Sri K Venkatachalapathy Gupta vs Income Tax Officer
2021 Latest Caselaw 190 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.750 OF 2017
BETWEEN:

SRI. K. VENKATACHALAPATHY GUPTA
NO.61, 1ST FLOOR, 1ST MAIN
THYAGARAJANAGAR
BENGALURU-560028
ACQPG1295H.
                                           .... APPELLANT
(BY MR. BALACHANDRAN B.J. ADVOCATE)

AND:

INCOME TAX OFFICER
WARD-5(2)(3), KORAMANGALA
BENGALURU-560095.
                                          ... 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 05.04.2017
(ANNEXURE-A) PASSED IN ITA NO.2296/BANG/2016 FOR THE
ASSESSMENT YEAR 2012-13, PRAYING TO:
     (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED ABOVE.
     (ii) ALLOW THE APPEAL BY DELETING THE ADDITIONS
MADE BY THE LEARNED ASSESSING OFFICER FOR THE
ASSESSMENT YEAR 2012-13 WHICH ARE CONFIRMED BY
APPELLATE TRIBUNAL IN ITS ORDER DATED 05-04-2017 IN ITA
NO.2296/BANG/2016 (ANNEXURE-A) & ETC.
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     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dismissed as withdrawn with liberty to the assessee to revive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