Smt Geetha Paramahamsa vs The Deputy Commissioner Of Income ...
2021 Latest Caselaw 184 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 5TH DAY OF JANUARY 2021

                        PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

                  I.T.A. NO.6 OF 2012
BETWEEN:

SMT. GEETHA PARAMAHAMSA
AGED ABOUT 42 YEARS
D/O SHRI D.N. NAIDU
NO.56/40, 40TH CROSS
8TH BLOCK JAYANAGAR
BANGALORE-560082.
                                            .... APPELLANT
(BY MR. CHYTHANYA K.K. ADVOCATE)

AND:

THE DEPUTY COMMISSIONER OF INCOME TAX
CIRCLE-1(1), BENGALURU.
                                          ... RESPONDENT
(BY MR. K.V. ARAVIND, ADVOCATE)
                           ---

      THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 26.08.2011 PASSED
IN ITA NO.1034(B)/2010 FOR THE ASSESSMENT YEAR 2003-04,
PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED THEREIN.
      (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER DATED
26-08-2011 PASSED BY THE ITAT IN ITA NO.1034(B)/2010, IN
THE INTEREST OF JUSTICE AND EQUITY.
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     THIS I.T.A. COMING ON FOR HEARING,           THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                         JUDGMENT

Mr.Chythanya K.K., learned counsel for the assessee.

Mr.K.V.Aravind, learned counsel for the revenue.

2. 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.

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

dismissed as withdrawn with liberty to the assessee to revive

the same if occasion so arises.

Sd/-

JUDGE

Sd/-

JUDGE

RV