Sri. Kamlesh Shantilal Oswal Jain vs The Income Tax Officer
2021 Latest Caselaw 1515 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.409 OF 2016
BETWEEN:

SRI. KAMLESH SHANTILAL OSWAL JAIN
PROP: MK TRADING
NO.10 ES LANE, CHICKPET CROSS
BANGALORE-560053.
                                            .... APPELLANT
(BY MR. A. SHANKAR, SR. COUNSEL WITH
    MR. S. ANNAMALAI, ADV., FOR
    MR. M. LAVA, ADV.,)

AND:

THE INCOME TAX OFFICER
WARD-5(3), BANGALORE-560027.
PRESENTLY:
THE INCOME TAX OFFICER
WARD 2(3)(3), BMTC BUILDING
6TH BLOCK, KORAMANGALA
BENGALURU-560095.
                                           ... 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 18.03.2016 PASSED
IN ITA NO.883/BANG/2013 FOR THE ASSESSMENT YEAR 2009-10,
PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS
STATED ABOVE AND ANSWER THE SAME IN FAVOUR OF THE
APPELLANT.
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      (ii) ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO
THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY
THE INCOME TAX APPELLANT TRIBUNAL, BANGALORE BENCH IN
ITA NO.883/BANG/2013 RELATING TO ASSESSMENT YEAR 2009-
10 VIDE ITS ORDER DATED 18.03.2016 & ETC.,

     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dismissed as withdrawn with liberty to the assessee to revive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