Citation : 2021 Latest Caselaw 1518 Kant
Judgement Date : 1 February, 2021
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.136 OF 2011
BETWEEN:
DR. T.V. NAGARATHNAMMA
PROP. MARUTI NURSING &
MATERNITY HOME, NO.5
IYANNA SETTY LAYOUT
MYSORE ROAD, BANGALORE-560026.
.... APPELLANT
(BY MR. A. SHANKAR, SR. COUNSEL WITH
MR. S. ANNAMALAI, ADV., FOR
MR. M. LAVA, ADV.,)
AND:
THE INCOME TAX OFFICER
WARD 4(4), UNITY BUILDING ANNEX
MISSION ROAD, BANGALORE-560027.
... 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 07.01.2011 PASSED
IN ITA NO.47(BANG)/2010 FOR THE ASSESSMENT YEAR 1999-
2000, PRAYING TO:
(i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED THEREIN.
(ii) ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO
THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY
2
THE TRIBUNAL IN ITA NO.47(BANG)/2010 DATED 07.01.2011, IN
THE INTEREST OF JUSTICE AND EQUITY.
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.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dismissed as withdrawn with liberty to the assessee to revive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
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