M/S Atw Technologies Pvt Ltd vs The Deputy Commissioner Of Income ...
2021 Latest Caselaw 1514 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.516 OF 2014
BETWEEN:

M/S. ATW TECHNOLOGIES PVT. LTD.
UNIT 8 & 9, LALEHZAR
45/1-6 PALACE ROAD
BANGALORE-560001
REP. BY ITS DIRECTOR
MR. M. RAJAGOPAL.
                                             .... APPELLANT
(BY MR. G.S. NAGHARISH, ADV., FOR
    MR. ARAVIND V. CHAVAN, ADV.,)

AND:

1.     THE DEPUTY COMMISSIONER OF INCOME-TAX
       CIRCLE-11(1), NO.14/3-A, 5TH FLOOR
       RASHTROTHANA BHAVAN
       NRUPATHUNGA ROAD
       BANGALORE-560001.

2.     THE COMMISSIONER OF INCOME TAX-I
       C.R. BUILDING, QUEENS ROAD
       BANGALORE-560001.
                                           ... RESPONDENTS
(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 14.08.2014 PASSED
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IN ITA NO.1527/BANG/2012 & CO NO.56/BANG/2013 FOR THE

ASSESSMENT YEAR 2003-04, PRAYING TO:

     (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW

STATED ABOVE.

     (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER

PASSED BY THE ITAT, BANGALORE IN ITA NO.1527/BANG/2012 &

CO NO.56/BANG/2013 DATED 14.08.2014 AND CONFIRM THE

ORDER OF THE APPELLATE COMMISSIONER SETTING ASIDE THE

ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX,

CIRCLE-11(1), BANGALORE.


     THIS   I.T.A.   COMING   ON   FOR   HEARING,   THIS   DAY,

ALOK ARADHE J., DELIVERED THE FOLLOWING:


                         JUDGMENT

Mr.Nagaharish, 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dismissed as withdrawn with liberty to the assessee to revive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