Smt H S Vimala vs Joint Commissioner Of Income Tax
2021 Latest Caselaw 1371 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 22ND DAY OF JANUARY, 2021

                           PRESENT

       THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

                             AND

           THE HON'BLE MR. JUSTICE V.SRISHANANDA

                        ITA NO.10/2021
BETWEEN:

SMT.H.S.VIMALA
NO.19, 12 DEEPA COMPLEX
PAPAREDDY PALYA
NAGARBHAVI 2ND STAGE
BENGALURU-560 072
                                                  ...APPELLANT

(BY SRI.M.LAVA, ADV.)

AND:

JOINT COMMISSIONER OF INCOME TAX
RANGE-3(2), NO.59, HMT BHAVAN
6TH FLOOR, BELLARY ROAD
BENGALURU-560 032

PRESENTLY:
JOINT COMMISSIONER OF INCOME TAX
RANGE-3(2), BMTC BUILDING
6TH BLOCK, 80 FEET ROAD
KORAMANGALA, BENGALURU-560 095
                                               ... RESPONDENT


     THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT
1961, ARISING OUT OF ORDER DATED 26.06.2019 PASSED IN ITA
NO.2090/BANG/2016, FOR THE ASSESSMENT YEAR 2010-2011 AND ETC.
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     THIS   ITA  COMING     ON   FOR    ORDERS   THIS         DAY,
SATISH CHANDRA SHARMA J., DELIVERED THE FOLLOWING:


                               JUDGMENT

Learned counsel for the appellant prays for withdrawal of the

appeal.

The prayer is allowed.

The appeal is dismissed as withdrawn with a liberty to file

fresh appeal if need arises in future.

Sd/-

JUDGE

Sd/-

JUDGE

TL