Smt Carmel Prabhu vs The Income Tax Officer
2021 Latest Caselaw 91 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF JANUARY 2021

                         PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                               AND

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

                  I.T.A. NO.33 OF 2012

BETWEEN:

SMT. CARMEL PRABHU
NO.80, LAVELLE ROAD
BANGALORE.
                                            .... APPELLANT
(BY MR. ANNAMALAI, ADV., FOR
    MR. LAVA, ADV.,)

AND:

THE INCOME TAX OFFICER
WARD-1(1), NO.59, HMT BHAVAN
6TH FLOOR, BELLARY ROAD
BANGALORE-560032.
                                          ... RESPONDENT
(BY 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 29.09.2011 PASSED
IN ITA NO.1137/BANG/2010 FOR THE ASSESSMENT YEAR 1998-
99, PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED THEREIN.
      (ii) SET ASIDE THE ORDER OF THE TRIBUNAL IN ITA
NO.1137/BANG/2010 DATED 29/09/2011, ANNEXURE-A, IN THE
INTEREST OF JUSTICE AND EQUITY.
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     THIS I.T.A. COMING ON FOR HEARING,             THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                         JUDGMENT

Mr.S.Annamalai, learned counsel for Mr.M.Lava,

learned counsel for the assessee.

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dismissed as withdrawn with liberty to the assessee to revive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