COMMISSIONER OF INCOME Vs. NATIONAL CO

JUDGEMENT

(1.) In all matters, the appellants-Revenue has preferred 1 the appeals by raising the following substantial questions of law :

(2.) We have heard Mr. Aravind K.V., learned counsel appearing for the appellants. As such, if we see the observations of the Tribunal in this regard, the considerations are at paragraphs 12 to 14 which read as under:

(3.) The aforesaid shows that the Tribunal was bound by its earlier decision in case of Bagalkot District Central Co-op. Bank v. Joint CIT (2014) 48 tax-mann.com 117 (Bangalore) . When we further enquired from the learned counsel for the Revenue as to whether the decision of the Tribunal was carried by the Department before this court or not and in response thereto, the learned counsel for the appellants has brought to our notice the decision of this court dated December 16, 2015 in I. T. A. No. 100116 of 2014 whereby, the view taken by the Tribunal has not been interfered with. We may record that this court in the above referred to decision observed thus :