Sri J Prashanth Hegde vs Asst Commissioner Of Income Tax
2021 Latest Caselaw 331 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.404 OF 2015
BETWEEN:

SRI. J. PRASHANTH HEGDE
1ST CROSS, MISSION COMPOUND
SHIMOGA-577201.
                                             .... APPELLANT
(BY MR. NARENDRA SHARMA, ADV., FOR
    MR. A. SHANKAR & MR. M. LAVA, ADVS.,)

AND:

ASST. COMMISSIONER OF INCOME TAX
CIRCLE-1, GOPALAGOWDA EXTN.,
100 FT. ROAD, SHIMOGA-577202.
                                            ... 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 01.04.2015 PASSED
IN ITA NO.1527/BANG/2013 FOR THE ASSESSMENT YEAR 2006-
07, PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED ABOVE AND ANSER THE SAME IN FAVOUR OF THE
APPELLANT.
      (ii) ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO
THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY
THE ITAT, BANGALORE BENCH IN ITA NO.1527/BANG/2013
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RELATING TO ASSESSMENT YEAR 2006-07 VIDE ITS ORDER
DATED 01-04-2015.

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

                         JUDGMENT

Mr.Narendra Sharma, learned counsel for Mr.M.Lava,

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dismissed as withdrawn with liberty to the assessee to revive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