M/S. Anantha Refinery Pvt. Ltd, vs Deputy Commissioner Of Income Tax
2021 Latest Caselaw 92 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.285/2014
BETWEEN:

M/S. ANANTHA REFINERY PVT LTD.,
REP. BY MR. N. RAVISHANKAR
ITS MANAGING DIRECTOR
SIDDAPURA VILLAGE
BANGALORE ROAD
CHALLAKERE-577522.
                                            .... APPELLANT
(BY MR. M. LAVA, ADV.,)

AND:

DEPUTY COMMISSIONER OF INCOME TAX
CENTRAL CIRCLE-1(2)
C.R. BUILDING, QUEEN'S ROAD
BANGALORE-560001.
                                          ... 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 13.02.2014 PASSED
IN ITA NO.1553 AND 1554/BANG/2013 FOR THE ASSESSMENT
YEAR 2006-07 & 2007-08, PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS
STATED ABOVE AND ANSWER THE SAME IN FAVOUR OF THE
APPELLANT.
      (ii) ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO
THE EXTENT AGAINST THE APPELLANT IN THE COMMON ORDER
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PASSED BY THE ITAT IN ITA NOS.1553 AND 1554/BANG/2013
DATED 13.02.2014 FOR THE ASSESSMENT YEAR 2006-07 AND
2007-08 RESPECTIVELY.

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

                         JUDGMENT

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dismissed as withdrawn with liberty to the assessee to revive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