Pr Commissioner Of Income Tax-7 vs M/S 3D Networks Pte Ltd
2021 Latest Caselaw 1495 Kant

                              1




       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 29TH DAY OF JANUARY, 2021

                           PRESENT

     THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

                            AND

          THE HON'BLE MR. JUSTICE V.SRISHANANDA

                      ITA NO.187/2018


BETWEEN:

1.     PR. COMMISSIONER OF INCOME TAX-7
       BMTC COMPLEX,
       KORMANGALA, BANGALORE.

2.     THE DEPUTY COMMISSIONER OF
       INCOME TAX, CIRCLE-12(5)
       BANGALORE.
                                                ...APPELLANTS

(BY SRI: JEEVAN J NEERALGI, ADVOCATE)

AND:

M/s. 3D NETWORKS PTE LTD
INDIA BRANCH
SINCE MERGED WITH
M/s. WIPRO LIMITED,
DODDAKANNELLI,
SARJAPUR ROAD,
BANGALORE-560 025
PAN:AAACZ 1236A
                                               ...RESPONDENT


      THIS ITA IS FILED UNDER SECTION 260-A OF THE INCOME TAX
ACT, 1961 PRAYING TO DECIDE THE FOREGOING QUESTION OF LAW
AND/OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED
BY THE HON'BLE COURT AS DEEMED FIT AND SET ASIDE THE
APPELLATE ORDER DATED 18.04.2017 PASSED BY THE INCOME TAX
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APPELLATE TRIBUNAL. 'B' BENCH, BENGALURU, AS SOUGHT FOR, IN
THE RESPONDENT-ASSESSEE'S CASE, IN APPEAL PROCEEDINGS IN
IT(TP)A NO.622/BANG/2011 FOR A.Y. 2003-2004 & GRANT SUCH
OTHER RELIEF AS DEEMED FIT IN THE INTEREST OF JUSTICE.

    THIS ITA COMING ON FOR ORDERS THIS DAY, SATISH
CHANDRA SHARMA J., MADE THE FOLLOWING:

                            JUDGMENT

Sri. Jeevan J. Neeralgi, learned counsel for appellants-

Revenue.

2. Learned counsel for Revenue submits that the addition

in the case is less than Rs.1 crore and in view of the monetary

limits prescribed in Circular No.17/2019, dated 08.08.2019, the

appeal is not maintainable and hence he seeks leave of this

Court to withdraw the appeal with liberty to make a prayer for

restoration, if occasion so arises.

With such liberty as sought for by learned counsel for

Revenue, the appeal is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

*mn/-