESSMENT YEAR 2004-
2005, PRAYING THIS HON'BLE COURT TO FORMULATE THE
SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN;
ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED
BY THE ITAT, BENGALURU IN ITA NO.369/BANG/2010
DATED 16.07.2013 AND CONFIRM THE ORDER OF THE
APPELLATE COMMISSIONER CONFIRMING THE ORDER
PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX,
LTU, BENGALURU.



                         *****

     THIS INCOME TAX APPEAL COMING ON FOR FINAL
HEARING THIS DAY, RAVI MALIMATH J., DELIVERED THE
FOLLOWING:


                       JUDGMENT

The learned counsel for the appellants submit that

the appeal is not maintainable in view of the monetary

limits in terms of Circular No.17 of 2019 dated 08.08.2019

passed by Director (ITJ), Central Board Direct Taxes, New

Delhi.

2. In view of the submission made, the appeal is

dismissed as such.

     Sd/-                                    Sd/-
    JUDGE                                   JUDGE




*bgn/-
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter