COMMISSIONER OF INCOME-TAX Vs. KARNATAKA BANK LTD.

JUDGEMENT

(1.) In these two appeals preferred by the Revenue, they have raised the following three substantial questions of law:

(2.) In view of the aforesaid judgment, the substantial question of law is accordingly answered in favour of the assessee and against the revenue.

(3.) Second substantial question of law also arose for consideration before this Court in the case of Canara Bank v. Asstt. CIT [IT Appeal No. 1397 of 2006] and other connected matters decided on 12.11.2013, where it has been held as under: