Sri Mahendra Kumar Saraogi vs The Asst Commissioner
2021 Latest Caselaw 330 Kant

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 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

                 I.T.A. NO.792 OF 2017

BETWEEN:

SRI. MAHENDRA KUMAR SARAOGI
S/O HANUMAN PRASAD SARAOGI
AGED ABOUT 50 YEARS
R/AT. NO.12, 1ST FLOOR
PAPANNA LANE, K.R. SETTYPET
BENGALURU-560002.
                                            .... APPELLANT
(BY MR. K. MALLAHA RAO, ADV.,)

AND:

THE ASST. COMMISSIONER
OF INCOME TAX
CIRCLE-2(3)(1), 7TH FLOOR
BMTC BUILDING, 80 FEET ROAD
6TH BLOCK, KORAMANGALA
BENGALURU-560095.
                                           ... RESPONDENT
(BY MR. DILIP KUMAR, ADV., FOR
    MR. K.V. ARAVIND, ADV.,)
                             ---

      THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 24.08.2017 PASSED
IN ITA NO.186/BANG/2017 FOR THE ASSESSMENT YEAR 2012-13,
PRAYING TO:
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      (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED ABOVE.
      (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE
INCOME TAX APPELLATE TRIBUNAL DATED: 24.08.2017 BEARING
IN ITA NO.186/BANG/2017 FOR THE ASSESMENT YEAR 2012-13 &
ETC.

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

                         JUDGMENT

Mr.K.Mallaha Rao, learned counsel for the assessee.

Mr.Dilip Kumar, learned counsel for Mr.K.V.Aravind,

learned counsel for the revenue.

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.

2. 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dismissed as withdrawn with liberty to the assessee to revive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