The Commissioner Of Income Tax vs M/S. Muthoot Bankers
2021 Latest Caselaw 13220 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                   &
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                           ITA NO. 21 OF 2013
   AGAINST THE ORDER IN ITA 223/2010 OF I.T.A.TRIBUNAL,COCHIN BENCH,
                              ERNAKULAM
APPELLANT/S:

           THE COMMISSIONER OF INCOME TAX-II
           COCHIN.

           BY ADV SRI.JOSE JOSEPH, SC, FOR INCOME TAX



RESPONDENT/S:

           M/S. MUTHOOT BANKERS
           MUTHOOT TOWERS, M.G.ROAD, ERNAKULAM, KOCHI-682035.

          BY ADVS.
          SMT.BOBY M.SEKHAR
          SMT.DIVYA RAVINDRAN
          SRI.V.P.NARAYANAN
          SRI.T.M.SREEDHARAN SR.



OTHER PRESENT:

           SR ADV. S SREEDHARAN.



THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON 24.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 I.T.A. No.21/2013
                                   -2-




                        JUDGMENT

S.V. Bhatti, J.

Heard learned Standing Counsel Jose Joseph for the

appellant and learned Senior Advocate S. Sreedharan for

respondent.

2. At the request of Mr. Jose Joseph the appeal stood

adjourned from time to time, from 17.02.2021 till date, to enable

him to find out and get instructions from the appellant on the

maintainability of the appeal, at the instance of the

Department, in view of the CBDT Circular.

3. The matter is taken up today. The learned Counsel

appearing for both the parties submit that having regard to the

CBDT Circular and also the view taken by this Bench on

17.03.2021 in I.T.A. Nos.281/2009, 188/2012, 1466/2009 & I.T.A. No.21/2013

101/2010 the appeal could be dismissed.

We place on record the statement of the learned Counsel

and are satisfied the appeal could be dismissed accordingly.

Hence the appeal is dismissed.

Sd/-

S.V.BHATTI JUDGE

Sd/-

BECHU KURIAN THOMAS JUDGE

jjj I.T.A. No.21/2013

APPENDIX

APPELLANT'S ANNEXURES

A : TRUE COPY OF THE ORDER OF THE ASSESSING OFFICER DATED 29.12.2007

B : TRUE COPY OF THE ORDER OF THE COMMISSIONER OF INCOME TAX DATED 04.03.2010

C : TRUE COPY OF THE LETTER DATED 28.06.2010

D : CERTIFIED COPY OF THE ORDER OF THE TRIBUNAL DATED 27.07.2012

E : TRUE COPY OF THE CONSEQUENTIAL ORDER OF THE ASSESSING OFFICER DATED 26.07.2010