The Pr. Commissioner Of Income ... vs Shri.Anil H Lad
2021 Latest Caselaw 188 Kant

                             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.202 OF 2020
BETWEEN:

1.     THE PR. COMMISSIONER OF INCOME-TAX
       CENTRAL CIRCLE, C.R. BUILDING
       QUEENS ROAD, BENGALURU-560095.

2.   THE DEPUTY COMMISSIONER OF INCOME-TAX
     CIRCLE-2(3), C.R. BUILDING
     QUEENS ROAD, BENGALURU-560001.
                                         .... APPELLANTS
(BY MR. K.V. ARAVIND, ADVOCATE)

AND:

SHRI. ANIL H. LAD
PROP: VSL MINING COMPANY
HOUSE OF LAD, PALACE ROAD
SANDUR, KARNATAKA
PAN: ABVPL 8056E.
                                            ... RESPONDENT
                            ---

      THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 28.06.2019 PASSED
IN ITA NO.1852/BANG/2013 FOR THE ASSESSMENT YEAR 2006-
07, PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED ABOVE.
      (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDERS
PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU
                              2



IN  ITA   NO.1852/BANG/2013    DATED  28/06/2019 FOR
ASSESSMENT YEAR 2006-07 ANNEXURE-C CONFIRM THE ORDER
OF THE APPELLATE COMMISSIONER CONFIRMING THE ORDER
PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX,
CENTRAL CIRCLE-2(3), BENGALURU & ETC.

     THIS I.T.A. COMING ON FOR ORDERS,           THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                          JUDGMENT

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

Learned counsel for the revenue has filed a memo

seeking leave of this Court to withdraw the appeal. The

aforesaid memo is taken on record.

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

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV