M/S Sipani Fibres Limited vs The Deputy Commissioner Of Income ...
2021 Latest Caselaw 1517 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.149 OF 2013
BETWEEN:

M/S. SIPANI FIBRES LIMITED
REP. BY SHRI. RAJKUMAR SIPANI
MANAGING DIRECTOR
NO.309, III FLOOR, RAHEJA ARCADE
KORAMANGALA, BANGALORE-560095.
                                            .... APPELLANT
(BY MR. A. SHANKAR, SR. COUNSEL WITH
    MR. S. ANNAMALAI, ADV., FOR
    MR. M. LAVA, ADV.,)

AND:

THE DEPUTY COMMISSIONER OF INCOME TAX
CIRCLE-12(3), R.P. BHAVAN
NRUPATUNGA ROAD, BANGALORE-560001.
                                          ... RESPONDENT
(BY MR. E.I. SANMATHI, ADV.,)
                                ---

      THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 09.11.2012 PASSED
IN ITA NO.979 & 980/BANG/2011 FOR THE ASSESSMENT YEAR
2006-07, PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED THEREIN.
      (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER DATED
09-11-2012 PASSED BY THE ITAT, BANGALORE 'A' BENCH,
BANGALORE IN ITA NO.979 & 980/BANG/2011.
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     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.S.Annamalai, learned counsel for the assessee.

Mr.E.I.Sanmathi, 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dismissed as withdrawn with liberty to the assessee to revive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