Smt Gayathri Chhabra vs The Income Tax Officer
2021 Latest Caselaw 1449 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF JANUARY 2021

                         PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                               AND

  THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

                  I.T.A. NO.823 OF 2017
BETWEEN:

SMT. GAYATHRI CHHABRA
W/O SRI NAVAL KUMAR CHHABRA
AGED 65 YEARS
A-162/163, SOBHA IVORY
ST. JOHNS ROAD
NAGA GHEATRE ROAD
BANGALORE-560042.
                                            .... APPELLANT
(BY MRS. R. PRATIBHA, ADV., FOR
     MR. S. PARTHASARATHI, ADV.,)

AND:

THE INCOME TAX OFFICER
WARD-8(1), BANGALORE
PRESENTLY:
INCOME-TAX OFFICER
WARD 1(2)(3), BMTC BUILDING
4TH FLOOR, 6TH BLOCK
KORAMANGALA, BANGALORE-560095.
                                          ... RESPONDENT
(BY MR. K.V. ARAVIND, ADV.,)
                               ---

      THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 13.01.2017 PASSED
IN ITA NO.196/BANG/2015 AND MP NO.90/BANG/2017 DATED
14.07.2017, FOR THE ASSESSMENT YEAR 2004-05, PRAYING TO:
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     (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED ABOVE.
     (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE
INCOME TAX APPELLATE TRIBUNAL DATED: 13.01.2017 ARISING
OUT OF ITA NO.196/BANG/2015 AND MP NO.90/BANG/2017
DATED 14.7.2017 FOR THE ASSESSMENT YEAR 2004-05.
     (iii)  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 I.T.A. COMING ON FOR ORDERS,           THIS     DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Smt.R.Prathiba, 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. The

aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE RV