Otto Bliz India Pvt Ltd vs Assistant Commissioner
2021 Latest Caselaw 553 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.562 OF 2017
BETWEEN:

OTTO BILZ INDIA PVT LTD.
NO.5B/6A, KIADB INDL. AREA
DODDABALLAPUR-561203
BENGALURU DISTRICT.
                                             .... APPELLANT
(BY MR. ANKUR PAI, ADV., FOR
    MR. K.R. VASUDEVAN, ADV.,)

AND:

ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE-12(4), BMTC BUILDING
80 FEET ROAD, 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 15.02.2017 PASSED
IN IT(TP)A NO.1388/BANG/2012 FOR THE ASSESSMENT YEAR
2003-04, PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTION OF LAW
STATED ABOVE AND ANSER THE SAME IN FAVOUR OF THE
APPELLANT.
      (ii) ALLOW THIS APPEAL AND SET ASIDE FINDINGS TO THE
EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY THE
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HON'BLE ITAT IN IT(TP)A NO.1388/BANG/2012 DATED 15.02.2017
& ETC.

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

                        JUDGMENT

Mr.Ankur Pai, learned counsel for Mr.K.R.Vasudevan,

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.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV