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M/S Panchajanya Chits Pvt Ltd vs Deputy Commissioner Of Income Tax
2021 Latest Caselaw 1925 Kant

Citation : 2021 Latest Caselaw 1925 Kant
Judgement Date : 19 April, 2021

Karnataka High Court
M/S Panchajanya Chits Pvt Ltd vs Deputy Commissioner Of Income Tax on 19 April, 2021
Author: Alok Aradhe Kamal
                                1



 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.421 OF 2016
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), NO.14/3, 4TH FLOOR
RASTROTHANA BHAVAN
OPP. RBI, NRUPATHUNGA ROAD
BANGALORE.
                                          ... RESPONDENT
(BY MR. K.V. ARAVIND, ADV.,)
                               ---

     THIS I.T.A. IS FILED UNDER SEC.260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 11.5.2016 PASSED IN
                               2



ITA 393/BANG/2013 FOR THE ASSESSMENT YEAR 2009-10,
PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
AS STATED ABOVE OR FRAME SUCH OTHER 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 26.12.2011 FOR THE ASSESSMENT YEAR 2009-10,
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dismissed as withdrawn with liberty to the assessee to revive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

 
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