M/S Omkareshwara Charitable ... vs The Income Tax Officer
2021 Latest Caselaw 1216 Kant

Citation : 2021 Latest Caselaw 1216 Kant
Judgement Date : 19 January, 2021

Karnataka High Court

M/S Omkareshwara Charitable ... vs The Income Tax Officer on 19 January, 2021

Author: Alok Aradhe Rangaswamy

                             1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF JANUARY 2021

                         PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

  THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY


                 I.T.A. NO.1027 OF 2017

BETWEEN:

M/S. OMKARESHWARA CHARITABLE TRUST
REP. BY ITS MANAGING TRUSTEE
SRI. H. JAYADEV
#21, PUTTAIAHANAKOPPAL
KASABA HOBLI, PANDAVAPURA TALUK
MANDYA DISTRICT - 571 427
PAN: AAATO1468J.
                                           .... APPELLANT
(BY MR. S. ANNAMALAI, ADV., FOR
    MR. M. LAVA, ADV.,)

AND:

THE INCOME TAX OFFICER
WARD-2, MANDYA
PRESENTLY JURISDICTION
THE INCOME TAX OFFICER
(EXEMPTIONS), WARD-1
#21/16, ROOM NO.209
AAYAKAR BHAVAN, 2ND FLOOR
RESIDENCY ROAD, NAZARBAD
MYSURU-570010.
                                          ... RESPONDENT
(BY MR. DILIP KUMAR, ADV., FOR
    MR. K.V. ARAVIND, ADV.,)
                                2




      THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 14.07.2017 PASSED
IN ITA NO.970/BANG/2017 FOR THE ASSESSMENT YEAR 2009-10,
PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
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 APPELLATE TRIBUNAL, BENGALURU "SMC-A"
BENCH, BENGALURU IN ITA NO.970/BANG/2017 DATED
14.07.2017 FOR THE ASSESSMENT YEAR 2009-10 (VIDE
ANNEXURE-A). PASS SUCH OTHER ORDERS, AS THIS HON'BLE
COURT DEEMS FIT AND PROPER TO MEET THE ENDS OF JUSTICE.

     THIS I.T.A. COMING ON FOR HEARING,             THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:



                         JUDGMENT

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 with

liberty to revive the same if occasion so arises.

2. For the reasons assigned in the memo, the appeal is

dismissed as withdrawn with liberty to revive the same if

occasion so arises.

Sd/-

JUDGE

Sd/-