Citation : 2021 Latest Caselaw 186 Kant
Judgement Date : 5 January, 2021
1
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.422 OF 2016
BETWEEN:
SHRI K.V. SUBRAMANIAM
S/O SRI. S. VAIRAVAN
AGED ABOUT 36 YEARS
R/AT. NO.15, SAI SMARAN
APARTMENTS, 17TH CROSS
35TH A MAIN, JP NAGAR, VI PHASE
BENGALURU-560078.
.... APPELLANT
(BY MR. BALACHANDRAN B.S. ADVOCATE)
AND:
THE INCOME TAX OFFICER
WARD 15(2), BENGALURU
(NOW THE INCOME TAX OFFICER
WARD 5(3)(1) BENGALURU)
H.M.T. BHAVAN, NO59
BELLARY ROAD, BENGALURU-560032.
... 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 30.06.2016 PASSED
IN ITA NO.671/BANG/2013 FOR THE ASSESSMENT YEAR 2009-10,
PRAYING TO:
(i) FORMULATE THE QUESTION OF LAW STATED ABOVE.
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(ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE
TRIBUNAL DATED 30.06.2016 PASSED IN ITA NO.671/B/13 FOR
THE A.Y.2009-10.
(iii) PASS SUCH OTHER SUITABLE ORDERS OR DIRECTIONS
INCLUDING SUCH ORDERS AS TO COSTS AS THIS HON'BLE
COURT DEEMS FIT ON THE FACTS AND IN THE CIRCUMSTANCES
OF THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.
THIS I.T.A. COMING ON FOR HEARING, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
JUDGMENT
Mr.Balachandran B.S., 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dismissed as withdrawn with liberty to the assessee to revive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
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