Golflinks Software Park (P) vs Deputy Commissioner Of
2021 Latest Caselaw 1373 Kant

                                   1




       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.702/2019

BETWEEN:

GOLFLINKS SOFTWARE PARK (P)
LIMITED
1ST FLOOR, EMBASSY POINT, 150
INFANTRY ROAD
BANGALORE-560 001
PAN-AABCG7106K
REPRESENTED HEREIN BY ITS
AUTHORIZED REPRESENTATIVE
MR.P.R.RAMAKRISHNAN
                                                 ...APPELLANT

(BY SRI.SURYANARAYANA T., ADV.,)

AND:

1.     DEPUTY COMMISSIONER OF
       INCOME-TAX, CIRCLE-11(3),
       BANGALORE, BMTC BUILDING
       KORAMANGALA 6TH BLOCK
       BENGALURU-560 085

2.     PRINCIPAL COMMISSIONER
       OF INCOME-TAX, BANGALORE
       BMTC BUILDING, KORAMANGALA 6TH BLOCK
       BENGALURU-560 085
                                              ... RESPONDENTS

(BY SRI.ARAVIND K.V., ADV.,)
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     THIS APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 10/05/2019, PASSED IN ITA
NO.338/BANG/2017, FOR THE ASSESSMENT YEAR 2011-2012 AND
PRAYING TO (A) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATE ABOVE (B) ALLOW THE APPEAL AND SET ASIDE THE COMMON
ORDER OF THE TRIBUNAL DATED 10.05.2019 PASSED IN ITA
NO.338/BANG/2017 (ANNEXURE-C) TO THE EXTENT QUESTIONED
HEREIN ANNUAL YEAR 2012-2013 AND ETC.,

     THIS  APPEAL  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The appeal is dismissed as withdrawn with a liberty to file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