Smt. Harini M. Shetty vs Assistant Commissioner Of Income ...
2021 Latest Caselaw 1516 Kant

                                1



 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.296 OF 2015
BETWEEN:

SMT. HARINI M. SHETTY
861, 13TH MAIN, 3RD BLOCK
KORAMANGALA
BENGALURU-560034.
                                            .... APPELLANT
(BY MR. A. SHANKAR, SR. COUNSEL WITH
    MR. S. ANNAMALAI, ADV., FOR
    MR. M. LAVA, ADV.,)

AND:

ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE 7(1), KENDRIYA SADAN
KORAMANGALA, BANGALORE-560034.
                                           ... 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 27.02.2015 PASSED
IN ITA NO.1154/BANG/2013 FOR THE ASSESSMENT YEAR 2005-
06, PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTIONS 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
THE INCOME TAX APPELLANT TRIBUNAL, BANGALORE BENCH IN
                               2



ITA NO.1154/BANG/2013 RELATING TO ASSESSMENT YEAR 2005-
06 VIDE ITS ORDER DATED 27.02.2015.

     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dismissed as withdrawn with liberty to the assessee to revive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