M/S Soplar (India) Pvt Ltd., vs The Deputy Commissioner Of Income ...
2021 Latest Caselaw 1211 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 19TH 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.197/2018
BETWEEN:

M/S SOPLAR (INDIA) PVT. LTD.,
PHASE - II, PEENYA INDUSTRIAL AREA,
BENGALURU - 560 058
(REPRESENTED BY ITS DIRECTOR,
SRI.JAGDISH CHANDANI,
AGED ABOUT 79 YEARS,
S/O SRI GOBIND SINGH
HASSA SINGH CHANDANI)
PAN AAMCS 1715 K                           ... APPELLANT

(BY SRI.CHYTHANYA K.K., ADVOCATE)


AND:

THE DEPUTY COMMISSIONER OF INCOME TAX,
CIRCLE - 6(1)(2),
ROOM NO.242, 2ND FLOOR, BMTC BUILDING,
80 FT ROAD, KORAMANGALA,
BENGALURU 560 095.                         ... RESPONDENT

(BY SRI DILIP M, ADVOCATE FOR
    SRI ARAVIND K.V., ADVOCATE)


      THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT,
1961, ARISING OUT OF ORDER DATED 13.10.2017 PASSED IN IT(TP) A
NO.65/Bang/2017, FOR THE ASSESSMENT YEAR 2012-13 (VIDE
ANNEXURE-A) PRAYING TO (A) FORMULATE THE SUBSTANTIAL
QUESTION OF LAW STATED ABOVE; (B) ALLOW THE APPEAL AND SET-
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ASIDE THE IMPUGNED ORDER OF THE INCOME TAX APPELLATE
TRIBUNAL,   BENGALURU    'C'  BENCH    BEARING   IN  IT(TP)  A
NO.65/Bang/2017 DATED 13.10.2017 (VIDE ANNEXURE-A) AND ETC.,

    THIS ITA COMING ON FOR HEARING THIS               DAY,   SATISH
CHANDRA SHARMA J., DELIVERED THE FOLLOWING:



                             JUDGMENT

The memo for withdrawal of the appeal is allowed.

The appeal is dismissed as withdrawn with a liberty to file an

appeal if need arises in future.

Sd/-

JUDGE

Sd/-

JUDGE

nd