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Sri. P. N. Manjunath vs Commissioner Of Income Tax
2021 Latest Caselaw 1171 Kant

Citation : 2021 Latest Caselaw 1171 Kant
Judgement Date : 18 January, 2021

Karnataka High Court
Sri. P. N. Manjunath vs Commissioner Of Income Tax on 18 January, 2021
Author: Satish Chandra Srishananda
                            1




       IN THE HIGH COURT OF KARNATAKA, BENGALURU

         DATED THIS THE 18TH DAY OF JANUARY, 2021

                         PRESENT

     THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

                           AND

          THE HON'BLE MR. JUSTICE V.SRISHANANDA

                   I.T.A. NO.246/2018

BETWEEN:

SRI. P. N. MANJUNATH
S/O. LATE SRI. NARAYAN,
AGED ABOUT 53 YEARS,
NO.190, SOUNDARYA DAMINI,
4TH CROSS, 4TH PHASE,
DOLLARS COLONY, J. P. NAGAR,
BENGALURU-560 078.

                                              ...APPELLANT

(BY SRI MALLAHARAO, ADVOCATE)

AND:

1.     COMMISSIONER OF INCOME TAX
       CR BUILDINGS, QUEENS ROAD
       BENGALURU.

2.     THE INCOME TAX OFFICER
       ITO - WARD 4 (3) (3)
       KORAMANGALA, BENGALURU.
                                          ... RESPONDENTS

     THIS APPEAL IS FILED UNDER SECTION 260-A OF THE
INCOME TAX ACT 1961, ARISING OUT OF THE ORDER DATED
31.05.2016 PASSED IN ITA NOS.29 AND 30/BANG/2015, FOR THE
                                 2




ASSESSMENT YEARS 2006-2007 AND 2008-2009 VIDE ANNEXURE-
A., PRAYING TO (1) FORMULATE THE SUBSTANTIAL QUESTIONS OF
LAW STATED ABOVE (2) ALLOW THE APPEAL AND SET-ASIDE THE
ORDER OF THE INCOME TAX APPELLATE TRIBUNAL DATED
31.05.2016 BEARING ITA NOS. 29 AND 30/BANG/2015, FOR THE
ASSESSMENT YEARS 2006-2007 AND 2008-2009 VIDE ANNEXURE-
A (3) PASS SUCH OTHER SUITABLE ORDERS AS THIS HON'BLE
COURT    DEEMS FIT TO GRANT         ON THE FACTS AND
CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSTICE AND
EQUITY.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, SATISH
CHANDRA SHARMA J., DELIVERED THE FOLLOWING:

                            JUDGMENT

Learned counsel for the appellant has filed a Memo for

withdrawal of the appeal.

The same is allowed. The appeal is dismissed as

withdrawn.

The Memo be placed on record. Liberty is also granted

to file a fresh appeal, in case need so arise in future.

Sd/-

JUDGE

Sd/-

JUDGE

hnm

 
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