Smt Suvinakrupal vs The Income-Tax Officer
2021 Latest Caselaw 1512 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 1ST DAY OF FEBRUARY 2021

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                               AND

  THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

                  I.T.A. NO.543 OF 2014
BETWEEN:

SMT. SUVINA KRUPAL
NO.78/SY.NO.175/6
NEAR ANJENYA TEMPLE
IB ROAD, SOMAWARPET-571246
DIST. KODAGU.
                                            .... APPELLANT
(BY MR. A. SHANKAR, SR. COUNSEL WITH
    MR. S. ANNAMALAI, ADV., FOR
    MR. M. LAVA, ADV.,)

AND:

THE INCOME TAX OFFICER
WARD-1, SRIVALLI BUILDING
CHICKPET, MADIKERI-571201.
                                           ... 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 18.07.2014 PASSED
IN ITA NO.585/BANG/2012 FOR THE ASSESSMENT YEAR 2005-06,
PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTION OF LAW AS
STATED ABOVE AND ANSWER THE SAME IN FAVOUR OF THE
APPELLANT.
      (ii) ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO
THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY
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THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE 'C' BENCH,
BANGALORE IN ITA NO.585/BANG/2012 DATED 18.07.2014
RELATING TO THE ASSESSMENT YEAR 2005-06.

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

                         JUDGMENT

Mr.A.Shankar, learned Senior counsel for Mr.M.Lava,

learned counsel for the assessee.

Mr.Dilip Kumar, learned counsel for Mr.K.V.Aravind,

learned counsel for the revenue.

Learned counsel for the assessee 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dismissed as withdrawn with liberty to the assessee to revive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