ISLAMI BANK BANGLADESH LTD. Vs. COMMISSIONER OF TAXES

JUDGEMENT

(1.) These 3 (three) petitions have been filed seeking review of the judgment dated September 3, 2007 passed in Civil Petition for Leave to Appeal Nos. 823, 824 and 828 of 2005 dismissing the said civil petitions for leave to appeal.

(2.) The civil petitions were filed against the common judgment of the High Court Division dated April 27, 2004 passed in Income Tax Reference Application Nos. 31 of 2000, 32 of 2000 and 24 of 1997 answering the question in the first two reference cases in the affirmative and in the last mentioned reference case in the negative and thereby upholding the order of the Taxes Appellate Tribunal dated February 14, 2000 and September 4,1995 affirming the order of the Appellate Joint Commissioner of Taxes dated October 29, 1998 and January 26, 1994 and the assessment order of the Deputy Commissioner of Taxes for the year ending on December 31,1996 (assessment year 1996-1997), (1997-1998) and for the year ending on December 31,1990 (assessment year 1991-1992).

(3.) The facts of the Reference cases need not be re-stated in disposing of the review petitions since narration of the facts made in the judgment sought to be appealed and sought to be reviewed was quite elaborate and no exception has been taken by the petitioner as to narration of the facts in the judgments.