Shri Suresh Linganagouda Patil vs The Joint Commissioner Of Income ...
2021 Latest Caselaw 314 Kant

      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 6TH DAY OF JANUARY, 2021

                             PRESENT

              THE HON'BLE MR. JUSTICE ALOK ARADHE

                              AND

          THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

                INCOME TAX APPEAL No.465 of 2015


BETWEEN

SHRI. SURESH LINGANAGOUDA PATIL,
S/O. LINGANAGOUDA PATIL,
AGED ABOUT 63 YEARS,
No.428, 16TH MAIN, 3RD CROSS,
3RD BLOCK, KORAMANGALA,
BANGALORE - 560 034.
                                                      ...APPELLANT
(BY SRI K.S. MANJUNATH, ADVOCATE)

AND

THE JOINT COMMISSIONER OF INCOME-TAX,
(OSD), CIRCLE 11 (2),
BANGALORE - 560 001.
                                                    ...RESPONDENT
(BY SRI E.I. SANMATHI, ADVOCATE)

      THIS INCOME TAX APPEAL IS FILLED UNDER SECTION 260-A OF
THE INCOME TAX ACT, 1961, ARISING OUT OF ORDER DATED
20.03.2015 PASSED IN INCOME TAX APPEAL No.1227/BANG/2013, FOR
THE ASSESSMENT YEAR 2009-2010 PRAYING TO FORMULATE THE
SUBSTANTIAL QUESTIONS OF LAW AS STATED ABOVE AND TO ALLOW
THE APPEAL AND SET ASIDE THE ORDER PASSED BY THE ITAT DATED
20.03.2015 IN ITA No.1227/Bang/2013 FOR THE ASSESSMENT YEAR
2009-2010.
                                 2


      THIS INCOME TAX APPEAL IS COMING ON FOR HEARING THIS
DAY, ALOK ARADHE, J., DELIVERED THE FOLLOWING:


                           JUDGMENT

Sri K.S. Manjunath, learned counsel for the appellant states

that the appellant has availed the benefit under the 'Vivad-se-

Vishwas' Scheme and therefore, the appellant does not want to

prosecute the appeal. Learned counsel for the appellant has filed a

memo seeking leave of this Court to withdraw the appeal. The

aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

SD/-

JUDGE

SD/-

JUDGE

mv