Principal Commissioner Of Income ... vs Sri Ch.Govardhan Naidu
2022 Latest Caselaw 1062 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                 AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



                     I.T.T.A.No.63 of 2022

JUDGMENT:   (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     Learned counsel for the Income Tax Department is

fair enough in informing this Court that similar appeal i.e.,

ITTA No.60 of 2022 involving the same assessee for the

assessment year 2010-2011 has already been dismissed by

a Division Bench of this Court on 03.03.2022.

     The Division Bench of this Court has considered the

substantial questions of law involved in the present appeal

also in ITTA No.60 of 2022 and therefore, no further orders

are required to be passed in the present appeal.

     The judgment delivered in ITTA No.60 of 2022, dated

03.03.2022

, shall be applicable mutatis mutandis in the

present case also.

The present appeal is accordingly dismissed. Let a

copy of the judgment passed by the Division Bench of this

Court in ITTA No.60 of 2022, dated 03.03.2022, be kept on

record in the present case.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

07.03.2022 vs