M/S Nyayamitra Sahakari Bank ... vs The Director Of Income Tax
2021 Latest Caselaw 536 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 8TH DAY OF JANUARY 2021

                         PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

  THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

                 I.T.A. NO.238 OF 2017
BETWEEN:

M/S. NYAYAMITRA SAHAKARI
BANK NIYAMITA
REP. BY SRI. PRASANNA D.R.
GENERAL MANAGER INCHARGE
BASEMENT FLOOR
HIGH COURT BUILDING
DR. AMBEDKAR VEEDHI
BANGALORE-560001
PAN No:AAAAN6339E.
                                            .... APPELLANT
(BY MR. RAMA MURTHY R, ADV.,)

AND:

THE DIRECTOR OF INCOME TAX
(INTELLIGENCE & CRIMINAL INVESTIGATION)
5TH FLOOR, C.R. BUILDING ANNEX
QUEEN'S ROAD, BANGALORE 560001.
                                           ... 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 31.01.2017 PASSED
IN ITA NO.688/BANG/2015 FOR THE ASSESSMENT YEAR 2013-14,
PRAYING TO:
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      (i) FORMULATE THE SUBSTANTIAL QUESTION OF LAW AS
STATED ABOVE.
      (ii) ALLOW THIS APPEAL OF THE APPELLANT MODIFYING
THE ORDER OF THE INCOME TAX APPELLATE TRIBUNAL DATED
31-01-2017 IN ITA NO.688/BANG/2015 & ETC.

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

                         JUDGMENT

Mr.Rama Murthy R., 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dismissed as withdrawn with liberty to the assessee to revive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