The Kararinakam Service ... vs Commissioner Of Income Tax
2021 Latest Caselaw 21356 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                  &
               THE HONOURABLE MR.JUSTICE BASANT BALAJI
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                           ITA NO. 3 OF 2019
 AGAINST THE ORDER IN ITA 180/2015 OF I.T.A.TRIBUNAL,COCHIN BENCH,
                             ERNAKULAM
APPELLANT/S:

           THE KARARINAKAM SERVICE CO-OPERATIVE BANK LTD.,
           KURUVA, KADALAYI (P.O.,), KANNUR 670 007

           BY ADVS.
           S.ARUN RAJ
           SMT.C.T.SUJA



RESPONDENT/S:

           COMMISSIONER OF INCOME TAX,
           CALICUT 673 001.


OTHER PRESENT:

           SC CHRISTOPHER ABRAHAM




      THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 I.T.A. No.3/2019
                                    -2-




                          JUDGMENT

S.V. Bhatti, J.

Heard Adv Arun Raj S and learned Standing Counsel Mr

Christopher Abraham for parties.

2. Appeal is filed against the order dated 02.11.2015 of

Income Tax Appellate Tribunal, Cochin Bench in I.T.A

No.180/Coch/2015. The subject matter of the appeal relates to

the assessment year 2010-11.

3. The learned counsel appearing for parties state that

the questions raised in the appeal are substantially covered by

the judgment of Supreme Court in Mavilayi Service Co-operative

Bank Ltd. v. Commissioner of Income Tax 1 and the appeal could be

allowed by following the said judgment.

1 [2021] 431 ITR 1 (SC) I.T.A. No.3/2019

4. The statement is placed on record. Accordingly, the

Income Tax appeal is allowed by following the judgment of

Supreme Court in Mavilayi Service Co-operative Bank Ltd. (supra).

Sd/-

S.V.BHATTI JUDGE

Sd/-

BASANT BALAJI JUDGE

jjj I.T.A. No.3/2019

APPENDIX OF ITA 3/2019

PETITIONER ANNEXURE

ANNEXURE A TRUE COPY OF THE ASSESSMENT ORDER DATED 28.3.2013 PASSED UNDER SECTION 143 (3) OF THE ACT FOR THE AY 2010-11

ANNEXURE B TRUE COPY OF THE ORDER DATED 3.12.2014 PASSED BY THE COMMISSIONER OF INCOME TAX APPEALS KOZHIKODE

ANNEXURE C TRUE COPY OF THE COMMON ORDER DATED 2.11.2016 PASSED BY THE HONBLE INCOME TAX APPELLATE TRIBUNAL, COCHIN BENCH, COCHIN FOR THE AY 2010-11