THE STATE OF KARNATAKA REPRESENTED BY THE SECRETARY Vs. WATERFALL ESTATE

JUDGEMENT

(1.) The State Government as well as the assessees have filed these revision petitions under Section 55(1) of the Karnataka Agriculture Income-Tax Act, 1957 (for short 'the Act') challenging the order passed by the Karnataka Appellate Tribunal.

(2.) Though these revision petitions are coming on for admission, with the consent of the learned counsel for the parties, these revision petitions are taken up for final disposal.

(3.) In these revision petitions, common question of law and facts are involved with regard to claiming deduction towards interest on the loan availed by the assessees in the agricultural income and also denial of deduction of interest, for different assessment years and different orders have been passed by the Assessing Authority, First Appellate Authority and the Karnataka Appellate Tribunal. Hence, all the revision petitions are clubbed together and disposed of by this common order.