M/S Panchajanya Chits Pvt Ltd vs Deputy Commissioner Of Income Tax
2021 Latest Caselaw 1923 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF APRIL 2021

                         PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

        THE HON'BLE MR. JUSTICE M.G.S. KAMAL

                 I.T.A. NO.632 OF 2017
BETWEEN:

M/S. PANCHAJANYA CHITS PVT. LTD.,
NO.344, 1ST FLOOR
VINAYAKA COMPLEX
CHICKPET, BANGALORE-560053
PAN:AACCP5556H.

REPRESENTED BY ITS
MANAGING DIRECTOR AND
AUTHORIZED SIGNATORY HOLDER
MR. PRASHANTH R. DHONDALE
AGED ABOUT 40 YEARS
S/O D. RAMACHANDRASA.
                                          .... APPELLANT
(BY MR. SHIVAPRASAD E, ADV.,)

AND:

DEPUTY COMMISSIONER OF INCOME TAX
CIRCLE-12(2), NEW CIRCLE 5(1)(1)
NO.14/3, 4TH FLOOR
RASTROTHANA BHAVAN
OPP. RBI, NRUPATHUNGA ROAD
BANGALORE.
                                         ... RESPONDENT
(BY MR. T.N.C. SRIDHAR, ADV., FOR
    MR. SANMATHI E.I. ADV.,)
                             ---
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     THIS I.T.A. IS FILED UNDER SEC.260-A OF INCOME TAX
ACT 1961, PRAYING TO FORMULATE THE SUBSTANTIAL
QUESTIONS OF LAW AS STATED ABOVE OR FRAME SUCH OTHER
QUESTION OR QUESTIONS AS THIS HON'BLE COURT DEEMS IT
FIT.   CALL FOR THE ENTIRE LOWER COURT/APPELLATE
TRIBUNAL/APPELLATE AUTHORITY/ASSESSING OFFICER RECORDS
PERTAINING TO THE ASSESSMENT ORDER DATED 22.2.2013 FOR
THE ASSESSMENT YEAR 2010-11, PERTAINING TO THE
APPELLANT COMPANY BEARING PAN NO.AACCP556H, FROM THE
RESPONDENT NO.01 AUTHORITY & ETC.

     THIS I.T.A. COMING ON FOR ORDERS,            THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                         JUDGMENT

Mr.Shivaprasad E., learned counsel for the appellant

has filed a memo seeking leave of this Court to withdraw the

appeal. The aforesaid memo is taken on record.

2. For the reasons assigned in the memo, the appeal is

dismissed as withdrawn with liberty to the assessee to revive

the same if occasion so arises.

Sd/-

JUDGE

Sd/-

JUDGE

RV